1. ITO v. Suraj Solvent & Vanaspati Industries Ltd.

16 DTR 492Income Tax Appellate Tribunal2008#11152 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing 1. ITO v. Suraj Solvent & Vanaspati Industries Ltd.

M/S. Golden Triangle Fort & Palace Pvt. Ltd., Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 943/JPR/2018[2012-13]Status: DisposedITAT Jaipur05 Feb 2019AY 2012-13
For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri Karni Dan (JCIT)
Section 143(3)Section 153ASection 154Section 32(2)

…at Themis Biosyn Ltd. (2014) 105 DTR 72 (Guj.) (ii)Bengal Tea &Fabrics Limited (ITA No 467/Kol/2012) dated 26th July, 2012 iii)Cooperative Milk producers Federation Ltd. -vs.- DCIT 53 DTR 81 (Kar) (iv)ITO -vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) (v) Minda Sai Ltd Vs. ITO (ITAT DEL) dated 09.01.2015 (vi) ACIT Vs. M/s J K Tyre and Industries ltd (ITAT Kol) dated 12.08.2016 vii) DCIT Vs. M/s Orient Paper & Industries Ltd. (ITAT Kol) dated 09.06.2017 ITA 943/JP/2018_ 7 M/s Golden Triangle Fort & Palace P Ltd. Vs dCIT Taking into consideration the materials and arguments of bot…

M/S Golden Triangle Fort & Palace, Jaipur vs. Deputy Commissioner of Income Tax, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 277/JPR/2018[2010-11]Status: DisposedITAT Jaipur02 Jul 2018AY 2010-11
For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Poonam Rai, DCIT - DR
Section 153ASection 154Section 32(2)

…hemis Biosyn Ltd. (2014) 105 DTR 72 (Guj.) (ii) Bengal Tea &Fabrics Limited (ITA No 467/Kol/2012) dated 26th July, 2012 (iii) Cooperative Milk producers Federation Ltd. -vs.- DCIT 53 DTR 81 (Kar) (iv) ITO -vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) (v) Minda Sai Ltd Vs. ITO (ITAT DEL) dated 09.01.2015 (vi) ACIT Vs. M/s J K Tyre and Industries ltd (ITAT Kol) dated 12.08.2016 (vii) DCIT Vs. M/s Orient Paper & Industries Ltd. (ITAT Kol) dated 09.06.2017 Taking into consideration the materials and arguments of both the parties, we find that the assessment order passed u/s 143(3)…

Construction Protal Pvt. Ltd., Pune vs. Income-Tax Officer

In the result, the appeal of the assessee is allowed

ITA 1608/PUN/2014[2006-07]Status: DisposedITAT Pune06 Jun 2018AY 2006-07

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 1607 & 1608/Pun/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 69A

…. 2.7. Thus, the act of the CIT(A) in disallowing the unabsorbed depreciation is against the provisions of law. 2.8. For the above contention, reliance is placed on the following judicial pronouncements. 1. ITO Vs. Suraj Solvent & Vanaspati Industries Ltd. 16 DTR 492 (Asr Trib.) 2. Suresh Industries Pvt. Ltd. Vs. ACIT 27 taxmann.com 203 (Mum Trib.) 3. TMC Specialty Hospitals India Ltd. 49 taxmann.com 534 (Chennai Trib.) 8. Further, on the issue of allowing the benefits of the statutory deductions out of the said deemed income/additional income offered during any search and seizure action or survey action, L…

Construction Protal Pvt. Ltd., Pune vs. Income-Tax Officer, Pune

In the result, the appeal of the assessee is allowed

ITA 1607/PUN/2014[2005-06]Status: DisposedITAT Pune06 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 1607 & 1608/Pun/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 69A

…. 2.7. Thus, the act of the CIT(A) in disallowing the unabsorbed depreciation is against the provisions of law. 2.8. For the above contention, reliance is placed on the following judicial pronouncements. 1. ITO Vs. Suraj Solvent & Vanaspati Industries Ltd. 16 DTR 492 (Asr Trib.) 2. Suresh Industries Pvt. Ltd. Vs. ACIT 27 taxmann.com 203 (Mum Trib.) 3. TMC Specialty Hospitals India Ltd. 49 taxmann.com 534 (Chennai Trib.) 8. Further, on the issue of allowing the benefits of the statutory deductions out of the said deemed income/additional income offered during any search and seizure action or survey action, L…

