CIT v. Modi Xerox Ltd.

344 ITR 411High Court2012#3912 most cited

What is CIT v. Modi Xerox Ltd. authority for?

Reimbursement of actual expenditure to a related concern cannot be disallowed under Section 40A(2)(b) of the Income Tax Act if it is not excessive or unreasonable.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Modi Xerox Ltd. · 344 ITR 411 · Section 40A(2)(b) · reimbursement of expenditure · sister concern · related party transaction · disallowance · excessive or unreasonable

Sections most often in play

Section 142(2A)Section 143(3)Section 147Section 14ASection 2(22)(e)Section 40(a)(ia)Section 40A(2)(b)Section 40A(3)
Read the full judgment

Issues it is cited on

section 40(3)short deduction of tdsinterest on interestclosely held companyshort deduction of taxaccumulated profitsrelated party transactionsection 194jsection 40a(2)(b)section 142(2a)section 14a(2)section 2(22)

Judgments citing CIT v. Modi Xerox Ltd.

Dlf Projects Ltd., Gurgaon vs. Addl. CIT, Gurgaon

In the result, ITA Nos.4960/Del/2015 and 2595/Del/2016 filed by the assessee for assessment years 2010-11 and 2011-12 are allowed and ITA

ITA 4960/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Dec 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2010-11 Assessment Year : 2011-12 Dlf Projects Ltd., Vs Addl.Cit, 3Rd Floor, Shopping Mall, Range-1, Arjun Marg, Gurgaon. Clf City Phase-1, Gurgaon. Pan: Aaccd3093R Assessment Year: 2010-11 Acit, Vs. Dlf Projects Ltd., 3Rd Floor, Shopping Mall, Circle-1(1), Gurgaon. Arjun Marg, Clf City Phase-1, Gurgaon. Pan: Aaccd3093R (Appellants) (Respondents) Assessee By : Shri R.S. Singhvi & Shri Satyajit Goel, Ca Deptt. By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 28.11.2019 Date Of Pronouncement : 10.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri R.S. Singhvi &
Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2010-11 Assessment Year : 2011-12 DLF Projects Ltd., Vs Addl.CIT, 3rd Floor, Shopping Mall, Range-1, Arjun Marg, Gurgaon. CLF City Phase-1, Gurgaon. PAN: AACCD3093R Assessment Year: 2010-11 ACIT, Vs. DLF Projects Ltd., 3rd Floor, Shopping Mall, Circle-1(1), Gurgaon. Arjun Marg, CLF City Phase-1, Gurgaon. PAN: AACCD3093R (Appellants) (Respondents) Assessee By : Shri R.S. Singhvi & Shri Satyajit Goel, CA Deptt. By : Shri Saras Kumar, Sr. DR Date of Heari…

ACIT Cen Cir 1(2), Mumbai vs. Purvankara Projects Ltd, Bangalore

In the result, the appeals are allowed for statistical purposes

ITA 489/MUM/2016[2012-13]Status: DisposedITAT Mumbai27 Mar 2019AY 2012-13

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2012-13 Acit, Central Circle-1(2), M/S Purvankara Projects Room No. 906, Vs. Ltd., 130/1, Ulsoor Road, Pratisthabhavan, 10Th Floor, Bangalore-560042 Old Cgo Building Annexe, Mumbai-400020. Pan No. Aaacp2550R Appellant Respondent Assessment Year: 2013-14 & Assessment Year: 2014-15 Dcit(Cc)-1(2), Room No. M/S Purvankara Projects 906, 9Th Floor, Old Cgo Bldg. Vs. Ltd., 130/1, Ulsoor Road, Annex Bldg., M.K. Road, Bangalore-560042 Mumba-400020. Pan No. Aaacp2550R Appellant Respondent

For Appellant: Mr. Rajeev Wagley, ARFor Respondent: Mr. Awungshi Gimson, CIT DR
Section 143(3)Section 80B(5)Section 80I

…hout setting off the losses of loss making units, relies on the decision in Meera Cotton & Synthetic Mills (supra), Krupa Chatons Manufacturing Co. P. Ltd. (supra), CIT v. Sona Koyo Steering Systems Ltd. (2010) 321 ITR 463 (Del), CIT v. Modi Zerox Ltd. (2012) 344 ITR 411 (All), Punit Construction Co. v. JCIT (ITA No. 6337/Mum/2014) for AY 2011-12 dated 21.02.2018. Thus the Ld. counsel submits that the order passed by the Ld. CIT(A) be confirmed. 7. We have heard the rival submissions and perused the relevant materials on record. The reasons for our decisions are given below. As mentioned earlier, the Ld. CIT(A) f…

M/S. Bright Enterprises Pvt. Ltd., Jalandhar vs. Asstt. Commissioner of Income-Tax, Jalandhar

