Amalgamated Electricity Company Limited v. Commissioner of Income-tax

97 ITR 334High Court1974#5100 most cited

What is Amalgamated Electricity Company Limited v. Commissioner of Income-tax authority for?

Amounts transferred to contingency reserve and dividend control reserve are allowed as deductions on revenue account.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Amalgamated Electricity Company Limited v. CIT · contingency reserve · dividend control reserve · deduction on revenue account · income tax act

Sections most often in play

Section 1961Section 139(1)Section 44ADSection 143(3)Section 147Section 153ASection 80A(5)Section 80AC

Issues it is cited on

section 80ia(7)section 10basection 158b(b)section 80a(5)section 153a(1)(a)fresh tangible materialsection 80ia(4)section 158bbdeduction under section 80iasection 10bsection 80acdeduction u/s 80ia

Judgments citing Amalgamated Electricity Company Limited v. Commissioner of Income-tax

Ajmer Sahkari Upbhokta Wholesale Bhandar Ltd., Ajmer vs. Income Tax Officer, Ward-1-2, Ajmer

ITA 830/JPR/2017[2014-15]Status: DisposedITAT Jaipur21 May 2018AY 2014-15
For Appellant: Shri G.C. Jain (Adv.)For Respondent: Smt. Neena Jeph (JCIT)
Section 37(1)Section 43(2)Section 48Section 48(1)

…lowed in computing the income chargeable under the head 'Profits and gains of business or profession'." 12. The view taken in Poona Electric Supply Co. Ltd.'s case (supra) was followed by the Bombay High Court in Amalgamated Electricity Co. Ltd. v. CIT [1974] 97 ITR 334 and reiterated by the Supreme Court in CIT v. Travancore Sugars & Chemicals Ltd. [1973] 88 ITR 1. Further, in CIT v. Bombay State Road Transport Corpn. [1977] 106 ITR 303 (Bom.), it has been held that the contributions made under a legal obligation cast upon a statutory organization under a statutory provision, the sum will have to be allowed as d…

Ajaykant Ramprasad Ruia, Mumbai vs. DCIT Cir 3(1), Mumbai

ITA 579/MUM/2013[2009-10]Status: DisposedITAT Mumbai15 Mar 2017AY 2009-10
For Appellant: Shri Pankaj TopraniFor Respondent: Shri Rajesh Kumar Yadav
Section 143Section 14ASection 254(1)Section 40

…was required to transfer to contingencies reserve and dividend and tariff reserve either before the Income-tax Officer or before the Appellate Assis tant Commissioner in appeal. Subsequently, this court had, in Amalga mated Electricity Co. Ltd. v. CIT [1974] 97 ITR 334 (Bom), held that such amounts represented allowable deductions on revenue account. The appel lant, therefore, raised a new claim and additional grounds before the Tribunal in that connection. The Tribunal rejected the same. The second question which was raised in the reference before the Division Bench was as under (page 354 of 199 ITR) : "(2) Whe…

M/S Samsung R & D Institute India Bangalore Private Limited, Bangalore vs. Addl C.I.T., Bangalore

In the result, the appeal of the Revenue is partly allowed for

ITA 55/BANG/2015[2009-10]Status: DisposedITAT Bangalore03 Mar 2017AY 2009-10

Bench: Shri A.K Garodiashri Laliet Kumarit(Tp)A No.55//Bang/2015 (Asst. Year 2009-10) M/S Samsung R&D Institute India Bangalore Pvt. Ltd., Bangalore. . Appellant Aaics 6290F. Vs. The Dy. Commissioner Of Income-Tax, Circle-6(1)(1), Bengaluru. . Respondent It(Tp)A No.60//Bang/2015 (Asst. Year 2009-10)

For Respondent: Shri Kapil Hirani, C.A Respondent by : Shri Neera Malhotra, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH, ‘B’, BANGALORE BEFORE SHRI A.K GARODIA, ACCOUNTANT MEMBER SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No.55//Bang/2015 (Asst. Year 2009-10) M/s Samsung R&D Institute India Bangalore Pvt. Ltd., Bangalore. . Appellant AAICS 6290F. Vs. The Dy. Commissioner of Income-tax, Circle-6(1)(1), Bengaluru. . Respondent IT(TP)A No.60//Bang/2015 (Asst. Year 2009-10) The Dy. Commissioner of Income-tax, Circle-6(1)(1), Bengaluru. . Appellant Vs. M/s Samsung R&D Institute India Bangalore Pvt. Ltd., Bangalore. . Respondent Revenue by : Shri Kapil Hirani, C.A Responden…