Officer v. Nikka Ram Sanjeev Kumar

69 ITD 195Income Tax Appellate Tribunal1999#16045 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2017.

Judgments citing Officer v. Nikka Ram Sanjeev Kumar

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1429/KOL/2015[2011-2012]Status: DisposedITAT Kolkata21 Sept 2017AY 2011-2012

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…allowability of interest and bank charges the same is covered by the order of the Third Member ITAT Chandigarh in-the case of ITA No.760/Kol/2012-A-AM M/s. Gourangalal Chatterjee Construction 4 Private Ltd Income-tax Officer v. Nikka Ram Sanjeev Kumar [1999] 69 ITD 195 (CHD.) (TM) where the Third Member held as follows: "When an estimate of an income is made, all the inputs i.e., the expenses including interest paid for capital borrowed for the purpose of the business are allowable deductions. In doing so, it is to be seen whether the assessee borrowed capital for the purpose of the business and was used for th…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata21 Sept 2017AY 2010-2011

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…allowability of interest and bank charges the same is covered by the order of the Third Member ITAT Chandigarh in-the case of ITA No.760/Kol/2012-A-AM M/s. Gourangalal Chatterjee Construction 4 Private Ltd Income-tax Officer v. Nikka Ram Sanjeev Kumar [1999] 69 ITD 195 (CHD.) (TM) where the Third Member held as follows: "When an estimate of an income is made, all the inputs i.e., the expenses including interest paid for capital borrowed for the purpose of the business are allowable deductions. In doing so, it is to be seen whether the assessee borrowed capital for the purpose of the business and was used for th…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1427/KOL/2015[2009-2010]Status: DisposedITAT Kolkata21 Sept 2017AY 2009-2010

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…allowability of interest and bank charges the same is covered by the order of the Third Member ITAT Chandigarh in-the case of ITA No.760/Kol/2012-A-AM M/s. Gourangalal Chatterjee Construction 4 Private Ltd Income-tax Officer v. Nikka Ram Sanjeev Kumar [1999] 69 ITD 195 (CHD.) (TM) where the Third Member held as follows: "When an estimate of an income is made, all the inputs i.e., the expenses including interest paid for capital borrowed for the purpose of the business are allowable deductions. In doing so, it is to be seen whether the assessee borrowed capital for the purpose of the business and was used for th…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1426/KOL/2015[2008-09]Status: DisposedITAT Kolkata21 Sept 2017AY 2008-09

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…allowability of interest and bank charges the same is covered by the order of the Third Member ITAT Chandigarh in-the case of ITA No.760/Kol/2012-A-AM M/s. Gourangalal Chatterjee Construction 4 Private Ltd Income-tax Officer v. Nikka Ram Sanjeev Kumar [1999] 69 ITD 195 (CHD.) (TM) where the Third Member held as follows: "When an estimate of an income is made, all the inputs i.e., the expenses including interest paid for capital borrowed for the purpose of the business are allowable deductions. In doing so, it is to be seen whether the assessee borrowed capital for the purpose of the business and was used for th…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1425/KOL/2015[2006-07]Status: DisposedITAT Kolkata21 Sept 2017AY 2006-07

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…allowability of interest and bank charges the same is covered by the order of the Third Member ITAT Chandigarh in-the case of ITA No.760/Kol/2012-A-AM M/s. Gourangalal Chatterjee Construction 4 Private Ltd Income-tax Officer v. Nikka Ram Sanjeev Kumar [1999] 69 ITD 195 (CHD.) (TM) where the Third Member held as follows: "When an estimate of an income is made, all the inputs i.e., the expenses including interest paid for capital borrowed for the purpose of the business are allowable deductions. In doing so, it is to be seen whether the assessee borrowed capital for the purpose of the business and was used for th…

ACIT, Circle-10, Kolkata vs. M/S Gourangalal Chatterjee, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 760/KOL/2012[2007-08]Status: DisposedITAT Kolkata20 Jan 2016AY 2007-08

Bench: : Shri M. Balaganesh

For Appellant: Shri P.B. Pramanick, JCIT, ld. Sr.DRFor Respondent: Shri D.S Damle, FCA
Section 143(3)Section 145Section 44A

…As regards allowability of interest and bank charges the same is covered by the order of the Third Member ITAT Chandigarh in-the case of ITA No.760/Kol/2012-A-AM 4 M/s. Gourangalal Chatterjee Construction lncome-tax Officer v. Nikka Ram Sanjeev Kumar [1999] 69 ITD 195 (CHD.) (TM) where the Third Member held as follows: “When an estimate of an income is made, all the inputs i.e., the expenses including interest paid for capital borrowed for the purpose of the business are allowable deductions. In doing so, it is to be seen whether the assessee borrowed capital for the purpose of the business and was used for th…

Officer v. Nikka Ram Sanjeev Kumar (69 ITD 195) — Cited in 6 Judgments | BharatTax