CIT v. Navasari Cotton and Silk Mills Ltd.

135 ITR 546High Court1982#4349 most cited

What is CIT v. Navasari Cotton and Silk Mills Ltd. authority for?

The assessee bears the onus to prove the genuineness of purchases, especially when suppliers have denied sales, and mere reliance on previous assessment orders is insufficient.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Navasari Cotton and Silk Mills Ltd. · 135 ITR 546 · genuineness of purchases · onus on assessee · denied sales · Sales Tax Authorities · assessment proceedings · burden of proof

Sections most often in play

Section 133(6)Section 142(1)Section 143(3)Section 147Section 148Section 149Section 254(2)Section 271(1)(c)

Issues it is cited on

kelvinatormere change of opinionspecified authoritysection 292bsection 148a(b)section 292change of opinionsection 149section 148asection 29tangible materialservice of notice

Judgments citing CIT v. Navasari Cotton and Silk Mills Ltd.

INCOME TAX OFFICER, KAUTALIYA BHAVAN, BKC vs. RAJNISH BHARTI HUF, DARUKHANA

In the result, both the appeals of the assessee are dismissed\nwhereas appeals of the Revenue are allowed

ITA 4378/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 Jan 2025AY 2009-10
Section 142(1)Section 143(3)Section 148

…for expenditure which is claimed as deduction in\ncomputing its taxable income. Reliance is placed on judgment\nof Hon'ble Gujarat High Court reported in CIT vs. Chandra\nVilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton\n& Silk Mills Ltd. (1982) 135 ITR 546 (Guj) and Karjan Co-\noperative Cotton Sales Ginning & Pressing Society vs. CIT\n(1993) 109 ITR 17 (Guj).\n4.10 Therefore the onus in the present case squarely lies on\nthe assessee to prove the genuineness of purchases, said to\nhave been made from the above mentioned parties, who have\ndenied any sales to the assessee before Sales Tax Authoriti…

INCOME TAX OFFICER 41(3)(3), BKC vs. RAJNISH BHARTI HUF, DARUKHANA

In the result, both the appeals of the assessee are dismissed\nwhereas appeals of the Revenue are allowed

ITA 4377/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 Jan 2025AY 2010-11
Section 142(1)Section 143(3)Section 148

…for expenditure which is claimed as deduction in\ncomputing its taxable income. Reliance is placed on judgment\nof Hon'ble Gujarat High Court reported in CIT vs. Chandra\nVilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton\n& Silk Mills Ltd. (1982) 135 ITR 546 (Guj) and Karjan Co-\noperative Cotton Sales Ginning & Pressing Society vs. CIT\n(1993) 109 ITR 17 (Guj).\n4.10 Therefore the onus in the present case squarely lies on\nthe assessee to prove the genuineness of purchases, said to\nhave been made from the above mentioned parties, who have\ndenied any sales to the assessee before Sales Tax Authoriti…

RAJNISH BHARTI HUF,MUMBAI vs. THE INCOME TAX OFFICER 20(3)(1), MUMBAI , LALBAUG, MUMBAI

In the result, both the appeals of the In the result, both the appeals of the assessee are dismissed assessee are dismissed whereas appeals of the Revenue are allowed

ITA 3941/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 Jan 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mrs. Sanyogita Nagpal, CIT-DRFor Respondent: Mr. C.V. Jain
Section 143(3)Section 148

…ted in CIT vs. Chandra Chandra Vilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton Vilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton Vilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton & Silk Mills Ltd. & Silk Mills Ltd. (1982) 135 ITR 546 (Guj) and Karjan Co (1982) 135 ITR 546 (Guj) and Karjan Co- operative Cotton Sales Ginning & Pressing Society vs. CIT operative Cotton Sales Ginning & Pressing Society vs. CIT operative Cotton Sales Ginning & Pressing Society vs. CIT (1993) 109 ITR 17 (Guj). (1993) 109 ITR 17 (Guj). Rajnish Bharti HUF ITA Nos. 3912 & 3941 4377/MUM/2023 4.10 The…

