Container Corporation of India Ltd. v. ACIT

30 SOT 284Income Tax Appellate Tribunal2009#12627 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Judgments citing Container Corporation of India Ltd. v. ACIT

M/S FRICK INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 5997/DEL/2010[2007-08]Status: DisposedITAT Delhi29 Apr 2022AY 2007-08

Bench: Sh. R.K.Panda & Sh. Anubhav Sharmam/S. Frick India Ltd. Vs. Acit, Range-11, 809, Surya Kiran Building, C.R.Building, 19, Kasturba Gandhi Marg I.P.Estate New Delhi- 110 001 New Delhi-110002 Pan – Aaacf0410C (Appellant) (Respondent)

Section 10(34)Section 10(35)Section 143(3)Section 14ASection 234B

…ding year i.e. AY 2006-07 wherein it has been held in the appellate order dated 30.11.10 that while depreciation @ 60% would be allowed on Printers (following the decision of ITAT in ITO vs. Simran Majumdar 101 TTJ 501; Container Corporation of India vs. ACIT 30 SOT 284; Expeditors International vs. Addl. CIT 118 TTJ 652 depreciation of 15% only is admissible on UPS in term of decision in Nestle India in 111 TTJ 498. The AO is accordingly directed to grant 60% depreciation on printers and 15% on UPS after calling for necessary details”. 6.2 It was submitted on behalf of the assessee that it is settled propositio…

DCIT,CIR-8(1), KOLKATA, KOLKATA vs. M/S KHADIMINDIA LTD., KOLKATA

In the result, Revenue’s appeal stands dismissed

ITA 108/KOL/2017[2012-13]Status: DisposedITAT Kolkata04 Apr 2018AY 2012-13

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2012-13 Dcit, Circle-8(1), V/S. M/S Khadim India Ltd., Aayakar Bhawan, 5Th 6, Kankaria Estate, Little Floor, P-7, Chowringhee Russel Street,Kolakta-71 Sq. Kolkta-69 [Pan No.Aabck 3341 A] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Arindam Bhattacherjee, Addl. Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Subash Agarwala, Advocate ""यथ" क" ओर से/By Respondent 27-02-2018 सुनवाई क" तार"ख/Date Of Hearing 04-04-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-3, Kolkata Dated 30.11.2016. Assessment Was Framed By Dcit, Circle-8(1),, Kolkata U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 20.03.2015 For Assessment Year 2012-13. Grounds Of Appeal Raised By The Revenue Read As Follows:- “1. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs.34,72,493/- On Account Of Disallowance Of Expenditure Under The Head Of Stamp Duty & Registration Charges. 2. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs.10,94,854/-On Account Of Disallowance Of Claim Of Depreciation At The Rate Of 60% On Asset Namely Scanner & Router. 3. That The Appellant Reserves The Right To Amend, Alter Or Add To Any Ground(S) Of Appeal Before Or At The Time Of Hearing Of The Appeal.”

Section 143(3)

…higher rate of depreciation @ 60 per cent. ITA No.108/Kol/2017 A.Y 2012-13 DCIT, Cir-8(1), Kol. Vs. M/s Khadim India Ltd. Page 5 A similar view was taken by the Delhi Bench in their decision in the case of Container Corporation of India Ltd. vs. ACIT (2009) 30 SOT 284 (Delhi) and Expeditors International India (P) Ltd. vs. Addl, CIT ,118 TTJ(Del.) 652. The Mumbai Special Bench in their decision dated July 9,2010 in DCIT v. Datacraft India Ltd., in ITA nos. 7462 & 754/Mum/2007, held that routers and switches are to be included in the block of 'Computer' entitled to depreciation at the rate of 60%. In another dec…

ACIT, NEW DELHI vs. M/S. CANON INDIA PVT. LTD, GURGAON

Appeal is partly allowed for statistical purpose

ITA 4358/DEL/2009[2003-04]Status: DisposedITAT Delhi15 Jun 2017AY 2003-04

Bench: Shri N. K. Saini & Smt Suchitra Kamble

Section 36(1)Section 36(2)Section 92CSection 92F

…vour of the assessee. In respect of claim of depreciation on certain computer accessories and peripherals the CIT(A) allowed the same in light of ITAT decisions in case of ITO Vs. Samiran Majumdar 280 ITR 74 & Container Corporation of India Ltd Vs. ACIT 2009 (30 SOT 284)(DEL). Interest charged u/s 234A, 234B, 234C & 234D was upheld by the CIT(A). Aggrieved by the said order of the CIT(A) the assessee and the Revenue both are in appeal. 5. The Ld. DR submitted that as relates to Ground No. 1 regarding relief of Rs. 95,25,303/- on account of TP adjustment and additional grounds no. 1 and 2 wherein relief was given…

MR. SUMIT DEV,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal filed by the assessee in ITA No

ITA 6197/DEL/2013[2009-10]Status: DisposedITAT Delhi25 Apr 2017AY 2009-10

Bench: Shri R.K. Panda & Smt. Beena A. Pillai[Assessment Year: 2009-10]

For Appellant: Shri R.S. Ahuja, AdvFor Respondent: Smt. Bedobani Chaudhari, Sr. DR

