Kusum Products Ltd (41 Taxman 188) (Cal HC), Allied Metal Products v. Commissioner of Income-Tax (

105 ITR 339High Court#18708 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2022.

Judgments citing Kusum Products Ltd (41 Taxman 188) (Cal HC), Allied Metal Products v. Commissioner of Income-Tax (

M/S. STANDARD CHARTERED BANK,MUMBAI vs. THE ACIT (IT)1(3), MUMBAI

In the result, appeal filed by the assessee is allowed and appeal filed by the Revenue is dismissed

ITA 803/MUM/2009[1999-2000]Status: DisposedITAT Mumbai27 Sept 2022AY 1999-2000

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blestandard Chartered Bank V. Acit – Range-1(3) Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3Rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 Pan: Aabcs4681D (Appellant) (Respondent) Adit (It)– 2(3) V. Standard Chartered Bank Room No. 120, 1St Floor Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3Rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 Pan: Aabcs4681D (Appellant) (Respondent) Shri P.J. Pardiwala & Assessee Represented By : Shri Fenil Bhatt Shri Soumendu Kumar Dash Department Represented By :

Section 115JSection 14ASection 90Section 90(2)

…a United Mills Ltd (8 Taxman 182) (Bom - HC) (vi). Empire Jute Co. Ltd - 124 ITR 1 (SC) (vii). Tea Estate (P) Ltd. - 198 ITR 535 (Cal) (viii). Nila Products - 148 ITR 99 (Bom) (ix). Bhagat Industries Corporation - 126 ITR 645 (P&H) (x). Girdhari Dass & Sons - 105 ITR 339 (All) (xi). Assam Bengal Cement Co Ltd. - 27 ITR 34 (SC) (xii). Ooty Dasaprakash - 237 ITR 902 (Mad) (xiii). B and A Plantation and Industries - 242 ITR 22 (Gau) (xiv). HEDE Consultancy P Ltd. - 258 ITR 380 (Bom) Software: (xv). CIT vs. Raychem RPG Ltd. 346 ITR 138 (Bom) 12. Ld.DR relied on the orders of the Assessing Officer. 13. Considered th…

INDIA SAFARI AND TOURS LTD,NEW DELHI vs. DCIT, CIRCLE-12(1), NEW DELHI

In the result, assessee’s appeal is allowed

ITA 4919/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Jun 2022AY 2013-14

For Appellant: Shri D.C. Garg, CAFor Respondent: Ms. Anupama Singla, Senior DR

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No.4919 /Del./2018 (ASSESSMENT YEAR : 2013-14) M/s. India Safari and Tours Ltd., vs. DCIT, Circle 12 (1), Flat No.13, Community Centre, New Delhi. 2nd Floor, Basant Lok Market, Vasant Vihar, New Delhi – 110 057. (PAN : AABCI4662E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri D.C. Garg, CA REVENUE BY : Ms. Anupama Singla, Senior DR Date of Hearing : 25.05.2022 Date of Order : 15.06.2022 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the assessee is d…

SCHOTT GLASS INDIA PVT. LTD,MUMBAI vs. INCOME TAX OFFICER-11(2)(1), MUMBAI

In the result, the ground No

ITA 2081/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Sept 2020AY 2011-12

Bench: Shri C. N. Prasad, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2081/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito 11(2)(1), M/S Schott Glass India Pvt. Room No. 425, 4Th Floor, Ltd. Aayakar Bhavan, M. K. 303/304, 3Rd Floor, Dynasty बिधम/ Road, Mumbai-400 020 A Wing, Andheri Kurla Vs. Road, Andheri (East), Mumbai-400 059. स्थायीलेखासं./जीआइआरसं./Pan No. Aadcs8583L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Dhanesh Bafna, Ar : By प्रत्यथीकीओरसे/Respondentby : Shri V. Vinod Kumr, Dr 04.08.2020 Virtual Date Of Hearing : Date Of Pronouncement 15.09.2020 :

For Respondent: Shri V. Vinod Kumr, DR

Section 143Section 143(3)Section 144C(5)Section 30Section 31

…section 37(1) of the Act. The assessee also places reliance in case of Commissioner of Income-Tax v, Kusum Products Ltd (41 Taxman 188) (Cal HC), Allied Metal Products v. Commissioner of Income-Tax (7 Taxman 181) (Punj & Haryana HC) and Girdhari Dass & Sons (105 ITR 339) (All HC) wherein the claim of expenditure incurred on leased/ rented asset has been allowed as deduction under section 37 of the Act. Without prejudice to the above claim under section 31/37, if the aforesaid expense is held to be capital in nature then 21 I.T.A. No. 2081/Mum/2016 M/s Schott Glass India Pvt. Ltd. assessee prays that Assessing…

PROSALES FINANCIAL SERVICES PVT. LTD.,MUMBAI vs. ITO 10 (1)(3), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 6614/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Jan 2020AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6614/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Prosales Financial Services बिधम/ Ito 10(1)(3) Pvt. Ltd. Aayakar Bhavan, M.K. Vs. 158, Dani Corporate Park, 1St Road, Mumbai-400020. Floor, Cst Road, Kalina, Santacruze (E), Mumbai. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecp2576K (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rashmikant C. Modi & Ms. Ketki Rajeshirke Revenue By: Shri Somnath M. Wajale (Dr) सुनवाई की तारीख / Date Of Hearing: 08/01/2020 घोषणा की तारीख /Date Of Pronouncement: 22/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 24.08.2018 Passed By The Commissioner Of Income Tax (Appeals) - 22, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Rashmikant C. Modi & MsFor Respondent: Shri Somnath M. Wajale (DR)

Section 143(1)Section 143(3)Section 148

…respect of rented building for its renovation / alteration the grounds that the building did not belong to the assessee. The decisions rendered are as follows: a. Goyal Oil Mills - 78 ITR 414. b. Allied Metal Products - 137 ITR 689. c. Giridhari Dass & Sons - 105 ITR 339. d. Modi Spinning & Weaving Mills Co. Ltd. Vs CIT -200 ITR 544. e. Rampur Distilleries & Chemical Cos. - 140 ITR 725. f. Installment Supply Pvt. Ltd. - 149 iTR 52 (Del.). The installation of cubicles, expenditure incurred for partitioning wall paneling, wall racks fittings, etc. in various lease hold premises is revenue in nature on the grounds t…