CIT v. TIAM House Service Ltd. (Mad)

243 ITR 695Reported decision#15479 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2022.

Judgments citing CIT v. TIAM House Service Ltd. (Mad)

ACIT CORPORATE CIRCLE 2 , MADURAI vs. T.V.SUNDARAM IYENGAR & SONS LTD. , MADURAI

In the result, the appeal filed by the Revenue is allowed

ITA 1713/CHNY/2017[2009-10]Status: DisposedITAT Chennai02 Aug 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri R. Boopathi, JCITFor Respondent: Ms. N.V. Lakshmi, Advocate
Section 143(3)Section 17(2)(vi)Section 37

…- incurred in respect of one Mrs. Shrimathi Mahesh, wife of Shri Mahesh, Director of the company. According to AO, the issue is covered by the decision of Hon’ble High Court of Madras in the case of CIT vs. TIAM House Service I.T.A. No.1713/Chny/2017 3 Ltd., 243 ITR 695, wherein it is held that “Medical expenses of advisor to company met by company as decided by Board of Directors – Not deductible”. Accordingly, the AO disallowed the expenses. Aggrieved assessee preferred appeal before CIT(A). The CIT(A) allowed the claim of assessee by observing in para 7.3 as under:- 7.3 I have considered the submissions of th…

T.V.SUNDARAM IYENGAR & SONS LTD. ,MADURAI vs. ACIT CORPORATE CIRCLE 2 , MADURAI

In the result, appeals filed by the assessee in ITA Nos

ITA 2761/CHNY/2019[2014-15]Status: DisposedITAT Chennai22 Jun 2022AY 2014-15

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Ble

For Appellant: Mr.N.V.Balaji, AdvFor Respondent: Mr.Varuvooru Sreedhar
Section 10(34)Section 143(3)Section 14A

…for the purpose of business and not in the nature of personal expenses. The assessee company could not furnish any explanation. The AO relied upon the decision of the Hon’ble Madras High Court in the case of CIT v. TIAM House Service Ltd. (Mad) reported in 243 ITR 695, noted that ‘medical expenses of advisor to company met by company as decided by Board of Directors’, is not deductible expenses. Because, this is not in the nature of business expenditure. Hence, the AO noted that the medical expenses incurred by the assessee company amounting to Rs.9,74,968/- towards treatment of Ms.Shirmathi Mahesh relative o…

T.V.SUNDARAM IYENGAR & SONS LTD. ,MADURAI vs. ACIT CORPORATE CIRCLE 2 , MADURAI

In the result, appeals filed by the assessee in ITA Nos

ITA 2760/CHNY/2019[2013-14]Status: DisposedITAT Chennai22 Jun 2022AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Ble

For Appellant: Mr.N.V.Balaji, AdvFor Respondent: Mr.Varuvooru Sreedhar
Section 10(34)Section 143(3)Section 14A

…for the purpose of business and not in the nature of personal expenses. The assessee company could not furnish any explanation. The AO relied upon the decision of the Hon’ble Madras High Court in the case of CIT v. TIAM House Service Ltd. (Mad) reported in 243 ITR 695, noted that ‘medical expenses of advisor to company met by company as decided by Board of Directors’, is not deductible expenses. Because, this is not in the nature of business expenditure. Hence, the AO noted that the medical expenses incurred by the assessee company amounting to Rs.9,74,968/- towards treatment of Ms.Shirmathi Mahesh relative o…

T.V.SUNDARAM IYENGAR & SONS LTD. ,MADURAI vs. ACIT CORPORATE CIRCLE 2 , MADURAI

In the result, appeals filed by the assessee in ITA Nos

ITA 2759/CHNY/2019[2012-13]Status: DisposedITAT Chennai22 Jun 2022AY 2012-13

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Ble

For Appellant: Mr.N.V.Balaji, AdvFor Respondent: Mr.Varuvooru Sreedhar
Section 10(34)Section 143(3)Section 14A

…for the purpose of business and not in the nature of personal expenses. The assessee company could not furnish any explanation. The AO relied upon the decision of the Hon’ble Madras High Court in the case of CIT v. TIAM House Service Ltd. (Mad) reported in 243 ITR 695, noted that ‘medical expenses of advisor to company met by company as decided by Board of Directors’, is not deductible expenses. Because, this is not in the nature of business expenditure. Hence, the AO noted that the medical expenses incurred by the assessee company amounting to Rs.9,74,968/- towards treatment of Ms.Shirmathi Mahesh relative o…

T.V.SUNDARAM IYENGAR & SONS LTD. ,MADURAI vs. ACIT CORPORATE CIRCLE 2 , MADURAI

In the result, appeals filed by the assessee in ITA Nos

ITA 2758/CHNY/2019[2010-11]Status: DisposedITAT Chennai22 Jun 2022AY 2010-11

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Ble

For Appellant: Mr.N.V.Balaji, AdvFor Respondent: Mr.Varuvooru Sreedhar
Section 10(34)Section 143(3)Section 14A

…for the purpose of business and not in the nature of personal expenses. The assessee company could not furnish any explanation. The AO relied upon the decision of the Hon’ble Madras High Court in the case of CIT v. TIAM House Service Ltd. (Mad) reported in 243 ITR 695, noted that ‘medical expenses of advisor to company met by company as decided by Board of Directors’, is not deductible expenses. Because, this is not in the nature of business expenditure. Hence, the AO noted that the medical expenses incurred by the assessee company amounting to Rs.9,74,968/- towards treatment of Ms.Shirmathi Mahesh relative o…

ACIT CORPORATE CIRCLE 2 , MADURAI vs. T.V.SUNDARAM IYENGAR & SONS LTD. , MADURAI

In the result, appeals filed by the assessee in ITA Nos

ITA 2754/CHNY/2019[2014-15]Status: DisposedITAT Chennai22 Jun 2022AY 2014-15

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Ble

For Appellant: Mr.N.V.Balaji, AdvFor Respondent: Mr.Varuvooru Sreedhar
Section 10(34)Section 143(3)Section 14A

…for the purpose of business and not in the nature of personal expenses. The assessee company could not furnish any explanation. The AO relied upon the decision of the Hon’ble Madras High Court in the case of CIT v. TIAM House Service Ltd. (Mad) reported in 243 ITR 695, noted that ‘medical expenses of advisor to company met by company as decided by Board of Directors’, is not deductible expenses. Because, this is not in the nature of business expenditure. Hence, the AO noted that the medical expenses incurred by the assessee company amounting to Rs.9,74,968/- towards treatment of Ms.Shirmathi Mahesh relative o…

CIT v. TIAM House Service Ltd. (Mad) (243 ITR 695) — Cited in 6 Judgments | BharatTax