How many judgments cite Shri Rama Multi Tech v. ACIT?

18 judgments on BharatTax cite Shri Rama Multi Tech v. ACIT (92 TTJ 568), spanning 2019 to 2024.

Shri Rama Multi Tech v. ACIT

92 TTJ 568Income Tax Appellate Tribunal#6421 most cited

What is Shri Rama Multi Tech v. ACIT authority for?

Expenditure incurred for obtaining a loan, including stamp duty and lawyer fees, is revenue expenditure if it facilitates the business of the company, regardless of the loan's purpose. Consultancy charges paid on grounds of commercial expediency are also revenue expenditure.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Also referred to as

Shri Rama Multi Tech v. ACIT · 92 TTJ 568 · expenditure for obtaining loan · nature of expenditure · revenue expenditure · business expediency · consultancy charges · stamp duty · lawyer fees

Issues it is cited on

section 26 transfer prescribed company section 143(3)total income document section 14 india business interest

Judgments citing Shri Rama Multi Tech v. ACIT

The DCIT, Circle-1(1), Now Circle-1(1)(1), Baroda vs. Gujarat State Electricity Corporation Ltd., Baroda

In the result, the appeal filed by the Assessee in ITA No

ITA 3164/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Dec 2024AY 2011-12

Bench: DR. BRR Kumar (Vice President), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 28Section 37Section 43(1)

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue I.T.A Nos. 3164 & 3124/Ahd/2015. A.Y. 2011-12 Page No 6 DCIT Vs. Gujarat State Electricity Corporation…

Gujarat State Electricity Corporation Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result, the appeal filed by the Assessee in ITA No

ITA 3124/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Dec 2024AY 2011-12

Bench: DR. BRR Kumar (Vice President), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 28Section 37Section 43(1)

Dinesh Kumar Jain, Mumbai vs. ITO, Balotra

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

ITA 374/JODH/2019[2011-12]Status: DisposedITAT Jodhpur16 Oct 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.374/Jodh/2019 Assessment Year: 2011-12

Section 143(3)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.374/Jodh/2019 Assessment Year: 2011-12 Dinesh Kumar Jain, C/o Ashok Vs. Income Tax Officer, Kumar Bansal, CA, Agarwal Balotra. Colony, Balotra. [PAN:AEUPJ5128E] (Appellant) (Respondent) Appellant by Sh. Amit Kothari, CA. Respondent by Ms. Nidhi Nair, JCIT DR Date of Hearing 13.10.2023 Date of Pronouncement 16.10.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the order of the ld. Commissioner of Income Tax (Appea…

ACIT, Circle- 27(1), New Delhi vs. U K Paints India Pvt. Ltd., New Delhi

In the result, appeal of Revenue for A

ITA 764/DEL/2018[2014-15]Status: DisposedITAT Delhi16 Jun 2023AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaacit Vs. M/S. U. K. Paints (India) Pvt. Central Circle – 10 Ltd., 19, Dda Commercial New Delhi Complex, Kailash Colony Extn., Zamrudpur, New Delhi - 48 Pan No. Aaacu 0057 C (Appellant) (Respondent) & Co No. 244/Del/2013 (Arising Out Of Ita No.4115/Del/2013) (For Assessment Year : 2008-09) M/S. U. K. Paints (India) Vs. Acit Pvt. Ltd., 19, Dda Central Circle – 10 Commercial Complex, New Delhi Kailash Colony Extn., Zamrudpur, New Delhi-48 Pan No. Aaacu 0057 C (Appellant) (Respondent) & Acit Vs. U. K. Paints (India) Pvt. Ltd. Circle – 27(1) 19, Dda Commercial New Delhi Complex, Kailash Colony Extn., Zamrudpur, New Delhi-48 Pan No. Aaacu 0057 C (Appellant) (Respondent)

Section 143(3)Section 14ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ACIT Vs. M/s. U. K. Paints (India) Pvt. Central Circle – 10 Ltd., 19, DDA Commercial New Delhi Complex, Kailash Colony Extn., Zamrudpur, New Delhi - 48 PAN No. AAACU 0057 C (APPELLANT) (RESPONDENT) And CO No. 244/Del/2013 (Arising out of ITA No.4115/Del/2013) (for Assessment Year : 2008-09) M/s. U. K. Paints (India) Vs. ACIT Pvt. Ltd., 19, DDA Central Circle – 10 Commercial Complex, New Delhi Kailash Colony Extn., Zamrudpur, New Delhi-48 PAN No. AAACU 0057 C (APP…

ACIT, New Delhi vs. M/S U.K. Paints (India) Pvt. Ltd., New Delhi

In the result, appeal of Revenue for A

ITA 4115/DEL/2013[2008-09]Status: DisposedITAT Delhi16 Jun 2023AY 2008-09

Section 143(3)Section 14ASection 80I

Gujarat Urja Vikas Nigam Ltd, Vadodara vs. DCIT, Cirecle-1(1)(1), Vadodara

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 406/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad14 Dec 2022AY 2015-16

Bench: Us.

