CIT v. South India Viscose Ltd.

229 ITR 203Reported decision1998#16323 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2023.

Judgments citing CIT v. South India Viscose Ltd.

ACIT, Chennai vs. Tamil Nadu Newsprint & Papers Ltd., Chennai

In the result, the appeals filed by the Revenue in ITA

ITA 940/CHNY/2017[2009-10]Status: DisposedITAT Chennai17 May 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 32(1)Section 32(1)(iia)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.940/CHNY/2017 िनधा"रण वष"/Assessment Year: 2009-10 The ACIT, Tamilnadu Newsprint and Corporate Circle-3(1), vs. Papers Ltd., Chennai – 34. No.67, TNPL Building, Mount Road, Chennai – 600 032. PAN: AAACT 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA Nos.: 895 & 896/CHNY/2017 िनधा"रण वष"/Assessment Year: 2009-10 Tamilnadu Newsprint and The AC…

Tamilnadu Newsprint and Papers Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by the Revenue in ITA

ITA 896/CHNY/2017[2009-10]Status: DisposedITAT Chennai17 May 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 32(1)Section 32(1)(iia)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.940/CHNY/2017 िनधा"रण वष"/Assessment Year: 2009-10 The ACIT, Tamilnadu Newsprint and Corporate Circle-3(1), vs. Papers Ltd., Chennai – 34. No.67, TNPL Building, Mount Road, Chennai – 600 032. PAN: AAACT 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA Nos.: 895 & 896/CHNY/2017 िनधा"रण वष"/Assessment Year: 2009-10 Tamilnadu Newsprint and The AC…

Tamilnadu Newsprint and Papers Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by the Revenue in ITA

ITA 895/CHNY/2017[2009-10]Status: DisposedITAT Chennai17 May 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 32(1)Section 32(1)(iia)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.940/CHNY/2017 िनधा"रण वष"/Assessment Year: 2009-10 The ACIT, Tamilnadu Newsprint and Corporate Circle-3(1), vs. Papers Ltd., Chennai – 34. No.67, TNPL Building, Mount Road, Chennai – 600 032. PAN: AAACT 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA Nos.: 895 & 896/CHNY/2017 िनधा"रण वष"/Assessment Year: 2009-10 Tamilnadu Newsprint and The AC…

M.Palanisamy, Coimbatore vs. ACIT Non Corporate Circle 2, Coimbatore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1642/CHNY/2017[2011-12]Status: DisposedITAT Chennai28 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate
Section 40A(2)(a)

…e appellant’s business of transportation of metal is incidental to the business of sale of metal to railways / public, it cannot be held as business of running the vehicles on hire. The Madras High Court in the case of CIT vs. South India Viscose Ltd., [2005] 272 ITR 115 held as below while deciding the issue of hiring: “The fact that the assessee here chose to lease out the vehicles does not on that score disentitle the assessee to c/aim the benefit of the higher depreciation. The lease of the of the vehicles enables the lessee to have possession of the vehicle and have the right to use the vehicle as the lesse…

ACIT Non Corp Circle 2, Coimbatore vs. M.Palanisamy, Coimbatore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1515/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Feb 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate
Section 40A(2)(a)

…e appellant’s business of transportation of metal is incidental to the business of sale of metal to railways / public, it cannot be held as business of running the vehicles on hire. The Madras High Court in the case of CIT vs. South India Viscose Ltd., [2005] 272 ITR 115 held as below while deciding the issue of hiring: “The fact that the assessee here chose to lease out the vehicles does not on that score disentitle the assessee to c/aim the benefit of the higher depreciation. The lease of the of the vehicles enables the lessee to have possession of the vehicle and have the right to use the vehicle as the lesse…

ACIT Non Corp Circle 2, Coimbatore vs. M.Palanisamy, Coimbatore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1514/CHNY/2017[2011-12]Status: DisposedITAT Chennai28 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate
Section 40A(2)(a)

…e appellant’s business of transportation of metal is incidental to the business of sale of metal to railways / public, it cannot be held as business of running the vehicles on hire. The Madras High Court in the case of CIT vs. South India Viscose Ltd., [2005] 272 ITR 115 held as below while deciding the issue of hiring: “The fact that the assessee here chose to lease out the vehicles does not on that score disentitle the assessee to c/aim the benefit of the higher depreciation. The lease of the of the vehicles enables the lessee to have possession of the vehicle and have the right to use the vehicle as the lesse…