CIT v. Saravana Spinning Mills Ltd.

293 ITR 201Supreme Court of India2007#984 most cited

What is CIT v. Saravana Spinning Mills Ltd. authority for?

Expenditure for replacement of machinery parts qualifies as 'current repairs' under Section 31(i) of the Income-tax Act if it does not result in a new asset or substantially enhance the existing asset's life. For Section 31(i), the critical factor is whether the expense constitutes current repairs, making the general revenue vs. capital distinction less relevant for that specific section.

109

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. Saravana Spinning Mills (P) Ltd. · 293 ITR 201 · Section 31(i) Income Tax Act · current repairs · revenue expenditure · capital expenditure · replacement of machinery parts · new asset creation · enhancement of life · deductibility of repairs · Section 32 · business income deduction

Sections most often in play

Section 143(3)Section 32Section 115JBSection 133(6)Section 154Section 31Section 37Section 40A(2)
Read the full judgment

Issues it is cited on

section 31enduring benefitrevenue expenditurecapital expenditureprevious yeartransfersection 143companybusinessprescribedsection 143(3)india

Judgments citing CIT v. Saravana Spinning Mills Ltd.

The DCIT, Circle-1(1), Baroda vs. Gujarat Industries Power Co.Ltd., Baroda

ITA 1826/AHD/2010[2005-06]Status: DisposedITAT Ahmedabad26 May 2022AY 2005-06

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: 22-04-2022For Respondent: Shri Mohd. Usman, CIT DR &
Section 115J

…rred towards spare parts which extended the life time of the machinery. Reliance is placed on the decision in the case of Ballimal Naval Kishor vs.CIT 222 ITR 414 (SC) and the Supreme Court decision m the case of CIT vs Saravana Spinning Mills Pvt.Ltd. (2007) 293 ITR 201 (SC) 2. On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in deleting the addition of ITA Nos.1770/Ahd/2012 & Ors. (Gujarat Industrial Power Co. Ltd. ) Rs.18,31,26,525/- on account of Corporate Debt Restructuring (CDR) expenses as capital expenditure. The Id.CIT(A) erred in not-appreciating that the assessee has…

Gujarat Industries Power Co.Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

ITA 1485/AHD/2010[2005-06]Status: DisposedITAT Ahmedabad26 May 2022AY 2005-06

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: 22-04-2022For Respondent: Shri Mohd. Usman, CIT DR &
Section 115J

…rred towards spare parts which extended the life time of the machinery. Reliance is placed on the decision in the case of Ballimal Naval Kishor vs.CIT 222 ITR 414 (SC) and the Supreme Court decision m the case of CIT vs Saravana Spinning Mills Pvt.Ltd. (2007) 293 ITR 201 (SC) 2. On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in deleting the addition of ITA Nos.1770/Ahd/2012 & Ors. (Gujarat Industrial Power Co. Ltd. ) Rs.18,31,26,525/- on account of Corporate Debt Restructuring (CDR) expenses as capital expenditure. The Id.CIT(A) erred in not-appreciating that the assessee has…

Ambica Alloys & Steel India Ltd., Ahmedabad vs. The Dy, CIT, Circle-2(1)(1), Ahmedabad

In the result, appeal of the assessee is dismissed

ITA 1298/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad20 Apr 2022AY 2014-15

Bench: Ms. Annapurna Gupta & Ms.Madhumita Royआयकर अपील सं./Ita.No.1209/Ahd/2018 "नधा"रण वष"/Asstt. Year: 2014-15 Ambica Alloys & Steel India Ltd. Dcit, Ito Shop No.701, 7Th Floor Cir.1(1)(2) Vs. Loha Bhaan Ahmedabad. Opp: Old High Court Nr.Income Tax Cross Road Ahmedabad 380 006. Pa : Aagca 6535 P (Applicant) (Responent) Assessee By : None Revenue By : Shri Mukesh Kumar Sharma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 05/04/2022 घोषणा क" तार"ख /Date Of Pronouncement: 20/04/2022 आदेश/O R D E R

