Coronation Flour Mills v. ACIT

188 Taxmann 257High Court2010#6014 most cited
20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also reported as

314 ITR 1

Sections most often in play

Section 143(3)Section 40A(2)(b)Section 143(2)Section 250Section 263Section 115BBESection 139(4)Section 143(1)

Issues it is cited on

percentage completion methodsection 40a(2)(b)section 40a(2)icdsmercantile system of accountingsection 40afair market valuerevenue expenditurecapital expendituresection 40section 263section 26

Judgments citing Coronation Flour Mills v. ACIT

GURDAS MAL ARORA,KANPUR vs. THE A O CIRCLE-1(2)(1), KANPUR

In the result, the appeal of the assessee is dismissed for statistical purposes

ITA 412/LKW/2023[2017-18]Status: DisposedITAT Lucknow08 Jan 2026AY 2017-18

Bench: Shri Kul Bharat & Shri Anadee Nath Misshragurdas Mal Arora V. The Assessing Officer, 21/L/4, Daboli, Circle-1(2)(1) Kanpur. 16/69, Aayakar Bhawan, Civil Lines, Kanpur- 208001. Pan:Afepm4342J (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri Amit Kumar, Cit-Dr O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri Amit Kumar, CIT-DR
Section 115BSection 143(3)Section 145(3)Section 40A(2)(b)Section 68Section 69A

…assessee Page 31 of 35 also relied upon CIT vs. NEPC India Ltd. reported in 303 ITR 271, CIT vs. Forbes Tea Brokers reported in 315 ITR 404 and CIT vs. Denso Haryana (P.) Ltd. Reported in 328 ITR 14. In the case of Coronation Flour Mills vs. ACIT reported in 314 ITR 1 it is held that A.O. has to record it is finding as to whether the expenditure is excessive or unreasonable on the basis of three basic requirement/section (like a fair market price of the goods, services for which the payment is made, legitimate need of business and benefit derived to the assessee on receipt of services,) In the instant case this…

KPMG ADVISORY SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE-6(1)(2), MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 5396/MUM/2024[2011-12]Status: DisposedITAT Mumbai13 Feb 2025AY 2011-12

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5395/Mum/2024 (A.Y. 2012-13) ITA No. 5393/Mum/2024 (A.Y. 2015-16) M/s. KPMG Advisory Services DCIT, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai PAN: AABCK 2895 D (Appellant) (Respondent) Present for: Assessee by : Shri Ajit Jain a/w Shri Siddhesh Chaugule & Shri Shabbir Motorwala Revenue by : Shri Hemanshu Jo…

KPMG ADVISORY SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE-6(1)(2), MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 5395/MUM/2024[2012-13]Status: DisposedITAT Mumbai13 Feb 2025AY 2012-13

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5395/Mum/2024 (A.Y. 2012-13) ITA No. 5393/Mum/2024 (A.Y. 2015-16) M/s. KPMG Advisory Services DCIT, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai PAN: AABCK 2895 D (Appellant) (Respondent) Present for: Assessee by : Shri Ajit Jain a/w Shri Siddhesh Chaugule & Shri Shabbir Motorwala Revenue by : Shri Hemanshu Jo…

KPMG ADVISORY SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE-6(1)(2), MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 5394/MUM/2024[2012-13]Status: DisposedITAT Mumbai13 Feb 2025AY 2012-13

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5395/Mum/2024 (A.Y. 2012-13) ITA No. 5393/Mum/2024 (A.Y. 2015-16) M/s. KPMG Advisory Services DCIT, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai PAN: AABCK 2895 D (Appellant) (Respondent) Present for: Assessee by : Shri Ajit Jain a/w Shri Siddhesh Chaugule & Shri Shabbir Motorwala Revenue by : Shri Hemanshu Jo…

KPMG ADVISORY SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE-6(1)(2), MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 5393/MUM/2024[2015-16]Status: DisposedITAT Mumbai13 Feb 2025AY 2015-16

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5395/Mum/2024 (A.Y. 2012-13) ITA No. 5393/Mum/2024 (A.Y. 2015-16) M/s. KPMG Advisory Services DCIT, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai PAN: AABCK 2895 D (Appellant) (Respondent) Present for: Assessee by : Shri Ajit Jain a/w Shri Siddhesh Chaugule & Shri Shabbir Motorwala Revenue by : Shri Hemanshu Jo…

