(i) K. Sampath Kumar v. CIT

158 ITR 25High Court#22944 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing (i) K. Sampath Kumar v. CIT

MODEL PROPERTIES P. LTD.,JAIPUR vs. ACIT, JAIPUR

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

ITA 958/JPR/2015[2005-06]Status: DisposedITAT Jaipur31 Oct 2018AY 2005-06

Bench: Lower Authorities: (I) Interest On Term Loan Rs. 11,58,187/- (Ii) Other Interest Rs. 12,99,474/-

For Appellant: Shri A.B. Dangyach (FCA)For Respondent: Shri J.C. Kulhari (JCIT)
Section 143(1)(a)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 957 & 958/JP/2015 fu/kZkj.k o"kZ@Assessment Years : 2004-05 & 2005-06 cuke Model Properties Pvt. Ltd., Assistant Commissioner Vs. Golcha Trade Centre, M.I. Road, of Income Tax, Jaipur. Circle-1, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCM 4097 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri A.B. Dangyach (…

MODEL PRPERTIES PVT. LTD.,JAIPUR vs. THE ACIT-1, JAIPUR

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

ITA 957/JPR/2015[2004-2005]Status: DisposedITAT Jaipur31 Oct 2018AY 2004-2005

Bench: Lower Authorities: (I) Interest On Term Loan Rs. 11,58,187/- (Ii) Other Interest Rs. 12,99,474/-

For Appellant: Shri A.B. Dangyach (FCA)For Respondent: Shri J.C. Kulhari (JCIT)
Section 143(1)(a)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 957 & 958/JP/2015 fu/kZkj.k o"kZ@Assessment Years : 2004-05 & 2005-06 cuke Model Properties Pvt. Ltd., Assistant Commissioner Vs. Golcha Trade Centre, M.I. Road, of Income Tax, Jaipur. Circle-1, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCM 4097 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri A.B. Dangyach (…

ACIT, TIRUPPUR vs. TEEMAGE BUILDERS PVT. LTD., TIRUPPUR

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 3466/CHNY/2016[2012-13]Status: DisposedITAT Chennai22 Mar 2017AY 2012-13

Bench: Shri A.Mohan Alankamony & Shri G. Pavan Kumarआयकर अपील सं./Ita No.3466/Mds/2016 िनधा"रण वष" / Assessment Year : 2012-13 The Asst. Commissioner Of V. M/S. Teemage Builders Pvt. Ltd., Income Tax, No.19, Suriyan Nagar, Circle-2, Abt Road, Karuvampalayam, Tirupur. Tirupur – 641 604 Pan: Aadct6964E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Shiva Srinivas, Jcit ""यथ" क" ओर से/Respondent By : Shri T. Banusekar, Ca सुनवाई क" तारीख/Date Of Hearing : 13.03.2017 घोषणा क" तारीख/Date Of Pronouncement : 22.03.2017

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: Shri T. Banusekar, CA
Section 143(1)Section 143(3)Section 250(6)Section 37

…n or erection of machinery by itself will not be sufficient by itself and till some end product which is the business of the assessee to profuce is or can be obtained it cannot be said that the assessee is ready to commence production (K Sampathkumar Vs CIT) (158 ITR 25). As already stated that the business commenced in Feb 12 and therefore the start up expenses amounting to Rs.88,48,261/- is disallowed and has to be capitalized, being capital in nature and not eligible for deduction u/s.37 though claimed by the assessee. In coming to this conclusion, I have also considered the explanation given by the assessee…