CIT v. Paharpur Cooling Towers Ltd.: CA No. 19769 of 2017 (SC)

162 ITR 240High Court1986#12242 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2006 to 2023.

Judgments citing CIT v. Paharpur Cooling Towers Ltd.: CA No. 19769 of 2017 (SC)

DCIT Central Circle-32, Delhi vs. Bptp Ltd., Delhi

In the result, the appeal of the Revenue is dismissed

ITA 955/DEL/2022[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 955/Del/2022 : Asstt. Year : 2016-17 Dcit, Vs M/S Bptp Ltd., Central Circle-32, M-11, Middle Circle, Connaught New Delhi Circus, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaccb2442A Assessee By : Sh. Ajay Bhagwani, Ca Revenue By : Sh. Amitabh K. Sinha, Cit-Dr Date Of Hearing: 20.07.2023 Date Of Pronouncement: 17.10.2023 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. Ajay Bhagwani, CAFor Respondent: Sh. Amitabh K. Sinha, CIT-DR

Section 142(1)Section 143(3)Section 36(1)(iii)Section 43Section 43B

…th provisions of Section 43-B of Income Tax Act, 1961 in the year in which payment is made irrespective of its treatment in books of accounts. 20. Reliance is being placed on following decisions for allowing of interest:  Lakhanpal National Ltd. vs. ITO in 162 ITR 240 (Guj.) (1986)  CIT vs. BPCL in 252 ITR 43 (Bombay) (2001)  Chemicals and Plastics Ltd. vs. CIT 260 ITR 193 (Mad.) (2002)  Berger Paints (India) Ltd. vs. CIT in 266 ITR 99 (SC) (2004)  Associated Pigments Ltd. vs. CVIT in 234 ITR 589 (Cal.) (1998)  CIT vs. C.L. Gupta & Sons in 259 ITR 513 (All.) (2002)  CIT vs. Modipon Ltd. in C.A. no. 19763…

Maruti Suzuki India Ltd. (Earlier Known As Maruti Udyog Ltd.) vs. Commissioner of Income Tax Delhi

The appeals are dismissed

C.A. No.-011923-011923 - 2018Supreme Court07 Feb 2020

Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN

Section 260ASection 43B

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.11923 OF 2018 MARUTI SUZUKI INDIA LTD. (EARLIER KNOWN AS MARUTI UDYOG LTD.) ...APPELLANT(S) VERSUS COMMISSIONER OF INCOME TAX, DELHI ...RESPONDENT(S) WITH CIVIL APPEAL NO.11924 OF 2018 J U D G M E N T ASHOK BHUSHAN,J. By these appeals the assessee has challenged the judgment of the High Court of Delhi dated 07.12.2017 deciding the Income Tax Appeal No.31 of 2005. ITA No.31 of 2005 related to Assessment year 19992000 and ITA No.442 of 2005 related to Assessment year 20002001, in b…

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

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…India Ltd. Vs. CIT(2004) 266 ITR 99 (S.C) • CIT v. Shri Ram Honda Power Equipment Corporation : 258 CTR 329 / 352 ITR 481 (SC) • CIT v. Modipon Ltd.: 400 ITR 1 (SC) • CIT v. Paharpur Cooling Towers Ltd.: CA No. 19769 of 2017 (SC) • Lakhanpal National v. ITO : 162 ITR 240 (Guj) • Bharat Petroleum Corporation Ltd: 252 ITR 43 (Bom) • CIT v. NCR Corporation India (P) Ltd.: 240 Taxman 598 (Kar.) • Chemicals and Plastics India Ltd. v. CIT : 260 ITR 193 (Mad) • CIT vs. C.L. Gupta: 259 ITR 513 (All.) • CIT v. Raj and Sans Deep Ltd: 293 ITR 12 (P&H) • Indian Communication Network : 206 ITR 96 (ITAT - SB) • DCIT v Glaxo Sm…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-6021/Del/2012 (Assessment Year: 2008-09) Maruti Suzuki India Ltd. vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6, Vasant Kunj, New Delhi. C.R. Building, PAN-AAACM0829Q New Delhi. (APPELLANT) (RESPONDENT) Assessee by Sh. Ajay Vohra Revenue by Sh. Aprender Kumar Date of Hearing 21.08.2017 Date of Pronouncement 09.11.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER This is an appeal challenging the order dated 29.10.2012 passed by the Assessing Officer u/…

