Collector of Central Excise Etc v. Dai Lchi

156 CTR 172Supreme Court of India1999#13492 most cited

7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2019.

Judgments citing Collector of Central Excise Etc v. Dai Lchi

Smt. Amita Narang, Delhi vs. The Dy Commissioner of Income Tax, Jammu

In the result, the assessee’s appeal is dismissed

ITA 385/ASR/2016[2007-08]Status: DisposedITAT Amritsar25 Mar 2019AY 2007-08

Bench: Sh. Sanjay Arorai.T.A. No. 385/Asr/2016 Assessment Year: 2007-08

For Appellant: Sh. K. R. Jain (Adv.)For Respondent: Sh. Charan Dass (D.R.)

Section 143(3)Section 45Section 48

…tion in-as-much as the same is incurred for bringing the asset into existence, as approved in Challapalli Sugars (supra), a decision followed in CIT v. Bokaro Steel Ltd. [1999] 236 ITR 315 (SC) and Collector of Central Excise v. Dai Ichi ,Karkaria Ltd. [1999] 156 CTR 172 (SC), upholding the principle of commercial accounting, which in fact stands since formalized per accounting standard, stating likewise (refer AS 10 by ICAI). How would then, a cost, which has nothing to do with the acquisition cost of the asset and, besides, relates to the period after its’ acquisition, be regarded as a part of the acquisition c…

CIT vs. Virtual Soft Systems Ltd

ITA/398/2011HC Delhi07 Feb 2012

Bench: The Tribunal The Assessment Years (In Short Ay) In Issue Were: Ays 1996-97 To 2000-01. Thus, The Tribunal, By Virtue Of The Impugned Judgment Dealt In All With Five (5) Appeals Being Ita Nos. 117, 118, 119, 120 & 2292/Del/2006&04. In So Far As The First Appeal

For Appellant: Ms. Rashmi Chopra, AdvocateFor Respondent: Mr. S. Krishnan, Advocate

Section 143(2)Section 143(3)Section 147Section 152Section 234BSection 234CSection 250Section 263Section 271(1)(c)

…egard he placed reliance on the judgment of this court in the case of CIT vs Woodward Governor India Pvt. Ltd. (2007) 294 ITR 451 (Delhi) and the Judgment of the Supreme Court in the case of Collector of Central Excise Etc. Vs Dai Lchi karkaria Ltd (1999) 156 CTR 172 (SC). ITA 216, 398, 403, 404 & 680/2011 Page 8 of 18 7.3 Mr Krishnan, further submitted that, what is provided in the Guidance Note stands transcended into an Accounting Standard (in short „A.S.‟) issued by the ICAI, in 2001. 7.4 In this regard Mr Krishnan placed reliance on A.S. 19 issued by the ICAI. Mr Krishnan, also…

CIT vs. Virtual Soft Systems Ltd

ITA - 216 / 2011HC Delhi07 Feb 2012

Bench: The Tribunal The Assessment Years (In Short Ay) In Issue Were: Ays 1996-97 To 2000-01. Thus, The Tribunal, By Virtue Of The Impugned Judgment Dealt In All With Five (5) Appeals Being Ita Nos. 117, 118, 119, 120 & 2292/Del/2006&04. In So Far As The First Appeal 2012:Dhc:831-Db

For Appellant: Ms. Rashmi Chopra, AdvocateFor Respondent: Mr. S. Krishnan, Advocate

Section 143(2)Section 143(3)Section 147Section 152Section 234BSection 234CSection 250Section 263Section 271(1)(c)

…egard he placed reliance on the judgment of this court in the case of CIT vs Woodward Governor India Pvt. Ltd. (2007) 294 ITR 451 (Delhi) and the Judgment of the Supreme Court in the case of Collector of Central Excise Etc. Vs Dai Lchi karkaria Ltd (1999) 156 CTR 172 (SC). 2012:DHC:831-DB ITA 216, 398, 403, 404 & 680/2011 Page 8 of 18 7.3 Mr Krishnan, further submitted that, what is provided in the Guidance Note stands transcended into an Accounting Standard (in short „A.S.‟) issued by the ICAI, in 2001. 7.4 In this regard Mr Krishnan placed reliance on A.S. 19 issued by the ICAI. M…

CIT vs. Virtual Soft Systems Ltd

ITA - 680 / 2011HC Delhi07 Feb 2012

Bench: The Tribunal The Assessment Years (In Short Ay) In Issue Were: Ays 1996-97 To 2000-01. Thus, The Tribunal, By Virtue Of The Impugned Judgment Dealt In All With Five (5) Appeals Being Ita Nos. 117, 118, 119, 120 & 2292/Del/2006&04. In So Far As The First Appeal 2012:Dhc:831-Db

For Appellant: Ms. Rashmi Chopra, AdvocateFor Respondent: Mr. S. Krishnan, Advocate

Section 143(2)Section 143(3)Section 147Section 152Section 234BSection 234CSection 250Section 263Section 271(1)(c)

