ITA No.DCIT v. Coffee Day Global Ltd.

79 ITR 322Reported decision#21383 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

software technology parksection 43ainterest free advancesdisallowance of interest expenditureput to usemercantile system of accountingsection 36(1)(iii)commercial expediencydisallowance under section 14adisallowance u/s 14arevenue expenditurecapital expenditure

Judgments citing ITA No.DCIT v. Coffee Day Global Ltd.

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 146/BANG/2021[2017-18]Status: DisposedITAT Bangalore31 Jan 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…lied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT Vs. Coffee Day Global Ltd., 79 ITR 322 (Bang) (Trib) in ITA No.3040 and 3042/Bang/2018 dated 24/12/2020, wherein held as follows:- ITA No.143 - 146/Bang/2021 Page 10 of 31 “10.8 We have heard the rival submissions and perused the record, The Supreme Court in the case of Sutlej Cotton Mills Ltd. vs. CIT reported in [(1979) 116 ITR 1] = [TS-5017-SC- 1978-O] held as under: “The law ma…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 145/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…lied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT Vs. Coffee Day Global Ltd., 79 ITR 322 (Bang) (Trib) in ITA No.3040 and 3042/Bang/2018 dated 24/12/2020, wherein held as follows:- ITA No.143 - 146/Bang/2021 Page 10 of 31 “10.8 We have heard the rival submissions and perused the record, The Supreme Court in the case of Sutlej Cotton Mills Ltd. vs. CIT reported in [(1979) 116 ITR 1] = [TS-5017-SC- 1978-O] held as under: “The law ma…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 144/BANG/2021[2014-15]Status: DisposedITAT Bangalore31 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…lied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT Vs. Coffee Day Global Ltd., 79 ITR 322 (Bang) (Trib) in ITA No.3040 and 3042/Bang/2018 dated 24/12/2020, wherein held as follows:- ITA No.143 - 146/Bang/2021 Page 10 of 31 “10.8 We have heard the rival submissions and perused the record, The Supreme Court in the case of Sutlej Cotton Mills Ltd. vs. CIT reported in [(1979) 116 ITR 1] = [TS-5017-SC- 1978-O] held as under: “The law ma…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 143/BANG/2021[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…lied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT Vs. Coffee Day Global Ltd., 79 ITR 322 (Bang) (Trib) in ITA No.3040 and 3042/Bang/2018 dated 24/12/2020, wherein held as follows:- ITA No.143 - 146/Bang/2021 Page 10 of 31 “10.8 We have heard the rival submissions and perused the record, The Supreme Court in the case of Sutlej Cotton Mills Ltd. vs. CIT reported in [(1979) 116 ITR 1] = [TS-5017-SC- 1978-O] held as under: “The law ma…