COMMISSIONER OF INCOME-TAX v. INDIA TEA AND TIMBER TRADING CO.

221 ITR 857High Court1996#13769 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2020.

Sections most often in play

Section 143(3)Section 144C(13)Section 80A(6)Section 80IASection 80IA(8)

Judgments citing COMMISSIONER OF INCOME-TAX v. INDIA TEA AND TIMBER TRADING CO.

Sahayak Engineering Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-3(1), Hyderabad

In the result, assessee’s appeal is allowed

ITA 1874/HYD/2018[2015-16]Status: DisposedITAT Hyderabad11 Jun 2020AY 2015-16

Bench: Smt. P. Madhavi Deviassessment Year: 2015-16

For Appellant: Sri A. SrinivasFor Respondent: Sri Sandeep Kumar Mehta, DR
Section 143(3)Section 32

…the purpose of business' as employed in section 32(1) of the Act has come up for interpretation time and again before different High Courts in a number of decisions. The Hon'ble Gauhati High Court in the case of CIT vs. India Tea and Timber Trading Co. (1996) 221 ITR 857 (Gau.) has held that the expression 'used' should have a wider meaning so as to include not only actual but also passive user. Therefore, if the machinery was kept ready by the owner for its use in the business then it will be eligible for depreciation even if it is not actually used in the business during the relevant assessment year. The Hon'bl…

Golden Computers Pvt. Ltd., Mumbai vs. DCIT - 8(1), Mumbai

In the result, this ground of appeal is partly allowed

ITA 2783/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Nov 2019AY 2011-12

Bench: Shri Shamim Yahya (Am) & Shri Pawan Singh (Jm) Golden Computers Pvt Ltd Vs Dy.Cit 8(1), Unit No.602, 6Th Floor, Floor Aayakar Bhavan, M.K. Road, Deck Plaza, Midc, Andheri Mumbai-400020 (E), Mumbai-400 093 Pan : Aaacg1233E Appellant Respondednt

Section 143(3)Section 80

…is entitled for depreciation and other expenses in support of his submission. The Ld.AR relied upon the order of Hon’ble Gujarat High Court in the case of CIT vs Fluid Controls Manufacturing Co 280 ITR 86 (Guj) and CIT vs India Tea & Timber Trading Co (1996) 221 ITR 857(861)(Guu) and CIT vs Geo Tech Construction Corporation (2000) 244 ITR 452 (446)(Ker). 7. In other alternative submission, the Ld.AR submits that there is no personal expenditure in case of company as held by Hon’ble Gujarat High Court in Sayaji Iron & Engg. Co vs CIT (2002) 253 ITR 749(Guj) wherein it was held that whether the vehicle belonging…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

In the result, the appeal of the assessee is partly allowed

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…

DCIT, Cir-2(2), Kolkata vs. M/S Prs Metaliks Ltd., Kolkata

In the result, the appeal of the Revenue ITA No

ITA 450/KOL/2016[2012-2013]Status: DisposedITAT Kolkata10 Jan 2018AY 2012-2013

Bench: : Shri S.S.Viswanethra Ravi & Shri Dr. Arjun Lal Sainia.Y 2012-13

For Appellant: Shri David Z.Chawngthu, Addl.CIT, ld. Sr.DRFor Respondent: Shri Dilip Loyalka, FCA, ld.AR
Section 143(2)Section 143(3)Section 32Section 32(1)Section 43B

…n broad construction and if it is not actually in use, the assessee should be entitled to the benefit of depreciation if it is otherwise ready for use. Beside this, the assessee also relied on the following decisions/case laws:- CIT Vs. India Tea & Timber Co. 221 ITR 857(Gau) Held that depreciation should be allowed as a deduction even through the factory did not work during the year as expression ‘used’ should have a wider meaning so as to include not only actual but also passive user. CIT Vs. Refrigeration & Allied Industries Ltd 247 ITR 12(Del) Held that depreciation should be allowed even through the assets c…

ACIT, New Delhi vs. M/S. Venus Industrial Corporation Pvt. Ltd., New Delhi

In the result ground No. 9

ITA 2504/DEL/2012[2004-05]Status: DisposedITAT Delhi21 Nov 2017AY 2004-05

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiacit, Vs. Venus Industrial Corporation Pvt Circle-17(1), Room No. 221, Ltd, 2Nd Floor, Cr Building, New Delhi Flat No. 1, 2Nd Floor, Ram Pratap House, Kalkaji, New Delhi Pan:Aaacv4691B (Appellant) (Respondent)

For Appellant: Shri KC Singhal, CAFor Respondent: Shri Shravan Gotru, Sr. DR
Section 115JSection 143(1)Section 143(3)Section 37Section 37(1)

…n even not considering the fact supported by evidence that machineries having shifted to the other units continue to be entitled for the claim of the depreciation.” 5.2 The AR relied on the following case laws: • CIT vs. India Tea and Timber Trading Company (221 ITR 857) • Capital Bus Service Pvt. Ltd. vs. CIT (123 ITR 405) (Delhi) • JCIT vs. United Phosphorous Ltd. (299 ITR 7) (SC) • Mysore Minerals Ltd. vs. CIT (239 ITR 775) (SC) 6.1 I have gone through the assessment order and the detailed written submissions filed by the AR. 6.2 The AO has disallowed Rs. 19,92,647 on account of depreciation on all the asse…

M/S. Eastern Sugar & Industries Ltd., Kolkata vs. ACIT, Central Circle - XI, Kolkata

In the result, appeals filed by the assessee on grounds No

ITA 1951/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Feb 2017AY 2006-07

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…essment could not have been earned except by his maintaining his factory in good, working order, and that involves the user of the factory and the machinery", • COMMISSIONER OF INCOME-TAX v. INDIA TEA AND TIMBER TRADING CO. [IN THE GAUHATI HIGH COURT] [1996J 221 ITR 857 (Gau): In the said case, the assessee owned a sugar mill. The Assessing Officer denied depreciation in respect of the factory, plant and machinery as there was no production and no user of machinery during the year . • The Appellate Assistant Commissioner and the Tribunal upheld the claim of the assessee on the basis of passive user by keeping…

M/S. Eastern Sugar & Industries Ltd., Kolkata vs. ACIT, Central Circle - XI, Kolkata

In the result, appeals filed by the assessee on grounds No

ITA 1950/KOL/2010[2004-05]Status: DisposedITAT Kolkata15 Feb 2017AY 2004-05

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…essment could not have been earned except by his maintaining his factory in good, working order, and that involves the user of the factory and the machinery", • COMMISSIONER OF INCOME-TAX v. INDIA TEA AND TIMBER TRADING CO. [IN THE GAUHATI HIGH COURT] [1996J 221 ITR 857 (Gau): In the said case, the assessee owned a sugar mill. The Assessing Officer denied depreciation in respect of the factory, plant and machinery as there was no production and no user of machinery during the year . • The Appellate Assistant Commissioner and the Tribunal upheld the claim of the assessee on the basis of passive user by keeping…

COMMISSIONER OF INCOME-TAX v. INDIA TEA AND TIMBER TRADING CO. (221 ITR 857) — Cited in 7 Judgments | BharatTax