ACIT v. ABB Limited

14 SOT 18Income Tax Appellate Tribunal2007#19087 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2018 to 2022.

Judgments citing ACIT v. ABB Limited

JCIT, Bengaluru vs. M/S Abb Ltd., Bengaluru

In the result, the appeal filed the assessee is partly allowed and the appeal filed the Revenue is dismissed

ITA 1837/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Mar 2022AY 2008-09

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Percy Pardiwala, Sr.AdvocateFor Respondent: Sri Dilip, Advocate and Standing Counsel

Section 14A

…assessment. It is ordered accordingly. 10. As regards the issue raised in ground 4 is concerned, we find that the CIT(A) had decided the issue in favour of the assessee by the following ITAT order in assessee’s own case reported in ACIT v. ABB Limited (2007) 14 SOT 18 (Mumbai). The relevant finding of the CIT(A) reads as follows:- “8.2 The appellant relied upon the decision of the Hon'ble Gujarat High Court the case of Lakhanpal National Ltd., Vs. ITO (1986) 27 Taxman 462, which was followed in CIT Vs. Bharat Petroleum Corporation Ltd (2001) 116 Taxman 775 (Bom) and Chemical and Plastics India Ltd. Vs. CIT (200…

Abb India Ltd., Bengaluru vs. Addl.C.I.T, Bengaluru

In the result, the appeal filed the assessee is partly allowed and the appeal filed the Revenue is dismissed

ITA 1808/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Mar 2022AY 2008-09

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Percy Pardiwala, Sr.AdvocateFor Respondent: Sri Dilip, Advocate and Standing Counsel

Section 14A

Tata Chemicals Ltd, Mumbai vs. DCIT 2(3), Mumbai

ITA 2965/MUM/2015[2002-03]Status: DisposedITAT Mumbai22 Apr 2019AY 2002-03

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2002-03 Tata Chemicals Ltd. Deputy Commissioner Of Bombay House, Vs. Income Tax-2(3)(1), 5Th 24 Homi Mody Street, Floor, Aayakar Bhavan, Fort, Mumbai-400001 M.K. Road, Mumbai- 400020 Pan No. Aaact4059M Appellant Respondent Assessment Year: 2002-03 Deputy Commissioner Tata Chemicals Ltd. Of Income Tax-2(3)(1), Vs. Bombay House, 5Th Floor, Aayakar 24 Homi Mody Street, Bhavan, M.K. Road, Fort, Mumbai-400001 Mumbai-400020 Pan No. Aaact4059M Appellant Respondent Assessee By : Mr. Nitesh Joshi, Ar Revenue By : Mr. Choudhary Arun Kumar Singh, Date Of Hearing : 25/01/2019 Date Of Pronouncement: 22/04/2019

For Appellant: Mr. Nitesh Joshi, ARFor Respondent: Mr. Choudhary Arun Kumar Singh

Section 115JSection 143(3)Section 14A

…consideration amounts to transfer. Therefore, it is argued by him that the transfer of such right would be liable to capital gains/loss. Further, reliance is placed by him on the decision in Mahindra Sintered Products Ltd. 95 ITD 380 (Mum), Asea Brown Boveri 14 SOT 18 (Mum), Harrisons Malayalam Ltd. 32 SOT 497 (Coch) and Kampli Co-op. Sugar Factory Ltd. 70 TTJ 874. 9.4 On the other hand, the Ld. DR submits that in the instant case pursuant to the sale agreement dated 19.11.2001 between the assessee and Jyothi Laboratories Ltd., the assessee has sold its detergent manufacturing facility at Pitampura Industrial Es…

V.A. Advisory Services Pvt. Ltd., Surat vs. The ACIT, Circle-4, Surat

In the result, appeal of the assessee is allowed

ITA 2434/AHD/2015[2011-12]Status: DisposedITAT Surat14 Nov 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A. No.2434/Ahd/2015/Srt िनधा"रण वष"/Assessment Year : 2011-12 Va Advisory Services Pvt. Vs. The Assistant Commissioner Of Ltd., Income Tax, Circle-4, Surat. 10Th Floor, Vishwakarma Arcade, Majura Gate, Surat – 395 002. अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Ms. Urvashi Shodam – Ar राज"व क" ओर से /Revenue By Shri Dileep Kumar – Sr.Dr 12.10.2018 सुनवाई क" तारीख/ Date Of Hearing: 14.11.2018 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Accoutant Member: 1. This Appeal Filed By The Revenue Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)-Ii, Surat(In Short “The Cit (A)”) Dated 11.05.2015 Pertaining To Assessment Year 2011-12 Which In Turn Has Arisen From The Order Passed By The Assistant Commissioner Of Income Tax, Circle-4, Surat(In Short

Section 143(3)Section 32(1)Section 32(1)(ii)

…deration is not a lump sum consideration made by the appellant to M/s. Money Matters and the complete assets were not transferred and therefore transaction does not fulfill the condition of slump sale as lays down in the case of Asia Brown Boveri Ltd., [2007] 14 SOT 18 (Mumbai), therefore, addition made by the AO of Rs.20,06,250/- was upheld. 5. Being aggrieved, the assessee has filed this appeal before this Tribunal. The ld.Counsel for the assessee submitted that the assessee has purchased existing business of Money Matters by an agreement dated 07.04.2008 placed at paper book, page 54 by which an amount of Rs.…