(Delhi Cloth and General Mills Co. Ltd. v. CIT

240 ITR 9High Court1999#23898 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 142(1)Section 143(2)Section 270ASection 37

Judgments citing (Delhi Cloth and General Mills Co. Ltd. v. CIT

Rhine Energy LLP, Bhagirath Palace vs. Assessment Unit, Income Tax Department, National Faceless Assessment Centre(Nefac)

In the result appeal of the assessee is allowed

ITA 3052/DEL/2023[2021-22]Status: DisposedITAT Delhi24 Apr 2024AY 2021-22

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarasstt. Year: 2021-22 Rhine Energy Llp Vs. Assessment Unit, Flat No. 4, 3Rd Floor, Income Tax Mahalaxmi Market, Department, Nfac Bhagirath Palace, Delhi. Delhi - 110 006 Pan Aatfr6490A (Appellant) (Respondent)

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143Section 143(1)(a)Section 270ASection 37Section 37(1)

…rovided certain condition are fulfilled. For example, expenditure incurred in organizing a foot ball tournament has been held as allowable deduction under section 37 while computing income of the assessee (Delhi Cloth and General Mills Co. Ltd. Vs. CIT (1999) 240 ITR 9 Del. In other words, as per section 37(1) of the Act, an expenditure can be claimed as a deduction while computing income from "business or profession" if the following condition are fulfilled. (1) Expenditure is not of the nature as described in sections 30 to 36 of the Act; (ii) Expenditure is of revenue in nature not of capital in nature; (iii)…

Gvr Power & Infrastructure Limited, Kadiyam vs. ACIT, Circle - 2(1), Rajahmundry

In the result, the appeal filed by the assessee is partly allowed

ITA 530/VIZ/2017[2013-14]Status: DisposedITAT Visakhapatnam18 May 2018AY 2013-14

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri Deba Kumar Sonowal
Section 92C

…ed —vs.- DCIT 120131 33 taxmann.com 287 (Ahmedabad Trib.) The Hon'ble Tribunal held that the amount paid by assessee as contribution for construction of collector's office was allowable as business expenditure. CIT -vs.- Delhi Cloth & General Mills Co. 119991 240 ITR 9 (Delhi) GVK Power & Infrastructure Ltd., Jegurupadu The Hon'ble Delhi High Court in this case held that expenditure incurred by assessee company for running a football tournament is allowable as revenue expenditure. CIT -vs.- Lake Place Hotels & Motels (P) Ltd. 120071 293 ITR 281 (Raj) The Hon'ble High Court affirmed the view of Tribunal wherein it…

DCIT, Port Blair vs. Aniidco

In the result, Revenue’s appeal stands dismissed

ITA 1124/KOL/2014[2009-2010]Status: DisposedITAT Kolkata08 Feb 2017AY 2009-2010

Bench: Shri Aby.T.Varkey & Shri Waseem Ahmedassessment Year :2009-10 Dcit, Port Blair M.B. V/S. Andaman Nicobar Island 210, Shadipur Port Integrated Development Blair, A & Ni -744 106 Corporation Ltd., Vikas Bhawan, Port Blair, 143/1/1, Cotton Street, Kolkata-700 007 [Pan No.Aacca 4070 B]

Section 143(2)Section 143(3)Section 37(1)Section 41

…curred in connection with business of assessee. We further also find genuineness of expense has not been doubted by AO. In similar facts and circumstances of the case, Hon'ble Delhi High Court in the case of CIT vs. Delhi Cloth & General Mills Co. reported in 240 ITR 9 (Del) has allowed the instant issue in favour of assessee. The relevant extract of the judgment is reproduced below:- “Business expenditure—Allowability—Expenditure on organising a football tournament—Allowable as deduction.—Delhi Cloth & General Mills Co. Ltd. vs. CIT (1992) 198 ITR 500 (Del) : TC 17R.1113 followed ITA No.1124/Kol/2014 A.Y. 2009…