CIT v. Neo Polypack (P) Ltd.

281 ITR 346High Court2006#1441 most cited
79

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Neo Polypack (P) Ltd. · 281 ITR 346 · section 13 · section 11 · section 12 · advancement of general public utility · section 35ABB · section 37(1) · section 10B · section 14A · compensatory interest · assessment procedure

Sections most often in play

Section 143(3)Section 35ABBSection 37(1)Section 10(B)(3)Section 10B(1)(e)Section 10B(3)Section 1961 - Sections 14ASection 1962 - Rule 8D

Issues it is cited on

section 13(2)(c)section 144(b)section 80laadvancement of general public utilitycompensatory interestsection 12a(a)section 35abbsection 80lsection 13(2)section 11(4a)section 72asection 13(3)

Judgments citing CIT v. Neo Polypack (P) Ltd.

M/S. Sadhu Singh Hamdard Trust, Jalandhar vs. The Assistant Commissioner of Income Tax, Jalandhar

ITA 184/ASR/2001[1993-94]Status: DisposedITAT Amritsar07 Dec 2023AY 1993-94

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Gunjeet Singh Syal, AdvFor Respondent: Sh. S. M. Surendranath, Sr. D. R
Section 11Section 11(1)(a)Section 13Section 13(1)Section 13(3)Section 13(3)(c)Section 2(15)

…but in order to maintain consistency, the Revenue cannot be permitted to rake up settled issues. - DIT (E) vs. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment year…

Kadavanthara Builders Pvt Ltd, Chennai vs. ITO, Ward -4(2), Chennai

The appeal of the assessee is partly allowed for statistical purposes

ITA 2485/CHNY/2019[2015-16]Status: DisposedITAT Bangalore12 May 2023AY 2015-16
Section 143(3)

…TR 453 (Kar) (FB) Swire Holdings (P.) Ltd. v ITO [2006] 6 SOT 621 (Bang- Trib.) (SMC) Eveready Industries India Ltd v. CIT 12010] 323 ITR 312 (Calcutta) CIT v. Indo Swiss Jewels Ltd. [2006] 284 ITR 389 (Bombay) CIT v Dalmia Promoters Developers (P) Ltd [2006] 281 ITR 346 (Del.) Interest income would he a capital receipt CIT v Bokaro Stcel Limited [1999] 236 ITR 315 (SC) CIT v Karnataka Power Corporation [2001] 247 ITR 268 (SC) PCIT v Bank Note Paper Mill India (P.) Ltd [2019] 412 ITR 415 (Kar) Disallowance of expenditure and enhancement of income Expenditure incurred alter setting up of the business is allowable…

Kadavanthara Builders Pvt Ltd, Chennai vs. ITO, Ward -4(2), Chennai

The appeal of the assessee is partly allowed for statistical purposes

ITA 2484/CHNY/2019[2014-15]Status: DisposedITAT Bangalore12 May 2023AY 2014-15
Section 143(3)

…TR 453 (Kar) (FB) Swire Holdings (P.) Ltd. v ITO [2006] 6 SOT 621 (Bang- Trib.) (SMC) Eveready Industries India Ltd v. CIT 12010] 323 ITR 312 (Calcutta) CIT v. Indo Swiss Jewels Ltd. [2006] 284 ITR 389 (Bombay) CIT v Dalmia Promoters Developers (P) Ltd [2006] 281 ITR 346 (Del.) Interest income would he a capital receipt CIT v Bokaro Stcel Limited [1999] 236 ITR 315 (SC) CIT v Karnataka Power Corporation [2001] 247 ITR 268 (SC) PCIT v Bank Note Paper Mill India (P.) Ltd [2019] 412 ITR 415 (Kar) Disallowance of expenditure and enhancement of income Expenditure incurred alter setting up of the business is allowable…

M/S. North Eastern Electric Power Corporation Ltd., Shillong vs. Assistant Commissioner of Income Tax, Circle - Shillong, Shillong

