CIT v. Orient Ceramic & Industries Ltd.

358 ITR 49High Court2013#4409 most cited

What is CIT v. Orient Ceramic & Industries Ltd. authority for?

Printers are an integral part of computers and are therefore eligible for the higher rate of depreciation applicable to computers. The decision also refers to expenditures on signboards being revenue in nature.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v Orient Ceramic & Industries Ltd. · 358 ITR 49 · printers · integral part of computer · depreciation · revenue expenditure · sign boards

Sections most often in play

Section 1961Section 115-O of the Income-tax ActSection 143(3) of the Income-tax ActSection 40(a)(ii) of the Income-tax ActSection 92CA of the Income-tax Act

Issues it is cited on

section 194isection 40a(ia)section 197retrospective amendmentsection 65section 194jsection 40a(2)(b)disallowance of interest expenditurebusiness expediencycommercial expediencysection 36(1)(iii)disallowance under section 14a

Judgments citing CIT v. Orient Ceramic & Industries Ltd.

HONDA MOTORCYCLE AND SCOOTER INDIA PVT. LTD. ,GURGAON vs. ACIT, CIRCLE-1(1), GURUGRAM

In the result, appeal is partly allowed

ITA 1524/DEL/2022[2018-19]Status: DisposedITAT Delhi05 Feb 2024AY 2018-19

Bench: Shri Saktijit Dey, Vice- & Shri Pradip Kumar Kediaassessment Year: 2018-19

For Appellant: Sh. Harpreet Singh Ajmani, AdvFor Respondent: Sh. Rajesh Kumar, CIT-DR
Section 143(3)Section 92C

…on @15%. The expenditure on Sign boards is revenue in nature and ld. Counsel of the assessee placed reliance on the following decisions :- (i) CIT v. Pepsico India Holdings Pvt. Ltd. [(2007) 207 Taxman 5 (Del)], (ii) CIT v. Orient Ceramics & Inds Ltd. [(2013) 358 ITR 49(Del), (iii) CIT vs Rakhra Technologies P. Ltd. [(2012) 347 ITR 484 (P&H)] Ld. Counsel further submitted that this issue is covered in favour of the assessee in assessee's own case for AY 2012-13 to 2016- 17. In this regard, he referred to the decision of ITAT in assessee’s own case for AY 2016-17 & 2015-16. 11. Upon careful consideration and heari…

DCIT, CENTRAL CIRCLE-1, NEW DELHI vs. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 6455/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2023AY 2016-17

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

DCIT, CENTRAL CIRCLE-1, NEW DELHI vs. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 5659/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Oct 2023AY 2015-16

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

ACIT, CENTRAL CIRCLE-1, NEW DELHI vs. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 5506/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Oct 2023AY 2014-15

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

ACIT, NEW DELHI vs. M/S. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 6054/DEL/2016[2013-14]Status: DisposedITAT Delhi31 Oct 2023AY 2013-14

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

ACIT, NEW DELHI vs. M/S. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 5601/DEL/2016[2012-13]Status: DisposedITAT Delhi31 Oct 2023AY 2012-13

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

ACIT, NEW DELHI vs. M/S. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 3234/DEL/2016[2011-12]Status: DisposedITAT Delhi31 Oct 2023AY 2011-12

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

ACIT, NEW DELHI vs. M/S. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 72/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2023AY 2010-11

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

DCIT, NEW DELHI vs. M/S. SAHARA PRIME CITY LTD., LUCKNOW

In the result all the appeals preferred by the Revenue stand dismissed

ITA 6242/DEL/2013[2009-10]Status: DisposedITAT Delhi31 Oct 2023AY 2009-10

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

Section 14A

…of computers and are not eligibleTor depreciation @60% claimed by the appellant, and allowed depreciation @15% and 7% for plant and machinery. The appellant has relied on the decisions of the Hon’ble Delhi High Court in CIT v Orient Ceramic & Industries Ltd. 358 ITR 49 (Del.) and CIT v BSES Yamuna Powers Ltd. 358 ITR 47 (Del.) wherein it has been held that the printers are integral part of the computer and therefore they are entitled to higher rate of depreciation that of 60%. It is a matter of common understanding that the printers cannot function on its own but needs to be installed on the computer hard disk f…

