PCIT v. Gujarat Narmada Vallely Fertilizers & Chemicals Ltd.

121 Taxmann.com 82High Court2020#14818 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 135 csr expenditure commercial expediency section 37(1)revenue expenditure section 37 capital expenditure section 154 previous year section 13 company business

Judgments citing PCIT v. Gujarat Narmada Vallely Fertilizers & Chemicals Ltd.

M/S TOYOTA KIRLOSKAR MOTORS (P) LTD ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX LTU CIRCLE-1 , BANGALORE

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

ITA 150/BANG/2017[2012-13]Status: DisposedITAT Bangalore02 Dec 2022AY 2012-13

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Sri Padam Chand Khincha, A.RFor Respondent: Sri Sunil Kumar Singh, D.R

Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER IT(TP)A No.150/Bang/2017 & 320/Bang/2019 Assessment Year : 2012-2013 & 2014-2015 M/s. Toyota Kirloskar Motor (P) Ltd. Plot No.21, Bidadi Industrial Area Ramanagar District ACIT LTU Circle-1 Vs. Bngalore 562 109 Bangalore PAN NO : AAACT5415B APPELLANT RESPONDENT Appellant by : Sri Padam Chand Khincha, A.R. Respondent by : Sri Sunil Kumar Singh, D.R. Date of Hearing : 27.09.2022 Date of Pronouncement : 02.12.2022 O R D E R PER LAXMI PRASAD SAHU, ACCOUNTANT MEM…

PETRONET MHB LIMITED,BANGALORE vs. THE INCOME TAX OFFICER, WARD-5(1)(3), BANGALORE

In the result, both the appeal of the assessee is allowed

ITA 789/BANG/2022[2013-14]Status: DisposedITAT Bangalore28 Nov 2022AY 2013-14

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2013-14

For Appellant: Shri M.G Vinay Simha, C.AFor Respondent: Shri K.R Narayana, Addl. CIT (DR)

Section 143(3)Section 154Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K. JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2013-14 M/s Petronet MHB Ltd., Vs. The Income Tax Officer, Corporate Miller, 2nd Floor, 332/1, Ward-5(1)(3), Thimmaiah Road, Bengaluru. Vasanth Nagar, Shivajinagar, Bengaluru - 560 052. PAN – AABCP 6763 B APPELLANT RESPONDENT Assessee by : Shri M.G Vinay Simha, C.A Revenue by : Shri K.R Narayana, Addl. CIT (DR) Date of hearing : 16.11.2022 Date of Pronouncement : .11.2022 O R D E R Per Laxmi Prasad Sahu, Accountant Member : This appeal filed…

PRINCIPAL COMMISSIONER OF INCOME TAX ASANSOL vs. M/S EASTERN COALFIELDS LTD

ITAT/155/2022HC Calcutta16 Nov 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 143(3)Section 260ASection 37Section 37(1)

…O-71 ITAT/155/2022 IA No.GA/2/2022 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction (Income Tax) ORIGINAL SIDE PRINCIPAL COMMISSIONER OF INCOME TAX, ASANSOL -Versus- M/S. EASTERN COALFIELDS LTD. Appearance: Ms. Smita Das De, Adv. ...for the appellant. Mr. Rajeev Kumar Agarwal, Adv. ...for the respondent. BEFORE: The Hon’ble JUSTICE T.S. SIVAGNANAM -And- The Hon’ble JUSTICE HIRANMAY BHATTACHARYYA Date : 16th November, 2022. The Court: This appeal filed by the revenue under Section 260A of the Income Tax Act, is directed against the order dated 24th September, 2020 passed b…

M/S BOSCH LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX LTU CIRCLE-1 , BANGALORE

