Thiru Arooran Sugar Ltd. v. DCIT

350 ITR 324High Court2013#2676 most cited

What is Thiru Arooran Sugar Ltd. v. DCIT authority for?

A deduction for interest expense on borrowed funds used for interest-free advances to group companies is permissible only if the assessee establishes these advances were from surplus funds. The decision further clarifies eligibility for depreciation on intangible assets like non-compete fees, software, goodwill, and commercial rights under section 32(1)(ii), often arising from a slump sale.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Also referred to as

Thiru Arooran Sugar Ltd v DCIT · 350 ITR 324 · Section 36(1)(iii) · interest-free advances to group companies · disallowance of interest on borrowed funds · Section 32(1)(ii) · depreciation on intangible assets · non-compete fee depreciation · slump sale depreciation · commercial rights depreciation

Issues it is cited on

depreciation on non-compete feesection 36(i)(iii)section 36(i)depreciation on softwarebusiness transfer agreementnon-compete feetransferee companydepreciation on goodwillslump salesection 32(1)(ii)commercial rightsinterest free advances

Judgments citing Thiru Arooran Sugar Ltd. v. DCIT

ITO,CW-1(1), CHENNAI vs. INSPIRISYS SOLUTIONS LTD, KILPAUK

The appeals of the Revenue stand dismissed

ITA 9/CHNY/2022[2012-13]Status: DisposedITAT Chennai26 Jul 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

…f wooden structures will also keep in mind the judgments of the Hon’ble Supreme Court of India in the case of CIT Vs Madras Auto Service (P.) Ltd. 233 ITR 468 and Judgment of Jurisdictional High Court of Madras in the case of Thiru Arooran Sugars Ltd. Vs DCIT 350 ITR 324. 10. Disallowance of interest expense on account of interest free loan given to group companies: The AO in the assessment order note that in the Profit and Loss Account, the assessee has debited an interest amount of Rs.18,73,31,736/- and the secured loans in the assessee’s financial as on 31.03.2015 stood at Rs.174,98,02,694/-. The ld.CIT(A) obs…

ITO,CW-1(1), CHENNAI vs. INSPIRISYS SOLUTIONS LTD, CHENNAI

The appeals of the Revenue stand dismissed

ITA 11/CHNY/2022[2015-16]Status: DisposedITAT Chennai26 Jul 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

…f wooden structures will also keep in mind the judgments of the Hon’ble Supreme Court of India in the case of CIT Vs Madras Auto Service (P.) Ltd. 233 ITR 468 and Judgment of Jurisdictional High Court of Madras in the case of Thiru Arooran Sugars Ltd. Vs DCIT 350 ITR 324. 10. Disallowance of interest expense on account of interest free loan given to group companies: The AO in the assessment order note that in the Profit and Loss Account, the assessee has debited an interest amount of Rs.18,73,31,736/- and the secured loans in the assessee’s financial as on 31.03.2015 stood at Rs.174,98,02,694/-. The ld.CIT(A) obs…

ITO, CW-1(1), CHENNAI vs. INSPIRISYS SOLUTIONS LIMITED, CHENNAI

The appeals of the Revenue stand dismissed

ITA 10/CHNY/2022[2014-15]Status: DisposedITAT Chennai26 Jul 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

…f wooden structures will also keep in mind the judgments of the Hon’ble Supreme Court of India in the case of CIT Vs Madras Auto Service (P.) Ltd. 233 ITR 468 and Judgment of Jurisdictional High Court of Madras in the case of Thiru Arooran Sugars Ltd. Vs DCIT 350 ITR 324. 10. Disallowance of interest expense on account of interest free loan given to group companies: The AO in the assessment order note that in the Profit and Loss Account, the assessee has debited an interest amount of Rs.18,73,31,736/- and the secured loans in the assessee’s financial as on 31.03.2015 stood at Rs.174,98,02,694/-. The ld.CIT(A) obs…

M/S. ASPECT RESEARCH & MANAGEMETN P. LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 3204/DEL/2015[2007-08]Status: DisposedITAT Delhi05 Mar 2020AY 2007-08

Bench: Shri Amit Shukla

For Appellant: Shri Rohit Jain, Adv. & Shri AdityaFor Respondent: Shri Saras Kumar, Sr.D.R
Section 143(3)Section 144Section 40

…Instalment Supply (P) Ltd vs CIT 149 ITR 52 (Del)– 6 I.T.A. No.3204/DEL/2015 CIT vs Ayesha Hospitals (P) Ltd: 292 ITR 266 (Mad) CIT vs Dr. A.M. Singhvi: 302 ITR 26 (Raj) Kanpur Dyeing & Printing Co vs CIT: 76 ITR 686 (All) Thiru Arooran Sugars Ltd. vs DCT: 350 ITR 324 (Mad) 6. Regarding non deduction of TDS, he submitted that, firstly, provision of Section 40(a)(ia) is not applicable in the present case, because major expenditure is towards purchase of material and only small portion relates to labour charges, and therefore, TDS cannot be deducted qua the material purchased. 7. On the other hand, ld. DR stro…

