ACIT v. Malayala Manorama Co. Ltd (ITAT Cochin)

4 ITR (Trib) 513Income Tax Appellate Tribunal#17836 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 24asection 35esection 269uasection 75section 52interest under section 201(1a)section 32(1)(ii)commercial rightssection 192section 32(1)section 269enduring benefit

Judgments citing ACIT v. Malayala Manorama Co. Ltd (ITAT Cochin)

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2139/BANG/2018[2014-15]Status: DisposedITAT Bangalore14 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…to the owner, therefore gives no entitlement of depreciation to the assessee as in the present case. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 16 of 55 • In the case of ACIT Vs Malayala Manorama Co. Ltd (ITAT Cochin) 4 ITR (Trib) 513 and Dribits International (P) Ltd. Vs DCIT (ITAT-Pune) 62 DTR 171; the Hon'ble Courts held that any payments for continuous use of premises (including land) which is essentially in lieu of acquiring use of leasehold property, would not be entitled to depreciation. 7.5 He submitted that orders of lower authorities to be confirmed. Findings:…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2138/BANG/2018[2013-14]Status: DisposedITAT Bangalore14 Nov 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…to the owner, therefore gives no entitlement of depreciation to the assessee as in the present case. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 16 of 55 • In the case of ACIT Vs Malayala Manorama Co. Ltd (ITAT Cochin) 4 ITR (Trib) 513 and Dribits International (P) Ltd. Vs DCIT (ITAT-Pune) 62 DTR 171; the Hon'ble Courts held that any payments for continuous use of premises (including land) which is essentially in lieu of acquiring use of leasehold property, would not be entitled to depreciation. 7.5 He submitted that orders of lower authorities to be confirmed. Findings:…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2137/BANG/2018[2012-13]Status: DisposedITAT Bangalore14 Nov 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…to the owner, therefore gives no entitlement of depreciation to the assessee as in the present case. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 16 of 55 • In the case of ACIT Vs Malayala Manorama Co. Ltd (ITAT Cochin) 4 ITR (Trib) 513 and Dribits International (P) Ltd. Vs DCIT (ITAT-Pune) 62 DTR 171; the Hon'ble Courts held that any payments for continuous use of premises (including land) which is essentially in lieu of acquiring use of leasehold property, would not be entitled to depreciation. 7.5 He submitted that orders of lower authorities to be confirmed. Findings:…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2136/BANG/2018[2011-12]Status: DisposedITAT Bangalore14 Nov 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…to the owner, therefore gives no entitlement of depreciation to the assessee as in the present case. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 16 of 55 • In the case of ACIT Vs Malayala Manorama Co. Ltd (ITAT Cochin) 4 ITR (Trib) 513 and Dribits International (P) Ltd. Vs DCIT (ITAT-Pune) 62 DTR 171; the Hon'ble Courts held that any payments for continuous use of premises (including land) which is essentially in lieu of acquiring use of leasehold property, would not be entitled to depreciation. 7.5 He submitted that orders of lower authorities to be confirmed. Findings:…

M/S Karnataka Emta Coal Mines Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 2135/BANG/2018[2010-11]Status: DisposedITAT Bangalore14 Nov 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar &
Section 32(1)(ii)Section 35ESection 37

…to the owner, therefore gives no entitlement of depreciation to the assessee as in the present case. ITA Nos.2135 to 2139/Bang/2018 M/s. Karnataka EMTA Coal Mines Ltd., Bangalore Page 16 of 55 • In the case of ACIT Vs Malayala Manorama Co. Ltd (ITAT Cochin) 4 ITR (Trib) 513 and Dribits International (P) Ltd. Vs DCIT (ITAT-Pune) 62 DTR 171; the Hon'ble Courts held that any payments for continuous use of premises (including land) which is essentially in lieu of acquiring use of leasehold property, would not be entitled to depreciation. 7.5 He submitted that orders of lower authorities to be confirmed. Findings:…

ACIT v. Malayala Manorama Co. Ltd (ITAT Cochin) (4 ITR (Trib) 513) — Cited in 5 Judgments | BharatTax