How many judgments cite Lachmandas Mathura v. CIT?

119 judgments on BharatTax cite Lachmandas Mathura v. CIT (254 ITR 799), spanning 2010 to 2026.

Which sections of the Income Tax Act does Lachmandas Mathura v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 132, Section 36(1)(iii), Section 143(2), Section 153A.

Lachmandas Mathura v. CIT

254 ITR 799Supreme Court of India2002#896 most cited

What is Lachmandas Mathura v. CIT authority for?

Interest paid on delayed payment of statutory dues, such as sales tax, service tax, TDS, and GST, is compensatory in nature rather than penal. Consequently, such interest is an allowable deduction in computing business profits.

119

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2026.

Also referred to as

Lachmandas Mathura v. CIT · 254 ITR 799 · Section 37(1) · interest on delayed payment · statutory dues · compensatory interest · penal interest · allowable deduction · business expenditure · sales tax interest · service tax interest · TDS interest · GST interest

Sections most often in play

Section 143(3)Section 37(1)Section 132 Section 36(1)(iii)Section 143(2)Section 153A Section 1961 Section 201(1A)

Issues it is cited on

section 215 section 226 section 2(43)explanation to section 37 section 40(a)(ii)section 2(28a)section 14a(1)statutory dues section 211 interest under section 201(1a)prohibited by law section 21

Judgments citing Lachmandas Mathura v. CIT

KANKARIYA AUTOMOBILES PVT LTD,AHILYANAGAR vs. ITO WARD-1, AHILYANAGAR, AHILYANAGAR

In the result, the appeal filed by the assessee is allowed

ITA 1932/PUN/2025[2014-15]Status: DisposedITAT Pune13 Feb 2026AY 2014-15

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2014-15

For Appellant: Shri Prasad S BhandariFor Respondent: Shri Deepak Kumar Kedia, JCIT

Section 142(1)Section 143(3)Section 144Section 147Section 148Section 201Section 36(1)(va)

…or all grounds of the appeal, if deemed necessary at the time of hearing of the appeal. 6 6. The Ld. Counsel for the assessee at the outset filed a copy of the decision of Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs. CIT reported in (2002) 254 ITR 799 (SC) and submitted that Hon’ble Supreme Court in the said decision has reversed the decision of Hon’ble Allahabad High Court and decided the issue in favour of the assessee by holding that interest on arrears of tax is compensatory in nature and therefore is an allowable expenditure. Referring to para 6.4 of the order of the Ld. CIT(A) / NFAC he…

INCOME TAX OFFICER, LUCKNOW vs. RAJEEV KUMAR KAPOOR, LUCKNOW

In the result, the appeal of the Revenue is dismissed

ITA 424/LKW/2023[2021-22]Status: DisposedITAT Lucknow20 Jan 2026AY 2021-22

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Rakesh Garg, AdvocateFor Respondent: Sh. R.R.N. Shukla, Addl CIT DR

Section 1Section 115BSection 133(6)Section 143(3)Section 37Section 69C

…(A) deserved to be upheld on this account. With regard to the disallowance of TDS, the ld. AR drew our attention to the submission placed before the ld. CIT(A) and the decision of the Hon’ble Supreme Court in the case of Lachmandas Mathura vs. CIT reported in 254 ITR 799, wherein the Hon’ble Supreme Court had held that interest on arrears of tax was compensatory in nature and not penal. Hence, the ld. AR submitted that no disallowance was called for under Explanation 1 to sub section 1 of section 37 on this account. He further submitted that all these facts had been placed before the ld. CIT(A) and it was only af…

SHETH REALTORS,MUMBAI vs. ACIT-CC-7(1), MUMBAI

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 5947/MUM/2025[2018-19]Status: DisposedITAT Mumbai19 Jan 2026AY 2018-19

Bench: Shri Arun Khodpiashri Sandeep Singh Karhailsheth Realtors Vasant Oasis, Site Office, Upper Basement, Cts No.345A 1 To 3, 345A 5 To 6, Makwana Road, Marol, Andheri (East), ............... Appellant Mumbai – 400059 Pan: Aavfa3975F

