What is CIT v. Nagri Mills Co. Ltd. authority for?

An addition to income is revenue neutral if its tax impact remains the same regardless of the year in which it is assessed. Assessments should not dispute the year of addition when the tax rate and impact are consistent, to avoid unnecessary disputes and potential loss to revenue.

How many judgments cite CIT v. Nagri Mills Co. Ltd.?

165 judgments on BharatTax cite CIT v. Nagri Mills Co. Ltd. (33 ITR 681), spanning 2010 to 2025.

Which sections of the Income Tax Act does CIT v. Nagri Mills Co. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 14A, Section 36(1)(vii), Section 194H, Section 37(1), Section 40(a)(ia).

CIT v. Nagri Mills Co. Ltd. (33 ITR 681)

M/S Enexio Power Cooling Solutions India Pvt Ltd (Formerly Known As M/S Gea Cooling Tower Technologies (India) P Ltd, Chennai vs. ACIT (OSD) Corp Range 2, Chennai

In the result, the assessee’s appeal is partly allowed

ITA 509/CHNY/2018[2014-15]Status: DisposedITAT Chennai06 Aug 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. No. 509/Chny/2018 "नधा"रणवष"/Assessment Year : 2014-15

For Appellant: Shri Saroj Kumar Parida, AdvocateFor Respondent: Mrs. Ruby George, CIT

…sed at uniform rate of tax, the entire exercise of seeking to disturb the year of allowability of expenditure is, in any case, revenue neutral. We are reminded of the classic observation made by the Bombay High Court in the case of CIT v. Nagri Mills Co. Ltd, 33 ITR 681 which reads as under: “ We have often wondered why the income-tax authorities, in a matter such as this where the deduction is obviously a permissible deduction under the Income-tax Act, raise disputes as to the year in which the deduction should be allowed. The question as to the year in which a deduction is allowable may be material when the rat…

DCIT 14(1)(2), Mumbai vs. Commtel Networks P.Ltd, Mumbai

In the result appeal of the Revenue is dismissed

ITA 4872/MUM/2015[2012-13]Status: DisposedITAT Mumbai19 Jun 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

…ion is taxed in this year and this year’s retention is taxed in the subsequent years. Hence there is no loss of revenue. In this connection learned AR relied on 1. C.I.T. v. Excel Industries Ltd (2013) 358 ITR 295 (SC) 2. C.I.T. v. Nagri Mills Co. Ltd. (1958) 33 ITR 681 (Bom) 14. He further argued on the effect of accounting treatment and contended that if the income does not result at all, they cannot be taxed. For this purpose reliance was placed on the decision of Supreme Court in case of Kedarnath Jute Mfg. Co. Ltd., (1971) 82 ITR 363, Birla Gwalior Pvt. Ltd., (1973) 89 ITR 266, 273(SC) and Sutlej Cotton Mill…

DCIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. National Aluminium Company Limited, Bhubaneswar

In the result, appeal of the assessee i

ITA 339/CTK/2016[2010-11]Status: DisposedITAT Cuttack27 Apr 2018AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अऩीऱ सं./Ita No.339 & 340/Ctk/2016 Dcit, Corporate Circle1(2)/ Vs. National Aluminium Company Acit, Circle-2(2), Limited, Bhubaneswar Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.352 & 353/Ctk/2016 & Ita No.374/Ctk/2014 (नििाारण वषा / Assessment Year :2010-11, 2012-13 & 2011-12) National Aluminium Company Vs. Jcit Range-2/ Limited, Acit, Corporate Circle-1(2) Nalco Bhavan, P/1, Nayapalli, Bhubaneswar Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & Cross Objection No.01/Ctk/2015 & 25/Ctk/2016 (Arising Out Of Ita Nos.376/Ctk/14 & Ita No.340/Ctk/2016) (नििाारण वषा / Assessment Year :2011-2012 & 2012-2013) National Aluminium Company Vs. Acit, Circle-2(2)/ Limited, Dcit, Corporate Circle- Nalco Bhavan, P/1, Nayapalli, 1(2), Bhubaneswar Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Ved Jain/B.K.Mahapatra, ARsFor Respondent: Shri Saad Kidwai, CIT DR

