Sayaji Iron & Engg. Co. v. CIT

Adani Enterprises Ltd., Ahmedabad vs. The Addl. CIT, Range-1, Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

…@ 10% on the plea that personal use of hired aircraft could not be ruled out. When the matter was carried in appeal before the CIT(A), he deleted the disallowance, by following Hon’ble jurisdictional High Court in the case of Sayaji Iron & Engg Co Ltd Vs CIT (253 ITR 749), and held that no disallowance could be made in the hands of the corporate assessee for personal use by the directors. The Assessing Officer is aggrieved and is in appeal before us. ITA Nos.: 1840/Ahd/12, 3321/Ahd/14 and 2305/Ahd/15 and 1918/Ahd/12,3480/Ahd/ 14 and 2531/Ahd/15 Assessment years: 2008-09, 2009-10 and 2010-11 Page 43 of 43 149. H…

Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprises Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

…@ 10% on the plea that personal use of hired aircraft could not be ruled out. When the matter was carried in appeal before the CIT(A), he deleted the disallowance, by following Hon’ble jurisdictional High Court in the case of Sayaji Iron & Engg Co Ltd Vs CIT (253 ITR 749), and held that no disallowance could be made in the hands of the corporate assessee for personal use by the directors. The Assessing Officer is aggrieved and is in appeal before us. ITA Nos.: 1840/Ahd/12, 3321/Ahd/14 and 2305/Ahd/15 and 1918/Ahd/12,3480/Ahd/ 14 and 2531/Ahd/15 Assessment years: 2008-09, 2009-10 and 2010-11 Page 43 of 43 149. H…

Adani Enterprises Ltd., Ahmedabad vs. The Addl. CIT, Range-1, Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

…@ 10% on the plea that personal use of hired aircraft could not be ruled out. When the matter was carried in appeal before the CIT(A), he deleted the disallowance, by following Hon’ble jurisdictional High Court in the case of Sayaji Iron & Engg Co Ltd Vs CIT (253 ITR 749), and held that no disallowance could be made in the hands of the corporate assessee for personal use by the directors. The Assessing Officer is aggrieved and is in appeal before us. ITA Nos.: 1840/Ahd/12, 3321/Ahd/14 and 2305/Ahd/15 and 1918/Ahd/12,3480/Ahd/ 14 and 2531/Ahd/15 Assessment years: 2008-09, 2009-10 and 2010-11 Page 43 of 43 149. H…

The DCIT, Circle-1, Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

…@ 10% on the plea that personal use of hired aircraft could not be ruled out. When the matter was carried in appeal before the CIT(A), he deleted the disallowance, by following Hon’ble jurisdictional High Court in the case of Sayaji Iron & Engg Co Ltd Vs CIT (253 ITR 749), and held that no disallowance could be made in the hands of the corporate assessee for personal use by the directors. The Assessing Officer is aggrieved and is in appeal before us. ITA Nos.: 1840/Ahd/12, 3321/Ahd/14 and 2305/Ahd/15 and 1918/Ahd/12,3480/Ahd/ 14 and 2531/Ahd/15 Assessment years: 2008-09, 2009-10 and 2010-11 Page 43 of 43 149. H…

Adani Enterprises Ltd., Ahmedabad vs. The Addl.CIT., Range-1, Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

…@ 10% on the plea that personal use of hired aircraft could not be ruled out. When the matter was carried in appeal before the CIT(A), he deleted the disallowance, by following Hon’ble jurisdictional High Court in the case of Sayaji Iron & Engg Co Ltd Vs CIT (253 ITR 749), and held that no disallowance could be made in the hands of the corporate assessee for personal use by the directors. The Assessing Officer is aggrieved and is in appeal before us. ITA Nos.: 1840/Ahd/12, 3321/Ahd/14 and 2305/Ahd/15 and 1918/Ahd/12,3480/Ahd/ 14 and 2531/Ahd/15 Assessment years: 2008-09, 2009-10 and 2010-11 Page 43 of 43 149. H…

Babul Products Pvt.Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(3), Ahmedabad

