Sayaji Iron & Engineering Co. v. CIT

121 Taxmann 43High Court2002#4409 most cited

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

Expenses incurred by a company cannot be considered personal, as a company is an artificial legal entity incapable of incurring personal expenses. Therefore, disallowances on this basis are not sustainable.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2026.

Also referred to as

Sayaji Iron & Engineering Co. v. CIT · section 271(1)(c) · club expenses · personal expenses · company artificial legal entity · disallowance · penalty · income tax

Also reported as

172 CTR 339

Sections most often in play

Section 10AASection 195Section 234BSection 234CSection 271(1)(c)Section 37(1)Section 80IA(8)Section 90

Issues it is cited on

section 24(1)section 80ia(8)section 9(1)(vii)(b)section 195(2)fees for included servicestrade creditorssection 90(2)percentage completion methodbusiness connectionsection 9(1)(vii)section 10aacommercial expediency

Judgments citing Sayaji Iron & Engineering Co. v. CIT

Sanjeev Kumar Saxena, Lucknow vs. ITO-3(4), Lucknow -New, Lucknow

In the result, the appeal is partly allowed for statistical purposes

ITA 99/LKW/2025[2015-16]Status: DisposedITAT Lucknow30 Jan 2026AY 2015-16

Bench: Shri Anadee Nath Misshra

Section 127Section 143(2)Section 143(3)Section 56(2)(vii)

…I.T.A. No.99/Lkw/2025 Assessment Year:2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.99/Lkw/2025 Assessment Year:2015-16 Sanjeev Kumar Saxena, Vs. Income Tax Officer-3(4), A-1, Shalimar Courtyard, Lucknow-New Near Tarikhana Rly Crossing Sitapur Road, Lucknow-226022 PAN:ADQPS7532Q (Appellant) (Respondent) Appellant by Shri Swaran Singh, C.A. Respondent by Shri Amit Kumar, Addl. CIT (D.R.) O R D E R (A) This appeal vide I.T.A. No.99/Lkw/2025 has been filed by the assessee for assessment year 2015-16 against impugned ap…

M/S. Sharang Plast Enggineering Private Limited, Lucknow vs. Deputy Commissioner of Income Tax, Range-6, Lucknow

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

ITA 431/LKW/2019[2015-16]Status: DisposedITAT Lucknow30 Jun 2025AY 2015-16

Bench: Shri Anadee Nath Misshra & Shri Sudhanshu Srivastava**

For Appellant: Shri P. K. Kapoor,<br>C.AFor Respondent: Shri<br>Sunil Kumar Rajwanshi,<br>Addl
Section 143(3)Section 40ASection 40A(3)Section 48A(3)

…![](_page_0_Picture_0.jpeg) #### **IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH &quot;B&quot; , LUCKNOW** ### **BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER** ITA No.431/LKW/2019 (Assessment Year: 2015-16) | M/s. Sharang Plast Engg. Pvt | v. | DCIT, Range-6 | |-------------------------------|----|--------------------------| | Ltd | | P.K. Complex, 27/2, Raja | | B-47, Mandir Marg, Mahanagar, | | Ram Mohan Rai Marg, | | Lucknow-226006. | | Lucknow-226001. | |…

Avtec Ltd., New Delhi vs. DCIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 7366/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Nov 2024AY 2016-17

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1008/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Nov 2024AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

Avtec Ltd., New Delhi vs. DCIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 8081/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Nov 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4716/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2893/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Nov 2024AY 2014-15

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

Avtec Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6332/DEL/2016[2012-13]Status: DisposedITAT Delhi29 Nov 2024AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

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

In the result, the appeal of the assessee is allowed

ITA 1009/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Nov 2024AY 2011-12

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…lowance under facts and circumstances is not permissible and relied on J.J. Enterprises vs. CIT 254 ITR 216 (SC). Th ld AR finally submitted that Company Assets used for personal purpose by employees are allowed and relied on Sayon ji Iron &amp;Engg Co. [2002] 121 Taxmann 43 (Gujarat). 76. Per contra the ld DR relied on the authorities below. 77. We have heard the rival submissions and have perused the relevant material on record. Having heard the rival submission, we find considerable force in the assessee argument. We are of the considered view that where the expense incurred is not under doubt and the same…

Assistant Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 2/GTY/2023[2014-15]Status: HeardITAT Guwahati05 Apr 2023AY 2014-15

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) &amp; DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Abci Infrastructures Private Limited, Kolkata vs. Assistant Commissioner of Income Tax, Central Circle-1, Guwahati

In the result, the appeal of the assessee for Assessment Year

ITA 43/GTY/2022[2014-15]Status: HeardITAT Guwahati05 Apr 2023AY 2014-15

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) &amp; DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 39/GTY/2022[2019-20]Status: HeardITAT Guwahati05 Apr 2023AY 2019-20

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) &amp; DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 38/GTY/2022[2018-19]Status: HeardITAT Guwahati05 Apr 2023AY 2018-19

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) &amp; DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 37/GTY/2022[2017-18]Status: HeardITAT Guwahati05 Apr 2023AY 2017-18

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) &amp; DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Silver Spark Apparel Ltd., Mumbai vs. Dy CIT, CC-8(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 558/MUM/2021[2013-14]Status: DisposedITAT Mumbai20 Oct 2022AY 2013-14

