CIT v. Rittal India (P) Limited

380 ITR 423High Court2016#869 most cited

What is CIT v. Rittal India (P) Limited authority for?

Additional depreciation is allowable under section 32(1)(iia) for new machinery or plant even when put to use for less than 180 days, with the unabsorbed balance available for claim in the subsequent year.

121

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Rittal India · Section 32(1)(iia) · additional depreciation · 180 days rule · put to use · half depreciation · subsequent year claim · unabsorbed depreciation · new plant and machinery · Section 32

Also reported as

66 Taxmann.com 4

Sections most often in play

Section 115JBSection 32(1)(iia)Section 143(3)Section 32(1)Section 143(1)Section 14ASection 250Section 43(5)

Issues it is cited on

section 32(1)(iia)additional depreciationsection 32(1)(ii)abatement of assessmentclarificatory amendmentsection 32(1)put to usesection 80hhblock of assetssection 32block periodsection 153a(1)

Judgments citing CIT v. Rittal India (P) Limited

Hindalco Industries Ltd., Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5559/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

…s predecessor AO’s (i.e. allowing additional depreciation of spill-over depreciation) and also Ld CIT(A) found that the action of predecessor AO on the issue was legally sustainable in the light of Hon’ble Karnataka High Court decision in CIT Vs. Rital India (380 ITR 423); and the Ld. CIT(A) has decided ground no. 2.5 (supra) by observing as under: - “20. I have carefully considered the order of the AO and the submission of the appellant. In the original assessment order passed on the 21.11.2012 the AO allowed additional depreciation as claimed by the appellant. Appellant also submitted that in earlier years simi…

M/S T vs. Motor Company Limited, Chennai

In the result, the appeal filed by the Revenue in IT(TP)A No

ITA 2404/CHNY/2019[2013-14]Status: DisposedITAT Chennai20 Oct 2023AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(3)Section 92BSection 92C

…आयकर अपीलीय अिधकरण, ‘डी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकरअपीलसं./IT(TP)A No.:66/CHNY/2019 िनधा"रण वष"/Assessment Year: 2013 - 14 The DCIT, TVS Motor Company Ltd., Corporate Circle 3(1), vs. No.29/8, Jayalakshmi Estates, Chennai. Haddows Road, Nungambakkam, Chennai – 600 006. PAN: AAACS 7032B (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकरअपीलसं./ITA No.: 2404/CHNY/2019 िनधा"रण वष"/Assessment Year: 2013 - 14 TVS Motor Comp…

DCIT, Circle-14(1)(2), Mumbai vs. M/S Gmr Warora Energy Limited, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 597/MUM/2023[2014-15]Status: DisposedITAT Mumbai15 Jun 2023AY 2014-15

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Yogesh Thar a/wFor Respondent: Dr. Kishore Dhule
Section 115JSection 250Section 32(1)

…per section 32(1)(iia)), since the plant and machinery were put to use for less than 180 days. In the year under consideration, the assessee claimed the balance 10% of additional depreciation on the amount. We find that in CIT v/s Rittal India (P) Ltd, [2016] 380 ITR 423 (Karn.), the following substantial questions of law came up for consideration before the Hon’ble Karnataka High Court:- “i. Whether the Tribunal is correct in extending the benefit of Section 32(1)(iia) of the Act to the next assessment year when the income tax Act does not provide for such carryover, thereby violating the legal principles of "c…

Tha ACIT, Circle Morbi, Morbi vs. M/S. Jaxx Vitrified Pvt. Ltd., Morbi

In the result, the appeal of the Department is dismissed

ITA 260/RJT/2019[2013-14]Status: DisposedITAT Rajkot09 Jun 2023AY 2013-14

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Vimal Desai, A.RFor Respondent: Shri B. D. Gupta, Sr. DR
Section 143(3)Section 32Section 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.260/Rjt/2019 (Assessment Year: 2013-14) ACIT Vs. M/s. Jaxx Vitrified Pvt. Ltd. Morbi Circle, 8A-National Highway, Kandala Morbi Road, Timbadi, Morbi-363642 [PAN No.AACCJ4661R] (Appellant) .. (Respondent) Appellant by : Shri Vimal Desai, A.R. Respondent by: Shri B. D. Gupta, Sr. DR Date of Hearing 01.06.2023 Date of Pronouncement 09.06.2023 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been f…