RAJNISH BHARTI HUF,MUMBAI vs. THE INCOME TAX OFFICER 20(3)(1), MUMBAI, LALBAUG, MUMBAI

In the result, both the appeals of the In the result, both the appeals of the assessee are dismissed assessee are dismissed whereas appeals of the Revenue are allowed

ITA 3912/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 Jan 2025AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mrs. Sanyogita Nagpal, CIT-DRFor Respondent: Mr. C.V. Jain
Section 143(3)Section 148

…ted in CIT vs. Chandra Chandra Vilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton Vilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton Vilas Hotel (1987) 164 ITR 102 (Guj), CIT vs. Navasari Cotton & Silk Mills Ltd. & Silk Mills Ltd. (1982) 135 ITR 546 (Guj) and Karjan Co (1982) 135 ITR 546 (Guj) and Karjan Co- operative Cotton Sales Ginning & Pressing Society vs. CIT operative Cotton Sales Ginning & Pressing Society vs. CIT operative Cotton Sales Ginning & Pressing Society vs. CIT (1993) 109 ITR 17 (Guj). (1993) 109 ITR 17 (Guj). Rajnish Bharti HUF ITA Nos. 3912 & 3941 4377/MUM/2023 4.10 The…

ACIT, , SAMBALPUR vs. SMT. INDRANI PATNAIK, ROURKELA

In the result, appeal of the revenue is dismissed

ITA 219/CTK/2023[2019-20]Status: DisposedITAT Cuttack06 Aug 2024AY 2019-20

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.219/Ctk/2023 (ननधाारण वषा / Assessment Year : 2019-2020) Acit, Sambalpur Vs Smt. Indrani Patnaik, A-6, Comercial Estate, Civil Township, Rourkela Pan No. :Accpp 6164 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr ननधााररती की ओर से /Assessee By : Shri S.C.Bhadra, Ca सुनवाई की तारीख / Date Of Hearing : 06/08/2024 घोषणा की तारीख/Date Of Pronouncement : 06/08/2024 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Cit(A)-2, Bhubaneswar, Dated 29.03.2023, Passed In I.T.Appeal No.Bhubaneswar-2/10625/2018-19 For The Assessment Year 2019-2020, On The Following Grounds Of Appeal :- 1. The Cit(A) Erred In Deleting The Addition Made Towards Peripheral Development Charges Of Rs. 49,49,231/- As Such Expenditure Is Not Allowable As Per The Provisions Of Section 37 Of The Act. 2. The Cit(A) Erred In Deleting The Addition Of Rs. 10,69,56,849/- U/S 14A As The Assessee Has Exempt Income During The Year. 3. The Cit(A) Was Not Correct In Deleting The Addition U/S 14A Holding That Satisfaction Is Not Recorded By The Ao, When The Assessee Has Not Suomoto Disallowed Any Expenditure Related To Earning Exempt Income As Decided By The Hon'Ble Supreme Court In The Case Of Maxopp Investment Ltd Dtd 12.02.2018. 4. The Cit(A) Was Not Correct In Deleting The Addition U/S 14A, When The Ao Has Given A Finding In The Assessment Order That The Assessee Has Shown Investment That Yielded Tax Free

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri Sanjay Kumar, CIT-DR
Section 132Section 135Section 143(3)Section 14ASection 153ASection 37Section 37(1)

…engaged in the business of mining and beautification of Sanaghaghara Waterfall is not related to his business activity. He further placed reliance on the decision of the Hon'ble Gujarat High Court in the case of CIT Vs. Navsari Cotton & Silk Mills Ltd. [1982]135 ITR 546 (Guj), wherein the Hon'ble High Court has laid down three essential conditions to be satisfied for claiming deduction u/s.37 of the Act. According to the ld. CIT-DR the present case passes the negative tests as laid down by Hon’ble Court, therefore, the expenses are not allowable u/s.37(1) of the Act. He, therefore, prayed for the restoration of…

K N POKAR CONSTRUCTION PVT LTD,MUMBAI vs. ITO-14(2)(1) ( PREVIOUSLY 14(2)(2), MUMBAI

ITA 1379/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Aug 2023AY 2015-16

Bench: Shri Kuldip Singhassessment Year: 2015-16

For Appellant: Ms. Purvi Gupta, A.RFor Respondent: Shri B. Laxmi Kanth, D.R
Section 143(3)Section 14A

