ACIT vs Narmada Chematur Petrochemicals Ltd. 327ITR 369 (Guj) CIT v. English Electric Co. of India Ltd.

243 ITR 512High Court2000#10656 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 145ASection 234BSection 234CSection 36(1)(va)Section 37(1)Section 143(3)

Judgments citing ACIT vs Narmada Chematur Petrochemicals Ltd. 327ITR 369 (Guj) CIT v. English Electric Co. of India Ltd.

RAJASTHAN STATE GANGANAGAR SUGAR MILLS LIMITED,JAIPUR vs. ACIT, JAIPUR

In the result the appeal of the assessee is partly allowed

ITA 279/JPR/2024[2017-18]Status: DisposedITAT Jaipur08 May 2025AY 2017-18

Bench: Him The Assessment Order Passed By Acit, Circle-6, Jaipur [ For Short Ao ] U/S 143

For Appellant: Sh. Saurav Harsh, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143Section 145ASection 36(1)(va)

…ssee company places reliance on following decisions- -252 CTR 351 CIT Vs. Dynavision Ltd. (SC)2012 -290 ITR 663 (Mad) CIT v. Lakshmi Mills Co. Ltd. -267 ITR 660 (Mad.) CIT, v. Dyanavision Ltd. -147 Taxman 77 (Delhi ITAT) Continental Device (India) Ltd V JCIT -243 ITR 512 (Mad.) CIT v. English Electric Co. of India Ltd. The, Gujarat High Court in the case of ACIT v. MermadaChematur Has held that excise duty is not includible in valuation of closing stock (2010) 39 DTR 120 (Gujarat) The Hon'ble Tribunal has decided the issue in assessee'sfavourfor Assessment Year 2003-04 to 2014-15. The learned CIT(A) has also dec…

DCIT, CIRCLE-6, JAIPUR, NCRB, JAIPUR vs. RAJASTHAN STATE GANGANAGAR SUGAR MILLS LIMITED, NEHRU SEHKAR BHAWAN, JAIPUR

In the result the appeal of the assessee is partly allowed

ITA 235/JPR/2024[2017-18]Status: DisposedITAT Jaipur08 May 2025AY 2017-18

Bench: Him The Assessment Order Passed By Acit, Circle-6, Jaipur [ For Short Ao ] U/S 143

For Appellant: Sh. Saurav Harsh, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143Section 145ASection 36(1)(va)

…ssee company places reliance on following decisions- -252 CTR 351 CIT Vs. Dynavision Ltd. (SC)2012 -290 ITR 663 (Mad) CIT v. Lakshmi Mills Co. Ltd. -267 ITR 660 (Mad.) CIT, v. Dyanavision Ltd. -147 Taxman 77 (Delhi ITAT) Continental Device (India) Ltd V JCIT -243 ITR 512 (Mad.) CIT v. English Electric Co. of India Ltd. The, Gujarat High Court in the case of ACIT v. MermadaChematur Has held that excise duty is not includible in valuation of closing stock (2010) 39 DTR 120 (Gujarat) The Hon'ble Tribunal has decided the issue in assessee'sfavourfor Assessment Year 2003-04 to 2014-15. The learned CIT(A) has also dec…

THE DCIT, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. AMOL DICALITE LTD.,, AHMEDABAD

Appeals are dismissed

ITA 1248/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad03 May 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Vinod Tanwani, Sr. D .RFor Respondent: Shri S. N. Soparkar, A. R
Section 143(1)Section 143(2)Section 143(3)Section 195Section 40

…etc. should have been actually paid or should be actually due and payable under the law applicable to such tax, duty, etc. in force. Otherwise even Section 145A will also not carry case of Revenue any further. CIT v. English Electric Co. of India Ltd. (2000) 243 ITR 512 (Mad) and CIT v. Dyanavision Limited (2004) 267 ITR 600 (Mad) was also considered. And finally concluded that under the scheme of the excise duty, the assessee incurs liability to pay excise duty only upon both the events taking place, namely manufacture of excisable goods and removal of excisable goods; excise duty is not therefore includible in…

