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 367,164 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

DCIT (Ltu), New Delhi vs. M/S. Gail (India) Ltd., New Delhi

Appeal is dismissed

ITA 4642/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…5-96, the same cannot be denied subsequently. The Ld. AR made reference to the decision of the CIT(A) in the assessee’s own case for the assessment year 1994-95. The Ld. AR relied upon the following decisions:  Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj)  CIT v. Paul Brothers: 216 ITR 548 (Bom.)  CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.)CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.)  CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309  Direct Information Private Ltd. v. ITO: 15 taxmann.com 63 (Bom)  CIT vs. Escorts Ltd : 338 ITR 435 (Del)  CIT v. Delhi Press…

Gail (India) Ltd., New Delhi vs. DCIT-Ltu Delhi, New Delhi

Appeal is dismissed

ITA 4454/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…5-96, the same cannot be denied subsequently. The Ld. AR made reference to the decision of the CIT(A) in the assessee’s own case for the assessment year 1994-95. The Ld. AR relied upon the following decisions:  Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj)  CIT v. Paul Brothers: 216 ITR 548 (Bom.)  CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.)CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.)  CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309  Direct Information Private Ltd. v. ITO: 15 taxmann.com 63 (Bom)  CIT vs. Escorts Ltd : 338 ITR 435 (Del)  CIT v. Delhi Press…

DCIT, New Delhi vs. M/S. L.T. Foods Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4046/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…claim of deduction under section 80IB(11A) of the Act for the assessment years 2004-05 and 2005-06 were, however, quashed by the Tribunal vide order dated 03.07.2019. 25. By placing reliance on the decisions in Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers: 216 ITR 548 (Bom.), CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.), CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.), CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309, Direct Information Private Ltd. vs. ITO: 15 taxmann.com 63 and the following decisions of the Delhi High Court in the cases of CIT…

M/S L.T. Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4164/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…claim of deduction under section 80IB(11A) of the Act for the assessment years 2004-05 and 2005-06 were, however, quashed by the Tribunal vide order dated 03.07.2019. 25. By placing reliance on the decisions in Saurashtra Cement & Chemical Industries v. CIT: 123 ITR 669 (Guj), CIT v. Paul Brothers: 216 ITR 548 (Bom.), CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.), CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.), CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309, Direct Information Private Ltd. vs. ITO: 15 taxmann.com 63 and the following decisions of the Delhi High Court in the cases of CIT…

DCIT, Circle- 8(1), New Delhi vs. Ebix Software India Pvt. Ltd., New Delhi

ITA 5274/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Sept 2020AY 2013-14

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms Nidhi Srivastava, CIT, DR
Section 10ASection 115J

…ation Internet Services Ltd. iii) 214 CTR 227 (Del) CIT vs. Jagson International Ltd. iv) 216 ITR 548 (Bom) CIT vs. Paul Brothers. v) 349 ITR 309 (Bom) CIT vs. Western Outdoor Interactive (P) Ltd. vi) 349 ITR 150 (Bom) Direct Information (P) Ltd. Vs. ITO vii) 123 ITR 669 (Guj) C.I.T. v Saurashtra Cement and Chemicals. viii) 267 ITR 774 (AP) G.B. Bros and Konda Rajagopala Chetty vs. ITO ix) 133 ITR 687 (MP) CIT vs. Bhilai Enginering Corporation x) ITA No. 477/2013 dated 28.7.2014 (Kar) M/s Ace Multi Axes Systems Ltd. Vs. DCIT xi) 244 Taxman 217 (SC) CIT v. Defree Engineering (P) Ltd. xii) 209 Taxman 76 (Mad)(Mag)…

