Kedarnath Jute Mfg. Co. Ltd. v. CIT

82 ITR 363Supreme Court of India1971#89 most cited

What is Kedarnath Jute Mfg. Co. Ltd. v. CIT authority for?

Tax liability for an item of income or expenditure is determined solely by the provisions of the Income-tax Act. Entries in an assessee's books of account are not conclusive and do not govern the taxability or deductibility of an item, as the legal rights and obligations under the Act prevail.

654

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 1998 to 2026.

Also referred to as

Kedarnath Jute Mfg. Co. Ltd. v. CIT · 82 ITR 363 SC · tax liability · accounting entries · books of account · Income-tax Act provisions · tax law vs accounting · section 145 · mercantile system · book profits · section 115JB · section 37(1) · section 43B

Sections most often in play

Section 143(3)Section 1961Section 37(1)Section 43BSection 14ASection 115JBSection 143(1)Section 145
Read the full judgment

Issues it is cited on

section 80hhcsection 80hhbook profitsrevenue expendituresection 80iamercantile system of accountingcapital expendituresection 115jsection 80idisallowance under section 14asection 37(1)section 115jb

Judgments citing Kedarnath Jute Mfg. Co. Ltd. v. CIT

The DCIT, Circle-4, Ahmedabad vs. Metrochem Industries Ltd., Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 87/AHD/2008[2004-05]Status: DisposedITAT Mumbai31 Mar 2022AY 2004-05

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

M/S. Metrochem Industries Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 2594/AHD/2008[1998-1999]Status: DisposedITAT Mumbai31 Mar 2022AY 1998-1999

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

M/S. Metrochem Industries Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 2140/AHD/2008[2005-06]Status: DisposedITAT Mumbai31 Mar 2022AY 2005-06

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

The DCIT, Circle-4, Ahmedabad vs. M/S. Metrochem Industries Limited, Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 788/AHD/2007[2003-04]Status: DisposedITAT Mumbai31 Mar 2022AY 2003-04

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

M/S. Metrochem Industries Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 66/AHD/2007[2003-04]Status: DisposedITAT Mumbai31 Mar 2022AY 2003-04

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

M/S. Metrochem Industries Limited, Ahmedabad vs. The Income Tax Officer, Wrd-4(2), Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 764/AHD/2005[2001-02]Status: DisposedITAT Mumbai31 Mar 2022AY 2001-02

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

The ACIT, Circle-4, Ahmedabad vs. M/S. Metrochem Industries Limited, Ahmedabad

In the result, the appeals of Revenue and appeals/cross objection of the assessee allowed/ dismissed as under:

ITA 1190/AHD/2005[2001-02]Status: DisposedITAT Mumbai31 Mar 2022AY 2001-02

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-1999 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income 505-506, While House, Panchwati, Vs. Tax, Circle-4, Ahmedabad-380 006. 112, 1St Floor, Avjivan Trust Bldg. Ashram Road, Ahmedabad-14. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 Metrochem Industries Ltd., The Income Tax Officer Ward 4(2), 505/506, Suryarath, Nr. Vs. Ahmedabad. Panchvati Ellisbridge, Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2001-02 The Acit, Cir-4, Ahmedabad, Metrochem Industries Ltd., Navjivan Trust Bldg. Off. Ashram Vs. 505/506, Suryarath, Nr. Panchvati Road, Ellisbridge, Ahmedabad. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent M/S Metrochem Industries Ltd., Assessment Year: 2003-04 M/S Metrochem Industries Ltd., Dy. Commissioner Of Income Tax, 505-506, Surya Rath, Nr. Vs. Circle-4, Panchwati, Ellisbridge, Ahmedabad. Ahmedabad-380 006. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2003-04 Dy. Commissioner Of Income Tax, M/S Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath, Nr. Navjivan Trust Bldg. Off. Ashram Panchwati, Ellisbridge, Road, Ahmedabad-380 006. Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Assessment Year: 2004-05 Dy. Commissioner Of Income Tax Metrochem Industries Ltd., Circle-4, Vs. 505-506, Surya Rath Building, B/H, Navjeevan Building Ashram Road, White House, Panchwati, Ahmedabad. Ambawati, Ahmedabad. Pan No. Aabcm 8019 K Appellant Respondent Co No. 50/Ahd/2008 (Ita No. 87/Ahd/2008) Assessment Year: 2004-05 Metrochem Industries Ltd., Dy. Commissioner Of Income Tax 505-506, Surya Rath Building, Vs. Circle-4, B/H, White House, Panchwati Navjeevan Building Ashram Road, Ellisbridge, Ahmedabad. Ahmedabad-06 Pan No. Aabcm 8019 K

