Sesa Goa Ltd. v. JCIT

117 Taxmann.com 96High Court2020#270 most cited

What is Sesa Goa Ltd. v. JCIT authority for?

Education cess paid on total income and dividend distribution tax are allowable deductions for income tax purposes.

291

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Sesa Goa Ltd. v. JCIT · education cess deduction · dividend distribution tax deduction · allowable expenditure · section 40(a)(ii) · cess allowability · DDT allowability · Bombay High Court · 423 ITR 426 · income tax deduction

Also reported as

423 ITR 426

Sections most often in play

Section 14ASection 143(3)Section 40(a)(ii)Section 234BSection 115JBSection 270ASection 43BSection 155(18)

Issues it is cited on

section 10(4)section 115wasection 40(a)(ii)section 2(43)section 115wsection 2(11)section 135far analysisprohibited by lawsection 194hdividend distribution taxsection 40(a)

Judgments citing Sesa Goa Ltd. v. JCIT

Grasim Industries Ltd (Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Dy CIT CC 1 (4), Mumbai

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

ITA 7639/MUM/2019[2008-09]Status: DisposedITAT Mumbai18 Apr 2022AY 2008-09
For Appellant: Shri Yogesh TharFor Respondent: Shri K. K. Mishra (DR)
Section 143(3)Section 148Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 7639/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2008-09) Grasim Industries Ltd. बिधम/ DCIT-Central Circle-1(4) Room No.902, 9th Floor, Old (Successor to Aditya Birla Vs. Nuvo Ltd.) CGO Building, M. K. Road, Aditya Birla Centre, A Churchgate, Mumbai- Wing, 2nd Floor, S. K. Ahire 400020. Marg, Worli, Mumbai- 400030. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACI1747H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Yogesh Thar Revenue by: Shri K. K. Mishra (DR) स…

Tata Consultancy Services Ltd, Mumbai vs. Asst CIT Ltu-1, Mumbai

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 1650/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Apr 2022AY 2011-12

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Ms. Vatsalaa Jha, CIT–DR
Section 115JSection 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 2(43)Section 37Section 40Section 90Section 91

…und of appeal in respect of allowance of deduction on education cess paid by the assessee, the learned Sr. Counsel submitted that the issue raised is decided in favour of the tax payer by the Hon'ble Jurisdictional High Court in Sesa Goa Ltd. v/s JCIT, [2020] 423 ITR 426 (Bom.). 70. On the other hand, the learned Departmental Representative submitted that in the recent Finance Bill, 2022, an amendment has been proposed by way of insertion of Explanation (iii) to section 40(a)(ii) of the Act in order to disallow claim of deduction on account of education cess with retrospective effect from 1st April 2005, which w…

M/S. United Spirits Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bengaluru

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

ITA 2701/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Apr 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am It(Tp)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/S.United Spirits Limited The Deputy Commissioner Of Ub Towers, Income-Tax, Circle 7(1)(1) V. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. Pan : Aaccm8043J. (Appellant) (Respondent) Appellant By : Sri.Percy Pardiwala, Senior Advocate Respondent By : Sri.Pradeep Kumar, Cit-Dr Date Of Pronouncement : 05.04.2022 Date Of Hearing : 24.03.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 12.10.2017 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2013-2014. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Manufacture & Sale Of Alcoholic Beverage. The Assessee Filed Its Return Of Income For The Assessment Year 2013-2014 On 28.11.2013 Which Was Selected For Scrutiny Assessment. During The Course Of Assessment, The Assessee’S Case Was Also Referred To The Transfer Pricing Officer (Tpo). The Tpo Vide Order Dated 26.10.2016, Recommended Transfer Pricing Adjustments. The A.O., Thereafter, Passed A Draft Assessment Order Dated 30.12.2016. 2 It(Tp)A No.2701/Bang/2017 M/S.United Spirits Limited.

