(i). CIT v. Kirti Resorts (P) Ltd.

243 CTR 341High Court2011#20153 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Judgments citing (i). CIT v. Kirti Resorts (P) Ltd.

ACIT-1(1)(1), MUMBAI vs. M/S. CHEMICALS AND FERRO ALLOYS PVT LTD, MUMBAI

In the result, the appeal of the revenue stand dismissed

ITA 1996/MUM/2023[2013-14]Status: DisposedITAT Mumbai11 Dec 2023AY 2013-14

Bench: Shri Aby T Varkey & Shri Amarjit Singhacit-1(1)(1) Vs. M/S Chemical & Ferro 579, Aaykar Bhavan, Alloys Private Limited M.K. Road, 3Rd Floor, Liberty Mumbai – 400020 Building, Sir Vithaldas Thackersey Marg, New Marine Lines, Mumbai – 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacc4508N Appellant .. Respondent

For Appellant: Sanjay ParikhFor Respondent: H.M. Bhatt
Section 143Section 143(2)

…ssee company was in existence and the depreciation and expenditure were allowable on temporary suspension of manufacturing activity. The assessee has also referred the case of Hon’ble Himachal Pradesh High Court in the case of CIT vs. Kirti Resorts Pvt. Ltd. (243 CTR 341) (HP). The assesse has also explained the fact pertaining to the Ferro maganese plant of the assessee. The assesse explained that it had set up industrial undertaking to manufacture ferro maganese in late 50s P a g e | 3 ACIT-1(1)(1) vs. M/s Chemical and Ferro Alloys Pvt. Ltd. and early 60s. The administrative ministry i.e Ministry of Steel and…

M/S. SAFINA HOTELS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 6(1)(1), BANGALORE

In the result, the appeal of the assessee is allowed

ITA 2512/BANG/2019[2016-17]Status: DisposedITAT Bangalore09 Nov 2020AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojarim/S. Safina Hotels Pvt. Ltd., 84/85, Safina Plaza, Infantry Road, Bangalore-560 001 ….Appellant Pan Aaccs 5146G Vs. Dy. Commissioner Of Income Tax, Circle 6(1)(1), Bangalore. ……Respondent. Assessee By: Shri Tata Krishna, Advocate. Revenue By: Shri Kannan Narayanan, Jcit(D.R)

For Appellant: Shri Tata Krishna, AdvocateFor Respondent: Shri Kannan Narayanan, JCIT(D.R)
Section 143(2)Section 143(3)Section 32Section 37

…ores). The Appellant was engaged in the F&O operations. It is pertinent to note that no person of prudence is expected to keep the funds idle in the course of its business. 4.4.4 He relied on the judgment in the case of CIT Vs. Kriti Resorts (P.) Ltd. [2011] 243 CTR 341 , (Himachal Pradesh), it was held as under: “ The AO held that since the assessee had discontinued its Business since 1995 the income was not income from business but income from other sources and therefore the expenses claimed and depreciation brought forward could not be set off against the said income. 12. The first question which arises is w…

DCIT, NEW DELHI vs. M/S HINDUSTAN FERTILIZER CORPORATION LTD.,, NOIDA

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

ITA 5041/DEL/2013[2005-06]Status: DisposedITAT Delhi22 Sept 2015AY 2005-06

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Shri Ajay Chawla, C.AFor Respondent: Shri A.K. Saroha, CIT/DR &
Section 142(1)Section 143(1)Section 143(2)Section 43B

…is hereby declared that the provisions of this sub-section shall apply whether or not the assessee has claimed the deduction in respect of depreciation in computing his total income.) He relied on the following decisions : (i). CIT vs. Kirti Resorts (P) Ltd. 243 CTR 341 (HP). (ii). CIT vs. Refrigeration & Allied Industries Ltd. 163 CTR (Del) 498 (iii). Capital Bus Service (P) Ltd. vs. CIT (1980) 17 CTR (Del) 155 4. The learned Departmental Representative has relied on the order of the authorities below, stating that the assessee has not undertaken any manufacturing activities in any of its units, therefore, it…

M/S HINDUSTAN FERTILISER CORPORATION LTD.,NOIDA vs. DCIT, NEW DELHI

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

ITA 4927/DEL/2013[2005-06]Status: DisposedITAT Delhi22 Sept 2015AY 2005-06

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Shri Ajay Chawla, C.AFor Respondent: Shri A.K. Saroha, CIT/DR &
Section 142(1)Section 143(1)Section 143(2)Section 43B

…is hereby declared that the provisions of this sub-section shall apply whether or not the assessee has claimed the deduction in respect of depreciation in computing his total income.) He relied on the following decisions : (i). CIT vs. Kirti Resorts (P) Ltd. 243 CTR 341 (HP). (ii). CIT vs. Refrigeration & Allied Industries Ltd. 163 CTR (Del) 498 (iii). Capital Bus Service (P) Ltd. vs. CIT (1980) 17 CTR (Del) 155 4. The learned Departmental Representative has relied on the order of the authorities below, stating that the assessee has not undertaken any manufacturing activities in any of its units, therefore, it…

(i). CIT v. Kirti Resorts (P) Ltd. (243 CTR 341) — Cited in 4 Judgments | BharatTax