Empire Jute Co. Ltd. v. CIT

40 Taxmann.com 400High Court2013#6017 most cited
20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2022.

Also reported as

184 ITR 542

Judgments citing Empire Jute Co. Ltd. v. CIT

ACIT, CIRCLE-8(1), NEW DELHI vs. EFS FACILITIES SERVICES (INDIA) PVT. LTD., NEW DELHI

In the result, both the appeals of the Revenue for assessment year

ITA 8347/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Apr 2022AY 2014-15

Bench: Dr. B.R.R. Kumar & Ms. Astha Chandra

For Appellant: Shri Abhishek Jain, CAFor Respondent: Shri Sandeep Kumar Mishra, Sr. DR
Section 92C

…ture in favour of the appellant. Hence the expenditure is revenue expenditure and fall within the ambit of the section 37(1) of the Act. The appellant also placed reliance on the following judgments: • In Empire Jute Co. Ltd. v. CIT [1980] 124 ITR 1 • [1996] 218 ITR 427 (MAD.) HIGH COURT OF MADRAS CIT v. Aquapump Industries • [2010] 323 ITR 498 (MP) HIGH COURT OF MADHYA PRADESH CIT v. Khemchand and Motilal Jain Tobacco Products (P.) Ltd. which held that payment of royalty for use of trade mark is allowable as revenue expenditures. • [1998] 231 ITR 598 (Gujarat) High Court Of Gujarat CIT v. Raipur Mfg. Co. where…

ACIT, CIRCLE-8(1), NEW DELHI vs. EFS FACILITIES SERVICES (INDIA) PVT. LTD., NEW DELHI

In the result, both the appeals of the Revenue for assessment year

ITA 8346/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Apr 2022AY 2013-14

Bench: Dr. B.R.R. Kumar & Ms. Astha Chandra

For Appellant: Shri Abhishek Jain, CAFor Respondent: Shri Sandeep Kumar Mishra, Sr. DR
Section 92C

…ture in favour of the appellant. Hence the expenditure is revenue expenditure and fall within the ambit of the section 37(1) of the Act. The appellant also placed reliance on the following judgments: • In Empire Jute Co. Ltd. v. CIT [1980] 124 ITR 1 • [1996] 218 ITR 427 (MAD.) HIGH COURT OF MADRAS CIT v. Aquapump Industries • [2010] 323 ITR 498 (MP) HIGH COURT OF MADHYA PRADESH CIT v. Khemchand and Motilal Jain Tobacco Products (P.) Ltd. which held that payment of royalty for use of trade mark is allowable as revenue expenditures. • [1998] 231 ITR 598 (Gujarat) High Court Of Gujarat CIT v. Raipur Mfg. Co. where…

M/S. UE DEVELOPMENT INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 7(1)(1), BANGALORE

In the result, the ITA No

ITA 2381/BANG/2019[2011-12]Status: DisposedITAT Bangalore09 Dec 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 6(1)(2), BANGALORE vs. M/S. SOBHA RENAISSANCE INFORMATION TECHNOLOGY PRIVATE LIMITED, BANGALORE

In the result appeal filed by revenue stands allowed for statistical purposes

ITA 2516/BANG/2019[2008-09]Status: DisposedITAT Bangalore29 Sept 2020AY 2008-09

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.2516/Bang/2019 Assessment Year : 2008 – 09

For Appellant: Shri Muzaffar Hussain, CIT (DR)For Respondent: Smt. Ishita Bhaumik
Section 143(2)Section 35Section 35(1)(iv)Section 43

…the assessee shall be afforded an opportunity of hearing.” Page 6 of 8 IT(TP)A No.2516/Bang/2019 11. We note that, in appeal before us, the Ld.AR relied on decision of Hon’ble Karnataka High Court in case of Talisma Corporation Pvt.Ltd., reported in (2013) 40 Taxmann.com 400. We note that facts and issue considered by this Tribunal in assessment year 2005-06 are same with the year under consideration. Therefore, respectfully following the view taken by this Tribunal in assessment year 2005-06 in assessee’s own case, we remand this issue to Ld.CIT(A). Ld.CIT(A) is directed verify whether, assessee acquires any…

TATA ADVANCED MATERIALS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(4), BANGALORE

In the result, the ITA No

ITA 2182/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Sept 2020AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

M/S TATA ADVANCED MATERIALS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(4), BANGALORE