KPMG ADVISORY SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE-6(1)(2), MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 5392/MUM/2024[2018-19]Status: DisposedITAT Mumbai13 Feb 2025AY 2018-19

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5395/Mum/2024 (A.Y. 2012-13) ITA No. 5393/Mum/2024 (A.Y. 2015-16) M/s. KPMG Advisory Services DCIT, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai PAN: AABCK 2895 D (Appellant) (Respondent) Present for: Assessee by : Shri Ajit Jain a/w Shri Siddhesh Chaugule & Shri Shabbir Motorwala Revenue by : Shri Hemanshu Jo…

DCIT, CENTRAL CIRCLE-1, UDAIPUR vs. VIKRAM ANJANA, CHITTORGARH

In the result, the appeal filed by the revenue is dismissed

ITA 274/JODH/2019[2013-14]Status: DisposedITAT Jodhpur09 Nov 2022AY 2013-14

Bench: Shri B. R. Baskaran & Shri Sandeep Gosaindy. Commissioner Of Vs Sh. Vikram Anjana Income-Tax, Kesunda, Chhoti Central Circle-01, Udaipur Sadri, Chittorgarh (Appellant) (Respondent) Pan No. Afkpa 0575 R

Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Dy. Commissioner of Vs Sh. Vikram Anjana Income-tax, Kesunda, Chhoti Central Circle-01, Udaipur Sadri, Chittorgarh (Appellant) (Respondent) PAN NO. AFKPA 0575 R Assessee By Shri Sakar Sharma (CA) Revenue By Shri Venkatesh V. SR. D.R. (JCIT) Date of hearing 02/11/2022 Date of 09/11/2022 Pronouncement O R D E R PER: B.R. BASKARAN, AM The appeal filed by the Revenue is directed against the order dated 22.05.2019 passed by the ld. CIT(A)-1, Udaipur and it relates to…

MANIMEGALAI GANESAN,CHENNAI vs. DCIT NON CORP RANGE 10, CHENNAI

In the result, the appeals of the assessee in I

ITA 1331/CHNY/2018[2011-12]Status: DisposedITAT Chennai09 Aug 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.1328, 1329, 1330 & 1331/Chny/2018 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Manimegalai Ganesan, The Deputy Commissioner Of No. 1, Millers Road, Kilpauk, Vs. Income Tax, Chennai 600 010. Non Corporate Range 10, [Pan: Aaepm4356K] Chennai 600 034. (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri C. Subramanian, C.A. : ""थ" की ओर से/Respondent By Ms. R. Anita, Jcit : सुनवाई की तारीख/ Date Of Hearing 15.07.2021 : घोषणा की तारीख /Date Of Pronouncement : 09.08.2021 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Same Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 12, Chennai, All Dated 21.03.2018 Relevant To The Assessment Years 2008-09, 2009-10, 2010-11 & 2011-12. The Assessee Has Raised Following Common Grounds For Adjudication: 1. The Order Of The Commissioner Of Income Tax (Appeals)-12 In Confirming The Additions Is Against The Weight Of Evidence & Probabilities Of The Case. 2. Ground 1-Disallowance Of Commission Paid To Dr.S.P.Ganesan

Section 40A(2)(b)Section 40aSection 69C

…er this stand by the Assessing Officer is not valid. 1.6. The appellant relies on the ratio of below judgements: • Supreme Court in the case of Upper India Publishing House Pvt Ltd 117 ITR 569 • Gujarat High Court in the case of Coronation Flour Mills Vs ACIT 314 ITR 1 Delhi High Court in the case of Hive Communications Pvt Ltd 12 Taxmann 287. 1.7. The appellant submits that the assessing officer is incorrect in making the addition U/s. 40a(ia) of the Act as the payee had reflected the entire income in his return of Income. 1.8. The appellant submits that the amendment inserted by Finance Act 2012 removes the def…

