State Trading Corporation of India Limited v. CIT

94 ITR 496High Court1974#21653 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2019.

Judgments citing State Trading Corporation of India Limited v. CIT

ACIT, New Delhi vs. M/S Sandhu Contractors Pvt. Ltd., New Delhi

The appeal is dismissed

ITA 1771/DEL/2015[2007-08]Status: DisposedITAT Delhi12 Jun 2019AY 2007-08

Bench: : Shri H.S. Sidhudr. B.R.R. Kumarassessment Year: 2007-08

Section 147Section 32(1)

…pts assessable to Income Tax in the hands of the recipient and be treated as revenue expenditure. This can, in no way, be treated as disallowable expenditure. The ld. CIT(A) has relied on the judgment of Hon’ble Delhi High Court in the case of STC India Ltd., 94 ITR 496. Having gone through the facts, since the encashment of bank guarantees constitutes revenue expenditure, we hereby decline to interfere in the order of the ld. CIT(A). Since the matter has been dealt on merits of the case, adjudication on the issue of reopening would become academic in nature and hence, not dealt with. 6. As a result, the appeal i…

Vaas Industries Pvt. Ltd., Chennai vs. DCIT, Chennai

In the result the appeal of the assessee for the assessment year 2007-08 is partly allowed and the appeal of the assessee for the assessment year 2008-09 is allowed for statistical purposes

ITA 79/CHNY/2017[2008-09]Status: DisposedITAT Chennai16 Jan 2018AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A.Mohan Alankamony

For Respondent: Shri AR.V. Sreenivasan, JCIT
Section 143(1)Section 147Section 194CSection 250(6)Section 36(1)(v)Section 40Section 43B

…dingly the Ld.AO disallowed the same as revenue expenditure and added to the income of the assessee. 6.1 On appeal the Ld.CIT(A) placing reliance in the case decided by the Hon’ble Delhi High Court viz, State Trading Corporation India Ltd. vs. CIT reported in 94 ITR 496 wherein it was held that payment for architects towards preparation of plan for construction is capital in nature, upheld the order of the Ld.AO. 6.2 Before us, the Ld.AR reiterated the arguments made before the Ld.CIT(A) by stating that the assessee had incurred the expenditure only with regard to the existing asset and no new asset has come i…

Gateway Terminals India P.Ltd, Navi Mumbai vs. DCIT 5(1), Mumbai

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

ITA 3595/MUM/2016[2009-10]Status: DisposedITAT Mumbai06 Apr 2017AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3595/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) Gateway Terminals India Pvt. Dy. Commissioner Of बनाम/ Ltd., Income Tax, 5(1), V. Gti House, Jawaharlal Nehru Aaykar Bhavan, Port, M.K. Road, Sheva, District Uran, Mumbai. Navi Mumbai – 400 707. "थायी लेखा सं./Pan : Aaccg1899E .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Kiran NisarFor Respondent: Shri B.S. Bist, DR
Section 115JSection 143(3)

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3595/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) Gateway Terminals India Pvt. Dy. Commissioner of बनाम/ Ltd., Income Tax, 5(1), v. GTI House, Jawaharlal Nehru Aaykar Bhavan, Port, M.K. Road, Sheva, District Uran, Mumbai. Navi Mumbai – 400 707. "थायी लेखा सं./PAN : AACCG1899E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by : Shri Kiran Nisar Revenue by : Shri B.S. Bist, DR सुनवाई क" तार"ख /Date…

CIT vs. Hindustan Times Ltd

Appeal is partly allowed, to the extent it covers the first two questions;

ITA - 95 / 2011HC Delhi14 Sept 2012

…rtive capital expenditure is not different from any other capital expenditure. The Delhi High Court itself had taken me view mat me expenditure on an abandoned project would be capital expenditure in State Trading Corporation of India Ltd., Vs. CIT (1974) 94 ITR 496 (Delhi). Subsequently the Delhi High Court in Triveni Engineering Works Ltd. Vs. CIT (1998) 232 ITR 639 232 2012:DHC:5739-DB ITA-95 & 100/2011 Page 4 ITR (Del) has held that an expenditure in the nature of capital expenditure cannot be treated as revenue expenditure only because the purpose for which the expenses was incurred could not…

State Trading Corporation of India Limited v. CIT (94 ITR 496) — Cited in 4 Judgments | BharatTax