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 147Section 148Section 40(a)(ia)Section 119Section 127Section 133ASection 142(2A)
Read the full judgment

Issues it is cited on

section 198section 2(31)business expediencysection 40a(2)(b)material facts necessary for assessmentsection 40a(2)mere change of opinionsection 40ablock of assetsenduring benefitsection 40a(3)section 30

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

DCIT, Circle - 8, Kolkata vs. M/S. Tm International Logistics Ltd., Kolkata

In the result, appeals of revenue are dismissed and cross objections of the assessee are allowed in part

ITA 1914/KOL/2008[2005-06]Status: DisposedITAT Kolkata04 Oct 2016AY 2005-06

Bench: Shri P.M. Jagtap, Am & Shri K. Narasimha Chary, Jm]

For Respondent: Shri R. K. Kureel, JCIT
Section 115JSection 143(3)Section 14ASection 80Section 80I

…rther observed that element of non business use cannot be ruled out. However, Ld. CIT(A) found that such an allegation was without any material and unsustainable. On this aspect, the assessee relied on the decisions reported in Sayaji Iron & Engg. Co. Vs. CIT 253 ITR 749 (Guj) and Intersil India Ltd. Vs. ACIT 101 ITD 85 (Mum), and it is submitted that since the assessee is a corporate entity, there cannot be any personal expenditure. It is further submitted that in respect of AY 2005-06 the Ld. CIT(A) deleted such an addition based on ad hoc disallowance in the telephone expenses and the department has not prefer…

DCIT, Circle - 8, Kolkata vs. M/S. Tm International Logistics Ltd., Kolkata

In the result, appeals of revenue are dismissed and cross objections of the assessee are allowed in part

ITA 1513/KOL/2008[2004-05]Status: DisposedITAT Kolkata04 Oct 2016AY 2004-05

Bench: Shri P.M. Jagtap, Am & Shri K. Narasimha Chary, Jm]

For Respondent: Shri R. K. Kureel, JCIT
Section 115JSection 143(3)Section 14ASection 80Section 80I

…rther observed that element of non business use cannot be ruled out. However, Ld. CIT(A) found that such an allegation was without any material and unsustainable. On this aspect, the assessee relied on the decisions reported in Sayaji Iron & Engg. Co. Vs. CIT 253 ITR 749 (Guj) and Intersil India Ltd. Vs. ACIT 101 ITD 85 (Mum), and it is submitted that since the assessee is a corporate entity, there cannot be any personal expenditure. It is further submitted that in respect of AY 2005-06 the Ld. CIT(A) deleted such an addition based on ad hoc disallowance in the telephone expenses and the department has not prefer…

M/S Tally Solutions Pvt. Ltd., Bangalore vs. ACIT, Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 1364/BANG/2011[2007-08]Status: DisposedITAT Bangalore19 Aug 2016AY 2007-08

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri Arvind Sonde, Senior CounselFor Respondent: Smt. Neera Malhotra, CIT-II (D.R)
Section 143(3)Section 928Section 92C

…and submitted that Director was working from his residence therefore the expenditure was incurred for the purpose of business of the assessee. He has relied upon the decision of Hon’ble Gujarat High Court in the case of Sayaji Iron & Engineering Co. Vs. CIT 253 ITR 749. 6.3 On the other hand, the learned Departmental Representative has submitted that there is no dispute that the payment in question was towards the electricity bill of the residence of the Director and therefore it cannot be allowed as an expenditure incurred wholly and exclusively for the purpose of business of the assessee. He has relied upon…

Ramose Infra Private Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4148/DEL/2014[2011-12]Status: DisposedITAT Delhi19 Aug 2016AY 2011-12

Bench: Smt Diva Singh

…upra) relied upon has also been taken into consideration. Considering the judicial precedent relied upon it is seen that the Co-ordinate Bench relying upon DCIT vs Haryana Oxygen Ltd. [2011] 76 ITD 32 (Delhi) and Sayaji Iron & Engineering Co. v CIT [2002] 253 ITR 749 (Guj.) has categorically held that in the case of a company there cannot Page 2 of 3 I.T.A .No.-4148/Del/2014 be a denial of vehicle expenses on the grounds of personal user. A company being a separate legal entity distinct from its director or employees, it has been held there could be no occasion to treat the use of vehicles as personal use…

DCIT, Circle - 8, Kolkata vs. M/S. Eih Limited, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 348/KOL/2011[2006-07]Status: DisposedITAT Kolkata01 Jun 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Respondent: Shri Vijay Shankar, CIT, DR
Section 143(3)Section 195Section 40Section 9(1)(vii)