…as to treating the amount of Rs.2,70,000/- by the assessee on account of stamp duty. The assessee has also relied upon the decision rendered by Honourable Gujarat High Court in case of CIT vs. Navsari Cotton & Silk Mills (1981) 7 Taxman 411 (Gujarat)/ (1982) 135 ITR 546 (Gujarat) in support of her argument on ground No.2 that amount spent for purchasing TDR of the last property left with the assessee to be sold is revenue expenses having no enduring benefit to the assessee. 7. However, I am of the considered view that when the case of the assessee has not been decided by Ld. CIT(A) on merits rather dismissed th…

M/S. C. J. GROUP & GAJRAS BUILDERS & DEVELOPERS,PANVEL, MUMBAI vs. DCIT, CIRCLE-1, BHARUCH, BHARUCH

In the result, this ground of appeal is also dismissed

ITA 2/SRT/2021[2011-12]Status: DisposedITAT Surat27 Feb 2023AY 2011-12

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.02/Srt/2021 (Ay 2011-12) (Hearing In Physical Court) M/S C.J. Group & Gajras Deputy Commissioner Of Income Tax, Circle-1, Builders & Developers, Vs Bharuch Bhoomi Land Mark, Plot No. 30-30A, Sector-17, Khan Colony, Panvel-410206, Maharashtra Pan No. Aagfc 4658 J अपीलाथ"/Appellant ""यथ" /Respondent

Section 143(3)Section 254(1)

…. Ltd. (1976) 2 SCC 5 (SC)  Shahzada Nand & Sons v. CIT (1977) 3 SCC 432 (SC)  S.A Builders Ltd. vs. CIT (12007) 1 SCC 781 (SC)  Kay Dee Industries vs. JCIT (ITA No.2069 of 2016) dated 09.08.2018 (Trib-Delhi)  CIT vs. Navsari Cotton Silk Mills Ltd. (1982) 135 ITR 546 (Guj) 11. On the other hand, Ld. Sr-DR for the Revenue supported the order of lower authorities. On the addition of Rs.2,65,555/-, the ld. Sr-DR for the Revenue submits that the Assessing Officer reasonably allowed the brokerage commission of Rs. 4,18,445/- for sale of flats for aggregate value of Rs.2.09 crores @ 2% which is generally accepted p…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(1), HYDERABAD vs. NIPRO MEDICAL INDIA PRIVATE LIMITED , HYDERABAD

In the result, appeal of the Revenue is dismissed

ITA 1410/HYD/2019[2016-17]Status: DisposedITAT Hyderabad15 Dec 2022AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Kishor Phadke, ARFor Respondent: Shri Naveen Kumar, DR
Section 115JSection 143(3)Section 37(1)

…o make the contractual obligation and that too through proper arbitration and, therefore, in the light of the decision reported in Birla Cotton Spinning and Weaving Mills Ltd vs. CIT (1967) 64 ITR 568 (Cal) and CIT vs. Navsari Cotton and Silk Mills Ltd (1982) 135 ITR 546 (Guj), the same is allowable as an expenditure. Ld. CIT(A) deleted the addition made on account of the late payment of PF also. 5. Challenging the order of the Ld. CIT(A) in respect of the addition of Rs. 3 crores under section 37(1) of the Act, Revenue is in this appeal. It is contended by Ld. DR that there was no trading activity of the assess…

NGC NETWORK (INDIA) PVT. LTD.,MUMBAI vs. A.C.I.T. RG. 11(1), MUMBAI

In the result, both the appeals filed by assessee and Revenue stand dismissed

ITA 4534/MUM/2012[2007-08]Status: DisposedITAT Mumbai23 Jul 2019AY 2007-08

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.4534/Mum/2012 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ Ngc Network (India) Pvt. Ltd Acit Range- 11(1) R.No. 439, Star House, 3 Rd Floor, Aayakar Bhavan, Off Dr. E. Moses Road, V. M.K Marg, Mahalaxmi, Mumbai- 400020 Mumbai- 400011 स्थायी ऱेखा सं./ Pan :Aabcn1401A

For Appellant: Shri. Porus KakaFor Respondent: Shri. Pavan K Beerla (DR)
Section 143(3)Section 144CSection 92C

