Gujco Carriers v. Commissioner of Income Tax\n

256 ITR 50High Court#10684 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Judgments citing Gujco Carriers v. Commissioner of Income Tax\n

RAJA CONSTRUCTION,MUMBAI vs. DCIT 27(3), NAVI MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 3081/MUM/2025[2015-16]Status: DisposedITAT Mumbai30 Jun 2025AY 2015-16

Section 143(3)Section 32

…d\nthat this issue now stands covered by the series of decisions of\nthe Hon'ble Gujarat High Court in the case of Prasad Multi\nServices (P) Ltd., vs. DCIT reported in 423 ITR 542 and in the\ncase of Gujco Carriers vs. Commissioner of Income Tax\nreported in 256 ITR 50 were also relied upon the decision of the\nITAT Mumbai Bench in the case of Samarth Lifters Pvt. Ltd.,\nin ITA No. No.1781/Mum/2015. The main case of the ld. AO\nand ld. CIT (A) is that cranes “do not fall within the ambit of\ncommercial vehicle, motor lorries, motor taxis etc., so as to\nenable assessee to claim depreciation @30%". We find that e…

PRIME QUALITY CONSULTANTS(P) LTD,DELHI vs. ITO WARD 20(1), NEW DELHI

ITA 1350/DEL/2021[2006-07]Status: DisposedITAT Delhi27 Apr 2022AY 2006-07

Bench: Shri R. K. Panda & Shri Kul Bharat[Assessment Year: 2006-07]

Section 143(3)Section 254Section 68

…it is open to the AO to hold that it is income of the assessee and no further burden lies on the AO to show that income in question comes from any particular source." 3.12. It was observed by the Hon’ble Gujrat High Court in the case of Gujco Carriers Vs CIT (256 ITR 50) that startling facts could not be ignored. 3.13. It is a settled proposition of law that the appellant has a legal obligation to explain the nature and source of credit as held in the case of Shrilekha Banerjee Vs CIT (1963) 49 ITR SC 112. in order to prove the transaction is not hit by section 68, the appellant has to establish first the identit…

DY CIT CIRCLE-3, , THANE vs. M/S SAMARTH LIFTERS PVT LTD., THANE

In the result, appeal of the assessee is Allowed

ITA 6719/MUM/2019[2012-13]Status: DisposedITAT Mumbai10 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad & Shri S. Rifaur Rahman

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri Sanjeev Kashyap

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.6719/Mum./2019 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Circle–3, Thane v/s M/s. Samarth Lifters Pvt. Ltd. Opp. Anand Nagar Octroi Naka Naa Building, Next to Maa ……………. Respondent Niketan School, Easter Express Highway, Kopari, Thane (West) 400 601 PAN –+ AACCS6646K Assessee by : Shri Subodh Ratnaparkhi Revenue by : Shri Sanjeev Kashyap Date of Hearing – 08.04.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M.…

DCIT CIR 3, THANE vs. SAMARTH LIFETERS PVT .LTD, THANE

In the result, appeal of the assessee is Allowed

ITA 6233/MUM/2018[2015-16]Status: DisposedITAT Mumbai04 Dec 2019AY 2015-16

Bench: Shri Rajesh Kumar, Hon. & Shri Amarjit Singh, Hon.Dcit, Circle-3, Thane, Vs. M/S. Samarth Lifters Pvt. Ltd., Room No. 2, 6Th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial To Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E).

For Appellant: Shri Subodh Ratnaparkhi, CAFor Respondent: Shri V. Vinod Kumar – Sr. DR

Section 2(28)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G” MUMBAI BEFORE SHRI RAJESH KUMAR, HON. ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, HON. JUDICIAL MEMBER DCIT, Circle-3, Thane, Vs. M/s. Samarth Lifters Pvt. Ltd., Room No. 2, 6th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial to Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E). PAN No. AACCS 6646 K (Appellant) (Respondent) Assessee by : Shri Subodh Ratnaparkhi, CA. Department By : Shri V. Vinod Kumar – Sr. DR Date of hearing : 04/12/2019. Date of pronouncement : 04/12/2019. O R D E R PER RAJES…

DCIT CIR 3, THANE vs. SAMARTH LIFETERS PVT .LTD, THANE

In the result, appeal of the assessee is Allowed

ITA 5738/MUM/2018[2013-14]Status: DisposedITAT Mumbai03 Dec 2019AY 2013-14

For Appellant: Shri Subodh Ratnaparkhi, CAFor Respondent: Shri V. Vinod Kumar – Sr. DR

Section 2(28)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G” MUMBAI BEFORE SHRI RAJESH KUMAR, HON. ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, HON. JUDICIAL MEMBER DCIT, Circle-3, Thane, Vs. M/s. Samarth Lifters Pvt. Ltd., Room No. 2, 6th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial to Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E). PAN No. AACCS 6646 K (Appellant) (Respondent) Assessee by : Shri Subodh Ratnaparkhi, CA. Department By : Shri V. Vinod Kumar – Sr. DR Date of hearing : 02/12/2019. Date of pronouncement : 03/12/2019. O R D E R PER RAJES…

