Murali & Co. (P.) Ltd. v. ACIT

357 ITR 580High Court2013#15693 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 36(1)(iii)Section 143(3)Section 153A(1)(b)Section 195Section 35DSection 37(1)Section 40(a)(ia)Section 40A(2)(b)

Issues it is cited on

section 5(2)(b)section 5(2)section 35dinterest free advancesmaximum marginal ratesection 40a(2)(b)section 40a(2)business expediencywritten down valuesection 36(1)(iii)rejection of books of accountcommercial expediency

Judgments citing Murali & Co. (P.) Ltd. v. ACIT

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhidham-Kutch vs. M/S Kutch Salt & Allied Industries Ltd., Gandhidham-Kutch

In the result, cross objections filed by the assessee are allowed for statistical purposes

ITA 366/RJT/2017[2013-14]Status: DisposedITAT Rajkot17 Mar 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhait (Ss)A No.233& 234 & 235 & 236 /Rjt/2016 Assessment Year: (2009-10 To 2012-13) (Hybrid Hearing) Asstt. Commissioner Of Income Tax, Vs. M/S. Kutch Salt & Allied Gandhidham Circle, Industries Ltd., Gandhidham - Kutch Maitri Bhavan, Plot No.-18, Sector-8, Gandhidham - Kutch "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaact1769L (Appellant) (Respondent)

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Punglia,Ld.CIT (DR)
Section 36(1)(iii)

…48 (Kerala). (viii)The Hon’ble Allahabad High Court in the case of CIT v. H.R. Sugar Factory (P.) Ltd., reported in (1991) 187 ITR 363 (Allahabad). (ix) Decision of Hon’ble Madras High Court in the case of A. Murali & Co. (P.) Ltd. V. ACIT, reported in (2013) 357 ITR 580 (Madras). 18. The ld. CIT -DR for the revenue, by referring to the above judgements, stated that in the assessee`s case, there are mixed funds and the assessee could not establish any commercial expediency. It is the duty of the assessee to explain before the assessing officer that whatever loans were raised by the assessee, were used for busines…

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhinagar vs. M/S Kutch Salt & Allied Industries Ltd., Gandhidham

In the result, cross objections filed by the assessee are allowed for statistical purposes

ITA 236/RJT/2016[2012-13]Status: DisposedITAT Rajkot17 Mar 2025AY 2012-13

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhait (Ss)A No.233& 234 & 235 & 236 /Rjt/2016 Assessment Year: (2009-10 To 2012-13) (Hybrid Hearing) Asstt. Commissioner Of Income Tax, Vs. M/S. Kutch Salt & Allied Gandhidham Circle, Industries Ltd., Gandhidham - Kutch Maitri Bhavan, Plot No.-18, Sector-8, Gandhidham - Kutch "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaact1769L (Appellant) (Respondent)

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Punglia,Ld.CIT (DR)
Section 36(1)(iii)

…48 (Kerala). (viii)The Hon’ble Allahabad High Court in the case of CIT v. H.R. Sugar Factory (P.) Ltd., reported in (1991) 187 ITR 363 (Allahabad). (ix) Decision of Hon’ble Madras High Court in the case of A. Murali & Co. (P.) Ltd. V. ACIT, reported in (2013) 357 ITR 580 (Madras). 18. The ld. CIT -DR for the revenue, by referring to the above judgements, stated that in the assessee`s case, there are mixed funds and the assessee could not establish any commercial expediency. It is the duty of the assessee to explain before the assessing officer that whatever loans were raised by the assessee, were used for busines…

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhinagar vs. M/S Kutch Salt & Allied Industries Ltd., Gandhidham

In the result, cross objections filed by the assessee are allowed for statistical purposes

ITA 235/RJT/2016[2011-12]Status: DisposedITAT Rajkot17 Mar 2025AY 2011-12

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhait (Ss)A No.233& 234 & 235 & 236 /Rjt/2016 Assessment Year: (2009-10 To 2012-13) (Hybrid Hearing) Asstt. Commissioner Of Income Tax, Vs. M/S. Kutch Salt & Allied Gandhidham Circle, Industries Ltd., Gandhidham - Kutch Maitri Bhavan, Plot No.-18, Sector-8, Gandhidham - Kutch "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaact1769L (Appellant) (Respondent)

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Punglia,Ld.CIT (DR)
Section 36(1)(iii)

…48 (Kerala). (viii)The Hon’ble Allahabad High Court in the case of CIT v. H.R. Sugar Factory (P.) Ltd., reported in (1991) 187 ITR 363 (Allahabad). (ix) Decision of Hon’ble Madras High Court in the case of A. Murali & Co. (P.) Ltd. V. ACIT, reported in (2013) 357 ITR 580 (Madras). 18. The ld. CIT -DR for the revenue, by referring to the above judgements, stated that in the assessee`s case, there are mixed funds and the assessee could not establish any commercial expediency. It is the duty of the assessee to explain before the assessing officer that whatever loans were raised by the assessee, were used for busines…

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhinagar vs. M/S Kutch Salt & Allied Industries Ltd., Gandhidham