…आयकर अपीऱीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.4534/Mum/2012 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ NGC Network (India) Pvt. Ltd ACIT Range- 11(1) R.No. 439, Star House, 3 rd Floor, Aayakar Bhavan, Off Dr. E. Moses Road, v. M.K Marg, Mahalaxmi, Mumbai- 400020 Mumbai- 400011 स्थायी ऱेखा सं./ PAN :AABCN1401A आयकर अपीऱ सं./I.T.A. No.4388/Mum/2012 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ ACIT Range 11(1) NGC Network (India) Pvt. R.No. 439, Ltd…

ACIT 11(1), MUMBAI vs. NGC NETWORK (I) P.LTD, MUMBAI

In the result, both the appeals filed by assessee and Revenue stand dismissed

ITA 4388/MUM/2012[2007-08]Status: DisposedITAT Mumbai23 Jul 2019AY 2007-08

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.4534/Mum/2012 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ Ngc Network (India) Pvt. Ltd Acit Range- 11(1) R.No. 439, Star House, 3 Rd Floor, Aayakar Bhavan, Off Dr. E. Moses Road, V. M.K Marg, Mahalaxmi, Mumbai- 400020 Mumbai- 400011 स्थायी ऱेखा सं./ Pan :Aabcn1401A

For Appellant: Shri. Porus KakaFor Respondent: Shri. Pavan K Beerla (DR)
Section 143(3)Section 144CSection 92C

…आयकर अपीऱीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.4534/Mum/2012 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ NGC Network (India) Pvt. Ltd ACIT Range- 11(1) R.No. 439, Star House, 3 rd Floor, Aayakar Bhavan, Off Dr. E. Moses Road, v. M.K Marg, Mahalaxmi, Mumbai- 400020 Mumbai- 400011 स्थायी ऱेखा सं./ PAN :AABCN1401A आयकर अपीऱ सं./I.T.A. No.4388/Mum/2012 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ ACIT Range 11(1) NGC Network (India) Pvt. R.No. 439, Ltd…

SABARMATI RIVER FRONT DEVELOPMENT CORPN.LTD.,,AHMEDABAD vs. THE DY.CIT,CIRCLE-8,, AHMEDABAD

In the result, both the appeals of the assessee are partly allowed in terms and stated above therein

ITA 1394/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad11 Jul 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Smt. Arti N. Shah, ARFor Respondent: Shri Lalit P. Jain, Sr. D.R
Section 40Section 57

…nue of the company. The case law referred by the Id. CIT(A) are squarely applicable as no business started, no expenses is allowed. The CIT(A) further relied upon the decision of Hon'ble Gujarat High Court in case of CIT vs. Navsari Cotton & Silk Mills (1982) 135 ITR 546, wherein Hon'ble Court had given eight positive and thirteen negative tests for allowablity/disallowability of the expenditure u/s. 37 of the IT Act, is squarely applicable. The Hon'ble Supreme Court in case of CIT vs. Chandulal Keshavlal & Co. (1960) 38 ITR 601, held that "if the expense is incurred for fostering the business of another only or…

THE HINDUSTAN CO OP BANK LD,MUMBAI vs. ASST CIT 17(3), MUMBAI

ITA 2090/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2012-13 The Hindustan Co-Op Assistant Commissioner Of Bank Ltd., 4/A, Devi Vs. Income Tax-17(3), Galli, Baburao Bodde, Mumbai. Lokhand Bazar, Mumbai-400009 Pan No. Aabat4355R Appellant Respondent Assessee By : Mr. Amar Gahlot, Ar Revenue By : Mr. Abiram Karthikeyan, Dr Date Of Hearing : 30/07/2018 Date Of Pronouncement : 31/07/2018

For Appellant: Mr. Amar Gahlot, ARFor Respondent: Mr. Abiram Karthikeyan, DR
Section 143(3)Section 246

