How many judgments cite Ram Bahadur Thakur Ltd. v. CIT?

15 judgments on BharatTax cite Ram Bahadur Thakur Ltd. v. CIT (261 ITR 390), spanning 2016 to 2023.

Ram Bahadur Thakur Ltd. v. CIT

261 ITR 390High Court2003#7363 most cited

What is Ram Bahadur Thakur Ltd. v. CIT authority for?

Expenditure is deductible under Section 37(1) if it is not covered by Sections 30-36, incurred in the accounting year, and for the purpose of carrying on the business or furthering business interests.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Also referred to as

Ram Bahadur Thakur Ltd. v. CIT · 261 ITR 390 · Section 37(1) · business expenditure · deductibility · conditions for deduction · furtherance of trade

Judgments citing Ram Bahadur Thakur Ltd. v. CIT

V Guard Industries Limited, Vennala vs. The Principal Commissioner of Income Tax-1, Kochi

In the result, the assessee’s appeal is partly allowed

ITA 63/COCH/2022[2016-2017]Status: DisposedITAT Cochin20 Mar 2023AY 2016-2017

Bench: Shri Sanjay Arora & Shri Sandeep Gosainv-Guard Industries Ltd. Principal Cit-1, 42/962, Vennala High School C R Building, I S Press Road, Vs. Road, Vennala, Kochi 682018 Ernakulam 682028 [Pan: Aaacv5492Q] (Appellant) (Respondent) Appellant By: Shri Anil D. Nair, Advocate Respondent By: Shri Prashant V.K., Cit-Dr Date Of Hearing: 01.02.2023 Date Of Pronouncement: 20.03.2023 O R D E R Per: Bench This Is An Appeal By The Assessee Challenging The Revision Of It’S Assessment Under Section 143(3) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) Dated 28/12/2018 For Assessment Year (Ay) 2016-17 By The Principal Commissioner Of Income Tax-1, Kochi (‘Pr. Cit’ For Short) Vide Order U/S. 263 Dated 22/03/2021. 2. The Appeal, Filed On 08/03/2022, Though Delayed By 256 Days, Was Admitted In View Of The Blanket Condonation By The Apex Court In Suo Motu Wp(C) No.3/2020, Dated 10/01/2022, Excluding The Period From 15/3/2020 To 28/02/2022 In Reckoning The Delay In Computing Limitation Under Law & The Hearing Accordingly Proceeded With. The Assessee Is A Company Manufacturing Electrical Cables, Pumps, Solar Water Heaters, Etc. & Trading In Electrical & Electronic Goods. Revision Of It’S Impugned Assessment Is On Several Issues On Which The Revisionary Authority Found An Absence Or Lack Of Enquiry By The Assessing Officer

For Appellant: Shri Anil D. Nair, AdvocateFor Respondent: Shri Prashant V.K., CIT-DR

Section 143(3)Section 263

…, before whom the matter is at large. The assessee has also relied on the decision in Radhasoami Satsang v. CIT [1992] 193 ITR 321 (SC). We may though clarify that the same has to in any case satisfy the test of s. 37(1) (Ram Bahadur Thakur Ltd. v. CIT [2003] 261 ITR 390 (Ker)(FB)), and that the same cannot be compromised on the ground of consistency (refer CIT v. British Paints India Ltd. [1991] 188 ITR 44 (SC)), qua which there is though no finding by the AO. Why, such a contention could be raised only where there is a finding in assessment in an earlier year, even as the principle of res judicata is not applic…

ACIT, Circle 15(1)(2), Mumbai vs. M/S Desh Consultancy Services Pvt Ltd., Mumbai

ITA 2654/MUM/2019[2013-14]Status: DisposedITAT Mumbai03 Mar 2023AY 2013-14

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143

…a huge discount as mentioned above. In this 5 ITA.NOs. 2654 & 3251/MUM/2019 (A.Y: 2013-14 & 2014-15) M/s. Desh Consultancy Services Pvt. Ltd., connection, he relied on the decision of Hon'ble Kerala High Court decision in the case of Ram Bahadur Thakur Ltd., [261 ITR 390]. Since assessee has not furnished any evidence with regard to the investments in various chits and that the discount debited on prizing chits debited to the Profit and Loss Account in respect of amount payable pertaining to the Financial Year 2012-13 and accordingly disallowed the discount claimed by the assessee and added back to the income of…

