254 ITR 294(Guj), CIT v. Jyoti Carbon Lid

255 ITR 345High Court2002#10422 most cited

What is 254 ITR 294(Guj), CIT v. Jyoti Carbon Lid authority for?

Expenditure incurred for acquiring technical know-how for setting up a factory and its operation is not a revenue expenditure if it provides an enduring benefit to the assessee.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2019.

Also referred to as

CIT vs. Jyoti Carbon Ltd · Section 37(1) · revenue expenditure · enduring benefit · technical know-how · collaboration agreement

Issues it is cited on

trcenduring benefitrevenue expendituresection 37(1)section 37section 263section 26transferpersoncompanyindiabusiness

Judgments citing 254 ITR 294(Guj), CIT v. Jyoti Carbon Lid

Hindustan Petroleum Corporation Ltd, Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result we affirm the order of ld CIT(A) id affirmed and

ITA 5378/MUM/2010[2006-07]Status: DisposedITAT Mumbai09 Oct 2019AY 2006-07

Bench: Shri Shamim Yahya () & Shri Pawan Singh () Hindustan Petroleum The Addl.Cit, Range-1(1), Corporation Ltd., Mumbai 17, Jamashedji Tata Road, V/S Mumbai-400 020 Pan: Aaach1118B Appellant Respondent

Section 14ASection 37Section 37(1)

…ollowing decisions: Case Laws on allow/ability of additional claim by ITAT: a) National Thermal Power Corporation Ltd. Vs. CIT (229 ITR 383) (SC) b) Goetz India Ltd. Vs. CIT (284 ITR 323) Case Laws on Merits of the Claim: a) CIT vs. Jyoti Electric Motors Ltd (255 ITR 345) (Gujarat High Court) b) India Cements Ltd Vs. CIT (60 ITR 52) (SC) c) Hindustan Milk Food Manufacturers Ltd Vs. CIT (179 ITR 302)(P&H HC)” 3. The revenue in its cross appeal has raised the following grounds of appeal: 1. Whether on the facts and the circumstances of the case, and in law the ld. CIT(A) erred in directing to allow the claim of de…

M/S Hero Honda Motors Ltd, New Delhi vs. DCIT, New Delhi

In the result, appeal filed by the assessee is allowed

ITA 2148/DEL/2009[2004-05]Status: DisposedITAT Delhi02 Feb 2017AY 2004-05

Bench: Sh C.M.Garg & Shri Prashant Maharishihero Honda Motors Ltd, Dcit, 34, Basant Lok, Vasant Vihar, Circle-12(1), Vs. New Delhi New Delhi Pan:Aaacg0812J (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. AK Saroha, CIT DR
Section 143(3)Section 195Section 263Section 32Section 37(1)Section 40Section 9

…of The ACT Page 22 of 34 Learned counsel for the assessee has also referred to the decisions in CIT v. Oblum Electrical Industries P. Ltd. [1981] 127 ITR 409 (AP), CIT v. Gujarat Carbon Ltd. [2002] 254 ITR 294 (Guj), CIT v. Jyoti Electric Motors Ltd. [2002] 255 ITR 345 (Guj), S. R. P. Tools Ltd. v. CIT [1999] 237 ITR 684 (Mad), CIT v. Southern Pressings P. Ltd. [2000] 242 ITR 67 (Mad) and CIT v. B. N. Elias and Co. P. Ltd. [1987] 168 ITR 190 (Cal). We need not specifically dilate any more on the said aspect in view of the position of law as expounded above. However, we would like to refer to the decision in CIT…

M/S. Tata Motors Ltd., Mumbai vs. Jt. CIT Spl. RG. - 2, Mumbai

Appeal of the AO is dismissed

ITA 7148/MUM/2004[1998-1999]Status: DisposedITAT Mumbai06 Jan 2017AY 1998-1999
For Appellant: Shri Dinesh VyasFor Respondent: Shri-Anand Mohan-CIT-DR
Section 254(1)Section 37

