Ahmedabad Manufacturing and Calico Pvt. Ltd. v. Commissioner of Income-Tax

162 ITR 800High Court1986#22922 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2006 to 2022.

Judgments citing Ahmedabad Manufacturing and Calico Pvt. Ltd. v. Commissioner of Income-Tax

DCIT. Circle-4(1)(2), Ahmedabad vs. M/S. Torque Automotive Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1990/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad23 Nov 2022AY 2015-16

Bench: Smt. Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 M/S. Torque Automotive Pvt. Dcit Ltd., Circle-4(1)(2), 2Nd Floor, Mrudul Tower, Ahmedabad Vs Behind Times Of India, Ashram Road, Ahmedabad- 380009 [Pan No. : Aacct6528R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Appellant By : None Respondent By : Shri Alok Kumar, Cit Dr सुनवाई क" तार"ख/Date Of Hearing: 19.09.2022 घोषणा क" तार"ख /Date Of Pronouncement: 23.11.2022

For Appellant: NoneFor Respondent: Shri Alok Kumar, CIT DR

Section 271(1)(c)

…red to be build as a necessity for running of the business, the expenses were incurred more in the nature of repair rather than creation of a new capital asset and hence allowable as revenue expenses. In the case of Ahmedabad Mfg. & Calico Pvt. Ltd. V/s. CIT 162 ITR 800, the Hon'ble Gujarat High Court was considering the case as to whether the expenses incurred for reconditioning of the existing room to accommodate IBM Machines was capital or revenue expenditure. The authorities below observed that though new room has been created, since no new asset came into existence but merely to accommodate installation of…

ACIT-Central Circle -1, Ludhiana vs. M/S Aarti International Ltd., Ludhiana

The appeal of the Revenue is partly allowed in light of aforesaid directions

ITA 102/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh26 Oct 2022AY 2011-12

Bench: Cit(A)?

For Appellant: Shri Subhash Aggarwal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR

Section 143(1)Section 143(3)Section 154Section 244ASection 244A(2)Section 250(6)

…bunal within the territorial jurisdiction of Gujrat High Court were concerned in the face of the binding precedents available in the decisions of the Gujrat High Court itself available on the issue in the case of Ahmedabad Mfg. & Calico (P) Ltd. Vs CIT (1986) 162 ITR 800 (Guj) and Alembic Glass Industries Ltd. V CIT (1993) 202 ITR 214 (Guj) the issue could be said to be well settled and there was no debate. For the purposes of the present order, the ratio of the decisions is not relevant, however for the sake of completeness, it may be noted that these decisions held that the nature of expenditure being contempla…

Commnr. of Income Tax, Mumbai vs. M/S. General Insurance Corpn.of India

C.A. No.-004422-004422 - 2001Supreme Court25 Sept 2006

For Respondent: M/s General Insurance Corporation

Section 143Section 260Section 81

…e available for division or utilize quasi-capital gains. Bonus shares go by the modern name "capitalization of shares". AND the judgments of the Gujarat High Court in Ahmedabad Manufacturing and Calico Pvt. Ltd. Vs. Commissioner of Income-Tax, (1986) 162 ITR 800, CIT Vs. Mihir Textiles Limtied, (1994) 206 ITR 112 (Gujarat), Gujarat Steel Tubes Limited Vs. CIT, (1994) 210 ITR 358, CIT Vs. Ajit Mills Limited, (1994) 210 ITR 658 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 and the two judgments of the Andhra Pradesh High Court in Vazir Sultan Tobacco Co. Ltd. Vs. CIT, (1990) 184 ITR 70 an…