Inspecting Assistant Commissioner v. Goodricke Group Ltd.

12 ITD 1Income Tax Appellate Tribunal1985#13275 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 10(15)Section 10(23G)Section 143(3)Section 14ASection 2(19AA)Section 2(42C)Section 36(1)(viia)Section 37(1)

Judgments citing Inspecting Assistant Commissioner v. Goodricke Group Ltd.

M/S. Bank of American, N.A, Mumbai vs. The Jt DIT (I.T)3, Mumbai

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

ITA 4154/MUM/2004[2000-2001]Status: DisposedITAT Mumbai18 Mar 2026AY 2000-2001

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Shri Percy PardiwalaFor Respondent: Shri Krishna Kumar, Sr.DR
Section 10Section 10(15)Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 36(1)(viia)Section 37(1)Section 44C

…business and not executive and general administration in nature. 14. The Respondent wishes to place reliance on the decision of the Hon'ble Special Bench of Calcutta Tribunal in the decision of Inspecting Assistant Commissioner v. Goodricke Group Ltd. (1985) 12 ITD 1 (Cal) (SB) wherein it is concluded that expenses incurred by the non resident assessee in relation to sales activity in London cannot be regarded as "executive and general administrative" expenses and hence should not get covered under section the definition of "head office expenditure" under section 44C of the Act. 15. In light of the above, the Re…

The Dy DIT (I.T) 1(1), Mumbai vs. M/S. Bank of America N.A., Mumbai

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

ITA 4090/MUM/2004[2000-2001]Status: DisposedITAT Mumbai18 Mar 2026AY 2000-2001

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Shri Percy PardiwalaFor Respondent: Shri Krishna Kumar, Sr.DR
Section 10Section 10(15)Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 36(1)(viia)Section 37(1)Section 44C

…business and not executive and general administration in nature. 14. The Respondent wishes to place reliance on the decision of the Hon'ble Special Bench of Calcutta Tribunal in the decision of Inspecting Assistant Commissioner v. Goodricke Group Ltd. (1985) 12 ITD 1 (Cal) (SB) wherein it is concluded that expenses incurred by the non resident assessee in relation to sales activity in London cannot be regarded as "executive and general administrative" expenses and hence should not get covered under section the definition of "head office expenditure" under section 44C of the Act. 15. In light of the above, the Re…

Standard Chartered Grindlays Bank Ltd vs. Dy. Director of Income Tax & Ors

ITA/496/2018HC Delhi16 Jan 2025

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR

Section 36Section 44C

…ible for determining the Indian business profits. No parts of such expenses were disallowable. Reliance was also placed on the decision of the Special Bench of the ITAT in the case of Inspecting Assistant Commissioner vs. Goodricke Group Ltd. reported in 12 ITD 1 (Calcutta). It was further submitted that the learned AO had relied upon the judgment of the Calcutta High Court in the case of UCO Bank Vs. CIT (200 ITR 68) for making this disallowance. That judgement had subsequently been reversed by the Supreme Court in 240 ITR 355(SC), Reliance was placed on Article 7 of the Indo- Australian Double Taxatio…

Director of Income Tax vs. Standard Chartered Grindalys Bank Ltd

ITA/615/2009HC Delhi19 Sept 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…tible for determining the Indian business profits. No parts of such expenses were disallowable. Reliance was also placed on the decision of the Special Bench of the ITAT in the case of Inspecting Assistant Commissioner vs. Goodricke Group Ltd. reported in 12 ITD 1 (Calcutta). It was further submitted that the learned AO had relied This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/10/2024 at 11:32:50 ITA 563/2007 & connected matters Page 10 of 12 upon…

Commissioner of Income Tax vs. Anz Grindlays Bank Ltd

ITA/1300/2007HC Delhi19 Sept 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…tible for determining the Indian business profits. No parts of such expenses were disallowable. Reliance was also placed on the decision of the Special Bench of the ITAT in the case of Inspecting Assistant Commissioner vs. Goodricke Group Ltd. reported in 12 ITD 1 (Calcutta). It was further submitted that the learned AO had relied This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/10/2024 at 11:32:50 ITA 563/2007 & connected matters Page 10 of 12 upon…

The Commissioner of Income Tax - International Taxation -3 vs. Standard Chartered Grindlays Ltd

ITA/387/2019HC Delhi19 Sept 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…tible for determining the Indian business profits. No parts of such expenses were disallowable. Reliance was also placed on the decision of the Special Bench of the ITAT in the case of Inspecting Assistant Commissioner vs. Goodricke Group Ltd. reported in 12 ITD 1 (Calcutta). It was further submitted that the learned AO had relied This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/10/2024 at 11:32:52 ITA 563/2007 & connected matters Page 10 of 12 upon…

Director of Income Tax vs. Standard Chartered Grindlays Bank Ltd

ITA/629/2009HC Delhi19 Sept 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

…tible for determining the Indian business profits. No parts of such expenses were disallowable. Reliance was also placed on the decision of the Special Bench of the ITAT in the case of Inspecting Assistant Commissioner vs. Goodricke Group Ltd. reported in 12 ITD 1 (Calcutta). It was further submitted that the learned AO had relied This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/10/2024 at 11:32:50 ITA 563/2007 & connected matters Page 10 of 12 upon…

Inspecting Assistant Commissioner v. Goodricke Group Ltd. (12 ITD 1) — Cited in 7 Judgments | BharatTax