CIT vs. Monnet Industries Ltd. 221 CTR 266 (Del) v. Prem Spinning and Weaving Mills Co. Ltd. vs. CIT

98 ITR 20High Court1975#11898 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 35(2AB)Section 37(1)Section 40(a)(i)Section 115JBSection 143(3)Section 144CSection 31(i)Section 32(1)(iia)

Judgments citing CIT vs. Monnet Industries Ltd. 221 CTR 266 (Del) v. Prem Spinning and Weaving Mills Co. Ltd. vs. CIT

M/S.APOLLO TYRES LTD,COCHIN vs. THE PRINCIPAL COMMISSIONER OF INCOMETAX, COCHIN

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

ITA 609/COCH/2017[2013-14]Status: DisposedITAT Cochin01 Sept 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm Assessment Year: 2013-14 Apollo Tyres Ltd. .......... Appellant 3Rd Floor, Areekal Mansion, Panampilly Nagar, Kochi 682036 [Pan: Aaaca6990Q] Vs. Dcit, Corporate Circle-1(1), Kochi ......... Respondent Assessee By: Shri Abraham Joseph Markos, Adv. Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 20.08.2025 Date Of Pronouncement: 01.09.2025

For Appellant: Shri Abraham Joseph Markos, AdvFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 115JSection 143(3)Section 32Section 32(1)(iia)Section 35Section 43(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI RAHUL CHAUDHARY, JM Assessment Year: 2013-14 Apollo Tyres Ltd. .......... Appellant 3rd Floor, Areekal Mansion, Panampilly Nagar, Kochi 682036 [PAN: AAACA6990Q] vs. DCIT, Corporate Circle-1(1), Kochi ......... Respondent Assessee by: Shri Abraham Joseph Markos, Adv. Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 20.08.2025 Date of Pronouncement: 01.09.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the final assessment order dated 27.10.2017 passed u/s. 143(3) r.w.…

ANAND ENGINEERING PRODUCTS PVT. LTD.,,CHENNAI vs. ACIT, CIRCLE-3,, TIRCHY

In the result, appeal filed by the assessee is partly

ITA 1915/CHNY/2019[2013-14]Status: DisposedITAT Chennai02 Jun 2022AY 2013-14

Bench: Shri G. Manjunatha & Shri Rahul Chaudharyआयकर अपील सं./I.T.A.No.1915/Chny/2019 ("नधा"रणवष" / Assessment Year: 2013-14) M/S. Anand Engineering Products Vs The Assistant Commissioner Of Income Tax, Pvt.Ltd. Circle-3 12/18, Abirami Flats, Ground Floor, Trichy. Ramakrishna Street, T.Nagar Chennai-600 017. Pan:Aafca 1512R (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mrs.R.Uma Maheswari, JCITFor Respondent: 30.05.2022
Section 143(3)Section 148Section 36(1)(iii)

…dental expenditure for bringing the capital asset are all revenue in nature. The appellant relies on the following judicial pronouncements in support of its claim: India Cements Vs CIT (1966) 60 ITR 52 (SC); Prem Spinning & Weaving Mills Co. Ltd Vs CIT (1975) 98 ITR 20 (Al!); Veecumsees Vs CiT (1996)133 CTR (SC) 500; Jay Engineering Works Ltd Vs CIT (2007)212 CTR 0562. 6. The appellant also relies on the decision in the case of CIT vs Priya Village Roadshows Ltd (2010) 228 CTR 0271, wherein it has been upheld that when the project is abandoned without creation of a new asset the expenditure related thereto is onl…

DCIT (LTU), NEW DELHI vs. M/S. GAIL (INDIA) LTD., NEW DELHI

Appeal is dismissed

ITA 4642/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…Village Roadshows Ltd. 332 ITR 594 (Del) ii. Indo Rama Synthetics (I) Ltd. 333 ITR 18 (Del) iii. Jay Engineering Works Ltd. vs. CIT 311 ITR 405 (Del) iv. CIT vs. Monnet Industries Ltd. 221 CTR 266 (Del) v. Prem Spinning and Weaving Mills Co. Ltd. vs. CIT 98 ITR 20 (All) vi. CIT vs. Alembic Glass Industries Ltd. 103 ITR 715 (Guj) vii. CIT vs. Shah Theatre Pvt. Ltd. 169 ITR 499 (Raj) viii. CIT vs. Hindustan Machine Tools Ltd. 175 ITR 212 (Kar) ix. CIT vs. Ghanashyam Machine Tools Ltd. Lex ID 390033 (Guj) x. DCIT vs. Samtel Color Ltd. (ITA No. 4623 & 4624/Del/2001 (Del ITAT) xi. Raymond Limited vs. JCIT IT…

