What is Maddi Venkataraman & Co. (P.) Ltd. v. CIT authority for?

Expenditure incurred for a purpose prohibited by law or in violation of another statute is not deductible as business expenditure under Section 37(1) as it is against public policy. The Explanation to Section 37 reinforces that such expenditure is deemed not for business.

How many judgments cite Maddi Venkataraman & Co. (P.) Ltd. v. CIT?

72 judgments on BharatTax cite Maddi Venkataraman & Co. (P.) Ltd. v. CIT (229 ITR 534), spanning 2013 to 2025.

Which sections of the Income Tax Act does Maddi Venkataraman & Co. (P.) Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 127, Section 132, Section 133(6), Section 142(1), Section 143(2).

Maddi Venkataraman & Co. (P.) Ltd. v. CIT (229 ITR 534)

M/S Delta Infralogistics Worldwide Limited, Mangalore vs. ACIT, Mangalore

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 772/BANG/2012[2004-05]Status: DisposedITAT Bangalore08 May 2019AY 2004-05

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate

Section 132Section 133ASection 143(3)Section 153ASection 40

…taka in the case of M/s Konkan Marine Agencies was accepted by the Department only on the monitory limit and not on principle. 1.5 The Ld. C.I.T (Appeals) failed to appreciate the fact the in the case Sri Maddi Venkataraman and Co. (p) Ltd. v. CIT reported in 229 ITR 534 (1998), the Hon'ble Supreme Court has clearly stated that any payment for infraction of law cannot be allowed. The Ld.CIT(A) erred in law in deleting the disallowance of 2. Rs. 31,59,286/- made u/s. 37(1) of the I.T.Act as the expenditure incurred towards tipper mamool by the assessee was prohibited by law and opposed to public policy. That on t…

M/S Hml Agencies Pvt. Ltd., Mangalore vs. DCIT, Mangalore

In the result, the assessee’s Cross Objections for Assessment Years 2002-

ITA 83/BANG/2011[2002-03]Status: DisposedITAT Bangalore17 Jan 2019AY 2002-03

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal No. & Appellant Respondent Assessment Year M/S. Delta Infralogistics The Deputy Commissioner Of 2002-03 (Worldwide) Ltd., Income Tax, [Formerly Hml Agencies Pvt. Ltd.,] Central Circle, #202, Veekay Towers, Mangalore. Kulur Bangra Road, Kulur, Mangalore. Pan : Aaach 7083 B The Asst. Commissioner Of Income M/S. Delta Infralogistics 2003-04 Tax, (Worldwide) Ltd., Circle – 1(1), Mangalore. Mangalore. Pan : Aaach 7083 B C.O. No. & Appellant Respondent Assessment Year 9/Bang/2013 M/S. Delta Infralogistics The Deputy Commissioner 2003-04 (Worldwide) Ltd., Of Income Tax, (In Ita No.817/Bang/2012) Mangalore. Central Circle, Pan : Aaach 7083 B Mangalore. 10/Bang/2013 -Do- -Do- 2004-05 (In Ita No. 818/Bang/2012) 11/Bang/2013 -Do- -Do- 2005-06 (In Ita No.819/Bang/2012) 12/Bang/2013 -Do- -Do- 2006-07 (In Ita No.820/Bang/2012) 13/Bang/2013 -Do- -Do- 2007-08 (In Ita No.821/Bang/2012)

For Respondent: Shri. Dilip, Jr. to Sr. Standing Counsel

Section 132Section 153A

…taka in the case of M/s Konkan Marine Agencies was accepted by the Department only on the monitory limit and not on principle. 1.5 The Ld. C.I.T (Appeals) failed to appreciate the fact the in the case Sri Maddi Venkataraman and Co. (p) Ltd. v. CIT reported in 229 ITR 534 (1998), the Hon'ble Supreme Court has clearly stated that any payment for infraction of law cannot be allowed. 2. The Ld. CIT(A) erred in law in deleting the disallowance of Rs. 3,08,752/- made u/s. 37(1) of the I.T.Act as the expenditure incurred towards tipper mamool by the assessee was prohibited by law and opposed to public policy. ITA No. 81…

