CIT v. Tamil Nadu 'Industrial Development Corporation Ltd.

215 CTR 90High Court#12406 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Tamil Nadu 'Industrial Development Corporation Ltd.

The ACIT, Circle-5, Ahmedabad vs. Nirma Chemicals Works Pvt.Ltd., Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1600/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…of expenses. It is a matter of fact that the appellant was trying to set up a power plant to augment its income. It is clearly held by the Hon'ble Madras High Court in the case of CIT vs Tamil Nadu 'Industrial Development Corporation Ltd., (2008) reported at 215 CTR 90 (Mad) that the expenses incurred by the assessee in the course of business as promoters of company with a view to augmenting their income, such expenses were allowable u/s.37(1) of the I.T.Act. Further, the Hon'ble Punjab & Haryana High Court in the case of CIT vs Vardhman Spinning and Ginning Mills (2009) reported at 176 Taxman 157 has held that…

Nirma Chemical Works Pvt.Ltd., Ahmedabad vs. The ACIT., Circle-5, Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1190/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…of expenses. It is a matter of fact that the appellant was trying to set up a power plant to augment its income. It is clearly held by the Hon'ble Madras High Court in the case of CIT vs Tamil Nadu 'Industrial Development Corporation Ltd., (2008) reported at 215 CTR 90 (Mad) that the expenses incurred by the assessee in the course of business as promoters of company with a view to augmenting their income, such expenses were allowable u/s.37(1) of the I.T.Act. Further, the Hon'ble Punjab & Haryana High Court in the case of CIT vs Vardhman Spinning and Ginning Mills (2009) reported at 176 Taxman 157 has held that…

The ACIT, Circle-5, Ahmedabad vs. Nirma Chemicals Works Pvt.Ltd., Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1209/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…of expenses. It is a matter of fact that the appellant was trying to set up a power plant to augment its income. It is clearly held by the Hon'ble Madras High Court in the case of CIT vs Tamil Nadu 'Industrial Development Corporation Ltd., (2008) reported at 215 CTR 90 (Mad) that the expenses incurred by the assessee in the course of business as promoters of company with a view to augmenting their income, such expenses were allowable u/s.37(1) of the I.T.Act. Further, the Hon'ble Punjab & Haryana High Court in the case of CIT vs Vardhman Spinning and Ginning Mills (2009) reported at 176 Taxman 157 has held that…

The ACIT, Circle-5, Ahmedabad vs. Nirma Chemicals Works Pvt.Ltd., Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1208/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2006-07

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…of expenses. It is a matter of fact that the appellant was trying to set up a power plant to augment its income. It is clearly held by the Hon'ble Madras High Court in the case of CIT vs Tamil Nadu 'Industrial Development Corporation Ltd., (2008) reported at 215 CTR 90 (Mad) that the expenses incurred by the assessee in the course of business as promoters of company with a view to augmenting their income, such expenses were allowable u/s.37(1) of the I.T.Act. Further, the Hon'ble Punjab & Haryana High Court in the case of CIT vs Vardhman Spinning and Ginning Mills (2009) reported at 176 Taxman 157 has held that…

Nirma Chemicals Works Pvt.Ltd., Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1057/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…of expenses. It is a matter of fact that the appellant was trying to set up a power plant to augment its income. It is clearly held by the Hon'ble Madras High Court in the case of CIT vs Tamil Nadu 'Industrial Development Corporation Ltd., (2008) reported at 215 CTR 90 (Mad) that the expenses incurred by the assessee in the course of business as promoters of company with a view to augmenting their income, such expenses were allowable u/s.37(1) of the I.T.Act. Further, the Hon'ble Punjab & Haryana High Court in the case of CIT vs Vardhman Spinning and Ginning Mills (2009) reported at 176 Taxman 157 has held that…

Nirma Chemicals Works Pvt.Ltd., Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1056/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…of expenses. It is a matter of fact that the appellant was trying to set up a power plant to augment its income. It is clearly held by the Hon'ble Madras High Court in the case of CIT vs Tamil Nadu 'Industrial Development Corporation Ltd., (2008) reported at 215 CTR 90 (Mad) that the expenses incurred by the assessee in the course of business as promoters of company with a view to augmenting their income, such expenses were allowable u/s.37(1) of the I.T.Act. Further, the Hon'ble Punjab & Haryana High Court in the case of CIT vs Vardhman Spinning and Ginning Mills (2009) reported at 176 Taxman 157 has held that…

Tamilnadu Industrial Development Corporation Limited, Chennai vs. ACIT, Chennai

In the result, the assessee’s appeals in ITA Nos

ITA 1160/CHNY/2017[2010-11]Status: DisposedITAT Chennai24 Jan 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. SailendraMamidi. Pr. CIT
Section 143(3)Section 14A

…appreciated that the facts in EID parry case 257 ITR 253 is distinguishable. EID Parry is putting up its own" project and not promoting industries. 6.3 The CIT(A) erred in not following the Hon’ble Jurisdictional High Court in Appellant’s own case reported in 215 CTR 90 and Hon’ble Tribunal :-7-: ITA Nos. 1159 & 1160/Mds/2017 judgment in the appellant’s own case in ITA No. 1413 (Mds) 2000 dated 04.09.2006.” 3. On the issue of disallowance of Interest expenses for Rs.7,65,03,412/-, the assessee’s contention before the CIT(A) is extracted as under for understanding the issue : “With regard to disallowance of in…

Tamilnadu Industrial Development Corporation Limited, Chennai vs. ACIT, Chennai

In the result, the assessee’s appeals in ITA Nos

ITA 1159/CHNY/2017[2009-10]Status: DisposedITAT Chennai24 Jan 2018AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. SailendraMamidi. Pr. CIT
Section 143(3)Section 14A

…appreciated that the facts in EID parry case 257 ITR 253 is distinguishable. EID Parry is putting up its own" project and not promoting industries. 6.3 The CIT(A) erred in not following the Hon’ble Jurisdictional High Court in Appellant’s own case reported in 215 CTR 90 and Hon’ble Tribunal :-7-: ITA Nos. 1159 & 1160/Mds/2017 judgment in the appellant’s own case in ITA No. 1413 (Mds) 2000 dated 04.09.2006.” 3. On the issue of disallowance of Interest expenses for Rs.7,65,03,412/-, the assessee’s contention before the CIT(A) is extracted as under for understanding the issue : “With regard to disallowance of in…

CIT v. Tamil Nadu 'Industrial Development Corporation Ltd. (215 CTR 90) — Cited in 8 Judgments | BharatTax