Assam Bengal Cement Co. Ltd. v. CIT

Ramco Industries Ltd., Chennai vs. ACIT, Virudhunagar

In the result, all the appeals filed by the assessee are dismissed and the appeal filed by the Revenue also dismissed

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 201/Chny/2017 िनधा"रण वष"/Assessment Year: 2005-06 The Deputy Commissioner Of M/S. Ramco Industries Limited, Income Tax, Vs. No. 47, P S K. Nagar, Corporate Circle 2, Rajapalayam 626 108. Madurai. [Pan:Aaacr5284J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 92, 93 & 94/Chny/2017 िनधा"रण वष"/Assessment Years: 2001-02, 2002-03 & 2005-06 M/S. Ramco Industries Limited, Vs. The Assistant Commissioner Of No. 47, P S K. Nagar, Income Tax, Circle 1, Rajapalayam 626 108. Virudhunagar. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri Srinivasa Rao Vana, Addl. Cit Assessee By : Shri J. Prabhakar, C.A. सुनवाई की तारीख/ Date Of Hearing : 21.11.2019 घोषणा की तारीख /Date Of Pronouncement : 26.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, All Dated 03.10.2016 Relevant To The Assessment Years 2001-02, 2002-03 & 2005-06. The Revenue Also Filed An Appeal Against The Order Of The Ld. Cit(A) For The 2

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 201/Chny/2017 िनधा"रण वष"/Assessment Year: 2005-06 The Deputy Commissioner of M/s. Ramco Industries Limited, Income Tax, Vs. No. 47, P S K. Nagar, Corporate Circle 2, Rajapalayam 626 108. Madurai. [PAN:AAACR5284J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 92, 93 & 94/Chny/2017 िनधा"रण वष"/Assessment Years: 2001-02, 2002-03 & 20…

Ramco Industries Ltd., Chennai vs. ACIT, Virudhunagar

In the result, all the appeals filed by the assessee are dismissed and the appeal filed by the Revenue also dismissed

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 201/Chny/2017 िनधा"रण वष"/Assessment Year: 2005-06 The Deputy Commissioner Of M/S. Ramco Industries Limited, Income Tax, Vs. No. 47, P S K. Nagar, Corporate Circle 2, Rajapalayam 626 108. Madurai. [Pan:Aaacr5284J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 92, 93 & 94/Chny/2017 िनधा"रण वष"/Assessment Years: 2001-02, 2002-03 & 2005-06 M/S. Ramco Industries Limited, Vs. The Assistant Commissioner Of No. 47, P S K. Nagar, Income Tax, Circle 1, Rajapalayam 626 108. Virudhunagar. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri Srinivasa Rao Vana, Addl. Cit Assessee By : Shri J. Prabhakar, C.A. सुनवाई की तारीख/ Date Of Hearing : 21.11.2019 घोषणा की तारीख /Date Of Pronouncement : 26.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, All Dated 03.10.2016 Relevant To The Assessment Years 2001-02, 2002-03 & 2005-06. The Revenue Also Filed An Appeal Against The Order Of The Ld. Cit(A) For The 2

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 201/Chny/2017 िनधा"रण वष"/Assessment Year: 2005-06 The Deputy Commissioner of M/s. Ramco Industries Limited, Income Tax, Vs. No. 47, P S K. Nagar, Corporate Circle 2, Rajapalayam 626 108. Madurai. [PAN:AAACR5284J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 92, 93 & 94/Chny/2017 िनधा"रण वष"/Assessment Years: 2001-02, 2002-03 & 20…

ACIT Non Corporate Circle 20(1), Chennai vs. Shri Balaji Communications, Chennai

In the result, cross objection filed by the assessee is allowed

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.2073/Chny/2018 "नधा"रण वष" /Assessment Year : 2008-09 Assistant Commissioner Of M/S. Shri Balaji Communications, Vs. Income Tax, No.3/6, Mgr Salai Non Corporate Circle-20(1), Vijayaraghavapuram, Chennai – 600 034 Chennai – 600 093. [Pan : Abifs 0605 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) & C.O. No.9/Chny/2019 आयकर अपील सं./Ita No.2073/Chny/2018 "नधा"रण वष" /Assessment Year : 2008-2009 M/S. Shri Balaji Communications Assistant Commissioner Of Income Tax, No.3/6, M.G.R. Salai, V. Non Corporate Circle – 20(1) Vijayaraghavapuram Aayakar Bhavan Chennai – 600 093. 121, M. G. Road, Chennai – 600 034 Pan : [Abifs 0605 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : राज" की ओर से /Revenue By Shri A.V.R. Sreenivasan, Jcit : Shri Philip George & िनधा"रती की ओर से /Assessee By Shri D. Palanivel, Advocates