Section 14A

…e judgment of Delhi High Court in the case of CIT vs. Dinesh Kumar Goel 331 ITR 10 (Del) where a similar issue was being examined and court in Para 30 has made a reference to an old judgment of Bombay High Court in the case of CIT vs. Nagri Mills Company Ltd. 33 ITR 681 (Bom.) and also of Delhi High Court in the case of CIT vs. Vishnu Industrial Gases Pvt. Ltd. ITR no. 229 of 1998 dated 6th May, 2008. Therefore, in view of the facts of assessee‘s case, as well as the settled position of law, the action of the Ld. CIT(A) in sustaining the impugned addition made by the AO is bad in law, and thus, the addition made…

The Asst. CIT, Guntur vs. Sri Grandhi Subba Rao, Guntur

In the result, the appeal filed by the assessee is allowed and the

ITA 239/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam16 Mar 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri P.S. Murthy, DR

Section 143(1)Section 143(3)Section 263Section 41(1)

…e Bombay High Court were reiterated by this Court in the case of CIT vs. Shri Ram Pistons & Rings Ltd. (2008) 220 CTR (Del) 404, as under: "Finally, we may only mention what has been articulated by the Bombay High Court in CIT vs. Nagri Mills Co. Ltd. (1958) 33 ITR 681 (Born) as follows :.............. In the reference that is before us there is no doubt that the assessee had incurred an expenditure. The only dispute is regarding the date on which the liability had crystallized. It appears that there was no change in the rate of tax for the asst. yr. 1983-84 with which we are concerned. The question, therefore,…

Grandhi Subbarao, Guntur vs. The Addl. CIT, Guntur

In the result, the appeal filed by the assessee is allowed and the

ITA 223/VIZ/2015[2011-12]Status: DisposedITAT Visakhapatnam16 Mar 2018AY 2011-12

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri P.S. Murthy, DR

Section 143(1)Section 143(3)Section 263Section 41(1)

…e Bombay High Court were reiterated by this Court in the case of CIT vs. Shri Ram Pistons & Rings Ltd. (2008) 220 CTR (Del) 404, as under: "Finally, we may only mention what has been articulated by the Bombay High Court in CIT vs. Nagri Mills Co. Ltd. (1958) 33 ITR 681 (Born) as follows :.............. In the reference that is before us there is no doubt that the assessee had incurred an expenditure. The only dispute is regarding the date on which the liability had crystallized. It appears that there was no change in the rate of tax for the asst. yr. 1983-84 with which we are concerned. The question, therefore,…

A.C.I.T.. Cir.-3, Nagpur vs. M/S Weldwell Electrodes, Nagpur

In the result these four appeals are hereby partly allowed

ITA 296/NAG/2015[2011-12]Status: DisposedITAT Nagpur08 Mar 2018AY 2011-12

Bench: Sh. G.D.Agrawal, Hon’Ble & Sh. Mahavir Singh

Section 40

…ration is tax neutral as only the amount allowed as deduction is required to be taxed in the hands of the partners. " 5.7 Attention is also invited to the decision of Hon'ble Bombay High Court in the case of Commissioner of Income tax Vs Nagari Mills Co. Ltd 33 ITR 681 & Delhi High Court's judgment in the case of Commissioner of Income Tax Vs, Shri Ram Pistons and Rings Ltd. (220 CTR 404} wherein it was held that the department should not fritter away its energy in such matters which are tax neutral and that it is a pity that so much time and energy are spent to determine the year of taxability of the income, Th…

Airport Authority of India, New Delhi vs. ACIT, New Delhi

In the result the appeal of the assessee is partly allowed for statistical purposes

ITA 4821/DEL/2014[2010-11]Status: DisposedITAT Delhi23 Feb 2018AY 2010-11

Bench: Shri B.P. Jain & Shri Kuldip Singh[Assessment Year: 2010-11] Airports Authority Of India Ltd Vs. The A.C.I.T Rajiv Gandhi Bhawan Circle 1(1) A - Block, Safdarjung Airport New Delhi New Delhi

