Alembic Chemical Works Co. Ltd. v. CIT

177 ITR 377Supreme Court of India1989#288 most cited

What is Alembic Chemical Works Co. Ltd. v. CIT authority for?

Expenditure that provides a commercial advantage of an enduring nature may still be classified as revenue expenditure if its purpose is to facilitate existing trading operations, improve business efficiency, or upgrade existing products, depending on the specific context and objective.

275

judgments rely on this decision, according to BharatTax’s citation analysis of 367,518 Indian tax judgments — from 2008 to 2026.

Also referred to as

Alembic Chemical Works Co. Ltd. v. CIT · Section 37(1) · revenue expenditure · capital expenditure · enduring benefit test · commercial advantage · upgrading existing products · business efficiency · existing business · product improvement

Also reported as

43 Taxmann 312

Sections most often in play

Section 143(3)Section 37(1)Section 250Section 32Section 35(1)(iv)Section 35(2AB)Section 234BSection 35D
Read the full judgment

Issues it is cited on

test of enduring benefitenduring benefitsection 35(2ab)section 40a(2)(b)revenue expenditurecapital expendituresection 35section 32fair market valuesection 40(a)section 40aassociated enterprise

Judgments citing Alembic Chemical Works Co. Ltd. v. CIT

M/S. Wipro Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(2), Bangalore

In the result, the appeal filed by the assessee is treated as partly allowed for statistical purposes

ITA 2556/BANG/2019[2015-16]Status: HeardITAT Bangalore23 May 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranit(Tp)A No.2556/Bang/2019 Assessment Year : 2015-16

For Appellant: Shri S. Ganesh, Sr. ARFor Respondent: Shri T. Roumuan Paite, D.R
Section 143(3)

…enhance not only the productivity, but also the efficiency. The effect of technological obsolescence, in the context of allowing cost of certain assets as revenue expenditure, was well explained by Hon’ble Supreme Court in the case of Alembic Chemical works (177 ITR 377) in the following words:- "It would, in our opinion, be unrealistic to ignore the rapid advances in researches in antibiotic medical microbiology and to attribute a degree of endurability and permanence to the technical know- how at any particular stage in this fast changing area of medical science. The state of the art in some of these areas of…

Mahale Behr India Pvt.Ltd, (Formerly Known As Mahle Behr India Ltd), Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal filed by the assessee stands allowed

ITA 624/PUN/2018[2011-12]Status: DisposedITAT Pune17 May 2022AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita No.624/Pun/2018 िनधा"रण वष" / Assessment Year: 2011-12 Mahale Behr India Pvt. Ltd., Vs. Dcit, Circle-8, (Formerly Known As Mahle Pune. Behr India Ltd.), 29 Milestone, Pune – Nashik Highway, Village- Kuruli, Taluka: Khed, Chakan, Pune- 410501. Pan : Aabcb2186L Appellant Respondent Assessee By : Shri R. D. Onkar Revenue By : Shri Sunil Kumar Date Of Hearing : 29.03.2022 Date Of Pronouncement : 17.05.2022 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)- 6, Pune [‘The Cit(A)’] Dated 31.01.2018 For The Assessment Year 2011-12. 2. This Is A Recalled Matter. In The First Round Of Litigation Of Appeal, The Tribunal Vide Order Dated 31.08.2021 In Ita No.624/Pun/2018 For The Assessment Year 2011-12 Had Partly

For Appellant: Shri R. D. OnkarFor Respondent: Shri Sunil Kumar

…ing of automotive components and enabling the management to conduct the business operations more efficiently and productively. The Hon’ble Supreme Court in the case of (i) Empire Jute Co. Ltd. v. CIT, 124 ITR 1 and (ii) Alembic Chemical Works Co. Ltd. v. CIT, 177 ITR 377 (SC) held that expenditure incurred on the existing business incurred in connection with the existing business. Updating existing products should be allowed as revenue expenditure. Keeping in view the principles laid 6 down by the Hon’ble Karnataka High Court in the case of CIT vs. Tejas Networks India (P.) Ltd., 52 taxmann.com 513 (Kar.), the H…

Iss Sdb Security Services Private Limited, Chennai vs. DCIT Corporate Circle 2 (2), Chennai

The appeal stands allowed in terms of our above order

ITA 1687/CHNY/2018[2012-13]Status: DisposedITAT Chennai04 Apr 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/ Shri M.P. Lohia (CA) &Nikil TiwariFor Respondent: Shri G. Johnson (Addl. CIT) –Ld. DR
Section 143(3)Section 43B

