ITO v. Gokaldas Pragji

76 TTJ 313Income Tax Appellate Tribunal#14414 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing ITO v. Gokaldas Pragji

Landbase India Ltd., Gurgaon vs. DCIT, New Delhi

In the result, appeal of the assessee for assessment year 2011-12 is allowed

ITA 4999/DEL/2015[2011-12]Status: DisposedITAT Delhi26 Aug 2019AY 2011-12

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 143(3)Section 147Section 148Section 32(1)

…mited: 207 CTR 281 (P&H)  DCIT vs. M/s Edelweiss Capital Ltd.: ITA No: 3971/Mum/2009 (Mum ITAT)  CIT v. Claridges Investment & Finance Pvt. Ltd.: 18 SOT 390 (Mum ITAT)  ITO v. Gokaldas Pragji: 24 ITD 25 (Ahd. ITAT)  Gujarat Fluoro Chemicals Ltd. v. JCIT: 76 TTJ 313 (Ahd.)  Asst. CIT v. Shantilal Balabhai: 74 TTJ 506 (Ahd.)  ITO vs. Ashok Kumar Lalitkumar: 53 ITD 326 (Ahd.) It is further submitted that advances primarily related to tour expenses, advances for organizing party, advance for laundry services, advances to employees, advance for vehicle repair, advance for painting, etc., (refer details of expe…

Landbase India Ltd., Gurgaon vs. DCIT, New Delhi

In the result, appeal of the assessee for assessment year 2011-12 is allowed

ITA 4998/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Aug 2019AY 2010-11

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 143(3)Section 147Section 148Section 32(1)

…mited: 207 CTR 281 (P&H)  DCIT vs. M/s Edelweiss Capital Ltd.: ITA No: 3971/Mum/2009 (Mum ITAT)  CIT v. Claridges Investment & Finance Pvt. Ltd.: 18 SOT 390 (Mum ITAT)  ITO v. Gokaldas Pragji: 24 ITD 25 (Ahd. ITAT)  Gujarat Fluoro Chemicals Ltd. v. JCIT: 76 TTJ 313 (Ahd.)  Asst. CIT v. Shantilal Balabhai: 74 TTJ 506 (Ahd.)  ITO vs. Ashok Kumar Lalitkumar: 53 ITD 326 (Ahd.) It is further submitted that advances primarily related to tour expenses, advances for organizing party, advance for laundry services, advances to employees, advance for vehicle repair, advance for painting, etc., (refer details of expe…

Landbase India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee for assessment year 2011-12 is allowed

ITA 4560/DEL/2011[2005-06]Status: DisposedITAT Delhi26 Aug 2019AY 2005-06

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 143(3)Section 147Section 148Section 32(1)

…mited: 207 CTR 281 (P&H)  DCIT vs. M/s Edelweiss Capital Ltd.: ITA No: 3971/Mum/2009 (Mum ITAT)  CIT v. Claridges Investment & Finance Pvt. Ltd.: 18 SOT 390 (Mum ITAT)  ITO v. Gokaldas Pragji: 24 ITD 25 (Ahd. ITAT)  Gujarat Fluoro Chemicals Ltd. v. JCIT: 76 TTJ 313 (Ahd.)  Asst. CIT v. Shantilal Balabhai: 74 TTJ 506 (Ahd.)  ITO vs. Ashok Kumar Lalitkumar: 53 ITD 326 (Ahd.) It is further submitted that advances primarily related to tour expenses, advances for organizing party, advance for laundry services, advances to employees, advance for vehicle repair, advance for painting, etc., (refer details of expe…

M/S Landbase India Ltd., Gurgaon vs. ACIT, New Delhi

In the result, appeal of the assessee for assessment year 2011-12 is allowed

ITA 138/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Aug 2019AY 2012-13

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 143(3)Section 147Section 148Section 32(1)

…mited: 207 CTR 281 (P&H)  DCIT vs. M/s Edelweiss Capital Ltd.: ITA No: 3971/Mum/2009 (Mum ITAT)  CIT v. Claridges Investment & Finance Pvt. Ltd.: 18 SOT 390 (Mum ITAT)  ITO v. Gokaldas Pragji: 24 ITD 25 (Ahd. ITAT)  Gujarat Fluoro Chemicals Ltd. v. JCIT: 76 TTJ 313 (Ahd.)  Asst. CIT v. Shantilal Balabhai: 74 TTJ 506 (Ahd.)  ITO vs. Ashok Kumar Lalitkumar: 53 ITD 326 (Ahd.) It is further submitted that advances primarily related to tour expenses, advances for organizing party, advance for laundry services, advances to employees, advance for vehicle repair, advance for painting, etc., (refer details of expe…

