Malwa Vanaspati and Chemical Company Ltd. v. CIT

209 ITR 993High Court#11271 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2018.

Judgments citing Malwa Vanaspati and Chemical Company Ltd. v. CIT

M/S. the Alchemists Ark Private Ltd., Pune vs. Income-Tax Officer

In the result, appeal of the assessee is allowed for statistical

ITA 755/PUN/2016[2011-12]Status: DisposedITAT Pune09 May 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.755/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2011-12 वष"

For Appellant: Shri Suhas BoraFor Respondent: Shri Ajay Modi, JCIT
Section 143(3)Section 36(1)(ii)Section 37(1)

…he Act. Applicability of Hon’ble Bombay High Court’s judgment in the case of Subodh Chandra Poppatlal Vs. CIT, as well as judgments in the cases of Malwa Vanaspati & Chemical Co. Ltd. Vs. CIT 154 ITR 655 (MP), Khimji Visram & Sons (Gujarat) Pvt. Ltd. Vs. CIT 209 ITR 993 (Guj.) were also relied upon by the CIT(A). 6. Aggrieved with the order of CIT(A), assessee filed the present appeal before the Tribunal with the grounds referred above. 7. At the outset, Ld. Counsel for the assessee brought our attention to the decision of Special Bench of the Tribunal in the case of M/s.Dalal Broacha Stock Broking Pvt. Lt…

B & A Digi Tactical Solutions Private Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee stands dismissed

ITA 304/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Aug 2017AY 2013-14

Bench: Shri Abraham P. George]

For Appellant: Shri. B. Sagadevan, IRS, JCITFor Respondent: 23-08-2017
Section 31Section 32Section 37

…the judgment of Hon’ble ITA No.304/Mds/2017. :- 5 -: Madhya Pradesh High Court in the case of Malwa Vanaspati & Chemical Co. Ltd vs. CIT, 154 ITR 655 that of Hon’ble Gujarat High Court in the case of Khimji Visram and Sons (Gujarat) Private Ltd. vs. CIT 209 ITR 993 and that of Hon’ble Bombay High Court in the case of New Shorrock Spinning and Manufacturing Co. Ltd vs. CIT 30 ITR 338. Further according to him, ld. Assessing Officer had allowed part of the claim, which was found to be Revenue in nature. I have considered the rival contentions and perused the 6. orders of the authorities below. The expenditu…

ITO, New Delhi vs. M/S. Modipon Ltd., Ghaziabad

In the result appeal filed by the Revenue is dismissed

ITA 3337/DEL/2014[2008-09]Status: DisposedITAT Delhi09 Jun 2017AY 2008-09

Bench: Shri R.P.Tolani, Hon’Ble & Shri Prashant Maharishiito, Vs. Modipon Ltd, Ward-5(4), Hapur Road, Modi Nagar, New Delhi Ghaziabad Pan:Aaacm2069E (Appellant) (Respondent)

For Appellant: Sh. Santosh Aggarwal, AdvFor Respondent: Sh. Rajesh Kumar, Sr. DR
Section 143(3)Section 271(1)(c)Section 35DSection 37(1)

…s not specifically pleaded by the assessee, the assessing authority has a statutory duty and obligation to consider the claim of the assessee pertaining to a particular item under that section. Honourable Guj High court has held in Khimji Vishram & sons V CIT 209 ITR 993 as under :- “As against this, under section 37, deduction of any expenditure could be allowed in computing the income chargeable under the head "Profits and gains of business or profession", if it is found that : (i) it is not an expenditure of the nature described in sections 30 to 36 ; (ii) it is not in the nature of capital expenditure or pers…

B and A Digi Tactical Solutions Private Ltd., Chennai vs. ACIT, Chennai

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

ITA 1503/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jun 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.1503/Mds/2016 "नधा*रण वष* /Assessment Year: 2012-13

For Respondent: 17.04.2017
Section 31Section 32Section 37

…of, unless and until it is established that none of the provisions of s.30 to 36 are applicable to a given case. This view finds support from the ratio in Malwa Vanaspati and Chemical Company Ltd v. CIT 154 ITR 655 (MP) and Khimji Visram and Sons P Ltd v CIT 209 ITR 993 (Guj.). 9. In this context, it will serve useful purpose to refer to the decision of the Hon’ble Kerala High Court dated 18.8.2015 in lndus Motor Company P Ltd v. DCIT 378 ITR 707. While examining a similar claim the Hon’ble Court observed “.... after the introduction of Explanation 1 to section 32(1) of the Act, there is no scope left out at al…