…of expenditure did not add to the fixed capital of the assessee,it only helped in procuring the stock in trade, that the expenditure was not capital in nature.The FAA referred to the cases of Revathy C.P. Equipments Ltd(245ITR686);Jyothi Electric Motors Ltd.(255 ITR 345);Electro Medicals (163ITR807); Bongaigaon Refinery and Petrochemicals Ltd.(supra)and directed the AO to allow the expenditure fully in the year under consideration. 28.2.The DR supported the order of the AO.The AR relied upon the order of the FAA and relied upon the cases of Alembic Chemical Works Co. Ltd.(177 ITR 377). 28.3.We have heard the r…

Tata Motors Ltd vs. DCIT RG - 2(1)

Appeal of the AO is dismissed

ITA 6214/MUM/2003[1997 - 98]Status: DisposedITAT Mumbai06 Jan 2017
For Appellant: Shri Dinesh VyasFor Respondent: Shri-Anand Mohan-CIT-DR
Section 254(1)Section 37

…of expenditure did not add to the fixed capital of the assessee,it only helped in procuring the stock in trade, that the expenditure was not capital in nature.The FAA referred to the cases of Revathy C.P. Equipments Ltd(245ITR686);Jyothi Electric Motors Ltd.(255 ITR 345);Electro Medicals (163ITR807); Bongaigaon Refinery and Petrochemicals Ltd.(supra)and directed the AO to allow the expenditure fully in the year under consideration. 28.2.The DR supported the order of the AO.The AR relied upon the order of the FAA and relied upon the cases of Alembic Chemical Works Co. Ltd.(177 ITR 377). 28.3.We have heard the r…

CIT vs. Hero Honda Motors Ltd

ITA/625/2012HC Delhi03 Feb 2015

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…694, 696, 698, 699/2011 &625, 633/2012 if? 13 Learned counsel for the assessee has ^so referred to decisions ut • ^ • (m ltd (1981) 127 ITR 409 (AP), Electrical Imdmtnes (P) Pw, U 1 ^0091 254 ITR 294(Guj), CIT vs. Jyoti Carbon Lid, (2002) 294 iiiv v 170021 255 ITR 345(Guj), S.if.f. Took ltd. vs. CIT Electric Motors ad. (2002) 2t, ^ m i,d (2000) (1999) 237 ITR 684 (Mad), CIT vs. Southern Pressings (P) L ( ) 242 ITR 67 (Mad) and CIT vs. B.N. Bias&Co. (P) Ud. (m 190 (Cal). We need not specifically dilate any more on the sarc aspec m a O- oflaw as expounded above. However, we would like view ofthe position of law…

CIT vs. Hero Honda Motors Ltd

ITA - 633 / 2012HC Delhi03 Feb 2015

…9/2011 &625, 633/2012 2015:DHC:11016-DB if? 13 Learned counsel for the assessee has ^so referred to decisions ut • ^ • (m ltd (1981) 127 ITR 409 (AP), Electrical Imdmtnes (P) Pw, U 1 ^0091 254 ITR 294(Guj), CIT vs. Jyoti Carbon Lid, (2002) 294 iiiv v 170021 255 ITR 345(Guj), S.if.f. Took ltd. vs. CIT Electric Motors ad. (2002) 2t, ^ m i,d (2000) (1999) 237 ITR 684 (Mad), CIT vs. Southern Pressings (P) L ( ) 242 ITR 67 (Mad) and CIT vs. B.N. Bias&Co. (P) Ud. (m 190 (Cal). We need not specifically dilate any more on the sarc aspec m a O- oflaw as expounded above. However, we would like view ofthe position of law…

