Honda Siel Cars India Limited v. ACIT

109 ITD 1Income Tax Appellate Tribunal2007#12009 most cited

8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing Honda Siel Cars India Limited v. ACIT

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…ssessing Officer. 9.5 Against this, the Revenue is in appeal before us. The Ld. DR relied on the order of the Assessing Officer. 9.6 The Ld. AR relied on the decision of the Delhi Bench of the Tribunal in the case of Honda Siel Cars India Ltd Vs. CIT (2007) 109 ITD 1 wherein the Tribunal held as follows:- I.T.A. Nos.3040 & 3041/Bang/2018 "The assessee claimed deduction of the expenditure incurred in connection with the launch of new model of car manufactured by the assessee. The Assessing Officer found that the expenditure incurred was for travelling, training and seminar and the sale promotion of the new mode…

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…ssessing Officer. 9.5 Against this, the Revenue is in appeal before us. The Ld. DR relied on the order of the Assessing Officer. 9.6 The Ld. AR relied on the decision of the Delhi Bench of the Tribunal in the case of Honda Siel Cars India Ltd Vs. CIT (2007) 109 ITD 1 wherein the Tribunal held as follows:- I.T.A. Nos.3040 & 3041/Bang/2018 "The assessee claimed deduction of the expenditure incurred in connection with the launch of new model of car manufactured by the assessee. The Assessing Officer found that the expenditure incurred was for travelling, training and seminar and the sale promotion of the new mode…

Assistant Commissioner of Income-Tax, Pune vs. Mercedes - Benz India Pvt. Ltd., Pune

In the result, all the appeals of assessee are allowed as indicated above and all appeals of Revenue and Cross Objection of assessee are dismissed

ITA 534/PUN/2016[2011-12]Status: DisposedITAT Pune31 Jul 2019AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

…llowance has been made holding expenses to be capital in nature. It was pointed out by the learned Authorized Representative for the assessee that the issue stands covered by decision of Delhi Bench of Tribunal in Honda Siel Cars India Limited Vs. ACIT (2007) 109 ITD 1. 21. The learned Departmental Representative for the Revenue referring to the details of expenses at page 619 of Paper Book, pointed out that the authority certified all new products since the said activity had an enduring benefit as the passenger cars were sold over a period of time, then the same needs to be disallowed. In respect of decision in…

Assitant Commissioner of Income-Tax vs. Mercedes Benz India Pvt. Ltd., Pune

In the result, all the appeals of assessee are allowed as indicated above and all appeals of Revenue and Cross Objection of assessee are dismissed

ITA 486/PUN/2015[2010-11]Status: DisposedITAT Pune31 Jul 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

…llowance has been made holding expenses to be capital in nature. It was pointed out by the learned Authorized Representative for the assessee that the issue stands covered by decision of Delhi Bench of Tribunal in Honda Siel Cars India Limited Vs. ACIT (2007) 109 ITD 1. 21. The learned Departmental Representative for the Revenue referring to the details of expenses at page 619 of Paper Book, pointed out that the authority certified all new products since the said activity had an enduring benefit as the passenger cars were sold over a period of time, then the same needs to be disallowed. In respect of decision in…

Mercedez-Benz India Private Ltd., Pune vs. Deputy Commssioner of Income-Tax

In the result, all the appeals of assessee are allowed as indicated above and all appeals of Revenue and Cross Objection of assessee are dismissed

ITA 380/PUN/2015[2010-11]Status: DisposedITAT Pune31 Jul 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

…llowance has been made holding expenses to be capital in nature. It was pointed out by the learned Authorized Representative for the assessee that the issue stands covered by decision of Delhi Bench of Tribunal in Honda Siel Cars India Limited Vs. ACIT (2007) 109 ITD 1. 21. The learned Departmental Representative for the Revenue referring to the details of expenses at page 619 of Paper Book, pointed out that the authority certified all new products since the said activity had an enduring benefit as the passenger cars were sold over a period of time, then the same needs to be disallowed. In respect of decision in…

Deputy Commissioner of Income-Tax vs. Mercedes Benz India Pvt. Ltd., Pune

In the result, all the appeals of assessee are allowed as indicated above and all appeals of Revenue and Cross Objection of assessee are dismissed

ITA 566/PUN/2014[2009-10]Status: DisposedITAT Pune31 Jul 2019AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

…llowance has been made holding expenses to be capital in nature. It was pointed out by the learned Authorized Representative for the assessee that the issue stands covered by decision of Delhi Bench of Tribunal in Honda Siel Cars India Limited Vs. ACIT (2007) 109 ITD 1. 21. The learned Departmental Representative for the Revenue referring to the details of expenses at page 619 of Paper Book, pointed out that the authority certified all new products since the said activity had an enduring benefit as the passenger cars were sold over a period of time, then the same needs to be disallowed. In respect of decision in…

Mercedes - Benz India Prviate Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed as indicated above and all appeals of Revenue and Cross Objection of assessee are dismissed

ITA 514/PUN/2014[2009-10]Status: DisposedITAT Pune31 Jul 2019AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

…llowance has been made holding expenses to be capital in nature. It was pointed out by the learned Authorized Representative for the assessee that the issue stands covered by decision of Delhi Bench of Tribunal in Honda Siel Cars India Limited Vs. ACIT (2007) 109 ITD 1. 21. The learned Departmental Representative for the Revenue referring to the details of expenses at page 619 of Paper Book, pointed out that the authority certified all new products since the said activity had an enduring benefit as the passenger cars were sold over a period of time, then the same needs to be disallowed. In respect of decision in…

Sai Om Developers P.Ltd, Mumbai vs. ITO WD 10(2)(2), Mumbai

In the result, appeal for A

ITA 1962/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Dec 2016AY 2010-11

Bench: Shri Mahavir Singh () & Shri Ashwani Taneja ()

…ourt of Delhi in the case of International Airports Authority of India v. CIT - 303 ITR 433 6. Decision of Supreme Court in the case of Empire Jute Co. Ltd. v. CIT - 124 ITR 1 7. Decision of ITAT Delhi Bench in the case of Honda Siel Cars India Ltd. V. ACIT - 109 ITD 1" Ld. CIT(A) did not agree with the submissions of the assessee on the ground that these expenses were required for bringing capital asset into existence. Thus, he upheld the action of the AO. 12. During the course of hearing before us, the Ld. Counsel reiterated the submissions made before the Ld. CIT(A). He also submitted brief note for explainin…