CIT (SC) (116 ITR 1), M/s. Tiruveni Engineering Works Ltd. v. CIT (

73 TTJ 787Income Tax Appellate Tribunal#21336 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT (SC) (116 ITR 1), M/s. Tiruveni Engineering Works Ltd. v. CIT (

Kiri Industries Limited, Ahmedabad vs. The Dy.CIT, Circle-2(1)(1), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 1513/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad19 Dec 2024AY 2018-19

Bench: Dr.Brr Kumarshri Tr Senthil Kumar

For Appellant: Shri Tushar Hemani, Sr. Advocate with Shri Parimalsinh B Parmar, ARFor Respondent: Shri Rignesh Das, Sr. DR
Section 14ASection 234ASection 270ASection 36(1)(iii)Section 36(1)(va)Section 40

…ngs in connection with the expansion of the existing business of the company can be claimed as deduction under section 36(1)(iii) of the Act. We place our reliance on the following decisions: - CIT vs Reliance Utilities & Power Ltd. 313 ITR 340 - GNFC vs DCIT 73 TTJ 787 - Vardhman Polytex Ltd. vs. CIT (2012) 25 taxamnn.com 281(SC) - HDFC Bank Ltd. [2014 (8) TMI 119-Bombay HC - UTI Bank Ltd. [2013 (8) TMI 238 - Gujarat HC - Heaven Associates C/o. Akshat Heaven vs ITO -2019 (6) TMI 539 ITAT Ahmedabad. - DCIT VS Vodafone Shared Services Ltd. 2019 (7) TMI 427-ITAT Ahmedabad 12. From the detailed examination of the b…

DCIT, Chennai vs. Sical Logistics Ltd., Chennai

ITA 1697/CHNY/2014[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…ing to the CIT(Appeals), the same view has been held in the case of M/s. Sutlej Cotton Mills Pvt. Ltd. vs. CIT (SC) (116 ITR 1), M/s. Tiruveni Engineering Works Ltd. vs. CIT ( 156 ITR 202)( Delhi) and Gujarat Narmadha Vally Fertilizers Ltd. vs. CIT (Ahd) ( 73 TTJ 787). 18.14 According to the CIT(Appeals), it is a settled position that a gain arising from a fixed capital is capital receipt and not chargeable to tax. It is taxable as revenue item, when it is preferable to circulating capital or stock-in-trade. The fixed capital is what the owner turns to project by keeping in its own position. Circulating ca…

DCIT, Chennai vs. Sical Logistics Ltd., Chennai

ITA 1696/CHNY/2014[2009-10]Status: DisposedITAT Chennai18 Aug 2017AY 2009-10

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…ing to the CIT(Appeals), the same view has been held in the case of M/s. Sutlej Cotton Mills Pvt. Ltd. vs. CIT (SC) (116 ITR 1), M/s. Tiruveni Engineering Works Ltd. vs. CIT ( 156 ITR 202)( Delhi) and Gujarat Narmadha Vally Fertilizers Ltd. vs. CIT (Ahd) ( 73 TTJ 787). 18.14 According to the CIT(Appeals), it is a settled position that a gain arising from a fixed capital is capital receipt and not chargeable to tax. It is taxable as revenue item, when it is preferable to circulating capital or stock-in-trade. The fixed capital is what the owner turns to project by keeping in its own position. Circulating ca…

DCIT, Chennai vs. Sical Logistics Ltd., Chennai

ITA 1695/CHNY/2014[2008-09]Status: DisposedITAT Chennai18 Aug 2017AY 2008-09

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…ing to the CIT(Appeals), the same view has been held in the case of M/s. Sutlej Cotton Mills Pvt. Ltd. vs. CIT (SC) (116 ITR 1), M/s. Tiruveni Engineering Works Ltd. vs. CIT ( 156 ITR 202)( Delhi) and Gujarat Narmadha Vally Fertilizers Ltd. vs. CIT (Ahd) ( 73 TTJ 787). 18.14 According to the CIT(Appeals), it is a settled position that a gain arising from a fixed capital is capital receipt and not chargeable to tax. It is taxable as revenue item, when it is preferable to circulating capital or stock-in-trade. The fixed capital is what the owner turns to project by keeping in its own position. Circulating ca…

CIT (SC) (116 ITR 1), M/s. Tiruveni Engineering Works Ltd. v. CIT ( (73 TTJ 787) — Cited in 4 Judgments | BharatTax