Maharashtra State Finance Corporation Limited v. DCIT (

92 TTJ 168Income Tax Appellate Tribunal2004#16295 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Maharashtra State Finance Corporation Limited v. DCIT (

TECH MAHINDRA LIMITED (EARLIER KNOWN AS MAHINDRA ENGINEERING SERVICES LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX RANGE 1(3), MUMBAI

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

ITA 2463/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Dec 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Tech Mahindra Limited Dy. Cit, Range 2(2) (Earlier Known As Mahindra Mumbai Engineering Services Limited) Vs. Gateway Building, Apollo Bunder, Mumbai-400 001 Pan/Gir No. Aaacm 3484 F (Assessee) (Revenue) : & Asst. Cit-2(3)(1) Tech Mahindra Ltd. Mumbai (Earlier Known As Mahindra Engineering Services Ltd.) Vs. Mahindra Tower, 1St Floor, B Wing, Dr. G M Bhosale Marg, P K Kurne Chowk, Worli, Mumbai-400 018 Pan/Gir No. Aaacm 3484 F (Revenue) : (Assessee)

For Appellant: Shri Viral ShahFor Respondent: Shri Ashok Kumar Ambastha
Section 10(35)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250

…n it was held that the expenditure allowable u/s. 37(1) of the Act. The assessee also relied on the decision of the Tribunal in the case of Orissa Forest Development Corporation Ltd. [2002] 80 ITD 300 (Cuttack) and Hindustan Petroleum Corporation Ltd. [2004] 92 TTJ 168 (Mum). The ld. A.O. and the ld. CIT(A) has disallowed the said expenditure for the reason that the social welfare expenses are not an allowable deduction u/s. 37(1) of the Act and the ld. CIT(A) relied on the decision of the Hon'ble Jurisdictional High Court in the case of Voltas Ltd. 114 CTR 274 (Bom) and Standard Oil Mills Co. Ltd. 209 ITR 85 (…

DCIT 2(2), MUMBAI vs. MAHINDRA ENGINEERING SERVICES LTD, MUMBAI

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

ITA 2282/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Dec 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Tech Mahindra Limited Dy. Cit, Range 2(2) (Earlier Known As Mahindra Mumbai Engineering Services Limited) Vs. Gateway Building, Apollo Bunder, Mumbai-400 001 Pan/Gir No. Aaacm 3484 F (Assessee) (Revenue) : & Asst. Cit-2(3)(1) Tech Mahindra Ltd. Mumbai (Earlier Known As Mahindra Engineering Services Ltd.) Vs. Mahindra Tower, 1St Floor, B Wing, Dr. G M Bhosale Marg, P K Kurne Chowk, Worli, Mumbai-400 018 Pan/Gir No. Aaacm 3484 F (Revenue) : (Assessee)

For Appellant: Shri Viral ShahFor Respondent: Shri Ashok Kumar Ambastha
Section 10(35)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250

…n it was held that the expenditure allowable u/s. 37(1) of the Act. The assessee also relied on the decision of the Tribunal in the case of Orissa Forest Development Corporation Ltd. [2002] 80 ITD 300 (Cuttack) and Hindustan Petroleum Corporation Ltd. [2004] 92 TTJ 168 (Mum). The ld. A.O. and the ld. CIT(A) has disallowed the said expenditure for the reason that the social welfare expenses are not an allowable deduction u/s. 37(1) of the Act and the ld. CIT(A) relied on the decision of the Hon'ble Jurisdictional High Court in the case of Voltas Ltd. 114 CTR 274 (Bom) and Standard Oil Mills Co. Ltd. 209 ITR 85 (…

