Mahalakshmi Sugar Mills Co. v. CIT

123 ITR 429Supreme Court of India1980#1613 most cited

What is Mahalakshmi Sugar Mills Co. v. CIT authority for?

Payments that are compensatory in nature, such as interest paid for the delayed payment of statutory dues like cess, are an allowable business deduction under section 37(1) of the Income-tax Act. Such payments are not considered a penalty for an infringement of law.

70

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 1993 to 2025.

Also referred to as

Mahalakshmi Sugar Mills Co. v. CIT · section 37(1) · compensatory interest deduction · delayed payment interest · business expenditure allowability · penalty versus compensatory · income tax deduction · 123 ITR 429 · interest on statutory dues · deductibility of fines and penalties

Also reported as

16 CTR 198

Sections most often in play

Section 147Section 37Section 115BAASection 69CSection 153CSection 69ASection 250Section 143(3)

Issues it is cited on

section 10(2)(xv)explanation to section 37prohibited by lawsection 201(1a)block of assetssection 37(1)profits and gains of business or professionput to userevenue expendituresection 30section 37capital expenditure

Judgments citing Mahalakshmi Sugar Mills Co. v. CIT

HARYANA URBAN DEVELOPMENT AUTHORITY,PANCHKULA, HARYANA vs. PRINCIPAL COMMISSIONER OF INCOME TAX, PANCHKULA , HARYANA

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

ITA 668/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh29 Dec 2025AY 2021-22
For Respondent: \nMs. Rattan Kaur & Shri A.K. Jindal, C.A's
Section 263Section 37Section 37(1)Section 43B

…hat the interest paid on VAT is purely compensatory in nature and thus allowable as business expenditure u/s 37(1) and u/s 43B in the year of payment. The Counsel relied on the decision of the Hon'ble Supreme Court in Mahalakshmi Sugar Mills Co. v. CIT [1980] 123 ITR 429 (SC), wherein it was held that interest on arrears of cess is compensatory and allowable.\n4.1 Further Ld. AR submitted that the assessee follows a cash basis of accounting and that the amount of Rs.4,23,71,541/- was paid during the year to discharge the VAT liability for AY 2014-15. The assessee claimed that this deduction is allowable u/s 43B o…

THE DY.CIT, CENTRAL CIRCLE-1, VADODARA vs. PAWAN EDIFICE PVT. LTD., VADODARA

Appeals are partly allowed for\nstatistical reasons

ITA 529/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad20 Aug 2025AY 2013-14
For Appellant: \nMs. Amrin Pathan, ARFor Respondent: \nShri Ashok Kumar Suthar, Sr. DR
Section 115JSection 139(1)Section 143(2)Section 143(3)Section 14ASection 36Section 68Section 80G

…same\ncharacter as the underlying statutory dues, and thus allowable as deduction\nunder section 37(1) of the Act. Reliance was placed on various judicial\nprecedents, including the decision of the Hon'ble Supreme Court in\nMahalakshmi Sugar Mills Co. v. CIT (123 ITR 429), and decisions of coordinate\nbenches holding that such interest is allowable being compensatory in\nnature.\n117. After considering the submissions and judicial precedents cited, the\nCIT(A) held that interest on late payment of Service Tax and VAT is\ncompensatory in nature and, therefore, allowable as deduction under\nsection 37(1). It was fu…

ASIANET SATELLITE COMMUNICATIONS LIMITED,THIRUVANANTHAPURAM vs. ASSISTANT COMMISSIONER OF INCOME TAX, THIRUVANANTHAPURAM

In the result, appeal filed by the assessee stands allowed

ITA 473/COCH/2025[2016-17]Status: DisposedITAT Cochin08 Aug 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Raghunathan S, AdvocateFor Respondent: Smt. Leena Lal, Sr. DR
Section 143(3)Section 250Section 263Section 37(1)

