Bombay Steam Navigation Co. Pvt. Ltd. v. CIT

139 ITR 105High Court1983#13429 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing Bombay Steam Navigation Co. Pvt. Ltd. v. CIT

ACIT, NEW DELHI vs. M/S. DHANUKA AGRITECH LTD., DELHI

In the result, appeal of the Revenue dismissed

ITA 3837/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Nov 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri S.S. Nager, C.AFor Respondent: Ms. Rakhi Bimal, Sr. D.R
Section 115JSection 155J

…ns stone dust, cement, M.S. Gate, Kota Stone, fittings etc., the 3 ITA.No.3837/Del./2016 M/s. Dhanuka Agritech Ltd., Delhi. details of which were filed before A.O. He has relied upon decision in the case of Commissioner of Income Tax vs., ICI India Pvt. Ltd., 139 ITR 105 (Cal.) (HC) wherein it was held that repairs carried out byt he assessee to building to prevent further deterioration was revenue expenditure. 7. After considering the rival submissions, we do not find any infirmity to interfere with the Orders of the Ld. CIT(A) in deleting the addition. Since the existing unit of assessee have been repaired and…

PEERLESS HOTELS LIMITED,KOLKATA vs. DCIT, CIRCLE - 8(2), KOLKATA, KOLKATA

Appeal of the Revenue is dismissed

ITA 2077/KOL/2017[2002-03]Status: DisposedITAT Kolkata17 May 2019AY 2002-03

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2002-03

Section 254

…n the following judgments:- i) Hon'ble Bombay High Court in the case of New Shorrock Spinning and Manufacturing Co. Ltd. vs. CIT (1956) 30 ITR 338 ii) Bombay Steam Navigation Co. Pvt. Ltd. vs. CIT (1965) 56 ITR 52(SC) iii) CIT vs. ICI (India) Pvt. Ltd. (1983) 139 ITR 105, 106 (Cal) Ld. CIT(A) after considering the submissions of assessee deleted the addition made by the AO by observing as under:- “5.2 I have considered the facts of the case and the submissions of the appellant. The AO disallowed an amount of Rs.1,03,71,530/- incurred for repair and renovation of rooms treating them as capital expenditure. the jud…

GUMPRO DRILLING FLUIDS PRIVATE LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX - 15, MUMBAI

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,जी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2013-14 Gumpro Drilling Fluids vs Pr. CIT-15, Private Limited, Room No.517, 5th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, LBS M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AADCG2319N "नधा"रती क" ओर से / Assessee by Shri Ashok J. Patil राज"व क" ओर से / Revenue b…

ACIT, CIRCLE-8(2), KOLKATA, KOLKATA vs. M/S PEERLESS HOTELS LTD., KOLKATA

In the result, Revenue’s appeal is dismissed

ITA 1869/KOL/2016[2010-11]Status: DisposedITAT Kolkata14 Jun 2018AY 2010-11

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2010-11 Acit, Circle-8(2), M/S Peerless Hotels Ltd., बनाम / P-7, Chowringhee 12, J.L.Nehru Road, V/S. Square, Kolkata-69 Kolkata-700 013 [Pan No.Aabcp 9484 D] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Soumyajit Dasgupta, Addl. Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Soumitra Choudhury, Advocate ""यथ" क" ओर से/By Respondent 20-03-2018 सुनवाई क" तार"ख/Date Of Hearing 14-06-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-12, Kolkata Dated 08.07.2016. Assessment Was Framed By Dcit, Circle-8,Kolkata U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 07.03.2013 For Assessment Year 2010-11. The Grounds Raised By The Assessee Per Its Appeal Are As Under:- “1. Whether Of The Facts & Circumstances Of The Case Ld. Cit(A) Was Justified In Restricting Depreciation To Rs.20,191/- Instead Of Rs.4,39,9000/- 2. Whether On The Facts & Circumstances Of The Case Ld. Cit(A) Was Justified In Allowing Rs.1,03,71,530/- As Revenue Expenditu9Re Instead Of Capital Expenditure On Account Of Renovation Of Room.

Section 143(3)

…n the following judgments:- i) Hon'ble Bombay High Court in the case of New Shorrock Spinning and Manufacturing Co. Ltd. vs. CIT (1956) 30 ITR 338 ii) Bombay Steam Navigation Co. Pvt. Ltd. vs. CIT (1965) 56 ITR 52(SC) iii) CIT vs. ICI (India) Pvt. Ltd. (1983) 139 ITR 105, 106 (Cal) Ld. CIT(A) after considering the submissions of assessee deleted the addition made by the AO by observing as under:- “5.2 I have considered the facts of the case and the submissions of the appellant. The AO disallowed an amount of Rs.1,03,71,530/- incurred for repair and renovation of rooms treating them as capital expenditure. the jud…

