Martin & Harris Pvt Ltd. v. CIT

73 Taxmann 555High Court1994#5308 most cited

What is Martin & Harris Pvt Ltd. v. CIT authority for?

Interest paid on professional tax or for late deposit of TDS is compensatory in nature and therefore allowable as a deduction under Section 37(1) of the Income-tax Act, 1961.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

Martin & Harris Pvt Ltd · CIT · 73 Taxmann 555 · Section 37(1) · compensatory interest · professional tax · TDS interest · late deposit of tax · allowable deduction

Sections most often in play

Section 143(3)Section 37(1)Section 201(1A)Section 36(1)(viii)Section 90(3)Section 250Section 263

Issues it is cited on

compensatory interestsection 90(3)section 40(a)(ii)transferor companyexplanation to section 37disallowance under section 40(a)(ia)interest under section 201(1a)section 36(1)(viii)section 201(1a)interest free advancessection 194asection 201

Judgments citing Martin & Harris Pvt Ltd. v. CIT

Hta Marketing Services P. Ltd, Mumbai vs. DCIT 2(1)(2), Mumbai

ITA 2068/MUM/2017[2013-14]Status: DisposedITAT Mumbai12 Sept 2018AY 2013-14

Bench: Shri Sandeep Gosain () & Shri N.K. Pradhan () Assessment Year: 2013-14 Hta Marketing Services Dcit-2(1)(2), Aayakar Pvt. Ltd. 3Rd Floor, Peninsula Bhavan, M.K. Marg, Vs. Chambers, G.K. Marg, Mumbai-400020. Lower Parel, Mumbai- 400013. Pan No. Aaacf0692A Appellant Respondent Assessee By : Mr. Ajit C. Shah, Ar Revenue By : Mr. Sachchidanand Dube, Dr Date Of Hearing : 04/09/2018 Date Of Pronouncement : 12/09/2018

For Appellant: Mr. Ajit C. Shah, ARFor Respondent: Mr. Sachchidanand Dube, DR
Section 143(3)Section 201Section 215Section 220(2)Section 37Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI SANDEEP GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 HTA Marketing Services DCIT-2(1)(2), Aayakar Pvt. Ltd. 3rd floor, Peninsula Bhavan, M.K. Marg, Vs. Chambers, G.K. Marg, Mumbai-400020. Lower Parel, Mumbai- 400013. PAN No. AAACF0692A Appellant Respondent Assessee by : Mr. Ajit C. Shah, AR Revenue by : Mr. Sachchidanand Dube, DR Date of Hearing : 04/09/2018 Date of pronouncement : 12/09/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is…

Allied Media Network P.Ltd, Mumbai vs. DCIT RG 7(1), Mumbai

In the result, the appeal is partly allowed

ITA 3545/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2011-12 Allied Media Network Pvt. Dcit, Range-7(1), Aayakar Ltd., P-2, Level 3, Percept Bhavan, M.K. Marg Vs. House, 22 Raghuvanshi Mumbai-400020 Estate, 11/12 Senapati Bapat Marg, Lower Parel, Mumbai-400013. Pan No. Aadcp9975H Appellant Respondent Assessee By : Mr. Pankaj Jain, Ar Revenue By : Ms. S. Padmaja, Cit(Dr) Date Of Hearing : 05/04/2018 Date Of Pronouncement: 27/06/2018

For Appellant: Mr. Pankaj Jain, ARFor Respondent: Ms. S. Padmaja, CIT(DR)
Section 143(3)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Allied Media Network Pvt. DCIT, Range-7(1), Aayakar Ltd., P-2, Level 3, Percept Bhavan, M.K. Marg Vs. House, 22 Raghuvanshi Mumbai-400020 Estate, 11/12 Senapati Bapat Marg, Lower Parel, Mumbai-400013. PAN No. AADCP9975H Appellant Respondent Assessee by : Mr. Pankaj Jain, AR Revenue by : Ms. S. Padmaja, CIT(DR) Date of Hearing : 05/04/2018 Date of pronouncement: 27/06/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The…