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Ravi Kant Gupta, Sr. DR

Section 14ASection 234ASection 234B

…e the tax on this income in the succeeding year. Still issues are raised and much outcry is made for nothing. 30. In a decision rendered about 50 years ago, the Bombay High Court, speaking through Chief Justice Tendolkar in CIT v. Nagri Mills Co. Ltd. [1958] 33 ITR 681 (Bom) observed as under (page 684) : "We have often wondered why the income-tax authorities, in a matter such as this where the deduction is obviously a permissible deduction under the Income-tax Act, raise disputes as to the year in which the deduction should be allowed. The question as to the year in which a deduction is allowable may be materi…

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 1433/CHNY/2016[2012-13]Status: DisposedITAT Chennai14 Feb 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar

Section 263bSection 80Section 801ASection 80I

…to disturb the year of allowability of expenditure is, in any case, revenue neutral. We are :-10-: ITA No. 1431, 1432, 1433/Chny/2016 & 864/Chny/2015 reminded of the classic observation made by the Bombay High Court in the case of CIT vsNagri Mills Co. Ltd, 33 ITR 681 which reads as under: “ We have often wondered why the income-tax authorities, in a matter such as this where the deduction is obviously a permissible deduction under the Income-tax Act, raise disputes as to the year in which the deduction should be allowed. The question as to the year in which a deduction is allowable may be material when the ra…

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 1432/CHNY/2016[2011-12]Status: DisposedITAT Chennai14 Feb 2018AY 2011-12

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar

Section 263bSection 80Section 801ASection 80I

…to disturb the year of allowability of expenditure is, in any case, revenue neutral. We are :-10-: ITA No. 1431, 1432, 1433/Chny/2016 & 864/Chny/2015 reminded of the classic observation made by the Bombay High Court in the case of CIT vsNagri Mills Co. Ltd, 33 ITR 681 which reads as under: “ We have often wondered why the income-tax authorities, in a matter such as this where the deduction is obviously a permissible deduction under the Income-tax Act, raise disputes as to the year in which the deduction should be allowed. The question as to the year in which a deduction is allowable may be material when the ra…

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 1431/CHNY/2016[2009-10]Status: DisposedITAT Chennai14 Feb 2018AY 2009-10

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar

Section 263bSection 80Section 801ASection 80I

…to disturb the year of allowability of expenditure is, in any case, revenue neutral. We are :-10-: ITA No. 1431, 1432, 1433/Chny/2016 & 864/Chny/2015 reminded of the classic observation made by the Bombay High Court in the case of CIT vsNagri Mills Co. Ltd, 33 ITR 681 which reads as under: “ We have often wondered why the income-tax authorities, in a matter such as this where the deduction is obviously a permissible deduction under the Income-tax Act, raise disputes as to the year in which the deduction should be allowed. The question as to the year in which a deduction is allowable may be material when the ra…

East Coast Constructions and Industries Limited, Chennai vs. DCIT, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 864/CHNY/2015[2010-2011]Status: DisposedITAT Chennai14 Feb 2018AY 2010-2011

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar

Section 263bSection 80Section 801ASection 80I

…to disturb the year of allowability of expenditure is, in any case, revenue neutral. We are :-10-: ITA No. 1431, 1432, 1433/Chny/2016 & 864/Chny/2015 reminded of the classic observation made by the Bombay High Court in the case of CIT vsNagri Mills Co. Ltd, 33 ITR 681 which reads as under: “ We have often wondered why the income-tax authorities, in a matter such as this where the deduction is obviously a permissible deduction under the Income-tax Act, raise disputes as to the year in which the deduction should be allowed. The question as to the year in which a deduction is allowable may be material when the ra…

Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Acalmar Oils & Fats Ltd., Ahmedabad

In the result, the appeal is dismissed

ITA 2055/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad12 Feb 2018AY 2011-12

Bench: Shri Pramod Kumar] Assessment Year : 2011-12

Section 115JSection 143(3)Section 14ASection 36(1)(vii)

…he same is capital expenditure otherwise not allowable u/s. 37 of the Act. Both the lower authorities nowhere rebut assessee's case that it has been following past practice or the issue stands decided in its favour in earlier assessment years. Case law (1958) 33 ITR 681 (Bom) CIT vs. Nagri Mills Co. Ltd holds that when an assesses company is assessed at uniform rate, year of raising an expenditure claim is of no consequence, more particularly, when the same is allowable. Next judgment (2010) 194 TAXMANN 158 (Del) CIT vs. Jagatjit Industries accepts consistent accounting practice claiming identical expenditure in…

