Lachmandas Mathuradas v. CIT

122 Taxmann 828Supreme Court of India2002#5934 most cited

What is Lachmandas Mathuradas v. CIT authority for?

Interest on arrears of sales tax paid by the assessee is not deductible as a business expenditure under Section 37(1) of the Income Tax Act, as it is considered penal rather than compensatory.

19

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2025.

Also referred to as

Lachmandas Mathuradas v. CIT · Section 37(1) · business expenditure · compensatory payment · penal interest · sales tax arrears

Sections most often in play

Section 127Section 143(3)Section 144C(3)Section 153ASection 250Section 37(1)Section 69Section 92C

Issues it is cited on

section 24asection 35esection 269uasection 75section 127(1)interest under section 201(1a)section 52section 32(1)(ii)section 92c(2)commercial rightson money receiptsection 192

Judgments citing Lachmandas Mathuradas v. CIT

DCIT-14(1)(2), Mumbai vs. M/S. Ekta Everglade Homes Pvt Ltd., Mumbai

In the result, the ground raised by the revenue is allowed

ITA 1489/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Nov 2025AY 2016-17

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Shobit MishraFor Respondent: Ms. Neena Jeph (CIT DR)
Section 143(3)Section 153ASection 250Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER I.T.A No.1486/Mum/2023 - A.Y. 2013-14 I.T.A No.1487/Mum/2023 - A.Y.2014-15 I.T.A No.1488/Mum/2023 - A.Y. 2015-16 I.T.A No.1489/Mum/2023 - A.Y. 2016-17 DCIT, Circle-14(1)(2), Mumbai vs M/s Ekta Everglade Homes Pvt Ltd Room No.455, 4th Floor, 401, Hallmark Business Plaza, Aayakar Bhavan, M.K. Road, Klanagar, Bndra (East), Mumbai- Mumbai-400 020 400 051 APPELLANT RESPONDENT PAN: AABCE7518B C.O. Nos.57 to 60/Mum/2023 (Arising out of ITAs No.1486 to 1489/Mu/2023) (Assessme…

DCIT-14(1)(2), Mumbai vs. M/S. Ekta Everglade Homes Pvt Ltd., Mumbai

In the result, the ground raised by the revenue is allowed

ITA 1488/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Nov 2025AY 2015-16

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Shobit MishraFor Respondent: Ms. Neena Jeph (CIT DR)
Section 143(3)Section 153ASection 250Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER I.T.A No.1486/Mum/2023 - A.Y. 2013-14 I.T.A No.1487/Mum/2023 - A.Y.2014-15 I.T.A No.1488/Mum/2023 - A.Y. 2015-16 I.T.A No.1489/Mum/2023 - A.Y. 2016-17 DCIT, Circle-14(1)(2), Mumbai vs M/s Ekta Everglade Homes Pvt Ltd Room No.455, 4th Floor, 401, Hallmark Business Plaza, Aayakar Bhavan, M.K. Road, Klanagar, Bndra (East), Mumbai- Mumbai-400 020 400 051 APPELLANT PAN: AABCE7518B RESPONDENT C.O. Nos.57 to 60/Mum/2023 (Arising out of ITAs No.1486 to 1489/Mu/2023) (Assessme…

DCIT, Cir-14(1)(2), Mumbai vs. M/S. Ekta Eveglade Homes Pvt Ltd., Mumbai

In the result, the ground raised by the revenue is allowed

ITA 1486/MUM/2023[2013-14]Status: DisposedITAT Mumbai24 Nov 2025AY 2013-14

Bench: SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri Shobit MishraFor Respondent: Ms. Neena Jeph (CIT DR)
Section 143(3)Section 153ASection 250Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORESHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER I.T.A No.1486/Mum/2023 - A.Y. 2013-14 I.T.A No.1487/Mum/2023 - A.Y.2014-15 I.T.A No.1488/Mum/2023 - A.Y. 2015-16 I.T.A No.1489/Mum/2023 - A.Y. 2016-17 DCIT, Circle-14(1)(2), Mumbai vs M/s Ekta Everglade Homes Pvt Ltd 4th Room No.455, Floor, 401, Hallmark Business Plaza, Aayakar Bhavan, M.K. Road, Klanagar, Bndra (East), Mumbai- Mumbai-400 020 400 051 PAN : AABCE7518B APPELLANT RESPONDENT C.O. Nos.57 to 60/Mum/2023 (Arising out of ITAs No.1486 to 1489/Mu/2023) (Ass…

