Saurashtra Cement and Chemical Industries Ltd. v. CIT

213 ITR 523High Court1995#248 most cited

What is Saurashtra Cement and Chemical Industries Ltd. v. CIT authority for?

Expenditure is deductible in the year it is determined and crystallised as a liability, even if it relates to a transaction of an earlier year, provided accounts are maintained on a mercantile basis.

311

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

Saurashtra Cement and Chemical Industries Ltd. · CIT · 213 ITR 523 · deductible expenditure · mercantile basis · liability crystallised · earlier year transaction

Also reported as

11 CTR 139

Sections most often in play

Section 143(3)Section 37(1)Section 14ASection 40(a)(ia)Section 35DSection 44ABSection 10(2A)Section 143(3A)

Issues it is cited on

recognised provident fundsection 43b(f)section 50bapproved gratuity fundsection 40a(9)section 211initial assessment yearsection 35dwholly and exclusively for businesssection 80jsection 115jasection 80hhc

Judgments citing Saurashtra Cement and Chemical Industries Ltd. v. CIT

Plascom Industries LLP, Kolkata vs. The Income Tax Officer, Ward-1(3), Guwahati

In the result, appeal of the assessee is allowed

ITA 280/GTY/2025[2023-24]Status: DisposedITAT Guwahati02 Mar 2026AY 2023-24

Bench: SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI LAXMI PRASAD SAHU (Accountant Member)

For Appellant: S.M. Surana, AdvocateFor Respondent: Sanjay Jha, JCIT
Section 133(6)Section 142(1)Section 250Section 801ESection 801E(3)Section 801E(4)Section 801E(5)Section 801E(6)Section 80I

…initial year where deduction was allowed was assessment year 2022-23. Therefore, deduction cannot be disallowed in subsequent year. Reference can be made to the judgement of Honble Gujarat High Court in the case of Saurashtra Cement & Chemicals Industries Lid 123 ITR 669 (Guj.) MP High court in Bhilai Engineering Corpa P Ltd., 133 ITR page 687 and that of Hon'ble Bombay High Court in the case of Western Outdoor Interactive P 1.td 349 ITR 309 (Bom) The aforesaid judgements have been followed by Patna Bench of ITAT in LTA. Nos. 85 & 86/Pat/2017 in the case of Rakesh Kumar Vs. DCIT ACTT, Circle 23.07.2024. 11 Plasco…

Joint Commissioner Income-Tax(in-Situ), Circle-1, Patna vs. North Bihar Power Distribution Company Limited, Patna

In the result, the appeals of the Revenue and COs of the assessee are dismissed

ITA 99/PAT/2025[2013-14]Status: DisposedITAT Patna23 Feb 2026AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am**

For Appellant: Sh. Ankit Kumar, CA**For Respondent: Md. A. H. Chowdhary, CIT (DR).**

…# **IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA** # **BEFORE SHRI DUVVURU RL REDDY, VP AND SHRI RAJESH KUMAR, AM** **ITA Nos. 99, 140, 234/PAT /2025 ( Asstt. Year: 2013-14, 2015-16 & 2017-18)** | JCIT(In -SITU), | Vs | North Bihar Power Distribution | |--------------------|----|--------------------------------| | Circle -1 , Patna | | Company Limited, | | | | Patna. | | (APPELLANT) | | (RESPONDENT) | | PAN No. AAECN1588M | | | **CO Nos. 04/PAT/2025 (Arising in ITA No.99/…

Deputy Commissioner of Income-Tax, Circle-1, Patna vs. North Bihar Power Distribution Company Limited, Patna

In the result, the appeals of the Revenue and COs of the assessee are dismissed

ITA 234/PAT/2025[2017-18]Status: DisposedITAT Patna23 Feb 2026AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am

For Appellant: Sh. Ankit Kumar, CAFor Respondent: Md. A. H. Chowdhary, CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA BEFORE SHRI DUVVURU RL REDDY, VP AND SHRI RAJESH KUMAR, AM ITA Nos. 99, 140, 234/PAT /2025 ( Asstt. Year: 2013-14, 2015-16 & 2017-18) JCIT(In -SITU), Vs North Bihar Power Distribution Circle -1 , Patna Company Limited, Patna. (APPELLANT) (RESPONDENT) PAN No. AAECN1588M CO Nos. 04/PAT/2025 (Arising in ITA No.99/PAT /2025 for Asstt. Year: 2013-14) CO Nos. 05/PAT/2025 (Arising in ITA No.140/PAT /2025 for Asstt. Year: 2015-16) CO Nos. 08/PAT/2025 (Arising in ITA No.234/PAT/2025 for Asstt. Year: 2017-18) North Bihar Power Distribution Vs JCIT(In -SITU), Compan…

