Kinetic Honda Motors Ltd. v. JCIT

77 ITD 393Income Tax Appellate Tribunal#21370 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2015 to 2024.

Judgments citing Kinetic Honda Motors Ltd. v. JCIT

Tata Consumer Products Limited, Kolkata vs. DCIT, Cir.-4(1), Kolkata

In the result, the appeal for AY 2014-15 is partly allowed

ITA 373/KOL/2021[2015-16]Status: DisposedITAT Kolkata17 Sept 2024AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Years: 2014-15 & Assessment Years: 2015-16

For Appellant: Sriram Sashdari, ARFor Respondent: Rakesh Kumar Das, CIT, DR
Section 250Section 43(6)Section 50CSection 50C(2)Section 928

…rimary data gathered not onlyfrom its own records, but also from the socio-economic and commercial conditions prevalent in various circles. In a landmark decision of the coordinate bench of the Mumbai Tribunal in the case of Kinetic Honda Motors Ltd Vs. JCIT (77 ITD 393) a basic principle of legal views that are to be taken when any government agency conducts an exercise based upon scientific principles and reasonable evaluation of prevalent market conditions was enunciated. The prop- osition underlined by the Hon'ble Bench is that when payments are approved by one wing of the Government, there is no question of…

Tata Consumer Products Limited, Kolkata vs. DCIT, Cir.-4(1), Kolkata

In the result, the appeal for AY 2014-15 is partly allowed

ITA 372/KOL/2021[2014-15]Status: DisposedITAT Kolkata17 Sept 2024AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Years: 2014-15 & Assessment Years: 2015-16

For Appellant: Sriram Sashdari, ARFor Respondent: Rakesh Kumar Das, CIT, DR
Section 250Section 43(6)Section 50CSection 50C(2)Section 928

…rimary data gathered not onlyfrom its own records, but also from the socio-economic and commercial conditions prevalent in various circles. In a landmark decision of the coordinate bench of the Mumbai Tribunal in the case of Kinetic Honda Motors Ltd Vs. JCIT (77 ITD 393) a basic principle of legal views that are to be taken when any government agency conducts an exercise based upon scientific principles and reasonable evaluation of prevalent market conditions was enunciated. The prop- osition underlined by the Hon'ble Bench is that when payments are approved by one wing of the Government, there is no question of…

DCIT, Cir-11(1), Kolkata vs. M/S. Epcos India Pvt. Ltd., Kolkata

Appeal of the revenue is dismissed

ITA 1783/KOL/2017[2005-06]Status: DisposedITAT Kolkata10 Jul 2020AY 2005-06

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2005-06 Deputy Commissioner Of Income Tax, Circle-11(1), Kolkata……..........….…..........…........Appellant Vs. M/S. Epcos India Pvt. Ltd............................………………..................................……………..........Respondent Kulia Kanchrapara Road Kalyani, Nadia Pin – 741 251 [Pan : Aaace 4000 H] Appearances By: Shri Sanjay Paul, Addl. Cit D/R & Shri Supriyo Pal, Jcit, Sr. D/R, Appearing On Behalf Of The Revenue. Smt. Rituparna Sinha, Fca & S.C. Giri C.A., Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : January 15Th, 2020 Date Of Pronouncing The Order : July 10Th, 2020 Order Per J. Sudhakar Reddy, Am :-

Section 250

…s angle too.” v) the Hon’ble Pune Tribunal in the matter of Kinetic Honda Motor Limited vs. the Hon’ble Pune Tribunal in the matter of Kinetic Honda Motor Limited vs. the Hon’ble Pune Tribunal in the matter of Kinetic Honda Motor Limited vs. JCIT reported in 77 ITD 393 (Pune) held that JCIT reported in 77 ITD 393 (Pune) held that when one wing of the when one wing of the Government approves a transaction, another wing of the Government should Government approves a transaction, another wing of the Government should Government approves a transaction, another wing of the Government should not treat the payment as e…

Bses Rajdhani Power Ltd., New Delhi vs. ACIT, New Delhi

The appeal is partly allowed

ITA 3688/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Oct 2015AY 2005-06

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year : 2005-06 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year : 2006-07 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2006-07 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent)

Section 154

…ers Flour Mill Ltd. vs ACIT: 117 ITD 260(TM) (Nag.) − Aradhana Beverages & Foods Co. (P.) Ltd vs. DCIT:51 SOT 426 (Del) − S.K. Engg vs. JCIT: 103 ITD 97 (Bang.) − Rangoon Chemical Works (P) Limited: 100 Taxman163 (Ahd.) (Mag) − Kinetic Honda Motor Ltd V. JCIT 77 ITD 393 − Shyam Oil Cake Ltd V. ACIT: 83 TTJ 414 (Jd.) − Vikshara Trading & Investment (P) Limited: 61 TTJ 6 (Ahd.) − Beta Naphthol (P) Limited: 50 TTJ 375 (Ind.) 36.17 In the instant case, the assessing officer has failed to bring on record any corroborative evidence to establish that the price paid to REL for purchase of energy meters was unreasonable…

Kinetic Honda Motors Ltd. v. JCIT (77 ITD 393) — Cited in 4 Judgments | BharatTax