In the result, the appeal of the assessee in ITA

ITA 45/GTY/2019[2014-15]Status: DisposedITAT Guwahati12 Dec 2022AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 143(3)Section 263

…ns:- (1) CIT v. Rajasthan Breweries: SLP (C) 1379/2014 (SC) (2) CIT v. Reaiest Builders and Services: 307 ITR 202 (SC) (3) Radhasoami Satsang v. CIT 193 ITR 321 (SC) (4) CIT v. Excel Industries: 358 ITR 295 (SC) (5) CIT V. Daimia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) (6) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) (7) CIT V. A.K.J. Security Printers: 264 ITR 276 (Del) (8) DIT v. Apparel Export Promotion Council 244 ITR 734 (Del) (9) CIT v. Neo Poly Pack (P) Ltd. 245 ITR 492 (Del) (10) CIT v. Gilds'- Mohan Ganeriwala: 260 ITR 417 (P&H) (11) Thirani Chemicals Ltd. v. DCIT 153 Taxman 4…

M/S. North Eastern Electric Power Corporation Ltd., Shillong vs. Assistant Commissioner of Income Tax, Circle - Shillong, Shillong

In the result, the appeal of the assessee in ITA

ITA 418/GTY/2019[2014-15]Status: DisposedITAT Guwahati12 Dec 2022AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 143(3)Section 263

…ns:- (1) CIT v. Rajasthan Breweries: SLP (C) 1379/2014 (SC) (2) CIT v. Reaiest Builders and Services: 307 ITR 202 (SC) (3) Radhasoami Satsang v. CIT 193 ITR 321 (SC) (4) CIT v. Excel Industries: 358 ITR 295 (SC) (5) CIT V. Daimia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) (6) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) (7) CIT V. A.K.J. Security Printers: 264 ITR 276 (Del) (8) DIT v. Apparel Export Promotion Council 244 ITR 734 (Del) (9) CIT v. Neo Poly Pack (P) Ltd. 245 ITR 492 (Del) (10) CIT v. Gilds'- Mohan Ganeriwala: 260 ITR 417 (P&H) (11) Thirani Chemicals Ltd. v. DCIT 153 Taxman 4…

Lakshmanan, Chennai vs. ITO, Ncw - 1 (3), Chennai

In the result, appeal filed by the assessee in ITA No

ITA 2744/CHNY/2019[2015-16]Status: DisposedITAT Chennai18 Nov 2022AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.2882/Chny/2018 & नि◌धा"रण वष" /Assessment Year: 2015-16 V. Mr.Lakshmanan, The Income Tax Officer, No.7/2, 1St Floor, Akm Nest, Non-Corporate Ward-1(3), Jawaharlal Nehru Street, T.Nagar, Chennai. Chennai-600 017. [Pan: Aabpl 4326 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Vasudevan, AdvFor Respondent: Mr.AR.V.Sreenivasan
Section 43(5)Section 45

…consistency in the action of the assessing' officers. To substantiate his arguments, the assessee has also relied upon the decisions of High Court of Delhi in the case of Gulmohar Finance 170 Taxman 483; Mum ITAT in Janak S. Rangwalla 11 SOT 627, P & H HC in 260 ITR 417. 10. In order to verify the above contention of the appellant assessee, I have perused the earlier assessment order of the assessee the AY 2007-08 which the ld. A.R. has also referred to. On examination of the same, it is noticed that nowhere in the assessment order, the issue of taxability of profits from the sale of securities have been discuss…

Lakshmanan Revathi, Chennai vs. ITO N.C.W 1(3), Chennai

In the result, appeal filed by the assessee in ITA No

ITA 2883/CHNY/2018[2015-16]Status: DisposedITAT Chennai18 Nov 2022AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.2882/Chny/2018 & नि◌धा"रण वष" /Assessment Year: 2015-16 V. Mr.Lakshmanan, The Income Tax Officer, No.7/2, 1St Floor, Akm Nest, Non-Corporate Ward-1(3), Jawaharlal Nehru Street, T.Nagar, Chennai. Chennai-600 017. [Pan: Aabpl 4326 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Vasudevan, AdvFor Respondent: Mr.AR.V.Sreenivasan
Section 43(5)Section 45

