CIT v. Rajendra Prasad Moody

Sunil Bardia, Rajnandgaon vs. Income Tax Officer, Ward-1, Rajnandgaon

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No. 254/Rpr/2022 "नधा"रण वष" /Assessment Year: 2017-18 Sunil Bardia Vs Income Tax Officer C/O. Bardia Niwas, Sadar Bazar, Ward-1, Rajnandgaon Rajnandgaon (C.G.)-491 441 Pan: Adfpb7851A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri R.B Doshi, Ca राज"व क" ओर से /Revenue By : Shri Satya Prakash Sharma, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 10 /10/2023 आदेश / O R D E R Per Arun Khodpia, Am :

…eived was at lower rate than rate at which interest was paid, no disallowance 5 could have been made. The Ld. AR in support of his aforesaid contention relied upon the judgment of the Hon’ble Supreme Court in the case of CIT Vs. Rajendra Prasad Moody, (1978) 115 ITR 519 (SC) wherein the Hon’ble Apex Court had held as under: “4. What section 57 (iii) requires is that the expenditure must be laid out or expended wholly and exclusively for the purpose of making or earning income. It is the purpose of the expenditure that, is relevant in determining the applicability of section 57(iii) and that purpose must be maki…

Naval Kishore Daga, Jodhpur vs. DCIT, CPC, Bangalore

In the result, the appeal of the assessee is allowed

…few judgment, wherein it is held that no Interest Expenses is to be disallowed wherein Interest Income is more than expenses or Appellant is having sufficient Interest Free Fund or owned Funds: 1. Hon'ble Supreme Court in case of CIT Vs Rajendra Prasad Moody 115 ITR 519 (SC) COME 2. Hon'ble Andhra Pradesh High Court in case of CIT Vs Gopikrishan Murlidhar, 47 ITR 469 (AP) We would like to submit that appellant is having following owned Capital and interest Free Loan as on 31.03.2017." Capital A/c 14458990.00 Unsecured Loan (interest free) Krishna Corporation 4059782.00 Shree Krishan Steel 2531993.50 Shikha Daga…

Shri Murlimanohar Ramkishan Mundhra, Surat vs. Income Tax Officer, Ward - 1(2)(1), Surat

In the result, ground No. 1 of the appeal is allowed

Bench: Shri Pawan Singhआ.अ.सं./Ita No.158/Srt/2023 (Ay 2013-14) (Hearing In Physical Court) Murlimanohar Ramkishan Income Tax Officer, Ward-1(2)(1), (Old Ward- Mundhra, 301 To 308, Vs 1(2)(3) Surat, Aayakar Third Floor, Shree Krishna Market, Near Metro Tower, Bhavan, Majura Gate, Ring Road, Surat-395002 Surat-395001 Pan No: Aflpm 6057 P अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee By Shri Sudhir Surana, Ca & Shri Om Prakash Soni, Ca राज"व क" ओर से /Revenue By Shri Vinod Kumar, Sr-Dr अपील पंजीकरण/Appeal Instituted On 03.03.2023 सुनवाई की तारीख/Date Of Hearing 03.05.2023 उ"घोषणा क" तार"ख/Date Of 18.07.2023 Pronouncement Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short To As “Ld. Nfac/Ld.Cit(A)”] Dated 13.01.2023 For Assessment Year 2013-14, Which In Turn Arises From The Addition Made By The Assessing Officer In Assessment Order Passed Under Section 143(3) R.W.S 147 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 30.11.2018. The Assessee Has Raised The Following Ground Of Appeal:- Murllimanohar R Mundhra “1. Ld. Cit(A) Erred In Law & On Facts Confirming The Reassessment Proceeding Initiated By The Ld. Ao, Without Properly Appreciating The Submission Of The Appellant.