For Appellant: Dr. K ShivramFor Respondent: Shri Vivek Perampurna, CIT-DR

Section 133(6)Section 139(1)Section 2(24)(x)Section 250

…ecision of the higher forum contrary to the decisions of the Hon’ble High Courts, as noted above, on this aspect has been relied on behalf of the assessee. Further, the decision of the Hon’ble Supreme Court in Lachmandas Mathuradas vs. CIT, reported in (2002) 254 ITR 799 (SC), relied on behalf of the assessee, pertains to the interest on arrears of sales tax. As noted in the foregoing paragraph, the Hon’ble Madras High Court in Chennai 12 Properties & Investment Ltd. (supra), after considering the decisions rendered in the context of Indirect Tax, in paragraphs 15 and 16 of its judgment, specifically held that t…

APEX URBAN INFRASTRUCTURE PRIVATE LIMITED,HYDERABAD vs. DCIT, CENTRAL CIRCLE-2(3), HYDERABAD

Accordingly, we herein direct the AO to vacate the disallowance of Rs. 13,200/- made by him. The Grounds of appeal Nos. 2 and 3 are allowed in terms of our aforesaid observations

ITA 1778/HYD/2025[2017-18]Status: DisposedITAT Hyderabad13 Jan 2026AY 2017-18

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1778/Hyd/2025 (िनधा"रण वष"/Assessment Year:2017-18) Apex Urban Infrastructure Vs. Dcit, Private Limited, Central Circle-2(3), Hyderabad. Hyderabad. Pan: Aafcp1027Q (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By: Shri K. Vinoth Kannan, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 06/01/2026 घोषणा की तारीख/Date Of 13/01/2026 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Company Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals)- 12, Hyderabad, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 143(3) Of The Income Tax Act, 1961 (For Short, “The Act”), Dated 31/10/2019 For The Assessment Year (Ay) 2017-18. The Assessee Company Has Assailed The Impugned Order Of The Cit(A) On The Following Grounds Of Appeal Before Us:

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri K. Vinoth Kannan, Sr

Section 143(3)Section 14ASection 14A(2)Section 250Section 37Section 37(1)

…the assessee company, therefore, the same was clearly allowable as a deduction under section 37(1) of the Act. The Ld. AR to buttress his contention had relied upon the judgment of the Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs. CIT (2002) 254 ITR 799 (SC). 8. Apropos the disallowance under section 14A r.w. Rule 8D(2)(i) of Rs. 30,05,833/- made by the AO, which, thereafter, had been sustained by the CIT(A), the Ld. AR submitted that the said disallowance in the absence of any exempt income earned by the assessee company cannot be sustained and is liable to be struck down on the said count 5…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, GUWAHATI, GUWAHATI, ASSAM vs. ASSAM POWER DISTRIBUTION COMPANY LIMITED, GUWAHATI

The appeal is allowed and questions Nos

ITA 159/GTY/2025[2016-17]Status: DisposedITAT Guwahati25 Aug 2025AY 2016-17

Bench: The Hon'Ble Income Tax Appellate Tribunal (Itat) Was On Or Before. However, The Appeal Was Filed Before The Hon'Ble

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 159/GTY/2025 Assessment Year: 2016-17 Assistant Commissioner of Income Tax, Circle-2, Guwahati, Aayakar Bhawan, Christian Basti, G.S. Road, Guwahati - 781005 ............…...……………....Appellant vs. Assam Power Distribution Company Limited, 5th Floor, Bijulee Bhawan, Paltan Bazar, Guwahati - 781001 [PAN: AABCL1354J] ..…................................. Respondent Appearances by: Assessee represented by : Uttam Kumar Borthakur, Advocate…

PAWAN COMMUNICATIONS PRIVATE LIMITED,GUWAHATI ASSAM vs. DCIT, CENTRAL CIRCLE-2, GUWAHATI

Appeal of the assessee is allowed

ITA 283/GTY/2024[2018-19]Status: DisposedITAT Guwahati06 Aug 2025AY 2018-19

Bench: the learned Income Tax Appellate Tribunal [ITAT for short hereafter] expired on 17.05.2024. There is therefore a delay of about 211 (two hundred eleven) days or more till date in submitting the appeal before the said learned Tribunal.