…espective statutes, is a compensatory in nature, does not form part of penalty paid for infraction of law and, therefore is allowable deduction placing reliance on the decision of Hon'ble Supreme Court in the case of Mahalakshmi Sugar Mills Co. vs. CIT (1980) 123 ITR 429 (SC) and also the decision of Hon'ble Gujarat High Court in the case of CIT vs. Kaypee Mechanical India (P.) Ltd. [2014] 45 taxmann.com 363 (Guj.) and also placing plethora of other decisions. 7. On the other hand, ld. Sr. DR submits that the orders passed by the lower authorities are inconsonance with the law laid down by the Hon'ble Calcutta &…

PAWAN COMMUNICATIONS PRIVATE LIMITED,GUWAHATI ASSAM vs. DCIT, CENTRAL CIRCLE-2, GUWAHATI

Appeal of the assessee is allowed

ITA 283/GTY/2024[2018-19]Status: DisposedITAT Guwahati06 Aug 2025AY 2018-19

Bench: the learned Income Tax Appellate Tribunal [ITAT for short hereafter] expired on 17.05.2024. There is therefore a delay of about 211 (two hundred eleven) days or more till date in submitting the appeal before the said learned Tribunal.

Section 132Section 143(3)Section 144Section 147Section 250Section 253Section 36(1)(va)

…e said outgoing was not a penalty but actually it was compensatory in nature. In this regard, the Ld. AR relied on two Hon'ble Supreme Court cases as follows: (a) Lachmandas Mathuradas Vs. CIT : 254 ITR 799 (SC) (b) Mahalakshmi Sugar Mills Co. Vs. CIT [1980] 123 ITR 429 (SC) The Ld. AR concluded his arguments by assailing the impugned order by saying that it was neither in conformity with the facts or even the remand report submitted by the Ld. AO. 3. We have carefully considered the submissions of Ld. AR/DR and have also gone through the records before us. A perusal of the remand report [extracted (supra)] cl…

MAHALAXMI INFRACONTRACT LIMITED,AHMEDABAD vs. THE DY.CIT, CENTRAL CIRCLE-1(4), AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 1702/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri V Nandakumar, CIT DR & B.P. Srivastava
Section 10(2)(xv)Section 3(2)Section 3(3)Section 3(5)Section 37

…foresaid interest on GST and GST delayed filing fee was for infraction/violation of any law and no specific infirmity was pointed out in the order passed by Ld. CIT(Appeals). 5. In the case of Mahalakshmi Sugar Mills Co. vs. Commissioner of Income-tax [1980] 123 ITR 429 (SC)/[1980] 16 CTR 198 (SC)[09-04-1980], the Hon'ble Supreme Court held that interest paid to Government for delay in payment of cess cannot be described as a penalty paid for an infringement of law. While passing the order, Hon'ble Supreme Court made the following observations: It is apparent that section 3(2) of the 1956 Act requires the payme…

DEPUTY COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE)-1(4), AHMEDABAD, AHMEDABAD vs. MAHALAXMI INFRACONTRACT LIMITED, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 1578/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2021-22

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri V Nandakumar, CIT DR & B.P. Srivastava
Section 10(2)(xv)Section 3(2)Section 3(3)Section 3(5)Section 37

…foresaid interest on GST and GST delayed filing fee was for infraction/violation of any law and no specific infirmity was pointed out in the order passed by Ld. CIT(Appeals). 5. In the case of Mahalakshmi Sugar Mills Co. vs. Commissioner of Income-tax [1980] 123 ITR 429 (SC)/[1980] 16 CTR 198 (SC)[09-04-1980], the Hon'ble Supreme Court held that interest paid to Government for delay in payment of cess cannot be described as a penalty paid for an infringement of law. While passing the order, Hon'ble Supreme Court made the following observations: It is apparent that section 3(2) of the 1956 Act requires the payme…

DEPUTY COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE) -1(4), AHMEDABAD, AHMEDABAD vs. MAHALAXMI INFRACONTRACT LIMITED, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 1577/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2020-21

