Jamna Auto Industries v. CIT

167 Taxmann 192High Court2008#4756 most cited

What is Jamna Auto Industries v. CIT authority for?

Damages or penalties that are compensatory in nature are allowable as a deduction under Section 37(1) of the Income Tax Act, while those that are penal and arise from a breach of law are not allowable as business expenditure.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

Jamna Auto Industries v CIT · Section 37(1) · compensatory damages · penal damages · business expenditure · allowable deduction · infraction of law

Also reported as

299 ITR 92

Sections most often in play

Section 36(1)(va)Section 37(1)Section 271(1)(c)Section 41(1)Section 41(2)Section 43BSection 2(24)Section 115JB

Issues it is cited on

section 32(1)(i)section 41(2)section 56(1)explanation to section 37cost plus methodprohibited by lawonus of proofagency pesection 271(l)(c)management feesrule of consistencysection 41(1)

Judgments citing Jamna Auto Industries v. CIT

OMNITEL TECHNOLOGIES PRIVATE LIMITED,GURUGRAM HARYANA vs. DEPUTY COMMISSIONER OF INCOME TAX , CIRCLE -3(1), GURUGRAM, GURUGRAM HARYANA

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

ITA 326/DEL/2025[2012-13]Status: DisposedITAT Delhi14 Nov 2025AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2012-13 Omnitel Technologies Private Vs. Dcit, Circle-3(1), Ltd., B-220, Florence Marvel, Gurugram Sushant Lok-Iii, Sector 57, Haryana Gurugram (Haryana) Pin: 122 002 Pan :Aafca2421B (Appellant) (Respondent)

Section 142(1)Section 143(3)Section 147Section 148Section 250

…of opinion was no ground for reopening the assessment. 4 5.1 Reliance was placed on judgment of Hon'ble High Court of Punjab & Haryana in the case of “Jamna Auto Industries vs. The Commissioner of Income Tax dated 30.01.2008 (2008) 214 CTR (P&H) 649, (2008) 299 ITR 92 ( P& H ), (2008) 149 PKR 719. . 5.2 The Income Tax Appellate Tribunal, Delhi Benches-B, New Delhi ITA No.4332/Del/2011 A.Υ.: 2006-07 ACIT, Range I vs. M/s Choudhary Hammer Works Ltd. New Delhi PAN/GIR No: AAACC 6049C while dismissing the Appeal of the Department held "We have heard the rival submissions and perused the material available on record…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), NEW DELHI, DELHI vs. ANAND NVH PRODUCTS PVT LTD, DELHI

ITA 3612/DEL/2024[2016-17]Status: DisposedITAT Delhi26 Sept 2025AY 2016-17

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No. 3612/Del/2024, A.Y.2016-17 Deputy Commissioner of Income Tax, Circle -1(1), C. R. Building, I. P. Estate New Delhi (Appellant) Vs. Anand NVH Products Private Limited, F-3/5, Vasant Vihar, New Delhi PAN: AAECA0297J (Respondent) Appellant by Respondent by Sh. Ajay Kumar Arora, Sr.DR Sh. Mukesh Butani, Advocate Sh. Saurabh Nandy, Advocate Ms. Drishti Goyal, Advocate Date of Hearing 01/07/2025 Date of Pronouncement 26/09/2025 ORDER PER AVDHESH KUMAR MI…

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,o aJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihyla-@ITA Nos.809 to 815/JP/2025 fu/kZkj.k o"kZ@Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. cuke ACIT, Vs. Ltd. Central Circle- 1, Bahu Plaza, Bahu Plaza, Jammu Jaipur and Kashmir LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:AAACP9608E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by :Shri Tarun Mittal, CA jktLo…

HINDUSTAN COCA-COLA BEVERAGES PVT. LTD.,NEW DELHI vs. JCIT, SPECIAL RANGE- 4, NEW DELHI

In the result, Appeals filed by the Assessee in ITA No

ITA 2315/DEL/2019[2012-13]Status: DisposedITAT Delhi05 Mar 2024AY 2012-13

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

…Apex Court adjudicated issue relating to penalty on sales tax. Here the amount in question was found to be having compensatory as well of penal component. Component involving compensation was held allowable. In the case of Jamna Auto Industries Vs CIT (2008) 167 Taxmann 192 (P&H), Hon'ble High Court held that while damages or penalty which are compensatory in nature are allowable as a deduction u/s 37(1) of the Act, damages which are penal in nature and in respect of infraction of law are not allowable as a business expenditure. In the case of Prakash Cotton Mills P. Ltd. Vs CIT (1996) 201 ITR 684 (SC), Hon'ble…

