Dresser Valve India (Pvt) Ltd. v. ACIT

30 SOT 495Income Tax Appellate Tribunal2009#13970 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 115JBSection 143(3)Section 115JSection 142(1)Section 143(1)Section 143(2)Section 1963Section 1972

Judgments citing Dresser Valve India (Pvt) Ltd. v. ACIT

Ambalal Sarabhai Enterprises Ltd., Baroda vs. The Principal Commissioner of Income Tax-1, Baroda

In the result, appeal filed by the assessee is allowed

ITA 903/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad18 Feb 2026AY 2011-12

Bench: The Itat. Considering The Same, The Order Passed By Itat Was Recalled & The Appeal Of The Assessee Fixed For Adjudication Afresh On Merits, Vide Order In Ma No.94/Ahd/2025, Dated 18.12.2025. The Present Appeal, Accordingly, Has Come Up For Hearing Before Us.

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Alpesh Parmar, CIT.DR
Section 115JSection 143(3)Section 263

…s. CIT, (1954) 26 ITR 27 (SC) Calcutta Co. Ltd. Vs. CIT (1959) 37 ITR 1 (SC) Eastern Power Distribution Co. of AP Ltd. Vs. ACIT (2011) 139 TTJ 94 (Visakha) CIT VS ILPEA Paramount P. Ltd. (2011), 336 ITR 54 (Delhi) Dresser Valve India (P) Ltd. Vs. ACIT, (2009) 30 SOT 495 (Mum)  No petition is filed by the Company in this regard, neither any such petition is pending before the Hon'ble Supreme Court as alleged.  The contents of the Note 5 of Schedule 12 of the Balance Sheet, which the impugned issue seems to be emerged is with regard to the Hon'ble Supreme Court allowing the company's appeal in respect of sanction…

Padmasree Steels Private Limited, Ravulapalem vs. DCIT, Circle - 1, Kakinada

In the result, appeal of the assessee is allowed

ITA 292/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam31 Oct 2025AY 2018-19

Bench: Shri Ravish Sood, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.292/Viz/2025 (निर्धारणवर्ा/ Assessment Year:2018-19) Vs. Dcit – Circle –1 Padmasree Steels Private Limited Rs No. 109 & 110 Devarapalli 3Rd Floor, Deepthi Towers Main Road Ravulapalem – 533238 Kakinada – 533001 Andhra Pradesh Andhra Pradesh [Pan:Aadcp2642P]

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 250

…ution Co. Of AP Ltd. v. ACIT [2011] 10 taxmann.com 282 (Visakhapatnam). ii. Andhra Pradesh Gas Power corporation v. DCIT in ITA No. 1765/HYD/2017. iii. Echay Forgings v. Bombay HC [2001] 116 Taxman 322 (Bombay). iv. Dreser Valve Private Limited v. ACIT [2009] 30 SOT 495 (Mumbai). 8. She therefore pleaded that the addition made by the Ld. AO for the purpose of computation of book profits under section 115JB of the Act should be deleted. 9. On the other hand, Ld. Departmental Representative [hereinafter in short “Ld. DR”] heavily relied on the order of the Revenue Authorities. 10. We have heard both the sides an…

DCIT, Cir. 7(1), Kolkata vs. M/S Avadh Rail Infra Ltd.(Previously Known As M/S Madras Elastomers Ltd.), Kolkata

In the result the appeal the revenue is dismissed and appeal of the assesse is allowed

ITA 238/KOL/2022[2011-12]Status: DisposedITAT Kolkata12 Jun 2023AY 2011-12

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 238/Kol/2022 Assessment Year: 2011-12 Deputy Commissioner Of Income M/S. Avadh Rail Infra Ltd. Tax, Circle -7(1), Kolkata Vs [Previously Known As M/S. Madras Elastomers Ltd.] 32, Ganesh Chandra Avenue Kolkata – 700013 [Pan: Aaccm8669A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri K.M. Roy, FCA and Shri B.K. Agarwal, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT D/R
Section 250Section 40Section 80I

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 238/Kol/2022 Assessment Year: 2011-12 Deputy Commissioner of Income M/s. Avadh Rail Infra Ltd. tax, Circle -7(1), Kolkata Vs [Previously known as M/s. Madras Elastomers Ltd.] 32, Ganesh Chandra Avenue Kolkata – 700013 [PAN: AACCM8669A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 580/Kol/2020 Assessment Year: 2012-13 M/s. Avadh Rail Infra Ltd. Deputy Commissioner of [Previously known as M/s. Madras Inco…