HONDA MOTORCYCLE AND SCOOTER INDIA PVT. LTD. ,GURGAON vs. ACIT, CIRCLE-1(1), GURUGRAM

In the result, the appeal of the assessee is partly allowed for

ITA 1523/DEL/2022[2017-18]Status: DisposedITAT Delhi22 Aug 2023AY 2017-18

Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI CHALLA NAGENDRA PRASAD (Judicial Member)

For Appellant: Shri Harpreet Singh Ajmani, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER ITA No.1523/Del./2022 (ASSESSMENT YEAR : 2017-18) Honda Motorcycle and Scooter vs. ACIT, Circle 1 (1), India Pvt. Ltd., Gurugram. Plot No.1, Sector 3, IMT Manesar, Gurgaon – 122 050 (Haryana). (PAN : AAACH7467D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Harpreet Singh Ajmani, Advocate Ms. Manasvini Bajpai, Advocate REVENUE BY : Shri Rajesh Kumar, CIT DR Date of Hearing : 24.07.2023 Date of Order : 22.08.2023 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This…

ACIT, NEW DELHI vs. M/S OXIGEN SERVICES INDIA PVT. LTD.,, DELHI

In the result, the appeal of the Revenue is allowed partly for statistical purpose

ITA 5467/DEL/2016[2007-08]Status: DisposedITAT Delhi30 Sept 2021AY 2007-08

Bench: Shri O.P. Kant & Shri K.N. Chary[Through Video Conferencing] Assessment Year: 2007-08

Section 14ASection 2(24)(x)Section 36

…1) of the IT Act. While holding so the Hon’ble High Court Has relied on the decision of Hon'ble Supreme Court in the case of Empire Jute Vs. CIT reported 124 ITR 1. The Hon’ble Delhi High Court in the case of CIT vs. Orient Ceramics and Industries Ltd. (2013) 358 ITR 49 (Del) has held that expenditure incurred by the assessee on Glow Sign Boards is revenue expenditure allowable as deduction u/s 37 (1) of the IT Act. Since the genuiness of the expenditure is not in dispute and the dispute is only regarding capital or revenue expenditure in nature, therefore, in view of the decisions cited above, we are of the cons…

BANK OF MAHARASHTRA,,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,, PUNE

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 635/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…

BANK OF MAHARASHTRA,,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,, PUNE

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 634/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…

DEPUTY COMMISSIONER OF INCOME TAX,, PUNE vs. BANK OF MAHARASHTRA,, PUNE

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 581/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…

DEPUTY COMMISSIONER OF INCOME TAX,, PUNE vs. BANK OF MAHARASHTRA,, PUNE

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 579/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri S. Ananthan with Mrs. Lalitha RFor Respondent: Mrs. Kesang Y. Sherpa

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.579/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Deputy Commissioner of Income Tax, Circle – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Bank of Maharashtra, 1501, Lokmangal, Shivaji Nagar, Pune – 411005 PAN : AACCB0774B ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.634/PUN/2017 यनधाारण वषा / Assessment Year : 2011-12 Bank of Maharashtr…

DCIT, NEW DELHI vs. M/S. DSL SOFTWARE LTD., NEW DELHI

In the result, all the three appeals of the Revenue and cross objection of the assessee are dismissed

ITA 3723/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Apr 2019AY 2005-06

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10BSection 143(3)Section 148Section 14ASection 80HSection 90

…a Power Ltd: 358 ITR 47 (Del) - Expeditors International (India) (P) Ltd vs Addl CIT: 2 ITR(T) 153 (Del Trib.) dated 29.08.2008 - DCIT vs Oriental Ceramics and Industries Ltd: 3 ITR 246 (Del Trib.) dated 20.01.2011 - CIT vs Orient Ceramics and Industries Ltd: 358 ITR 49 (Delhi) dated 20.01.2011 - Steel Authority of India Ltd vs Addl CIT: ITA No. 751/Del/2011 (Delhi) dated 26.10.2012 - ACIT vs HCL Comnet Ltd.: ITA No. 322/Del/2012 (Delhi) dated 24.08.2012 - HCL Technologies BPO Services Ltd vs ACIT: ITA No.5622/Del/2010 In view of the aforesaid, depreciation on computer and peripherals is to be allowed @ 60% ther…

DCIT, NEW DELHI vs. M/S. DSL SOFTWARE LTD., NEW DELHI

In the result, all the three appeals of the Revenue and cross objection of the assessee are dismissed