Lakshmi Builder & Developers, Mumbai vs. ACIT 31(2), Mumbai

In the result, both the appeals are partly allowed

ITA 2997/MUM/2016[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Dinesh Vyas, Sr. CounselFor Respondent: Shri Manjunatha Swamy, CIT

…expenditure becomes immaterial when it is revenue neutral due to same tax rate. In support of such contention, the learned Sr. Counsel relied upon the following decisions:– i) CIT v/s Excel Industries Ltd., 358 ITR 295 (SC); ii) CIT v/s Nagri Mills Co. Ltd., 33 ITR 681 (Bom.); iii) CIT v/s ExxonMobil Lubricants Pvt. Ltd., 328 ITR 17 (Del.); iv) CIT v/s Mahanagar Gas Ltd., 221 Taxman 80 (Bom.); and v) CIT v/s Jagatjit Industries Ltd., 339 ITR 382 (Del.). 17. Finally, learned Sr. Counsel submitted, though, the assessee is following similar method of accounting with regard to prior period income and expenditure, n…

ACIT (OSD) - 2(1), Mumbai vs. M/S. Tata Finance Ltd., Mumbai

In the result, both the appeals are partly allowed

ITA 2997/MUM/2006[1999-2000]Status: DisposedITAT Mumbai24 Jan 2018AY 1999-2000

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Dinesh Vyas, Sr. CounselFor Respondent: Shri Manjunatha Swamy, CIT

…expenditure becomes immaterial when it is revenue neutral due to same tax rate. In support of such contention, the learned Sr. Counsel relied upon the following decisions:– i) CIT v/s Excel Industries Ltd., 358 ITR 295 (SC); ii) CIT v/s Nagri Mills Co. Ltd., 33 ITR 681 (Bom.); 9 M/s. Tata Motors Ltd. iii) CIT v/s ExxonMobil Lubricants Pvt. Ltd., 328 ITR 17 (Del.); iv) CIT v/s Mahanagar Gas Ltd., 221 Taxman 80 (Bom.); and v) CIT v/s Jagatjit Industries Ltd., 339 ITR 382 (Del.). 17. Finally, learned Sr. Counsel submitted, though, the assessee is following similar method of accounting with regard to prior period…

M/S. Jindal Gas Appliances P. Ltd., New Delhi vs. ACIT, Faridabad

In the result, appeal of assessee is allowed

ITA 6450/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Nov 2017AY 2010-11

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Rakesh Gupta, AdvocateFor Respondent: Shri Amit Jain, Sr.D.R

Section 37

…y, 2008 in which on the same proposition, the Hon’ble Delhi High Court confirmed the order of the Tribunal in allowing the expenditure to the assessee by relying upon the decision of the Hon’ble Bombay High Court in the case of CIT vs. Nagri Mills Co. Ltd., 33 ITR 681. Learned Counsel for the Assessee also relied upon the decision of the Punjab & Haryana High Court in the case of CIT vs. Vee Gee Industrial Enterprises dated 28th July, 2015 in ITA.No.187 of 2014 on the same proposition. Considering the issue involved in the above decisions, we are of the view that the facts of the case of the assessee are sim…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…ries Ltd and Mafatlal Industries (P) Ltd.: 358 ITR 295 (SC), CIT v. Bilahari Investment P. Ltd.: 299 ITR 1 (SC), CIT v. Shri Ram Pistons & Rings Ltd.: 220 CTR 404 (Del.), CIT v. Triveni Engg. & Industries Ltd.: 336 ITR 374 (Del.), CIT v. Nagri Mills Co. Ltd.: 33 ITR 681 (Bom.), and CIT vs. M/s Vishnu Industrial Gases: ITA No. 229/1988 (Del.) Revenue should not agitate issues or make adjustment on issues which are revenue neutral and do not affect overall taxes likely to be collected by the Government. Ld. DR vehemently relied upon the orders of the authorities below. 14.7. On a careful reading of the record in t…

Axis Bank Ltd., Ahmedabad vs. The Addl.CIT, Range-I, Ahmedabad

ITA 2196/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad13 Oct 2017AY 2009-10

