1. Brembo Brake India (P) Ltd. v. DCIT

21 Taxmann.com 99Reported decision2012#13100 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Judgments citing 1. Brembo Brake India (P) Ltd. v. DCIT

Wns Global Services Private Limited, Mumbai vs. Assistant Comm. of Income Tax -14(1)(2), Mumbai

ITA 2451/MUM/2022[2017-18]Status: DisposedITAT Mumbai26 Jul 2023AY 2017-18

Bench: Vikas Awasthy () & Ms. Padmavathy S. ()

Section 143(1)Section 143(3)Section 14ASection 234CSection 43BSection 92C

…usiness of commercial rights of similar nature". The assessee relied on the following decisions in this regard – (i) Areva T and D India Ltd vs DCIT (2012) 345 ITR 421 (Del) (ii) Skyline Caterer (P) Ltd (2018) 118 TTJ 344 (Mum) (iii) Weizmann Forex Ltd (2013) 21 Taxmann.com 99 (iv) India Capital Markets (P) Ltd vs DCIT (2013) 56 SOT 32 (Mum) 14. The assessee further submitted that in the case of CIT vs Areva T and D India Ltd (2021) 129 taxmann.com 55 (Madras) where the depreciation on non- compete fee has been allowed. The Assessing Officer did not accept the contention of the assessee that the customer contrac…

Wns Global Services Private Limited, Mumbai vs. Assistant Comm. of Income Tax-14(1)(2), Mumbai

ITA 2450/MUM/2022[208-2019]Status: DisposedITAT Mumbai26 Jul 2023

Bench: Vikas Awasthy () & Ms. Padmavathy S. ()

Section 143(1)Section 143(3)Section 14ASection 234CSection 43BSection 92C

…usiness of commercial rights of similar nature". The assessee relied on the following decisions in this regard – (i) Areva T and D India Ltd vs DCIT (2012) 345 ITR 421 (Del) (ii) Skyline Caterer (P) Ltd (2018) 118 TTJ 344 (Mum) (iii) Weizmann Forex Ltd (2013) 21 Taxmann.com 99 (iv) India Capital Markets (P) Ltd vs DCIT (2013) 56 SOT 32 (Mum) 14. The assessee further submitted that in the case of CIT vs Areva T and D India Ltd (2021) 129 taxmann.com 55 (Madras) where the depreciation on non- compete fee has been allowed. The Assessing Officer did not accept the contention of the assessee that the customer contrac…

Ocimum Bio Solutions India Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is also allowed for statistical purposes

ITA 2091/HYD/2018[2015-16]Status: DisposedITAT Hyderabad18 Dec 2020AY 2015-16

Bench: Shri P. Madhavi Devi & D.S. Sunder Singh(Through Video Conference) Assessment Year: 2015-16 Dy. Commissioner Of Income- Vs. Ocimum Bio Solutions India Tax, Circle – 16(2), Hyderabad. Ltd., Hyderabad.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Nivedita Biswas

…essee has rightly claimed depreciation and requested to delete the addition made by the AO. In support of his arguments, the Ld.AR relied on the following case laws: 1. Brembo Brake India (P) Ltd. Vs. DCIT, 56 taxmann.com 217 2. Weizmann Forex Ltd., Vs. DCIT, 21 Taxmann.com 99 3. Natco Exports Vs. Dy CIT [2003] 856 ITD 445 (Hyd.) 4. DCIT Vs. Coromandal Bio Tech Industries (I) Ltd. [2003] 20 taxmann.com 520 (Hyd.) 4 ITA.Nos. 1751 & 2091/Hyd/2018 Ocimum Bio Solutions India Ltd., Hyd.. 5. Marwar Hotel Ltd. Vs. ACIT, Ahmedabad (ITA No. 890/Ahd/2011. 5. The ld. CIT(A) considered the submissions of the assessee and di…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Ocimum Bio Solutions India Limited, Hyderabad

In the result, appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is also allowed for statistical purposes

