Madras in M/s South Indian Surgical Corporation Ltd. v. CIT

287 ITR 62High Court2006#2128 most cited

What is Madras in M/s South Indian Surgical Corporation Ltd. v. CIT authority for?

A deduction for a bad debt requires more than just pessimism about recovery; the assessee must be honestly convinced of the debtor's precarious financial position, particularly if the debt is owed by a government department or hospital where payment may depend on available funds.

54

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

South Indian Surgical Corporation Ltd. v. CIT · 287 ITR 62 · bad debt deduction · provision for doubtful debt · precarious financial position · debt recovery · Section 36(1)(vii)

Sections most often in play

Section 36(1)(vii)Section 9(1)(vii)Section 40(a)(ia)Section 143(3)Section 195Section 40(a)(i)Section 92CA(3)Section 14A

Issues it is cited on

section 28(va)section 41(4)depreciation on softwaresection 2(42a)section 43(6)(c)section 9(i)(vii)non-compete feesection 43(6)section 36(1)(vii)section 41(1)management feesobjections before drp

Judgments citing Madras in M/s South Indian Surgical Corporation Ltd. v. CIT

ACIT, Chennai vs. Johnson Lifts Pvt. Ltd., Chennai

In the result the appeal is partly allowed

ITA 47/CHNY/2024[2016-17]Status: DisposedITAT Chennai31 May 2024AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Amitabh Shuklaआयकर अपील सं./Ita No.47/Chny/2024 & Ita No.48/Chny/2024 निर्धारण वर्ा /Assessment Year: 2016-17 & 2017-18

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri P.Sajit Kumar, JCIT
Section 32Section 36(1)(vii)Section 40Section 9

…in order to do so the assesse was required to have a reasonable conclusion to arrive at a decision that the debt has become irrecoverable. 11.The CIT(A) ought to have followed the decision of the Hon'ble High Court in the case of South India Surgical Co. Ltd (287 ITR 62) wherein it was held that the bad debts pertaining to Government /Agencies cannot be written off , as Govt. Agencies cannot be seen as defaulters though there could be delay in realization of debts. 12.The CIT(A) erred in deleting the excess depreciation claimed on software amounting to Rs 3,68,100/-. 13.The CIT(A) has erred in directing the AO t…

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 31/CHNY/2018[2014-15]Status: DisposedITAT Chennai17 May 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 10.2 We find th…

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 30/CHNY/2018[2013-14]Status: DisposedITAT Chennai17 May 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 10.2 We find th…

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 29/CHNY/2018[2012-13]Status: DisposedITAT Chennai17 May 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 10.2 We find th…

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 12/CHNY/2018[2014-15]Status: DisposedITAT Chennai17 May 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 10.2 We find th…

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 11/CHNY/2018[2013-14]Status: DisposedITAT Chennai17 May 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 10.2 We find th…

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 10/CHNY/2018[2012-13]Status: DisposedITAT Chennai17 May 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 10.2 We find th…

M/S Dollar Biscuits Company Pvt Ltd., Chennai vs. ACIT(OSD), Corporate Range1, Chenai

In the result, the appeal of the assessee is allowed

ITA 794/CHNY/2023[2015-16]Status: DisposedITAT Chennai28 Feb 2024AY 2015-16

Bench: Shri Manjunatha. G & Shri Manomohan Dasआयकर अपील सं./Ita No.794/Chny/2023 िनधा(रण वष( /Assessment Year: 2015-16 M/S. Dollar Biscuits Company The Asst. Commissioner Of Pvt. Ltd., Vs. Income Tax (Osd), No.16A, New No.20, Corporate Range-1, Rajarathnam Street, Kilpauk, Chennai. Chennai – 600 010. [Pan: Aaacd-3180-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri M.K. Rangasamy, C.A ""यथ" क" ओर से /Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 13.02.2024 : 28.02.2024 घोषणा क" तारीख /Date Of Pronouncement

For Appellant: Shri M.K. Rangasamy, C.A ""For Respondent: Shri P. Sajit Kumar, JCIT
Section 142(1)Section 143(2)Section 143(3)Section 36(1)(vii)

…s order confirmed observation of the ld. AO. The ld. CIT(A) pressed into the service of the decision of the Hon’ble Jurisdictional Madras High Court in respect of the case of Southern Technologies Ltd. V. Joint Commissioner of Income Tax, Coimbatore, 2006 287 ITR 62 (Mad) while dismissing the appeal of the assessee. However, the ld. AR submitted that that decision is related to provision for doubtful debt which is different. 10. We consider the said decision of the Hon’ble Madras High Court and observe that it is related to provision for doubtful debt and the facts of the present appeal is related to writ…

Yogendra Khandelwal, 1St Floor Somani Building Loha Mandi vs. Assisstant Commissioner Cercle 3 Jaipur, Jaipur

In the result the appeal of the assessee is allowed

ITA 202/JPR/2023[2011-12]Status: HeardITAT Jaipur14 Jun 2023AY 2011-12

Bench: The Date Of Hearing.”

