Indermani Jatia v. CIT

35 ITR 298Supreme Court of India1959#14068 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 2(24)Section 57 Section 57(iii)

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Judgments citing Indermani Jatia v. CIT

Marathi Bandhkam Vya vs. Ayik Association, Punevs.ITO, Exemption Ward-1(1), Pune

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

ITA 2310/PUN/2025[2018-19]Status: DisposedITAT Pune10 Feb 2026AY 2018-19

For Appellant: Shri Suhas P. BoraFor Respondent: Shri Milind Debaje (Virtual)

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2310/PUN/2025 िनधा"रण वष" / Assessment Year : 2018-19 Marathi Bandhkam Vs. ITO, Exemption, Ward- Vyavsayik Association, 1(1), Pune. 201, 2nd Floor, Prol Business Centre, Opp. Ratna Hospital Centre, Senapati Bapat Road, Pune- 411016. PAN : AACTM0747L Appellant Respondent Assessee by : Shri Suhas P. Bora Revenue by : Shri Milind Debaje (Virtual) Date of hearing : 17.11.2025 Date of pronouncement : 10.02.2026 आदेश / ORDER PER VINAY BHAMORE, JM: This a…

Loramitra Rath, Kairapari Kotsahi, Tangi vs. DCIT (Circle-1(1), Cuttack

The appeal is allowed

ITA 314/CTK/2023[2015-16]Status: HeardITAT Cuttack05 Sept 2024AY 2015-16

Bench: Before Shri George Mathan, Judicial & Manish Agarwal Manish Agarwalassessment Year : 2015-16 Loramitra Loramitra Rath, Rath, Kairapari Kairapari Vs. Dcit, Circle Dcit, Circle-1(1), Kotsahi, Tangi, Cuttack Kotsahi, Tangi, Cuttack Cuttack Pan/Gir No. No.Aebpr 6065 H (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Purnendhu Bhusan Mohanty, Ca Purnendhu Bhusan Mohanty, Ca Revenue By : Shri S.C.Mohanty, Sr S.C.Mohanty, Sr Dr

For Appellant: Shri Purnendhu Bhusan Mohanty, CAFor Respondent: Shri S.C.Mohanty, Sr

Section 48

…iyar (2011) 131 1TD 436 11 (Mum) 16 E. D. Sassoon & Co. Ltd. vs. CIT [1954] 26 ITR 27 (SC) 4 17 Godhra Electricity Co. Ltd. vs. CLT 225 ITR 746 (SC) 2 18 Gujarat Municipal Finance Board vs. Dy. CIT (Assessment) 6 221 ITR 317 (Guj.) 19 Indermani Jatia vs. CIT 35 ITR 298 (SC) 5 K. | P. Varghese vs. ITO 131 ITR 597(SC) 20 6 K.A. Ramachar v. CIT [1961] 42 ITR 25 (SC) 21 24 K.A. Ramachar v. CIT [1961] 42 ITR 25 (SC) 22 5 Moti Lal Chhadami Lal Jain vs. CIT [1991] 190 ITR 1 (SC) 23 16 Murlidhar Himatsingka v. CIT [1966] 62 ITR 323 (SC) 24 24 Nariman B. Bharucha’s case (1981) 130 ITR 863 (Bom) 25 9 P. C. Mullick vs. CIT…

Aarsree Investments Private Limited, Chennai vs. ACIT Corporate Circle 1(1), Chennai

In the result, the appeal of the assessee is dismissed

ITA 3099/CHNY/2018[2005-06]Status: DisposedITAT Chennai05 Nov 2019AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri L. Shibi, CSFor Respondent: Shri AR.V. Sreenivasan, JCIT

…the assessee has not recognized any interest against this advance. The Assessing Officer found that the assessee is following accrual method of accounting. Therefore, following the decisions of the Hon’ble Supreme Court in the case of Indermani Jatia v. CIT, 35 ITR 298 (SC) and CIT v. Shiv Prakash Janak Raj and Co.P. Ltd., 222 ITR 583 (SC), treated the interest receivable at Rs.3,85,000/- at the rate of 10.5% as income and concluded the assessment. Aggrieved against that order, the assessee filed an appeal before the CIT(A). The ld.CIT(A) dismissed the appeal. Aggrieved against that order, the assessee filed thi…

Vaaya Renewable Energy (Purna) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 3(1)`, Mumbai

