How many judgments cite Hero Cycles Pvt. Ltd. v. CIT?

361 judgments on BharatTax cite Hero Cycles Pvt. Ltd. v. CIT (379 ITR 347), spanning 2011 to 2026.

Which sections of the Income Tax Act does Hero Cycles Pvt. Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 36(1)(iii), Section 147, Section 1961, Section 143(2), Section 14A.

Hero Cycles Pvt. Ltd. v. CIT

379 ITR 347Supreme Court of India2015#208 most cited

What is Hero Cycles Pvt. Ltd. v. CIT authority for?

The Revenue cannot substitute its judgment for that of a businessman regarding the necessity or reasonableness of an expenditure. If an expense is incurred wholly and exclusively for business purposes, it is deductible, and the Revenue cannot question its commercial expediency.

361

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

Hero Cycles Pvt. Ltd. v. CIT · 379 ITR 347 · 16 SCC 359 · Section 36(1)(iii) · commercial expediency · business expediency · disallowance of expenditure · interest-free advances · corporate guarantee · wholly and exclusively for business · Revenue's armchair approach · sales promotion expenditure

Also reported as

16 SCC 359

Sections most often in play

Section 143(3)Section 36(1)(iii)Section 147 Section 1961 Section 143(2)Section 14A Section 132 Section 142(1)

Read the full judgment

Issues it is cited on

interest free advances commercial expediency section 36(1)(iii)corporate guarantee business expediency section 36 book profits section 36(1)arm's length price transfer pricing adjustment associated enterprises section 92c

Judgments citing Hero Cycles Pvt. Ltd. v. CIT

Deputy Commissioner of Income-Tax, Central Circle-3, Ambedkar Circle vs. Manoj Kumar Gupta, Sriganganagar

In the result appeal of the assessee in ITA No

ITA 621/JPR/2025[2017-18]Status: DisposedITAT Jaipur10 Sept 2025AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, C.A, Ld. ARFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 250Section 292CSection 40A(2)Section 68

…to be charged is to be decided by the businessman. The AO cannot put himself in the shoes of the businessman to decide as to at what rate he should charge the interest as held by Hon’ble Supreme Court in case of Hero Cycles (P.) Ltd. vs. CIT (Central) (2015) 379 ITR 347. The Ld. CIT (A) has confirmed the addition invoking Section 40A (2) of the Act ignoring that this section is applicable when interest is paid to a related party which is excessive or unreasonable. In the present case interest is not paid to these parties but rather interest is charged from these parties and therefore Sec 40A (2) of the Act is no…

DCIT, C-V, Ludhiana vs. M/S Hero Cycles Ltd., Ludhiana

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR

Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…r business purposes and that there are host of judgments on this issue. Reliance is placed on the case law already filed before your Honour and further case law which is being filed now. The landmark judgments on this issue are Hero Cycles ltd. v/s CIT (2015) 379 ITR 347 (SC), S A Builders ltd. v/s CIT (2007) 288 ITR 1 (SC) and Munjal Sales Corp Vs. CIT(2008) 298 ITR 298 (SC). All this case law is directly on the issue of allowability of interest on loans given to a subsidiary company for business purposes. 2. There is a further disallowance of interest of Rs. 6,14,36,250/- on advance ofRs. 54.61 cr. to Hero Expo…

Dy Commissioner of Income Tax Central Circle-1(4), Kolkata vs. Adarsh Heights Pvt Ltd, Kolkata

Appeal of the Revenue is dismissed

ITA 1867/KOL/2024[2018-19]Status: DisposedITAT Kolkata03 Sept 2025AY 2018-19

Bench: This Hon'Ble Itat, Kolkata Under Section 253 Of The It Act 1961. 2. The Appellant/Petitioner States That The Impugned Order Passed By The Ld. Cit(A)-20, Kolkata On 17.05.2024 Was Received By The Office Of The Pr Commissioner Of Income Tax Central-1, Kolkata On 17.05.2024. Your Petition States That According To The Income Tax Department, The Last Date Of Filing The Appeal Expired On 17.07.2024 3. Your Petitioner States That There Are Sufficient Reasons/Causes For Condonation The Delay In Filing The Appeal Under Section 253 Of The Income Tax Act 1961 Which Are As Follows:-