GAIL (INDIA) LTD.,NEW DELHI vs. DCIT-LTU DELHI, NEW DELHI

Appeal is dismissed

ITA 4454/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

…Village Roadshows Ltd. 332 ITR 594 (Del) ii. Indo Rama Synthetics (I) Ltd. 333 ITR 18 (Del) iii. Jay Engineering Works Ltd. vs. CIT 311 ITR 405 (Del) iv. CIT vs. Monnet Industries Ltd. 221 CTR 266 (Del) v. Prem Spinning and Weaving Mills Co. Ltd. vs. CIT 98 ITR 20 (All) vi. CIT vs. Alembic Glass Industries Ltd. 103 ITR 715 (Guj) vii. CIT vs. Shah Theatre Pvt. Ltd. 169 ITR 499 (Raj) viii. CIT vs. Hindustan Machine Tools Ltd. 175 ITR 212 (Kar) ix. CIT vs. Ghanashyam Machine Tools Ltd. Lex ID 390033 (Guj) x. DCIT vs. Samtel Color Ltd. (ITA No. 4623 & 4624/Del/2001 (Del ITAT) xi. Raymond Limited vs. JCIT IT…

DCIT, NEW DELHI vs. M/S. SENTIA POWER LTD., NEW DELHI

In the result, ITA number 146/Del/2016 filed by the learned assessing officer for assessment year 2012 – 13 is dismissed

ITA 1461/DEL/2016[2012-13]Status: DisposedITAT Delhi21 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishisentia Power Ltd, Vs. Ito, (Formerly Known As Indiabulls Ward-11(4), Cseb Bhiyathan Power Ltd), New Delhi M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent) The Deputy Commissioner Of Vs. Sentia Power Ltd, Income Tax (Formerly Known As Circle 23(2) Indiabulls Cseb Bhiyathan New Delhi Power Ltd), M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Arun Kumar Yadav, Sr DR

…ncurred and subsequently, the business was abandoned and the question was as to how the expenditure had to be treated. The Delhi High Court referred to the decisions of: (i) the Allahabad High Court in the case of Prem Spg. & Wvg. Mills Co. Ltd. v. CIT [1975] 98 ITR 20 (All.), (ii) the Hon'ble Supreme Court in the case of Produce Exchange Corpn. Ltd. (supra), (iii) the Gujarat High Court in the case of CIT v. Alembic Glass Industries Ltd. [1976] 103 ITR 715 (Guj.), (iv) again the Allahabad High Court in the case of CIT v. Expanded Metal Mfgrs. [1991] 55 Taxman 429/189 ITR 317 (All.), (v) the Delhi High Court in t…

M/S. SENTIA POWER LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, ITA number 146/Del/2016 filed by the learned assessing officer for assessment year 2012 – 13 is dismissed

ITA 3498/DEL/2015[2011-12]Status: DisposedITAT Delhi21 Aug 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishisentia Power Ltd, Vs. Ito, (Formerly Known As Indiabulls Ward-11(4), Cseb Bhiyathan Power Ltd), New Delhi M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent) The Deputy Commissioner Of Vs. Sentia Power Ltd, Income Tax (Formerly Known As Circle 23(2) Indiabulls Cseb Bhiyathan New Delhi Power Ltd), M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Arun Kumar Yadav, Sr DR

