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 367,154 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

The Deputy Commissioner of Income Tax, Circle-2(1), Vijayawada vs. The Krishna District Co-Operative Central Bank Ltd, Machilipatnam

In the result, the appeals of the revenue for the A

ITA 100/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2013-14

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.301 & 302 /Viz/2017 (धििाारण िर्ा/ Assessment Years: 2011-2012 & 2012-13) आयकर अपील सं./I.T.A.No.100 & 101 /Viz/2018 (धििाारण िर्ा/ Assessment Years: 2013-2014 & 2014-15) Deputy Commissioner Of Vs. M/S The Krishna District Co- Income Tax Operative Central Bank Ltd., Circle-2(1), Vijayawada Ysr Sahakar Bhavan Jagannadhapuram Machilipatnam [Pan : Aabtt0343E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Co Nos.70 & 71/Viz/2017 (Arising Out Of I.T.A.No.301 & 302 /Viz/2017 (धििाारण िर्ा/ Assessment Years: 2011-2012 & 2012-13) Co Nos.60 & 61/Viz/2018 (Arising Out Of I.T.A.No.100 & 101 /Viz/2018 (धििाारण िर्ा/ Assessment Years: 2013-2014 & 2014-15) M/S The Krishna District Co-Operative Deputy Commissioner Of Central Bank Ltd., Income Tax Ysr Sahakar Bhavan Circle-2(1), Vijayawada Jagannadhapuram Machilipatnam [Pan : Aabtt0343E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) राजस्व की ओर से/ Revenue By : Sri D. K. Sonowal,Cit Dr निर्ााररती की ओर से/ Assessee By : Sri K.Siva Ram Kumar, Ar सुिवाई की तारीख / Date Of Hearing : 19.11.2018 घोषणा की तारीख/Date Of Pronouncement : 28.11.2018

For Appellant: Sri K.Siva Ram Kumar, ARFor Respondent: Sri D. K. Sonowal,CIT DR
Section 31(1)

…er any modification in Govt. instructions on waiver, claim of expenditure by us on mere resolution would have been unfair and would have been without actual incurrence of the expenditure.) 7. We rely on "Saurashtra Cement & Chemicals Industries Ltd. vs. CIT"( 213 ITR 523 Guj HC),wherein it was held that even for an assessee following mercantile system of accounting, an expenditure shall be allowed under Sec.37(1) on the actual incurrence of the expenditure on its crystallization . This decision was cited by us before the learned CIT(Appeals) too. Though the subject expenditure does not fall u/s 36(2) or 36(1)(vi…

The Dy. CIT, Vijayawada vs. M/S. the Krishna District Co -Operative Central Bank Ltd, Machilipatnam

In the result, the appeals of the revenue for the A

ITA 302/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2012-2013

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.301 & 302 /Viz/2017 (धििाारण िर्ा/ Assessment Years: 2011-2012 & 2012-13) आयकर अपील सं./I.T.A.No.100 & 101 /Viz/2018 (धििाारण िर्ा/ Assessment Years: 2013-2014 & 2014-15) Deputy Commissioner Of Vs. M/S The Krishna District Co- Income Tax Operative Central Bank Ltd., Circle-2(1), Vijayawada Ysr Sahakar Bhavan Jagannadhapuram Machilipatnam [Pan : Aabtt0343E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Co Nos.70 & 71/Viz/2017 (Arising Out Of I.T.A.No.301 & 302 /Viz/2017 (धििाारण िर्ा/ Assessment Years: 2011-2012 & 2012-13) Co Nos.60 & 61/Viz/2018 (Arising Out Of I.T.A.No.100 & 101 /Viz/2018 (धििाारण िर्ा/ Assessment Years: 2013-2014 & 2014-15) M/S The Krishna District Co-Operative Deputy Commissioner Of Central Bank Ltd., Income Tax Ysr Sahakar Bhavan Circle-2(1), Vijayawada Jagannadhapuram Machilipatnam [Pan : Aabtt0343E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) राजस्व की ओर से/ Revenue By : Sri D. K. Sonowal,Cit Dr निर्ााररती की ओर से/ Assessee By : Sri K.Siva Ram Kumar, Ar सुिवाई की तारीख / Date Of Hearing : 19.11.2018 घोषणा की तारीख/Date Of Pronouncement : 28.11.2018