The appeal of the assessee is allowed

ITA 535/MUM/2018[2012-13]Status: DisposedITAT Mumbai03 May 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Years: 2012-13 Vaaya Renewable Energy Dcit, (Purna) Private Limited, Central Circle-3(1), बनाम/ A-9, Enercon Tower, Veera 19Th Floor, Air India Bldg. Vs. Desai Raod, Veera Nariman Point, Industrial Estate, Mumbai-400021 Andheri (West), Mumbai-400053 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aadcv7290F "नधा"रती क" ओर से / Assessee By Shri Hemakataria राज"व क" ओर से / Revenue By Ms. N. Hemlatha-Dr

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Years: 2012-13 Vaaya Renewable Energy DCIT, (PURNA) Private Limited, Central Circle-3(1), बनाम/ A-9, Enercon Tower, Veera 19th Floor, AIR India Bldg. Vs. Desai Raod, Veera Nariman Point, Industrial Estate, Mumbai-400021 Andheri (west), Mumbai-400053 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AADCV7290F "नधा"रती क" ओर से / Assessee by Shr…

Hiranandani Akruti Jv, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeal of the assessee is partly allowed

ITA 5678/MUM/2015[2012-13]Status: DisposedITAT Mumbai03 Oct 2017AY 2012-13

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2012-13 Hiranandani Akruti Jv, Dcit, 6Th Floor, Akruti Trade Centre, Central Circle-5(1), बनाम/ Road No.7, Marol, M.I.D.C. Mumbai Vs. Andheri (East), Mumbai-400093 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaaa1443H

Section 115Section 143(1)Section 143(2)Section 143(3)Section 2Section 30Section 37(1)Section 57

…t only to prove that the expenditure was incidental to the business but also to show that the expenditure was laid out or expended wholly and exclusively for the purpose of the business [Indermani Jatia v. CIT, (1951) 19 ITR 342 (All) on appeal, see, (1959) 35 ITR 298 (SC)]. 2.9. Assessee defending an employee, etc.-When an employee is prosecuted in respect of transaction in the course of his employment, expenditure incurred in or about his defence is incurred for the protection of the good name of the business and is an allowable business expenditure [ J.B. Advani & Co. Ltd. v. CIT & EPT, (1950) 18 ITR 557…

DCIT 19(3), Mumbai vs. Wadhwa Constructions, Mumbai

The appeal of the Revenue is dismissed

ITA 4470/MUM/2013[2008-09]Status: DisposedITAT Mumbai05 Apr 2017AY 2008-09

Section 2Section 271(1)(c)

…not only to prove that the expenditure was incidental to the business but also to show that the expenditure was laid out or expended wholly and exclusively for the purpose of the business [Indermani Jatia v. CIT, (1951) 19 ITR 342 (All) on appeal, see, (1959) 35 ITR 298 (SC)]. 5.1 In a case where the assessee was defending an employee, etc.-When an employee is prosecuted in respect of transaction in the course of his employment, the expenditure incurred for his defence was held to be incurred for the protection of the good name of the 19 Wadhwa Constructions business and thus was held to be an allowable business…

Navinchandra N . Majithia, Mumbai vs. ITO 9(2)(1), Mumbai

The appeal of the assessee is partly allowed

ITA 2830/MUM/2013[1999-00]Status: DisposedITAT Mumbai18 Nov 2016AY 1999-00

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 1999-2000 Shri Navinchandra N. Income Tax Officer-9(2)(1) Majithia, Aayakar Bhavan, बनाम/ 304, Kedia Chambers, M.K. Road, Vs. Near New Era Cinema, Mumbai-400020 S.V. Road, Malad (W), Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaepm6435F "नधा"रती क" ओर से / Assessee By M/S. Keyuri Desai Shri Sushil Kumar Poddar,Dr राज"व क" ओर से / Revenue By 16/11/2016 सुनवाई क" तार"ख / Date Of Hearing : 18/11/2016 आदेश क" तार"ख /Date Of Order:

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, बी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 1999-2000 Shri Navinchandra N. Income Tax Officer-9(2)(1) Majithia, Aayakar Bhavan, बनाम/ 304, Kedia Chambers, M.K. Road, Vs. Near New Era Cinema, Mumbai-400020 S.V. Road, Malad (W), Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAEPM6435F "नधा"रती क" ओर से / Assessee by M/s. Keyuri Desai Shri Sushil Kumar Poddar,DR राज"…