CIT v. International Instruments (P.) Ltd.

144 ITR 936High Court1983#16741 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2021 to 2022.

Judgments citing CIT v. International Instruments (P.) Ltd.

M/S Siddaganga Urban Co-Operative Bank Ltd, Tumkur vs. Assistant Commissioner of Income Tax Circle-1, Tumkur

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 93/BANG/2018[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

For Respondent: Shri S.V. Ravishankar

Section 143Section 37

…laws of the appellant. The same being in the nature of business deserves to be allowed in full. We wish to rely on the judgment of the jurisdictional high, court in the case of Mysore Kirloskar V/s CIT 166 ITR 836 and CIT v/s International Instruments Pvt Ltd 144 ITR 936. 4. The learned authorities below, erred in disallowing a sum of Rs. 81,583/- being the amounts contributed towards Co-Operative Education Fund to be contributed to the federation which is a compulsory contribution to be made as per the statute. The learned authorities below failed to appreciate the fact that the expenditure is incurred in relati…

Infor (India) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle -2(1), Hyderabad

Appeal is partly allowed in above terms

ITA 198/HYD/2021[2016-17]Status: DisposedITAT Hyderabad05 Oct 2021AY 2016-17

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Dr.Sunil Moti Lala, ARFor Respondent: Shri D.Srinivas, DR

Section 143(3)Section 92C(3)

…390 (Cal) : TC 15R.590], Bombay (in) Lubrizol (India) Ltd. vs. CIT (1991) 187 ITR 25 (Bom) followed in several other decisions of that Court], Karnataka [CIT ITA No.197 and 508/Ahd/2016 Assessment Year: 2012- 13 vs. International Instruments Pvt. Ltd. (1983) 144 ITR 936 (Kar), Madras [Sundaram Industries Ltd. vs. CIT (1986) 159 ITR 646 (Mad), Andhra Pradesh [Vazir Sultan Tobacco Co. Ltd. vs. CIT (1988) 169 ITR 35 (AP)], Rajasthan [Associated Stone Industries Co. Ltd. vs. CIT (1988) 170 ITR 653 (Raj)], Gujarat [S.L.M. Maneklal Industries Ltd. vs. CIT (1988) 172 ITR 176 (Guj) followed in several cases thereafter],…

Avaya India Private Limited, Mumbai vs. ACIT, Circle-1(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 466/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Jul 2021AY 2016-17

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 466/Del/2021 : Asstt. Year : 2016-17 Avaya India Pvt. Ltd., Vs Acit, 202, Platina, 2Nd Floor, Plot No. Circle-1(1), C-59, G-Block, Bandra Kurla New Delhi Complex, Bandra(E), Mumabi, Maharashtra-400051 (Appellant) (Respondent) Pan No. Aaeca3592N Assessee By : Sh. Kamal Sawhney, Adv. Revenue By : Sh. Surender Pal, Cit Dr Date Of Hearing: 05.07.2021 Date Of Pronouncement: 09.07.2021

For Appellant: Sh. Kamal Sawhney, AdvFor Respondent: Sh. Surender Pal, CIT DR

Section 143(3)Section 144C(13)Section 92C

…0(a)(ii) is applicable to the payment of surtax. The view similar to the one taken by us has been taken by the Calcutta High Court in Molins of India Ltd. v. CIT [1983] 144 ITR 317, the Karnataka High Court in CIT v. International Instruments (P.) Ltd. [1983] 144 ITR 936, Full Bench of the Kerala High Court in A. V. Thomas & Co. Ltd. v. CIT [1986] 159 ITR 431 and Madras High Court in Sundaram Industries Ltd. v. CIT [1986] 159 ITR 646. In the view which we are taking, we answer the question referred to us in the affirmative and against the assessee." 19 Avaya India Pvt. Ltd. 3.11.2.4 Thus, 'education cess' fails t…

Bank of India, Mumbai vs. DCIT - 2(1)(1), Mumbai

In the result, the appeal is partly allowed for statistical purposes in the terms indicated above

ITA 869/MUM/2018[2012-13]Status: DisposedITAT Mumbai04 Mar 2021AY 2012-13

Section 250Section 90Section 90nSection 91

…(Cal) and Brooke Bond (India) Ltd. v. CIT [1992] 193 ITR 390 (Cal) : TC 15R.590], Bombay (in) Lubrizol (India) Ltd. v. CIT [1991] 187 ITR 25 (Bom) followed in several other decisions of that Court], Karnataka [CIT v. International Instruments Pvt. Ltd. [1983] 144 ITR 936 (Kar), Madras [Sundaram Industries Ltd. v. CIT [1986] 159 ITR 646 (Mad), Andhra Pradesh [Vazir Sultan Tobacco Co. Ltd. v. CIT [1988] 169 ITR 35 (AP)], Rajasthan [Associated Stone Industries Co. Ltd. v. CIT [1988] 170 ITR 653 (Raj)], Gujarat [S.L.M. Maneklal Industries Ltd. v. CIT [1988] 172 ITR 176 (Guj) followed in several cases thereafter], All…

M/S Honeywell Technology Solutions Lab Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, the assessee's appeal is partly allowed

ITA 1210/BANG/2018[2010-11]Status: DisposedITAT Bangalore07 Jan 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojarim/S. Honeywell Technology Solutions Lab Pvt. Ltd., 151/1, Bannerghata Road, Doraisanpalya, Bangalore-560 076 ….Appellant Pan Aaach 4151J Vs. Dy. Commissioner Of Income Tax, Circle 3(1)(2), Bangalore. ……Respondent. Assessee By: Smt. Shreya Loyalka, C.A. Revenue By: Shri B.K. Panda, Cit (D.R)

For Appellant: Smt. Shreya Loyalka, C.AFor Respondent: Shri B.K. Panda, CIT (D.R)

Section 80J

…al tax. It was held that the term 'income-tax' as employed in section 2 includes surcharge and additional surcharge whenever provided. The Ld. DR relied on the judgment of the Hon'ble Karnataka High Court in the case of International 40 Instruments (P.) Ltd. 144 ITR 936 wherein it was held that Surtax levied on the chargeable profits is nothing but an additional tax on profits and gains of the assessee's business, hence, not deductible in computing the total income under the Income-tax Act. Further, the Ld. DR relied on the judgment of the Hon'ble Kerala High Court in the case of A. V. Thomas and Co. Ltd. 159 IT…