…ncurred and subsequently, the business was abandoned and the question was as to how the expenditure had to be treated. The Delhi High Court referred to the decisions of: (i) the Allahabad High Court in the case of Prem Spg. & Wvg. Mills Co. Ltd. v. CIT [1975] 98 ITR 20 (All.), (ii) the Hon'ble Supreme Court in the case of Produce Exchange Corpn. Ltd. (supra), (iii) the Gujarat High Court in the case of CIT v. Alembic Glass Industries Ltd. [1976] 103 ITR 715 (Guj.), (iv) again the Allahabad High Court in the case of CIT v. Expanded Metal Mfgrs. [1991] 55 Taxman 429/189 ITR 317 (All.), (v) the Delhi High Court in t…

INCOME TAX OFFICER, WARD-2-2, JAIPUR vs. M/S SUKH SAGAR ENCLAVE, JAIPUR

In the result, appeal of the revenue is dismissed

ITA 1116/JPR/2018[2014-15]Status: DisposedITAT Jaipur11 Jan 2019AY 2014-15
For Appellant: Shri P.C. Parwal (C.A)For Respondent: Shri Varinder Mehta (CIT-DR) fu/kZkfjrh dh vksj ls@
Section 37(1)

…ial pronouncements. (xvii) In the case of Jay Engineering Works Ltd. Vs CIT [2008] 166 Taxman 115 (Delhi), the Hon’ble High Court has considered a number of judicial pronouncements and has held as under: "9. In Prern Spg. & Wvg. Mills Co. Ltd. v. CIT [1975] 98 ITR 20 (All.), the assessee was a limited company running a spinning and weaving mill as well as a new project of straw-board manufacturing factory. The question before the Court was whether the expenditure incurred for the new venture was a revenue expenditure or not. The Allahabad High Court noted that control over the existing spinning mill as well as…

GLAXOSMITHKLINE ASIA (P) LTD.,GURGAON vs. ACIT, CHANDIGARH

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 1323/CHANDI/2012[2003-04]Status: DisposedITAT Chandigarh28 Sept 2018AY 2003-04
For Appellant: Sh. Neeraj Jain (C.A), Sh. Abhishek Mukherjee (C.A)For Respondent: Dr. Gulshan Raj
Section 143(3)

…Ltd.: 138 ITR 843(Bom) - Kesoram Industries and Cotton Mills Ltd vs CIT: 196 ITR 845 (Cal.) - Hindustan Aluminim Corporation Ltd. v. CIT: 159 ITR 673 (Cal.) - CIT v. Rane (Madras) Ltd.: 215 CTR 250 (Chenn.) - Prem Spinning and Weaving Mills Co. Ltd. v. CIT : 98 ITR 20 (All.) - CIT v. Shah Theatres P. Ltd. : 169 ITR 499 (Raj.) - CIT v. Malwa Vanaspati & Chemicals Co. Ltd., 149 CTR 283 (MP) - CIT v. Kerala State Industrial Development Corporation Ltd.: 182 ITR 62 (Ker.) - CCIT v. Senapathy Whitely Ltd. : 101 CTR 31 (Kar.) - CIT v. Hindustan Machine Tools Ltd.: 175 ITR 212 (Kar.) Your Honour's kind attention is als…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…843(Bom) (vii) Kesoram Industries and Cotton Mills Ltd vs CIT: 196 ITR 845 (Cal .) (viii) Hindustan Aluminim Corporation Ltd. v. CIT: 159 ITR 673 (Cal.) (ix) CIT v. Rane (Madras) Ltd.: 215 CTR 250 (Chenn.) (x) Prem Spinning and Weaving Mills Co. Ltd. v. CIT : 98 ITR 20 (All.) (xi) CIT v. Shah Theatres P. Ltd. : 169 ITR 499 (Raj.) (xii) CIT v. MalwaVanaspati& Chemicals Co. Ltd., 149 CTR 283 (MP) (xiii) CIT v. Kerala State Industrial Development Corporation Ltd.: 182 ITR 62 (Ker.) (xiv) CCIT v. Senapathy Whitely Ltd. : 101 CTR 31 (Kar.) (xv) CIT v. Hindustan Machine Tools Ltd.: 175 ITR 212 (Kar). g) Since the new f…

CIT vs. Monnet Industries Ltd. 221 CTR 266 (Del) v. Prem Spinning and Weaving Mills Co. Ltd. vs. CIT (98 ITR 20) — Cited in 9 Judgments | BharatTax