Apollo Tyers Ltd. v. ACIT

89 ITD 235Income Tax Appellate Tribunal#21550 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 115JBSection 14ASection 37(1)Section 43(5)Section 43ASection 58ASection 68Section 32(1)(tia)

Judgments citing Apollo Tyers Ltd. v. ACIT

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

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purpose

ITA 4068/DEL/2015[2007-08]Status: DisposedITAT Delhi23 Sept 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.4068/िद"ी/2015(िन.व. 2007-08) Dalmia Bharat Ltd., (Successor In The Interest Of Ocl India Ltd.) 11Th & 12Th Floor, Hansalaya Building, 15, Barakhamba Road, New Delhi 110001 ...... अपीलाथ"/Appellant Pan: Aabco-8750-F बनाम Vs. Deputy Commissioner Of Income Tax, ..... "ितवादी/Respondent Circle 19(1), C R Building New Delhi 110095 आअसं.3767/िद"ी/2015(िन.व. 2007-08) Assistant Commissioner Of Income Tax, Aayakar Bhawan, Uditnagar, Rourkela, ...... अपीलाथ"/Appellant Dist. Sundargarh, Odisha 769012 बनाम Vs. Dalmia Bharat Ltd., Successor Of Ocl India Ltd., 11Th & 12Th Floor, Hansalaya Building, 15, Barakhamba Road, New Delhi 110001 ..... "ितवादी/Respondent Pan: Aabco-8750-F

For Appellant: S/Shri Vijay Shah, Navin Verma &For Respondent: Shri Amaninder Singh Dhindsa &
Section 43(5)Section 43ASection 53A

…s capital receipt. In support of his argument, he placed reliance on the decision rendered in the case of Sutlej Cotton Mills Ltd. vs. CIT 116 ITR 1 (SC). He further placed reliance on the decision of Special Bench of the Tribunal in Apollo Tyers Ltd. vs ACIT 89 ITD 235 (Del. SB) to contend that dominate intention, motive and purpose of entering into forward exchange contract and cancellation thereof was to provide hedging mechanism 4 ITA Nos 4068 & 3767/Del/2015 (AY 2007-08) against enhancement of liabilities for repayment of foreign loans raised for the purpose of acquisition of capital asset. Hence, any gain…

DCIT, New Delhi vs. M/S Ocl India Pvt. Ltd., New Delhi

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purpose

ITA 3767/DEL/2015[2007-08]Status: DisposedITAT Delhi23 Sept 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.4068/िद"ी/2015(िन.व. 2007-08) Dalmia Bharat Ltd., (Successor In The Interest Of Ocl India Ltd.) 11Th & 12Th Floor, Hansalaya Building, 15, Barakhamba Road, New Delhi 110001 ...... अपीलाथ"/Appellant Pan: Aabco-8750-F बनाम Vs. Deputy Commissioner Of Income Tax, ..... "ितवादी/Respondent Circle 19(1), C R Building New Delhi 110095 आअसं.3767/िद"ी/2015(िन.व. 2007-08) Assistant Commissioner Of Income Tax, Aayakar Bhawan, Uditnagar, Rourkela, ...... अपीलाथ"/Appellant Dist. Sundargarh, Odisha 769012 बनाम Vs. Dalmia Bharat Ltd., Successor Of Ocl India Ltd., 11Th & 12Th Floor, Hansalaya Building, 15, Barakhamba Road, New Delhi 110001 ..... "ितवादी/Respondent Pan: Aabco-8750-F

For Appellant: S/Shri Vijay Shah, Navin Verma &For Respondent: Shri Amaninder Singh Dhindsa &
Section 43(5)Section 43ASection 53A

…s capital receipt. In support of his argument, he placed reliance on the decision rendered in the case of Sutlej Cotton Mills Ltd. vs. CIT 116 ITR 1 (SC). He further placed reliance on the decision of Special Bench of the Tribunal in Apollo Tyers Ltd. vs ACIT 89 ITD 235 (Del. SB) to contend that dominate intention, motive and purpose of entering into forward exchange contract and cancellation thereof was to provide hedging mechanism 4 ITA Nos 4068 & 3767/Del/2015 (AY 2007-08) against enhancement of liabilities for repayment of foreign loans raised for the purpose of acquisition of capital asset. Hence, any gain…

M/S. Appollo Tyres Ltd vs. The Assistant Commissioner of Income Tax

ITA/249/2015HC Kerala26 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE VIJU ABRAHAM

Section 40

…IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE VIJU ABRAHAM THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943 ITA NO. 249 OF 2015 AGAINST THE ORDER IN IT(TP)A No.02/COCH/2014 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/S: M/S. APOLLO TYRES LTD 6TH FLOOR, CHERUPUSHPAM BUILDINGS, SHANMUGHAM ROAD, ERNAKULAM, KOCHI-682031. (PAN: AAACA699Q). BY ADVS. SRI.JOSEPH MARKOSE (SR.) SRI.V.ABRAHAM MARKOS SRI.ABRAHAM JOSEPH MARKOS SRI.BINU MATHEW SRI.ISAAC THOMAS SRI.NOBY THOMAS CYRIAC SRI.TOM THOMAS KAKKUZHIYIL RESPONDENT/S: THE ASSISTANT COMMIS…

M/S. Havells India Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…vs. Rohit Mills Ltd. 219 ITR 228 (Guj.). vii) CIT vs. Motor Industries Co. Ltd. 173 ITR 374 (Kar.) viii) Hindustan Machine Tools Ltd. vs. CIT 175 ITR 220 (Kar.) ix) Beco Engineering Company Limited vs. CIT 236 ITR 344 (P&H). x) Apollo Tyres Ltd. vs. ACIT 89 ITD 235 (Del. Spl. Bench). xi) Munjal Showa Ltd. vs. DCIT 147 Taxman 69 (Delhi Bench) (Mag.) 25 The Ld. AR submitted by applying the well settled judicial position to the facts of the instant case, since the remittance of money was on account of a capital account, gain at the time of remittance, being on account of higher consideration received, but on…

Apollo Tyers Ltd. v. ACIT (89 ITD 235) — Cited in 4 Judgments | BharatTax