Section 131Section 133(6)

…and exhibitions. 7. Before the ld. CIT(A), the assessee relied on nomenclature of the machine as printer. Relying on the decision of the Hon'ble Jurisdictional High Court of Delhi in the case of Container Corporation of India LTD Vs. ACIT reported in [2009] 30 SOT 284 [Del], it was argued that the assessee is entitled to deprecation @ 60% on the printer. 8. However, the ld. CIT(A) was aslo not satisfied with the arguments advanced by the assessee. He held that the decision relied on by the assessee is not applicable to the facts of the present case. According to him, the volume, weight and dimensions of the s…

NATIONAL COLLATERAL MANAGEMENT SERVICES P.LTD,MUMBAI vs. ADDL CIT RG 7(1), MUMBAI

In the result appeal of the assessee is allowed

ITA 2237/MUM/2013[2007-08]Status: DisposedITAT Mumbai28 Sept 2016AY 2007-08

Bench: Shri R.C. Sharma (Accountnat Member) & Shri Sandeep Gosain () Assessment Year: 2007-08

For Appellant: Shri. Bhupendra KharkharisFor Respondent: Shri. Randhir Gupta (DR)

Section 32

…Ld. AR in order to strengthen his argument relied upon the following decisions: i. Amway India Vs. DCIT 114 TIJ 476 (Delhi) (Special Bench) ii. DCIT Vs. Datacraft India Ltd. 133 TIJ 377 (Special Bench) iii. Container Corporation of India Ltd. Vs. ACIT [2009] 30 SOT 284 [Delhi] 4. On the other hand Ld. DR relied upon the abovementioned order and also relied upon the order passed by lower authorities. 5. We have heard the rival submissions and also perused the material placed on record before us. And after analysing the order passed by the Ld. CIT(A) we are of the considered view that ‘Software’ consists of th…

DCIT, BANGALORE vs. M/S RAMBUS CHIP TECHNOLOGIES (INDIA) PVT. LTD.,, BANGALORE

In the result, the revenue’s appeal is dismissed and assessee’s appeal is partly allowed

ITA 61/BANG/2015[2009-10]Status: DisposedITAT Bangalore22 Jul 2015AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri Jason P.Boaz

For Appellant: Shri G.C.Srivastava, AdvocateFor Respondent: Dr.P.K.Srihari, Addl.CIT(DR)

Section 10ASection 115JSection 143(3)Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER and SHRI JASON P.BOAZ, ACCOUNTANT MEMBER IT(TP)A No.23/Bang/2015 (Assessment year: 2009-10) M/s.Rambus Chip Technologies (India) Pvt. Ltd. (‘Rambus India’), 12th floor, Tower C&D, IBC Knowledge Park, 4/1, Bannerghatta Road, Bangalore-560029. … Appellant PAN: AACCR8522M Vs. Deputy Commissioner of Income-tax, Circle 12(4), Bangalore. … Respondent AND IT(TP)A No.61/Bang/2015 (Assessment year: 2009-10) Deputy Commissioner of Income-tax, Circle 5(1)(1), Bangalore. … Appellant Vs. M/s.Rambus Chip Technologies…

M/S RAMBUS CHIP TECHNOLOGIES (INDIA) PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the revenue’s appeal is dismissed and assessee’s appeal is partly allowed

ITA 23/BANG/2015[2009-10]Status: DisposedITAT Bangalore22 Jul 2015AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri Jason P.Boaz

For Appellant: Shri G.C.Srivastava, AdvocateFor Respondent: Dr.P.K.Srihari, Addl.CIT(DR)

Section 10ASection 115JSection 143(3)Section 234BSection 92C

JOINT COMMISSIONER OF INCOME TAX(LTU), BANGALORE vs. M/S STATE BANK OF MYSORE, HEAD OFFICE,, BANGALORE

In the result, both the appeals are dismissed

ITA 1115/BANG/2014[2007-08]Status: DisposedITAT Bangalore29 May 2015AY 2007-08

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri S. Radha Krishna, CIT-III(DR)For Respondent: Shri K.R. Vasudevan, Advocate

Section 143(3)Section 263

…on the following judicial decisions:- ITA Nos.1115 & 1116/Bang/2014 Page 6 of 10 - DCIT Vs. Datacraft India Limited (40 SOT 295) (Mum ITAT) (SB) - ITO Vs. Samiran Majumdar (2006) 280 ITR (AT) 74 (Kolkata ITAT) - Container Corporation of India Ltd. Vs. ACIT (30 SOT 284) (Delhi ITAT) - DCIT Vs. Microsoft Corpn. India (P) Ltd. (139 TTJ 40) (Delhi ITAT) - Expeditors International India (P) Ltd. Vs. Addl.CIT (118 TTJ 652) (Delhi ITAT) - Haworth India (P) Ltd. Vs. DCIT (140 TTJ 446) (Delhi ITAT) - DCIT and Addl.CIT Vs. Cosmos Films Ltd. (13 ITR (Trib) 340)(Delhi ITAT) 5.1 I have gone examined the appellant’s argument…