Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. v. CIT

282 ITR 470High Court#17584 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 100profit split methodbright line testresale price methodsection 36(l)(va)amp expendituresection 92esection 92(1)cost plus methodfar analysiscorporate guaranteeright to receive

Judgments citing Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. v. CIT

INTERNATIONAL TRAVEL HOUSE LIMITED,NEW DELHI vs. ACIT CIRCLE-12(2), NEW DELHI

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

ITA 8423/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Sept 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2016-17]

Section 37(1)Section 40

…respective of the book entries [Refer: Kedarnath Jute Manufacturing Company v.v. CIT: 82 ITR 363 (SC), Sutlej Cotton Mills Ltd. vs. CIT: 116ITR 1 (SC), Bharat Carbon and Ribbon Mfg. Co. P. Ltd.: 239 ITR 505 (SC), CIT vs. U. P. Electronics Corporation Limited: 282 ITR 470 (All HC), Dabur India Ltd. v. ACIT: ITA 3241 & 6525/Del/2014 (Del Trib.)] (ii) The assessing officer has alleged that ITC Ltd recognizes the cost of ESOP as capital contribution and not an expenditure. The said observation is factually incorrect and is not borne out of the records. The accounting policy highlighted in the audited financial by I…

M/S. DABUR INDIA LTD.,NEW DELHI vs. ADDL.CIT, NEW DELHI

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6525/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…books of account:- i) Kedarnath Jute Manufacturing Company vs. CIT, 82 ITR 363 (SC); ii) Sutlej Cotton Mills Ltd. vs. CIT, 116 ITR 1 (SC); iii) Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. vs. CIT, 239 ITR 505 (SC); iv) CIT vs. UP Electronics Corporation Ltd., 282 ITR 470 (All) 114.6 We have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find, the AO, in the instant case, disallowed the claim of depreciation on goodwill on the ground that the ass…

DCIT, NEW DELHI vs. M/S. DABUR INDIA LTD., NEW DELHI

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6256/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…books of account:- i) Kedarnath Jute Manufacturing Company vs. CIT, 82 ITR 363 (SC); ii) Sutlej Cotton Mills Ltd. vs. CIT, 116 ITR 1 (SC); iii) Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. vs. CIT, 239 ITR 505 (SC); iv) CIT vs. UP Electronics Corporation Ltd., 282 ITR 470 (All) 114.6 We have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find, the AO, in the instant case, disallowed the claim of depreciation on goodwill on the ground that the ass…

M/S. DABUR INDIA LTD.,NEW DELHI vs. ADDL.CIT, NEW DELHI

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3241/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…books of account:- i) Kedarnath Jute Manufacturing Company vs. CIT, 82 ITR 363 (SC); ii) Sutlej Cotton Mills Ltd. vs. CIT, 116 ITR 1 (SC); iii) Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. vs. CIT, 239 ITR 505 (SC); iv) CIT vs. UP Electronics Corporation Ltd., 282 ITR 470 (All) 114.6 We have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find, the AO, in the instant case, disallowed the claim of depreciation on goodwill on the ground that the ass…

DCIT, NEW DELHI vs. M/S. DABUR INDIA LTD., NEW DELHI

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3114/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…books of account:- i) Kedarnath Jute Manufacturing Company vs. CIT, 82 ITR 363 (SC); ii) Sutlej Cotton Mills Ltd. vs. CIT, 116 ITR 1 (SC); iii) Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. vs. CIT, 239 ITR 505 (SC); iv) CIT vs. UP Electronics Corporation Ltd., 282 ITR 470 (All) 114.6 We have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find, the AO, in the instant case, disallowed the claim of depreciation on goodwill on the ground that the ass…

Bharat Carbon and Ribbon Mfg. Co. (P) Ltd. v. CIT (282 ITR 470) — Cited in 5 Judgments | BharatTax