Kanoria Chemicals & Industries Ltd. v. CIT

78 Taxmann 455High Court1995#18270 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2022.

Judgments citing Kanoria Chemicals & Industries Ltd. v. CIT

DCIT 14 (3)(1), Mumbai vs. Tag Eco Recycling India Pvt. Ltd., Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4160/MUM/2019[2010-11]Status: DisposedITAT Mumbai17 Mar 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri Prashant Maharshiआअसं. 4160/मुं/2019(िन.व.2010-11) Dcit-14(3)(1), Mumbai Room No.455, 4Th Floor : अपीलाथ"/ Appellant Aayakar Bhavan, M.K. Road Marine Lines, Mumbai-400 020 बनाम/ Vs. M/S Tag Eco Recycling India Pvt Ltd : ""थ"/ Respondent 11Th Floor, A-Wing One Bkc Bandra Kurla Complex Bandra East, Mumbai-400 051 Pan : Aabce9206A

For Appellant: Shri Milind ChavanFor Respondent: Shri Madhur Agarwal
Section 133(6)Section 40

…आयकर अपीलीय अिधकरण मुंबई पीठ “इ”, मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी "शांत मह"ष, लेखा सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI PRASHANT MAHARSHI, ACCOUNTANT MEMBER आअसं. 4160/मुं/2019(िन.व.2010-11) DCIT-14(3)(1), Mumbai Room No.455, 4th Floor : अपीलाथ"/ Appellant Aayakar Bhavan, M.K. Road Marine Lines, Mumbai-400 020 बनाम/ Vs. M/s Tag Eco Recycling India Pvt Ltd : ""थ"/ Respondent 11th Floor, A-Wing One BKC Bandra Kurla Complex Bandra East, Mumbai-400 051 PAN : AABCE9206A Appellant by : Shri Milind Chavan Respondent by :…

Idl Industries Limited, Hyderabad vs. Deputy Commissioner of Income Tax (Asst), Special Range-4, Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 766/HYD/1998[1995-96]Status: DisposedITAT Hyderabad18 Jul 2018AY 1995-96

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri Y. RatnakarFor Respondent: Shri K. Gopala Krishna, DR
Section 143(1)(a)Section 143(3)Section 37Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” BENCH: HYDERABAD BEFORE Smt. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA. No.766/Hyd/1998 Assessment Year: 1995-96 Gulf Oil Corporation vs. Dy. Commissioner of Income Limited., Tax (Assts), (Formerly known as IDL Special Range-4, Industries Ltd), Hyderabad. Hyderabad. (Appellant) (Respondent) For Assessee: Shri Y. Ratnakar For Revenue : Shri K. Gopala Krishna, DR Date of Hearing : 10.05.2018 Date of Pronouncement : 18.07.2018 ORDER PER Smt. P. MADHAVI DEVI, JM. 1. This is an assessee’s appeal for the A.Y. 1995-96 agai…

M/S Bla Coke Private Limited, Kolkata vs. CIT, --IV, Kolkata

In the result the appeal of the assessee is allowed

ITA 597/KOL/2014[2009-2010]Status: DisposedITAT Kolkata02 Mar 2016AY 2009-2010

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2009-10

For Appellant: Smt. Shreya Agarwal, ACAFor Respondent: Shri Sachidananda Srivastava, CIT DR
Section 142(1)Section 143(3)Section 263

…aforesaid expenditure was capital expenditure and ought to have been disallowed by the AO. In coming to this conclusion the CIT placed reliance on the decision of the Hon’ble Calcutta High Court in the case of Kanoria Chemicals & Industries Ltd. Vs CIT (1995) 78 Taxmann 455 (Cal) wherein the Hon’ble Calcutta High Court held that expenditure incurred in connection with starting a new project which was aborted cannot be allowed as deduction in computing total income as revenue expenditure. CIT was also of the view that the assessee had not given the reasons as why the aforesaid expenditure had to be allowed as reve…

ACIT, Circle - 5, Kolkata vs. M/S. Essel Mining & Industries Ltd., Kolkata

In the result the appeal of the revenue is dismissed

ITA 56/KOL/2010[2006-07]Status: DisposedITAT Kolkata02 Mar 2016AY 2006-07

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] Assessment Year : 2006-07

For Appellant: Shri. Snehotpal Datta, JCIT, Sr.DRFor Respondent: Shri D.S.Damle, FCA
Section 37(1)

…CIT(A) erred on fact as well as law by deleting the addition of Rs.1,34,08,905/- which was utilised for starting a new project, later on abandoned although the decision of Honble Calcutta High Court in the case of Kanoria Chemicals & Industries vs. CIT (1995) 78 Taxmann 455 (Cal.) squarely applies in it. “ 10. The assessee had claimed in the profit and loss account as deduction while computing income from business a sum of Rs.1,34,08,905/-. The auditor in the accounting policies and notes on accounts highlighted the aforesaid expenditure as incurred by the assessee towards exploration of various new projects by…

CIT vs. Hindustan Times Ltd

Appeal is partly allowed, to the extent it covers the first two questions;

ITA - 95 / 2011HC Delhi14 Sept 2012

…ITA-95 & 100/2011 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI RESERVED ON: 23.07.2012 PRONOUNCED ON: 14.09.2012 + ITA Nos.95 & 100/2011 CIT ..... Appellant Through: Mr. Sanjeev Sabharwal, Sr. Standing Counsel. versus HINDUSTAN TIMES ..... Respondent Through: Mr. Ajay Vohra with Ms. Kavita Jha and Mr. Somnath Shukla, Advocates. CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT % The present common judgment arises out of a…

Kanoria Chemicals & Industries Ltd. v. CIT (78 Taxmann 455) — Cited in 5 Judgments | BharatTax