Associated Bearing Co. Ltd. v. Commissioner of Income-lax

286 ITR 341High Court#24363 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Associated Bearing Co. Ltd. v. Commissioner of Income-lax

THE DCIT, CIRCLE-1(1),, BARODA vs. GUJARAT CHEMICAL PORT TERMINAL CO.LTD.,, BHARUCH

In the result, Cross Objection appeal of the assessee is allowed

ITA 2998/AHD/2014[2010-11]Status: DisposedITAT Surat14 Feb 2020AY 2010-11

Bench: Shri Sandeep Gosain, Hon'Ble & Shri O.P.Meena, Hon'Bleआ.अ.सं./I.T.A No.1501/Ahd/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/S.Gujarat Chemical Port Terminal V The Commissioner Of Income Tax, Vadodara. Company Ltd., S Po Lakhigam, Via Dahej, . Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.2998/Ahd/2014 "नधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Income V M/S.Gujarat Chemical Port Tax, Circle-1(1), Baroda. S Terminal Company Ltd., . Po Lakhigam, Via Dahej, Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent Cross Objection No.30/Ahd/2015 (Arising Out Of Ita No.2998/Ahd/2014) "नधा"रण वष"/Assessment Year: 2010-11 M/S.Gujarat Chemical Port Vs. The Deputy Commissioner Of Terminal Company Ltd., Income Tax, Circle-1(1), Po Lakhigam, Via Dahej, Baroda. Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(3)Section 263Section 263(1)Section 36Section 43A

…, a windmill which generates power is itself engaged in the manufacturing of production of an article or thing. We found support from the judgement rendered by Hon’ble Bombay High Court in the case of Associated Bearing Co. Ltd. vs. Commissioner of Income-lax 286 ITR 341 (Bom) and from the judgement of Hon'ble Madras High Court in the case of Commissioner of Income Tax vs. Atlas Export. Enterprise 373 ITR 4 14 (Mad). Therefore, while relying upon the judgement, we hold that the assessee clearly satisfied the conditions of section 31(l)(iia) and is entitled to the claim of additional depreciation in respect of win…

M/S. GUJARAT CHEMICAL PORT TERMINAL CO.LTD.,,BHARUCH vs. THE CIT-I, BARODA

In the result, Cross Objection appeal of the assessee is allowed

ITA 1501/AHD/2014[2009-10]Status: DisposedITAT Surat14 Feb 2020AY 2009-10

Bench: Shri Sandeep Gosain, Hon'Ble & Shri O.P.Meena, Hon'Bleआ.अ.सं./I.T.A No.1501/Ahd/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/S.Gujarat Chemical Port Terminal V The Commissioner Of Income Tax, Vadodara. Company Ltd., S Po Lakhigam, Via Dahej, . Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.2998/Ahd/2014 "नधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Income V M/S.Gujarat Chemical Port Tax, Circle-1(1), Baroda. S Terminal Company Ltd., . Po Lakhigam, Via Dahej, Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent Cross Objection No.30/Ahd/2015 (Arising Out Of Ita No.2998/Ahd/2014) "नधा"रण वष"/Assessment Year: 2010-11 M/S.Gujarat Chemical Port Vs. The Deputy Commissioner Of Terminal Company Ltd., Income Tax, Circle-1(1), Po Lakhigam, Via Dahej, Baroda. Bharuch – 392 130. [Pan: Aaacg 6861 A] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(3)Section 263Section 263(1)Section 36Section 43A

…, a windmill which generates power is itself engaged in the manufacturing of production of an article or thing. We found support from the judgement rendered by Hon’ble Bombay High Court in the case of Associated Bearing Co. Ltd. vs. Commissioner of Income-lax 286 ITR 341 (Bom) and from the judgement of Hon'ble Madras High Court in the case of Commissioner of Income Tax vs. Atlas Export. Enterprise 373 ITR 4 14 (Mad). Therefore, while relying upon the judgement, we hold that the assessee clearly satisfied the conditions of section 31(l)(iia) and is entitled to the claim of additional depreciation in respect of win…

ULTRAMARINE & PIGMENTS LTD,MUMBAI vs. CIT 7, MUMBAI

In the result net result, appeal is allowed

ITA 2844/MUM/2013[2009-10]Status: DisposedITAT Mumbai10 Aug 2016AY 2009-10

Bench: Shri Jason P. Boaz (Am) & Shri Sandeep Gosain (Jm)

Section 10ASection 143(1)Section 143(2)Section 143(3)Section 263

…s itself engaged in the manufacturing of production of an article or thing. We found support from the judgement rendered by Hon’ble Bombay High Court in the case of Associated Bearing Co. Ltd. vs. 10 Ultramarine & Pigments Limited Commissioner of Income-tax 286 ITR 341(Bom) and from the judgement of Hon’ble Madras High Court in the case of Commissioner of Income Tax vs. Atlas Export Enterprise 373 ITR 414 (Mad). Therefore, while relying upon the judgement, we hold that the assessee clearly satisfied the conditions of section 31(1)(iia) and is entitled to the claim of additional depreciation in respect of wind m…

Associated Bearing Co. Ltd. v. Commissioner of Income-lax (286 ITR 341) — Cited in 3 Judgments | BharatTax