CIT v. Upper Ganges Sugar Mills Ltd.

206 ITR 215High Court1994#11262 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2005 to 2017.

Judgments citing CIT v. Upper Ganges Sugar Mills Ltd.

ACIT, Muzaffarnagar vs. M/S Tikaula Sugar Mills Ltd., Muzaffarnagar

ITA 3598/DEL/2011[2005-06]Status: DisposedITAT Delhi15 Dec 2017AY 2005-06

Bench: Shri R. S. Syal & Smt Suchitra Kamble

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 145A

…essee created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT Vs. Upper Ganges Sugar Mills Ltd (1994) 206 ITR 215 (Cal) has held that contribution towards Molasses Storage Fund is eligible for deduction as business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT Vs. Salem Cooperative Sugar Mills Ltd., 229 (Mad). In view of several decisions taken note of by the Ld.CIT(A) in the impugned order suppo…

DCIT, Muzaffarnagar vs. M/S Tikaula Sugar Mills Ltd., Muzaffarnagar

ITA 2817/DEL/2008[2005-06]Status: DisposedITAT Delhi15 Dec 2016AY 2005-06

Bench: Shri R. S. Syal & Smt Suchitra Kamble

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 145A

…essee created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT Vs. Upper Ganges Sugar Mills Ltd (1994) 206 ITR 215 (Cal) has held that contribution towards Molasses Storage Fund is eligible for deduction as business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT Vs. Salem Cooperative Sugar Mills Ltd., 229 (Mad). In view of several decisions taken note of by the Ld.CIT(A) in the impugned order suppo…

DCIT Circle I vs. Tikaula Sugar Mills Ltd

ITA 3561/DEL/2007[2004-2005]Status: DisposedITAT Delhi15 Dec 2016AY 2004-2005

Bench: Shri R. S. Syal & Smt Suchitra Kamble

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 145A

…essee created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT Vs. Upper Ganges Sugar Mills Ltd (1994) 206 ITR 215 (Cal) has held that contribution towards Molasses Storage Fund is eligible for deduction as business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT Vs. Salem Cooperative Sugar Mills Ltd., 229 (Mad). In view of several decisions taken note of by the Ld.CIT(A) in the impugned order suppo…

Tikaula Sugar Mills Ltd vs. DCIT Circle I

In the result, the Assessee’s Appeal No

ITA 924/DEL/2007[2003-2004]Status: DisposedITAT Delhi04 Apr 2016AY 2003-2004

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Akhilesh Kr. AdvFor Respondent: Sh. S.K. Jain, Sr. DRe
Section 142(1)Section 143(1)(a)Section 143(2)Section 143(3)

…ee created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT vs. Upper Ganges Sugar Mills Ltd. (1994) 206 ITR 215 (Cal) has held that contribution business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT vs. Salem Cooperative Sugar Mills Ltd., 229 ITR 285 (Mad). In view of several decisions taken note of by the ld. CIT(A) in the impugned order supporting the assessee’s contention, which have not…

Tikaula Sugar Mills Ltd vs. DCIT, Circle-I

In the result, the Assessee’s Appeal No

ITA 63/DEL/2006[2001-2002]Status: DisposedITAT Delhi04 Apr 2016AY 2001-2002

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Akhilesh Kr. AdvFor Respondent: Sh. S.K. Jain, Sr. DRe
Section 142(1)Section 143(1)(a)Section 143(2)Section 143(3)

…ee created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT vs. Upper Ganges Sugar Mills Ltd. (1994) 206 ITR 215 (Cal) has held that contribution business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT vs. Salem Cooperative Sugar Mills Ltd., 229 ITR 285 (Mad). In view of several decisions taken note of by the ld. CIT(A) in the impugned order supporting the assessee’s contention, which have not…

DCIT, Circle-1 vs. Tikaula Sugar Mills Ltd

In the result, the Assessee’s Appeal No

ITA 443/DEL/2006[2001-2002]Status: DisposedITAT Delhi04 Apr 2016AY 2001-2002

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Akhilesh Kr. AdvFor Respondent: Sh. S.K. Jain, Sr. DRe
Section 142(1)Section 143(1)(a)Section 143(2)Section 143(3)

…ee created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT vs. Upper Ganges Sugar Mills Ltd. (1994) 206 ITR 215 (Cal) has held that contribution business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT vs. Salem Cooperative Sugar Mills Ltd., 229 ITR 285 (Mad). In view of several decisions taken note of by the ld. CIT(A) in the impugned order supporting the assessee’s contention, which have not…

Tikaula Sugar Mills Ltd vs. DCIT, Circle-1

In the result, the appeal of the assessee is allowed and that of the

ITA 86/DEL/2006[2000-2001]Status: DisposedITAT Delhi21 Jan 2016AY 2000-2001

Bench: Shri R.S. Syal, Am & Smt. Beena A. Pillai, Jm Assessment Year : 2000-01

For Appellant: Shri Akhelesh Kuamr, AdvocateFor Respondent: Shri Aasish Mohanty, Sr. DR
Section 143(1)(a)Section 147Section 148

…e created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT vs. Upper Ganges Sugar Mills Ltd. (1994) 206 ITR 215 (Cal) has held deduction as business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT vs. Salem Cooperative Sugar Mills Ltd., 229 ITR 285 (Mad). In view of several decisions taken note of by the ld. CIT(A) in the impugned order supporting the assessee’s contention, which have not been…

DCIT, Circle-1 vs. Tikaula Sugar Mills Ltd

In the result, the appeal of the assessee is allowed and that of the

ITA 442/DEL/2006[2000-2001]Status: DisposedITAT Delhi21 Jan 2016AY 2000-2001

Bench: Shri R.S. Syal, Am & Smt. Beena A. Pillai, Jm Assessment Year : 2000-01

For Appellant: Shri Akhelesh Kuamr, AdvocateFor Respondent: Shri Aasish Mohanty, Sr. DR
Section 143(1)(a)Section 147Section 148

…e created Molasses reserve fund for construction of molasses storage tank by crediting a sum of Rs.1,30,625/- to this account in accordance with UP Sheera Niyantran Niyamavali. The Hon’ble Calcutta High Court in CIT vs. Upper Ganges Sugar Mills Ltd. (1994) 206 ITR 215 (Cal) has held deduction as business expenditure. Similar view has been taken by the Hon’ble Madras High Court in certain decisions including CIT vs. Salem Cooperative Sugar Mills Ltd., 229 ITR 285 (Mad). In view of several decisions taken note of by the ld. CIT(A) in the impugned order supporting the assessee’s contention, which have not been…

Britannia Industries Ltd vs. Commnr. of Income Tax

C.A. No.-002415-002415 - 2004Supreme Court05 Oct 2005
For Respondent: Commissioner of Income Tax,West Bengal, Kolkata & Anr
Section 28Section 30Section 32ASection 33Section 33ASection 37

…Pal lastly referred to two decisions of the Calcutta High Court in Kesoram Industries and Cotton Mills Ltd. vs. Commissioner of Income Tax, reported in (1991) 191 ITR 518 and Commissioner of Income Tax vs. Upper Ganges Sugar Mills Ltd., reported in (1994) 206 ITR 215, which have both taken the view that business expenditure for guest houses would not be allowable, having regard to the provisions of Section 37(4) of the Act. Dr. Pal submitted that apart from the said two decisions of the Calcutta High Court, the uniform decision of most of the High Courts appears to be that since the expenditure i…

CIT v. Upper Ganges Sugar Mills Ltd. (206 ITR 215) — Cited in 9 Judgments | BharatTax