…upon perusal of factual matrix, concurred with assessee’s submissions and observed that the payment was as license fees only and not price for acquisition of any capital assets. The ratio of decision of Hon’ble Apex Court in Alembic Chemicals Works Co. Ltd. (177 ITR 377) was noted wherein similar expenditure were held to be allowable deduction. Similar was the decision of Hon’ble Delhi High Court in Jubilant Foodwork Pvt. Ltd. (52 Taxmann.com 215) wherein it was held that the franchise fees paid annually at fixed percentage of sales turnover for using trademark would be revenue expenditure. Similar was the decis…

M/S Continental Automotive Components India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, the appeal is partly allowed

ITA 129/BANG/2019[2014-15]Status: DisposedITAT Bangalore29 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year :2014-15 M/S. Continental Automotive Vs. Dcit, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. Pan : Aakcs 9578 C Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Shri. Mudavathu Harish Chandra Naik, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.03.2022 Date Of Pronouncement : 29.03.2022 O R D E R

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year :2014-15 M/s. Continental Automotive Vs. DCIT, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. PAN : AAKCS 9578 C APPELLANT RESPONDENT Assessee by : Shri. T. Suryanarayana, Senior Advocate Revenue by : Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru. Date of hearing : 21.03.2022 Date of Pronouncement : 29.03.2022 O R D E R Per N.…

DCIT Corporate Circle 2 (2), Chennai vs. Iss Sdb Security Services Private Limited, Chennai

The appeal stands dismissed

ITA 3536/CHNY/2018[2014-15]Status: DisposedITAT Chennai21 Feb 2022AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri MP Lohia (CA) – Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT) –Ld. DR
Section 143(3)Section 14ASection 32(1)(ii)Section 36(1)(va)Section 43B

…आयकर अपीलीय अिधकरण ’ बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय ,ी महावीर िसंह, उपा23 एवं माननीय ,ी मनोज कुमार अ8वाल ,लेखा सद; के सम3। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.2707/Chny/2017 (िनधाDरण वषD / Assessment Year: 2011-12) DCIT M/s. ISS SDB Security Services Pvt. Ltd., बनाम No.4, Deccan House, 7th Avenue, Corporate Circle-2(2), / Vs. Chennai. Harrington Road, Chetpet, Chennai-600 031. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAACT-3628-C (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं…

DCIT Corporate Circle 2(2), Chennai vs. Iss Sdb Security Services Pvt. Limited, Chennai

The appeal stands dismissed

ITA 2707/CHNY/2017[2011-12]Status: DisposedITAT Chennai21 Feb 2022AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri MP Lohia (CA) – Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT) –Ld. DR
Section 143(3)Section 14ASection 32(1)(ii)Section 36(1)(va)Section 43B

…आयकर अपीलीय अिधकरण ’ बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय ,ी महावीर िसंह, उपा23 एवं माननीय ,ी मनोज कुमार अ8वाल ,लेखा सद; के सम3। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.2707/Chny/2017 (िनधाDरण वषD / Assessment Year: 2011-12) DCIT M/s. ISS SDB Security Services Pvt. Ltd., बनाम No.4, Deccan House, 7th Avenue, Corporate Circle-2(2), / Vs. Chennai. Harrington Road, Chetpet, Chennai-600 031. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAACT-3628-C (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं…

M/S Value & Budget Housing Corporation Pvt Ltd, Bangalore vs. Income Tax Officer Circle-7(1)(2), Bangalore

ITA 1388/BANG/2018[2014-15]Status: DisposedITAT Bangalore02 Feb 2022AY 2014-15

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Ramasubramaniyan, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 142(1)Section 143(2)Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.1370/Bang/2018 : Asst.Year 2012-2013 ITA No.1387/Bang/2018 : Asst.Year 2013-2014 ITA No.1388/Bang/2018 : Asst.Year 2014-2015 M/s.Value & Budget Housing The Deputy Commissioner of Corporation Private Limited Income-tax, Circle 7(1)(2) v. No.29/4, 3rd Floor Bangalore. H.M.Stafford House, 7th Cross Vasanthnagar Extn.7th Cross Off Millers Road Bangalore – 560 052. PAN : AACCV7868G. (Appellant) (Respondent) Appellant by : Sri.Ramasubramaniyan, CA Respondent by : Smt.Priyadarshini Besaganni…

M/S Value & Budget Housing Corporation Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-7(1)(2), Bangalore