Section 250Section 253

…d. AO. 4. We have carefully considered the rival submissions and have gone through the orders of authorities below. A careful perusal of the findings of Ld. CIT(A) reveals that there is no error in the same and the case law of Hero Cycle (P) Ltd. reported in 379 ITR 347 (SC) has been correctly applied to the facts of this case. 5. In result, appeal of the Revenue is dismissed. Order pronounced on 03.09.2025 (George Mathan) (Sanjay Awasthi) Judicial Member Accountant Member Dated: 03.09.2025 AK, Sr. P.S. Copy of the order forwarded to: 1. Appellant 2. Respondent 3. Pr. CIT 4. CIT(A) 5. CIT(DR) //// By order…

Deputy Commissioner of Income-Tax, Central Circle-3, Ambedkar Circle vs. Manoj Kumar Gupta, Sriganganagar

In the result appeal of the assessee in ITA No

ITA 622/JPR/2025[2018-19]Status: DisposedITAT Jaipur14 Aug 2025AY 2018-19

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, C.A, Ld. ARFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 250Section 292CSection 40A(2)Section 68

Sh. Manoj Kumar Gupta, Sri Ganganagar vs. ACIT, Central Circle-3, Jaipur

In the result appeal of the assessee in ITA No

ITA 451/JPR/2025[2017-18]Status: DisposedITAT Jaipur14 Aug 2025AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, C.A, Ld. ARFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 250Section 292CSection 40A(2)Section 68

V V Transport, Rohtak vs. Assistant Commissioner of Income Tax, Rohtak

In the result, the appeal of the assessee is allowed

ITA 989/DEL/2024[2017-18]Status: DisposedITAT Delhi08 Aug 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal[Assessment Year : 2017-18] V.V. Transport, Vs Acit, 96-A, Sindhu Bhawan, Rohtak Subhash Nagar, Rohtak, Haryana-124001. Pan-Aadfv5250G Appellant Respondent Appellant By Ms. Sakshi Pandey, Adv. Respondent By Shri Om Prakash, Sr. Dr Date Of Hearing 15.05.2025 Date Of Pronouncement 08.08.2025 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By The Assessee Against The Order Dated 05.01.20248 Passed By Ld. Commissioner Of Income Tax (A)/Addl/Jcit(A)-7, Kolkata [“Ld.Cit(A)”] In Appeal No.Cit(A), Rohtak/10584/2019-20 U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising From The Assessment Order Dated 20.12.2019 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Partnership Firm, Engaged In The Business Of Running Of Petrol Pump. The Return Of Income For The Year Under Appeal Was Filed On 28.10.2017, Declaring Total Income Of Inr 4,29,25,730/-. The Case Of The Assessee Was Selected For Complete Scrutiny For The Reasons Of Cash Deposits During Demonetization Period & Notice U/S 143(2) Was Issued On 24.09.2018. After Considering The Submissions & The Books Of Accounts Submitted, The Ao Had Taken No Adverse Inference On The Issue Of Cash Deposited During Demonetization Period However, He Has Made Disallowance Of Inr 12,20,700/- By Holding That The Assessee Has Made Interest Free Advances To Staff & To One Of The Partners Whereas It Is Paying Interest On The Borrowings. In First Appeal, Ld.Cit(A) Has Deleted The Disallowance Made Out Of The Interest Payments Towards The Staff Advances Given However, Confirmed The Disallowance On Account Of Advances Given To The Partner Of Inr 1 Crore.

Section 143(2)Section 143(3)Section 234ASection 250Section 36

…ITA No.989/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2017-18] V.V. Transport, vs ACIT, 96-A, Sindhu Bhawan, Rohtak Subhash Nagar, Rohtak, Haryana-124001. PAN-AADFV5250G APPELLANT RESPONDENT Appellant by Ms. Sakshi Pandey, Adv. Respondent by Shri Om Prakash, Sr. DR Date of Hearing 15.05.2025 Date of Pronouncement 08.08.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by the assessee against the order dated 05.01.20248 passed by Ld. Commissioner of Income Tax (A)…

Dy. Commissioner of Income Tax, Central Circle-3(3), Mumbai vs. Prateek Apparels Private Limited, Karnataka

In the result, appeals of the Revenue in ITA No

ITA 3099/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R A Dhyani, (CIT DR)

Section 132Section 132(4)Section 143(3)Section 153ASection 36(1)(iii)

