Underwater Services Co.(P) Ltd. v. DCIT

37 ITD 447Income Tax Appellate Tribunal1991#11583 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2023.

Judgments citing Underwater Services Co.(P) Ltd. v. DCIT

ACIT, Circle-19(1), New Delhi vs. Ongc Videsh Limited, New Delhi

ITA 2185/DEL/2022[2016-17]Status: DisposedITAT Delhi31 May 2023AY 2016-17

Bench: Sh. N.K.Billaiya & Sh. Anubhav Sharmaacit, Vs. Ongc Videsh Limited Circle-19(1), Tower-B5, Nelson Mandela New Delhi Marg, Vasant Kinj, New Delhi Pan : Aaaco1230F (Appellant) (Respondent)

Section 143(3)Section 32Section 37(1)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

Addl. CIT, Spl Rnage-7, New Delhi vs. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 2379/DEL/2019[2014-15]Status: DisposedITAT Delhi05 Sept 2022AY 2014-15
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

Addl. CIT, Special Range-7, New Delhi vs. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 158/DEL/2018[2013-14]Status: DisposedITAT Delhi05 Sept 2022AY 2013-14
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

Addl. CIT, Special Range-7, New Delhi vs. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 7435/DEL/2017[2011-12]Status: DisposedITAT Delhi05 Sept 2022AY 2011-12
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

Addl. CIT, Special Range- 7, New Delhi vs. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 6281/DEL/2017[2012-13]Status: DisposedITAT Delhi05 Sept 2022AY 2012-13
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

Addl. CIT, New Delhi vs. M/S Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 2119/DEL/2017[2010-11]Status: DisposedITAT Delhi05 Sept 2022AY 2010-11
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

DCIT, New Delhi vs. M/S. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 3816/DEL/2015[2009-10]Status: DisposedITAT Delhi05 Sept 2022AY 2009-10
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

DCIT, New Delhi vs. M/S. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 3210/DEL/2014[2008-09]Status: DisposedITAT Delhi05 Sept 2022AY 2008-09
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

DCIT, New Delhi vs. M/S. Ongc Videsh Ltd., New Delhi

In the result, the appeals of the Revenue stand dismissed

ITA 3209/DEL/2014[2007-08]Status: DisposedITAT Delhi05 Sept 2022AY 2007-08
Section 32(1)(ii)Section 42

…rpose of the business of the assessee. There is no dispute that exploratory expenditures under the service contract have been incurred wholly and exclusively for the purpose of business of the assessee. In case of Underwater Services Co.(P) Ltd vs DCIT (1991) 37 ITD 447, Mumbai IT AT held that simply because the assessee had incurred expenditure and the income resulted in the subsequent years, the claim of expenses cannot be disallowed. In Birlasoft (India) Ltd. Vs DClT [44 SOT 664 (Del)] Hon'ble ITAT Delhi held that settled proposition that when once an outlay is made for the purpose of the business, it need not…

Underwater Services Co.(P) Ltd. v. DCIT (37 ITD 447) — Cited in 9 Judgments | BharatTax