Inspecting Assistant Commissioner v. Consolidated Pneumatic Tool (India) Ltd.

15 ITD 564Income Tax Appellate Tribunal#11153 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing Inspecting Assistant Commissioner v. Consolidated Pneumatic Tool (India) Ltd.

B G EXPLORATION & PRODUCTION INDIA LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME, DDIT/ ADIT (INTERNATIONAL TAXATION), CIRCLE-1, DEHRADUN, DEHRADUN

In the result, both the appeals of the assessee are allowed

ITA 47/DDN/2022[2018-19]Status: DisposedITAT Dehradun27 Dec 2022AY 2018-19

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. Mayak Kumar, JCIT, DR
Section 143(3)Section 144C(5)

…es to the facts of the appellant, and hence proposed disallowance on account of obsolete inventory written off ought to be deleted. 51. The above principle has also been upheld in the following cases: • IAC v/s. Consolidated Pneumatic Tool Co. (India) Ltd. (15 ITD 564) (ITAT Bom) • CIT v/s. Wolkem India Ltd. (221CTR 767) (Raj. HC) • Emersons Process Management India (P.) Ltd v/s. ACIT (13 taxmann.com 149)/ (47 SOT 157) (ITAT Mum.) 51. Further, reliance is placed on the decision of the ITAT in the case of Gillette India Ltd. v. ACIT (66 taxmann.com 221) wherein, the Hon’ble ITAT noted that the appellant had giv…

B G EXPLORATION & PRODUCTION INDIA LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME, DDIT/ ADIT (INTERNATIONAL TAXATION), CIRCLE-1, DEHRADUN, DEHRADUN, UTTARAKHAND

In the result, both the appeals of the assessee are allowed

ITA 13/DDN/2022[2015-16]Status: DisposedITAT Dehradun27 Dec 2022AY 2015-16

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. Mayak Kumar, JCIT, DR
Section 143(3)Section 144C(5)

…es to the facts of the appellant, and hence proposed disallowance on account of obsolete inventory written off ought to be deleted. 51. The above principle has also been upheld in the following cases: • IAC v/s. Consolidated Pneumatic Tool Co. (India) Ltd. (15 ITD 564) (ITAT Bom) • CIT v/s. Wolkem India Ltd. (221CTR 767) (Raj. HC) • Emersons Process Management India (P.) Ltd v/s. ACIT (13 taxmann.com 149)/ (47 SOT 157) (ITAT Mum.) 51. Further, reliance is placed on the decision of the ITAT in the case of Gillette India Ltd. v. ACIT (66 taxmann.com 221) wherein, the Hon’ble ITAT noted that the appellant had giv…

DCIT 3(3)(1), MUMBAI vs. RALLIS INDIA LTD, MUMBAI

ITA 456/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Aug 2018AY 2009-10

Bench: Hon’Ble Shri R. C. Sharma, Am & Hon’Ble Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 456/Mum/2017 (निर्धारणवर्ा / Assessment Year:2009-10) Dcit 3(3)(1) M/S Rallis India Ltd Room No. 609, 6Th Floor, Aayakar बिधम/ 156/157, Nariman Bhavan, M.K. Road, Bhavan, Nariman Vs. Mumbai-400 020. Point, Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcr2657N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : C.O. No. 117/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2009-10) M/S Rallis India Ltd Dcit 3(3)(1) Room No. 609, 6Th 156/157, Nariman Bhavan, बिधम/ Nariman Point, Floor, Aayakar Vs. Mumbai-400 021 Bhavan, M.K. Road, Mumbai-400 020. (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 2728/Mum/2014 (निर्धारणवर्ा / Assessment Year:2009-10) M/S Rallis India Ltd Dcit 3(3)(1) Room No. 609, 6Th 156/157, Nariman Bhavan, बिधम/ Nariman Point, Floor, Aayakar Vs. Mumbai-400 021 Bhavan, M.K. Road, Mumbai-400 020. (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri A. MohanFor Respondent: Shri Jitendra Jain /H
Section 143(3)Section 263

…the decision in the case of CIT v. Hughes Communication India Ltd. (Del) (ITA 383 and 385 of 2012); CIT v. Hotline Teletube & Components Ltd. (Del) (ITA 694/2008); CIT v. Wolkem India Ltd. (315 ITR 211 (Raj); IAC v. Consolidated Pneumatic Tool Co. India Ltd. (15 ITD 564) (Born); A.L.A. Firm v. CIT (189 ITR 285) (SC); Alfa Laval India Ltd. v. DCIT (266 ITR 418) (Born); DCIT v. Indroyal Fumiture Co. P. Ltd. (2 ITR (Trib) 628) (Cochin). It was stated that first two judgments specifically deal with the issue of provision for diminution in the value of stock. It was thus stated that the disallowance be deleted.” 17.…

