CIT v. Velumanickam Lodge

317 ITR 338High Court2009#8394 most cited

What is CIT v. Velumanickam Lodge authority for?

Expenditure incurred by a taxpayer in earning dividend income is not disallowable. Disallowance of CSR expenditure can be limited to a percentage of the total expenditure.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2021.

Also referred to as

CIT v. Velumanickam Lodge · dividend income · expenditure · disallowance · CSR expenditure · 317 ITR 338 · business deductions

Judgments citing CIT v. Velumanickam Lodge

Sri. B. Rudragouda, Bellary vs. The Deputy Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…rloskar Ltd. v. CIT [1987] 30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd. [2004] 266 ITR 170 (Mad) (5) CIT v. Cheran Transport Corpn. Ltd. [1996] 219 ITR 203 (Mad) (6) CIT v. Madura Coats Ltd. [2009] 24 DTR (Mad) 24 (7) CIT v. Velumanickam Lodge [2009] 317 ITR 338 (Mad) (8) CIT v. Jayendra Kumar Hiralal [2010] 327 ITR 147 (Guj.) (9) Mahindra & Mahindra Ltd. v. CIT [2003] 261 ITR 501 (Bom) (10) CIT v. Rajasthan Spinning & Weaving Mils Ltd. [2005] 274 ITR 465 (Raj) (11) CIT (LTU) v. Gail (India) Ltd. 2017-TIOL-1296-HC-DEL-IT (12) MOIL Ltd. v. CIT [2017] 396 ITR 244 (Bom) (13) CIT v. DLF Universal Ltd. [2017]…

Sri. B. Rudragouda, Bellary vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…rloskar Ltd. v. CIT [1987] 30 Taxman 467 (Kar) (4) CIT v. Madras Refineries Ltd. [2004] 266 ITR 170 (Mad) (5) CIT v. Cheran Transport Corpn. Ltd. [1996] 219 ITR 203 (Mad) (6) CIT v. Madura Coats Ltd. [2009] 24 DTR (Mad) 24 (7) CIT v. Velumanickam Lodge [2009] 317 ITR 338 (Mad) (8) CIT v. Jayendra Kumar Hiralal [2010] 327 ITR 147 (Guj.) (9) Mahindra & Mahindra Ltd. v. CIT [2003] 261 ITR 501 (Bom) (10) CIT v. Rajasthan Spinning & Weaving Mils Ltd. [2005] 274 ITR 465 (Raj) (11) CIT (LTU) v. Gail (India) Ltd. 2017-TIOL-1296-HC-DEL-IT (12) MOIL Ltd. v. CIT [2017] 396 ITR 244 (Bom) (13) CIT v. DLF Universal Ltd. [2017]…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2283/CHNY/2018[2014-15]Status: DisposedITAT Chennai25 Sept 2019AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ome, no expenditure can be disallowed. As regards to the disallowance of CSR expenditure, ld. CIT(A) placing reliance on the decisions of Hon’ble Jurisdictional High Court in the cases of CIT vs. Madras Refineries Ltd, 266 ITR 170, CIT vs. Velumanickam Lodge, 317 ITR 338, Cholan Roadways Corporation ltd vs. CIT, 235 ITR 473 and Amarjothi Pictures vs CIT, 69 ITR 755 and on the analysis of the expenditure incurred on CSR, the ld. CIT(A) directed the Assessing Officer to disallow only 10% of the expenditure incurred in case amounting to ₹1,12,827/-. As regards to the addition made on account of difference between r…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2282/CHNY/2018[2013-14]Status: DisposedITAT Chennai25 Sept 2019AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ome, no expenditure can be disallowed. As regards to the disallowance of CSR expenditure, ld. CIT(A) placing reliance on the decisions of Hon’ble Jurisdictional High Court in the cases of CIT vs. Madras Refineries Ltd, 266 ITR 170, CIT vs. Velumanickam Lodge, 317 ITR 338, Cholan Roadways Corporation ltd vs. CIT, 235 ITR 473 and Amarjothi Pictures vs CIT, 69 ITR 755 and on the analysis of the expenditure incurred on CSR, the ld. CIT(A) directed the Assessing Officer to disallow only 10% of the expenditure incurred in case amounting to ₹1,12,827/-. As regards to the addition made on account of difference between r…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2281/CHNY/2018[2012-13]Status: DisposedITAT Chennai25 Sept 2019AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ome, no expenditure can be disallowed. As regards to the disallowance of CSR expenditure, ld. CIT(A) placing reliance on the decisions of Hon’ble Jurisdictional High Court in the cases of CIT vs. Madras Refineries Ltd, 266 ITR 170, CIT vs. Velumanickam Lodge, 317 ITR 338, Cholan Roadways Corporation ltd vs. CIT, 235 ITR 473 and Amarjothi Pictures vs CIT, 69 ITR 755 and on the analysis of the expenditure incurred on CSR, the ld. CIT(A) directed the Assessing Officer to disallow only 10% of the expenditure incurred in case amounting to ₹1,12,827/-. As regards to the addition made on account of difference between r…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2280/CHNY/2018[2011-12]Status: DisposedITAT Chennai25 Sept 2019AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ome, no expenditure can be disallowed. As regards to the disallowance of CSR expenditure, ld. CIT(A) placing reliance on the decisions of Hon’ble Jurisdictional High Court in the cases of CIT vs. Madras Refineries Ltd, 266 ITR 170, CIT vs. Velumanickam Lodge, 317 ITR 338, Cholan Roadways Corporation ltd vs. CIT, 235 ITR 473 and Amarjothi Pictures vs CIT, 69 ITR 755 and on the analysis of the expenditure incurred on CSR, the ld. CIT(A) directed the Assessing Officer to disallow only 10% of the expenditure incurred in case amounting to ₹1,12,827/-. As regards to the addition made on account of difference between r…