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri V Nandakumar, CIT DR & B.P. Srivastava
Section 10(2)(xv)Section 3(2)Section 3(3)Section 3(5)Section 37

…foresaid interest on GST and GST delayed filing fee was for infraction/violation of any law and no specific infirmity was pointed out in the order passed by Ld. CIT(Appeals). 5. In the case of Mahalakshmi Sugar Mills Co. vs. Commissioner of Income-tax [1980] 123 ITR 429 (SC)/[1980] 16 CTR 198 (SC)[09-04-1980], the Hon'ble Supreme Court held that interest paid to Government for delay in payment of cess cannot be described as a penalty paid for an infringement of law. While passing the order, Hon'ble Supreme Court made the following observations: It is apparent that section 3(2) of the 1956 Act requires the payme…

EVEREST KANTO CYLINDER LTD ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CPC BENGALURU, MUMBAI

In the result, appeal of the assessee bearing ITA No

ITA 782/MUM/2024[2021-22]Status: DisposedITAT Mumbai20 Jan 2025AY 2021-22

Bench: Shri Anikesh Banerjee & Miss Padmavathy S.Everest Kanto Cylinder Ltd Vs Deputy Commissioner Of Income- 204, Raheja Centre, Free Press Tax,Circle 3(4), Mumbai Journal Marg, Nariman Point World Trade Centre 1, Cuffe Parade, Mumbai-400 021 Mumbai-400 005 Pan : Aaace30836F Appellant Respondent

For Appellant: Shri Shekhar GuptaFor Respondent: Shri Biswanath Das CIT DR
Section 143(1)Section 250Section 37(1)Section 41(2)Section 50

…. Argument related to expenditure by way of penalty or fine. 5. The Ld.AR in argument placed that the interest on delayed payment of GST and VAT is duly covered by the order of the Hon’ble Apex Court in the case of Mahalakshmi Sugar Mills Co Ltd vs CIT (1980) 123 ITR 429(SC). We respectfully relied on the order of the Hon’ble Apex Court in the case of Prakash Cotton Mills (P.) Ltd vs CIT 201 ITR 684 (SC) where the Hon’ble Apex Court ruled that the claim of business expenditure under section 37(1) is an allowable expenditure related to interest and damages paid by the assessee was compensatory in nature so as to e…

KYOCERA DOCUMENT SOLUTIONS INDIA PVT. LTD.,GURGAON vs. DCIT, CIRCLE-14(2), NEW DELHI

In the result, the appeal filed by the assessee for AY 2012-13 is allowed

ITA 7104/DEL/2018[2012-13]Status: DisposedITAT Delhi10 Jan 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar Us

For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Shri Om Parkash, Sr. DR
Section 143(2)Section 250(6)Section 40A(7)Section 43Section 92C

…allowed under section 37(1) in respect thereof. If the expenditure is found to be penal in character, no deduction can be allowed in respect thereof'' It is clear from the decisions of the Supreme Court in the case of Mahalakshmi Sugar Mills Co. v. CIT /1980/123 ITR 429 and in the case of Prakash Cotton Mills (P.) Ltd. v. CIT 1993]201 JR 684 that when an amount paid by an assessee as interest or damages or penalty could be regarded as compensatory in character, the authority has to allow deduction under section 37(1) if it has been laid out wholly and exclusively for the purpose of the business "Interest', as un…

KIRI INDUSTRIES LTD.,AHMEDABAD vs. THE PR. CIT, AHMEDABAD-1, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 422/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad23 Oct 2024AY 2018-19

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr. Adv. & ShriFor Respondent: Shri A.P. Singh, CIT DR
Section 143(3)Section 144BSection 14ASection 201Section 263Section 36(1)(iii)Section 36(1)(va)Section 37Section 37(1)

