Travancore Rubber & Tea Co. Ltd. v. State of Kerala

239 ITR 351Reported decision1999#17327 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2016 to 2018.

Judgments citing Travancore Rubber & Tea Co. Ltd. v. State of Kerala

ACIT, Circle-4(1), Visakhapatnam vs. Sri Varalakshmi Jute Twine Mills Pvt. Ltd, Rajam

In the result, appeals filed by the Revenue in ITA

ITA 458/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…If the payment to the widow of a deceased employee or retired employee is found to be gratuitous and not on account of any practice or commercial expediency, the same will not be allowed. 22) In the case of Travancore Rubber & Tea Co. Ltd. vs. State of Kerala(239 ITR 351 Ker.), the court held that any expenditure incurred on employees to keep them in good stead is for commercial expediency. 23) In the case of CIT vs. Lucas Indian Services Ltd. (239 ITR 429), a resolution was passed by the assessee company granting benefit of pension to the widow of former director. The resolution was passed when the director was…

Sri Varalakshmi Jute Twine Mills Private Limited, Rajam vs. DCIT, Circle-4(1), Visakhapatnam

In the result, appeals filed by the Revenue in ITA

ITA 404/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…If the payment to the widow of a deceased employee or retired employee is found to be gratuitous and not on account of any practice or commercial expediency, the same will not be allowed. 22) In the case of Travancore Rubber & Tea Co. Ltd. vs. State of Kerala(239 ITR 351 Ker.), the court held that any expenditure incurred on employees to keep them in good stead is for commercial expediency. 23) In the case of CIT vs. Lucas Indian Services Ltd. (239 ITR 429), a resolution was passed by the assessee company granting benefit of pension to the widow of former director. The resolution was passed when the director was…

Sri Varalakshmi Jute Twine Mills Pvt. Ltd., Rajam vs. The ITO, Srikakulam

In the result, appeals filed by the Revenue in ITA

ITA 349/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…If the payment to the widow of a deceased employee or retired employee is found to be gratuitous and not on account of any practice or commercial expediency, the same will not be allowed. 22) In the case of Travancore Rubber & Tea Co. Ltd. vs. State of Kerala(239 ITR 351 Ker.), the court held that any expenditure incurred on employees to keep them in good stead is for commercial expediency. 23) In the case of CIT vs. Lucas Indian Services Ltd. (239 ITR 429), a resolution was passed by the assessee company granting benefit of pension to the widow of former director. The resolution was passed when the director was…

The DCIT, Visakhapatnam vs. Sri Varalakshmi Jute Mills Pvt Ltd, Srikakulam

In the result, appeals filed by the Revenue in ITA

ITA 340/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…If the payment to the widow of a deceased employee or retired employee is found to be gratuitous and not on account of any practice or commercial expediency, the same will not be allowed. 22) In the case of Travancore Rubber & Tea Co. Ltd. vs. State of Kerala(239 ITR 351 Ker.), the court held that any expenditure incurred on employees to keep them in good stead is for commercial expediency. 23) In the case of CIT vs. Lucas Indian Services Ltd. (239 ITR 429), a resolution was passed by the assessee company granting benefit of pension to the widow of former director. The resolution was passed when the director was…

Sri Vasudeva Textiles Limited, Coimbatore vs. JCIT, Coimbatore

In the result, the appeal of the assessee is partly allowed

ITA 1689/CHNY/2000[1995-96]Status: DisposedITAT Chennai04 Mar 2016AY 1995-96

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No. 1689/Mds/2000 "नधा"रण वष" / Assessment Year : 1995-96 M/S Sri Vasudeva Textiles Limited, The Joint Commissioner Of 2/167, Ellappalayam Post, V. Income Tax, Pogalur, Annur Via Special Range – I, Coimbatore – 641 697. Coimbatore – 18. Pan : Cq - 9240 (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sh. T. Banusekar, CAFor Respondent: Sh. N. Madhavan, JCIT
Section 143(2)Section 143(3)Section 147Section 148

…e expenditure. Therefore, the CIT(Appeals) is not justified in confirming the disallowance made by the Assessing Officer. The Ld. representative has also placed reliance on the judgment of Madras High Court in CIT v. Sree Narasimha Textiles (P.) Ltd. (1999) 239 ITR 351 and the decision of this Bench of the Tribunal in Ambika Cotton Mills Ltd. v. JCIT (2001) 71 TTJ 871 and the judgment of Madras High Court in CIT v. Gitanjali Mills Ltd. (2004) 265 ITR 681. 14 I.T.A. No.1689/Mds/2000 15. On the contrary, Shri N. Madhavan, the Ld. Departmental Representative, submitted that what was replaced by the assessee i…

Travancore Rubber & Tea Co. Ltd. v. State of Kerala (239 ITR 351) — Cited in 5 Judgments | BharatTax