Avvai Village Welfare Society, Nagapattinam vs. ITO, Trichy

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

ITA 9/CHNY/2017[2012-13]Status: DisposedITAT Chennai08 Oct 2018AY 2012-13

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 09/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/S. Avvai Village Welfare Society, Vs. The Income Tax Officer, 260, Public Office Road, Velipalayam, Exemptions Ward, Nagapattinam – 611 001. Thiruchirapalli. [Pan: Aaata3067H] (अपीलाथ" /Appellant) (""थ"/Respondent) आयकर अपील सं./I T.A. No. 36/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 The Income Tax Officer, M/S. Avvai Village Welfare Society, Vs. Exemptions Ward, 260, Public Office Road, Velipalayam, Thiruchirapalli. Nagapattinam – 611 001. (अपीलाथ" /Appellant) (""थ"/Respondent) Shri S. Senthamarai Kannan, Advocate अपीलाथ" की ओर से / Assessee By : ""थ" की ओर से/ Department By : Mrs. Ruby George, Cit सुनवाई की तारीख/ Date Of Hearing : 16.08.2018 घोषणा की तारीख /Date Of Pronouncement : 08.10.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Tiruchirappalli Dated 04.11.2016 Relevant To The Assessment Year 2012-13. The Assessee Has Raised Two Effective Grounds Viz., (I) The 2

For Respondent: Mrs. Ruby George, CIT

Section 11Section 12ASection 143(3)Section 2(15)

…foreign contribution shall be defrayed to meet administrative expenses of the Association does not have any implication with income tax law. 6.1 By relying upon the decision of the Hon’ble Supreme Court in the case of Maddi Venataraman & CO. (P.) Ltd. v. CIT 229 ITR 534, the ld. DR submitted that the ld. CIT(A) was incorrect in holding that the violation committed by the assessee society by spending more than 50% towards administrative expenses does not have any implication with Income Tax Law. 7 I.T.A. No. 36/Chny/17 & I.T.A. No. 06/Chny/17 6.2 We have considered the rival submissions and gone through the ord…

ITO, Trichy vs. Avvai Village Welfare Society, Nagapattinam

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

ITA 36/CHNY/2017[2012-2013]Status: DisposedITAT Chennai08 Oct 2018AY 2012-2013

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 09/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/S. Avvai Village Welfare Society, Vs. The Income Tax Officer, 260, Public Office Road, Velipalayam, Exemptions Ward, Nagapattinam – 611 001. Thiruchirapalli. [Pan: Aaata3067H] (अपीलाथ" /Appellant) (""थ"/Respondent) आयकर अपील सं./I T.A. No. 36/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 The Income Tax Officer, M/S. Avvai Village Welfare Society, Vs. Exemptions Ward, 260, Public Office Road, Velipalayam, Thiruchirapalli. Nagapattinam – 611 001. (अपीलाथ" /Appellant) (""थ"/Respondent) Shri S. Senthamarai Kannan, Advocate अपीलाथ" की ओर से / Assessee By : ""थ" की ओर से/ Department By : Mrs. Ruby George, Cit सुनवाई की तारीख/ Date Of Hearing : 16.08.2018 घोषणा की तारीख /Date Of Pronouncement : 08.10.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Tiruchirappalli Dated 04.11.2016 Relevant To The Assessment Year 2012-13. The Assessee Has Raised Two Effective Grounds Viz., (I) The 2

For Respondent: Mrs. Ruby George, CIT

Section 11Section 12ASection 143(3)Section 2(15)

…foreign contribution shall be defrayed to meet administrative expenses of the Association does not have any implication with income tax law. 6.1 By relying upon the decision of the Hon’ble Supreme Court in the case of Maddi Venataraman & CO. (P.) Ltd. v. CIT 229 ITR 534, the ld. DR submitted that the ld. CIT(A) was incorrect in holding that the violation committed by the assessee society by spending more than 50% towards administrative expenses does not have any implication with Income Tax Law. 7 I.T.A. No. 36/Chny/17 & I.T.A. No. 06/Chny/17 6.2 We have considered the rival submissions and gone through the ord…

DCIT Circle 1, Tirunelveli vs. Rm Kv Fashion Garments Pvt Ltd, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 761/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

ACIT Circle 1, Tirunelveli vs. M/S Rm Kv Fbrics Private Limited, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 760/CHNY/2018[2014--15]Status: DisposedITAT Chennai30 Apr 2018

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

ACIT Circle 1, Tirunelveli vs. M/S Rm K V Silks Private Limited, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 759/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

M/S Rm Kv Fbrics Private Limited, Tirunelveli vs. ACIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 614/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

