CIT v. Motor Industries Limited

229 ITR 139Reported decision#19965 most cited
4

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

Judgments citing CIT v. Motor Industries Limited

M/S. Chiranjeevi Wind Energy Ltd., Chennai vs. DCIT, Coimbatore

In the result, the appeal of the assessee in ITA No

ITA 2468/CHNY/2016[2011-12]Status: DisposedITAT Chennai10 Jul 2017AY 2011-12

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Shri R. Vijayaraghavan, Advocate
Section 143(3)Section 32(1)(iia)Section 35DSection 41Section 41(1)

…ase in capital base is capital expenditure incurred by the assessee company, even though its certainty helps the company in profit making but yet it retains the characteristics of capital expenditure. In the case CIT vs. Motor Industries Limited reported in 229 ITR 139, the Hon’ble Karnataka High Court held that the expenses incurred in relation to right issue where of capital in nature and therefore cannot be claimed as revenue expenditure. Hence we find the order of the Ld.AO to be appropriate in the given circumstance. Accordingly, we hereby set aside the order of the Ld.CIT(A) and reinstate the order of…

DCIT, Coimbatore vs. M/S. Chiranjeevi Wind Energy Ltd., Coimbatore

In the result, the appeal of the assessee in ITA No

ITA 2324/CHNY/2016[2011-12]Status: DisposedITAT Chennai10 Jul 2017AY 2011-12

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Shri R. Vijayaraghavan, Advocate
Section 143(3)Section 32(1)(iia)Section 35DSection 41Section 41(1)

…ase in capital base is capital expenditure incurred by the assessee company, even though its certainty helps the company in profit making but yet it retains the characteristics of capital expenditure. In the case CIT vs. Motor Industries Limited reported in 229 ITR 139, the Hon’ble Karnataka High Court held that the expenses incurred in relation to right issue where of capital in nature and therefore cannot be claimed as revenue expenditure. Hence we find the order of the Ld.AO to be appropriate in the given circumstance. Accordingly, we hereby set aside the order of the Ld.CIT(A) and reinstate the order of…

Chiranjeevi Wind Energy Ltd., Chennai vs. DCIT, Coimbatore

In the result, the appeal of the assessee in ITA No

ITA 442/CHNY/2015[2010-11]Status: DisposedITAT Chennai10 Jul 2017AY 2010-11

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Shri R. Vijayaraghavan, Advocate
Section 143(3)Section 32(1)(iia)Section 35DSection 41Section 41(1)

…ase in capital base is capital expenditure incurred by the assessee company, even though its certainty helps the company in profit making but yet it retains the characteristics of capital expenditure. In the case CIT vs. Motor Industries Limited reported in 229 ITR 139, the Hon’ble Karnataka High Court held that the expenses incurred in relation to right issue where of capital in nature and therefore cannot be claimed as revenue expenditure. Hence we find the order of the Ld.AO to be appropriate in the given circumstance. Accordingly, we hereby set aside the order of the Ld.CIT(A) and reinstate the order of…

DCIT, Coimbatore vs. Chiranjjeevi Wind Energy Ltd., Coimbatore

In the result, the appeal of the assessee in ITA No

ITA 319/CHNY/2015[2010-11]Status: DisposedITAT Chennai10 Jul 2017AY 2010-11

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Shri R. Vijayaraghavan, Advocate
Section 143(3)Section 32(1)(iia)Section 35DSection 41Section 41(1)

…ase in capital base is capital expenditure incurred by the assessee company, even though its certainty helps the company in profit making but yet it retains the characteristics of capital expenditure. In the case CIT vs. Motor Industries Limited reported in 229 ITR 139, the Hon’ble Karnataka High Court held that the expenses incurred in relation to right issue where of capital in nature and therefore cannot be claimed as revenue expenditure. Hence we find the order of the Ld.AO to be appropriate in the given circumstance. Accordingly, we hereby set aside the order of the Ld.CIT(A) and reinstate the order of…

CIT v. Motor Industries Limited (229 ITR 139) — Cited in 4 Judgments | BharatTax