CIT v. Cominco Binani Zinc Limited

204 ITR 56High Court1993#11261 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Cominco Binani Zinc Limited

Anchor Health & Beuty Care Pvt. Ltd., Mumbai vs. DCIT Central Circle-7(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1496/MUM/2019[2015-16]Status: DisposedITAT Mumbai04 Oct 2022AY 2015-16

Bench: Shri B.R Baskaran () & Smt. Kavitha Rajagopal ()

Section 143(3)Section 37(1)

…onclusive test and that it should not be applied plainly and mechanically without referring to particular facts and circumstances of the given 5 ITA 1496/Mum/2019 case. The Ld.CIT(A) has further relied on the decision of CIT vs Cominco Binani Zinc Ltd (1993) 204 ITR 56, 61 (Cal). The Ld.CIT(A) has observed that since the term “capital expenditure” has not been defined in the Act and that there is no specific test to determine whether a particular expenditure is a capital expenditure or revenue expenditure, the same has to be considered depending upon the facts and circumstances of each case, Ld.CIT(A) has furthe…

El El Hotels & Investments Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 918/DEL/2010[2006-07]Status: DisposedITAT Delhi16 Feb 2021AY 2006-07
For Appellant: Shri Ajay Wadhwa, Advocate &For Respondent: Ms Nidhi Srivastava, CIT-DR
Section 115JSection 132Section 143(3)Section 153A

…167 (Del); xx) P. Orr & Sons vs. CIT (1959) 35 ITR 556 (Mad); xxi) L.H. Sugar Factory & Oil Mills (P) Ltd. vs. CIT (1980) 125 ITR 293 (SC); xxii) Lakshmiji Sugar Mills Co. (P) Ltd. vs. CIT (1971) 82 ITR 376 (SC); xxiii) CIT vs. Cominco Binani Zinc Ltd. (1993) 204 ITR 56 (Cal); xxiv) CIT vs. Todi Tea Co. Ltd. (1999) 239 ITR 28 (Cal). 15 14. The ld. DR, on the other hand, submitted that the Tribunal has already dealt with all the three issues and has already held the payment to ITC Ltd. as capital in nature. He submitted that a perusal of Article 3 of the Agreement dated 3rd May, 1986 between ITC and the assessee…

M/S. Fag Bearings India Ltd., Baroda vs. The ACIT, Circle-1(2), Baroda

ITA 799/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

The ACIT, Circle-5, Ahmedabad vs. M/S. Nabros Pharma Ltd., Ahmedabad

ITA 788/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

The ACIT, Circle-1(2), Baroda vs. M/S. Fag Bearings India Ltd., Vadodara

ITA 551/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

M/S. Fag Bearings India Ltd., Baroda vs. The ACIT., Circle-1(2), (Tpo), Baroda

ITA 2061/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

M/S. Fag Bearings India Ltd., Baroda vs. The Dy.CIT., Circle-1(2), Baroda

ITA 1197/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

M/S. Fag Bearings India Ltd., Baroda vs. The CIT-I, Baroda

ITA 1453/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

Crystal Quinone Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-1(1)(2), Ahmedabad

In the result, the assessee’s appeal stands allowed

ITA 1420/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2011-12

Bench: Shri Waseem Ahmed & M/S. Madhumita Royआयकर अपील सं./I.T.A. No. 1420/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2011-12) बनाम/ Crystal Quinone Pvt. Ltd. Dcit, Cir-1(1)(2), Opp. Old Excise Chawky, Vs. Ahmedabad S.M. Road, Ahmedabad

For Appellant: Bandish Soparkar, ARFor Respondent: Santosh Karnani, Sr. DR
Section 145ASection 14ASection 194CSection 40

…ermed as capital in nature merely on the ground that it will generate enduring benefit to the assessee. Regarding this we find support and guidance from the judgment of Hon’ble Calcutta High Court in the case of CIT Vs. Cominco Binani Zinc Limited reported in 204 ITR 56 wherein it was held as under: “If the advantage consists merely in facilitating the assessee's trading operations or enabling the management and conduct of the assessee's business to be carried on more efficiently or more profitably while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage ma…

CIT v. Cominco Binani Zinc Limited (204 ITR 56) — Cited in 9 Judgments | BharatTax