Indus Motor Company P. Ltd. v. DCIT

382 ITR 503High Court2016#8452 most cited

What is Indus Motor Company P. Ltd. v. DCIT authority for?

Expenditure on leased premises requires ascertainment of its capital or revenue nature before applying Section 32(1) Explanation 1.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

Indus Motor Company · Section 32(1) · Explanation 1 · capital expenditure · revenue expenditure · leased premises · depreciation

Judgments citing Indus Motor Company P. Ltd. v. DCIT

Hotel Allied Trades Pvt. Ltd vs. The Additional Commissioner of Income-Tax

In the result, we dismiss the IT Appeal by answering the

ITA/7/2023HC Kerala21 May 2024

Bench: Us, The Appellant Raises The Following Questions Of Law:

Section 32(1)

…a lease building which had to be capitalized and only depreciation would be allowed thereon. He takes us to the judgment dated 17.06.2016 of a Full Bench of this Court in Indus Motors Co.P.vt. Ltd. v. Deputy Commission of Income Tax [(2016) 382 ITR 503 (Ker)]:(ITA No.14 of 2015) to point out that the provisions of Explanation-1 to Section 32(1) could not be mechanically applied to any claim made by an assessee in relation to an expenditure incurred on lease premises. The nature of the expense, whether capital or revenue, had to be first ascertained and it was only…

M/S. Joyalukkas India Ltd vs. The Assistant Commissioner of Income Tax

In the result, the appeal fails and the substantial questions

ITA/10/2019HC Kerala21 Dec 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: M/S.JOYALUKKAS INDIA LTDFor Respondent: THE ASSISTANT COMMISSIONER OF INCOME TAX
Section 143Section 143(1)Section 143(3)Section 144CSection 36(1)(iii)Section 92C

…IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE BASANT BALAJI WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944 I.T.A. NO.10 OF 2019 (AGAINST THE ORDER IN ITA 190/COCH/2015 OF I.T.A.TRIBUNAL, COCHIN BENCH) APPELLANT/APPELLANT: M/S.JOYALUKKAS INDIA LTD, (NOW M/S. JOYALUKKAS INDIA PVT LTD), MARINE DRIVE, SHANMUGHAM ROAD, KOCHI - 682 031. BY ADVS. ANIL D. NAIR SRI.SREEJITH R.NAIR SMT. ARYA ANIL SMT. NILOOFAR O. NIZAM RESPONDENT/RESPONDENT: THE ASSISTANT COMMISSIONER OF INCOME TAX, CORPO…

M/S.Escapade Resorts Pvt.Ltd vs. The Assistant Commissioner of Income Tax

The appeal is allowed in part as indicated above

ITA/28/2017HC Kerala18 May 2022

Bench: The Commissioner Of Income Tax (Appeals)-Ii (For Short, ‘Cit(Appeals)’) & Through Annexure-C Order Dated 02.12.2013, The Appeal Was Allowed In Part. The Assessee Carried The Matter In Appeal Before The Income Tax Appellate Tribunal (For Short, 'The Tribunal') & Through The Order Impugned In The Appeal

Section 260ASection 37

…record argues that the claim of the assessee towards expenses incurred by the assessee is legally permissible and the claim shall be entertained by the answering the questions framed in (a) and (b) in favour of assessee. 1 282 CTR 551 (ker) 2 [2016] 382 ITR 503 (Ker.) (FB) ITA NO. 28 OF 2017 -5- 6. Per contra it is argued for the Revenue that the omission now pointed out in the assessment order is sought to be explained by relying on the additional documents brought on record through I.A No.1/2021. 6.1 The learned counsel contends that notwithstanding the principle in both Joyalukk…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2014/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jan 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2013/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Jan 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2012/CHNY/2016[2010-11]Status: DisposedITAT Chennai08 Jan 2020AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2011/CHNY/2016[2009-10]Status: DisposedITAT Chennai08 Jan 2020AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

Shriram Epc Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 1740/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jan 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

Shriram Epc Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 1604/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Jan 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Amec Foster Wheeler India Private Limited, Chennai