Section 115JSection 244ASection 245Section 80H

…not be relevant and its true nature has to be decided as held in following three judgements:- (1) DCIT vs. Core Healthcare Ltd. (2001) 251 ITR 61 (Guj) (2) CIT vs. Gujarat Mineral Dev. Corpn. (1981) 132 ITR 377 (3) Kedarnath Jute Mfg. Co. Ltd. vs. CIT (1971) 82 ITR 363 37. Against this, ld. DR relied on the orders of authorities below. 38. After considering the rival submissions, we are of the view that the claim is basically revenue in nature as it is directly connected with salary expenditure. The assessee has saved future salary by accepting voluntary retirement of the employees. But this benefit will accrue…

Shri Hiren Rameshbhai Patel, Ahmedabad vs. The Income Tax Officer, Ward-3(2)(7), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1880/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2013-14

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 1880/Ahd/2018 िनधा"रण वष"/Asstt. Year: 2013-14 Hiren Rameshbhai Patel, I.T.O., Mehta Lodha & Co., Vs. Ward-3(2)(7), Chartered Accountants, Ahmedabad. 105, Sakar-I, Near Gandhigram, Railway Station, Off. Ashram Road, Ahmedabad-380009. Pan: Abypp8084C

For Appellant: Shri Hitesh Shah, A.RFor Respondent: Shri R.R. Makwana, Sr.D.R

…the family members. That kind of analysis and the facts are not on record either filed during assessment proceedings or appellate proceedings. What is to be considered is the true nature of income as held in the case of Kedarnath Jute Manufacturing Co. Ltd. - 82 ITR 363 (SC) and in my opinion, expenditure claimed by individual partner in his personal file on behalf of genuine expenditure incurred for business of the firm(s) if allowed would create anomalous situation in IT tax regime. The shifting of tax burden from one partner to another or from firm to partner is not allowable as per provisions of the Act. I am…

Sharda Oil Industries Pvt. Ltd., Agra vs. Jurisdictional Officer, Circle-2(1)(1), Agra

In the result all the appeals filed by the

ITA 62/AGR/2021[2018-19]Status: DisposedITAT Agra22 Mar 2022AY 2018-19

Bench: : Shri Anil Chaturvedi & Sh. Laliet Kumarassessment Year: 2018-19 Sharda Oil Industries Pvt. Ltd. Vs. Jo Circle-2(1)(1), 17, Tundla Road, Nunhai Agrau.P. Agrau.P. Pan: Aaecs1396L (Appellant) (Respondent) Assessment Year: 2019-20 Prem Motors Pvt. Ltd. Vs. Jo Dcit/Acit, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 Pan: Aabcp2035Q (Respondent) (Appellant) Assessment Year: 2019-20 Karam Udyog Vs. Jo Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra U.P. Pan: Abbfk0897L (Appellant) (Respondent)

Section 139Section 142Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(v)Section 36(1)(va)Section 438Section 43B

…ITA No. 62/Agr/2021 AND OTHERS In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 Sharda Oil Industries Pvt. Ltd. vs. JO Circle-2(1)(1), 17, Tundla Road, Nunhai AgraU.P. AgraU.P. PAN: AAECS1396L (Appellant) (Respondent) Assessment year: 2019-20 Prem Motors Pvt. Ltd. vs. JO DCIT/ACIT, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 PAN: AABCP2035Q (Respondent) (Appellant) Assessment year: 2019-20 Karam Udyog vs. JO Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra…