SAIGAL SEA TRADE,MUMBAI vs. CIT -18, MUMBAI

The appeal of the assessee is dismissed

ITA 2511/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 M/S Saigal Sea Trade, Cit-18, J.V. House, 02Nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaafs6920K

Section 142(1)Section 263

…elied upon the decisions in i. R. B. BANSILAL ABIRCHAND SPINNING AND WEAVING MILLS vs.CIT 31 ITR 427 (Nagpur.) ii. CIT v. Oxford University Press 108 ITR 166 (Bom.) iii. CIT vs J.K. Industries Pvt. Ltd. 125 ITR 218 (Cal.) and iv. CIT vs I.C.I. India Pvt. Ltd. 139 ITR 105 (Cal.) 2.2. On the other hand, the Ld. CIT-DR, Shri Manjunatha Swamy, defended the revisional order by contending that the assessment order is not speaking one and the details filed by the assessee are general, the ld. 4 M/s Trancfex Studios Pvt Ltd. Assessing Officer has not applied his mind and even did not any whisper in the assessment orde…

ADDLL. CIT, NEW DELHI vs. M/S RAMBAGH PALACE HOTEL PVT. LTD.,, NEW DELHI

In the result disallowance made by Ld

ITA 3801/DEL/2009[2006-07]Status: DisposedITAT Delhi18 Apr 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirambagh Palace Hotels Pvt. Ltd, Vs. Ito, C/O Pricewater House Coopers Ward-15(2), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Addll. Cit, Vs. Rambagh Palace Hotels Pvt. Ltd, Range- 15(1), Cr Building, C/O Pricewater House Coopers Pvt. New Delhi Ltd, Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Rambagh Palace Hotels Pvt. Ltd, Vs. Dcit C/O Pricewater House Coopers Ward-15(1), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri FR Meena, Sr. DR
Section 143(3)

…o. Ltd vs. CIT : 200 ITR 544 (Delhi)  CIT v. Hindustan Times Ltd. [1999] 107 Taxman 442 (Delhi)  CIT Vs. Ooty Dasaprakash : 237 ITR 902 (MAD)  CIT v. Hotel Control (P.) Ltd. [2004] 136 Taxman 312/265 ITR 109 (Uttaranchal)  CIT Vs. I.C.I. (India) Pvt. Ltd: 139 ITR 105 (CAL)  ACIT Vs India United Mills Limited: 143 ITR 399 (BOM)  CIT Vs. J.K. Industries (P.) Ltd. : 125 ITR 218 (CAL)  CIT Vs. Rex Talkies : 148 ITR 560 (KAR)  CIT Vs. Oxford University Press : 108 ITR 166 (BOM)  CIT Vs. Dasaprakash.: 114 ITR 210 (MAD)  Gulamhussein Ebrahim Matcheswalla (By His Legal Heirs) Vs. CIT : 097 ITR 24 (BOM) Rambagh…

RAMABAGH PALACE HOTELS PVT. LTD,NEW DELHI vs. ITO, NEW DELHI

In the result disallowance made by Ld

ITA 3605/DEL/2009[2006-07]Status: DisposedITAT Delhi18 Apr 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirambagh Palace Hotels Pvt. Ltd, Vs. Ito, C/O Pricewater House Coopers Ward-15(2), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Addll. Cit, Vs. Rambagh Palace Hotels Pvt. Ltd, Range- 15(1), Cr Building, C/O Pricewater House Coopers Pvt. New Delhi Ltd, Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Rambagh Palace Hotels Pvt. Ltd, Vs. Dcit C/O Pricewater House Coopers Ward-15(1), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri FR Meena, Sr. DR
Section 143(3)

…o. Ltd vs. CIT : 200 ITR 544 (Delhi)  CIT v. Hindustan Times Ltd. [1999] 107 Taxman 442 (Delhi)  CIT Vs. Ooty Dasaprakash : 237 ITR 902 (MAD)  CIT v. Hotel Control (P.) Ltd. [2004] 136 Taxman 312/265 ITR 109 (Uttaranchal)  CIT Vs. I.C.I. (India) Pvt. Ltd: 139 ITR 105 (CAL)  ACIT Vs India United Mills Limited: 143 ITR 399 (BOM)  CIT Vs. J.K. Industries (P.) Ltd. : 125 ITR 218 (CAL)  CIT Vs. Rex Talkies : 148 ITR 560 (KAR)  CIT Vs. Oxford University Press : 108 ITR 166 (BOM)  CIT Vs. Dasaprakash.: 114 ITR 210 (MAD)  Gulamhussein Ebrahim Matcheswalla (By His Legal Heirs) Vs. CIT : 097 ITR 24 (BOM) Rambagh…

Bombay Steam Navigation Co. Pvt. Ltd. v. CIT (139 ITR 105) — Cited in 7 Judgments | BharatTax