ITO v. Graham Firth Steel Products (I) Ltd.

24 SOT 106Income Tax Appellate Tribunal2008#23881 most cited
3

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

Judgments citing ITO v. Graham Firth Steel Products (I) Ltd.

Ms. Sai Astha Exports Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee stand allowed

ITA 4033/DEL/2016[2014-15]Status: DisposedITAT Delhi25 Oct 2016AY 2014-15

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. F.R. Meena, Sr. DR
Section 142(1)Section 143(2)Section 144Section 71

…e case of CIT vs. Farbiquip (P) Ltd. (2002) 123 Taxman 820 (Gujarat); ITAT, Kolkata in the case of JCIT vs. India Stemship Co. Ltd. (2003) 129 Taxman 158 (MAG) Kolkata; ITAT, Bombay High Court in the case of ITO vs. Graham Firth Steel Products (I) Ltd. (2008) 24 SOT 106 (TBOM); Hon’ble High Court of Delhi in the case of Escorts Electronics Ltd. vs. CIT 258 ITR 23 (Del.). He stated that in the aforesaid decisions the issue in dispute i.e. set off unabsorbed depreciation is squarely covered wherein unabsorbed depreciation has been adjusted against income from house property or income from other sources. 7. On the…

Ms. Sai Astha Exports Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, both the appeals filed by the assessee stand allowed

ITA 4032/DEL/2016[2012-13]Status: DisposedITAT Delhi25 Oct 2016AY 2012-13

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. F.R. Meena, Sr. DR
Section 142(1)Section 143(2)Section 144Section 71

…e case of CIT vs. Farbiquip (P) Ltd. (2002) 123 Taxman 820 (Gujarat); ITAT, Kolkata in the case of JCIT vs. India Stemship Co. Ltd. (2003) 129 Taxman 158 (MAG) Kolkata; ITAT, Bombay High Court in the case of ITO vs. Graham Firth Steel Products (I) Ltd. (2008) 24 SOT 106 (TBOM); Hon’ble High Court of Delhi in the case of Escorts Electronics Ltd. vs. CIT 258 ITR 23 (Del.). He stated that in the aforesaid decisions the issue in dispute i.e. set off unabsorbed depreciation is squarely covered wherein unabsorbed depreciation has been adjusted against income from house property or income from other sources. 7. On the…

L'Oreal India P.Ltd, Mumbai vs. Addl CIT RG 6(3), Mumbai

ITA 7714/MUM/2012[2008-09]Status: DisposedITAT Mumbai04 May 2016AY 2008-09
For Appellant: Shri Nishant Thakkar and Ms. Jasmin AmalsadualaFor Respondent: Shri N.K. Chand-CIT
Section 254(1)Section 92

…) which has been followed by ITAT, Mumbai Bench in the case of Confidence Petroleum India Ltd (supra) to which both of us are the parties. Further, said issue was also considered by ITAT Mumbai in the case of ITO V/s Graham Firth Steel Products (I) Ltd (2008) 24 SOT 106(Mum). In the said case the unabsorbed depreciation in AYs 1997-98 to 2001-2002 was added to the amount to the allowance of depreciation for the assessment year 2002-03 and held that be deemed to be part of that allowance, or if there is no such allowance for that previous year i.e. assessment year 2002-03 be deemed to be allowance for that previou…