DCIT CIR 3, THANE vs. SAMARTH LIFETERS P.LTD, THANE

In the result, the appeal is dismissed

ITA 2186/MUM/2018[2014-15]Status: DisposedITAT Mumbai31 Jul 2019AY 2014-15

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2014-15 Dy. Commissioner Of M/S Samarth Lifters Pvt. Ltd., B- Income Tax, Circle-3, Wing, Nayan Building, Next To Sri Vs. Thane, Room No. 02, 6Th Maabalniketan, School, Eastern Floor, Aashar It Park, B- Express Highway, Kopri Thane Wing, Wagle Industrial (E)-400603. Estate, Road No. 16Z, Thane (W)-400604. Pan No. Aaccs6646K Appellant Respondent

For Appellant: Mr. Subodh Ratnaparkhi, ARFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR

Section 143(3)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Dy. Commissioner of M/s Samarth Lifters Pvt. Ltd., B- Income Tax, Circle-3, Wing, Nayan Building, Next to Sri Vs. Thane, Room No. 02, 6th MaaBalniketan, School, Eastern floor, Aashar IT Park, B- Express Highway, Kopri Thane Wing, Wagle Industrial (E)-400603. Estate, Road No. 16Z, Thane (W)-400604. PAN No. AACCS6646K Appellant Respondent Revenue by : Mr. Chaudhary Arun Kumar Singh, DR Assessee by : Mr. Subodh Ratnaparkhi, AR Date of Hearing : 2…

M/S ALLIANCE ENGINEERS AND CONSTRUCTION,FARIDABAD vs. ADDL. CIT, FARIDABAD

In the result, the first issue raised by the assessee is allowed for statistical purposes and the second issue is allowed

ITA 6180/DEL/2015[2011-12]Status: DisposedITAT Delhi15 Feb 2019AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year : 2011-12 Alliance Engineers & Vs. Addl.Cit, Construction, Range-1, 1645, Sector-29, Faridabad. Faridabad. Pan: Aakfa0810A (Appellant) (Respondent) Assessee By : Shri Kapil Goel, Advocate Revenue By : Shri Surender Pal, Sr. Dr Date Of Hearing : 07.02.2019 Date Of Pronouncement: 15.02.2019 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 13Th September, 2015 Of The Cit(A)-Faridabad, Relating To Assessment Year 2011-12. 2. The First Issue Raised By The Assessee In The Grounds Of Appeal Relates To The Order Of The Cit(A) In Sustaining The Addition Of Rs.25,04,347/- On Account Of Depreciation.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri Surender Pal, Sr. DR

Section 32(2)

…e following decisions to the proposition that higher rate of depreciation is allowable on Tippers, Road Rollers and JCB:- 3 i) Gaylora Constructions, order dated 19.08.2009 (ITA No.1255/2009) (Ker.) ii) Gujco Carriers, Order dated 18.02.2002 (ITA No.271/1987) 256 ITR 50 (Guj). 7. Considering the totality of the facts and circumstances of the case and in the interest of justice, we deem it proper to restore the issue to the file of the Assessing Officer with a direction to decide the issue afresh in the light of various decisions cited above. Needless to say, the Assessing Officer shall give due opportunity of be…

ACIT, CIRCLE-1, BURDWAN, BURDWAN vs. SHRI PINTU BHATTACHARJEE, BURDWAN

Appeal is dismissed accordingly

ITA 1/KOL/2015[2010-2011]Status: DisposedITAT Kolkata13 Jun 2018AY 2010-2011

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11 Acit, Circle-1, V/S. Shri Pintu Bhattacharjee Aayakar Bhavan, Court Memari Old Lic Math, G.T. Compound,Burdwan- Road, Memari, 713101 Burdwan-713146 [Pan No.Adepb 8283 D] .. अपीलाथ" /Appellant ""यथ"/Respondent S.M.S. Tauheed, Addl. Cit-Sr-Dr अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 05-06-2018 सुनवाई क" तार"ख/Date Of Hearing 13-06-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2010-11 Is Directed Against The Commissioner Of Income Tax (Appeals)-Asamsol’S Order Dated 30.10.2014 In Case No.178/C.I.T.(A)/Asl/Acit/Cir-1/Bwn/13-14, Involving Proceedings U/S 143(3)/144A Of The Income Tax Act, 1961; In Short ‘The Act’. 2. The Revenue’S Identical Former Grievance Pleads That The Cit(A) Has Erred In Law As Well As On Facts On The Deleting Disallowance / Additions Of ₹39,94,137/- Pertaining To Higher Depreciation Rate Claimed On Transmit Complete Mixer & Loaders & Also Granting Relief Of ₹4,73,249/- Regarding Lower Loader Machine; Respectively. We Notice That Cit(A) Discuss In On This Issue Reads As Under:- “6. Ground 2 Is Against Not Granting Depreciation At Higher Rates For Concrete Mixers & Payloaders, Vibrator Soil Compactor Etc. Is Settled In The Cases Reported In Vikram Ispat Vs. State Of Maharastra Air 2003 Bombay 498 P

