Lakshmi Ratan Cotton Mills Company Ltd. v. CIT

37 ITR 634Reported decision1969#24701 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 144Section 14ASection 263Section 37(1)Section 40(b)

Issues it is cited on

section 10(2)(xv)section 10(2)section 40(b)inadequate enquirymiscellaneous applicationcommercial expediencybook profitsdisallowance u/s 14aerroneous and prejudicialsection 37(1)income-tax officersection 37

Judgments citing Lakshmi Ratan Cotton Mills Company Ltd. v. CIT

Indian Coal Agency, Kolkata vs. DCIT, Circle-35, Kolkata

In the result, the appeal for AY 2013-14 is partly allowed

ITA 868/KOL/2018[2015-16]Status: DisposedITAT Kolkata20 May 2025AY 2015-16

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 14A

…is being drawn from the decision of ITAT Agra Berich in the case of ACIT- 3 VS m/s. Brij Bhasi Hitech Udyog Ltd, in ITA No.188/Agra/2010 dt.18.01.2013. The Hon'ble Supreme Court, long back, in the case of Lakshmi Ratan Cotton Mills Company Ltd. VS. CIT (1969) 37 ITR 634 has held that burden of proving that services were rendered by the agents to justify the payments as an expenditure incurred wholly and exclusively for the purpose of business, is on the assessee. In the instant case, there is nothing on record to establish whether any services have been rendered by the purported Brokers/Agents at all and as such…

Indian Coal Agency, Kolkata vs. Principal CIT, Circle - 12, Kolkata

In the result, the appeal for AY 2013-14 is partly allowed

ITA 867/KOL/2018[2013-14]Status: DisposedITAT Kolkata20 May 2025AY 2013-14

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 14A

…is being drawn from the decision of ITAT Agra Berich in the case of ACIT- 3 VS m/s. Brij Bhasi Hitech Udyog Ltd, in ITA No.188/Agra/2010 dt.18.01.2013. The Hon'ble Supreme Court, long back, in the case of Lakshmi Ratan Cotton Mills Company Ltd. VS. CIT (1969) 37 ITR 634 has held that burden of proving that services were rendered by the agents to justify the payments as an expenditure incurred wholly and exclusively for the purpose of business, is on the assessee. In the instant case, there is nothing on record to establish whether any services have been rendered by the purported Brokers/Agents at all and as such…

DCIT, Circle-35, Kolkata vs. M/S. Indian Coal Agency, Kolkata

In the result, the appeal for AY 2013-14 is partly allowed

ITA 1258/KOL/2018[2015-16]Status: DisposedITAT Kolkata20 May 2025AY 2015-16

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 14A

…is being drawn from the decision of ITAT Agra Berich in the case of ACIT- 3 VS m/s. Brij Bhasi Hitech Udyog Ltd, in ITA No.188/Agra/2010 dt.18.01.2013. The Hon'ble Supreme Court, long back, in the case of Lakshmi Ratan Cotton Mills Company Ltd. VS. CIT (1969) 37 ITR 634 has held that burden of proving that services were rendered by the agents to justify the payments as an expenditure incurred wholly and exclusively for the purpose of business, is on the assessee. In the instant case, there is nothing on record to establish whether any services have been rendered by the purported Brokers/Agents at all and as such…

Lakshmi Ratan Cotton Mills Company Ltd. v. CIT (37 ITR 634) — Cited in 3 Judgments | BharatTax