Ashok Leyland Ltd. v. DCIT

47 Taxmann.com 414Income Tax Appellate Tribunal2014#20944 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2016 to 2017.

Judgments citing Ashok Leyland Ltd. v. DCIT

Cairn Uk Holding Ltd., Ahmedabad vs. DCIT (International Taxation), New Delhi

In the result ground No. 5 of the appeal of the assessee is allowed

ITA 1669/DEL/2016[2007-08]Status: DisposedITAT Delhi09 Mar 2017AY 2007-08

Bench: Shri H. S. Sidhu & Shri Prashant Maharishi

For Appellant: Shri Percy Pardiwala Sr. AdvFor Respondent: Shri Sanjay Puri CIT
Section 143(3)Section 144

…P a g e | 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―D‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 1669 /Del/2016 (Assessment Year: 2007-08) Crain U K Holdings V Deputy Commissioner of Limited Income Tax ( International s 50 Lothian Road Taxation) – Circle 1(2)(1) . Edinburgh , Scotland New Delhi EH39BY PAN : AACCC9135H (Appellant) (Respondent) Assessee by : Shri Percy Pardiwala Sr. Adv Shi P Maheshwari, CA Ms. Aarti Sathe, Adv Revenue by: Shri Sanjay Puri CIT Shri Anuj Arora CIT DR Date of Hearing 19/12/2016 Date of pronouncement 09/03/2017 O…

Accel Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for 38

ITA 24/CHNY/2015[2009-10]Status: DisposedITAT Chennai20 May 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S.T. Prabhu, DirectorFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)Section 2(22)(e)

…case and are entirely on a different footing. In the case law of ITO vs. TCFC Ltd 10 Taxmann 144 (2011), it has been held that the provisions for diminution need to be added back for computation of book profits. In the case of Ashok Leyland Ltd vs DCIT (2014) 47 Taxmann.com 414 (Chennai Tri.) it was held that diminution in value of assets is not an admissible expenditure for computing income of assessee when assets are held as investment, question of diminution in value arises only in the case of assets held by an assessee in the form of stock in trade. The grounds raised on sole disputed issue that the 10. Comm…

Accel Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for 38

ITA 23/CHNY/2015[2005-06]Status: DisposedITAT Chennai20 May 2016AY 2005-06

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S.T. Prabhu, DirectorFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)Section 2(22)(e)

…case and are entirely on a different footing. In the case law of ITO vs. TCFC Ltd 10 Taxmann 144 (2011), it has been held that the provisions for diminution need to be added back for computation of book profits. In the case of Ashok Leyland Ltd vs DCIT (2014) 47 Taxmann.com 414 (Chennai Tri.) it was held that diminution in value of assets is not an admissible expenditure for computing income of assessee when assets are held as investment, question of diminution in value arises only in the case of assets held by an assessee in the form of stock in trade. The grounds raised on sole disputed issue that the 10. Comm…

DCIT, Chennai vs. Accel Limited, Chennai

In the result, the appeal of the assessee is allowed for 38

ITA 144/CHNY/2015[2002-03]Status: DisposedITAT Chennai20 May 2016AY 2002-03

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S.T. Prabhu, DirectorFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)Section 2(22)(e)

…case and are entirely on a different footing. In the case law of ITO vs. TCFC Ltd 10 Taxmann 144 (2011), it has been held that the provisions for diminution need to be added back for computation of book profits. In the case of Ashok Leyland Ltd vs DCIT (2014) 47 Taxmann.com 414 (Chennai Tri.) it was held that diminution in value of assets is not an admissible expenditure for computing income of assessee when assets are held as investment, question of diminution in value arises only in the case of assets held by an assessee in the form of stock in trade. The grounds raised on sole disputed issue that the 10. Comm…

Ashok Leyland Ltd. v. DCIT (47 Taxmann.com 414) — Cited in 4 Judgments | BharatTax