In the result, the ITA No

ITA 2181/BANG/2018[2005-06]Status: DisposedITAT Bangalore28 Sept 2020AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

DCIT, CHENNAI vs. LASER SOFT INFOSYSTEM PVT. LTD., CHENNAI

In the result, the appeal of the Revenue in ITA

ITA 1348/CHNY/2016[2006-07]Status: DisposedITAT Chennai20 Jan 2020AY 2006-07

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. A. Sundararajan,IRS, Adl. CITFor Respondent: Shri. S.P. Chidambaram, Adv
Section 10ASection 143(3)Section 148Section 1O

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos.1346, 1347, 1348/CHNY/2016 "नधा"रण वष" /Assessment years : 2002-03, 2003-04 & 2006-07. The Deputy Commissioner of Vs. M/s. Lazer Soft Infosystem Income Tax, Pvt. Ltd, Corporate Circle 4(1) No.100A, Radha Avenue, Chennai. Sri Lakshmi Nagar, Valsaravakkam, Chennai 600 087. [PAN AAACL 5896N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क"…

DCIT, CHENNAI vs. LASER SOFT INFOSYSTEM PVT. LTD., CHENNAI

In the result, the appeal of the Revenue in ITA

ITA 1347/CHNY/2016[2003-04]Status: DisposedITAT Chennai20 Jan 2020AY 2003-04

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. A. Sundararajan,IRS, Adl. CITFor Respondent: Shri. S.P. Chidambaram, Adv
Section 10ASection 143(3)Section 148Section 1O

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos.1346, 1347, 1348/CHNY/2016 "नधा"रण वष" /Assessment years : 2002-03, 2003-04 & 2006-07. The Deputy Commissioner of Vs. M/s. Lazer Soft Infosystem Income Tax, Pvt. Ltd, Corporate Circle 4(1) No.100A, Radha Avenue, Chennai. Sri Lakshmi Nagar, Valsaravakkam, Chennai 600 087. [PAN AAACL 5896N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क"…

DCIT, CHENNAI vs. LASER SOFT INFOSYSTEM PVT. LTD., CHENNAI

In the result, the appeal of the Revenue in ITA

ITA 1346/CHNY/2016[2002-03]Status: DisposedITAT Chennai20 Jan 2020AY 2002-03

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. A. Sundararajan,IRS, Adl. CITFor Respondent: Shri. S.P. Chidambaram, Adv
Section 10ASection 143(3)Section 148Section 1O

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos.1346, 1347, 1348/CHNY/2016 "नधा"रण वष" /Assessment years : 2002-03, 2003-04 & 2006-07. The Deputy Commissioner of Vs. M/s. Lazer Soft Infosystem Income Tax, Pvt. Ltd, Corporate Circle 4(1) No.100A, Radha Avenue, Chennai. Sri Lakshmi Nagar, Valsaravakkam, Chennai 600 087. [PAN AAACL 5896N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क"…

DCIT CIR - 3(1), MUMBAI vs. M/S. GUJARAT AMBUJA CEMENTS LTD., MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 1416/MUM/2007[2003-2004]Status: DisposedITAT Mumbai10 Aug 2018AY 2003-2004

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…ITA No. 2690/M/93 vide its order dated 20.12.2002 for assessment year 1989-90. b) ITA No. 2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91. c) Empire Jute Co. Ltd. Vs. CIT (1980) 124 ITR 1 (SC). d) CIT Vs. Ananda Bazar Patrika (P) Ltd. (1990) 184 ITR 542 (cal). e) CIT vs. Berger Paints (India) Ltd. (No.s 2) (2002) 254 ITR 503 (cal). Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No. 2690/M/93heldas under: “ 17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee‟s business had started duri…

M/S. GUJARAT AMBUJA CEMENTS LTD.,,MUMBAI vs. DCIT RG. 3(1), MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 7092/MUM/2005[2002-2003]Status: DisposedITAT Mumbai10 Aug 2018AY 2002-2003

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…ITA No. 2690/M/93 vide its order dated 20.12.2002 for assessment year 1989-90. b) ITA No. 2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91. c) Empire Jute Co. Ltd. Vs. CIT (1980) 124 ITR 1 (SC). d) CIT Vs. Ananda Bazar Patrika (P) Ltd. (1990) 184 ITR 542 (cal). e) CIT vs. Berger Paints (India) Ltd. (No.s 2) (2002) 254 ITR 503 (cal). Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No. 2690/M/93heldas under: “ 17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee‟s business had started duri…