DCIT, Circle-6, Kolkata vs. M/S. Orient Paper & Industries Ltd., Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 1936/KOL/2014[2006-2007]Status: DisposedITAT Kolkata09 Jun 2017AY 2006-2007
For Appellant: Shri Sallong Yaden, Addl. CIT, ld. DRFor Respondent: Shri R.N. Bajoria, Sr. Advocate, ld.AR
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA Before: Shri J.Sudhakar Reddy, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A Nos. 1936 & 1937/Kol/2014 Assessment Years: 2006-07 & 2007-08 Deputy Commissioner Vs. M/s. Orient Paper & Industries Ltd. Of Income-tax, Cir-6, PAN: AAACO 3279J Kolkata [ Appellant] [Respondent] For the Appellant : Shri Sallong Yaden, Addl. CIT, ld. DR For the Respondent : Shri R.N. Bajoria, Sr. Advocate, ld.AR Date of hearing : 04-04-2017 Date of pronouncement : 09-06-2017 ORDER Shri S.S.Viswanethra Ravi, JM: These two appeals by Revenue are…

ACIT, Cen. Cir-VI, Kolkata vs. M/S J. K. Tyre & Industries Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 143/KOL/2014[2008-2009]Status: DisposedITAT Kolkata12 Aug 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 143/Kol/2014 Assessment Year : 2008-09

For Appellant: NoneFor Respondent: Shri Akkal Dudhwewala, FCA
Section 143(3)Section 147Section 32Section 32(2)

…es of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of the section 32(2) of the Act to allow the assessee to carry forward the depreciation allowance for the previous year 2…

D.C.I.T Cir - 11, Kolkata vs. M/S Epcos India Pvt Ltd, Kalyani

In the result, the appeal of revenue is dismissed

ITA 2110/KOL/2013[2007-08]Status: DisposedITAT Kolkata01 Jun 2016AY 2007-08

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Niraj Kumar, CIT, DRFor Respondent: Smt. Krishna Jaiswal, AR
Section 143(3)Section 32(2)

…es of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of the section 32(2) of the Act to allow the assessee to carry forward the depreciation allowance for the previous year 2…

Jct Limited, Kolkata vs. C.I.T - IV, Kolkata

In the result, appeal by the Assessee is allowed

ITA 1983/KOL/2013[2008-09]Status: DisposedITAT Kolkata01 Jun 2016AY 2008-09

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 1983/Kol/2013 Assessment Year : 2008-09 Jct Limited -Vs.- C.I.T., Iv, Kolkata-Iv, Kolkata Kolkata [Pan : Aaacj 6733 E] (Respondent) (Appellant) For The Appellant : Shri A.K.Gupta, Fca For The Respondent : Shri S.Srivastava, Cit(Dr) Date Of Hearing : 27.05.2016. Date Of Pronouncement : 01.06.2016. Order

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri S.Srivastava, CIT(DR)
Section 143(3)Section 263Section 32(2)

…es of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of the section 32(2) of the Act to allow the assessee to carry forward the depreciation allowance for the previous year 2…

D.C.I.T Cir - 11, Kolkata. vs. M/S Epcos India Pvt Ltd, Kolkata

In the result, the appeals as well as the cross objections are dismissed

ITA 815/KOL/2013[2004-05]Status: DisposedITAT Kolkata11 May 2016AY 2004-05

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Anup Sinha, FCAFor Respondent: Shri Rajat Subhra Biswas,CIT,DR &
Section 143(2)Section 143(3)Section 32(2)

…es of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of the section 32(2) of the Act to allow the assessee to carry forward the depreciation allowance for the previous year 2…

1. ITO v. Suraj Solvent & Vanaspati Industries Ltd. (16 DTR 492) — Cited in 9 Judgments | BharatTax