ACIT v. Torrent Pharmaceuticals Ltd.

137 ITD 301Income Tax Appellate Tribunal2012#12129 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2020.

Judgments citing ACIT v. Torrent Pharmaceuticals Ltd.

Triveni Engineering & Industries Ltd., Noida vs. ACIT, New Delhi

ITA 1959/DEL/2016[2005-06]Status: DisposedITAT Delhi06 Aug 2020AY 2005-06

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ng decisions wherein the expenses incurred towards ERP software/ SAP has been held to be allowable as revenue deduction: " CIT v. Raychem RFG Ltd.: 346 ITR 138 (Bom.) " CIT v. Southern Roadways Ltd: 304 ITR 84 (Mad.) " ACIT v. Torrent Pharmaceuticals Ltd.: 137 ITD 301 (Ahd.) " DCIT v. Bosch Ltd.: 167 ITD 650 (Bang. Trib.) ' The Ld. AR further relied upon decision of the Mumbai Bench of the Tribunal in the case of Glenmark Pharmaceuticals Ltd. v. DCIT: ITA No.1110, 1221, 4434/Mum/2007, wherein on similar facts, the Tribunal allowed the expenditure incurred by the assessee on ERP implementation, after analyzin…

Triveni Engineering & Industries Ltd., Noida vs. ACIT, New Delhi

ITA 1958/DEL/2016[2004-05]Status: DisposedITAT Delhi06 Aug 2020AY 2004-05

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ng decisions wherein the expenses incurred towards ERP software/ SAP has been held to be allowable as revenue deduction: " CIT v. Raychem RFG Ltd.: 346 ITR 138 (Bom.) " CIT v. Southern Roadways Ltd: 304 ITR 84 (Mad.) " ACIT v. Torrent Pharmaceuticals Ltd.: 137 ITD 301 (Ahd.) " DCIT v. Bosch Ltd.: 167 ITD 650 (Bang. Trib.) ' The Ld. AR further relied upon decision of the Mumbai Bench of the Tribunal in the case of Glenmark Pharmaceuticals Ltd. v. DCIT: ITA No.1110, 1221, 4434/Mum/2007, wherein on similar facts, the Tribunal allowed the expenditure incurred by the assessee on ERP implementation, after analyzin…

Triveni Engineering & Industries Ltd., Noida vs. ACIT, New Delhi

ITA 1957/DEL/2016[2003-04]Status: DisposedITAT Delhi06 Aug 2020AY 2003-04

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ng decisions wherein the expenses incurred towards ERP software/ SAP has been held to be allowable as revenue deduction: " CIT v. Raychem RFG Ltd.: 346 ITR 138 (Bom.) " CIT v. Southern Roadways Ltd: 304 ITR 84 (Mad.) " ACIT v. Torrent Pharmaceuticals Ltd.: 137 ITD 301 (Ahd.) " DCIT v. Bosch Ltd.: 167 ITD 650 (Bang. Trib.) ' The Ld. AR further relied upon decision of the Mumbai Bench of the Tribunal in the case of Glenmark Pharmaceuticals Ltd. v. DCIT: ITA No.1110, 1221, 4434/Mum/2007, wherein on similar facts, the Tribunal allowed the expenditure incurred by the assessee on ERP implementation, after analyzin…

Triveni Engineering & Industries Ltd., Noida vs. ACIT, New Delhi

ITA 1956/DEL/2016[2002-03]Status: DisposedITAT Delhi06 Aug 2020AY 2002-03

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ng decisions wherein the expenses incurred towards ERP software/ SAP has been held to be allowable as revenue deduction: " CIT v. Raychem RFG Ltd.: 346 ITR 138 (Bom.) " CIT v. Southern Roadways Ltd: 304 ITR 84 (Mad.) " ACIT v. Torrent Pharmaceuticals Ltd.: 137 ITD 301 (Ahd.) " DCIT v. Bosch Ltd.: 167 ITD 650 (Bang. Trib.) ' The Ld. AR further relied upon decision of the Mumbai Bench of the Tribunal in the case of Glenmark Pharmaceuticals Ltd. v. DCIT: ITA No.1110, 1221, 4434/Mum/2007, wherein on similar facts, the Tribunal allowed the expenditure incurred by the assessee on ERP implementation, after analyzin…

