TRF Ltd. v. CIT

323 ITR 397Supreme Court of India2010#71 most cited

What is TRF Ltd. v. CIT authority for?

For claiming deduction for bad debts under section 36(1)(vii) of the Income Tax Act, it is sufficient for the assessee to write off the debt as irrecoverable in its accounts, and it is not necessary to prove that the debt has actually become irrecoverable.

714

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2010 to 2026.

Also referred to as

TRF Ltd. v. CIT · section 36(1)(vii) · bad debts · deduction · irrecoverable · written off · assessee's accounts · income tax act

Also reported as

190 Taxmann 391230 CTR 14190 Taxmann.com 391

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 147Section 14ASection 36(2)Section 148Section 40(a)(ia)Section 132

Issues it is cited on

section 36(2)section 36(1)(vii)business expediencysection 36(1)section 36commercial expediencyrevenue expendituredisallowance under section 14acapital expendituresection 28section 115jsection 14a

Judgments citing TRF Ltd. v. CIT

Cobol Technologies P.Ltd, New Delhi vs. ACIT, Central Circle-18, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5505/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Apr 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…at the amounts written off had become unrecoverable. It is no more res integra that after amendment to section 36(1)(vii) of the Act, the assessee need not substantiate that the amounts are irrecoverable. The Hon’ble Apex Court in the case of TRF Ltd. vs CIT, 323 ITR 397 has held that it is sufficient that the assessee has written off the amounts in its books. Thus, in the light of settled legal position, we find no reason to interfere with the findings of the CIT(A) in deleting the disallowance. Hence, ground no. 5 of the Revenue’s appeal is dismissed. Deleting of Disallowance on Account of Proportionate Distri…

Deputy Commissioner of Income Tax, Pune vs. Patson Agro Exports Private Limited, Pune City

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

ITA 1404/PUN/2023[2018-19]Status: DisposedITAT Pune23 Apr 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2018-19

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Ajay Kumar Keshari – CIT
Section 143(2)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2018-19 DCIT, Circle – 4, Pune Patson Agro Exports Pvt. Ltd. Nakoda Court, Sanghvi Compound, Vs. Shivajinagar S.O (Pune), Pune – 411005 PAN: AAHCP2450M (Appellant) (Respondent) Assessee by : Shri Kishor B Phadke Department by : Shri Ajay Kumar Keshari – CIT Date of hearing : 16-04-2025 Date of pronouncement : 23-04-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 30.10.2023 of the Ld. CIT(A) / NFAC,…

Sree Kamakhya Tea Company Pvt. Ltd., Kolkata vs. ITO, Ward-4(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2429/KOL/2024[2016-17]Status: DisposedITAT Kolkata22 Apr 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am]

Section 144Section 234B

…d in favour of M/s. Suntok Tea Co. LLP and certificate of sale from Punjab National Bank, Asset Recovery Management Fund is attached . The case of the assessee also finds support from the decision of Hon’ble Apex Court in the case of T.R.F Ltd. Vs. CIT [2010] 323 ITR 397 (SC) wherein the Hon’ble Apex Court has held that it is not necessary for the assessee to establish that debt in fact has become irrecoverable it is enough 4 Sree Kamakhya Tea Co. P. ltd. AY 2016-17 that bad debt is written off as irrecoverable in the account of the assessee. Therefore, we respectfully following the decision of the Hon’ble Apex…

Asst. Commissioner of Income-Tax-Circle-6(1)(2), Mumbai vs. Asset Reconstruction Company (India) Ltd., Mumbai

ITA 2127/MUM/2024[2016-17]Status: DisposedITAT Mumbai25 Mar 2025AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Dhanesh Bafna &For Respondent: Dr. K.R. Subhash, CIT-DR
Section 3

