CIT v. Sumi Motherson Innovative Engineering Limited

195 Taxmann 353High Court2010#13668 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 115JBSection 139(1)Section 143(3)Section 234BSection 144C(1)Section 154Section 234ASection 271(1)(c)
Read the full judgment

Issues it is cited on

section 115jb(2)section 72unabsorbed depreciationbook profitsinterest under section 234bsection 115jsection 115jbsection 234bsection 115section 234scrutiny assessmentsection 23

Judgments citing CIT v. Sumi Motherson Innovative Engineering Limited

Dy. Commissioner of Income Tax Circle-1(1), Pune vs. Fiat India Automobiles Private Limited, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1098/PUN/2025[2014-15]Status: DisposedITAT Pune08 Jan 2026AY 2014-15

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Amol Khairnar
Section 115JSection 143(3)Section 154

…911.73 (unabsorbed depreciation) to Rs. 48906.16 (business loss) in AY 2009-10. In the passing it must be mentioned that reliance of the appellant on the decision of Hon'ble Delhi High Court in the case of CIT v. Sumi Motherson Innovative Engineering Limited (195 Taxmann 353) (2010) is misplaced since that case laid down the principle as to what is meant by brought forward loss and which is the date on which it is to be reckoned with. It did not lay down any principle based on which the issue (apportionment of capital reduction) in the instant case of the appellant can be dealt with. Therefore, in view of the abo…

M/S. Fiat India Automobiles Private Limited, Pune vs. ACIT Circle 1(1), Pune

In the result, the appeal filed by the assessee in ITA

ITA 1027/PUN/2025[2014-15]Status: DisposedITAT Pune08 Jan 2026AY 2014-15

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Amol Khairnar
Section 115JSection 143(3)Section 154

…911.73 (unabsorbed depreciation) to Rs. 48906.16 (business loss) in AY 2009-10. In the passing it must be mentioned that reliance of the appellant on the decision of Hon'ble Delhi High Court in the case of CIT v. Sumi Motherson Innovative Engineering Limited (195 Taxmann 353) (2010) is misplaced since that case laid down the principle as to what is meant by brought forward loss and which is the date on which it is to be reckoned with. It did not lay down any principle based on which the issue (apportionment of capital reduction) in the instant case of the appellant can be dealt with. Therefore, in view of the abo…

M/S. Bodal Chemicals Ltd., Ahmedabad vs. The Dy.CIT, Circle-1, Ahmedabad

In the result, the appeals being IT(SS)A No

ITA 318/AHD/2022[2009-10]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri S.S. Nagar, ARFor Respondent: Shri Kamlesh Makwana, CIT-DR and Shri B.P. Srivastava, Sr.DR
Section 115JSection 132(1)Section 139(1)Section 139(5)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153A(1)(a)Section 153A(1)(b)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद। आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD ] ] BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER IT(SS)A No.27 TO 30/Ahd/2021 Assessment Year : 2006-07 TO 2009-10 IT(SS)A No.14/Ahd/2022 Asstt.Year : 2010-11 The Dy.CIT M/s.Bodal Chemicals Ltd. Cent.Cir.1(1) Vs Plot No.123-124 Ahmedabad. Phase-1, GIDC Vatva, Ahmedabad. PAN : AAACD 5352 M Asstt.Year : 2009-10 IT(SS)A No.…

Deputy Commissioner of Income Tax, Central Circle -8(1), Mumbai vs. M/S. Dharamshi Securities Pvt. Ltd, Mumbai

In the result, the appeal of the revenue is allowed

ITA 5094/MUM/2019[2015-16]Status: DisposedITAT Mumbai12 Dec 2022AY 2015-16

Bench: Shri Amarjit Singh & Shri Rahul Chaudharydcit, Cc-8(1) Vs. M/S Dharamshi Room No. 656, 6 Th Floor, Securities Pvt. Ltd. Aayakar Bhavan, Ground Floor, New Hind M.K. Road, House, Narottam Mumbai – 400020 Morarjee Marg, Ballard Estate, Mumbai – 400 001 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaacd3927G Appellant .. Respondent

