1331TR 34 (Mad), CIT v. Wheels India Ltd.

95 TTJ 14Income Tax Appellate Tribunal#8587 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing 1331TR 34 (Mad), CIT v. Wheels India Ltd.

M/S. BERGER PAINTS INDIA LTD.,,KOLKATA vs. D.C.I.T., CIRCLE - 10(1), KOLKATA, KOLKATA

In the result, the appeal of the revenue is partly allowed

ITA 2299/KOL/2019[2014-15]Status: DisposedITAT Kolkata29 Jul 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax, Circle-10(1) Vs. 129, Park Street Kolkata Kolkata-17 (Pan: Aabcb0976E) (Appellant) (Respondent) & Assessment Year: 2014-15 Berger Paints India Ltd. Deputy Commissioner Of Vs. 129, Park Street Income-Tax, Circle-10(1) Kolkata-17 Kolkata (Appellant) (Respondent) Present For: Assessee : Shri J. P. Khaitan, Sr. Advocate & Shri Pratyush Jhunjhunwala, Advocate Revenue : Shri Amol Kamat, Cit, Dr Date Of Hearing : 19.07.2022 Date Of Pronouncement : 29.07.2022 O R D E R Per Girish Agrawal: Both These Cross Appeals By The Revenue & Assessee Are Arising Out Of Order Of Ld. Cit(A)-22, Kolkata Vide Appeal No. 14/Cit(A)-22/14-15/16-17/Kol Dated 31.02.2018 Against The Order Of Dcit, Circle-10(1), Kolkata Passed U/S 143(3) Of The Income-Tax Act,1961 (Hereinafter Referred To As The Act), Dated 31.12.2016 For Ay 2014-15. 2. Before Us, Shri J. P. Khaitan, Sr. Advocate & Shri Pratyush Jhunjhunwala, Advocate Appeared For The Assessee & Shri Amol Kamat, Cit, Dr Represented The Revenue. Ld. Counsel For The Ita No. 2299/Kol/2019 By Assessee Berger Paints India Ltd. Ays 2014-15 Assessee Has Placed On Record, A Brief Note On The Submissions Made Along With Paper Books & Chart Substantiate The Claims Made By The Assessee In The Assessment Year Under Appeal.

For Appellant: Shri J. P. Khaitan, Sr. Advocate and Shri Pratyush Jhunjhunwala, AdvocateFor Respondent: Shri Amol Kamat, CIT, DR
Section 143(3)Section 14ASection 80Section 80ISection 8O

…Hon’ble High Courts in the cases of DClT vs Harjivandas Juthabhai Zaveri reported in 2581TR 785 (GUj), ClT vs Sundaram Clayton Ltd reported in 1331TR 34 (Mad), CIT vs Wheels India Ltd reported in 141 ITR 745 (Med) and Arati Industries Ltd Vs DCIT reported in 95 TTJ 14 (Ahm) as rightly pointed out by the ld.AR of the assessee before us. We find that the AO following the same allowed the deduction and relevant finding of which is reproduced herein below: “With respect to the second issue the assessee submitted that ".....other income' of Rs.15,86,OOO/- as appearing in the Profit & Loss A/c of the Unit at Pondicher…

M/S. BERGER PAINTS INDIA LTD.,,KOLKATA vs. D.C.I.T., CIRCLE-10(1), KOLKATA, KOLKATA

In the result, both the appeals of the revenue are partly allowed and appeals of assessee are dismissed

ITA 2295/KOL/2019[2010-11]Status: DisposedITAT Kolkata29 Jul 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Girish Agrawalita Nos.917 & 918/Kol/2017 Assessment Year: 2009-10 & 2010-11 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax Vs. 129, Park Street Circle-10(1) Kolkata-17 Kolkata (Pan: Aabcb0976E) (Appellant) (Respondent) &

For Appellant: Shri J. P. Khaitan, Sr. AdvocateFor Respondent: Shri Tushar Dhawan Singh & Shri David Z
Section 143(3)Section 14ASection 80Section 8OSection 92B

…by the assessee is eligible for deduction under the provisions of the said section- DClT vs Harjivandas Juthabhai Zaveri [2581TR 785 (Guj) CIT vs Sundaram Ciayton Ltd [1331TR 34 (Mad)] CIT vs Wheels India Ltd [141 ITR 745 (Med)] Arati Industries Ltd Vs DCIT [95 TTJ 14 Ahm) “The submissions of the assessee have been examined and the copies of the invoices submitted have been carefully checked. It is seen that the invoices have been raised by the Pondicherry unit (which qualifies for deduction u/s 80IB) and that these relate to sale of scrap. Since the issue of Inclusion of income from sale of scrap for calculatin…

M/S. BERGER PAINTS INDIA LTD.,,KOLKATA vs. D.C.I.T., CIRCLE-10(1), KOLKATA, KOLKATA

In the result, both the appeals of the revenue are partly allowed and appeals of assessee are dismissed

