DCIT, BANGALORE vs. M/S TOYOTA KIRLOSKAR AUTO PARTS LIMITED, BANGALORE
In the result, the assessee’s appeal is dismissed, while the revenue’s appeal is partly allowed
ITA 1029/BANG/2014[2005-06]Status: DisposedITAT Bangalore22 Dec 2017AY 2005-06
Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao
For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT)-II, Bengaluru
Section 37Section 92C
…is not allowable in view of the facts of the present case. Regarding various judgments on which reliance has been placed by the ld. AR of the assessee, the assessee does not get any help from these judgments. In the case of M/s Lenovo (Ind.)Pvt. Ltd. Vs ACIT 140 ITD 127(B’lore), it was held by the Tribunal that if the assessee has made provision on scientific basis, it has to be allowed as deduction but since in the present case, the provision is not made on scientific basis, the same is not allowable. 10. The second judgment cited in the judgments is of the Hon’ble Karnataka High Court rendered in the case of C…
