Vishnu Agencies (P) Ltd. v. CIT

117 ITR 754High Court1979#16594 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Vishnu Agencies (P) Ltd. v. CIT

M/S. MAINAK NIRMAN PVT. LTD., ,SILIGURI vs. DCIT, CIRCLE - 2, SILIGURI , SILIGURI

In the result, the appeal of assessee is partly allowed

ITA 1618/KOL/2018[2012-13]Status: DisposedITAT Kolkata13 Mar 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm]

…in similar circumstances. "Where commission is paid not in connection with any work done by the recipient for the assessee, the same cannot be allowed to be deducted "Vijay Kumar Mills Ltd Vs. CIT (1963) 50 ITR 332 (MAD), Vishnu agencies (P) Ltd Vs CIT (1979) 117 ITR 754(Cal), Madura Knitting Co Vs CIT (1956) 30 ITR 764( Mad) The Hon’ble high court of Gauhati observed that where the discount/commission paid by the assessee was without any commercial consideration or business expediency and without any services rendered by the agent, therefore, the same not deductible "Assam pesticide and agro Chemicals Vs CIT (19…

AIR CARGO CONNECTIONS INDIA PVT. LTD.,CHENNAI vs. ACIT CORPORATE RANGE 1, CHENNAI

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

ITA 2421/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Dec 2018AY 2015-16

Bench: Shri George Mathan & Shri Inturi Rama Rao

Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2421/Chny/2018 "नधा"रण वष" /Assessment Year: 2015-16 Vs. M/s.Air Cargo Connections India- The Asst. Commissioner of- Pvt. Ltd., Income Tax, Old No.6, New No.5, Neema Corporate Range-I, Building, Thirumalai Pillai Road, Chennai-600 034. T.Nagar, Chennai-600 017. [PAN: AABCA 8592 R] (अपीलाथ)/Appellant) (*+यथ)/Respondent) : Mr.M.Karunakaran, Ad…

ACIT, CIRCLE-35, KOLKATA, KOLKATA vs. M/S KHAITAN ELECTRONICS, KOLKATA

In the result, the appeal of the revenue is dismissed and cross objection of the assessee is dismissed

ITA 2229/KOL/2016[2010-11]Status: DisposedITAT Kolkata21 Mar 2018AY 2010-11

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2229/Kol/2016 Assessment Year : 2010-11 Acit, Circle-35,Kolkata -Vs- M/S Khaitan Electronics [Pan: Aaefk 9226 A] (Appellant) (Respondent) C.O. No. 93/Kol/2016 (Arising Out Of I.T.A No. 2229/Kol/2016) Assessment Year : 2010-11 M/S Khaitan Electronics -Vs- Acit, Circle-35,Kolkata [Pan: Aaefk 9226 A] (Appellant) (Respondent)

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Arindam Bhattacharjee, Addl. CIT

Section 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 2229/Kol/2016 Assessment Year : 2010-11 ACIT, Circle-35,Kolkata -vs- M/s Khaitan Electronics [PAN: AAEFK 9226 A] (Appellant) (Respondent) C.O. No. 93/Kol/2016 (Arising out of I.T.A No. 2229/Kol/2016) Assessment Year : 2010-11 M/s Khaitan Electronics -vs- ACIT, Circle-35,Kolkata [PAN: AAEFK 9226 A] (Appellant) (Respondent) For the Appellant : Shri S.M. Surana, Advocate For the Respondent : Shri Arindam Bhattacharjee, Addl. CIT Date of Hearing : 14.03.2018 Date of Pro…

ACIT 11(1), MUMBAI vs. SANJAY NAVIN BHANSALI, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6730/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Oct 2017AY 2010-11

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Chetan KariaFor Respondent: Shri V. Janardhanan

Section 143(1)Section 143(3)

…s.UTV supplied to the AO copy of letter exchanged between it and the appellant. The AO cannot now say that the said letter is an afterthought or that there was no agreement to refund the fees. The Calcutta High Court in the case of Vishnu Agencies Pvt. Ltd., (117 ITR 754) has held that while considering a question of allowability of an item of expenditure, the authority should take into account both oral and documentary evidence, as produced or submitted by the assessee. Likewise, the Patna High Court in the case of Jamshedpur Motor Accessories Stores (95 ITR 664) has held that the fact of incurring on expenditur…

ITO, WARD - 56(2), KOLKATA, KOLKATA vs. M/S. PKS HOLDINGS, KOLKATA

In the result, appeal of the Revenue is partly allowed for statistical purposes

ITA 1677/KOL/2011[2007-08]Status: DisposedITAT Kolkata01 Jun 2016AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am] I.T.A No. 1677/Kol/2011 Assessment Year : 2007-08 I.T.O., Ward-56(2) -Vs.- M/S. Pks .Holdings Kolkata Kolkata [Pan : Aaifp7778G] (Appellant) (Respondent) For The Appellant : Smt. Ranu Biswas, Jcit, Sr.Dr For The Respondent : Shri A.K.Updhay, Ar

For Appellant: Smt. Ranu Biswas, JCIT, Sr.DRFor Respondent: Shri A.K.Updhay, AR

Section 88E

…to reduce the profit generated from sale of land. (reliance is placed on the judgments reported as CIT V Calcutta Agency Limited {19ITR 191 (SC)}, Gopinath Vir Bhan V CIT {6 ITR 242}, Vijay Kumar Mills Ltd. V CIT {50 ITR 332}, Vishnu Cotton Mills Ltd. V CIT {117 ITR 754}, Madurai Knitting Co. V CIT {30 ITR 764} and Hatz Trust, Simla V CIT {21 ITR 149}. The AO held that the assessee has failed to prove rendering of services by the two ladies who are also wife of the partners. Hence in absence of evidences of rendering of services by the said brokers the expenses of Rs. 66 lakhs was not allowed as it failed to sa…