HINDUSTAN COCA-COLA BEVERAGES PVT. LTD.,NEW DELHI vs. ADDLCIT, SPECIAL RANGE-4, NEW DELHI

In the result, Appeals filed by the Assessee in ITA No

ITA 6506/DEL/2018[2013-14]Status: DisposedITAT Delhi05 Mar 2024AY 2013-14

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

…Apex Court adjudicated issue relating to penalty on sales tax. Here the amount in question was found to be having compensatory as well of penal component. Component involving compensation was held allowable. In the case of Jamna Auto Industries Vs CIT (2008) 167 Taxmann 192 (P&H), Hon'ble High Court held that while damages or penalty which are compensatory in nature are allowable as a deduction u/s 37(1) of the Act, damages which are penal in nature and in respect of infraction of law are not allowable as a business expenditure. In the case of Prakash Cotton Mills P. Ltd. Vs CIT (1996) 201 ITR 684 (SC), Hon'ble…

ADDL. CIT, SPECIAL RANGE- 4, NEW DELHI vs. HINDUSTAN COCA-COLA BEVERAGES PVT. LTD., NEW DELHI

In the result, Appeals filed by the Assessee in ITA No

ITA 6296/DEL/2018[2013-14]Status: DisposedITAT Delhi05 Mar 2024AY 2013-14

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

…Apex Court adjudicated issue relating to penalty on sales tax. Here the amount in question was found to be having compensatory as well of penal component. Component involving compensation was held allowable. In the case of Jamna Auto Industries Vs CIT (2008) 167 Taxmann 192 (P&H), Hon'ble High Court held that while damages or penalty which are compensatory in nature are allowable as a deduction u/s 37(1) of the Act, damages which are penal in nature and in respect of infraction of law are not allowable as a business expenditure. In the case of Prakash Cotton Mills P. Ltd. Vs CIT (1996) 201 ITR 684 (SC), Hon'ble…

HINDUSTAN COCA-COLA BEVERAGES PVT. LTD.,NEW DELHI vs. ADDL. CIT, SPECIAL RANGE- 4, NEW DELHI

In the result, Appeals filed by the Assessee in ITA No

ITA 5925/DEL/2018[2011-12]Status: DisposedITAT Delhi05 Mar 2024AY 2011-12

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

…Apex Court adjudicated issue relating to penalty on sales tax. Here the amount in question was found to be having compensatory as well of penal component. Component involving compensation was held allowable. In the case of Jamna Auto Industries Vs CIT (2008) 167 Taxmann 192 (P&H), Hon'ble High Court held that while damages or penalty which are compensatory in nature are allowable as a deduction u/s 37(1) of the Act, damages which are penal in nature and in respect of infraction of law are not allowable as a business expenditure. In the case of Prakash Cotton Mills P. Ltd. Vs CIT (1996) 201 ITR 684 (SC), Hon'ble…

ADDL. CIT, SPECIAL RANGE- 4, NEW DELHI vs. HINDUSTAN COCA-COLA BEVERAGES PVT. LTD., NEW DELHI

In the result, Appeals filed by the Assessee in ITA No

ITA 5903/DEL/2018[2011-12]Status: DisposedITAT Delhi05 Mar 2024AY 2011-12

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

…Apex Court adjudicated issue relating to penalty on sales tax. Here the amount in question was found to be having compensatory as well of penal component. Component involving compensation was held allowable. In the case of Jamna Auto Industries Vs CIT (2008) 167 Taxmann 192 (P&H), Hon'ble High Court held that while damages or penalty which are compensatory in nature are allowable as a deduction u/s 37(1) of the Act, damages which are penal in nature and in respect of infraction of law are not allowable as a business expenditure. In the case of Prakash Cotton Mills P. Ltd. Vs CIT (1996) 201 ITR 684 (SC), Hon'ble…