…consistency in the action of the assessing' officers. To substantiate his arguments, the assessee has also relied upon the decisions of High Court of Delhi in the case of Gulmohar Finance 170 Taxman 483; Mum ITAT in Janak S. Rangwalla 11 SOT 627, P & H HC in 260 ITR 417. 10. In order to verify the above contention of the appellant assessee, I have perused the earlier assessment order of the assessee the AY 2007-08 which the ld. A.R. has also referred to. On examination of the same, it is noticed that nowhere in the assessment order, the issue of taxability of profits from the sale of securities have been discuss…

Lakshmanan, Chennai vs. ITO N.C.W 1(3), Chennai

In the result, appeal filed by the assessee in ITA No

ITA 2882/CHNY/2018[2015-16]Status: DisposedITAT Chennai18 Nov 2022AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.2882/Chny/2018 & नि◌धा"रण वष" /Assessment Year: 2015-16 V. Mr.Lakshmanan, The Income Tax Officer, No.7/2, 1St Floor, Akm Nest, Non-Corporate Ward-1(3), Jawaharlal Nehru Street, T.Nagar, Chennai. Chennai-600 017. [Pan: Aabpl 4326 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Vasudevan, AdvFor Respondent: Mr.AR.V.Sreenivasan
Section 43(5)Section 45

…consistency in the action of the assessing' officers. To substantiate his arguments, the assessee has also relied upon the decisions of High Court of Delhi in the case of Gulmohar Finance 170 Taxman 483; Mum ITAT in Janak S. Rangwalla 11 SOT 627, P & H HC in 260 ITR 417. 10. In order to verify the above contention of the appellant assessee, I have perused the earlier assessment order of the assessee the AY 2007-08 which the ld. A.R. has also referred to. On examination of the same, it is noticed that nowhere in the assessment order, the issue of taxability of profits from the sale of securities have been discuss…

The Deputy Commissioner of Income Tax, Circle-4(1)(1), Ahmedabad vs. Shanti Exports Pvt. Ltd., Ahmedabad

In the result, appeal is partly allowed

ITA 884/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad22 Jun 2022AY 2016-17

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.884/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2016-2017 D.C.I.T., Shanti Exports Pvt. Ltd., Circle-4,(1)(1), Vs. 2Nd Floor, Ahmedabad. Chiripal House, Satellite Road, Ahmedabad.

For Appellant: Shri Deelip Kumar, Sr. D.RFor Respondent: Shri Sudhir Mehta, A.R

…was not treated as adventure in trade by the AO in the assessment framed u/s.143(3) of the Act. Appellant also relied on the following judgment in this reward: (a) Judgment of Hon'ble Delhi High Court in the case of CIT vs. Datmia Promoters Developers P. Ltd. 281 ITR 346 (Del). In this case, interest income was assessed as business income for earlier years and there was no material change in the facts in subsequent years. It was held ^ by the Hon'ble High Court that the view taken by the Departmenf for earlier ^O^ years should continue on principles of consistency. Similar view has been reiterated by the Hon'ble…

Ascendas It Park (Pune) Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal filed by the assessee stands dismissed

ITA 966/PUN/2017[2013-14]Status: DisposedITAT Pune27 Apr 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.966/Pun/2017 िनधा"रण वष" / Assessment Year: 2013-14 Ascendas It Park (Pune) Vs. Dcit, Circle- 1(1), Private Limited, Pune. Unit No.607 & 608, 6Th Floor, Amar Business Park, Survey No.105 (3), Baner, Pune- 411045. Pan : Aafca4840E Appellant Respondent Assessee By : Smt. Chandni Shah Revenue By : Shri M. G. Jasnani Date Of Hearing : 22.03.2022 Date Of Pronouncement : 27.04.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Pune [‘Cit(A)’ For Short] Dated 31.01.2017 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Ground Of Appeal :- “Ground 1: Treating General Management Fees Paid By The Appellant To Be Capital In Nature On The Facts & Circumstances Of The Case & In Law, The Learned Commissioner Of Income Tax (Appeals) Erred In Confirming The Action

