J. B. Advani & Co. Ltd. v. CIT

13 ITR 340High Court1945#13338 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 14A Section 35(1)(i)Section 35(1)(ii)Section 35(2AB)Section 36(1)(iii)Section 37(1)Section 8D Section 143(3)

Judgments citing J. B. Advani & Co. Ltd. v. CIT

Bombay Minerals Limited, Khambhalia vs. DCIT, Central Circle 3(3), Mumbai

In the result, appeal of the Revenue

ITA 5410/MUM/2025[2018-19]Status: DisposedITAT Mumbai12 Mar 2026AY 2018-19

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Gaurang R. Sanghavi (Virtually appeared)

Section 143(3)Section 14ASection 36(1)(iii)

…the Hon’ble Bombay High Court in the case of HDFC Bank Ltd. 366 ITR 505 Bombay High Court in the case of HDFC Bank Ltd. 366 ITR 505 Bombay High Court in the case of HDFC Bank Ltd. 366 ITR 505 and CIT v. Reliance U and CIT v. Reliance Utilities and Power Ltd. 313 ITR 340 and ilities and Power Ltd. 313 ITR 340 and accordingly accordingly deleted deleted the the disallowance disallowance for for indirect indire interest expenditure. 5.3 But in respect of administrative expenses, the Ld. CIT(A) But in respect of administrative expenses, the Ld. CIT(A) But in respect of administrative expenses, the Ld. CIT(A) sustain…

Dy. Commissioner of Income Tax, Central Cicle-3(3), Mumbai vs. Bombay Minerals Limited, Gujarat

In the result, appeal of the Revenue

ITA 5409/MUM/2025[2016-17]Status: DisposedITAT Mumbai12 Mar 2026AY 2016-17

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Gaurang R. Sanghavi (Virtually appeared)

Section 143(3)Section 14ASection 36(1)(iii)

Intercon Real Estate Developers P. Ltd, Mumbai vs. Income Tax Officer- 2(2)(2), Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 180/MUM/2018[2013-14]Status: DisposedITAT Mumbai15 Oct 2019AY 2013-14

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2013-14 Intercon Real Estate Income Tax Officer-2(2)(2), Developers Pvt. Ltd., 89, 3Rd Vs. Mumbai, Room No. 549/577, Floor, Ararat Building, 5Th Floor, Aayakar Bhavan, M.K. Nagindas, Master Road, Road, Mumbai-400020. Fort, Mumbai-400023. Pan No. Aabci2136B Appellant Respondent Assessee By : Mr. Devendra Jain, Ar Revenue By : Mr. Abi Rama Kartikiyen & Mr. Rignesh K. Das, Dr Last Date Of Hearing : 19/07/2019 Date Of Pronouncement: 15/10/2019

For Appellant: Mr. Devendra Jain, ARFor Respondent: Mr. Abi Rama Kartikiyen, &

Section 143(3)Section 2(14)

…M/s Orion Advertisers and the appellant company. Further, reliance is placed by him on the decision in All India Reporter Ltd. v. CIT (1963) 49 ITR 196 (Bom), State of Tamil Nadu v. C.H. Simpson (1992) 197 ITR 237 (Mad) and Mahavir Prasad & Sons v. CIT (1945) 13 ITR 340 (Lah). Relying on the above decisions, the Ld. counsel submits that the compensation paid of Rs.2,11,50,000/- is revenue expenditure and thus allowable. Intercon Real Estate 5 6. On the other hand, the Ld. Departmental Representatives (DRs) submit that M/s Modern Restaurant was the owner of all the three floor of the building named “Kwality House…

Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 5(1), Indore

The appeal of the assessee is dismissed

ITA 104/IND/2013[2009-10]Status: DisposedITAT Indore19 Sept 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borada.Y. 2009-10

Section 14ASection 43A

…6 Appellant rely on the following cases : A.CIT Vs Woodward Governor India P.Ltd. 312 ITR 254 (SC) B.CIT Vs. Martin & Harris P. Ltd. (1985) 154 ITR 460(Cal) C. Oil & natural Gas Corp. Ltd. Vs CIT (2010) 15 ITJ 297 (SC) D. Dy. CIT v. Cosmo Films Ltd. (2012) 13 ITR 340 (Delhi)(Trib.) : In this case, assessee converted the foreign currency assets and liabilities into rupee terms at the prevailing exchange rate at the last date of financial 9 Industrial Filters and Fabrics year and this was reflected in the profit and loss account. In the current year it was loss while in the immediate preceding year there was g…

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

…v. CIT, (1955) 28 ITR 636 (Mad); g) CIT v. Raman & Raman Ltd.,(1951) 19 ITR 558, 569-70 (Mad). Also see, Lachminarayan Modi v. CIT, (1955) 28 ITR 322 (Orissa); h) J. B. Advani & Co. Ltd. v. CIT, (1950) 18 ITR 557 (Bom); i) Mahabir Prasad & Sons v. CIT, (1945) 13 ITR 340 (Lah); j) Central India Spinning, Weaving & Manufacturing Co. Ltd. v. CIT, (1943) 11 ITR 266 (Nag); k) CIT v. Maharajadhiraja Sir Kameshwar Singh (1942) 10 ITR 214 (PC) l) Southern V. Borax consolidated Ltd. (1942) 10 ITR (Sup) 1 (KB) ITA Nos.535/Mum/2018 10 Vaaya Renewable Energy (PURNA) Pvt. Ltd. m) Associated Portland Cement Manufacturers Ltd.…

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

…(Mad); 9 Hiranandani Akruti JV g) CIT v. Raman & Raman Ltd.,(1951) 19 ITR 558, 569-70 (Mad). Also see, Lachminarayan Modi v. CIT, (1955) 28 ITR 322 (Orissa); h) J. B. Advani & Co. Ltd. v. CIT, (1950) 18 ITR 557 (Bom); i) Mahabir Prasad & Sons v. CIT, (1945) 13 ITR 340 (Lah); j) Central India Spinning, Weaving & Manufacturing Co. Ltd. v. CIT, (1943) 11 ITR 266 (Nag); k) CIT v. Maharajadhiraja Sir Kameshwar Singh (1942) 10 ITR 214 (PC) l) Southern V. Borax consolidated Ltd. (1942) 10 ITR (Sup) 1 (KB) m) Associated Portland Cement Manufacturers Ltd. v. Kerr, (1946) 27 Tax Cas 103, 118 (CA) n) Ebrahim Aboobaker v C…

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:

…v. CIT, (1955) 28 ITR 636 (Mad); g) CIT v. Raman & Raman Ltd.,(1951) 19 ITR 558, 569-70 (Mad). Also see, Lachminarayan Modi v. CIT, (1955) 28 ITR 322 (Orissa); h) J. B. Advani & Co. Ltd. v. CIT, (1950) 18 ITR 557 (Bom); i) Mahabir Prasad & Sons v. CIT, (1945) 13 ITR 340 (Lah); j) Central India Spinning, Weaving & Manufacturing Co. Ltd. v. CIT, (1943) 11 ITR 266 (Nag); k) CIT v. Maharajadhiraja Sir Kameshwar Singh (1942) 10 ITR 214 (PC) 11 Shri Navinchandra N. Majithia l) Southern V. Borax consolidated Ltd. (1942) 10 ITR (Sup) 1 (KB) m) Associated Portland Cement Manufacturers Ltd. v. Kerr, (1946) 27 Tax Cas 103,…