CIT v. Alembic Glass Industries Ltd.

112 TTJ 94Income Tax Appellate Tribunal2007#5400 most cited

What is CIT v. Alembic Glass Industries Ltd. authority for?

Expenditure incurred for establishing a new unit of an existing business is considered revenue expenditure, not an expansion creating a new business. This allows for depreciation claims on related assets.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Also referred to as

CIT v Alembic Glass Industries Ltd · 112 TTJ 94 · revenue expenditure · capital expenditure · expansion of business · new unit · existing business · depreciation

Issues it is cited on

enduring benefitblock of assetssection 40(a)(i)comparable companiesassociated enterprisestransfer pricing adjustmentrevenue expenditureassociated enterprisecapital expenditurerule 46ainternational transactionfinal assessment order

Judgments citing CIT v. Alembic Glass Industries Ltd.

Moog Controls (India) Private Limited, Bangalore vs. CIT, Bangalore

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 551/BANG/2015[2009-10]Status: DisposedITAT Bangalore27 Nov 2015AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Abraham P. George

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP)A No.551/Bang/2015 Assessment year : 2009-10 Moog Controls (India) Pvt. Ltd., Vs. The Deputy Commissioner of No.41P/99P/100P, Income Tax, KIADB Industrial Area, Circle 12(1), Electronics City, Phase-II, Bangalore. Bangalore – 560 100. PAN: AABCM 3226G APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, Advocate Respondent by : Shri Sunil Kumar Agarwala, Jt. CIT(DR) Date of hearing : 14.10.2015 Date of Pronouncement : 27.11.2015 O R D E R Per Ash…