For Appellant: Smt. Chandni ShahFor Respondent: Shri M. G. Jasnani
Section 143(3)

…he Hon’ble Supreme Court in the case of RadhasoamiSatsang vs. CIT, 193 ITR 321 (SC) and the decisions of the Hon’ble Delhi High Court in the case of (i) CIT vs. Neo Poly Pack (P) Ltd., 245 ITR 492 (Delhi) and (ii) CIT vs. Dalmia Promoters Developers (P) Ltd., 281 ITR 346 (Delhi). However, the Assessing Officer rejected the claim of the assessee on the ground that the appellant company is still in the process of developing the IT/ITES Parks and, therefore, the revenue expenditure incurred till the completion of the project should be capitalized and should add to the cost of the project. Accordingly, he denied the…

Lhotse Developers and Traders Pvt Ltd., Mumbai vs. Dy It 12(3)(2), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 542/MUM/2020[2015-16]Status: DisposedITAT Mumbai17 Nov 2021AY 2015-16

Bench: Shri M Balaganesh & Shri Pavan Kumar Gadalem/S Lhotse Developers Vs. Dcit – 12(3)(2) & Traders Pvt Ltd., Room No. 147B, 1St Hotel Grand Hometel, Floor, Aaykar Bhavan, Cts No. 406/11, 4Th Mk Road, Mkumbai – Floor, Raheja 400020. Chambers, Linking Road, Santacruz (W), Mumbai – 400054. Pan/Gir No. : Aabcl0079N Appellant .. Respondent

For Appellant: Shri Ravindra Poojary. ARFor Respondent: Shri Mehul B. Jain. DR
Section 143(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s Lhotse Developers Vs. DCIT – 12(3)(2) and Traders Pvt Ltd., Room No. 147B, 1st Hotel Grand Hometel, Floor, Aaykar Bhavan, CTS No. 406/11, 4th MK Road, Mkumbai – Floor, Raheja 400020. Chambers, Linking Road, Santacruz (W), Mumbai – 400054. PAN/GIR No. : AABCL0079N Appellant .. Respondent Appellant by : Shri Ravindra Poojary. AR Respondent by : Shri Mehul B. Jain. DR Date of Hearing 09.11.2021 Date of Pronouncement 17.11.2021 आदेश / O R D E R PER PAVAN KUMAR GADALE…

Tube Rose Estates Pvt. Ltd., New Delhi vs. ACIT, Circle- 16(1), New Delhi

In the result ground number one – three of the appeal of the assessee are allowed

ITA 3136/DEL/2018[2010-11]Status: DisposedITAT Delhi26 Mar 2021AY 2010-11

Bench: Shri Sudhanshu Srivastavaa N D Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri R. S. Singhvi, C.A. &For Respondent: Shri Prakash Dubey, Sr. DR
Section 143(3)Section 24

…here is no change in the facts and law and hence, departure from earlier practice by the Revenue is not sustainable. This proposition is supported by the decision of Hon'ble Jurisdictional High Court in the case of CIT vs. Dalmia Promoters & Developers P Ltd. 281 ITR 346. In this case it was expounded that for rejecting the view taken for earlier years, there must be change in facts, situation or law. 26. In this regard, we further place reliance upon the decision in the case of CIT vs. Excel Industries Ltd. 358 ITR 295. In this case the Hon'ble Apex Court has inter-alia held that when the Department has accepted…

Steria (India) Ltd., Noida vs. Addl. CIT, Spl. Range- 8, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 5745/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Sept 2020AY 2014-15

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…ons: CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 - (Del) CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 - (Del.) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) – - SLP dismissed. 53. Therefore he submitted that department having acce…

M/S Steria Ndia Ltd., Noida vs. Addl CIT, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 741/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Sept 2020AY 2012-13