Dy CIT CC 1(4), Mumbai vs. M/S Ultratech Cement Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 931/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…laim has been allowed by the Hon’ble High Court in the succeeding AY where the asset was purchased and put to use for less than 180 days. The Hon’ble Bombay High Court also relied on the decision rendered by the Karnataka High Court in Rittal India Pvt. Ltd. (380 ITR 423) and Madras High Court ruling in T.P. Textiles Pvt. Ltd. (supra), to hold that amendment made vide insertion of third proviso to Sec.32(1)(ii) w.e.f. April 1, 2016 (which allows claim in succeeding year), is clarificatory in nature and would apply to all pending cases. 106. We also find that the Coordinate Bench of this Tribunal in the case of Gr…

Ultratech Cement Ltd, Mumbai vs. DCIT CC 1(4), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 465/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…laim has been allowed by the Hon’ble High Court in the succeeding AY where the asset was purchased and put to use for less than 180 days. The Hon’ble Bombay High Court also relied on the decision rendered by the Karnataka High Court in Rittal India Pvt. Ltd. (380 ITR 423) and Madras High Court ruling in T.P. Textiles Pvt. Ltd. (supra), to hold that amendment made vide insertion of third proviso to Sec.32(1)(ii) w.e.f. April 1, 2016 (which allows claim in succeeding year), is clarificatory in nature and would apply to all pending cases. 106. We also find that the Coordinate Bench of this Tribunal in the case of Gr…

Harmony Plastics Pvt.Ltd., Udaipur vs. ACIT, Circle-1, Udaiur

In the result, the appeal of the assessee is allowed

ITA 180/JODH/2019[2015-16]Status: DisposedITAT Jodhpur21 Mar 2023AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Borad180/Jodh/2019 (Assessment Year- 2015-16) M/S. Harmony Plastics Pvt Ltd. V The Acit S F-335-339, Bhamashah Industrial Circle-1 Area, Kaladwas, Udaipur Uddaipur (Appellant) (Respondent) Pan No. Aabch 5399 D

Section 143(3)Section 32Section 32(1)Section 32(1)(iia)Section 32(2)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER 180/Jodh/2019 (ASSESSMENT YEAR- 2015-16) M/s. Harmony Plastics Pvt Ltd. V The ACIT s F-335-339, Bhamashah Industrial Circle-1 Area, Kaladwas, Udaipur Uddaipur (Appellant) (Respondent) PAN NO. AABCH 5399 D Assessee By Shri Amit Kohtari, CA Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 20/03/2023 Date of 21 /03/2023 Pronouncement O R D E R PER: SHRI MANISH BORAD, AM This is an appeal filed by the assessee against the order of the ld. CIT(A)-1, Udaipur dated 15-02-201…

Birla Corporation Limited, Kolkata vs. DCIT, Cir.-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 497/KOL/2020[2014-15]Status: DisposedITAT Kolkata07 Feb 2023AY 2014-15

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…per Book-paragraphs 46 at 52-53). The orders of this Hon’ble Tribunal for the assessment years 2008-09, 2009-10 and 2010-11 were passed after taking into consideration the judgment of the Hon’ble Karnataka High Court in CIT v. Rittal India (P) Limited, (2016) 380 ITR 423 (Karn). Subsequently, the Hon’ble Madras High Court in CIT vs. Shri T.P. Textiles (P.) Ltd., [2017] 394 ITR 483 (Mad) [Page 1 at Pp 4-8 of Compilation of Case Laws] has agreed with the Hon’ble Karnataka High Court. The issue is thus covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this…

Birla Corporation Limited, Kolkata vs. DCIT Cir.-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 496/KOL/2020[2013-14]Status: DisposedITAT Kolkata07 Feb 2023AY 2013-14