…books of the assessee. Hence the said provision made in the books of the Trusts should not impact the determination of income of the assessee. Accordingly, by placing reliance on the decision rendered by Hon'ble Supreme Court in the case of TRF Ltd vs. CIT (323 ITR 397)(SC), the Ld. CIT(A) held that it is enough if the irrecoverable debt is written off in the books of accounts. Accordingly, he deleted this disallowance. 4. 3. The Ld.DR supported the order passed by the AO. 4.4 The Ld.AR, however, submitted that the assessing officer has disallowed the above said claim of the assessee without properly appreci…

Tutor Investment and Finance Pvt Ltd, Mumbai vs. DCIT, Central Circle 6(4), Mumbai

In the result, the orders of the ld

ITA 289/MUM/2025[2015-16]Status: DisposedITAT Mumbai24 Mar 2025AY 2015-16

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Snehal Shah, CAFor Respondent: Shri Hemanshu Joshi, (Sr. DR)
Section 143(3)Section 147Section 148Section 56(2)(viib)Section 68

…was offered to tax from year to year. Due to circumstances beyond the control of assessee, assessee was not able to recover the interest income on the impugned advance made to the borrower. As per the decision of Supreme Court in the case of TRF Ltd. v. CIT, 323 ITR 397, it is enough if the irrecoverable debt has been written off in the books of accounts of assessee which is advanced in the ordinary course of business of assessee. The Courts have also been taking this view consistently. 9.2 The Hon'ble High Court of Bombay in CIT vs Smt.Padma S. Bora in (2015) 54 Taxmann.com 319 has held as reproduced here und…

Tutor Investment and Finance Pvt Ltd, Mumbai vs. DCIT Central Circle 6(4), Mumbai

In the result, the orders of the ld

ITA 288/MUM/2025[2014-15]Status: DisposedITAT Mumbai24 Mar 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Snehal Shah, CAFor Respondent: Shri Hemanshu Joshi, (Sr. DR)
Section 143(3)Section 147Section 148Section 56(2)(viib)Section 68

…was offered to tax from year to year. Due to circumstances beyond the control of assessee, assessee was not able to recover the interest income on the impugned advance made to the borrower. As per the decision of Supreme Court in the case of TRF Ltd. v. CIT, 323 ITR 397, it is enough if the irrecoverable debt has been written off in the books of accounts of assessee which is advanced in the ordinary course of business of assessee. The Courts have also been taking this view consistently. 9.2 The Hon'ble High Court of Bombay in CIT vs Smt.Padma S. Bora in (2015) 54 Taxmann.com 319 has held as reproduced here und…

Tutor Investment and Finance Pvt Ltd, Mumbai vs. DCIT, Central Circle 6(4), Mumbai

In the result, the orders of the ld

ITA 287/MUM/2025[2013-14]Status: DisposedITAT Mumbai24 Mar 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Snehal Shah, CAFor Respondent: Shri Hemanshu Joshi, (Sr. DR)
Section 143(3)Section 147Section 148Section 56(2)(viib)Section 68

…was offered to tax from year to year. Due to circumstances beyond the control of assessee, assessee was not able to recover the interest income on the impugned advance made to the borrower. As per the decision of Supreme Court in the case of TRF Ltd. v. CIT, 323 ITR 397, it is enough if the irrecoverable debt has been written off in the books of accounts of assessee which is advanced in the ordinary course of business of assessee. The Courts have also been taking this view consistently. 9.2 The Hon'ble High Court of Bombay in CIT vs Smt.Padma S. Bora in (2015) 54 Taxmann.com 319 has held as reproduced here und…

Aha Holdings Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Circle - 6(1)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 4344/MUM/2024[2016-17]Status: DisposedITAT Mumbai13 Mar 2025AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjeeassessment Year : 2016-17 Aha Holdings Private Limited, Deputy Commissioner Of Unit No. 403, Income Tax, New Udyog Mandir, Vs. Circle-6(1)(1), No. 2, Mogul Lane, Aayakar Bhavan, Mumbai-400 016. Mumbai-400 020. Pan : Aafcs6404E (Appellant) (Respondent) For Assessee : Shri K. Gopal & Ms. Neha Paranjpe For Revenue : Dr. K.R. Subhash, Cit-Dr Date Of Hearing : 19-12-2024 Date Of Pronouncement : 13-03-2025

