Kar) (iv) CIT vs Sree Ayyanar Spinning and Weaving Mills Ltd.: 211 Taxmann 534 (SC) (v) CIT v. Co-operative Sugars Ltd.

235 ITR 343High Court1999#20099 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Kar) (iv) CIT vs Sree Ayyanar Spinning and Weaving Mills Ltd.: 211 Taxmann 534 (SC) (v) CIT v. Co-operative Sugars Ltd.

DCIT, NEW DELHI vs. M/S. METSO MINERALS (INDIA) PVT. LTD., NEW DELHI

In the result, the appeal is dismissed

ITA 6681/DEL/2014[2010-11]Status: DisposedITAT Delhi18 Jan 2019AY 2010-11

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 143(2)Section 14ASection 36(1)(iii)

…ce and technology. The revenue has to take into consideration the need for updating the plants in view of further development and advancement of science and technology. Alembic Chemical Works Co. Ltd. vs CIT (177 ITR 377)(SC) CIT vs Co-op. Sugars Ltd. (1999) 235 ITR 343 (Ker) l) The test of an improvement or an advantage of enduring nature is not conclusive. The object of every repair is to improve the condition or the efficiency of the asset. Empire Jute Co. Ltd. vs CIT (1980) 124 ITR 01 (SC). CIT vs Mahalaxmi Textile Mills Ltd. (1967) 66 ITR 710 (SC) 13 m) Expenditure on current repairs is generally covered…

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

…ITR 249 (Raj.)  CIT v. Madras Spinners Ltd.: 177 ITR 498 (Ker.)  CIT v. Tea Estate Pvt. Ltd.: 198 ITR 535 (Cal.)  CIT v. Madras Spinners Ltd.: 207 ITR 35 (Ker.)  CIT v. Sree Bhagvathi Textiles Ltd.: 207 ITR 826 (Ker.)  CIT v. Co-operative Sugars Limited: 235 ITR 343 (Ker.)  CIT v. Udaipur Distillary Co. Ltd.: 268 ITR 451 (Raj.)  CIT vs. Prabhu Spg. Mills (P) Ltd.: 113 TTJ 372 (ITAT) (Chennai)  ACIT v. Shiva Texyarn Ltd.: ITA No. 2231/Mds/2014 (Chennai)  Urban Infrastructure Venture Capital Ltd. v. DCIT: 150 ITD 502 (Mum)  M/s Singh Fab P Ltd Vs ITO : ITA No. 5314/Del/2004, (Trib) (Del) In the light of…

M/S AKSHAY STEEL WORKS PVT. LTD.,JHARKHAND vs. DCIT, CIR-3, KOLKATA, KOLKATA

In the result, the appeal of the assessee is partly allowed

ITA 823/KOL/2015[2010-2011]Status: DisposedITAT Kolkata05 Jan 2018AY 2010-2011

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 823/Kol/2015 Assessment Year : 2010-11 M/S Akshaya Steel Works Pvt. Ltd. -Vs- Dcit, Circle-3, Kolkata [Pan: Aacca 5821 C] (Appellant) (Respondent)

For Appellant: Shri Kartik Kurmy, AdvocateFor Respondent: Shri Soumyajit Dasgupta, Addl.CIT

Section 143(3)

…penditure was capital in nature. Similarly, in the case of Jagatjit Industries Ltd. [2000] 241 ITR 556, the Delhi High Court has held that the expenditure on replacement of damaged moulds was revenue expenditure. In the case of Co-operative Sugars Ltd. [1999] 235 ITR 343, the Kerala High Court has held that expenditure on "machinery maintenance" of sugar plant by replacing substantial part of the plant was revenue expenditure as no new asset was brought into existence. Even the jurisdictional High Court of Punjab and Haryana, in the case of Khalsa Nirbhai Transport Co. (P.) Ltd. [1971] 82 ITR 741, has held that t…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…nning Mills (P) Ltd.: 293 ITR 201 (SC) (ii) Ramaraju Surgical Cotton Mills: 294 ITR 328 (SC) (iii) CIT v. Sagar Talkies Ltd.: 325 ITR 133 (Kar) (iv) CIT vs Sree Ayyanar Spinning and Weaving Mills Ltd.: 211 Taxmann 534 (SC) (v) CIT vs. Co-operative Sugars Ltd. 235 ITR 343 (Ker.) (vi) CIT vs. Udaipur Distillary Co. Ltd. (No. 3) 268 ITR 451 (Raj.) (vii) B and A Plantations and Industries Ltd. vs. CIT 171 CTR 266 (Gau.) (viii) DCIT v. Modi Rubber: ITA 686/Del/2005 (Del ITAT) (ix) Southern Coalfields Ltd. 85 ITD 608 (Nagpur - ITAT) (x) CIT vs Prabhu Spg. Mills (P) Ltd.: 113 TTJ 372 (ITAT - Chennai) He further submitte…