Commissioner of Income Tax v. Gujarat Alkalies and Chemicals Ltd.

372 ITR 237High Court#17783 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2019.

Judgments citing Commissioner of Income Tax v. Gujarat Alkalies and Chemicals Ltd.

The DCIT, Circle-1(1)(1), Vadodara vs. M/S. Gujarat Alkalies & Chemicals Ltd., Vadodara

In the result the appeal filed by the Revenue is dismissed

ITA 1589/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Sulabh Padshah, A.RFor Respondent: Shri O. P. Sharma, CIT-D.R

Section 115JSection 143(3)Section 80Section 80I

…of remembering cells- II. The Revenue would contend that the expenditure is capital in nature and therefore, was not allowable deduction. 4. ITA Nos.1455 & 1589/Ahd/2016 Gujarat Alkalies & Chemicals Ltd. vs. DCIT (Cross Appeals) Asst.Year –2012-13 reported in 372 ITR 237. Division Bench of this Court dismissed the Revenue's appeal making following observations: "12. The attempt to contend that life of membrane would be spread over from 3 to 5 years or that the amount involved for replacement of membrane is huge and, therefore, the departure on the part of the Revenue could be said as justified, in our view, canno…

Gujarat Alkalies and Chemicals Ltd., Baroda vs. The Dy. Commissioner of Income Tax, Circle-1(1)(1), Baroda

In the result the appeal filed by the Revenue is dismissed

ITA 1455/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Sulabh Padshah, A.RFor Respondent: Shri O. P. Sharma, CIT-D.R

Section 115JSection 143(3)Section 80Section 80I

Gujarat Alkalies and Chemicals Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result appeal of the Revenue is dismissed

ITA 688/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad25 Feb 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.688/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2011-2012 Gujarat Alkalies & Chemicals Ltd., D.C.I.T., Near Ipcl Complex, Circle-1(1), Vs. Baroda-390007. P.O Petrochemicals, At Ranoli, Dist. Baroda-391346. Pan: Aaacg8896M आयकर अपील सं./Ita No.937/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T, Gujarat Alkalies & Chemicals Ltd., Circle-1(1), Near Ipcl Complex, Vs. Baroda-390007. P.O Petrochemicals, At Ranoli, Dist. Baroda-391346. Pan: Aaacg8896M

Section 115JSection 143(3)Section 14ASection 234BSection 80I

…was not allowable deduction. 4. Both sides agreed that lists issue in case of this very assessee for earlier assessment years came up for consideration before this Court in case of Commissioner of Income Tax vs. Gujarat Alkalies and Chemicals Ltd.reported in 372 ITR 237. Division Bench of this Court dismissed the Revenue's appeal making following observations: "12. The attempt to contend that life of membrane would be spread over from 3 to 5 years or that the amount involved for replacement of membrane is huge and, therefore, the departure on the part of the Revenue could be said as justified, in our view, canno…

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

…n in a macro perspective and, therefore, no adjustment is called for. [Refer: CIT v. Excel Industries : 358 ITR 95; Nagri Mills Company Ltd.: 33 ITR 681 (Bom.); Triveni Engineering Industries Ltd.: 336 ITR 374 (Del.); CIT-1 v Gujarat Alkalies & Chemicals Ltd: 372 ITR 237(Guj HC). In the and submitted that aforesaid issue is squarely covered in favour of the appellant by the decision of the Delhi Bench and he of the Tribunal in appellant‘s own case for assessment year 2008-09, wherein similar disallowance of depreciation on model fee was deleted by the Tribunal on the ground that expenditure was incurred on new mo…

Trent Ltd, Mumbai vs. DCIT 2(3), Mumbai

The appeal of the AO is dismissed

ITA 1162/MUM/2011[2005-06]Status: DisposedITAT Mumbai24 Aug 2016AY 2005-06

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/1162/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Trent Ltd., Dcit-Range-2(3) Bombay House, 2Nd Floor Aayakar Bhavan Vs. 24, Homi Mody Street, Fort Mumbai. Mumbai-400 001. Pan:Aaacl 1838 J आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं./Ita/1725/Mum/2011,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Years: 2005-06 वष" Dcit-Range-2(3) Trent Ltd. Aayakar Bhavan Mumbai. Vs. Mumbai. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Sathya Moorthy-Dr Assessee By: Shri Nitesh Joshi सुनवाई क" तारीख / Date Of Hearing: 14.07.2016 घोषणा क" तारीख / Date Of Pronouncement:24.08.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dated 06/12/2010 Of The Cit (A)-6,Mumbai The Assessing Officer(Ao) & The Assessee Have Filed The Cross-Appeals For The Year Under Consideration.Assessee-Company, Engaged In The Business Of Retailing For Ready- Made Garments Etc.Filed Its Original Return Of Income On 27.10.2005,Declaring Total Income At Rs. 12.75 Crores.The Ao Completed The Assessment U/S.143(3)Of The Act, On 05.10.2007,Determining Its Income At Rs. Nil,After Setting Off Loss Of The Earlier Years.

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Sathya Moorthy-DR

Section 143Section 143(3)Section 147Section 148Section 23Section 24Section 254(1)

…the case, the court is additionally persuaded to adopt the rule of consistency ………and decline the plea of the Revenue to remand the matter to the Assessing Officer for a fresh determination.”(emphasis by us). In the case of Gujarat Alkalies and Chemicals Ltd.(372 ITR 237),the Hon’ble Gujarat High Court has also dealt with the concept of Consistency.In that matter for the AY.s.1999-2000 and 2000-01,the AO treated the expenditure on replace -ment of remembraning in membrane cell-1 plant as capital expenditure which was shown by the assessee in the books of account as revenue expenditure. In appeal, the FAA confirme…