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.

Which sections of the Income Tax Act does Saurashtra Cement and Chemical Industries Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 14A, Section 40(a)(ia), Section 35D, Section 44AB.

Saurashtra Cement and Chemical Industries Ltd. v. CIT (213 ITR 523)

Q: How many judgments cite Saurashtra Cement and Chemical Industries Ltd. v. CIT?

311 judgments on BharatTax cite Saurashtra Cement and Chemical Industries Ltd. v. CIT (213 ITR 523), spanning 2010 to 2026.

M D Industries Pvt Ltd, Surat vs. DCIT, Circle -1, Surat

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 499/SRT/2019[2001-02]Status: DisposedITAT Surat06 Dec 2019AY 2001-02

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…(SC)]: (ii) N. Balakrishnan v. M. Ramamurthy [(1998) 7 SCC 123]: (iii) Sonerao Sadashivrao Patil & Anr. v. Godawaribai [1999 (2) Mh. L.J. 273]: (iv) Venkatadri Traders Ltd. v. CIT [248ITR 681 (Mad)]: (v) Saurashtra Cement and Chemical Industries Ltd. v. CIT [115 ITR 27 (Guj)] (vi) Nicco Corporation Ltd. v. CIT [251 ITR 791, 798-799 (Cal)] (vii) J.M. Bhansali and Ors v. The State of Madras (21 STC 411) (viii) Cheminor Drugs Ltd. v. DCIT [105 ITD 613 (Hyd)] 16. We further pray before Your Honours that the reasons in delay of filing of this appeal is similar to those decided by the Hon'ble ITAT in earlier appeals o…

M D Industries Pvt Ltd, Surat vs. DCIT, Circle -1, Surat

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 498/SRT/2019[2000-01]Status: DisposedITAT Surat06 Dec 2019AY 2000-01

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…(SC)]: (ii) N. Balakrishnan v. M. Ramamurthy [(1998) 7 SCC 123]: (iii) Sonerao Sadashivrao Patil & Anr. v. Godawaribai [1999 (2) Mh. L.J. 273]: (iv) Venkatadri Traders Ltd. v. CIT [248ITR 681 (Mad)]: (v) Saurashtra Cement and Chemical Industries Ltd. v. CIT [115 ITR 27 (Guj)] (vi) Nicco Corporation Ltd. v. CIT [251 ITR 791, 798-799 (Cal)] (vii) J.M. Bhansali and Ors v. The State of Madras (21 STC 411) (viii) Cheminor Drugs Ltd. v. DCIT [105 ITD 613 (Hyd)] 16. We further pray before Your Honours that the reasons in delay of filing of this appeal is similar to those decided by the Hon'ble ITAT in earlier appeals o…

M D Industries Pvt Ltd, Surat vs. DCIT, Circle -1, Surat

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 497/SRT/2019[1999-00]Status: DisposedITAT Surat06 Dec 2019AY 1999-00

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…(SC)]: (ii) N. Balakrishnan v. M. Ramamurthy [(1998) 7 SCC 123]: (iii) Sonerao Sadashivrao Patil & Anr. v. Godawaribai [1999 (2) Mh. L.J. 273]: (iv) Venkatadri Traders Ltd. v. CIT [248ITR 681 (Mad)]: (v) Saurashtra Cement and Chemical Industries Ltd. v. CIT [115 ITR 27 (Guj)] (vi) Nicco Corporation Ltd. v. CIT [251 ITR 791, 798-799 (Cal)] (vii) J.M. Bhansali and Ors v. The State of Madras (21 STC 411) (viii) Cheminor Drugs Ltd. v. DCIT [105 ITD 613 (Hyd)] 16. We further pray before Your Honours that the reasons in delay of filing of this appeal is similar to those decided by the Hon'ble ITAT in earlier appeals o…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 278/GTY/2018[2015-16]Status: DisposedITAT Guwahati13 Sept 2019AY 2015-16

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

Deputy Commissioner of Income Tax, Circle - 03, Guwahati vs. Numaligarh Refinery Limited, Guwahati

In the result, appeals of the assessee in I

ITA 28/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

Numaligarh Refinery Limited, Guwahati vs. Deputy Commissioner of Income Tax, Circle - 03, Guwahati

In the result, appeals of the assessee in I

ITA 27/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 98/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 97/GTY/2016[2011-12]Status: DisposedITAT Guwahati13 Sept 2019AY 2011-12

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 90/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 89/GTY/2016[2010-11]Status: DisposedITAT Guwahati13 Sept 2019AY 2010-11

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 8/GTY/2014[2010-11]Status: DisposedITAT Guwahati13 Sept 2019AY 2010-11

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 7/GTY/2014[2009-10]Status: DisposedITAT Guwahati13 Sept 2019AY 2009-10

