Soma TRG Joint Venture v. CIT

398 ITR 425Reported decision2017#15841 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing Soma TRG Joint Venture v. CIT

M/S. PEARTREE ENTERPRISES PVT. LTD.,DELHI vs. DCIT, NEW DELHI

In the result, the appeal of assessee is partly allowed

ITA 4199/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Aug 2020AY 2011-12
Section 143(3)

…tle and in such a situation, the AO was not justified in disallowing the amount by invoking the provisions of s.40(a)(ia) of the Act. He further submitted that on identical facts, the Hon’ble J&K High Court in the case of Soma TRG Joint Venture Vs. CIT (2017) 398 ITR 425 held that no disallowance can be made by invoking the provisions of s. 40(a)(ia). He thus prayed that the disallowance be deleted. Ld DR on the other hand supported the order of lower authorities. 13. We have heard the rival submissions and perused the material on record. The issue in the present ground is with respect to disallowance made by AO…

KEC ASIAKOM UB JV,GURUGRAM vs. ITO, WARD- 2(3), GURUGRAM

In the result, the appeals of the department are dismissed

ITA 7764/DEL/2018[2015-16]Status: DisposedITAT Delhi09 May 2019AY 2015-16

Bench: Shri R.K. Panda

For Appellant: Shri Prakash Sinha, CAFor Respondent: Shri S.L. Anuragi, Sr. DR
Section 40A(2)(b)

…ance made by the Assessing Officer under the provisions of section 40A(2)(b) of the IT Act. 8. The ld. counsel for the assessee, at the outset, filed the decision of the Hon'ble J&K High Court in the case of Soma TRG Joint Venture vs. CIT reported in (2017) 398 ITR 425 (J&K) and submitted that the Hon'ble High Court in the said decision has held that where assessee, a joint venture company, was formed for only purpose of submission of tender while actual work was executed by parties to joint venture and no expenditure was incurred by joint venture itself, receipt in respect of said contract could not be treate…

KEC- PLR- KPIPL JV,GURGAON vs. ITO, WARD- 2(3), GURUGRAM

In the result, the appeals of the department are dismissed

ITA 7763/DEL/2018[2015-16]Status: DisposedITAT Delhi09 May 2019AY 2015-16

Bench: Shri R.K. Panda

For Appellant: Shri Prakash Sinha, CAFor Respondent: Shri S.L. Anuragi, Sr. DR
Section 40A(2)(b)

…ance made by the Assessing Officer under the provisions of section 40A(2)(b) of the IT Act. 8. The ld. counsel for the assessee, at the outset, filed the decision of the Hon'ble J&K High Court in the case of Soma TRG Joint Venture vs. CIT reported in (2017) 398 ITR 425 (J&K) and submitted that the Hon'ble High Court in the said decision has held that where assessee, a joint venture company, was formed for only purpose of submission of tender while actual work was executed by parties to joint venture and no expenditure was incurred by joint venture itself, receipt in respect of said contract could not be treate…

RAMESH ANAND,INDORE vs. INCOME TAX OFFICER-4(1), INDORE

In the result, the appeal of the assessee is allowed

ITA 64/IND/2018[2012-13]Status: DisposedITAT Indore27 Nov 2018AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Ramesh Anand Ito, 4(1), C/O G.J. Shah & Co., 416, बनाम/ Manas Bhawan Main, 11, Indore Vs. Rnt Marg, Indore (Appellant) (Revenue) Pan: Aeapa1661F Appellant By Shri Pankaj Shah, Ca Respondent By Shri K.C. Selvamni Sr. Dr Date Of Hearing: 20.11.2018 Date Of Pronouncement: 27.11.2018 आदेश / O R D E R Per Manish Borad, A.M: This Appeal Of Assessee Pertaining To A.Y. 2012-13 Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeals)-Ii, Indore, (In Short ‘Cit(A)’), Dated 16.11.2017 Which Is Arising Out Of The Order U/S 143(3) Of The Income Tax Act 1961(Hereinafter Called As The ‘Act’) Framed On Ramesh Anand

Section 139Section 143(2)Section 143(3)Section 40

…Society vs. ACIT (2017) 30 ITJ 605 (Trib-Indore) c. Dilip Suryavanshi vs. ACIT (2016) 29 ITJ 404 (Trib- Indore) d. CIT vs. Ansal Land Mark Township (P.) Ltd. [2015] 61 taxmann.com 45 (Delhi High Court) Ramesh Anand e. Soma TRG Joint Venture vs. CIT (2017) 398 ITR 425 (Jammu & Kashmir) 5. Ld. Authorized Representative (AR) also submitted that the alleged interest amount paid to three non-banking Finance companies have duly been offered to tax by respective payees and the certificate to this effect has been provided by the respective Chartered Accountants confirming this fact of offering the alleged interest i…

THE PR. COMMISSIONER OF INCOME TAX (4) vs. M/S CHAMUNDI WINERY AND DISTILLERY

ITA/172/2017HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…106 ITR 884 (Bom) 212-215 34 CIT Vs. Nariman B Bharucha & Sons 130 ITR 863 (Bom) 216-219 35 Jit and Pal X-Rays Pvt Ltd Vs. CIT 267 ITR 370 (All) 220-223 36 CIT Vs. Varanasi Nagar Vikas 275 ITR 140 (All) 224-226 38 Soma Trg Joint Venture Vs CIT 398 ITR 425 (J & K) 234-239 40 CIT Vs. Patuck 71 ITR 713 (Bom) 246-256 Date of Judgment 25-09-2018 I.T.A.No.155/2016 and connected matters The Pr. Commissioner of Income Tax & Ors. Vs. M/s. Chamundi Winery and Distillery 98/137 Sl.No CASE LAWS ON BUSINESS EXPENDIT…

PR. COMMISSIONER OF INCOME TAX vs. M/S CHAMUNDI WINERY AND DISTILLERY

ITA/467/2015HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…106 ITR 884 (Bom) 212-215 34 CIT Vs. Nariman B Bharucha & Sons 130 ITR 863 (Bom) 216-219 35 Jit and Pal X-Rays Pvt Ltd Vs. CIT 267 ITR 370 (All) 220-223 36 CIT Vs. Varanasi Nagar Vikas 275 ITR 140 (All) 224-226 38 Soma Trg Joint Venture Vs CIT 398 ITR 425 (J & K) 234-239 40 CIT Vs. Patuck 71 ITR 713 (Bom) 246-256 Date of Judgment 25-09-2018 I.T.A.No.155/2016 and connected matters The Pr. Commissioner of Income Tax & Ors. Vs. M/s. Chamundi Winery and Distillery 98/137 Sl.No CASE LAWS ON BUSINESS EXPENDIT…

Soma TRG Joint Venture v. CIT (398 ITR 425) — Cited in 6 Judgments | BharatTax