For Appellant: Shri M.J. Shah, A.RFor Respondent: Shri Atul Pandey, Sr.D.R

Section 115JSection 143(3)Section 14A

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The ACIT, Circle-1(1)(1), Vadodara vs. Gujarat Energy Transmission Corpn. Ltd., Vadodara

In the result, both appeals filed by the assessee are allowed for statistical purposes and both the appeals filed by the Revenue are hereby dismissed

ITA 853/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2014-15

For Appellant: Shri Manish J. Shah, Advocate &For Respondent: Shri A.P. Singh, CIT/DR

Section 143(3)Section 271

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

Gujarat Energy Transmission Corpn. Ltd., Vadodara vs. The DCIT, Circle-1(1), Vadodara

In the result, both appeals filed by the assessee are allowed for statistical purposes and both the appeals filed by the Revenue are hereby dismissed

ITA 754/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2014-15

For Appellant: Shri Manish J. Shah, Advocate &For Respondent: Shri A.P. Singh, CIT/DR

Section 143(3)Section 271

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

Gujarat Energy Transmission Corpn. Ltd., Vadodara vs. The DCIT, Circle-1(1), Vadodara

In the result, both appeals filed by the assessee are allowed for statistical purposes and both the appeals filed by the Revenue are hereby dismissed

ITA 753/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

For Appellant: Shri Manish J. Shah, Advocate &For Respondent: Shri A.P. Singh, CIT/DR

Section 143(3)Section 271

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The ACIT, Circle-1(1)(1), Vadodara vs. Gujarat Energy Transmission Corpn. Ltd., Vadodara

In the result, both appeals filed by the assessee are allowed for statistical purposes and both the appeals filed by the Revenue are hereby dismissed

ITA 852/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

For Appellant: Shri Manish J. Shah, Advocate &For Respondent: Shri A.P. Singh, CIT/DR

Section 143(3)Section 271

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

Gujarat Energy Transmission Corpn.Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

ITA 2856/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2011-12

Bench: Smt. Annapurna Gupta& Ms. Madhumita Roy

For Appellant: Shri M. K. Patel, AdvocateFor Respondent: Shri A. P. Singh, CIT DR

Section 143(3)Section 234BSection 271(1)(c)Section 43(1)

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

Gujarat Energy Transmission Corpn.Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

ITA 2855/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2010-11

Bench: Smt. Annapurna Gupta& Ms. Madhumita Roy

For Appellant: Shri M. K. Patel, AdvocateFor Respondent: Shri A. P. Singh, CIT DR

Section 143(3)Section 234BSection 271(1)(c)Section 43(1)

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The DCIT, Circle-1(1), Now Circle-1(1)(1), Vadodara vs. Gujarat Energy Transmission Corpn. Ltd., Vadodara

ITA 2791/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2011-12

Bench: Smt. Annapurna Gupta& Ms. Madhumita Roy

For Appellant: Shri M. K. Patel, AdvocateFor Respondent: Shri A. P. Singh, CIT DR

Section 143(3)Section 234BSection 271(1)(c)Section 43(1)

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The DCIT, Circle-1(1), Now Circle-1(1)(1), Vadodara vs. Gujarat Energy Transmission Corpn. Ltd., Vadodara

ITA 2790/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2010-11

Bench: Smt. Annapurna Gupta& Ms. Madhumita Roy

For Appellant: Shri M. K. Patel, AdvocateFor Respondent: Shri A. P. Singh, CIT DR

Section 143(3)Section 234BSection 271(1)(c)Section 43(1)

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The DCIT, Circle-1(1), Now Circle-1(1)(1), Vadodara vs. Gujarat Energy Transmission Corpn. Ltd., Vadodara

In the result, appeal of the Revenue is dismissed

ITA 3356/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad31 Jan 2020AY 2012-13

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Royआयकर अपील सं./I.T.A. No. 3356/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Shri Ritesh Parmar, CIT.D.R

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The DCIT, Circle-1(1), Baroda vs. Gujarat Energy Transmission Corpon.Ltd., Baroda

In the result, assessee’s appeal is partly allowed

ITA 633/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad05 Sept 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri O. P. Sharma, CIT-D.RFor Respondent: Shri Mehul K. Patel, A.R

Section 143(3)

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business ITA Nos.6…

Gujarat Urja Vikas Nigam Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result, appeal I.T

ITA 3437/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad26 Apr 2019AY 2008-09

For Appellant: Shri J.P. Shah, A.RFor Respondent: Shri/Ms. Rita Dokania, Sr. D.R

Section 115JSection 143(3)Section 147Section 148Section 40

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…

The Dy.Commissioner of Income Tax, Circle-1(1)(1)(1), Vadodara vs. Gujarat Urja Vikas Nigam Ltd., Baroda

In the result, appeal I.T

ITA 3358/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad26 Apr 2019AY 2008-09

For Appellant: Shri J.P. Shah, A.RFor Respondent: Shri/Ms. Rita Dokania, Sr. D.R

Section 115JSection 143(3)Section 147Section 148Section 40

…commission (Rs.8,39,04,550/-) as capital in nature. The addition is directed to be deleted. 6.2. I have considered the submissions of the ld.AR and the facts of the case. The jurisdictional Bench of ITAT has held in the case of Shri Rama Multi Tech vs. ACIT, 92 TTJ 568, that in determining the nature of expenditure incurred for obtaining loan, it is irrelevant to consider the purpose of loan. The amount spent on stamp duty, lawyer fees, etc. for obtaining loan secured by charge on its fixed assets is a revenue expenditure, because the transactions were entered into directly to facilitate the business of the comp…