For Appellant: Sri K.Siva Ram Kumar, ARFor Respondent: Sri D. K. Sonowal,CIT DR
Section 31(1)

…er any modification in Govt. instructions on waiver, claim of expenditure by us on mere resolution would have been unfair and would have been without actual incurrence of the expenditure.) 7. We rely on "Saurashtra Cement & Chemicals Industries Ltd. vs. CIT"( 213 ITR 523 Guj HC),wherein it was held that even for an assessee following mercantile system of accounting, an expenditure shall be allowed under Sec.37(1) on the actual incurrence of the expenditure on its crystallization . This decision was cited by us before the learned CIT(Appeals) too. Though the subject expenditure does not fall u/s 36(2) or 36(1)(vi…

The Dy. CIT, Vijayawada vs. M/S. the Krishna District Co -Operative Central Bank Ltd, Machilipatnam

In the result, the appeals of the revenue for the A

ITA 301/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.301 & 302 /Viz/2017 (धििाारण िर्ा/ Assessment Years: 2011-2012 & 2012-13) आयकर अपील सं./I.T.A.No.100 & 101 /Viz/2018 (धििाारण िर्ा/ Assessment Years: 2013-2014 & 2014-15) Deputy Commissioner Of Vs. M/S The Krishna District Co- Income Tax Operative Central Bank Ltd., Circle-2(1), Vijayawada Ysr Sahakar Bhavan Jagannadhapuram Machilipatnam [Pan : Aabtt0343E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Co Nos.70 & 71/Viz/2017 (Arising Out Of I.T.A.No.301 & 302 /Viz/2017 (धििाारण िर्ा/ Assessment Years: 2011-2012 & 2012-13) Co Nos.60 & 61/Viz/2018 (Arising Out Of I.T.A.No.100 & 101 /Viz/2018 (धििाारण िर्ा/ Assessment Years: 2013-2014 & 2014-15) M/S The Krishna District Co-Operative Deputy Commissioner Of Central Bank Ltd., Income Tax Ysr Sahakar Bhavan Circle-2(1), Vijayawada Jagannadhapuram Machilipatnam [Pan : Aabtt0343E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) राजस्व की ओर से/ Revenue By : Sri D. K. Sonowal,Cit Dr निर्ााररती की ओर से/ Assessee By : Sri K.Siva Ram Kumar, Ar सुिवाई की तारीख / Date Of Hearing : 19.11.2018 घोषणा की तारीख/Date Of Pronouncement : 28.11.2018

For Appellant: Sri K.Siva Ram Kumar, ARFor Respondent: Sri D. K. Sonowal,CIT DR
Section 31(1)

…er any modification in Govt. instructions on waiver, claim of expenditure by us on mere resolution would have been unfair and would have been without actual incurrence of the expenditure.) 7. We rely on "Saurashtra Cement & Chemicals Industries Ltd. vs. CIT"( 213 ITR 523 Guj HC),wherein it was held that even for an assessee following mercantile system of accounting, an expenditure shall be allowed under Sec.37(1) on the actual incurrence of the expenditure on its crystallization . This decision was cited by us before the learned CIT(Appeals) too. Though the subject expenditure does not fall u/s 36(2) or 36(1)(vi…

ACIT, Circle - 2(2), Kolkata vs. M/S. West Bengal State Electricity Transmission Co. Ltd., Kolkata

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

ITA 2126/KOL/2017[2010-11]Status: DisposedITAT Kolkata12 Nov 2018AY 2010-11

Bench: Shri S. S. Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.2126/Kol/2017 ("नधा"रणवष" / Assessment Year: 2010-11) Acit, Cir-2(2), Kolkata Vs. M/S. West Bengal State Electricity Transmission Co. Ltd. P-7, Chowringhee Square, 8Th Floor, Kolkata – 700 069. Bidyut Bhawan, 9Th Floor, Bidhan Nagar, Salt Lake City, Kolkata – 700 091 "थायीलेखासं./जीआइआरसं./Pan/Gir No. :Aaacw 6952 G (Appellant) .. (Respondent)

