DCIT v. Shri Satpuda Tapi Parisar S.S.K. Ltd.

326 ITR 402Supreme Court of India2010#778 most cited

What is DCIT v. Shri Satpuda Tapi Parisar S.S.K. Ltd. authority for?

Excessive price paid for sugarcane, when it represents a distribution of profits, is not deductible as business expenditure under Section 37(1) of the Income-tax Act, 1961.

131

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2023.

Also referred to as

DCIT v. Shri Satpuda Tapi Parisar S.S.K. Ltd. · Section 37(1) · excessive cane price · distribution of profits · business expenditure · deductibility · disallowance of expense · sugarcane purchase price · Supreme Court

Judgments citing DCIT v. Shri Satpuda Tapi Parisar S.S.K. Ltd.

Jawahar Shetkari Ssk Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Ichalkaranji

In the result, the appeals of assessees are allowed for statistical purposes

ITA 823/PUN/2017[2010-11]Status: DisposedITAT Pune20 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Jawahar Shetkari Ssk Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Ichalkaranji

In the result, the appeals of assessees are allowed for statistical purposes

ITA 822/PUN/2017[2000-01]Status: DisposedITAT Pune20 Nov 2019AY 2000-01

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Jawahar Shetkari Ssk Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Ichalkaranji

In the result, the appeals of assessees are allowed for statistical purposes

ITA 821/PUN/2017[1999-2000]Status: DisposedITAT Pune20 Nov 2019AY 1999-2000

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Jawahar Shetkari Ssk Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Ichalkaranji

In the result, the appeals of assessees are allowed for statistical purposes

ITA 820/PUN/2017[1997-98]Status: DisposedITAT Pune20 Nov 2019AY 1997-98

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Kumbhi Kasari Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 719/PUN/2017[2013-14]Status: DisposedITAT Pune20 Nov 2019AY 2013-14

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Kumbhi Kasari Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 718/PUN/2017[2012-13]Status: DisposedITAT Pune20 Nov 2019AY 2012-13

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Kumbhi Kasari Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 717/PUN/2017[2011-12]Status: DisposedITAT Pune20 Nov 2019AY 2011-12

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Kumbhi Kasari Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Deputy Commissioner of Income-Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 716/PUN/2017[2010-11]Status: DisposedITAT Pune20 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Manganga Sahakari Sakhar Karkhana Ltd, Sangli vs. Assistant Commissioner of Income Tax, Sangli

In the result, the appeals of assessees are allowed for statistical purposes

ITA 603/PUN/2017[2011-12]Status: DisposedITAT Pune20 Nov 2019AY 2011-12

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Mahankali Sahakari Sakhar Karkhana Ltd, Sangli vs. Assistant Commissioner of Income Tax, Sangli

In the result, the appeals of assessees are allowed for statistical purposes

ITA 314/PUN/2017[2010-11]Status: DisposedITAT Pune20 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Jawahar Shetkari Ssk Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Ichalkaranj, Ichalkaranji

In the result, the appeals of assessees are allowed for statistical purposes

ITA 2153/PUN/2017[2014-15]Status: DisposedITAT Pune20 Nov 2019AY 2014-15

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Padamshree Dr. D.Y.Patil Sahakari Sakhar Karkhana Ltd., Kolhapur vs. Income-Tax Officer, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 1082/PUN/2017[2012-13]Status: DisposedITAT Pune20 Nov 2019AY 2012-13

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Padamshree Dr. D.Y.Patil Sahakari Sakhar Karkhana Ltd., Kolhapur vs. Assistant Commissioner of Income-Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 1081/PUN/2017[2011-12]Status: DisposedITAT Pune20 Nov 2019AY 2011-12

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Padamshree Dr. D.Y.Patil Sahakari Sakhar Karkhana Ltd., Kolhapur vs. Deputy Commissioner of Income Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 1080/PUN/2017[2010-11]Status: DisposedITAT Pune20 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Appasaheb Nalawade Gadhinglaj Taluka Ssk Ltd., Kolhapur vs. Deputy Commissioner of Income Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 1046/PUN/2017[2012-13]Status: DisposedITAT Pune20 Nov 2019AY 2012-13

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Appasaheb Nalawade Gadhinglaj Taluka Ssk Ltd., Kolhapur vs. Deputy Commissioner of Income Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 1045/PUN/2017[2011-12]Status: DisposedITAT Pune20 Nov 2019AY 2011-12

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Appasaheb Nalawade Gadhinglaj Taluka Ssk Ltd., Kolhapur vs. Deputy Commissioner of Income Tax, Kolhapur

In the result, the appeals of assessees are allowed for statistical purposes

ITA 1044/PUN/2017[2010-11]Status: DisposedITAT Pune20 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Bhimashankar Ssk Ltd, Pune vs. Dy. CIT, Pune

In the result, the appeals of assessees are allowed for statistical purposes

ITA 2453/PUN/2012[2009-10]Status: DisposedITAT Pune20 Nov 2019AY 2009-10

Bench: Shri Anil Chaturvedi & Shri S.S. Viswanethra Ravisl.

…with the business and the entire amount was deductible u/s.37(1) of the Income-tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Karmayogi Shankarraoji Patil Ssk Ltd, Pune vs. Income-Tax Officer, Ward - 6(1), Hq, Pune

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 2263/PUN/2017[2013-14]Status: DisposedITAT Pune01 Oct 2019AY 2013-14

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…with the business and the entire amount was deductible u/s.37(1) of the Income- tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…

Krantiagrani Dr. G.D. Bapu Lad Ssk Ltd, Sangli vs. Assistant Commissioner of Income-Tax, Circle - 2, Sangli

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 2214/PUN/2017[2014-15]Status: DisposedITAT Pune01 Oct 2019AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…with the business and the entire amount was deductible u/s.37(1) of the Income- tax Act, 1961 (hereinafter also called `the Act‟). Relying on the judgment of Hon‟ble Supreme Court in the case of DCIT Vs. Shri Satpuda Tapi Parisar S.S.K. Ltd. and others (2010) 326 ITR 402, the AO opined that the excessive price paid was in the nature of `distribution of profits‟ and hence not deductible. This is how, he computed the excessive cane price paid both to the members and non-members and made addition for the said sum. The ld. CIT(A) in some cases deleted the addition, fully or partly, whilst in others the addition got s…