National Industrial Corpn. Ltd. v. Commissioner of Income

258 ITR 575High Court2002#5743 most cited

What is National Industrial Corpn. Ltd. v. Commissioner of Income authority for?

An ad hoc disallowance of expenditure is not permissible without pointing out specific defects or the absence of vouchers, especially when the assessee has furnished complete details. The Assessing Officer cannot estimate income or disallow expenses without rejecting the books of accounts or establishing specific deficiencies.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

National Industrial Corpn. Ltd. v. CIT · ad hoc disallowance · expenditure · sales promotion · gift items · publicity · vouchers · absence of vouchers · estimate · business purposes · rejecting books of accounts

Sections most often in play

Section 139Section 142(1)Section 143(1)(a)(iv)Section 143(3)Section 144BSection 2(24)(x)Section 253(3)Section 36(1)(va)

Issues it is cited on

section 143(1)section 143(2)section 143personsection 14section 143(3)indiatotal incomebusinessdocumentinterest

Judgments citing National Industrial Corpn. Ltd. v. Commissioner of Income

SRI SAINATH ASSOCIATES,LUCKNOW vs. DY.CIT-6, LUCKNOW

In the result, the appeal is partly allowed for statistical purposes

ITA 649/LKW/2024[2017-18]Status: DisposedITAT Lucknow11 Sept 2025AY 2017-18

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 143(3)Section 253(3)

…en the complete details of expenditure on publicity and cost of prints etc., have been furnished, no part could be disallowed on estimate without pointing out any specific inflation or absence of vouchers « National industrial Corporation Ltd. vs. CIT [(2002) 258 ITR 575 (Del HC)] Where the assessee company incurred a large expenditure on gift items as a matter of sales promotion, no disallowance could be made since no part of the expenditure was found to be for non-business purposes. Hemraj Nebhomal Sons vs. CIT [(2005)278 ITR 345 (MP)] Business expenditure — Allowability = Advertisement and Sales promotion expe…

ASSTT.COMMISSIONER OF INCOME TAX CIRCLE-5, NAGPUR vs. THE NIRMAL UJWAL CREDIT CO-OP SOCIETY LTD, NAGPUR

In the result, appeal filed by the Revenue for the assessment year

ITA 390/NAG/2019[2012-13]Status: HeardITAT Nagpur27 Nov 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Vikash Agrawal
Section 139(1)Section 143(1)Section 143(2)Section 80PSection 80P(2)

…he assessee; and vi) WIP cannot be taxed on estimated based of 8%. This issue is also covered by the following Judgment of Hon’ble High Court and various Benches of the Tribunal, which are tabulated below:– i) National Industries Corporation v/s CIT, [2002] 258 ITR 575 (Del. HC); ii) CIT v/s Aditya Builders, [2015] 378 ITr 75 (Bom. HC); and iii) M/s. Corporation Leisure & Property Development Pvt. Ltd. v/s DCIT, ITA no.1006/Bang./2022, order dated 27/01/2023 (Bang.Trib.) 20. In view of the foregoing discussions in the light of the aforesaid judicial pronouncements and keeping in view the overall facts and circ…

ADDL. CIT, SPECIAL RANGE- 9, NEW DELHI vs. VIMAL MOULDERS INDIA PVT. LTD., NEW DELHI

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

ITA 3122/DEL/2018[2012-13]Status: DisposedITAT Delhi18 Nov 2021AY 2012-13
For Appellant: Shri Ajay Wadhva, AdvocateFor Respondent: Shri Munesh Kumar, CIT, DR
Section 115JSection 143(1)Section 143(2)Section 269SSection 68

…the auditors. The AO has not pointed out any specific defect or discrepancies. Therefore, in view of the following decisions of the Hon’ble Delhi High Court such ad hoc disallowances of expenses is not permissible:- 1) National Industrial Corpn. Ltd. vs. CIT, 258 ITR 575; & 2) Friends Cleaning Agency (P) Ltd. vs. CIT, 332 ITR 269. 5. We have considered the rival arguments made by both the sides, perused the orders of the Assessing Officer and CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. So far as the ground raised by the Revenue is conce…