…duced Sec.32(1)(ii) conferring depreciation on intangible assets, film satellite right which falls within the group of “intangible assets” and it is only capital in nature. 2.4. Having regard to the Supreme Court’s decision in the case of Assam Bengal Cement (27 ITR 34) the learned CIT(A) ought to have upheld the action of the Assessing Officer. 3. For these and other grounds that may be adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Assessing Officer restored.” Objections of the Assessee raised in the CO: 1. “The order of the Commissioner of Inc…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…, but were incurred to defend its right to carry on business of a hotel and therefore, the expenses are revenue in nature and it is purely a finding of fact and does not involve any question of law. (f) Similarly, in Assam Bengal Cement Co. Ltd. v. CIT [1955] 27 ITR 34 (SC), it has been held that the question as to whether any expenditure is capital or revenue in nature has all along been considered to be a question of fact to be determined by the Income-tax Authorities on an application of the broad principles laid down and the courts of law would not ordinarily interfere with such findings of fact if they have…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…, but were incurred to defend its right to carry on business of a hotel and therefore, the expenses are revenue in nature and it is purely a finding of fact and does not involve any question of law. (f) Similarly, in Assam Bengal Cement Co. Ltd. v. CIT [1955] 27 ITR 34 (SC), it has been held that the question as to whether any expenditure is capital or revenue in nature has all along been considered to be a question of fact to be determined by the Income-tax Authorities on an application of the broad principles laid down and the courts of law would not ordinarily interfere with such findings of fact if they have…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…, but were incurred to defend its right to carry on business of a hotel and therefore, the expenses are revenue in nature and it is purely a finding of fact and does not involve any question of law. (f) Similarly, in Assam Bengal Cement Co. Ltd. v. CIT [1955] 27 ITR 34 (SC), it has been held that the question as to whether any expenditure is capital or revenue in nature has all along been considered to be a question of fact to be determined by the Income-tax Authorities on an application of the broad principles laid down and the courts of law would not ordinarily interfere with such findings of fact if they have…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…, but were incurred to defend its right to carry on business of a hotel and therefore, the expenses are revenue in nature and it is purely a finding of fact and does not involve any question of law. (f) Similarly, in Assam Bengal Cement Co. Ltd. v. CIT [1955] 27 ITR 34 (SC), it has been held that the question as to whether any expenditure is capital or revenue in nature has all along been considered to be a question of fact to be determined by the Income-tax Authorities on an application of the broad principles laid down and the courts of law would not ordinarily interfere with such findings of fact if they have…

DCIT Circle 1, Tirupur vs. Eastman Exports Global Clothing (P) Limited, Tirupur

In the result, both the appeals filed by the Revenue stand dismissed

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.1676 & 1677/Chny/2019 "नधा"रण वष" /Assessment Years : 2013-14 & 2016-17

…ice (P) Ltd. (supra). The Apex Court at para 6 of its judgment observed as follows:- “6. The test for distinguishing between capital expenditure and revenue expenditure in our country was laid down by this court in Assam Bengal Cement Co. Ltd. v. CIT [1955] 27 ITR 34 . In that case, the appellant-company had acquired from the Government of Assam lease of certain limestone quarries for a period of 20 years for the purpose of manufacture of cement. The lessee had, inter alia, agreed to pay an annual sum during the whole period of the lease as a protection fee and in consideration of that payment, the lessor under…

DCIT Circle 1, Tirupur vs. Eastman Exports Global Clothing (P) Limited, Tirupur

In the result, both the appeals filed by the Revenue stand dismissed

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.1676 & 1677/Chny/2019 "नधा"रण वष" /Assessment Years : 2013-14 & 2016-17

…ice (P) Ltd. (supra). The Apex Court at para 6 of its judgment observed as follows:- “6. The test for distinguishing between capital expenditure and revenue expenditure in our country was laid down by this court in Assam Bengal Cement Co. Ltd. v. CIT [1955] 27 ITR 34 . In that case, the appellant-company had acquired from the Government of Assam lease of certain limestone quarries for a period of 20 years for the purpose of manufacture of cement. The lessee had, inter alia, agreed to pay an annual sum during the whole period of the lease as a protection fee and in consideration of that payment, the lessor under…

Arkema Peroxides India Private Limited, Chennai vs. DCIT Corporate Circle 1(1), Chennai

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. Nos. 1318 & 1319/Chny/2018 "नधा"रणवष"/Assessment Years : 2006-07 & 2013-14

…आयकर अपील"य अ"धकरण ,’ सी ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी एन. आर. एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"यके सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकरअपीलसं/.I.T.A. Nos. 1318 & 1319/Chny/2018 "नधा"रणवष"/Assessment Years : 2006-07 & 2013-14 M/s. Arkema Peroxides India Pvt. Ltd., Deputy Commissioner of Income Tax, 1st Floor, Balmer Lawrie House, Vs. Corporate Circle -1(1), No. 628, Anna Salai, Chennai. Teynampet, Chennai – 600 018. [PAN: AAACE 1713F] (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee by : Shri.…

Arkema Peroxides India Private Limited, Chennai vs. DCIT Corporate Circle 1(1), Chennai

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. Nos. 1318 & 1319/Chny/2018 "नधा"रणवष"/Assessment Years : 2006-07 & 2013-14

…आयकर अपील"य अ"धकरण ,’ सी ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी एन. आर. एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"यके सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकरअपीलसं/.I.T.A. Nos. 1318 & 1319/Chny/2018 "नधा"रणवष"/Assessment Years : 2006-07 & 2013-14 M/s. Arkema Peroxides India Pvt. Ltd., Deputy Commissioner of Income Tax, 1st Floor, Balmer Lawrie House, Vs. Corporate Circle -1(1), No. 628, Anna Salai, Chennai. Teynampet, Chennai – 600 018. [PAN: AAACE 1713F] (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee by : Shri.…