MANIMEGALAI GANESAN,CHENNAI vs. DCIT NON CORP RANGE 10, CHENNAI

In the result, the appeals of the assessee in I

ITA 1330/CHNY/2018[2010-11]Status: DisposedITAT Chennai09 Aug 2021AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.1328, 1329, 1330 & 1331/Chny/2018 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Manimegalai Ganesan, The Deputy Commissioner Of No. 1, Millers Road, Kilpauk, Vs. Income Tax, Chennai 600 010. Non Corporate Range 10, [Pan: Aaepm4356K] Chennai 600 034. (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri C. Subramanian, C.A. : ""थ" की ओर से/Respondent By Ms. R. Anita, Jcit : सुनवाई की तारीख/ Date Of Hearing 15.07.2021 : घोषणा की तारीख /Date Of Pronouncement : 09.08.2021 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Same Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 12, Chennai, All Dated 21.03.2018 Relevant To The Assessment Years 2008-09, 2009-10, 2010-11 & 2011-12. The Assessee Has Raised Following Common Grounds For Adjudication: 1. The Order Of The Commissioner Of Income Tax (Appeals)-12 In Confirming The Additions Is Against The Weight Of Evidence & Probabilities Of The Case. 2. Ground 1-Disallowance Of Commission Paid To Dr.S.P.Ganesan

Section 40A(2)(b)Section 40aSection 69C

…er this stand by the Assessing Officer is not valid. 1.6. The appellant relies on the ratio of below judgements: • Supreme Court in the case of Upper India Publishing House Pvt Ltd 117 ITR 569 • Gujarat High Court in the case of Coronation Flour Mills Vs ACIT 314 ITR 1 Delhi High Court in the case of Hive Communications Pvt Ltd 12 Taxmann 287. 1.7. The appellant submits that the assessing officer is incorrect in making the addition U/s. 40a(ia) of the Act as the payee had reflected the entire income in his return of Income. 1.8. The appellant submits that the amendment inserted by Finance Act 2012 removes the def…

MANIMEGALAI GANESAN,CHENNAI vs. DCIT NON CORP RANGE 10, CHENNAI

In the result, the appeals of the assessee in I

ITA 1329/CHNY/2018[2009-10]Status: DisposedITAT Chennai09 Aug 2021AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.1328, 1329, 1330 & 1331/Chny/2018 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Manimegalai Ganesan, The Deputy Commissioner Of No. 1, Millers Road, Kilpauk, Vs. Income Tax, Chennai 600 010. Non Corporate Range 10, [Pan: Aaepm4356K] Chennai 600 034. (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri C. Subramanian, C.A. : ""थ" की ओर से/Respondent By Ms. R. Anita, Jcit : सुनवाई की तारीख/ Date Of Hearing 15.07.2021 : घोषणा की तारीख /Date Of Pronouncement : 09.08.2021 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Same Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 12, Chennai, All Dated 21.03.2018 Relevant To The Assessment Years 2008-09, 2009-10, 2010-11 & 2011-12. The Assessee Has Raised Following Common Grounds For Adjudication: 1. The Order Of The Commissioner Of Income Tax (Appeals)-12 In Confirming The Additions Is Against The Weight Of Evidence & Probabilities Of The Case. 2. Ground 1-Disallowance Of Commission Paid To Dr.S.P.Ganesan

Section 40A(2)(b)Section 40aSection 69C

…er this stand by the Assessing Officer is not valid. 1.6. The appellant relies on the ratio of below judgements: • Supreme Court in the case of Upper India Publishing House Pvt Ltd 117 ITR 569 • Gujarat High Court in the case of Coronation Flour Mills Vs ACIT 314 ITR 1 Delhi High Court in the case of Hive Communications Pvt Ltd 12 Taxmann 287. 1.7. The appellant submits that the assessing officer is incorrect in making the addition U/s. 40a(ia) of the Act as the payee had reflected the entire income in his return of Income. 1.8. The appellant submits that the amendment inserted by Finance Act 2012 removes the def…