ITO, HARYANA vs. SH. DARSHAN LAL PROP., NARNAUL

In the result, appeal of the Revenue dismissed

ITA 4534/DEL/2016[2013-14]Status: DisposedITAT Delhi16 Jun 2020AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Anil Chaturvedi

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Jagdish Singh Dahiya, Sr. D.R
Section 68

…al expenditure claimed by the assessee. The Ld. CIT(A) found that it is an adhoc addition in nature which cannot be made against the assessee. The Ld. CIT(A) relied upon Judgment of Hon’ble Delhi High Court in the case of National Industrial Corporation Ltd., 258 ITR 575 in which it was held that no adhoc disallowance could be made. The Ld. CIT(A) accordingly deleted the addition. 11 ITA.No.4534/Del./2016 Darshan Lal Prop M/s. Darshan Lal & Sons, Narnaul. 15. After considering the rival submissions, we are of the view that no interference is called for in the matter. The A.O. has not pointed out as to which of…

DCIT, CIRCLE- 23(2), NEW DELHI vs. SICPA INDIA PVT. LTD., NEW DELHI

ITA 7483/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Jan 2020AY 2011-12

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Nikhil Surana, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 14A

…re of the considered view that when the details submitted by the assessee have not been disputed, such ad hoc disallowance cannot be made on the basis of surmises. 36. Hon’ble Delhi High Court in case of National Industrial Corporation Ltd. vs. CIT (2002) 258 ITR 575 (Del.) held that when there are no findings that part of the expenditure on sales/ business promotion was for non-business purposes, part of the expenditure not to be disallowed u/s 37 of the Act. So, we are of the considered view that AO/CIT(A) have purely disallowed 50% & 15% respectively of the sales promotion expenses on ad hoc basis witho…

SICPA INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 23(2), NEW DELHI

ITA 7048/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Jan 2020AY 2011-12

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Nikhil Surana, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 14A

…re of the considered view that when the details submitted by the assessee have not been disputed, such ad hoc disallowance cannot be made on the basis of surmises. 36. Hon’ble Delhi High Court in case of National Industrial Corporation Ltd. vs. CIT (2002) 258 ITR 575 (Del.) held that when there are no findings that part of the expenditure on sales/ business promotion was for non-business purposes, part of the expenditure not to be disallowed u/s 37 of the Act. So, we are of the considered view that AO/CIT(A) have purely disallowed 50% & 15% respectively of the sales promotion expenses on ad hoc basis witho…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. GD FOODS MANUFACTURING (INDIA) PVT. LTD., NEW DELHI

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. GD FOODS MANUFACTURING (INDIA) PVT. LTD., NEW DELHI

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. GD FOODS MANUFACTURING (INDIA) PVT. LTD., NEW DELHI

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. GD FOODS MANUFACTURING (INDIA) PVT. LTD., NEW DELHI

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. GD FOODS MANUFACTURING (INDIA) PVT. LTD., NEW DELHI

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. GD FOODS MANUFACTURING (INDIA) PVT. LTD., NEW DELHI

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

GD FOODS MANUFACTURING (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…the sales of the appellant on ad hoc basis. x. It is trite law that no addition on ad-hoc basis can be made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India…

M/S. BIO MED PRIVATE LIMITED,GHAZIABAD vs. ADDL.CIT, GHAZIABAD

In the result, the appeal of the assessee is allowed

ITA 6827/DEL/2014[2009-10]Status: DisposedITAT Delhi20 Nov 2017AY 2009-10

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava[Assessment Year: 2009-10]

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Shri S.K. Jain, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [Assessment Year: 2009-10] Bio-Med Private Ltd Vs. The Addl. CIT C- 96, Site No. 1, B.S. Road Range - 2 Industrial Area Ghaziabad Ghaziabad PAN : AABCB 3477 C [Appellant] [Respondent] Date of Hearing : 09.11.2017 Date of Pronouncement : 20.11.2017 Assessee by : Shri Akhilesh Kumar, Adv Revenue by : Shri S.K. Jain, Sr. DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This appeal filed by the assessee is directed against the order dated 18.09.2014 passed b…

National Industrial Corpn. Ltd. v. Commissioner of Income (258 ITR 575) — Cited in 20 Judgments | BharatTax