Commissioner of Income-tax v. Xpro India Ltd.

300 ITR 337High Court#4028 most cited

What is Commissioner of Income-tax v. Xpro India Ltd. authority for?

Unabsorbed depreciation available to the assessee on April 1, 2002, is dealt with under Section 32(2) as amended by the Finance Act, 2001.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2009 to 2025.

Also referred to as

Commissioner of Income-tax v. Xpro India Ltd. · 300 ITR 337 · Section 32(2) · Finance Act 2001 · unabsorbed depreciation · carry forward depreciation · assessment year

Issues it is cited on

section 140a(1)section 215section 207section 2(43)section 262section 209section 2(1)section 208section 210section 115jaasection 140aminimum alternate tax

Judgments citing Commissioner of Income-tax v. Xpro India Ltd.

M/s.V.R.Farms Pvt Ltd vs. Deputy Commissioner of Income Tax

The appeals are dismissed

ITTA/272/2008HC Telangana28 Nov 2025

Bench: P.SAM KOSHY,SUDDALA CHALAPATHI RAO

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

SABOO SODIUM CHLORO LTD.,JAIPUR vs. ITO, JAIPUR

In the result, appeal of the assessee is allowed

ITA 21/JPR/2015[2008-09]Status: DisposedITAT Jaipur02 Jul 2018AY 2008-09
For Appellant: Shri Nikhilesh Kataria (CA)For Respondent: Smt. Poonam Rai (DCIT)
Section 32(2)

…day of April, 2002 will be dealt with in accordance with the provisions of section 32(2) of the Act as amended by the Finance Act, 2001. He has also relied upon the decision of Hon’ble Delhi High Court in the case of Principal CIT vs. British Motor Co. Ltd. 300 ITR 337 (Del.) as well as the decision of Hon’ble Bombay High Court in the case of CIT vs. Hindustan Unilever Ltd., 394 ITR 73 (Bom.). 3 M/s. Saboo Sodium Chloro Ltd., Jaipur. 3.1. On the other hand, the ld. D/R has relied upon the orders of the authorities below and submitted that as per the existing provisions of section 32(2) applicable for the…

COMMISSIONER OF INCOME TAX DELHI-1 vs. ALLIED STRIPS LTD

The appeals are dismissed

ITA/791/2007HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

CIT vs. NEGOLICE INDIA PVT LTD

The appeals are dismissed

ITA/986/2007HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX DELHI vs. AJANTA OFFSET & PACKAGING LTD.

The appeals are dismissed

ITA/476/2008HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

THE COMMISSIONER OF INCOME TAX vs. SURYA ROSHNI LTD.

The appeals are dismissed

ITA/802/2008HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

CIT vs. OCL INDIA LTD

The appeals are dismissed

ITA/1063/2007HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX vs. NEHRU PLACE HOTELS LTD.

The appeals are dismissed

ITA/546/2008HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX vs. MITSUBISHI CORPORATION INDIA P

The appeals are dismissed

ITA/969/2007HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX V vs. M/S NESTLE INDIA LTD.

The appeals are dismissed

ITA/1474/2006HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX DELHI III vs. SAMTEL COLOR LTD.

The appeals are dismissed

ITA/701/2008HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX vs. INDRAPRASTHA MEDICAL CORPORATION LTD.

The appeals are dismissed

ITA/344/2008HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX DEL vs. M/S JINDAL EXPORTS LTD.

The appeals are dismissed

ITA/402/2005HC Delhi06 Feb 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA Nos. 402/2005 & Others Page No.1 of 44 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 COMMISSIONER OF INCOME TAX … Appe…

COMMISSIONER OF INCOME TAX DELHI I vs. ANANT RAJ INDUSTRIES P. LTD.

The appeals are dismissed

ITA - 456 / 2008HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:430-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

COMMISSIONER OF INCOME TAX vs. C.J.INTERNATIONAL HOTELS LTD.

The appeals are dismissed

ITA - 453 / 2008HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:431-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

COMMISSIONER OF INCOME TAX DELHI II vs. LEROY SOMER & CONTROLS INDIA P.LTD.

The appeals are dismissed

ITA - 407 / 2008HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:423-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

CIT vs. OCL INDIA LTD

The appeals are dismissed

ITA - 1063 / 2007HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:439-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

C.I.T vs. INDIAN SUGAR EXIM CORPORATION LTD

The appeals are dismissed

ITA - 989 / 2008HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:440-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

COMMISSIONER OF INCOME TAX vs. CADENCE DESIGN SYSTEMS I.P.LTD.

The appeals are dismissed

ITA - 992 / 2007HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:438-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

CIT vs. NEGOLICE INDIA PVT LTD

The appeals are dismissed

ITA - 986 / 2007HC Delhi06 Feb 2009

…* THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on 06.02.2009 + ITA 402/2005 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S JINDAL EXPORTS LIMITED ... Respondent WITH + ITA 1474/2006 COMMISSIONER OF INCOME TAX … Appellant - versus – M/S NESTLE INDIA LIMITED ... Respondent AND + ITA 708/2007 COMMISSIONER OF INCOME TAX … Appellant - versus – BRIJBASI ART PRESS LIMITED ... Respondent WITH + ITA 719/2007 2009:DHC:442-DB - versus – BIOSEED RESEARCH (INDIA) PVT LTD ... Respondent…

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Commissioner of Income-tax v. Xpro India Ltd. (300 ITR 337) — Cited in 29 Judgments | BharatTax