Karam Udhog, Agra vs. J.A.O., Dy. CIT.., Circle-1(1)(1), Agra

In the result all the appeals filed by the

ITA 112/AGR/2021[2019-20]Status: DisposedITAT Agra22 Mar 2022AY 2019-20

Bench: : Shri Anil Chaturvedi & Sh. Laliet Kumarassessment Year: 2018-19 Sharda Oil Industries Pvt. Ltd. Vs. Jo Circle-2(1)(1), 17, Tundla Road, Nunhai Agrau.P. Agrau.P. Pan: Aaecs1396L (Appellant) (Respondent) Assessment Year: 2019-20 Prem Motors Pvt. Ltd. Vs. Jo Dcit/Acit, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 Pan: Aabcp2035Q (Respondent) (Appellant) Assessment Year: 2019-20 Karam Udyog Vs. Jo Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra U.P. Pan: Abbfk0897L (Appellant) (Respondent)

Section 139Section 142Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(v)Section 36(1)(va)Section 438Section 43B

…ITA No. 62/Agr/2021 AND OTHERS In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 Sharda Oil Industries Pvt. Ltd. vs. JO Circle-2(1)(1), 17, Tundla Road, Nunhai AgraU.P. AgraU.P. PAN: AAECS1396L (Appellant) (Respondent) Assessment year: 2019-20 Prem Motors Pvt. Ltd. vs. JO DCIT/ACIT, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 PAN: AABCP2035Q (Respondent) (Appellant) Assessment year: 2019-20 Karam Udyog vs. JO Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra…

Prem Motors Private Limited, Gwalior vs. Jurisdictional Assessing Officer, DCIT/ACIT, Circle1(1), Gwalior

In the result all the appeals filed by the

ITA 100/AGR/2021[2019-20]Status: DisposedITAT Agra22 Mar 2022AY 2019-20

Bench: : Shri Anil Chaturvedi & Sh. Laliet Kumarassessment Year: 2018-19 Sharda Oil Industries Pvt. Ltd. Vs. Jo Circle-2(1)(1), 17, Tundla Road, Nunhai Agrau.P. Agrau.P. Pan: Aaecs1396L (Appellant) (Respondent) Assessment Year: 2019-20 Prem Motors Pvt. Ltd. Vs. Jo Dcit/Acit, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 Pan: Aabcp2035Q (Respondent) (Appellant) Assessment Year: 2019-20 Karam Udyog Vs. Jo Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra U.P. Pan: Abbfk0897L (Appellant) (Respondent)

Section 139Section 142Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(v)Section 36(1)(va)Section 438Section 43B

…ITA No. 62/Agr/2021 AND OTHERS In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 Sharda Oil Industries Pvt. Ltd. vs. JO Circle-2(1)(1), 17, Tundla Road, Nunhai AgraU.P. AgraU.P. PAN: AAECS1396L (Appellant) (Respondent) Assessment year: 2019-20 Prem Motors Pvt. Ltd. vs. JO DCIT/ACIT, Circle-1(1) Kanwal Complex, B-32, A.G. Office Gwalior M.P. Road, Gwalior M.P. 474001 PAN: AABCP2035Q (Respondent) (Appellant) Assessment year: 2019-20 Karam Udyog vs. JO Circle - 1(1)(1) 9, Gailana Road Agra U.P. Agra…

M/S Jbm Auto Systems Private Limited, Kancheepuram vs. DCIT Company Circle II(3), Chennai

In the result, the appeal of the Assessee is allowed statistical

ITA 635/CHNY/2018[2011-12]Status: DisposedITAT Chennai04 Mar 2022AY 2011-12

Bench: Shri Mahavir Singh & Shri Girish Agrawalआयकर अपील सं./Ita No.: 635/Chny/2018 िनधा"रण वष" /Assessment Year: 2011 - 2012

