M/s. Orient Cosmetics Ltd. v. DCIT

74 ITD 135Income Tax Appellate Tribunal2000#25577 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing M/s. Orient Cosmetics Ltd. v. DCIT

DCIT Corporate Circle 1 (2), Chennai vs. M/S Bharatiya Nabhikiya Vidyut Nigam Ltd, Chennai

In the result, the appeal filed by the Revenue is allowed

ITA 1304/CHNY/2018[2013-14]Status: DisposedITAT Chennai11 Oct 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. No. 1304/Chny/2018 "नधा"रण वष" /Assessment Year : 2013-2014. The Deputy Commissioner Of Vs. M/S. Bharatiya Nabhikiya Income Tax, Vidyut Nigam Ltd, No.51, 1St Floor, Corporate Circle 1(2) Chennai 600 034. Montieth Road, Egmore, Chennai 600 008. [Pan Aaccb 3460C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. V.M. Mahidar, IRS, JCITFor Respondent: Shri. Y. Sridhar, C.A
Section 143(3)Section 35D

…Grid Corporation of India Limited on the ground that expenditure has to be capitalized and it cannot be claimed as revenue expenditure placing reliance on the decisions of Hon’ble Jurisdictional High Court in the cases of M/s. Orient Cosmetics Ltd vs DCIT, 74 ITD 135 and M/s. Madras Fertilizers Limited vs CIT, 209 ITR 174. The Assessing Officer :- 4 -: also disallowed preliminary expenses which are eligible for deduction u/s.35D of the Act of Rs.40,01,200/-. 4. .Being aggrieved, an appeal was preferred before the ld.CIT(A) who vide impugned order held that once the business has been set up, the same should…

JCIT (OSD), New Delhi vs. M/S. Imperative Hospitality Pvt. Ltd., New Delhi

ITA 1763/DEL/2016[2012-13]Status: DisposedITAT Delhi10 Jun 2019AY 2012-13

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Paramita M. Biswas, CIT DR
Section 143Section 143(1)

…g inextricably linked with the business of the assessee. 18. In view of what has been discussed above, contentions raised by the ld. DR for the Revenue and the decision rendered by the coordinate Bench of the Tribunal in case of Orient Cosmetics Ltd. vs. DCIT 74 ITD 135 is not applicable to the facts and circumstances of the case. Consequently, appeal filed by the Revenue is hereby dismissed. Order pronounced in open court on this 10th day of June, 2019. sd/- (R.K. PANDA) JUDICIAL MEMBER Dated the 10th day of June, 2019 TS…

I.T.O WD - 8(2), Kolkata vs. M/S Calcutta Medical Imaging Institute Ltd., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 2259/KOL/2013[2005-06]Status: DisposedITAT Kolkata21 Oct 2016AY 2005-06

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2005-06

Section 143(2)Section 143(3)Section 154

…this connection, he relied in the following judgments:- 1) Sponge Iron India Ltd. v. DCIT (2010) 40 SOT 139 (Hyd) ITA No.2259/Kol/2013 A.Y.2005-06 ITO Wd-8(2) Kol. vs. M/s Calcutta Medical Imaging Institute Ltd. Page 5 2) Orient Cosmetics Ltd. v. DCIT (2000) 74 ITD 135 (Mad) 3) CIT vs. Surama Tubes (P) Ltd. (1993) 201 ITR 124 (Cal) On the other hand, Ld. AR before us filed paper book comprising pages from 1 to 21 and submitted the trial process of the machines started with effect from 15.03.2004. The assessee in support of its claim has submitted the test report for using machine which is placed on page 7 of th…

M/s. Orient Cosmetics Ltd. v. DCIT (74 ITD 135) — Cited in 3 Judgments | BharatTax