Joyallukas India Pvt. Ltd. v. ACIT

282 CTR 551High Court2016#11456 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing Joyallukas India Pvt. Ltd. v. ACIT

M/S.ESCAPADE RESORTS PVT.LTD. vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

The appeal is allowed in part as indicated above

ITA/28/2017HC Kerala18 May 2022

Bench: The Commissioner Of Income Tax (Appeals)-Ii (For Short, ‘Cit(Appeals)’) & Through Annexure-C Order Dated 02.12.2013, The Appeal Was Allowed In Part. The Assessee Carried The Matter In Appeal Before The Income Tax Appellate Tribunal (For Short, 'The Tribunal') & Through The Order Impugned In The Appeal

Section 260ASection 37

…al documents now brought on record argues that the claim of the assessee towards expenses incurred by the assessee is legally permissible and the claim shall be entertained by the answering the questions framed in (a) and (b) in favour of assessee. 1 282 CTR 551 (ker) 2 [2016] 382 ITR 503 (Ker.) (FB) ITA NO. 28 OF 2017 -5- 6. Per contra it is argued for the Revenue that the omission now pointed out in the assessment order is sought to be explained by relying on the additional documents brought on record through I.A No.1/2021. 6.1 The learned counsel contends that notwithstanding th…

DCIT CIRCLE 1 , TIRUNELVELI vs. VISWAMS, TIRUNELVELI

ITA 1936/CHNY/2017[2008-09]Status: DisposedITAT Chennai12 Jul 2018AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1932/Chny/2017 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri V. Nandakumar, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 32(1)

…for carrying on the business effectively and profitably. For the assessment year 1995-96, when the similar issue came before this Tribunal, this Tribunal by placing reliance on the judgment of Kerala High Court in Joyallukas India Pvt. Ltd. v. ACIT (2016) 282 CTR 551, found that the expenditure incurred by the assessee irrespective of creating enduring benefit or advantage even if it is profit earning effort, unless at the end of the term of the lease, the item on which the expenditure was spent could be retrieved by the assessee, it shall not amount to capital expenditure. The Kerala High Court reversed th…

DCIT CIRCLE 1 , TIRUNELVELI vs. N.VISWANATH , TIRUNELVELI

ITA 1935/CHNY/2017[2009-10]Status: DisposedITAT Chennai12 Jul 2018AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1932/Chny/2017 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri V. Nandakumar, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 32(1)

…for carrying on the business effectively and profitably. For the assessment year 1995-96, when the similar issue came before this Tribunal, this Tribunal by placing reliance on the judgment of Kerala High Court in Joyallukas India Pvt. Ltd. v. ACIT (2016) 282 CTR 551, found that the expenditure incurred by the assessee irrespective of creating enduring benefit or advantage even if it is profit earning effort, unless at the end of the term of the lease, the item on which the expenditure was spent could be retrieved by the assessee, it shall not amount to capital expenditure. The Kerala High Court reversed th…

DCIT CIRCLE 1 , TIRUNELVELI vs. N.VISWANATH , TIRUNELVELI

ITA 1934/CHNY/2017[2008-09]Status: DisposedITAT Chennai12 Jul 2018AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1932/Chny/2017 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri V. Nandakumar, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 32(1)

…for carrying on the business effectively and profitably. For the assessment year 1995-96, when the similar issue came before this Tribunal, this Tribunal by placing reliance on the judgment of Kerala High Court in Joyallukas India Pvt. Ltd. v. ACIT (2016) 282 CTR 551, found that the expenditure incurred by the assessee irrespective of creating enduring benefit or advantage even if it is profit earning effort, unless at the end of the term of the lease, the item on which the expenditure was spent could be retrieved by the assessee, it shall not amount to capital expenditure. The Kerala High Court reversed th…

DCIT CIRCLE 1 , TIRUNELVELI vs. AREMKAY, TIRUNELVELI

ITA 1932/CHNY/2017[2008-09]Status: DisposedITAT Chennai12 Jul 2018AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1932/Chny/2017 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri V. Nandakumar, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 32(1)

…for carrying on the business effectively and profitably. For the assessment year 1995-96, when the similar issue came before this Tribunal, this Tribunal by placing reliance on the judgment of Kerala High Court in Joyallukas India Pvt. Ltd. v. ACIT (2016) 282 CTR 551, found that the expenditure incurred by the assessee irrespective of creating enduring benefit or advantage even if it is profit earning effort, unless at the end of the term of the lease, the item on which the expenditure was spent could be retrieved by the assessee, it shall not amount to capital expenditure. The Kerala High Court reversed th…

DCIT, CHENNAI vs. RM.K.V.TEXTILES, TIRUNELVELI

In the result, appeals of the assessee in I

ITA 1874/CHNY/2014[2009-10]Status: DisposedITAT Chennai01 Jun 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/s Rm.K.V. Textiles, C/o M/s Subbaraya Aiyar, Padmanabhan & Ramamani, The Deputy Commissioner of Advocates, v. Income Tax, New No.75A (Old No.105A), Central Circle – IV(1), Dr. Radhakrishnan Salai, Chennai - 600 034. Mylapore, Chennai - 600 004.…

RM.K.V.TEXTILES,CHENNAI vs. DCIT, CHENNAI

In the result, appeals of the assessee in I

ITA 1783/CHNY/2014[2009-10]Status: DisposedITAT Chennai01 Jun 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/s Rm.K.V. Textiles, C/o M/s Subbaraya Aiyar, Padmanabhan & Ramamani, The Deputy Commissioner of Advocates, v. Income Tax, New No.75A (Old No.105A), Central Circle – IV(1), Dr. Radhakrishnan Salai, Chennai - 600 034. Mylapore, Chennai - 600 004.…

RM.K.V.TEXTILES,CHENNAI vs. DCIT, CHENNAI

In the result, appeals of the assessee in I

ITA 1782/CHNY/2014[2008-09]Status: DisposedITAT Chennai01 Jun 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/s Rm.K.V. Textiles, C/o M/s Subbaraya Aiyar, Padmanabhan & Ramamani, The Deputy Commissioner of Advocates, v. Income Tax, New No.75A (Old No.105A), Central Circle – IV(1), Dr. Radhakrishnan Salai, Chennai - 600 034. Mylapore, Chennai - 600 004.…

RM.K.V.TEXTILES,CHENNAI vs. DCIT, CHENNAI

In the result, appeals of the assessee in I

ITA 1781/CHNY/2014[2007-08]Status: DisposedITAT Chennai01 Jun 2016AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1781, 1782 & 1783/Mds/2014 "नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10 M/s Rm.K.V. Textiles, C/o M/s Subbaraya Aiyar, Padmanabhan & Ramamani, The Deputy Commissioner of Advocates, v. Income Tax, New No.75A (Old No.105A), Central Circle – IV(1), Dr. Radhakrishnan Salai, Chennai - 600 034. Mylapore, Chennai - 600 004.…

Joyallukas India Pvt. Ltd. v. ACIT (282 CTR 551) — Cited in 9 Judgments | BharatTax