THE DCIT, CIRCLE-1,, BHARUCH vs. M/S. GUJARAT NARMADA VALLEY FERTILIZERS & CHEMICALS LTD.,, BHARUCH

In the result, this ground of appeal is also dismissed

ITA 432/SRT/2018[2012-13]Status: DisposedITAT Surat22 Aug 2022AY 2012-13

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.431/Srt/2018 (Ay 2007-08) & (Hearing In Virtual Court) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Bharuch, Fertilizers & Chemicals Vs Above Bank Of Baroda, Ltd. Station Road, Bharuch- P.O. Narmada Nagar, 320001 Dist. Bharuch-392015 Pan : Aaacg 8372 Q अपीलाथ"/Appellant ""यथ" /Respondent आ.अ.सं./Ita No.432/Srt/2018 & ""या"ेप/C.O. No.12/Srt/2021 [A/O Ita No.432/Srt/2018] (Ay 2012-13) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Fertilizers & Chemicals Ltd. Vs Bharuch, Above Bank Of P.O. Narmada Nagar, Dist. Baroda, Station Road, Bharuch-392015 Pan : Aaacg 8372 Q Bharuch-320001 अपीलाथ"/Appellant ""यथ" /Respondent/Co- Objector

Section 143(3)Section 254(1)

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.431/SRT/2018 (AY 2007-08) & (Hearing in Virtual Court) Deputy Commissioner of Gujarat Narmada Valley Income-tax, Circle-1 Bharuch, Fertilizers & Chemicals Vs Above Bank of Baroda, Ltd. Station Road, Bharuch- P.O. Narmada Nagar, 320001 Dist. Bharuch-392015 PAN : AAACG 8372 Q अपीलाथ"/Appellant ""यथ" /Respondent आ.अ.सं./ITA No.432/SRT/2018 & ""या"ेप/C.O. No.12/SRT/2021 [a/o ITA No.432/SRT/2018] (AY 2012-13) Deputy Commissione…

THE DCIT, CIRCLE-1,, BHARUCH vs. M/S. GUJARAT NARMADA VALLEY FERTILIZERS & CHEMICALS LTD.,, BHARUCH

In the result, this ground of appeal is also dismissed

ITA 431/SRT/2018[2007-08]Status: DisposedITAT Surat22 Aug 2022AY 2007-08

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.431/Srt/2018 (Ay 2007-08) & (Hearing In Virtual Court) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Bharuch, Fertilizers & Chemicals Vs Above Bank Of Baroda, Ltd. Station Road, Bharuch- P.O. Narmada Nagar, 320001 Dist. Bharuch-392015 Pan : Aaacg 8372 Q अपीलाथ"/Appellant ""यथ" /Respondent आ.अ.सं./Ita No.432/Srt/2018 & ""या"ेप/C.O. No.12/Srt/2021 [A/O Ita No.432/Srt/2018] (Ay 2012-13) Deputy Commissioner Of Gujarat Narmada Valley Income-Tax, Circle-1 Fertilizers & Chemicals Ltd. Vs Bharuch, Above Bank Of P.O. Narmada Nagar, Dist. Baroda, Station Road, Bharuch-392015 Pan : Aaacg 8372 Q Bharuch-320001 अपीलाथ"/Appellant ""यथ" /Respondent/Co- Objector

Section 143(3)Section 254(1)

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.431/SRT/2018 (AY 2007-08) & (Hearing in Virtual Court) Deputy Commissioner of Gujarat Narmada Valley Income-tax, Circle-1 Bharuch, Fertilizers & Chemicals Vs Above Bank of Baroda, Ltd. Station Road, Bharuch- P.O. Narmada Nagar, 320001 Dist. Bharuch-392015 PAN : AAACG 8372 Q अपीलाथ"/Appellant ""यथ" /Respondent आ.अ.सं./ITA No.432/SRT/2018 & ""या"ेप/C.O. No.12/SRT/2021 [a/o ITA No.432/SRT/2018] (AY 2012-13) Deputy Commissione…

