DCIT v. Gowawari Power and Ispat Ltd.

193 ITD 869Income Tax Appellate Tribunal2022#23343 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

profits and gains of business or professionsection 40asection 40(a)(ia)disallowance u/s 14asection 43bsection 43section 40section 14ascrutiny assessmentprevious yeartransferprescribed

Judgments citing DCIT v. Gowawari Power and Ispat Ltd.

Deputy Commissioner of Income Tax, Circle 1(1), Bilaspur vs. Mesers Narmada Drinks Private Limited, Bilaspur

In the result ground No. 2 & 3 of the appeal of the revenue stands rejected

ITA 89/RPR/2020[2015-16]Status: DisposedITAT Raipur08 Nov 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No. 89/Rpr/2020) (Assessment Year: 2015-16) Deputy Commissioner Of Income Tax, Vs M/S Narmada Drinks Private Limited Circle-1(1), Aayakar Bhawan, Sirgitti Industrial Area, Tifra, Bilaspur Mahima Complex, Bilaspur (C.G.) (C.G.) Pan: Aaacn5880C (अपीलाथ" /Applicant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri R.B. Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K. Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 21.09.2023 घोषणा क" तार"ख/Date Of Pronouncement : 08.11.2023

For Appellant: Shri R.B. Doshi, CAFor Respondent: Shri V.K. Singh, CIT-DR
Section 143(3)Section 14ASection 40Section 40ASection 40A(3)Section 92C

…255 Taxman 171 7 Narmada Drinks Pvt. Ltd. 9. Ld. AR further submitted that the issue of disallowance u/s 14A r.w.r. 8D is also covered by the judgments in the case of HDFC Bank Ltd. Vs. DCIT (2016) 383 ITR 529 (Bom.) and Godavari Ispat & Power Ltd. (2022) 193 ITD 869 (Raipur), on the aspect factually existing in the present case that, if the investment made by the assessee were out of the interest free funds, disallowance is unjustified. In the case in hand, the assessee had invested from the funds available by way of share capital/reserves which is a fact on the record, verifiable from the balance sheet of t…

Assistant Commissioner of Income Tax, (Central)-I, Raipur vs. Mesers Chhattisgarh Steel & Power Limited, Raipur

In the result, appeal of the revenue in ITA No

ITA 92/RPR/2020[2013-14]Status: DisposedITAT Raipur18 Jul 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.91 & 92/Rpr/2020 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14 The Assistant Commissioner Of Income Tax, Central Circle-1, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Chhattisgarh Steel & Power Limited. 142, Sahid Smarak, G.E Road, Raipur (C.G.) Pan : Aaccc7479G ……""यथ" / Respondent

For Appellant: Ms. Puja Bajaj, CAFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 14ASection 40

…ng of its business, thus the same were rightly claimed by the assessee company as a deduction u/s 37 of the Act. Ld. AR in support of her aforesaid contention had relied on the order of the Tribunal in the case of DCIT Vs. Gowawari Power and Ispat Ltd. (2022) 193 ITD 869 (Raipur). 12. Having given a thoughtful consideration to the issue in hand, we find that the CIT(Appeals), had observed, that the aforesaid expenses claimed by the assessee company were related to and incurred for the purpose of its business. It was further observed by CIT(Appeals) that the aforesaid expenses were duly reflected in the books of…

Assistant Commissioner of Income Tax (Central)-I, Raipur vs. Mesers Chhattisgarh Steel & Power Limited, Raipur

In the result, appeal of the revenue in ITA No

ITA 91/RPR/2020[2012-13]Status: DisposedITAT Raipur18 Jul 2023AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.91 & 92/Rpr/2020 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14 The Assistant Commissioner Of Income Tax, Central Circle-1, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Chhattisgarh Steel & Power Limited. 142, Sahid Smarak, G.E Road, Raipur (C.G.) Pan : Aaccc7479G ……""यथ" / Respondent

For Appellant: Ms. Puja Bajaj, CAFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 14ASection 40

…ng of its business, thus the same were rightly claimed by the assessee company as a deduction u/s 37 of the Act. Ld. AR in support of her aforesaid contention had relied on the order of the Tribunal in the case of DCIT Vs. Gowawari Power and Ispat Ltd. (2022) 193 ITD 869 (Raipur). 12. Having given a thoughtful consideration to the issue in hand, we find that the CIT(Appeals), had observed, that the aforesaid expenses claimed by the assessee company were related to and incurred for the purpose of its business. It was further observed by CIT(Appeals) that the aforesaid expenses were duly reflected in the books of…

DCIT v. Gowawari Power and Ispat Ltd. (193 ITD 869) — Cited in 3 Judgments | BharatTax