Bombay in CIT v. Metro Goldwyn Mayer

7 ITR 176Reported decision#18195 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2022.

Judgments citing Bombay in CIT v. Metro Goldwyn Mayer

Letiwind Shriram Manufacturing Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee for assessment

ITA 110/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Feb 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.109 & 110/Chny/2018 ("नधा"रणवष" / Assessment Years: 2013-14 & 2014-15) M/S. Leitwind Shriram Manufacturing Ltd. V Deputy Commissioner Of Income Sreedhar, Suresh & Rajagopalan, C.As., S Tax, 3-B, Green Heaven, New No.26 Corporate Circle-4(1) Third Main Road, Gandhi Nagar, Chennai-34. Adyar,Chennai-600 020. Pan: Aabcl 2825N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Muralikumar, CITFor Respondent: 13.12.2021
Section 36(1)(iii)

…ch assets into existence and to put them in working condition. Similarly, the Supreme Court has also upheld the matching principle for allowing expenditure with respect to specific incomes and specific heads. J. K. Industries and another (Supreme Court) (29 7 ITR 176) The matching principle can be applied by matching expenditure against specific revenues as having been used in generating those specific revenues or by matching expenses against the revenue of a given period in general on the basis that the expenditure pertains to that period. Tuticorin Alkali Chemicals and Fertilisers Ltd. (SC) (227 1TR 172) 27…

Letiwind Shriram Manufacturing Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee for assessment

ITA 109/CHNY/2018[2013-14]Status: DisposedITAT Chennai09 Feb 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.109 & 110/Chny/2018 ("नधा"रणवष" / Assessment Years: 2013-14 & 2014-15) M/S. Leitwind Shriram Manufacturing Ltd. V Deputy Commissioner Of Income Sreedhar, Suresh & Rajagopalan, C.As., S Tax, 3-B, Green Heaven, New No.26 Corporate Circle-4(1) Third Main Road, Gandhi Nagar, Chennai-34. Adyar,Chennai-600 020. Pan: Aabcl 2825N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Muralikumar, CITFor Respondent: 13.12.2021
Section 36(1)(iii)

…ch assets into existence and to put them in working condition. Similarly, the Supreme Court has also upheld the matching principle for allowing expenditure with respect to specific incomes and specific heads. J. K. Industries and another (Supreme Court) (29 7 ITR 176) The matching principle can be applied by matching expenditure against specific revenues as having been used in generating those specific revenues or by matching expenses against the revenue of a given period in general on the basis that the expenditure pertains to that period. Tuticorin Alkali Chemicals and Fertilisers Ltd. (SC) (227 1TR 172) 27…

DCIT, New Delhi vs. M/S. Granite Gate Properties Pvt. Ltd., New Delhi

ITA 2239/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Dec 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Shri Sanjeev Sapra, CAFor Respondent: Shri A.K. Saroha, CIT (DR)
Section 271

…ax Accounting Standard issued by the Tax Authorities, the applicable Accounting Standards issued by ICAI were mandatory and had to be followed by Companies in the light of decision of Hon'bie Supreme Court in the case ofJ.K. Industries vs. UOI reported in 2 9 7 ITR 176. Consequently, such indirect expenditure of Rs.21,28,05,101/- as claimed ought to have allowed as a deductible expenditure during the year under consideration. 12) Alternative submissions were made before the AO regarding the above expenditure claimed vide letter dated 19/03/2013 placed at pages 77-79, which are being read over. 13) Copy of revis…

Director of Income Tax vs. Ericsson A.B., New Delhi

ITA-504/2007HC Delhi23 Dec 2011

…ITA 504/2007, ITA 507/2007, ITA 508/2007,ITA 511/2007, ITA 397/2007 Page 1 of 75 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 504/2007, ITA 507/2007 ITA 508/2007,ITA 511/2007 ITA 397/2007 JUDGMENT RESERVED ON:22.7.2011 JUDGMENT DELIVERED ON:23.12.2011 (1) ITA 504/2007 DIRECTOR OF INCOME TAX ..... APPELLANT Through: Mr. Mohan Prasaran, ASG with Mr. Sanjeev Sabharwal, Sr. Standing Counsel Versus ERICSSON A.B.,NEW DELHI. ….RESPONDENT Through: Mr. Soli Dastur…

Director of Income Tax

ITA/504/2007HC Delhi23 Dec 2011

…ITA 504/2007, ITA 507/2007, ITA 508/2007,ITA 511/2007, ITA 397/2007 Page 1 of 75 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 504/2007, ITA 507/2007 ITA 508/2007,ITA 511/2007 ITA 397/2007 JUDGMENT RESERVED ON:22.7.2011 JUDGMENT DELIVERED ON:23.12.2011 (1) ITA 504/2007 DIRECTOR OF INCOME TAX ..... APPELLANT Through: Mr. Mohan Prasaran, ASG with Mr. Sanjeev Sabharwal, Sr. Standing Counsel Versus ERICSSON A.B.,NEW DELHI. ….RESPONDENT Through: Mr. Soli Dastur…

Bombay in CIT v. Metro Goldwyn Mayer (7 ITR 176) — Cited in 5 Judgments | BharatTax