Commissioner of Income Tax v. Adar Tea Products Company

314 ITR 38High Court2009#20456 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2018.

Also reported as

178 Taxmann 126

Judgments citing Commissioner of Income Tax v. Adar Tea Products Company

DCIT CC 7(2), Mumbai vs. Anik Industries Ltd, Mumbai

Appeal stand dismissed

ITA 993/MUM/2016[2008-09]Status: DisposedITAT Mumbai27 Jun 2018AY 2008-09

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.993/Mum/2016 (िनधा"रणवष" / Assessment Year:2008-09) Deputy Commissioner Of Anik Industries Limited Income Tax Central Circle-7(2) 610, Tulsiani Chambers बनाम/ Room No.655 Mumbai- 400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacm-2696-K (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Bhupendra Shah, Ld.ARFor Respondent: N. Hemalatha, Ld. DR
Section 143(3)Section 147

…sories, cost of civil work on installation of these items, capitalized with boiler has been allowed at normal rate of 15% applicable to plant and machinery. The AO has relied on the decision of Madras High Court in the case of CIT vs Adyar Products Co. (2009) 314 ITR 38. In that case the dispute was whether higher rate of depreciation was allowable on fluid bed drier in the category of energy savings devices. The Hon’ble Court held that the word ‘being’ in the phrase energy saving devices being, Specialized boilers and furnaces implied energy saving devices ‘which are’ the devices mentioned therein. The appellant…

DCIT, Circle-4(2), Kolkata vs. M/S Vishnu Tea & Industries Private Limited, Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 1829/KOL/2016[2010-11]Status: DisposedITAT Kolkata30 Nov 2017AY 2010-11

Bench: Sri J. Sudhakar Reddy, Hon’Ble Am & Sri Aby T. Varkey, Hon’Ble Jm] I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 C.O. No. 64/Kol/2016 A/O. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09

…held to be allowable on vibratory fluid bed dryer though they were not specifically listed in the Depreciation Table. He relied on the decision of the Hon’ble Madras High Court in the case of Commissioner of Income Tax versus Adar Tea Products Company [2009] 314 ITR 38 (Mad), and submitted that the same cannot be applied as the 9 I.T.A. No. 1749/Kol/2016 C.O. No. 64/Kol/2016 A/o. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 I.T.A. No. 1750/Kol/2016 C.O. No. 65/Kol/2016 A/o. I.T.A. No. 1750/Kol/2016 Assessment Year: 2009-10 I.T.A. No. 1829/Kol/2016 C.O. No. 66/Kol/2016 A/o. I.T.A. No. 1829/Kol/2016…

DCIT, Circle-4(2), Kolkata vs. M/S Vishnu Tea & Industries Private Limited, Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 1750/KOL/2016[2009-10]Status: DisposedITAT Kolkata30 Nov 2017AY 2009-10

Bench: Sri J. Sudhakar Reddy, Hon’Ble Am & Sri Aby T. Varkey, Hon’Ble Jm] I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 C.O. No. 64/Kol/2016 A/O. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09

…held to be allowable on vibratory fluid bed dryer though they were not specifically listed in the Depreciation Table. He relied on the decision of the Hon’ble Madras High Court in the case of Commissioner of Income Tax versus Adar Tea Products Company [2009] 314 ITR 38 (Mad), and submitted that the same cannot be applied as the 9 I.T.A. No. 1749/Kol/2016 C.O. No. 64/Kol/2016 A/o. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 I.T.A. No. 1750/Kol/2016 C.O. No. 65/Kol/2016 A/o. I.T.A. No. 1750/Kol/2016 Assessment Year: 2009-10 I.T.A. No. 1829/Kol/2016 C.O. No. 66/Kol/2016 A/o. I.T.A. No. 1829/Kol/2016…

DCIT, Circle-4(2), Kolkata vs. M/S Vishnu Tea & Industries Private Limited, Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 1749/KOL/2016[2008-09]Status: DisposedITAT Kolkata30 Nov 2017AY 2008-09

Bench: Sri J. Sudhakar Reddy, Hon’Ble Am & Sri Aby T. Varkey, Hon’Ble Jm] I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 C.O. No. 64/Kol/2016 A/O. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09

…held to be allowable on vibratory fluid bed dryer though they were not specifically listed in the Depreciation Table. He relied on the decision of the Hon’ble Madras High Court in the case of Commissioner of Income Tax versus Adar Tea Products Company [2009] 314 ITR 38 (Mad), and submitted that the same cannot be applied as the 9 I.T.A. No. 1749/Kol/2016 C.O. No. 64/Kol/2016 A/o. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 I.T.A. No. 1750/Kol/2016 C.O. No. 65/Kol/2016 A/o. I.T.A. No. 1750/Kol/2016 Assessment Year: 2009-10 I.T.A. No. 1829/Kol/2016 C.O. No. 66/Kol/2016 A/o. I.T.A. No. 1829/Kol/2016…

Commissioner of Income Tax v. Adar Tea Products Company (314 ITR 38) — Cited in 4 Judgments | BharatTax