ITA 1751/HYD/2018[2015-16]Status: DisposedITAT Hyderabad18 Dec 2020AY 2015-16

Bench: Shri P. Madhavi Devi & D.S. Sunder Singh(Through Video Conference) Assessment Year: 2015-16 Dy. Commissioner Of Income- Vs. Ocimum Bio Solutions India Tax, Circle – 16(2), Hyderabad. Ltd., Hyderabad.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Nivedita Biswas

…essee has rightly claimed depreciation and requested to delete the addition made by the AO. In support of his arguments, the Ld.AR relied on the following case laws: 1. Brembo Brake India (P) Ltd. Vs. DCIT, 56 taxmann.com 217 2. Weizmann Forex Ltd., Vs. DCIT, 21 Taxmann.com 99 3. Natco Exports Vs. Dy CIT [2003] 856 ITD 445 (Hyd.) 4. DCIT Vs. Coromandal Bio Tech Industries (I) Ltd. [2003] 20 taxmann.com 520 (Hyd.) 4 ITA.Nos. 1751 & 2091/Hyd/2018 Ocimum Bio Solutions India Ltd., Hyd.. 5. Marwar Hotel Ltd. Vs. ACIT, Ahmedabad (ITA No. 890/Ahd/2011. 5. The ld. CIT(A) considered the submissions of the assessee and di…

Coventya India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is allowed

ITA 975/PUN/2017[2013-14]Status: DisposedITAT Pune17 Feb 2020AY 2013-14

Bench: Shri Anil Chaturvedi & Shri Partha Sarathi Chaudhury

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 32Section 36(1)(v)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.974 & 975/PUN/2017 नििाारण वषा / Assessment Years : 2012-13 & 2013-14 Coventya India Private Limited, Gat No.520 B, Shelkewadi, Rihe Andhale Road, Ghotawade, Mulshi, Pune - 412115 PAN: AAECC5710A .......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Da…

Coventya India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is allowed

ITA 974/PUN/2017[2012-13]Status: DisposedITAT Pune17 Feb 2020AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Partha Sarathi Chaudhury

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 32Section 36(1)(v)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.974 & 975/PUN/2017 नििाारण वषा / Assessment Years : 2012-13 & 2013-14 Coventya India Private Limited, Gat No.520 B, Shelkewadi, Rihe Andhale Road, Ghotawade, Mulshi, Pune - 412115 PAN: AAECC5710A .......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Da…

The ACIT, Circle-2(1)(2), Ahmedabad vs. Mundra International Container Terminal Pvt. Ltd., Kutch

In the result, the appeal of the revenue is dismissed

ITA 2171/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 143(2)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 1117, 2171 & 2172 /Ahd/2017 Assessment Year 2011-12 to 2013-14 The ACIT, Mundra International Circle-2(1)(2), Container Terminal Pvt. Ahmedabad Vs Ltd. New Mundra Port, (Appellant) Navinal Island, Post Box No. 8, Mundra, Kutch PAN: AADCA0917C (Respondent) Revenue by: Shri Alok Singh, CIT-D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 18-06-2019 Date of pronouncement : 28-06-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- All the…

The ACIT, Circle-2(1)(2), Ahmedabad vs. M/S. Mundra International Container Terminal Pvt. Ltd., Kutch

In the result, the appeal of the revenue is dismissed

ITA 1117/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 143(2)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 1117, 2171 & 2172 /Ahd/2017 Assessment Year 2011-12 to 2013-14 The ACIT, Mundra International Circle-2(1)(2), Container Terminal Pvt. Ahmedabad Vs Ltd. New Mundra Port, (Appellant) Navinal Island, Post Box No. 8, Mundra, Kutch PAN: AADCA0917C (Respondent) Revenue by: Shri Alok Singh, CIT-D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 18-06-2019 Date of pronouncement : 28-06-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- All the…

1. Brembo Brake India (P) Ltd. v. DCIT (21 Taxmann.com 99) — Cited in 8 Judgments | BharatTax