In the result, the appeal of the assessee in ITA No

ITA 126/ASR/2015[2012-13]Status: DisposedITAT Amritsar17 Jan 2019AY 2012-13

Bench: Sh. N. K. Saini, Hon’Ble & Sh. Ravish Soodita No.354/Asr./2014 : Asstt. Year : 2010-11 Ita No.126/Asr./2015 : Asstt. Year : 2012-13 M/S Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner Of Income Mbd House, Railway Road, Tax, Central Circle-Ii, Jalandhar Jalandhar (Appellant) (Respondent) Pan No. Aaacb9469K Assessee By : Sh. Sudhir Sehgal, Adv. Revenue By : Sh. Pawan K. Kumar, Cit Dr Date Of Hearing : 08.01.2019 Date Of Pronouncement : 17.01.2019 Order Per N. K. Saini: These Two Appeals By The Assessee Are Directed Against The Orders Dated 08.05.2014 & 15.01.2015 Of The Ld. Cit(A)-5, Ludhiana For The Assessment Years 2010-11 & 2012-13 Respectively. 2. Since, The Issues Involved Are Common & The Appeals Were Heard Together, So These Are Being Disposed Off By This Consolidated Order For The Sake Of Convenience & Brevity.

For Appellant: Sh. Sudhir Sehgal, AdvFor Respondent: Sh. Pawan K. Kumar, CIT DR
Section 40A(2)(b)Section 4G

…IN THE INCOME TAX APPELLATE TRIBUNAL CAMP BENCH AT JALANDHAR Before Sh. N. K. Saini, Hon’ble Vice President and Sh. Ravish Sood, Judicial Member ITA No.354/Asr./2014 : Asstt. Year : 2010-11 ITA No.126/Asr./2015 : Asstt. Year : 2012-13 M/s Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner of Income MBD House, Railway Road, Tax, Central Circle-II, Jalandhar Jalandhar (APPELLANT) (RESPONDENT) PAN No. AAACB9469K Assessee by : Sh. Sudhir Sehgal, Adv. Revenue by : Sh. Pawan K. Kumar, CIT DR Date of Hearing : 08.01.2019 Date of Pronouncement : 17.01.2019 ORDER Per N. K. Saini, Vice President: These two appeals…

M/S Bright Enterprises Pvt. Ltd, Jalandhar vs. The Dy. Commissioner of Income-Tax, Jalandhar

In the result, the appeal of the assessee in ITA No

ITA 354/ASR/2014[2010-11]Status: DisposedITAT Amritsar17 Jan 2019AY 2010-11

Bench: Sh. N. K. Saini, Hon’Ble & Sh. Ravish Soodita No.354/Asr./2014 : Asstt. Year : 2010-11 Ita No.126/Asr./2015 : Asstt. Year : 2012-13 M/S Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner Of Income Mbd House, Railway Road, Tax, Central Circle-Ii, Jalandhar Jalandhar (Appellant) (Respondent) Pan No. Aaacb9469K Assessee By : Sh. Sudhir Sehgal, Adv. Revenue By : Sh. Pawan K. Kumar, Cit Dr Date Of Hearing : 08.01.2019 Date Of Pronouncement : 17.01.2019 Order Per N. K. Saini: These Two Appeals By The Assessee Are Directed Against The Orders Dated 08.05.2014 & 15.01.2015 Of The Ld. Cit(A)-5, Ludhiana For The Assessment Years 2010-11 & 2012-13 Respectively. 2. Since, The Issues Involved Are Common & The Appeals Were Heard Together, So These Are Being Disposed Off By This Consolidated Order For The Sake Of Convenience & Brevity.

For Appellant: Sh. Sudhir Sehgal, AdvFor Respondent: Sh. Pawan K. Kumar, CIT DR
Section 40A(2)(b)Section 4G

…IN THE INCOME TAX APPELLATE TRIBUNAL CAMP BENCH AT JALANDHAR Before Sh. N. K. Saini, Hon’ble Vice President and Sh. Ravish Sood, Judicial Member ITA No.354/Asr./2014 : Asstt. Year : 2010-11 ITA No.126/Asr./2015 : Asstt. Year : 2012-13 M/s Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner of Income MBD House, Railway Road, Tax, Central Circle-II, Jalandhar Jalandhar (APPELLANT) (RESPONDENT) PAN No. AAACB9469K Assessee by : Sh. Sudhir Sehgal, Adv. Revenue by : Sh. Pawan K. Kumar, CIT DR Date of Hearing : 08.01.2019 Date of Pronouncement : 17.01.2019 ORDER Per N. K. Saini, Vice President: These two appeals…

Syngenta India Ltd, Pune vs. Asst CIT RG 1(3)(1), Mumbai

In the result, appeal of the revenue stands dismissed

ITA 147/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Nov 2016AY 2011-12

Bench: Shri R. C. Sharma & Shri Amit Shuklait(Tp)A No.: 1373/Mum/2014 (Assessment Year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. Cit- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. Pan: Aaecs 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent)

For Respondent: Shri N K Chand
Section 143(3)Section 144C(5)Section 253(1)Section 92C(2)

…आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI श्री आर सी शमाा, लेखा सदस्य एवुं श्री अधमत श क्ला, न्याधयक सदस्य के समक्ष । BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER IT(TP)A No.: 1373/Mum/2014 (Assessment year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. CIT- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. PAN: AAECS 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent) ITA No.: 1926/Mum/2014 (Assessment year…

Syngenta India Ltd, Pune vs. Addl CIT RG 1(3), Mumbai

In the result, appeal of the revenue stands dismissed

ITA 560/MUM/2015[2010-11]Status: DisposedITAT Mumbai30 Nov 2016AY 2010-11

Bench: Shri R. C. Sharma & Shri Amit Shuklait(Tp)A No.: 1373/Mum/2014 (Assessment Year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. Cit- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. Pan: Aaecs 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent)

For Respondent: Shri N K Chand
Section 143(3)Section 144C(5)Section 253(1)Section 92C(2)

…आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI श्री आर सी शमाा, लेखा सदस्य एवुं श्री अधमत श क्ला, न्याधयक सदस्य के समक्ष । BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER IT(TP)A No.: 1373/Mum/2014 (Assessment year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. CIT- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. PAN: AAECS 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent) ITA No.: 1926/Mum/2014 (Assessment year…

DCIT 1(3), Mumbai vs. Syngenta India Ltd, Pune

In the result, appeal of the revenue stands dismissed

ITA 1926/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Nov 2016AY 2009-10

Bench: Shri R. C. Sharma & Shri Amit Shuklait(Tp)A No.: 1373/Mum/2014 (Assessment Year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. Cit- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. Pan: Aaecs 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent)

For Respondent: Shri N K Chand
Section 143(3)Section 144C(5)Section 253(1)Section 92C(2)

…आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI श्री आर सी शमाा, लेखा सदस्य एवुं श्री अधमत श क्ला, न्याधयक सदस्य के समक्ष । BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER IT(TP)A No.: 1373/Mum/2014 (Assessment year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. CIT- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. PAN: AAECS 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent) ITA No.: 1926/Mum/2014 (Assessment year…

DCIT, Tiruppur vs. M/S. Dollar Apparels, Tiruppur

In the result, the appeal of the revenue is allowed

ITA 2040/CHNY/2016[2013-14]Status: DisposedITAT Chennai21 Oct 2016AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: Shri T.Banusekar, C.A
Section 80ASection 80ESection 80I

…आयकर अपील"य अ"धकरण,‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ीएन.आर.एस. गणेशन,"या"यकसद"य एवं "ी "ड.एस. सु"दर "संह,लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2040/Mds/2016 "नधा"रण वष" /Assessment Year : 2013-14 The Deputy Commissioner of M/s.Dollar Apparels, Income Tax, v. No.13, Sixty Feet Road, Circle-1, Tirupur. Kumaranandapuram, Tirupur – 641 602. PAN: AABFD 8592 K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri Shiva Srinivas, JCIT ""यथ"क"ओरसे/Respondent b…

Syngenta India Ltd, Pune vs. Addl CIT RG 1(3), Mumbai

Accordingly, we direct the AO to allow the actual expenditure incurred during this year on site restoration cost. Accordingly, ground no. 5 is treated as allowed

ITA 649/MUM/2013[2008-09]Status: DisposedITAT Mumbai01 Jun 2016AY 2008-09

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 143(3)Section 144C(5)Section 145ASection 80I

…आयकर अपीलीय अिधकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI "ी बी आर भा"करन, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 8534/Mum/2011 (Assessment year: 2007-08) ITA No. : 649/Mum/2013 (Assessment year: 2008-09) "संगएनता इं"डया "ाइवेट "ल"मटेड Vs Addl. CIT- 1(3), Mumbai Syngenta India Ltd., S No. 110/11/3, Amar Paradigm Baner Road, Pune -411 045 "थयी लेखा सं. PAN: AAECS 9424 P अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant by : "ी मुकेश भूटानी Shri Mukesh Bhutani "ी "वशाल…

Syngenta India Ltd, Pune vs. Addl CIT 1(3), Mumbai

Accordingly, we direct the AO to allow the actual expenditure incurred during this year on site restoration cost. Accordingly, ground no. 5 is treated as allowed

ITA 8534/MUM/2011[2007-08]Status: DisposedITAT Mumbai01 Jun 2016AY 2007-08

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 143(3)Section 144C(5)Section 145ASection 80I

…आयकर अपीलीय अिधकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI "ी बी आर भा"करन, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 8534/Mum/2011 (Assessment year: 2007-08) ITA No. : 649/Mum/2013 (Assessment year: 2008-09) "संगएनता इं"डया "ाइवेट "ल"मटेड Vs Addl. CIT- 1(3), Mumbai Syngenta India Ltd., S No. 110/11/3, Amar Paradigm Baner Road, Pune -411 045 "थयी लेखा सं. PAN: AAECS 9424 P अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant by : "ी मुकेश भूटानी Shri Mukesh Bhutani "ी "वशाल…