…h International Pvt. Ltd 407 ITR 425 (P&H), the assessee in that case made certain investments by way of share application and claimed to be out of its own interest free funds. The Department disallowed the interest. The Court held that in case of Hero Cycles 379 ITR 347 (SC) the decision in case of Abhishek Industries is being overruled. The court held that in view of the sufficient funds of the assessee and decision of Abhishek Industries being overruled, no disallowance can be upheld. Thus, in subsequent decisions the concept of no disallowance of interest in case of own funds being higher to interest free loa…

Dy. Commissioner of Income Tax, Central Circle -3(3), Mumbai vs. Prateek Apparels Private Limited, Karnataka

In the result, appeals of the Revenue in ITA No

ITA 2936/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Aug 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R A Dhyani, (CIT DR)

Section 132Section 132(4)Section 143(3)Section 153ASection 36(1)(iii)

Dy. Commissioner of Income Tax (International Taxation), Jaipur, Highcourt Circle vs. Late Vandana Agarwal Through Legal Heir Sh. Nishit Agarwal, Jaipur

In the result the appeal of the revenue is allowed for statistical

ITA 1237/JPR/2024[2017-18]Status: DisposedITAT Jaipur16 Jul 2025AY 2017-18

For Appellant: Sh. Ashish Sharma, Adv. &For Respondent: Mrs. Alka Gautam, CIT-DR

Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1237/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Dy. Commissioner of Income Late Ms. Vandana Agarwal Vs. Tax, through Legal Heir. Sh. Circle (International Taxation), Nishit Agarwal, Jaipur Gangwal Park, A-1, JLN Marg, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BIXPA0074L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh…

Gayatri Energy Ventures Private Limited, Hyderabad vs. ACIT., Circle-2(1), Hyderabad

In the result, appeal of the Assessee is allowed

ITA 467/HYD/2025[2018-19]Status: DisposedITAT Hyderabad07 Jul 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA KC Devdas & CA Swapnil DeshukhFor Respondent: Shri B Bala Krishna, CIT-DR

…t on loans is devoid of merit and cannot be accepted. In this regard, he relied upon the decisions of (i) Madhav Prasad Jatia vs., CIT [1979] 10 CTR 375 (SC); (ii) S.A. Builders Ltd., vs., CIT [2007] 288 ITR 1 (SC); (iii) Hero Cycles (P) Ltd., vs., CIT [2015] 379 ITR 347 24 ITA.No.467/Hyd./2025 (SC) and (iv) CIT vs., Tulip Star Hotels Ltd., [2011] 338 ITR 482 (Del.) (HC). 8. Shri B Bala Krishna, learned CIT-DR, on the other hand, supporting the order of the learned CIT(A) submitted that, the appellant-company has borrowed various loans from financial institutions and given loans to it’s subsidiaries/associates…

Satyanarayana Reddy Manne, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

In the result, appeal filed by the Assessee is allowed and appeal filed by the Revenue is dismissed

ITA 382/HYD/2025[2017-18]Status: DisposedITAT Hyderabad30 Jun 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA M.V. Prasad and Shri K.S. Rajendra KumarFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 143(3)Section 153ASection 251(1)(a)

…ssman and usurp his role for deciding what constitutes reasonable level of trade advances that can be given against the purchases. In this regard, reliance is placed on the decision of the Hon’ble Supreme Court in the case of Hero Cycles (P) Ltd Vs.CIT [2015] 379 ITR 347 (SC) (Pg No.97-99 of PB-I), wherein it was held that the Revenue cannot justifiably claim to put itself in the arm-chair of the businessman or in the position of the Board of Directors and assume the role to decide how much is reasonable expenditure having regard to the circumstances of the case. The Hon’ble Apex Court further held that the incom…

Add Advisors Private Limited, New Delhi vs. National E-Assessment Centre, Delhi

In the result, the appeal of the Revenue is dismissed and appeal

ITA 854/DEL/2024[2018-19]Status: DisposedITAT Delhi25 Jun 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanिनधा"रणवष"/Assessment Year: 2018-19 बनाम Deputy Commissioner Of Add Advisors Pvt. Ltd. Res-Cowork 03, 5Th Floor, Income Tax, Vs. Circle-1(1), Room No.153A, Caddie Commercial Tower, Aerocity, C.R. Building, I.P. Estate, Delhi International Airport, New Delhi. New Delhi. Pan No. Aaica3938N अपीलाथ" Appellant ""यथ"/Respondent & िनधा"रणवष"/Assessment Year: 2018-19 बनाम Add Advisors Pvt. Ltd. Deputy Commissioner Of Res-Cowork 03, 5Th Floor, Vs. Income Tax, Caddie Commercial Tower, Aerocity, Circle-1(1), Room No.153A, Delhi International Airport, C.R. Building, I.P. Estate, New Delhi. New Delhi. Pan No. Aaica3938N अपीलाथ" Appellant ""यथ"/Respondent