For Appellant: NoneFor Respondent: Shri Mukesh Kumar Sharma
Section 143(1)Section 143(2)

…d serious damage and are required to be replaced within short span of time. In this connection, we would like to place reliance on the decision of the Apex Court in the case of Commissioner of Income-Tax Vs. Saravana Spinning Mills Pvt. Ltd reported in (2007) 293 ITR 201 (SC), wherein, the Supreme Court pointed out that the claim for current repairs does not contemplate the expenditure incurred in replacement of a part of machinery. The appellant has further submitted that the AO on page 5 & 6 of the Assessment Order mentioned that since higher rate of depreciation of 80% is prescribed in the Income tax Act, 196…

The Dy. CIT., Circle-1(1)(1), Vadodara vs. M/S. Gujarat Industries Power Co. Ltd., Vadodara

In the result, the captioned appeals are :

ITA 2463/AHD/2016[2012-13]Status: HeardITAT Ahmedabad13 Apr 2022AY 2012-13

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Respondent: Shri Mohd. Usman, CIT DR
Section 115JSection 147Section 14ASection 80I

…iation) made on account of repairs & maintenance claimed. (c) in not applying the ratio of the decisions in the case of Ballimal Naval Kishor vs.CIT 222 ITR 414 (SC) and the Supreme Court decision in the case of CIT us Saravana Spinning Mills Pvt. Ltd. (2007) 293 ITR 201 (SC), to the fact of this case. (iii) in allowing the sundry balance written off amounting to Rs.5,02,042/- while computing deduction u/s 80IA of the IT Act.” ITA Nos. 472/Ahd/2013 & Ors. (Gujarat Industrial Power Co. Ltd. ) - 3 - 4. The grounds of appeal raised by assessee in cross objection (CO No. 111/Ahd/2015) for A.Y. 2011-12 read as under:…

The DCIT, Circle-1(1), Vadodara vs. M/S. Gujarat Industries Power Co.Ltd., Vadodara

In the result, the captioned appeals are :

ITA 1257/AHD/2015[2011-12]Status: HeardITAT Ahmedabad13 Apr 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Respondent: Shri Mohd. Usman, CIT DR
Section 115JSection 147Section 14ASection 80I

…iation) made on account of repairs & maintenance claimed. (c) in not applying the ratio of the decisions in the case of Ballimal Naval Kishor vs.CIT 222 ITR 414 (SC) and the Supreme Court decision in the case of CIT us Saravana Spinning Mills Pvt. Ltd. (2007) 293 ITR 201 (SC), to the fact of this case. (iii) in allowing the sundry balance written off amounting to Rs.5,02,042/- while computing deduction u/s 80IA of the IT Act.” ITA Nos. 472/Ahd/2013 & Ors. (Gujarat Industrial Power Co. Ltd. ) - 3 - 4. The grounds of appeal raised by assessee in cross objection (CO No. 111/Ahd/2015) for A.Y. 2011-12 read as under:…

Gujarat Industries Power Co. Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

In the result, the captioned appeals are :

ITA 535/AHD/2014[2010-11]Status: HeardITAT Ahmedabad13 Apr 2022AY 2010-11

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Respondent: Shri Mohd. Usman, CIT DR
Section 115JSection 147Section 14ASection 80I

…iation) made on account of repairs & maintenance claimed. (c) in not applying the ratio of the decisions in the case of Ballimal Naval Kishor vs.CIT 222 ITR 414 (SC) and the Supreme Court decision in the case of CIT us Saravana Spinning Mills Pvt. Ltd. (2007) 293 ITR 201 (SC), to the fact of this case. (iii) in allowing the sundry balance written off amounting to Rs.5,02,042/- while computing deduction u/s 80IA of the IT Act.” ITA Nos. 472/Ahd/2013 & Ors. (Gujarat Industrial Power Co. Ltd. ) - 3 - 4. The grounds of appeal raised by assessee in cross objection (CO No. 111/Ahd/2015) for A.Y. 2011-12 read as under:…