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

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

…t. Thus, the aggregate amount of Rs.1,18,83,44,986 was allowable as deduction to the assessee under sec. 43B of the Act. He placed reliance on the following decisions:  Berger Paints India Ltd. v. CIT : (2004) 266 ITR 99 (SC) Lakhanpal National Ltd. v. ITO : 162 ITR 240 (Guj)   Bharat Petroleum Corporation Ltd. : 252 ITR 43 (Bom) Chemicals and Plastics India Ltd. v. CIT : 260 ITR 193 (Mad)  Indian Communication Network (P) Ltd. v. Inspecting ACIT : 206 ITR S-96 / 49  ITD 56 (ITAT – SB) CIT v. C.L. Gupta : 259 ITR513 (All.)  CIT v. Raj and Sans Deep Ltd: 293 ITR 12 (P&H)  DCIT v. Glaxo SmithKline Consumer H…

The Commissioner of Income Taxc vs. M/S Ncr Corporation India Pvt Ltd

ITA/836/2009HC Karnataka16 Jun 2016

Bench: JAYANT PATEL,B.SREENIVASE GOWDA

Section 143(2)Section 143(3)Section 145ASection 260Section 263Section 43Section 43B

…b) interest received by an assessee on compensation or on enhanced compensation, as the case may be, shall be deemed to be the income of the year in which it is received.]” 8. In the case of Lakhanpal National Ltd., vs. Income Tax Officer, Baroda 1986 162 ITR 240, the High 19 Court of Gujarat had an occasion to consider the question for admissibility of the deduction under Section 43-B of the Act. After considering Section 43-B of the Act, it was observed at Paragraphs – 14 to 17 as under: 14. On a perusal of the language of section 43B, it is clear that it opens with a non- obstante…

M/s Jay Bharat Maruti Ltd vs. Commissioner of Income Tax

In the result the appeal is allowed and

ITA/501/2007HC Delhi20 Apr 2009

For Appellant: Mr R. Santhanam, AdvocateFor Respondent: Mr R.D. Jolly, Advocate

Section 142(1)Section 143(1)(a)Section 147Section 148Section 260ASection 43B

…According to the assessee the entire exercise was being conducted on a mere change of view adopted by the Assessing Officer. 2.5 The assessee also relied upon judgments of the Gujarat High Court in the case of M/s Lakhanpal National Ltd vs ITO; (1986) 162 ITR 240 as well as that of Delhi Bench B (Spl. Bench) of the Tribunal in the case of Indian Communication Network (P) Ltd vs 2009:DHC:1515-DB IAC; (1994) 206 ITR 96 (AT) and ITO vs Food Specialities Ltd, dated 02.02.1994 ITAT (Delhi) to contend that, it was the intention of the legislature to allow deduction in respect of customs and excise duty…

Sandvik Asia Ltd vs. Commnr.of Income Tax-I, Pune

In the result, the appeals stand allowed

C.A. No.-001337-001340 - 2005Supreme Court27 Jan 2006

For Respondent: Commissioner of Income Tax-I, Pune & Ors

Section 214Section 264

…n to the Department to challenge in the case of other assesses without just cause. Speaking for the Bench B.N. Srikrishna, J. has observed thus: "There is no doubt that the judgment of the Gujarat High Court in Lakhanpal National Ltd.’s case [1986] 162 ITR 240 is completely in favour of the assessee as it accepts the contention of the assessee in toto. It is not in dispute that the decision in Lakhanpal National Ltd.’s case [1986] 162 ITR 240 (Guj) was not challenged by the Department before this court and thus has been accepted by the Department. The interpretation placed on section 43B in Lakhan…