Saraspur Mills Ltd. v. CIT

226 ITR 533High Court1997#23750 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2019.

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Judgments citing Saraspur Mills Ltd. v. CIT

DCIT, Jamshepur vs. M/S Hard Rock Fabrication (P) Ltd, Jamshedpur

In the result, the appeal filed by the revenue is dismissed

ITA 26/RAN/2016[2010-11]Status: DisposedITAT Ranchi22 Feb 2019AY 2010-11

Bench: Shri S. S. Godara, J.M. & Dr.A.L.Saini, A.M.)

For Appellant: None appearedFor Respondent: Shri Inderjit Singh, CIT, ld. DR
Section 143(3)Section 234B

…s as to how it is an allowable deduction. There are several decision in favour of revenue which are as under:- a. CIT vs. Ashoka Mills Ltd (1996) 218 ITR 526 Gujrat b. CIT vs. Raipur Manufacturing Company Ltd 135 CTR 248 Gujrat c. CIT vs. Saraspur Mils (1997) 226 ITR 533 Gujrat d. Bharat Commerce Industries vs. CIT (1998) 230 ITR 733 (SC) Where it has been held that interest paid under any provision of the IT Act, W.T Act etc for late payment or short payment of advance tax, self assessment tax, TDS are not deductible expenses. Hence, deduction claimed of Rs. 1961/- made by the AO is hereby confirmed. During the…

DCIT Cir 7(1), Mumbai vs. Nat Steel Equipment P.Ltd, Mumbai

The appeal of the assessee is partly allowed for

ITA 7175/MUM/2014[2011-12]Status: DisposedITAT Mumbai27 Aug 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Years: 2011-12 M/S Nat Steel Equipment Dcit-7(1), Private Limited, Mumbai बनाम/ G.D. Ambekar Marg, Vs. Naigaum Road, Mumbai-400014 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaacn5119J Assessment Years: 2011-12 Dcit-7(1), M/S Nat Steel Equipment Mumbai बनाम/ Private Limited, G.D. Ambekar Marg, Vs. Naigaum Road, Mumbai-400014 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaacn5119J M/S Nat Steel Equipment Pvt. Ltd.

Section 143(3)Section 234B

…t or short payment of regular tax/advance tax/self assessment tax or TDS is not an allowable deduction. This view find support from various decisions relied upon by the Ld. Commissioner of Income Tax (Appeal) in para-6.1 including Saraspur Mills Ltd. vs CIT 226 ITR 533 (Guj.), Bharat Commerce and Industry Ltd. vs CIT 230 ITR 733 (Supreme Court). However, the ld. counsel for the assessee contended that proper opportunity was not provided to the assessee to explain its case. Thus, we remand this issue to the file of the Ld. Assessing Officer to examine the claim of the assessee and decide in accordance with la…

Nat Steel Equipment P.Ltd, Mumbai vs. DCIT 7(1), Mumbai

The appeal of the assessee is partly allowed for

ITA 7142/MUM/2014[2011-12]Status: DisposedITAT Mumbai27 Aug 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Years: 2011-12 M/S Nat Steel Equipment Dcit-7(1), Private Limited, Mumbai बनाम/ G.D. Ambekar Marg, Vs. Naigaum Road, Mumbai-400014 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaacn5119J Assessment Years: 2011-12 Dcit-7(1), M/S Nat Steel Equipment Mumbai बनाम/ Private Limited, G.D. Ambekar Marg, Vs. Naigaum Road, Mumbai-400014 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaacn5119J M/S Nat Steel Equipment Pvt. Ltd.

Section 143(3)Section 234B

…t or short payment of regular tax/advance tax/self assessment tax or TDS is not an allowable deduction. This view find support from various decisions relied upon by the Ld. Commissioner of Income Tax (Appeal) in para-6.1 including Saraspur Mills Ltd. vs CIT 226 ITR 533 (Guj.), Bharat Commerce and Industry Ltd. vs CIT 230 ITR 733 (Supreme Court). However, the ld. counsel for the assessee contended that proper opportunity was not provided to the assessee to explain its case. Thus, we remand this issue to the file of the Ld. Assessing Officer to examine the claim of the assessee and decide in accordance with la…

Saraspur Mills Ltd. v. CIT (226 ITR 533) — Cited in 3 Judgments | BharatTax