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 5/GTY/2014[2007-08]Status: DisposedITAT Guwahati13 Sept 2019AY 2007-08

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR

Section 80

…er than the previous year. For that we rely on the judgment of the Hon`ble Gauhati High Court in case of CIT Vs.NathmalTolaram (1973) 88 ITR 234 (Gau). Further, the Hon’ble Gujarat High Court in case of Saurashtra Cement & Chemical Industries Ltd V CIT (1995) 213 ITR 523 (Guj) has held that if any liability though relating to the earlier year, depends upon making a demand and its acceptance by the assessee and such liability has been actually claimed and paid in the later previous years, cannot be disallowed as deduction merely on the basis that the accounts are maintained on mercantile basis and that it related…

Nowrosjee Wadia and Sons Ltd, Mumbai vs. ITO 2(2)(3), Mumbai

Appeal is partly allowed for statistical purposes

ITA 4133/MUM/2015[2010-11]Status: DisposedITAT Mumbai09 Sept 2019AY 2010-11

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Ronak Doshi, ARFor Respondent: Ms. Jothi Lakshmi Nayak, DR

Section 143(3)Section 234B

…regard, reliance is placed by him on the decision in CIT v. Phalton Sugar Works Ltd. (162 ITR 622) (Bom HC), Uni Paper Pack Pvt. Ltd. v. ITO (13 TTJ 589) ( T Ahd), SRF Ltd. v. DCIT (2009) (34 SOT 1) (T Del), Saurashtra Cement Chemical Industries Ltd. v. CIT (213 ITR 523) (Guj HC) and CIT v. Jagajit Industries Ltd. (194 Taxman 158) (Del HC). Without prejudice to the above proposition, the Ld. counsel submits that accounting is not decisive for determining the allowability of expenditure. In this regard, reliance is place by him on the decision in CIT v. Sutlej 7 Nowrosjee Wadia and Sons ITA Nos. 4133, 4705 & 528…

M/S Pradhan Engineering Enterprises Pvt. Ltd., Dewas vs. The ACIT 1(1), Ujjain

In the result, the appeal of the Assessee for A

ITA 934/IND/2016[2012-13]Status: DisposedITAT Indore14 Aug 2019AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Borad

Section 115JSection 143(2)Section 143(3)

…he assessee relied following judgments: i. Tupperware India Ltd. vs. CIT 2015 (6) TMI 180 (Del HC) Hon'ble High Court of Delhi Pradhan Engineering Enterprises Pvt. Ltd. ITANos.933 &934/Ind/2016 ii. Saurashtra Cement & Chemical Industries Ltd. vs. CIT (1995) 213 ITR 523 (Guj) High Court of Gujarat iii. CIT vs. Nathmal Tolaram (1973) 88 ITR 234 Hon'ble Guwahati High Court (Gua) iv. CIT vs. Bharat Carbon and Ribbon Manufacturing Co. Ltd. (199) 239 ITR 505 (Hon'ble Supreme Court) v. CIT vs. Ganga Galss Works (P) Ltd. (2005) 276 ITR 394 (All) vi. Standard Mills Co. Ltd. vs. CIT (1998) 229 ITR 366 (Bom) vii. CIT vs.…

M/S Pradhan Engineering Enterprises Pvt. Ltd., Dewas vs. The ACIT 1(1), Ujjain

In the result, the appeal of the Assessee for A

ITA 933/IND/2016[2008-09]Status: DisposedITAT Indore14 Aug 2019AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Borad

Section 115JSection 143(2)Section 143(3)

…he assessee relied following judgments: i. Tupperware India Ltd. vs. CIT 2015 (6) TMI 180 (Del HC) Hon'ble High Court of Delhi Pradhan Engineering Enterprises Pvt. Ltd. ITANos.933 &934/Ind/2016 ii. Saurashtra Cement & Chemical Industries Ltd. vs. CIT (1995) 213 ITR 523 (Guj) High Court of Gujarat iii. CIT vs. Nathmal Tolaram (1973) 88 ITR 234 Hon'ble Guwahati High Court (Gua) iv. CIT vs. Bharat Carbon and Ribbon Manufacturing Co. Ltd. (199) 239 ITR 505 (Hon'ble Supreme Court) v. CIT vs. Ganga Galss Works (P) Ltd. (2005) 276 ITR 394 (All) vi. Standard Mills Co. Ltd. vs. CIT (1998) 229 ITR 366 (Bom) vii. CIT vs.…

DCIT, New Delhi vs. M/S Sahara Care Ltd., Lucknow

In the result ITA number 981/Del/2011 filed by the learned assessing officer for the assessment year 2007 – 08 is dismissed

ITA 981/DEL/2011[2007-08]Status: DisposedITAT Delhi18 Jul 2019AY 2007-08

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 14Section 143Section 14ASection 35D