…rted by several court rulings, including "Resolve Salvage & Fire India (P.) Ltd." (2022) 195 ITD 266 (Mum), "Kaypee Mechanical India P. Ltd." (2014) 223 Taxman 346 (Guj), and several decisions from the Supreme Court, such as "Mahalaxmi Sugar Mills Co." (1980) 123 ITR 429 and "Triveni Engineering Works Ltd." (1983) 144 ITR 732. Therefore, even on Kiri Industries Ltd. vs. PCIT Asst.Year –2018-19 - 5– substantive grounds, the addition proposed by the Principal CIT is untenable given the established legal principles. Consequently, the Counsel for the assessee submitted that the order of the Assessing Officer does not…

FRIENDS TIMBER PVT. LTD,NAGPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, NAGPUR

In the result, appeal filed by the assessee is dismissed

ITA 120/NAG/2021[2014-15]Status: DisposedITAT Nagpur24 Sept 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil HiraniFor Respondent: Shri Abhay Y. Marathe

…ome tax aggregating to ` 1,53,188, which is not allowable expenditure. The assessee was asked to explain regarding such claim. The assessee, through its Authorised Representative, relied upon the following case laws:– 1. Mahalaxmi Sugar Mills v/s CIT, [1980] 123 ITR 429 (SC); 2. Triveni Engineering Works Ltd. v/s CITv [1983] 144 ITR 732 (All.) 3. CIT v/s H.P. State Forest Corporation, [2010] 320 ITR 170 (HP); 4. Lachmandas Mathuradas v/s CIT, [2002] 254 ITR 799 (SC); and 5. DCIT v/s Messee Dusseldorf India (P) Ltd., [2010] 129 TTJ (Del.) (UO) 81. 5. The Assessing Officer, however, considering the submissions of…

ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), AHMEDABAD vs. MAHALAXMI INFRACONTRACT PRIVATE LIMITED, AHMEDABAD

ITA 486/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 May 2024AY 2018-19

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…ratory and compensatory in nature. Hence, these are allowable under Section 37 as it is not an offence or prohibited under any law. The appellant has also relied on the decision of the Hon'ble Supreme Court in case of Mahalaxmi Sugar Mills Co Ltd. Vs CIT (SC) 123 ITR 429 (SC), wherein the Hon'ble Supreme Court had pronounced that interest charged on late deposit of taxes, is compensatory in nature and hence allowable u/s 37. 9.2.3 The appellant has further relied on the following judicial pronouncement, which are as under: - (i) The decision of the Hon'ble ITAT, Kolkata in the case of DCIT vs. M/s. Narayani Ispat…

ASSTT. COMMISSIONER OF INCOME TAX,, CENTRAL CIRCLE - 1(4), AHMEDABAD vs. MAHALAXMI INFRACONTRACT PVT. LTD., AHMEDABAD

ITA 485/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…ratory and compensatory in nature. Hence, these are allowable under Section 37 as it is not an offence or prohibited under any law. The appellant has also relied on the decision of the Hon'ble Supreme Court in case of Mahalaxmi Sugar Mills Co Ltd. Vs CIT (SC) 123 ITR 429 (SC), wherein the Hon'ble Supreme Court had pronounced that interest charged on late deposit of taxes, is compensatory in nature and hence allowable u/s 37. 9.2.3 The appellant has further relied on the following judicial pronouncement, which are as under: - (i) The decision of the Hon'ble ITAT, Kolkata in the case of DCIT vs. M/s. Narayani Ispat…

ASSTT. COMMISSIONER OF INCOME TAX, AHMEDABAD vs. MAHALAXMI INFRACONTRACT PRIVATE LIMITED, AHMEDABAD

ITA 484/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…ratory and compensatory in nature. Hence, these are allowable under Section 37 as it is not an offence or prohibited under any law. The appellant has also relied on the decision of the Hon'ble Supreme Court in case of Mahalaxmi Sugar Mills Co Ltd. Vs CIT (SC) 123 ITR 429 (SC), wherein the Hon'ble Supreme Court had pronounced that interest charged on late deposit of taxes, is compensatory in nature and hence allowable u/s 37. 9.2.3 The appellant has further relied on the following judicial pronouncement, which are as under: - (i) The decision of the Hon'ble ITAT, Kolkata in the case of DCIT vs. M/s. Narayani Ispat…