M/S TATA HITACHI CONSTRUCTION MACHINERY COMPANY LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the assessee's appeal for Assessment Year 2008-09 is partly allowed

ITA 877/BANG/2014[2008-09]Status: DisposedITAT Bangalore20 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri Percy Pardiwala, Senior CounselFor Respondent: Shri C. H. Sundar Rao, CIT (D.R.)
Section 143(3)Section 14ASection 35Section 35(1)(iv)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ A ’ BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER I.T. A. No.877/Bang/2014 (Assessment Year : 2008-09) M/s. Tata Hitachi Construction Machinery Company Limited, Jubilee Building, No.45, Museum Road, Bangalore. …. Appellant. Vs. The Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ….. Respondent. Appellant By : Shri Percy Pardiwala, Senior Counsel. Respondent By : Shri C. H. Sundar Rao, CIT (D.R.) Date of Hearing : 22.02.2018. Date of Pronouncement : 20.04.2018. O R D E R Per Shri Jason P Boaz, A.M. :…

DCIT RG. - 3(1), MUMBAI vs. M/S. GUJARAT AMBUJA CEMENTS LTD., MUMBAI

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 4374/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…e its order dated 20.12.2002 for assessment year 1989-90. b) ITA No. 2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91. 27 and 4374/Mum/2005 c) Empire Jute Co. Ltd. Vs. CIT (1980) 124 ITR 1 (SC). d) CIT Vs. Ananda Bazar Patrika (P) Ltd. (1990) 184 ITR 542 (cal). e) CIT vs. Berger Paints (India) Ltd. (No.s 2) (2002) 254 ITR 503 (cal). Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No. 2690/M/93heldas under: “17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee‟s business had started durin…

M/S. GUJARAT AMBUJA CEMENTS LTD.,MUMBAI vs. DCIT RG. 3(1), MUMBAI

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3360/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…e its order dated 20.12.2002 for assessment year 1989-90. b) ITA No. 2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91. 27 and 4374/Mum/2005 c) Empire Jute Co. Ltd. Vs. CIT (1980) 124 ITR 1 (SC). d) CIT Vs. Ananda Bazar Patrika (P) Ltd. (1990) 184 ITR 542 (cal). e) CIT vs. Berger Paints (India) Ltd. (No.s 2) (2002) 254 ITR 503 (cal). Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No. 2690/M/93heldas under: “17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee‟s business had started durin…

THE DCIT 3(1) vs. M/S. GUJARAT AMBUJA CEMENTS LTD,

ITA 2654/MUM/2005[1998-1999]Status: DisposedITAT Mumbai05 Aug 2016AY 1998-1999

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

For Appellant: Shri P.R. Ghosh

…s: a) ITA No.2690/M/93 vide its order dated 20.12.2002 for assessment year 1989-90 b) ITA No.2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91 c) Empire Jute co. Ltd. vs. CIT (1980) 124 ITR 1(SC) d) CIT vs. Ananda Bazar Patnika (P) Ltd. 91990) 184 ITR 542 (cal) e) CIT vs. Berger Paints (India) Ltd. (No.s2) (2002) 254 ITR 503 (cal) Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No.2690/M/93 held as under:- “17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee’s business had started during…

M/S. GUJARAT AMBUJA CEMENTS LTD. vs. THE DY CIT RG3(1),

ITA 2524/MUM/2005[1998-1999]Status: DisposedITAT Mumbai05 Aug 2016AY 1998-1999

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

For Appellant: Shri P.R. Ghosh

…s: a) ITA No.2690/M/93 vide its order dated 20.12.2002 for assessment year 1989-90 b) ITA No.2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91 c) Empire Jute co. Ltd. vs. CIT (1980) 124 ITR 1(SC) d) CIT vs. Ananda Bazar Patnika (P) Ltd. 91990) 184 ITR 542 (cal) e) CIT vs. Berger Paints (India) Ltd. (No.s2) (2002) 254 ITR 503 (cal) Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No.2690/M/93 held as under:- “17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee’s business had started during…