For Appellant: Shri G. Hangsingh, CIT, DRFor Respondent: None

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.2126/Kol/2017 ("नधा"रणवष" / Assessment Year: 2010-11) ACIT, Cir-2(2), Kolkata Vs. M/s. West Bengal State Electricity Transmission Co. Ltd. P-7, Chowringhee Square, 8th Floor, Kolkata – 700 069. Bidyut Bhawan, 9th Floor, Bidhan Nagar, Salt Lake City, Kolkata – 700 091 "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AAACW 6952 G (Appellant) .. (Respondent) Appellant by : Shri G. Hangsingh, CIT, DR Respondent by :None सुनवाईक"तार"ख/ Date of Hearing : 14/08/2018 घोषणाक"तार"ख/Date of Pronouncement : 12/11/2…

DCIT, Circle - 7(1), Kolkata vs. M/S. Standard Chrome Ltd., Kolkata

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

ITA 2134/KOL/2017[2004-05]Status: DisposedITAT Kolkata25 Oct 2018AY 2004-05

Bench: Shri S. S. Godara, Jm & Dr. A.L.Saini, Am Dcit, Cir-7(1), Kolkata Vs. M/S. Standard Chrome Ltd. P-7, Chowringhee Square, 21A, Shakespeare Sarani, Kolkata – 700 014. Kolkata – 700 069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No : Aagcs 7632 D (Appellant) .. (Respondent)

For Appellant: R. Choudhury, Addl. CITFor Respondent: None
Section 143(3)

…on merely on the basis the accounts are maintained on mercantile basis and that it relates to a transaction of the previous year. For that we rely on the judgment of Hon`ble Gujarat High Court in the case of Saurashtra Cement & Chemical Industries Ltd. v. CIT 213 ITR 523 (Guj). We note that the assessee is a loss making concern and due to continuous losses company has become sick. In the instant case liability for electricity dues was disputed and was settled at Rs.4,48,31,493/-, during the year. We note that where liability for electricity is disputed, it crystallizes in the year in which agreement is reached be…

DCIT Cen Cir 5(4), Mumbai vs. Wadhawan Retail P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed whereas appeal of assessee is allowed in part in terms indicated hereinabove

ITA 771/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 Oct 2018AY 2012-13
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM DCIT- CC- 5(4) Vs. M/s. Wadhwan Retail Pvt R.No.1927, Ltd., Ground Floor 19th Floor, Air India Building Madhava Building Nariman Point Bandra Kurla Complex Mumbai – 400 021 Bandra (E), Mumbai 400 051 PAN/GIR No.AAACW6147R (Appellant) .. (Respondent) M/s. Wadhwan Retail Vs. ACIT- CC- 5(4) 19th Floor, Air India Building Pvt Ltd., Ground Floor Madhava Building Nariman Point Bandra Kurla Complex Mumbai – 400 021 Bandra (E), Mumbai 400 051 PAN/GIR No.AAACW6147R (Appellant) .. (Respondent) Revenue by Shri Rajore…

DCIT, New Delhi vs. M/S. Delhi Power Co. Ltd., New Delhi

In the result, the appeal of the department is allowed for statistical purposes

ITA 5493/DEL/2014[2010-11]Status: DisposedITAT Delhi17 Oct 2018AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 5493/Del/2014 : Asstt. Year : 2010-11 Dy. Commissioner Of Income Vs M/S Delhi Power Co. Ltd., 2Nd Floor, Pre-Fabricated Building, Tax, Circle-10(1), New Delhi Rajghat Power House, New Delhi-110002 (Appellant) (Respondent) Pan No. Aabcd5265G Assessee By : Sh. Ashish Goel, Ca Revenue By : Ms. Rachna Singh, Cit Dr Date Of Hearing : 11.10.2018 Date Of Pronouncement : 17.10.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 21.07.2014 Of Ld. Cit(A)-Xiii, Delhi.