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

ITA 4436/DEL/2013[2009-10]Status: DisposedITAT Delhi10 Sept 2020AY 2009-10

Bench: Sh. Prashant Maharishi & Sh. K. Narashimha Chary(Through Video Conferencing) Assessment Year: 2009-10 Dlf Limited Addl. Cit Dlf Centre, (9Th Floor) Vs Range-10 Sansad Marg, 404, C. R. Building New Delhi-110001 New Delhi Pan No.Aaacd3494N (Appellant) (Respondent) Dcit Vs. Dlf Ltd. Circle –7 (1) Sansad Marg New Delhi New Delhi Pan No. Aaacd3494N (Appellant) (Respondent)

Section 14ASection 23(1)

…ce is placed on the decision in the case of CIT vs. Modipon Ltd. [2011] 334 ITR 0102 wherein the similar issue was decided in the favour of assessee. 9.13 The AR further submitted that the facts of Saurashtra Cement and Chemical Industries Ltd. Vs. CIT (1995) 213 ITR 523 (Guj.) were similar to 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…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 4061/DEL/2013[2009-10]Status: DisposedITAT Delhi10 Sept 2020AY 2009-10

Bench: Sh. Prashant Maharishi & Sh. K. Narashimha Chary(Through Video Conferencing) Assessment Year: 2009-10 Dlf Limited Addl. Cit Dlf Centre, (9Th Floor) Vs Range-10 Sansad Marg, 404, C. R. Building New Delhi-110001 New Delhi Pan No.Aaacd3494N (Appellant) (Respondent) Dcit Vs. Dlf Ltd. Circle –7 (1) Sansad Marg New Delhi New Delhi Pan No. Aaacd3494N (Appellant) (Respondent)

Section 14ASection 23(1)

…ce is placed on the decision in the case of CIT vs. Modipon Ltd. [2011] 334 ITR 0102 wherein the similar issue was decided in the favour of assessee. 9.13 The AR further submitted that the facts of Saurashtra Cement and Chemical Industries Ltd. Vs. CIT (1995) 213 ITR 523 (Guj.) were similar to 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…

The DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Wilmair Ltd., Ahmedabad

In the result, the CO. of the assessee is partly allowed

ITA 1761/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad19 Aug 2020AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1761/Ahd/2016 With C.O. No.133/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T., Adani Wilmar Ltd., Circle-1(1)(1), Vs. “Fortune House”, Ahmedabad. Near Adani House Mithakali Cross Roads, Navrangpura, Ahmedabad Pan: Aabca8056G

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, &For Respondent: Shri Vinod Tanwani, Sr. D.R
Section 10(34)Section 14ASection 41(1)

…ning to the earlier year, in the year under consideration, we are of the view that such payment of excise duty is eligible for deduction in the current year. 13.1 The case law referred by the AO i.e. Saurashtra Cement and chemicals industries Ltd reported in 213 ITR 523, the principles of it are not applicable to the present facts and circumstances as the issue therein was in relation to the expenses other than the expenses covered under section 43B of the Act whereas the issue on hand relates to the deduction of excise duty which is an allowable deduction under the provisions of section 43B of the Act. 13.2 In…

Shri Karan Rawat, Nainital vs. Income Tax Officer, Ward-5-3, Jaipur

In the result, the appeal filed by the assessee is allowed

ITA 330/JPR/2019[2014-15]Status: DisposedITAT Jaipur28 Apr 2020AY 2014-15

Bench: Us.

For Appellant: Shri Rajveen Sogani (C.A.) &For Respondent: Miss Chanchal Meena (JCIT)
Section 143(3)Section 80Section 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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. 330/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Shri Karan Rawat The ITO, Vs. F-14, SIDC Industrial Area, Bheemtal, Ward-5(3), Nainital, Uttaranchal, 263136. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACAPR 4999 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Rajveen Sogani (C.A.) & Miss Shvangi Samdha…

M/S. Stp Limited, Kolkata vs. DCIT, Circle-10, Kolkata

In the result, appeal filed by the assessee is dismissed

ITA 749/KOL/2017[2011-12]Status: DisposedITAT Kolkata05 Feb 2020AY 2011-12

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am Vs. Dcit, Circle-10, Kolkata M/S Stp Limited C/O. G.P. Agarwal & Associates, 7A, Kiran Shankar Ray Road, 2Nd Floor, Kol-1. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecs6339M .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri D. K. Kothari, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)

