CIT v. Gujarat Themis Biosyn Limited

105 DTR 72High Court2014#4924 most cited

What is CIT v. Gujarat Themis Biosyn Limited authority for?

Unabsorbed depreciation concerning AY 2001-02 and assessment years prior thereto can be set off in subsequent years without any time limit. The Gujarat High Court upheld the ITAT's view on this matter.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2022.

Also referred to as

CIT v. Gujarat Themis Biosyn Limited · unabsorbed depreciation · set off · carry forward · subsequent years · no time limit · AY 2001-02 · Gujarat High Court

Also reported as

44 Taxmann.com 204

Judgments citing CIT v. Gujarat Themis Biosyn Limited

D.C.I.T Cir - 11, Kolkata vs. M/S Epcos India Pvt Ltd, Kalyani

In the result, the appeal of revenue is dismissed

ITA 2110/KOL/2013[2007-08]Status: DisposedITAT Kolkata01 Jun 2016AY 2007-08

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Niraj Kumar, CIT, DRFor Respondent: Smt. Krishna Jaiswal, AR
Section 143(3)Section 32(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A No.2110/Kol/2013 Assessment Year: 2007-08 Deputy Commissioner of Income-tax, Vs. M/s. Epcos India Pvt. Ltd. Circle-11, Kolkata (PAN: AAACI6950Q) (Appellant) (Respondent) Date of hearing: 19.05.2016 Date of pronouncement: 01.06.2016 For the Appellant: Shri Niraj Kumar, CIT, DR For the Respondent: Smt. Krishna Jaiswal, AR ORDER Per Shri M. Balaganesh, AM: This appeal by assessee is arising out of order of CIT(A)-XII, Kolkata vide Appeal No. 522/CIT(A)-XII/11(1)/10-11 dated 12.03.2013. Ass…

Jct Limited, Kolkata vs. C.I.T - IV, Kolkata

In the result, appeal by the Assessee is allowed

ITA 1983/KOL/2013[2008-09]Status: DisposedITAT Kolkata01 Jun 2016AY 2008-09

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 1983/Kol/2013 Assessment Year : 2008-09 Jct Limited -Vs.- C.I.T., Iv, Kolkata-Iv, Kolkata Kolkata [Pan : Aaacj 6733 E] (Respondent) (Appellant) For The Appellant : Shri A.K.Gupta, Fca For The Respondent : Shri S.Srivastava, Cit(Dr) Date Of Hearing : 27.05.2016. Date Of Pronouncement : 01.06.2016. Order

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri S.Srivastava, CIT(DR)
Section 143(3)Section 263Section 32(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ] I.T.A No. 1983/Kol/2013 Assessment Year : 2008-09 JCT LImited -vs.- C.I.T., IV, Kolkata-IV, Kolkata Kolkata [PAN : AAACJ 6733 E] (Respondent) (Appellant) For the Appellant : Shri A.K.Gupta, FCA For the Respondent : Shri S.Srivastava, CIT(DR) Date of Hearing : 27.05.2016. Date of Pronouncement : 01.06.2016. ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 28.03.2013 of CIT- Kolkata-IV, passed u/s 263 of the I.T.Act relating to AY 2008-09. 2. The Assessee…

D.C.I.T Cir - 11, Kolkata. vs. M/S Epcos India Pvt Ltd, Kolkata

In the result, the appeals as well as the cross objections are dismissed

ITA 815/KOL/2013[2004-05]Status: DisposedITAT Kolkata11 May 2016AY 2004-05

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Anup Sinha, FCAFor Respondent: Shri Rajat Subhra Biswas,CIT,DR &
Section 143(2)Section 143(3)Section 32(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “A”, KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] ITA Nos.815&816/Kol/2013 Assessment Years : 2004-05 & 2005-06 D.C.I.T., Circle-11, . -versus- M/s.Epcos India Pvt. Ltd. Kolkata Kolkata (PAN:AAACI6950Q) (APPELLANT ) (RESPONDENT) C.O.Nos.57&58/Kol/2013 A/o ITA Nos.815&816Kol/2013 Assessment Years : 2004-05&2005-06 M/s. Epcos India Pvt. Ltd. . -versus- D.C.I.T., Circle-11, Kolkata Kolkata (PAN AAACI6950Q) (CROSS OBJECTOR) (RESPONDENT) For the Department : Shri Rajat Subhra Biswas,CIT,DR & Sallong Yaden, Addl. CIT, Sr.DR For the Assessee :…

D.C.I.T Cir - 1, Kolkata vs. M/S the India Jute & Industries Ltd, Kolkata

In the result, the grounds raised by the revenue are dismissed

ITA 802/KOL/2013[2007-08]Status: DisposedITAT Kolkata04 Dec 2015AY 2007-08

Bench: : Shri M. Balaganeshita No. 802/Kol/2013 A.Y 2007-08 D.C.I.T, Circle-1, Kolkata Vs. M/S. The India Jute & Industries Ltd Pan: Aabct1896P (Appellant) (Respondent)

For Appellant: Shri D. Lahiri,JCIT, Sr.DRFor Respondent: Shri A.K Tibrewal, FCA, ld.AR
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, KOLKATA Shri Mahavir Singh,Judicial Member, and Before : Shri M. Balaganesh, Accountant Member ITA No. 802/Kol/2013 A.Y 2007-08 D.C.I.T, Circle-1, Kolkata Vs. M/s. The India Jute & Industries Ltd PAN: AABCT1896P (Appellant) (Respondent) For the Appellant: Shri D. Lahiri,JCIT, Sr.DR For the Respondent : Shri A.K Tibrewal, FCA, ld.AR Date of Hearing: 26-11 -2015 Date of Pronouncement: 4 -12-2015 ORDER SHRI M.BALAGANESH, AM : This appeal of the revenue arises out of the order passed by the Learned CIT(A), XXIV, Kolkata in Appeal No. 1148//CIT(A)-XXIV/C-1/…