IDFC FIRST BANK LIMITED,CHENNAI vs. ACIT-CORP CIRCLE-2(2), CHENNAI

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

ITA 776/CHNY/2023[2016-17]Status: DisposedITAT Chennai08 Mar 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Niraj Sheth, AdvocateFor Respondent: Shri V. Nandakumar, CIT
Section 1Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 776/CHNY/2023 िनधा"रण वष"/Assessment Year: 2016-17 IDFC First Bank Ltd., The Asst. Commissioner of (earlier known as IDFC Bank Vs. Income Tax, Ltd.,) Corporate Circle 2(2), KRM Tower, 7th Floor, Chennai. No.1, Harrington Road, Chetpet, Chennai – 600 031. PAN: AADCI 6523Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Sh…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5(1), HYDERABAD vs. PENNAR INDUSTRIES LIMITED, HYDERABAD

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

ITA 78/HYD/2024[2017-18]Status: DisposedITAT Hyderabad28 Feb 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyआ.अपी.सं /Ita No.48/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Pennar Industries Ltd Vs. Dy. C. I. T. Hyderabad Circle 5(1) Pan:Aabcp3074H Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.78/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Asstt. Cit Vs. Pennar Industries Ltd Circle 5(1) Hyderabad Hyderabad Pan:Aabcp3074H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Mohd. Afzal राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Dr सुनवाई की तारीख/Date Of Hearing: 26/02/2024 घोषणा की तारीख/Pronouncement: 28/02/2024 Order Per Bench:

For Appellant: Advocate Mohd. AfzalFor Respondent: : Shri Waseem Ur Rehman, DR
Section 139(5)Section 143(2)Section 143(3)Section 37(1)Section 40

…ITA Nos 48 and 78 of 2024 Pennar Industries Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.48/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Pennar Industries Ltd Vs. Dy. C. I. T. Hyderabad Circle 5(1) PAN:AABCP3074H Hyderabad (Appellant) (Respondent) आ.अपी.सं /ITA No.78/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Asstt. CIT Vs. Pennar Industries Ltd Circle 5(1) Hyderabad Hyderabad PAN:AABCP3074H (Appellant) (Respondent) िनधा""रती "ारा/Assesse…

PENNAR INDUSTRIES LIMITED,HYDERABAD vs. DCIT., CIRCLE-5(1), HYDERABAD

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

ITA 48/HYD/2024[2017-18]Status: DisposedITAT Hyderabad28 Feb 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyआ.अपी.सं /Ita No.48/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Pennar Industries Ltd Vs. Dy. C. I. T. Hyderabad Circle 5(1) Pan:Aabcp3074H Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.78/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Asstt. Cit Vs. Pennar Industries Ltd Circle 5(1) Hyderabad Hyderabad Pan:Aabcp3074H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Mohd. Afzal राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Dr सुनवाई की तारीख/Date Of Hearing: 26/02/2024 घोषणा की तारीख/Pronouncement: 28/02/2024 Order Per Bench:

For Appellant: Advocate Mohd. AfzalFor Respondent: : Shri Waseem Ur Rehman, DR
Section 139(5)Section 143(2)Section 143(3)Section 37(1)Section 40

…ITA Nos 48 and 78 of 2024 Pennar Industries Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.48/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Pennar Industries Ltd Vs. Dy. C. I. T. Hyderabad Circle 5(1) PAN:AABCP3074H Hyderabad (Appellant) (Respondent) आ.अपी.सं /ITA No.78/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Asstt. CIT Vs. Pennar Industries Ltd Circle 5(1) Hyderabad Hyderabad PAN:AABCP3074H (Appellant) (Respondent) िनधा""रती "ारा/Assesse…

