CIT v. Elgi Rubber Products Ltd.

219 ITR 109High Court1996#19909 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2023.

Judgments citing CIT v. Elgi Rubber Products Ltd.

ACIT, Chennai vs. Tamil Nadu Newsprint & Papers Ltd., Chennai

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

ITA 940/CHNY/2017[2009-10]Status: DisposedITAT Chennai17 May 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 32(1)Section 32(1)(iia)

…wer figure for the purposes of depreciation allowance irrespective of whatever might have been the position de hors the provision. This provision has been interpreted by the Hon’ble High Court of Madras in the case of CIT vs. Elgi Rubber Products Ltd., [1996] 219 ITR 109, wherein it has been held that having regard to the provisions of section 43A of the Act, the additional amount paid to the ICICI due to fluctuation in exchange rate was capital in nature and not revenue. Similarly, the Hon’ble High Court of Madras in the case of CIT vs. South India Viscose Ltd., [1998] 229 ITR 203 held a similar view that the am…

Tamilnadu Newsprint and Papers Ltd., Chennai vs. ACIT, Chennai

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

ITA 896/CHNY/2017[2009-10]Status: DisposedITAT Chennai17 May 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 32(1)Section 32(1)(iia)

…wer figure for the purposes of depreciation allowance irrespective of whatever might have been the position de hors the provision. This provision has been interpreted by the Hon’ble High Court of Madras in the case of CIT vs. Elgi Rubber Products Ltd., [1996] 219 ITR 109, wherein it has been held that having regard to the provisions of section 43A of the Act, the additional amount paid to the ICICI due to fluctuation in exchange rate was capital in nature and not revenue. Similarly, the Hon’ble High Court of Madras in the case of CIT vs. South India Viscose Ltd., [1998] 229 ITR 203 held a similar view that the am…

Tamilnadu Newsprint and Papers Ltd., Chennai vs. ACIT, Chennai

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

ITA 895/CHNY/2017[2009-10]Status: DisposedITAT Chennai17 May 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 32(1)Section 32(1)(iia)

…wer figure for the purposes of depreciation allowance irrespective of whatever might have been the position de hors the provision. This provision has been interpreted by the Hon’ble High Court of Madras in the case of CIT vs. Elgi Rubber Products Ltd., [1996] 219 ITR 109, wherein it has been held that having regard to the provisions of section 43A of the Act, the additional amount paid to the ICICI due to fluctuation in exchange rate was capital in nature and not revenue. Similarly, the Hon’ble High Court of Madras in the case of CIT vs. South India Viscose Ltd., [1998] 229 ITR 203 held a similar view that the am…

M/S. Havells India Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…Union Carbide India Ltd. vs. CIT 130 ITR 351 (Cal.). ii) Periyar Chemicals Limited vs. CIT 162 ITR 163 (Ker.) iii) Ashok Textiles Ltd. vs. CIT 178 ITR 94 (Ker.). iv) CIT vs. South India Viscose Ltd. 120 ITR 451 (Mad.). v) CIT vs. Elgi Rubber Products Ltd. 219 ITR 109 (Mad.). vi) CIT vs. Rohit Mills Ltd. 219 ITR 228 (Guj.). vii) CIT vs. Motor Industries Co. Ltd. 173 ITR 374 (Kar.) viii) Hindustan Machine Tools Ltd. vs. CIT 175 ITR 220 (Kar.) ix) Beco Engineering Company Limited vs. CIT 236 ITR 344 (P&H). x) Apollo Tyres Ltd. vs. ACIT 89 ITD 235 (Del. Spl. Bench). xi) Munjal Showa Ltd. vs. DCIT 147 Taxman…

CIT v. Elgi Rubber Products Ltd. (219 ITR 109) — Cited in 4 Judgments | BharatTax