CIT, Chennai v. Aztec Auto (P) LTd.

277 Taxmann 273High Court2021#17489 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 32(1)(iia)Section 37Section 14ASection 35(2AB)Section 92CASection 143(3)Section 40(a)(i)Section 40(a)(ia)

Issues it is cited on

section 40(a)(1)section 40a(9)section 9(1)(vii)(b)section 32(1)(iia)section 9(1)(i)section 35(2ab)additional depreciationsection 135csr expendituregoing concernsection 32(1)mli

Judgments citing CIT, Chennai v. Aztec Auto (P) LTd.

ACIT, Circle Ltu-1, Chennai vs. Carborundum Universal Limited, Chennai

In the result, the appeals filed by Revenue in ITA Nos

ITA 140/CHNY/2025[2014-15]Status: DisposedITAT Chennai23 Jun 2025AY 2014-15

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos. 139, 140 & 117/Chny/2025 ("नधा"रण वष" / Assessment Years: 2013-14, 2014-15 & 2018-19)

For Appellant: Ms. Anitha, Addl. CITFor Respondent: Shri Vikram Vijayaraghavan
Section 32(1)(iia)Section 40

…nt by the jurisdictional Tribunal in ITA No. 1741 and 1525/Mds/2014 dated 19.05.2016 for A.Y. 2008-09 and 2009-10. The jurisdictional Madras High Court has also allowed the issue in the assessee's favour in the case of CIT, Chennai v Aztec Auto (P) LTd (2021) 277 Taxmann 273(Madras). Accordingly, the AO is directed to grant additional depreciation brought forward from A.Y. 2012-13. Thus ground no 3 is allowed. (ii) Disallowance of depreciation on brand value:- 4.6 The sixth ground of appeal relates to disallowance of depreciation claimed on the Intangible assets acquired along with Jabalpur unit Rs.83,057/-. The…

Assistant Commissioner of Income Tax, Circle Ltu-1, Chennai vs. Carborundum Universal Limited, Chennai

In the result, the appeals filed by Revenue in ITA Nos

ITA 139/CHNY/2025[2013-14]Status: DisposedITAT Chennai23 Jun 2025AY 2013-14

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos. 139, 140 & 117/Chny/2025 ("नधा"रण वष" / Assessment Years: 2013-14, 2014-15 & 2018-19)

For Appellant: Ms. Anitha, Addl. CITFor Respondent: Shri Vikram Vijayaraghavan
Section 32(1)(iia)Section 40

…nt by the jurisdictional Tribunal in ITA No. 1741 and 1525/Mds/2014 dated 19.05.2016 for A.Y. 2008-09 and 2009-10. The jurisdictional Madras High Court has also allowed the issue in the assessee's favour in the case of CIT, Chennai v Aztec Auto (P) LTd (2021) 277 Taxmann 273(Madras). Accordingly, the AO is directed to grant additional depreciation brought forward from A.Y. 2012-13. Thus ground no 3 is allowed. (ii) Disallowance of depreciation on brand value:- 4.6 The sixth ground of appeal relates to disallowance of depreciation claimed on the Intangible assets acquired along with Jabalpur unit Rs.83,057/-. The…

ACIT, Ltu Circle 1 Chennai, Chennai vs. Carborundum Universal Limited, Chennai

In the result, the appeals filed by Revenue in ITA Nos

ITA 117/CHNY/2025[2018-19]Status: DisposedITAT Chennai23 Jun 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos. 139, 140 & 117/Chny/2025 ("नधा"रण वष" / Assessment Years: 2013-14, 2014-15 & 2018-19)

For Appellant: Ms. Anitha, Addl. CITFor Respondent: Shri Vikram Vijayaraghavan
Section 32(1)(iia)Section 40

…nt by the jurisdictional Tribunal in ITA No. 1741 and 1525/Mds/2014 dated 19.05.2016 for A.Y. 2008-09 and 2009-10. The jurisdictional Madras High Court has also allowed the issue in the assessee's favour in the case of CIT, Chennai v Aztec Auto (P) LTd (2021) 277 Taxmann 273(Madras). Accordingly, the AO is directed to grant additional depreciation brought forward from A.Y. 2012-13. Thus ground no 3 is allowed. (ii) Disallowance of depreciation on brand value:- 4.6 The sixth ground of appeal relates to disallowance of depreciation claimed on the Intangible assets acquired along with Jabalpur unit Rs.83,057/-. The…

Assistant Commissioner of Income Tax Ltu Circle 1 Chennai, Chennai vs. E I D Parry India Limited, Chennai

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

ITA 3251/CHNY/2024[2012-13]Status: DisposedITAT Chennai21 Apr 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunathait(Tp)A. Nos.:105, 106, 107/Chny/2024 & Ita No.3113/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/S. E.I.D. Parry India Ltd., The Deputy Commissioner Of No. 234, Dare House, Nsc Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [Pan: Aaace-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(1)Section 143(2)Section 250Section 92BSection 92C

…ibunal in assessee’s own case for earlier assessment years vide order dated 01.01.2020 (supra) and the decision of the Hon’ble High Court of Madras in IT(TP)A Nos.105 to 107/Chny/2024 & ITA No. 3113 & 3251/Chny/24 the case of CIT v. Aztec Auto (P) Ltd. [2021] 277 Taxmann 273 (Madras), the CIT(A) directed the Assessing Officer to grant additional depreciation brought forward from AY 2011-12 and allowed the ground raised by the assessee. The ld. DR could not controvert the above judgements of the Hon’ble High Court of Madras as well as decision of the Tribunal in assessee’s own case (supra) having modified/rectifie…

M/S. Eid Parry India Ltd., Chennai vs. DCIT, Ltu-1, Chennai

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

ITA 3113/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Apr 2025AY 2014-15

Bench: Shri George George Kand Shri S.R. Raghunathait(Tp)A. Nos.:105, 106, 107/Chny/2024 & Ita No.3113/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/S. E.I.D. Parry India Ltd., The Deputy Commissioner Of No. 234, Dare House, Nsc Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [Pan: Aaace-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(1)Section 143(2)Section 250Section 92BSection 92C

…ibunal in assessee’s own case for earlier assessment years vide order dated 01.01.2020 (supra) and the decision of the Hon’ble High Court of Madras in IT(TP)A Nos.105 to 107/Chny/2024 & ITA No. 3113 & 3251/Chny/24 the case of CIT v. Aztec Auto (P) Ltd. [2021] 277 Taxmann 273 (Madras), the CIT(A) directed the Assessing Officer to grant additional depreciation brought forward from AY 2011-12 and allowed the ground raised by the assessee. The ld. DR could not controvert the above judgements of the Hon’ble High Court of Madras as well as decision of the Tribunal in assessee’s own case (supra) having modified/rectifie…

CIT, Chennai v. Aztec Auto (P) LTd. (277 Taxmann 273) — Cited in 5 Judgments | BharatTax