ITR 468 (SC) (ii). R.B Bansilal Abirchand Spg & Weaving Mills v. CIT

31 ITR 427Reported decision1957#20535 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing ITR 468 (SC) (ii). R.B Bansilal Abirchand Spg & Weaving Mills v. CIT

M/S. STANDARD CHARTERED BANK,MUMBAI vs. THE ACIT (IT)1(3), MUMBAI

In the result, appeal filed by the assessee is allowed and appeal filed by the Revenue is dismissed

ITA 803/MUM/2009[1999-2000]Status: DisposedITAT Mumbai27 Sept 2022AY 1999-2000

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blestandard Chartered Bank V. Acit – Range-1(3) Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3Rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 Pan: Aabcs4681D (Appellant) (Respondent) Adit (It)– 2(3) V. Standard Chartered Bank Room No. 120, 1St Floor Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3Rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 Pan: Aabcs4681D (Appellant) (Respondent) Shri P.J. Pardiwala & Assessee Represented By : Shri Fenil Bhatt Shri Soumendu Kumar Dash Department Represented By :

Section 115JSection 14ASection 90Section 90(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Standard Chartered Bank v. ACIT – Range-1(3) Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 PAN: AABCS4681D (Appellant) (Respondent) ADIT (IT)– 2(3) v. Standard Chartered Bank Room No. 120, 1st Floor Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 PAN: AABCS4681D (Appellant) (Respondent) Shri P.J. Pard…

DCIT, NEW DELHI vs. M/S. GUJARAT GUARDIAN LTD., NEW DELHI

In the result, appeal filed by the revenue against the direction of the Ld

ITA 1106/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Aug 2018AY 2010-11

Bench: Shri S.K.Yadav & Shri Prashant Maharishim/S. Guajarat Guardian Ltd, Vs. Dcit, 4-7/C, Dda Shopping Centre, Circle-12(1), (Now Circle- New Friends Colony, 10(2), New Delhi Cr Building, Ip Estate, Pan: Aaacg1622K New Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Guajarat Guardian Ltd, Circle-12(1), (Now Circle-10(2), 4-7/C, Dda Shopping Cr Building, Ip Estate, Centre, New Delhi New Friends Colony, New Delhi Pan: Aaacg1622K (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Smt Meeta Singh CIT DR
Section 144Section 144CSection 14A

…ry 116 ITR 706 (AP)  ACIT vs. Dyer‟s Stone Lime Co 136 ITR 8 (Del)  CIT vs. Serikella Glass Works: 157 ITR 584 (Pat)  Messrs Dehri Rohtas Light Railway Co. Ltd vs. CIT 46 ITR 533 (Pat)  Rhodesia Railways vs. ITC 1 ITR 227 (PC)  Bansilal Abirchand vs. CIT 31 ITR 427 (Nag)  South Eastern Coalfields Ltd. vs. JCIT: 85 ITD 608 (Nag),  DCIT v. Eicher Motors Ltd.: 67 SOT 306 (Del – Trib)  CIT v. TVS Motors: 364 ITR 1 (HC)(Mad)  CIT vs. Sree Ayyanar Spinning and Weaving Mills Ltd.: 211 Taxmann 534 (SC)  CIT v. Shri Rama Sugar Mills: 21 ITR 191 (Mad.)  CIT v. Norinco (P.) Ltd.: ITA No. 622 of 2014 (Cal)  Super…

SAIGAL SEA TRADE,MUMBAI vs. CIT -18, MUMBAI

The appeal of the assessee is dismissed

ITA 2511/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 M/S Saigal Sea Trade, Cit-18, J.V. House, 02Nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaafs6920K

Section 142(1)Section 263

…Mahindra Construction Company (J.V.) vs CIT (2017) 86 taxman.com 128 (Mum. Trib.) 2.1. So far as, the expenses are of the nature of Revenue or capital, the Ld. counsel relied upon the decisions in i. R. B. BANSILAL ABIRCHAND SPINNING AND WEAVING MILLS vs.CIT 31 ITR 427 (Nagpur.) ii. CIT v. Oxford University Press 108 ITR 166 (Bom.) iii. CIT vs J.K. Industries Pvt. Ltd. 125 ITR 218 (Cal.) and iv. CIT vs I.C.I. India Pvt. Ltd. 139 ITR 105 (Cal.) 2.2. On the other hand, the Ld. CIT-DR, Shri Manjunatha Swamy, defended the revisional order by contending that the assessment order is not speaking one and the details…

ITO, WD-11(1), KOLKATA, KOLKATA vs. M/S STOLL BERG INDIA PVT. LTD., KOLKATA

In the result, Revenue’s appeal stands dismissed

ITA 310/KOL/2014[2006-2007]Status: DisposedITAT Kolkata19 Oct 2016AY 2006-2007

Bench: Shri Waseem Ahmed & Shri K.Narsimha Charyassessment Years:2006-07

Section 133(6)Section 143(2)Section 143(3)

…dia Pvt. Ltd. Page 8 expenditure is not to bring a new asset into existence, nor is its object the obtaining of a new or fresh advantage – New Shorrock Spg. & Mfg. Co. Lt. v. CIT [1956] 30 ITR 338(Bom.)/R.B. Bansilal Abirchand Spg. & Wvg., Mills v. CIT [1957] 31 ITR 427 (Nag)/N.N. Kotak v. CIT [1952] 21 ITR 18 (Bom). In CIT v. Chowgule & Co. (P) Ltd. [1995] 214 ITR 523(Bom), the Hon'ble Bombay High Court held that “the words ‘current repairs’ do not mean ‘petty repairs’ or repairs necessitated by wear and tear during the particular year. Payment on account of ‘current repairs’ must be understood in contradistinct…

ITR 468 (SC) (ii). R.B Bansilal Abirchand Spg & Weaving Mills v. CIT (31 ITR 427) — Cited in 4 Judgments | BharatTax