DCIT, BANGALORE vs. SOBHA RENAISSANCE INFORMATION TECHNOLOGY PVT. LTD.,, BANGALORE

In the result, the appeal of Revenue is partly allowed for statistical

ITA 301/BANG/2014[2005-06]Status: DisposedITAT Bangalore17 Jun 2016AY 2005-06

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri P. Chandrashekar, CIT (D.R)For Respondent: Shri K.R. Vasudevan, Advocate
Section 35(1)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ B ” BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.A. No.301/Bang/2014 (Assessment Year : 2005-06) Dy. Commissioner of Income Tax, Vs. M/s. Sobha Renaissance Circle 12(3), Bangalore. Information Technology Pvt. Ltd., SRIT House, 113/1B, ITPL Main Road, Kundalahalli, Bangalore. PAN AAECS 6273N Appellant Respondent. Appellant By : Shri P. Chandrashekar, CIT (D.R) Respondent By : Shri K.R. Vasudevan, Advocate. Date of Hearing : 2.5.2016. Date of Pronouncement : 17.6.2016. O R D E R Per Shri Vijay Pal Rao, J.M. : Thi…

M/S. GUJARAT AMBUJA CEMENTS LTD. vs. THE DY CIT RG 3(1),

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 2486/MUM/2005[1999-2000]Status: DisposedITAT Mumbai30 May 2016AY 1999-2000

Bench: Shri D.Karunakara Rao & Shri Pawan Singhassessment Year: 1999-2000 Gujarat Ambuja Cements Limited, Dcit Range 3(1), 122, Maker Chambers, Iii, Aayakar Bhavan, M.K. Road, Vs. Mumbai-400020. Nariman Point, Mumbai-400021. Pan: Aaacg0569P (Appellant) (Respondent) Assessment Year: 1999-2000 Dcit Range 3(1), Gujarat Ambuja Cements Limited, Aayakar Bhavan, M.K. Road, 122, Maker Chambers, Iii, Vs. Mumbai-400020. Nariman Point, Mumbai-400021. Pan: Aaacg0569P (Appellant) (Respondent)

For Respondent: Shri Yashwant Kumar Bhaskar
Section 115JSection 145ASection 244A

…ITA No. 2690/M/93 vide its order dated 20.12.2002 for assessment year 1989-90. b) ITA No. 2419/M/94 vide its order dated 4.8.2003 for assessment year 90-91. c) Empire Jute Co. Ltd. Vs. CIT (1980) 124 ITR 1 (SC). d) CIT Vs. Ananda Bazar Patrika (P) Ltd. (1990) 184 ITR 542 (cal). e) CIT vs. Berger Paints (India) Ltd. (No.s 2) (2002) 254 ITR 503 (cal). Vide para 17.3 of its order dated 20.12.2002, the Tribunal for the assessment year 89-90 in ITA No. 2690/M/93heldas under: “17.3 We have considered the rival submissions in the light of material placed before us. It is a fact that assessee’s business had started durin…

ACIT 8(1), MUMBAI vs. BUNGE INDIA P. LTD, MUMBAI

ITA 4336/MUM/2009[2005-06]Status: DisposedITAT Mumbai18 May 2016AY 2005-06
For Appellant: Shri Vispi PatelFor Respondent: Shri Debashish Chandra
Section 254(1)Section 92A

…e AR contended that the assessee was not deriving and in benefit from the market research,that such research would become obsolete within a short span of time,that the expenditure was revenue in nature.He referred to the cases of Ananda Bazar Patrika (P) Ltd.(184 ITR 542) and JK Chemicals Ltd. (207 ITR 985). 21.After hearing the rival submissions we are of the opinion that the expenditure incurred by the assessee on market research was a revenue expenditure and that it could not be treated capital expenditure. The fact that the assessee has two incur expenditure for research every month in itself proves that the…

CIT vs. SAMTEL GLASS LTD

ITA - 1253 / 2011HC Delhi12 Dec 2011

…Motors Ltd., 258 ITR 345 and Gujarat Carbon Ltd., 254 ITR 294 and also in the case of Power Build Ltd., 244 ITR 19 and the decision of the Hon'ble Supreme Court in the case of Alembic Chemical Works Ltd., Vs. CIT, 177 ITR 377 and CIT vs. Aqua Pump Industries, 218 ITR 427 (Mad.). In such circumstances, in our opinion, the order of the CIT(A) is just and proper and does not call for any interference." ![](_page_2_Picture_1.jpeg) It is an admitted fact that the royalty was paid @ 3% of sales for technical assistance. In these circumstances, having regard to the various judgments taken note of by the Tribunal in t…