What is Madras Fertilizers Ltd. v. CIT (Mad) authority for?

Decisions of the jurisdictional ITAT are binding on the Assessing Officer, meaning they must be followed when facts are identical. Therefore, interference with an AO's decision based on such binding precedents is inappropriate.

How many judgments cite Madras Fertilizers Ltd. v. CIT (Mad)?

27 judgments on BharatTax cite Madras Fertilizers Ltd. v. CIT (Mad) (209 ITR 174), spanning 2011 to 2024.

Madras Fertilizers Ltd. v. CIT (Mad) (209 ITR 174)

M/S. COASTAL ENERGEN PRIVATE LIMITED,EGMORE, CHENNAI vs. DCIT, CORPORATE CIRCLE-1(2), , CHENNAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 507/CHNY/2023[2014-15]Status: DisposedITAT Chennai12 Jun 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT

Section 143Section 143(3)Section 44A

…s case are exactly identical to the facts and circumstances of the cases relied upon by it. The AO relied on the decisions of the Hon'ble jurisdictional ITAT decisions in the cases of Orient Cosmetics Ltd., vs. DCIT and M/s. Madras Fertilizers Limited vs CIT (209 ITR 174) which are binding on the undersigned and so, respectfully following the same it is held that there is no room to interfere with the decision of the AO. Therefore, the grounds of the assessee in this regard are dismissed’’. Aggrieved, assessee preferred an appeal before us. 6. We have heard rival contentions and gone through facts and circumsta…

M/S. COASTAL ENERGEN PRIVATE LIMITED,EGMORE, CHENNAI vs. DCIT, CORPORATE CIRCLE-1(2), , CHENNAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 506/CHNY/2023[2013-14]Status: DisposedITAT Chennai12 Jun 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT

Section 143Section 143(3)Section 44A

…s case are exactly identical to the facts and circumstances of the cases relied upon by it. The AO relied on the decisions of the Hon'ble jurisdictional ITAT decisions in the cases of Orient Cosmetics Ltd., vs. DCIT and M/s. Madras Fertilizers Limited vs CIT (209 ITR 174) which are binding on the undersigned and so, respectfully following the same it is held that there is no room to interfere with the decision of the AO. Therefore, the grounds of the assessee in this regard are dismissed’’. Aggrieved, assessee preferred an appeal before us. 6. We have heard rival contentions and gone through facts and circumsta…

M/S. COASTAL ENERGEN PRIVATE LIMITED,EGMORE, CHENNAI vs. DCIT, CORPORATE CIRCLE-1(2), , CHENNAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 505/CHNY/2023[2012-13]Status: DisposedITAT Chennai12 Jun 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT

Section 143Section 143(3)Section 44A

…s case are exactly identical to the facts and circumstances of the cases relied upon by it. The AO relied on the decisions of the Hon'ble jurisdictional ITAT decisions in the cases of Orient Cosmetics Ltd., vs. DCIT and M/s. Madras Fertilizers Limited vs CIT (209 ITR 174) which are binding on the undersigned and so, respectfully following the same it is held that there is no room to interfere with the decision of the AO. Therefore, the grounds of the assessee in this regard are dismissed’’. Aggrieved, assessee preferred an appeal before us. 6. We have heard rival contentions and gone through facts and circumsta…

RENAULT NISSAN AUTOMOTIVE INDIA PRIVATE LIMITED,KANCHEEPURAM vs. DCIT, CORPOATE CIRCLE-5(3), CHENNAI

The appeal stand partly allowed

ITA 206/CHNY/2018[2010-11]Status: DisposedITAT Chennai03 Jun 2024AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.206/Chny/2018 (िनधा*रणवष* / Assessment Year: 2010-11) M/S.Renault Nissan Automotive India Dcit Private Limited Company Circle-V(3), बनाम Plot No.1, Sipcot Industrial Park, Chennai. / Vs. Oragadam, Mattur Post, Sriperumbudur-602 015. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aadcr-7965-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N.V.Balaji (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri V.Nandakumar (Cit) -Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 25-04-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R