For Appellant: Smt. Riddhi MishraFor Respondent: Shri Paresh Shaparia
Section 115JSection 143(2)Section 143(3)Section 263

…ITA No.5094/Mum/2019 A.Y.2015-16 1 DCIT, CC-8(1) Vs. M/s Dharamshi Securities Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER DCIT, CC-8(1) Vs. M/s Dharamshi Room No. 656, 6 th Floor, Securities Pvt. Ltd. Aayakar Bhavan, Ground Floor, New Hind M.K. Road, House, Narottam Mumbai – 400020 Morarjee Marg, Ballard Estate, Mumbai – 400 001 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAACD3927G Appellant .. Respondent Appellant by : Smt. Riddhi Mishra Respondent by : Shri Paresh Shaparia Date of Hearing 01.12.2022 Date…

Indo Nissin Foods Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, the appeal by the assessee is dismissed

ITA 809/BANG/2017[2010-11]Status: DisposedITAT Bangalore08 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Krishnan Hariharan, CAFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru
Section 115JSection 154Section 263

…and the balance unabsorbed depreciation of Rs. 86,57,606 was carried forward to AY 2011- 12, notwithstanding the capital reduction undertaken by the assessee. This stand of the assessee is based on the ratio of the Sumi Motherson Innovative Engg. Ltd. 1(2010) 195 Taxmann 353 (Delhi)]. The facts of this case are identical to that of the assessee. 8. In the Sumi Motherson case, as on 1.4.2001, accumulated loss was Rs. 34.67 crores. On close of the year, the loss was reduced to "Nil" due to reduction in capital. It was held that the loss is available is for set-off & carry forward and the scheme of capital reductio…

ACIT Circle 1, Erode vs. Skm Egg Products Export (I) Ltd., Erode

In the result, the Revenue’s appeal is allowed

ITA 1708/CHNY/2019[201415]Status: DisposedITAT Chennai15 Jun 2021

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, Advocate
Section 115Section 115J

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद य एवं, "ी एस जयरामन, लेखा सद य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No: 1708/Chny/2019 "नधा"रण वष"/Assessment Year : 2014-15 The Assistant Commissioner of Income M/s. SKM EGG Products Export (I) Tax, Vs. Ltd., Circle -1, No. 15, Gandhiji Road, No. 185, Chennimalai Road, Erode – 638 001. Erode – 638 001. [PAN:AACCS 7106G] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. G. Johnson, Addl. CIT अपीलाथ'क(ओरसे/Appel…

M/S. Purity Flex Pack Ltd., Panchmahal vs. The DCIT, Godhra

In the result, the appeal of the assessee is allowed

ITA 1493/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad14 May 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.1493/Ahd/2013 "नधा"रण वष"/Asstt. Year: 2008-2009 M/S.Purity Flex Pack Ltd. D.C.I.T, At Vanseti, Po Tajpura, Vs. Civil Lines, Tal. Halol, Near Collector Office, Dist. Panchmahal. Godhra.

For Appellant: Revenue by Shri L.P. Jain, D.R
Section 1Section 115Section 115JSection 234B

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1493/AHD/2013 "नधा"रण वष"/Asstt. Year: 2008-2009 M/s.Purity Flex Pack Ltd. D.C.I.T, At Vanseti, PO Tajpura, Vs. Civil Lines, Tal. Halol, Near Collector Office, Dist. Panchmahal. Godhra. PAN: AABCP1859N (Applicant) (Respondent) : Shri Nirmit Mehta, A.R Assessee by : Revenue by Shri L.P. Jain, D.R सुनवाई क" तार"ख/Date of Hearing : 24/04/2019 घोषणा क" तार"ख /Date of Pronouncement: 14/05/2019 आदेश/O R D E R PER WAS…

CIT v. Sumi Motherson Innovative Engineering Limited (195 Taxmann 353) — Cited in 7 Judgments | BharatTax