M/S Rm K V Silks Private Limited, Tirunelveli vs. ACIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 613/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT Circle 1, Tirunelveli vs. Rmkv Fashion Garments Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1626/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT Circle 1, Tirunelveli vs. Rmkv Fashion Garments Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1625/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT Circle 1, Tirunelveli vs. Rmkv Fabrics Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1624/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT Circle 1, Tirunelveli vs. Rmkv Fabrics Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1623/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT Circle 1, Tirunelveli vs. Rmkv Silks Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1622/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT Circle 1, Tirunelveli vs. Rmkv Silks Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1621/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

Rm.K.V.Fabrics Private Limited, Tirunelveli vs. DCIT Circle 1(1), Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1594/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

Rm.K.V.Silks Private Limited, Tirunelveli vs. DCIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1593/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…avoid the payment of tax by resorting to dubious methods. It is the obligation of every citizen to pay the taxes honestly without resorting to subterfuges.” 5.6 Again the Hon’ble Supreme Court in the case of Maddi Venkataraman & Co. (P.) Ltd. v. CIT [1998] 229 ITR 534 (SC) held that violation of provision of a statute is not a necessary ingredient of carrying on the business by observing as under: “13. In the instant case, the assessee had indulged in transactions in violation of the provisions of the FERA. The assessee's plea is that unless it entered into such a transaction, it would have been unable to di…

DCIT 2(2), Mumbai vs. Paresh Construction & Foundations P.Ltd, Mumbai

ITA 6850/MUM/2012[2008-09]Status: DisposedITAT Mumbai04 Apr 2018AY 2008-09

For Appellant: Shri Vipul JoshiFor Respondent: Shri Rajat Mittal - DR

Section 143(1)Section 143(3)Section 254(1)

…which was not committed by law, that it was violation of one of the conclusions imposed on it for acquiring machines. We refer to M/s. Paresh Constructions & Foundations the case of Prakash Cotton Mills (201 ITR 684) and Meddi Venkatram & Company Pvt. Ltd., (229 ITR 534) and confirmed the order of AO. 6.2.Before us,the AR submitted the assessee had approached the Settlement Commission of Customs and Central Excise,that the commission had deleted the penalty,that interest was levied for the violation of the conditions for the imported machinery,that the one of the Group entities have approached to the Hon’ble Hi…

M/S. M. Hanumantha Rao, Bellary vs. Principal Commissioner of Income Tax, Kalaburagi

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

ITA 158/BANG/2017[2012-13]Status: DisposedITAT Bangalore19 Dec 2017AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raom/S. M. Hanumatha Rao, H. No.37, W. No.17, Ground Floor, Main Road Near Park Patel Nagar, Ballari – 583101. … Appellant Pan:Aanfm 1777H Vs. Asst. Commissioner Of Income-Tax, Circle 1, Ballary. … Respondent

For Appellant: Shri. P. Dinesha, AdvocateFor Respondent: Shri. R. N. Parbat, CIT(DR)

Section 143(3)Section 263Section 37(1)

…1) in support of the proposition that the amount collected during the ordinary course of business should be taxed as a trading business and also placed reliance upon the decision of Hon’ble Supreme Court in the case of Madhya Venkataramana Pvt. Ltd., Vs. CIT (229 ITR 534) wherein it was held that the penalty paid for breach of any provision of law cannot be allowed as a deduction as the breach of the provision of law is not a necessary incident of the business. The learned Principal CIT also placed reliance upon the decision of the jurisdictional High Court in the case of CIT Vs. Mamatha Enterprises (266 ITR 352)…

M/S Ilc Industries Ltd., Hospet vs. DCIT, Bangalore

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

ITA 1009/BANG/2015[2007-08]Status: DisposedITAT Bangalore20 Sept 2016AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Zain Ahmed Khan, CAFor Respondent: Shri Sanjay Kumar, CIT(DR)

Section 143(3)Section 263Section 40aSection 80Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No.767 to 771/Bang/2014 (Assessment years: 2007-08 to 2011-12) AND ITA Nos.1008 & 1009/Bang/2015 (Assessment year: 2004-05 & 2007-08) M/s.ILC Industries Ltd. D 6/7, Near Industrial Estate, Dam Road, Hospet-583203 … Appellant PAN:AABCI0361A Vs. Deputy Commissioner of Income-tax, Circle 11(4), Bangalore. … Respondent Appellant by : Zain Ahmed Khan, CA. Respondent by : Shri Sanjay Kumar, CIT(DR) Date of hearing : 20/07/2016 Date of pronouncement : 20/09/2016 O R D…

Maddi Venkataraman & Co. (P.) Ltd. v. CIT

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