Radhasoami Satsang v. CIT

244 ITR 734High Court2000#579 most cited

What is Radhasoami Satsang v. CIT authority for?

The Revenue is bound by the rule of consistency and cannot adopt a divergent position in a subsequent assessment year unless there is a change in facts or law.

168

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2010 to 2026.

Also referred to as

Radhasoami Satsang v. CIT · 244 ITR 734 · rule of consistency · revenue divergent position · subsequent assessment year · income tax assessment · section 143(3) · assessment procedure · judicial precedent

Also reported as

25 Taxmann.com 340112 Taxmann 363

Sections most often in play

Section 143(3)Section 37(1)Section 22Section 35ABBSection 142(1)Section 255(4)Section 28(i)Section 10(B)(3)

Issues it is cited on

section 13(2)(c)section 144(b)advancement of general public utilitysection 12a(a)section 80ib(10)section 11(4a)section 13(2)far analysissection 80hsection 13(3)related party transactionsection 13(1)(c)

Judgments citing Radhasoami Satsang v. CIT

DCIT, Circle-1(Exemption), Chandigarh vs. M/S Manav Mangal School( Manav Mangal Society), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 27/CHANDI/2020[2013-14]Status: DisposedITAT Chandigarh27 May 2021AY 2013-14
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…ia Dadri Cement Lid. [1970] 77 ITR 410 (P&H) b) Berger Paints India Ltd. vs. CIT [2004] 266 ITR 99 (SC) ] c) DCIT V/s United Vanaspati Ltd. [2005] 275 ITR 124 (AT)(TM) d) Radhasoami Satsang Vs. CIT[1992] 193 ITR 321 (SC e) CIT V/s Arthus Andersen & Co. [2009] 318 ITR 229 (Bom) f) Commissioner of Income Tax V/s Leader Valves Ltd [2007] 295 ITR 273 (P&H) 2. Intervention into matters of commercial expediency by the Learned A.O. 2.1 Notwithstanding the Appellant's contention that the Learned AO's impugned action to disallow the payments made to interested persons was not supported by the provisions of the Act, we w…

M/S Manav Mangal Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 2/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…ia Dadri Cement Lid. [1970] 77 ITR 410 (P&H) b) Berger Paints India Ltd. vs. CIT [2004] 266 ITR 99 (SC) ] c) DCIT V/s United Vanaspati Ltd. [2005] 275 ITR 124 (AT)(TM) d) Radhasoami Satsang Vs. CIT[1992] 193 ITR 321 (SC e) CIT V/s Arthus Andersen & Co. [2009] 318 ITR 229 (Bom) f) Commissioner of Income Tax V/s Leader Valves Ltd [2007] 295 ITR 273 (P&H) 2. Intervention into matters of commercial expediency by the Learned A.O. 2.1 Notwithstanding the Appellant's contention that the Learned AO's impugned action to disallow the payments made to interested persons was not supported by the provisions of the Act, we w…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 137/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…ia Dadri Cement Lid. [1970] 77 ITR 410 (P&H) b) Berger Paints India Ltd. vs. CIT [2004] 266 ITR 99 (SC) ] c) DCIT V/s United Vanaspati Ltd. [2005] 275 ITR 124 (AT)(TM) d) Radhasoami Satsang Vs. CIT[1992] 193 ITR 321 (SC e) CIT V/s Arthus Andersen & Co. [2009] 318 ITR 229 (Bom) f) Commissioner of Income Tax V/s Leader Valves Ltd [2007] 295 ITR 273 (P&H) 2. Intervention into matters of commercial expediency by the Learned A.O. 2.1 Notwithstanding the Appellant's contention that the Learned AO's impugned action to disallow the payments made to interested persons was not supported by the provisions of the Act, we w…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 136/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…ia Dadri Cement Lid. [1970] 77 ITR 410 (P&H) b) Berger Paints India Ltd. vs. CIT [2004] 266 ITR 99 (SC) ] c) DCIT V/s United Vanaspati Ltd. [2005] 275 ITR 124 (AT)(TM) d) Radhasoami Satsang Vs. CIT[1992] 193 ITR 321 (SC e) CIT V/s Arthus Andersen & Co. [2009] 318 ITR 229 (Bom) f) Commissioner of Income Tax V/s Leader Valves Ltd [2007] 295 ITR 273 (P&H) 2. Intervention into matters of commercial expediency by the Learned A.O. 2.1 Notwithstanding the Appellant's contention that the Learned AO's impugned action to disallow the payments made to interested persons was not supported by the provisions of the Act, we w…

