Durga Dass Devki Nandan v. ITO

342 ITR 17High Court2012#14057 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Judgments citing Durga Dass Devki Nandan v. ITO

Jupiter International (Sales), Darbhanga vs. D CIT, Circle-3, Darbhanga

In the result, the appeal of the assessee is allowed

ITA 116/PAT/2019[2014-15]Status: DisposedITAT Patna19 Mar 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 143(3)Section 40Section 40A(2)(b)

…ated 8.7.2008 and therefore we do not find any infirmity in the claim of the assessee. We also observe that the case of the assessee finds support from the decision of Hon’ble Himachal Pradesh High Court in the case of Durga Das Devki Nandan vs. ITO in [2012] 342 ITR 17 (HP). We also note that the circular referred by the authorities 3 I.T.A. No. 116/PAT/2019 Assessment Year: 2014-15 Jupiter International (Sales) below in CBDT Circular no. 739 dated 25.03.1996 is not applicable as the said circular states that where deed either does not specify the amount of remuneration payable to each individual working partne…

Jetkool Exports India, Mumbai vs. National -E Assessment Centre, Delhi

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

ITA 2596/MUM/2022[2018-2019]Status: DisposedITAT Mumbai09 Mar 2023AY 2018-2019

Bench: Shri Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm Jetkool Exports India National E-Assessment Centre, I-602, Vardhman Nagar, Delhi -110 000 Dr. R. P. Road, Mulund (W), Vs. Mumbai-400 080

For Appellant: Dr. K. ShivramFor Respondent: Ms. Vranda U Matkarni

Section 143(1)Section 143(3)Section 250Section 40

…2014-15 was assessed u/s. 143(3) of the Act wherein the A.O. had accepted the modification in the working of the remuneration. The ld. AR relied on the decision of the Hon'ble High Court of Himachal Pradesh in the case of Durgadas Devkinandan vs. ITO [2012] 342 ITR 17 (HP), which held that the remuneration of partners should be in accordance with the terms of the partnership deed and the same should not exceed the aggregate amount as laid down in the provisions of the Act. The ld. AR relied on the decision of the Hon'ble Supreme Court in the case of Radhasoami Satsang vs. CIT [1992] 193 ITR 321 (SC), which h…

M/S.St.George Motors, Kottayam vs. The ITO, WD-4, Kottayam

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

ITA 264/COCH/2018[2011-12]Status: DisposedITAT Cochin06 Feb 2019AY 2011-12

Bench: Shri George George K

For Appellant: Sri. M.S.Venkitachalam, CAFor Respondent: Smt.A.S.Bindhu, Sr.DR

Section 143(3)Section 40Section 40A(3)

…e assessee, the A.O. has erred in disallowing the said expenditure. Further, it was submitted by relying on the judgment of the Hon’ble Himachal Pradesh ITA No.264/Coch/2018. 3 St.George Motors. High Court in the case of Durga Dass Devki Nandan v. ITO [2012) 342 ITR 17 (HP)], that it is settled law that the CBDT cannot issue a circular which goes against the provisions of the Act. It was contended that in the instant case the partnership deed provides for a clause, which authorizes remuneration to the working partners and that would be sufficient for deduction of such expenditure. The CBDT circular stating that…

Shiv Durga Enterprises, New Dedlhi vs. ACIT, Circle-47(1), New

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

ITA 5353/DEL/2017[2014-15]Status: DisposedITAT Delhi28 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shiv Durga Enterprises, Acit, Circle- 47(1), 2618/19, Maruti Bhawan, New Delhi. Vs. Naya Bazar, Delhi.

For Appellant: Shri A.T. Panda, AdvFor Respondent: Shri S. L. Anuragi, DR

Section 40

…fied in rejecting the claim of the assessee. He accordingly submitted that the order of the ld. CIT(A) be set-aside and the ground raised by the assessee should be allowed. He relied on the following decisions :- (i) Durga Dass Devki Nandan vs. ITO, (2012) 342 ITR 17 (HP). (ii) ACIT vs. Suman Construction, [2009] 34 SOT 495. (iii) M/s. Osho Associates vs. ACIT (ITA-265/Agr/2011 dt. 23.11.2012). (iv) CIT vs. Asian Marketing, [2013] 213 Taxman 214 (Raj). 12. The ld. DR on the other hand strongly relied on the orders of the ld. CIT(A) and the Assessing Officer. He submitted that the partnership deed in the inst…

