Alfa Laval India Ltd. v. DCIT

295 ITR 45Supreme Court of India2008#12569 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2023.

Judgments citing Alfa Laval India Ltd. v. DCIT

M/S Cummins Technologies India Private Limited, Dewas vs. The ACIT Circle 1(1), Ujjain

In the result, appeal of assessee is partly allowed

ITA 53/IND/2023[2009-10]Status: DisposedITAT Indore25 Aug 2023AY 2009-10

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanicummins Technologies Acit Circle -1(1) India Pvt. Ltd. Ujjain Industrial Area No.2 A.B. Vs. Road Industrial Area Dewas (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabct2018B Assessee By Shri Ketan K. Ved. Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 10.07.2023 Date Of Pronouncement 25.08.2023

Section 143(3)Section 148Section 44A

…rovisions. Therefore, there is a change in its estimation of provision for slow/non-moving inventory from age of the inventory to consumption pattern as a basis. He has relied upon the judgment of Hon’ble Supreme Court in case of CIT vs. Alfa Laval India Ltd. 295 ITR 45 & Mumbai Benches of the tribunal in case of DCIT vs. B. Arunkumar Tarding Ltd. 96 ITD 194 as well as decision of Delhi Benches of Tribunal in case of Pr. CIT vs. Tupperware India Pvt. Ltd. 151 ITD 719 and submitted that when the assesse is following consistent policy of valuation of closing stock on the basis of net realizable value which is in ac…

ACIT 1(1), Mumbai vs. Forbes & Co.Ltd, Mumbai

In the result, appeal of the assessee is partly allowed and the appeal of

ITA 5536/MUM/2011[2007-08]Status: DisposedITAT Mumbai25 Jul 2019AY 2007-08

Bench: Shri G S Pannu, Vice-And Shri Pawan Singh

For Appellant: Shri Girish Dave (AR)For Respondent: Shri S C Tiwari (CIT-DR)
Section 143(3)Section 14ASection 3Section 37(1)Section 40

…-11 allowed the ground of appeal of the assessee for disallowance of inventory written off of Rs. 3.88 crore. To strengthen its submission the ld. AR of the assessee relied upon the decision of Hon’ble Supreme Court in CIT vs. Alpha Laval (India) Ltd. [2008] 295 ITR 45, Hon’ble Delhi High Court in CIT vs. Bharat Commerce & Industry Ltd. (240 ITR 256 Del.), CIT vs. Hotline Teletube and Components Ltd. (ITA No. 694/2008), Rajasthan High Court in CIT vs. Wolkem India Limited (315 ITR 211) and Mumbai Tribunal in Emerson Process Management India (P.) Ltd. v/s ACIT (13 taxmann.com 149). 16. On the other hand, the…

Sigma Aldrich Chemicals Pvt. Ltd., Bangalore vs. ACIT, Bangalore

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 1433/BANG/2013[2007-08]Status: DisposedITAT Bangalore24 Jul 2015AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri Jason P Boaz

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 131Section 143(3)

…ance upon the following decisions: IT(TP)A Nos.268, 269,387, 388/B/12 & 1399, 1416, 1433 &1434/B/13 M/s.Sigma Aldrich Chemicals P. Ltd. Page 21 of 33 i) Alfa Laval India Ltd. vs. DCIT (2003) 133 Taxman 740 (Bom.) affirmed by Hon’ble Supreme Court in (2008) 295 ITR 45 (SC), ii) Oil and Natural Gas Commission vs. ACIT (1999) 69 ITD 69 (Del Trib.), iii) ACIT vs. Arthur Anderson & Co. (5 SOT 393)(Mum Trib.) and iv) Sonic Biochem Extractions P. Ltd. vs. ITO (2013) 35 Taxmann.com 463 (Mum Trib.) (iii) On examination of the material on record, we find that genuineness of the services rendered by M/s.Indelox is not d…

DCIT, Bangalore vs. Sigma Aldrich Chemicals Pvt. Ltd., Bangalore

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 1416/BANG/2013[2007-08]Status: DisposedITAT Bangalore24 Jul 2015AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri Jason P Boaz

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 131Section 143(3)

…ance upon the following decisions: IT(TP)A Nos.268, 269,387, 388/B/12 & 1399, 1416, 1433 &1434/B/13 M/s.Sigma Aldrich Chemicals P. Ltd. Page 21 of 33 i) Alfa Laval India Ltd. vs. DCIT (2003) 133 Taxman 740 (Bom.) affirmed by Hon’ble Supreme Court in (2008) 295 ITR 45 (SC), ii) Oil and Natural Gas Commission vs. ACIT (1999) 69 ITD 69 (Del Trib.), iii) ACIT vs. Arthur Anderson & Co. (5 SOT 393)(Mum Trib.) and iv) Sonic Biochem Extractions P. Ltd. vs. ITO (2013) 35 Taxmann.com 463 (Mum Trib.) (iii) On examination of the material on record, we find that genuineness of the services rendered by M/s.Indelox is not d…

