ACIT v. TVS Motors Co. Ltd.

128 ITD 47Income Tax Appellate Tribunal#22307 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(2)Section 271(1)(c)Section 274Section 32Section 43(1)Section 43(6)

Judgments citing ACIT v. TVS Motors Co. Ltd.

Bakeri Projects Private Limited, Ahmedabad vs. The Dy.CIT, Circle-1(1)(1), Ahmedabad

In the result, the appeals of the assessee on this ground are allowed

ITA 785/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad10 Oct 2025AY 2016-17

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year 2016-17

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri R.P. Rastogi, CIT-D.R
Section 143(2)Section 271(1)(c)Section 274Section 32Section 32(1)Section 32(1)(ii)Section 43(1)Section 43(6)

…s Ltd. 113 TC 154 Supreme Court i. Dalmic Power Ltd. 420 ITR 339 Supreme Court j. Purbanchal Power Company Ltd. 145 TC 215 Calcutta k. Gautam Sarabhai Trust No. 23 81 ITD 677 Ahmedabad l. Electrocast Sales India Ltd. 170 ITD 507 Kolkata m. TVS Motors Co. Ltd. 128 ITD 47 Chennai n. KIFS International LLP 682/Ahd/2023 Ahmedabad 6. The ld. D.R. relied upon the assessment order and the order of the CIT(A). We have heard both the parties and perused all the 7. relevant material available on record. It is pertinent to note that the issue of depreciation is sell settled by the Hon’ble Apex Court in case of CIT vs. Smi…

Dusters Total Solutions Services Pvt. Ltd., Bangalore vs. ACIT, Bangalore

ITA 497/BANG/2014[2010-11]Status: DisposedITAT Bangalore19 Dec 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri R.Vijayaraghavan, CAFor Respondent: Shri Sunil Kumar Agarwal, Addl.CIT(DR)
Section 133ASection 194Section 201Section 201(1)

…pose of treating advances as ‘deemed dividend’, capital reserves should not be considered as part of the accumulated profit. Reliance in this regard was placed on the decision of the co- ordinate bunch of the Tribunal reported in ACIT vs. TVS Motors Co. Ltd. (128 ITD 47). He also relied on the decision of the Hon’ble Delhi High Court in the case of CIT vs. C.R.Dass (204 Taxman 227) in support of the proposition that share-holding on the date of grant of advance should alone be considered. He finally submitted that advances are made only for the purpose of business. He fairly conceded that he is not in a position…

Deputy Commissioner of Income-Tax(TDS), Bangalore vs. M/S Dusters Total Solutions (P)Ltd, Bangalore

ITA 1067/BANG/2014[2010-11]Status: DisposedITAT Bangalore19 Dec 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri R.Vijayaraghavan, CAFor Respondent: Shri Sunil Kumar Agarwal, Addl.CIT(DR)
Section 133ASection 194Section 201Section 201(1)

…pose of treating advances as ‘deemed dividend’, capital reserves should not be considered as part of the accumulated profit. Reliance in this regard was placed on the decision of the co- ordinate bunch of the Tribunal reported in ACIT vs. TVS Motors Co. Ltd. (128 ITD 47). He also relied on the decision of the Hon’ble Delhi High Court in the case of CIT vs. C.R.Dass (204 Taxman 227) in support of the proposition that share-holding on the date of grant of advance should alone be considered. He finally submitted that advances are made only for the purpose of business. He fairly conceded that he is not in a position…

ACIT v. TVS Motors Co. Ltd. (128 ITD 47) — Cited in 3 Judgments | BharatTax