CIT v. EID Parry (India) Ltd.

218 ITR 713High Court1996#23672 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. EID Parry (India) Ltd.

Assistant Commissioner of Income-Tax, Circle - 1, Aurangabad vs. M/S. R.J. Biotech Ltd, Aurangabad

In the result, both the appeals of Revenue are allowed

ITA 2103/PUN/2017[2014-15]Status: DisposedITAT Pune17 Jun 2022AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri S.S. Viswanethra Ravi, Jm

For Appellant: Shri Piyushkumar Singh Yadav
Section 10(1)Section 143(3)

…o allow grounds raised by the Revenue. A.Y. 2013-14 & 2014-15 13. Further, without prejudice, the ld. D.R submits, processing of the raw seeds into finished seeds is manufacturing activity. Reliance placed in the case of CIT Vs. EID Parry (India) Ltd. (1996) 218 ITR 713 (Mad) and argued, if the order of the A.O is not restored, that the income from sale of processing raw seeds may be allowed as business income. 14. He drew our attention to page 9 and 17 of the paper book and submits, cost of material consumed is equal to purchase of raw seeds. He also drew our attention to page 16 of the paper book by referring…

Assistant Commissioner of Income-Tax, Circle - 1, Aurangabad vs. M/S. R.J. Biotech Ltd, Aurangabad

In the result, both the appeals of Revenue are allowed

ITA 2102/PUN/2017[2013-14]Status: DisposedITAT Pune17 Jun 2022AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S.S. Viswanethra Ravi, Jm

For Appellant: Shri Piyushkumar Singh Yadav
Section 10(1)Section 143(3)

…o allow grounds raised by the Revenue. A.Y. 2013-14 & 2014-15 13. Further, without prejudice, the ld. D.R submits, processing of the raw seeds into finished seeds is manufacturing activity. Reliance placed in the case of CIT Vs. EID Parry (India) Ltd. (1996) 218 ITR 713 (Mad) and argued, if the order of the A.O is not restored, that the income from sale of processing raw seeds may be allowed as business income. 14. He drew our attention to page 9 and 17 of the paper book and submits, cost of material consumed is equal to purchase of raw seeds. He also drew our attention to page 16 of the paper book by referring…

Jk Agrigenetics Limited(Earlier Known As Florence Alumina Ltd.), Kolkata vs. DCIT, Circle-5(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2218/KOL/2016[2012-13]Status: DisposedITAT Kolkata20 Jul 2018AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 2Section 32(1)(iia)

…he companies engaged in 3 J. K. Agri Genetics Ltd., AY 2012-13 production of hybrid seeds are engaged in “manufacture or production of new article or thing”. i) Tarai Development Corporation Vs. CIT 2 Taxman 359 (All H.C), ii) CIT Vs. EID Parry (India) ltd. 218 ITR 713 (Mad), iii) CIT Vs. Jalna Seeds Processing & Refrigeration Co. ltd. 118 Taxman 725 (Bom), iv) ITO Vs. Nav Bharat Seeds Pvt. Ltd. 32 ITD 703 (Ahd. Trib.), v) New Nandi Seeds Corporation Vs. CIT 55 Taxmann.com 19 (Guj) vi) State of Rajasthan Vs. Rajasthan Agriculture Inputs Dealers Association (Jt.1996 (6) 217, 1996 Scale (5) 51 (SC) vii) Kris…

CIT v. EID Parry (India) Ltd. (218 ITR 713) — Cited in 3 Judgments | BharatTax