ITA 3722/DEL/2014[2002-03]Status: DisposedITAT Delhi30 Apr 2019AY 2002-03

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10BSection 143(3)Section 148Section 14ASection 80HSection 90

…a Power Ltd: 358 ITR 47 (Del) - Expeditors International (India) (P) Ltd vs Addl CIT: 2 ITR(T) 153 (Del Trib.) dated 29.08.2008 - DCIT vs Oriental Ceramics and Industries Ltd: 3 ITR 246 (Del Trib.) dated 20.01.2011 - CIT vs Orient Ceramics and Industries Ltd: 358 ITR 49 (Delhi) dated 20.01.2011 - Steel Authority of India Ltd vs Addl CIT: ITA No. 751/Del/2011 (Delhi) dated 26.10.2012 - ACIT vs HCL Comnet Ltd.: ITA No. 322/Del/2012 (Delhi) dated 24.08.2012 - HCL Technologies BPO Services Ltd vs ACIT: ITA No.5622/Del/2010 In view of the aforesaid, depreciation on computer and peripherals is to be allowed @ 60% ther…

ACIT, NEW DELHI vs. M/S. DSL SOFTWARE LTD., NEW DELHI

In the result, all the three appeals of the Revenue and cross objection of the assessee are dismissed

ITA 2310/DEL/2012[2003-04]Status: DisposedITAT Delhi30 Apr 2019AY 2003-04

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10BSection 143(3)Section 148Section 14ASection 80HSection 90

…a Power Ltd: 358 ITR 47 (Del) - Expeditors International (India) (P) Ltd vs Addl CIT: 2 ITR(T) 153 (Del Trib.) dated 29.08.2008 - DCIT vs Oriental Ceramics and Industries Ltd: 3 ITR 246 (Del Trib.) dated 20.01.2011 - CIT vs Orient Ceramics and Industries Ltd: 358 ITR 49 (Delhi) dated 20.01.2011 - Steel Authority of India Ltd vs Addl CIT: ITA No. 751/Del/2011 (Delhi) dated 26.10.2012 - ACIT vs HCL Comnet Ltd.: ITA No. 322/Del/2012 (Delhi) dated 24.08.2012 - HCL Technologies BPO Services Ltd vs ACIT: ITA No.5622/Del/2010 In view of the aforesaid, depreciation on computer and peripherals is to be allowed @ 60% ther…

DCIT, NEW DELHI vs. M/S OXIGEN SERVICES INDIA PVT. LTD.,, NEW DELHI

In the result both the appeals of the revenue are dismissed

ITA 3766/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Feb 2019AY 2010-11

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Smt NainaSoin Kapil, CIT DRFor Respondent: Sh SatyenSethi, Advocate
Section 14Section 143(3)

…nal accepted the contention of the assessee in ITA No. 3812/Del/2015 and on that aspect placed reliance on the decisions of the Hon’ble directional High Court in the cases of PepsiCo India Holdings (supra) and CIT vs. Orient ceramics and industries Ltd (2013) 358 ITR 49. He submitted that the facts and circumstances of the assessment year 2008-09 are identical to the facts involved in the assessment years 2009-10 and 2010- 11. 11. On a perusal of the order dated 7/1/2019 in ITA No. 3812/Del/2015 for assessment year 2009-10 in assessee’s own case, we find that the a coordinate Bench of this Tribunal considered the…

DCIT, NEW DELHI vs. M/S OXIGEN SERVICES INDIA PVT. LTD.,, NEW DELHI

In the result both the appeals of the revenue are dismissed

ITA 3765/DEL/2015[2008-09]Status: DisposedITAT Delhi15 Feb 2019AY 2008-09

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Smt NainaSoin Kapil, CIT DRFor Respondent: Sh SatyenSethi, Advocate
Section 14Section 143(3)

…nal accepted the contention of the assessee in ITA No. 3812/Del/2015 and on that aspect placed reliance on the decisions of the Hon’ble directional High Court in the cases of PepsiCo India Holdings (supra) and CIT vs. Orient ceramics and industries Ltd (2013) 358 ITR 49. He submitted that the facts and circumstances of the assessment year 2008-09 are identical to the facts involved in the assessment years 2009-10 and 2010- 11. 11. On a perusal of the order dated 7/1/2019 in ITA No. 3812/Del/2015 for assessment year 2009-10 in assessee’s own case, we find that the a coordinate Bench of this Tribunal considered the…

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