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

…ITA No.1209/Bang/2024 Mangalore Chemicals & Fertilizers Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2013-14 Mangalore chemicals & Fertilizers Ltd. Level 11, UB Tower, UB City ACIT 24, Vittal Mallya Road Vs. Circle-4(1)(2) Bangalore 560 001 Bangalore PAN NO :AABCM3599G APPELLANT RESPONDENT Appellant by : Sri H.V. Gowthama, A.R. Respondent by : Ms. Neera Malhotra, D.R. Date of Hearing : 01.08.2024 Date of Pronouncement : 15.10.2024 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER:…

The DCIT Circle 5(1), Bhopal vs. M/S L N Malviya Infra Projects P Ltd, Bhopal

In the result, appeal of the revenue is partly allowed

ITA 189/IND/2023[2021-2022]Status: DisposedITAT Indore09 Jan 2024AY 2021-2022

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit, Circle 5(1) M/S. L.N. Malviya Infra Projects Bhopal Pvt. Ltd. Plot No.29, F/F Sector, Dwarka Vs. New Delhi

Section 234ASection 3(3)Section 37(1)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER DCIT, Circle 5(1) M/s. L.N. Malviya Infra Projects Bhopal Pvt. Ltd. Plot No.29, F/F Sector, Dwarka Vs. New Delhi (Appellant / Assessee) (Respondent/ Revenue) PAN: AACCL 1320 Assessee by Shri Kirti Kumar Daga, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 04.01.2024 Date of Pronouncement 09.01.2024 O R D E R Per Vijay Pal Rao, JM: This appeal by the Revenue is directed against the order dated 22.03.2023 of Commissioner o…

Expat Engineering India Limited, Bengaluru vs. ACIT, Circle-2(1)(2), Bengaluru

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

ITA 34/BANG/2023[2014-15]Status: DisposedITAT Bangalore09 Nov 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri Ravi Shankar, A.RFor Respondent: Shri Parithivel, D.R
Section 143Section 250

…to submit that compensatory payment should be allowed as a business expenditure u/s.37(1). (i) P. Venganna Setty (2021) 133 taxmann.com 368 (Bang Trib) (ii) Mandya National Paper Mills Ltd (1985) 20 Taxmann 231 (Karnataka) (iii) Lachmandas Mathuradas (2002) 122 Taxmann 828 (SC) 34. The circumstance in which the interest u/s.201(1A) is held to be compensatory is discussed in the above paras and therefore the submission of allowability of interest u/s.201(1A) on that basis is not tenable. Besides the above, the law laid down by the Hon’ble Supreme Court in the case of Bharat Commerce (supra) in the context of al…

M/S. Mahalasa Exports, Udupi vs. Income-Tax Officer, Ward 1 & Tps, Udupi

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

ITA 282/BANG/2023[2018-19]Status: DisposedITAT Bangalore17 Jul 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Shri Sandeep Chalapathy, CAFor Respondent: Shri Nischal B., Addl.CIT(DR)(ITAT), Bengaluru
Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2018-19 Mahalasa Exports, Vs. The Income Tax Officer, 75-1A & 3B, Rajaji Road, Ward 1 & TPS, Bommarabettu, Udupi. Udupi – 576 113. PAN: AAEFM 4143Q APPELLANT RESPONDENT Appellant by : Shri Sandeep Chalapathy, CA Respondent by : Shri Nischal B., Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 11.07.2023 Date of Pronouncement : 17.07.2023 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal by the assessee is against the DIN & Order…

Expat Engineering India Limited, Bengaluru vs. ACIT, Circle-2(1)(2), Bengaluru

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

ITA 1139/BANG/2022[2016-17]Status: HeardITAT Bangalore30 Mar 2023AY 2016-17

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.Ravishankar S.V., AdvocateFor Respondent: Sri.Gudimella VP Pavan Kumar, JCIT-DR
Section 143(2)Section 143(3)Section 201Section 250Section 37

…to submit that compensatory payment should be allowed as a business expenditure u/s.37(1). (i) P. Venganna Setty (2021) 133 taxmann.com 368 (Bang Trib) (ii) Mandya National Paper Mills Ltd (1985) 20 Taxmann 231 (Karnataka) (iii) Lachmandas Mathuradas (2002) 122 Taxmann 828 (SC) 34. The circumstance in which the interest u/s.201(1A) is held to be compensatory is discussed in the above paras and therefore the submission of allowability of interest u/s.201(1A) on that basis is not tenable. Besides the above, the law laid down by the Hon’ble Supreme Court in the case of Bharat Commerce (supra) in the context of all…

Universal Energies Ltd., New Delhi vs. DCIT, Circle- 18(1), New Delhi

In the result, the appeal of the assessee stands allowed

ITA 5298/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Jan 2023AY 2014-15

Bench: The Ld. Cit (A).

