Mac Explotec Pvt. Ltd. v. Cit

286 ITR 378High Court2006#17522 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2023.

Judgments citing Mac Explotec Pvt. Ltd. v. Cit

Hvd Distributors Private Limited, Mumbai vs. Dy CIT-7(1)(2), Mumbai

In the result, the appeal by the assessee is dismissed

ITA 544/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 May 2023AY 2013-14

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Ketan VijaniFor Respondent: Shri Rameshwar P. Meena
Section 142(1)Section 143(2)Section 143(3)Section 250Section 37(1)

…nses to the tune of Rs.23,43,447 claimed by the assessee. 4. The learned CIT(A) vide impugned order dismissed the appeal filed by the assessee by placing reliance upon the decision of the Hon‟ble Karnataka High Court in Mac Explotec Pvt. Ltd. v/s CIT, [2006] 286 ITR 378 (Karn.). Being aggrieved, the assessee is in appeal before us. 5. We have considered the submissions of both sides and perused the material available on record. The only dispute raised by the assessee in the present appeal is against the disallowance of the Director‟s education expenses. As per the assessee, Mr. Harsh Dhami was a graduate in man…

Singhi & Co., Kolkata vs. ACIT, Cir-54, Kolkata

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

ITA 971/KOL/2016[2010-2011]Status: DisposedITAT Kolkata28 Nov 2018AY 2010-2011

Bench: Sh. P.M.Jagtap & Sh. S.S.Viswanethra Ravi[Assessment Year: 2010-11] Vs Singhi & Co., Acit, 1B, Old Post Office Street, Circle-54, 54/1, Rafi Kolkata-700001. Ahmed Kidwai Road, Pan-Aasfs9578D Kolkata-700016. (Appellant) (Respondent) Appellant By Sh.Akkal Dudhwewala, Fca Respondent By Sh. Pradip Majumden, Addl. Cit. Sr.Dr Date Of Hearing 03.09.2018 Date Of Pronouncement 28.11.2018 Order Per S.S. Viswanethra Ravi

…i. The AO rejected the claim of assessee and added the same to the total income of the assessee. 8. The CIT(A) confirmed the addition by placing reliance on the decision of Hon’ble High Court of Karnataka in the case of Mac Explotee P.Ltd. reported in (2006) 286 ITR 378 (Karnataka) which agreed with the finding of the Hon’ble High Court of Madras in the case of R.K.K.R. Steels P.Ltd. reported in 258 ITR 306 which held the expenditure permissible for deduction is expenditure i.e. wholly and exclusively laid out for the purpose of business. The expenditure which a father incurs out of his natural love and affectio…

M/S. Appl Industries Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3649/DEL/2013[2010-11]Status: DisposedITAT Delhi31 Jul 2017AY 2010-11

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

…made by the AO on this account, reliance is being placed on the following judgments also, in which it has been held that expenditure incurred to earn personal gain and not for the purpose of business, is not allowable: (a) Mac Explotec (P) Ltd. Vs. CIT (Kar) 286 ITR 378 (b) Silicon (India ) Ltd. Vs DCIT (Mad) 295 ITR 422 and (c) Echjay Forgings Ltd. Vs ACIT (Bom) 328 ITR 286 In view of the above, the disallowance made by the AO is confirmed and the ground of appeal is dismissed.” 7. Keeping in view the above findings of the ld. CIT(A) we find that the ld. CIT(A) has passed a reasoned order, which needs no inte…

Natco Exports Pvt Ltd

The appeal is dismissed

ITA/150/2012HC Delhi12 Mar 2012
Section 260ASection 37

…Mum) where the assessee company was controlled by the family members and it was held that the expenditure on higher education of a child was personal expenditure of father/parents. Reference can be made to the case law of Mac Explotec Pvt. Ltd. Vs Cit 286 ITR 378 (Kar) where the High Court held that the expenses incurred by the assessee company in sending its director‟s son aboard for training in general management were not allowable since the training did not pertain to the assessee‟s business. In doing so, the Karnataka High Court concurred with the ratios of case laws of CIT vs. Hindustan Hosier…

Natco Exports Pvt Ltd

The appeal is dismissed

ITA - 150 / 2012HC Delhi12 Mar 2012
Section 260ASection 37

…Mum) where the assessee company was controlled by the family members and it was held that the expenditure on higher education of a child was personal expenditure of father/parents. Reference can be made to the case law of Mac Explotec Pvt. Ltd. Vs Cit 286 ITR 378 (Kar) where the High Court held that the expenses incurred by the assessee company in sending its director‟s son aboard for training in general management were not allowable since the training did not pertain to the assessee‟s business. In doing so, the Karnataka High Court concurred with the ratios of case laws of CIT vs. Hindustan Hosier…

Mac Explotec Pvt. Ltd. v. Cit (286 ITR 378) — Cited in 5 Judgments | BharatTax