Section 37(1)Section 69Section 69C

…ment related services to its client at various locations on PAN India basis. As against the business of rendering marketing and advertisement services to render its services. 5. The Hon’ble Supreme Court in Hero Cycles Pvt. Ltd. Vs. CIT (Central) Ludhiana (379 ITR 347) and the Hon’ble Bombay High Court in the case of PCIT Vs. Merck Limited (434 ITR 596) held that where sales promotion and conference expenditure incurred by the assessee was wholly and exclusively for the purpose of business, whether necessary or not, the same has to be allowed as revenue expenditure. 6. In view of the above, we hold that th…

DCIT, New Delhi vs. M/S Sahara India Mass Communication Ltd., Mumbai

In the result, the appeal of the revenue stands dismissed as above

ITA 3130/DEL/2011[2003-04]Status: DisposedITAT Delhi30 May 2025AY 2003-04

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 143(3)Section 147Section 148

…fied. Reliance was placed upon the following decisions for the proposition that the AO could not step into the shoes of the businessman to determine the reasonableness of the expenditure:  SA. Builders lid vs CTT: 288 ITR 1 (SC)  Hero Cycles Pvt. Ltd. CIT: 379 ITR 347 (SC)  CIT vs Dalmia Cement Pvt. Ltd: 254 ITR 377 (Del HC) 6.2 To justify the payment of Rs.60 Crores to Lahiri during the relevant year, our attention was drawn to the fact that the said rights were Sahara One Media & Entertainment. Ltd. subsequently sold for a sum of Rs.65 Crores in the FY 2004-05 to SITV Network Mumbai and the same had been o…

Kath Brothers, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, the appeal of the assessee is allowed

ITA 77/JPR/2025[2019-20]Status: DisposedITAT Jaipur28 Apr 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT

Section 115BSection 133ASection 143(2)Section 143(3)Section 145(3)Section 234ASection 69

…he assessee. Therefore once commercial expediency for giving the advance is established, no part of the interest expenditure can be disallowed in view of the decision of Hon'ble Supreme Court in case of S.A. Builders 288 ITR 1 and Hero Cycles Pvt. Ltd. v. CIT 379 ITR 347 where it was held that the Revenue cannot justifiably claim to put itself in the arm-chair of the businessman or in the position of the Board of Directors and assume the role to decide how much is reasonable expenditure having regard to the circumstances of the case. If further held that no businessman can be compelled to maximize his profit and…

M/S Modgill International Clothing Limited, Ludhiana vs. ACIT, Ludhiana

The appeal stands partly allowed

ITA 425/CHANDI/2016[2006-07]Status: DisposedITAT Chandigarh21 Apr 2025AY 2006-07

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Rishab Singla (Adv.). – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr.DR

Section 133ASection 142Section 143(3)Section 36(1)(iii)Section 40Section 40A(3)Section 69C

…find that this addition is more on presumptions and assumptions. No diversion of fund for non-business purposes has been established by Ld. AO. Further the cited decision has already been considered by Hon’ble Apex Court in the case of Hero Cycles Pvt. Ltd. (379 ITR 347) while taking a view favoring the assessee. Therefore, this disallowance could not be sustained in law. We order so. 8. The appeal stands partly allowed. Order pronounced on 21-04-2025. (RAJPAL YADAV) (MANOJ KUMAR AGGARWAL) VICE PRESIDENT लेखासद" /ACCOUNTANT MEMBER Dated:21-04-2025. आदेश की "ितिलिप अ"ेिषत /Copy of the Order forwarded to : 1. अप…

ACIT, Chandigarh vs. Sh. Rakesh Kumar, Chandigarh

Appeal stand dismissed

ITA 627/CHANDI/2015[2009-10]Status: DisposedITAT Chandigarh21 Apr 2025AY 2009-10

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Ajay Jain (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR

Section 143(3)Section 194ASection 194A(1)Section 194CSection 36(1)(iii)Section 40Section 44A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No.627/CHANDI/2015 (िनधा"रणवष" / Assessment Year: 2009-10) ACIT-Range 5 Sh. Rakesh Kumar बनाम/ Chandigarh. # 38, Sector 27-A, Chandigarh. Vs. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AGOPK-7454-J (अपीलाथ"/Appellant) (""थ" / Respondent) : & CO. No. 19/CHANDI/2015 (In ITA No.627/Chandi/2015) (िनधा"रणवष" / Assessment Year: 2009-10) Sh. Rakesh Kumar ACIT-Range 5 बनाम/ # 38, Sector 27-A, Chandigarh. Chandigarh. Vs. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AGOPK-7…

Deputy Commissioner of Income Tax, Nagpur vs. Avantha Holdings Limited, Chandrapur

ITA 354/NAG/2023[2012-13]Status: DisposedITAT Nagpur04 Apr 2025AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 Pan – Aabcb6134E

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 PAN – AABCB6134E ITA no.45/Nag./2016 (Assessment Year : 2011-12) Appellant Dy. Commissioner of Income Tax Circle-4, Nagpur v/s Respondent ITA no.248/Nag./2016 (Assessment Year : 2011-12) Appellant Dy. Commissioner of Income Tax Circle-5, Nagpur Respondent Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 PAN – AABCB6134E v/s ITA no.354/Nag./2023 (Assessment Year : 2012-13) Appellant Dy. Commissi…

Avantha Holdings Limited, New Delhi vs. A.C.I.T. Cir-5, Nagpur

ITA 45/NAG/2016[2011-12]Status: DisposedITAT Nagpur04 Apr 2025AY 2011-12

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 Pan – Aabcb6134E Appellant Dy. Commissioner Of Income Tax Circle-4, Nagpur Respondent V/S

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 PAN – AABCB6134E Appellant Dy. Commissioner of Income Tax Circle-4, Nagpur Respondent v/s ITA no.45/Nag./2016 (Assessment Year : 2011-12) ITA no.248/Nag./2016 (Assessment Year : 2011-12) Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 PAN – AABCB6134E Appellant Dy. Commissioner of Income Tax Circle-5, Nagpur Respondent v/s ITA no.354/Nag./2023 (Assessment Year : 2012-13) Dy. Commissioner of In…

Dy. C.I.T. Cir-.5, Nagpur vs. M/S Avantha Holdings Ltd., Chandrapur

ITA 248/NAG/2016[2011-12]Status: DisposedITAT Nagpur04 Apr 2025AY 2011-12

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 Pan – Aabcb6134E Appellant

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 PAN – AABCB6134E Appellant ITA no.45/Nag./2016 (Assessment Year : 2011-12) Dy. Commissioner of Income Tax Circle-4, Nagpur Respondent v/s ITA no.248/Nag./2016 (Assessment Year : 2011-12) Dy. Commissioner of Income Tax Circle-5, Nagpur Appellant Avantha Holdings Ltd. Ballarpur Paper Mills S.O. Ballarpur 442 901 PAN – AABCB6134E Respondent v/s ITA no.354/Nag./2023 (Assessment Year : 2012-13) Dy. Commissioner of In…

DCIT(CC)-8(3), Mumbai vs. Lokhandwala Kataria Construction (Pvt) Ltd, Mumbai

In the result, both the appeals of the Revenue are allowed

ITA 3879/MUM/2024[2017-18]Status: DisposedITAT Mumbai18 Mar 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Respondent: Mr. Dharmesh Shah &

Section 143(3)Section 36(1)(iii)

…S.A. Builder Ltd. v. CIT [(288 ITR 1] Builder Ltd. v. CIT [(288 ITR 1]  Decision of Hon'ble Supreme Court in the case of Hero Decision of Hon'ble Supreme Court in the case of Hero Decision of Hon'ble Supreme Court in the case of Hero Cycles Pvt. Ltd. v. CIT [379 ITR 347] Cycles Pvt. Ltd. v. CIT [379 ITR 347]  Decision of H Decision of Hon'ble Mumbai Tribunal in the case of on'ble Mumbai Tribunal in the case of Chemosyn Ltd. N. ACIT [139 ITD 68] Chemosyn Ltd. N. ACIT [139 ITD 68]  Decision of Hon'ble Bombay High Court in the case of Decision of Hon'ble Bombay High Court in the case of Decision of Hon'ble Bombay…