In the result, appeal of the assessee in ITA

ITA 1762/CHNY/2016[2009-10]Status: DisposedITAT Chennai06 Jan 2017AY 2009-10

Bench: Shri Abraham P. George & Shri G. Pavan Kumar

For Appellant: Shri. Sriram Seshadri, C.A Department by : Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(3)Section 147

…he Act inserted by Finance Act, 2003 w.e.f. 01.04.2004. Further, according to him, claim of the assessee was hit by Explanation (1) to Sec. 32 of the Act. Reliance was placed on the judgment of Kerala High Court in the case Indus Motor Company P. Ltd vs. DCIT 382 ITR 503, that of Bombay High Court in the case of RPG Enterprises vs. DCIT, 386 ITR 401 and that of Delhi High Court in the case of Bigjo’s India Ltd vs. CIT. 293 ITR 170. Further, according to him, Hon’ble Jurisdictional High Court in the case of Ayesha Hospital (P) Ltd (supra) had not considered the Explanation 1 to Sec. 32 of the Act. 7. We have cons…

Amee Foster Wheeler India Private Limited, Chennai vs. DCIT, Chennai

In the result, appeal of the assessee in ITA

ITA 1531/CHNY/2016[2009-10]Status: DisposedITAT Chennai06 Jan 2017AY 2009-10

Bench: Shri Abraham P. George & Shri G. Pavan Kumar

For Appellant: Shri. Sriram Seshadri, C.A Department by : Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(3)Section 147

…he Act inserted by Finance Act, 2003 w.e.f. 01.04.2004. Further, according to him, claim of the assessee was hit by Explanation (1) to Sec. 32 of the Act. Reliance was placed on the judgment of Kerala High Court in the case Indus Motor Company P. Ltd vs. DCIT 382 ITR 503, that of Bombay High Court in the case of RPG Enterprises vs. DCIT, 386 ITR 401 and that of Delhi High Court in the case of Bigjo’s India Ltd vs. CIT. 293 ITR 170. Further, according to him, Hon’ble Jurisdictional High Court in the case of Ayesha Hospital (P) Ltd (supra) had not considered the Explanation 1 to Sec. 32 of the Act. 7. We have cons…

DCIT, Chennai vs. Amec Foster Wheeler India Private Limited, Chennai

The appeal of the assessee is partly allowed for statistical purposes whereas that of the Revenue is dismissed

ITA 1761/CHNY/2016[2008-09]Status: DisposedITAT Chennai25 Nov 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. Sriram Seshadri, C.AFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 32(1)

…आयकर अपील"य अ"धकरण, ’ सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1530/Mds/2016 "नधा"रण वष" /Assessment year : 2008-2009 M/s. Amec Foster Wheeler Vs. The Deputy Commissioner of India Private Limited, Income Tax, 6th floor, Zenith Building, Company Circle II(1) Ascendas IT Park, Chennai. CSIR Road, Taramani, Chennai 600 113. आयकर अपील सं./I.T.A. No. 1761/Mds/2016 "नधा"रण वष" /Assessment yea…

Amee Foster Wheeler India Private Limited, Chennai vs. DCIT, Chennai

The appeal of the assessee is partly allowed for statistical purposes whereas that of the Revenue is dismissed

ITA 1530/CHNY/2016[2008-09]Status: DisposedITAT Chennai25 Nov 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. Sriram Seshadri, C.AFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 32(1)

…आयकर अपील"य अ"धकरण, ’ सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1530/Mds/2016 "नधा"रण वष" /Assessment year : 2008-2009 M/s. Amec Foster Wheeler Vs. The Deputy Commissioner of India Private Limited, Income Tax, 6th floor, Zenith Building, Company Circle II(1) Ascendas IT Park, Chennai. CSIR Road, Taramani, Chennai 600 113. आयकर अपील सं./I.T.A. No. 1761/Mds/2016 "नधा"रण वष" /Assessment yea…

Indus Motor Company P. Ltd. v. DCIT (382 ITR 503) — Cited in 13 Judgments | BharatTax