ACIT v. Rhishi Rook Polymers Pvt. Ltd.

102 ITR 121Reported decision#21842 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 14ASection 32Section 40A(2)(b)Section 43BSection 80IBSection 145ASection 24Section 37

Issues it is cited on

section 40a(2)(a)actual payment basisopening wdvset off of lossessection 80hsection 145asection 80hhsection 40a(2)(b)section 40a(2)written down valueblock of assetssection 80ib

Judgments citing ACIT v. Rhishi Rook Polymers Pvt. Ltd.

Addl CIT 8(1), Mumbai vs. M/S. Sanofi India Limited (Formerly Known As M/S. Aventis Pharma Ltd), Mumbai

In the result, the C.O. of the assessee for AY 2007-08 is partly allowed

ITA 6698/MUM/2011[2007-08]Status: DisposedITAT Mumbai23 Feb 2024AY 2007-08

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Respondent: Shri Ajay Chandra (CIT-DR) &
Section 32Section 32(1)

…. Vs. DCIT 160 Taxman 325, it was held that to claim write-off of discarded unit, plant and machinery u/s.31(2)(iii), same plant and machinery must have been used during such year. The Hon'ble Mumbai Tribunal in case of ACIT Vs. Rhishi Rook Polymers Pvt. Ltd. 102 ITR 121 has held that there should actual use of assets to be eligible for depreciation- not put to use because of strike or block out - no depreciation allowable. The decision relied upon by the appellant could not be submitted during the appellate proceedings. Therefore, the facts of that case cannot be known whether it was applicable to the facts of t…

Addl CIT RG 8(1), Mumbai vs. M/S. Sanofi India Limited (Formerly Known As M/S. Aventis Pharma Ltd), Mumbai

In the result, the C.O. of the assessee for AY 2007-08 is partly allowed

ITA 7712/MUM/2010[2006-07]Status: DisposedITAT Mumbai23 Feb 2024AY 2006-07

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Respondent: Shri Ajay Chandra (CIT-DR) &
Section 32Section 32(1)

…. Vs. DCIT 160 Taxman 325, it was held that to claim write-off of discarded unit, plant and machinery u/s.31(2)(iii), same plant and machinery must have been used during such year. The Hon'ble Mumbai Tribunal in case of ACIT Vs. Rhishi Rook Polymers Pvt. Ltd. 102 ITR 121 has held that there should actual use of assets to be eligible for depreciation- not put to use because of strike or block out - no depreciation allowable. The decision relied upon by the appellant could not be submitted during the appellate proceedings. Therefore, the facts of that case cannot be known whether it was applicable to the facts of t…

Sanofi India Ltd Formerly Known As Aventis Pharma Ltd, Mumbai vs. Addl CIT RG 8(1), Mumbai

In the result, the C.O. of the assessee for AY 2007-08 is partly allowed

ITA 6626/MUM/2009[2005-06]Status: DisposedITAT Mumbai23 Feb 2024AY 2005-06

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Respondent: Shri Ajay Chandra (CIT-DR) &
Section 32Section 32(1)

…. Vs. DCIT 160 Taxman 325, it was held that to claim write-off of discarded unit, plant and machinery u/s.31(2)(iii), same plant and machinery must have been used during such year. The Hon'ble Mumbai Tribunal in case of ACIT Vs. Rhishi Rook Polymers Pvt. Ltd. 102 ITR 121 has held that there should actual use of assets to be eligible for depreciation- not put to use because of strike or block out - no depreciation allowable. The decision relied upon by the appellant could not be submitted during the appellate proceedings. Therefore, the facts of that case cannot be known whether it was applicable to the facts of t…

ACIT v. Rhishi Rook Polymers Pvt. Ltd. (102 ITR 121) — Cited in 3 Judgments | BharatTax