Karnataka Commissioner of Income-tax v. Micro Land Ltd.

18 Taxmann.com 80High Court2012#11238 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Karnataka Commissioner of Income-tax v. Micro Land Ltd.

NVH INDIA AUTO PARTS PRIVATE LIMITED,KANCHEEPURAM vs. DCIT CORPORATE CIRCLE 4(2), CHENNAI

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 2773/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2023AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 2773/Chny/2017 िनधा"रण वष" / Assessment Year: 2013-14 Nvh India Auto Parts Private Deputy Commissioner Of Limited, V. Income-Tax, B-68, Sipcot Industrial Park, Corporate Circle -4(2), Irungattukottai, Sriperumbadur Nungambakkam, Taluk, Kancheepuram – 602 105. Chennai – 600 034. [Pan: Aaccn-2857-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. S.P. Chidambaram, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. A. Sasikumar, Cit सुनवाई क" तारीख/Date Of Hearing : 08.08.2023 घोषणा क" तारीख/Date Of Pronouncement : 31.10.2023

For Respondent: Shri. A. Sasikumar, CIT
Section 143(3)Section 144C(5)

…onsidered view that the ratio laid down in Rotork Controls India (P) Ltd vs ACIT (Supra), is not applicable to facts of the present case. Further, the DRP has relied upon the decision of Hon’ble Karnataka High Court in the case of CIT vs Micro Land Ltd [2012] 18 Taxmann.com 80 (kar), where the Hon’ble High Court by considering the decision of Hon’ble Supreme Court in the case of Rotork Controls India (P) Ltd vs ACIT (Supra) held that, if provisions for warranty is not on the basis of scientific method and said warranty expenses is contingent in nature, same needs to be disallowed as deduction. Since, the appellan…

M/S BOSCH LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX LTU CIRCLE-1 , BANGALORE

In the result, appeal of the assessee is partly allowed

ITA 1629/BANG/2018[2013-14]Status: DisposedITAT Bangalore13 Sept 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Ms. Padmavathy Sassessment Year : 2013-14 Bosch Limited, Vs. The Assistant Commissioner Hosur Road, Adugodi, Of Income Tax, Ltu, Bangalore – 560 030. Circle 1, Pan: Aaacm 9840P Bangalore. Appellant Respondent Appellant By : Shri Percy Pardiwala, Advocate Respondent By : Shri V S Chakrapani, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 01.09.2022 Date Of Pronouncement : 13.09.2022 O R D E R Per Padmavathy S.2. This Appeal Is Against The Order Of The Cit(Appeals), Bangalore-9, Bangalore Dated 31.3.2018 For The Assessment Year 2013- 14. 3. The Assessee Raised Grounds Pertaining To The Following Issues:- Deduction U/S. 35(2Ab) Computed On Net Expenditure As Opposed To Gross Expenditure Disallowance Of Provision For Bad & Doubtful Debts I) Disallowance Of Provision For Long Term Service Award Disallowance Of Expenditure U/S. 14A Of The Act Ii) Page 2 Of 67

For Appellant: Shri Percy Pardiwala, AdvocateFor Respondent: Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru
Section 14ASection 35Section 37Section 43BSection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2013-14 Bosch Limited, Vs. The Assistant Commissioner Hosur Road, Adugodi, of Income Tax, LTU, Bangalore – 560 030. Circle 1, PAN: AAACM 9840P Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Advocate Respondent by : Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.09.2022 Date of Pronouncement : 13.09.2022 O R D E R Per Padmavathy S., Accountant Member 2. This appeal is against the order of the CIT(Appeals), Bangalo…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result, the appeal is partly allowed

ITA 129/BANG/2019[2014-15]Status: DisposedITAT Bangalore29 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year :2014-15 M/S. Continental Automotive Vs. Dcit, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. Pan : Aakcs 9578 C Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Shri. Mudavathu Harish Chandra Naik, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.03.2022 Date Of Pronouncement : 29.03.2022 O R D E R

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year :2014-15 M/s. Continental Automotive Vs. DCIT, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. PAN : AAKCS 9578 C APPELLANT RESPONDENT Assessee by : Shri. T. Suryanarayana, Senior Advocate Revenue by : Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru. Date of hearing : 21.03.2022 Date of Pronouncement : 29.03.2022 O R D E R Per N.…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PVT LTD ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 713/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No. 713/Bang/2017 Assessment year : 2012-13 M/s. Continental Automotive Vs. The Assistant Commissioner Components (India) Pvt. Ltd., of Income Tax, Plot No.53B, Bommasandra Circle 2(1)(1), Industrial Area, Hosur Road, Bengaluru. Attibele Hobli, Anekal Taluk, Bangalore – 560 099. PAN: AAKCS 9578C APPELLANT RESPONDENT Appellant by : Shri T. Suryanarayana, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 29.09.2021 Date…

JOINT COMMISSIONER OF INCOME TAX LTU (OSD) CIRCLE-1 , BANGALORE vs. M/S TOYOTA KIRLOSKAR MOTORS PVT LTD , BANGALORE

In the result, the appeal filed by the Revenue and assessee are partly allowed for statistical purposes

ITA 2016/BANG/2018[2013-14]Status: DisposedITAT Bangalore18 Aug 2021AY 2013-14

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.P.C.Kincha, CAFor Respondent: Sri.Muzaffar Hussaain, CIT-DR
Section 192

