Chemplast Sanmar Ltd. v. ACIT

412 ITR 323High Court2019#25055 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Issues it is cited on

capital expenditure section 37(1)section 37 previous year transfer company section 143(3)india business interest

Judgments citing Chemplast Sanmar Ltd. v. ACIT

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(3), MUMBAI, MUMBAI vs. PRATEEK APPARELS PRIVATE LIMITED, KARNATAKA

In the result, appeals of the Revenue in ITA No

ITA 3099/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

For Appellant: \nShri Shankarlal Jain & Shri Satish KumarFor Respondent: \nShri R A Dhyani, (CIT DR)

Section 132Section 143(3)Section 153ASection 36(1)(iii)

…ove Industries Ltd65 taxmann.com 311\n(Calcutta), Royal Calcutta turf club 189 TTJ 433(Kol) etc where\nfor setting up factory for expansion of existing business abandoned\nallowable u/s 28. Likewise, reliance was placed on in the case of\nChemplast Sanmar Ltd 412 ITR 323 (Mad) engaged in business of\npoly vinyl chloride, caustic soda and shipping expenditure for textile\nproject, abandoned disallowed as capital being a new project, capital\nnature.one business unity of control, common funds, was held\nallowable.\n20.1 The ld.CIT(A) observed that since the project was abandoned\nat the work-in-progress stage, with…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -3(3), MUMBAI vs. PRATEEK APPARELS PRIVATE LIMITED, KARNATAKA

In the result, appeals of the Revenue in ITA No

ITA 2936/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Aug 2025AY 2014-15

For Appellant: \nShri Shankarlal Jain & Shri Satish KumarFor Respondent: \nShri R A Dhyani, (CIT DR)

Section 132Section 143(3)Section 153ASection 36(1)(iii)

M/S M/S BAGADIYA BROTHERS PVT.LTD., RAIPUR,RAIPUR (CG) vs. THE DY. COMMISSIONER OF INCOME TAX,-2(1),RAIPUR, RAIPUR (CG)

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 37/BIL/2017[2011-12]Status: DisposedITAT Raipur24 Jan 2023AY 2011-12

Bench: Shri Ravish Sood & Shri G D Padmahshaliआयकर अपील सं. / Ita No. 37/Rpr/2017 "नधा"रण वष" / Assessment Year : 2011-12 Bagadiya Brothers Pvt. Ltd. Bagadiya Mansion, Jawahar Nagar, Raipur (C.G.) Pan : Aabcb8934G .......अपीलाथ" / Appellant बनाम / V/S. The Dy. Commissioner Of Income Tax-2(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri G.S.Agrawal, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 143(2)Section 143(3)Section 35D

…le High Court of Calcutta in the case of Commissioner of Income-Tax Vs. Graphite India Ltd., (1996) 221 ITR 420 (Cal). Our aforesaid view is further fortified by the order of the Hon’ble High Court of Madras in the case of Chemplast Sanmar Ltd. v. ACIT (2019) 412 ITR 323 (Mad.). In the said case, the Hon’ble High Court had observed that as the new project set up by the assessee company was in light of business prudence and commercial expediency subsequently abandoned, therefore, considering the fact that the new project was managed from common funds and there was unity of control over all business units with the…