For Appellant: Sh. P. C. Jain (FCA)For Respondent: Sh. A. S. Nehara(Addl. CIT)
Section 143(3)

…satisfied based on the information available that the debt is bad and that would be sufficient requirement of the amended provisions. 12. Our attention was invited to the judgment of the Madras High Court in South India Surgical Co. Ltd. v. Asstt. CIT [2006] 287 ITR 62. In case the amount was payable by a Government Department (hospital). The Tribunal there had taken the view that the debt could not be claimed as bad on the mere ground that the hospital and the Departments might make payments as and when funds are provided. The Madras High Court after considering the various judgments was pleased to observe that…

Sundaram Finance Limited, Chennai vs. Addl. CIT, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 78/CHNY/2015[2010-11]Status: DisposedITAT Chennai09 Mar 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

Sundaram Finance Limited, Chennai vs. Addl. CIT, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 77/CHNY/2015[2009-10]Status: DisposedITAT Chennai09 Mar 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

Sundaram Finance Limited, Chennai vs. Addl. CIT, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 76/CHNY/2015[2008-09]Status: DisposedITAT Chennai09 Mar 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

Sundaram Finance Limited, Chennai vs. Addl. CIT, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 75/CHNY/2015[2007-08]Status: DisposedITAT Chennai09 Mar 2022AY 2007-08

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

Sundaram Finance Limited, Chennai vs. Addl. CIT, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 74/CHNY/2015[2006-07]Status: DisposedITAT Chennai09 Mar 2022AY 2006-07

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

ACIT, Chennai vs. Sundaram Finance Limited, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 293/CHNY/2015[2010-2011]Status: DisposedITAT Chennai09 Mar 2022AY 2010-2011

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

ACIT, Chennai vs. Sundaram Finance Limited, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 292/CHNY/2015[2009-10]Status: DisposedITAT Chennai09 Mar 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

ACIT, Chennai vs. Sundaram Finance Limited, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 291/CHNY/2015[2008-09]Status: DisposedITAT Chennai09 Mar 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

ACIT, Chennai vs. Sundaram Finance Limited, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 290/CHNY/2015[2007-08]Status: DisposedITAT Chennai09 Mar 2022AY 2007-08

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

ACIT, Chennai vs. Sundaram Finance Limited, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 289/CHNY/2015[2007-08]Status: DisposedITAT Chennai09 Mar 2022AY 2007-08

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…

ACIT, Chennai vs. Sundaram Finance Limited, Chennai

Appeals of the revenue stand partly allowed for statistical purposes

ITA 288/CHNY/2015[2006-07]Status: DisposedITAT Chennai09 Mar 2022AY 2006-07

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita Nos.74/Chny/2015 (िनधाEरण वषE / Assessment Years: 2006-07) & आयकर अपील सं./ Ita Nos.75/Chny/2015 (िनधाEरण वषE / Assessment Years: 2007-08) & आयकर अपील सं./ Ita Nos.76/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita Nos.77/Chny/2015 (िनधाEरण वषE / Assessment Years: 2009-10) & आयकर अपील सं./ Ita Nos.78/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) M/S. Sundaram Finance Ltd. Acit बनाम/ 21 Patullos Road Large Taxpayer Unit, Vs. Chennai – 600 002. Chennai. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita Nos.287 & 288/Chny/2015 (िनधाEरण वषE / Assessment Year: 2006-07) & आयकर अपील सं./ Ita Nos.289 & 290/Chny/2015 (िनधाEरण वषE / Assessment Year: 2007-08) & आयकर अपील सं./ Ita No.291/Chny/2015 (िनधाEरण वषE / Assessment Years: 2008-09) & आयकर अपील सं./ Ita No.292/Chny/2015 (िनधाEरण वषE / Assessment Year: 2009-10) & आयकर अपील सं./ Ita No.293/Chny/2015 (िनधाEरण वषE / Assessment Years: 2010-11) Acit M/S. Sundaram Finance Ltd., बनाम/ Large Taxpayer Unit, 21 Patullos Road Vs. Chennai. Chennai – 600002. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar ""थ" की ओरसे/Respondent By : Shri Kumar Ajeet- Ld. Cit-Dr

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Kumar Ajeet- Ld. CIT-DR
Section 143(3)Section 41(4)

…ransactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06. The Ld. CIT(A), following appellate order for AY 2005-06, decided this issue in assessee’s favor against which the revenue is in further appeal before us. 12.2 We find that th…