CIT v. M.M.Aqua Technologies Ltd.

376 ITR 498Reported decision2015#24734 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

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Judgments citing CIT v. M.M.Aqua Technologies Ltd.

Tamil Nadu Water Investment Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeal filed by the Revenue is allowed for statistical purposes and the appeal filed by the assessee is partly allowed

ITA 696/CHNY/2017[2012-2013]Status: DisposedITAT Chennai06 May 2022AY 2012-2013

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.694/Chny/2017 िनधा"रण वष"/Assessment Year: 2012-13 The Assistant Commissioner Of Vs. M/S. Tamil Nadu Water Investment Co. Ltd., 1St Floor, Poly Hose Towers, Income Tax, Corporate Circle 3(1), New Block, 4Th Floor, 121, Mahatma No. 86, Mount Road, Guindy, Gandhi Road, Nungambakkam, Chennai – 32. Chennai 600 034. [Pan: Aabct8153B] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.696/Chny/2017 िनधा"रण वष"/Assessment Year: 2012-13 M/S. Tamil Nadu Water Investment Vs. The Assistant Commissioner Of Co. Ltd., 1St Floor, Poly Hose Towers, Income Tax, Corporate Circle 3(1), No. 86, Mount Road, Guindy, Chennai 600 034. Chennai – 32. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri Ar V Sreenivasan, Addl. Cit Assessee By : Shri R. Viswanathan, C.A. सुनवाई की तारीख/ Date Of Hearing : 18.04.2022 घोषणा की तारीख /Date Of Pronouncement : 06.05.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Revenue & The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)13, Chennai Dated 27.12.2016 Relevant To The Assessment Year 2012-13. 2

For Appellant: Shri R. Viswanathan, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 14A

…issue involved herein is elaborately dealt with by the supreme court in the decision in Gujarat Cypromet Ltd case (supra) referred to on the side of the appellant. In that case, the judgment of the Delhi High court in CIT v. M.M.Aqua Technologies Ltd [(2015) 376 ITR 498/233 Taxman 397/60 taxmann.com 237], was referred to, wherein, after following the judgment of the Madhya Pradesh High Court in Eicher Motors Ltd v. CIT [(2009) 315 ITR 312 / 157 Taxman 501, it was categorically held by the Delhi High Court that “Explanation 3C having retrospective effect with effect from 01.04.1989 shall be applicable to the year…

ACIT, Chennai vs. Tamil Nadu Water Investment Co. Ltd., Chennai

In the result, the appeal filed by the Revenue is allowed for statistical purposes and the appeal filed by the assessee is partly allowed

ITA 694/CHNY/2017[2012-13]Status: DisposedITAT Chennai06 May 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.694/Chny/2017 िनधा"रण वष"/Assessment Year: 2012-13 The Assistant Commissioner Of Vs. M/S. Tamil Nadu Water Investment Co. Ltd., 1St Floor, Poly Hose Towers, Income Tax, Corporate Circle 3(1), New Block, 4Th Floor, 121, Mahatma No. 86, Mount Road, Guindy, Gandhi Road, Nungambakkam, Chennai – 32. Chennai 600 034. [Pan: Aabct8153B] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.696/Chny/2017 िनधा"रण वष"/Assessment Year: 2012-13 M/S. Tamil Nadu Water Investment Vs. The Assistant Commissioner Of Co. Ltd., 1St Floor, Poly Hose Towers, Income Tax, Corporate Circle 3(1), No. 86, Mount Road, Guindy, Chennai 600 034. Chennai – 32. (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Shri Ar V Sreenivasan, Addl. Cit Assessee By : Shri R. Viswanathan, C.A. सुनवाई की तारीख/ Date Of Hearing : 18.04.2022 घोषणा की तारीख /Date Of Pronouncement : 06.05.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Revenue & The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)13, Chennai Dated 27.12.2016 Relevant To The Assessment Year 2012-13. 2

For Appellant: Shri R. Viswanathan, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 14A

…issue involved herein is elaborately dealt with by the supreme court in the decision in Gujarat Cypromet Ltd case (supra) referred to on the side of the appellant. In that case, the judgment of the Delhi High court in CIT v. M.M.Aqua Technologies Ltd [(2015) 376 ITR 498/233 Taxman 397/60 taxmann.com 237], was referred to, wherein, after following the judgment of the Madhya Pradesh High Court in Eicher Motors Ltd v. CIT [(2009) 315 ITR 312 / 157 Taxman 501, it was categorically held by the Delhi High Court that “Explanation 3C having retrospective effect with effect from 01.04.1989 shall be applicable to the year…

ACIT, Jaipur vs. Soni Hospitls Pvt. Ltd., Jaipur

In the result, both the appeals of the revenue and assessee i

ITA 121/JPR/2017[2005-06]Status: DisposedITAT Jaipur26 May 2017AY 2005-06
For Appellant: Shri A.K. Jain (CA)For Respondent: Shri Raj Mehra (JCIT) fu/kZkfjrh dh vksj ls@
Section 143(3)Section 147Section 148Section 43B

…bmitted that the ld. CIT(A) has rightly sustained the addition in view of the judgment of the Hon’ble M.P. High Court in the case of Eicher Motors Ltd., and the judgment of the Hon’ble Delhi High Court in the case of CIT vs. M.M.Aqua Technologies Ltd. (2015) 376 ITR 498. 17. We have heard rival contentions, perused the material available on record and gone through the orders of the authorities below. The ld. CIT(A) followed the judgment of the Hon’ble Delhi High Court in the case of CIT vs. M.M.Aqua Technologies Ltd. (2015) 376 ITR 498 wherein the Hon’ble High Court has held as under: “Section 43B, to the e…

CIT v. M.M.Aqua Technologies Ltd. (376 ITR 498) — Cited in 3 Judgments | BharatTax