SEC INDUSTRIES PRIVATE LIMITED,HYDERABAD vs. DCIT CIRCLE -3(1), HYDERABAD

In the result, appeal of the assessee is allowed

ITA 431/HYD/2022[2016-17]Status: DisposedITAT Hyderabad11 Jan 2024AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri A. Srinivas, ARFor Respondent: Shri Shakeer Ahamed, DR
Section 115JSection 37Section 37(1)

…o another to indemnify against losses and such damages are referred to as penalty or liquidated damages. He placed reliance on the decision of the Full Bench of the Hon’ble Punjab and Haryana High Court in the case of Jamna Auto Industries vs. CIT reported in 299 ITR 92. Page 2 of 5 5. Per contra, learned DR placed heavy reliance on the orders of the authorities below. 6. We have gone through the record in the light of the submissions made on either side. It could be seen from the impugned order that the assessee has raised this issue before the learned CIT(A) and argued that the cause to pay the sum of Rs. 5,54…

AHLSTROM FIBER COMPOSITES (I) P. LTD.,,MUNDRA (KUTCH) vs. THE ASSTT. COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 85/RJT/2017[2012-13]Status: DisposedITAT Rajkot04 Aug 2023AY 2012-13

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyalit(Tp)A No.85& 287/Rjt/2017 Assessment Year :2012-13 & 2013-14

For Appellant: Shri S.N. Soparkar, ld.ARFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR
Section 143(3)Section 144C(13)Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER IT(TP)A No.85& 287/RJT/2017 Assessment Year :2012-13 and 2013-14 Ahlstrom Fiber Composites Vs. ACIT, “Aayakar Bhavan” India Pvt. Ltd. Gandhidham Circle Mundra SEZ Integrated Gandhidham. Textile & Apparel Park (MITA), Plot No.7 Survey No141, Mundra Kutch-370 421.Gujarat PAN : AAGCA 90137 M IT(TP)A No.97…

AHLSTROM FIBER COMPOSITES (I) P. LTD.,,MUNDRA (KUTCH) vs. THE ASSTT. COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 287/RJT/2017[2013-14]Status: DisposedITAT Rajkot04 Aug 2023AY 2013-14

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyalit(Tp)A No.85& 287/Rjt/2017 Assessment Year :2012-13 & 2013-14

For Appellant: Shri S.N. Soparkar, ld.ARFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR
Section 143(3)Section 144C(13)Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER IT(TP)A No.85& 287/RJT/2017 Assessment Year :2012-13 and 2013-14 Ahlstrom Fiber Composites Vs. ACIT, “Aayakar Bhavan” India Pvt. Ltd. Gandhidham Circle Mundra SEZ Integrated Gandhidham. Textile & Apparel Park (MITA), Plot No.7 Survey No141, Mundra Kutch-370 421.Gujarat PAN : AAGCA 90137 M IT(TP)A No.97…

AHLSTROM FIBERCOMPOSITES INDIA PVT. LTD.,,MUNDRA (KUTCH) vs. THE DY. COMMR. OF INCOME TAX, GANDHIDHAM CIRCLE,, GANDHIDHAM

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 97/RJT/2016[2011-12]Status: DisposedITAT Rajkot04 Aug 2023AY 2011-12

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyalit(Tp)A No.85& 287/Rjt/2017 Assessment Year :2012-13 & 2013-14

For Appellant: Shri S.N. Soparkar, ld.ARFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR
Section 143(3)Section 144C(13)Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER IT(TP)A No.85& 287/RJT/2017 Assessment Year :2012-13 and 2013-14 Ahlstrom Fiber Composites Vs. ACIT, “Aayakar Bhavan” India Pvt. Ltd. Gandhidham Circle Mundra SEZ Integrated Gandhidham. Textile & Apparel Park (MITA), Plot No.7 Survey No141, Mundra Kutch-370 421.Gujarat PAN : AAGCA 90137 M IT(TP)A No.97…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1),, BANGALORE vs. M/S. BEML LIMITED, BANGALORE

In the result, the appeal of the revenue in ITA

ITA 291/BANG/2023[2018-19]Status: DisposedITAT Bangalore19 Jul 2023AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2018-19

For Appellant: Shri R.E. Balasubramaniyan, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 250Section 37(1)

