128 ITR 279 (Cal.); C.I.T v. Mec. Gaw Laboratories India (Ltd.)

132 ITR 401High Court1981#18994 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 1992 to 2019.

Judgments citing 128 ITR 279 (Cal.); C.I.T v. Mec. Gaw Laboratories India (Ltd.)

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…ed in law and on facts of case in treating expenses incurred in purchase of books as revenue expenses while Assessing Officer has rightly taken it capital in nature and treated it as a plant as per section 43(3) and reliance is placed on decisions reported in 132 ITR 401 (Guj) 129 ITR 73 and 206 ITR 30 (Cal) 15. That ld CIT(A) has erred in law on facts of case in allowing relief of Rs. 9131504/- out of Rs. 9829097/- disallowed on account payment of provident fund. 16. That ld CIT (A) has erred in law and on facts of case in deleting prior period expenses of Rs. 5862377/- while assessing officer has correctly disa…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…ed in law and on facts of case in treating expenses incurred in purchase of books as revenue expenses while Assessing Officer has rightly taken it capital in nature and treated it as a plant as per section 43(3) and reliance is placed on decisions reported in 132 ITR 401 (Guj) 129 ITR 73 and 206 ITR 30 (Cal) 15. That ld CIT(A) has erred in law on facts of case in allowing relief of Rs. 9131504/- out of Rs. 9829097/- disallowed on account payment of provident fund. 16. That ld CIT (A) has erred in law and on facts of case in deleting prior period expenses of Rs. 5862377/- while assessing officer has correctly disa…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…ed in law and on facts of case in treating expenses incurred in purchase of books as revenue expenses while Assessing Officer has rightly taken it capital in nature and treated it as a plant as per section 43(3) and reliance is placed on decisions reported in 132 ITR 401 (Guj) 129 ITR 73 and 206 ITR 30 (Cal) 15. That ld CIT(A) has erred in law on facts of case in allowing relief of Rs. 9131504/- out of Rs. 9829097/- disallowed on account payment of provident fund. 16. That ld CIT (A) has erred in law and on facts of case in deleting prior period expenses of Rs. 5862377/- while assessing officer has correctly disa…

Commissioner of Income-Tax(Central) vs. M/S. Gwalior Rayon Silk Mfg.(Wvg.)Co.Ltd

The appeal is partly allowed

C.A. No.-002916-002916 - 1980Supreme Court29 Apr 1992
For Respondent: GWALIOR RAYON SILK MANUFACTURING CO. LTD
Section 256(1)Section 256(2)Section 32

…. v. Lucas-TVS Ltd., [1977] 110 ITR 346 (Mad.); Panyem Cement and Chemical Industries Ltd. v. Addl C.I.T., [1979] 117 ITR 770 (A.P.); C.I.T. v. Kalyani Spinning Mills Ltd., [1981] 128 ITR 279 (Cal.); C.I.T. v. Mec. Gaw Laboratories India (Ltd.), [1981] 132 ITR 401 (Guj.); C.I.T. v. Bangalore Turf Club Ltd., (150 ITR 23,) approved. 12. An interpretation consistently given over the years http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 10 and accepted and acted upon by the department may not normally be upset even though a different view of law may reasonably be possible unless…

128 ITR 279 (Cal.); C.I.T v. Mec. Gaw Laboratories India (Ltd.) (132 ITR 401) — Cited in 4 Judgments | BharatTax