CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd. v. ITA (

8 SOT 318Income Tax Appellate Tribunal#21408 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2019.

Judgments citing CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd. v. ITA (

India Medtronic P.Ltd, Mumbai vs. Asst CIT 10(1)(1), Mumbai

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

ITA 2160/MUM/2017[2012-13]Status: DisposedITAT Mumbai27 May 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarit(Tp)A No.2160/Mum/2017 Assessment Year : 2012-13 India Meditronic Pvt. Ltd., Acit 10(1)(1) 1241 Solitaire Corporate Park, Mumbai Vs. Bldg. No.12, 4Th Floor, Andheri Ghatkopar Link Road, Andheri (East), Mumbai 400 093

For Appellant: Shri Rajan R VoraFor Respondent: Shri Jayant Kumar
Section 143(3)Section 144C(13)Section 92B

…we also found that in AY 2007-08, the Hon'ble CIT(A) has allowed the assessee’s ground by placing reliance on the decisions in case of CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd v ITA (38 SOT 208) (Mumbai ITAT) and Allied Photographics (8 SOT 318) (Mumbai ITAT). The Department has filed an appeal before the Hon'ble ITAT for AY 2007-08. However, the aforementioned issue was not taken in appeal by the Department before ITAT. We also found that Department accepted CIT(A) order for AY 2002-03. The CIT(A) has accepted the principle that with the introduction of concept of WDV of block of assets,…

DCIT 10(1)(1), Mumbai vs. India Medtronic P.Ltd, Mumbai

The appeal of the AO is dismissed

ITA 1800/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 May 2018AY 2011-12
For Appellant: S/Shri Rajan Vora and Nikhil TiwariFor Respondent: Shri Jayant Kumar- DR
Section 115JSection 143(3)Section 254(1)

…we also found that in AY 2007-08, the Hon'ble CIT(A) has allowed the assessee’s ground by placing reliance on the decisions in case of CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd v ITA (38 SOT 208) (Mumbai ITAT) and Allied Photographics (8 SOT 318) (Mumbai ITAT). The Department has filed an appeal before the Hon'ble ITAT for AY 2007-08. However, the aforementioned issue was not taken in appeal by the Department before ITAT. We also found that Department accepted 1800/M/16-+2- India Medtronic Pvt.Ltd. CIT(A) order for AY 2002-03. The CIT(A) has accepted the principle that with the introduct…

India Medtronic P.Ltd, Mumbai vs. DCIT 10(1)(1), Mumbai

The appeal of the AO is dismissed

ITA 1246/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 May 2018AY 2011-12
For Appellant: S/Shri Rajan Vora and Nikhil TiwariFor Respondent: Shri Jayant Kumar- DR
Section 115JSection 143(3)Section 254(1)

…we also found that in AY 2007-08, the Hon'ble CIT(A) has allowed the assessee’s ground by placing reliance on the decisions in case of CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd v ITA (38 SOT 208) (Mumbai ITAT) and Allied Photographics (8 SOT 318) (Mumbai ITAT). The Department has filed an appeal before the Hon'ble ITAT for AY 2007-08. However, the aforementioned issue was not taken in appeal by the Department before ITAT. We also found that Department accepted 1800/M/16-+2- India Medtronic Pvt.Ltd. CIT(A) order for AY 2002-03. The CIT(A) has accepted the principle that with the introduct…

India Medtronic Private Limited, Mumbai vs. DCIT, 10(1)(1), Mumbai

ITA 1600/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Jan 2018AY 2010-11
For Appellant: S/Shri Jehangir Mistry, Hiren ChandeFor Respondent: Shri Jayant Kumar- DR
Section 115JSection 143(3)Section 254(1)

…we also found that in AY 2007-08, the Hon'ble CIT(A) has allowed the assessee’s ground by placing reliance on the decisions in case of CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd v ITA (38 SOT 208) (Mumbai ITAT) and Allied Photographics (8 SOT 318) (Mumbai ITAT). The Department has filed an appeal before the Hon'ble ITAT for AY 2007-08. However, the aforementioned issue was not taken in appeal by the Department before ITAT. We also found that Department accepted CIT(A) order for AY 2002-03. The CIT(A) has accepted the principle that with the introduction of concept of WDV of block of assets,…

CIT v Oswal Agro Mills (197 Taxman 25) (HC), Swati Synthetics Ltd. v. ITA ( (8 SOT 318) — Cited in 4 Judgments | BharatTax