DCIT, Bangalore vs. Sigma Aldrich Chemicals Pvt. Ltd., Bangalore

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 1399/BANG/2013[2008-09]Status: DisposedITAT Bangalore24 Jul 2015AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri Jason P Boaz

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 131Section 143(3)

…ance upon the following decisions: IT(TP)A Nos.268, 269,387, 388/B/12 & 1399, 1416, 1433 &1434/B/13 M/s.Sigma Aldrich Chemicals P. Ltd. Page 21 of 33 i) Alfa Laval India Ltd. vs. DCIT (2003) 133 Taxman 740 (Bom.) affirmed by Hon’ble Supreme Court in (2008) 295 ITR 45 (SC), ii) Oil and Natural Gas Commission vs. ACIT (1999) 69 ITD 69 (Del Trib.), iii) ACIT vs. Arthur Anderson & Co. (5 SOT 393)(Mum Trib.) and iv) Sonic Biochem Extractions P. Ltd. vs. ITO (2013) 35 Taxmann.com 463 (Mum Trib.) (iii) On examination of the material on record, we find that genuineness of the services rendered by M/s.Indelox is not d…

DCIT, Bangalore vs. M/S Sigma Aldrich Chemicals Pvt. Ltd., Bangalore

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 388/BANG/2012[2006-07]Status: DisposedITAT Bangalore24 Jul 2015AY 2006-07

Bench: Smt. P. Madhavi Devi & Shri Jason P Boaz

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 131Section 143(3)

…ance upon the following decisions: IT(TP)A Nos.268, 269,387, 388/B/12 & 1399, 1416, 1433 &1434/B/13 M/s.Sigma Aldrich Chemicals P. Ltd. Page 21 of 33 i) Alfa Laval India Ltd. vs. DCIT (2003) 133 Taxman 740 (Bom.) affirmed by Hon’ble Supreme Court in (2008) 295 ITR 45 (SC), ii) Oil and Natural Gas Commission vs. ACIT (1999) 69 ITD 69 (Del Trib.), iii) ACIT vs. Arthur Anderson & Co. (5 SOT 393)(Mum Trib.) and iv) Sonic Biochem Extractions P. Ltd. vs. ITO (2013) 35 Taxmann.com 463 (Mum Trib.) (iii) On examination of the material on record, we find that genuineness of the services rendered by M/s.Indelox is not d…

DCIT, Bangalore vs. M/S Sigma Aldrich Chemicals Pvt. Ltd., Bangalore

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 387/BANG/2012[2005-06]Status: DisposedITAT Bangalore24 Jul 2015AY 2005-06

Bench: Smt. P. Madhavi Devi & Shri Jason P Boaz

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 131Section 143(3)

…ance upon the following decisions: IT(TP)A Nos.268, 269,387, 388/B/12 & 1399, 1416, 1433 &1434/B/13 M/s.Sigma Aldrich Chemicals P. Ltd. Page 21 of 33 i) Alfa Laval India Ltd. vs. DCIT (2003) 133 Taxman 740 (Bom.) affirmed by Hon’ble Supreme Court in (2008) 295 ITR 45 (SC), ii) Oil and Natural Gas Commission vs. ACIT (1999) 69 ITD 69 (Del Trib.), iii) ACIT vs. Arthur Anderson & Co. (5 SOT 393)(Mum Trib.) and iv) Sonic Biochem Extractions P. Ltd. vs. ITO (2013) 35 Taxmann.com 463 (Mum Trib.) (iii) On examination of the material on record, we find that genuineness of the services rendered by M/s.Indelox is not d…

M/S Sigma Aldrich Chemicals Private Limited, Bangalore vs. Addl..Ci.T., Bangalore

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 268/BANG/2012[2005-06]Status: DisposedITAT Bangalore24 Jul 2015AY 2005-06

Bench: Smt. P. Madhavi Devi & Shri Jason P Boaz

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 131Section 143(3)

…ance upon the following decisions: IT(TP)A Nos.268, 269,387, 388/B/12 & 1399, 1416, 1433 &1434/B/13 M/s.Sigma Aldrich Chemicals P. Ltd. Page 21 of 33 i) Alfa Laval India Ltd. vs. DCIT (2003) 133 Taxman 740 (Bom.) affirmed by Hon’ble Supreme Court in (2008) 295 ITR 45 (SC), ii) Oil and Natural Gas Commission vs. ACIT (1999) 69 ITD 69 (Del Trib.), iii) ACIT vs. Arthur Anderson & Co. (5 SOT 393)(Mum Trib.) and iv) Sonic Biochem Extractions P. Ltd. vs. ITO (2013) 35 Taxmann.com 463 (Mum Trib.) (iii) On examination of the material on record, we find that genuineness of the services rendered by M/s.Indelox is not d…