The DCIT, Circle-1(1), Baroda vs. Gujarat Industries Power Co.Ltd., Baroda

In the result, the captioned appeals are

ITA 3003/AHD/2010[2003-04]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2003-04

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Marfatia, Shri Nirmit Mehta &For Respondent: Shri Mohd. Usman, CIT DR
Section 14ASection 234BSection 234CSection 271(1)(c)Section 801ASection 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 3003/Ahd/2010, 1534/Ahd/2009 A/w. CO No.117/Ahd/2009, 1109/Ahd/2010, 644/Ahd/2010, 521/Ahd/2012 & 495/Ahd/2012 ("नधा"रण वष" / Assessment Year : 2003-04, 2006-07, 2007-08 & 2008-09) The DCIT Gujarat Industries बनाम/ Circle-1(1), Baroda Power Co. Ltd. Vs. P. O. Petrochemicals, Dist.- Baroda - 391346 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG7277Q (Appellant/Res…

The DCIT, Circle-1(1), Baroda vs. M/S. Gujarat Industrial Power Co.Ltd., Baroda

In the result, the captioned appeals are

ITA 1534/AHD/2009[2005-06]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2005-06

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Marfatia, Shri Nirmit Mehta &For Respondent: Shri Mohd. Usman, CIT DR
Section 14ASection 234BSection 234CSection 271(1)(c)Section 801ASection 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 3003/Ahd/2010, 1534/Ahd/2009 A/w. CO No.117/Ahd/2009, 1109/Ahd/2010, 644/Ahd/2010, 521/Ahd/2012 & 495/Ahd/2012 ("नधा"रण वष" / Assessment Year : 2003-04, 2006-07, 2007-08 & 2008-09) The DCIT Gujarat Industries बनाम/ Circle-1(1), Baroda Power Co. Ltd. Vs. P. O. Petrochemicals, Dist.- Baroda - 391346 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG7277Q (Appellant/Res…

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka State Police Housing & Infrastructure Developent Corporation Limited, Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 187/BANG/2020[2015-16]Status: DisposedITAT Bangalore25 Nov 2021AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka State Police Housing & Infrastructure Development Corporation Limited, Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 186/BANG/2020[2013-14]Status: DisposedITAT Bangalore25 Nov 2021AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka State Police Housing & Infrastructure Development Corporation Limited, Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 185/BANG/2020[2012-13]Status: DisposedITAT Bangalore25 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

M/S. Karnataka State Police Housing and Infrastructure Development Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle -4(1)(1), Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 144/BANG/2020[2015-16]Status: DisposedITAT Bangalore25 Nov 2021AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

M/S. Karnataka State Police Housing and Infrastructure Development Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle -11(5), Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 143/BANG/2020[2013-14]Status: DisposedITAT Bangalore25 Nov 2021AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

M/S. Karnataka State Police Housing and Infrastructure Development Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle -11(5), Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 142/BANG/2020[2012-13]Status: DisposedITAT Bangalore25 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

Assistant Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Karnataka State Police Housing & Infrastructure Development Corp Limited, Bangalore

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 1349/BANG/2019[2014-15]Status: DisposedITAT Bangalore25 Nov 2021AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

M/S. Karnataka State Police Housing and Infrastructure Development Corporation Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 4(1)(1), Bengaluru

In the result, all the appeals of the revenue and the appeal of the assessee for AY 2013-14 are dismissed and the appeals of the assessee for AY 2012-13 and 2014-15 are treated as partly allowed

ITA 1267/BANG/2019[2014-15]Status: DisposedITAT Bangalore25 Nov 2021AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Ashok A Kulkarni, A.RFor Respondent: Shri Sumer Singh Meena, D.R

…ITA Nos.1267 & 1349/Bang/2019 ITA 142, 143, 144. 185, 186 & 187/Bang/2020 M/s. Karnataka State Police Housing & Infrastructure Development Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructure Development Corporation Ltd. No.59, Richmond Road Vs. ACIT Circle-4(1)(1) Bengaluru 560 025 Bangalore PAN NO : AAACK6902E APPELLANT RESPONDENT Assessment Year : 2014-15 M/s. Karnataka State Police Housing and Infrastructu…

