(iii) CIT v. Voith Paper Fabrics India Ltd.

346 ITR 70High Court#20681 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Judgments citing (iii) CIT v. Voith Paper Fabrics India Ltd.

ASST. COMMISSIONER OF INCOME TAX (CENTRAL)-I, BHOPAL , BHOPAL vs. SOM DISTILLERIES PRIVATE LIMITED, BHOPAL

Appeal is partly allowed for statistical

ITA 289/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…diture could only be treated as revenue Page 34 of 54 Som Distilleries Private Limited I.T.A. Nos. 272 & 289/Ind/2023 - A.Y. 2014-15 expenditure. Hence the expenditure was to be allowed as a revenue expenditure (iii) CIT Vs. Voith Paper Fabrics India Ltd – 346 ITR 70 (P&H) . In this case, it is held as under :- Business expenditure—Capital or revenue expenditure—Expenses on repair of road—Expenses on account of repair of road in factory were not incurred for acquiring a new building or the road—Road was existing in the premises—Since the same was not conducive to use in a way it was desired, certain repairs we…

SOM DISTILLERIES PVT. LTD.,BHOPAL vs. ITO-1(3), BHOPAL

Appeal is partly allowed for statistical

ITA 272/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…diture could only be treated as revenue Page 34 of 54 Som Distilleries Private Limited I.T.A. Nos. 272 & 289/Ind/2023 - A.Y. 2014-15 expenditure. Hence the expenditure was to be allowed as a revenue expenditure (iii) CIT Vs. Voith Paper Fabrics India Ltd – 346 ITR 70 (P&H) . In this case, it is held as under :- Business expenditure—Capital or revenue expenditure—Expenses on repair of road—Expenses on account of repair of road in factory were not incurred for acquiring a new building or the road—Road was existing in the premises—Since the same was not conducive to use in a way it was desired, certain repairs we…

SCHOTT GLASS INDIA PVT. LTD,MUMBAI vs. INCOME TAX OFFICER-11(2)(1), MUMBAI

In the result, the ground No

ITA 2081/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Sept 2020AY 2011-12

Bench: Shri C. N. Prasad, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2081/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito 11(2)(1), M/S Schott Glass India Pvt. Room No. 425, 4Th Floor, Ltd. Aayakar Bhavan, M. K. 303/304, 3Rd Floor, Dynasty बिधम/ Road, Mumbai-400 020 A Wing, Andheri Kurla Vs. Road, Andheri (East), Mumbai-400 059. स्थायीलेखासं./जीआइआरसं./Pan No. Aadcs8583L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Dhanesh Bafna, Ar : By प्रत्यथीकीओरसे/Respondentby : Shri V. Vinod Kumr, Dr 04.08.2020 Virtual Date Of Hearing : Date Of Pronouncement 15.09.2020 :

For Respondent: Shri V. Vinod Kumr, DR
Section 143Section 143(3)Section 144C(5)Section 30Section 31

…e-Tax vs Chemaux Ltd (74 Taxman 201) and Bharat Forge Co. Ltd. vs Commissioner of Income Tax (240 ITR 654) and the 22 I.T.A. No. 2081/Mum/2016 M/s Schott Glass India Pvt. Ltd. decision of Punjab and Haryana High Court in case of Voith Paper Fabrics India Ltd (346 ITR 70). Without prejudice to the above, it is submitted that in case the expense of Rs. 31,62,765 incurred on repair of road is held to be capital in nature, then it is prayed that the Assessing Officer be directed to add the expense on repair of road of Rs. 31,62,765 to the block of assets "factory building" and grant depreciation thereon at 10%. 11.…

HDFC SECURITIES LTD,MUMBAI vs. DCIT 4(1), MUMBAI

In the result, appeal of the assessee is allowed in terms indicated hereinabove whereas appeal of the Revenue is dismissed

ITA 738/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 Apr 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Hdfc Securities Ltd., Vs. Dcit – 4(1) Office Floor 8 Mumbai I-Think Techno Campus Alpha Building, B Kanjurmarg (E) Mumbai – 400 042 Pan/Gir No.Aaach8215R Appellant) Respondent) .. Dcit – 4(1) (1) Vs. M/S. Hdfc Securities Ltd., Mumbai Office Floor 8 I-Think Techno Campus Alpha Building, B Kanjurmarg (E) Mumbai – 400 042 Pan/Gir No. Aaach8215R Appellant) Respondent) .. Assessee By Ms. Krupa R. Gandhi / Shri Vidhi Doshi Revenue By Shri Rajat Mittal

Section 133ASection 143(3)Section 194JSection 40

…Co. Lid. (226 Taxman135) (Bom.)  CIT v. UHDE India (P.) Ltd. (224 Taxman 137(Bom.)  Amway India Enterprises v. Dy. CIT ( 111 ITD 112(Del Trib) (SB) affirmed in n CIT v. Amway India Enterprises (346 ITR 341(Del HC ')  CIT v. Voith Paper Fabrics India Ltd. (.346 ITR 70)(P&H)  CIT v. Asahi India Safety Glass Ltd. (203 Taxman 277) (Delhi HC)  CIT v. Varinder Agro Chemicals Lid. (309 ITR 272) (P & H) 11. In the following judicial pronouncements, it has been held that updation / modification for improving the operational efficiency are revenue in nature.  CIT v. Raychem RPG Ltd. (346 ITR 138) (Bom.)  Amway Indi…

(iii) CIT v. Voith Paper Fabrics India Ltd. (346 ITR 70) — Cited in 4 Judgments | BharatTax