For Appellant: Sri.Percy Pardiwala, Senior AdvocateFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 14ASection 234BSection 234CSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM IT(TP)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/s.United Spirits Limited The Deputy Commissioner of UB Towers, Income-tax, Circle 7(1)(1) v. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. PAN : AACCM8043J. (Appellant) (Respondent) Appellant by : Sri.Percy Pardiwala, Senior Advocate Respondent by : Sri.Pradeep Kumar, CIT-DR Date of Pronouncement : 05.04.2022 Date of Hearing : 24.03.2022 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directed ag…

A.T. Trade Overseas P. Ltd., Mumbai vs. Dy CIT-CC- 2(4), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 325/MUM/2021[2017-18]Status: DisposedITAT Mumbai23 Mar 2022AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Blea.T. Trade Overseas Pvt. Ltd., V. Dcit – Central Circle – 2(4) A-601 Cello Trihumph 802, 8Th Floor I.B. Patel Road, Goregaon (E) Pratishtha Bhavan Mumbai – 400063 Old Cgo Annexe Maharishi Karve Road Pan: Aacca7944A Mumbai - 400020 (Appellant) (Respondent) Assessee By : Shri Dharmesh Shah Department By : Ms. Sailaja Rai

For Appellant: Shri Dharmesh ShahFor Respondent: Ms. Sailaja Rai
Section 132Section 245CSection 245D(1)Section 245HSection 68

…regard to ground No. 3 of grounds of appeal which is in respect of the issue of deduction on account of education cess on the tax payable by the assessee, the assessee had relied upon the decision of Hon'ble Bombay High Court in the case of Sesa Goa v. JCIT [423 ITR 426] [Page 155-162 of PB 2] wherein it has been held that the education cess cannot be disallowed by invoking s. 40(a)(ii) of the Act and consequently the education cess payable by the assessee is an allowable deduction. The assessee has also filed a copy of the decision of the Hon'ble Mumbai Tribunal in the case of Overseas Polymers Pvt. Ltd. V. ACI…

Toyota Industries Engine India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal by the assessee is partly allowed

ITA 355/BANG/2016[2011-12]Status: DisposedITAT Bangalore21 Mar 2022AY 2011-12

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A Nos.355, 2127/Bang/2016 Assessment Years : 2011-12, 2012-13 It(Tp)A No. & Appellant Respondent Assessment Year M/S. Toyota Industries Engine India Dcit, 355/Bang/2016 Private Limited, Circle – 4(1)(1), (Formerly Known As Kirloskar Toyota Bengaluru. Textile Machinery Private Limited), Plot No.9, Phase – 2, Jigani Industrial Area, Jigani, Bengaluru-560 105. Pan : Aaack 7425 Q -Do- Dcit, 2127/Bang/2016 Circle – 7(1)(1), Bengaluru.

For Appellant: Shri. Ajit Tolani/Darpan Kirpalani, CAFor Respondent: Shri. Roumuan Paite, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A Nos.355, 2127/Bang/2016 Assessment Years : 2011-12, 2012-13 IT(TP)A No. and Appellant Respondent Assessment Year M/s. Toyota Industries Engine India DCIT, 355/Bang/2016 Private Limited, Circle – 4(1)(1), (Formerly known as Kirloskar Toyota Bengaluru. Textile Machinery Private Limited), Plot No.9, Phase – 2, Jigani Industrial Area, Jigani, Bengaluru-560 105. PAN : AAACK 7425 Q -do- DCIT, 2127/Bang/2016 Circle – 7(1)(1), Bengaluru. Assessee by : Shri. Ajit Tolani…

M/S.Toyota Industries Engine India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Bangalore

In the result, appeal by the assessee is partly allowed

ITA 2127/BANG/2016[2012-13]Status: DisposedITAT Bangalore21 Mar 2022AY 2012-13

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A Nos.355, 2127/Bang/2016 Assessment Years : 2011-12, 2012-13 It(Tp)A No. & Appellant Respondent Assessment Year M/S. Toyota Industries Engine India Dcit, 355/Bang/2016 Private Limited, Circle – 4(1)(1), (Formerly Known As Kirloskar Toyota Bengaluru. Textile Machinery Private Limited), Plot No.9, Phase – 2, Jigani Industrial Area, Jigani, Bengaluru-560 105. Pan : Aaack 7425 Q -Do- Dcit, 2127/Bang/2016 Circle – 7(1)(1), Bengaluru.