ITA 2294/KOL/2019[2009-10]Status: DisposedITAT Kolkata29 Jul 2022AY 2009-10

Bench: Shri Sanjay Garg & Shri Girish Agrawalita Nos.917 & 918/Kol/2017 Assessment Year: 2009-10 & 2010-11 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax Vs. 129, Park Street Circle-10(1) Kolkata-17 Kolkata (Pan: Aabcb0976E) (Appellant) (Respondent) &

For Appellant: Shri J. P. Khaitan, Sr. AdvocateFor Respondent: Shri Tushar Dhawan Singh & Shri David Z
Section 143(3)Section 14ASection 80Section 8OSection 92B

…by the assessee is eligible for deduction under the provisions of the said section- DClT vs Harjivandas Juthabhai Zaveri [2581TR 785 (Guj) CIT vs Sundaram Ciayton Ltd [1331TR 34 (Mad)] CIT vs Wheels India Ltd [141 ITR 745 (Med)] Arati Industries Ltd Vs DCIT [95 TTJ 14 Ahm) “The submissions of the assessee have been examined and the copies of the invoices submitted have been carefully checked. It is seen that the invoices have been raised by the Pondicherry unit (which qualifies for deduction u/s 80IB) and that these relate to sale of scrap. Since the issue of Inclusion of income from sale of scrap for calculatin…

D.C.I.T., CIRCLE - 10(1), KOLKATA, KOLKATA vs. M/S. BERGER PAINTS INDIA LTD.,, KOLKATA

In the result, the appeal of the revenue is partly allowed

ITA 1741/KOL/2018[2014-15]Status: DisposedITAT Kolkata29 Jul 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax, Circle-10(1) Vs. 129, Park Street Kolkata Kolkata-17 (Pan: Aabcb0976E) (Appellant) (Respondent) & Assessment Year: 2014-15 Berger Paints India Ltd. Deputy Commissioner Of Vs. 129, Park Street Income-Tax, Circle-10(1) Kolkata-17 Kolkata (Appellant) (Respondent) Present For: Assessee : Shri J. P. Khaitan, Sr. Advocate & Shri Pratyush Jhunjhunwala, Advocate Revenue : Shri Amol Kamat, Cit, Dr Date Of Hearing : 19.07.2022 Date Of Pronouncement : 29.07.2022 O R D E R Per Girish Agrawal: Both These Cross Appeals By The Revenue & Assessee Are Arising Out Of Order Of Ld. Cit(A)-22, Kolkata Vide Appeal No. 14/Cit(A)-22/14-15/16-17/Kol Dated 31.02.2018 Against The Order Of Dcit, Circle-10(1), Kolkata Passed U/S 143(3) Of The Income-Tax Act,1961 (Hereinafter Referred To As The Act), Dated 31.12.2016 For Ay 2014-15. 2. Before Us, Shri J. P. Khaitan, Sr. Advocate & Shri Pratyush Jhunjhunwala, Advocate Appeared For The Assessee & Shri Amol Kamat, Cit, Dr Represented The Revenue. Ld. Counsel For The Ita No. 2299/Kol/2019 By Assessee Berger Paints India Ltd. Ays 2014-15 Assessee Has Placed On Record, A Brief Note On The Submissions Made Along With Paper Books & Chart Substantiate The Claims Made By The Assessee In The Assessment Year Under Appeal.

For Appellant: Shri J. P. Khaitan, Sr. Advocate and Shri Pratyush Jhunjhunwala, AdvocateFor Respondent: Shri Amol Kamat, CIT, DR
Section 143(3)Section 14ASection 80Section 80ISection 8O

…Hon’ble High Courts in the cases of DClT vs Harjivandas Juthabhai Zaveri reported in 2581TR 785 (GUj), ClT vs Sundaram Clayton Ltd reported in 1331TR 34 (Mad), CIT vs Wheels India Ltd reported in 141 ITR 745 (Med) and Arati Industries Ltd Vs DCIT reported in 95 TTJ 14 (Ahm) as rightly pointed out by the ld.AR of the assessee before us. We find that the AO following the same allowed the deduction and relevant finding of which is reproduced herein below: “With respect to the second issue the assessee submitted that ".....other income' of Rs.15,86,OOO/- as appearing in the Profit & Loss A/c of the Unit at Pondicher…

D.C.I.T., CIRCLE-10(1), KOLKATA, KOLKATA vs. M/S. BERGER PAINTS INDIA LTD.,, KOLKATA

In the result, both the appeals of the revenue are partly allowed and appeals of assessee are dismissed

ITA 918/KOL/2017[2010-11]Status: DisposedITAT Kolkata29 Jul 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Girish Agrawalita Nos.917 & 918/Kol/2017 Assessment Year: 2009-10 & 2010-11 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax Vs. 129, Park Street Circle-10(1) Kolkata-17 Kolkata (Pan: Aabcb0976E) (Appellant) (Respondent) &