…3.2015 before the AO. However, the AO was not convinced with the said reply of the assessee and relying on the decision in Arvind Mill Ltd. v. CIT (1992) 197 ITR 422, 429, 431 (SC) The Hindustan Co-op Bank 3 and CIT v. Navsari Cotton & Silk Mills Ltd. (1982) 135 ITR 546 (Guj), treated the above expenses of Rs.42,95, 992/- as capital expenditure. After allowing depreciation @ 15% on it, the AO made a disallowance of the balance amount of Rs.36,51,593/-. 4. Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). Before him, the assessee contended that the nomenclature change is also s…

MSEB HOLDING CO. LTD,MUMBAI vs. DCIT CIR 10(1), MUMBAI

In the result, appeal of the assessee as well as the Revenue are dismissed

ITA 3999/MUM/2016[2011-12]Status: DisposedITAT Mumbai22 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Mseb Holding Co. Ltd V. The Dy.Cit, Circle – 10(1) Hongkong Bank Building Aayakar Bhavan, M.K. Road, M.G. Road, Mumbai – 400 001 Mumbai-400 020

For Appellant: Shri K.K. VedFor Respondent: Shri Rajesh Yadav
Section 36(1)(iii)Section 37(1)Section 72A(4)(b)

…Spg. & Wvg. Mills v. CIT [81 ITR 34 (Bom.) (FB)] (iii) F. E. Dinshaw Ltd. v. CIT [36 ITR 114 (Bom.)] (iv) Delhi Cloth & General Mills Co. Ltd. v. CIT [85 ITR (Delhi)] (v) CIT v. Dalmia Cement Ltd. [254 ITR 377] (vi) CIT v. Navsari Cotton and Silk Mills Ltd. [135 ITR 546] (vii) Ravi Marketing (P) Ltd. v. CIT [280 ITR 519] (viii) CIT v. Malayalam Plantations Ltd. [53 ITR 140] 9. Assessee further submitted that in view of the foregoing and considering the facts and circumstances of the assessee’s case and the law on the subject, the expenditure incurred by the assessee during the year under consideration was allowa…

ACIT 1(2)2, MUMBAI vs. MSEEB HOLDING COMPANY LTD, MUMBAI

In the result, appeal of the assessee as well as the Revenue are dismissed

ITA 3492/MUM/2016[2011-12]Status: DisposedITAT Mumbai22 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Mseb Holding Co. Ltd V. The Dy.Cit, Circle – 10(1) Hongkong Bank Building Aayakar Bhavan, M.K. Road, M.G. Road, Mumbai – 400 001 Mumbai-400 020

For Appellant: Shri K.K. VedFor Respondent: Shri Rajesh Yadav
Section 36(1)(iii)Section 37(1)Section 72A(4)(b)

…Spg. & Wvg. Mills v. CIT [81 ITR 34 (Bom.) (FB)] (iii) F. E. Dinshaw Ltd. v. CIT [36 ITR 114 (Bom.)] (iv) Delhi Cloth & General Mills Co. Ltd. v. CIT [85 ITR (Delhi)] (v) CIT v. Dalmia Cement Ltd. [254 ITR 377] (vi) CIT v. Navsari Cotton and Silk Mills Ltd. [135 ITR 546] (vii) Ravi Marketing (P) Ltd. v. CIT [280 ITR 519] (viii) CIT v. Malayalam Plantations Ltd. [53 ITR 140] 9. Assessee further submitted that in view of the foregoing and considering the facts and circumstances of the assessee’s case and the law on the subject, the expenditure incurred by the assessee during the year under consideration was allowa…

DEPUTY COMMISSIONER OF INCOME-TAX vs. SHRADDHA CONSTRUCTIONS & POWER GENERATION PVT. LTD.,, PUNE

In the result, appeal of the Revenue is dismissed

ITA 460/PUN/2015[2010-11]Status: DisposedITAT Pune11 Apr 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.459 & 460/Pun/2015 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2009-10 & 2010-11 वष"

For Appellant: Shri Kishor PhadkeFor Respondent: Dr. Vivek Aggarwal
Section 153A

…d on various decisions justifying the disallowance is proper when the same are made for extra commercial considerations. He also relied on certain decisions mentioned in the judgment of Gujarat High Court in the case of CIT Vs. Navsari Cotton and Silk Mills 135 ITR 546 (Guj.) 7. On the other hand, Ld. Counsel for the assessee also relied on various decisions. He also filed a written note and submitted that the judgments so relied on by the Ld. DR for the Revenue are distinguishable on facts and prayed for confirming the order of the CIT(A). Further, he brought our attention to the order of Pune Bench of the Tr…