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. G. Johnson, Addl. CIT
Section 143(3)

…hat the learned Assessing Officer has gone merely by the nomenclature of the expenses i.e. “product development expenses”. The Hon’ble Supreme Court in the case of Kedarnath Jute Manufacturing Company Limited Vs. Commissioner of Income Tax reported in [1971] 82 ITR 363 (SC) 9367) held that accounting nomenclature cannot be the basis for treatment of the expenditure in making the assessment of income under the Act. The Hon’ble Supreme Court stated, whether the assessee is entitled to a particular deduction or not will depend on the provision of law relating thereto and not on the view which the assessee might ta…

The DCIT, Circle-1(1), Baroda vs. Gujarat Industries Power Co.Ltd., Baroda

In the result, the captioned appeals are

ITA 3003/AHD/2010[2003-04]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2003-04

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Marfatia, Shri Nirmit Mehta &For Respondent: Shri Mohd. Usman, CIT DR
Section 14ASection 234BSection 234CSection 271(1)(c)Section 801ASection 80I

…he provisions of the Income Tax Act. Further Classification of items in the books is not relevant for deciding the treatment of such items while computing taxable income as held by the Hon’ble Supreme Court in the case of Kedarnath Jute Manufacturing Co Ltd - 82 ITR 363. Thus the book entries are not conclusive for determining the nature of expenditure. The provisions of law prevail over the book entries. Accordingly, consumption of spares being only replacement of spare parts would qualify under the head "current repairs" and treated as Revenue Expenditure. The Ld AR submitted before the Bench a “Technical Write…

The DCIT, Circle-1(1), Baroda vs. M/S. Gujarat Industrial Power Co.Ltd., Baroda

In the result, the captioned appeals are

ITA 1534/AHD/2009[2005-06]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2005-06

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Marfatia, Shri Nirmit Mehta &For Respondent: Shri Mohd. Usman, CIT DR
Section 14ASection 234BSection 234CSection 271(1)(c)Section 801ASection 80I

…he provisions of the Income Tax Act. Further Classification of items in the books is not relevant for deciding the treatment of such items while computing taxable income as held by the Hon’ble Supreme Court in the case of Kedarnath Jute Manufacturing Co Ltd - 82 ITR 363. Thus the book entries are not conclusive for determining the nature of expenditure. The provisions of law prevail over the book entries. Accordingly, consumption of spares being only replacement of spare parts would qualify under the head "current repairs" and treated as Revenue Expenditure. The Ld AR submitted before the Bench a “Technical Write…

DCIT, Trivandrum vs. Brahmos Aerospace( Thiruvananthapuram) Ltd, Trivandrum

In the result, the appeal filedby

ITA 742/COCH/2019[2002-03]Status: HeardITAT Cochin23 Feb 2022AY 2002-03

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am Deputy Commissioner Brahmos Aerospace Of Income Tax, (Thiruvananthapuram) Ltd., Circle-1(1), V. Chackai, Thiruvananthapuram Beach Post, Kerala Tiruvananthapuram, Kerala Pan – Aabck2217K Appellant Respondent

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Abraham Joseph Markos, Adv
Section 139(1)Section 139(3)Section 143(2)Section 143(3)Section 44ASection 80

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM Deputy Commissioner Brahmos Aerospace of Income Tax, (Thiruvananthapuram) Ltd., Circle-1(1), v. Chackai, Thiruvananthapuram Beach Post, Kerala Tiruvananthapuram, Kerala PAN – AABCK2217K Appellant Respondent Appellant by :Smt. Jamunna Devi, Sr.DR Respondent by :Shri Abraham Joseph Markos, Adv. Date of Hearing : 23.02.2022 Date of Pronouncement : 23.02.2022 O R D E R Per Shri Ramit Kochar, AM: This appeal, filed by Revenue, being ITA No.742/Coch/2019, is directed against the appellate order dated 10…