Section 132Section 143(3)Section 144Section 147Section 250Section 253Section 36(1)(va)

…ature. Regarding the late fee under GST, it was averred that the said outgoing was not a penalty but actually it was compensatory in nature. In this regard, the Ld. AR relied on two Hon'ble Supreme Court cases as follows: (a) Lachmandas Mathuradas Vs. CIT : 254 ITR 799 (SC) (b) Mahalakshmi Sugar Mills Co. Vs. CIT [1980] 123 ITR 429 (SC) The Ld. AR concluded his arguments by assailing the impugned order by saying that it was neither in conformity with the facts or even the remand report submitted by the Ld. AO. 3. We have carefully considered the submissions of Ld. AR/DR and have also gone through the records…

MAITHRI LABORATORIES PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 291/HYD/2025[2021-22]Status: DisposedITAT Hyderabad18 Jul 2025AY 2021-22

Bench: Shri Ravish Sood & Shri Madhusudan Sawdia

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Gurpreet Singh, SR-DR

Section 132Section 143(2)Section 143(3)Section 153ASection 36(1)(iii)Section 50(1)Section 50(3)

…tax credit, not due to any deliberate evasion or default. It was pointed out that Section 50(3) of the GST Act nowhere states the levy to be penal in nature. The Ld. AR placed reliance on judicial precedents in the case of Lachmandas Mathuradas Vs. CIT (2002) 254 ITR 799 (SC); wherein, the Hon’ble Supreme Court has held that interest paid on arrears of sales tax is compensatory in nature and not penal. Accordingly, the Ld. AR submitted that interest on GST paid by the assessee is compensatory and allowable as deduction. ITA Nos.288 to 291/Hyd/2025 6 6.1 The Ld. AR further invited attention to page no. 102 of th…

MSN LIFE SCIENCES PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 290/HYD/2025[2021-22]Status: DisposedITAT Hyderabad18 Jul 2025AY 2021-22

Bench: Shri Ravish Sood & Shri Madhusudan Sawdia

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Gurpreet Singh, SR-DR

Section 132Section 143(2)Section 143(3)Section 153ASection 36(1)(iii)Section 50(1)Section 50(3)

MSN ORGANICS PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 289/HYD/2025[2021-22]Status: DisposedITAT Hyderabad18 Jul 2025AY 2021-22

Bench: Shri Ravish Sood & Shri Madhusudan Sawdia

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Gurpreet Singh, SR-DR

Section 132Section 143(2)Section 143(3)Section 153ASection 36(1)(iii)Section 50(1)Section 50(3)

MSN PHARMACHEM PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 288/HYD/2025[2021-22]Status: DisposedITAT Hyderabad18 Jul 2025AY 2021-22

Bench: Shri Ravish Sood & Shri Madhusudan Sawdia

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Gurpreet Singh, SR-DR

Section 132Section 143(2)Section 143(3)Section 153ASection 36(1)(iii)Section 50(1)Section 50(3)

SJS MOTORS,MEERUT vs. CIRCLE 1(1) , MEERUT

In the result, the appeal of the Assessee is allowed

ITA 5025/DEL/2024[2018-19]Status: DisposedITAT Delhi04 Jul 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri M. Balaganeshsjs Motors, Vs. Income Tax Officer, 58, Opp Dewan Circle-1(1), Meerut Textile, Delhi Road, Meerut (Appellant) (Respondent) Pan: Abbfs1262L Assessee By : Shri Rohit Aggarwal, Ca Revenue By: Shri Manish Gupta, Sr. Dr Date Of Hearing 20/05/2025 Date Of Pronouncement 04/07/2025