In the result, cross objections filed by the assessee are allowed for statistical purposes

ITA 234/RJT/2016[2010-11]Status: DisposedITAT Rajkot17 Mar 2025AY 2010-11

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhait (Ss)A No.233& 234 & 235 & 236 /Rjt/2016 Assessment Year: (2009-10 To 2012-13) (Hybrid Hearing) Asstt. Commissioner Of Income Tax, Vs. M/S. Kutch Salt & Allied Gandhidham Circle, Industries Ltd., Gandhidham - Kutch Maitri Bhavan, Plot No.-18, Sector-8, Gandhidham - Kutch "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaact1769L (Appellant) (Respondent)

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Punglia,Ld.CIT (DR)
Section 36(1)(iii)

…48 (Kerala). (viii)The Hon’ble Allahabad High Court in the case of CIT v. H.R. Sugar Factory (P.) Ltd., reported in (1991) 187 ITR 363 (Allahabad). (ix) Decision of Hon’ble Madras High Court in the case of A. Murali & Co. (P.) Ltd. V. ACIT, reported in (2013) 357 ITR 580 (Madras). 18. The ld. CIT -DR for the revenue, by referring to the above judgements, stated that in the assessee`s case, there are mixed funds and the assessee could not establish any commercial expediency. It is the duty of the assessee to explain before the assessing officer that whatever loans were raised by the assessee, were used for busines…

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhinagar vs. M/S Kutch Salt & Allied Industries Ltd., Gandhidham

In the result, cross objections filed by the assessee are allowed for statistical purposes

ITA 233/RJT/2016[2009-10]Status: DisposedITAT Rajkot17 Mar 2025AY 2009-10

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhait (Ss)A No.233& 234 & 235 & 236 /Rjt/2016 Assessment Year: (2009-10 To 2012-13) (Hybrid Hearing) Asstt. Commissioner Of Income Tax, Vs. M/S. Kutch Salt & Allied Gandhidham Circle, Industries Ltd., Gandhidham - Kutch Maitri Bhavan, Plot No.-18, Sector-8, Gandhidham - Kutch "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaact1769L (Appellant) (Respondent)

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Punglia,Ld.CIT (DR)
Section 36(1)(iii)

…48 (Kerala). (viii)The Hon’ble Allahabad High Court in the case of CIT v. H.R. Sugar Factory (P.) Ltd., reported in (1991) 187 ITR 363 (Allahabad). (ix) Decision of Hon’ble Madras High Court in the case of A. Murali & Co. (P.) Ltd. V. ACIT, reported in (2013) 357 ITR 580 (Madras). 18. The ld. CIT -DR for the revenue, by referring to the above judgements, stated that in the assessee`s case, there are mixed funds and the assessee could not establish any commercial expediency. It is the duty of the assessee to explain before the assessing officer that whatever loans were raised by the assessee, were used for busines…

Kandla Export Corporation, Gandhidham vs. The Dy. Commr. of Income Tax, Cen. Cir.-2(3), Ahmedabad

In the result, the summaries and concise ground No

ITA 155/RJT/2016[2012-13]Status: DisposedITAT Rajkot28 Feb 2025AY 2012-13

Bench: Dr. Arjun Lal Saini, Am.& Dinesh Mohan Sinha, Jm आयकरअपीलसं./It(Ss)A No.135/Ahd/2016 ("नधा"रणवष" / Assessment Year: (2011-12) (Hybrid Hearing) The Deputy Commissioner Of Vs. Kandla Exports Corporation Income – Tax, Central Circle – 2(3), Plot No. 18, Maitri Bhavan, 3Rd Floor, A – 305, Aayakar Bhavan, Sector – 8, Gandhidham, Ahmedabad – 370201 Kutch- 370201 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfk1906F (Assessee) (Respondent) आयकरअपीलसं./It(Ss)A No.136/Ahd/2016 ("नधा"रणवष" / Assessment Year: (2012-13) (Hybrid Hearing) The Deputy Commissioner Of Kandla Exports Corporation Vs Income – Tax, Central Circle – Plot No. 18, Maitri Bhavan, . 2(3), 3Rd Floor, A – 305, Aayakar Sector – 8, Gandhidham, Bhavan, Ahmedabad - 370201 Kutch- 370201 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfk1906F (Assessee) (Respondent)

…(Kerala). (viii)The Hon’ble Allahabad High Court in the case of CIT v. H.R. Sugar Factory (P.) Ltd., reported in (1991) 187 ITR 363 (Allahabad). (ix) Decision of Hon’ble Madras High Court in the case of A. Murali & Co. (P.) Ltd. V. ACIT, reported in (2013) 357 ITR 580 (Madras). 18. The ld. CIT -DR for the revenue, by referring to the above judgements, stated that in the assessee`s case, there are mixed funds and the assessee could not establish any commercial expediency. It is the duty of the assessee to explain before the assessing officer that whatever loans were raised by the assessee, were used for busine…

Murali & Co. (P.) Ltd. v. ACIT (357 ITR 580) — Cited in 6 Judgments | BharatTax