CIT v. Office of Official Liquidator

316 ITR 181High Court2009#17630 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2020.

Judgments citing CIT v. Office of Official Liquidator

The DCIT, Circle-1, Junagadh vs. M/S Keshodwala Foods., Veraval

In the result, the appeal of the Revenue is dismissed

ITA 1133/RJT/2010[2007-08]Status: DisposedITAT Rajkot28 Feb 2020AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./I.T.A. No.1133/Rjt/2010 ("नधा"रण वष" / Assessment Year :2007-08) D.C.I.T, बनाम/ M/S Keshodwala Foods, Circle-1, 305-G.I.D.C. Industrial Vs. Junagadh. Estate, Somnath Road, Veraval. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadfk6651Q (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri Ranjit Singh Cit. D.R ""यथ" क" ओर से/Respondent By : Shri D.M. Rindani, A.R सुनवाई क" तार"ख / Date Of Hearing 24/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: The Captioned Appeal Has Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-Iv, Rajkot [Ld. Cit(A) In Short] Dated 16/06/2010, Arising In The Matter Of Assessment Order Passed Under S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Dated 08/12/2009 Relevant To Assessment Years (A.Y.) 2007- 08. A.Y. 2007-08 The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Ranjit Singh CIT. D.RFor Respondent: Shri D.M. Rindani, A.R
Section 131Section 143(3)Section 194CSection 197

…ition can be made u/s 41 (1) on the ground of expiry of limitation and when the appellant is showing the amount is payable and has not written back the same, it cannot be said to have ceased to exist. In the case of C.I.T. vs Office of the Official Liquidator 316 ITR 181, the Hon'ble Gujarat High Court has held that mere withdrawal of Court cases and submission of dispute to arbitration would not amount to cessation of liability so as to attract Sec. 41 Cl). Considering the material on record and the aforesaid decisions relied upon, the addition of Rs.26,69,502/- made by the Assessing Officer is directed to be de…

ACIT, Cir.-1(2), Pune vs. Global Infrastructure & Technologies Ltd., Pune

In the result, the appeal of Revenue in ITA

ITA 351/PUN/2007[1996-97]Status: DisposedITAT Pune28 Feb 2018AY 1996-97

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…odern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus, the grounds of Revenue are dismissed. 29. Ground Nos.3 and 4 are inter-connected and are with respect to allowability of preliminary expenses of Rs.1,78,432/- u/s 35D of the Act. 30. AO noted that assessee had claimed preliminary expens…

M/S. Global Infrastructure & Technologies Ltd., Pune vs. ITO, WD.-3(3), Pune

In the result, the appeal of Revenue in ITA

ITA 722/PUN/2004[1996-97]Status: DisposedITAT Pune28 Feb 2018AY 1996-97

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…odern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus, the grounds of Revenue are dismissed. 29. Ground Nos.3 and 4 are inter-connected and are with respect to allowability of preliminary expenses of Rs.1,78,432/- u/s 35D of the Act. 30. AO noted that assessee had claimed preliminary expens…

DCIT, Cir.-1(1), Pune vs. Global Infrastructure & Technologies Ltd., Mumbai

In the result, the appeal of Revenue in ITA

ITA 624/PUN/2004[1996-97]Status: DisposedITAT Pune28 Feb 2018AY 1996-97

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…odern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus, the grounds of Revenue are dismissed. 29. Ground Nos.3 and 4 are inter-connected and are with respect to allowability of preliminary expenses of Rs.1,78,432/- u/s 35D of the Act. 30. AO noted that assessee had claimed preliminary expens…

DCIT, Cir.-1(1), Pune vs. Mantri Housing & Constructions Ltd., Pune

In the result, the appeal of Revenue in ITA

ITA 1027/PUN/2004[1998-99]Status: DisposedITAT Pune28 Feb 2018AY 1998-99

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: NoneFor Respondent: Mrs. Nirupama Kotru
Section 143(3)Section 271(1)(c)

…odern Threads (2018) 400 ITR 381, has held the expenditure on issue of debentures is deductible, irrespective the nature of debentures. Similar view has also been taken by Hon’ble Gujarat High Curt in the case of CIT Vs. Office of Official Liquidator (2009) 316 ITR 181 (Guj). In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and thus, the grounds of Revenue are dismissed. 29. Ground Nos.3 and 4 are inter-connected and are with respect to allowability of preliminary expenses of Rs.1,78,432/- u/s 35D of the Act. 30. AO noted that assessee had claimed preliminary expens…

CIT v. Office of Official Liquidator (316 ITR 181) — Cited in 5 Judgments | BharatTax