Berger Paints India Ltd. v. CIT (2004) 266 ITR 99 (SC), CIT v. Shri Ram Honda Power Equipment Corporation

352 ITR 481Supreme Court of India2013#17723 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2024.

Judgments citing Berger Paints India Ltd. v. CIT (2004) 266 ITR 99 (SC), CIT v. Shri Ram Honda Power Equipment Corporation

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 4081/DEL/2010[2003-04]Status: PendingITAT Delhi12 Mar 2024AY 2003-04

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Rajesh Kumar, CIT-DR

…Act for the amount lying credited in the Modvat account at the end of the accounting year, dismissing the SLP (No. 23461/2012) filed by the department against the order of the High Court in the case of Shri Ram Honda Power Equipment Ltd: [2013] 258 CTR 329 / 352 ITR 481 (SC). Following the above judgment, the ITAT in AY 2006-07, AY 2007-08 and 2008-09 decided the aforesaid issue in favour of assessee. The Ld. AR pointed out that the aforesaid issue has been decided against the assessee by the Delhi High Court in assessment years 1999-00 (ITA No.31/2005 and 250/2005), 2000-01 (ITA No.442/2005) and 2004-05 (ITA No…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…1,08,417/- was allowable as deduction to the assessee under section 43B of the Act. The Ld. AR relied upon the following decisions:- • Berger Paints India Ltd. Vs. CIT(2004) 266 ITR 99 (S.C) • CIT v. Shri Ram Honda Power Equipment Corporation : 258 CTR 329 / 352 ITR 481 (SC) • CIT v. Modipon Ltd.: 400 ITR 1 (SC) • CIT v. Paharpur Cooling Towers Ltd.: CA No. 19769 of 2017 (SC) • Lakhanpal National v. ITO : 162 ITR 240 (Guj) • Bharat Petroleum Corporation Ltd: 252 ITR 43 (Bom) • CIT v. NCR Corporation India (P) Ltd.: 240 Taxman 598 (Kar.) • Chemicals and Plastics India Ltd. v. CIT : 260 ITR 193 (Mad) • CIT vs. C.L…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…ere allowable as deduction under section 43B of the Act. ITA No.-6021/Del/2012 3.3. While placing reliance on the decisions reported in Berger Paints India Ltd. v. CIT (2004) 266 ITR 99 (SC), CIT v. Shri Ram Honda Power Equipment Corporation : 258 CTR 329 / 352 ITR 481 (SC), CIT v. Modipon Ltd.:334 ITR 106 (Del), Lakhanpal National Ltd. v. ITO : 162 ITR 240 (Guj), Bharat Petroleum Corporation Ltd.: 252 ITR 43 (Bom), CIT v. NCR Corporation India (P) Ltd. : 240 Taxman 598 (Kar.), Chemicals and Plastics India Ltd. v. CIT : 260 ITR 193 (Mad), CIT v. C.L. Gupta: 259 ITR513 (All.), CIT v. Raj and Sans Deep Ltd: 293 I…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

…his Special Bench verdict and upheld the disallowance. The ld. AR submitted that there has been further articulation of law on this point. Referring to the judgment of the Hon’ble Supreme Court in the case of CIT Vs. Shri Ram Honda Power Equipment Ltd. (2013) 352 ITR 481 (SC), the ld. AR submitted that the amount lying credited in the Modvat account at the end of the accounting year has now become deductible u/s 43B as per its ratio. We find that the Hon’ble Apex Court in Shriram Honda PowerEquipment Ltd. (supra) has held that : `The Authorities below are right in coming to the conclusion that MOD VA T Credit is…

CIT vs. M/S Samtel India Ltd

The appeal is disposed of

ITA - 130 / 2000HC Delhi26 Sept 2013

Bench: It Namely Whether Rs.3,95,11,874/- Being The Excise Duty On Raw Material Consumed During The Year Is Allowable U/S. 37(1) As Claimed By The Respondent Before A.O.?

Section 37(1)

…credit at the time of purchase and “net method” at the time of valuation of stock in trade. This practice was depreciated. This decision was followed by the Supreme Court in Commissioner of Income Tax versus Shriram Honda Power Equipment Limited, (2013) 352 ITR 481 and in the case of the respondent-assessee in Civil Appeal No. 6449/2012. 6. The facts stated by Commissioner of Income Tax (Appeals) create some doubt and suspicion whether net method was followed by the assessee, but the Assessing Officer has not commented adversely about the same in the assessment order. Findings of the Commissioner…