CIT v. Walchand & Co.

Commissioner of Income Tax vs. Benetton India Pvt. Ltd

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…deciding a question under Section 12(2) of the Income Tax Act”. It was further held in this case that "it is not necessary to show that the expenditure was a profitable one or that in fact any profit was earned". In CIT v. Walchand & Co. (P.) Ltd. (1967) 65 ITR 381, it was held by the Supreme Court that in applying the test of commercial expediency for determining whether the expenditure was wholly and exclusively laid out for the purpose of business, reasonableness of the expenditure has to be judged from the point of view of the businessman and not of the Revenue. It was Digitally Signed By:GANGA SIN…

Mehrunnisan Sherwani, Okhla vs. Income Tax Officer W 28(1), Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

…rowed funds were in fact utilized for the business purposes. There is no dispute to the settle position as envisaged by the Hon’ble Apex Court in various decisions including DCIT vs. Core Health Care Ltd., 298 ITR 194 (SC); CIT vs. Walchand & Company P. Ltd., 65 ITR 381; J.K. Woollen Manufacturers vs. CIT, 72 ITR 612; & SA Builders Ltd. vs CIT 288 ITR 1. However, in the first-place onus is on the assessee to show that the interest- bearing funds were advanced for business purposes and for commercial expediency. Thus, in light of uncontroverted findings of the First Appellate Authority, we see no reason to interfe…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

…s excessive. Further, the necessity of incurring an expenditure and reasonableness DCIT vs. Lotus Hearbals Pvt. Ltd. thereof has to be seen from the point of view of businessman and cannot be dictated by the Revenue authorities [Refer, CIT v. Walchand & Co.: 65 ITR 381 (SC), J.K. Woollen Manufacturers v. CIT: 72 ITR 612 (SC), CIT v. Birla Cotton Spg. and Wvg. Mills Ltd.: 82 ITR 166 (SC), Madhav Prasad Jatia v. CIT UP: 118 ITR 200 (SC) and S.A. Builders Ltd. v. CIT: 288 ITR 1 (SC)] That apart, in the instant case, there is no such incidental benefit, even remotely, flowing to KC and LHCC because the said entities…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

…s excessive. Further, the necessity of incurring an expenditure and reasonableness DCIT vs. Lotus Hearbals Pvt. Ltd. thereof has to be seen from the point of view of businessman and cannot be dictated by the Revenue authorities [Refer, CIT v. Walchand & Co.: 65 ITR 381 (SC), J.K. Woollen Manufacturers v. CIT: 72 ITR 612 (SC), CIT v. Birla Cotton Spg. and Wvg. Mills Ltd.: 82 ITR 166 (SC), Madhav Prasad Jatia v. CIT UP: 118 ITR 200 (SC) and S.A. Builders Ltd. v. CIT: 288 ITR 1 (SC)] That apart, in the instant case, there is no such incidental benefit, even remotely, flowing to KC and LHCC because the said entities…

ACIT, New Delhi vs. M/S. Devine Infracon Pvt. Ltd., New Delhi

Bench: M Balaganesh, Accontant Member & Ms Madhumita Royassessment Year: 2010-11 The Assistant Vs. M/S Divine Infracon Commissioner Of Income Private Limited, Plot Tax, Central Circle-09, No. 4, Sector-13, Jhandewalan, New Delhi, Dwarka City Centre, Room No.357, Ara Centre, Dwarka, New Delhi- E-2, Jhandewalan 110075 Extension, New Delhi Pan :Aaccd4476A (Appellant) (Respondent) Assessee By Shri Salil Aggarwal, Sr, Advocate Department By Shri T James Singson, Cit, Dr

…ntly purchased by the various members of Jagat Group is an irrelevant and extraneous consideration as it is a separate transaction altogether and learned officer cannot doubt the said transaction as had been held in CIT vs. Walchand & Co. (P) Ltd. reported in 65 ITR 381 stating that a commercial decision of tax payer cannot be questioned by revenue authorities and furthermore, the aforesaid transaction of purchase of company has nothing to do with the fact that share capital received by the appellant company was duly explained and documentary evidences were tendered to explain the veracity of the same and the sai…

Crm Services India Private Limited, New Delhi vs. DCIT, Circle-4(2), New Delhi

The appeals of the assessee are allowed with consequential effect

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

…y of incurring any expenditure is to be seen from the appellant’s point of view. Attention was drawn to the following judgments for supporting the aforsaid contentios; - CIT vs. Malayalam Plantations Limited: 53 ITR 140 (SC) - CIT v. Walchand& Co. etc. (1967) 65 ITR 381 - J K Woollen Manufacturers v. CIT: 72 ITR 612(SC) - CIT v. Birla Cotton Spg. And Wvg. Mills Ltd.: 82 ITR 166 (SC) - Madhav Prasad Jatia v. CIT U.P.: 118 ITR 200 (SC) - S.A. Builders Ltd. vs. CIT : 288 ITR 1 (SC) - CIT V. Bharti Televentures Ltd: 331 ITR 502 (Del) - CIT vs. Padmani Packaging (P) Ltd. : 155 Taxmann 268 (Del) - CIT v. Rockman Cycle…

Crm Services India Private Limited, New Delhi vs. DCIT, Circle-4(2), New Delhi

The appeals of the assessee are allowed with consequential effect

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

…y of incurring any expenditure is to be seen from the appellant’s point of view. Attention was drawn to the following judgments for supporting the aforsaid contentios; - CIT vs. Malayalam Plantations Limited: 53 ITR 140 (SC) - CIT v. Walchand& Co. etc. (1967) 65 ITR 381 - J K Woollen Manufacturers v. CIT: 72 ITR 612(SC) - CIT v. Birla Cotton Spg. And Wvg. Mills Ltd.: 82 ITR 166 (SC) - Madhav Prasad Jatia v. CIT U.P.: 118 ITR 200 (SC) - S.A. Builders Ltd. vs. CIT : 288 ITR 1 (SC) - CIT V. Bharti Televentures Ltd: 331 ITR 502 (Del) - CIT vs. Padmani Packaging (P) Ltd. : 155 Taxmann 268 (Del) - CIT v. Rockman Cycle…