For Appellant: Shri N.V.Balaji (Advocate)-Ld.ARFor Respondent: Shri V.Nandakumar (CIT) -Ld.DR

Section 143(3)Section 250

…ons to support the same and the case laws being cited by Ld. AO were distinguished on facts. The cases being relied on by the assessee include the decisions of Chennai Tribunal in Orient Cosmetics Ltd. (74 ITR 135) and the decision in Madras Fertilizers Ltd. (209 ITR 174). Another submission was that the assessee started rendering infrastructure support service from 01- 04-2009 itself and therefore, all expenses incurred in relation to these services as incurred throughout the year were to be allowed. The same were wrongly disallowed. 3.5 The Ld. CIT(A) rejected the arguments of the assessee except the alternativ…

SOUTHERN PETROCHEMICAL INDUSTRIES CORPORATION LTD.,CHENNAI vs. ITO, CHENNAI

Appeal stands dismissed

ITA 205/CHNY/2023[2004-05]Status: DisposedITAT Chennai10 Jan 2024AY 2004-05

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकरअपील सं./ Ita No.204/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) & 2.आयकरअपील सं./ Ita No.205/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) M/S. Southern Petrochemical Acit / Ito बनाम Industries Corporation Limited Corporate Circle-6(2) / 88, Spic House, Mount Road, Guindy, Corporate Ward-3(1) / Vs. Chennai-600 032. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 10-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &

Section 115JSection 143(3)Section 194CSection 41(1)Section 43B

…at related to the earlier years would not be an admissible deduction for the AY 2003-04 in view of the decisions in Kedarnath Jute Manufacturing Co. Ltd., Vs CIT(82 ITR 363)(SC), CIT Vs Kalinga Tubes Ltd.,(218 ITR 164)(SC) and Madras Fertilisers ltd., Vs CIT (209 ITR 174, 194)(Madras). Therefore, what the assessee did was to file a revised return of income for the year 2003-04, reversing the write off of interest of Rs.105.73 crores referred to earlier, which the assessee mistakenly called "offering of interest income on advance to SPIC Petro" 9.8.8 Coming to the present year ended 31.3.2004, the assessee has act…

SOUTHERN PETROCHEMICAL INDUSTRIES CORPORATION LTD.,CHENNAI vs. ITO, CHENNAI

Appeal stands dismissed

ITA 204/CHNY/2023[2004-05]Status: DisposedITAT Chennai10 Jan 2024AY 2004-05

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकरअपील सं./ Ita No.204/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) & 2.आयकरअपील सं./ Ita No.205/Chny/2023 (िनधा*रण वष* / Assessment Year: 2004-05) M/S. Southern Petrochemical Acit / Ito बनाम Industries Corporation Limited Corporate Circle-6(2) / 88, Spic House, Mount Road, Guindy, Corporate Ward-3(1) / Vs. Chennai-600 032. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 10-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &

Section 115JSection 143(3)Section 194CSection 41(1)Section 43B

…at related to the earlier years would not be an admissible deduction for the AY 2003-04 in view of the decisions in Kedarnath Jute Manufacturing Co. Ltd., Vs CIT(82 ITR 363)(SC), CIT Vs Kalinga Tubes Ltd.,(218 ITR 164)(SC) and Madras Fertilisers ltd., Vs CIT (209 ITR 174, 194)(Madras). Therefore, what the assessee did was to file a revised return of income for the year 2003-04, reversing the write off of interest of Rs.105.73 crores referred to earlier, which the assessee mistakenly called "offering of interest income on advance to SPIC Petro" 9.8.8 Coming to the present year ended 31.3.2004, the assessee has act…

DCIT, JAIPUR vs. RAJASTHAN COOPERATIVE DAIRY FEDERATION LTD, JAIPUR

In the result the appeal of the revenue in ITA No

ITA 350/JPR/2022[2018-19]Status: DisposedITAT Jaipur27 Apr 2023AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P. C. Parwal (C.A.)For Respondent: Shri Ajay Malik (CIT) fu/kZkfjrh dh vksj ls@

Section 143(2)Section 2(24)(x)Section 36(1)(va)