For Appellant: Shri K. Gopal &For Respondent: Dr. K.R. Subhash, CIT-DR
Section 133ASection 28Section 36(1)(vii)Section 36(2)

…e companies as bad debts in the books of accounts. Hence 5 there is no dispute that the conditions prescribed in sec.36(1)(vii) read with sec. 36(2) have been fulfilled by the assessee. The Hon’ble Supreme Court has held in the case of TRF ltd vs. CIT (2010)(323 ITR 397)(SC) that, when the assessee has fulfilled the conditions prescribed in both these sections have been fulfilled, then the deduction of bad debts have to be allowed. 7. It is pertinent to note that, under pre-amended provisions of sec.36(1)(vii) of the Act, the assessee was required to prove that the debt has become bad. After the amendment, it wa…

DCIT-13(3)(2), Mumbai vs. Remi Securities Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6311/MUM/2024[2017-18]Status: DisposedITAT Mumbai28 Feb 2025AY 2017-18
Section 143(1)Section 143(2)Section 143(3)Section 36(1)(vii)Section 36(2)

…come irrecoverable, and it was sufficient if the "bad debt' was 'written off as irrecoverable in the account of the assessee. In support of the aforesaid contention the Ld. A.R had relied on the judgment of the Hon'ble Supreme Court in TRF LId. Vs. CIT (2010) 323 ITR 397 (SC). Apart from that, the Ld. A.R submitted that the issue involved in the present appeal was squarely covered by the order of a coordinate bench of the Tribunal in the case of a 'sister concern' of the assessee company viz. assesses own case in M/s Remi Securities and Engineering Limited vs. ACIT, Circle 13(3)(1), Mumbai [ITA No. 3650/Mum/2108…

Assistant Commissioner of Income Tax, Central Circle-3(2), Chennai vs. Ms Va Tech Wabag Limited, Chennai

ITA 2256/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Jagadishआयकर अपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, 'Wabag House” No.17, 200 Feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 Vs. The Assistant Commissioner Of Income Tax, Central Circle 3(2) Chennai. [Pan: Aabcv 0225G] आयकर अपील सं./ Ita Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) The Assistant Commissioner Of Vs M/S. Va Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 Feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Department By : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई की तारीख/Date Of Hearing : 13.02.2025 घोषणा की तारीख / Date Of Pronouncement : 24.02.2025 2

For Respondent: Shri R. Vijayaraghavan, Advocate

…for an Assessee to establish that the debt has become bad for it to be allowed and section 36(1)(vii). It will be sufficient if the assessee rights of the debt in the books of account and claims it as a deduction. The Supreme Court in the case of TRF limited 323 ITR 397 SC, has 8 ITA No.2246,47,48,56,57,58/Chny/2024 explained the amendment to section 36(1) (vii). The CBDT has issued a circular number 12/2016 dated 30th may 2016 wherein they have clarified that claim for any debt or part thereof in any previous year, shall be admissible under section 36(1)(vii) of the Act if it is written off as irrecoverable in…

M/S.Va Tech Wabag Ltd., Chennai vs. ACIT, CC-3(2), Chennai

ITA 2248/CHNY/2024[2020-21]Status: DisposedITAT Chennai24 Feb 2025AY 2020-21

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Jagadishआयकर अपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, 'Wabag House” No.17, 200 Feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 [Pan: Aabcv 0225G] Vs. The Assistant Commissioner Of Income Tax, Central Circle 3(2) Chennai. आयकर अपील सं./ Ita Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) The Assistant Commissioner Of Vs M/S. Va Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 Feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Department By : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई की तारीख/Date Of Hearing : 13.02.2025 घोषणा की तारीख / Date Of Pronouncement : 24.02.2025 2

