Addl. CIT v. Dyer’s Stone Lime Co. P Ltd.

136 ITR 8High Court1982#14589 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Addl. CIT v. Dyer’s Stone Lime Co. P Ltd.

ACIT, CIRCLE - 10(2), KOLKATA , KOLKATA vs. M/S. VESUVIUS INDIA LTD., , KOLKATA

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are allowed

ITA 207/KOL/2018[2010-11]Status: DisposedITAT Kolkata26 Feb 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant
Section 143(3)Section 92C

…f the plant nor it effects any improvement in the efficiency of the plant, so the same can be said to an expenditure on current repairs. The said view has been upheld by Hon’ble Delhi High Court in the case of Addl. CIT vs. Dyer’s Stone Lime Co. P Ltd. (1982) 136 ITR 8 (Del) and CIT vs. Bharat Aluminum Co. Ltd. (2007) 292 ITR 600 (Del). Further, it is a well settled proposition of law that accounting entries are sine-qua-non for taxation purposes. Moreover, the capitalization of the said expenditure in the books of account cannot be a determinative factor regarding the allowability of the said expenditure which i…

ACIT, CIRCLE - 10(2), KOLKATA , KOLKATA vs. M/S. VESUVIUS INDIA LTD., , KOLKATA

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are allowed

ITA 206/KOL/2018[2009-10]Status: DisposedITAT Kolkata26 Feb 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant
Section 143(3)Section 92C

…f the plant nor it effects any improvement in the efficiency of the plant, so the same can be said to an expenditure on current repairs. The said view has been upheld by Hon’ble Delhi High Court in the case of Addl. CIT vs. Dyer’s Stone Lime Co. P Ltd. (1982) 136 ITR 8 (Del) and CIT vs. Bharat Aluminum Co. Ltd. (2007) 292 ITR 600 (Del). Further, it is a well settled proposition of law that accounting entries are sine-qua-non for taxation purposes. Moreover, the capitalization of the said expenditure in the books of account cannot be a determinative factor regarding the allowability of the said expenditure which i…

ACIT, CIRCLE - 10(2), KOLKATA, KOLKATA vs. M/S. VESUVIUS INDIA LTD.,, KOLKATA

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are allowed

ITA 1333/KOL/2017[2008-09]Status: DisposedITAT Kolkata26 Feb 2020AY 2008-09

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant
Section 143(3)Section 92C

…f the plant nor it effects any improvement in the efficiency of the plant, so the same can be said to an expenditure on current repairs. The said view has been upheld by Hon’ble Delhi High Court in the case of Addl. CIT vs. Dyer’s Stone Lime Co. P Ltd. (1982) 136 ITR 8 (Del) and CIT vs. Bharat Aluminum Co. Ltd. (2007) 292 ITR 600 (Del). Further, it is a well settled proposition of law that accounting entries are sine-qua-non for taxation purposes. Moreover, the capitalization of the said expenditure in the books of account cannot be a determinative factor regarding the allowability of the said expenditure which i…

VESUVIUS INDIA LIMITED,KOLKATA vs. ADDL. CIT, RANGE - 10, KOLKATA, KOLKATA

In the result, the appeals of the revenue are dismissed and the appeals of the assessee are allowed

ITA 1289/KOL/2017[2008-09]Status: DisposedITAT Kolkata26 Feb 2020AY 2008-09

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1333/Kol/2017 ("नधा"रणवष" / Assessment Year:2008-09)

For Appellant: Shri Sanjay Paul, Addl. CIT (DR)For Respondent: ShriSoumen Adak, FCA, Shri Aashish Podder, ACA &Shri Prashant
Section 143(3)Section 92C

…f the plant nor it effects any improvement in the efficiency of the plant, so the same can be said to an expenditure on current repairs. The said view has been upheld by Hon’ble Delhi High Court in the case of Addl. CIT vs. Dyer’s Stone Lime Co. P Ltd. (1982) 136 ITR 8 (Del) and CIT vs. Bharat Aluminum Co. Ltd. (2007) 292 ITR 600 (Del). Further, it is a well settled proposition of law that accounting entries are sine-qua-non for taxation purposes. Moreover, the capitalization of the said expenditure in the books of account cannot be a determinative factor regarding the allowability of the said expenditure which i…