Mumbai Sez P.Ltd, Mumbai vs. DCIT Cen Cir 39, Mumbai

In the result the appeal of the assessee is partly allowed

ITA 3429/MUM/2012[2007-08]Status: DisposedITAT Mumbai11 Jul 2018AY 2007-08

Bench: Shri Pawan Singh & Shri Rajesh Kumarmumbai Sez Limited Dcit, Cc-39. 1St Floor, Jai Centre, 34, P D Mello Road, Vs. Opp. Red Gate, Masjid, Mumbai-400009. Pan: Aabcg2739C Appellant Respondent Appellant By : Shri Madhur Agarwal (Ar) Respondent By : Shri Kumar Sanjay (Cit-Dr) Date Of Hearing : 23.05.2018 Date Of Pronouncement : 11.07.2018 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh;

For Appellant: Shri Madhur Agarwal (AR)For Respondent: Shri Kumar Sanjay (CIT-DR)
Section 143(3)Section 14ASection 254(1)Section 263

…IN THE INCOME-TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Mumbai SEZ Limited DCIT, CC-39. 1st Floor, Jai Centre, 34, P D Mello Road, Vs. Opp. Red Gate, Masjid, Mumbai-400009. PAN: AABCG2739C Appellant Respondent Appellant by : Shri Madhur Agarwal (AR) Respondent by : Shri Kumar Sanjay (CIT-DR) Date of Hearing : 23.05.2018 Date of Pronouncement : 11.07.2018 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed against the order of ld. Commissioner of Income-tax-III, Mumb…

ACIT, Chennai vs. M/S. Sterlite Industries (India) Ltd., Tuticorin

ITA 1665/CHNY/2010[2006-07]Status: DisposedITAT Chennai29 Mar 2017AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.318 & 319/Mds/2008 "नधा"रण वष" / Assessment Year : 2004-05 आयकर अपील सं./Ita No. 1020/Mds/2010 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No. 1665/Mds/2010 "नधा"रण वष" / Assessment Year : 2006-07

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing
Section 271ASection 80Section 80H

…Relief and National Welfare Trust. The amount was donated towards corporate social responsibility. Therefore, the expenditure incurred by the assessee has to be allowed under Section 37 of the Act. The Madras High Court in CIT v. Velumanickam Lodge (2009) 317 ITR 338 has considered a similar issue. The assessee before the Madras High Court, a civil contractor, constructed a hockey stadium in the Collectorate complex at Ramanathapuram. The assessee claimed the expenditure for constructing the hockey stadium as revenue expenditure. The Madras High Court after considering its earlier judgment in Cholan Roadw…

M/S. Sterlite Industries (India) Ltd., Madurai vs. Additional CIT, Chennai

ITA 1386/CHNY/2010[2006-2007]Status: DisposedITAT Chennai29 Mar 2017AY 2006-2007

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.318 & 319/Mds/2008 "नधा"रण वष" / Assessment Year : 2004-05 आयकर अपील सं./Ita No. 1020/Mds/2010 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No. 1665/Mds/2010 "नधा"रण वष" / Assessment Year : 2006-07

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing
Section 271ASection 80Section 80H