Section 143(3)Section 194ASection 36(1)(iii)Section 40

…ixers and Payloaders, vibrator soil compactor etc. is settled in the cases reported in Vikram Ispat vs. State of Maharastra AIR 2003 Bombay 498 P ITA No.01/Kol/2015 A.Y.2010-11 ACIT Cir-I, Bwd. Vs. Sh Pintu Bhattacharjee Page 2 501, Gujco Carriers vs. C.I.T. 256 ITR 50 (Guj) and decision of ITAT, C Bench Kolkata in ITA No.1336 (Kol)/2008 in the case of AIT, Circle-3, Asansol vs. M/s Asoka Transport, Kolkata dt. 02.03.2009 by which depreciation at higher rates can be granted, if the assets are let on hire. Here Profit and Loss Account reflects hire income. 7. The eligibility for granting depreciation at higher ra…

SAMARTH LIFTERS P.LTD,THANE vs. ADDL CIT RG 3, THANE

In the result, appeal of the assessee is Allowed

ITA 1781/MUM/2015[2011-12]Status: DisposedITAT Mumbai08 Dec 2017AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.1781/Mum/2015 (नििाारण वषा / Assessment Year :2011-12) Samarth Lifters Pvt. Ltd. Vs. Addl. Cit, Range-3, Thane 6Th Floor, Ashar I.T.Park, Opp. Anand Nagar, Octroi Naka, Road No.16Z, Nayan Building, Wagale Ind. Estate, Next To Maa Niketan Thane (W) School, Pin - 400604 Easter Express Highway Kopri, Thane (W), Pin – 400 603 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccs6646K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओय से /Assessee By : Shri Subodh Ratna Parakhi याजस्व की ओय से /Revenue By : Shri V. Justin सुनवाई की तायीख / Date Of Hearing : 07.11.2017 घोषणा की तायीख/Date Of Pronouncement 08.12.2017 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)- 2 Mumbai, Dated 16.01.2015, For The Assessment Year 2011-12, In The Matter Of Order Passed U/S.143(3) Of The I.T. Act. 2. The Only Grievance Of Assessee Relates To Disallowance Of Depreciation On Crawler Cranes & Dozers @ 30%. 3. Rival Contentions Have Been Heard & Record Perused.

For Appellant: Shri Subodh Ratna ParakhiFor Respondent: Shri V. Justin

Section 143(3)Section 2(28)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM आमकय अऩीर सं./ITA No.1781/Mum/2015 (नििाारण वषा / Assessment Year :2011-12) Samarth Lifters Pvt. Ltd. Vs. Addl. CIT, Range-3, Thane 6th Floor, Ashar I.T.Park, Opp. Anand Nagar, Octroi Naka, Road No.16Z, Nayan Building, Wagale Ind. Estate, Next to Maa Niketan Thane (W) School, Pin - 400604 Easter Express Highway Kopri, Thane (W), Pin – 400 603 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCS6646K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओय…

ACIT, NEW DELHI vs. M/S. VENUS INDUSTRIAL CORPORATION PVT. LTD., NEW DELHI

In the result ground No. 9

ITA 2504/DEL/2012[2004-05]Status: DisposedITAT Delhi21 Nov 2017AY 2004-05

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiacit, Vs. Venus Industrial Corporation Pvt Circle-17(1), Room No. 221, Ltd, 2Nd Floor, Cr Building, New Delhi Flat No. 1, 2Nd Floor, Ram Pratap House, Kalkaji, New Delhi Pan:Aaacv4691B (Appellant) (Respondent)

For Appellant: Shri KC Singhal, CAFor Respondent: Shri Shravan Gotru, Sr. DR

Section 115JSection 143(1)Section 143(3)Section 37Section 37(1)

…lant and the assessee was 1. entitled to investment allowance in respect of it-192 ITR 20 (Karnataka). The cost of crane attached with a truck was held to be integral part of 2. the truck and therefore, the depreciation was allowed as applicable on the truck-256 ITR 50 (Gujarat) Sanitary Pipeline fittings in a cinema theatre for in the category of 3. plant-268 ITR 432 (Rajasthan). In view of the above landmark judgments of the Supreme Court and followed by the various high court, the Ld AO has erred in not allowing depreciation on the Electrical Installations at par with plant and machinery. It is, therefore, p…