THE DCIT CIRCLE 5(1), BHOPAL vs. M/S L N MALVIYA INFRA PROJECTS P LTD, BHOPAL

In the result, appeal of the revenue is partly allowed

ITA 189/IND/2023[2021-2022]Status: DisposedITAT Indore09 Jan 2024AY 2021-2022

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit, Circle 5(1) M/S. L.N. Malviya Infra Projects Bhopal Pvt. Ltd. Plot No.29, F/F Sector, Dwarka Vs. New Delhi

Section 234ASection 3(3)Section 37(1)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER DCIT, Circle 5(1) M/s. L.N. Malviya Infra Projects Bhopal Pvt. Ltd. Plot No.29, F/F Sector, Dwarka Vs. New Delhi (Appellant / Assessee) (Respondent/ Revenue) PAN: AACCL 1320 Assessee by Shri Kirti Kumar Daga, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 04.01.2024 Date of Pronouncement 09.01.2024 O R D E R Per Vijay Pal Rao, JM: This appeal by the Revenue is directed against the order dated 22.03.2023 of Commissioner o…

FLEMINGO DUTYFREE SHOP PVT LTD,MUMBAI vs. DCIT, CEN-CIR-8(4), MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 2218/MUM/2023[2016-2017]Status: DisposedITAT Mumbai16 Oct 2023AY 2016-2017

Bench: Shri Aby T Varkey & Shri Amarjit Singhflemingo Dutyfree Shop Vs. Dcit, Central Circle-8(4) Private Limited, 6Th Floor, Aayakar D-73/1 Ttc D-73/1 Ttc Bhavan, M.K. Road, Industrial Area, New Marine Lines, Midc Turbhe, Churchgate, Navi Mumbai – 400705 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacf7909E Appellant .. Respondent [ Appellant By : J.P. Baragra Respondent By : Ujjawal Kumar Chavan Date Of Hearing 26.09.2023 Date Of Pronouncement 16.10.2023

For Appellant: J.P. BaragraFor Respondent: Ujjawal Kumar Chavan
Section 143(2)Section 201Section 37(1)

…obligation under the Income-tax Act, which is calculated with reference to the tax on income, cannot be allowed as deduction". 11. Before holding so, the court considered the decision of the apex court in the case of Mahalakshmi Sugar Mills Co. v. CIT [1980] 123 ITR 429, a decision rendered by three learned judges of the apex court and held that the ratio of that judgment had no application to the case before it in the case of Bharat Commerce and Industries Ltd. v. CIT [1998] 230 ITR 733. The assessee in the case of Mahalakskmi Sugar Mills Co. , had claimed deduction of interest paid on arrears of sugarcane cess…

DALMIA LAMINATORS LTD.,KOLKATA vs. ACIT, CIR. 7(1), KOLKATA

In the result, the appeal of the assessee is partly allowed

ITA 106/KOL/2022[2017-18]Status: DisposedITAT Kolkata25 Aug 2023AY 2017-18

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 2(24)Section 250Section 3Section 36(1)Section 36(1)(iv)Section 36(1)(va)Section 43BSection 68

…ble deduction u/s 37 of the Act and Rs. 96,690/- was paid as damages u/s 85-B of ESI Act, 1948. Therefore, the alleged amount is allowable deduction in view of various decisions of Hon’ble Supreme Court in the case of Mahalakshmi Sugar Mills Companies vs CIT (123 ITR 429). This was followed by the Mumbai Bench of ITAT in the case of ITO vs Bisleri (I) (P) Ltd. reported in 12 ITD 116 (Mum). Further, the Hon’ble Supreme Court in the case of Prakash Cotton Mills Pvt. Ltd. vs CIT (201 ITR 684 (SC) has held that imposed of damages paid by the assessee under the Employees State Insurance Act, 1948 for delayed payment o…

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