CIT v. Rampur Timber & Turnery Co. Ltd.

129 ITR 58High Court1981#4128 most cited

What is CIT v. Rampur Timber & Turnery Co. Ltd. authority for?

Expenditure incurred for the purpose of earning income is deductible under Section 57(iii) even if no income is actually earned. The earning of income is not a pre-condition for allowing the deduction.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Rampur Timber & Turnery Co. Ltd. · section 57(iii) · income from other sources · expenditure for earning income · deduction · commercial expediency · no income earned

Sections most often in play

Section 143(2)Section 37(1)Section 57(iii)Section 13(4)Section 13(4A)Section 132Section 139(1)Section 142(1)

Issues it is cited on

section 57(iii)section 57commercial expediencycapital expendituresection 37salarysection 36(1)section 36income from other sourcessection 10transferprevious year

Judgments citing CIT v. Rampur Timber & Turnery Co. Ltd.

M/S. Malti Builders Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 649/DEL/2013[2008-09]Status: DisposedITAT Delhi22 Jun 2017AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 649/Del/2013 : Asstt. Year : 2008-09 Ita No. 650/Del/2013 : Asstt. Year : 2009-10 Malti Builders Pvt. Ltd., Vs Asstt. Commissioner Of Income 41, Ff-1, 1St Floor, Friends Tax, Central Circle-23, Colony(East), New Delhi-110065 New Delhi-110055 (Appellant) (Respondent) Pan No. Axmpk7608P Assessee By : Sh. Sanjay Garg, Ca Revenue By : Ms. Rachna Singh, Cit Dr Date Of Hearing : 24.04.2017 Date Of Pronouncement : 22.06.2017 Order Per N. K. Saini, Am: These Two Appeals By The Assessee Are Directed Against The Separate Orders Each Dated 26.11.2012 Of Ld. Cit(A)-Xxxiii, New Delhi.

For Appellant: Sh. Sanjay Garg, CAFor Respondent: Ms. Rachna Singh, CIT DR
Section 153ASection 22Section 24

…on the following decisions: (i) Western India Vegetable products Ltd. Vs. CIT (1954) 26 ITR 151 (Bom.) ITA Nos. 649 & 650/Del/2013 6 Malti Builders Pvt. Ltd. (ii) CIT Vs. whirlpool of India Ltd. (2009) 518 ITR 347 (iii) CIT Vs. Ramper Timber Turnery (1981) 129 ITR 58 (All.)” 7. The ld. CIT(A) after considering the submissions of the assessee confirmed the action of the AO by observing in para 4.3 of the impugned order as under: “I have considered the assessment order, written submission & facts on record. It is undisputed fact that the appellant has declared rent received as the major source of Income apart fr…

Sulkashana Securities Ltd, Mumbai vs. ITO 1(3)(2), Mumbai

ITA 4290/MUM/2016[2012-13]Status: DisposedITAT Mumbai12 Apr 2017AY 2012-13
For Appellant: Ms. Aarti Vissanji-ARFor Respondent: Shri M.C. Omi Ningshen-DR
Section 143(1)Section 143(3)Section 147Section 254(1)Section 57

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ एच मुंबई एच एच” खंडपीठ एच खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“H”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, "याियक राम लाल नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं./I.T.A./4290/Mum/2016, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2012-…

Rangji Realties P.Ltd, Mumbai vs. ITO 1(3)(1), Mumbai

In the result, the appeal filed by the assessee is hereby

ITA 708/MUM/2016[2010-11]Status: DisposedITAT Mumbai01 Feb 2017AY 2010-11

Bench: Shri B.R.Baskaran, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/ I.T.A. No.708/Mum/2016 (िनधा"रणवष" / Assessment Year: 2010-11) M/S. Shri Rangji Realties Pvt. बनाम/ Income Tax Officer 1(3)(1) Aayakar Bhavan, 5Th Floor, Ltd. (Formerly Known As Shri Vs. Rangji Investments Pvt. Ltd.) M.K.Road, 1B, 1St Floor, Mumbai - 400020 35 Court Chambers, Sir Vithaldas Thackersey Marg, New Marine Lines Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaics5225J (अपीलाथ" /Appellant) .. (""थ" / Respondent)

For Appellant: Shri Sunil HirawatFor Respondent: ShriC. S. Sharma
Section 115JSection 12ASection 142(1)Section 143(1)Section 143(2)Section 14A

…of the assessee nowhere examined and discussed by the CIT(A) in his order. No doubt the expenses has been incurred to maintain the establishment, therefore, the same is liable to allowable in view of the law settled in Rampur Timber and Turney Co. Ltd. (1981) 129 ITR 58, 59 (All.) and Ganga Properties Ltd. (1993) 199 ITR (Cal.) 94,95 and Chinai & Co. Pvt. Ltd. (1994) 206 ITR 616, 617 (Bom). Since the material produced before the CIT(A) has not been discussed or examined, A.Y.2010-11 therefore in the similar circumstances this issue is required to be examined at the end of the Assessing Officer in accordance with…

DCIT, Cir-10, Kolkata vs. M/S Neeraj Consultants Ltd., Kolkata

In the result, appeal by the revenue is dismissed

ITA 316/KOL/2014[2006-2007]Status: DisposedITAT Kolkata19 Oct 2016AY 2006-2007

Bench: Shri N. V. Vasudevan,J.M. & Shri M. Balaganesh, A.M.)