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…per Book-paragraphs 46 at 52-53). The orders of this Hon’ble Tribunal for the assessment years 2008-09, 2009-10 and 2010-11 were passed after taking into consideration the judgment of the Hon’ble Karnataka High Court in CIT v. Rittal India (P) Limited, (2016) 380 ITR 423 (Karn). Subsequently, the Hon’ble Madras High Court in CIT vs. Shri T.P. Textiles (P.) Ltd., [2017] 394 ITR 483 (Mad) [Page 1 at Pp 4-8 of Compilation of Case Laws] has agreed with the Hon’ble Karnataka High Court. The issue is thus covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 2143/KOL/2018[2014-15]Status: DisposedITAT Kolkata07 Feb 2023AY 2014-15

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…per Book-paragraphs 46 at 52-53). The orders of this Hon’ble Tribunal for the assessment years 2008-09, 2009-10 and 2010-11 were passed after taking into consideration the judgment of the Hon’ble Karnataka High Court in CIT v. Rittal India (P) Limited, (2016) 380 ITR 423 (Karn). Subsequently, the Hon’ble Madras High Court in CIT vs. Shri T.P. Textiles (P.) Ltd., [2017] 394 ITR 483 (Mad) [Page 1 at Pp 4-8 of Compilation of Case Laws] has agreed with the Hon’ble Karnataka High Court. The issue is thus covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 2142/KOL/2018[2013-14]Status: DisposedITAT Kolkata07 Feb 2023AY 2013-14

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…per Book-paragraphs 46 at 52-53). The orders of this Hon’ble Tribunal for the assessment years 2008-09, 2009-10 and 2010-11 were passed after taking into consideration the judgment of the Hon’ble Karnataka High Court in CIT v. Rittal India (P) Limited, (2016) 380 ITR 423 (Karn). Subsequently, the Hon’ble Madras High Court in CIT vs. Shri T.P. Textiles (P.) Ltd., [2017] 394 ITR 483 (Mad) [Page 1 at Pp 4-8 of Compilation of Case Laws] has agreed with the Hon’ble Karnataka High Court. The issue is thus covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this…

The ACIT, Kochi vs. M/S.Cochin Shipyard Ltd, Kochi

In the result, all the appeals by the revenue are dismissed

ITA 659/COCH/2019[2013-14]Status: DisposedITAT Cochin20 Jan 2023AY 2013-14

Bench: Smt. Beena Pillai & Ms. Padmavathy S.

For Appellant: Smt. J M Jamuna Devi, Sr. ARFor Respondent: S/Shri Rajasekharan & K. Gopi, CAs
Section 143(3)Section 14ASection 32(1)(ii)Section 32(1)(iia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND Ms. PADMAVATHY S., ACCOUNTANT MEMBER ITA Nos.655 to 659/Coch/2019 Assessment Years : 2009-10 to 2013-14 The Assistant Commissioner Vs. Cochin Shipyard Ltd., of Income Tax, Administrative Building, Corporate Circle 1(1), Shipyard Premises, Kochi. M G Road, Kochi – 682 015. PAN : AAACC 6905B APPELLANT RESPONDENT Assessee by : Smt. J M Jamuna Devi, Sr. AR Revenue by : S/Shri Rajasekharan & K. Gopi, CAs Date of hearing : 11.01.2023 Date of Pronouncement : 20.01.2023 O R D E R Per Padmavathy S, Accountant Member: The…

The ACIT, Kochi vs. M/S.Cochin Shipyard Ltd, Kochi

In the result, all the appeals by the revenue are dismissed

ITA 658/COCH/2019[2012-13]Status: DisposedITAT Cochin20 Jan 2023AY 2012-13

Bench: Smt. Beena Pillai & Ms. Padmavathy S.

For Appellant: Smt. J M Jamuna Devi, Sr. ARFor Respondent: S/Shri Rajasekharan & K. Gopi, CAs
Section 143(3)Section 14ASection 32(1)(ii)Section 32(1)(iia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND Ms. PADMAVATHY S., ACCOUNTANT MEMBER ITA Nos.655 to 659/Coch/2019 Assessment Years : 2009-10 to 2013-14 The Assistant Commissioner Vs. Cochin Shipyard Ltd., of Income Tax, Administrative Building, Corporate Circle 1(1), Shipyard Premises, Kochi. M G Road, Kochi – 682 015. PAN : AAACC 6905B APPELLANT RESPONDENT Assessee by : Smt. J M Jamuna Devi, Sr. AR Revenue by : S/Shri Rajasekharan & K. Gopi, CAs Date of hearing : 11.01.2023 Date of Pronouncement : 20.01.2023 O R D E R Per Padmavathy S, Accountant Member: The…