For Appellant: Shri. Ajit Tolani/Darpan Kirpalani, CAFor Respondent: Shri. Roumuan Paite, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A Nos.355, 2127/Bang/2016 Assessment Years : 2011-12, 2012-13 IT(TP)A No. and Appellant Respondent Assessment Year M/s. Toyota Industries Engine India DCIT, 355/Bang/2016 Private Limited, Circle – 4(1)(1), (Formerly known as Kirloskar Toyota Bengaluru. Textile Machinery Private Limited), Plot No.9, Phase – 2, Jigani Industrial Area, Jigani, Bengaluru-560 105. PAN : AAACK 7425 Q -do- DCIT, 2127/Bang/2016 Circle – 7(1)(1), Bengaluru. Assessee by : Shri. Ajit Tolani…

M/S.Goldman Sachs Services Private Limited, Bangalore vs. Asst. Commissioner of Income Tax, Bangalore

In the result, appeal by the assesse is partly allowed

ITA 474/BANG/2017[2012-13]Status: DisposedITAT Bangalore11 Mar 2022AY 2012-13

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.474/Bang/2017 Assessment Year : 2012-13 Goldman Sachs Services Pvt. Ltd., Acit, Vs. Crystal Downs, Embassy Golf Links Business Circle – 3(1)(2), Park, Off Intermediate Ring Road, Bengaluru. Bengaluru-560 071. Pan : Aaccg 2435 N Assessee Respondent Assessee By : Shri. Madhur Agarwal, Advocate Revenue By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 07.03.2022 Date Of Pronouncement : 11.03.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. Madhur Agarwal, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.474/Bang/2017 Assessment Year : 2012-13 Goldman Sachs Services Pvt. Ltd., ACIT, Vs. Crystal Downs, Embassy Golf links Business Circle – 3(1)(2), Park, off Intermediate Ring Road, Bengaluru. Bengaluru-560 071. PAN : AACCG 2435 N ASSESSEE RESPONDENT Assessee by : Shri. Madhur Agarwal, Advocate Revenue by : Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru Date of hearing : 07.03.2022 Date of Pronouncement : 11.03.2022 O R D E R Per N V Vasudevan, Vice President…

M/S Cypress Semiconductor Technology India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, appeal of the assessee stands partly allowed

ITA 3133/BANG/2018[2014-15]Status: DisposedITAT Bangalore28 Feb 2022AY 2014-15

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 3133/Bang/2018 Assessment Year : 2014-15 M/S. Cypress Semiconductor Technology India Pvt. Ltd., The Deputy No. 65/2, Bagmane Laurel, Commissioner Of Block C, Bagmane Tech Park, Income Tax, C.V Raman Nagar, Circle – 2 (1)(1), Bangalore – 560 093. Bangalore. Vs. Pan: Aabcc2470Q Appellant Respondent

For Respondent: Smt. Tanmayee Rajkumar
Section 133(6)Section 92CSection 92D

…surcharge levied on income tax and hence it partakes the character of income tax. Accordingly it held that the education cess is not allowable as deduction. The Tribunal also noted the decision rendered by Hon'ble Bombay High Court in the case of Sesagoa Ltd. 117 Taxmann.com 96 and by Hon'ble Rajasthan High Court in the case of Chambal Fertilisers& Chemicals Ltd. Vs. JCIT (ITA No.52/2018 dated 31.7.2018), wherein it was held that the education cess is allowable as deduction. However, the Tribunal observed that the decision rendered by Hon'ble Supreme Court in the case of CIT Vs. K. Srinivasan (1972) 83 ITR 346 wa…

American Power Conversion (India) Private Limited, Bangalore vs. Addl.C.I.T., Bangalore

In the result, appeal of the assessee stands partly allowed as indicated herein above

ITA 1111/BANG/2012[2008-09]Status: DisposedITAT Bangalore28 Feb 2022AY 2008-09

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 1111/Bang/2012 Assessment Year : 2008-09

For Appellant: Shri Ketan Ved, CA
Section 133(6)Section 143(3)Section 92C

…surcharge levied on income tax and hence it partakes the character of income tax. Accordingly it held that the education cess is not allowable as deduction. The Tribunal also noted the decision rendered by Hon'ble Bombay High Court in the case of Sesagoa Ltd. 117 Taxmann.com 96 and by Hon'ble Rajasthan High Court in the case of Chambal Fertilisers& Chemicals Ltd. Vs. JCIT (ITA No.52/2018 dated 31.7.2018), wherein it was held that the education cess is allowable as deduction. However, the Tribunal observed that the decision rendered by Hon'ble Supreme Court in the case of CIT Vs. K. Srinivasan (1972) 83 ITR 346 wa…

