Security Printers of India P Ltd. v. CIT

78 ITR 766Reported decision1978#18269 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing Security Printers of India P Ltd. v. CIT

M/S Bengal Shriram Hitech City Private Limited, Bangalore vs. Income Tax Officer Ward-1(1)(3), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed

ITA 122/BANG/2019[2014-15]Status: DisposedITAT Bangalore12 Oct 2020AY 2014-15

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Mallikarjuna G., D.R

…allow the expenditure. The following a few cases are cited in this regard:  Eastern Investments Ltd. Vs. CIT (20 ITR 1) (SC)  J.R. Patel & Sons Pvt. Ltd. 69 ITR 782 (Guj)  Raipur Mfg. Co. Ltd. (84 !TR 508,516) (Guj)  Security Printers of India Pvt. Ltd. (78 ITR 766,774) (All)  Tatasons Ltd. (18 ITR 460,467) (Born)  Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC)  J.K. Woolen Manufactures (72 ITR 612) (SC)  Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC)  Orissa Cement Ltd. (73 ITR 14, 17) (Del)  CIT vs IBC Knowledge Park Pvt Ltd [2016] 385 ITR 346 (Kar) 1.8. It is also decided principle of law that on…

M/S Bengal Shriram Hitech City Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed

ITA 121/BANG/2019[2013-14]Status: DisposedITAT Bangalore12 Oct 2020AY 2013-14

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Mallikarjuna G., D.R

…allow the expenditure. The following a few cases are cited in this regard:  Eastern Investments Ltd. Vs. CIT (20 ITR 1) (SC)  J.R. Patel & Sons Pvt. Ltd. 69 ITR 782 (Guj)  Raipur Mfg. Co. Ltd. (84 !TR 508,516) (Guj)  Security Printers of India Pvt. Ltd. (78 ITR 766,774) (All)  Tatasons Ltd. (18 ITR 460,467) (Born)  Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC)  J.K. Woolen Manufactures (72 ITR 612) (SC)  Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC)  Orissa Cement Ltd. (73 ITR 14, 17) (Del)  CIT vs IBC Knowledge Park Pvt Ltd [2016] 385 ITR 346 (Kar) 1.8. It is also decided principle of law that on…

Bengal Shriram Hitech City Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed

ITA 1341/BANG/2017[2012-13]Status: DisposedITAT Bangalore12 Oct 2020AY 2012-13

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Mallikarjuna G., D.R

…allow the expenditure. The following a few cases are cited in this regard:  Eastern Investments Ltd. Vs. CIT (20 ITR 1) (SC)  J.R. Patel & Sons Pvt. Ltd. 69 ITR 782 (Guj)  Raipur Mfg. Co. Ltd. (84 !TR 508,516) (Guj)  Security Printers of India Pvt. Ltd. (78 ITR 766,774) (All)  Tatasons Ltd. (18 ITR 460,467) (Born)  Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC)  J.K. Woolen Manufactures (72 ITR 612) (SC)  Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC)  Orissa Cement Ltd. (73 ITR 14, 17) (Del)  CIT vs IBC Knowledge Park Pvt Ltd [2016] 385 ITR 346 (Kar) 1.8. It is also decided principle of law that on…

DCIT 2(1)(1), Mumbai vs. Ascent Advisory Services P.Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 6719/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Jun 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri G. Manjunatha, Assessment Year: 2010-11

Section 143(2)

…tion of commercial expediency and principles of ordinary commercial trading and the gain consideration that has got to weigh is where the expenditure was part of the process of profit making Reliance is placed on Security Printers of India P Ltd Vs. CIT(1978) 78 ITR 766. 4.3. Where the expenditure was wholly and exclusively laid out for the purpose of business, reasonableness of the expenditure has to be from the point of view business, but such point of view whatever to be prudent reasonable point of view which is free from a apportioned text of callousness and colorable discretion. Reliance is placed on SiddhoM…

Globex Energia P.Ltd, Mumbai vs. Asst CIT 6(3), Mumbai

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

ITA 1109/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Nov 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2010-11 Globex Energia P. Ltd. Acit 6(3) 4Th Floor, Sadhna House, 570 Mumbai- बनाम/ Pandurang Budhkar Marg, Vs. Behind Mahindra Towr, S. Worli Mumbai-400018 (Appellant) (Respondent ) P.A. No.Aadcg1161C Appellant By Shri Nishant Thakkar & Mis. Jasmin Amalsadvala (Ar) Revenue By Shri Prakash Mane (Dr) सुनवाई क" तार"ख/Date Of Hearing: 09/11/2016 18/11/2016 आदेश क" तार"ख /Date Of Order:

Section 143(1)Section 143(3)

…een incurred for the purpose of business or for commercial expediency:- 1. Eastern Investments Ltd. Vs. CIT (20 ITR 1) (SC) 2. J.R. Patel & Sons Pvt. Ltd. 69 ITR 782 (Guj) 3. Raipur Mfg. Co. Ltd. (84 ITR 508,516) (Guj) 4. Security Printers of India Pvt. Ltd. (78 ITR 766,774) (All) 5. Tatasons Ltd. (18 ITR 460,467) (Bom) 6. Walchand & Co. P. Ltd.(65 ITR 381, 385) (SC) 7. J.K. Woolen Manufactures (72 ITR 612) (SC) 8. Aluminium Corp. of India Ltd. (86 ITR 11, 17) (SC) 9. Orissa Cement Ltd. (73 ITR 14, 17) (Del) In following cases it has been held that expenses shall become deductible after setting up of the business…

Security Printers of India P Ltd. v. CIT (78 ITR 766) — Cited in 5 Judgments | BharatTax