ITO-15(3)(1), Mumbai vs. Techedge Air Engineering Pvt. Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 37/MUM/2019[2010-11]Status: DisposedITAT Mumbai29 Jan 2020AY 2010-11

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2010-11

For Appellant: R. Bhoopati, CIT-DRFor Respondent: None

Section 143(1)Section 143(3)Section 148

…umed that the assessee has made purchases from the grey market at lower rates and after relying the decision of Hon’ble jurisdictional High Court in the case of Export Credit Guarantee Corporation of India Ltd. 350 ITR 651(Bombay) and Ram Bahadur Thakur Ltd., 261 ITR 390 treated the purchases as non genuine and added the same to the income of the assessee by making an addition of Rs.26,43,839/- by framing assessment u/s 143(3) r.w.s. 147. 4. In the appellate proceedings, the ld. CIT(A) partly allowed the appeal of the assessee by restricting the addition to 25% of the alleged bogus purchases and thus partly allow…

DCIT 10(3), Mumbai vs. Chemtex Global Engineers P.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1626/MUM/2014[2009-10]Status: DisposedITAT Mumbai01 Oct 2019AY 2009-10

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm The Dy. Commissioner Of Vs. M/S. Chemtex Global Income Tax 10(3), Engineers Pvt. Ltd., Room No.451, 4Th Floor Chemtex House, Aayakar Bhavan Main Street, Hiranandani Maharshi Karve Road Gardens, Powai, Mumbai – 400 020 Mumbai – 400 076 Pan/Gir No. Aaccc4458P (Appellant) .. (Respondent) M/S. Chemtex Global Vs. The Dy. Commissioner Of Engineers Pvt. Ltd., Income Tax 10(3), Room No.451, 4Th Floor Chemtex House, Main Street, Aayakar Bhavan Hiranandani Gardens, Maharshi Karve Road Powai, Mumbai – 400 020 Mumbai – 400 076 Pan/Gir No. Aaccc4458P (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…Rs. 2,41,084 / - without appreciating that the Assessee Company did not discharge their onus of proving the genuineness of their claim before the Assessing Officer as held by Full Bench decision of the Kerala High Court in the case of Ram Bahadur Thakur Ltd. 261 ITR 390. M/s. Chemtex Global Engineers Pvt. Ltd. 2. On the facts and in the circumstances of the case and in law, the Dispute Resolution Panel erred in deleting the disallowance of Business Development expenses amounting to Rs. 18,15,060/- and legal & Professional Fees amounting to Rs. 2,41,084/- without appreciating that the Assessee Company did not of…

Pr. Commissioner of Income Tax, Delhi - 10 vs. Indian Farm Forestry Development

ITA/216/2017HC Delhi31 Oct 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

Section 260ASection 37Section 37(1)Section 80G

…ing or with the object of furtherance of trade and business interests. Such expenses are to be allowed as a deduction even if they are incidentally for the said objective and purpose. 9. In Ram Bahadur Thakur Ltd. Vs. Commissioner of Income Tax, (2003) 261 ITR 390 (Kerala), interpreting Section 37 of the Act it was observed:- "23. The broad principles that can be deduced from the aforesaid discussion on the scope of S. 37(1) of the Act vis-a- ITA Nos. 215-2017 & 216-2017 Page 7 of 12 vis the question of law involved in the case can be summarised as follows: (1) In order to consti…

Pr. Commissioner of Income Tax, Delhi-10 vs. M/S Indian Farm Forestry Development

