CIT v. Indian Petrochemicals Corp.

74 Taxmann 163High Court2016#14400 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 10AASection 195Section 234BSection 234CSection 271(1)(c)Section 37(1)Section 80IA(8)Section 90

Issues it is cited on

section 80ia(8)section 9(1)(vii)(b)section 195(2)fees for included servicessection 90(2)business connectionsection 9(1)(vii)section 10aainterest u/s 234bsection 10asection 80iafees for technical services

Judgments citing CIT v. Indian Petrochemicals Corp.

Avtec Ltd., New Delhi vs. DCIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 7366/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Nov 2024AY 2016-17

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1008/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Nov 2024AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

Avtec Ltd., New Delhi vs. DCIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 8081/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Nov 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4716/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2893/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Nov 2024AY 2014-15

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

Avtec Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6332/DEL/2016[2012-13]Status: DisposedITAT Delhi29 Nov 2024AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

M/S. Avtec Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1009/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Nov 2024AY 2011-12

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…stated before and argued that the prior period expenses quantified during the year is allowed in the year of booking. The ld. counsel for the assessee relied upon the following decisions to support his contention:  CIT vs. Indian Petrochemicals Corp [2016] 74 Taxmann 163 (Gujarat)  ACIT v National Agricultural Co-operative Marketing Federation of India  PCIT vs. Balmer Lawrie and Company Ltd. [2023] 149 Taxmann 286 (Cal)  PCII vs. Rajasthan State Seed Corporation Ltd. [2017] 88 Taxmann 445 (Raj) 21. Per contra, the ld. DR relied upon the orders of the authorities below. 22. We have heard the rival submiss…

CIT v. Indian Petrochemicals Corp. (74 Taxmann 163) — Cited in 7 Judgments | BharatTax