CIT v. Vinod Bhargava

169 ITR 549High Court1988#15055 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2020.

Judgments citing CIT v. Vinod Bhargava

Ifci Limited, New Delhi vs. DCIT, New Delhi

In the result ITA number, 1200/del/2011 filed by the assessee for assessment year 1999 – 2000 is allowed

ITA 1201/DEL/2011[2000-01]Status: DisposedITAT Delhi31 Aug 2020AY 2000-01

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi

Section 143(2)Section 143(3)

…iness, the lessor assessee would be eligible to claim investment allowance. It approved the following reasoning of the High Court of Andhra Pradesh: 10. A similar view has been taken by the Andhra Pradesh High Court in the case of CIT v. Vinod Bhargava [1988] 169 ITR 549/ 37 Taxman 100 where Jeevan Reddy, J. (as he then was) held that where leasing of machinery is a mode of carrying on business by the assessee, the assessee would be entitled to development rebate. The Court observed, (p. 551): ". . . Once it is held that leasing out of the machinery is one mode of doing business by the assessee and the income der…

Ifci Limited, New Delhi vs. DCIT, New Delhi

In the result ITA number, 1200/del/2011 filed by the assessee for assessment year 1999 – 2000 is allowed

ITA 1200/DEL/2011[1999-2000]Status: DisposedITAT Delhi31 Aug 2020AY 1999-2000

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi

Section 143(2)Section 143(3)

…iness, the lessor assessee would be eligible to claim investment allowance. It approved the following reasoning of the High Court of Andhra Pradesh: 10. A similar view has been taken by the Andhra Pradesh High Court in the case of CIT v. Vinod Bhargava [1988] 169 ITR 549/ 37 Taxman 100 where Jeevan Reddy, J. (as he then was) held that where leasing of machinery is a mode of carrying on business by the assessee, the assessee would be entitled to development rebate. The Court observed, (p. 551): ". . . Once it is held that leasing out of the machinery is one mode of doing business by the assessee and the income der…

Golden Soya Ltd, Mumbai vs. ITO WD No, 2(1)(4), Mumbai

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 574/MUM/2017[2011-12]Status: DisposedITAT Mumbai13 Sept 2017AY 2011-12

Bench: Shri B.R. Baskaran (Am) I.T.A. No. 574/Mum/2017 (Assessment Year 2011-12) I.T.A. No. 573/Mum/2017 (Assessment Year 2010-11) I.T.A. No. 572/Mum/2017 (Assessment Year 2009-10) I.T.A. No. 571/Mum/2017 (Assessment Year 2008-09)

Section 57

…laced on the following court decisions for showing lease income from plant and machinery as business income:- a. CIT v. Shaan Finance P. Ltd. Supreme Court 3 Golden Soya Limited b. CIT v. Maharashtra Apex Corporation 254ITR 98 (SC) c. CIT v. Vinod Bhargava 169 ITR 549 (AP) 4. The assessing officer did not accept the contentions of the assessee and accordingly rejected the same with the following observations:- 4.3 The above submissions are considered but the same are not acceptable for the following reasons:- i. An activity mentioned in the object clause of the Memorandum of Article only legitimizes the act…

Ge Money Financial Services Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result ground, no

ITA 6282/DEL/2012[2008-09]Status: DisposedITAT Delhi02 May 2016AY 2008-09

Bench: Shri A.T.Varkey & Shri Prashant Maharishi

For Appellant: Sh. Sachit Jolly, AdvFor Respondent: Sh. Amendra Kumar, CIT DR
Section 143(3)Section 144Section 144CSection 144C(5)Section 32Section 36(1)(vii)Section 36(2)Section 92C

…from the hiring of such machinery is business income, the assessee must be considered as having used the machinery for the purposes of its business. 13. A similar view has been taken by the Andhra Pradesh High Court in the case of CIT v. Vinod Bhargava [1988] 169 ITR 549 (AP) where Jeevan Reddy, J. (as he then was) held that where leasing of machinery is a mode of carrying on business by the assessee the assessee would be entitled to development rebate. The Court observed (p. 551): "Once it is held that leasing out of the machinery is one mode of doing business by the assessee and the income derived from leasing…

Ge Money Financial Services Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result ground, no

ITA 5882/DEL/2010[2006-07]Status: DisposedITAT Delhi02 May 2016AY 2006-07

Bench: Shri A.T.Varkey & Shri Prashant Maharishi

For Appellant: Sh. Sachit Jolly, AdvFor Respondent: Sh. Amendra Kumar, CIT DR
Section 143(3)Section 144Section 144CSection 144C(5)Section 32Section 36(1)(vii)Section 36(2)Section 92C

…from the hiring of such machinery is business income, the assessee must be considered as having used the machinery for the purposes of its business. 13. A similar view has been taken by the Andhra Pradesh High Court in the case of CIT v. Vinod Bhargava [1988] 169 ITR 549 (AP) where Jeevan Reddy, J. (as he then was) held that where leasing of machinery is a mode of carrying on business by the assessee the assessee would be entitled to development rebate. The Court observed (p. 551): "Once it is held that leasing out of the machinery is one mode of doing business by the assessee and the income derived from leasing…

M/S. I.C.D.S. Ltd vs. Commissioner of Income Tax

The appeals are allowed; the impugned

C.A. No.-003282-003282 - 2008Supreme Court14 Jan 2013
Section 32

…e hiring of such machinery is business income, the assessee must be considered as having used the machinery for the purposes of its business. 13. A similar view has been taken by the Andhra Pradesh High Court in the case of CIT v. Vinod Bhargava (1988) 169 ITR 549 (AP) where Jeevan Reddy, J. (as he then was) held that where leasing of machinery is a mode of carrying on business by the assessee the assessee would be entitled to development rebate. The Court observed (p. 551): “[O]nce it is held that leasing out of the machinery is one mode of doing business by the assessee and the income deri…