Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT v. National Engg. Industries Ltd.

193 ITD 420Income Tax Appellate Tribunal#19664 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2024.

Judgments citing Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT v. National Engg. Industries Ltd.

M/S. Deepak Industries Ltd., Kolkata vs. DCIT, Circle - 6(1), Kolkata

In the result, both the appeals of the assessee are partly allowed

ITA 467/KOL/2022[2019-2020]Status: DisposedITAT Kolkata10 Jan 2024AY 2019-2020

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 139(1)Section 143(1)Section 2(24)(x)Section 234CSection 36(1)(va)Section 43(1)Section 43A

…preciation for the reason that the same was put to use for less than 180 days, in this assessment year for the balance of depreciation.” Similar ratio was laid down in the case of Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT vs. National Engg. Industries Ltd.-193 ITD 420 (kol). Since the issue before us is same as decided by the co-ordinate benches (supra), we therefore respectfully following the decisions of respective benches dismiss the ground no. 5 raised by the revenue by confirming the order of Ld. CIT(A) on this issue. 6. Since the issue before us is similar to the above case decided by the Kolkata bench…

M/S. Deepak Industries Ltd., Kolkata vs. DCIT, Circle-6(1), Kolkata

In the result, both the appeals of the assessee are partly allowed

ITA 466/KOL/2022[2018-2019]Status: DisposedITAT Kolkata09 Jan 2024AY 2018-2019

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 139(1)Section 143(1)Section 2(24)(x)Section 234CSection 36(1)(va)Section 43(1)Section 43A

…preciation for the reason that the same was put to use for less than 180 days, in this assessment year for the balance of depreciation.” Similar ratio was laid down in the case of Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT vs. National Engg. Industries Ltd.-193 ITD 420 (kol). Since the issue before us is same as decided by the co-ordinate benches (supra), we therefore respectfully following the decisions of respective benches dismiss the ground no. 5 raised by the revenue by confirming the order of Ld. CIT(A) on this issue. 6. Since the issue before us is similar to the above case decided by the Kolkata bench…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Deepak Industries Ltd., Kolkata

In the result, the appeal of the revenue and CO of the assessee in A

ITA 264/KOL/2020[2015-16]Status: DisposedITAT Kolkata23 Jun 2022AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 32(1)(iia)Section 80ISection 92C

…epreciation for the reason that the same was put to use for less than 180 days, in this assessment year for the balance of depreciation.” Similar ratio was laid down in the case of Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT vs. National Engg. Industries Ltd.-193 ITD 420 (kol). Since the issue before us is same as decided by the co-ordinate benches (supra), we therefore respectfully following the decisions of respective benches dismiss the ground no. 5 raised by the revenue by confirming the order of Ld. CIT(A) on this issue. 16. The issue raised in ground no. 6 is against the order of Ld. CIT(A) allowing the fo…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Deepak Industries Ltd., Kolkata

In the result, the appeal of the revenue and CO of the assessee in A

ITA 263/KOL/2020[2014-15]Status: DisposedITAT Kolkata23 Jun 2022AY 2014-15

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 32(1)(iia)Section 80ISection 92C

…epreciation for the reason that the same was put to use for less than 180 days, in this assessment year for the balance of depreciation.” Similar ratio was laid down in the case of Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT vs. National Engg. Industries Ltd.-193 ITD 420 (kol). Since the issue before us is same as decided by the co-ordinate benches (supra), we therefore respectfully following the decisions of respective benches dismiss the ground no. 5 raised by the revenue by confirming the order of Ld. CIT(A) on this issue. 16. The issue raised in ground no. 6 is against the order of Ld. CIT(A) allowing the fo…

Cosmo Fins Ltd.- 139 ITD 683 (Del) and DCIT v. National Engg. Industries Ltd. (193 ITD 420) — Cited in 4 Judgments | BharatTax