For Appellant: Sh. Ashish Goel, CAFor Respondent: Ms. Rachna Singh, CIT DR
Section 143(1)Section 144

…ORE THIS IS NOT the ERROR and OMISSION of PREVIOUS PERIOD therefore should not be treated as prior period expenditure.” 5 Delhi Power Co. Ltd. 5. The reliance was placed on the following case laws: " Saurashra Cement & Chemical Industries Ltd. Vs CIT (1995) 213 ITR 523 (Guj.) " CIT Vs Kahaitan Chemicals and Fertilizers Ltd. (2008) 307 ITR 0150 (Del.) " CIT Vs Modipon Ltd. (No.1) 334 ITR 102 (Del.) " CIT Vs Shriram Piston & Rings Ltdd. 008 DTR (Del.) 209 6. It was further submitted as under: “6. The Ld Assessing Officer has failed to verify the actual nature of expenses and disallowed the expense merely on the p…

Karnavati Engineering Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax (OSD) Circle-4, Ahmedabad

In the result, the appeal is allowed in the terms indicated above

ITA 1400/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2010-11
Section 143(3)Section 40

…ival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 9. We find that Hon’ble jurisdictional High Court, in the case of Saurashtra Cement & Chemical Industries Ltd Vs CIT [(1995) 213 ITR 523 (Guj)] has, inter alia, observed that “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” but that is precisely…

Nash Fashions (India) Ltd., Jaipur vs. Deputy Commissioner of Income Tax, Jaipur

In the result, the ground is allowed for statistical purposes

ITA 346/JPR/2018[2013-14]Status: DisposedITAT Jaipur01 Oct 2018AY 2013-14
For Appellant: Shri M. L. Borad (Adv.)For Respondent: Shri Varinder Mehta (CIT)
Section 263Section 40Section 80G

…lusion that it was a donation of money and not in kind and once it is found that it was a donation of a sum of money the case would squarely fall u/s.88 of the Income Tax Act (now section 80G). In case of Saurashtra Cement and Chemical Industries Ltd. Vs. CIT 123 ITR 669, the assessee donated cement bags manufactured by it and it was held that transaction in substance was a money transaction and the donation was virtually a donation in cash. 10. One such issue came before the Hon'ble Gujarat High Court in the case of CIT Vs. Smt. Dhirja Ben R. Amin 141 ITR 875 where the donation was of shares, the Hon'ble Court…

Bank of India, Mumbai vs. Asst CIT Cir 2(1), Mumbai

In the result the ground of appeal is treated as allowed

ITA 1013/MUM/2013[2005-06]Status: DisposedITAT Mumbai27 Aug 2018AY 2005-06

Bench: Shri R.C. Sharma & Shri Amarjit Singhbank Of India A C I T - 2(1) C-5, G Block, Star House Aayakar Bhavan 8Th Floor, Taxation Deptt. Vs. M.K Road Bkc, Bandra (E) Mumbai 400020 Mumbai 400051 Pan – Aaacb0472C Appellant Respondent D C I T - 2(1) Bank Of India Room No. 561, 5Th Floor C-5, G Block, Star House Aayakar Bhavan, M.K Road Vs. 8Th Floor, Taxation Deptt. Mumbai 400020 Bkc, Bandra (E) Mumbai 400051 Pan – Aaacb0472C Appellant Respondent Assessee By: Shri C. Naresh Revenue By: Shri Purushottam Tripuri Date Of Hearing: 09.07.2018 Date Of Pronouncement: 27.08.2018 O R D E R Per R.C. Sharma, Am These Are Cross Appeals Filed By The Assessee & Revenue Against The Order Of The Cit(A)-4, Mumbai Dated 27.11.2012 For A.Y. 2005-06 In The Matter Of Order Passed Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Shri C. NareshFor Respondent: Shri Purushottam Tripuri
Section 10Section 10(33)Section 143(3)Section 14A

…vant year will not make any difference. But in any case if at any sage it is found as allowable business expenditure then it can be considered under the year under consideration in view of the decision of Saurashtra Cement and Chemical Industries Ltd. vs. CIT 213 ITR 523 (Gui) and Toyo Engg. India Ltd. vs. JCIT 100 TTJ 373, ITAT, Mumbai, both the judgments are relied upon by the assessee. To this limited extent the ground of appeal of the assessee is treated as allowed for statistical purposes. 17. Another ground on which disallowance has been made is that it relates to a foreign branch, the income of which is no…

