Schott Glass India Pvt. Ltd, Mumbai vs. Income Tax Officer-11(2)(1), Mumbai
In the result, the ground No
ITA 2081/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Sept 2020AY 2011-12
Bench: Shri C. N. Prasad, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2081/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito 11(2)(1), M/S Schott Glass India Pvt. Room No. 425, 4Th Floor, Ltd. Aayakar Bhavan, M. K. 303/304, 3Rd Floor, Dynasty बिधम/ Road, Mumbai-400 020 A Wing, Andheri Kurla Vs. Road, Andheri (East), Mumbai-400 059. स्थायीलेखासं./जीआइआरसं./Pan No. Aadcs8583L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Dhanesh Bafna, Ar : By प्रत्यथीकीओरसे/Respondentby : Shri V. Vinod Kumr, Dr 04.08.2020 Virtual Date Of Hearing : Date Of Pronouncement 15.09.2020 :
For Respondent: Shri V. Vinod Kumr, DR
Section 143Section 143(3)Section 144C(5)Section 30Section 31
…t the aforesaid expenses results in enduring benefit to the assessee as laid down by the Hon'ble Supreme Court in case of M.K.Bros (P) Ltd. V. CIT (86 hR 38), Travancore Sugars and Chemicals v. CIT (62 ITR 566), Gannon Norton Medical Diamond Dies Ltd. V. CIT (163 ITR 807). (ii) Deduction under Section 37 of the Act: • The Assessee had made the payment to Ravindra Heraeus for acquiring precious metals for replenishing the 19 I.T.A. No. 2081/Mum/2016 M/s Schott Glass India Pvt. Ltd. loss in the precious metals used in the production process. The aforesaid purchases were mostly applied towards replenishing the wear…