…Relief and National Welfare Trust. The amount was donated towards corporate social responsibility. Therefore, the expenditure incurred by the assessee has to be allowed under Section 37 of the Act. The Madras High Court in CIT v. Velumanickam Lodge (2009) 317 ITR 338 has considered a similar issue. The assessee before the Madras High Court, a civil contractor, constructed a hockey stadium in the Collectorate complex at Ramanathapuram. The assessee claimed the expenditure for constructing the hockey stadium as revenue expenditure. The Madras High Court after considering its earlier judgment in Cholan Roadw…

ACIT, Chennai vs. M/S. Sterlite Industries (India) Ltd., Tuticorin

ITA 1020/CHNY/2010[2005-06]Status: DisposedITAT Chennai29 Mar 2017AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.318 & 319/Mds/2008 "नधा"रण वष" / Assessment Year : 2004-05 आयकर अपील सं./Ita No. 1020/Mds/2010 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No. 1665/Mds/2010 "नधा"रण वष" / Assessment Year : 2006-07

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing
Section 271ASection 80Section 80H

…Relief and National Welfare Trust. The amount was donated towards corporate social responsibility. Therefore, the expenditure incurred by the assessee has to be allowed under Section 37 of the Act. The Madras High Court in CIT v. Velumanickam Lodge (2009) 317 ITR 338 has considered a similar issue. The assessee before the Madras High Court, a civil contractor, constructed a hockey stadium in the Collectorate complex at Ramanathapuram. The assessee claimed the expenditure for constructing the hockey stadium as revenue expenditure. The Madras High Court after considering its earlier judgment in Cholan Roadw…

M/S Sterlite Industries (India) Ltd., Tuticorin vs. DCIT, Chennai

ITA 86/CHNY/2008[2004-05]Status: DisposedITAT Chennai29 Mar 2017AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.318 & 319/Mds/2008 "नधा"रण वष" / Assessment Year : 2004-05 आयकर अपील सं./Ita No. 1020/Mds/2010 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No. 1665/Mds/2010 "नधा"रण वष" / Assessment Year : 2006-07

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing
Section 271ASection 80Section 80H

…Relief and National Welfare Trust. The amount was donated towards corporate social responsibility. Therefore, the expenditure incurred by the assessee has to be allowed under Section 37 of the Act. The Madras High Court in CIT v. Velumanickam Lodge (2009) 317 ITR 338 has considered a similar issue. The assessee before the Madras High Court, a civil contractor, constructed a hockey stadium in the Collectorate complex at Ramanathapuram. The assessee claimed the expenditure for constructing the hockey stadium as revenue expenditure. The Madras High Court after considering its earlier judgment in Cholan Roadw…

ACIT, Chennai vs. M/S Sterlite Industries (India) Ltd., Tuticorin

ITA 319/CHNY/2008[2004-05]Status: DisposedITAT Chennai29 Mar 2017AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.318 & 319/Mds/2008 "नधा"रण वष" / Assessment Year : 2004-05 आयकर अपील सं./Ita No. 1020/Mds/2010 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No. 1665/Mds/2010 "नधा"रण वष" / Assessment Year : 2006-07

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing
Section 271ASection 80Section 80H

…Relief and National Welfare Trust. The amount was donated towards corporate social responsibility. Therefore, the expenditure incurred by the assessee has to be allowed under Section 37 of the Act. The Madras High Court in CIT v. Velumanickam Lodge (2009) 317 ITR 338 has considered a similar issue. The assessee before the Madras High Court, a civil contractor, constructed a hockey stadium in the Collectorate complex at Ramanathapuram. The assessee claimed the expenditure for constructing the hockey stadium as revenue expenditure. The Madras High Court after considering its earlier judgment in Cholan Roadw…

ACIT, Chennai vs. M/S Sterlite Industries (India) Ltd., Chennai

ITA 318/CHNY/2008[2004-05]Status: DisposedITAT Chennai29 Mar 2017AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.318 & 319/Mds/2008 "नधा"रण वष" / Assessment Year : 2004-05 आयकर अपील सं./Ita No. 1020/Mds/2010 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No. 1665/Mds/2010 "नधा"रण वष" / Assessment Year : 2006-07

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing
Section 271ASection 80Section 80H

…Relief and National Welfare Trust. The amount was donated towards corporate social responsibility. Therefore, the expenditure incurred by the assessee has to be allowed under Section 37 of the Act. The Madras High Court in CIT v. Velumanickam Lodge (2009) 317 ITR 338 has considered a similar issue. The assessee before the Madras High Court, a civil contractor, constructed a hockey stadium in the Collectorate complex at Ramanathapuram. The assessee claimed the expenditure for constructing the hockey stadium as revenue expenditure. The Madras High Court after considering its earlier judgment in Cholan Roadw…

CIT v. Velumanickam Lodge (317 ITR 338) — Cited in 13 Judgments | BharatTax