For Appellant: Shri Arvind Sonde with Shri Gautam Shah, A.RFor Respondent: Shri D. P. Gupta, CIT D.R. with Shri K. Madhusudan, Sr. D.R

Section 14Section 143(3)Section 14ASection 14A(2)

…fits and paying tax at the highest rate without claiming any tax holiday benefit, it can be safely concluded that the method followed is revenue neutral. We draw support from the decision of the Hon’ble High Court of Bombay in the case of Nagri Mills Co. Ltd. 33 ITR 681. 29. Considering the facts in totality in the light of the judicial decisions referred to hereinabove, we do not find any merit in the findings of the ld. CIT(A). We ITA Nos. 2196 & 2395/Ahd/14 [Axis Bank Ltd. vs. ACIT] A.Y. 2009-10 - 7 - accordingly set aside the findings of the ld. CIT(A) and direct the A.O to delete the addition of Rs. 93.13…

Addl CIT 3(2), Mumbai vs. Mangalore Refiner & Petrochemicals Ltd, Mumbai

The appeal of the assessee is partly allowed

ITA 1826/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 May 2017AY 2006-07

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./1240/Mum/2010,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2006-07 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Mangalore Refinery & Petrochemicals Ltd. Addl. Cit-Range-3(2) Maker Tower-F Wing, 16Th Floor, Mumbai. Vs. Cuffe Parade, Mumbai-400 005. Pan:Aaacm 5132 A (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील अपील संसंसंसं./I.T.A./1826/Mum/2010,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2006-07 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Addl. Cit-Range-3(2) Vs. Mangalore Refinery & Petrochemicals Ltd. Mumbai. Mumbai-400 005. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Jasbir Chohan-Cit-Dr अपीलाथ" क" ओर से /Assessee By:S/ Shri S.E. Dastur & Madhur Aggarwal सुनवाई क" तारीख / Date Of Hearing: 30/03/2017 घोषणा क" तारीख / Date Of Pronouncement:17/05/2017 लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 15/12/2009,Of Cit (A)-7,Mumbai, The Assessing Officer (Ao) & The Assessee Have Filed Cross Appeals For The Above-Mentioned Assessment Year.Assessee- Company, Engaged In The Business Of Refining Of Crude Oil, Selling Of Petroleum Products & Captive Generation & Distribution Of Power, Filed Its Return Of Income On 25/10/2006, Declaring Total Income Of Rs.Nil. The Ao Completed The Assessment On 18/12/2008, Under Section 143 (3) Of The Act, Determining Its Income At Rs.Nil.

For Appellant: S/ Shri S.E. Dastur and Madhur AggarwalFor Respondent: Shri Jasbir Chohan-CIT-DR

Section 143Section 40A(9)

…the inclusion of the Customs duty in the valuation of closing stock is undoubtedly on the footing that such a definite liability exists. Before us, reliance has been placed on the judgment of the Hon'ble Bombay High Court in the case of Nagri Mills Co. Ltd., 33 ITR 681 (Bom.) for the proposition that where a debit/credit in one year is off-set by a credit/debit in the subsequent year, the Assessing Officer would not be justified in disturbing what the assessee has done, particularly in the case of corporate assessees’, where tax is attracted at a uniform rate. At the time of hearing, the aforesaid factual matrix…

Rohda Specialtiy Chemicals India Ltd, Mumbai vs. Addl CIT Cir 6(1), Mumbai

Appeal stands dismissed for want of substantial question of law

ITA 830/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Apr 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri C.N. Prasadita No. 830/Mum/2014 : (A.Y : 2009-10) M/S Rhodia Specialty Chemicals Vs. Addl. Cit – Circle 6(1) India Ltd. (Formerly Known As Room No.511, Aayakar Bhawan M/S Albright & Wilson Chemicals Mk Road India Ltd.), Phoenix House, A Wing New Marine Lines 4Th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 Pan : Aaaca3841L Ita No. 622/Mum/2014 : (A.Y : 2009-10) Dcit -7(2) Vs. M/S Rhodia Specialty Chemicals Room No.624, Mk Road India Ltd. (Formerly Known As Mumbai – 400 020 M/S Albright & Wilson Chemicals India Ltd.), Phoenix House, A Wing 4Th Floor, 462 Senapati Bapat Marg Lower Parel (West) Mumbai – 400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Manish V ShahFor Respondent: Shri Rajguru M