…arned AR that the assessee company being a non-natural person cannot have any personal element thereon and all the expenditure incurred thereon had to be construed only for business purposes . To this extent, the reliance on the Gujarat High Court decision in 253 ITR 749 is well placed and supports the case of the assessee. We also find lot of force in the arguments of the Learned AR that if at all there is any personal element involved in the aforesaid expenditure, the same have to be taxed as perquisite in the hands of the directors and it is only for the TDS officer to look into the violations, if any, on the…

Eih Limited, Kolkata vs. DCIT, Circle - 8, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 314/KOL/2011[2006-07]Status: DisposedITAT Kolkata01 Jun 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Respondent: Shri Vijay Shankar, CIT, DR
Section 143(3)Section 195Section 40Section 9(1)(vii)

…arned AR that the assessee company being a non-natural person cannot have any personal element thereon and all the expenditure incurred thereon had to be construed only for business purposes . To this extent, the reliance on the Gujarat High Court decision in 253 ITR 749 is well placed and supports the case of the assessee. We also find lot of force in the arguments of the Learned AR that if at all there is any personal element involved in the aforesaid expenditure, the same have to be taxed as perquisite in the hands of the directors and it is only for the TDS officer to look into the violations, if any, on the…

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

ITA 2202/MUM/2013[2006-07]Status: DisposedITAT Mumbai31 May 2016AY 2006-07
For Appellant: Shri J.P.BairagraFor Respondent: Shri N.P.Singh
Section 132(1)Section 143(2)Section 143(3)Section 148Section 153ASection 68

…contentions and found that AO has disallowed suo motu estimated 10% on account of personal use of car by the Director. The assessee is a corporate entity, therefore, in view of the decision of Hon’ble Gujarat High Court in the case of Sayaji Iron & Engg. Co. 253 ITR 749, no disallowance on the plea of personal use can be made in the case of corporate entity. Accordingly, we direct the AO to delete the said disallowance. 39. The next grievance of the assessee relates to determining short term capital gain at Rs.13,63,847/- as against capital gain of Rs.10,49,769/-. 40. We have considered rival contentions and fou…

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

ITA 2199/MUM/2013[2005-06]Status: DisposedITAT Mumbai31 May 2016AY 2005-06
For Appellant: Shri J.P.BairagraFor Respondent: Shri N.P.Singh
Section 132(1)Section 143(2)Section 143(3)Section 148Section 153ASection 68

…contentions and found that AO has disallowed suo motu estimated 10% on account of personal use of car by the Director. The assessee is a corporate entity, therefore, in view of the decision of Hon’ble Gujarat High Court in the case of Sayaji Iron & Engg. Co. 253 ITR 749, no disallowance on the plea of personal use can be made in the case of corporate entity. Accordingly, we direct the AO to delete the said disallowance. 39. The next grievance of the assessee relates to determining short term capital gain at Rs.13,63,847/- as against capital gain of Rs.10,49,769/-. 40. We have considered rival contentions and fou…

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

ITA 2198/MUM/2013[2004-05]Status: DisposedITAT Mumbai31 May 2016AY 2004-05
For Appellant: Shri J.P.BairagraFor Respondent: Shri N.P.Singh
Section 132(1)Section 143(2)Section 143(3)Section 148Section 153ASection 68

…contentions and found that AO has disallowed suo motu estimated 10% on account of personal use of car by the Director. The assessee is a corporate entity, therefore, in view of the decision of Hon’ble Gujarat High Court in the case of Sayaji Iron & Engg. Co. 253 ITR 749, no disallowance on the plea of personal use can be made in the case of corporate entity. Accordingly, we direct the AO to delete the said disallowance. 39. The next grievance of the assessee relates to determining short term capital gain at Rs.13,63,847/- as against capital gain of Rs.10,49,769/-. 40. We have considered rival contentions and fou…

Eih Limited., Kolkata vs. C.I.T Kol - III, Kolkata

In the result, the order passed by the Learned CIT u/s 263 of the Act is set aside and the appeal of the assessee is allowed

ITA 529/KOL/2013[2008-2009]Status: DisposedITAT Kolkata19 Feb 2016AY 2008-2009

Bench: : Shri N.V. Vasudevan & Shri M. Balaganesh

For Appellant: Shri R.N Bajoria, Sr. Advocate &For Respondent: G. Mallikarjun, CIT, ld.DR
Section 143(3)Section 263Section 38Section 38(2)

