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

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

Appeal is dismissed and appeal of the assessee in ITA No

ITA 5776/DEL/2014[2011-12]Status: DisposedITAT Delhi30 Jul 2021AY 2011-12

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 & 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…

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

Appeal is dismissed and appeal of the assessee in ITA No

ITA 1349/DEL/2013[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

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 & 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…

The Asstt. Commissioner of Income Tax, Vapi Circle, Vapi vs. M/S. Mitsu Limited, Daman

In the result, the appeal of the Revenue is dismissed

ITA 3510/AHD/2016[2000-01]Status: DisposedITAT Surat04 May 2020AY 2000-01

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…Page 1 of 83 Mitsu Ltd. v. ACIT- Vapi/I.T.A. No.1671-1371,CO-184,1672-1764,1614 &1000/AHD/2006/A.Y.02-03,03-04,06-07.02-03 आयकर अपीलीय अिधकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SANDIP GOSAIN, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER V. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/s. Mitsu Limited, V. Assistant d/2006 03 304/2, IInd Phase, Commissioner of GIDC, Vapi 396195 Income Tax-Vapi PAN: AACCM 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/s. Mitsu Limited, d/2006 03 Commissioner of…

M/S. Mitsu Private Limited, Vapi vs. The ACIT, Vapi Circle, Vapi

In the result, the appeal of the Revenue is dismissed

ITA 1000/AHD/2016[2002-03]Status: DisposedITAT Surat04 May 2020AY 2002-03

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…Page 1 of 83 Mitsu Ltd. v. ACIT- Vapi/I.T.A. No.1671-1371,CO-184,1672-1764,1614 &1000/AHD/2006/A.Y.02-03,03-04,06-07.02-03 आयकर अपीलीय अिधकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SANDIP GOSAIN, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER V. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/s. Mitsu Limited, V. Assistant d/2006 03 304/2, IInd Phase, Commissioner of GIDC, Vapi 396195 Income Tax-Vapi PAN: AACCM 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/s. Mitsu Limited, d/2006 03 Commissioner of…

Rupali Aum Entertainment P.Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

In the result, appeal is allowed in part

ITA 5843/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Sept 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

Section 131Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM ITA No.5843/Mum/2016 & 5844/Mum/2016 (Assessment Year :2011-12 & 2012-13) M/s. Rupali Aum Vs. ACIT, Circle – 16(1)/(Old- Entertainment Pvt. Ltd., 11(1), Mumbai 402/B, Fairlink Centre Aayakar Bhavan, Off. Andheri –Link Road M.K. Road, Near Moginis Factory Mumbai – 400 020 Mumbai – 400 053 PAN/GIR No.AADCR8597B (Appellant) .. (Respondent) ACIT Circle– 16(1)/(Old- Vs. M/s. Rupali Aum Entertainment 11(1), Mumbai Pvt. Ltd., Aayakar Bhavan, 402/B, Fairlink Centre M.K. Road, Off. Andheri –Link Road Mumbai – 400 02…

The Dy. CIT-1(2), Raipur (Cg) vs. M/S. Saumya Mining Ltd., Raipur (Cg)

In the result, appeal filed by the Revenue is dismissed

ITA 150/BIL/2013[2010-11]Status: DisposedITAT Raipur31 Jan 2018AY 2010-11
For Appellant: Shri Praveen Jain, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 14ASection 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE,JM DCIT-1(2), Raipur vs M/s Saumya Mining Limited, Nathani Building, Shastri Chowk, Raipur(C.G.) PAN No. : AADCS 5050 J (Appellant) .. tnednopseR Revenue by : Shri P.K.Mishra, CITDR Assessee by : Shri Praveen Jain, AR Date of Hearing : 17/01/2018 Date of Pronouncement 31/01/2018 आदेश / O R D E R Per Shri N.S.Saini, AM: This is an appeal filed by the Revenue against the order of the CIT(A), Raipur, dated 07.08.2013 for the assessment year 2010-2011. 2. The Revenue has raised the following grounds of…

Shree Fiscal Services P.Ltd, Mumbai vs. ITO 2(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6234/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Apr 2017AY 2010-11
For Appellant: Shri Rajiv KhandelwalFor Respondent: Mrs. Beena Santosh, DR
Section 142(1)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER फनाभ/ Shree Fiscal Services Pvt Ltd., ITO-2(3)(2), 203, 2nd Floor, Accord Classic, Mumbai. Vs. Above Anupam Stationery, Aarey Road, Near Station, Goregaon (E), Mumbai – 063. स्थामी रेखा सं./ PAN : AAFCS2531N (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant by : Shri Rajiv Khandelwal प्रत्मथी की ओय से/ Respondent by : Mrs. Beena Santosh, DR सुनवाई की तायीख / Date of Hearing : 13.04.2017 घोषणा की तायीख /Date of Pronouncement : 26.04.2017 आदेश / O R D E R PER D. KARUNAKARA RAO, AM…