Triveni Engineering & Industries Ltd., Noida vs. Addl. CIT, New Delhi

ITA 1955/DEL/2016[2001-02]Status: DisposedITAT Delhi06 Aug 2020AY 2001-02

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ng decisions wherein the expenses incurred towards ERP software/ SAP has been held to be allowable as revenue deduction: " CIT v. Raychem RFG Ltd.: 346 ITR 138 (Bom.) " CIT v. Southern Roadways Ltd: 304 ITR 84 (Mad.) " ACIT v. Torrent Pharmaceuticals Ltd.: 137 ITD 301 (Ahd.) " DCIT v. Bosch Ltd.: 167 ITD 650 (Bang. Trib.) ' The Ld. AR further relied upon decision of the Mumbai Bench of the Tribunal in the case of Glenmark Pharmaceuticals Ltd. v. DCIT: ITA No.1110, 1221, 4434/Mum/2007, wherein on similar facts, the Tribunal allowed the expenditure incurred by the assessee on ERP implementation, after analyzin…

Hitachi Hi-Rel Power Electronics Pvt. Ltd., Ahmedabad vs. The Dy.CIT., Circle-2(1)(1), Ahmedabad

In the result, both appeals of the assessee are partly allowed for statistical purposes as indicated above

ITA 2925/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad27 Nov 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Dileep Kumar, Sr SR
Section 234BSection 271(1)(c)Section 32Section 35

…owance. He further contended that this aspect has been considered by the ITAT, Ahmedabad Bench as well as ITAT, Pune Bench. He drew our attention to the order of the ITAT, Ahmedabad Bench in the case of ACIT Vs. Torrent Pharmaceuticals Ltd, reported in [2012] 137 ITD 301 as well as ITAT, Pune Bench’s order in the case of Cummins India Limited Vs. DCIT in ITA No. 309/Pun/2014. He placed on record copies of both these decisions. On the strength of above, he prayed that the disallowance be deleted. 8. On the other hand, learned Departmental Representative relied upon the orders of the authorities below and submitte…

Hitachi Hi-Rel Power Electronics Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-2(1)(1), Ahmedabad

In the result, both appeals of the assessee are partly allowed for statistical purposes as indicated above

ITA 3672/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad27 Nov 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Dileep Kumar, Sr SR
Section 234BSection 271(1)(c)Section 32Section 35

…owance. He further contended that this aspect has been considered by the ITAT, Ahmedabad Bench as well as ITAT, Pune Bench. He drew our attention to the order of the ITAT, Ahmedabad Bench in the case of ACIT Vs. Torrent Pharmaceuticals Ltd, reported in [2012] 137 ITD 301 as well as ITAT, Pune Bench’s order in the case of Cummins India Limited Vs. DCIT in ITA No. 309/Pun/2014. He placed on record copies of both these decisions. On the strength of above, he prayed that the disallowance be deleted. 8. On the other hand, learned Departmental Representative relied upon the orders of the authorities below and submitte…

Larsen & Toubro Ltd, Mumbai vs. Asst CIT Cir 2(2), Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 6257/MUM/2011[1999-00]Status: DisposedITAT Mumbai28 Mar 2018AY 1999-00

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 1999-00 Larsen & Toubro Ltd. Dcit-2(2) Taxation Department L&T Room No. 577, 5Th Vs. House, N.M. Ballard Estate, Floor, Aayakar Mumbai-400001 Bhavan, M.K. Road Mumbai-400020. Pan No. Aaacl0140P Appellant Respondent Assessment Year: 1999-00 Dcit-2(2) Larsen & Toubro Ltd. Room No. 577, 5Th Floor, Taxation Department Vs. Aayakar Bhavan, M.K. L&T House, N.M. Road Ballard Estate, Mumbai-400020. Mumbai-400001 Pan No. Aaacl0140P Appellant Respondent Assessee By : Mr. J.D. Mistry & Mr. Madhur Agarwal, Ar Revenue By : Mr. Anadi Varma, Cit-Dr Date Of Hearing : 14/02/2018 Date Of Pronouncement : 28/03/2018

For Appellant: Mr. J.D. Mistry &For Respondent: Mr. Anadi Varma, CIT-DR
Section 143(3)Section 145A

…wn case for the AY 1993-94 dismissed the appeal filed by the assessee. 8.3 Before us, the Ld. counsel of the assessee rely on the decision in Empire Jute Co.’s (SC) [124 ITR 1] Raychem RPG Ltd. (21 taxmann.com 507) (Bom.) (2012), Torrent Pharmaceuticals Ltd. [137 ITD 301], KSB Pumps Ltd. [75 taxmann.com 184] (Bom.) and Asahi India Safety Glass Ltd. (15 taxmann.com 282) (Del.). On the other hand, the Ld. DR supports the order passed by the Ld. CIT(A). 8.4 We have heard the rival submissions, and perused the relevant materials on record. In Raychem RPG Ltd. (supra), it is held that where enterprise resource plannin…

ACIT v. Torrent Pharmaceuticals Ltd. (137 ITD 301) — Cited in 8 Judgments | BharatTax