Karnataka Electricity Board 197 ITR 48 (Karn.) and ADIT v. Karnataka State Warehousing Corporation

125 ITR 136Reported decision#22265 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing Karnataka Electricity Board 197 ITR 48 (Karn.) and ADIT v. Karnataka State Warehousing Corporation

Vajra Rubber Products Private Limited, Thrissur vs. ACIT Circle 1(1), Thrissur

In the result, the appeal by the assessee is allowed

ITA 660/COCH/2022[2013-2014]Status: DisposedITAT Cochin08 Mar 2023AY 2013-2014

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Smt. Preetha Shenoy, CAFor Respondent: Smt. J M Jamuna Devi, Sr. AR

Section 250Section 40A(7)

…ssessee’s case. 7. Besides the above, the Hon’ble Karnataka High Court in the case of Chief Commissioner (Admn.) & Anr. v. Karnataka Electricity ITA No.660 /Coch/2022 Page 5 of 5 Board 197 ITR 48 (Karn.) and ADIT Vs. Karnataka State Warehousing Corporation 125 ITR 136 (Karn.) has also taken a view that actual payment to gratuity fund of employees is allowable as deduction u/s.37(1) of the Act. In view of the aforesaid decisions, we are of the view that the deduction claimed by the Assessee should be allowed. We direct accordingly and allow the appeal of the Assessee. 8. In the result, the appeal by the assess…

Unity Hospital P. Ltd, Thrissur vs. ACIT, Thrissur

In the result, the appeal by the assessee is allowed

ITA 69/COCH/2021[2013-14]Status: DisposedITAT Cochin19 Dec 2022AY 2013-14

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2013-14

For Appellant: Shri B. Mohan, CAFor Respondent: Smt. J M Jamuna Devi, Sr. AR

…urt is clearly applicable in assessee’s case. 9. Besides the above, the Hon’ble Karnataka High Court in the case of Chief Commissioner (Admn.) and another Vs. Karnataka Electricity Board 197 ITR 48 (Karn.) and ADIT Vs. Karnataka State Warehousing Corporation 125 ITR 136 (Karn.) has also taken a view that actual payment to gratuity fund of employees is allowable as deduction u/s.37(1) of the Act. 10. In view of the aforesaid decisions, we are of the view that the deduction claimed by the Assessee should be allowed. We direct accordingly and allow the appeal of the Assessee. 11. In the result, the appeal by the…

M/S Associated Hydro Pressings Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore

In the result, the appeal by the assessee is allowed

ITA 1040/BANG/2017[2012-13]Status: DisposedITAT Bangalore03 Nov 2017AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2012-13

For Appellant: Shri Sandeep C., CAFor Respondent: Smt. Padmameenakshi, Jt.CIT(DR)(ITAT), Bengaluru

Section 36(1)(v)Section 37(1)Section 40A(7)Section 40A(9)

…t been dealt with by the CIT(A) in his order. 7. Besides the above, the Hon’ble Karnataka High Court in the case of Chief Commissioner (Admn.) and another Vs. Karnataka Electricity Board 197 ITR 48 (Karn.) and ADIT Vs. Karnataka State Warehousing Corporation 125 ITR 136 (Karn.) has also taken a view that actual payment to gratuity fund of employees is allowable as deduction u/s.37(1) of the Act. The ITAT Bangalore Bench in the case of M/s. Bilagi Pattana Sahakari Vs. Page 6 of 6 CIT in ITA No.1073/Bang/2012 order dated 15.5.2013 has also taken a similar view. 8. In view of the aforesaid decisions, we are of th…