For Appellant: Sri Manoj Kataruka. AdvocateFor Respondent: Sri Rajat Kumar Kureel, JCIT, Sr.DR
Section 10(34)Section 143(3)Section 14A

…re it is submitted that these expenses incurred by the appellant company are, allowable expenditure. The A/ R of the appellant placed reliance on the following decision in support of the appellant’s contention: 1.CIT Vs Rampur Timber & Turnery Co. Ltd (1981) 129 ITR 58 (AIL) 2. Nakodar Bus Service Pvt Ltd Vs Cll (1989) 179 ITR 506 (Punj. & Har.) In view of the above, it is prayed that the disallowance made by the Assessing officer may deleted. After considering the submission of the appellant and the findings of the AO and perusing the entire facts of the case and keeping in view the principle of the judgments…

DCIT 1(1), Mumbai vs. Bhor Industries Ltd, Mumbai

In the result appeal filed by the revenue for the A

ITA 4480/MUM/2011[2006-07]Status: DisposedITAT Mumbai30 Sept 2016AY 2006-07

Bench: Shri R.C.Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2006-07

For Appellant: Shri. Surabhi SharmaFor Respondent: Shri. S.C.Tiwari &
Section 143Section 143(3)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI BEFORE SHRI R.C.SHARMA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2006-07 The Dy. CIT- 1(1)(1), M/s. Bhor Industries Ltd., 579, Aayakar Bhawan, Tanna House Annexe, 11-A, M.K.Road, Mumbai- 400 020. Nathalal Parekh Marg, Colaba, Vs. Mumbai- 400 005. PAN: AAACV3535C (Appellant) (Respondent) Appellant by : Shri. Surabhi Sharma Respondent by : Shri. S.C.Tiwari & Ms. Rutuja N.Pawar Date of Hearing: 16/09/2016 Date of Pronouncement: 30/09/2016 O R D E R PER RAM LAL NEGI, JM This appeal has been preferred by the revenue against order dated 06/…

ACIT, New Delhi vs. M/S. Elel Hotels & Investment Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 1080/DEL/2014[2008-09]Status: DisposedITAT Delhi29 Jul 2016AY 2008-09

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 153A

…see accordingly was required to submit an explanation for allowability of these expenses. The assessee explained that these expenses were incurred for maintaining its corporate structure, existence and preserving the assets-infrastructure. It was explained 129 ITR 58 Allahabad; Nokodar Bus Services Pvt. Ltd., 179 ITR 506 (Punj); Chennai & Co. Pvt. Ltd. v. CIT 206 ITR 616 (Bom); Hindustan Chemicals Works Ltd. V. CIT, 124 ITR 561; Birla Cotton Spinning and Weaving Mills Ltd. v. CIT 64 ITR 568, 584 (cal.) and affirmed by the Hon'ble Supreme Court as reported in 82 ITR 166. 2.1. The following details in respec…

Gautam Premises P.Ltd, Mumbai vs. ITO WD 2(1)(4), Mumbai

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

ITA 2748/MUM/2014[2009-10]Status: DisposedITAT Mumbai13 Jul 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2009-10

Section 143(3)Section 263

…Ld. Counsel in this regard upon the judgment of Hon’ble Supreme Court in the case of CIT v. Excel Industries Ltd. 358 ITR 295. Further, reliance was placed on the judgment of Hon’ble Allahabad High Court in the case of CIT v. Rampur Timber & Turnery Co. Ltd. 129 ITR 58 for the proposition that expenditure incurred for retaining the status of the company were to be allowed. Per contra, Ld. DR relied upon the orders of the lower authorities. 5.1. We have gone through the facts of this case and judgments relied upon by the Ld. Counsel. It is noted at the outset by us that in A.Y. 2008-09 i.e. preceding year, simil…

M/S. Ankitech Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 349/DEL/2014[2008-09]Status: DisposedITAT Delhi03 Nov 2015AY 2008-09

Bench: Shri H.S. Sidhua.Y. : 2008-09 M/S Ankitech Pvt Ltd., Vs. Acit, Central Circle-25, 46-Shardhanand Marg, New Delhi Delhi - 110006 (Pan: Aadca1770B) (Assessee ) (Respondent) Assessee By : Sh. Niren Gupta, Ca Department By : Shri Ravi Jain, Cit(Dr)

For Appellant: Sh. Niren Gupta, CAFor Respondent: Shri Ravi Jain, CIT(DR)
Section 143(2)Section 143(3)Section 153A

…y activities and are not related to any manufacturing activity, depreciation thereon may also be allowed. In support of his contention, he relied upon the following decisions:- - Allahabad High Court Decision in the case of Rampur Timber and Turnery Co. Ltd. 129 ITR 58. - Calcutta High Court decision in the case of CIT vs. Ganga Properties Ltd. 199 ITR 94 at Page. 95 7. On the other hand, Ld. DR relied upon the orders of the authorities below. 8. I have heard both the parties and perused the records available with me, especially the orders of the revenue authorities and the citations relied upon the by the Ld.…