CIT v. Mahaling Setty & Co.

195 ITR 526High Court1992#23356 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. Mahaling Setty & Co.

D.C.I.T Cir - 1, Kolata, Kolkata vs. M/S Parijat Vyapaar Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 2242/KOL/2013[2009-10]Status: DisposedITAT Kolkata19 Feb 2018AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 143(3)

…Court and Hon'ble Punjab & Haryana High Court. Aggrieved, revenue is now in appeal before us. We note that the issue is squarely covered in favour of the assessee by the decision of Hon'ble Karnataka High Court the case of CIT Vs. Mahaling Setty & Co. (1992) 195 ITR 526 (Kar) , wherein the Hon'bIe High Court has held as under: "INVESTMENT ALLOWANCE - ELIGIBILITY FOR ALLOWANCE - MACHINERY MUST BE OWNED AND WHOLLY USED FOR PURPOSES OF BUSINESS - PURPOSE OF BUSINESS INCLUDES EVERY ACTIVITY NECESSARY TO CARRY ON BUSINESS - BUSINESS OF CONSTRUCTION WORK - DUMPERS AND TIPPERS USED TO LIFT EARTH AND TRANSPORT SAME - RE…

D.C.I.T Cir - 1, Kolata, Kolkata vs. M/S Parijat Vyapaar Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 2241/KOL/2013[2008-09]Status: DisposedITAT Kolkata19 Feb 2018AY 2008-09

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 143(3)

…Court and Hon'ble Punjab & Haryana High Court. Aggrieved, revenue is now in appeal before us. We note that the issue is squarely covered in favour of the assessee by the decision of Hon'ble Karnataka High Court the case of CIT Vs. Mahaling Setty & Co. (1992) 195 ITR 526 (Kar) , wherein the Hon'bIe High Court has held as under: "INVESTMENT ALLOWANCE - ELIGIBILITY FOR ALLOWANCE - MACHINERY MUST BE OWNED AND WHOLLY USED FOR PURPOSES OF BUSINESS - PURPOSE OF BUSINESS INCLUDES EVERY ACTIVITY NECESSARY TO CARRY ON BUSINESS - BUSINESS OF CONSTRUCTION WORK - DUMPERS AND TIPPERS USED TO LIFT EARTH AND TRANSPORT SAME - RE…

DCIT, Cen. Cir-4(4), Kolkata vs. M/S Parijat Vyapaar Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1296/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2017AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 32ASection 32A(2)(b)

…t. Aggrieved, revenue is now in appeal before us. We note that the issue is squarely covered in favour of the assessee by the decision of Hon’ble Karnataka High Court 2 Parijat Vyapaar Pvt. Ltd., AY, 2010-11 in the case of CIT Vs. Mahaling Setty & Co. (1992) 195 ITR 526 (Kar), wherein the Hon’ble High Court has held as under: “INVESTMENT ALLOWANCE — ELIGIBILITY FOR ALLOWANCE — MACHINERY MUST BE OWNED AND WHOLLY USED FOR PURPOSES OF BUSINESS — PURPOSE OF BUSINESS INCLUDES EVERY ACTIVITY NECESSARY TO CARRY ON BUSINESS — BUSINESS OF CONSTRUCTION WORK — DUMPERS AND TIPPERS USED TO LIFT EARTH AND TRANSPORT SAME — R…

CIT v. Mahaling Setty & Co. (195 ITR 526) — Cited in 3 Judgments | BharatTax