ITA-215/2017HC Delhi31 Oct 2018

Section 260ASection 37Section 37(1)Section 80G

…ing or with the object of furtherance of trade and business interests. Such expenses are to be allowed as a deduction even if they are incidentally for the said objective and purpose. 9. In Ram Bahadur Thakur Ltd. Vs. Commissioner of Income Tax, (2003) 261 ITR 390 (Kerala), interpreting Section 37 of the Act it was observed:- "23. The broad principles that can be deduced from the aforesaid discussion on the scope of S. 37(1) of the Act vis-a- 2018:DHC:7069-DB ITA Nos. 215-2017 & 216-2017 Page 7 of 12 vis the question of law involved in the case can be summarised as follows: (1) I…

Hinduja Group India Ltd, Mumbai vs. ACIT RG 6(3), Mumbai

In the result, appeals for A

ITA 4458/MUM/2014[2009-10]Status: DisposedITAT Mumbai17 May 2018AY 2009-10

Bench: Shri R.C.Sharma & Shri Amarjit Singh

Section 115Section 143(3)Section 40

…d disallowed the same in the assessment. The AO discusses this proposition at para 5.3 to paragraph 5.4 of the assessment order (page 4 to 8 of the assessment order). While arriving at this conclusion, the AO has relied upon the decision of Ram Bahadur Thakur 261 ITR 390. The decision referred to by the AO is based upon the issue pertaining to disallowance u/s 40 A (2) of the income tax act. First of all it is clarified, that none of the parties to whom the amount has been paid are related to directors /promoters of the assessee company. In these circumstances the question of invoking the provisions of section 40…

ACIT Cir. 15(1)(2), Mumbai vs. Desh Consultancy Services Pvt. Ltd., Navi Mumbai

In the result, this appeal by the Revenue stands allowed for statistical purposes

ITA 5015/MUM/2016[2012-13]Status: DisposedITAT Mumbai22 Mar 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No.5015/Mum/2016 ("नधा"रण वष" / Assessment Year: 2012-13) Acit, Cir. 15(1)(2), M/S. Desh Consultancy Services Ltd. बनाम/ Room No. 483, 4Th Floor, No. 101-105, “B” Shiv Chambers, Aayakar Bhavan, M. K. Road, Sector-11, Belapur, Vs. Mumbai-400 020 Navi Mumbai-400 614 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaccd 0044 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Ram Tiwari ""यथ" क" ओर से/Respondent By : Shri S. L. Jain सुनवाई क" तार"ख / : 20.03.2018 Date Of Hearing घोषणा क" तार"ख / : 22.03.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Revenue Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 30.05.2016 & Pertains To The Assessment Year 2012- 13. 2. The Grounds Of Appeal Read As Under: 1. On The Facts & Circumstances Of The Case & In Law, The Ld.Cit(A) Erred In Deleting The Disallowance Of Discount On Chits Claimed Of Rs.6,35,56,496/- Without Appreciating The Fact That No Evidence On Record Was Brought To Show That The Assessee Had Invested In A Number Of Chits & Had Incurred A Huge Discount Of Rs.6,35,56,496/-.

For Appellant: Shri Ram TiwariFor Respondent: Shri S. L. Jain

Section 142(1)Section 143(3)

…आयकर अपील"य अ"धकरण “एफ” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F ” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI PAWAN SINGH, JM आयकर अपील सं./I.T.A. No.5015/Mum/2016 ("नधा"रण वष" / Assessment Year: 2012-13) ACIT, Cir. 15(1)(2), M/s. Desh Consultancy Services Ltd. बनाम/ Room No. 483, 4th Floor, No. 101-105, “B” Shiv Chambers, Aayakar Bhavan, M. K. Road, Sector-11, Belapur, Vs. Mumbai-400 020 Navi Mumbai-400 614 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AACCD 0044 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri Ram Tiwari ""यथ" क" ओर से/Respondent by : Shri S…