…ITA Nos.222 & 291/Bang/2023 M/s. BEML Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2018-19 M/s. BEML Limited 23/1, BEML Soudha, 4th Main Road Sampangiramanagara Deputy Commissioner of Income- Bangalolre Vs. tax Karnataka 560 027 Circle-1(1)(1) Bangalore PAN NO : AAACB8433D APPELLANT RESPONDENT Assessment Year: 2018-19 Deputy Commissioner of Income-tax M/s. BEML Limited Circle-1(1)(1) Vs. Bangalore Bangalore Karnataka 560 027 APPELLANT RESPONDENT Appellant by : Shri R.E.…

M/S. BEML LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1),, BANGALORE

In the result, the appeal of the revenue in ITA

ITA 222/BANG/2023[2018-19]Status: DisposedITAT Bangalore19 Jul 2023AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2018-19

For Appellant: Shri R.E. Balasubramaniyan, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 250Section 37(1)

…ITA Nos.222 & 291/Bang/2023 M/s. BEML Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2018-19 M/s. BEML Limited 23/1, BEML Soudha, 4th Main Road Sampangiramanagara Deputy Commissioner of Income- Bangalolre Vs. tax Karnataka 560 027 Circle-1(1)(1) Bangalore PAN NO : AAACB8433D APPELLANT RESPONDENT Assessment Year: 2018-19 Deputy Commissioner of Income-tax M/s. BEML Limited Circle-1(1)(1) Vs. Bangalore Bangalore Karnataka 560 027 APPELLANT RESPONDENT Appellant by : Shri R.E.…

MURIWALA AGROTECH PRIVATE LIMITED ,RAJASTHAN vs. DCIT CIRCLE-14, DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 608/DEL/2022[2012-13]Status: DisposedITAT Delhi21 Apr 2023AY 2012-13

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Shushil Kumar Gupta, CAFor Respondent: Shri Ram Dhan, Meena, Sr.DR
Section 143(3)Section 147Section 250(6)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A No.608/DEL/2022 Assessment Year 2012-13 Murliwala Agrotech Private Ltd., v. The Assistant Commissioner of G-240-245, RIICO Industrial Area, Income Tax, Gudli, Udaipur. Circle-14, New Delhi. TAN/PAN: AACCM0796Q (Appellant) (Respondent) Appellant by: Shri Shushil Kumar Gupta, CA Respondent by: Shri Ram Dhan, Meena, Sr.DR Date of hearing: 13 04 2023 Date of pronouncement: 21 04 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been file…

OGENE SYSTEMS INDIA LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-16(4), HYDERABAD

Appeal is allowed in above terms

ITA 271/HYD/2018[2014-15]Status: DisposedITAT Hyderabad06 May 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Sunil Kumar Pandey, DR
Section 143(3)Section 37

…of the Act. 3.2. Faced with this issue, we find that a catena of case law (2013) 37 taxmann.com 57 (Gujarat), CIT Vs. Neo Structo Construction Ltd., (2013) [32 taxmann.com 237] (Bombay), CIT Vs. Regalia Apparels P. Ltd., Jamna Auto Industries Vs. CIT (2008) [299 ITR 92] (Punjab & Haryana) and Green Delhi BQS Ltd., Vs. ACIT (2018) [170 ITD 738] (Delhi-Trib) holds that such an encashment of bank guarantee is incurred in the normal course of business than involving any penalty element at all. We adopt the very reasoning herein as well and direct the Assessing Officer to delete the impugned disallowance/addition in…

ACIT 5(1), BHOPAL, BHOPAL vs. MOHD TAHI KHAN, BHOPAL

In the result, appeal of the Revenue stands dismissed

ITA 87/IND/2018[2009-10]Status: DisposedITAT Indore07 May 2019AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2009-10 Acit-5(1), Mohd. Tahir Khan,Kk Plot No.12, Bhopal बनाम/ Seema Enterprises, Industrial Aria, Vs. Govindpura Bhopal (Revenue) (Respondent) Pan:Ablpk3457H Revenue By Shri V.J. Boricha Sr. Dr Respondent By Shri Yashwant Sharma, Ca Date Of Hearing: 01.05.2019 Date Of Pronouncement: 07.05.2019 आदेश / O R D E R Per Manish Borad, A.M: This Appeal At The Instance Of Revenue Pertaining To A.Y. 2009-10 Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeals)-2,Bhopal, (In Short ‘Cit(A)’), Dated 29.11.2017 Which Is Arising Out Of The Order U/S 147 R.W.S 143(3)Of The Income Tax Act 1961(Hereinafter