…e kept on mercantile basis, allowance must be granted in the year in which the liability is incurred, irrespective of the question whether the disbursement has been made or not. Rajasthan Cooperative Dairy Federation Ltd. (Madras Fertilizers Ltd. Vs CIT (Mad) 209 ITR 174.) Thus the simply bills has been approved in the year under consideration cannot be said to be expense crystallized during the year. The department has filed appeals on such issues in other cases. The issue has not attained finality. Hence, claim of prior period expenses of Rs. 40594/- is disallowed and added to the total income of the assessee.”…

DCIT, JAIPUR vs. RAJASTHAN COOPERATIVE DAIRY FEDERATION LTD, JAIPUR

In the result the appeal of the revenue in ITA No

ITA 349/JPR/2022[2016-17]Status: DisposedITAT Jaipur27 Apr 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P. C. Parwal (C.A.)For Respondent: Shri Ajay Malik (CIT) fu/kZkfjrh dh vksj ls@

Section 143(2)Section 2(24)(x)Section 36(1)(va)

…e kept on mercantile basis, allowance must be granted in the year in which the liability is incurred, irrespective of the question whether the disbursement has been made or not. Rajasthan Cooperative Dairy Federation Ltd. (Madras Fertilizers Ltd. Vs CIT (Mad) 209 ITR 174.) Thus the simply bills has been approved in the year under consideration cannot be said to be expense crystallized during the year. The department has filed appeals on such issues in other cases. The issue has not attained finality. Hence, claim of prior period expenses of Rs. 40594/- is disallowed and added to the total income of the assessee.”…

DCIT, JAIPUR vs. RAJASTHAN COOPERATIVE DAIRY FEDERATION LTD, JAIPUR

In the result the appeal of the revenue in ITA No

ITA 200/JPR/2022[2017-18]Status: DisposedITAT Jaipur27 Apr 2023AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P. C. Parwal (C.A.)For Respondent: Shri Ajay Malik (CIT) fu/kZkfjrh dh vksj ls@

Section 143(2)Section 2(24)(x)Section 36(1)(va)

…e kept on mercantile basis, allowance must be granted in the year in which the liability is incurred, irrespective of the question whether the disbursement has been made or not. Rajasthan Cooperative Dairy Federation Ltd. (Madras Fertilizers Ltd. Vs CIT (Mad) 209 ITR 174.) Thus the simply bills has been approved in the year under consideration cannot be said to be expense crystallized during the year. The department has filed appeals on such issues in other cases. The issue has not attained finality. Hence, claim of prior period expenses of Rs. 40594/- is disallowed and added to the total income of the assessee.”…

DCIT, CHENNAI vs. B.V.REDDY ENTERPRISES PVT LTD., CHENNAI

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

ITA 1914/CHNY/2019[2010-11]Status: DisposedITAT Chennai04 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1914/Chny/2019 िनधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Vs. M/S. B.V. Reddy Enterprises Pvt. Ltd., Income Tax, New No. 21/Old No. 10A, First Floor, Corporate Circle 1(2), Umayal Road, Kilpauk, Chennai 600 034. Chennai 600 010. [Pan:Aaccn2252L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement 04.11.2022 : आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Chennai, Dated 29.03.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Filed Its Return Of Income For The Assessment Year 2010-11 On 13.10.2010 Admitting Total Income Of ₹.15,50,25,060/-. The Assessing Officer Has Completed The Assessment Under Section 143(3) Of The Income Tax Act, 1961 [“Act” In Short] Dated

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri S. Sridhar, Advocate

Section 14Section 143(2)Section 143(3)Section 147Section 148

…to the year". Since assessee is following mercantile system of accounting, expenses not relating to the accounting year under consideration cannot be allowed as deduction in view of the decision of jurisdictional High Court in Madras Fertilizers Ltd. Vs CIT (209 ITR 174). Excess deduction granted is Rs. 60,548/- and tax effect: Rs. 20,525/- Total Tax Effect: Rs. 1,52,90,375/- As the assessee has failed to disclose fully and truly all material facts necessary for the assessment, I have reasons to believe that income chargeable to tax has escaped assessment within the meaning of section u/s 147 of the Income Tax A…