For Appellant: Shri Rohit Aggarwal, CAFor Respondent: Shri manish Gupta, Sr. DR

Section 143(3)Section 37

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER SJS Motors, Vs. Income Tax Officer, 58, OPP Dewan Circle-1(1), Meerut Textile, Delhi Road, Meerut (Appellant) (Respondent) PAN: ABBFS1262L Assessee by : Shri Rohit Aggarwal, CA Revenue by: Shri manish Gupta, Sr. DR Date of Hearing 20/05/2025 Date of pronouncement 04/07/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.5025/Del/2024 for AY 2018-19, arises out of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. NFAC’, in short…

DCIT, CENTRAL CIRCLE, GHAZIABAD vs. SOLITAIRE REALINFRA PRIVATE LIMITED, NOIDA

ITA 1349/DEL/2021[2017-18]Status: DisposedITAT Delhi13 Jun 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Central Circle, Ghaziabad. ITA No.1336/DEL/2021 (Assessment Year: 2016-17) ITA No.1349/DEL/2021 (Assessment Year: 2017-18) VS. Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PAN :AACCH4156K) ITA No.1193/DEL/2021 (Assessment Year: 2017-18) Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PA…

DCIT, CENTRAL CIRCLE, GHAZIABAD vs. SOLITAIRE REALINFRA PRIVATE LIMITED, NOIDA

ITA 1336/DEL/2021[2016-17]Status: DisposedITAT Delhi13 Jun 2025AY 2016-17

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 132Section 143(2)Section 153A

SOLITAIRE REALINFRA PRIVATE LIMITED,NOIDA vs. DCIT, GHAZIABAD

ITA 1193/DEL/2021[2017-18]Status: DisposedITAT Delhi13 Jun 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmadcit, Central Circle, Ghaziabad.

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 132Section 143(2)Section 153A

GANPATI GEMS & JEWELLERS,JAIPUR vs. ASSTT./DY. CIT, CIRCLE 6, JAIPUR, JAIPUR

In the result, the appeal filed by the assessee is allowed

ITA 36/JPR/2025[2017-2018]Status: DisposedITAT Jaipur13 May 2025AY 2017-2018

For Appellant: Shri G. M. Mehta, C.AFor Respondent: Ms. Swapnil Parihar, JCIT-DR

Section 10ASection 10A(5)Section 139(1)Section 143(3)Section 37(1)

…the Karnataka High Court in the case of CIT vs. Mysore\nElectrical Industries Ltd. 196 ITR 884 (Kar), where interest for failure to pay PF\ncontribution was held deductible, and also on the Supreme Court decision in the\ncase of Lachmandas Mathura Das vs. CIT 254 ITR 799 (SC), where interest on\nsales tax arrears was held deductible. Accepting the arguments of the assessee, the\nCIT(A) held that the impugned interest expense was incurred wholly and\nexclusively for the purpose of business and was thus, allowable.\nThe Tribunal, in further appeal by the Revenue discussed the judgement in the\ncase of Bharat Commer…

M/S. BHUSHAN STEEL LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee for AY 2017-18 is partly allowed

ITA 1336/DEL/2016[2009-10]Status: DisposedITAT Delhi02 Apr 2025AY 2009-10

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR

Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1349/DEL/2021 (Assessment Year: 2017-18) DCIT, Central Circle, vs. Solitaire Realinfra Pvt. Ltd., Ghaziabad. Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida – 110 065 (Uttar Pradesh). (PAN :AACCH4156K) Solitaire Realinfra Pvt. Ltd., vs. DCIT, Central Circle, Sector 25, Jaypee Greens Sports City Ghaziabad. in front of Buddha Circuit, Noida – 110 065 (Uttar Pradesh). (PAN : AACCH4156K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh…

DCIT 5(1)(1), MUMBAI vs. AIR INDIA LTD, MUMBAI

In the result, the appeals filed by the assessee\nare partly allowed for statistical purposes and the\nappeals filed by the revenue are dismissed

