CIT v. T.E.I. Technologies P. Ltd.

304 ITR 262High Court2008#20425 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2020.

Judgments citing CIT v. T.E.I. Technologies P. Ltd.

Phillip (India) P.Ltd ( Formelry Mf Global (India) P.Ltd, Mumbai vs. ACIT RG 6(3), Mumbai

Accordingly, Ground no. 2 raised by the assessee is partly allowed

ITA 3016/MUM/2013[2009-10]Status: DisposedITAT Mumbai26 Feb 2020AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri S. Rifaur Rahman, Am

For Appellant: Shri Nishant Thakkar & MsFor Respondent: Shri Kumar Padmapani Bora
Section 115JSection 143(1)Section 143(2)Section 30Section 32

…extended service of group entities. These are revenue expenditures and allowable expenditure. He relied on following case law:- i) Empire Jute Co. Ltd. vrs. CIT 124 ITR 0001 21 I.T.A. No. 3016/Mum/2013 Phillip (India) Pvt. Ltd. ii) OCL India Ltd. vrs. ACIT 304 ITR 262 (del) 9. With regard to Ground no. 2, Membership & Subscription Charges, he brought to our notice para 4 and 4.5 of the order of Ld. CIT(A) and para 5.4(b) of the order of AO. Further he brought to our notice page 25 of the paper book, assessee has incurred this expenses only during this year and in the subsequent assessment year onwards, assess…

C.I.T vs. Denso India Ltd

ITA/16/2008HC Delhi08 Oct 2010

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MS. JUSTICE REVA KHETRAPAL

…Ms. Bansal to the aforesaid judgment of the Tribunal, we deem it appropriate to point out that the judgment of the Tribunal in TEI Technologies (supra ) has been upheld by this Court in the case of Commissioner of Income Tax Vs. TIE Technologies, 304 ITR 262. While holding that no question of law arises and dismissing the appeal on that ground, this Court observed:- “There is a finding of fact given by the Tribunal that all that the assessed received was technical assistance in the manufacture of the products. There was no transfer of technology or knowhow etc. which would enable the assesse…

The Commissioner of Income Tax-II vs. Munjal Showa Ltd

Accordingly, they are dismissed without any order as to

ITA/85/2009HC Delhi06 Sept 2010
Section 143(3)

…relied on the decision in ACIT v. TEI Technologies P. Ltd. in ITA No.5079/Del/04. The decision rendered in TEI Technologies P. Ltd. (supra) travelled to this Court and the same was given the stamp of approval in CIT v. T.E.I. Technologies P. Ltd., (2008) 304 ITR 262 (Delhi). The tribunal eventually came to hold that the expenses were incurred for training the personnel of the assessee and for availing drawings and designs to manufacture the shock absorbers but not for acquiring technology itself and, therefore, it could not be held to be capital expenditure. 7. We have heard Mr. Sanjeev Sabharwal, l…

The Commissioner of Income Tax-II vs. Munjal Showa Ltd

Accordingly, they are dismissed without any order as to

ITA/86/2009HC Delhi06 Sept 2010
Section 143(3)

…relied on the decision in ACIT v. TEI Technologies P. Ltd. in ITA No.5079/Del/04. The decision rendered in TEI Technologies P. Ltd. (supra) travelled to this Court and the same was given the stamp of approval in CIT v. T.E.I. Technologies P. Ltd., (2008) 304 ITR 262 (Delhi). The tribunal eventually came to hold that the expenses were incurred for training the personnel of the assessee and for availing drawings and designs to manufacture the shock absorbers but not for acquiring technology itself and, therefore, it could not be held to be capital expenditure. 7. We have heard Mr. Sanjeev Sabharwal, l…

CIT v. T.E.I. Technologies P. Ltd. (304 ITR 262) — Cited in 4 Judgments | BharatTax