Commissioner of Income Tax-IV vs. Hero Honda Motors Ltd

ITA - 699 / 2011HC Delhi03 Feb 2015

…9/2011 &625, 633/2012 2015:DHC:11016-DB if? 13 Learned counsel for the assessee has ^so referred to decisions ut • ^ • (m ltd (1981) 127 ITR 409 (AP), Electrical Imdmtnes (P) Pw, U 1 ^0091 254 ITR 294(Guj), CIT vs. Jyoti Carbon Lid, (2002) 294 iiiv v 170021 255 ITR 345(Guj), S.if.f. Took ltd. vs. CIT Electric Motors ad. (2002) 2t, ^ m i,d (2000) (1999) 237 ITR 684 (Mad), CIT vs. Southern Pressings (P) L ( ) 242 ITR 67 (Mad) and CIT vs. B.N. Bias&Co. (P) Ud. (m 190 (Cal). We need not specifically dilate any more on the sarc aspec m a O- oflaw as expounded above. However, we would like view ofthe position of law…

Commissioner of Income Tax-IV vs. Hero Honda Motors Ltd

ITA - 698 / 2011HC Delhi03 Feb 2015

…9/2011 &625, 633/2012 2015:DHC:11016-DB if? 13 Learned counsel for the assessee has ^so referred to decisions ut • ^ • (m ltd (1981) 127 ITR 409 (AP), Electrical Imdmtnes (P) Pw, U 1 ^0091 254 ITR 294(Guj), CIT vs. Jyoti Carbon Lid, (2002) 294 iiiv v 170021 255 ITR 345(Guj), S.if.f. Took ltd. vs. CIT Electric Motors ad. (2002) 2t, ^ m i,d (2000) (1999) 237 ITR 684 (Mad), CIT vs. Southern Pressings (P) L ( ) 242 ITR 67 (Mad) and CIT vs. B.N. Bias&Co. (P) Ud. (m 190 (Cal). We need not specifically dilate any more on the sarc aspec m a O- oflaw as expounded above. However, we would like view ofthe position of law…

Commissioner of Income Tax-IV vs. Hero Honda Motors Ltd

ITA - 696 / 2011HC Delhi03 Feb 2015

…9/2011 &625, 633/2012 2015:DHC:11016-DB if? 13 Learned counsel for the assessee has ^so referred to decisions ut • ^ • (m ltd (1981) 127 ITR 409 (AP), Electrical Imdmtnes (P) Pw, U 1 ^0091 254 ITR 294(Guj), CIT vs. Jyoti Carbon Lid, (2002) 294 iiiv v 170021 255 ITR 345(Guj), S.if.f. Took ltd. vs. CIT Electric Motors ad. (2002) 2t, ^ m i,d (2000) (1999) 237 ITR 684 (Mad), CIT vs. Southern Pressings (P) L ( ) 242 ITR 67 (Mad) and CIT vs. B.N. Bias&Co. (P) Ud. (m 190 (Cal). We need not specifically dilate any more on the sarc aspec m a O- oflaw as expounded above. However, we would like view ofthe position of law…

Commissioner of Income Tax-IV vs. Hero Honda Motors Limited

ITA/694/2011HC Delhi03 Feb 2015

…Page 11 of 20 13. Learned counsel for the assessee has also referred to decisions in CIT vs. Oblum Electrical Industries (P) Ltd. (1981) 127 ITR 409 (AP), CIT vs. Gujarat Carbon Ltd. (2002) 254 ITR 294(Guj), CIT vs. Jyoti Electric Motors Ltd. (2002) 255 ITR 345(Guj), S.R.P. Tools Ltd. vs. CIT (1999) 237 ITR 684 (Mad), CIT vs. Southern Pressings (P) Ltd. (2000) 242 ITR 67 (Mad) and CIT vs. B.N. Elias & Co. (P) Ltd. (1987) 168 ITR 190 (Cal). We need not specifically dilate any more on the said aspect in view of the position of law as expounded above. However, we would like to refer to the decision…

254 ITR 294(Guj), CIT v. Jyoti Carbon Lid (255 ITR 345) — Cited in 10 Judgments | BharatTax