Lake Palace Hotels and Motels Pvt. Ltd. v. CIT

213 ITR 735High Court1995#19881 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 357,230 Indian tax judgments — from 2018 to 2023.

Judgments citing Lake Palace Hotels and Motels Pvt. Ltd. v. CIT

Addl CIT RG 1(1), Mumbai vs. Acc Ltd, Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3786/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Feb 2023AY 2005-06

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit – Range-1(1) (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - 1(1) V. M/S. Acc Limited Room No. 79, Aayakar Bhavan (Formerly Known As The Associated Cement Companies Ltd.) M.K. Road, Mumbai – 400020 Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 14ASection 14A(1)

…iture. AO disallowed the expenditure relying on the Tax Audit 37 ITA NO.3490& 3786/MUM/2009 (A.Y: 2005-06) M/s. ACC Limited Report. The same was upheld by the CIT (A) following the decision in the case of Lake Palace Hotels and Motels Pvt. Ltd vs. CIT (1995) 213 ITR 735 (Raj.). Similar issue in assessee's own case has been allowed by the ITAT Mumbai in the following appeals: a)AY91-92-ITANo.1105/Mum/97 b)AY92-93-ITANo.3961/Mum/97 c)AY96-97-ITANo.3783/Mum/00 d)AY97-98-ITANo.3298/M/01 12.2 Respectfully following the decision in earlier years, which have not been challenged by the Revenue, we allow assessee's claim…

Acc Ltd (Formerly Known As the Associated Cement Companies Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3490/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Feb 2023AY 2005-06

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit – Range-1(1) (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - 1(1) V. M/S. Acc Limited Room No. 79, Aayakar Bhavan (Formerly Known As The Associated Cement Companies Ltd.) M.K. Road, Mumbai – 400020 Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 14ASection 14A(1)

…iture. AO disallowed the expenditure relying on the Tax Audit 37 ITA NO.3490& 3786/MUM/2009 (A.Y: 2005-06) M/s. ACC Limited Report. The same was upheld by the CIT (A) following the decision in the case of Lake Palace Hotels and Motels Pvt. Ltd vs. CIT (1995) 213 ITR 735 (Raj.). Similar issue in assessee's own case has been allowed by the ITAT Mumbai in the following appeals: a)AY91-92-ITANo.1105/Mum/97 b)AY92-93-ITANo.3961/Mum/97 c)AY96-97-ITANo.3783/Mum/00 d)AY97-98-ITANo.3298/M/01 12.2 Respectfully following the decision in earlier years, which have not been challenged by the Revenue, we allow assessee's claim…

Dr. Apurva Goswamy, Chandigarh vs. DCIT, C-1(1), Chandigarh

ITA 1344/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh29 Nov 2018AY 2012-13

Bench: This Bench Is To Contest The Confirmation Of Addition Of A Sum Of Rs.1,17,82,620/- Out Of The Disallowance Made By The Assessing Officer. This Ground Reads As Under:

For Appellant: Shri. Harish NayyarFor Respondent: Smt. Chandrakanta

…Mills Ltd. V. CIT (1992) 197 ITR 422 , (SC) in which it was held that the cost of development is to be treated as Capital Expenditure. Similar view has also been upheld by Hon'ble Rajasthan HC in the case of Lake Palace Hotels & Motels Pvt.Ltd. V. CIT (1995) 213 ITR 735 (Raj.). 3.5 In view of the above facts and legal position over the issue, the expenses of Rs. 1,23,38,831/- (Rs. 10,97,094/- + 1,12,41,737/- being software assets for the assessee) is disallowed and added back to the income of the assessee. 6. The addition was unsuccessfully challenged before the Ld. CIT(A). 7. Before the Ld' CIT(A), copies of…

Dr. Apurva Goswamy, Chandigarh vs. DCIT, C-1(1), Chandigarh

ITA 1343/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh29 Nov 2018AY 2010-11

Bench: This Bench Is To Contest The Confirmation Of Addition Of A Sum Of Rs.1,17,82,620/- Out Of The Disallowance Made By The Assessing Officer. This Ground Reads As Under:

For Appellant: Shri. Harish NayyarFor Respondent: Smt. Chandrakanta

…Mills Ltd. V. CIT (1992) 197 ITR 422 , (SC) in which it was held that the cost of development is to be treated as Capital Expenditure. Similar view has also been upheld by Hon'ble Rajasthan HC in the case of Lake Palace Hotels & Motels Pvt.Ltd. V. CIT (1995) 213 ITR 735 (Raj.). 3.5 In view of the above facts and legal position over the issue, the expenses of Rs. 1,23,38,831/- (Rs. 10,97,094/- + 1,12,41,737/- being software assets for the assessee) is disallowed and added back to the income of the assessee. 6. The addition was unsuccessfully challenged before the Ld. CIT(A). 7. Before the Ld' CIT(A), copies of…

Lake Palace Hotels and Motels Pvt. Ltd. v. CIT (213 ITR 735) — Cited in 4 Judgments | BharatTax