In the result, appeal of the assessee is partly allowed

ITA 1629/BANG/2018[2013-14]Status: DisposedITAT Bangalore13 Sept 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Ms. Padmavathy Sassessment Year : 2013-14 Bosch Limited, Vs. The Assistant Commissioner Hosur Road, Adugodi, Of Income Tax, Ltu, Bangalore – 560 030. Circle 1, Pan: Aaacm 9840P Bangalore. Appellant Respondent Appellant By : Shri Percy Pardiwala, Advocate Respondent By : Shri V S Chakrapani, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 01.09.2022 Date Of Pronouncement : 13.09.2022 O R D E R Per Padmavathy S.2. This Appeal Is Against The Order Of The Cit(Appeals), Bangalore-9, Bangalore Dated 31.3.2018 For The Assessment Year 2013- 14. 3. The Assessee Raised Grounds Pertaining To The Following Issues:- Deduction U/S. 35(2Ab) Computed On Net Expenditure As Opposed To Gross Expenditure Disallowance Of Provision For Bad & Doubtful Debts I) Disallowance Of Provision For Long Term Service Award Disallowance Of Expenditure U/S. 14A Of The Act Ii) Page 2 Of 67

For Appellant: Shri Percy Pardiwala, AdvocateFor Respondent: Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru

Section 14ASection 35Section 37Section 43BSection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2013-14 Bosch Limited, Vs. The Assistant Commissioner Hosur Road, Adugodi, of Income Tax, LTU, Bangalore – 560 030. Circle 1, PAN: AAACM 9840P Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Advocate Respondent by : Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.09.2022 Date of Pronouncement : 13.09.2022 O R D E R Per Padmavathy S., Accountant Member 2. This appeal is against the order of the CIT(Appeals), Bangalo…

M/S. JSW CEMENT LTD,MUMBAI vs. ADDL /CIT/DY/ACIT/INCOME TAX, MUMBAI

In the result, subject to the observations made/ directions given above, the appeal of the assessee is treated as allowed for statistical purposes

ITA 241/MUM/2022[2018-19]Status: DisposedITAT Mumbai12 Aug 2022AY 2018-19

Bench: Sri Sanjay Garg & Sri Om Prakash Kant

Section 139(1)Section 2(24)(x)Section 250Section 36(1)(va)Section 37Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘F’ BENCH, MUMBAI BEFORE SRI SANJAY GARG, JUDICIAL MEMBER & SRI OM PRAKASH KANT, ACCOUNTANT MEMBER I.T.A. No. 241/Mum/2022 Assessment Year: 2018-19 M/s JSW Cement Ltd……….......................................Appellant [PAN: AABCJ 6731 B] Vs. Addl.CIT/Dy. ACIT, Mumbai..................................Respondent Appearances by: Sh. Rakesh Joshi, appeared on behalf of the Assessee. Sh. S N Kabra, appeared on behalf of the Revenue. Date of concluding the hearing : May17th, 2022 Date of pronouncing the order : August 12, 2022 ORDER Per Sanjay Garg, Judicial Member: The pres…

M/S. HINDUSTAN INSECTICIDES LTD.,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 3772/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Nov 2021AY 2011-12

Bench: Sh. Anil Chaturvedi & Sh. Kul Bharat(Through Video Conferencing) M/S. Hindustan Vs. Dcit (Ltu) Insecticides Ltd., New Delhi 2Nd Floor, Core-6, Scope Complex, 7, Lodhi Road, New Delhi-03 Pan : Aaach 0905 Q (Appellant) (Respondent) Assessee By Shri Rajesh Arora, C.A. Revenue By Shri Lakshminarayan, Sr. D.R. Date Of Hearing: 26.10.2021 Date Of Pronouncement: 24.11.2021 Order Per Anil Chaturvedi, Am :

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. KUL BHARAT, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) M/s. Hindustan Vs. DCIT (LTU) Insecticides Ltd., New Delhi 2nd Floor, Core-6, Scope Complex, 7, Lodhi Road, New Delhi-03 PAN : AAACH 0905 Q (APPELLANT) (RESPONDENT) Assessee by Shri Rajesh Arora, C.A. Revenue by Shri Lakshminarayan, Sr. D.R. Date of hearing: 26.10.2021 Date of Pronouncement: 24.11.2021 ORDER PER ANIL CHATURVEDI, AM : This appeal filed by the assessee is directed against the order dated 04.04.2016 of the Commissioner of Inco…