CIT v. Paper Products Ltd.

271 ITR 472High Court2004#15572 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2007 to 2017.

Judgments citing CIT v. Paper Products Ltd.

ITO 16(2)(4), MUMBAI vs. SURYA GEMS, MUMBAI

The appeal of the Revenue is dismissed

ITA 292/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Mar 2017AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2009-10 Income Tax Officer-16(2)(4), M/S Surya Gems, बनाम/ 02Nd Floor, Matru Mandir, Flat No.4, 02Nd Floor, Tardeo Road, Bhaveshwar Sgar Patel Vs. Mumbai-400007 Compound 20 Napean Sea Road, Mumbai-400020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aakfs6513Q याजस्व की ओर से / Revenue By Shri B.S. Bist-Dr यनधाारयती की ओर से / Assessee By None ुनवाई की तायीख / Date Of Hearing : 14/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, ई, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री एन. के. प्रधान, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2009-10 Income Tax Officer-16(2)(4), M/s Surya Gems, बनाम/ 02nd Floor, Matru Mandir, Flat No.4, 02nd Floor, Tardeo Road, Bhaveshwar Sgar Patel Vs. Mumbai-400007 Compound 20 Napean Sea Road, Mumbai-400020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAKFS6513Q याजस्व की ओर से / Revenue by Shri B.S. Bist-DR यनधाारयती की ओ…

ACIT, NEW DELHI vs. M/S. TIMEX GROUP INDIA LTD., NEW DELHI

ITA 259/DEL/2013[2006-07]Status: DisposedITAT Delhi21 Jun 2016AY 2006-07

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2769/Del/2012 : Asstt. Year : 2004-05 Asstt. Commissioner Of Income Tax Vs M/S Timex Watches Ltd., Circle-16(1), 117, Ground Floor, World Trade New Delhi Centre, Babar Road, New Delhi-110001 (Appellant) (Respondent) Co No. 323/Del/2012 : Asstt. Year : 2004-05 M/S Timex Watches Ltd., Vs Asstt. Commissioner Of Income 117, Ground Floor, World Trade Tax, Circle-16(1), Centre, Babar Road, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaact0773C

For Appellant: Sh. K.M. Gupta, Adv. & Sh. Gautam Jain, CAFor Respondent: Sh. Hemant Gupta, Sr. DR

…ore, it was an allowable expenditure. The reliance was placed on the following case laws: " Indag Rubber Ltd. Vs CIT 174 CTR 636 (Del) " Jain Tube Co. Ltd. Vs CIT 254 ITR 570 (Del) " Atlas Cycle Ind. Ltd. Vs CIT 270 ITR 108 (P & H) " CIT VS Paper Product Ltd. 271 ITR 472 (Del) " CIT Vs Oil India Co. Ltd. 137 ITR 156 (Cal) " CIT Vs International Combustion (I) Pvt. Ltd. 137 ITR (Cal) " CIT Vs ES Dempo & Co. Ltd. 206 ITR 293 (Bom) " State Bank of Travancore Vs CIT, Kerala 158 ITR 102 (SC) " Telemachanique & Control India Ltd. Vs CIT 60 ITD 483 (ITAT, Del) 6. The AO, however, did not find merit in the submissions of…

ACIT, NEW DELHI vs. M/S. TIMEX GROUP INDIA LTD., NEW DELHI

ITA 258/DEL/2013[2005-06]Status: DisposedITAT Delhi21 Jun 2016AY 2005-06

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2769/Del/2012 : Asstt. Year : 2004-05 Asstt. Commissioner Of Income Tax Vs M/S Timex Watches Ltd., Circle-16(1), 117, Ground Floor, World Trade New Delhi Centre, Babar Road, New Delhi-110001 (Appellant) (Respondent) Co No. 323/Del/2012 : Asstt. Year : 2004-05 M/S Timex Watches Ltd., Vs Asstt. Commissioner Of Income 117, Ground Floor, World Trade Tax, Circle-16(1), Centre, Babar Road, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaact0773C

For Appellant: Sh. K.M. Gupta, Adv. & Sh. Gautam Jain, CAFor Respondent: Sh. Hemant Gupta, Sr. DR