DCIT, Cir-5(1), Kolkata vs. M/S Coal India Ltd., Kolkata

ITA 1697/KOL/2019[2014-15]Status: DisposedITAT Kolkata20 Jan 2026AY 2014-15

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…he liabilities were relating to earlier years, but were crystallized during AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise…

DCIT, Circle - 5(1), Kolkata vs. M/S. Coal India Limited, Kolkata

ITA 623/KOL/2018[2012-13]Status: DisposedITAT Kolkata20 Jan 2026AY 2012-13
Section 115JSection 250

…he liabilities were relating to earlier years, but were crystallized during AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise…

DCIT, Circle - 5(1), Kolkata vs. M/S. Coal India Limited, Kolkata

ITA 622/KOL/2018[2011-12]Status: DisposedITAT Kolkata20 Jan 2026AY 2011-12

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…he liabilities were relating to earlier years, but were crystallized during AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise…

Coal India Limited, Kolkata vs. DCIT, Circle - 5(1), Kolkata

ITA 467/KOL/2018[2012-13]Status: DisposedITAT Kolkata20 Jan 2026AY 2012-13

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…he liabilities were relating to earlier years, but were crystallized during AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise…

JCIT, Bangalore vs. M/S Hewlett Packard India Sales P. Ltd., Bangalore

In the result appeal of the ld AO is dismissed and Assessee is partly allowed

ITA 1252/BANG/2015[2010-11]Status: DisposedITAT Bangalore08 Sept 2025AY 2010-11

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2010-11

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri Shivanand Kalakeri, CIT(DR)(ITAT)
Section 143(3)Section 144CSection 40

…ertaining to the earlier year but same are approved and accounted for in this year. He submitted that the issue is squarely covered in favour of assessee by the decision of the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd (213 ITR 523). He submits that it is not the date of invoices, but it has been approved and liabilities admitted is relevant for allowance of expenditure. According to him, that is the date of incurring of the expenditure and therefore the ld. CIT(A) is incorrect. 30. On the disallowance of above sum on toner and cartridges, the ld. DR vehemently supported t…

Hewlett Pakcard India Sales Private Limited, Bangalore vs. JCIT, Bangalore

In the result appeal of the ld AO is dismissed and Assessee is partly allowed

ITA 1245/BANG/2015[2010-11]Status: DisposedITAT Bangalore08 Sept 2025AY 2010-11

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2010-11

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri Shivanand Kalakeri, CIT(DR)(ITAT)
Section 143(3)Section 144CSection 40

…ertaining to the earlier year but same are approved and accounted for in this year. He submitted that the issue is squarely covered in favour of assessee by the decision of the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd (213 ITR 523). He submits that it is not the date of invoices, but it has been approved and liabilities admitted is relevant for allowance of expenditure. According to him, that is the date of incurring of the expenditure and therefore the ld. CIT(A) is incorrect. 30. On the disallowance of above sum on toner and cartridges, the ld. DR vehemently supported t…

Assistant Commissiner of Iincome Tax Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

ITA 260/RJT/2024[2010-11]Status: DisposedITAT Rajkot27 Aug 2025AY 2010-11
Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…Bhawani Industries India LLP ITA Nos.247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) This is bunch of eight appeals, consisting six cross-appeals file by the Revenue and assessee in ITA Nos.260 & 254/RJT/2024 for Assessment Years (AY) 2010-11, ITA Nos.247 & 255/RJT/2024 A.Y. 2012-13, ITA Nos. 248 & 256/RJT/2024 for AY 2013-14 and remaining two appeals by Revenue in ITA Nos.249-250/RJT/2024 for AYs 2017-18 and 2018-19 are directed against the separate orders under section 250 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') passed by the National Faceless Appeal Centre, Delhi [in short…

Bhavani Industries India LLP, Rajkot vs. ACIT, Circle-2, Rajkot

In the result, summarised and concise ground No

ITA 256/RJT/2024[2013-14]Status: DisposedITAT Rajkot27 Aug 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./ Ita No. 247 To 250 & 260/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2012-13, 2013-14, 2017-18 2018-19 & 2010-11 Bhawani Industries India Llp Assistant Commissioner Of बनाम/ Income-Tax, Cicle-2(1), Rajkot, C/1-B, 236/3 Gidc, Aji Industrial Room No.311, 3Rd Floor, Aaykar Estate, Rajkot-36 003 Vs. Bhawan, Race Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) आयकर अपील सं/.Ita No.254 To 256/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2010-11, 2012-13 & 2013-14 Bhawani Industries India Llp Assistant Commissioner Of Income- C/1-B, 236/3 Gidc, Aji बनाम/ Tax, Cicle-2(1), Rajkot, Room No.311, Industrial Estate, Rajkot-36 3Rd Floor, Aaykar Bhawan, Race Vs. 003 Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit-Dr & Shri Abhimanyu Singh Yadav, Sr-Dr

