Lawkim Ltd. v. JCIT

Dy..C.I.T., Bangalore vs. M/S State Bank of Mysore, Bangalore

In the result, the appeal of the Revenue Ground-3 is dismissed

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjee

…45 ITR 428 (Supreme Court); • CIT v/s. Sony India Pvt. Ltd. reported in [2007] 160 taxman 397 (Delhi High Court); • CIT v/s. Kerala State Financial Enterprises Ltd. reported in [2009] 219 CTR 147 (Kerala High Court); • Lawkim Ltd. v/s. JCIT reported in [2004] 1 SOT 907 (Mumbai-Tribunal); • Persepolis Construction Co. Pvt. Ltd/v/s. ACIT reported in [2005] 99 TT) 92 (Mumbai Tribunal) 36. The Ld. DR argued and stands in favour of the orders of the revenue. 37. In our considered view we find that the issue is squarely covered by the order of Hon'ble Apex Court. Further the Ld. CIT(A) noted in order that JD Collector…

State Bank of Mysore, Bangalore vs. JCIT, Bangalore

In the result, the appeal of the Revenue Ground-3 is dismissed

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeestate Bank Of India Vs Joint Commissioner Of Income-Tax, (Erstwhile State Bank Of Large Tax Payers Unit, Bangalore Mysore Prior To Merger) Local Head Office Compliance Department, 4Th Floor, 65, St. Marks Road, Bangalore-560 001 Pan: Aaccs0155P Appellant Respondent Deputy Commissioner Of Vs State Bank Of Mysore Income-Tax, Ltu, Circle-1, Head Office, Finance & Accounts Bangalore Department, Kg Road, Bangalore- 560 009 Pan: Aaccs0155P Appellant Respondent

…45 ITR 428 (Supreme Court); • CIT v/s. Sony India Pvt. Ltd. reported in [2007] 160 taxman 397 (Delhi High Court); • CIT v/s. Kerala State Financial Enterprises Ltd. reported in [2009] 219 CTR 147 (Kerala High Court); • Lawkim Ltd. v/s. JCIT reported in [2004] 1 SOT 907 (Mumbai-Tribunal); • Persepolis Construction Co. Pvt. Ltd/v/s. ACIT reported in [2005] 99 TT) 92 (Mumbai Tribunal) 36. The Ld. DR argued and stands in favour of the orders of the revenue. 37. In our considered view we find that the issue is squarely covered by the order of Hon’ble Apex Court. Further the Ld. CIT(A) noted in order that JD Collector…

The Godavari Sugar Mills P. Ltd, Mumbai vs. ACIT 2(1), Mumbai

In the result, the present appeal is partly allowed

…t. Ltd. vs. CIT : [2016 380 ITR 116 (Cal) 5. Aditya Birla Power Company Limited vs. ACIT- [ITA No. 1115/Mum/2012, dated 07.09.2018 (Mumbai Trib.) 6. Gujarat Green Revolution Co. Ltd. vs. ACIT – [(2013) 145 ITD 161 (Ahmedabad)] 7. Lawkin Ltd. vs. JCIT – [2005) 1 SOT 907 (Mum Trib.)] 17. We have perused the aforesaid judgment cited by the Ld. Authorised Representative for the Appellant. Each of the above judgments turn on the specific facts. However, on perusal of the same it can be seen that the relevant factors to be considered are the purpose/nature of expenses incurred, and whether such expenditure which were…