THE DCIT, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. AMOL DICALITE LTD.,, AHMEDABAD

Appeals are dismissed

ITA 1247/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad03 May 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Vinod Tanwani, Sr. D .RFor Respondent: Shri S. N. Soparkar, A. R
Section 143(1)Section 143(2)Section 143(3)Section 195Section 40

…etc. should have been actually paid or should be actually due and payable under the law applicable to such tax, duty, etc. in force. Otherwise even Section 145A will also not carry case of Revenue any further. CIT v. English Electric Co. of India Ltd. (2000) 243 ITR 512 (Mad) and CIT v. Dyanavision Limited (2004) 267 ITR 600 (Mad) was also considered. And finally concluded that under the scheme of the excise duty, the assessee incurs liability to pay excise duty only upon both the events taking place, namely manufacture of excisable goods and removal of excisable goods; excise duty is not therefore includible in…

DCIT CORPORATE CIRCLE 2(2), CHENNAI vs. INDIA PISTONS LTD., CHENNAI

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

ITA 2617/CHNY/2017[1999-00]Status: DisposedITAT Chennai12 Oct 2018AY 1999-00

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.2617/Chny/2017 िनधा"रण वष"/Assessment Year:1999-2000 The Deputy Commissioner Of M/S. India Piston Ltd., Income Tax, Corporate Circle 2(2), Vs. Huzur Gardens, Sembiam, Room No. 512, 5Th Floor, Wanaparthy Chennai 600 011. Block, 121, M.G. Road, Chennai 34. [Pan: Aaaci1439E] (Appellant) (Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Jcit ""थ" की ओर से/Respondent By : Shri R.Vijayaraghavan, Advocate सुनवाई की तारीख/ Date Of Hearing : 25.07.2018 घोषणा की तारीख /Date Of Pronouncement : 12.10.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai Dated 23.08.2017 Relevant To The Assessment Year 1999-2000. The Only Effective Ground Raised In The Appeal Of The Revenue Is That The Ld. Cit(A) Erred In Deleting The Addition Made Towards The Element Of Excise Duty & Customs Duty In The Closing Stock.

For Appellant: Shri AR. V. Sreenivasan, JCITFor Respondent: Shri R.Vijayaraghavan, Advocate
Section 115JSection 143(3)

…e addition of ₹.1,17,43,000/- and brought to tax. 3 I.T.A. No. 2617/Chny/17 5. The assessee carried the matter in appeal before the ld. CIT(A). After considering the submissions and by following the decision in the case of CIT v. English Electrical Co. Ltd. 243 ITR 512 (Mad) and other decisions of the Tribunal the ld. CIT(A) deleted the addition and allowed the ground raised by the assessee. 6. Aggrieved, the Revenue is in appeal before the Tribunal. The ld. DR submitted that the addition was erroneously deleted without appreciating the fact that the excise duty being statutory liability accrued as soon as the…

STERLING ABRASIVES LTD,,AHMEDABAD vs. THE DY.CIT.,CIRCLE-8,, AHMEDABAD

In the result, appeals filed by the department in ITA Nos

ITA 334/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad13 Nov 2017AY 2011-12