DEPUTY COMMISSIONER OF INCOME-TAX vs. INTERVET INDIA PVT. LTD.,,

In the result, appeal of the assessee for assessment year 2008-09 is

ITA 801/PUN/2014[2004-05]Status: DisposedITAT Pune29 Jun 2018AY 2004-05

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.155/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…is submissions, the ld. AR has placed reliance on the following decisions: i) Emerson Process Management (India) Private Limited Vs. ACIT, reported as 47 SOT 157. ii) Inspecting Assistant Commissioner Vs. Consolidated Pneumatic Tool (India) Ltd. reported as 15 ITD 564. The ld. AR asserted that the “Rule of Consistency” demands, the provision which has been accepted by the Department in the earlier ITA Nos.722 & 801/PUN/2014 A.Ys.2008-09 & 2004-05 assessment years and the subsequent assessment years, the same should not be disturbed. 9. On the other hand, Smt. Nirupama Kotru representing the Department veheme…

INTERVET INDIA PRIVATE LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, appeal of the assessee for assessment year 2008-09 is

ITA 722/PUN/2014[2004-05]Status: DisposedITAT Pune29 Jun 2018AY 2004-05

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.155/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…is submissions, the ld. AR has placed reliance on the following decisions: i) Emerson Process Management (India) Private Limited Vs. ACIT, reported as 47 SOT 157. ii) Inspecting Assistant Commissioner Vs. Consolidated Pneumatic Tool (India) Ltd. reported as 15 ITD 564. The ld. AR asserted that the “Rule of Consistency” demands, the provision which has been accepted by the Department in the earlier ITA Nos.722 & 801/PUN/2014 A.Ys.2008-09 & 2004-05 assessment years and the subsequent assessment years, the same should not be disturbed. 9. On the other hand, Smt. Nirupama Kotru representing the Department veheme…

INTERVET INDIA PVT. LTD.,,PUNE vs. DCIT, CIRCLE 1(2),, PUNE

In the result, appeal of the assessee for assessment year 2008-09 is

ITA 155/PUN/2013[2008-09]Status: DisposedITAT Pune29 Jun 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.155/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…is submissions, the ld. AR has placed reliance on the following decisions: i) Emerson Process Management (India) Private Limited Vs. ACIT, reported as 47 SOT 157. ii) Inspecting Assistant Commissioner Vs. Consolidated Pneumatic Tool (India) Ltd. reported as 15 ITD 564. The ld. AR asserted that the “Rule of Consistency” demands, the provision which has been accepted by the Department in the earlier ITA Nos.722 & 801/PUN/2014 A.Ys.2008-09 & 2004-05 assessment years and the subsequent assessment years, the same should not be disturbed. 9. On the other hand, Smt. Nirupama Kotru representing the Department veheme…

RALLIS INDIA LTD,MUMBAI vs. CIT -3, MUMBAI

The appeal of the Revenue is dismissed,

ITA 3465/MUM/2013[2008-09]Status: DisposedITAT Mumbai05 Mar 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2008-09 M/S Rallis India Ltd. Cit -3, Mumbai बनाम/ 156/157, Nariman Bhawan, Vs. 15Th Floor, 227, Nariman Point, Mumbai – 400 021. ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aabcr 2657 N & Assessment Year: 2008-09 Dcit -3(3)(1), Mumbai M/S Rallis India Ltd. बनाम/ Room No.609, 6Th Floor, 156/157, Nariman Bhawan, Vs. Aayakar Bhavan, M. K. Road, 15Th Floor, 227, Nariman Mumbai – 400 020. Point, Mumbai – 400 021. (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aabcr 2657 N

Section 28

…ation India Ltd.- 33 taxmann.com 95 (Del HC) c) CIT v. IBM India Ltd. - 55 taxmann.com 515 (Kar.) d) CIT v. Indian Rare Earths Ltd. - 375 ITR 276 jBom.) e) Alfa Laval India Ltd. v. DCIT - 2661TR 418 {80m.) f) IAC v. Consolidated Pneumatic Tool Co. (ind). Ltd.-15 ITD 564 Mum 6 M/s Rallis India Ltd. ITA NO.3680/Mumbai/2016 CO NO.185/Mumbai/2016 Finally, the ld. DR prayed before us that by following the ratio laid down in the aforementioned decisions, the order of the ld.CIT(A) be set aside and that of AO be upheld. 18. The ld.AR relied heavily on the order of ld.CIT(A) by submitting that the assessee is a manufa…