Jra & Associates, New Delhi vs. ACIT, New Delhi

The appeal of the assessee is allowed

ITA 5571/DEL/2015[2011-12]Status: DisposedITAT Delhi11 Jul 2018AY 2011-12

Bench: Shri P. M. Jagtap & Ms Suchitra Kamblejra & Associates Vs Acit B-15, Lower Ground Floor, Circle-37(1), Civic Centre Greater Kailash Enclave-Ii New Delhi New Delhi Aaafj4662K (Respondent) (Appellant)

Section 143(1)Section 143(2)Section 40

…y Hon’ble Delhi High Court). 5 • CIT vs Vaish Associates (ITA 50/2014 order dated 11.08.2015 passed by Hon’ble Delhi High Court) • Vaish Associates vs ACIT (ITA 1382/Del/2012 order dated 05.07.2013 passed by Delhi Tribunal) • Durga Dass Devki Nandan vs ITO (342 ITR 17) • CIT vs Asian Marketing (254 CTR 453) • ACIT vs DCS International Trading (ITA 98 and 694/Del/2012 order dated 22.11.2013 passed by Delhi Tribunal) • ITO vs Pulimoottil Silk House (19 SOT 4) Cochin Tri. • Eqbal Ahmed & Co. vs ITO (1 SOT 202) Kolkata Tri. • ACIT vs Ravi Bros (3 SOT 533) Gauhati Tri. • ACIT vs Associated Engineers & Allied product…

M/S S.Hati, Kolkata vs. ACIT, Cir.23, Hooghly

In the result, the appeal of the assessee is dismissed

ITA 325/KOL/2017[2008-09]Status: DisposedITAT Kolkata14 Jul 2017AY 2008-09

For Appellant: Shri V.N. Purohit, CAFor Respondent: Shri S.M. Das, Addl. CIT

Section 143(3)Section 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH (SMC), KOLKATA (Before Shri P. M. Jagtap, A.M.) ITA No.325/Kol/2017 : Assessment Year: 2008-09 M/s. S. Hati, C/o. V.N. Purohit Vs ACIT, Cir-23, Hooghly & Co. Chartered Accountants Aayakar Bhawan, G.T. Diamond Chambers, Unit-III, 4th Road, Khadina More, Floor, Suit No. 4G, 4, P.O. Chinsurah Chowringhee Lane, Hooghly - 712101 Kolkata - 700016 PAN: AAKFS8003R (APPELLANT) (RESPONDENT) Assessee by : Shri V.N. Purohit, CA Revenue by : Shri S.M. Das, Addl. CIT Date of Hearing : 10.07.2017 Date of Pronouncement : 14.07.2017 ORDER This appeal filed by the assessee is di…

M/S. Mana Ram Ganpat Ram & Co., New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 2246/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Sept 2016AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 M/S. Mana Ram Ganpat Ram Vs. Acit, Circle-38(1), New & Co., 257, Cycle Mkt., Delhi Jhandewalan Extn., New Delhi Pan : Aaafm2570Q (Appellant) (Respondent) Appellant By Sh. K.V.S.R. Krishna, Ca Respondent By Sh. Surender Pal, Sr.Dr Date Of Hearing 19.07.2016 Date Of Pronouncement 21.09.2016 Order Per O.P. Kant, A.M.: This Appeal By The Assessee Is Directed Against Order Dated 27/01/2014 Of The Learned Commissioner Of Income-Tax (Appeals)-Xxviii, New Delhi, Raising Following Grounds: I. The Order Of The Assessing Officer Is Bad In Law & Against The Facts Of The Case. Ii. That The Learned Commissioner Of Income Tax (Appeals) Has Wrongly Confirmed The Order Of The Assessing Officer. Iii. The Partner Salary For The Period From 01.04.08 To 17.07.08 Amounting To Rs.9,02,868/- Has Wrongly Been Disallowed By Assessing Officer & Upheld By The Commissioner Of Income Tax (Appeals) Which Needs Deletions.

Section 40

…case of Assistant Commissioner of Income Tax Vs. M/s. DCS International Trading, in ITA No. 98/Del/2012 & 694/Del/2012 and the decision of the Hon’ble Himachal Pradesh High Court in the case of Durga Dass Davki Nandan Vs. Income Tax Officer reported in (2012) 342 ITR 17 (HP). Accordingly, he submitted that salary to the partners for the period from 01/04/2008 to 18/07/2008 might be allowed in the ratio of the sharing profit amongst the partners subject to allowability under Income-tax Act. 4. On the other hand, learned Sr. Departmental Representative relied on the finding of the lower authorities. 4 AY: 2009-10…