CIT v. Sridev Enterprises (

101 ITD 324Income Tax Appellate Tribunal2006#14638 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT v. Sridev Enterprises (

Jetair Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range-5, New Delhi

ITA 3487/DEL/2018[2014-15]Status: DisposedITAT Delhi21 Feb 2023AY 2014-15

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaita No.3487 /Del/2018 (Assessment Year : 2014-15) Jetair Pvt. Ltd. Vs. Acit 13, Community Centre, Special Range-5 Yusuf Sarai, New Delhi New Delhi- 110016 Pan : Aaacj0121C (Appellant) (Respondent)

Section 142(1)Section 143(2)Section 143(3)Section 250(6)

…n subsequent years. “1) CIT v Sridev Enterprises [192 ITR 165 (Kar)] 2) CIT v. Industrial Cables (India) Ltd [209 CTR 167 (P&H)] 3) Escorts Ltd. v. ACIT [104 ITD 427 (Del)] 4) Malwa Cotton Spg. Mills v. ACIT [89 ITD 65 (TM)(Chd)] 5) ITO v. J.M.P. Enterprises [101 ITD 324 (SMC)(Asr)] 6) Sushee Hi Tech Construction Pvt. Ltd. v. DCIT (33 taxman.com 236) (Hyd) 7) Virendra R. Gandhi v. ACIT (Tax Appeal No. 20 of 2004 with Tax Appeal No. 124 of 2005) dated 27.11.2014 (Gujarat High Court)” 10. Ld. Sr. DR took the Bench through the findings of ld. AO and Ld. First Appellate Authority supporting and standing by them. 11…

Imperial Consultants & Securities Ltd. (Formerly Known As Omperial Consultants & Securities Pvt. Ltd.), Mumbai vs. DCIT -6 (3)(1), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3529/MUM/2018[2012-13]Status: DisposedITAT Mumbai17 Dec 2019AY 2012-13

Bench: Shri A.D. Jain & Shri Rajesh Kumarm/S. Imperial Consultants & Dcit, Circle - 6(3)(1) Securities Ltd. Room No. 506, 5Th Floor (Formerly Imperial Consultants & Aayakar Bhavan, M.K. Road Securities P. Ltd) Vs. Mumbai 400020 Manickam Complex, Gr. Floor 1/3, General Paters Roadchennai 600002 Pan – Aaacg4413G Appellant Respondent Dcit, Circle - 6(3)(1) M/S. Imperial Consultants & Room No. 506, 5Th Floor Securities Ltd. Vs. Aayakar Bhavan, M.K. Road Essar House, 11, Kk Marg Mumbai 400020 Mahalaxmi, Mumbai 400034 Pan – Aaacg4413G Appellant Respondent

For Appellant: Shri Vijay MehtaFor Respondent: Shri Awungshi Gimson

Section 143(3)Section 144Section 36(1)(iii)Section 56Section 57

…ed 27.11.2014. The ld AR also relied on the following decisions: (i) CIT vs. Sridev Enterprises [192 ITR 165 (Karn)] (ii) Escorts Ltd. vs. ACIT [104 ITD 427 (Del)] (iii) Malwa Cotton Spg. Mills vs. ACIT [89 ITD 65 (TM) (Chd)] (iv) ITO vs. J.M.P. Enterprises [101 ITD 324 (SMC) (Asr)] (v) Virendra R. Gandhi vs. ACIT [T.A No. 20 of 2004 with T.A. No. 124 of 2005 dated 27.11.2014 (Guj) (vi) ITO vs. Abhinand Investment Ltd. [ITA No. 982/Kol/2016 dated 07.02.2018] (vii) Gulita Securities Ltd. vs. DCIT [ITA No. 91/Mum/2016 dated 03.08.2018] (viii) ITO vs. Davinder Hide Co. [2007] (109 TTJ 580) The learned A.R. ,theref…

Gulita Securities Ltd, Mumbai vs. DCIT 4(1), Mumbai

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

ITA 91/MUM/2016[2011-12]Status: DisposedITAT Mumbai01 Aug 2018AY 2011-12

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 143(2)Section 143(3)Section 14ASection 36Section 36(1)(iii)Section 68

