82 ITR 831 (SC) (para 34) Barium Chemicals Ltd. v. CLB

343 ITR 129High Court2012#5880 most cited
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Judgments citing 82 ITR 831 (SC) (para 34) Barium Chemicals Ltd. v. CLB

HARYANA DISTILLERY LTD.,NEW DELHI vs. DCIT, CIRCLE- 11(1), NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 1452/DEL/2018[2008-09]Status: DisposedITAT Delhi20 Nov 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2008-09 Haryana Distillery Ltd., Vs. Dcit, 16, Community Centre, Circle-11(1), New Friends Colony, New Delhi. New Delhi. Pan: Aabch0933K (Appellant) (Respondent) Assessee By : Shri K. Sampath, Advocate Shri Raj Kumar, Advocate Revenue By : Shri Arun Kumar Yadav, Sr. Dr Date Of Hearing : 31.08.2018 Date Of Pronouncement : 20.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 4Th December, 2017 Of The Cit(A)-35, New Delhi Relating To Assessment Year 2008-09. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company & Filed Its Return Of Income On 31St March, 2010 Declaring Income At Rs.1,73,82,410/-. The Assessment U/S 143(3) Of The Act Was Completed On 30Th December, 2010 At An Income Of Rs.1,73,93,322/-. Subsequently, The Assessing Officer Reopened The Assessment U/S 147 Of The Act By Recording The Following Reasons:-

For Appellant: Shri K. Sampath, AdvocateFor Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 151(2)Section 68

…); 7 ii) Pr. CIT vs. Light Carts P. Ltd. (2018) 404 ITR 574 (All); iii) NTPC Ltd. vs. DCIT (2014) 360 ITR 380 (Del); iv) NTPC Ltd. vs. DCIT (2013) 350 ITR 614 (Del); v) DIT vs. Mc Donalds Corporation (2013) 213 Taxman 26 (Del); vi) BLB Limited vs. ACIT (2012) 343 ITR 129 (Del); vii) CIT vs. Noble Resources (2011) 202 Taxman 223 (Del); viii) CIT vs. Sil Investments Ltd. (2011) 339 ITR 166 (Del); ix) D.T. & T.D.C. Ltd. ACIT (2010) 324 ITR 234 (Del); x) JSRS Udyog Ltd. vs. ITO (2009) 313 ITR 321 (Del); xi) Wel Intertrade P. Ltd. vs. ITO (2009) 308 ITR 22 (Del); xii) CIT vs. Indian Farmers Fert. (2008) 171 Taxman 379…

DCIT 1(2)(1), MUMBAI vs. INTELNET GLOBAL SERVICES P. LTD, MUMBAI

The appeal of the Revenue is dismissed

ITA 7428/MUM/2014[2007-08]Status: DisposedITAT Mumbai18 Nov 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2007-08 Dcit-1(2)(1), M/S Intelnet Global Services R. No.535, 5Th Floor, Pvt. Ltd. Intelnet Towers, बनाम/ Aayakar Bhavan, Mindspace, Malad West, Vs. M. K. Road, Mumbai-400064 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaaci7387P C.O. No.99/Mum/2016 (Arising Out Of Ita No.7428/Mum/2014) Assessment Year: 2007-08 M/S Intelnet Global Services Dcit-1(2)(1), Pvt. Ltd. Intelnet Towers, R. No.535, 5Th Floor, बनाम/ Mindspace, Malad West, Aayakar Bhavan, Vs. Mumbai-400064 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaaci7387P

Section 10ASection 143(1)Section 143(2)Section 143(3)Section 147

…ras 32, 60, 61) Anandji Haridas and Co. P. Ltd. v. Kushare (S. P.), STO [1968] 21 STC 326 (SC) (para 35) Bankipur Club Ltd. v. CIT [1971] 82 ITR 831 (SC) (para 34) Barium Chemicals Ltd. v. CLB [1966] 36 Comp Cas 639 (SC) (para 56) BLB Ltd. v. Asst. CIT [2012] 343 ITR 129 (Delhi) (para 14) Calcutta Discount Co. Ltd. v. ITO [1961] 41 ITR 191 (SC) (para 45) CIT v. A. Raman and Co. [1968] 67 ITR 11 (SC) (paras 9, 34) CIT v. Chase Bright Steel Ltd. (No. 1) [1989] 177 ITR 124 (Bom) (para 21) CIT v. DLF Power Ltd. [2012] 345 ITR 446 (Delhi) (para 14) CIT v. Eicher Ltd. [2007] 294 ITR 310 (Delhi) (paras 10, 28) CIT v. Ke…

DCIT 8(3), MUMBAI vs. SHREYA LIFE SCINIDA P. LTD, MUMBAI

In the result, the ground of reopening is decided in favour of assessee, whereas ground of treating the non compete fee as revenue expenditure is decided in favour of Revenue

ITA 7071/MUM/2010[2002-03]Status: DisposedITAT Mumbai14 Jan 2016AY 2002-03

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.7071/Mum/2010 (नििाारण वषा / Assessment Year: 2002-03) Acit, Cc-44, Mumbai. Vs. Shreya Life Science Pvt. Ltd. Shreya House, 301-A, Pareira Hill Road, Andheri (East), Mumbai-400099 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aadcs 9890 C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Rajneesh K. Arvind (Dr) ननधाारयती की ओर से /Assessee By : Shri Satish R Mody सुनवाई की तायीख / Date Of Hearing : 26/10/2015 घोषणा की तायीख/Date Of Pronouncement 14/01/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), For The Assessment Year 2002-03, In The Matter Of Order Passed U/S.143(3) R.W.S. 147-13A Of The I.T. Act. 2. Following Grounds Taken By The Revenue :- “1. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Erred In Law In Holding That The Notice Issued U/S.147 Is Bad In Law & Reassessment Made Is Invalid Without Appreciating The Fact That The Ao Had Not Discussed This Issue At All In His Original Assessment Order. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Deleting The Disallowance Of Rs.2.50 Cr. Being 1/4Th Of Rs.10 Cr. Paid To M/S Rallies India Ltd As Non-Compete Fees Treated By The Ao As Capital Expenditure Without Appreciating The Facts Brought On Record By The Ao. The Appellant Prays That The Order Of Cit(A) On The Above Grounds Be Set Aside & That Of Assessing Officer Be Restored.”

For Appellant: Shri Satish R ModyFor Respondent: Shri Rajneesh K. Arvind (DR)
Section 143(3)Section 147Section 148

…ppeal No. 285 of 2013 dated 28th January, 2015 wherein it was held that reassessment on the basis of change of opinion are held to be not valid. Further reliance was placed on 7 the decision of Hon’ble Delhi High Court in the case of BLB Ltd. Vs. ACIT, (2012) 343 ITR 129 (Delhi) wherein it was observed that the payment of non-compete fee in the original assessment treated as a revenue expenditure by the A.O., the reassessment proceedings could not be initiated on the ground that the A.O. was legally wrong and had misapplied and wrongly understood the law/legal position. 12. Reliance was also placed on the decisi…