DCIT, New Delhi vs. M/S. Gujarat Guardian Ltd., New Delhi

In the result, appeal filed by the revenue against the direction of the Ld

ITA 1106/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Aug 2018AY 2010-11

Bench: Shri S.K.Yadav & Shri Prashant Maharishim/S. Guajarat Guardian Ltd, Vs. Dcit, 4-7/C, Dda Shopping Centre, Circle-12(1), (Now Circle- New Friends Colony, 10(2), New Delhi Cr Building, Ip Estate, Pan: Aaacg1622K New Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Guajarat Guardian Ltd, Circle-12(1), (Now Circle-10(2), 4-7/C, Dda Shopping Cr Building, Ip Estate, Centre, New Delhi New Friends Colony, New Delhi Pan: Aaacg1622K (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Smt Meeta Singh CIT DR
Section 144Section 144CSection 14A

…IT V Gujarat Guradian Limited A Y 2010-11 ITA No 1106 & 973/Del/2015 material change in the fundamental facts. Reliance, in this regard, is placed on the following observations made in the following decisions: - Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj) “No doubt, the relief of tax holiday under s. 80J can be withheld or discontinued provided the relief granted in the initial year of assessment is disturbed or changed on valid grounds. But without disturbing the relief granted in the initial year, the Income-tax Officer cannot examine the question again and decide to withhold or withdraw t…

Global Logic Technologies Limited, Hyderabad vs. ACIT, Circle-2(2) Hyderabad, Hyderabad

In the result, assessee’s appeal is allowed

ITA 1672/HYD/2016[2012-13]Status: DisposedITAT Hyderabad23 May 2018AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Global Logic Vs Asstt. Commissioner Of Technologies Ltd Income Tax, Circle 2(2) Hyderabad Hyderabad Pan: Aadcr5222K (Appellant) (Respondent)

For Appellant: Shri K.C. DevdasFor Respondent: Shri K. Srinivas Reddy, DR
Section 143(3)

…ITA No 1672 of 2016 Globallogic Technologies Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member M/s. Global Logic Vs Asstt. Commissioner of Technologies Ltd Income Tax, Circle 2(2) Hyderabad Hyderabad PAN: AADCR5222K (Appellant) (Respondent) For Assessee : Shri K.C. Devdas For Revenue : Shri K. Srinivas Reddy, DR Date of Hearing: 08.05.2018 Date of Pronouncement: 23.05.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2012-13 against the order of the…

Dishman Pharmaceuticals & Chemicals Limited, Ahmedabad vs. The ACIT, (OSD), Range-1, Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 3086/AHD/2013[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…/Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 38 concurred with the AO. The ld.counsel for the assessee in support of its contentions relied upon the judgment of Hon’ble Gujarat High Court in the case of Saurashtra Chemicals reported in 213 ITR 523 (Guj). He also relied upon the judgment of Hon’ble Supreme Court in the case of CIT Vs. Excel Industries Ltd., 358 ITR 295 (SC). On the strength of the Hon’ble Supreme Court’s decision, it was contended that in every year the assessee has prior period expenditure as well as income because in such a big organization quantification of certain expen…

The ACIT, (OSD)Range-1, Ahmedabad vs. M/S. Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 2957/AHD/2013[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…/Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 38 concurred with the AO. The ld.counsel for the assessee in support of its contentions relied upon the judgment of Hon’ble Gujarat High Court in the case of Saurashtra Chemicals reported in 213 ITR 523 (Guj). He also relied upon the judgment of Hon’ble Supreme Court in the case of CIT Vs. Excel Industries Ltd., 358 ITR 295 (SC). On the strength of the Hon’ble Supreme Court’s decision, it was contended that in every year the assessee has prior period expenditure as well as income because in such a big organization quantification of certain expen…

The DCIT(OSD)Range-1, Ahmedabad vs. Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 817/AHD/2011[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…/Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 38 concurred with the AO. The ld.counsel for the assessee in support of its contentions relied upon the judgment of Hon’ble Gujarat High Court in the case of Saurashtra Chemicals reported in 213 ITR 523 (Guj). He also relied upon the judgment of Hon’ble Supreme Court in the case of CIT Vs. Excel Industries Ltd., 358 ITR 295 (SC). On the strength of the Hon’ble Supreme Court’s decision, it was contended that in every year the assessee has prior period expenditure as well as income because in such a big organization quantification of certain expen…

Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad vs. The ACIT., (OSD)Range-1, Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 773/AHD/2011[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…/Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 38 concurred with the AO. The ld.counsel for the assessee in support of its contentions relied upon the judgment of Hon’ble Gujarat High Court in the case of Saurashtra Chemicals reported in 213 ITR 523 (Guj). He also relied upon the judgment of Hon’ble Supreme Court in the case of CIT Vs. Excel Industries Ltd., 358 ITR 295 (SC). On the strength of the Hon’ble Supreme Court’s decision, it was contended that in every year the assessee has prior period expenditure as well as income because in such a big organization quantification of certain expen…

The DCIT(OSD)Range-1, Ahmedabad vs. Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 692/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad23 May 2018AY 2005-06

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…/Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 38 concurred with the AO. The ld.counsel for the assessee in support of its contentions relied upon the judgment of Hon’ble Gujarat High Court in the case of Saurashtra Chemicals reported in 213 ITR 523 (Guj). He also relied upon the judgment of Hon’ble Supreme Court in the case of CIT Vs. Excel Industries Ltd., 358 ITR 295 (SC). On the strength of the Hon’ble Supreme Court’s decision, it was contended that in every year the assessee has prior period expenditure as well as income because in such a big organization quantification of certain expen…

Rajasthan State Road Development & Construction Corp. Ltd., Jaipur vs. Income Tax Officer, Jaipur

In the result, the ground is allowed for statistical purposes

ITA 56/JPR/2018[2013-14]Status: DisposedITAT Jaipur17 May 2018AY 2013-14
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Ajay Malik (Addl. CIT) a
Section 80

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 56/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke M/s Rajasthan State Road The ITO, Vs. Development & Construction Ward-6(1), Corporation Ltd. Jaipur. Setu Bhawan, Jhalana Doongri, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR 9650 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) jktLo…

Asst CIT 5(1)(2), Mumbai vs. Fouress Engineering India Ltd, Mumbai

In the result, the appeal assessee is partly allowed and that of the Revenue is dismissed

ITA 6789/MUM/2016[2012-13]Status: DisposedITAT Mumbai11 May 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am

For Appellant: Shri K Shirram &For Respondent: Shri Virendra Singh, DR
Section 143(3)Section 271(1)(c)Section 37(1)

…Aayakr ApIlaIya AiQakrNa “F” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI NK PRADHAN, AM Aayakr ApIla saM./ ITA No. 6054/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) Fouress Engg (I) Ltd. The Dy. Commissioner of 22, Bhulabhai Desai Road, Income Tax, Circle 5(1), Vs. Mahalaxmi Chamber, Mumbai- Aayakar Bhawan, Mumbai 400 026 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) PAN No. AAACF5897K Aayakr ApIla saM./ ITA No. 6789/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) The Dy. Commissioner of Fouress Engg (I) Ltd. Incom…

Fouress Enggineering (I) Ltd., Mumbai vs. DCIT Range - 5(1), Mumbai

In the result, the appeal assessee is partly allowed and that of the Revenue is dismissed

ITA 6054/MUM/2016[2012-13]Status: DisposedITAT Mumbai11 May 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am

For Appellant: Shri K Shirram &For Respondent: Shri Virendra Singh, DR
Section 143(3)Section 271(1)(c)Section 37(1)

…Aayakr ApIlaIya AiQakrNa “F” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI NK PRADHAN, AM Aayakr ApIla saM./ ITA No. 6054/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) Fouress Engg (I) Ltd. The Dy. Commissioner of 22, Bhulabhai Desai Road, Income Tax, Circle 5(1), Vs. Mahalaxmi Chamber, Mumbai- Aayakar Bhawan, Mumbai 400 026 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) PAN No. AAACF5897K Aayakr ApIla saM./ ITA No. 6789/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) The Dy. Commissioner of Fouress Engg (I) Ltd. Incom…