Ciba India Ltd, Mumbai vs. JCIT (OSD) RG 8(1), Mumbai

In the result, appeal is partly allowed

ITA 4210/MUM/2014[2008-09]Status: DisposedITAT Mumbai16 Feb 2021AY 2008-09

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Anand Mohan

…d. v DCIT (67 taxmann.com 328) ITAT Bangalore 15. Dresser-Rand India Pvt. Ltd. v Addl.CIT (13 taxmann.com 82 (Mum.) 16. Castrol India Ltd. v ACIT (ITA No.3938–4413/M/2010)(Mum.) 17. CIT v Excel Industries Ltd. (358 ITR 295)(SC) 18. CIT v Arthur Andrson & Co. (318 ITR 229)(Bom) 19. Clariant Chemicals (India) Ltd. v JCIT (44 taxmann.com 421)Mum. 20. Thomas Cook (India) Ltd. v DCIT (70 taxmann.com 322) 21. Benetton India (P.) Ltd. v DCIT (87 taxmann.com 241) (Del.) 22. Qual Core Logic Ltd v DCIT (22 taxmann.com 4) (Hyd.) 23. ACIT v MSS India (P) Ltd (32 SOT 132) (Pune) 24. McCann Erickson India Pvt. Ltd. v ACIT (24…

Steria (India) Ltd., Noida vs. Addl. CIT, Spl. Range- 8, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 5745/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Sept 2020AY 2014-15

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…eds to be followed even on the principle of consistency. Reliance in this regard is placed on the following decisions: CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 - (Del) CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 - (Del.) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajastha…

M/S Steria Ndia Ltd., Noida vs. Addl CIT, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 741/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Sept 2020AY 2012-13

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…eds to be followed even on the principle of consistency. Reliance in this regard is placed on the following decisions: CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 - (Del) CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 - (Del.) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajastha…

Steria India Ltd., Noida vs. Addl.CIT, Speciaql Range-8, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 3992/DEL/2017[2013-14]Status: DisposedITAT Delhi28 Sept 2020AY 2013-14

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…eds to be followed even on the principle of consistency. Reliance in this regard is placed on the following decisions: CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 - (Del) CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 - (Del.) DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v Harishchandra Gupta 132 ITR 799 (Ori) - CIT v. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) - CIT v. Rajastha…

M/S. Lucky Exports, New Delhi vs. DCIT, New Delhi

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

ITA 771/DEL/2014[2008-09]Status: DisposedITAT Delhi28 Sept 2020AY 2008-09

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2008-09 Lucky Exports, Vs Dcit, Ug-28, Som Dutt Chambers-Ii, Circle-24(1), 9, Bhikaji Cama Place, New Delhi. New Delhi. Pan: Aaafl1147P (Appellant) (Respondent) Assessee By : Shri Naveen N.D. Gupta, Ca Revenue By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 20.08.2020 Date Of Pronouncement : 28.09.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 21.11.2013 Of The Cit(A)-28, New Delhi Relating To Assessment Year 2008-09. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Partnership Firm & Is Engaged In The Business As Merchant Exporter. It Filed Its Return Of Income On 27Th September, 2008 Declaring The Total Income At Rs.2,96,21,168/-. During The Course Of Assessment Proceedings, The Ao Observed From The Profit & Loss Account That The Assessee Has Claimed A Sum Of Rs.1,61,35,879/- Under The Head ‘Write Off/Bad Debt.’ He, Therefore, Asked The Assessee To Explain & Justify The Advances /Bad Debt Written Off In Respect Of 22 Parties. He Asked The Assessee To File Partywise Explanation & Justification Of Bad Debt/Advances Written Off & To Produce The Copy Of Account & Names Of Such Parties For The Last Three Years. He Also Asked The Assessee To File: (A) Copy Of Bank Statement When Payment Of Advances Written Off Were Made; (B) Complete Name, Address, Pan & Contact Details Of The Parties Including Current Address, If Any; & (C) Copy Of Correspondence Made In Connection With Recovery Of Loan/Advances Written Off.

