Addl. CIT v. Shama Engine Valves Ltd.

158 ITR 195High Court1986#8237 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Issues it is cited on

section 80ia(8)section 145aweighted deductionsection 10(34)section 35(2ab)section 194hsection 80icsection 194jsection 40a(2)(b)section 2(22)transactional net margin methodsection 2(22)(e)

Judgments citing Addl. CIT v. Shama Engine Valves Ltd.

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the Revenue in ITA No

ITA 961/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Feb 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…decisions of CIT vs Ciba India Ltd. 69 ITR 692 (SC); CIT vs IAEC (pumps) Ltd. 232 ITR 316 (SC); Shriram Refrigeration Industries Ltd. vs CIT 127 ITR 746 (Del.); Triveni Engineering Works Ltd. vs CIT 136 ITR 340 (Del.); CIT vs Bhai Sunder Dass & Sons (P.) Ltd. 158 ITR 195 (Del.); CIT vs Hero Honda Motors Ltd. 372 ITR 481 (Del.) apart from other case laws. Further submission was made that there was no enduring benefit in the capital field. He contended that the appellant only had the right to use the trademark on non-exclusive basis. In terms of Article 7.04 and 7.05, the appellant is always exposed to the risk of…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, the appeal of the Revenue in ITA No

ITA 1507/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Feb 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…decisions of CIT vs Ciba India Ltd. 69 ITR 692 (SC); CIT vs IAEC (pumps) Ltd. 232 ITR 316 (SC); Shriram Refrigeration Industries Ltd. vs CIT 127 ITR 746 (Del.); Triveni Engineering Works Ltd. vs CIT 136 ITR 340 (Del.); CIT vs Bhai Sunder Dass & Sons (P.) Ltd. 158 ITR 195 (Del.); CIT vs Hero Honda Motors Ltd. 372 ITR 481 (Del.) apart from other case laws. Further submission was made that there was no enduring benefit in the capital field. He contended that the appellant only had the right to use the trademark on non-exclusive basis. In terms of Article 7.04 and 7.05, the appellant is always exposed to the risk of…

DCIT,C-11(1), NEW DELHI vs. HERO MOTOCORP LTD.,, NEW DELHI

Appeal of the Revenue is dismissed

ITA 1982/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Feb 2023AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

Section 14ASection 2(22)(e)Section 40Section 40a

…v. CIT: 177 ITR 377 (SC) - Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) - Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) - Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) - CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) - CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) - Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) - CIT vs. Shri Ram Pistons and Rings Ltd. : 220 CTR 404 (Del) Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM) - ITO vs. Shivani Locks : 118 TTJ 467 (Del) - Climate Systems India Ltd. vs. CIT: 319 ITR 113 (Del-HC) - CIT vs.…

HERO MOTO CORP LTD.,NEW DELHI vs. NEAC, DELHI

ITA 706/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2021AY 2016-17

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Surendra Pal
Section 143(3)Section 144BSection 144CSection 144C(13)Section 145Section 1lSection 80ISection 92C

…v. CIT: 177 ITR 377 (SC)  Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC)  Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del)  Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del)  CIT vs. Bhai Sunder Dass& Sons P. Ltd. : 158 ITR 195 (Del)  CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del)  Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del)  CIT vs. Shri Ram Pistons and Rings Ltd. : 220 CTR 404 (Del)  Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM)  ITO vs. Shivani Locks : 118 TTJ 467 (Del)  Climate Systems India Ltd. vs. CIT: 319 ITR 113 (Del-HC)  CIT vs…

HERO MOTOCROP LTD.,NEW DELHI vs. ACIT, CIRCLE- 11(1), NEW DELHI

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…v. CIT: 177 ITR 377 (SC) • Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) • Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) • Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) • CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) • CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) • Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) • CIT vs. Shri Ram Pistons and Rings Ltd. : 220 CTR 404 (Del) • Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM) • ITO vs. Shivani Locks : 118 TTJ 467 (Del) • Climate Systems India Ltd. vs. CIT: 319 ITR 113 (Del-HC) • CIT vs…

ELI LILLY AND COMPANY INDIA PVT. LTD.,GURGAON vs. DCIT, CIRCEL-1(1), GURGAON

ITA 7487/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Oct 2019AY 2014-15

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: Shri Ajay Vohra, AdvocateFor Respondent: Shri Vinay Kumar Karan, CIT-DR
Section 32

…ecisions inCIT v. Ciba India Ltd: 69 ITR 692 (SC), CIT v. IAEC (Pumps) Ltd.: 232 ITR 316 (SC), Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746(Del), Triveni Engineering Works Ltd. v. CIT 136 ITR 340 (Del), and CIT v. Bhai Sunder Dass& Sons (P) Ltd.: 158 ITR 195 (Del.) 12. Insofar as the aspect of enduring benefit advocated by the assessing officer is concerned, it is submitted by Ld. AR that under the agreement the assessee is obligated to discontinue the use of technical information and regulatory approvals forthwith in the event of termination of the agreement vide clauses 16.1 and 18.2 thereof, and,…

HERO MOTOCORP LTD.,NEW DELHI vs. DCIT, CIRCLE- 11(1), NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 1351/DEL/2018[2009-10]Status: DisposedITAT Delhi23 Apr 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

For Appellant: Amount of Proposed international
Section 115JSection 143(3)Section 144C

