CIT v. Raychem RPG Ltd.

346 ITR 138High Court2012#1220 most cited

What is CIT v. Raychem RPG Ltd. authority for?

Expenditure incurred on modifying an existing software system is revenue in nature and is allowable as a business expenditure. This is determined by applying a functional test to assess if the software creates an enduring benefit or forms part of the enduring profit-making apparatus.

93

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Raychem RPG Ltd. · 346 ITR 138 · software expenditure · revenue expenditure · capital expenditure · modification of software · functional test · test of enduring benefit · Section 37(1) · business deductions

Also reported as

21 Taxmann.com 507

Sections most often in play

Section 143(3)Section 10ASection 147Section 148Section 250Section 37(1)Section 80-OSection 80G

Issues it is cited on

stpi unittest of enduring benefitconvertible foreign exchangesection 203software technology parksection 17(1)section 35ddsection 39section 92asection 10(2)speculative transactionsection 36(l)(va)

Judgments citing CIT v. Raychem RPG Ltd.

HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…6). To the same effect are the following decisions: - CIT vs Varinder Agro Chemicals Ltd.: 309 ITR 272 (P&H) 78 ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd. CIT vs Kotak Securi"es Ltd. (No. 1): 346 ITR 349 (Bom.) - - CIT vs Raychem RPG Ltd.: 346 ITR 138 (Bom.) ITO vs Spice Communica"ons Ltd.: 35 SOT 78 (Del. ITAT) - - Gujarat Guardian Ltd vs DCIT : [2014] 35 ITR(T) 217 (Delhi-Trib) - DCIT vs Eicher Motors Ltd : [2015] 53 taxmann.com 317 (Delhi-Trib) Since the right to use the underlying so"ware is acquired by the assessee company for the purpose of carrying out its business of developing the cu…

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…6). To the same effect are the following decisions: - CIT vs Varinder Agro Chemicals Ltd.: 309 ITR 272 (P&H) 78 ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd. CIT vs Kotak Securi"es Ltd. (No. 1): 346 ITR 349 (Bom.) - - CIT vs Raychem RPG Ltd.: 346 ITR 138 (Bom.) ITO vs Spice Communica"ons Ltd.: 35 SOT 78 (Del. ITAT) - - Gujarat Guardian Ltd vs DCIT : [2014] 35 ITR(T) 217 (Delhi-Trib) - DCIT vs Eicher Motors Ltd : [2015] 53 taxmann.com 317 (Delhi-Trib) Since the right to use the underlying so"ware is acquired by the assessee company for the purpose of carrying out its business of developing the cu…

C I T vs. M/S GLAXO SMITHKLINE CONSUMER HELATHCARE LTD.

ITA/271/2009HC Punjab & Haryana05 Feb 2026

Bench: MR. JUSTICE AMARINDER SINGH GREWAL,MR. JUSTICE JAGMOHAN BANSAL

Section 260ASection 80Section 80H

…ue involved is no more res integra. It stands answered by this Court in CIT Vs. Varinder Agro Chemicals Ltd., 2009 (309) ITR 272 (P&H) and CIT Vs. O.K. Play India Ltd., 2012 (346) ITR 57 (P&H), and by Bombay High Court in CIT Vs. Raychem RPG Ltd., [2012] 346 ITR 138 (Bom) and Monitron Security (P.) Ltd., Vs. CIT [2018] 257 Taxman 351 (Bom). 5.4 In the wake of afore-cited judgments of this Court as well as Bombay High Court, which are directly applicable to issue involved, the question raised by Revenue is answered in favour of the assessee. 6. Pending application(s), if any, stands disposed of.…

ADDL CIT SP RG 22, MUMBAI vs. DSP MERRILL LYNCH LTD, MUMBAI

In the result, appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 2198/MUM/2011[1994-95]Status: DisposedITAT Mumbai27 Oct 2025AY 1994-95

Bench: Shri Amit Shukla, Jm& Ms Padmavathy S, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri. Leyaqat Ali Aafaqui, Sr. AR
Section 140ASection 143(1)(a)Section 143(3)Section 147Section 234Section 234BSection 234B(3)Section 250Section 80Section 800