…-AM personal element of expenditure that could be incurred by a company as assessee company being a non-natural person. He also placed reliance on the decision of the Hon’ble Gujarat High Court in the case of Sayaji Iron and Engineering Co vs CIT reported in 253 ITR 749 (Guj) which has been accepted by the revenue by not preferring any further appeal to the supreme court. He argued that once it is held by this tribunal in assessee’s own case for Asst year 2002-03 and for subsequent years that no disallowance could be made towards aircraft maintenance expenses for non- business or personal purposes, then correspo…

Microsoft Corporation India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed for

ITA 6417/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Feb 2016AY 2008-09

Bench: Smt Diva Singh & Sh.N.K.Saini

Section 143(3)Section 144CSection 92CSection 92C(2)

…that the use of cars by directors employees of a company cannot be characterized as user for non-business purpose and, hence, no part of such car expenses can be disallowed. The Hon’ble Gujarat High Court in Sayaji Iron and Engineering Company vs. CIT (2002) 253 ITR 749 (Guj) has held that once the directors of the assessee company are entitled to use the vehicles of the company for personal use as per the terms and conditions of their appointment, it cannot be said that there was a personal use of cars. The Hon’ble High Court further held that such user of vehicles by the employees of the company cannot even be…

ACIT, New Delhi vs. M/S. Wings Pharamaceuticals (P) Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 963/DEL/2012[2005-06]Status: DisposedITAT Delhi19 Jan 2016AY 2005-06

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Ravi Jain, CIT/DRFor Respondent: Sh. Ved Jain, FCA
Section 132Section 133ASection 14Section 14ASection 153A

…xpenditure is pointed out of inadmissible nature. The disallowance on mere suspicion and estimate is not sustainable in view of the decisions of Hon’ble Supreme Court in the case of Dhakeshwari Cotton Mills 26 ITR 775 and Sayaji Iron & engineering Co. vs. CIT 253 ITR 749, wherein it has been held that no disallowance is called for on account of personnel use of vehicle/telephone by the directors/officials in the hands of a company. We, therefore, do not find any justification to interfere with the order of the ld. CIT(A) on this count. Accordingly, ground raised by Revenue is dismissed. 8 ITA No.963/Del./2012 9…

Khanna Hotels, Ltd., Mumbai vs. D.C.I.T. C.C. 35, Mumbai

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

ITA 8680/MUM/2011[2008-09]Status: DisposedITAT Mumbai23 Dec 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 8680/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09)

For Respondent: Shri Morya Pratap
Section 143(2)Section 143(3)

…of employees including Directors but that does not mean that the expenses can be disallowed in the hands of the assesssee company . The assessee company relied upon the decision of Hon’ble High Court of Gujarat in the case of Sayaji Iron and Engg. Co. v. CIT 253 ITR 749. The assessee company submitted that it has also paid all these expenses and these are genuine expenses incurred for the purpose of business of the assessee company which can be verified from the books of accounts. However, the CIT(A) rejected the contention of the assessee company on the ground that some vouchers of the ITA 8680/M/11 4 assesse…

DCIT, Circle - 8, Kolkata vs. M/S. E.I.H. Ltd., Kolkata

In the result, the appeal of the revenue in ITA NO

ITA 2182/KOL/2006[2003-04]Status: DisposedITAT Kolkata09 Dec 2015AY 2003-04

Bench: : Shri M. Balaganesh

For Appellant: Shri R.N Bajoria, Sr.Advocate &For Respondent: Shri Rajat Subhra Biswas, ld.CIT/DR
Section 143(3)Section 195Section 40Section 9(1)(vii)

…arned AR that the assessee company being a non-natural person cannot have any personal element thereon and all the expenditure incurred thereon had to be construed only for business purposes . To this extent, the reliance on the Gujarat High Court decision in 253 ITR 749 is well placed and supports the case of the assessee. We also find lot of force in the arguments of the Learned AR that if at all there is any personal element involved in the aforesaid expenditure, the same have to be taxed as perquisite in the hands of the directors and it is only for the TDS officer to look into the violations, if any, on the…

Addl CIT RG 1(3), Mumbai vs. Rabo India Finance Ltd, Mumbai

ITA 3845/MUM/2011[2006-07]Status: DisposedITAT Mumbai09 Dec 2015AY 2006-07

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner Of Income Tax Forbes Building, 2Nd Floor, Range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./Ita No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner Of Income Tax M/S Rabo India Finance Limited, Forbes Building, 2Nd Floor, Range 1(3), Vs. Room No.540/564, 5Th Floor, Charanjit Rai Marg, Fort, Aayakar Bhavan, M K Road, Mumbai-400001 New Marine Lines, Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner of Income Tax Forbes Building, 2nd floor, range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./ITA No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner of Income Tax M/s Rabo India Finance Limited, Forbes Build…