…o the appointment of managing agents by its letter dated 02.09. 1957, that the appointment became effective and the company's liability to pay the remuneration of the managing agents accrued. 4 M/s STP Limited b) Saurashtra Cement & Chemical Industries Ltd. 213 ITR 523/80 Taxman 61 (Guj] c) Addl. Comm -vs- farasol Ltd. 19871 163 ITR 364 [1985] 22 Taxman 418 [Raj] d) Exxon Mobil Lubricants (P) Ltd. [Delhi [2010] 328 ITR 17. Hon’ble High Court was of the view that liability of the assessee under the agreement had arisen and accrued in August, 2002, when the agreement was executed and, therefore, the liability o…

Karnavati Engineering Ltd., Ahmedabad vs. The DCIT, (OSD)-1, Circle-4, Ahmedabad

In the result, assessee’s appeal is partly allowed

ITA 1710/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad31 Jan 2020AY 2011-12

Bench: Shri Pradip Kumar Kedia& Ms. Madhumita Roy

For Appellant: Respondent byFor Respondent: Shri Vidyut Trivedi, Sr. D.R
Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 1710/Ahd/2018 (Assessment Year: 2011-12) Karnavati Engineering Ltd. Vs. DCIT(OSD)-1, 708, Sarkhej Dholka Road, Circle-4, Bhat, Ahmedabad-382210 Ahmedabad [PAN No. AAA CK6 047 Q] (Appellant) .. (Respondent) Shri Parin Shah, AR Appellant by : Respondent by : Shri Vidyut Trivedi, Sr. D.R. Date of Hearing 29.01.2020 Date of Pronouncement 31.01.2020 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed against the order da…

Tyco Valves & Controls (India) Pvt. Ltd., Baroda vs. The ACIT, Circle- 4, Baroda

In the result, we hereby confirm the findings of ld

ITA 2799/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad22 Jan 2020AY 2006-07

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.2779/Ahd/2012 2. आयकर अपील सं./Ita No.2799/Ahd/2012 ("नधा"रण वष"/Assessment Year : 2006-07)

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 92C(2)

…gh Court in the aforecited decision dated 11.4.2008 and made an observation that the year 2001-02 was found to be the first year of the claim of deduction u/s.10B of IT Act. Due to this reason, reliance can be placed on Saurashtra Cement & Chemical Industries 123 ITR 669 (Guj.) and thus we hold that in the absence of any disturbance in respect of relief granted in initial year, there was no legal justification to disturb the continuous deduction of section 10B in any of the subsequent assessment year. The first year is the year in which the inquiry about the formation of the undertaking is required to be made by…

The ACIT, Circle- 4, Baroda vs. Tyco Valves & Controls (India) Pvt. Ltd., Baroda

In the result, we hereby confirm the findings of ld

ITA 2779/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad22 Jan 2020AY 2006-07

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.2779/Ahd/2012 2. आयकर अपील सं./Ita No.2799/Ahd/2012 ("नधा"रण वष"/Assessment Year : 2006-07)

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 92C(2)

…gh Court in the aforecited decision dated 11.4.2008 and made an observation that the year 2001-02 was found to be the first year of the claim of deduction u/s.10B of IT Act. Due to this reason, reliance can be placed on Saurashtra Cement & Chemical Industries 123 ITR 669 (Guj.) and thus we hold that in the absence of any disturbance in respect of relief granted in initial year, there was no legal justification to disturb the continuous deduction of section 10B in any of the subsequent assessment year. The first year is the year in which the inquiry about the formation of the undertaking is required to be made by…

Tyco Valves & Controls (India) Pvt. Ltd., Baroda vs. The Dy.CIT, Baroda Cir- 4, Baroda