The ACIT, Circle-5, Ahmedabad vs. Nirma Chemicals Works Pvt.Ltd., Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1600/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Nirma Chemical Works Pvt. Ltd. Nirma House, D.C.I.T., Circle-5, Ashram Road, 1- 2006-07 Ahmedabad. Ahmedabad. PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma House, 2007-08 D.C.I.T., Circle-5, ITA Nos.1056 & Ashram Road, 2-3 & Ahmedabad. 1057/Ahd/2012 Ahmedabad. 2008-09 PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma…

Nirma Chemical Works Pvt.Ltd., Ahmedabad vs. The ACIT., Circle-5, Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1190/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Nirma Chemical Works Pvt. Ltd. Nirma House, D.C.I.T., Circle-5, Ashram Road, 1- 2006-07 Ahmedabad. Ahmedabad. PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma House, 2007-08 D.C.I.T., Circle-5, ITA Nos.1056 & Ashram Road, 2-3 & Ahmedabad. 1057/Ahd/2012 Ahmedabad. 2008-09 PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma…

The ACIT, Circle-5, Ahmedabad vs. Nirma Chemicals Works Pvt.Ltd., Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1209/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Nirma Chemical Works Pvt. Ltd. Nirma House, D.C.I.T., Circle-5, Ashram Road, 1- 2006-07 Ahmedabad. Ahmedabad. PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma House, 2007-08 D.C.I.T., Circle-5, ITA Nos.1056 & Ashram Road, 2-3 & Ahmedabad. 1057/Ahd/2012 Ahmedabad. 2008-09 PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma…

The ACIT, Circle-5, Ahmedabad vs. Nirma Chemicals Works Pvt.Ltd., Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1208/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2006-07

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Nirma Chemical Works Pvt. Ltd. Nirma House, D.C.I.T., Circle-5, Ashram Road, 1- 2006-07 Ahmedabad. Ahmedabad. PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma House, 2007-08 D.C.I.T., Circle-5, ITA Nos.1056 & Ashram Road, 2-3 & Ahmedabad. 1057/Ahd/2012 Ahmedabad. 2008-09 PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma…

Nirma Chemicals Works Pvt.Ltd., Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1057/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Nirma Chemical Works Pvt. Ltd. Nirma House, D.C.I.T., Circle-5, Ashram Road, 1- 2006-07 Ahmedabad. Ahmedabad. PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma House, 2007-08 D.C.I.T., Circle-5, ITA Nos.1056 & Ashram Road, 2-3 & Ahmedabad. 1057/Ahd/2012 Ahmedabad. 2008-09 PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma…

Nirma Chemicals Works Pvt.Ltd., Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result appeal of the revenue is dismissed

ITA 1056/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT, D.R
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Nirma Chemical Works Pvt. Ltd. Nirma House, D.C.I.T., Circle-5, Ashram Road, 1- 2006-07 Ahmedabad. Ahmedabad. PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma House, 2007-08 D.C.I.T., Circle-5, ITA Nos.1056 & Ashram Road, 2-3 & Ahmedabad. 1057/Ahd/2012 Ahmedabad. 2008-09 PAN:AAACN5353L Nirma Chemical Works Pvt. Ltd. Nirma…

M/S. Infinera India Private Limited, Bangalore vs. Joint Commissioner of Income Tax, Special Range- 3, Bangalore

In the result, the appeal filed by the assessee is treated as partly allowed for statistical purposes

ITA 2589/BANG/2019[2015-16]Status: DisposedITAT Bangalore23 Feb 2022AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.2589/Bang/2019 Assessment Year: 2015-16

For Appellant: Shri Narendra Kumar Jain, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 80G

…surcharge levied on income tax and hence it partakes the character of income tax. Accordingly it held that the education cess is not allowable as deduction. The Tribunal also noted the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. 117 Taxmann.com 96 and by Hon’ble Rajasthan High Court in the case of Chambal Fertilisers & Chemicals Ltd. Vs. JCIT (ITA No.52/2018 dated 31.7.2018), wherein it was held that the education cess is allowable as deduction. However, the Tribunal observed that the decision rendered by Hon’ble Supreme Court in the case of CIT Vs. K. Srinivasan (1972) 83 ITR 346 w…