MANIMEGALAI GANESAN,CHENNAI vs. DCIT NON CORP RANGE 10, CHENNAI

In the result, the appeals of the assessee in I

ITA 1328/CHNY/2018[2008-09]Status: DisposedITAT Chennai09 Aug 2021AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.1328, 1329, 1330 & 1331/Chny/2018 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Manimegalai Ganesan, The Deputy Commissioner Of No. 1, Millers Road, Kilpauk, Vs. Income Tax, Chennai 600 010. Non Corporate Range 10, [Pan: Aaepm4356K] Chennai 600 034. (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri C. Subramanian, C.A. : ""थ" की ओर से/Respondent By Ms. R. Anita, Jcit : सुनवाई की तारीख/ Date Of Hearing 15.07.2021 : घोषणा की तारीख /Date Of Pronouncement : 09.08.2021 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Same Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 12, Chennai, All Dated 21.03.2018 Relevant To The Assessment Years 2008-09, 2009-10, 2010-11 & 2011-12. The Assessee Has Raised Following Common Grounds For Adjudication: 1. The Order Of The Commissioner Of Income Tax (Appeals)-12 In Confirming The Additions Is Against The Weight Of Evidence & Probabilities Of The Case. 2. Ground 1-Disallowance Of Commission Paid To Dr.S.P.Ganesan

Section 40A(2)(b)Section 40aSection 69C

…er this stand by the Assessing Officer is not valid. 1.6. The appellant relies on the ratio of below judgements: • Supreme Court in the case of Upper India Publishing House Pvt Ltd 117 ITR 569 • Gujarat High Court in the case of Coronation Flour Mills Vs ACIT 314 ITR 1 Delhi High Court in the case of Hive Communications Pvt Ltd 12 Taxmann 287. 1.7. The appellant submits that the assessing officer is incorrect in making the addition U/s. 40a(ia) of the Act as the payee had reflected the entire income in his return of Income. 1.8. The appellant submits that the amendment inserted by Finance Act 2012 removes the def…

DE DIAMOND ELECTRIC INDIA PVT LIMITED,NEW DELHI vs. ACIT SPECIAL RANGE - 3, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 7167/DEL/2019[2016-17]Status: DisposedITAT Delhi23 Jul 2020AY 2016-17

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 115JSection 143(2)Section 143(3)Section 195Section 40A(2)Section 40A(2)(b)

…enefit derived by or accruing to him therefrom. In above circumstances, the Assessing Officer shall disallow the excessive or reasonable expenditure. 6.2 It has been held by the Hon’ble Gujarat High Court in the case of Coronation Flour Mills Vs. ACIT (2009) 314 ITR 1 (Guj.) that the AO is required to record a findings as to whether the expenditure is excessive or unreasonable in relation to any of the three requirements prescribed, which are independent and alternative to each other. 7 ITA No.7167/Del./2019 6.3 In the instant case, the Ld. CIT(A) has sustained the disallowance observing as under: “5.4 The co…

MOH. HUSSAIN HABIB PATHAN,MUMBAI vs. ASST CIT 18(2), MUMBAI

In the result, the assessee’s appeal is partly allowed on the aforesaid terms

ITA 4058/MUM/2013[2009-10]Status: DisposedITAT Mumbai06 Mar 2020AY 2009-10

Bench: Sh. Sanjay Arora & Sh. C.N. Prasadi. T. A. No. 4058/Mum/2013 Assessment Year: 2009-10

For Appellant: Sh. Kirit Mehta (CA)For Respondent: Ms. Kavita P. Kaushik (DR)
Section 143(3)Section 24

…or operates to minimize the assessee’s tax liability. Reference in this regard may be made to the decision in Union of India v. Azadi Bachavo Andolan [2003] 263 ITR 706 (SC) and, more recently, in Vodafone International Holdings B.V. v. Union of India [2012] 314 ITR 1 (SC). We are, accordingly, in principle, in agreement with the assessee’s claim inasmuch as, as afore-noted, there is nothing on record to further the Revenue’s case of the arrangement being not a genuine arrangement, i.e., apart from being unusual. 5.3 On quantum, however, the assessee’s stand is infirm. The house property, A/1-5, Prithvi Apartme…

MR.HASTIMAL PHOOLCHANDJI JAIN ,HUBLI vs. THE INCOME TAX OFFICER WARD-1(4), HUBLI

In the result, the appeal by the assessee is allowed

ITA 37/BANG/2019[2014-15]Status: FixedITAT Bangalore31 Jul 2019AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2014-15