ITA 1387/BANG/2018[2013-14]Status: DisposedITAT Bangalore02 Feb 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Ramasubramaniyan, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 142(1)Section 143(2)Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.1370/Bang/2018 : Asst.Year 2012-2013 ITA No.1387/Bang/2018 : Asst.Year 2013-2014 ITA No.1388/Bang/2018 : Asst.Year 2014-2015 M/s.Value & Budget Housing The Deputy Commissioner of Corporation Private Limited Income-tax, Circle 7(1)(2) v. No.29/4, 3rd Floor Bangalore. H.M.Stafford House, 7th Cross Vasanthnagar Extn.7th Cross Off Millers Road Bangalore – 560 052. PAN : AACCV7868G. (Appellant) (Respondent) Appellant by : Sri.Ramasubramaniyan, CA Respondent by : Smt.Priyadarshini Besaganni…

M/S Value & Budget Housing Corporation Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(2), Bangalore

ITA 1370/BANG/2018[2012-13]Status: DisposedITAT Bangalore02 Feb 2022AY 2012-13

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Ramasubramaniyan, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 142(1)Section 143(2)Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.1370/Bang/2018 : Asst.Year 2012-2013 ITA No.1387/Bang/2018 : Asst.Year 2013-2014 ITA No.1388/Bang/2018 : Asst.Year 2014-2015 M/s.Value & Budget Housing The Deputy Commissioner of Corporation Private Limited Income-tax, Circle 7(1)(2) v. No.29/4, 3rd Floor Bangalore. H.M.Stafford House, 7th Cross Vasanthnagar Extn.7th Cross Off Millers Road Bangalore – 560 052. PAN : AACCV7868G. (Appellant) (Respondent) Appellant by : Sri.Ramasubramaniyan, CA Respondent by : Smt.Priyadarshini Besaganni…

Viacom 18 Media P. Ltd, Mumbai vs. ACIT, Circle - 16 (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6853/MUM/2018[2014-15]Status: DisposedITAT Mumbai03 Jan 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Blem/S. Viacom 18 Media Pvt. Ltd., V. Acit – 16(1) Zion Bizworld, Subhash Road-A 4Th Floor, Room No. 439 Near Garware Office, Vile Parle (E) Aayakar Bhavan Mumbai - 400057 M.K. Road Mumbai - 400020 Pan: Aaacm9164E (Appellant) (Respondent) Assessee By : Shri Nimesh Vora Department By : S.N. Kabra

For Appellant: Shri Nimesh VoraFor Respondent: S.N. Kabra

…venue in nature. In support of his arguments, he relied upon the following decisions:– i) CIT v/s Finlay Mills Ltd., 20 ITR 475 (SC); ii) PCIT v. Zydus Wellness Ltd., 247 Taxman 397 (Guj); iii) Cadia Healthcare Ltd (Ahd.); iv) Alembic Chemical Works Co. Ltd., 177 ITR 377 (SC); v) Empire Jute Co Ltd v/s CIT 124 ITR 1 (SC); and vi) USV Ltd v/s DCIT, 24 Taxmann.com 218 (Mum. Trib.). 140. The learned Departmental Representative relied upon the observations of the authorities below. 141. Considered the rival submissions and perused the material on record in the light of the decisions relied upon. We find that the issu…

Kotak Mahindra Bank Limited (As Successor in Business of Erstwhile Ing Vysya Bank Limited), Bangalore vs. Commissioner of Income Tax (Appeals)-I, Bangalore

In the result, the appeal of the revenue is dismissed and the grounds of appeal of the assessee remanded by the High Court for fresh consideration are allowed

ITA 748/BANG/2011[2001-02]Status: DisposedITAT Bangalore03 Jan 2022AY 2001-02

Bench: Shri N.V. Vasudevanand Shri B. R. Baskaran

For Appellant: Shri. S. Ananthan, CAFor Respondent: Shri. Sumeer Singh Meena, JCIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)

…hrough the cases and see whether the instant problem has come up before. If so, go by it. If not, go by the nearest you can find. 25. To the same effect are the ratio laid down by the Hon'ble Supreme Court in the case of Alembic Chemical Works Co. Ltd. v. CIT 177 ITR 377, wherein it was observed that some broad and general tests have been suggested from time to time in the various judicial pronouncements to ascertain on which side of the line the outlay in a particular case might reasonably be held to fall. It was held that these tests are generally efficacious and serve as usual servants and as masters, they ten…

ACIT, Bangalore vs. M/S the Vysya Bank Ltd., Bangalore

In the result, the appeal of the revenue is dismissed and the grounds of appeal of the assessee remanded by the High Court for fresh consideration are allowed

ITA 733/BANG/2011[2001-02]Status: DisposedITAT Bangalore03 Jan 2022AY 2001-02

Bench: Shri N.V. Vasudevanand Shri B. R. Baskaran

For Appellant: Shri. S. Ananthan, CAFor Respondent: Shri. Sumeer Singh Meena, JCIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)

