CIT v. Kirlosker Oil Engines

230 ITR 88High Court1998#11318 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2018.

Issues it is cited on

section 40a(3)disallowance under section 14asection 40asection 40section 14asection 263section 26prescribedpersonsection 14indiabusiness

Judgments citing CIT v. Kirlosker Oil Engines

Asstt. Commissioner of Income Tax.Circle-7, Nagpur vs. M/S Ballarpur Industries Ltd., Gurgaon

ITA 379/NAG/2014[2008-09]Status: DisposedITAT Nagpur09 May 2018AY 2008-09

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09 The Acit, Circle-7, M/S Ballarpur Industries Ltd., Room No. 521, 5Th Floor, First India Palace, Gurgao Road, Mecl Building, Haryana Nagpur Vs. Pan : Aaacb5343E

For Appellant: Shri K.P. Dewani (AR )For Respondent: Shri Gitesh Kumar (Sr.DR))
Section 143Section 147Section 148Section 14A

…record including the cases relied upon by the authorities below and the cases referred by the Ld. counsel for the assessee. We notice that the Ld. CIT (A) relying upon the decision of Hon’ble Bombay High Court in the case of CIT vs. Kirloskar Oil Engine Ltd. 230 ITR 88, decision of the Hon’ble Delhi High Court in the case of SRC Aviation Pvt. Ltd. in ITA No. 487 to 490/2012 dated 03.09.2012, order rendered by ITAT Bench, Delhi in the case of M/s AR Airways Pvt. Ltd. ITA No. 2589/Del/2012 dated 26.04.2013, has allowed the depreciation in respect of aircraft @ 40%. 5 Assessment Year: 2008-09 6. We notice that…

Ranjitpura Infrastructure Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeals for Assessment Years 2010-11

ITA 1104/BANG/2015[2010-11]Status: DisposedITAT Bangalore10 Apr 2018AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri k.R. Pradeep, C.AFor Respondent: Shri K.V.Arvind, Standing Counsel for Dept
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 68

…e may have to turn to common parlance of usage or dictionary definitions. In the decision cited by the assessee of the ITAT, Delhi Bench (supra), reference was made to the decision of the Hon'ble Bombay High Court in the case of CIT Vs. Kirloskar Oil Engines (230 ITR 88) (Bom); their Lordships referred to the definition of aircraft as under :- “ In Chambers’ Science and Technology Dictionary, the word "aircraft" has been described only as a "mechanically driven heavier-than-air flying machine with wings of fixed or variable sweep angle". It has not been described to mean gliders, balloons and other flying machine…

CIT vs. Src Aviation Pvt Ltd

ITA/488/2012HC Delhi03 Sept 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…

CIT vs. Src Aviation Pvt Ltd

ITA/489/2012HC Delhi03 Sept 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…

CIT vs. Src Aviation Pvt Ltd

ITA/490/2012HC Delhi03 Sept 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…

CIT vs. Src Aviation Pvt Ltd

ITA - 490 / 2012HC Delhi03 Sept 2012
Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…

CIT vs. Src Aviation Pvt Ltd

ITA - 489 / 2012HC Delhi03 Sept 2012
Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…

CIT vs. Src Aviation Pvt Ltd

ITA - 488 / 2012HC Delhi03 Sept 2012
Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…

CIT vs. Src Aviation Pvt Ltd

ITA - 487 / 2012HC Delhi03 Sept 2012
Section 14ASection 263Section 40A(3)

…in this case to claim larger depreciation of 40% for the acquisition of its „Beechcraft Super King Air B-200C‟. Learned counsel also placed reliance on the Aircraft Act, 1934 and a decision of the Bombay High Court in CIT Vs. Kirlosker Oil Engines (1998) 230 ITR 88 (Bom). 7. The relevant discussion of the Tribunal on this score is as follows: “11. We have carefully considered the rival submissions in the light of the material placed before us. Ld.CIT while invoking the power u/S 263 has mainly relied upon the earlier description of depreciation rate which was applicable for assessment years 1984-85 t…