Bench: Shri N.K. Billaiya & Shri Mahavir Prasadआयकर अपील सं आयकर अपील सं./ Ita Nos. 704 & 705/Ahd/2014 आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2009-10 & 2010-11 वष" Dy. Commissioner Of Income Sterling Abrasives Ltd. Tax, Vs 45/46, Gidc, Circle-8, Odhav Road, Ahmedabad Ahmedabad – 382 415 आयकर अपील सं आयकर अपील सं./ Ita No. 334/Ahd/2015 आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2011-12 वष" Sterling Abrasives Ltd. Dy. Commissioner Of Income 45/46, Gidc, Vs Tax, Odhav Road, Circle-8, Ahmedabad – 382 415 Ahmedabad अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" य "" यथ" "" य "" य थ" थ"/ (Respondent) थ" Assessee By : Shri K. Madhusudan, Sr.D.R. Revenue By : Shri S. N. Soparkar, A.R. सुनवाई क" तारीख/Date Of Hearing : 27/10/2017 घोषणा क" तारीख /Date Of Pronouncement: 13/11/2017 आदेश/O R D E R आदेश आदेश आदेश Per Mahavir Prasad:- These Three Appeals, Two By The Revenue & One By The Assessee Are Directed Against The Separate Orders Of The Commissioner Of Income-Tax (Appeals)-Xiv, Ahmedabad Dated 04/12/2013 (Revenue) & Cit(A)-10, Ahmedabad Dated 19/12/2014 For Assessment Year 2009-10, 2010-11 & 2011-12 Respectively. 2. The Revenue Has Taken Following Grounds In Its Appeal Vide Ita No.704/Ahd/2014 For Asst. Year 2009-10:

For Appellant: Shri K. Madhusudan, Sr.D.RFor Respondent: Shri S. N. Soparkar, A.R
Section 143(1)Section 68

…have not been debited to profit & loss account, it cannot be added to the value of closing stock. In support of our claim, we rely on following decisions: ACIT vs Narmada Chematur Petrochemicals Ltd. 327ITR 369 (Guj) CIT vs English Electric Co. of India Ltd. 243 ITR 512 (Mad) CIT vs Dynavision Ltd. 267 ITR 600 (Mad) CIT vs Parry Confectionery Ltd. 299 ITR 321 (Mad) Without prejudice to what is stated above, we would further like to state that if your goodself decides to add the value of such taxes to the value of closing stock, than similar adjustment should be done to the value of opening stock also.” The exp…

THE DCIT, CIRCLE-8,, AHMEDABAD vs. STERLING ABRASIVES LTD,, AHMEDABAD

In the result, appeals filed by the department in ITA Nos

ITA 704/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad13 Nov 2017AY 2009-10

Bench: Shri N.K. Billaiya & Shri Mahavir Prasadआयकर अपील सं आयकर अपील सं./ Ita Nos. 704 & 705/Ahd/2014 आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2009-10 & 2010-11 वष" Dy. Commissioner Of Income Sterling Abrasives Ltd. Tax, Vs 45/46, Gidc, Circle-8, Odhav Road, Ahmedabad Ahmedabad – 382 415 आयकर अपील सं आयकर अपील सं./ Ita No. 334/Ahd/2015 आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2011-12 वष" Sterling Abrasives Ltd. Dy. Commissioner Of Income 45/46, Gidc, Vs Tax, Odhav Road, Circle-8, Ahmedabad – 382 415 Ahmedabad अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" य "" यथ" "" य "" य थ" थ"/ (Respondent) थ" Assessee By : Shri K. Madhusudan, Sr.D.R. Revenue By : Shri S. N. Soparkar, A.R. सुनवाई क" तारीख/Date Of Hearing : 27/10/2017 घोषणा क" तारीख /Date Of Pronouncement: 13/11/2017 आदेश/O R D E R आदेश आदेश आदेश Per Mahavir Prasad:- These Three Appeals, Two By The Revenue & One By The Assessee Are Directed Against The Separate Orders Of The Commissioner Of Income-Tax (Appeals)-Xiv, Ahmedabad Dated 04/12/2013 (Revenue) & Cit(A)-10, Ahmedabad Dated 19/12/2014 For Assessment Year 2009-10, 2010-11 & 2011-12 Respectively. 2. The Revenue Has Taken Following Grounds In Its Appeal Vide Ita No.704/Ahd/2014 For Asst. Year 2009-10:

For Appellant: Shri K. Madhusudan, Sr.D.RFor Respondent: Shri S. N. Soparkar, A.R
Section 143(1)Section 68