Addl CIT RG 1(3), Mumbai vs. Rabo India Finance Ltd, Mumbai

ITA 3844/MUM/2011[2005-06]Status: DisposedITAT Mumbai09 Dec 2015AY 2005-06

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner Of Income Tax Forbes Building, 2Nd Floor, Range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./Ita No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner Of Income Tax M/S Rabo India Finance Limited, Forbes Building, 2Nd Floor, Range 1(3), Vs. Room No.540/564, 5Th Floor, Charanjit Rai Marg, Fort, Aayakar Bhavan, M K Road, Mumbai-400001 New Marine Lines, Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner of Income Tax Forbes Building, 2nd floor, range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./ITA No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner of Income Tax M/s Rabo India Finance Limited, Forbes Build…

ACIT 1(3), Mumbai vs. Rabo India Finance Ltd, Mumbai

ITA 3169/MUM/2011[2003-04]Status: DisposedITAT Mumbai09 Dec 2015AY 2003-04

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner Of Income Tax Forbes Building, 2Nd Floor, Range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./Ita No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner Of Income Tax M/S Rabo India Finance Limited, Forbes Building, 2Nd Floor, Range 1(3), Vs. Room No.540/564, 5Th Floor, Charanjit Rai Marg, Fort, Aayakar Bhavan, M K Road, Mumbai-400001 New Marine Lines, Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner of Income Tax Forbes Building, 2nd floor, range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./ITA No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner of Income Tax M/s Rabo India Finance Limited, Forbes Build…

Rabo India Finance Ltd, Mumbai vs. ACIT RG 1(3), Mumbai

ITA 2513/MUM/2011[2006-07]Status: DisposedITAT Mumbai09 Dec 2015AY 2006-07

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner Of Income Tax Forbes Building, 2Nd Floor, Range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./Ita No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner Of Income Tax M/S Rabo India Finance Limited, Forbes Building, 2Nd Floor, Range 1(3), Vs. Room No.540/564, 5Th Floor, Charanjit Rai Marg, Fort, Aayakar Bhavan, M K Road, Mumbai-400001 New Marine Lines, Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner of Income Tax Forbes Building, 2nd floor, range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./ITA No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner of Income Tax M/s Rabo India Finance Limited, Forbes Build…

Rabo India Finance Ltd, Mumbai vs. ACIT RG 1(3), Mumbai

ITA 2512/MUM/2011[2005-06]Status: DisposedITAT Mumbai09 Dec 2015AY 2005-06

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner Of Income Tax Forbes Building, 2Nd Floor, Range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./Ita No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner Of Income Tax M/S Rabo India Finance Limited, Forbes Building, 2Nd Floor, Range 1(3), Vs. Room No.540/564, 5Th Floor, Charanjit Rai Marg, Fort, Aayakar Bhavan, M K Road, Mumbai-400001 New Marine Lines, Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner of Income Tax Forbes Building, 2nd floor, range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./ITA No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner of Income Tax M/s Rabo India Finance Limited, Forbes Build…

Rabo India Finance Ltd, Mumbai vs. ACIT RG 1(3), Mumbai

ITA 2511/MUM/2011[2003-04]Status: DisposedITAT Mumbai09 Dec 2015AY 2003-04

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner Of Income Tax Forbes Building, 2Nd Floor, Range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./Ita No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner Of Income Tax M/S Rabo India Finance Limited, Forbes Building, 2Nd Floor, Range 1(3), Vs. Room No.540/564, 5Th Floor, Charanjit Rai Marg, Fort, Aayakar Bhavan, M K Road, Mumbai-400001 New Marine Lines, Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.2511/Mum/2011 (ननधधायण वषा / Assessment Year:2003-04) Rabo India Finance Limited, बनाम/ Asst.Commissioner of Income Tax Forbes Building, 2nd floor, range -1(3), Vs. Charanjit Rai Marg, Fort, Aayakar Bhavan, Mumbai-400001 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./ITA No.3169/Mum/2011 (ननधधायण वषा / Assessment Year: 2003-04) बनाम/ Jt.Commissioner of Income Tax M/s Rabo India Finance Limited, Forbes Build…