CIT v. NEPC India Ltd.

303 ITR 271High Court2008#11502 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 115BBE Section 139(4)Section 143(1)Section 143(3)Section 145(3)Section 250 Section 269ST Section 271AAC

Judgments citing CIT v. NEPC India Ltd.

GURDAS MAL ARORA,KANPUR vs. THE A O CIRCLE-1(2)(1), KANPUR

In the result, the appeal of the assessee is dismissed for statistical purposes

ITA 412/LKW/2023[2017-18]Status: DisposedITAT Lucknow08 Jan 2026AY 2017-18

Bench: Shri Kul Bharat & Shri Anadee Nath Misshragurdas Mal Arora V. The Assessing Officer, 21/L/4, Daboli, Circle-1(2)(1) Kanpur. 16/69, Aayakar Bhawan, Civil Lines, Kanpur- 208001. Pan:Afepm4342J (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri Amit Kumar, Cit-Dr O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri Amit Kumar, CIT-DR

Section 115BSection 143(3)Section 145(3)Section 40A(2)(b)Section 68Section 69A

…the expenditure incurred by the business man is unreasonable then the provision of section 40A(2)(b) can be applied. The action of the A.O should be based on well founded reason the assessee Page 31 of 35 also relied upon CIT vs. NEPC India Ltd. reported in 303 ITR 271, CIT vs. Forbes Tea Brokers reported in 315 ITR 404 and CIT vs. Denso Haryana (P.) Ltd. Reported in 328 ITR 14. In the case of Coronation Flour Mills vs. ACIT reported in 314 ITR 1 it is held that A.O. has to record it is finding as to whether the expenditure is excessive or unreasonable on the basis of three basic requirement/section (like a fai…

ACIT NON CORPORATE CIRCLE 20(1), CHENNAI vs. ALLU ARAVIND BABU, CHENNAI

In the result, the Revenue’s appeal is dismissed

ITA 2369/CHNY/2018[2012-13]Status: DisposedITAT Chennai19 Feb 2020AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. AR V Sreenivasan, JCITFor Respondent: Shri. R. Vijayaraghavan Advocate

Section 40A(2)

…CIT(A) ought to have considered the ratio of the decision in the case of Mc Dowell and Co. Ltd (154 ITR 145) 2.4 The learned CII(A) ought to have considered the ratio of the decision of the Hon'ble Madras High Court in the case of CIT Vs NEPC India Ltd (Mad) 303 ITR 271 and the decision in tire case of Nund & Samonta Co. P. Ltd Vs CIT(SC) 78 ITR 268 3.1 The learned CIT(A) erred in deleting the addition towards Long Term Capital 3.2 The CIT(A) erred in deciding financial year in which cost of acquisition is to be indexed based on the decision in the case of Manjuta J. Shah which has not accepted by the department…

CHEMAROMA DRUG HOUSE,MUMBAI vs. ACIT, WARD-18(1), MUMBAI

In the result, appeal by the assessee stands allowed

ITA 4473/MUM/2018[2010-11]Status: DisposedITAT Mumbai09 Oct 2019AY 2010-11

Bench: Shri Shamim Yahya (Am)

Section 40A(2)(b)

…ollowing judgements wherein the Courts have held that in case of Payment to relatives, the resonableness has to be proved by the assessee and not the department :- (i) Nund & Samonta Co. Pvt. Ltd. vs. CIT (SC), 78 ITR 268. (ii) CIT vs. NEPC India Ltd. (Mad), 303 ITR 271. (iii) CIT vs. Shatrunjay Diamonds (Bom), 261 ITR 258. 5. Accordingly, the AO proceeded to disallow interest paid in excess of 15% and added the same to the total income of the assessee. 6. Upon assessee’s appeal learned CIT(A) confirmed the disallowance against this order. The assessee is in appeal before the ITAT. 7. I have heard both the cou…

TRIMODE PROPERTIES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 15(3)(1), MUMBAI

In the result these grounds of appeal are allowed

ITA 7370/MUM/2017[2014-15]Status: DisposedITAT Mumbai15 Jul 2019AY 2014-15

Bench: Shri G.S. Pannu, Vice Preseident & Shri Pawan Singhtrimode Properties Pvt. Ltd. Dcit - 15(3)(1) Dgp House, 3Rd Floor, Aayakar Bhavan, M.K. Road, 88C, Old Prabhadevi Road, Mumbai-400020. Mumbai-400025. Vs. Pan: Aabct2569F Appellant Respondent Appellant By : Shri Nitesh Joshi & Shri Hitesh Trivedi (Ars) Respondent By : Shri D.G. Pansari & : Sh. Chaitanya Anjaria (Sr. Dr) Date Of Hearing : 15.07.2019 Date Of Pronouncement : 15 .07.2019 Orderunder Section 254(1)Of Income Tax Act