…ore, it was an allowable expenditure. The reliance was placed on the following case laws: " Indag Rubber Ltd. Vs CIT 174 CTR 636 (Del) " Jain Tube Co. Ltd. Vs CIT 254 ITR 570 (Del) " Atlas Cycle Ind. Ltd. Vs CIT 270 ITR 108 (P & H) " CIT VS Paper Product Ltd. 271 ITR 472 (Del) " CIT Vs Oil India Co. Ltd. 137 ITR 156 (Cal) " CIT Vs International Combustion (I) Pvt. Ltd. 137 ITR (Cal) " CIT Vs ES Dempo & Co. Ltd. 206 ITR 293 (Bom) " State Bank of Travancore Vs CIT, Kerala 158 ITR 102 (SC) " Telemachanique & Control India Ltd. Vs CIT 60 ITD 483 (ITAT, Del) 6. The AO, however, did not find merit in the submissions of…

ACIT, NEW DELHI vs. M/S. TIMEX WATCHES LTD., NEW DELHI

ITA 2769/DEL/2012[2004-05]Status: DisposedITAT Delhi21 Jun 2016AY 2004-05

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2769/Del/2012 : Asstt. Year : 2004-05 Asstt. Commissioner Of Income Tax Vs M/S Timex Watches Ltd., Circle-16(1), 117, Ground Floor, World Trade New Delhi Centre, Babar Road, New Delhi-110001 (Appellant) (Respondent) Co No. 323/Del/2012 : Asstt. Year : 2004-05 M/S Timex Watches Ltd., Vs Asstt. Commissioner Of Income 117, Ground Floor, World Trade Tax, Circle-16(1), Centre, Babar Road, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaact0773C

For Appellant: Sh. K.M. Gupta, Adv. & Sh. Gautam Jain, CAFor Respondent: Sh. Hemant Gupta, Sr. DR

…ore, it was an allowable expenditure. The reliance was placed on the following case laws: " Indag Rubber Ltd. Vs CIT 174 CTR 636 (Del) " Jain Tube Co. Ltd. Vs CIT 254 ITR 570 (Del) " Atlas Cycle Ind. Ltd. Vs CIT 270 ITR 108 (P & H) " CIT VS Paper Product Ltd. 271 ITR 472 (Del) " CIT Vs Oil India Co. Ltd. 137 ITR 156 (Cal) " CIT Vs International Combustion (I) Pvt. Ltd. 137 ITR (Cal) " CIT Vs ES Dempo & Co. Ltd. 206 ITR 293 (Bom) " State Bank of Travancore Vs CIT, Kerala 158 ITR 102 (SC) " Telemachanique & Control India Ltd. Vs CIT 60 ITD 483 (ITAT, Del) 6. The AO, however, did not find merit in the submissions of…

COMMISSIONER OF INCOME TAX vs. WOODWARD GOVERNOR INDIA PVT. LTD.

The appeal is dismissed

ITA-49/2005HC Delhi30 Apr 2007

…fluctuation in foreign exchange. (c) If the liability has to be revised every time there is a 2007:DHC:406 would make the system unworkable. (d) The decisions of this Court in CIT -vs- IFFCO, 142 Taxman 466 (Delhi) and CIT -vs- Paper Products Ltd., 271 ITR 472 do not decide the of the applicability of the amendment to Section 43-A retrospectively. The decision in Arvind Mills -vs- Commissioner of Income-Tax, 193 ITR 255 (SC) does not apply on all fours since that decision was essentially about the impact of foreign exchange fluctuation on development rebate and not in the context of depreciation…

COMMISSIONER OF INCOME TAX vs. INDIA PVT. LTD.

The appeal is dismissed

ITA/49/2005HC Delhi30 Apr 2007

…fluctuation in foreign exchange. (c) If the liability has to be revised every time there is a 2007:DHC:406 would make the system unworkable. (d) The decisions of this Court in CIT -vs- IFFCO, 142 Taxman 466 (Delhi) and CIT -vs- Paper Products Ltd., 271 ITR 472 do not decide the of the applicability of the amendment to Section 43-A retrospectively. The decision in Arvind Mills -vs- Commissioner of Income-Tax, 193 ITR 255 (SC) does not apply on all fours since that decision was essentially about the impact of foreign exchange fluctuation on development rebate and not in the context of depreciation…

CIT v. Paper Products Ltd. (271 ITR 472) — Cited in 6 Judgments | BharatTax