The ACIT, Kochi vs. M/S.Cochin Shipyard Ltd, Kochi

In the result, all the appeals by the revenue are dismissed

ITA 657/COCH/2019[2011-12]Status: DisposedITAT Cochin20 Jan 2023AY 2011-12

Bench: Smt. Beena Pillai & Ms. Padmavathy S.

For Appellant: Smt. J M Jamuna Devi, Sr. ARFor Respondent: S/Shri Rajasekharan & K. Gopi, CAs
Section 143(3)Section 14ASection 32(1)(ii)Section 32(1)(iia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND Ms. PADMAVATHY S., ACCOUNTANT MEMBER ITA Nos.655 to 659/Coch/2019 Assessment Years : 2009-10 to 2013-14 The Assistant Commissioner Vs. Cochin Shipyard Ltd., of Income Tax, Administrative Building, Corporate Circle 1(1), Shipyard Premises, Kochi. M G Road, Kochi – 682 015. PAN : AAACC 6905B APPELLANT RESPONDENT Assessee by : Smt. J M Jamuna Devi, Sr. AR Revenue by : S/Shri Rajasekharan & K. Gopi, CAs Date of hearing : 11.01.2023 Date of Pronouncement : 20.01.2023 O R D E R Per Padmavathy S, Accountant Member: The…

The ACIT, Kochi vs. M/S.Cochin Shipyard Ltd, Kochi

In the result, all the appeals by the revenue are dismissed

ITA 656/COCH/2019[2010-11]Status: DisposedITAT Cochin20 Jan 2023AY 2010-11

Bench: Smt. Beena Pillai & Ms. Padmavathy S.

For Appellant: Smt. J M Jamuna Devi, Sr. ARFor Respondent: S/Shri Rajasekharan & K. Gopi, CAs
Section 143(3)Section 14ASection 32(1)(ii)Section 32(1)(iia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND Ms. PADMAVATHY S., ACCOUNTANT MEMBER ITA Nos.655 to 659/Coch/2019 Assessment Years : 2009-10 to 2013-14 The Assistant Commissioner Vs. Cochin Shipyard Ltd., of Income Tax, Administrative Building, Corporate Circle 1(1), Shipyard Premises, Kochi. M G Road, Kochi – 682 015. PAN : AAACC 6905B APPELLANT RESPONDENT Assessee by : Smt. J M Jamuna Devi, Sr. AR Revenue by : S/Shri Rajasekharan & K. Gopi, CAs Date of hearing : 11.01.2023 Date of Pronouncement : 20.01.2023 O R D E R Per Padmavathy S, Accountant Member: The…

The ACIT, Kochi vs. M/S.Cochin Shipyard Ltd, Kochi

In the result, all the appeals by the revenue are dismissed

ITA 655/COCH/2019[2009-10]Status: DisposedITAT Cochin20 Jan 2023AY 2009-10

Bench: Smt. Beena Pillai & Ms. Padmavathy S.

For Appellant: Smt. J M Jamuna Devi, Sr. ARFor Respondent: S/Shri Rajasekharan & K. Gopi, CAs
Section 143(3)Section 14ASection 32(1)(ii)Section 32(1)(iia)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND Ms. PADMAVATHY S., ACCOUNTANT MEMBER ITA Nos.655 to 659/Coch/2019 Assessment Years : 2009-10 to 2013-14 The Assistant Commissioner Vs. Cochin Shipyard Ltd., of Income Tax, Administrative Building, Corporate Circle 1(1), Shipyard Premises, Kochi. M G Road, Kochi – 682 015. PAN : AAACC 6905B APPELLANT RESPONDENT Assessee by : Smt. J M Jamuna Devi, Sr. AR Revenue by : S/Shri Rajasekharan & K. Gopi, CAs Date of hearing : 11.01.2023 Date of Pronouncement : 20.01.2023 O R D E R Per Padmavathy S, Accountant Member: The…