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM& MS PADMAVATHY S, AM I.T.A. No. 1581/Mum/2011 (Assessment Year: 1994-95) DSP Merrill Lynch Limited The Additional Commissioner of Mafatlal Centre, 8th Floor, Nariman Income Tax, Range 4(1), Mumbai Point, Mumbai 400021 Vs. Aayakar Bhavan, Maharshi Karve Road, New Marine Lines, Churchgate, PAN: AAACD0535G Mumbai 400020 Appellant) : Respondent) I.T.A. No. 2198/Mum/2011 (Assessment Year: 1994-95) The Additional Commissioner of DSP Merrill Lynch Limited Mafatlal Centre, 8th Floor, Nariman Income Tax, Range 4(1), Mumbai Aayakar Bhavan,…

DSP MERRILL LYNCH LIMITED,MUMBAI vs. ADDL C.I.T. RANGE 4(1), MUMBAI

In the result, appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 1581/MUM/2011[1994-95]Status: DisposedITAT Mumbai27 Oct 2025AY 1994-95

Bench: Shri Amit Shukla, Jm& Ms Padmavathy S, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri. Leyaqat Ali Aafaqui, Sr. AR
Section 140ASection 143(1)(a)Section 143(3)Section 147Section 234Section 234BSection 234B(3)Section 250Section 80Section 800

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM& MS PADMAVATHY S, AM I.T.A. No. 1581/Mum/2011 (Assessment Year: 1994-95) DSP Merrill Lynch Limited The Additional Commissioner of Mafatlal Centre, 8th Floor, Nariman Income Tax, Range 4(1), Mumbai Point, Mumbai 400021 Vs. Aayakar Bhavan, Maharshi Karve Road, New Marine Lines, Churchgate, PAN: AAACD0535G Mumbai 400020 Appellant) : Respondent) I.T.A. No. 2198/Mum/2011 (Assessment Year: 1994-95) The Additional Commissioner of DSP Merrill Lynch Limited Mafatlal Centre, 8th Floor, Nariman Income Tax, Range 4(1), Mumbai Aayakar Bhavan,…

DCIT CEN CIR 1(4), MUMBAI vs. GRASIM INDUSTRIES LTD, MUMBAI

In the result, appeal of the revenue and the assessee are partly allowed, and the additional ground of the assessee is dismissed

ITA 4069/MUM/2016[2010-11]Status: DisposedITAT Mumbai09 Sept 2025AY 2010-11

Bench: Shri Narendra Kumar Billaiya & Shri Anikesh Banerjee

For Appellant: Shri J.D. Mistry – Sr. Advocate &For Respondent: Shri Arun Kanti Datta - CIT DR
Section 143(3)Section 250Section 260ASection 43BSection 45Section 801ASection 801A(4)

…has made modification in the existing software system of the business. Therefore, the expenditure under consideration is revenue in nature. The view of the assessee is supported by the decision of the Hon’ble Bombay High Court in the case of Raychem RPG Ltd. (346 ITR 138). The Ld. AR submits that the aforesaid issue has been decided in favour of the assessee consistently by this Hon’ble Tribunal. The coordinate bench of the ITAT Mumbai in the assessee’s own case for assessment year 2009-10 ITA No 2224/Mum/2016 date of pronouncement 23/05/2025 followed the decision for assessment year 2007-08, which in turn follow…

GRASIM INDUSTRIES LIMITED,MUMBAI vs. DCIT, CC-1(4), MUMBAI

In the result, appeal of the revenue and the assessee are partly allowed,\nand the additional ground of the assessee is dismissed

ITA 2897/MUM/2016[2010-11]Status: DisposedITAT Mumbai09 Sept 2025AY 2010-11
Section 143(3)Section 250Section 260ASection 43BSection 45Section 801ASection 801A(4)