DCIT, Chennai vs. Amec Foster Wheeler India Private Limited, Chennai

In the result, appeal of the assessee in ITA

ITA 1762/CHNY/2016[2009-10]Status: DisposedITAT Chennai06 Jan 2017AY 2009-10

Bench: Shri Abraham P. George & Shri G. Pavan Kumar

For Appellant: Shri. Sriram Seshadri, C.A Department by : Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज",लेखा सद"य एवं "ीजी. पवन कुमार, "या"यकसद"यकेसम" BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1531/Mds/2016. "नधा"रण वष" /Assessment year : 2009-2010. M/s. Amec Foster Wheeler Vs. The Deputy Commissioner of India Private Limited, Income Tax, 6th floor, Zenith Building, Company Circle I(4) Ascendas IT Park, Chennai. CSIR Road, Taramani, Chennai 600 113. आयकर अपील सं./I.T.A. No. 1762/Mds/2016 & C.O. No. 106/Mds/2016 (in ITA No.1…

Amee Foster Wheeler India Private Limited, Chennai vs. DCIT, Chennai

In the result, appeal of the assessee in ITA

ITA 1531/CHNY/2016[2009-10]Status: DisposedITAT Chennai06 Jan 2017AY 2009-10

Bench: Shri Abraham P. George & Shri G. Pavan Kumar

For Appellant: Shri. Sriram Seshadri, C.A Department by : Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज",लेखा सद"य एवं "ीजी. पवन कुमार, "या"यकसद"यकेसम" BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1531/Mds/2016. "नधा"रण वष" /Assessment year : 2009-2010. M/s. Amec Foster Wheeler Vs. The Deputy Commissioner of India Private Limited, Income Tax, 6th floor, Zenith Building, Company Circle I(4) Ascendas IT Park, Chennai. CSIR Road, Taramani, Chennai 600 113. आयकर अपील सं./I.T.A. No. 1762/Mds/2016 & C.O. No. 106/Mds/2016 (in ITA No.1…

DCIT, Chennai vs. Amec Foster Wheeler India Private Limited, Chennai

The appeal of the assessee is partly allowed for statistical purposes whereas that of the Revenue is dismissed

ITA 1761/CHNY/2016[2008-09]Status: DisposedITAT Chennai25 Nov 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. Sriram Seshadri, C.AFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 32(1)

…आयकर अपील"य अ"धकरण, ’ सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1530/Mds/2016 "नधा"रण वष" /Assessment year : 2008-2009 M/s. Amec Foster Wheeler Vs. The Deputy Commissioner of India Private Limited, Income Tax, 6th floor, Zenith Building, Company Circle II(1) Ascendas IT Park, Chennai. CSIR Road, Taramani, Chennai 600 113. आयकर अपील सं./I.T.A. No. 1761/Mds/2016 "नधा"रण वष" /Assessment yea…

Amee Foster Wheeler India Private Limited, Chennai vs. DCIT, Chennai

The appeal of the assessee is partly allowed for statistical purposes whereas that of the Revenue is dismissed

ITA 1530/CHNY/2016[2008-09]Status: DisposedITAT Chennai25 Nov 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. Sriram Seshadri, C.AFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 32(1)

…आयकर अपील"य अ"धकरण, ’ सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1530/Mds/2016 "नधा"रण वष" /Assessment year : 2008-2009 M/s. Amec Foster Wheeler Vs. The Deputy Commissioner of India Private Limited, Income Tax, 6th floor, Zenith Building, Company Circle II(1) Ascendas IT Park, Chennai. CSIR Road, Taramani, Chennai 600 113. आयकर अपील सं./I.T.A. No. 1761/Mds/2016 "नधा"रण वष" /Assessment yea…

M/S. Modipon Ltd., Ghaziabad vs. ACIT, New Delhi

In the result appeal of the revenue is dismissed

ITA 4155/DEL/2011[2008-09]Status: DisposedITAT Delhi02 Dec 2015AY 2008-09

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiin Ita No. 4155 & 4178/Del/2011 (Assessment Year: 2008-09)

For Appellant: Sh. Santosh Aggarwal, AdvFor Respondent: Sh. P.Dam Kanunjna, Sr. DR
Section 10Section 139(1)Section 143(2)Section 14ASection 35D

…s not specifically pleaded by the assessee, the assessing authority has a statutory duty and obligation to consider the claim of the assessee pertaining to a particular item under that section. Honourable Guj High court has held in Khimji Vishram & sons V CIT 209 ITR 993 as under :- “As against this, under section 37, deduction of any expenditure could be allowed in computing the income chargeable under the head "Profits and gains of business or profession", if it is found that : 5 | P a g e Modipon Limited V ACIT ITA No 4155/Del/2011 & ACIT V Modipon Limited ITA N0. 4178/Del/2011 A Y 2008-09 (i) it is not an e…

Malwa Vanaspati and Chemical Company Ltd. v. CIT (209 ITR 993) — Cited in 9 Judgments | BharatTax