ACIT, Circle- 11(2), New Delhi vs. Hindustan Epc Company Ltd., New Delhi

In the result appeal of the ld

ITA 7842/DEL/2017[2011-12]Status: DisposedITAT Delhi02 Aug 2021AY 2011-12

Bench: Shri Kul Bharata N D Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: N o n eFor Respondent: Ms. Anita Barnwal, Sr. D. R
Section 143(3)Section 30

…the expenditure, but not by the nature of the expenditure. The ld. CIT (Appeals) has also decided the issue as per para 3.2 of her decision wherein she relied on the decision of Hon’ble Supreme Court in the case of CIT Vs. Saravana Spinning Mills Ltd. (2007) 293 ITR 201 (SC) and justified the deletion of the disallowances. The ld. DR could not show us any infirmity in the order of the ld. CIT (Appeals). Accordingly, we confirm the order of the ld. CIT (Appeals) in deleting the disallowance of repairs and maintenance expenses of Rs. 1,97,64,495/- incurred by the assessee as a tenant to suitably modify the premise…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Global Aluminium Private Limited, Hyderabad

Appeals are dismissed

ITA 678/HYD/2019[2016-17]Status: DisposedITAT Hyderabad16 Jul 2021AY 2016-17

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…ct of replacement of certain textile machinery. On a question as to whether such replacement of parts would be current repairs of capital in nature, this Court considered the decisions in the case of CIT Vs. Saravana Spinning Mills P; Ltd., reported in (2007) 293 ITR 201 (SC), CIT Vs. Ramaraju Surgical Cotton Mills reported in (2007) 294 ITR 328 (SC) and CIT Vs. Mangayarkarasi Mills P.Ltd., reported in (2009) 315 ITR 114 (SC) and pointed M/s Global Aluminium Pvt. Ltd. out that the question as to whether the expenditure incurred on replacement of machinery is revenue or capital rests on the nature of capital incur…

Income Tax Officer, Ward-2(2), Hyderabad vs. Global Aluminium Private Limited, Hyderabad

Appeals are dismissed

ITA 483/HYD/2019[2014-15]Status: DisposedITAT Hyderabad16 Jul 2021AY 2014-15

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…ct of replacement of certain textile machinery. On a question as to whether such replacement of parts would be current repairs of capital in nature, this Court considered the decisions in the case of CIT Vs. Saravana Spinning Mills P; Ltd., reported in (2007) 293 ITR 201 (SC), CIT Vs. Ramaraju Surgical Cotton Mills reported in (2007) 294 ITR 328 (SC) and CIT Vs. Mangayarkarasi Mills P.Ltd., reported in (2009) 315 ITR 114 (SC) and pointed M/s Global Aluminium Pvt. Ltd. out that the question as to whether the expenditure incurred on replacement of machinery is revenue or capital rests on the nature of capital incur…

DCIT, Circle-2(2), Hyderabad vs. Global Aluminium Pvt. Ltd., Secunderabad

Appeals are dismissed

ITA 968/HYD/2017[2012-13]Status: DisposedITAT Hyderabad16 Jul 2021AY 2012-13

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…ct of replacement of certain textile machinery. On a question as to whether such replacement of parts would be current repairs of capital in nature, this Court considered the decisions in the case of CIT Vs. Saravana Spinning Mills P; Ltd., reported in (2007) 293 ITR 201 (SC), CIT Vs. Ramaraju Surgical Cotton Mills reported in (2007) 294 ITR 328 (SC) and CIT Vs. Mangayarkarasi Mills P.Ltd., reported in (2009) 315 ITR 114 (SC) and pointed M/s Global Aluminium Pvt. Ltd. out that the question as to whether the expenditure incurred on replacement of machinery is revenue or capital rests on the nature of capital incur…