Appeals of the assessee are partly allowed and last one is dismissed as above

Bench: Mann Party Plot Cross Road, Bodakdev, Ahmedabad Pan: Aabcb1866F (Appellant)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 560, 561 & 3537/Ahd/2016 Assessment Year 2011-12 to 2013-14 Babul Products Private Ltd., The ACIT(OSD), Urmin House, Sindhu Range-1, Bahvan Road, Off: S.G. Vs Ahmedabad Highway, Beside HOF (Respondent) Living, Before Mann Party Plot Cross Road, Bodakdev, Ahmedabad PAN: AABCB1866F (Appellant) Revenue by: Shri Lalit P. Jain, Sr. D.R. Assessee by: Shri Aseem Thakkar, A.R. Date of hearing : 06-08-2018 Date of pronouncement : 17-09-2018 आदेश/ORDER PER : AMARJ…

Babul Products Pvt.Ltd., Ahmedabad vs. ACIT(OSD), Range-1, Ahmedabad

Appeals of the assessee are partly allowed and last one is dismissed as above

Bench: Mann Party Plot Cross Road, Bodakdev, Ahmedabad Pan: Aabcb1866F (Appellant)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 560, 561 & 3537/Ahd/2016 Assessment Year 2011-12 to 2013-14 Babul Products Private Ltd., The ACIT(OSD), Urmin House, Sindhu Range-1, Bahvan Road, Off: S.G. Vs Ahmedabad Highway, Beside HOF (Respondent) Living, Before Mann Party Plot Cross Road, Bodakdev, Ahmedabad PAN: AABCB1866F (Appellant) Revenue by: Shri Lalit P. Jain, Sr. D.R. Assessee by: Shri Aseem Thakkar, A.R. Date of hearing : 06-08-2018 Date of pronouncement : 17-09-2018 आदेश/ORDER PER : AMARJ…

Babul Products Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(3), Ahmedabad

Appeals of the assessee are partly allowed and last one is dismissed as above

Bench: Mann Party Plot Cross Road, Bodakdev, Ahmedabad Pan: Aabcb1866F (Appellant)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 560, 561 & 3537/Ahd/2016 Assessment Year 2011-12 to 2013-14 Babul Products Private Ltd., The ACIT(OSD), Urmin House, Sindhu Range-1, Bahvan Road, Off: S.G. Vs Ahmedabad Highway, Beside HOF (Respondent) Living, Before Mann Party Plot Cross Road, Bodakdev, Ahmedabad PAN: AABCB1866F (Appellant) Revenue by: Shri Lalit P. Jain, Sr. D.R. Assessee by: Shri Aseem Thakkar, A.R. Date of hearing : 06-08-2018 Date of pronouncement : 17-09-2018 आदेश/ORDER PER : AMARJ…

Shreno Limited, Baroda vs. The ACIT, Circle-4, Now Circle-2(1)(1), Baroda

In the result, appeal of the assessee is allowed

Bench: Tribunal Against The Order Of Learned Cit(A)-2, Vadodara, Dated 19.11.2015 Passed For A.Y. 2011-12. 2. The Grounds Of Appeal Taken By The Assessee Are Not In Consonance With Rule 8 Of Itat Rules, They Are Descriptive & Argumentative In Nature. In Brief, In The First Fold Of Grievance, Assessee Pleaded That The Learned Cit(A) Has Erred In Confirming The Disallowance Required To Be Made U/S. 14A Of The Income Tax Act, 1962 Read With Rule 8D Of The Income Tax Rules. Learned Counsel For The

…he case of Shahibag Entrepreneurs (supra). In this case at best there is an element of personal expense but then, as is the settled legal position in the light of Hon'ble jurisdictional High Court in the case of Sayaji Iron & Engineering Co Ltd Vs CIT [(2002) 253 ITR 749 (Guj)] , no disallowance can be made for the reason that the expenses are personal in nature. Even if an expense incurred in the course of business gives personal benefit to a director, it is incurred in the course of business and is allowable as such and cannot be viewed as a personal expense. In the light of the findings of the CIT(A), which ha…