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR &
Section 143(3)Section 250Section 80Section 80I

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 247 to 250 & 260/RJT/2024 "नधा"रण वष"/ Assessment Years: 2012-13, 2013-14, 2017-18 2018-19 & 2010-11 Bhawani Industries India LLP Assistant Commissioner of बनाम/ Income-tax, Cicle-2(1), Rajkot, C/1-B, 236/3 GIDC, Aji Industrial Room No.311, 3rd Floor, Aaykar Estate, Rajkot-36 003 Vs. Bhawan, Race Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACFB 8046 R (अपीलाथ"/Assessee) (""…

Bhavani Industries India LLP, Rajkot vs. ACIT, Circle-2(1), Rajkot

ITA 255/RJT/2024[2012-13]Status: DisposedITAT Rajkot27 Aug 2025AY 2012-13
Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…IT v. Indian Aluminium Co. Ltd. (1977) 108 ITR 367 (SC); (3). CIT v. Shree Digvijay Cement Co. Ltd. (1983) 144 ITR 532 (Guj); (4). CIT v. Shri Digvijay Cement Co. Ltd. (1986) 159 ITR 253 (Guj); (5). Saurashtra Cement and Chemical Industries Ltd. v. CIT (1980) 123 ITR 669, (6). Bajaj Tempo Ltd. v. Commissioner of Income Tax (1992) 196 ITR 188 (SC); (7). Broach District Cooperative Cotton Sales, Ginning and Pressing Society Ltd, Vs. Commissioner of Income Tax (1989) 177 ITR 418 (SC). (8). Commissioner of Income Tax v. Gwalior Rayon Silk Manufacturing Co. Ltd. (1992) 196 ITR 149 (SC) (9). In Textile Machinery Corpor…

Bhavani Industries India LLP, Rajkot vs. Addi. CIT, Range-2, Rajkot

ITA 254/RJT/2024[2010-11]Status: DisposedITAT Rajkot27 Aug 2025AY 2010-11
Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…Bhawani Industries India LLP ITA Nos. 247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) This is bunch of eight appeals, consisting six cross-appeals file by the Revenue and assessee in ITA Nos.260 & 254/RJT/2024 for Assessment Years (AY) 2010-11, ITA Nos.247 & 255/RJT/2024 A.Y. 2012-13, ITA Nos. 248 & 256/RJT/2024 for AY 2013-14 and remaining two appeals by Revenue in ITA Nos.249-250/RJT/2024 for AYs 2017-18 and 2018-19 are directed against the separate orders under section 250 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') passed by the National Faceless Appeal Centre, Delhi [in short…

Assistant Commissioner of Income Tax, Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

ITA 250/RJT/2024[2018-19]Status: DisposedITAT Rajkot27 Aug 2025AY 2018-19
Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…Bhawani Industries India LLP ITA Nos. 247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) This is bunch of eight appeals, consisting six cross-appeals file by the Revenue and assessee in ITA Nos.260 & 254/RJT/2024 for Assessment Years (AY) 2010-11, ITA Nos.247 & 255/RJT/2024 A.Y. 2012-13, ITA Nos. 248 & 256/RJT/2024 for AY 2013-14 and remaining two appeals by Revenue in ITA Nos.249-250/RJT/2024 for AYs 2017-18 and 2018-19 are directed against the separate orders under section 250 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') passed by the National Faceless Appeal Centre, Delhi [in shor…

Assistant Commissioner of Income Tax, Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

In the result, summarised and concise ground No

ITA 249/RJT/2024[2017-18]Status: DisposedITAT Rajkot27 Aug 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./ Ita No. 247 To 250 & 260/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2012-13, 2013-14, 2017-18 2018-19 & 2010-11 Bhawani Industries India Llp Assistant Commissioner Of बनाम/ Income-Tax, Cicle-2(1), Rajkot, C/1-B, 236/3 Gidc, Aji Industrial Room No.311, 3Rd Floor, Aaykar Estate, Rajkot-36 003 Vs. Bhawan, Race Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) आयकर अपील सं/.Ita No.254 To 256/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2010-11, 2012-13 & 2013-14 Bhawani Industries India Llp Assistant Commissioner Of Income- C/1-B, 236/3 Gidc, Aji बनाम/ Tax, Cicle-2(1), Rajkot, Room No.311, Industrial Estate, Rajkot-36 3Rd Floor, Aaykar Bhawan, Race Vs. 003 Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit-Dr & Shri Abhimanyu Singh Yadav, Sr-Dr

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR &
Section 143(3)Section 250Section 80Section 80I