DEPUTY COMMISSIONER OF INCOME-TAX vs. SHRADDHA CONSTRUCTIONS & POWER GENERATION PVT. LTD.,, PUNE

In the result, appeal of the Revenue is dismissed

ITA 459/PUN/2015[2009-10]Status: DisposedITAT Pune11 Apr 2018AY 2009-10

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.459 & 460/Pun/2015 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2009-10 & 2010-11 वष"

For Appellant: Shri Kishor PhadkeFor Respondent: Dr. Vivek Aggarwal
Section 153A

…d on various decisions justifying the disallowance is proper when the same are made for extra commercial considerations. He also relied on certain decisions mentioned in the judgment of Gujarat High Court in the case of CIT Vs. Navsari Cotton and Silk Mills 135 ITR 546 (Guj.) 7. On the other hand, Ld. Counsel for the assessee also relied on various decisions. He also filed a written note and submitted that the judgments so relied on by the Ld. DR for the Revenue are distinguishable on facts and prayed for confirming the order of the CIT(A). Further, he brought our attention to the order of Pune Bench of the Tr…

ACIT, CIRCLE-4(1), , VISAKHAPATNAM vs. SRI VARALAKSHMI JUTE TWINE MILLS PVT. LTD,, RAJAM

In the result, appeals filed by the Revenue in ITA

ITA 458/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…n of fact whether the expenditure was incurred wholly and exclusively for the purpose of trade or business. The authorised representative referred to the various tests laid down by the Hon'ble Gujarat High Court in CIT vs. Navasari Cotton and Silk Mills Ltd. (135 ITR 546) and submitted that the assessee satisfies the positive tests and that none of the negative tests are attracted. The authorised representative contended that the rule that increased remuneration can only be justified if there be corresponding increase in profits of the employer is erroneous and relied on the decisions of Supreme Court in the case…

SRI VARALAKSHMI JUTE TWINE MILLS PRIVATE LIMITED,,RAJAM vs. DCIT, CIRCLE-4(1),, VISAKHAPATNAM

In the result, appeals filed by the Revenue in ITA

ITA 404/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…n of fact whether the expenditure was incurred wholly and exclusively for the purpose of trade or business. The authorised representative referred to the various tests laid down by the Hon'ble Gujarat High Court in CIT vs. Navasari Cotton and Silk Mills Ltd. (135 ITR 546) and submitted that the assessee satisfies the positive tests and that none of the negative tests are attracted. The authorised representative contended that the rule that increased remuneration can only be justified if there be corresponding increase in profits of the employer is erroneous and relied on the decisions of Supreme Court in the case…

SRI VARALAKSHMI JUTE TWINE MILLS PVT. LTD.,,RAJAM vs. THE ITO,, SRIKAKULAM

In the result, appeals filed by the Revenue in ITA

ITA 349/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…n of fact whether the expenditure was incurred wholly and exclusively for the purpose of trade or business. The authorised representative referred to the various tests laid down by the Hon'ble Gujarat High Court in CIT vs. Navasari Cotton and Silk Mills Ltd. (135 ITR 546) and submitted that the assessee satisfies the positive tests and that none of the negative tests are attracted. The authorised representative contended that the rule that increased remuneration can only be justified if there be corresponding increase in profits of the employer is erroneous and relied on the decisions of Supreme Court in the case…

THE DCIT,, VISAKHAPATNAM vs. SRI VARALAKSHMI JUTE MILLS PVT LTD,, SRIKAKULAM

In the result, appeals filed by the Revenue in ITA

ITA 340/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…n of fact whether the expenditure was incurred wholly and exclusively for the purpose of trade or business. The authorised representative referred to the various tests laid down by the Hon'ble Gujarat High Court in CIT vs. Navasari Cotton and Silk Mills Ltd. (135 ITR 546) and submitted that the assessee satisfies the positive tests and that none of the negative tests are attracted. The authorised representative contended that the rule that increased remuneration can only be justified if there be corresponding increase in profits of the employer is erroneous and relied on the decisions of Supreme Court in the case…

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