Section 143(3)

…आयकर अपीलीय अधिकरण “एल ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER ITA NO. 830/MUM/2014 : (A.Y : 2009-10) M/s Rhodia Specialty Chemicals Vs. Addl. CIT – Circle 6(1) India Ltd. (Formerly known as Room No.511, Aayakar Bhawan M/s Albright & Wilson Chemicals MK Road India Ltd.), Phoenix House, A Wing New Marine Lines 4th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 PAN : AAACA3841L ITA NO. 622/MUM/2014 : (A.Y : 2009-10) DCIT -7(2) Vs. M/s Rhodia Specialty…

DCIT 7(2), Mumbai vs. Albright & Wilson Chemicals India Ltd, Mumbai

Appeal stands dismissed for want of substantial question of law

ITA 622/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Apr 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri C.N. Prasadita No. 830/Mum/2014 : (A.Y : 2009-10) M/S Rhodia Specialty Chemicals Vs. Addl. Cit – Circle 6(1) India Ltd. (Formerly Known As Room No.511, Aayakar Bhawan M/S Albright & Wilson Chemicals Mk Road India Ltd.), Phoenix House, A Wing New Marine Lines 4Th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 Pan : Aaaca3841L Ita No. 622/Mum/2014 : (A.Y : 2009-10) Dcit -7(2) Vs. M/S Rhodia Specialty Chemicals Room No.624, Mk Road India Ltd. (Formerly Known As Mumbai – 400 020 M/S Albright & Wilson Chemicals India Ltd.), Phoenix House, A Wing 4Th Floor, 462 Senapati Bapat Marg Lower Parel (West) Mumbai – 400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Manish V ShahFor Respondent: Shri Rajguru M

Section 143(3)

…आयकर अपीलीय अधिकरण “एल ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER ITA NO. 830/MUM/2014 : (A.Y : 2009-10) M/s Rhodia Specialty Chemicals Vs. Addl. CIT – Circle 6(1) India Ltd. (Formerly known as Room No.511, Aayakar Bhawan M/s Albright & Wilson Chemicals MK Road India Ltd.), Phoenix House, A Wing New Marine Lines 4th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 PAN : AAACA3841L ITA NO. 622/MUM/2014 : (A.Y : 2009-10) DCIT -7(2) Vs. M/s Rhodia Specialty…

CIT v. Nagri Mills Co. Ltd.

What is CIT v. Nagri Mills Co. Ltd. authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Nagri Mills Co. Ltd.

M/S Enexio Power Cooling Solutions India Pvt Ltd (Formerly Known As M/S Gea Cooling Tower Technologies (India) P Ltd, Chennai vs. ACIT (OSD) Corp Range 2, Chennai

DCIT 14(1)(2), Mumbai vs. Commtel Networks P.Ltd, Mumbai

DCIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. National Aluminium Company Limited, Bhubaneswar

The Asst. CIT, Guntur vs. Sri Grandhi Subba Rao, Guntur

Grandhi Subbarao, Guntur vs. The Addl. CIT, Guntur

A.C.I.T.. Cir.-3, Nagpur vs. M/S Weldwell Electrodes, Nagpur

Airport Authority of India, New Delhi vs. ACIT, New Delhi

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

East Coast Constructions and Industries Limited, Chennai vs. DCIT, Chennai

Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Acalmar Oils & Fats Ltd., Ahmedabad

Lakshmi Builder & Developers, Mumbai vs. ACIT 31(2), Mumbai

ACIT (OSD) - 2(1), Mumbai vs. M/S. Tata Finance Ltd., Mumbai

M/S. Jindal Gas Appliances P. Ltd., New Delhi vs. ACIT, Faridabad

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Axis Bank Ltd., Ahmedabad vs. The Addl.CIT, Range-I, Ahmedabad

Addl CIT 3(2), Mumbai vs. Mangalore Refiner & Petrochemicals Ltd, Mumbai

Rohda Specialtiy Chemicals India Ltd, Mumbai vs. Addl CIT Cir 6(1), Mumbai

DCIT 7(2), Mumbai vs. Albright & Wilson Chemicals India Ltd, Mumbai