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Vikas Suryavamshi, Addl.CIT(DR)(ITAT), Bengaluru
Section 2(41)Section 271(1)(c)Section 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…owed as a deduction: Section 40A(2) is applicable where any of the requirement mentioned in (a), (b) and (c) above is satisfied and it is not necessary that all the three requirements should be cumulatively satisfied [Coronation Flour Mills V Asst. CIT (2009) 314 ITR 1 (Guj)]. The persons referred to in clause (a) are the following, namely:- Page 3 of 7 (i) Where the assessee is an individual - a. any relative of the assessee (i.e, spouse, brother, sister, any lineal ascendant or descendant) of such individual; b. any person in whose business or profession the assessee (i.e individual) himself or his relative ha…

DCIT, CIRCLE - 14(2), KOLKATA , KOLKATA vs. M/S. NAVKETAN NURSHING HOME PVT. LTD., , KOLKATA

Appeal is dismissed

ITA 47/KOL/2018[2012-13]Status: DisposedITAT Kolkata17 May 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 Dcit, Circle-14(2), V/S. M/S Navketan Nurshing Aayakar Bhawana, Home Pvt. Ltd., 1B, Plot Porba, 6Th Floor, 110, No.193 Sector-Iii, Salt Shantipally, Kolkata-107 Lake City, Kolkatka-91 [Pan No.Aabcn 9379 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Manoj K. Tiwari, Fca ""यथ" क" ओर से/By Respondent 25-04-2019 सुनवाई क" तार"ख/Date Of Hearing 17-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-5, Kolkata’S Order Dated 18.10.2017 Passed In Case No.A.No.120/Cit(A)-5/Cir-14(2)/15-16, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Revenue’S Identical Both Substantive Grounds Seek To Reverse The Cit(A)’S Findings Reversing The Assessing Officer’S Action Invoking Sec. 40A(2) Disallowance Of ₹10 Lac & ₹1,70,63,423/- Representing Director’S Salary & Operation & Management Services Paid To Holding Company M/S Columbia Asia Hospital Pvt. Ltd.; Respectively. The Cit(A)’S Detailed Discussion Reversing Assessing Officer’S Action Reads As Under:- 4.2. The A/R Of The Appellant In His Submission Stated That "Columbia Asia Is An International Healthcare Group Operating A Chain Of Modem Hospitals Across Asia. Columbia Asia Hospitals

Section 143(3)Section 40A(2)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 DCIT, Circle-14(2), V/s. M/s Navketan Nurshing Aayakar Bhawana, Home Pvt. Ltd., 1B, Plot Porba, 6th Floor, 110, No.193 Sector-III, Salt Shantipally, Kolkata-107 Lake City, Kolkatka-91 [PAN No.AABCN 9379 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Manoj K. Tiwari, FCA ""यथ" क" ओर से/By Respondent 25-04-2019 सुनवाई क" तार"ख/Date of Hearing 17-…

ROTOMAG MOTORS & CONTROLS PVT. LTD.,,ANAND vs. THE DEPUTY COMMISSIONER OF INCOME TAX, ANAND CIRCLE,, ANAND

In the result, the appeal is allowed in the terms indicated above

ITA 184/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2012-13
Section 143(3)Section 40A(2)Section 40A(2)(b)

…ITA No.: 184/Ahd/17 Assessment year: 2012-13 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD “D” BENCH, AHMEDABAD [Coram: Justice P P Bhatt, President and Pramod Kumar, Vice President] ITA No.: 184/Ahd/17 Assessment year: 2012-13 Rotomag Motors & Controls Pvt Ltd ……………...………..Appellant C-1/5, Vitthal Udyognagar, GIDC Estate Vitthal Udyognagar, Anand 388 121 [PAN:AAACR 9061 K] Vs. Deputy Commissioner of Income Tax Anand Circle, Anand ……………..…..........Respondent Appearances by Shailesh Shah, for the appellant Lalit P Jain for the respondent Date of concluding the hearing : December 6, 2018 Date of pr…

ACIT 20(3), MUMBAI vs. SHAH STEEL CORPORATION, MUMBAI

In the result, the appeal of Revenue is dismissed

ITA 1283/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Sept 2018AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: N.V. Nandkarni, DRFor Respondent: Anil Thakrar, AR
Section 143(3)Section 40Section 40A(2)(b)