For Appellant: NoneFor Respondent: Shri Abhishek Kumar, Sr. DR
Section 201Section 30Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER ITA No.5298/Del./2018 (ASSESSMENT YEAR : 2014-15) Universal Energies Ltd., vs. DCIT, Circle 18 (1), SF, Sethi Chambers, New Delhi. 24, Kalinga Chowk, West Patel Nagar, New Delhi – 110 008. (PAN : AAACU9022F) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Shri Abhishek Kumar, Sr. DR Date of Hearing : 08.12.2022 Date of Order : 05.01.2023 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the assessee is directed against the order of the ld.…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2139/BANG/2018[2014-15]Status: DisposedITAT Bangalore14 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…n to interfere in the order of Ld. CIT(A) and we uphold the same. Hence, this ground of Revenue is dismissed.” 17.5 Further, she submitted that this issue came for consideration before Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs CIT [(2002) 122 Taxmann 828 SC] – wherein it has been held as under: 3. “The High Court has proceeded on the basis that the interest on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2138/BANG/2018[2013-14]Status: DisposedITAT Bangalore14 Nov 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…n to interfere in the order of Ld. CIT(A) and we uphold the same. Hence, this ground of Revenue is dismissed.” 17.5 Further, she submitted that this issue came for consideration before Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs CIT [(2002) 122 Taxmann 828 SC] – wherein it has been held as under: 3. “The High Court has proceeded on the basis that the interest on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2137/BANG/2018[2012-13]Status: DisposedITAT Bangalore14 Nov 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…n to interfere in the order of Ld. CIT(A) and we uphold the same. Hence, this ground of Revenue is dismissed.” 17.5 Further, she submitted that this issue came for consideration before Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs CIT [(2002) 122 Taxmann 828 SC] – wherein it has been held as under: 3. “The High Court has proceeded on the basis that the interest on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2136/BANG/2018[2011-12]Status: DisposedITAT Bangalore14 Nov 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…n to interfere in the order of Ld. CIT(A) and we uphold the same. Hence, this ground of Revenue is dismissed.” 17.5 Further, she submitted that this issue came for consideration before Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs CIT [(2002) 122 Taxmann 828 SC] – wherein it has been held as under: 3. “The High Court has proceeded on the basis that the interest on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2135/BANG/2018[2010-11]Status: DisposedITAT Bangalore14 Nov 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…n to interfere in the order of Ld. CIT(A) and we uphold the same. Hence, this ground of Revenue is dismissed.” 17.5 Further, she submitted that this issue came for consideration before Hon’ble Supreme Court in the case of Lachmandas Mathuradas vs CIT [(2002) 122 Taxmann 828 SC] – wherein it has been held as under: 3. “The High Court has proceeded on the basis that the interest on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P…

M/S. Karnataka State Beverages Corporation Limited, Bangalore vs. The Principal Commissioner of Income Tax, Bangalore - 4, Bangalore

In the result, the appeal filed by the assessee stands partly allowed

ITA 397/BANG/2020[2015-16]Status: DisposedITAT Bangalore29 Sept 2022AY 2015-16
For Respondent: Shri Narendra Sharma
Section 143(3)Section 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2015-16 M/s. Karnataka State Beverages Corporation The Principal Ltd., Commissioner of 4th Floor, TTMC Income Tax, Building, “A” Block, Bangalore – 4, BMTC , Shanthinagar, Vs. Bangalore. Bengaluru – 560 027. PAN: AACCK1421A APPELLANT RESPONDENT : Shri Narendra Sharma, Assessee by Advocate Revenue by : Smt. S. Praveena, CIT DR Date of Hearing : 15-09-2022 Date of Pronouncement : 29-09-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed…

Expat Engineering India Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 503/BANG/2022[2017-18]Status: DisposedITAT Bangalore01 Aug 2022AY 2017-18

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Rajgopal, CAFor Respondent: Smt. Priyadarshini Baseganni
Section 139Section 139(1)Section 143(3)Section 2(24)(x)Section 36Section 43B