For Respondent: Shri R. Vijayaraghavan, Advocate

…for an Assessee to establish that the debt has become bad for it to be allowed and section 36(1)(vii). It will be sufficient if the assessee rights of the debt in the books of account and claims it as a deduction. The Supreme Court in the case of TRF limited 323 ITR 397 SC, has explained the amendment to section 36(1) (vii). The CBDT has issued a circular number 12/2016 dated 30th may 2016 wherein they have clarified that claim for any debt or part thereof in any previous year, shall be admissible under section 36(1)(vii) of the Act if it is written off as irrecoverable in the books of account of the Assessee fo…

M/S.Va Tech Wabag Ltd., Chennai vs. ACIT, CC-3(2), Chennai

ITA 2247/CHNY/2024[2018-19]Status: DisposedITAT Chennai24 Feb 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (िनधा"रणवष" / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, Vs. The Assistant Commissioner Of ‘Wabag House’’ Income Tax, No.17, 200 Feet Redial Road, Central Circle 3(2) S. Kolathur (Near Kamakshi Hospital) Chennai. Chennai 600 117 [Pan: Aabcv 0225G]

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri. P. Vijaideepan, IRS, JCIT

…for an Assessee to establish that the debt has become bad for it to be allowed and section 36(1)(vii). It will be sufficient if the assessee rights of the debt in the books of account and claims it as a deduction. The Supreme Court in the case of TRF limited 323 ITR 397 SC, has explained the amendment to section 36(1) (vii). The CBDT has issued a circular number 12/2016 dated 30th may 2016 wherein they have clarified that claim for any debt or part thereof in any previous year, shall be admissible under section 36(1)(vii) of the Act if it is written off as irrecoverable in the books of account of the Assessee fo…

M/S.Va Tech Wabag Ltd., Chennai vs. ACIT, CC-3(2), Chennai

ITA 2246/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (िनधा"रणवष" / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, Vs. The Assistant Commissioner Of ‘Wabag House’’ Income Tax, No.17, 200 Feet Redial Road, Central Circle 3(2) S. Kolathur (Near Kamakshi Hospital) Chennai. Chennai 600 117 [Pan: Aabcv 0225G]

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri. P. Vijaideepan, IRS, JCIT

…for an Assessee to establish that the debt has become bad for it to be allowed and section 36(1)(vii). It will be sufficient if the assessee rights of the debt in the books of account and claims it as a deduction. The Supreme Court in the case of TRF limited 323 ITR 397 SC, has explained the amendment to section 36(1) (vii). The CBDT has issued a circular number 12/2016 dated 30th may 2016 wherein they have clarified that claim for any debt or part thereof in any previous year, shall be admissible under section 36(1)(vii) of the Act if it is written off as irrecoverable in the books of account of the Assessee fo…

DCIT 5(1)(1), Mumbai vs. Air India Ltd, Mumbai

In the result, the appeals filed by the assessee

ITA 4484/MUM/2018[2012-13]Status: DisposedITAT Mumbai21 Feb 2025AY 2012-13

Bench: Shri Baskaran Br, Accountat Member & Shri Pavan Kumar Gadale

For Appellant: Shri Madhur Agrawal.ARFor Respondent: Smt Sailaja Rai, CIT DR
Section 143(2)Section 14ASection 250Section 44A

…ee's subsidiaries and Ld.CIT(A) confirmed the addition made by the Assessing Officer. 5. Before us, the Ld.AR contended that the assessee has written off the said amount even in the previous year and was covered by the decision of Apex Court in TRF Ltd vs CIT 323 ITR 397 (SC). The Ld.DR vehemently argued that such debt was recoverable and on the other hand, relied on the order of the lower authorities. 6. Having heard both the Ld.representatives and perused the material on record, we are of the considered opinion that such dues were recoverable - 19 - ITA Nos.4484, 4485,4486, 4518,4544 & 4467/Mum/2018 M/s Air Ind…