M/S Avadh Rail Infra Ltd Earlier Known As Avadh Rubber Prop., Formerly Madras Elastomers Ltd., Kolkata vs. DCIT, Cir.-7(1)., Kolkata

In the result the appeal the revenue is dismissed and appeal of the assesse is allowed

ITA 580/KOL/2020[2012-13]Status: DisposedITAT Kolkata12 Jun 2023AY 2012-13

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 238/Kol/2022 Assessment Year: 2011-12 Deputy Commissioner Of Income M/S. Avadh Rail Infra Ltd. Tax, Circle -7(1), Kolkata Vs [Previously Known As M/S. Madras Elastomers Ltd.] 32, Ganesh Chandra Avenue Kolkata – 700013 [Pan: Aaccm8669A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri K.M. Roy, FCA and Shri B.K. Agarwal, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT D/R
Section 250Section 40Section 80I

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 238/Kol/2022 Assessment Year: 2011-12 Deputy Commissioner of Income M/s. Avadh Rail Infra Ltd. tax, Circle -7(1), Kolkata Vs [Previously known as M/s. Madras Elastomers Ltd.] 32, Ganesh Chandra Avenue Kolkata – 700013 [PAN: AACCM8669A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 580/Kol/2020 Assessment Year: 2012-13 M/s. Avadh Rail Infra Ltd. Deputy Commissioner of [Previously known as M/s. Madras Inco…

M/S Kmg Infotech Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee as well as revenue are treated as partly allowed

ITA 329/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Mar 2020AY 2010-11

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Shri Mulaffar Hussain, CIT (DR)For Respondent: Shri H Padamchand Khincha, C.A
Section 10ASection 143(3)Section 14ASection 234BSection 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.329/Bang/2015 Assessment year : 2010-11 KMF Infotech Ltd., Vs. The Dy. Commissioner of Income-tax, Unit 201/202, Vanguard Rise, 163, Circle-4(1)(1), Konena Agrahara, Bengaluru. Bengaluru-560 017. PAN - AABCK 2065 P APPELLANT RESPONDENT IT(TP)A No.126/Bang/2015 Assessment year : 2010-11 The Dy. Commissioner of Income-tax, Vs. KMF Infotech Ltd., Circle-4(1)(1), Unit 201/202, Vanguard Rise, 163, Bengaluru. Konena Agrahara, Bengaluru-560 017. PAN - AABCK…

Wockhardt Hospitals Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

In the result appeal filed by the assessee company in ITA no

ITA 3002/MUM/2013[2009-10]Status: DisposedITAT Mumbai08 Aug 2016AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Wockhardt Hospitals Deputy Commissioner Of बनाम/ Ltd., Income Tax – Range 10(1), V. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./Pan : Aaacw3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri S.K. Bepari D.R
Section 115JSection 36

…s no infirmity in the order of CIT(A). Our view is supported by the following decisions : i) CIT vs. Enchjay Forgings Ltd., 251 ITR 15; ii) CIT vs. National Hydro Electric Power Corporation Ltd., 45 DTR 117; and iii) Dresser Value India Private Ltd. Vs.ACIT, 30 SOT 495.” Respectfully following the decision of the co-ordinate Bench of this Tribunal in afore-stated decision, we hold that provisions for gratuity of Rs.42,17,911/- and provision for leave encashment of Rs.17,53,115/- based on actuarial valuation conducted by the acturial is an ascertained liability which shall not be added to Profit of the assessee…

Wockhardt Hospitals Ltd., Mumbai vs. DCIT 10(1), Mumbai

In the result appeal filed by the assessee company in ITA no

ITA 805/MUM/2011[2008-09]Status: DisposedITAT Mumbai08 Aug 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Wockhardt Hospitals Deputy Commissioner Of बनाम/ Ltd., Income Tax – Range 10(1), V. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./Pan : Aaacw3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri S.K. Bepari D.R
Section 115JSection 36

…s no infirmity in the order of CIT(A). Our view is supported by the following decisions : i) CIT vs. Enchjay Forgings Ltd., 251 ITR 15; ii) CIT vs. National Hydro Electric Power Corporation Ltd., 45 DTR 117; and iii) Dresser Value India Private Ltd. Vs.ACIT, 30 SOT 495.” Respectfully following the decision of the co-ordinate Bench of this Tribunal in afore-stated decision, we hold that provisions for gratuity of Rs.42,17,911/- and provision for leave encashment of Rs.17,53,115/- based on actuarial valuation conducted by the acturial is an ascertained liability which shall not be added to Profit of the assessee…