…disallowance of interest expenses, the assessee made similar submission as made before Assessing Officer. To support his submission, he relied upon the decision of Hon'ble Apex Court in the case of Commissioner of Income- tax vs. Rajendra Prasad Moody (1978) 115 ITR 519 (SC), and decision of Hon'ble jurisdictional High Court in the case of Micro Inks Ltd., vs. PCIT (2017) 85 taxmann.com 310 (Guj) and various other case law. 5. The Ld. CIT(A) after considering the submission of assessee on validity of re-opening held that Assessing Officer in para-8 of reasons recorded for re-opening of the case that four years o…

Hotel Skyline Pvt. Ltd., Bharuch vs. Income Tax Officer, Ward-1(1), Bharuch

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.331 & 332/Srt/2022 (िनधा"रणवष" / Assessment Years: (2017-18 & 2018-19) (Physical Court Hearing) Hotel Skyline Pvt. Ltd. Income Tax Officer, Skyline Building, Old N.H. No.8, Ward-1(1), Bharuch Vs. Near Hotel Maharaja, Bharuch- Income Tax Office, Station Road, 392001 Hari Kunj Building, Above Bank Of Baroda, Bharuch-356069 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaach 5317 A (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rasesh Shah, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 07/06/2023 घोषणाकीतारीख /Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2017-18 & 2018-19, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi [In Short “Nfac/Ld. Cit(A)”] Dated 16.09.2022, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (‘Ao’ For Short) Under Section 143(3) R.W.S 143(3A R/W.S 143(3B) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 06.12.2019 & 16.03.2021 Respectively.

…ainst the Nil return on investment made in Affem Rolling Pvt. Ltd. We note that such interest expense is allowable under section 57(iii) the Act, for that reliance can be placed on the decision of the Hon`ble Supreme Court in the case of Rajendra Prasad Moody 115 ITR 519 (SC), wherein it was held as follows: “The determination of the question before us turns on the true interpretation of section 57(iii) and it would, therefore, be convenient to refer to that section, but before we do so, we may point out that section 57(iii) occurs in a fasciculus of sections under the heading 'F- Income From Other Sources'. Sect…

Hotel Skyline Pvt. Ltd., Bharuch vs. Income Tax Officer, Ward-1(1), Bharuch

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.331 & 332/Srt/2022 (िनधा"रणवष" / Assessment Years: (2017-18 & 2018-19) (Physical Court Hearing) Hotel Skyline Pvt. Ltd. Income Tax Officer, Skyline Building, Old N.H. No.8, Ward-1(1), Bharuch Vs. Near Hotel Maharaja, Bharuch- Income Tax Office, Station Road, 392001 Hari Kunj Building, Above Bank Of Baroda, Bharuch-356069 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaach 5317 A (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rasesh Shah, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 07/06/2023 घोषणाकीतारीख /Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2017-18 & 2018-19, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi [In Short “Nfac/Ld. Cit(A)”] Dated 16.09.2022, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (‘Ao’ For Short) Under Section 143(3) R.W.S 143(3A R/W.S 143(3B) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 06.12.2019 & 16.03.2021 Respectively.

…ainst the Nil return on investment made in Affem Rolling Pvt. Ltd. We note that such interest expense is allowable under section 57(iii) the Act, for that reliance can be placed on the decision of the Hon`ble Supreme Court in the case of Rajendra Prasad Moody 115 ITR 519 (SC), wherein it was held as follows: “The determination of the question before us turns on the true interpretation of section 57(iii) and it would, therefore, be convenient to refer to that section, but before we do so, we may point out that section 57(iii) occurs in a fasciculus of sections under the heading 'F- Income From Other Sources'. Sect…

The Nimar Educational Society, Khandwa vs. The Exemption Circle, Bhopal

In the result, the appeal of assessee is partly allowed for statistical purposes

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanithe Nimar Educational Society Cit(E) Harsud Road, Civil Lines Bhopal Vs. East Nimar, Khandwa (Appellant / Assessee) (Revenue) Pan: Aabtt 1409 K Assessee By Shri S.N. Agrwal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.04.2023 Date Of Pronouncement 14.06.2023

…Section 57(iii). Page 9 of 13 Nimar Educational Society Page 10 of 13 Though prima facie it would appear that the phraseology employed in Section 57(iii) is different from Section 37(1), it has been held by the Supreme Court in CIT vs. Rajendra Prasad Moody, 115 ITR 519 that Section 57(iii) must be construed broadly and the somewhat wider language of Section 37(i) should not affect the interpretation of Section 57(iii). The assessee in the present case was created in 1979 with the object of promoting sports; there was no other object and all its constituents were giving grants/ funds only for that purpose. In tr…