DCIT 5(3)(2), Mumbai vs. Trigent Software Ltd, Mumbai

ITA 3629/MUM/2015[2006-07]Status: DisposedITAT Mumbai06 Jun 2017AY 2006-07

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर अपील अपील संसंसंसं/ Ita No.3629/Mum/2015&7668/Mum/13: आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष"/Assessment Year:2006-07 & 2007-08 िनधा"रण िनधा"रण वष" वष" Dcit-5(3)(2) M/S. Trigent Software Ltd. Room No.573, Aayakar Bhavan,5Th Floor 201, Vastushilp Annex, 11 Floor Mumbai-400 020. Vs. Above Hdfc Bank, Gamadia Colony Rd. Tardeo, Mumbai-400 020. Pan:Aabct 2852 P Co.Sno./13&14/Mum/2017 वष"/Assessment Year:2006-07 & 2007-08 ) (Arising Out Of आयकर आयकर अपील अपील संसंसंसं/ Ita No.3629/Mum/2015&7668/Mum/13: िनधा"रण िनधा"रण वष" आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Trigent Software Ltd. Dcit-5(3)(2) Tardeo, Mumbai-400 020. Vs. Mumbai-400 020. Revenue By: Shri Dharam Veer Singh-Dr Assessee By: D.V. Lakhani-Ar सुनवाई क" तारीख / Date Of Hearing: 06.06.2017 घोषणा क" तारीख / Date Of Pronouncement: 06.06.2017 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M. लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dated 22.10.2013 & 31.03.2015 Of The Cit(A),The Assessing Officer (Ao)And The Assesse Have Filed Appeals/Cross Objections For The Above Mentioned Two Years. Assessee-Company Is Engaged In The Business Of Development Of Software.

For Appellant: D.V. Lakhani-ARFor Respondent: Shri Dharam Veer Singh-DR

Section 143(3)Section 147Section 148Section 254(1)Section 30Section 37

…that expenses incurred for the purpose of business of an assessee could be allowed u/s. 37, that the onus was on the assessee to prove that expenses were incurred wholly and exclusively for the purpose of business. He referred to the case of Rambahdur Thakur (261 ITR 390)and held that the expenditure was incurred in connection with the development of a new product, that same was being treated as part of capital work in progress, that when the new product was not viable the expenditure was claimed as revenue expenditure, if the new product would have been successful the assessee would have claimed the same as capi…

Asst CIT 24(2), Mumbai vs. Dinesh V. Bahirwani, Mumbai

ITA 7497/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Oct 2016AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11 Dinesh V. Bahirwani, Dcit 20(2), Unit No.605, Business Suites बनाम/ Mumbai- 9 Ploot No.83, Vs. S.V. Rd, Santacruz(W) Mumbai-400054 (Appellant) (Revenue) P.A. No. Abrpb3559K Assessment Year: 2010-11 Acit 24(2) Dinesh V. Bahirwani, 612, Piramal Chambers, Unit No.605, Business बनाम/ Lalbaug, Suites 9 Ploot No.83, Vs. Mumbai-400012 S.V. Rd, Santacruz(W) Mumbai-400054 (Respondent) (Revenue) P.A. No. Abrpb3559K Appellant By Shri Vipul Shah (Ar) Shri B.S. Bist (Sr. Dr) Revenue By सुनवाई क" तार"ख/Date Of Hearing : 18/10/2016 18/10/2016 आदेश क" तार"ख /Date Of Order: आदेश / O R D E R

Section 143(3)

…ner in which the services were rendered, which is sine qua non for the claim of the commission, being only the service charges in relation thereto. Some of the classical cases in respect of expenditure in general (refer: Ram Bahadur Thakur Ltd. vs. CIT [2003] 261 ITR 390 (Ker); CIT vs. Navsari Cotton & Silk Mills [1982] 135 ITR 546 (Guj)), and commission expenditure in particular (refer: Lachminarayan Madan Lal vs. CIT [1972] 86 ITR 439 (SC); Lakshmiratan Cotton Mills Co. Ltd. vs. CIT [1969] 73 ITR 634 (SC)) are referred to draw home the point. The findings by the ld. CIT(A) are based on bald claims, de hors any…