MAHINDRA VEHICLE MANUFACTURERES LIMITED,MUMBAI vs. ACIT -7 (2)(1), MUMBAI

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

ITA 3334/MUM/2018[2014-15]Status: DisposedITAT Mumbai24 Jul 2019AY 2014-15

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2013-14 Jt. Commissioner Of Income M/S Mahindra Vehicles Tax (Osd), Circle 7(2)(1), Vs. Manufacturers Pvt. Ltd. Room No. 623, 6Th Floor, P.K. Kurne Chowk Worli, Aayakar Bhavan, M.K. Road, Mumbai-400018. Mumbai-400020. Pan No. Aafcm1217M Appellant Respondent Assessment Year: 2014-15 Jt. Commissioner Of Income M/S Mahindra Vehicles Tax (Osd), Circle 7(2)(1), Vs. Manufacturers Pvt. Ltd. Room No. 623, 6Th Floor, P.K. Kurne Chowk Worli, Aayakar Bhavan, M.K. Road, Mumbai-400018. Mumbai-400020. Pan No. Aafcm1217M Appellant Respondent Assessment Year: 2014-15 M/S Mahindra Vehicles Jt. Commissioner Of Manufacturers Pvt. Ltd. P.K. Vs. Income Tax (Osd), Circle Kurne Chowk Worli, 7(2)(1), Room No. 623, 6Th Mumbai-400018. Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. Pan No. Aafcm1217M Appellant Respondent

For Appellant: Mr. Karthik Natrajan, ARFor Respondent: Mr. Manjunath Swami, CIT-DR
Section 143(3)

…rther, there was no express provision dealing with allowability of CSR expenditure. It is stated by him that in various cases for example in Orissa Forest Development Corporation Ltd. (2002) 80 ITD 300 (Cuttack) and Hindustan Petroleum Corporation Ltd. (2004) 92 TTJ 168 (Mum), it has been held that expenditure incurred on CSR was allowable as revenue expenditure even though there was no statutory liability to incur such expenditure. Referring to the order of the Tribunal, Raipur Bench in the case of Jindal Power Ltd. in ITA No. 99/BLPR/2012, the Ld. counsel submits that the expenditure incurred M/s Mahindra Vehi…

JT. CIT. (OSD),CIRCLE -7(2)(1), MUMBAI vs. MAHINDRA VEHICLE MANUFACTURERS PVT. LTD., MUMBAI

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

ITA 2808/MUM/2018[2013-14]Status: DisposedITAT Mumbai24 Jul 2019AY 2013-14

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2013-14 Jt. Commissioner Of Income M/S Mahindra Vehicles Tax (Osd), Circle 7(2)(1), Vs. Manufacturers Pvt. Ltd. Room No. 623, 6Th Floor, P.K. Kurne Chowk Worli, Aayakar Bhavan, M.K. Road, Mumbai-400018. Mumbai-400020. Pan No. Aafcm1217M Appellant Respondent Assessment Year: 2014-15 Jt. Commissioner Of Income M/S Mahindra Vehicles Tax (Osd), Circle 7(2)(1), Vs. Manufacturers Pvt. Ltd. Room No. 623, 6Th Floor, P.K. Kurne Chowk Worli, Aayakar Bhavan, M.K. Road, Mumbai-400018. Mumbai-400020. Pan No. Aafcm1217M Appellant Respondent Assessment Year: 2014-15 M/S Mahindra Vehicles Jt. Commissioner Of Manufacturers Pvt. Ltd. P.K. Vs. Income Tax (Osd), Circle Kurne Chowk Worli, 7(2)(1), Room No. 623, 6Th Mumbai-400018. Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. Pan No. Aafcm1217M Appellant Respondent

For Appellant: Mr. Karthik Natrajan, ARFor Respondent: Mr. Manjunath Swami, CIT-DR
Section 143(3)

…rther, there was no express provision dealing with allowability of CSR expenditure. It is stated by him that in various cases for example in Orissa Forest Development Corporation Ltd. (2002) 80 ITD 300 (Cuttack) and Hindustan Petroleum Corporation Ltd. (2004) 92 TTJ 168 (Mum), it has been held that expenditure incurred on CSR was allowable as revenue expenditure even though there was no statutory liability to incur such expenditure. Referring to the order of the Tribunal, Raipur Bench in the case of Jindal Power Ltd. in ITA No. 99/BLPR/2012, the Ld. counsel submits that the expenditure incurred M/s Mahindra Vehi…

Maharashtra State Finance Corporation Limited v. DCIT ( (92 TTJ 168) — Cited in 6 Judgments | BharatTax