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.2016/Bang/2018 : Asst.Year 2013-2014 The Joint Commissioner of M/s.Toyota Kirloskar Motors Income-tax, LTU (OSD) Circle-1 Private Limited, Plot No.1, v. Bangalore. Bidadi Industrial Area, Ramanagar, Dist., Bidadi Bangalore – 562 109. PAN : AAACT5415B. (Appellant) (Respondent) ITA No.1972/Bang/2018 : Asst.Year 2013-2014 M/s.Toyota Kirloskar Motors The Joint Commissioner of Private Limited, Plot No.1, Bidadi Income-tax, LTU (OSD) Circle- v. Industrial Area, Ramanagar, Dist., 1 Bangalo…

M/S. TOYOTA KIRLOSKAR MOTOR PRIVATE LIMITED,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, LTU, BANGALORE

In the result, the appeal filed by the Revenue and assessee are partly allowed for statistical purposes

ITA 1972/BANG/2018[2013-14]Status: DisposedITAT Bangalore18 Aug 2021AY 2013-14

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.P.C.Kincha, CAFor Respondent: Sri.Muzaffar Hussaain, CIT-DR
Section 192

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.2016/Bang/2018 : Asst.Year 2013-2014 The Joint Commissioner of M/s.Toyota Kirloskar Motors Income-tax, LTU (OSD) Circle-1 Private Limited, Plot No.1, v. Bangalore. Bidadi Industrial Area, Ramanagar, Dist., Bidadi Bangalore – 562 109. PAN : AAACT5415B. (Appellant) (Respondent) ITA No.1972/Bang/2018 : Asst.Year 2013-2014 M/s.Toyota Kirloskar Motors The Joint Commissioner of Private Limited, Plot No.1, Bidadi Income-tax, LTU (OSD) Circle- v. Industrial Area, Ramanagar, Dist., 1 Bangalo…

ANDHRA PRADESH GAS POWER CORPORATION LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(1), HYDERABAD

In the result, assessee’s appeals are allowed

ITA 2094/HYD/2018[2015-16]Status: DisposedITAT Hyderabad19 Nov 2019AY 2015-16

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

For Appellant: Sri V. SivakumarFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(3)Section 148Section 37

…(P) Ltd reported in 180 Taxmann 422 (SC) dated 12.5.2009. ii) Hon'ble Madras High Court in the case of FFE Minerals India P Ltd reported in 98 Taxmann.com 170 (Mad.) dated 13.8.2018. iii) Hon'ble Karnataka High Court in the case of Micro Land Ltd reported in 18 Taxmann.com 80 (Kar.) dated 21.9.2010. iv) ITAT Pune Bench in the case of Thermax Babcock & Wilcox Ltd (2001) 79 ITD 63 (Pune)(TM). 9. Having regard to the rival contentions and the material on record, we find that the assessee had entered into an agreement with GAIL for supply of natural gas and GAIL was sourcing the fuel/raw material from Cairn Energy…

ANDHRA PRADESH GAS POWER CORPORATION LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(1), HYDERABAD

In the result, assessee’s appeals are allowed

ITA 2093/HYD/2018[2012-13]Status: DisposedITAT Hyderabad19 Nov 2019AY 2012-13

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

For Appellant: Sri V. SivakumarFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(3)Section 148Section 37

…(P) Ltd reported in 180 Taxmann 422 (SC) dated 12.5.2009. ii) Hon'ble Madras High Court in the case of FFE Minerals India P Ltd reported in 98 Taxmann.com 170 (Mad.) dated 13.8.2018. iii) Hon'ble Karnataka High Court in the case of Micro Land Ltd reported in 18 Taxmann.com 80 (Kar.) dated 21.9.2010. iv) ITAT Pune Bench in the case of Thermax Babcock & Wilcox Ltd (2001) 79 ITD 63 (Pune)(TM). 9. Having regard to the rival contentions and the material on record, we find that the assessee had entered into an agreement with GAIL for supply of natural gas and GAIL was sourcing the fuel/raw material from Cairn Energy…

ANDHRA PRADESH GAS POWER CORPORATION LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(1), HYDERABAD

In the result, assessee’s appeals are allowed

ITA 2092/HYD/2018[2011-12]Status: DisposedITAT Hyderabad19 Nov 2019AY 2011-12

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

For Appellant: Sri V. SivakumarFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(3)Section 148Section 37

…(P) Ltd reported in 180 Taxmann 422 (SC) dated 12.5.2009. ii) Hon'ble Madras High Court in the case of FFE Minerals India P Ltd reported in 98 Taxmann.com 170 (Mad.) dated 13.8.2018. iii) Hon'ble Karnataka High Court in the case of Micro Land Ltd reported in 18 Taxmann.com 80 (Kar.) dated 21.9.2010. iv) ITAT Pune Bench in the case of Thermax Babcock & Wilcox Ltd (2001) 79 ITD 63 (Pune)(TM). 9. Having regard to the rival contentions and the material on record, we find that the assessee had entered into an agreement with GAIL for supply of natural gas and GAIL was sourcing the fuel/raw material from Cairn Energy…

Karnataka Commissioner of Income-tax v. Micro Land Ltd. (18 Taxmann.com 80) — Cited in 9 Judgments | BharatTax