Section 143(1)(a)Section 143(3)Section 147Section 148Section 37

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2009-10 ACIT-5(1), Mohd. Tahir Khan,kk Plot No.12, Bhopal बनाम/ Seema Enterprises, Industrial Aria, Vs. Govindpura Bhopal (Revenue) (Respondent) PAN:ABLPK3457H Revenue by Shri V.J. Boricha Sr. DR Respondent by Shri Yashwant Sharma, CA Date of Hearing: 01.05.2019 Date of Pronouncement: 07.05.2019 आदेश / O R D E R PER MANISH BORAD, A.M: This appeal at the instance of revenue pertaining to A.Y. 2009-10 is directed against…

DCIT, NEW DELHI vs. M/S. BSES YAMUNA POWER LTD., DELHI

In the result appeal filed by revenue stands dismissed

ITA 3800/DEL/2015[2008-09]Status: DisposedITAT Delhi08 Feb 2019AY 2008-09

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2008-09

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. JK Mishra, CIT, DR
Section 143(2)

…rd has been placed by the Learned AR on the following decisions: Prakash Cotton Mills vs. CIT: 201 ITR 684 (SC) - CIT vs. Indian Copper Corporation Ltd.: 161 ITR 327 (Pat) - CIT vs. Grand Cashew Corporation: 182 ITR 216 (Ker) - Jama Auto Industries vs. CIT: 299 ITR 92 (P&H) - CIT vs. Hindustan Copper Ltd.: 55 Taxman 392 (Cal) - CIT vs. Todi Tea Col. Ltd: 239 ITR 28 (Cal.) - G.L. Rexroth Industries Ltd. vs. DCIT: 59 TTJ 757 (Ahd.) - CIT vs. Deversons Industries Ltd.: 104 ITD 171 (Ahd.) - 45. On perusal of the orders of the authorities below on the issue, in view of the above submissions and the decisions cited…

BAYER CROPSCIENCE LTD,MUMBAI vs. ADDL CIT RG 10(3), MUMBAI

In the result, the appeal filed by the assessee is partly allowed for the statistical purposes and the appeal filed by the Revenue is dismissed

ITA 7619/MUM/2013[2008-09]Status: DisposedITAT Mumbai07 Jun 2018AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2008-09

For Appellant: Shri Paras S. Savla, A.R. &For Respondent: Ms. Pooja Swarup, D.R
Section 143(2)Section 14ASection 40Section 40A(2)

…essee unalloyed or unmixed with any other consideration and that expenditure was necessitated or justified by commercial expediency. Reliance is place on the decision of the Hon'ble High Court of Punjab and Haryana in the case of Jamna Auto Industries vs CIT (167 Taxmann 192). 2.3.7.5 In the case of Gujarat Small Scale Industries Corporation Ltd vs. CIT [142 ITR 35], the Hon'ble Gujarat High Court has held that expenditure incurred before marketing the product in order to test its suitability for marketing, is expenditure of the nature of revenue. In the absence of these testing charges, the appellant would not b…

THE ACIT,(OSD) RANGE-I,, AHMEDABAD vs. M/S. DOSHI POLYMERS PVT. LTD.,, AHMEDABAD

In the result, appeal of Revenue in ITA No

ITA 1438/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad02 May 2018AY 2011-12

Bench: Shri Pradip Kumar Kedia & Ms.Madhumita Roy

For Appellant: NoneFor Respondent: Shri O.P. Pathak, Sr.DR
Section 143(3)Section 43(5)

…e first instance of that issue is squarely covered in favour of the assessee by the decision of Hon’ble Supreme Court in the case of CIT Vs. Shantilal P.Ltd., 144 ITR 57 (SC) and also decision of Full Bench in the case of Jamna Auto Industries Vs. CIT, (2008) 299 ITR 92 (P&H)(FB). It is clearly discernible from these two judgments that a transaction cannot be described as a speculative transaction within the meaning of section 43(5) of the Act where the transaction is foreclosed owing to breach of contract and damages were paid as compensation for closure of contract. In light of aforesaid judgments, the assessee…

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Jamna Auto Industries v. CIT (167 Taxmann 192) — Cited in 25 Judgments | BharatTax