Associated Cables (P.) Ltd. v. Dy. CIT

48 ITD 141Income Tax Appellate Tribunal1994#25239 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing Associated Cables (P.) Ltd. v. Dy. CIT

DCIT 14(1)(2), MUMBAI vs. COMMTEL NETWORKS P.LTD, MUMBAI

In the result appeal of the Revenue is dismissed

ITA 4872/MUM/2015[2012-13]Status: DisposedITAT Mumbai19 Jun 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

…he assessee would not be liable. 23. In view of what is stated above, there is no reason to entertain the appeal. Appeal is dismissed." ' (Emphasis Supplied) The aforesaid appeal arose from the Tribunal's order in Associated Cables (P) Ltd. vs. DOT CIT (2994) 48 ITD 141 (Bom)(TM), wherein the assessee, a manufacturer of speciality cables, was to receive 90% of the sale price upon dispatch of goods and the balance 10% was to be released by its customers against a performance bank guarantee covering the warranty period. On these facts, the assessee claimed that the though the 10% of the sale value was received by i…

DCIT, CHENNAI vs. BGR ENERGY SYSTEM LTD., CHENNAI

In the result, appeal of the assessee and Revenue are partly

ITA 954/CHNY/2017[2010-11]Status: DisposedITAT Chennai07 Dec 2017AY 2010-11

Bench: Shri Abraham P.George & Shri George Mathan

For Appellant: Mrs. Jharna B. Harilal, C.A

…ey in respect of the jobs completed by the assessee during the relevant previous year should not be taken into account in computing the profits of the assessee for the assessment year in question." In the case of Associated Cables (P.) Ltd. v. Dy. CIT [1994] 48 ITD 141 (Bom.) (TM), the learned Member of the Tribunal as per the headnotes, held as under : "Section 28(i) of the Income-tax Act, 1961 -Business deduction/loss -Allowability of -Assessment year 1990-91 -Assessee-company was engaged in manufacture of cables as per specifications of customers -According to contract, while 90 per cent of cost of cables wa…

BGR ENERGY SYSTEMS LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, appeal of the assessee and Revenue are partly

ITA 660/CHNY/2017[2010-11]Status: DisposedITAT Chennai07 Dec 2017AY 2010-11

Bench: Shri Abraham P.George & Shri George Mathan

For Appellant: Mrs. Jharna B. Harilal, C.A

…ey in respect of the jobs completed by the assessee during the relevant previous year should not be taken into account in computing the profits of the assessee for the assessment year in question." In the case of Associated Cables (P.) Ltd. v. Dy. CIT [1994] 48 ITD 141 (Bom.) (TM), the learned Member of the Tribunal as per the headnotes, held as under : "Section 28(i) of the Income-tax Act, 1961 -Business deduction/loss -Allowability of -Assessment year 1990-91 -Assessee-company was engaged in manufacture of cables as per specifications of customers -According to contract, while 90 per cent of cost of cables wa…

Associated Cables (P.) Ltd. v. Dy. CIT (48 ITD 141) — Cited in 3 Judgments | BharatTax