Natco Exports Pvt. Ltd. v. CIT

345 ITR 188High Court2012#20572 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2019.

Judgments citing Natco Exports Pvt. Ltd. v. CIT

M/S Jbm Industries Ltd vs. Commissioner of Income Tax New Delhi

Appeals are dismissed

ITA/520/2019HC Delhi30 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 37

…x, (2014) 365 ITR 436 (Delhi). In this case, an employee of the company, who had already served for about a year, had been sent to obtain higher education. This Court distinguished Kostub Investment Ltd. (supra) from Natco Exports Pvt. Ltd. v. CIT, (2012) 345 ITR 188 (Delhi), and held in favour of the assessee that the said expenditure was allowable. 10. Per contra, learned counsel for the respondent, firstly, submits that no question of law arises for consideration since the entire dispute is completely ITA 519/2019 & connected matters Page 11 of 17 factual. She submits that there are concurren…

M/S Jbm Industries Ltd vs. Commissioner of Income Tax New Delhi

Appeals are dismissed

ITA/519/2019HC Delhi30 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 37

…x, (2014) 365 ITR 436 (Delhi). In this case, an employee of the company, who had already served for about a year, had been sent to obtain higher education. This Court distinguished Kostub Investment Ltd. (supra) from Natco Exports Pvt. Ltd. v. CIT, (2012) 345 ITR 188 (Delhi), and held in favour of the assessee that the said expenditure was allowable. 10. Per contra, learned counsel for the respondent, firstly, submits that no question of law arises for consideration since the entire dispute is completely ITA 519/2019 & connected matters Page 11 of 17 factual. She submits that there are concurren…

M/S Jbm Industries Ltd vs. Commissioner of Income Tax New Delhi

Appeals are dismissed

ITA/525/2019HC Delhi30 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 37

…x, (2014) 365 ITR 436 (Delhi). In this case, an employee of the company, who had already served for about a year, had been sent to obtain higher education. This Court distinguished Kostub Investment Ltd. (supra) from Natco Exports Pvt. Ltd. v. CIT, (2012) 345 ITR 188 (Delhi), and held in favour of the assessee that the said expenditure was allowable. 10. Per contra, learned counsel for the respondent, firstly, submits that no question of law arises for consideration since the entire dispute is completely ITA 519/2019 & connected matters Page 11 of 17 factual. She submits that there are concurren…

M/S Bansal Alloys & Metals Pvt. Ltd., Mandi Gobindgarh vs. ACIT, Mandi Gobindgarh

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

ITA 526/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh03 Oct 2018AY 2013-14

Bench: Ms. Diva Singh & Dr. B.R.R.Kumarassessment Year: 2013-14

For Appellant: Shri Ashwani Kumar &For Respondent: Shri Yoginder Mittal,Addl. CIT
Section 250(6)

…rship but are of purely of personal expenditure. The assessee has also, failed to prove that the expenditure was wholly and exclusively for the purpose of business. The reliance is placed on the decision in the case of NATCO exports Private Limited versus CIT 345 ITR 188 by honourable Delhi High Court. Wherein the honourable High Court has held that expenditure under section 37 is admissible only if the same is incurred wholly and exclusively for the purpose of business. Here in this case the appellant the appellant company has failed to discharge its onus to an established that the expenditure has been incurred…

Natco Exports Pvt. Ltd. v. CIT (345 ITR 188) — Cited in 4 Judgments | BharatTax