Dinesh V Bahirwani, Mumbai vs. DCIT 20(2), Mumbai

ITA 7471/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Oct 2016AY 2010-11

Section 143(3)

Credit Suisse Business Analystics (India) Private Limited, Mumbai vs. Asstt.CIT- 15(1)(2), Mumbai

ITA 993/MUM/2015[2010-11]Status: DisposedITAT Mumbai05 Aug 2016AY 2010-11

For Appellant: Shri F.V. IraniFor Respondent: Shri Manjunath Swamy-DR

Section 143Section 254(1)Section 56Section 56(1)Section 78

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं सी सी. एन एन. "साद "साद,"याियक "याियक सद"य सद"य सव"ी सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं सी सी एन एन "साद "साद "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member वष" /Assessment Years: 2010-11 आयकर अपील अपील संसंसंसं./ITA/993/Mum/2015,िनधा" रण वष" आयकर िनधा"रण आयकर आयकर अपील अपील िनधा" िनधा" रण रण वष" वष" Credit Suisse Business Analysis (India) ACIT, Circle-15(1)(2) Aayakar Bhavan, 4th Floor, Room-403 Pvt. Ltd. Third and Fo…

Landmark Education Breakthrough Technologies Pvt. Ltd., Mumbai vs. A, C, I.T.-10(2), Mumbai

The appeal of the Assessee is hereby dismissed

ITA 6302/MUM/2012[2009-10]Status: DisposedITAT Mumbai11 May 2016AY 2009-10

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6302/Mum/2012 ("नधा"रण वष" / Assessment Year: 2009-10) Landmark Education Assistant Commissioner Of बनाम/ Breakthrough Technologies Income Tax 10(2) Vs. Private Limited Aayakar Bhavan, 102, Jalawar Bldg., Marine Lines, Patanwala Compound, Mumbai - 400020 L.B.S.Marg, Ghatkopar (W) Mumbai - 400086 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcl3479N (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rashmikant C. ModiFor Respondent: Shri Manoj Kumar

Section 143(1)Section 143(2)

…1.2008 Weldon Tours & 1,48,934/- Travels Dipanshu Rao 02.12.2008 --do-- 67,652/- Kajal / Isha / Dipanshu / 16.10.2008 --do-- 1,83,452/- Rao 4,00,038/- 3.1 The Assessing Officer disallowed the expenditure on the basis of law relied in Ram Bahadur Thakur Ltd., 261 ITR 390, wherein it has been observed that:- 2 Assessment Year: 2009-10 “In order that a particular item of expenditure may be deductible under sub-s.(1) of s. 37 the following conditions should concur : (1) the expenditure should not be of the nature described in ss. 30 to 36 (2) it should have been incurred in the accounting year, (3) it should be in…

M/S. Stock Traders Pvt. Ltd., Mumbai vs. ACIT Cir 2(3), Mumbai

In the result, the appeal for the assessment year 1995-96 is dismissed

ITA 2803/MUM/2003[1996-1997]Status: DisposedITAT Mumbai05 Apr 2016AY 1996-1997

Section 143(3)Section 250

…to demonstrate and establish that the travel by director’s wife was “wholly and exclusively for the purposes of business of the assessee”, and in the light of Hon’ble Kerala High Court’s full bench decision in the case of Ram Bahadur Thakur Ltd Vs CIT [(2003) 261 ITR 390 (Ker FB)], the action of the authorities below deserves to be confirmed. We, therefore, confirm the stand of the authorities below and decline to interfere in the matter. 17. Ground no. 2 is thus also dismissed. 18. In the result, the appeal for the assessment year 1995-96 is dismissed. 19. As regards appeal for the assessment years 1996-97 an…

M/S. Stock Traders Pvt. Ltd., Mumbai vs. ACIT Cir 2(3), Mumbai

In the result, the appeal for the assessment year 1995-96 is dismissed

ITA 2802/MUM/2003[1995-1996]Status: DisposedITAT Mumbai05 Apr 2016AY 1995-1996

Section 143(3)Section 250