Quantum Advisors (P) Ltd. v. DCIT

112 ITD 135Income Tax Appellate Tribunal2008#22024 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Quantum Advisors (P) Ltd. v. DCIT

DCIT, Circle-2(1)(2), Surat vs. M/S. Shree Durga Syntex Pvt. Ltd, Surat

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

ITA 57/SRT/2020[2011-12]Status: DisposedITAT Surat30 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) D.C.I.T. M/S Shree Durga Syntex Pvt. Ltd., Circle-2(1)(2), Block No. 129 & 175, Plot No. Z&E, R.S. Vs. Room No. 205, Aayakar No. 120, Tal: Jolva-394305, Dist- Surat. Bhavan, Majura Gate, Pan: Aabcd 8894 P Surat. Appellant Respondednt M/S Shree Durga Syntex Pvt. Ltd., A.C.I.T. Block No. 129 & 175, Plot No. Circle-4, Vs. Z&E, Jolva Rs No. 120 & 120/1, Surat. Surat-394305. Pan: Aabcd 8894 P Appellant Respondednt

Section 2(22)(e)Section 2(24)(x)Section 254(1)Section 36(1)(va)

….com 13 (Guj),  CIT Vs Nanglia Fabrics (P) Ltd (2013 40 taxmann.com 206 (Guj),  Voltmap Transformer (P) Ltd Vs CIT (1981) 5 Taxman 253 (Guj),  Quantum Advisors (P) Ltd Vs DCIT (2016) 73 taxmann.com 233 (Mum- Tribunal),  ACIT VS Sajjan Mills Limited (2008) 112 ITD 135 (Ind-Tribunal) and  DCIT Vs Gangess International (P) Ltd (2021) 127 taxmann.com 63 ( Chennai –Tribunal) 20. We have considered the rival submissions of the parties and have gone through the orders of the lower authorities carefully. The assessing officer disallowed the commissions payments on purchases made to Sonic Biochem Extractions Ltd. and…

Shree Durga Syntex Private Limited, Surat vs. ACIT, Circle-4, Surat

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

ITA 29/SRT/2020[2011-12]Status: DisposedITAT Surat30 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) D.C.I.T. M/S Shree Durga Syntex Pvt. Ltd., Circle-2(1)(2), Block No. 129 & 175, Plot No. Z&E, R.S. Vs. Room No. 205, Aayakar No. 120, Tal: Jolva-394305, Dist- Surat. Bhavan, Majura Gate, Pan: Aabcd 8894 P Surat. Appellant Respondednt M/S Shree Durga Syntex Pvt. Ltd., A.C.I.T. Block No. 129 & 175, Plot No. Circle-4, Vs. Z&E, Jolva Rs No. 120 & 120/1, Surat. Surat-394305. Pan: Aabcd 8894 P Appellant Respondednt

Section 2(22)(e)Section 2(24)(x)Section 254(1)Section 36(1)(va)

….com 13 (Guj),  CIT Vs Nanglia Fabrics (P) Ltd (2013 40 taxmann.com 206 (Guj),  Voltmap Transformer (P) Ltd Vs CIT (1981) 5 Taxman 253 (Guj),  Quantum Advisors (P) Ltd Vs DCIT (2016) 73 taxmann.com 233 (Mum- Tribunal),  ACIT VS Sajjan Mills Limited (2008) 112 ITD 135 (Ind-Tribunal) and  DCIT Vs Gangess International (P) Ltd (2021) 127 taxmann.com 63 ( Chennai –Tribunal) 20. We have considered the rival submissions of the parties and have gone through the orders of the lower authorities carefully. The assessing officer disallowed the commissions payments on purchases made to Sonic Biochem Extractions Ltd. and…

Rohit Nandlal Trust, Ahmedabad vs. The Income Tax Officer, Ward-3(4), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 476/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad09 Oct 2017AY 2009-10

Bench: Shri Rajpal Yadav & Shri N.K. Billaiyaआयकर अपील सं./ Ita No.476 & 477/Ahd/2014 "नधा"रण वष"/Asstt. Year: 2009-2010 & 2010-11

For Appellant: Ms.Urvashi ShodhanFor Respondent: Shri O.P. Meena, Sr.DR
Section 40

…the recovery of payment. Since the expenditure was wholly and exclusively for the purpose of the business, therefore it was argued that the disallowance was not in accordance with law. Case laws relied upon were; in the case of CIT vs. Shree Sajjan Mills Ltd. 112 ITD 135 [ITAT Indore ™], in the case of Aluminium Corporation of India Ltd. vs. CIT 86 ITR 11(SC) and in the case of CIT vs. Indo Saudi Services (Travel) (P) Ltd. 310 ITR 306 (Bom.). Respectfully relying upon these decisions and considering the totality of the facts and circumstances of the case, we hereby hold that the Trust has ITA No.476 and 477/Ahd/2…

Quantum Advisors (P) Ltd. v. DCIT (112 ITD 135) — Cited in 3 Judgments | BharatTax