ACIT 6(3), Mumbai vs. Grasim Industries Ltd, Mumbai

In the result, appeal of the Department is dismissed

ITA 6307/MUM/2010[2007-08]Status: DisposedITAT Mumbai18 Feb 2025AY 2007-08

Bench: Shri Saktijit Dey, Vp & Shri N.K. Billaiya, Am

For Appellant: Shri J.D. Mistri, Sr. AdvocateFor Respondent: Shri Dr. Kishor Dhule, CIT(DR)

…usal of facts on record, we are convinced that the issue is squarely covered in favour of the assessee by virtue of the ratio laid down by the Hon'ble Supreme Court in the cases of M/s Vijya Bank vs. CIT [2010] 323 ITR 166 (SC) and T. R. F. Ltd. v. CIT (2010) 323 ITR 397 (SC). 40. In view of aforesaid, we are inclined to allow the ground in favour of the assessee. 41. In so far as Ground No.10 is concerned, learned counsel appearing for the assessee did not press it. Accordingly, ground is dismissed as not pressed. 42. Besides the main grounds, the assessee has raised three more additional grounds. Since, the add…

Grasim Industries Ltd, Mumbai vs. Addl CIT RG 6(3), Mumbai

In the result, appeal of the Department is dismissed

ITA 5925/MUM/2010[2007-08]Status: DisposedITAT Mumbai18 Feb 2025AY 2007-08

Bench: Shri Saktijit Dey, Vp & Shri N.K. Billaiya, Am

…usal of facts on record, we are convinced that the issue is squarely covered in favour of the assessee by virtue of the ratio laid down by the Hon'ble Supreme Court in the cases of M/s Vijya Bank vs. CIT [2010] 323 ITR 166 (SC) and T. R. F. Ltd. v. CIT (2010) 323 ITR 397 (SC). 40. In view of aforesaid, we are inclined to allow the ground in favour of the assessee. 41. In so far as Ground No.10 is concerned, learned counsel appearing for the assessee did not press it. Accordingly, ground is dismissed as not pressed. 42. Besides the main grounds, the assessee has raised three more additional grounds. Since, the add…

M/S Yum Restaurants (India) Pvt. Ltd., Gurgaon vs. ITO, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2369/DEL/2016[1999-00]Status: DisposedITAT Delhi11 Feb 2025AY 1999-00

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…at the amounts written off had become unrecoverable. It is no more res integra that after amendment to section 36(1)(vii) of the Act, the assessee need not substantiate that the amounts are irrecoverable. The Hon’ble Apex Court in the case of TRF Ltd. vs CIT, 323 ITR 397 has held that it is sufficient that the assessee has written off the amounts in its books. Thus, in the light of settled legal position, we find no reason to interfere with the findings of the CIT(A) in deleting the disallowance. Hence, ground no. 5 of the Revenue’s appeal is dismissed. Deleting of Disallowance on Account of Proportionate Distri…

Assistant Commissioner of Income Tax, Chennai vs. A S Cargo Movers Private Limited, Chennai

In the result, the appeal of the Revenue and assessee are decided as under:-

ITA 1796/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jan 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1688 /Chny/2024, Assessment Years: 2015-16 आयकर अपील सं./Ita No.1796 /Chny/2024, Assessment Years: 2017-18 Assistant Commissioner Of Income A.S.Cargo Movers Private Limited, Tax, New No.173, Old No.103, 9Th Floor B Corporate Circle-1(1), Block, Navins Presidium, Chennai. Nelson Manickam Road, Aminjikarai, Chennai-600 029. [Pan: Aaaca7739D] आयकर अपील सं./Co No.56 /Chny/2024 (Ita No.1688/Chny/2024) निर्ाारण वर्ा /Assessment Year: 2015-16 A.S.Cargo Movers Private Limited, Assistant Commissioner Of Income New No.173, Old No.103, 9Th Floor B Tax, Block, Navins Presidium, Corporate Circle-1(1), Nelson Manickam Road, Chennai. Aminjikarai, Chennai-600 029. [Pan: Aaaca7739D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri N.Quadir Hoseyn, Advocate & Dr.L.Natarajan, Ca. प्रत्यर्थी की ओर से /Revenue By : Shri K.N.Dhandapani, Cit सुिवाई की तारीख/Date Of Hearing : 04.12.2024 घोर्णा की तारीख /Date Of Pronouncement : 24.01.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Shri N.Quadir Hoseyn, Advocate &For Respondent: Shri K.N.Dhandapani, CIT
Section 250