For Appellant: Shri Naveen N.D. Gupta, CAFor Respondent: Shri Saras Kumar, Sr. DR
Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : D : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 Lucky Exports, Vs DCIT, UG-28, Som Dutt Chambers-II, Circle-24(1), 9, Bhikaji Cama Place, New Delhi. New Delhi. PAN: AAAFL1147P (Appellant) (Respondent) Assessee by : Shri Naveen N.D. Gupta, CA Revenue by : Shri Saras Kumar, Sr. DR Date of Hearing : 20.08.2020 Date of Pronouncement : 28.09.2020 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 21.11.2013 of the CIT(A)-28, New Delhi relating to ass…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 140/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Apr 2020AY 2015-16

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 139/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh28 Apr 2020AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. ACIT, Chandigarh

In the result the captioned appeals of the assessee are

ITA 547/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh28 Apr 2020AY 2013-14

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

Wns Global Services P.Ltd, Mumbai vs. DCIT Cir 14(3)(1), Mumbai

In the result, the appeals are partly allowed

ITA 2257/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Mar 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita No.2257/Mum/2017 Assessment Year : 2012 -13 Ita No.1955/Mum/2016 Assessment Year : 2011 -12

For Appellant: Shri Porus Kaka & Shri Manish KanthFor Respondent: Shri Kumar Sanjay & Smt. Kavita Kaushik
Section 10ASection 143(3)Section 144C(5)Section 263Section 32(1)Section 92C

…ontracts and should be consisted with the position with the position adopted for the earlier assessment years. In defence, the learned AR relied on the following decisions: • Radhasoami Satsang vs. CIT [1992] 193 ITR 321 (SC); • CIT vs. Darius Pandole [2011] 330 ITR 485 (Bom) The learned AR submitted that in view of the ratio laid down in the above two decisions, the AO was required to adopt a consistent position that loss/gain from forex derivative contracts form part of the export activity of the assessee and prayed before the Bench that the net foreign exchange gain of Rs 63,50,36,264/- may kindly be directe…

Wns Global Services P. Ltd, Mumbai vs. DCIT Cir 14(3)(1), Mumbai

In the result, the appeals are partly allowed

ITA 1955/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Mar 2020AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita No.2257/Mum/2017 Assessment Year : 2012 -13 Ita No.1955/Mum/2016 Assessment Year : 2011 -12

For Appellant: Shri Porus Kaka & Shri Manish KanthFor Respondent: Shri Kumar Sanjay & Smt. Kavita Kaushik
Section 10ASection 143(3)Section 144C(5)Section 263Section 32(1)Section 92C

…ontracts and should be consisted with the position with the position adopted for the earlier assessment years. In defence, the learned AR relied on the following decisions: • Radhasoami Satsang vs. CIT [1992] 193 ITR 321 (SC); • CIT vs. Darius Pandole [2011] 330 ITR 485 (Bom) The learned AR submitted that in view of the ratio laid down in the above two decisions, the AO was required to adopt a consistent position that loss/gain from forex derivative contracts form part of the export activity of the assessee and prayed before the Bench that the net foreign exchange gain of Rs 63,50,36,264/- may kindly be directe…

Laxmi Industrial Estate, Mumbai vs. ACIT-31(2), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 4200/MUM/2017[2013-14]Status: DisposedITAT Mumbai21 Nov 2019AY 2013-14

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…, reliance has been placed on following judicial pronouncements: - (i) Godrej & Boyce Mfg. Co. Ltd. V/s DCIT -2017 394 ITR 449- Hon’ble Supreme Court (ii) Radhasoami Satsang V/s CIT – 1991 193 ITR 321– Hon’ble Supreme Court (iii) CIT V/s Darius Pandole- 2010 330 ITR 485- Hon’ble Bombay High Court Laxmi Industrial Estate Assessment Years: 2007-08 to 2008-09, 2010-11 to 2013-14 5.3 Upon due consideration, we are inclined to accept the argument that the whole exercise of disturbing the accounting methodology would ultimately be tax neutral since the genuineness of the expenditure is not under dispute. Even if the…

Laxmi Industrial Estate, Mumbai vs. ACIT-31(2), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 4199/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Nov 2019AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…, reliance has been placed on following judicial pronouncements: - (i) Godrej & Boyce Mfg. Co. Ltd. V/s DCIT -2017 394 ITR 449- Hon’ble Supreme Court (ii) Radhasoami Satsang V/s CIT – 1991 193 ITR 321– Hon’ble Supreme Court (iii) CIT V/s Darius Pandole- 2010 330 ITR 485- Hon’ble Bombay High Court Laxmi Industrial Estate Assessment Years: 2007-08 to 2008-09, 2010-11 to 2013-14 5.3 Upon due consideration, we are inclined to accept the argument that the whole exercise of disturbing the accounting methodology would ultimately be tax neutral since the genuineness of the expenditure is not under dispute. Even if the…

Laxmi Industrial Estate, Mumbai vs. ACIT-31(2), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 4198/MUM/2017[2008-2009]Status: DisposedITAT Mumbai21 Nov 2019AY 2008-2009

