CIT v. Travancore Titanium Products Ltd.

187 Taxmann 81High Court2010#4572 most cited

What is CIT v. Travancore Titanium Products Ltd. authority for?

Expenditure directed by the Government to be incurred is allowable if the company has no discretion and is bound to comply with governmental orders. Prior period expenses are permissible in a mercantile system of accounting.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Also referred to as

CIT v Travancore Titanium Products Ltd · allowable expenditure · directed expenditure · governmental orders · prior period expenses · mercantile system of accounting · section 43B · Section 40A(9)

Also reported as

183 ITR 73

Issues it is cited on

recognised provident fundsection 50bsection 43b(f)approved gratuity fundsection 40a(9)section 211wholly and exclusively for businesssection 35dslump salesection 32(1)(ii)domestic companyfull value of consideration

Judgments citing CIT v. Travancore Titanium Products Ltd.

M/S Xerox India Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal of the revenue is dismissed and appeal of the assessee is allowed

ITA 2896/DEL/2013[1998-99]Status: DisposedITAT Delhi05 Nov 2018AY 1998-99

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Amit Jain, Sr.DR
Section 143(3)Section 36(1)(ii)Section 43B

…High Court in the case of CIT v. P. Alikunju (1987) 166 ITR 611; iii. Hon’ble Madras High Court in the case of CIT vs. D. Mohamed Ismail (1997) 227 ITR 211 (Madras); iv. Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd. (1993) 203 ITR 714 (Kerala). 6. On the other hand, Ld. DR strongly relied upon the order of the Ld. CIT(A). 7. After considering the rival submissions and on perusal of the relevant finding from the impugned order, we find that in the first round the subject matter of disallowance was, whether the assessee can make such a claim during the course of assessment pro…

M/S Xerox India Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal of the revenue is dismissed and appeal of the assessee is allowed

ITA 2895/DEL/2013[2006-07]Status: DisposedITAT Delhi05 Nov 2018AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Amit Jain, Sr.DR
Section 143(3)Section 36(1)(ii)Section 43B

…High Court in the case of CIT v. P. Alikunju (1987) 166 ITR 611; iii. Hon’ble Madras High Court in the case of CIT vs. D. Mohamed Ismail (1997) 227 ITR 211 (Madras); iv. Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd. (1993) 203 ITR 714 (Kerala). 6. On the other hand, Ld. DR strongly relied upon the order of the Ld. CIT(A). 7. After considering the rival submissions and on perusal of the relevant finding from the impugned order, we find that in the first round the subject matter of disallowance was, whether the assessee can make such a claim during the course of assessment pro…

DCIT, New Delhi vs. M/S. Xerox India Ltd., New Delhi

In the result appeal of the revenue is dismissed and appeal of the assessee is allowed

ITA 2845/DEL/2013[2006-07]Status: DisposedITAT Delhi05 Nov 2018AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Amit Jain, Sr.DR
Section 143(3)Section 36(1)(ii)Section 43B

…High Court in the case of CIT v. P. Alikunju (1987) 166 ITR 611; iii. Hon’ble Madras High Court in the case of CIT vs. D. Mohamed Ismail (1997) 227 ITR 211 (Madras); iv. Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd. (1993) 203 ITR 714 (Kerala). 6. On the other hand, Ld. DR strongly relied upon the order of the Ld. CIT(A). 7. After considering the rival submissions and on perusal of the relevant finding from the impugned order, we find that in the first round the subject matter of disallowance was, whether the assessee can make such a claim during the course of assessment pro…

DCIT, Bhubaneswar vs. M/S. Paradeep Phosphates Limited, Bhubaneswar

In the result, both appeals of the assessee and revenue are dismissed

ITA 331/CTK/2015[2008-09]Status: DisposedITAT Cuttack09 Nov 2017AY 2008-09
For Appellant: Shri B.K.Mahapatra, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 142(1)Section 143(3)Section 144ASection 147Section 148Section 40

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपीऱ सं./ITA No.315/CTK/2015 (नििाारण वषा / Assessment Year :2008-2009) Paradeep Phosphates Limited Vs. ACIT, Corporate Circle- Bayan Bhawan, Pt. Jawaharlal 1(2), Bhubaneswar Nehru Marg, Bhubaneswar-01 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AABCP 3276 D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. AND आयकर अपीऱ सं./ITA No.331/CTK/2015 (नििाारण वषा / Assessment Year :2008-2009) ACIT, Corporate Circle- Vs. Paradeep Phosphates Limited 1(2), Bhubaneswar B…

Paradeep Phosphates Limited, Bhubaneswar vs. ACIT, Bhubaneswar

In the result, both appeals of the assessee and revenue are dismissed

ITA 315/CTK/2015[2008-09]Status: DisposedITAT Cuttack09 Nov 2017AY 2008-09
For Appellant: Shri B.K.Mahapatra, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 142(1)Section 143(3)Section 144ASection 147Section 148Section 40

…आयकर अपीलीय अधधकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.315/CTK/2015 (धनधाारण वषा / Assessment Year :2008-2009) Paradeep Phosphates Limited Vs. ACIT, Corporate Circle- Bayan Bhawan, Pt. Jawaharlal 1(2), Bhubaneswar Nehru Marg, Bhubaneswar-01 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AABCP 3276 D (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. AND आयकर अपील सं./ITA No.331/CTK/2015 (धनधाारण वषा / Assessment Year :2008-2009) ACIT, Corporate Circle- Vs. Paradeep Phosphates Limited 1(2), Bhubaneswar B…

DCIT, Circle-1(1), Bhubaneswar vs. M/S. Paradeep Phosphates Limited, Bhubaneswar

In the result, appeal filed by the revenue is dismissed and that of

ITA 289/CTK/2014[2010-11]Status: DisposedITAT Cuttack04 Aug 2017AY 2010-11

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2010-2011

For Appellant: Shri B.K.MohapatraFor Respondent: Shri Kunal Singh, CIT DR
Section 195Section 195(1)Section 195(2)Section 197Section 263Section 40Section 92

…icer, the assessee was following hybrid system of accounting, which was not permissible and ITA No. 264/CT K/ 2015 Asse ssment Year : 20 10- 201 1 relying on the decision of Hon’ble Kerala High Court in the case of CIT vs. Travancore Titanium Products Ltd., 183 ITR 73(Ker) disallowed the claim of prior period expenses as the assessee was not maintaining its account on mercantile basis. 13. Before the CIT(A), the assessee has submitted as under: “The learned AO has disallowed an amount of Rs.26,55,760/- under the nomenclature "Prior period adjustments" solely on the ground of assessee is maintaining books o…