…have not been debited to profit & loss account, it cannot be added to the value of closing stock. In support of our claim, we rely on following decisions: ACIT vs Narmada Chematur Petrochemicals Ltd. 327ITR 369 (Guj) CIT vs English Electric Co. of India Ltd. 243 ITR 512 (Mad) CIT vs Dynavision Ltd. 267 ITR 600 (Mad) CIT vs Parry Confectionery Ltd. 299 ITR 321 (Mad) Without prejudice to what is stated above, we would further like to state that if your goodself decides to add the value of such taxes to the value of closing stock, than similar adjustment should be done to the value of opening stock also.” The exp…

DCIT, CIRCLE - 10, KOLKATA, KOLKATA vs. M/S. STADMED PRIVATE LTD., KOLKATA

In the result, Revenue’s appeal stands dismissed

ITA 200/KOL/2010[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.136 & 200/Kol/2010 Assessment Year :2005-06 Stadmed Pvt. Ltd. V/s. DCIT, Circle-10, P-7, Block-AA21, Sector-I, Salt Chowringhee Square, Lake City, Kolkat-700 064 Kolkata-69 [PAN No.AAECS 1530 Q] DCIT, Circle-10, P-7, V/s. M/s Stadmed Private Chowringhee Square, 3rd Ltd. Block-AA-21, Floor, Kolkata-69 Sector-I, Salt Lake, Kolkata-64 .. अपीलाथ" /Appellant ""यथ"/Respondent None आवेदक क" ओर से/By Assessee Shri Rajat Kumar Kureel, JCIT-SR-DR राज"व क" ओर से/By Rev…

STADMED PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE - 10, KOLKATA, KOLKATA

In the result, Revenue’s appeal stands dismissed

ITA 136/KOL/2010[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.136 & 200/Kol/2010 Assessment Year :2005-06 Stadmed Pvt. Ltd. V/s. DCIT, Circle-10, P-7, Block-AA21, Sector-I, Salt Chowringhee Square, Lake City, Kolkat-700 064 Kolkata-69 [PAN No.AAECS 1530 Q] DCIT, Circle-10, P-7, V/s. M/s Stadmed Private Chowringhee Square, 3rd Ltd. Block-AA-21, Floor, Kolkata-69 Sector-I, Salt Lake, Kolkata-64 .. अपीलाथ" /Appellant ""यथ"/Respondent None आवेदक क" ओर से/By Assessee Shri Rajat Kumar Kureel, JCIT-SR-DR राज"व क" ओर से/By Rev…

D.C.I.T CIR - 12,KOLKATA, KOLKATA vs. M/S JCT LIMITED., KOLKATA

In the result the appeal by the revenue is dismissed

ITA 1106/KOL/2013[2004-05]Status: DisposedITAT Kolkata19 Oct 2016AY 2004-05

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A Nos. 1106 To 1109/Kol/2013 Assessment Years : 2004-05, 2006-07,2007-08 & 2008-09 D.C.I.T., Circle-12, -Vs.- M/S. J.C.T. Ltd. Kolkata Kolkata [Pan : Aaacj 6733 E] (Appellant) (Respondent) For The Appellant : Shri Angam Shaiza, Cit For The Respondent : Shri A.K.Gupta, Fca

For Appellant: Shri Angam Shaiza, CITFor Respondent: Shri A.K.Gupta, FCA
Section 145Section 145ASection 43B

…8. Before CIT(A), the Assessee apart from reiterating submissions made before AO submitted that the AO has not properly applied the ratio of the decisions rendered by the Hon’ble Madras High Court in the case of (i)CIT v English Electric Company of India Ltd 243 ITR 512 (ii) CIT Vs Dynavision Ltd 267 ITR 600. It was submitted that the Madras High Court has clearly observed in the decisions that "Inclusion of excise duty in the valuation of closing stock was held to be permissible only if the liability for that amount in the excise duty account was given a deduction. It was pointed out that the ruling rendered by…