Landbase India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee for assessment year 2011-12 is allowed

ITA 653/DEL/2011[2007-08]Status: DisposedITAT Delhi26 Aug 2019AY 2007-08

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 143(3)Section 147Section 148Section 32(1)

…mited: 207 CTR 281 (P&H)  DCIT vs. M/s Edelweiss Capital Ltd.: ITA No: 3971/Mum/2009 (Mum ITAT)  CIT v. Claridges Investment & Finance Pvt. Ltd.: 18 SOT 390 (Mum ITAT)  ITO v. Gokaldas Pragji: 24 ITD 25 (Ahd. ITAT)  Gujarat Fluoro Chemicals Ltd. v. JCIT: 76 TTJ 313 (Ahd.)  Asst. CIT v. Shantilal Balabhai: 74 TTJ 506 (Ahd.)  ITO vs. Ashok Kumar Lalitkumar: 53 ITD 326 (Ahd.) It is further submitted that advances primarily related to tour expenses, advances for organizing party, advance for laundry services, advances to employees, advance for vehicle repair, advance for painting, etc., (refer details of expe…

ACIT, New Delhi vs. M/S. Landbase India Ltd., New Delhi

In the result, appeal of the assessee for assessment year 2011-12 is allowed

ITA 4849/DEL/2011[2005-06]Status: DisposedITAT Delhi26 Aug 2019AY 2005-06

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 143(3)Section 147Section 148Section 32(1)

…mited: 207 CTR 281 (P&H)  DCIT vs. M/s Edelweiss Capital Ltd.: ITA No: 3971/Mum/2009 (Mum ITAT)  CIT v. Claridges Investment & Finance Pvt. Ltd.: 18 SOT 390 (Mum ITAT)  ITO v. Gokaldas Pragji: 24 ITD 25 (Ahd. ITAT)  Gujarat Fluoro Chemicals Ltd. v. JCIT: 76 TTJ 313 (Ahd.)  Asst. CIT v. Shantilal Balabhai: 74 TTJ 506 (Ahd.)  ITO vs. Ashok Kumar Lalitkumar: 53 ITD 326 (Ahd.) It is further submitted that advances primarily related to tour expenses, advances for organizing party, advance for laundry services, advances to employees, advance for vehicle repair, advance for painting, etc., (refer details of expe…

Bayer Bioscience Private Limited, Mumbai vs. DCIT, New Delhi

In the result, both the cross appeals filed by the Revenue and the assessee are partly allowed

ITA 2685/DEL/2009[2004-05]Status: DisposedITAT Delhi21 Apr 2016AY 2004-05

Bench: : Shri A.T. Varkey & Shri L.P. Sahuasstt. Year : 2004-05 D.C.I.T. 14(1), Vs. Bayer Bioscience P. Ltd., Mumbai. (Formerly M/S. Proagro Seed Co. P. Ltd. ), Bayer House, Hiranandani Garden, Powai, Mumbai.[Pan: Aaacp 3459M]

For Respondent: Smt. Anima Barnwal, DR

…ng on business are an allowable deduction as a business loss while computing the profits of the business: (i). CIT vs. Mysore Sugar Co. Ltd (46 ITR 649)(SC) (ii). ACIT vs.Shantilal Balabhai (74 TTJ 506)(ITAT Ahd.) (iii). Gujrat Fluoro Chemicals Ltd. vs. JCIT (76 TTJ 313)(ITAT Ahd.) (iv). CIT vs. Deccan Sugars & Abkhari & Co. Ltd. (157 ITR 467 (Mad.) (v). CIT vs. Baldeoram Heharilal (99 ITR 108 (Cal.). 19. The learned DR, on the other hand, relied on the orders of the authorities below. 20. After hearing the submissions of both the sides and perusing the material on record, we find that the advance was given to…

ITO v. Gokaldas Pragji (76 TTJ 313) — Cited in 7 Judgments | BharatTax