…made modification in the existing software system\nof the business. Therefore, the expenditure under consideration is revenue in\nnature. The view of the assessee is supported by the decision of the Hon'ble\nBombay High Court in the case of Raychem RPG Ltd. (346 ITR 138). The Ld. AR\nsubmits that the aforesaid issue has been decided in favour of the assessee\nconsistently by this Hon'ble Tribunal. The coordinate bench of the ITAT Mumbai in\nthe assessee's own case for assessment year 2009-10 ITA No 2224/Mum/2016\ndate of pronouncement 23/05/2025 followed the decision for assessment year\n2007-08, which in turn f…

ADDL CIT LTU, MUMBAI vs. BAJAJ HOLDING & INVESTMENT LTD ( FOREMERLY KNOWN AS BAJAJ AUTO LTD), MUMBAI

In the result, appeal filed by the revenue is dismissed and appeal filed by the assessee stands partly allowed as indicated hereinabove

ITA 5510/MUM/2012[2007-08]Status: DisposedITAT Mumbai26 Aug 2025AY 2007-08

Bench: Smt. Beena Pillai () & Shri Renu Jauhri ()

Section 14ASection 80

…other decision. a) ITATAY 2003-04 (ITA No. 1496/Mum/2007, b) ITATAY 2002-03 (ITA No. 3043/Mum/ 2010, c) Asahi Safety Glass vs Commissioner of Income-tax) (346 ITR 329) (Del HC) j) Amway India Enterprises vs CIT (346 ITR 341) (Del HC) g) Raychem RPG Ltd [2012] 346 ITR 138 (Bombay) h) Aker Powergas Pvt. Ltd (ITA No. 1276 of 2017) (Bombay High Court) i) M/s. Group M Media India Pvt. Ltd (ITA No.3088/M/2019, Mumbai Tribunal) k) M/s. Kotak Mahindra Bank Limited (As successor in business of erstwhile ING Vysya Bank Limited) (ITA No. 748/Bang/2011) (Bangalore Tribunal) d) ITAT - AY 2006-07 (ITA No. 5299/Mum/2010, para n…

COWTOWN SOFTWARE DESIGN PVT LTD,MUMBAI vs. DCIT CENTRAL CIRCLE 7(3), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 500/MUM/2025[2014-15]Status: DisposedITAT Mumbai27 May 2025AY 2014-15

Bench: Smt. Beena Pillai & Shri Girish Agrawal

For Appellant: Shri. Niraj D. Sheth, AdvocateFor Respondent: Shri. Soumendu Kumar Dash, Sr. DR
Section 143(3)

…. On this identical issue, the Coordinate Bench held in favour of the assessee. While taking the favourable view, Coordinate Bench placed reliance on the decision of Hon'ble jurisdiction High Court of Bombay in the case of CIT vs. Raychem, RPG Limited, [2012] 346 ITR 318 (Bom), wherein it was held that software expenses be allowed as revenue expenditure. The observation of Hon'ble Court on this issue is extracted below. "When we apply this functional test suggested by the Special Bench of the Tribunal, we find that impugned software does not form part of the profit-making Cowtown So"ware Design Pvt. Ltd., A.Y. 20…

COWTOWN SOFTWARE DESIGN PVT LTD,MUMBAI vs. DCIT, CENTRAL CIRCLE 7(3), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 499/MUM/2025[2013-14]Status: DisposedITAT Mumbai27 May 2025AY 2013-14

Bench: Smt. Beena Pillai & Shri Girish Agrawal

For Appellant: Shri. Niraj D. Sheth, AdvocateFor Respondent: Shri. Soumendu Kumar Dash, Sr. DR
Section 143(3)

…. On this identical issue, the Coordinate Bench held in favour of the assessee. While taking the favourable view, Coordinate Bench placed reliance on the decision of Hon'ble jurisdiction High Court of Bombay in the case of CIT vs. Raychem, RPG Limited, [2012] 346 ITR 318 (Bom), wherein it was held that software expenses be allowed as revenue expenditure. The observation of Hon'ble Court on this issue is extracted below. "When we apply this functional test suggested by the Special Bench of the Tribunal, we find that impugned software does not form part of the profit-making Cowtown So"ware Design Pvt. Ltd., A.Y. 20…

