Kinetic Honda Motor Ltd. v. JCIT

203 ITR 614High Court1993#23537 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 365,807 Indian tax judgments — from 2018 to 2019.

Judgments citing Kinetic Honda Motor Ltd. v. JCIT

DCIT, Cir-10(1), Kolkata vs. Albert David Ltd., Kolkata

In the result, the appeal of the Revenue is treated as allowed for statistical purposes

ITA 260/KOL/2017[2013-14]Status: DisposedITAT Kolkata15 May 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013-14 Dcit, Circle-10(1), V/S. Albert David List P-7,Chowringhee 15, Chittaranjan Avenue, Square, 3Rd Floor, Kolkata-700072 Kolkata-69 [Pan No.Aacca 3933 D] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Rabin Choudhury, Addl. Cit-Sr-Dr अपीलाथ" क" ओर से/By Appellant Shri Rajeeva Kumar, Ar ""यथ" क" ओर से/By Respondent 30-04-2019 सुनवाई क" तार"ख/Date Of Hearing 15-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2013-14 Arises Against The Commissioner Of Income Tax (Appeals)-4, Kolkata’S Order Dated 06.12.2016 Passed In Case No.1338/Cit(A)-4/Circle-10(1)/Kol/15-16, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Revenue Raises Following Substantive Grounds In The Instant Appeal:- “1. Whether The Ld. Cit(A) Was Correct In Allowing 30% Depreciation As Claimed By The Assessee Despite The Fact That The Claim Of The Assessee That It Was Manufacturing Iv Fluid Bottles & Disposable Syringe & Needles With The Help Of Plastics Moulds Identical With The Moulds Used In Rubber & Plastics Goods Factories Was Not Blocked By Any Materials Or Cogent Explanation? 2. Whether The Learned. Cit(A) Was Correct In Holding That Technically Similar Moulds Used In Rubber & Plastics Goods Factories Were Also

Section 133ASection 143(3)Section 148Section 37(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013-14 DCIT, Circle-10(1), V/s. Albert David List P-7,Chowringhee 15, Chittaranjan Avenue, Square, 3rd Floor, Kolkata-700072 Kolkata-69 [PAN No.AACCA 3933 D] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Rabin Choudhury, Addl. CIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Rajeeva Kumar, AR ""यथ" क" ओर से/By Respondent 30-04-2019 सुनवाई क" तार"ख/Date of Hearing 15-05-2019 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R…

Philips India Ltd., Kolkata vs. PCIT-IV, Kolkata

In the result, appeal of the assessee is dismissed

ITA 1142/KOL/2016[2009-2010]Status: DisposedITAT Kolkata27 Mar 2019AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi] I.T.A. No. 1142/Kol/2016 Assessment Year: 2009-10 Philips India Limited..........……………………………………....………………..…………………….….Appellant Earlier Known As Philips Electronics India Limited 7 No. Justice Chandra Madhab Road Kolkata – 700 020 [Pan : Aabcp 9487 A] Principal Commissioner Of Income Tax - Iv, Kolkata…….............…....................…...Respondent Appearances By: Shri P.J. Pardiwala, Sr. Advocate & Shri Navneet Misra, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : January 10Th, 2019 Date Of Pronouncing The Order : March 27Th, 2019 O R D E R Per J. Sudhakar Reddy :-

Section 143(3)Section 263Section 32

…items, batteries etc. and manufactures plastic products which were only used for internal consumption in the manufacture of their own product then also depreciation at higher rate should be made available to the assessee:-  Amco Batteries Ltd. vs. CIT (1993) 203 ITR 614 (Kar.)  BPL Refrigeration Ltd. vs. ACIT (2004) 91 ITD 203 (Bang.)  L.K. India Pvt. Ltd. vs. Department of Income Tax [ITA No. 1458/Ahd/2012 & 1459/Ahd/2012] 5.9. He further submitted that the moulds are exclusively used in the rubber factory and this fact is certified by the tax auditors. He relied on the certificate from M/s. Elin Appliances (…

DCIT, Cir-10(1), Kolkata vs. M/S Albert David Ltd., Kolkata

In the result, the appeal of the revenue is treated as allowed for statistical purposes

ITA 1305/KOL/2016[2012-2013]Status: DisposedITAT Kolkata12 Jan 2018AY 2012-2013

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm] I.T.A. No. 1305/Kol/2016 Assessment Year: 2012-13 D.C.I.T, Cir-10(1), Kolkata..............................…………………………………................Appellant P-7, Chowringhee Square, 3Rd Floor, Kolkata – 700 069 M/S. Albert David Ltd....…………………………………………………….........................Respondent 15, Chittranjan Avenue, Kolkata – 700 072 [Pan: Aacca 3933 D] Appearances By: Shri Arindam Bhattacharjee, Addl. Cit Appearing On Behalf Of The Revenue. Shri Rajeeva Kumar, Advocate Appearing On Behalf Of The Assessee. Date Of Concluding The Hearing : December 12, 2017 Date Of Pronouncing The Order : January 12 , 2018 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit(Appeals) – 4, Kolkata Dated 29.03.2016 & The Solitary Issue Involved Therein Relates To The Deletion By The Ld. Cit(A) Of The Addition Of Rs. 85,34,346/- Made By The A.O. On Account Of Assessee’S Claim For Additional Depreciation Of Moulds. 2. The Assessee In The Present Case Is A Company Which Is Engaged In The Business Of Manufacturing & Trading Of Pharmaceutical Products. The Return Of Income For The Year Under Consideration Was Originally Filed By It On 29.09.2012 Declaring A Total Income Of Rs. 11,54,94,310/-. Thereafter A Revised Return Was Filed By The Assessee On 26.03.2013 Declaring A Total Income Of Rs. 11,86,54,770/-. In The Assessment Completed Under Section 143(3) Vide An Order Dated

Section 133ASection 143(3)Section 148Section 32Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘D’, KOLKATA [Before Shri P.M. Jagtap, AM and Shri S.S. Viswanethra Ravi, JM] I.T.A. No. 1305/Kol/2016 Assessment Year: 2012-13 D.C.I.T, Cir-10(1), Kolkata..............................…………………………………................Appellant P-7, Chowringhee Square, 3rd Floor, Kolkata – 700 069 M/s. Albert David Ltd....…………………………………………………….........................Respondent 15, Chittranjan Avenue, Kolkata – 700 072 [PAN: AACCA 3933 D] Appearances by: Shri Arindam Bhattacharjee, Addl. CIT appearing on behalf of the Revenue. Shri Rajeeva Kumar, Advocate appearing on behalf of the…