Acer India Private Limited, Bangalore vs. Asst. C.I.T., Bangalore
In the result appeal filed by assessee stands partly allowed and appeal filed by revenue stands dismissed
ITA 458/BANG/2016[2011-12]Status: DisposedITAT Bangalore18 Feb 2020AY 2011-12
Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A 458/Bang/2016 Assessment Year : 2011 – 12 M/S. Acer India Pvt. Ltd., Assistant Commissioner Of Embassy Heights, 6Th Floor, Income Tax, Vs. No. 13, Magrath Road, Circle – 1(1) (1), Next To Hosmat Hospital, Bangalore. Bangalore – 560 025. Pan No : Aacca1237A Appellant Respondent & It(Tp)A 473/Bang/2016 Assessment Year : 2011 – 12 Assistant Commissioner Of M/S. Acer India Pvt. Ltd., Income Tax, Embassy Heights, No. 13, Vs. Circle – 1(1) (1), 6Th Floor, Magrath Road, Bangalore. Next To Hosmat Hospital, Bangalore – 560 025. Pan No : Aacca1237A Appellant Respondent Appellant By : Shri. Chavali Narayan, Ca Respondent By : Mr. Muzaffar Hussain, Cit - Dr Date Of Hearing : 29-01-2020 Date Of Pronouncement : 18-02-2020 Order Per Beena Pillaipresent Cross Appeals Are Filed By Assessee As Well As Revenue Against Order Dated 21/01/16 Passed By Ld. Acit Circle – 1(1)(1)
For Appellant: Shri. Chavali Narayan, CAFor Respondent: Mr. Muzaffar Hussain, CIT - DR
Section 142Section 143Section 40
…ee. Placing reliance on pages 859-862 of paper book part-II, Ld. AR submitted that these cannot be considered to be capital in nature. He placed reliance upon decision of Hon’ble Karnataka High Court in case of CIT vs Indo Nisan Foods Ltd., reported in (2013) 35 Taxmann.com 637, decision of Hon’ble Bombay High Court in case of CIT vs Asian Paints (India) Ltd., reported in (2016) 75 Taxmann.com 152 and decision of Hon’ble Delhi High Court in case of CIT vs Spice Distribution Ltd., reported in (2015) 54 Taxmann.com 325. Ld. AR submitted that all these decisions are placed in paper book at page 307-316. 13.2 On the…
