Knight Riders Sports (P.) Ltd. v. ACIT

193 TTJ 313Income Tax Appellate Tribunal#19667 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

ready for usesection 115osection 271hopening wdvdepreciation on goodwilldisallowance under section 40(a)(ia)prohibited by lawddtdomestic companydividend distribution taxsection 192written down value

Judgments citing Knight Riders Sports (P.) Ltd. v. ACIT

The ACIT - 14(2)(2), Mumbai vs. M/S Pfizer Ltd., Mumbai

In the result appeal of the ld AO for assessment year

ITA 1777/MUM/2020[2016-17]Status: DisposedITAT Mumbai22 Sept 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…onsidered as incurred for business purposes. The assessee also placed reliance on the decision of the honourable Karnataka High Court reported in CIT V Margarine & Refined Oils Co. Ltd. 282 ITR 576 and coordinate bench in Knight Riders Sports (P.) Ltd. V ACIT 193 TTJ 313. 034. With respect to the legal expenditure of ₹ 22,938,409 paid to M/s Sandeep Puri and associates and similar legal fees amounting to ₹ 2,142,929 paid to other advocates, it was submitted that these legal costs were incurred in connection with labour matters and have a direct Nexus with the business of the assessee and thereby constitutes expen…

Pfizer Ltd., Mumbai vs. The ACIT-14(2)(2), Mumbai

In the result appeal of the ld AO for assessment year

ITA 1620/MUM/2020[2016-17]Status: DisposedITAT Mumbai22 Sept 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…onsidered as incurred for business purposes. The assessee also placed reliance on the decision of the honourable Karnataka High Court reported in CIT V Margarine & Refined Oils Co. Ltd. 282 ITR 576 and coordinate bench in Knight Riders Sports (P.) Ltd. V ACIT 193 TTJ 313. 034. With respect to the legal expenditure of ₹ 22,938,409 paid to M/s Sandeep Puri and associates and similar legal fees amounting to ₹ 2,142,929 paid to other advocates, it was submitted that these legal costs were incurred in connection with labour matters and have a direct Nexus with the business of the assessee and thereby constitutes expen…

Pfizer Limited, Mumbai vs. ACIT-14(2)(2), Mumbai

In the result appeal of the ld AO for assessment year

ITA 3736/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…onsidered as incurred for business purposes. The assessee also placed reliance on the decision of the honourable Karnataka High Court reported in CIT V Margarine & Refined Oils Co. Ltd. 282 ITR 576 and coordinate bench in Knight Riders Sports (P.) Ltd. V ACIT 193 TTJ 313. 034. With respect to the legal expenditure of ₹ 22,938,409 paid to M/s Sandeep Puri and associates and similar legal fees amounting to ₹ 2,142,929 paid to other advocates, it was submitted that these legal costs were incurred in connection with labour matters and have a direct Nexus with the business of the assessee and thereby constitutes expen…

DCIT - 14(2)(2), Mumbai vs. M/S Pfizer Ltd., Mumbai

In the result appeal of the ld AO for assessment year

ITA 3694/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…onsidered as incurred for business purposes. The assessee also placed reliance on the decision of the honourable Karnataka High Court reported in CIT V Margarine & Refined Oils Co. Ltd. 282 ITR 576 and coordinate bench in Knight Riders Sports (P.) Ltd. V ACIT 193 TTJ 313. 034. With respect to the legal expenditure of ₹ 22,938,409 paid to M/s Sandeep Puri and associates and similar legal fees amounting to ₹ 2,142,929 paid to other advocates, it was submitted that these legal costs were incurred in connection with labour matters and have a direct Nexus with the business of the assessee and thereby constitutes expen…

Knight Riders Sports (P.) Ltd. v. ACIT (193 TTJ 313) — Cited in 4 Judgments | BharatTax