Rajasthan State Warehousing Corporation v. CIT

NOVARTIS INDIA LTD,MUMBAI vs. DCIT CIR 7(1), MUMBAI

Appeal stand partly allowed

…1 ITA Nos.3379 & 3046/Mum/2009 M/s Novartis India Limited Assessment Year: 2001-02 आयकर अपीलीय अधिकरण ―बी‖ न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL ―B‖ BENCH, MUMBAI माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य एवुं माननीय श्री रवीश सूद, न्याययक सदस्य के समक्ष। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI RAVISH SOOD, JM 1. आयकरअपील सं./ I.T.A. No.3379/Mum/2009 (धििाारण वर्ा / Assessment Year: 2001-02) & 2. Cross Objection No.218/Mum/2009 (Arising out of ITA No.3046/Mum/2009) (धििाारण वर्ा / Assessment Year: 2001-02) Novartis India Limited ACIT-7(2)(2) 6th &7th Floor, Inspire BKC 1…

JT CIT (OSD) 2(2), MUMBAI vs. THE MANJIRI STUD FARM P.LTD, MUMBAI

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

Bench: Shri D.T. Garasia () & Shri G Manjunatha ()

…penses already disallowed by the assessee like rates and taxes, property maintenance expenses, donation and professional fees. The Ld.AR further referring to the decision of Hon’ble Supreme Court in the case of Rajasthan State Warehousing Corporation vs CIT 242 ITR 451 (SC) 20 Manjari Stud Farm Pvt Ltd submitted that once the assessee is into the undivisible business, disallowance of administrative and other expenses on the basis of income received from various activities cannot be disallowed. The Ld.AR further submitted that if at all disallowance is required towards administrative and other expenses, disal…

THE MANJIRI STUD FARM P.LTD,MUMBAI vs. ITO WD 2(2)(4), MUMBAI

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

Bench: Shri D.T. Garasia () & Shri G Manjunatha ()

…penses already disallowed by the assessee like rates and taxes, property maintenance expenses, donation and professional fees. The Ld.AR further referring to the decision of Hon’ble Supreme Court in the case of Rajasthan State Warehousing Corporation vs CIT 242 ITR 451 (SC) 20 Manjari Stud Farm Pvt Ltd submitted that once the assessee is into the undivisible business, disallowance of administrative and other expenses on the basis of income received from various activities cannot be disallowed. The Ld.AR further submitted that if at all disallowance is required towards administrative and other expenses, disal…