For Appellant: Shri Nitesh Joshi &For Respondent: Shri D.G. Pansari &

Section 254(1)Section 40A(2)(b)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESEIDENT AND SHRI PAWAN SINGH JUDICIAL MEMBER Trimode Properties Pvt. Ltd. DCIT - 15(3)(1) DGP House, 3rd Floor, Aayakar Bhavan, M.K. Road, 88C, Old Prabhadevi Road, Mumbai-400020. Mumbai-400025. Vs. PAN: AABCT2569F Appellant Respondent Appellant by : Shri Nitesh Joshi & Shri Hitesh Trivedi (ARs) Respondent by : Shri D.G. Pansari & : Sh. Chaitanya Anjaria (Sr. DR) Date of Hearing : 15.07.2019 Date of Pronouncement : 15 .07.2019 ORDERUNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by…

TRIMODE PROPERTIES PVT. LTD.,MUMBAI vs. DCIT - 15(3)(1), MUMBAI

In the result the appeal of the assessee is allowed

ITA 4977/MUM/2016[2012-13]Status: DisposedITAT Mumbai26 Jun 2019AY 2012-13

Bench: Shri G.S. Pannu & Shri Pawan Singhtrimode Properties Pvt. Ltd. Acit - 10(3) Dgp House, 3Rd Floor, Aayakar Bhavan, M.K. Road, 88C, Old Prabhadevi Road, Mumbai-400020. Mumbai-400025. Vs. Pan: Aabct2569F Appellant Respondent Trimode Properties Pvt. Ltd. Dcit - 15(3)(1) Dgp House, 3Rd Floor, Aayakar Bhavan, M.K. Road, 88C, Old Prabhadevi Road, Mumbai-400020. Mumbai-400025. Vs. Pan: Aabct2569F Appellant Respondent Appellant By : Shri Percy J. Pardiwalla, Shri Nitesh Joshi & Shri Hitesh Trivedi (Ars) Respondent By : Shri Rajiv Gubgotra (Dr) Date Of Hearing : 10.05.2019 Date Of Pronouncement : 26.06.2019 Orderunder Section 254(1)Of Income Tax Act Per Pawan Singh; 1. These Two Appeals By Assessee Are Directed Against The Orders Of Ld. Commissioner Of Income-Tax [Cit(A)]-22, Mumbai Dated 27.02.2012 & Ld. Cit(A)-24, Mumbai Dated 24.06.2016 For Assessment Year (Ay) For Ita No. 3471/M/12 & 4977/M/16- Trimode Properties Pvt. Ltd.

For Appellant: Shri Percy J. PardiwallaFor Respondent: Shri Rajiv Gubgotra (DR)

Section 143(3)Section 254(1)Section 40A(2)Section 40A(2)(b)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER Trimode Properties Pvt. Ltd. ACIT - 10(3) DGP House, 3rd Floor, Aayakar Bhavan, M.K. Road, 88C, Old Prabhadevi Road, Mumbai-400020. Mumbai-400025. Vs. PAN: AABCT2569F Appellant Respondent Trimode Properties Pvt. Ltd. DCIT - 15(3)(1) DGP House, 3rd Floor, Aayakar Bhavan, M.K. Road, 88C, Old Prabhadevi Road, Mumbai-400020. Mumbai-400025. Vs. PAN: AABCT2569F Appellant Respondent Appellant by : Shri Percy J. Pardiwalla, Shri Nitesh Joshi & Shri Hitesh Trivedi (ARs) Respondent by :…

DCIT, CIRCLE - 14(2), KOLKATA , KOLKATA vs. M/S. NAVKETAN NURSHING HOME PVT. LTD., , KOLKATA

Appeal is dismissed

ITA 47/KOL/2018[2012-13]Status: DisposedITAT Kolkata17 May 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 Dcit, Circle-14(2), V/S. M/S Navketan Nurshing Aayakar Bhawana, Home Pvt. Ltd., 1B, Plot Porba, 6Th Floor, 110, No.193 Sector-Iii, Salt Shantipally, Kolkata-107 Lake City, Kolkatka-91 [Pan No.Aabcn 9379 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Manoj K. Tiwari, Fca ""यथ" क" ओर से/By Respondent 25-04-2019 सुनवाई क" तार"ख/Date Of Hearing 17-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-5, Kolkata’S Order Dated 18.10.2017 Passed In Case No.A.No.120/Cit(A)-5/Cir-14(2)/15-16, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Revenue’S Identical Both Substantive Grounds Seek To Reverse The Cit(A)’S Findings Reversing The Assessing Officer’S Action Invoking Sec. 40A(2) Disallowance Of ₹10 Lac & ₹1,70,63,423/- Representing Director’S Salary & Operation & Management Services Paid To Holding Company M/S Columbia Asia Hospital Pvt. Ltd.; Respectively. The Cit(A)’S Detailed Discussion Reversing Assessing Officer’S Action Reads As Under:- 4.2. The A/R Of The Appellant In His Submission Stated That "Columbia Asia Is An International Healthcare Group Operating A Chain Of Modem Hospitals Across Asia. Columbia Asia Hospitals

