CIT v. Prem Nath Monga Bottlers (P) Ltd.

G.E.Capital Tansportation Fiancial Services Ltd vs. Addl. CIT, Spl. Range 2

The appeal of the Assessee is allowed

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing)

…of the Act himself directed the ld AO to action u/s 147. 10. On the merits he submitted that the depreciation @100% is allowable on plant and machinery costing less than Rs. 5000/- each and in view of the decision Hon’ble Madras High Court in 244 ITR 238 and 226 ITR 864. He submitted that in Assessee’s own case for Assessment Year1992-93 the claim of the Assessee was allowed.He submitted that original proposal u/s 263 was sent on the ground that depreciation should have allowed at normal rate and not @100%. 11. He also submitted a paper book containing 19 pages to support his contentions. He therefore, submitted…

Commissioner of Income Tax vs. M/S G.E.Capital Services India

The appeal stands disposed of in the aforesaid

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2010 + ITA 957/2006 COMMISSIONER OF INCOME TAX ..... Appellant - versus – M/S G.E.CAPITAL SERVICES INDIA ..... Respondent Advocates who appeared in this case:- For the Appellant : Ms P. L. Bansal For the Respondent : Mr M. S. Syali, Sr Advocate with Mr Pratyush Jain CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE V.K. JAIN 1. Whether Reporters of local papers may be allowed to see the judgment ? 2. To be referred to the Reporter or not ? 3. Whether…

Commissioner of Income Tax vs. M/S G.E.Capital Services India

The appeal stands disposed of in the aforesaid

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2010 + ITA 957/2006 COMMISSIONER OF INCOME TAX ..... Appellant - versus – M/S G.E.CAPITAL SERVICES INDIA ..... Respondent Advocates who appeared in this case:- For the Appellant : Ms P. L. Bansal For the Respondent : Mr M. S. Syali, Sr Advocate with Mr Pratyush Jain CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE V.K. JAIN 1. Whether Reporters of local papers may be allowed to see the judgment ? 2. To be referred to the Reporter or not ? 3. Whether…