…T: 177 ITR 377 (S.C) • Shriram Refrigeration Industries Ltd. Vs. CIT: 127 ITR 746 (Del H.C) • Triveni Engineering Works Ltd. Vs. CIT(A): 136 ITR 340 (Del) • Addl. CIT vs. Shama Engine Valves Ltd, : 138 ITR 217 (Del) • CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) • CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) • CIT vs. Shri Ram Pistons and Rings Ltd.: 220 CTR 404 (Del) • Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM) ITO vs. Shivani Locks : 118 TTJ 467 (Del) 86 • Climate Systems India Ltd. vs. CIT: 319 ITR 113 (Del- HC)] • CIT v…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…• CIT v. Ciba India Ltd: 69 ITR 692 (SC) 111 • CIT v. IAEC (Pumps) Ltd.: 232 ITR 316 (SC) • Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746(Del) • Triveni Engineering Works Ltd. v. CIT: 136 ITR 340 (Del) • CIT v. Bhai Sunder Dass & Sons (P) Ltd: 158 ITR 195 (Del.) CIT v. Hero Honda Motors Ltd.: 372 ITR 481 (Del.) • • Praga Tools Ltd. v. CIT : 123 ITR 773 (AP) Mysore Kirloskar Ltd. V. CIT: 114 ITR 443 (Kar.) • • CIT v. Tata Engineering & Locomotive Co. Pvt. Ltd. 123 ITR 538 (Bom) CIT v. Hindustan Motors Ltd.: 192 ITR 619 (Cal.) • • CIT v. Avery India Ltd.: 207 ITR 813 (Cal.) • Shivani Locks Ltd.…

HERO MOTOCORP LTD.,,NEW DELHI vs. ADDL.CIT, RANGE-11, NEW DELHI

In the result ground No

ITA 6990/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Jun 2018AY 2013-14

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A. No. 6990/Del/2017 (A.Y 2013-14)

Section 143(3)Section 144C

…o. Ltd. v. CIT: 177 ITR 377 (SC) Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) CIT vs. Lumax Industries Ltd. : 1'73 Taxman 390 (Del) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del)-" CIT vs. Shri Ram Pistons and Rings Ltd. : 220 CTR 404 (Del) Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM) ITO vs. Shivani Locks : 118 TTJ 467 (Del) Since no proprietary rights in the know how is vested in the assessee, th…

HERO MOTOCORP LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result appeal No. 2424/Del/ 2015 filed by the revenue in assessment year 2010-11 is partly allowed

ITA 1616/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Jun 2018AY 2012-13

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

Section 143(3)Section 144CSection 92C

…o. Ltd. v. CIT: 177 ITR 377 (SC) Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) CIT vs. Lumax Industries Ltd. : 1'73 Taxman 390 (Del) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del)-" CIT vs. Shri Ram Pistons and Rings Ltd. : 220 CTR 404 (Del) Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM) ITO vs. Shivani Locks : 118 TTJ 467 (Del) Since no proprietary rights in the know how is vested in the assessee, th…

M/S HERO HONDA MOTORS LTD,,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2148/DEL/2009[2004-05]Status: DisposedITAT Delhi02 Feb 2017AY 2004-05

Bench: Sh C.M.Garg & Shri Prashant Maharishihero Honda Motors Ltd, Dcit, 34, Basant Lok, Vasant Vihar, Circle-12(1), Vs. New Delhi New Delhi Pan:Aaacg0812J (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. AK Saroha, CIT DR
Section 143(3)Section 195Section 263Section 32Section 37(1)Section 40Section 9

…The ACT Page 12 of 34 The same view has been reiterated by the Delhi High Court in the following cases: > Triveni Engineering Works Ltd. v. CIT 136 ITR 340 (Del) > Acted.CIT v. Sharma Engine Valves Ltd. 138 ITR 216 (Del) > CIT v. Bhai Sunder Dass & Sons Ltd. 158 ITR 195 (Del) In the case of CIT vs. Ohlum Electrical Industries (P.) Ltd. [127 ITR 409f before the AP High Court the assessee paid a certain royalty on net .vales effected by the exploitation of a technical know how patent for which a license wax granted for 14 years on a non- exclusive basis without the right of granting any sub licence. It wax held th…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…Page 191 of 484 iv) Shriram Refrigeration Industries Ltd. v. CIT: 127 ITR 746 (Del HC) v) Triveni Engineering Works Ltd. vs. CIT : 136 ITR 340 (Del) vi) Addl. CIT vs. Shama Engine Valves Ltd. : 138 ITR 217 (Del) vii) CIT vs. Bhai Sunder Dass & Sons P. Ltd. : 158 ITR 195 (Del) viii) CIT vs. Lumax Industries Ltd. : 173 Taxman 390 (Del) ix) Shriram Pistons & Rings Ltd. vs. CIT : 171 Taxman 81 (Del) x) CIT vs. Shri Ram Pistons and Rings Ltd. : 220 CTR 404 (Del) xi) Goodyear India Ltd. vs. ITO : 73 ITD 189 (Del)(TM) xii) ITO vs. Shivani Locks : 118 TTJ 467 (Del) xiii) Climate Systems India Ltd. vs. CIT: 319 ITR 113 (…

COMMISSIONER OF INCOME TAX-IV vs. HERO HONDA MOTORS LIMITED

ITA/694/2011HC Delhi03 Feb 2015

…onsidered commercially, it would be an integral part of the profit making process. The court, therefore, held that the expenditure must be treated as revenue. Similar reasoning is to be found in the case of CIT vs. Bhai Sunder Dass & Sons P. Ltd. (1986) 158 ITR 195 (Del). Reference can also be made to the recent decision in CIT vs. Lumax Industries Ltd. (2008) 173 Taxman 390 (Del) wherein referring to a circular, it was observed that if a licence was acquired for use of technical knowhow for a limited period, the payment would not bring into existence an asset of enduring nature. In this decision, re…

Addl. CIT v. Shama Engine Valves Ltd. (158 ITR 195) — Cited in 13 Judgments | BharatTax