DCIT CIRCLE 1 , TIRUNELVELI vs. RM KV FASHION GARMENTS PVT LTD, TIRUNELVELI

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

ITA 761/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

ACIT CIRCLE 1, TIRUNELVELI vs. M/S RM KV FBRICS PRIVATE LIMITED, TIRUNELVELI

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

ITA 760/CHNY/2018[2014--15]Status: DisposedITAT Chennai30 Apr 2018

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

ACIT CIRCLE 1, TIRUNELVELI vs. M/S RM K V SILKS PRIVATE LIMITED, TIRUNELVELI

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

ITA 759/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

M/S RM KV FBRICS PRIVATE LIMITED,TIRUNELVELI vs. ACIT CIRCLE 1, TIRUNELVELI

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

ITA 614/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

M/S RM K V SILKS PRIVATE LIMITED,TIRUNELVELI vs. ACIT CIRCLE 1, TIRUNELVELI

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

ITA 613/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FASHION GARMENTS PVT. LTD. , TIRUNELVELI

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

ITA 1626/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FASHION GARMENTS PVT. LTD. , TIRUNELVELI

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

ITA 1625/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FABRICS PVT. LTD. , TIRUNELVELI

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

ITA 1624/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FABRICS PVT. LTD. , TIRUNELVELI

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

ITA 1623/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV SILKS PVT. LTD. , TIRUNELVELI

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

ITA 1622/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV SILKS PVT. LTD. , TIRUNELVELI

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

ITA 1621/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

RM.K.V.FABRICS PRIVATE LIMITED ,TIRUNELVELI vs. DCIT CIRCLE 1(1), TIRUNELVELI

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

ITA 1594/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

RM.K.V.SILKS PRIVATE LIMITED ,TIRUNELVELI vs. DCIT CIRCLE 1, TIRUNELVELI

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

ITA 1593/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…t applicable to an expenditure, which is in the nature of revenue expenditure and submits that renovation to the leased premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false c…

BANNARIAMMAN AUTOMOBILES PVT LTD.,COIMBATORE vs. ITO, COIMBATORE

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

ITA 1365/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2017AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.1365/Mds/2017 "नधा"रण वष"/Assessment Year:2013-14 M/S. Bannariamman Automobiles The Income Tax Officer, Pvt. Ltd., 252, Mettupalayam Road, Vs. Corporate Ward 1, Coimbatore 641 043. Coimbatore. [Pan:Aadcs0171Q] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri G. Baskar, Advocate & Ms. Sushma Harini, Advocate ""यथ" क" ओर से/Respondent By : Shri N. Madhavan, Addl. Cit सुनवाई क" तार"ख/ Date Of Hearing : 23.10.2017 घोषणा क" तार"ख /Date Of Pronouncement : 31.10.2017 आदेश /O R D E R Per Duvvuru Rl Reddy:

For Appellant: Shri G. Baskar, Advocate &For Respondent: Shri N. Madhavan, Addl. CIT
Section 115JSection 142(1)Section 143(1)Section 143(2)

…आयकर अपील"य अ"धकरण, ‘‘सी” "यायपीठ, चे"नई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी धु"वु" आर.एल रे"डी, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri S. Jayaraman, Accountant Member आयकर अपील सं./I.T.A.No.1365/Mds/2017 "नधा"रण वष"/Assessment Year:2013-14 M/s. Bannariamman Automobiles The Income Tax Officer, Pvt. Ltd., 252, Mettupalayam Road, Vs. Corporate Ward 1, Coimbatore 641 043. Coimbatore. [PAN:AADCS0171Q] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant by : Shri G. Baskar, Advocate & Ms. Sushma Harini, Advocate ""यथ"…

B & A DIGI TACTICAL SOLUTIONS PRIVATE LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the appeal of the assessee stands dismissed

ITA 304/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Aug 2017AY 2013-14

Bench: Shri Abraham P. George]

For Appellant: Shri. B. Sagadevan, IRS, JCITFor Respondent: 23-08-2017
Section 31Section 32Section 37

…1953/Mds/2016, dated 05.10.2016 and that of M/s. Cadensworth (India) Ltd vs. ACIT in 2838/Mds/2016, dated 25.01.2017. Specific reliance was also placed on the judgment of Hon’ble Jurisdictional High Court in the case of Thiru Arooran Sugars Ltd vs. DCIT, 350 ITR 324. Per contra, ld. Departmental Representative submitted that 5. there was no claim by the assessee that expenditure incurred was revenue in nature expenditure before the ld. Assessing Officer. Such claim, according to him, was made first time before the ld. Commissioner of Income Tax (Appeals) and the ld. Commissioner of Income Tax (Appeals) had…

ACIT, CHENNAI vs. KASTURI & SONS LIMITED, CHENNAI

In the result, all the Revenue’s appeals are allowed for statistical purposes

ITA 2252/CHNY/2015[2011-12]Status: DisposedITAT Chennai18 Aug 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Sh. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri R. Jeyakumar, CIT
Section 143(1)Section 148

…on 32 of the Act, the Ld.counsel submitted that this is not applicable to the facts of the case since the expenditure was incurred on lease premises. The Ld.counsel placed his reliance on the judgment of Madras High Court in Thiru Arooran Sugar Ltd. v. DCIT (350 ITR 324). The Ld.counsel has also placed his reliance on the judgments of Madras High Court in CIT v. TVS Lean Logistics Ltd. (293 ITR 432) and CIT v. Sakthi Finance Ltd. (291 ITR 83). 7 I.T.A. Nos.1611 to 1619/Mds/14 I.T.A. No. 2106/Mds/15 I.T.A. Nos.2012 to 2015/Mds/14 I.T.A. No.2252/Mds/15 9. On the contrary, Shri R. Jeyakumar, the Ld. Departm…

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