Ginza Industries Ltd, Kolkata vs. DCIT, Cir. 5(1), Kolkata

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

ITA 620/KOL/2021[2014-15]Status: DisposedITAT Kolkata08 Dec 2022AY 2014-15
Section 14ASection 250Section 80J

…आयकरअपील"यअ"धकरण, कोलकाता पीठ- ‘A’ IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH-A "ी मनीष बोरड, लेखा सद"यएवं सम" : "ी संजय शमा" "या"यक सद"य Before: DR. MANISH BORAD, ACCOUNTANT MEMBER & SHRI SONJOY SARMA, JUDICIAL MEMBER आयकरअपीलसं.य/ "नधा"रण वष"ः Assessment Year:2013-14 And "नधा"रण वष"ः Assessment Year:2014-15 Ginza Industries Ltd DCIT, Cir-5(1), Kolkata बनाम/ A-501 & 502, Lotus Aaykar Bhavan, P-7 V/s. Corporate Park, Jay Chowringhee Square, Coach Lane, off Westtern Kolkata-700 069. Express Highway, Goregaon (East), Mumbai-400063. PAN: AABCG 0675P अपीलाथ" /Appellant ""यथ" /Respondent .. अपीलाथ"क"ओरसे/ S…

Ginza Industries Ltd, Kolkata vs. DCIT, Cir. 5(1), Kolkata

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

ITA 619/KOL/2021[2013-14]Status: DisposedITAT Kolkata08 Dec 2022AY 2013-14
Section 14ASection 250Section 80J

…आयकरअपील"यअ"धकरण, कोलकाता पीठ- ‘A’ IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH-A "ी मनीष बोरड, लेखा सद"यएवं सम" : "ी संजय शमा" "या"यक सद"य Before: DR. MANISH BORAD, ACCOUNTANT MEMBER & SHRI SONJOY SARMA, JUDICIAL MEMBER आयकरअपीलसं.य/ "नधा"रण वष"ः Assessment Year:2013-14 And "नधा"रण वष"ः Assessment Year:2014-15 Ginza Industries Ltd DCIT, Cir-5(1), Kolkata बनाम/ A-501 & 502, Lotus Aaykar Bhavan, P-7 V/s. Corporate Park, Jay Chowringhee Square, Coach Lane, off Westtern Kolkata-700 069. Express Highway, Goregaon (East), Mumbai-400063. PAN: AABCG 0675P अपीलाथ" /Appellant ""यथ" /Respondent .. अपीलाथ"क"ओरसे/ S…

Birla Corporation Ltd., Kolkata vs. DCIT, Cir.-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 495/KOL/2020[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…per Book-paragraphs 46 at 52-53). The orders of this Hon’ble Tribunal for the assessment years 2008-09, 2009-10 and 2010-11 were passed after taking into consideration the judgment of the Hon’ble Karnataka High Court in CIT v. Rittal India (P) Limited, (2016) 380 ITR 423 (Karn). Subsequently, the Hon’ble Madras High Court in CIT vs. Shri T.P. Textiles (P.) Ltd., [2017] 394 ITR 483 (Mad) [Page 1 at Pp 4-8 of Compilation of Case Laws] has agreed with the Hon’ble Karnataka High Court. The issue is thus covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this…

Birla Corporation Limited, Kolkata vs. DCIT, Cir-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 494/KOL/2020[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…per Book-paragraphs 46 at 52-53). The orders of this Hon’ble Tribunal for the assessment years 2008-09, 2009-10 and 2010-11 were passed after taking into consideration the judgment of the Hon’ble Karnataka High Court in CIT v. Rittal India (P) Limited, (2016) 380 ITR 423 (Karn). Subsequently, the Hon’ble Madras High Court in CIT vs. Shri T.P. Textiles (P.) Ltd., [2017] 394 ITR 483 (Mad) [Page 1 at Pp 4-8 of Compilation of Case Laws] has agreed with the Hon’ble Karnataka High Court. The issue is thus covered in favour of the assessee. We find that this Tribunal in assessee’s own case for AY 2010-11 dealt with this…