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 247 to 250 & 260/RJT/2024 "नधा"रण वष"/ Assessment Years: 2012-13, 2013-14, 2017-18 2018-19 & 2010-11 Bhawani Industries India LLP Assistant Commissioner of बनाम/ Income-tax, Cicle-2(1), Rajkot, C/1-B, 236/3 GIDC, Aji Industrial Room No.311, 3rd Floor, Aaykar Estate, Rajkot-36 003 Vs. Bhawan, Race Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACFB 8046 R (अपीलाथ"/Assessee) (""…

Assistant Commissioner of Income Tax Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

ITA 248/RJT/2024[2013-14]Status: DisposedITAT Rajkot27 Aug 2025AY 2013-14
Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…Bhawani Industries India LLP ITA Nos. 247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) This is bunch of eight appeals, consisting six cross-appeals file by the Revenue and assessee in ITA Nos.260 & 254/RJT/2024 for Assessment Years (AY) 2010-11, ITA Nos.247 & 255/RJT/2024 A.Y. 2012-13, ITA Nos.248 & 256/RJT/2024 for AY 2013-14 and remaining two appeals by Revenue in ITA Nos.249-250/RJT/2024 for AYs 2017-18 and 2018-19 are directed against the separate orders under section 250 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') passed by the National Faceless Appeal Centre, Delhi [in short…

Assistant Commissioner of Income Tax, Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

ITA 247/RJT/2024[2012]Status: DisposedITAT Rajkot27 Aug 2025
Section 143(3)Section 250Section 263Section 80Section 801CSection 80I

…Bhawani Industries India LLP ITA Nos. 247 to 250/RJT/2024 & Ors. (AYs: 2012-13, 2013-14 & Ors.) This is bunch of eight appeals, consisting six cross-appeals file by the Revenue and assessee in ITA Nos.260 & 254/RJT/2024 for Assessment Years (AY) 2010-11, ITA Nos.247 & 255/RJT/2024 A.Y. 2012-13, ITA Nos. 248 & 256/RJT/2024 for AY 2013-14 and remaining two appeals by Revenue in ITA Nos.249-250/RJT/2024 for AYs 2017-18 and 2018-19 are directed against the separate orders under section 250 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') passed by the National Faceless Appeal Centre, Delhi [in shor…

Excel Industries Limited, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 6(3), Mumbai

Accordingly allowed for statistical gly allowed for statistical purposes

ITA 914/MUM/2018[2013-14]Status: DisposedITAT Mumbai25 Mar 2025AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Biswanath Das, CIT-DR &For Respondent: Mr. Kirit Kamdar

…e allowed as deduction. The Hon’ble Gujrat High Court in the case of Saurashtra Cement and chemical industries Court in the case of Saurashtra Cement and chemical industries Court in the case of Saurashtra Cement and chemical industries Ltd Vs CIT reported in 213 ITR 523, held that merely because an d Vs CIT reported in 213 ITR 523, held that merely because an d Vs CIT reported in 213 ITR 523, held that merely because an expense relates to a transaction of an earlier year, it does not expense relates to a transaction of an earlier year, it does not expense relates to a transaction of an earlier year, it does not…

Excel Industries Ltd, Mumbai vs. DCIT CC 6(3), Mumbai

Accordingly allowed for statistical gly allowed for statistical purposes

ITA 5474/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Mar 2025AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Biswanath Das, CIT-DR &For Respondent: Mr. Kirit Kamdar

…e allowed as deduction. The Hon’ble Gujrat High Court in the case of Saurashtra Cement and chemical industries Court in the case of Saurashtra Cement and chemical industries Court in the case of Saurashtra Cement and chemical industries Ltd Vs CIT reported in 213 ITR 523, held that merely because an d Vs CIT reported in 213 ITR 523, held that merely because an d Vs CIT reported in 213 ITR 523, held that merely because an expense relates to a transaction of an earlier year, it does not expense relates to a transaction of an earlier year, it does not expense relates to a transaction of an earlier year, it does not…

Excel Industries Ltd, Mumbai vs. DCIT CC 6(3), Mumbai

Accordingly allowed for statistical gly allowed for statistical purposes

ITA 5473/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Mar 2025AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Biswanath Das, CIT-DR &For Respondent: Mr. Kirit Kamdar

…e allowed as deduction. The Hon’ble Gujrat High Court in the case of Saurashtra Cement and chemical industries Court in the case of Saurashtra Cement and chemical industries Court in the case of Saurashtra Cement and chemical industries Ltd Vs CIT reported in 213 ITR 523, held that merely because an d Vs CIT reported in 213 ITR 523, held that merely because an d Vs CIT reported in 213 ITR 523, held that merely because an expense relates to a transaction of an earlier year, it does not expense relates to a transaction of an earlier year, it does not expense relates to a transaction of an earlier year, it does not…