Hira Ferro Alloys Limited v. CIT

227 CTR 508High Court2009#17271 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2017 to 2024.

Issues it is cited on

capital expendituresection 37(1)section 37previous yearpersoncompanysection 14section 143(3)indiatotal incomebusinessdocument

Judgments citing Hira Ferro Alloys Limited v. CIT

Asst. Commissioner of Income Tax (Central)-I, Bhopal vs. Som Distilleries Private Limited, Bhopal

Appeal is partly allowed for statistical

ITA 289/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…cing business activities of the appellant. In general stance also no religious institution in its event will promote sale and consumption of liquor. Thus, in view of decision of Hon’ble Chhattisgarh High Court in the case of Hira Ferro Alloys Limited Vs. CIT, 227 CTR 508 (CG), wherein it has been held that the expenditure incurred on account of diwali expenses cannot be treated as expenditure incurred wholly and exclusively for the purpose of business or profession and is not allowable u/s.37(1) of the Act, which is squarely applicable to the case of the appellant, the donation of Rs. 6,20,950/- is not allowable…

Som Distilleries Pvt. Ltd., Bhopal vs. ITO-1(3), Bhopal

Appeal is partly allowed for statistical

ITA 272/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…cing business activities of the appellant. In general stance also no religious institution in its event will promote sale and consumption of liquor. Thus, in view of decision of Hon’ble Chhattisgarh High Court in the case of Hira Ferro Alloys Limited Vs. CIT, 227 CTR 508 (CG), wherein it has been held that the expenditure incurred on account of diwali expenses cannot be treated as expenditure incurred wholly and exclusively for the purpose of business or profession and is not allowable u/s.37(1) of the Act, which is squarely applicable to the case of the appellant, the donation of Rs. 6,20,950/- is not allowable…

Alok Ferro Alloys Ltd., Raipur vs. Deputy Commissioner of Income Tax, Circle-1(1), Raipur

In the result ground no 6 of the appeal of the assessee is partly allowed for statistical purposes

ITA 265/RPR/2022[2012-13]Status: DisposedITAT Raipur18 Aug 2023AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.265/Rpr/2022 निर्धारण वर्ष /Assessment Year: 2012-13 V. M/S.Alok Ferro Alloys Ltd., The Dy. Commissioner- Plot No.458/459, Of Income Tax, Urla Industrial Area, Raipur, Circle-1(1), Raipur. Chhattisgarh-493 221. [Pan: Aacca 0569 P] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.R.B.Doshi, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash Sharma, Sr.Dr : सुनवाई ई की तारीखरीख/Date Of Hearing 08.08.2023 घोषणा की तारीखरीख /Date Of Pronouncement : 18.08.2023

For Respondent: Mr.Satya Prakash Sharma
Section 143(3)Section 14ASection 40

…s below on this issue. The Ld.Sr.DR further submitted that since the disallowance pertaining to Pooja & Festival expenses was made by the AO on the basis of decision of the Hon’ble Chhattisgarh High Court in the case of M/s.Hira Ferro Alloys Ltd., reported in 227 CTR 508 (Chhattisgarh) dated 07.08.2007. The order of the AO confirmed by the Ld.CIT(A) deserves to be sustained. 9. We have considered the rival contentions and perused the materials available on record and case laws relied upon by the parties. The Ld.AR placed reliance on ITAT Raipur’s decision in the case of Godawari Power & Ispat Ltd. and Anr. (supr…

Dy. C.I.T.1(2), Raipur (Cg) vs. M/S Godawari Power & Ispat Ltd., Raipur (Cg)

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

ITA 365/BIL/2014[2011-12]Status: DisposedITAT Raipur01 Oct 2018AY 2011-12

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2011-12 Dcit- 1(2), Godawari Power & Ispat Ltd., Raipur (Cg). Plot No.482/2, Industrial Growth Vs. Centre, Phase- 1, Siltara, Raipur (Cg).

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri P. K. Mishra, CIT(DR)
Section 143(2)Section 143(3)Section 14ASection 3Section 80Section 80I

…IL-RR Ispat – Rs.65,130/- and GPIL-IOCD – Rs.16,175/-. He observed that such expenses are regularly being disallowed by the Assessing Officer. Relying on the decision of the Hon’ble Jurisdictional High Court in the case of Hira Ferro Alloys Ltd. reported in 227 CTR 508 (which is a sister concern of the assessee) wherein it has been held that the expenditure incurred on Pooja/Vishwakarma Pooja by a company cannot be treated as expenditure incurred wholly and exclusively for purposes of business or profession of a company, he disallowed the entire sum of Rs.5,94,487/-. Similarly he noted that the assessee has…

Patra Enterprisers, Cuttack vs. ACIT, Circle-1(2), Cuttack

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

ITA 350/CTK/2016[2007-08]Status: DisposedITAT Cuttack08 Mar 2017AY 2007-08

Bench: Shri N.S Sainiassessment Year :2007-08

For Appellant: Shri J.M.Pattnaik, ARFor Respondent: Shri D.K.Pradhan, DR
Section 37Section 37(1)

…l to the business of the assessee. Hence, he disallowed deduction for the same. 5. On appeal, the CIT(A) confirmed the action of the Assessing Officer by following the decision of Chhatisgarh High Court in the case of Hira Ferro Alloys Ltd vs. DCIT, (2009) 227 CTR 508 (Chh), wherein, it was held that puja expenses incurred by the assessee are not incidental to the business of the assessee and should not be allowed u/s.37 of the act. 6. Before me, ld Authorised Representative of the assessee submitted that puja expenses were incurred by the assessee for the welfare of the staff of the assessee and recreation…

Hira Ferro Alloys Limited v. CIT (227 CTR 508) — Cited in 5 Judgments | BharatTax