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Sh. Madhur Agrawal, AdvFor Respondent: Sh. Chetan M. Kacha, Sr. DR
Section 30Section 31Section 32Section 38(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 1060/Mum/2021 (A.Y. 2014-15) Silver Spark Apparel Ltd. Ground Floor, New Hind House, Norottam Morarjee Marg, Ballard Estate, Mumbai-400001 PAN: AACCR1288G ...... Appellant Vs. Dy.CIT, CC-8(1), 6th Floor, Aayakar Bhavan, Mumbai-400020. ..... Respondent Appellant by : Sh. Madhur Agrawal, Adv. Respondent by : Sh. Chetan M. Kacha, Sr. DR Date of hearing : 27/07/2022 Date of pronouncement : 20/10/2022 ORDER PER GAGAN GOYAL, A.M: These appeals by the assessee are di…

DCIT, Circle-1(1)(2), Surat vs. J K Paper Limited, Surat

In the result, this appeal of the Revenue is dismissed

ITA 181/SRT/2020[2012-13]Status: DisposedITAT Surat23 May 2022AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) D.C.I.T. M/S J.K. Paper Ltd. Circle-1(1)(2), P.O. Central Pulp Mill, Vs. Surat. Fort Songadh, Surat. Pan : Aaact 6305 N Appellant Respondednt

Section 115JSection 143(3)Section 145ASection 254(1)Section 271Section 271(1)(c)Section 274Section 292BSection 40aSection 80I

…addition. Before the ld. CIT(A), the ld. AR made out a case that there can be no such disallowance for the reason that expenses were of personal nature as has been held by the Hon&#x27;ble Jurisdictional High Court in the case of Sayaji Iron &amp;Engg. Co. Ltd. (2002) 172 CTR 339 (Guj). Therefore, ITA 181/SRT/2020 DCIT Vs J K Paper Ltd. the ld. CIT(A) had deleted the penalty levied with regard to club expenses. Thus, the ld CIT(A) deleted the entire penalty levied under section 271(1)(c) of the Act. 16. Against the order passed by the ld. CIT(A), the Revenue is in further appeal before this Tribunal. 17. We have heard th…

Sahajanand Laser Technology Ltd., Gandhinagar vs. The ITO, Ward-4(1)(1), Ahmedabad

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

ITA 1431/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad11 May 2022AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Ms. Arti Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr. D.R
Section 10ASection 14ASection 271(1)(c)Section 36(1)(iii)Section 36(2)Section 40A(2)(b)

…ITA Nos.496/Ahd/2014 &amp; 1431/Ahd/2017 Assessment Year: 2009-10 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2009-10 Dy. Commissioner of Income Tax, vs. Sahajanand Laser Technology Circle-8, Ahmedabad. Limited, E-30, GIDC Electronic Estate, Sector-28, Gandhinagar – 382 028 [PAN – AAGCS 1983 B] Assessment Year: 2009-10 Sahajanand Laser Technology Ltd., vs. The Income Tax Officer, E-30, GIDC Electronic Estate, Ward – 4(1)(1), Ahmedabad…

The Dy. CIT, Circle-8, Ahmedabad vs. Sahajanand Laser Technology Limited, Gandhinagar

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

ITA 496/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad11 May 2022AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Ms. Arti Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr. D.R
Section 10ASection 14ASection 271(1)(c)Section 36(1)(iii)Section 36(2)Section 40A(2)(b)

…ITA Nos.496/Ahd/2014 &amp; 1431/Ahd/2017 Assessment Year: 2009-10 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2009-10 Dy. Commissioner of Income Tax, vs. Sahajanand Laser Technology Circle-8, Ahmedabad. Limited, E-30, GIDC Electronic Estate, Sector-28, Gandhinagar – 382 028 [PAN – AAGCS 1983 B] Assessment Year: 2009-10 Sahajanand Laser Technology Ltd., vs. The Income Tax Officer, E-30, GIDC Electronic Estate, Ward – 4(1)(1), Ahmedabad…

DCIT, New Delhi vs. M/S Ajay Enterprises Pvt. Ltd., New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 2083/DEL/2015[2012-13]Status: DisposedITAT Delhi30 Jul 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing
Section 143(3)Section 41(1)

…. CIT (A) observed that company is an artificial legal entity and incapable of incurring any personal expenses. For this legal proposition, the Ld. CIT (A) followed the judgment of Hon’ble Gujarat high Court in the case of Sayaji Iron &amp; Engineering Co. v. CIT 172 CTR 339. 61. It is noticed that this issue also came up before Hon’ble ITAT in assessee’s own case in ITA No. 4832/Del/2014 in A. Y. 2010-11, wherein Hon’ble ITAT has upheld the order of Ld. CIT (A) in A. Y. 2010-11. A copy of this order has been filed before us. Since the issue involved and the facts as well as law on this issue are identical, respectfu…

Ajay Enterprises Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 1704/DEL/2015[2012-13]Status: DisposedITAT Delhi30 Jul 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing
Section 143(3)Section 41(1)

…. CIT (A) observed that company is an artificial legal entity and incapable of incurring any personal expenses. For this legal proposition, the Ld. CIT (A) followed the judgment of Hon’ble Gujarat high Court in the case of Sayaji Iron &amp; Engineering Co. v. CIT 172 CTR 339. 61. It is noticed that this issue also came up before Hon’ble ITAT in assessee’s own case in ITA No. 4832/Del/2014 in A. Y. 2010-11, wherein Hon’ble ITAT has upheld the order of Ld. CIT (A) in A. Y. 2010-11. A copy of this order has been filed before us. Since the issue involved and the facts as well as law on this issue are identical, respectfu…