Income Tax Officer, Jagdalpur vs. Shri Raja Vikram, Bastar

ITA 347/RPR/2014[2007-08]Status: DisposedITAT Raipur02 Feb 2022AY 2007-08

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपीऱ सं. / Ita No. 347/Rpr/2014 नििाारण वर्ा / Assessment Year : 2007-08 The Income Tax Officer Dist. Bastar (C.G) .......अपीलार्थी / Appellant बिाम / V/S. Shri Raja Vikram P/O. M/S. Vikas Associate ( Engineers), Jeypore Road, Kumharpara, Jagdalpur, Dist. Bastar (C.G) Pan : Acopr6013N ……प्रत्यर्थी / Respondent

For Appellant: Shri S.R. Rao, AdvocateFor Respondent: Shri G.N Singh, DR
Section 139(1)Section 139(4)Section 143(1)Section 147Section 148Section 154Section 2(14)(iii)Section 54B

…the said Act. It is also significant to note that the assessee's entitlement to claim deduction had been held to be valid in view of an earlier judgment of the Supreme Court in Kedarnath Jute Manufacturing Company Limited v. Commissioner of Income-tax, (1971) 82 ITR 363. This was, therefore, a case of error in perception/judgment. Despite the same, the Supreme Court upheld the decision of the Appellate Assistant Commissioner in allowing the deduction. The words "could not have been raised" must, therefore, be construed liberally and not strictly. 15. It is indeed a question of exercise of discretion whether or no…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 146/BANG/2021[2017-18]Status: DisposedITAT Bangalore31 Jan 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…s in the books of accounts are immaterial for the purpose of determining the treatment for the purpose of provisions of the Act. i) Reliance Wellness Ltd V. DCIT-3(3) in ITA No.3444 and 4273/Mumbai/2013, ii) Kedarnath Jute Manufacturing Co., Ltd V. CIT (1971) 82 ITR 363 (SC) iii) M/s.CoffeedayGlobal Ltd for the A.Ys.2013-14 & 2014- 15 in ITA Nos.3040 & 2041/Bang/2018. 25. The ld.DR relied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT V…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 145/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…s in the books of accounts are immaterial for the purpose of determining the treatment for the purpose of provisions of the Act. i) Reliance Wellness Ltd V. DCIT-3(3) in ITA No.3444 and 4273/Mumbai/2013, ii) Kedarnath Jute Manufacturing Co., Ltd V. CIT (1971) 82 ITR 363 (SC) iii) M/s.CoffeedayGlobal Ltd for the A.Ys.2013-14 & 2014- 15 in ITA Nos.3040 & 2041/Bang/2018. 25. The ld.DR relied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT V…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 144/BANG/2021[2014-15]Status: DisposedITAT Bangalore31 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…s in the books of accounts are immaterial for the purpose of determining the treatment for the purpose of provisions of the Act. i) Reliance Wellness Ltd V. DCIT-3(3) in ITA No.3444 and 4273/Mumbai/2013, ii) Kedarnath Jute Manufacturing Co., Ltd V. CIT (1971) 82 ITR 363 (SC) iii) M/s.CoffeedayGlobal Ltd for the A.Ys.2013-14 & 2014- 15 in ITA Nos.3040 & 2041/Bang/2018. 25. The ld.DR relied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT V…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 143/BANG/2021[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…s in the books of accounts are immaterial for the purpose of determining the treatment for the purpose of provisions of the Act. i) Reliance Wellness Ltd V. DCIT-3(3) in ITA No.3444 and 4273/Mumbai/2013, ii) Kedarnath Jute Manufacturing Co., Ltd V. CIT (1971) 82 ITR 363 (SC) iii) M/s.CoffeedayGlobal Ltd for the A.Ys.2013-14 & 2014- 15 in ITA Nos.3040 & 2041/Bang/2018. 25. The ld.DR relied on the order of the CIT(A). 26. We have heard both the parties and perused the materials on record. Admittedly, similar issue came up for consideration before this Tribunal in the assessee’s sister concern case in ITA No.DCIT V…