…g decisions in this regard. (1) CIT vs. Forbes T. Brokers reported ITR 404 (Madras High Court). The head note is as under………………… (2) Ali Dhara Texpo Engineers Pvt. Ltd. reported in 43 SIT 1, the head Note is as under:…… (3) Coronation Flower Mills vs. ACIT 188 Taxmann 257(Gujarat High Court)….. (4) DCIT vs. MGS Hospitalities ITAT (Delhi) (ITA Nos. 2415 and 2416 (Del)/ 2010 dt. 19.11.2010). The relevant portion of the finding is as under:………. (5) ITO vs. MM Textiles reported in 31 SOT 207 ITAT (Mum). The head Note and the finding of the Hon’ble ITAT in para 18 as under: 3.11 What emerges out of the above deci…

AVDEL (INDIA) P. LTD,MUMBAI vs. DCIT 1(1), MUMBAI

The appeal of the assessee is partly allowed

ITA 3260/MUM/2014[2008-09]Status: DisposedITAT Mumbai08 Jun 2018AY 2008-09

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm M/S Avdel (India) Private Limited Deputy Commissioner Of Income बिधम/ 169, Backbay Reclamation, Tax-1(1), Vs. Mumbai-400 020. Mumbai स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aabca3977E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Alok Saksena, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 143(1)Section 143(2)Section 143(3)Section 234BSection 36(2)Section 40A(2)(a)Section 40A(2)(b)

…P a g e | 1 ITA No. 3260/Mum/2014 AY. 2008-09 M/s Avdel (India) Private Limited Vs. Deputy Commissioner of Income Tax IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G.S.PANNU, AM AND SHRI RAVISH SOOD, JM M/s Avdel (India) Private Limited Deputy Commissioner of Income बिधम/ 169, Backbay Reclamation, Tax-1(1), Vs. Mumbai-400 020. Mumbai स्थामी रेखा सं./ जीआइआय सं./ PAN No. AABCA3977E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri Alok Saksena, A.R प्रत्मथी की ओय से/Respondent by : Shri Rajesh Kumar Yadav, D.R सुनवाई की तायीख / : 15.03.2018 Date of He…

M/S KHT AGENCIES PVT. LTD.,,BANGALORE vs. ACIT, BANGALORE

In the result, the assessee’s appeal is dismissed

ITA 1432/BANG/2013[2005-06]Status: DisposedITAT Bangalore25 Jan 2017AY 2005-06

Bench: Shri Sunil Kumar Yadav

For Appellant: Shri. H. V. Gowthama, CAFor Respondent: Shri. Kamaladhar, Standing Counsel
Section 143(3)Section 40

…gination that 6 parties have procured the purchase order for the trucks as well as buses soldduring the year. In this connection, it is relevant to mention the decision of the Hon'ble High Court of Gujarat in the case of Coronation Flour Mills Vs. ACIT (2009) 314 ITR 1 (Guj) wherein it was held that: - "In relation to the disallowance under the provisions of section 40A(2) of the Act, a plain reading of the provision reveals that where an assessee -incurs only expenditure in respect of which payment is required to be made or has been made to any person referred to in Clause (b) of section 40A(2) of the Act and t…

DCIT, NEW DELHI vs. M/S. SIGMA CORPORATION INDIA LTD., NEW DELHI

In the result the appeal of the Revenue is partly allowed

ITA 6229/DEL/2012[2009-10]Status: DisposedITAT Delhi14 Oct 2015AY 2009-10

Bench: Sh. G. C. Gupta, Hon’Ble & Sh. O.P.Kant

For Appellant: Sh. Sujit Kumar, Sr. DRFor Respondent: Sh. Baljeet Singh, CA
Section 143(3)Section 195Section 40Section 40A(2)(b)Section 9Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. G. C. Gupta, Hon’ble Vice President And Sh. O.P.Kant, Accountant Member ITA No.6229/Del./2012 Asstt. Year : 2009-10 DCIT, Vs Sigma Corporation India Ltd., Circle-8(1), R-561, new Rajinder Nagar, New Delhi Shankar Road, New Delhi PAN: AABCS8062L (APPELLANT) (RESPONDENT) Appellant by : Sh. Sujit Kumar, Sr. DR Respondent by : Sh. Baljeet Singh, CA Date of Hearing : 30.09.2015 Date of Pronouncement :14.10.2015 ORDER PER O.P.KANT, AM. This appeal of the Revenue emanates from the order of learned Commissioner of Income-tax (Appeals)-XI, New De…