Kerala State Financial Enterprise Ltd. (2008) 219 CTR 147 (Kerala); Western Coalfields Ltd. v. ACIT

124 TTJ 659Income Tax Appellate Tribunal2009#22259 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2021.

Judgments citing Kerala State Financial Enterprise Ltd. (2008) 219 CTR 147 (Kerala); Western Coalfields Ltd. v. ACIT

ACIT, Circle - 1(3), Kolkata vs. M/S. Rungta Sons (P) Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 2200/KOL/2019[2015-16]Status: DisposedITAT Kolkata23 Jun 2021AY 2015-16

Bench: Shri J. Sudhakar Reddy, Hon’Ble & Shri Sanjay Garg, Hon’Ble] I.T.A. No. 2200/Kol/2019 Assessment Year: 2015-16 Asstt. Commissioner Of Income Tax, Cc-1(3), Kolkata............................................……....…..Appellant Vs. M/S. Rungta Sons Pvt. Ltd......……………...................…..…………………………………………....…..Respondent 8A, Express Tower 42A, Shakespeare Sarani Kolkata – 700 017 [Pan : Aabcr 2356 N]

Section 250Section 37Section 4Section 72

…ormal business expenditure allowable u/s.37. The Ld. AR has relied on the following case laws I.T.A. No. 2200/Kol/2019 Assessment Year: 2015-16 M/s. Rungta Sons Pvt. Ltd. l.DCIT Vs Bharat Gandhi (46 SOT 258) Mumbai IT AT’ 2. Western Coalfields Ltd. Vs ACIT(124 TTJ 659) Nagpur l.DCIT Vs Bharat Gandhi (46 SOT 258) Mumbai IT AT’ 2. Western Coalfields Ltd. Vs ACIT(124 TTJ 659) Nagpur l.DCIT Vs Bharat Gandhi (46 SOT 258) Mumbai IT AT’ 2. Western Coalfields Ltd. Vs ACIT(124 TTJ 659) Nagpur ITAT, 3) Agrawal Roadlines P Ltd. Vs DCIT(129 TTJ 49) Ah ITAT, 3) Agrawal Roadlines P Ltd. Vs DCIT(129 TTJ 49) Ahd IT AT. The Ld…

ITO, New Delhi vs. M/S. Jai Jawan Coal Carriers (P) Ltd., Delhi

In the result appeal filed by revenue stands dismissed

ITA 5301/DEL/2015[2012-13]Status: DisposedITAT Delhi28 Nov 2018AY 2012-13

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2012-13 Ito, Ward 13(2) Jai Jawan Coal Carriers (P) C.R. Building Ltd. Vs. New Delhi G 201, Preet Vihar Delhi 110 092 Pan: Aaacj0202A (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Sh. Surender Pal, Sr. D.R

Section 143Section 143(2)Section 37Section 40A(2)(b)

…so placed reliance upon following decisions: ITA No. 5301/Del/15 A.Y.-2012-13 Jai Jawan Coal Carriers (P) Ltd. 1. Hon’ble Supreme Court in case of CIT vs. Ahmedabad Cotton Manufacturing Co.Ltd. (1993) 71 Taxman 56. 2. Western Coal Fields Ltd. vs. ACIT, 2009 (124 TTJ 659) ITAT Bench. 3. Tuarian Iron & Steel Co. Pvt. Ltd. vs. ACIT in ITA no.847/Mum/2010, ITAT, Mumbai. 11.1. It is observed that Ld.CIT(A) allowed claim of assessee by observing ratios laid down in afore stated decisions, wherein it has been held that punitive charges by Railways cannot be considered to be penal in nature, and it is actually in nature…

Rashtriya Chemicals & Fertilizers Ltd, Mumbai vs. C.I.T. L.T.P. Unit, Mumbai

In the result the appeal filed by the assessee is allowed

ITA 2458/MUM/2012[2007-08]Status: DisposedITAT Mumbai21 Dec 2016AY 2007-08

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2007-08

For Appellant: Shri Niraj Sheth & Shri K.K. Ved, ARFor Respondent: Shri . B. Prusheth, CIT (DR)

Section 263

…uction while computing its total 3 income for the year under consideration. The ld. counsels of the assessee placed reliance on the decision in CIT vs. Kerala State Financial Enterprise Ltd. (2008) 219 CTR 147 (Kerala); Western Coalfields Ltd. vs ACIT (2009) 124 TTJ 659; IBP Co. Ltd. vs ACIT (2003) 129 Taxman 26 (Kolkata) (MAG); TATA Communications Ltd. vs. ACIT (2013) 151 TTJ (Mum - Trib); GAIL India Ltd. vs. CIT (2016) 69 taxmann.com 50 (Delhi – Trib), NMDC Ltd. vs. JCIT (2006) 98 ITD 278 (Hyd), Neyveli Lignite Corporation Ltd. vs. ACIT (2005) 93 TTJ (Chennai) 685; Malabar Industrial Co. Ltd. vs. CIT (2000) 24…