…to submit that compensatory payment should be allowed as a business expenditure u/s.37(1). (i) P. Venganna Setty (2021) 133 taxmann.com 368 (Bang Trib) (ii) Mandya National Paper Mills Ltd (1985) 20 Taxmann 231 (Karnataka) (iii) Lachmandas Mathuradas (2002) 122 Taxmann 828 (SC) 34. The circumstance in which the interest u/s.201(1A) is held to be compensatory is discussed in the above paras and therefore the submission of allowability of interest u/s.201(1A) on that basis is not tenable. Besides the above, the law laid down by the Hon’ble Supreme Court in the case of Bharat Commerce (supra) in the context of al…

Subsea Pro Engineering Private Limited, Mumbai vs. ACIT Circle-16 (3), Mumbai

In the result, appeal is dismissed

ITA 5884/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 Aug 2021AY 2015-16

Bench: Shri Saktijit Dey, Judcial Member & Shri S. Rifaur Rahmanassessment Year: 2015-16 Subsea Pro Engineering Private Assistant Commissioner Of Limited, Income Tax, 509 & 510, Techniplex Ii, Opp Circle 16 (3), Techniplex Complex, Jn. Veer Vs. Room No. 449, Aaykar Bhavan, Savarkar Flyover, Maharashi Karve Road, Goregaon (West), Churchgate- 400020 Mumbai - 400062 Pan: Aapcs6354R (Appellant) (Respondent) Assessee By : Shri Viswas Mehandale (Ar) Revenue By : Shri Vijay Kumar Menon (Dr) Date Of Hearing : 16/07/2021 Date Of Pronouncement: 31/08/2021

For Appellant: Shri Viswas Mehandale (AR)For Respondent: Shri Vijay Kumar Menon (DR)
Section 139Section 201Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDCIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2015-16 Subsea Pro Engineering Private Assistant Commissioner of Limited, Income Tax, 509 & 510, Techniplex II, Opp Circle 16 (3), Techniplex Complex, Jn. Veer Vs. Room No. 449, Aaykar Bhavan, Savarkar Flyover, Maharashi Karve Road, Goregaon (West), Churchgate- 400020 Mumbai - 400062 PAN: AAPCS6354R (Appellant) (Respondent) Assessee by : Shri Viswas Mehandale (AR) Revenue by : Shri Vijay Kumar Menon (DR) Date of Hearing : 16/07/2021 Date of Pronou…

Clean Coats Pvt Ltd, Thane vs. ITO 14 (1)92), Mumbai

Appeal of the assessee is allowed

ITA 7990/MUM/2019[2014-15]Status: DisposedITAT Mumbai30 Aug 2021AY 2014-15
For Appellant: Ms. Radha HalbeFor Respondent: Ms. Shreekala Pardeshi
Section 37Section 37(1)

…आयकर अपील"य अ"धकरण मुंबई पीठ “सी” , मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एंव "ी एम बालागनेश, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं. 7990/मुं/2019 ( "न.व.2014-15) Clean Coats Pvt. Ltd. K-30/1, Additional Ambarnath, Industrial Area, MIDC Anand Nagar, Ambernath (East), Thane-421506. PAN: AABCC2331C ...... अपीलाथ" /Appellant बनाम Vs. ITO- 14(1)(2), Room No. 457, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Ms. Radha Halbe ""तवाद" "वारा/…

M/S. Gem Electro Mechanicals Pvt. Ltd, Jaipur vs. ACIT, Circle-4, Jaipur

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

ITA 2/JPR/2020[2016-17]Status: DisposedITAT Jaipur15 Sept 2020AY 2016-17
For Appellant: Shri Rohan Sogani, CAFor Respondent: Smt. Runi Paul , Addl. CIT- DR
Section 143(3)Section 37Section 37(1)Section 8(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh ,u-ds-lSuh] mik/;{k ,o lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, V.P. & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 02/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2016-17 The ACIT cuke M/s. Gem Electro Mechanicals Pvt. Ltd. Vs. E-155, Road No. 11, VKI Area Circle-4 Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG 6256 H vihykFkhZ@Appellant izR;FkhZ@Respond ent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rohan Sogani, CA jktLo dh vksj ls@ Revenue by: Smt. Runi Paul , Addl.…

Lachmandas Mathuradas v. CIT (122 Taxmann 828) — Cited in 19 Judgments | BharatTax