How many judgments cite Sayaji Iron & Engg. Co. v. CIT?

181 judgments on BharatTax cite Sayaji Iron & Engg. Co. v. CIT (253 ITR 749), spanning 2015 to 2026.

Which sections of the Income Tax Act does Sayaji Iron & Engg. Co. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 147, Section 148, Section 40(a)(ia), Section 119, Section 127.

Sayaji Iron & Engg. Co. v. CIT

253 ITR 749High Court2002#525 most cited

What is Sayaji Iron & Engg. Co. v. CIT authority for?

For a limited company, expenses cannot be disallowed merely on the grounds of presumed personal use of assets by directors or by treating the expenditure as a non-business purpose. Percentage disallowances of expenses in such cases are not sustainable.

181

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

Sayaji Iron & Engg. Co. v. CIT · 253 ITR 749 · disallowance of expenses · personal use directors · non-business purpose · limited company expenses · business expediency · Section 40A

Sections most often in play

Section 143(3)Section 147 Section 148 Section 40(a)(ia)Section 119 Section 127 Section 133A Section 142(2A)

Read the full judgment

Issues it is cited on

section 198 section 2(31)business expediency section 40a(2)(b)material facts necessary for assessment section 40a(2)mere change of opinion section 40a block of assets enduring benefit section 40a(3)section 30

Judgments citing Sayaji Iron & Engg. Co. v. CIT

ACIT, New Delhi vs. M/S. Delhi Hospital Supply Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 3996/DEL/2011[2003-04]Status: DisposedITAT Delhi01 Oct 2015AY 2003-04

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Salil Aggarwal, Adv. &For Respondent: Md. Mohsin Alam, CIT(DR)

Section 143(3)Section 153ASection 40A(3)

…prior to framing of the impugned assessments for AY 2002-03 to 2008-09. Further it is settled law that a company does not have any personal expenditure as held in the cases of DCIT vs. Haryana Oxygen ltd., 76 ITD 32 (Del); Sayaji Iron and Engg. Co. vs. 14 CIT 253 ITR 749 (Guj.); Dinesh Mills Ltd. vs. CIT 173 478 (Guj.) I have carefully gone through the submissions and the copy of the ledger account and comparative chart filed by the appellant who has contested the disallowance made as also the case laws relied upon by the appellant. It is noted that no specific instance has been pointed out by the AO for making t…