Karsondas Ranchhoddas v. CIT

83 ITR 256Reported decision1972#16155 most cited
6

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

Judgments citing Karsondas Ranchhoddas v. CIT

Laxmi Industrial Estate, Mumbai vs. ACIT-31(2), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 4200/MUM/2017[2013-14]Status: DisposedITAT Mumbai21 Nov 2019AY 2013-14

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…09, 2010-11 to 2013-14 find that the decision of the Tribunal will give rise to any substantial question of law. The view which we have taken is consistent with the principle laid down by the Division Bench of this court in Karsondas Ranchhoddas v. CIT [1972] 83 ITR 256 . The appeal is hence dismissed. 5.4 Keeping aforesaid principles in mind, we are inclined to accept the arguments raised by Ld. AR, in this regard. Therefore, we hold that interest expenditure claimed by the assessee would be allowable as revenue expenditure. So far as the capitalization of legal & professional charges is concerned, it has been…

Laxmi Industrial Estate, Mumbai vs. ACIT-31(2), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 4199/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Nov 2019AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…09, 2010-11 to 2013-14 find that the decision of the Tribunal will give rise to any substantial question of law. The view which we have taken is consistent with the principle laid down by the Division Bench of this court in Karsondas Ranchhoddas v. CIT [1972] 83 ITR 256 . The appeal is hence dismissed. 5.4 Keeping aforesaid principles in mind, we are inclined to accept the arguments raised by Ld. AR, in this regard. Therefore, we hold that interest expenditure claimed by the assessee would be allowable as revenue expenditure. So far as the capitalization of legal & professional charges is concerned, it has been…

Laxmi Industrial Estate, Mumbai vs. ACIT-31(2), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 4198/MUM/2017[2008-2009]Status: DisposedITAT Mumbai21 Nov 2019AY 2008-2009

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…09, 2010-11 to 2013-14 find that the decision of the Tribunal will give rise to any substantial question of law. The view which we have taken is consistent with the principle laid down by the Division Bench of this court in Karsondas Ranchhoddas v. CIT [1972] 83 ITR 256 . The appeal is hence dismissed. 5.4 Keeping aforesaid principles in mind, we are inclined to accept the arguments raised by Ld. AR, in this regard. Therefore, we hold that interest expenditure claimed by the assessee would be allowable as revenue expenditure. So far as the capitalization of legal & professional charges is concerned, it has been…

Laxmi Industrial Estate, Mumbai vs. ACIT 24(3), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6979/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Nov 2019AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…09, 2010-11 to 2013-14 find that the decision of the Tribunal will give rise to any substantial question of law. The view which we have taken is consistent with the principle laid down by the Division Bench of this court in Karsondas Ranchhoddas v. CIT [1972] 83 ITR 256 . The appeal is hence dismissed. 5.4 Keeping aforesaid principles in mind, we are inclined to accept the arguments raised by Ld. AR, in this regard. Therefore, we hold that interest expenditure claimed by the assessee would be allowable as revenue expenditure. So far as the capitalization of legal & professional charges is concerned, it has been…

Laxmi Industrial Estate, Mumbai vs. ACIT 24(3), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6978/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Nov 2019AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…09, 2010-11 to 2013-14 find that the decision of the Tribunal will give rise to any substantial question of law. The view which we have taken is consistent with the principle laid down by the Division Bench of this court in Karsondas Ranchhoddas v. CIT [1972] 83 ITR 256 . The appeal is hence dismissed. 5.4 Keeping aforesaid principles in mind, we are inclined to accept the arguments raised by Ld. AR, in this regard. Therefore, we hold that interest expenditure claimed by the assessee would be allowable as revenue expenditure. So far as the capitalization of legal & professional charges is concerned, it has been…

Laxmi Industrial Estate, Mumbai vs. ACIT 24(3), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6977/MUM/2016[2007-08]Status: DisposedITAT Mumbai21 Nov 2019AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…09, 2010-11 to 2013-14 find that the decision of the Tribunal will give rise to any substantial question of law. The view which we have taken is consistent with the principle laid down by the Division Bench of this court in Karsondas Ranchhoddas v. CIT [1972] 83 ITR 256 . The appeal is hence dismissed. 5.4 Keeping aforesaid principles in mind, we are inclined to accept the arguments raised by Ld. AR, in this regard. Therefore, we hold that interest expenditure claimed by the assessee would be allowable as revenue expenditure. So far as the capitalization of legal & professional charges is concerned, it has been…

Karsondas Ranchhoddas v. CIT (83 ITR 256) — Cited in 6 Judgments | BharatTax