CIT v. Pudumjee Pulp & Paper Mills Ltd.

63 Taxmann.com 283High Court2015#16024 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 36(2)Section 37(1)Section 115JB Section 142(1)Section 143(2)Section 194A

Issues it is cited on

section 36(2)(i)section 36(2)business expediency section 36(1)(vii)commercial expediency section 28 revenue expenditure section 36 section 36(1)section 37 section 37(1)transfer

Judgments citing CIT v. Pudumjee Pulp & Paper Mills Ltd.

DCIT, CC-2(1), Bangalore vs. Adarsh Developers, Bengaluru

In the result appeal of the learned assessing officer is dismissed on its merit and appeal of the assessee is also dismissed as withdrawn

ITA 1160/BANG/2024[2020-21]Status: DisposedITAT Bangalore29 Apr 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2020-21

For Appellant: Shri Hemant Pai, CAFor Respondent: Ms. Neera Malhotra

Section 143(1)Section 143(2)Section 143(3)Section 28Section 36Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2020-21 Adarsh Developers, Vs. The Deputy Commissioner No.2/4, Langford Garden, of Income Tax, Richmond Town, Central Circle 2(1), Bangalore. Bangalore – 560 025. PAN: AAGFA 3674G APPELLANT RESPONDENT Assessment year : 2020-21 The Deputy Commissioner Adarsh Developers, of Income Tax, Vs. No.10, Vittal Malya Road, Central Circle 2(1), Bangalore – 560 001. PAN: AAGFA 3674G Bangalore. APPELLANT RESPONDENT Assessee by : Shri Hemant Pai, CA Revenue…

Adarsh Developers, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle - 2(1), Bengaluru

In the result appeal of the learned assessing officer is dismissed on its merit and appeal of the assessee is also dismissed as withdrawn

ITA 1082/BANG/2024[2020-21]Status: DisposedITAT Bangalore29 Apr 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2020-21

For Appellant: Shri Hemant Pai, CAFor Respondent: Ms. Neera Malhotra

Section 143(1)Section 143(2)Section 143(3)Section 28Section 36Section 37

Patel Engineering Limited, Mumbai vs. DCIT CC-3(4), Mumbai

In the result, appeals of the Revenue are dismissed, except for one ground no

ITA 2801/MUM/2024[2017-18]Status: DisposedITAT Mumbai31 Dec 2024AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 194ASection 201

…ount in computing income of the Assessee for an earlier assessment year before such debt or part thereof is written off. Reliance was also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs. Pudumjee Pulp & Papers Mill Ltd. (63 Taxmann.com 283), wherein the Hon'ble Court held that once interest income on the inter-corporate deposit was offered to tax in an earlier year, not only the said interest income would be eligible for a deduction but also the entire inter-corporate deposit would be eligible for a deduction as bad debt. 78. Finally, the ld. CIT (A) relying upon the decisio…

Nayara Energy Limited (on Behalf of Merged Entity Vadinar Oil Terminal Limited ), Mumbai vs. Asstt CIT, Central Circle2(1), Mumbai

In the result appeal of the assessee is partly allowed for

ITA 778/MUM/2022[2017-18]Status: DisposedITAT Mumbai11 Sept 2024AY 2017-18

Bench: Shri Prashant Maharishi, Am & Rahul Chaudhary, Jm

Section 143Section 28Section 36Section 37

…ITA No 778/MUM/2022 Nayara Energy Limited [ On behalfof VadinarOil Terminal Limited] V ACIT Central Circle -2 (1), Mumbai AY 2017-18 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND RAHUL CHAUDHARY, JM ITA NO 778/MUM/2022 (On behalf of merged entity Nayara energy Ltd Vadinar Oil terminal limited) Fifth floor, Jet Airways Godrej BKC Plot C - 68, G Block Bandra Kurla complex Bandra (East) Mumbai - 400051 PAN Assessee by Revenue by Date of hearing Date of pronouncement Assessment year 2017 – 18 The Assistant Commissioner of Income Tax Central Circle – 2 (1) Room number 8…

DCIT 13(3)(2), Mumbai vs. M/S.Zicom Electronic Security System Limited, Mumbai

In the result, appeal of the revenue is dismissed

ITA 4218/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Oct 2020AY 2014-15

Bench: Shri Justice P P Bhatt & Shri M. Balaganesh, Am Dcit-13(3)(2) Vs. M/S. Zicom Electronic Room No.229, Security System Limited 2Nd Floor, Aayakar Bhavan 502, Silver Metropolis M.K.Road, Mumbai – 20 Western Express Highway Goregaon (E), Mumbai – 400 063 Pan/Gir No.Aaacz1444J (Appellant) .. (Respondent)

Section 138Section 143(3)Section 36(1)(vii)

…f had been done in the ordinary course of its business. We find that reliance in this regard had been rightly placed by the ld. CIT(A) on the decision of the Hon‟ble Jurisdictional High Court in the case of CIT vs. Pudumjee Pulp & Paper Mill Ltd., reported in 63 Taxmann.com 283 dated 05/08/2015 wherein under similar facts and circumstances, the Hon‟ble Bombay High Court had allowed the claim of write off of ICD as the business loss. While rendering this decision, the Hon‟ble Bombay High Court also placed reliance on yet another decision of the Hon‟ble Bombay High Court in the case of CIT vs. Shreyas S Morakhia re…

Apt Packaging Ltd., Pune vs. Commissioner of Income-Tax - 1

In the result, the appeal of assessee is allowed

ITA 627/PUN/2015[2010-11]Status: DisposedITAT Pune05 Mar 2018AY 2010-11

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

For Appellant: Shri Rajeev ThakkarFor Respondent: Smt. Nirupama Kotru

Section 143(3)Section 263Section 32Section 36(1)(vii)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA No.627/PUN/2015 "नधा"रण वष" / Assessment Year : 2010-11 APT Packaging Limited, ………. अपीलाथ" / MZSK & ASSOCIATES, Appellant Level 3, Business Bay, Plot No.84, Wellesely Road, Pune – 411 001. PAN : ABPPT1716N. बनाम v/s Commissioner of Income Tax, ………. ""यथ" / Aurangabad. Respondent Assessee by : Shri Rajeev Thakkar Revenue by : Smt. Nirupama Kotru सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 07.12.2017 Date of Pronounceme…