DCIT Circle-2 (1)(2), Mumbai vs. M/S Foods and Inns Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and cross objections filed by the assessee is allowed for statistical purpose

ITA 6862/MUM/2019[2015-16]Status: DisposedITAT Mumbai21 Feb 2022AY 2015-16

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nitin KulkarniFor Respondent: Shri Achal Sharma
Section 14ASection 40Section 43(5)

…mpt income earned i.e Rs 67,377/- and has ignored the suo moto disallowance of Rs 37,584/- made by the appellant Additional Ground of Appeal 2. In view of the decision of the Honorable Jurisdictional Bombay High Court in the case of Sesa Goa Limited vs. JCIT (423 ITR 426) the deduction of education and secondary higher education cess of Rs 3,48,889, computed on the income assessed as per the order passed under Section 143 (3) of the Act and as modified on giving effect of the order passed under section 250 and section 254 of the Income Tax Act, be allowed as expenditure deductable under section 40(a)(ii) r.w.s 28…

Dy CIT Circle-2 (1)(2), Mumbai vs. M/S Foods and Inns Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and cross objections filed by the assessee is allowed for statistical purpose

ITA 6860/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Feb 2022AY 2014-15

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nitin KulkarniFor Respondent: Shri Achal Sharma
Section 14ASection 40Section 43(5)

…mpt income earned i.e Rs 67,377/- and has ignored the suo moto disallowance of Rs 37,584/- made by the appellant Additional Ground of Appeal 2. In view of the decision of the Honorable Jurisdictional Bombay High Court in the case of Sesa Goa Limited vs. JCIT (423 ITR 426) the deduction of education and secondary higher education cess of Rs 3,48,889, computed on the income assessed as per the order passed under Section 143 (3) of the Act and as modified on giving effect of the order passed under section 250 and section 254 of the Income Tax Act, be allowed as expenditure deductable under section 40(a)(ii) r.w.s 28…

Dy CIT Circle-2 (1)(2), Mumbai vs. M/S Foods and Inns Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and cross objections filed by the assessee is allowed for statistical purpose

ITA 6859/MUM/2019[2013-14]Status: DisposedITAT Mumbai21 Feb 2022AY 2013-14

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nitin KulkarniFor Respondent: Shri Achal Sharma
Section 14ASection 40Section 43(5)

…mpt income earned i.e Rs 67,377/- and has ignored the suo moto disallowance of Rs 37,584/- made by the appellant Additional Ground of Appeal 2. In view of the decision of the Honorable Jurisdictional Bombay High Court in the case of Sesa Goa Limited vs. JCIT (423 ITR 426) the deduction of education and secondary higher education cess of Rs 3,48,889, computed on the income assessed as per the order passed under Section 143 (3) of the Act and as modified on giving effect of the order passed under section 250 and section 254 of the Income Tax Act, be allowed as expenditure deductable under section 40(a)(ii) r.w.s 28…

Atlas Copco (India) Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of the Revenue is dismissed and that

ITA 345/PUN/2017[2012-13]Status: DisposedITAT Pune18 Feb 2022AY 2012-13

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.302/Pun/2017 "नधा"रण वष" / Assessment Year : 2012-13 Dcit, Circle-8, Atlas Copco (India) Limited, Pune Vs. Mumbai-Pune Road, Dapodi, Pune – 411 012 Pan : Aaaca4074D (Appellant) (Respondent)

Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.302/PUN/2017 "नधा"रण वष" / Assessment Year : 2012-13 DCIT, Circle-8, Atlas Copco (India) Limited, Pune Vs. Mumbai-Pune Road, Dapodi, Pune – 411 012 PAN : AAACA4074D (Appellant) (Respondent) आयकर अपील सं. / ITA No.345/PUN/2017 "नधा"रण वष" / Assessment Year : 2012-13 Atlas Copco (India) Limited, DCIT, Circle-8, Mumbai-Pune Road, Dapodi, Vs. Pune Pune – 411 012 PAN : AAACA4074D (Appellant) (Respondent) Assessee by Shri R. Muralidhar Revenue by Shr…