…ing case laws:- 1. CIT vs Sridev Enterprises [192 ITR 165 (Kar)] 2. CIT vs Industrial Cables (India) Ltd [209 CTR 167 (P&H)] 3. Escorts Ltd vs ACIT [204 ITD 427 (Del)] 4. Malwa Cotton Spg. Mills vs ACIT [89 ITD 65 (TM)(Chd)] 5. ITO vs J.M.P. Enterprises [101 ITD 324 (SMC)(Asr)] 6. Sushee Hi Tech Construction Pvt Ltd vs DCIT [ 33 taxman.com 236(Hyd)] 7. Virendra R Gandhi vs ACIT (Tax Appeal No.20 of 2004 with Tax Appeal No.124 of 2005 dated 27.11.20`14 (Gujarat High Court). 6. The Ld.DR, on the other hand, strongly supporting the order of the Ld.CIT(A) submitted that there is no res judicata in income-tax…

Geet Medicals, Jaipur vs. ITO, Jaipur

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

ITA 701/JPR/2016[2011-12]Status: DisposedITAT Jaipur25 Oct 2017AY 2011-12

For Appellant: Shri Tanuj Agarwal (C.A.)For Respondent: Shri P.P. Meena (JCIT)

Section 143(3)Section 144Section 40

…h is not in accordance with the terms of the partnership deed. During the 6 ITA No.701/JP/2016. M/s Geet Medicals, Jaipur. appellate proceedings, the AR placed reliance on the decision of Hon'ble ITAT, Amritsar in the case of ITO vs. J.M.P Enterprises [2006] 101 ITD 324 (Asr.). The said judgment is of no help to the appellant as in that case, the remuneration was paid to 4 partners out of the 5 working partners but within the permissible limit of Rs. 1.20 Lac of each partner and the remuneration payable to the fifth partner was not distributed amongst the four other partners. In the instant case, under considera…

ITO 32(1)(5), Mumbai vs. Empire Developers, Mumbai

Appeal is allowed

ITA 2321/MUM/2015[2008-09]Status: DisposedITAT Mumbai01 Sept 2016AY 2008-09

Bench: Shri Joginder Singh, Assessment Year: 2008-09

Section 36(1)(iii)

…share application money out of which advance loan to its sister concern, interest paid on borrowed capital would be allowed under section 36(1)(iii) − CIT vs HDFC Bank Ltd. (Bombay High Court) − CIT vs Sridevi 192 ITR 165 Kar. − ITO vs JMP Enterprises (2006) 101 ITD 324 (Asr)” 2.3. After considering the aforementioned submissions and the case laws, relied upon by the assessee, the Ld. First Appellate Authority concluded as under: “I have gone through the facts of the case and I find merit in the argument advanced by the appellant that the said amount was invested in the earlier year s and not for the current ye…

E-City Investments & Holdings Co. Pvt. Ltd., Mumbai vs. D.C.I.T. RG. 8(1) (OSD), Mumbai

The appeal of the assessee is allowed

ITA 8382/MUM/2011[2008-09]Status: DisposedITAT Mumbai03 Feb 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09 E-City Investments & Holdings Dcit, Company Private Limited, Range-8(1)(Osd), बनाम/ 844/4, Shah Industrial Estate, Aayakar Bhavan, Vs. Off. New Link Road, Opp. M.K. Road, Laxmi Industrial Estate, Mumbai-400020 Andheri (West), Mumbai-400053 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaace8030F "नधा"रती क" ओर से / Assessee By Shri Vijay Mehta राज"व क" ओर से / Revenue By Mr.J. Saravanan -Dr

Section 143(3)Section 36(1)(iii)

…allowed in earlier year, the same cannot be disallowed in later year unless and until the facts are different. For this proposition, reliance was placed upon following decision: i. CIT vs Sridev Enterprises (192 ITR 165)(Kar.) ii. ITO vs J.M.P. Enterprises (101 ITD 324, 336-337) (Asr) iii. Escorts Ltd. vs ACIT (104 ITD 427, 512-513)(Del.) iv. Malwa Cotton Spinning Mills vs ACIT (89 ITD 65, 94- 95)(Chd)(TM) v. CIT vs Industrial Cables (India) Ltd. 209 CTR (P & H) 167 2.1. On the other hand, the ld. DR, Shri J. Sarvanan, defended the conclusion drawn in assessment order as well as 4 E-City Investment & Holdings…