CIT v. Sanmar Speciality Chemicals Ltd.

428 ITR 237High Court2020#7920 most cited

What is CIT v. Sanmar Speciality Chemicals Ltd. authority for?

The carry forward of depreciation loss beyond the eight-year period mandated under Section 32 of the Income Tax Act is permissible.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2022.

Also referred to as

CIT v. Sanmar Speciality Chemicals Ltd. · 428 ITR 237 · depreciation loss carry forward · Section 32 · eight year period · Income Tax Act · Madras High Court · depreciation beyond 8 years

Judgments citing CIT v. Sanmar Speciality Chemicals Ltd.

ACIT, Madurai vs. J.K.Fenner (India) Limited, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 967/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Jan 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Chennai vs. ACIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 947/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Jan 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

ACIT Corporate Circle 1, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1883/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Madurai vs. ACIT Corporate Circle 1, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1846/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1272/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1078/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1077/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1076/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1063/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1062/CHNY/2016[2011-12]Status: DisposedITAT Chennai21 Jan 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1061/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1060/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1059/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…sessee. However, the same is not the dispute in the present case and therefore, this case law would have no application to the facts of present case. 12. In fact, Hon’ble High Court of Madras, in its later decision of CIT V/s Sanmar Speciality Chemicals Ltd. (428 ITR 237; 14.09.2020) has considered all the case laws including the decision of Hon’ble Supreme Court in the case of Peerless General Finance and Investment Co. Ltd. V/s CIT (380 ITR 165) and held as under: - 4. The short issue, which falls for consideration, is as to whether, in the facts and circumstances of the case, the Tribunal was right in permitti…

Commissioner of Income Tax (Large Taxpayers Units), Kolkata vs. M/S. Hindustan Copper Ltd

ITAT/8/2018HC Calcutta01 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 260ASection 32Section 32(2)

…this case is no longer res integra and has been settled in several decisions. It is brought to our notice by the learned senior counsel for the respondent that in the case of Commissioner of Income Tax vs. Sanmar Speciality Chemicals Ltd. reported in [2020] 428 ITR 237 (Mad) identical issue was considered wherein the Court noted various decisions of the other High Courts and in particular the decision of the High Court of Gujarat in General Motors India P. Ltd. vs. DCIT reported in [2013] 354 ITR 244(Guj.) as well as the circular no.14 of 2001 dated 9th November, 2001 issued by the Central Board of Direct 3 T…

CIT v. Sanmar Speciality Chemicals Ltd. (428 ITR 237) — Cited in 14 Judgments | BharatTax