…of prior period expenses of Rs. 11425/– which is deleted by the learned CIT – A. The above issue is also squarely covered against the assessee in the decision of the Supreme Court in Saurashtra cement and chemical industries Ltd vs Commissioner of income tax 213 ITR 523/–. In the present case also the bills for the expenditure was received in the current financial year relating to the earlier financial year and therefore such expenditure has crystallized during this year and therefore they are allowable. After considering the argument of the rival parties, we do not find any infirmity in the order of the learned…

DCIT, New Delhi vs. M/S Sahara Care Ltd., Lucknow

In the result ITA number 981/Del/2011 filed by the learned assessing officer for the assessment year 2007 – 08 is dismissed

ITA 2477/DEL/2011[2005-06]Status: DisposedITAT Delhi18 Jul 2019AY 2005-06

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 14Section 143Section 14ASection 35D

…of prior period expenses of Rs. 11425/– which is deleted by the learned CIT – A. The above issue is also squarely covered against the assessee in the decision of the Supreme Court in Saurashtra cement and chemical industries Ltd vs Commissioner of income tax 213 ITR 523/–. In the present case also the bills for the expenditure was received in the current financial year relating to the earlier financial year and therefore such expenditure has crystallized during this year and therefore they are allowable. After considering the argument of the rival parties, we do not find any infirmity in the order of the learned…

ACIT (Cir.) - 6(1)(2), Mumbai vs. Bhandar Power Ltd., Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 6061/MUM/2016[2010-11]Status: DisposedITAT Mumbai31 May 2019AY 2010-11

Bench: Shri Mahavir Singh & Shri Rajesh Kumar

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri Chaudhary Arunkumar Singh, D.R

Section 143(1)Section 143(2)Section 80I

…sequent years by placing reliance on the following decisions:- a) CIT Vs Paul Bros 216 ITR 548 (Bom) b) CIT Vs Fateh Granite (P) Ltd 314 ITR 32 (Bom) c) CIT Vs A.R.J. Security Printers 264 ITR 276 (Del) d) Saurashtra Cement and Chemical Industries Ltd. Vs CIT 123 ITR 669 (Guj) e) CIT Vs Western Outdoor Interactive Pvt Ltd 254 CR 593 (Bom) f) CIT Vs Tata Communication Internet Services Ltd. 251 CTR 290 (Del) g) IAC Vs Hoechst India Ltd 32 ITD 689(Mum) h) M.M.Patel & Sons Vs ITO 1ITD 82 (Nag) i) ITO Vs Smt Pushpa Devi Vadera 57 SOT 138 (Jodh) 11. On the findings of ld AO, the ld AR submitted that the PPAs were ent…

DCIT, New Delhi vs. M/S. Dlf Ltd., New Delhi

ITA 2749/DEL/2013[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri R.S. Singhvi & Shri SatyajeetFor Respondent: Shri Puneet Rai, Adv. Special counsel

Section 10Section 142ASection 143(3)Section 14ASection 40Section 43B

…the facts of the instant case, in which it was held that earlier years expenses could be allowed in the year in which the liability is accepted and paid. Hon’ble Gujarat High Court in the case of Saurashtra Cement and Chemicals Industries Ltd. vs. CIT (1995) 213 ITR 523 (Guj.), has held as follows: “. . . Merely because an expense relates to a transaction of an earlier year it does not become a liability payable in the earlier year unless it can be said that the liability was determined and crystallized in the year in question on the basis of maintaining accounts on the mercantile basis. In each case where the a…

Saurashtra Cement and Chemical Industries Ltd. v. CIT

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

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

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

M D Industries Pvt Ltd, Surat vs. DCIT, Circle -1, Surat

M D Industries Pvt Ltd, Surat vs. DCIT, Circle -1, Surat

M D Industries Pvt Ltd, Surat vs. DCIT, Circle -1, Surat

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

Deputy Commissioner of Income Tax, Circle - 03, Guwahati vs. Numaligarh Refinery Limited, Guwahati

Numaligarh Refinery Limited, Guwahati vs. Deputy Commissioner of Income Tax, Circle - 03, Guwahati

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

Nowrosjee Wadia and Sons Ltd, Mumbai vs. ITO 2(2)(3), Mumbai

M/S Pradhan Engineering Enterprises Pvt. Ltd., Dewas vs. The ACIT 1(1), Ujjain

M/S Pradhan Engineering Enterprises Pvt. Ltd., Dewas vs. The ACIT 1(1), Ujjain

DCIT, New Delhi vs. M/S Sahara Care Ltd., Lucknow

DCIT, New Delhi vs. M/S Sahara Care Ltd., Lucknow

ACIT (Cir.) - 6(1)(2), Mumbai vs. Bhandar Power Ltd., Mumbai

DCIT, New Delhi vs. M/S. Dlf Ltd., New Delhi