Sarada Plywood Industries Ltd. v. CIT

238 ITR 354High Court1999#23859 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2018.

Judgments citing Sarada Plywood Industries Ltd. v. CIT

M/S Mkj Tradex Ltd., Kolkata vs. DCIT, Cir-4(2), Kolkata

In the result, assessee’s appeal stands allowed

ITA 1044/KOL/2016[2008-09]Status: DisposedITAT Kolkata14 Feb 2018AY 2008-09

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2008-09

Section 143(3)Section 37(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2008-09 M/s MKJ Tradex Ltd. V/s. DCIT, Circle-4(2), Unit-1, 3rd Floor, Sagar Aayakar Bhawn, 4th Estate, 2 Clive Ghat Floor, Kolkata-69 Street, Kolkata-700001 [PAN No.AADCM 5953 G] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.K. Tulsiyan अपीलाथ" क" ओर से/By Appellant Shri Arindam Bhattacherjee, Addl. CIT-DR ""यथ" क" ओर से/By Respondent 09-01-2018 सुनवाई क" तार"ख/Date of Hearing 14-02-2018 घोषणा क" तार"ख/Dat…

M/S. Tata Chemical Ltd., Mumbai vs. Jt. CIT RG. 1, Mumbai

In the result, appeal of the Assessee and Revenue are partly allowed for statistical purpose

ITA 5897/MUM/2004[1997-1998]Status: DisposedITAT Mumbai17 May 2017AY 1997-1998

Bench: Shri C.N. Prasad & Shri Ashwani Taneja

For Appellant: Shri Dinesh Vyas and Shri Atul T SuraiyaFor Respondent: Mrs Vidisha Kalra

Section 35E

…e case of Lakhanpal National Ltd. Vs. ITO [239 ITR (AT) 27] submits that conference expenses do not constitute entertainment expenditure. He also places reliance on the decision of the Calcutta High Court in the case of Sarada Plywood Industries Ltd. Vs. CIT [238 ITR 354] and submits that Hon’ble High Court held that expenditure on holding conference of dealers is not entertainment expenditure. 3.4. The Ld. DR supported the orders of the authorities below. 3.5. We have heard both the sides, perused the orders of the authorities below and the case laws relied on. The special Bench in the case of Lakhanpal Nation…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…stries Ltd.: 214 ITR 541 (Ker.) Hero MotoCorp Limited Vs. JCIT & DCIT Vs. Hero MotoCorp Ltd. ITA Nos. 1545/Del/2015 and 2424/Del/2015 (AY 2010-11) ITA No. 1609/Del/2016 and 914/Del/2016 (AY 2011-12) Page 414 of 484 (iv) Sarda Plywood Industries Ltd. v. CIT: 238 ITR 354 (Cal.) Relying on the above decisions, he submitted that it is clear that even if there was no statutory obligation on the part of the assessee to incur the expenditure, so long as the expenditure was incurred for generating good-will / promoting business, the same was allowable business expenditure under section 37(1) of the Act. He further sub…