Everest Industries Ltd. v. JCIT

90 Taxmann.com 330Income Tax Appellate Tribunal2018#4888 most cited

What is Everest Industries Ltd. v. JCIT authority for?

Additional depreciation under section 32(1)(iia) is allowable every year, distinguishing previous decisions that limited it to the initial assessment year.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Also referred to as

Everest Industries Ltd. v. JCIT · section 32(1)(iia) · additional depreciation · assessment year · depreciation allowance

Sections most often in play

Section 139(5)Section 143(3)Section 144BSection 14ASection 2(24)(x)Section 250Section 270ASection 270A(7)

Issues it is cited on

written down valuebook profitssection 115jsection 115jbdisallowance u/s 14asection 43commissioner (appeals)section 14asection 115scrutiny assessmentsection 11previous year

Judgments citing Everest Industries Ltd. v. JCIT

Aarti Industrial Ltd., Mumbai vs. DCIT - 15(1)(1), Mumbai

In the result, appeal filed by the assesse is allowed for statistical purpose and appeal filed by the revenue is partly allowed for statistical purpose

ITA 3695/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Mar 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bledcit – 15(1)(1) V. M/S. Arti Industries Ltd., Room No. 470, 4Th Floor 71, Udyog Kshetra, 2Nd Floor Aayakar Bhavan, M.K. Road Mulund-Goregoaon Link Road Mumbai - 400020 Mulund(W), Mumbai -400080 Pan: Aabca2787L Appellant Respondent & C.O. No. 145/Mum/2019 [Arising Out Of Ita.No. 3583/Mum/2018 (A.Y. 2014-15)] M/S. Arti Industries Ltd., V. Dcit – 15(1)(1) 71, Udyog Kshetra, 2Nd Floor Room No. 470, 4Th Floor Mulund-Goregoaon Link Road Aayakar Bhavan, M.K. Road Mulund(W), Mumbai -400080 Mumbai - 400020 Pan: Aabca2787L Appellant Respondent Assessee By : Shri Vijay Mehta Revenue By : Ms. Shailaja Rai & Shri Mehul Jain

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Shailaja Rai &
Section 115JSection 143(3)Section 14ASection 40Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER DCIT – 15(1)(1) v. M/s. Arti Industries Ltd., Room No. 470, 4th Floor 71, Udyog Kshetra, 2nd Floor Aayakar Bhavan, M.K. Road Mulund-Goregoaon Link Road Mumbai - 400020 Mulund(W), Mumbai -400080 PAN: AABCA2787L Appellant Respondent & C.O. No. 145/MUM/2019 [ARISING OUT OF ITA.No. 3583/MUM/2018 (A.Y. 2014-15)] M/s. Arti Industries Ltd., v. DCIT – 15(1)(1) 71, Udyog Kshetra, 2nd Floor Room No. 470, 4th Floor Mulund-Goregoaon Link Road Aayakar Bh…

Trigo Sas, Pune vs. Deputy Commissioner of Income-Tax, (International Taxation) -2, Pune

In the result, appeal of the assessee is allowed

ITA 768/PUN/2018[2014-15]Status: DisposedITAT Pune14 Sept 2021AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No. 768/Pun/2018 धनधाारण वषा / Assessment Year : 2014-15 Trigo Sas 101-103, Fortune Business Center, Baner, Pune-411 007 Pan : Aafct1290F .......अपीलाथी / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, (International Taxation)-2, Pune. ……प्रत्यथी / Respondent

For Appellant: Shri Ketan VedFor Respondent: Shri Mahadevan A M Krishnan

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No. 768/PUN/2018 धनधाारण वषा / Assessment Year : 2014-15 Trigo SAS 101-103, Fortune Business Center, Baner, Pune-411 007 PAN : AAFCT1290F .......अपीलाथी / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, (International Taxation)-2, Pune. ……प्रत्यथी / Respondent Assessee by : Shri Ketan Ved Revenue by : Shri Mahadevan A M Krishnan सुनवाई की तारीख / Date of Hearing : 09.09.2021 घोषणा की तारीख / Date of Pronouncement : 14.0…

Vvf (India) Ltd., Mumbai vs. Ass CIT Circle- 8 (3)(2), Mumbai

In the result, appeal is allowed

ITA 7834/MUM/2019[2016-17]Status: DisposedITAT Mumbai26 Jul 2021AY 2016-17

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwalassessment Year: 2016-17 Vvf (India) Ltd., Acit- Circle (3)(2), Plot 109, Sion Fort Garden, Aayakar Bhavan, M.K. Road, Sion (East), Churchgate, Mumbai - 400022 Vs. Mumbai - 400020 Pan: Aadcv4970G (Appellant) (Respondent) Assessee By : Madhur Aggarwal (Ar) Revenue By : Usha Gaikwad (Dr) Date Of Hearing: 20/05/2021 Date Of Pronouncement: 26/07/2021

For Appellant: Madhur Aggarwal (AR)For Respondent: Usha Gaikwad (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 VVF (India) Ltd., ACIT- Circle (3)(2), Plot 109, Sion Fort Garden, Aayakar Bhavan, M.K. Road, Sion (East), Churchgate, Mumbai - 400022 Vs. Mumbai - 400020 PAN: AADCV4970G (Appellant) (Respondent) Assessee by : Madhur Aggarwal (AR) Revenue by : Usha Gaikwad (DR) Date of Hearing: 20/05/2021 Date of Pronouncement: 26/07/2021 O R D E R PER SAKTIJIT DEY, JM Captioned appeal by the assessee is against the order dated 23.10.2019 of learned…

Group M Media (India) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax (OSD) 7, Mumbai

In the result, appeal of the assessee is allowed for statistical purpose

ITA 501/MUM/2018[2010-11]Status: DisposedITAT Mumbai27 Mar 2019AY 2010-11

Bench: Shri Pawan Singh & Shri N.K. Pradhanm/S Group M Media (India) The Dcit (Osd)-7, Pvt. Ltd., 8Th Floor, Commerz 455, Aayakar Bhavan, International Business Park, M.K. Road, Oberoi Garden City, Off Mumbai-400020. Vs. Western Express Highway, Goregaon (East), Mumbai-400063. Pan: Aadcm1073B Appellant Respondent Appellant By : Shri Ajit Shah(Ar) Respondent By : Shri S.K. Mishra (Sr. Dr) Date Of Hearing : 20.03.2019 Date Of Pronouncement : 27.03.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Ajit Shah(AR)For Respondent: Shri S.K. Mishra (Sr. DR)
Section 143(3)Section 254(1)Section 43B

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER M/s Group M Media (India) The DCIT (OSD)-7, Pvt. Ltd., 8th Floor, Commerz 455, Aayakar Bhavan, International Business Park, M.K. Road, Oberoi Garden City, Off Mumbai-400020. Vs. Western Express Highway, Goregaon (East), Mumbai-400063. PAN: AADCM1073B Appellant Respondent Appellant by : Shri Ajit Shah(AR) Respondent by : Shri S.K. Mishra (Sr. DR) Date of Hearing : 20.03.2019 Date of Pronouncement : 27.03.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUD…