CIT v. Sarabhai Management Corpn. Ltd.

192 ITR 151Supreme Court of India1991#2556 most cited

What is CIT v. Sarabhai Management Corpn. Ltd. authority for?

Expenses incurred after a business has been set up but before its actual commencement are allowable as business deductions under section 37 of the Income-tax Act. The Supreme Court clarified that even expenses related to activities at a preparatory stage are admissible.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2013 to 2025.

Also referred to as

CIT v. Sarabhai Management Corpn. Ltd. · 192 ITR 151 · section 37 · business set up · commencement of business · preparatory stage expenses · allowability of expenses · business deduction · pre-commencement expenses · section 143(3) · section 68 · section 133(6)

Sections most often in play

Section 133(6)Section 143(3)Section 56Section 68

Issues it is cited on

businesspersonsection 143(3)indianfacinterest

Judgments citing CIT v. Sarabhai Management Corpn. Ltd.

Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru vs. M/S. Valmark Developers Pvt. Ltd, Bengaluru

In the result, all the appeals by the Revenue are dismissed

ITA 2648/BANG/2017[2009-10]Status: DisposedITAT Bangalore11 Apr 2018AY 2009-10

Bench: Shri N.V Vasudevan & Shri A.K Garodiaita Nos.2648 To 2653/Bang/2017 (Asst. Year – 2009-10 To 2014-15)

For Appellant: Shri C.H Sundar Rao, CITFor Respondent: Shri V Srinivasn, Advocate

…been set up and when a business is set up, all revenue expenditure have to be allowed as deduction in computing income from business. CIT v.. Dhoomketu Builders and Development Pvt. Ltd. (TS - 190- HC —2013(DEL) CIT v. Sarabhai Management Corporation (1991, 192 ITR 151 SC) CIT vs Saurashtra Cement & Chemical Industries Ltd. (1973) 91 ITR 170 9. The AO however, held that business of real estate can be considered as set up only when properties are acquired and development is carried out thereon. The AO held that merely acquiring land cannot be equivalent to setting up business of real estate development. The AO…

Asst CIT 27(3), Navi Mumbai vs. Sky Star, Mumbai

In the result, assessee’s appeals are allowed and the Revenue’s appeals are dismissed

ITA 3103/MUM/2015[2010-11]Status: DisposedITAT Mumbai27 Mar 2018AY 2010-11

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10 Assessment Year: 2010-11

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri Aarju Garodia, D.R
Section 43B

…es under section 37 of the Act while computing the income from the business or profession. The assessee also relied on the decision of Hon’ble Supreme Court and Hon’ble Gujarat High Court in the case of Sarabhai Management Corporation Ltd. vs. CIT reported in 192 ITR 151 (SC) and [1976] 102 ITR 25 (Guj). However, the reply of the assessee did not find favour with the AO and he accordingly allowed only the interest and MC taxes in proportion to the area let out thereby disallowing proportionate interest expenditure of Rs.2,04,11,342/- and municipal taxes of Rs.11,60,281/-. 5. In the appellate proceedings, the Ld.…

Skyline Prashasti, Mumbai vs. ITO 22(2)(3), Mumbai

In the result, assessee’s appeals are allowed and the Revenue’s appeals are dismissed

ITA 2416/MUM/2015[2010-11]Status: DisposedITAT Mumbai27 Mar 2018AY 2010-11

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10 Assessment Year: 2010-11

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri Aarju Garodia, D.R
Section 43B

…es under section 37 of the Act while computing the income from the business or profession. The assessee also relied on the decision of Hon’ble Supreme Court and Hon’ble Gujarat High Court in the case of Sarabhai Management Corporation Ltd. vs. CIT reported in 192 ITR 151 (SC) and [1976] 102 ITR 25 (Guj). However, the reply of the assessee did not find favour with the AO and he accordingly allowed only the interest and MC taxes in proportion to the area let out thereby disallowing proportionate interest expenditure of Rs.2,04,11,342/- and municipal taxes of Rs.11,60,281/-. 5. In the appellate proceedings, the Ld.…

DCIT 22(2), Navi Mumbai vs. Sky Star, Mumbai

In the result, assessee’s appeals are allowed and the Revenue’s appeals are dismissed

ITA 69/MUM/2013[2009-10]Status: DisposedITAT Mumbai27 Mar 2018AY 2009-10

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10 Assessment Year: 2010-11

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri Aarju Garodia, D.R
Section 43B

…es under section 37 of the Act while computing the income from the business or profession. The assessee also relied on the decision of Hon’ble Supreme Court and Hon’ble Gujarat High Court in the case of Sarabhai Management Corporation Ltd. vs. CIT reported in 192 ITR 151 (SC) and [1976] 102 ITR 25 (Guj). However, the reply of the assessee did not find favour with the AO and he accordingly allowed only the interest and MC taxes in proportion to the area let out thereby disallowing proportionate interest expenditure of Rs.2,04,11,342/- and municipal taxes of Rs.11,60,281/-. 5. In the appellate proceedings, the Ld.…

Sky Star, Mumbai vs. DCIT 22(2), Mumbai

In the result, assessee’s appeals are allowed and the Revenue’s appeals are dismissed

ITA 7741/MUM/2012[2009-10]Status: DisposedITAT Mumbai27 Mar 2018AY 2009-10

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10 Assessment Year: 2010-11

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri Aarju Garodia, D.R
Section 43B

…es under section 37 of the Act while computing the income from the business or profession. The assessee also relied on the decision of Hon’ble Supreme Court and Hon’ble Gujarat High Court in the case of Sarabhai Management Corporation Ltd. vs. CIT reported in 192 ITR 151 (SC) and [1976] 102 ITR 25 (Guj). However, the reply of the assessee did not find favour with the AO and he accordingly allowed only the interest and MC taxes in proportion to the area let out thereby disallowing proportionate interest expenditure of Rs.2,04,11,342/- and municipal taxes of Rs.11,60,281/-. 5. In the appellate proceedings, the Ld.…

M/S Coffeeday Enterprises Ltd, Bangalore vs. The Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, the asssessee’s appeals is dismissed

ITA 1367/BANG/2017[2009-10]Status: DisposedITAT Bangalore29 Nov 2017AY 2009-10

Bench: Shri Ak Garodiam/S Coffeeday Enterprises Ltd., (Formerly Known As Coffeeday Resorts (P) Ltd., No.23/2, Coffeeday Square, Vittal Mallya Road, Bengaluru. . Appellant Vs. The Income-Tax Officer, Ward-5(2) (3), Bangalore. Respondent Appellant By : Shri C Ramesh, C.A Respondent By : Shri Palanikumar, Addl. Cit Date Of Hearing : 22-11-2017 Date Of Pronouncement : 29-11-2017 O R D E R

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Palanikumar, Addl. CIT
Section 36(1)(iii)

…d for day to day running of the company. ITA No.1367/B/17 4 11. It The learned Commissioner of Income Tax (Appeals) erred in not following the ratio taid down by the Hon'ble Supreme Court in the case of CIT V. M/s.Sarabhai Management Corporation Ltd (1991) 192 ITR 151 (SC). 12. The appellant craves permission to add, delete or alter any of the grounds at the time of hearing. Prayer The appellant prays that, the Honourable Tribunal to kindly delete the addition consequent to i) Disallowance of interest paid on borrowed capital of Rs.32,80,822/- ii) Disallowance of Expenditure on fund raising charges disallo…

A.C.I.T Cir - 30, Kolkata vs. M/S Tapasya Enterprises, Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 2100/KOL/2013[2009-10]Status: DisposedITAT Kolkata13 Oct 2017AY 2009-10

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 143(3)Section 24

…eld that business commences with the fiat acivity for acquiring by purchase or otherwise, immovable property. There may be an interval between the setting up of the business and the commencement of the business. In CIT v. Sarabhai Management Corporation Ltd., 192 ITR 151 (SC), the decision of the Gujarat High Court was affirmed and went a step ahead that even the activities at preparatory stage is also admissible. Respectfully following the decision of the Hon'ble Gujarat High Court, cited supra, and the decision of the Hon'ble Calcutta High Court, it is held that the expenses claimed by the appellant, are allowa…

A.C.I.T Cir - 30, Kolkata vs. M/S Tapasya Enterprises, Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 2099/KOL/2013[2006-07]Status: DisposedITAT Kolkata13 Oct 2017AY 2006-07

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 143(3)Section 24

…eld that business commences with the fiat acivity for acquiring by purchase or otherwise, immovable property. There may be an interval between the setting up of the business and the commencement of the business. In CIT v. Sarabhai Management Corporation Ltd., 192 ITR 151 (SC), the decision of the Gujarat High Court was affirmed and went a step ahead that even the activities at preparatory stage is also admissible. Respectfully following the decision of the Hon'ble Gujarat High Court, cited supra, and the decision of the Hon'ble Calcutta High Court, it is held that the expenses claimed by the appellant, are allowa…

A.C.I.T Cir - 30, Kolkata vs. M/S Tapasya Enterprises, Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 2098/KOL/2013[2005-06]Status: DisposedITAT Kolkata13 Oct 2017AY 2005-06

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 143(3)Section 24

…eld that business commences with the fiat acivity for acquiring by purchase or otherwise, immovable property. There may be an interval between the setting up of the business and the commencement of the business. In CIT v. Sarabhai Management Corporation Ltd., 192 ITR 151 (SC), the decision of the Gujarat High Court was affirmed and went a step ahead that even the activities at preparatory stage is also admissible. Respectfully following the decision of the Hon'ble Gujarat High Court, cited supra, and the decision of the Hon'ble Calcutta High Court, it is held that the expenses claimed by the appellant, are allowa…

A.C.I.T Cir - 30, Kolkata vs. M/S Tapasya Enterprises, Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 2097/KOL/2013[2004-05]Status: DisposedITAT Kolkata13 Oct 2017AY 2004-05

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 143(3)Section 24

…eld that business commences with the fiat acivity for acquiring by purchase or otherwise, immovable property. There may be an interval between the setting up of the business and the commencement of the business. In CIT v. Sarabhai Management Corporation Ltd., 192 ITR 151 (SC), the decision of the Gujarat High Court was affirmed and went a step ahead that even the activities at preparatory stage is also admissible. Respectfully following the decision of the Hon'ble Gujarat High Court, cited supra, and the decision of the Hon'ble Calcutta High Court, it is held that the expenses claimed by the appellant, are allowa…

ACIT, New Delhi vs. M/S. Asf Insignia Sez Pvt. Ltd., New Delhi

Appeal is dismissed

ITA 6732/DEL/2014[2010-11]Status: DisposedITAT Delhi15 Sept 2017AY 2010-11

Bench: Shri O.P. Kant & Shri Amit Shuklain Ita Nos. 6732 & 6733/Del/2014 Assessment Years: 2010-11 & 2011-12 Acit, Circle-3(2), Vs. Asf Insignia Sez Pvt. Ltd. New Delhi (Earlier Known As Canton Buildwell Pvt. Ltd.), 11, Babar Lane, Bengali Market, New Delhi (Applicant) (Respondent) (Pan: Aaccc7148L) Co. No. 194/Del/2015 Assessment Year: 2011-12 Asf Insignia Sez Pvt. Ltd. Vs. Acit, Circle-3(2), (Earlier Known As Canton New Delhi Buildwell Pvt. Ltd.), 11, Babar Lane, Bengali Market, New Delhi (Applicant) (Respondent) (Pan: Aaccc7148L) Revenue By: Shri R.C. Dande, Sr. Dr Assessee By: Ms. Rano Jain, Adovcate Shri Ashish Goel, Ca

For Appellant: Ms. Rano Jain, AdovcateFor Respondent: Shri R.C. Dande, Sr. DR
Section 143(3)

…by the appellant as also the following decisions, which are as under:- Page 4 of 9 (i) CIT vs L.G.Electronics (I) Ltd. 282ITR 545 (DEL). (ii) Western India Vegetable Products Ltd Vs CIT 26ITR 151 (Bom), (Hi) CIT w Sarabhai Management Corvoration Ltd (1991) 192 ITR 151 (SC), (iv) Hushes Excess Communication Ltd. 213 CTR 45 (Delhi) it is seen that the Hon’ble Courts have held that expenditure incurred after the business has been set up may be allowed under section 30 to 37 even if it is incurred before the business has actually commenced and that there is a clear distinction between commencing of business and se…

ACIT, New Delhi vs. M/S. Ats Estates Pvt. Ltd., New Delhi

Appeal is dismissed

ITA 6753/DEL/2014[2008-09]Status: DisposedITAT Delhi11 Sept 2017AY 2008-09

Bench: Shri O.P. Kant & Shri Amit Shuklain Ita Nos. 6732 & 6733/Del/2014 Assessment Years: 2010-11 & 2011-12 Acit, Circle-3(2), Vs. Asf Insignia Sez Pvt. Ltd. New Delhi (Earlier Known As Canton Buildwell Pvt. Ltd.), 11, Babar Lane, Bengali Market, New Delhi (Applicant) (Respondent) (Pan: Aaccc7148L) Co. No. 194/Del/2015 Assessment Year: 2011-12 Asf Insignia Sez Pvt. Ltd. Vs. Acit, Circle-3(2), (Earlier Known As Canton New Delhi Buildwell Pvt. Ltd.), 11, Babar Lane, Bengali Market, New Delhi (Applicant) (Respondent) (Pan: Aaccc7148L) Revenue By: Shri R.C. Dande, Sr. Dr Assessee By: Ms. Rano Jain, Adovcate Shri Ashish Goel, Ca

For Appellant: Ms. Rano Jain, AdovcateFor Respondent: Shri R.C. Dande, Sr. DR
Section 143(3)

…by the appellant as also the following decisions, which are as under:- Page 4 of 9 (i) CIT vs L.G.Electronics (I) Ltd. 282ITR 545 (DEL). (ii) Western India Vegetable Products Ltd Vs CIT 26ITR 151 (Bom), (Hi) CIT w Sarabhai Management Corvoration Ltd (1991) 192 ITR 151 (SC), (iv) Hushes Excess Communication Ltd. 213 CTR 45 (Delhi) it is seen that the Hon’ble Courts have held that expenditure incurred after the business has been set up may be allowed under section 30 to 37 even if it is incurred before the business has actually commenced and that there is a clear distinction between commencing of business and se…

ACIT, Chennai vs. Gumho Nt India Auto Parts Private Ltd., Thiruvallur

In the result, the appeal of the Revenue is partly allowed and cross

ITA 1671/CHNY/2016[2010-11]Status: DisposedITAT Chennai31 Mar 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Darpan Anchalia, CA
Section 145Section 3

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी "ड.एस. सु"दर "संह, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1671/Mds/2016 "नधा"रण वष" /Assessment Year: 2010-11 & CO No.167/Mds/2016 "नधा"रण वष" /Assessment Year: 2010-11 Vs. The Asst. Commissioner of Income M/s.Gumho NT India Auto Tax, Corporate Circle-2(1), Parts Pvt. Ltd., No.12, Chennai-600 034. Othappal Village, Uthukottai Taluk, Thiruvallur District – 602 023. [PAN: AADCG 4670 N] (अपील…

DCIT Cen Cir 2(3), Mumbai vs. Hagwood Commercial Developers P.Ltd, Mumbai

In the result appeal of the assessee in ITA no

ITA 1540/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…ust be noted that business connotes a continuous course of activities but it is not necessary that all the activities should be started at the same time, The appellant relied on the Apex Court decision in the course of CIT v/s Sarabhai Management Corpn. Ltd. (192 ITR 151) where it was held that what is material is the date when the company went ITA 1306/Mum/2015,1540/Mum/2015, 12 1308/Mum/2015 and 1539/Mum/2015 into or started one or the other of its component activities. In the present case, the appellant set up its business in AY 2008-09. Reliance was placed on the decision of Bombay High Court in the case…

DCIT Cen Cir 2(3), Mumbai vs. Alliance Mall Developers Co. P.Ltd, Mumbai

In the result appeal of the assessee in ITA no

ITA 1539/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…ust be noted that business connotes a continuous course of activities but it is not necessary that all the activities should be started at the same time, The appellant relied on the Apex Court decision in the course of CIT v/s Sarabhai Management Corpn. Ltd. (192 ITR 151) where it was held that what is material is the date when the company went ITA 1306/Mum/2015,1540/Mum/2015, 12 1308/Mum/2015 and 1539/Mum/2015 into or started one or the other of its component activities. In the present case, the appellant set up its business in AY 2008-09. Reliance was placed on the decision of Bombay High Court in the case…

