Bharat Earthmovers v. CIT

254 ITR 666Reported decision#24020 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2017.

Judgments citing Bharat Earthmovers v. CIT

ACIT, New Delhi vs. M/S. Nalwa Steel and Power Ltd., New Delhi

In the result, appeal of the department is dismissed

ITA 238/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Apr 2017AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 238/Del/2013 : Asstt. Year : 2008-09 Acit, Vs M/S Nalwa Steel & Power Ltd., Circle-13(1), 1213, Najafgarh Road, New Delhi Delhi-110015 (Appellant) (Respondent) Pan No. Aabcn3209L Assessee By : Sh. V. K. Tulsiyan, Ca Revenue By : Ms. Rachna Singh, Cit Dr & Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 25.04.2017 Date Of Pronouncement : 27.04.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 12.10.2012 Of Ld. Cit(A)-Xvi, New Delhi.

For Appellant: Sh. V. K. Tulsiyan, CAFor Respondent: Ms. Rachna Singh, CIT DR &

Section 115J

…be part of 'plant and machinery'. In the case CIT vs. Oswal Woollen Mills Ltd. (supra), the Punjab and Haryana High Court applied Berger Paints India Ltd. vs. CIT 266 ITR 99 and followed Bharat Earthmovers vs. CIT 245 ITR 428, CIT vs. Oswal Woollen Mills Ltd. 254 ITR 666, CrT vs. Oswal Woollen Mills Ltd. 257 ITR 737 and CIT vs. Starlight Silk Mills P. Ltd. 280 ITR 257 and upheld the Tribunal's decision that the electrical installations formed an integral part of the assessee's plant, therefore, depreciation was allowable at the rate applicable to plant and machinery. Here also electrical installation is integral…

Pr. Commissioner of Income Tax-6, New Delhi vs. Nalwa Steel & Power Ltd

ITA/186/2017HC Delhi22 Mar 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 43(3)

…the decision in the case of CIT vs. Oswal Woollen Mills Ltd. (supra), the Punjab and Haryana High Court applied Berger Paints India Ltd. vs. CIT 266 ITR 99 by following the case of Bharat Earthmovers vs. CIT 245 ITR 428, CIT vs. Oswal Woollen Mills Ltd. 254 ITR 666, CIT vs. Oswal Woollen Mills Ltd. 257 ITR 737 and CIT vs. Starlight Silk Mills P. Ltd. 280 ITR 257 the Hon'ble High Court has upheld the Tribunal's decision and hence, we are of the view that the electrical installations formed an integral part of the assessee's plant, therefore, depreciation was allowable at the rate applicable to plant a…

DCIT, New Delhi vs. M/S. Nalwa Steel & Power Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4559/DEL/2010[2006-07]Status: DisposedITAT Delhi09 Aug 2016AY 2006-07

Bench: Shri H.S. Sidhu & Shri Anadi N. Mishraa.Y. : 2006-07 Dcit, Circle 13(1), M/S Nalwa Steel & Power New Delhi Vs. Limited, Room No. 406, Cr Building, 28, Najafgarh Road, Ip Estate, New Delhi New Delhi

For Appellant: Sh. V.K. Tulsiyan, CAFor Respondent: Sh. UC Dubey, Sr. DR

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)

…t of 'plant and 8 machinery'. In the case CIT vs. Oswal Woollen Mills Ltd. (supra), the Punjab and Haryana High Court applied Berger Paints India Ltd. vs. CIT 266 ITR 99 and followed Bharat Earthmovers vs. CIT 245 ITR 428, CIT vs. Oswal Woollen Mills Ltd. 254 ITR 666, CrT vs. Oswal Woollen Mills Ltd. 257 ITR 737 and CIT vs. Starlight Silk Mills P. Ltd. 280 ITR 257 and upheld the Tribunal's decision that the electrical installations formed an integral part of the assessee's plant, therefore, depreciation was allowable at the rate applicable to plant and machinery. Here also electrical installation is integra…