CIT v. Renu Sugar Power Co. Ltd.

PAB ORGANICS PVT. LTD.,,VADODARA vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(2),, VADODARA

In the result, the appeal of the assessee is allowed

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarassessment Year :2012-13 Pab Organics P.Ltd. Dcit, Cir.2(1)(2) 904-905, Atlantis Heights Vs Vadodra. Dr.Vikram Sarabhai Marg Wadi Wadi Vadodara 390 023. Pan: Aabcp 8169 R अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri D.Ki. Parikh, Ca Revenue By : Shri V.K. Singh, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 24/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 16 /03/2022 आदेश/O R D E R Per T.R. Senthil Kumar: This Appeal Is Filed By The Assessee Against Order Dated 25.07.2016 Passed By Ld.Commissioner Of Income-Tax (Appeals)-2, Vadodara [For Short “Ld.Cit(A)] In Appeal No.Cab/2/039/15-16 Relating To The Assessment Year 2012-13. 2. The Assessee Has Raised Mainly Two Issues, Viz. Disallowance Of Maintenance Expenditure To Plant & Machinery & Disallowance Of Foreign Travelling Expenses. These Issues Reflected In The Grounds Of Appeal Are As Follows: 2

…eplacement of the above and cannot come under the capital expenditure, and the same be treated as revenue expenditure. The assessee also relied upon the following judgments: i) CIT Vs. Satyadev Chemical, 226 ITR 95 (Guj) ii) CIT Vs. Renu Sagar Power Co.Ltd., 298 ITR 94 (All) iii) CIT Vs. Cooperative Sugar Ltd., 6 iv) Chodavaram Co-operative Sugar Ltd., Vs. DCIT, 82 ITD 47 (Visakha). 8. In reply, the ld.DR supported orders of the Revenue authorities and prayed to confirm the same. 9. We have given our thoughtful consideration of the issues. We have also perused papers and supporting material filed by the assess…