Section 143(3)Section 40A(2)

…ss of the payments but only questioned the quantum. ITA No 47/Kol/2018 A.Y. 2012-13 DCIT Cir-14(2) Kol Vs. M/s Navketan Nurshing Home Page 8 Reference may be made to the decision of the Hon 'ble Madras High Court in the case of CIT Vs. NEPC India Ltd. [2008] 303 ITR 271 held that the opinion formed by the Assessing Officer in view of section 40A(2) (a) must be an honest information having been formed based on the circumstances available before him. There should be some material available for the Assessing Officer for invoking section 40(a) (2)(a) to initiate action to disallow or refuse to deduct the excessive o…

ITO, NEW DELHI vs. M/S. DELHI PRESS SAMACHAR PATRA PVT. LTD., NEW DELHI

In the result ground No. 1 of the appeal of the Revenue is dismissed

ITA 1433/DEL/2013[2008-09]Status: DisposedITAT Delhi12 Oct 2017AY 2008-09

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Manish Kumar, AdvFor Respondent: Shri Anshu Prakash, Sr. DR

Section 143(2)Section 40A(2)Section 40A(2)(b)

…ITO, Ward 10 (1) , New Delhi Vs Delhi Pres samachar Patra Private Limited ITA NO 1433 , 1061/ Del/2013 & 5001 & 6515/ Del/2014 A.Y. 2008-09 to 2011-12 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.1061/Del/2013 (Assessment Year: 2009-10) ITA No.6515/Del/2014 (Assessment Year: 2011-12) ITO, Vs. Delhi Press Samachar Patra Pvt. Ltd, Ward-10(1), Room No. 199, C/o. Shri Harvinder Singh Sahota, CR Building, New Delhi KG, 3/6, Vikaspuri, New Delhi PAN:AAACD2084L (Appellant) (Respondent) Revenue by : Shri Anshu…

DCIT-AKOLA-CIRCLE, ,, AKOLA vs. SHRI HARMITSINGH BHAGWANSINGH SETHI,, NAGPUR

In the result, Revenue’s appeal is dismissed

ITA 266/NAG/2014[2009-10]Status: DisposedITAT Nagpur29 Jun 2017AY 2009-10

Bench: Shri P.K. Bansal & Shri Amarjit Singh

For Appellant: Shri Sanjay ThakkarFor Respondent: Shri A.R. Ninawe

Section 143(3)Section 148Section 194CSection 80I

…ithout appreciating the fact that the assessee failed to substantiate his claim regarding the value of land as on 01.04.1981 without considering the ratio of the decisions in the case of Nund & Samonta Co. Pvt. Ltd. (78 ITR 268) and in the case of India Ltd. (303 ITR 271) (Madras High Court) wherein it is held that the reasonableness has to be proved by the assessee and not by the department. 10. The facts of the case are quite similar to the facts of the case in ITA no.526/Nag./2014 for the assessment year 2007–08. There is no need to repeat the same. ISSUE NO.1 TO 3 11. These issues are quite similar which h…

. AMSERVE CONSULTANTS LTD.,NEW DELHI vs. ADIT, NEW DELHI

In the result both the appeals of the assesses are allowed

ITA 6059/DEL/2013[2009-10]Status: DisposedITAT Delhi29 Jun 2016AY 2009-10

Bench: Shri I.C. Sudhir & Shri J. Sudhakar Reddyay: 2009-10

For Appellant: Sh. C.S.Agarwal, Sr.AdvFor Respondent: Sh. Ravi Jain, CIT, D.R

Section 143(3)Section 40A(2)Section 40A(2)(b)

…onable or excessive considering the services availed by the assessee. ITA 6059/Del/2013 M/s Amserve Consultants Ltd. ITA 6090/Del/13 M/s Amsure Insurance Agency Ltd. A.Y. 2009-10 (i) Reliance was placed on the decision of CIT vs. NEPC India Ltd. reported in 303 ITR 271 (Madras H.C.) and CIT vs. Shatrunjay Diamonds (2003) 261 ITR 258 (Bombay H.C.). 9. He relied upon the order of the A.O. as well as that of the Ld.CIT(A) and also relied on certain other case laws which we would be discussing as and when necessary, during the course of our finding. 10. In response the Ld.Counsel for the assessee filed written su…