CIT v. Food Specialities Limited

136 ITR 203High Court1982#22444 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2021.

Judgments citing CIT v. Food Specialities Limited

M/S.Waterline Hotels Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result ITA No. 1689/Bang/2016 is allowed

ITA 1689/BANG/2016[2012-13]Status: DisposedITAT Bangalore20 Sept 2021AY 2012-13
For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Ms. Neera Malhotra, CIT, Shri. Sankar Ganesh K
Section 32

…t defines “actual cost” to mean actual cost of the asset to the assessee, reduced by that portion of the cost thereof, if any, as has been met directly or indirectly by any other person or authority. 6. In the case of CIT Vs. Food Specialities Limited, (1982)136 ITR 203 (Delhi), it has been mentioned that it seems that the Tribunal was not wrong in holding that the expenditure of test runs was a capital expenditure. Therefore, expenses involved in purchase of milk and determining that the factory was in proper working condition and making adjustment does not seem to be anything more than steps in setting up and…

DCIT, New Delhi vs. M/S Samtex Fashions Ltd., New Delhi

In the result, the appeal of the revenue is partly allowed and the appeal of the assessee is allowed

ITA 2810/DEL/2010[2007-08]Status: DisposedITAT Delhi19 Oct 2020AY 2007-08

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 2810/Del/2010 : Asstt. Year : 2007-08 Addl. Cit, Vs Samtex Fashions Ltd., Range -7, G- 321, Chirag Delhi New Delhi New Delhi (Appellant) (Respondent) Pan No. Aabcs3233M

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Dr. Anjula Jain, Sr. DR
Section 32Section 68

…43(1) defines “actual cost” to mean actual cost of the asset to the assessee, reduced by that portion of the cost thereof, if any, as has been met directly or indirectly by any other person or authority. In the case of CIT Vs. Food Specialities Limited, (1982)136 ITR 203 (Delhi), it was held that the Tribunal was right in holding that the expenditure of test runs was a capital expenditure. Therefore, expenses involved in purchase of milk and determining that the factory was in proper Samtex Fashions Ltd. working condition and making adjustment does not seem to be anything more than steps in setting up and finalis…

M/S. Samtex Fashions Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the revenue is partly allowed and the appeal of the assessee is allowed

ITA 2556/DEL/2010[2007-08]Status: DisposedITAT Delhi19 Oct 2020AY 2007-08

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 2810/Del/2010 : Asstt. Year : 2007-08 Addl. Cit, Vs Samtex Fashions Ltd., Range -7, G- 321, Chirag Delhi New Delhi New Delhi (Appellant) (Respondent) Pan No. Aabcs3233M

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Dr. Anjula Jain, Sr. DR
Section 32Section 68

…43(1) defines “actual cost” to mean actual cost of the asset to the assessee, reduced by that portion of the cost thereof, if any, as has been met directly or indirectly by any other person or authority. In the case of CIT Vs. Food Specialities Limited, (1982)136 ITR 203 (Delhi), it was held that the Tribunal was right in holding that the expenditure of test runs was a capital expenditure. Therefore, expenses involved in purchase of milk and determining that the factory was in proper Samtex Fashions Ltd. working condition and making adjustment does not seem to be anything more than steps in setting up and finalis…

CIT v. Food Specialities Limited (136 ITR 203) — Cited in 3 Judgments | BharatTax