For Appellant: Shri J. P. Khaitan, Sr. AdvocateFor Respondent: Shri Tushar Dhawan Singh & Shri David Z
Section 143(3)Section 14ASection 80Section 8OSection 92B

…by the assessee is eligible for deduction under the provisions of the said section- DClT vs Harjivandas Juthabhai Zaveri [2581TR 785 (Guj) CIT vs Sundaram Ciayton Ltd [1331TR 34 (Mad)] CIT vs Wheels India Ltd [141 ITR 745 (Med)] Arati Industries Ltd Vs DCIT [95 TTJ 14 Ahm) “The submissions of the assessee have been examined and the copies of the invoices submitted have been carefully checked. It is seen that the invoices have been raised by the Pondicherry unit (which qualifies for deduction u/s 80IB) and that these relate to sale of scrap. Since the issue of Inclusion of income from sale of scrap for calculatin…

D.C.I.T., CIRCLE-10(1), KOLKATA, KOLKATA vs. M/S. BERGER PAINTS INDIA LTD.,, KOLKATA

In the result, both the appeals of the revenue are partly allowed and appeals of assessee are dismissed

ITA 917/KOL/2017[2009-10]Status: DisposedITAT Kolkata29 Jul 2022AY 2009-10

Bench: Shri Sanjay Garg & Shri Girish Agrawalita Nos.917 & 918/Kol/2017 Assessment Year: 2009-10 & 2010-11 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax Vs. 129, Park Street Circle-10(1) Kolkata-17 Kolkata (Pan: Aabcb0976E) (Appellant) (Respondent) &

For Appellant: Shri J. P. Khaitan, Sr. AdvocateFor Respondent: Shri Tushar Dhawan Singh & Shri David Z
Section 143(3)Section 14ASection 80Section 8OSection 92B

…by the assessee is eligible for deduction under the provisions of the said section- DClT vs Harjivandas Juthabhai Zaveri [2581TR 785 (Guj) CIT vs Sundaram Ciayton Ltd [1331TR 34 (Mad)] CIT vs Wheels India Ltd [141 ITR 745 (Med)] Arati Industries Ltd Vs DCIT [95 TTJ 14 Ahm) “The submissions of the assessee have been examined and the copies of the invoices submitted have been carefully checked. It is seen that the invoices have been raised by the Pondicherry unit (which qualifies for deduction u/s 80IB) and that these relate to sale of scrap. Since the issue of Inclusion of income from sale of scrap for calculatin…

M/S. FAG BEARINGS INDIA LTD.,BARODA vs. THE ACIT, CIRCLE-1(2),, BARODA

ITA 799/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…e Ld. CIT-A submitted that Octroi payment has been made on account of the business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other app…

THE ACIT, CIRCLE-5, AHMEDABAD vs. M/S. NABROS PHARMA LTD., AHMEDABAD

ITA 788/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…e Ld. CIT-A submitted that Octroi payment has been made on account of the business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other app…

THE ACIT, CIRCLE-1(2),, BARODA vs. M/S. FAG BEARINGS INDIA LTD.,, VADODARA

ITA 551/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…e Ld. CIT-A submitted that Octroi payment has been made on account of the business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other app…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE ACIT.,CIRCLE-1(2),(TPO), BARODA

ITA 2061/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…e Ld. CIT-A submitted that Octroi payment has been made on account of the business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other app…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(2),, BARODA

ITA 1197/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…e Ld. CIT-A submitted that Octroi payment has been made on account of the business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other app…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE CIT-I,, BARODA

ITA 1453/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…e Ld. CIT-A submitted that Octroi payment has been made on account of the business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other app…

D.C.I.T CIR - 12,KOLKATA, KOLKATA vs. M/S BERGER PAINTS INDIA LTD, KOLKATA

In the result, the appeal of Revenue in ITA No

ITA 1105/KOL/2013[2008-09]Status: DisposedITAT Kolkata14 Dec 2016AY 2008-09

Bench: : Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

Section 143(1)Section 80I

…ClT vs Sundaram Clayton Ltd reported in 1331TR 34 (Mad), CIT vs Wheels India Ltd reported in 141 ITR 745 (Med) and Arati 7 | P a g e I T A N o s . 1 1 0 5 , 1 4 0 3 / K o l / 1 3 M / s . B e r g e r P a i n t s ( I ) L t d Industries Ltd Vs DCIT reported in 95 TTJ 14 (Ahm) as rightly pointed out by the ld.AR of the assessee before us. We find that the AO following the same allowed the deduction and relevant finding of which is reproduced herein below: “With respect to the second issue the assessee submitted that ".....other income' of Rs.15,86,OOOI- as appearing in the Profit & Loss A/c of the Unit at Pondich…

1331TR 34 (Mad), CIT v. Wheels India Ltd. (95 TTJ 14) — Cited in 13 Judgments | BharatTax