Orissa Cement Ltd. v. Commissioner of Income-tax

73 ITR 14High Court1969#18226 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing Orissa Cement Ltd. v. Commissioner of Income-tax

M/S Bengal Shriram Hitech City Private Limited, Bangalore vs. Income Tax Officer Ward-1(1)(3), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed

ITA 122/BANG/2019[2014-15]Status: DisposedITAT Bangalore12 Oct 2020AY 2014-15

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Mallikarjuna G., D.R

…y Printers of India Pvt. Ltd. (78 ITR 766,774) (All)  Tatasons Ltd. (18 ITR 460,467) (Born)  Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC)  J.K. Woolen Manufactures (72 ITR 612) (SC)  Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC)  Orissa Cement Ltd. (73 ITR 14, 17) (Del)  CIT vs IBC Knowledge Park Pvt Ltd [2016] 385 ITR 346 (Kar) 1.8. It is also decided principle of law that once the business is set, all the expenses should be allowed. 1.9. In C/T v. Sarabhai Sons (P.) Ltd. [1973] 90 ITR 318 the Gujarat High Court noticed the clear distinction between "commencement of business" and "setting it up" for…

M/S Bengal Shriram Hitech City Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed

ITA 121/BANG/2019[2013-14]Status: DisposedITAT Bangalore12 Oct 2020AY 2013-14

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Mallikarjuna G., D.R

…y Printers of India Pvt. Ltd. (78 ITR 766,774) (All)  Tatasons Ltd. (18 ITR 460,467) (Born)  Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC)  J.K. Woolen Manufactures (72 ITR 612) (SC)  Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC)  Orissa Cement Ltd. (73 ITR 14, 17) (Del)  CIT vs IBC Knowledge Park Pvt Ltd [2016] 385 ITR 346 (Kar) 1.8. It is also decided principle of law that once the business is set, all the expenses should be allowed. 1.9. In C/T v. Sarabhai Sons (P.) Ltd. [1973] 90 ITR 318 the Gujarat High Court noticed the clear distinction between "commencement of business" and "setting it up" for…

Bengal Shriram Hitech City Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed

ITA 1341/BANG/2017[2012-13]Status: DisposedITAT Bangalore12 Oct 2020AY 2012-13

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Mallikarjuna G., D.R

…y Printers of India Pvt. Ltd. (78 ITR 766,774) (All)  Tatasons Ltd. (18 ITR 460,467) (Born)  Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC)  J.K. Woolen Manufactures (72 ITR 612) (SC)  Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC)  Orissa Cement Ltd. (73 ITR 14, 17) (Del)  CIT vs IBC Knowledge Park Pvt Ltd [2016] 385 ITR 346 (Kar) 1.8. It is also decided principle of law that once the business is set, all the expenses should be allowed. 1.9. In C/T v. Sarabhai Sons (P.) Ltd. [1973] 90 ITR 318 the Gujarat High Court noticed the clear distinction between "commencement of business" and "setting it up" for…

Gateway Terminals India P.Ltd, Navi Mumbai vs. DCIT 5(1), Mumbai

In the result, appeal filed by the assessee in ITA No

ITA 3595/MUM/2016[2009-10]Status: DisposedITAT Mumbai06 Apr 2017AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3595/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) Gateway Terminals India Pvt. Dy. Commissioner Of बनाम/ Ltd., Income Tax, 5(1), V. Gti House, Jawaharlal Nehru Aaykar Bhavan, Port, M.K. Road, Sheva, District Uran, Mumbai. Navi Mumbai – 400 707. "थायी लेखा सं./Pan : Aaccg1899E .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Kiran NisarFor Respondent: Shri B.S. Bist, DR
Section 115JSection 143(3)

…al party in power, for seeking its patronage for the preservation and furtherance of their business. The connection between expenditure and the business, even if any, was considered to be too remote. In Orissa Cement Ltd. v. Commissioner of Income-tax [1969] 73 ITR 14 (Delhi), this court allowed the legal charges incurred for obtaining a loan from the Industrial Finance Corporation as permissible expenditure on the ground that it was irrelevant to consider the object with which the loan was obtained. It was observed that expenditure incurred need not directly benefit the business, yet it most be incidental to th…

Globex Energia P.Ltd, Mumbai vs. Asst CIT 6(3), Mumbai

In the result, the appeal filed the assessee is partly allowed

ITA 1109/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Nov 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2010-11 Globex Energia P. Ltd. Acit 6(3) 4Th Floor, Sadhna House, 570 Mumbai- बनाम/ Pandurang Budhkar Marg, Vs. Behind Mahindra Towr, S. Worli Mumbai-400018 (Appellant) (Respondent ) P.A. No.Aadcg1161C Appellant By Shri Nishant Thakkar & Mis. Jasmin Amalsadvala (Ar) Revenue By Shri Prakash Mane (Dr) सुनवाई क" तार"ख/Date Of Hearing: 09/11/2016 18/11/2016 आदेश क" तार"ख /Date Of Order:

Section 143(1)Section 143(3)

…inters of India Pvt. Ltd. (78 ITR 766,774) (All) 5. Tatasons Ltd. (18 ITR 460,467) (Bom) 6. Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC) 7. J.K. Woolen Manufactures (72 ITR 612) (SC) 8. Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC) 9. Orissa Cement Ltd. (73 ITR 14, 17) (Del) In following cases it has been held that expenses shall become deductible after setting up of the business, even if commencement of business has not yet taken place: 1.CIT Vs. Ralliwolf Ltd. (121 ITR 262) (Bom) 2.Saurashtra Cement & Chemical Industries Ltd. (91 ITR 170) (Guj) 3.Western India Vegetable Products Ltd. (26 ITR 151) 4.Rama…

Orissa Cement Ltd. v. Commissioner of Income-tax (73 ITR 14) — Cited in 5 Judgments | BharatTax