ITA 4484/MUM/2018[2012-13]Status: DisposedITAT Mumbai21 Feb 2025AY 2012-13

For Appellant: \nShri Madhur Agrawal.ARFor Respondent: \nSmt Sailaja Rai, CIT DR

Section 143(2)Section 14ASection 250Section 44A

…a Ltd., Mumbai.\ndelayed payment is not in the nature of penalty in the\ninstant case on hand.\nThe issue of delay in the payment of service tax is\ndirectly covered by the judgment of Hon'ble Apex\nCourt in the case of Lachmandas Mathura Vs. CIT\nreported in 254 ITR 799 in favour of assessee. The\nrelevant extract of the judgment is reproduced below :\n“The High Court has proceeded on the basis that the\ninterest on arrears of sales tax is penal in nature and\nhas rejected the contention of the assessee that it is\ncompensatory in nature. In taking the said view the\nHigh Court has placed reliance on its Full Be…

IVTL INFOVIEW TECHNOLOGIES PVT. LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-II(2), CHENNAI

In the result, appeal filed by the assessee stands allowed

ITA 2916/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita No.2916/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Ivtl Infoview Technologies Vs. The Deputy Commissioner Of Private Limited, Income Tax, No.2/319, 3F, Corporate Circle Ii(2) Vishranthi Melaram Towers, Chennai 600 034. Oggiam Thoraipakkam, Chennai 600 097. [Pan: Aaaci 7550A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. S. Vidhya, C.A., ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 30.01.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Ms. S. Vidhya, C.AFor Respondent: Ms. Pushpa Hemachand, JCIT

Section 143(3)Section 2(24)(x)Section 36(1)Section 36(1)(va)

…rest on delayed payment of PT Rs.4802/- Interest on delayed payment of Service Tax’’ 6. We have gone through the various judgments of the Hon’ble Court on these issues and find that the Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs. CIT (2002) 254 ITR 799 (SC) held that interest on arrears or on as deduction in computing profits of a business. Referring to the same decision, ITAT in the case of Narayani Ispat (P) Ltd in ITA No.2127/Kol/2014 for AY 2010-11 vide order dated 20.08.2017 has held that interest expenses on account of delayed payment of service tax as well as TDS is an allowable expendit…

KIRI INDUSTRIES LTD.,AHMEDABAD vs. THE PR. CIT, AHMEDABAD-1, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 422/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad23 Oct 2024AY 2018-19

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr. Adv. & ShriFor Respondent: Shri A.P. Singh, CIT DR

Section 143(3)Section 144BSection 14ASection 201Section 263Section 36(1)(iii)Section 36(1)(va)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.422/Ahd/2024 (Assessment Year: 2018-19) Kiri Industries Ltd., Vs. Principal Commissioner of 7th Floor, Hasubhai Chambers, Income Tax, Nr. Town Hall, Ellisbridger, Ahmedabad-1 Ahmedabad-380006 [PAN No.AAACK9025C] (Appellant) .. (Respondent) Appellant by : Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.R. Respondent by: Shri A.P. Singh, CIT DR 08.10.2024 Date of Hearing Date of Pronouncement 23.10.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDIC…

MANGALORE CHEMICALS & FERTILIZERS LTD., ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2), BENGALURU

In the result, appeal filed by the assessee is allowed

ITA 1209/BANG/2024[2013-14]Status: DisposedITAT Bangalore15 Oct 2024AY 2013-14

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year: 2013-14

For Appellant: Sri H.V. Gowthama, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 143(1)Section 143(3)Section 148Section 250Section 37

…est represents expenditure laid out wholly or exclusively for the purpose of the business. There is also no dispute that it is in the nature of revenue expenditure.” 5.10 Further, Hon’ble Supreme Court in the case of Lachmandas Mathuradas Vs. CIT reported in 254 ITR 799 (2002) (SC) held as under: 5.11 Even the Jurisdictional Hon’ble Karnataka High Court in the case of CIT Vs. Mysore Electrical Industries Ltd. reported in 196 ITR 884 (1992) has held as under: 3. The assessee in the instant case failed to pay the contribution under the provisions of the Employees' Provident Funds Act to the concerned trust. conse…

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