…hrough the cases and see whether the instant problem has come up before. If so, go by it. If not, go by the nearest you can find. 25. To the same effect are the ratio laid down by the Hon'ble Supreme Court in the case of Alembic Chemical Works Co. Ltd. v. CIT 177 ITR 377, wherein it was observed that some broad and general tests have been suggested from time to time in the various judicial pronouncements to ascertain on which side of the line the outlay in a particular case might reasonably be held to fall. It was held that these tests are generally efficacious and serve as usual servants and as masters, they ten…

DCIT, Circle- 11(2), New Delhi vs. Hughes Communication India Ltd., New Delhi

In the result, all the appeals being ITA No

ITA 5827/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Dec 2021AY 2011-12

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2011-12] Dcit Vs Hughes Communication India Ltd. Cirlce-11(2) 1, Shivaji Marg, Westend Greens, New Delhi Nh-8, New Delhi Aaach0765L Appellant Respondent [Assessment Year : 2013-14] & [Assessment Year : 2014-15] Acit Vs Hughes Communication India Ltd. Cirlce-11(2) 1, Shivaji Marg, Westend Greens, New Delhi Nh-8, New Delhi Aaach0765L Appellant Respondent Sh. Ajay Vohra, Sr. Adv & Sh. Deepesh Appellant By Jain, Ca Respondent By Sh. Vinay Kumar Karan Cit(Dr) & Sh. Kumar Padmapani Bora , Sr. Dr Date Of Hearing 25.11.2021 Date Of Pronouncement 31.12.2021

…m Navigation Co. (1953) (P.) Ltd. vs. CIT (1965) 56 ITR 52 (SC) • KS Radhakrishan Kapoor vs. CIT 47 ITR 938 (All) • CIT vs. Menora Hosiery Works P. Ltd. (1977) 109 ITR 714 (Bom) • Empire Jute Co. Ltd. vs. CIT 124 ITR 1 (SC) • Alembic Chemical Co. Ltd. vs. CIT 177 ITR 377 (SC) • Kirloskar Oil Engines Ltd vs. CIT (1994) 206 ITR 13 (Bom) • CIT vs. Assam Oil Co. Ltd. 107 ITR 261 (Cal) • Mahan agar Telephone Nigam Limited vs. Addl. CIT 100 TTJ1 (ITAT Delhi) • ITO vs. Evergrowth Telecom Ltd. in ITA No.5652/Mum/07 (ITAT Mumbai) • CIT vs. Kirloskar Computer Services 221 Taxman 391 (Kar) • Idea Cellular vs. ACIT 65 SOT 15…

Frick India Ltd., New Delhi vs. DCIT, New Delhi

Accordingly, the appeal filed by the assessee is allowed in terms of our

ITA 330/DEL/2012[2005-06]Status: DisposedITAT Delhi30 Dec 2021AY 2005-06

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Tarandeep Singh, Advocate and Shri Pulkit Verma, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr. DR
Section 143(3)Section 14ASection 251(2)Section 263Section 94(7)

…ture, the A.O called upon the assessee to put forth an explanation as regards the same. In reply, the assessee by drawing support from the judgments of the Hon’ble Supreme Court in the case of Ciba of India Ltd., 69 ITR 672 (SC) and Alembic Chemical Works, 177 ITR 377 (SC), as well as the judgment of the Hon’ble High Court of Delhi in the case of Shriram Refrigeration, 127 ITR 746 (Del), though tried to impress upon the A.O that its claim for deduction of the technical know-how fees of Rs. 82,73,814/- as a revenue expenditure was in order, but the same did not find favor with the A.O. Observing, that the jud…

Frick India Ltd vs. DCIT Circle-11 (1)

Accordingly, the appeal filed by the assessee is allowed in terms of our

ITA 2072/DEL/2008[2004-2005]Status: DisposedITAT Delhi30 Dec 2021AY 2004-2005

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Tarandeep Singh, Advocate and Shri Pulkit Verma, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr. DR
Section 143(3)Section 14ASection 251(2)Section 263Section 94(7)

…ture, the A.O called upon the assessee to put forth an explanation as regards the same. In reply, the assessee by drawing support from the judgments of the Hon’ble Supreme Court in the case of Ciba of India Ltd., 69 ITR 672 (SC) and Alembic Chemical Works, 177 ITR 377 (SC), as well as the judgment of the Hon’ble High Court of Delhi in the case of Shriram Refrigeration, 127 ITR 746 (Del), though tried to impress upon the A.O that its claim for deduction of the technical know-how fees of Rs. 82,73,814/- as a revenue expenditure was in order, but the same did not find favor with the A.O. Observing, that the jud…