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…ons: CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 - (Del) CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 - (Del.) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) – - SLP dismissed. 53. Therefore he submitted that department having acce…

Steria India Ltd., Noida vs. Addl.CIT, Speciaql Range-8, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 3992/DEL/2017[2013-14]Status: DisposedITAT Delhi28 Sept 2020AY 2013-14

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…ons: CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 - (Del) CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 - (Del.) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) – - SLP dismissed. 53. Therefore he submitted that department having acce…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 140/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Apr 2020AY 2015-16

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…: - CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) - SLP dismissed. Thus, in view of the above, the department having accep…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 139/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh28 Apr 2020AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…: - CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) - SLP dismissed. Thus, in view of the above, the department having accep…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. ACIT, Chandigarh

In the result the captioned appeals of the assessee are

ITA 547/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh28 Apr 2020AY 2013-14

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…: - CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajasthan Breweries Limited.: ITA 889/2009 (Del) - SLP dismissed. Thus, in view of the above, the department having accep…

DCIT, New Delhi vs. M/S Holtec Consulting Pvt. Ltd, New Delhi

Appeal of the Revenue is partly allowed for statistical purposes

ITA 2148/DEL/2015[2011-12]Status: DisposedITAT Delhi25 Nov 2019AY 2011-12

Bench: Sh. N. K. Billaiya & Ms Suchitra Kamble

Section 14ASection 36(1)(ii)Section 40Section 40A(2)(b)

…Further, we find that commission was paid in earlier years also and the same was accepted by the Revenue and hence, no disallowance was made. 17.4 We further find that Hon’ble Jurisdictional High Court in the case CIT vs. Dalmia Promoters Developers (P) Ltd. 281 ITR 346 has held that for rejecting the view taken in earlier assessment years, there must be material change in the fact, situation or in law. In this case, clearly there is neither any change in the fact, situation or in law. We agree with the contention of the assessee that the compensation for both the directors were structured in such a way that apa…

M/S. Ratna Commercial Enterprises Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessee is allowed for statistical purposes as indicated above

ITA 3796/DEL/2015[2010-11]Status: DisposedITAT Delhi13 Nov 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2010-11 Ratna Commercial Enterprises Pvt. Ltd., Vs Addl. Cit, 4Th Floor, Punjabi Bhawan, Range-15, 10, House Avenue, New Delhi. New Delhi. Pan: Aaacr0354B Assessment Year: 2010-11 Dcit, Vs. Ratna Commercial Enterprises Circle 21(1), Pvt. Ltd., 4Th Floor, Punjabi Bhawan, New Delhi. 10, House Avenue, New Delhi. Pan: Aaacr0354B (Appellant) (Respondent) Assessee By : Shri M.P. Rastogi, Advocate Revenue By : Shri J.K. Mishra, Cit, Dr Date Of Hearing : 05.09.2019 Date Of Pronouncement : 13.11.2019 Order Per R.K. Panda, Am: These Are Cross Appeals. The First One Is Filed By The Assessee & The Second One By The Revenue & Are Directed Against The Order Dated 22Nd April, 2015 Of The Cit(A)-11, New Delhi, Relating To Assessment Year 2010-11. Ita No.3796/Del/2015 2. The Grounds Raised By The Revenue Read As Under:-

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri J.K. Mishra, CIT, DR
Section 115JSection 138

…rence of the A.O. is contrary to the judicial principle of consistency approved by the Hon’ble Apex Court and Hon’ble Jurisdictional High Court respectively in the case of [Radhasoami Satsang v. CIT 1992] 193 ITR 321 (SC) and [Dalmia Promoters Pvt. Ltd. 2006] 281 ITR 346 (Del) 4.9.6 The condition precedent for such an action by the appellant is that the loan or advance given in the ordinary course of money lending business is written off during the relevant Assessment Year. The assessee has written off the loan as bad debt in the AY 2010-11 which is not disputed by the AO. Hon’ble Delhi High Court in the case of…