DCIT CENTRAL CIRCLE 5 4, MUMBAI , MUMBAI vs. L AND T VALDEL ENGINEERING LIMITED, BANGALURU

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4767/MUM/2023[2011-12]Status: DisposedITAT Mumbai30 Oct 2024AY 2011-12

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

DCIT CENTRAL CIRCLE 5(4), MUMBAI vs. L AND T VALDEL ENGINEERING LIMITED, BANGALURU

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4715/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 Oct 2024AY 2013-14

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

DCIT CC -5 (4), MUMBAI, MUMBAI vs. L AND T VALDEL ENGINEERING LIMITED, MUMBAI

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4684/MUM/2023[2015-16]Status: DisposedITAT Mumbai30 Oct 2024AY 2015-16

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

DCIT CENTRAL CIRCLE 5 4 MUMBAI, MUMBAI vs. L AND T VALDEL ENGINEERING LIMITED, BANGALURU

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4683/MUM/2023[2014-15]Status: DisposedITAT Mumbai30 Oct 2024AY 2014-15

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

DCIT CENTRAL CIRCLE 5 4, MUMBAI, MUMBAI vs. L AND T VALDEL ENGINEERING LIMITED, KARNATAKA

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4682/MUM/2023[2012-13]Status: DisposedITAT Mumbai30 Oct 2024AY 2012-13

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

LARSEN & TOUBRO LIMITED (SUCCESSOR TO M/S L & T VA;DE; ENGINEERING LIMITED ),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 5(4) MUMBAI (EARLIER AO DCITM CIRCLE 11(5) BANGALORE, MUMBAI

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4555/MUM/2023[2015-16]Status: DisposedITAT Mumbai30 Oct 2024AY 2015-16

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

LARSEN & TOUBRO LIMITED (SUCCESSOR TO M/S L & T VALDEL ENGINEERING LIMITED ),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE 5(4), MUMBAI

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4554/MUM/2023[2014-15]Status: DisposedITAT Mumbai30 Oct 2024AY 2014-15

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

LARSEN & TOUBRO LIMITED (SUCCESSOR TO M/S L & T VALDEL ENGINEERING LIMITED ),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 5(4), MUMBAI EARLIER AO DCIT, CIRCLE 11(5) BANGLORE, MUMBAI

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4553/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 Oct 2024AY 2013-14

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

LARSEN & TOUBRO LIMITED (SUCCESSOR TO M/S L & T VALDEL ENGINEERING LIMITED ),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX. CENTRAL CIRCLE 5(4) MUMBAI(EARLIER AO DCIT, CIRCLE 11(5) BANGALORE ), MUMBAI

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4552/MUM/2023[2012-13]Status: DisposedITAT Mumbai30 Oct 2024AY 2012-13

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

LARSEN & TOUBRO LIMITED ,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(4), MUMBAI (EARLIER AO DCIT, CIRCLE 11(5) BANGLORE ., MUMBAI

In the result, all appeals filed by the assessee stands allowed and appeals filed by the revenue stands dismissed for all assessment years under consideration

ITA 4551/MUM/2023[2011-12]Status: DisposedITAT Mumbai30 Oct 2024AY 2011-12

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM & SHRI OMKARESHWAR CHIDARA, AM I.T.A. No.4551/Mum/2023 (Assessment Year: 2011-12) I.T.A. No.4552/Mum/2023 (Assessment Year: 2012-13) I.T.A. No.4553/Mum/2023 (Assessment Year: 2013-14) I.T.A. No.4554/Mum/2023 (Assessment Year: 2014-15) I.T.A. No.4555/Mum/2023 (Assessment Year: 2015-16) Larsen & Toubro Ltd. (successor to ACIT, CC-5(4) (earlier AO L&T Valdel Engineering Ltd.) DCIT, Circle-11(5), Bangalore), L&T House, N.M. Marg, Vs. Room No. 1927, 19th Floor, Mumbai-400001. Air India Building, PAN : AAACL0140P Nariman Point, Mumbai-…

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CIT v. Raychem RPG Ltd. (346 ITR 138) — Cited in 93 Judgments | BharatTax