CIT v. M/s.Birla Global Asset Finance Co.Ltd.

76 DTR 342Reported decision2012#5311 most cited

What is CIT v. M/s.Birla Global Asset Finance Co.Ltd. authority for?

Commercial vehicles, as defined in light of the Motor Vehicles Act, include light motor vehicles, entitling them to higher depreciation rates.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.

Also referred to as

CIT v. M/s.Birla Global Asset Finance Co.Ltd. · 2012 · 76 DTR 342 · commercial vehicles · light motor vehicles · Motor Vehicles Act · depreciation

Sections most often in play

Section 115-OSection 115JBSection 194HSection 195Section 237Section 37(1)Section 40(a)(i)Section 44
Read the full judgment

Issues it is cited on

stay of demandsection 237section 211agency peservice pesection 195(1)opening wdvsection 9(1)(i)section 195(2)section 115jb(2)ddtsection 194h

Judgments citing CIT v. M/s.Birla Global Asset Finance Co.Ltd.

DCIT, Chennai vs. M/S. Cholamandalam Ms General Insurance Co. Ltd., Chennai

ITA 1759/CHNY/2011[2006-07]Status: DisposedITAT Chennai26 Aug 2022AY 2006-07

Bench: Shri V.Durga Rao & Shri G. Manjunatha(अपीलाथ"/Appellant) (""यथ"/Respondent) S.

For Appellant: Mr. Percy J. PardiwallaFor Respondent: Mr. M.Swaminathan, Sr.Standing
Section 195Section 3Section 40Section 5

…6. Having heard both the sides and considered material on record, we find that this issue is squarely covered in favour of the assessee by the decision of the Hon'ble High Court of Bombay in the case of CIT vs. M/s.Birla Global Asset Finance Co.Ltd. in (2012) 76 DTR 342, where the Hon’ble High Court has defined the term ‘commercial vehicles' in light of Motor Vehicles Act, and held that commercial vehicle includes light motor vehicles. The Hon'ble Bombay High Court in the case of ITA Nos. 40/Chny/2009, 1759 & 1676/Chny/2011, 1366/Chny/2013 & 949 to 951/Chny/2018 CIT Vs Shah Rukh Khan in ITA No.1206 of 2010 had co…

DCIT, Chennai vs. M/S. Cholamandalam Ms General Insurance Co. Ltd., Chennai

ITA 1676/CHNY/2011[2007-08]Status: DisposedITAT Chennai26 Aug 2022AY 2007-08

Bench: Shri V.Durga Rao & Shri G. Manjunatha(अपीलाथ"/Appellant) (""यथ"/Respondent) S.

For Appellant: Mr. Percy J. PardiwallaFor Respondent: Mr. M.Swaminathan, Sr.Standing
Section 195Section 3Section 40Section 5

…6. Having heard both the sides and considered material on record, we find that this issue is squarely covered in favour of the assessee by the decision of the Hon'ble High Court of Bombay in the case of CIT vs. M/s.Birla Global Asset Finance Co.Ltd. in (2012) 76 DTR 342, where the Hon’ble High Court has defined the term ‘commercial vehicles' in light of Motor Vehicles Act, and held that commercial vehicle includes light motor vehicles. The Hon'ble Bombay High Court in the case of ITA Nos. 40/Chny/2009, 1759 & 1676/Chny/2011, 1366/Chny/2013 & 949 to 951/Chny/2018 CIT Vs Shah Rukh Khan in ITA No.1206 of 2010 had co…