CIT v. Neo Pharma Private Ltd.

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

…nglo French Drug Co. (Eastern) Ltd. : 199 ITR 92 (Bom.) India TyreAnd Rubber Co. (India) Pvt. Limited. - vs. CIT: 210 ITR 409 (Bom.) CIT v. Penwalt India Ltd.: 196 ITR 813 (Bom.) - - Oriental Longman Ltd. vs. CIT: 130 ITR 477 (Del.) - CIT v. Acrow India Ltd.: 188 ITR 485 (Bom.) CIT vs. Elgi Ultra Industries Ltd. : 25 - taxmann.com 561 (Mad.) - MkU (Armours) Ltd. v. CIT: 279 CTR 504 (All.) - IT v AAR ESS Exim (P) Ltd: 372 ITR 111 (Del.) Prabhudas Kishoredas Tobacco Products Pvt - Ltd: 282 ITR 568 (Guj.) - Liberty Group Marketing Division v. CIT: 164 Taxman 608 (P&H) Hero MotoCorp Limited Vs. JCIT & DCIT Vs. Hero…

Commissioner of Income Tax – I

…High Court was examining whether the assessee was engaged in manufacture or processing of goods. The same view has been taken by the Bombay High Court in the case of CIT v. Neo Pharma Private Ltd. [1982] 137 ITR 879 (Bom.), CIT vs. Acrow India Ltd. [1991] 188 ITR 485 (Bom.) and CIT vs. Anglo French Drug Co. (Eastern) Ltd. (1991) 191 ITR 92 (Bom.). In these cases, it has been held that assessee was not a trader but a manufacturer/processor engaged in manufacturing and processing activities, when these activities were undertaken by a third person, under the control and supervision of the assessee. In the…

Commissioner of Income Tax

The appeal is disposed of

…Page 18 of 19 goods. The same view has been taken by the Bombay High Court in the case of CIT v. Neo Pharma Private Ltd. [1982] 137 ITR 879 (Bom.), CIT vs. Acrow India Ltd. [1991] 188 ITR 485 (Bom.) and CIT vs. Anglo French Drug Co. (Eastern) Ltd. (1991) 191 ITR 92 (Bom.). In these cases, it has been held that assessee was not a trader but a manufacturer/processor engaged in manufacturing and processing activities, when these activities were undertaken by a third person, under the control and supervision of the assessee. I…