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिर्क सदस्य एवं श्री अयिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1688 /Chny/2024, Assessment Years: 2015-16 आयकर अपील सं./ITA No.1796 /Chny/2024, Assessment Years: 2017-18 Assistant Commissioner of Income A.S.Cargo Movers Private Limited, Tax, New No.173, Old No.103, 9th Floor B Corporate Circle-1(1), Block, Navins Presidium, Chennai. Nelson Manickam Road, Aminjikarai, Chennai-600 029. [PAN: AAACA…

Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai vs. A S Cargo Movers Private Limited, Chennai

In the result, the appeal of the Revenue and assessee are decided as under:-

ITA 1688/CHNY/2024[2015-16]Status: DisposedITAT Chennai24 Jan 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1688 /Chny/2024, Assessment Years: 2015-16 आयकर अपील सं./Ita No.1796 /Chny/2024, Assessment Years: 2017-18 Assistant Commissioner Of Income A.S.Cargo Movers Private Limited, Tax, New No.173, Old No.103, 9Th Floor B Corporate Circle-1(1), Block, Navins Presidium, Chennai. Nelson Manickam Road, Aminjikarai, Chennai-600 029. [Pan: Aaaca7739D] आयकर अपील सं./Co No.56 /Chny/2024 (Ita No.1688/Chny/2024) निर्ाारण वर्ा /Assessment Year: 2015-16 A.S.Cargo Movers Private Limited, Assistant Commissioner Of Income New No.173, Old No.103, 9Th Floor B Tax, Block, Navins Presidium, Corporate Circle-1(1), Nelson Manickam Road, Chennai. Aminjikarai, Chennai-600 029. [Pan: Aaaca7739D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri N.Quadir Hoseyn, Advocate & Dr.L.Natarajan, Ca. प्रत्यर्थी की ओर से /Revenue By : Shri K.N.Dhandapani, Cit सुिवाई की तारीख/Date Of Hearing : 04.12.2024 घोर्णा की तारीख /Date Of Pronouncement : 24.01.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Shri N.Quadir Hoseyn, Advocate &For Respondent: Shri K.N.Dhandapani, CIT
Section 250

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिर्क सदस्य एवं श्री अयिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1688 /Chny/2024, Assessment Years: 2015-16 आयकर अपील सं./ITA No.1796 /Chny/2024, Assessment Years: 2017-18 Assistant Commissioner of Income A.S.Cargo Movers Private Limited, Tax, New No.173, Old No.103, 9th Floor B Corporate Circle-1(1), Block, Navins Presidium, Chennai. Nelson Manickam Road, Aminjikarai, Chennai-600 029. [PAN: AAACA…

ACIT 19(1), Mumbai vs. Goneka Treading, Mumbai

In the result, all the three captioned appeals by the Revenue are dismissed

ITA 1524/MUM/2024[2017-18]Status: DisposedITAT Mumbai20 Jan 2025AY 2017-18

Bench: Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. DR

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & BEFORE SUNIL KUMAR SINGH, HON’BLE JUDICIAL MEMBER I.T.A. No. 1425/Mum/2024 Assessment Year: 2015-16 & I.T.A. No. 1424/Mum/2024 Assessment Year: 2016-17 & I.T.A. No. 1524/Mum/2024 Assessment Year: 2017-18 ACIT-19(1), Goenka Trading, 506, 5th Floor Piramal Chamber Vs 11, Mehta Mahal, 15th Mathew Lalbaugh, Parel, Road Opera House, Mumbai - 400012 Mumbai - 400004. [PAN: AAAFG0225H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Fenil Bhatt, Adv. Revenue…