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…, reliance has been placed on following judicial pronouncements: - (i) Godrej & Boyce Mfg. Co. Ltd. V/s DCIT -2017 394 ITR 449- Hon’ble Supreme Court (ii) Radhasoami Satsang V/s CIT – 1991 193 ITR 321– Hon’ble Supreme Court (iii) CIT V/s Darius Pandole- 2010 330 ITR 485- Hon’ble Bombay High Court Laxmi Industrial Estate Assessment Years: 2007-08 to 2008-09, 2010-11 to 2013-14 5.3 Upon due consideration, we are inclined to accept the argument that the whole exercise of disturbing the accounting methodology would ultimately be tax neutral since the genuineness of the expenditure is not under dispute. Even if the…

Laxmi Industrial Estate, Mumbai vs. ACIT 24(3), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6979/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Nov 2019AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…, reliance has been placed on following judicial pronouncements: - (i) Godrej & Boyce Mfg. Co. Ltd. V/s DCIT -2017 394 ITR 449- Hon’ble Supreme Court (ii) Radhasoami Satsang V/s CIT – 1991 193 ITR 321– Hon’ble Supreme Court (iii) CIT V/s Darius Pandole- 2010 330 ITR 485- Hon’ble Bombay High Court Laxmi Industrial Estate Assessment Years: 2007-08 to 2008-09, 2010-11 to 2013-14 5.3 Upon due consideration, we are inclined to accept the argument that the whole exercise of disturbing the accounting methodology would ultimately be tax neutral since the genuineness of the expenditure is not under dispute. Even if the…

Laxmi Industrial Estate, Mumbai vs. ACIT 24(3), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6978/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Nov 2019AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…, reliance has been placed on following judicial pronouncements: - (i) Godrej & Boyce Mfg. Co. Ltd. V/s DCIT -2017 394 ITR 449- Hon’ble Supreme Court (ii) Radhasoami Satsang V/s CIT – 1991 193 ITR 321– Hon’ble Supreme Court (iii) CIT V/s Darius Pandole- 2010 330 ITR 485- Hon’ble Bombay High Court Laxmi Industrial Estate Assessment Years: 2007-08 to 2008-09, 2010-11 to 2013-14 5.3 Upon due consideration, we are inclined to accept the argument that the whole exercise of disturbing the accounting methodology would ultimately be tax neutral since the genuineness of the expenditure is not under dispute. Even if the…

Laxmi Industrial Estate, Mumbai vs. ACIT 24(3), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6977/MUM/2016[2007-08]Status: DisposedITAT Mumbai21 Nov 2019AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ I.T.A. No.6977/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं./ I.T.A. No.4198/Mum/2017 (िनधा"रण वष" / Assessment Year:2008-09) & 3. आयकरअपील सं./ I.T.A. No.6978/Mum/2016 (िनधा"रण वष" / Assessment Year:2010-11) & 4. आयकरअपील सं./ I.T.A. No.6979/Mum/2016 (िनधा"रण वष" / Assessment Year:2011-12) & 5. आयकरअपील सं./ I.T.A. No.4199/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) & 6. आयकरअपील सं./ I.T.A. No.4200/Mum/2017 (िनधा"रण वष" / Assessment Year:2013-14) Laxmi Industrial Estate Acit-31(2) बनाम/ 99, Prabhu Niwas Pratyakshkar Bhavan, Room No.708 Jawahar Nagar, Road No.15 Vs. C-11, Bandra Kurla Complex, Bandra Goregaon (W), Mumbai-400 062. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafl-1382-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Reepal Tralshawala –Ld. Ar ""थ"कीओरसे/Respondent By : Shri Satish Chandra Rajore-Ld. Dr

For Appellant: Shri Reepal Tralshawala –Ld. ARFor Respondent: Shri Satish Chandra Rajore-Ld. DR

…, reliance has been placed on following judicial pronouncements: - (i) Godrej & Boyce Mfg. Co. Ltd. V/s DCIT -2017 394 ITR 449- Hon’ble Supreme Court (ii) Radhasoami Satsang V/s CIT – 1991 193 ITR 321– Hon’ble Supreme Court (iii) CIT V/s Darius Pandole- 2010 330 ITR 485- Hon’ble Bombay High Court Laxmi Industrial Estate Assessment Years: 2007-08 to 2008-09, 2010-11 to 2013-14 5.3 Upon due consideration, we are inclined to accept the argument that the whole exercise of disturbing the accounting methodology would ultimately be tax neutral since the genuineness of the expenditure is not under dispute. Even if the…