CIT v. Vallbh Glass Works Ltd.

38 Taxmann.com 177High Court2013#14167 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Issues it is cited on

ready for usesection 115osection 271hopening wdvdepreciation on goodwilldisallowance under section 40(a)(ia)prohibited by lawddtdomestic companydividend distribution taxsection 192written down value

Judgments citing CIT v. Vallbh Glass Works Ltd.

THE ACIT - 14(2)(2), MUMBAI vs. M/S PFIZER LTD. , MUMBAI

In the result appeal of the ld AO for assessment year

ITA 1777/MUM/2020[2016-17]Status: DisposedITAT Mumbai22 Sept 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

PFIZER LTD.,MUMBAI vs. THE ACIT-14(2)(2), MUMBAI

In the result appeal of the ld AO for assessment year

ITA 1620/MUM/2020[2016-17]Status: DisposedITAT Mumbai22 Sept 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

PFIZER LIMITED,MUMBAI vs. ACIT-14(2)(2), MUMBAI

In the result appeal of the ld AO for assessment year

ITA 3736/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

DCIT - 14(2)(2), MUMBAI vs. M/S PFIZER LTD., MUMBAI

In the result appeal of the ld AO for assessment year

ITA 3694/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

B S R & CO,MUMBAI vs. ACIT CIR 11(2), MUMBAI

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 1485/MUM/2011[2005-06]Status: DisposedITAT Mumbai03 Aug 2018AY 2005-06

Bench: Shri R.C. Sharma, Hon'Ble & Shri C.N. Prasad, Hon'Blem/S. B.S.R & Co. V. A.C.I.T Circle – 11(2) Lodha Excellus, 1St Floor, Aayakar Bhavan, Apollo Mills Compound, M.K. Road, N.M. Joshi Marg, Mahalakshmi, Mumbai-400 020 Mumbai – 400 011 Pan: Aaafb 9852 F (Appellant) (Respondent) A.C.I.T Circle – 11(2) V. M/S. B.S.R & Co. Room No. 479, 4Th Floor Lodha Excellus, 1St Floor, Aayakar Bhavan, M.K. Road, Apollo Mills Compound, Mumbai-400 020 N.M. Joshi Marg, Mahalakshmi, Mumbai – 400 011 Pan: Aaafb 9852 F (Appellant) (Respondent) Assessee By : Shri Arijit Chakravarty & Shri Abhishek Tilak Department By : Shri Saurabh Deshpande

For Appellant: Shri Arijit Chakravarty &For Respondent: Shri Saurabh Deshpande
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI R.C. SHARMA, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER M/s. B.S.R & Co. v. A.C.I.T Circle – 11(2) Lodha Excellus, 1st Floor, Aayakar Bhavan, Apollo Mills Compound, M.K. Road, N.M. Joshi Marg, Mahalakshmi, Mumbai-400 020 Mumbai – 400 011 PAN: AAAFB 9852 F (Appellant) (Respondent) A.C.I.T Circle – 11(2) v. M/s. B.S.R & Co. Room No. 479, 4th Floor Lodha Excellus, 1st Floor, Aayakar Bhavan, M.K. Road, Apollo Mills Compound, Mumbai-400 020 N.M. Joshi Marg, Mahalakshmi, Mumbai – 400 011 PAN: AAAFB 9852 F (Appellant)…

ACIT 11(2), MUMBAI vs. BSR & CO., MUMBAI

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 1068/MUM/2011[2005-06]Status: DisposedITAT Mumbai03 Aug 2018AY 2005-06

Bench: Shri R.C. Sharma, Hon'Ble & Shri C.N. Prasad, Hon'Blem/S. B.S.R & Co. V. A.C.I.T Circle – 11(2) Lodha Excellus, 1St Floor, Aayakar Bhavan, Apollo Mills Compound, M.K. Road, N.M. Joshi Marg, Mahalakshmi, Mumbai-400 020 Mumbai – 400 011 Pan: Aaafb 9852 F (Appellant) (Respondent) A.C.I.T Circle – 11(2) V. M/S. B.S.R & Co. Room No. 479, 4Th Floor Lodha Excellus, 1St Floor, Aayakar Bhavan, M.K. Road, Apollo Mills Compound, Mumbai-400 020 N.M. Joshi Marg, Mahalakshmi, Mumbai – 400 011 Pan: Aaafb 9852 F (Appellant) (Respondent) Assessee By : Shri Arijit Chakravarty & Shri Abhishek Tilak Department By : Shri Saurabh Deshpande

For Appellant: Shri Arijit Chakravarty &For Respondent: Shri Saurabh Deshpande
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI R.C. SHARMA, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER M/s. B.S.R & Co. v. A.C.I.T Circle – 11(2) Lodha Excellus, 1st Floor, Aayakar Bhavan, Apollo Mills Compound, M.K. Road, N.M. Joshi Marg, Mahalakshmi, Mumbai-400 020 Mumbai – 400 011 PAN: AAAFB 9852 F (Appellant) (Respondent) A.C.I.T Circle – 11(2) v. M/s. B.S.R & Co. Room No. 479, 4th Floor Lodha Excellus, 1st Floor, Aayakar Bhavan, M.K. Road, Apollo Mills Compound, Mumbai-400 020 N.M. Joshi Marg, Mahalakshmi, Mumbai – 400 011 PAN: AAAFB 9852 F (Appellant)…

HINDUSTAN UNILIVER LTD ( AS SUCCESSOR TO BON LTD),MUMBAI vs. ITO 1(1)(2), MUMBAI

The appeal of the assessee is allowed

ITA 1144/MUM/2011[2004-05]Status: DisposedITAT Mumbai09 Nov 2016AY 2004-05

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आमकय अऩीर सं./I.T.A. No. 1144/Mum/2011 (नििाारण वषा / Assessment Year: 2004-2005) Hindustan Unilever Ltd Income Tax Officer 1(1)(2) (As Successor To Bon Ltd) Aaykar Bhawan बिाम/ Hindustan Lever House Mumbai Vs. 165/166 Backbay Reclamation Mumbai – 400 020. स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aabcb0171H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant By : Shri Percy Pardiwala / Shri Nishant Thakkar / Ms. Jasmine Amalsadwala प्रत्मथी की ओय से/Respondent By : Shri J.P.Jangid, Dr

For Appellant: ShriFor Respondent: Shri J.P.Jangid, DR
Section 143(3)Section 155JSection 40ASection 40A(2)Section 40A(2)(b)

…ng the total turnover of Rs. 14 crores achieved by the assessee, these constitute a small fraction of turnover and hence, required to be deleted. In the regard, reliance was placed on following decisions:- (i) CIT Vs Vallbh Glass Works Ltd (Gujrat High Court) 38 Taxmann.com 177 (ii) PNC Construction Co. Ltd. Vs DCIT (ITAT Agra) 37 Taxmann.com 361 The Ld. DR on the other hand has contended that the onus to prove the expenses squarely lied on the assessee and he has failed to discharge the same and hence, disallowance has rightly been made. 8. We have heard the rival contentions and perused material on record. The…

CIT v. Vallbh Glass Works Ltd. (38 Taxmann.com 177) — Cited in 7 Judgments | BharatTax