Alliance Mall Developers Co. P. Ltd, Mumbai vs. ACIT Cen Cir 13, Mumbai

In the result appeal of the assessee in ITA no

ITA 1308/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…ust be noted that business connotes a continuous course of activities but it is not necessary that all the activities should be started at the same time, The appellant relied on the Apex Court decision in the course of CIT v/s Sarabhai Management Corpn. Ltd. (192 ITR 151) where it was held that what is material is the date when the company went ITA 1306/Mum/2015,1540/Mum/2015, 12 1308/Mum/2015 and 1539/Mum/2015 into or started one or the other of its component activities. In the present case, the appellant set up its business in AY 2008-09. Reliance was placed on the decision of Bombay High Court in the case…

Higwood Commerical Developers P.Ltd, Mumbai vs. ACIT Cen Cir 13, Mumbai

In the result appeal of the assessee in ITA no

ITA 1306/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…ust be noted that business connotes a continuous course of activities but it is not necessary that all the activities should be started at the same time, The appellant relied on the Apex Court decision in the course of CIT v/s Sarabhai Management Corpn. Ltd. (192 ITR 151) where it was held that what is material is the date when the company went ITA 1306/Mum/2015,1540/Mum/2015, 12 1308/Mum/2015 and 1539/Mum/2015 into or started one or the other of its component activities. In the present case, the appellant set up its business in AY 2008-09. Reliance was placed on the decision of Bombay High Court in the case…

DCIT Cir 3(3)(1), Mumbai vs. Shapoorji Pallonji Roads P.Ltd, Mumbai

ITA 2490/MUM/2015[2011-12]Status: DisposedITAT Mumbai07 Feb 2017AY 2011-12

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 143(3)

…d did not claim them as expenditure in the Profit and Loss Account.” The assessee relied upon the following judgements in support of its contention:- 1. Western India Vegetable Products Ltd vs CIT 26 ITR 151 (Bom) 2. CIT vs Sarabhai Management Corporation Ltd 192 ITR 151(SC) 3. Western India Seafood Pvt Ltd (1993) 199 ITR 777 (Guj) It was further submitted that all the above mentioned cases law down that for being entitled to claim expenses, it is not necessary that business should have commenced. It is sufficient if the business has been set up. The assessee’s business was not only set up during Assessment Yea…

Sunny Vista Realtors P. Ltd, Mumbai vs. Asst CIT Cir 3(3), Mumbai

Appeal of the assessee is partly allowed

ITA 4580/MUM/2013[2009-10]Status: DisposedITAT Mumbai11 Jan 2017AY 2009-10

Bench: Shri Mahavir Singh () & Shri Ashwani Taneja ()

Section 143(3)Section 234BSection 234D

…ess of the assessee. Reliance was placed on the following decisions:- 1. Lodha Palazzo vs ACIT (ITA No.2298/Mum/2012 dt 10-12-2014) 2. Hiranandani Palace Residence Pvt Ltd vs ACIT (ITA 4579/Mum/2013 dt 3-12-2015) 3. CIT vs Sarabhai Management Corporation Ltd 192 ITR 151 (SC) 7. Per contra, the Ld. DR vehemently supported the orders of the lower authorities. It was submitted that since complete details were not available with regard to the expenses incurred, therefore, this issue may be sent back to the file of the AO for proper examination. It was also submitted that in any case, lower authorities have taken a…

ACIT 10(1), Mumbai vs. Gattefosse India P. Ld, Mumbai

In the result, appeal of revenue is dismissed

ITA 333/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Mar 2016AY 2009-10
For Appellant: Ms. Sonalee GodboleFor Respondent: Smt. Anu K. Aggarwal
Section 3

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘जी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI B.R.BASKARAN, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.333/Mum/2013 (नििाारण वषा / Assessment Year :2009-2010) DCIT-10(1), Mumbai-20 Vs. M/s Gattefosse India Pvt. Ltd., Level 12, Regus Business Centre Pvt. Ltd., 294 CST Road, Near Mumbai University, Kalina Santacruz(E), Mumbai-98 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCG 9182 F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Smt. Anu K. Aggarwal ननधाारयती की ओर से /Assessee by : Ms. Sonalee Godbole सुन…