DCIT CIR 3(3), MUMBAI vs. RALLIS INDIA LTD, MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 4316/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./ I.T.A. No.4234/Mum/2014 (निर्ाारण वषा / Assessment Year :2010-11) M/S Rallis India Ltd, Addl.Commissioner Of Income 156/157 Nariman Bhavan, Tax-Circle 3(3), फनाभ/ Room No.609, 6Th Floor, Nariman Point, Mumbai-400001 Aayakar Bhavan, Vs. M K Road, Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) आमकय अऩीर सं./ I.T.A. No.4316/Mum/2014 (निर्ाारण वषा / Assessment Year :2010-11) Dy.Commissioner Of Income Tax- M/S Rallis India Ltd, Circle 3(3), 156/157 Nariman Bhavan, फनाभ/ Room No.609, 6Th Floor, Nariman Point, Aayakar Bhavan, Mumbai-400001 Vs. M K Road, Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) Pan: Aabcr2657N अऩीराथी की ओय से / Assessee By : S/Shri Jitendra Jain, H.Jemshethji & Darshit Naik प्रत्मथी की ओय से/Respondent By : Shri Purishottam Kumar सुनवाई की तायीख /Date Of Hearing : 9.8.2017 घोषणा की तायीख /Date Of Pronouncement : 8.11.2017

For Appellant: S/Shri Jitendra Jain, H.Jemshethji and Darshit NaikFor Respondent: Shri Purishottam Kumar
Section 10(34)Section 14ASection 80I

…ation India Ltd.- 33 taxmann.com 95 (Del HC) c) CIT v. IBM India Ltd. - 55 taxmann.com 515 (Kar.) d) CIT v. Indian Rare Earths Ltd. - 375 ITR 276 jBom.) e) Alfa Laval India Ltd. v. DCIT - 2661TR 418 {80m.) f) IAC v. Consolidated Pneumatic Tool Co. (ind). Ltd.-15 ITD 564 Mum Finally, the ld.DR prayed before us that by following the ratio laid down in the aforementioned decisions, the order of the ld.CIT(A) be set aside and that of AO be upheld. 16 I.T.A. No.4316/Mum/2014 and 4234/Mum/2014 18. The ld.AR relied heavily on the order of ld.CIT(A) by submitting that the assessee is a manufacturer of critical chemic…

RALLIS INDIA LTD,MUMBAI vs. ADDL CIT 3(3), MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 4234/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./ I.T.A. No.4234/Mum/2014 (निर्ाारण वषा / Assessment Year :2010-11) M/S Rallis India Ltd, Addl.Commissioner Of Income 156/157 Nariman Bhavan, Tax-Circle 3(3), फनाभ/ Room No.609, 6Th Floor, Nariman Point, Mumbai-400001 Aayakar Bhavan, Vs. M K Road, Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) आमकय अऩीर सं./ I.T.A. No.4316/Mum/2014 (निर्ाारण वषा / Assessment Year :2010-11) Dy.Commissioner Of Income Tax- M/S Rallis India Ltd, Circle 3(3), 156/157 Nariman Bhavan, फनाभ/ Room No.609, 6Th Floor, Nariman Point, Aayakar Bhavan, Mumbai-400001 Vs. M K Road, Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) Pan: Aabcr2657N अऩीराथी की ओय से / Assessee By : S/Shri Jitendra Jain, H.Jemshethji & Darshit Naik प्रत्मथी की ओय से/Respondent By : Shri Purishottam Kumar सुनवाई की तायीख /Date Of Hearing : 9.8.2017 घोषणा की तायीख /Date Of Pronouncement : 8.11.2017

For Appellant: S/Shri Jitendra Jain, H.Jemshethji and Darshit NaikFor Respondent: Shri Purishottam Kumar
Section 10(34)Section 14ASection 80I

…ation India Ltd.- 33 taxmann.com 95 (Del HC) c) CIT v. IBM India Ltd. - 55 taxmann.com 515 (Kar.) d) CIT v. Indian Rare Earths Ltd. - 375 ITR 276 jBom.) e) Alfa Laval India Ltd. v. DCIT - 2661TR 418 {80m.) f) IAC v. Consolidated Pneumatic Tool Co. (ind). Ltd.-15 ITD 564 Mum Finally, the ld.DR prayed before us that by following the ratio laid down in the aforementioned decisions, the order of the ld.CIT(A) be set aside and that of AO be upheld. 16 I.T.A. No.4316/Mum/2014 and 4234/Mum/2014 18. The ld.AR relied heavily on the order of ld.CIT(A) by submitting that the assessee is a manufacturer of critical chemic…

Inspecting Assistant Commissioner v. Consolidated Pneumatic Tool (India) Ltd. (15 ITD 564) — Cited in 9 Judgments | BharatTax