GODFREY PHILIPS INDIA LTD,MUMBAI vs. ADDL CIT 8(1), MUMBAI

In the result, the ground raised by the assessee is allowed

ITA 5317/MUM/2015[2011-12]Status: DisposedITAT Mumbai13 Sept 2019AY 2011-12

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2011-12

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Choudhary Arun Kumar Singh, D.R
Section 43B

…ce of his argument namely; 1. ITO vs. IBP Co. Ltd. (20 ITD 470) (Cal.), 2. CIT vs. Armour Consultants (P.) Ltd. (355 ITR 418) (Mad – HC) 3. CIT vs. Delhi Press and Samachar Patra (P.) Ltd. (2010) 322 ITR 590 (Delhi – HC) 4. CIT vs. Bharat Alluminium Co. Ltd. (292 ITR 600) (Delhi HC) 5. Evergreen Engineering Company Pvt. Ltd. Addl CIT (ITA No.117 of 2015) 6. DCIT vs. Patel Aluminium Pvt. Ltd. (ITA No.1598 of 2010 7. DCIT vs. Sachdev Gateways & Gateways Pvt. Ltd. (ITA No.5637 of 2008 (Mumbai Trib.) 6 M/s. God Frey Philips India Ltd. 8. DCIT vs. The Sesakaria Biswan Sugar Factory Ltd. (ITA No.5270 of 2009 (Mumbai T…

DCIT, NEW DELHI vs. M/S. GUJARAT GUARDIAN LTD., NEW DELHI

In the result, appeal filed by the revenue against the direction of the Ld

ITA 1106/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Aug 2018AY 2010-11

Bench: Shri S.K.Yadav & Shri Prashant Maharishim/S. Guajarat Guardian Ltd, Vs. Dcit, 4-7/C, Dda Shopping Centre, Circle-12(1), (Now Circle- New Friends Colony, 10(2), New Delhi Cr Building, Ip Estate, Pan: Aaacg1622K New Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Guajarat Guardian Ltd, Circle-12(1), (Now Circle-10(2), 4-7/C, Dda Shopping Cr Building, Ip Estate, Centre, New Delhi New Friends Colony, New Delhi Pan: Aaacg1622K (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Smt Meeta Singh CIT DR
Section 144Section 144CSection 14A

…Limited V DCIT DCIT V Gujarat Guradian Limited A Y 2010-11 ITA No 1106 & 973/Del/2015  CIT vs. Karnataka State Road Transport Corporation Ltd. [224 Taxman 188 (Kar – Mag)] [2014]  CIT vs. Nizam Sugar Factory 116 ITR 706 (AP)  ACIT vs. Dyer‟s Stone Lime Co 136 ITR 8 (Del)  CIT vs. Serikella Glass Works: 157 ITR 584 (Pat)  Messrs Dehri Rohtas Light Railway Co. Ltd vs. CIT 46 ITR 533 (Pat)  Rhodesia Railways vs. ITC 1 ITR 227 (PC)  Bansilal Abirchand vs. CIT 31 ITR 427 (Nag)  South Eastern Coalfields Ltd. vs. JCIT: 85 ITD 608 (Nag),  DCIT v. Eicher Motors Ltd.: 67 SOT 306 (Del – Trib)  CIT v. TVS Motors:…

M/S BLA COKE PRIVATE LIMITED,KOLKATA vs. CIT,--IV, KOLKATA, KOLKATA

In the result the appeal of the assessee is allowed

ITA 597/KOL/2014[2009-2010]Status: DisposedITAT Kolkata02 Mar 2016AY 2009-2010

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2009-10

For Appellant: Smt. Shreya Agarwal, ACAFor Respondent: Shri Sachidananda Srivastava, CIT DR
Section 142(1)Section 143(3)Section 263

…ctors, ovens get damaged and require repairs and overhauling. Such overhauling and repairs expenses are revenue expenditures .CIT v Seraikella Glass Works (P) Ltd 157 ITR 584,Addl CIT v Dyer's Stone Lime Co (P) Ltd 136 ITR 8, CIT v Bharat Aluminium ce Limited 292 ITR 600, CIT v Udaipur Distillary Co Limited 268 ITR 451. It was further pointed out that in the course of the assessment the AO asked the assessee to furnish the details of expenses for the purpose of dismantling ovens vide its notice dated 22.08.2011 and the Assessee furnished full details of the said expenses vide its Letter dated 13.09.2011and after…

Addl. CIT v. Dyer’s Stone Lime Co. P Ltd. (136 ITR 8) — Cited in 7 Judgments | BharatTax