In the result, Assessee’s appeal is partly allowed for statistical purpose

ITA 2993/AHD/2011[2007-08-]Status: DisposedITAT Ahmedabad22 Jan 2020

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 10BSection 144C(5)Section 920(2)

…gh Court in the aforecited decision dated 11.4.2008 and made an observation that the year 2001-02 was found to be the first year of the claim of deduction u/s.10B of IT Act. Due to this reason, reliance can be placed on Saurashtra Cement & Chemical Industries 123 ITR 669 (Guj.) and thus we hold that in the absence of any disturbance in respect of relief granted in initial year, there was no legal justification to disturb the continuous deduction of section 10B in any of the subsequent assessment year. The first year is the year in which the inquiry about the formation of the undertaking is required to be made by…

DCIT, Circle- 7(1), New Delhi vs. Dlf Brands Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed and Cross Objection of the assessee is allowed

ITA 4152/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Dec 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4151/Del/2017 : Asstt. Year : 2011-12 Ita No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner Of Income Vs M/S Dlf Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Co No. 196/Del/2017 (In Ita No. 4151/Del/2017 : Asstt. Year : 2011-12) M/S Dlf Brands Ltd., Vs Deputy Commissioner Of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New Delhi New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Assessee By : Sh. R. S. Singhvi, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 10.12.2019 Date Of Pronouncement: 13.12.2019

For Appellant: Sh. R. S. Singhvi, CAFor Respondent: Ms. Ashima Neb, Sr. DR
Section 14ASection 36(1)(iii)

…year, current year and subsequent year, thus, leading to conclusion that the revenue is not disadvantaged owing to claim of this expenditure in the current year. Reliance is placed on the judgment in the case of Saurastra Cement and Chemicals Industries Ltd. 213 ITR 523 (Guj.) and Shri Ram Pistons & Rings Ltd. 174 Taxman 147 (Del.), Jindal Drilling and Industries 301 ITR 304 in allowing the deduction on account of prior period expenses which have not been claimed earlier owing to non-crystallization of amount. Hence, we decline to interfere with the order of the ld. CIT (A). 6. Ground No. 2 of the revenue appea…

DCIT, Circle- 7(1), New Delhi vs. Dlf Brands Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed and Cross Objection of the assessee is allowed

ITA 4151/DEL/2017[2011-12]Status: DisposedITAT Delhi13 Dec 2019AY 2011-12

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4151/Del/2017 : Asstt. Year : 2011-12 Ita No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner Of Income Vs M/S Dlf Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Co No. 196/Del/2017 (In Ita No. 4151/Del/2017 : Asstt. Year : 2011-12) M/S Dlf Brands Ltd., Vs Deputy Commissioner Of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New Delhi New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Assessee By : Sh. R. S. Singhvi, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 10.12.2019 Date Of Pronouncement: 13.12.2019

For Appellant: Sh. R. S. Singhvi, CAFor Respondent: Ms. Ashima Neb, Sr. DR
Section 14ASection 36(1)(iii)

…year, current year and subsequent year, thus, leading to conclusion that the revenue is not disadvantaged owing to claim of this expenditure in the current year. Reliance is placed on the judgment in the case of Saurastra Cement and Chemicals Industries Ltd. 213 ITR 523 (Guj.) and Shri Ram Pistons & Rings Ltd. 174 Taxman 147 (Del.), Jindal Drilling and Industries 301 ITR 304 in allowing the deduction on account of prior period expenses which have not been claimed earlier owing to non-crystallization of amount. Hence, we decline to interfere with the order of the ld. CIT (A). 6. Ground No. 2 of the revenue appea…

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 527/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 503/SRT/2019[2005-06]Status: DisposedITAT Surat06 Dec 2019AY 2005-06

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 502/SRT/2019[2004-05]Status: DisposedITAT Surat06 Dec 2019AY 2004-05

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 500/SRT/2019[2002-03]Status: DisposedITAT Surat06 Dec 2019AY 2002-03

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…