…egard he placed reliance on the judgment of this court in the case of CIT vs Woodward Governor India Pvt. Ltd. (2007) 294 ITR 451 (Delhi) and the Judgment of the Supreme Court in the case of Collector of Central Excise Etc. Vs Dai Lchi karkaria Ltd (1999) 156 CTR 172 (SC). 2012:DHC:831-DB ITA 216, 398, 403, 404 & 680/2011 Page 8 of 18 7.3 Mr Krishnan, further submitted that, what is provided in the Guidance Note stands transcended into an Accounting Standard (in short „A.S.‟) issued by the ICAI, in 2001. 7.4 In this regard Mr Krishnan placed reliance on A.S. 19 issued by the ICAI. M…

CIT vs. Virtual Soft Systems Ltd

ITA - 404 / 2011HC Delhi07 Feb 2012

Bench: The Tribunal The Assessment Years (In Short Ay) In Issue Were: Ays 1996-97 To 2000-01. Thus, The Tribunal, By Virtue Of The Impugned Judgment Dealt In All With Five (5) Appeals Being Ita Nos. 117, 118, 119, 120 & 2292/Del/2006&04. In So Far As The First Appeal 2012:Dhc:831-Db

For Appellant: Ms. Rashmi Chopra, AdvocateFor Respondent: Mr. S. Krishnan, Advocate

Section 143(2)Section 143(3)Section 147Section 152Section 234BSection 234CSection 250Section 263Section 271(1)(c)

…egard he placed reliance on the judgment of this court in the case of CIT vs Woodward Governor India Pvt. Ltd. (2007) 294 ITR 451 (Delhi) and the Judgment of the Supreme Court in the case of Collector of Central Excise Etc. Vs Dai Lchi karkaria Ltd (1999) 156 CTR 172 (SC). 2012:DHC:831-DB ITA 216, 398, 403, 404 & 680/2011 Page 8 of 18 7.3 Mr Krishnan, further submitted that, what is provided in the Guidance Note stands transcended into an Accounting Standard (in short „A.S.‟) issued by the ICAI, in 2001. 7.4 In this regard Mr Krishnan placed reliance on A.S. 19 issued by the ICAI. M…

CIT vs. Virtual Soft Systems Ltd

ITA - 403 / 2011HC Delhi07 Feb 2012

Bench: The Tribunal The Assessment Years (In Short Ay) In Issue Were: Ays 1996-97 To 2000-01. Thus, The Tribunal, By Virtue Of The Impugned Judgment Dealt In All With Five (5) Appeals Being Ita Nos. 117, 118, 119, 120 & 2292/Del/2006&04. In So Far As The First Appeal 2012:Dhc:831-Db

For Appellant: Ms. Rashmi Chopra, AdvocateFor Respondent: Mr. S. Krishnan, Advocate

Section 143(2)Section 143(3)Section 147Section 152Section 234BSection 234CSection 250Section 263Section 271(1)(c)

…egard he placed reliance on the judgment of this court in the case of CIT vs Woodward Governor India Pvt. Ltd. (2007) 294 ITR 451 (Delhi) and the Judgment of the Supreme Court in the case of Collector of Central Excise Etc. Vs Dai Lchi karkaria Ltd (1999) 156 CTR 172 (SC). 2012:DHC:831-DB ITA 216, 398, 403, 404 & 680/2011 Page 8 of 18 7.3 Mr Krishnan, further submitted that, what is provided in the Guidance Note stands transcended into an Accounting Standard (in short „A.S.‟) issued by the ICAI, in 2001. 7.4 In this regard Mr Krishnan placed reliance on A.S. 19 issued by the ICAI. M…

CIT vs. Virtual Soft Systems Ltd

ITA - 398 / 2011HC Delhi07 Feb 2012

Bench: The Tribunal The Assessment Years (In Short Ay) In Issue Were: Ays 1996-97 To 2000-01. Thus, The Tribunal, By Virtue Of The Impugned Judgment Dealt In All With Five (5) Appeals Being Ita Nos. 117, 118, 119, 120 & 2292/Del/2006&04. In So Far As The First Appeal 2012:Dhc:831-Db

For Appellant: Ms. Rashmi Chopra, AdvocateFor Respondent: Mr. S. Krishnan, Advocate

Section 143(2)Section 143(3)Section 147Section 152Section 234BSection 234CSection 250Section 263Section 271(1)(c)

…egard he placed reliance on the judgment of this court in the case of CIT vs Woodward Governor India Pvt. Ltd. (2007) 294 ITR 451 (Delhi) and the Judgment of the Supreme Court in the case of Collector of Central Excise Etc. Vs Dai Lchi karkaria Ltd (1999) 156 CTR 172 (SC). 2012:DHC:831-DB ITA 216, 398, 403, 404 & 680/2011 Page 8 of 18 7.3 Mr Krishnan, further submitted that, what is provided in the Guidance Note stands transcended into an Accounting Standard (in short „A.S.‟) issued by the ICAI, in 2001. 7.4 In this regard Mr Krishnan placed reliance on A.S. 19 issued by the ICAI. M…

Collector of Central Excise Etc v. Dai Lchi (156 CTR 172) — Cited in 7 Judgments | BharatTax