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

…tor as opposed to acquisition of ownership rights therein, the payment made would be regarded as revenue expenditure.  CIT v. Ciba India Ltd.: 69 ITR 692 (SC)  CIT vs. British India Corp. Ltd. [1987] 165 ITR 51 (SC)  Alembic Chemical Works Co. 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. : 173 Taxman 390 (Del)  Shriram Pistons & Rings Ltd. vs. C…

M/S Continental Automotive Components India Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 713/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No. 713/Bang/2017 Assessment year : 2012-13 M/s. Continental Automotive Vs. The Assistant Commissioner Components (India) Pvt. Ltd., of Income Tax, Plot No.53B, Bommasandra Circle 2(1)(1), Industrial Area, Hosur Road, Bengaluru. Attibele Hobli, Anekal Taluk, Bangalore – 560 099. PAN: AAKCS 9578C APPELLANT RESPONDENT Appellant by : Shri T. Suryanarayana, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 29.09.2021 Date…

Hitachi Metglas (India) Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(2), New Delhi

In the result, the appeal filed by the assessee in ITA No

ITA 5906/DEL/2017[2010-11]Status: DisposedITAT Delhi11 Nov 2021AY 2010-11

Bench: Shri N.K. Billaiya & Shri Kuldip Singh[A.Y 2010-11]

For Appellant: Shri Saleel Kapoor, AdvFor Respondent: Shri Pradeep Kumar Meel, CIT- DR

…ss, it may be regarded as an integral part of the profit making process and therefore revenue in nature: · • Empire Jute Co. Ltd. v. CIT: 124 ITR 1 (SC) · • CIT v. Associated Cement Companies Ltd.: 172 ITR 257 (SC) · • Alembic Chemical Works Co. Ltd. v. CIT: 177 ITR 377 (SC) · • Arvind Mills Ltd v. CIT: 97 ITR 422 (SC) 51 • ITA Nos.551/Del./2014 & 636/Del./2015 · • ChandulalKeshavlal v. CIT: 38 ITR 601(SC) · • Bombay Steam Navigation Co. (1953) (P.) Ltd. v. CIT: 56 ITR 52 (SC) · DevidasVithaldas& Co. v. CIT: 84 ITR 277 (SC) · • Chelpark Company Ltd. v. CIT: 191 ITR 249 (Mad.) · • K.T.M.T.M. Abdul Kayoom v. CIT:…

Viacom 18 Media P.Ltd, Mumbai vs. Addl CIT 11(1), Mumbai

In the result, assessee‟s appeal for A

ITA 8754/MUM/2010[2006-07]Status: DisposedITAT Mumbai03 Sept 2021AY 2006-07

Bench: Shri C.N. Prasad & Shri S. Rifaur Rahman

…enue in nature. In support of his arguments, he relied upon the following decisions:– i) CIT v/s Finlay Mills Ltd., 20 ITR 475 (SC); ii) PCIT v. Zydus Wellness Ltd., 247 Taxman 397 (Guj); iii) Cadia Healthcare Ltd (Ahd.); iv) Alembic Chemical Works Co. Ltd., 177 ITR 377 (SC); v) Empire Jute Co Ltd v/s CIT 124 ITR 1 (SC); and vi) USV Ltd v/s DCIT, 24 Taxmann.com 218 (Mum. Trib.). 140. The learned Departmental Representative relied upon the observations of the authorities below. 141. Considered the rival submissions and perused the material on record in the light of the decisions relied upon. We find that the is…

M/S. Steer Engineering Pvt. Ltd., Bengaluru vs. Additional Commissioner of Income-Tax, Range-12, Bengaluru

In the result appeal filed by revenue stands partly allowed

ITA 2070/BANG/2018[2010-11]Status: DisposedITAT Bangalore22 Jul 2021AY 2010-11

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2010 – 11

For Appellant: Shri Narendra Jain, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl. CIT
Section 10ASection 10B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2010 – 11 M/s Steer Engineering Pvt. The Addl. Commissioner of Ltd., Income-tax, No.290, 4th Main, 4th Phase, Range-12, Peenya Industrial Area, Vs. Bengaluru. Nagwara, Bengaluru-560 058. PAN – AABCS 8840 E APPELLANT RESPONDENT Appellant by : Shri Narendra Jain, Advocate Respondent by : Shri Priyadarshi Mishra, Addl. CIT Date of Hearing : 05-07-2021 Date of Pronouncement : 22-07-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been pl…