ACIT v. Asea Brown Boveri Ltd.

110 TTJ 502Income Tax Appellate Tribunal#22002 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Judgments citing ACIT v. Asea Brown Boveri Ltd.

The ACIT, Circle-5, Ahmedabad vs. M/S. Nirma Limited, Ahmedabad

In the result appeal of the assessee is partly allowed for statistical purposes

ITA 1798/AHD/2015[2004-05]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2004-05

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1187 & 896/Ahd/2013 िनधा"रण वष"/Asstt. Years: 2000-2001 & 2004-2005 Nirma Limited, A.C.I.T., Nirma House, Vs. Circle-5, Ashram Road, Ahmedabad. Ahmedabad.

For Appellant: Shri S.N. Soparkar, Sr.Advocate with Shri Himanshu Shah, A.RFor Respondent: Shri Mohd Usman, CIT.D.R
Section 234Section 234CSection 271Section 801ASection 80HSection 80ISection 80l

…os.896,1187 & 1798/AHD/2013 & 15 Asstt. Years 200-2001 & 2004-05 5 The ITAT in his order has directed to decide the issue on hand after considering the principles laid down by Mumbai bench of tribunal in the case of ACIT vs. Asea Brown Boveri Ltd reported in 110 TTJ 502 (Mum). 6.3 In the case of Asea Brown Boveri Ltd, the Mumbai tribunal has directed to allocate all the expenses incurred by the assessee directly or indirectly including the head office/common expenses to the unit eligible for deduction under section 80IA of the Act. Thus, the loss incurred in the corporate division should be allocated to the eli…

Nirma Limited, Ahmedabad vs. The Dy CIT, Circle-5, Ahmedabad

In the result appeal of the assessee is partly allowed for statistical purposes

ITA 896/AHD/2013[2004-05]Status: DisposedITAT Ahmedabad24 Feb 2022AY 2004-05

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1187 & 896/Ahd/2013 िनधा"रण वष"/Asstt. Years: 2000-2001 & 2004-2005 Nirma Limited, A.C.I.T., Nirma House, Vs. Circle-5, Ashram Road, Ahmedabad. Ahmedabad.

For Appellant: Shri S.N. Soparkar, Sr.Advocate with Shri Himanshu Shah, A.RFor Respondent: Shri Mohd Usman, CIT.D.R
Section 234Section 234CSection 271Section 801ASection 80HSection 80ISection 80l

…os.896,1187 & 1798/AHD/2013 & 15 Asstt. Years 200-2001 & 2004-05 5 The ITAT in his order has directed to decide the issue on hand after considering the principles laid down by Mumbai bench of tribunal in the case of ACIT vs. Asea Brown Boveri Ltd reported in 110 TTJ 502 (Mum). 6.3 In the case of Asea Brown Boveri Ltd, the Mumbai tribunal has directed to allocate all the expenses incurred by the assessee directly or indirectly including the head office/common expenses to the unit eligible for deduction under section 80IA of the Act. Thus, the loss incurred in the corporate division should be allocated to the eli…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…ed with part of profits earned from business of manufacture and sale of two-wheelers. o) The actual costs incurred at head office expenses must be allocated to eligible and non-eligible units in an appropriate ratio as held in ACIT v. Asean Brown Baveri Ltd.: 110 TTJ 502 (Mum). p) Reliance, is further placed on the decision of Ahmedabad Bench of the Tribunal in the case of Cadila Healthcare Ltd. v. ACIT: ITA No. 3140/Ahd/2010. In view of the above submission vehemently submitted that the Ld. Ld. assessing officer as well as the Ld. dispute resolution panel has ad in law in restricting the deduction under section…

ACIT v. Asea Brown Boveri Ltd. (110 TTJ 502) — Cited in 3 Judgments | BharatTax