CIT v. Natraj Finance Corporation

35 Taxmann 280High Court1987#10550 most cited

What is CIT v. Natraj Finance Corporation authority for?

Interest received from banks is allowable as a deduction on the principle of mutuality.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT v. Natraj Finance Corporation · 1987 · interest received from banks · deduction · principle of mutuality · Andhra Pradesh High Court · taxmann

Judgments citing CIT v. Natraj Finance Corporation

The Fateh Maidan Club(AOP), Hyderabad vs. DCIT, Circle -5 (1), Hyderabad

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 99/HYD/2022[2014-15]Status: DisposedITAT Hyderabad30 Jun 2022AY 2014-15

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

DCIT, Circle -5 (1), Hyderabad vs. The Fateh Maidan Club, Hyderabad

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 98/HYD/2022[2012-13]Status: DisposedITAT Hyderabad30 Jun 2022AY 2012-13

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

The Fateh Maidan Club(AOP), Hyderabad vs. DCIT, Circle -5 (1), Hyderabad

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 101/HYD/2022[2016-17]Status: DisposedITAT Hyderabad30 Jun 2022AY 2016-17

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

The Fateh Maidan Club(AOP), Hyderabad vs. DCIT, Circle -5 (1), Hyderabad

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 100/HYD/2022[2015-16]Status: DisposedITAT Hyderabad30 Jun 2022AY 2015-16

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

Essar Shipping Limited, Mumbai vs. Principal Commissioner of Income Tax - 5, Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 3156/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Sept 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Essar Shipping Limited V. Pr. Cit-5 Essar House, 11, K.K. Marg Room No. 501 Mahalaxmi, Mumbai – 400 034 Aayakar Bhavan, M.K. Road Mumbai-400 020 Pan: Aacce3707D (Appellant) (Respondent) Assessee By : Shri Vijay Mehta Department By : Shri D.G. Pansari

For Appellant: Shri Vijay MehtaFor Respondent: Shri D.G. Pansari
Section 143(1)Section 144C(1)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Essar Shipping Limited v. Pr. CIT-5 Essar House, 11, K.K. Marg Room No. 501 Mahalaxmi, Mumbai – 400 034 Aayakar Bhavan, M.K. Road Mumbai-400 020 PAN: AACCE3707D (Appellant) (Respondent) Assessee by : Shri Vijay Mehta Department by : Shri D.G. Pansari Date of Hearing : 27.09.2019 Date of Pronouncement : 30.09.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Ld. Principal Commissioner of Income Tax–…

Indus Steels and Alloys Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2383/BANG/2018[2015-16]Status: DisposedITAT Bangalore20 Sept 2019AY 2015-16

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Vikas Suryavamshi, Addl. CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos. 2382 & 2383/Bang/2018 Assessment Years : 2014-15 & 2015-16 M/s. Indus Steels and Alloys Ltd., The Deputy No. 163/B, 2nd Floor, Commissioner of Kanakapura Road, Vs. Income Tax, Basavanagudi, Circle – 3 (1) (1), Bangalore – 560 004. Bangalore. PAN: AAACI4098M APPELLANT RESPONDENT Assessee by : Smt. Suman Lunkar, CA Revenue by : Shri Vikas Suryavamshi, Addl. CIT (DR) Date of hearing : 30.07.2019 Date of Pronouncement : 20.09.2019 O R D E R Per Shri A.K…

Indus Steels and Alloys Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2382/BANG/2018[2014-15]Status: DisposedITAT Bangalore20 Sept 2019AY 2014-15

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Vikas Suryavamshi, Addl. CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos. 2382 & 2383/Bang/2018 Assessment Years : 2014-15 & 2015-16 M/s. Indus Steels and Alloys Ltd., The Deputy No. 163/B, 2nd Floor, Commissioner of Kanakapura Road, Vs. Income Tax, Basavanagudi, Circle – 3 (1) (1), Bangalore – 560 004. Bangalore. PAN: AAACI4098M APPELLANT RESPONDENT Assessee by : Smt. Suman Lunkar, CA Revenue by : Shri Vikas Suryavamshi, Addl. CIT (DR) Date of hearing : 30.07.2019 Date of Pronouncement : 20.09.2019 O R D E R Per Shri A.K…

M/S Sadhana Stocks & Securities Pvt. Ltd., Mumbai vs. PCIT-4, Kolkata

In the result, the appeal of the assessee is allowed

ITA 759/KOL/2017[2012-13]Status: DisposedITAT Kolkata22 Dec 2017AY 2012-13

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 143(3)Section 263Section 43(5)

…Assessment Year: 2012-2013 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 759/KOL./2017 Assessment year: 2012-2013 M/s. Sadhana Stocks & Securities Pvt. Limited,...........................Appellant Flat No. 2701/2702, Raheja Atlantis Society, Ganpatrao Jadam Marg, Lower Parel, Mumbai-400 013 [PAN: AADCS 5139 E] -Vs.- Principal Commissioner of Income Tax-4, Kolkata,..........…….....Respondent Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 Appearances by: Shri Rajesh S. Shah, C.A., for…

ITO, WD-15(4), Kolkata vs. M/S Nilliampathy Tracon Pvt. Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 538/KOL/2016[2006-07]Status: DisposedITAT Kolkata01 Dec 2017AY 2006-07

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ] Assessment Year : 2006-07

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Arindam Bhattacharjee, Addl. CIT
Section 43Section 43(5)Section 43(5)(d)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘D’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] Assessment Year : 2006-07 M/s. Nilliampathy Tracon (P) Ltd. -vs- A.C.I.T., Circle-9, Kolkata Kolkata [PAN : AABCN 0114 C] (Appellant) (Respondent) Assessment Year : 2006-07 I.T.O., Ward-15(4) -vs- M/s. Nilliampathy Tracon (P)Ltd. Kolkata Kolkata (PAN:AABCN 0114 C) (Appellant) (Respondent) For the Assessee : Shri Sunil Surana, FCA For the Department: Shri Arindam Bhattacharjee, Addl. CIT Date of Hearing : 27.11.2017. Date of Pronouncement : 01.12.2017. ORDER PER N.V.VASUDEVAN, JM: ITA N…

M/S Nilliampathy Tracon Pvt. Ltd., Kolkata vs. ACIT, Cir-9, Kolkata

In the result the appeal by the revenue is dismissed

ITA 474/KOL/2016[2006-07]Status: DisposedITAT Kolkata01 Dec 2017AY 2006-07

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ] Assessment Year : 2006-07

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Arindam Bhattacharjee, Addl. CIT
Section 43Section 43(5)Section 43(5)(d)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘D’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] Assessment Year : 2006-07 M/s. Nilliampathy Tracon (P) Ltd. -vs- A.C.I.T., Circle-9, Kolkata Kolkata [PAN : AABCN 0114 C] (Appellant) (Respondent) Assessment Year : 2006-07 I.T.O., Ward-15(4) -vs- M/s. Nilliampathy Tracon (P)Ltd. Kolkata Kolkata (PAN:AABCN 0114 C) (Appellant) (Respondent) For the Assessee : Shri Sunil Surana, FCA For the Department: Shri Arindam Bhattacharjee, Addl. CIT Date of Hearing : 27.11.2017. Date of Pronouncement : 01.12.2017. ORDER PER N.V.VASUDEVAN, JM: ITA N…

CIT v. Natraj Finance Corporation (35 Taxmann 280) — Cited in 10 Judgments | BharatTax