Madras HC and Orchid Chemicals & Pharmaceuticals Ltd. v. Assistant Commissioner of Income

131 ITD 385Income Tax Appellate Tribunal#18982 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2023 to 2023.

Sections most often in play

Section 143(1)Section 143(3)Section 2(42C)Section 28(va)Section 32(1)(ii)Section 36(1)(vii)

Judgments citing Madras HC and Orchid Chemicals & Pharmaceuticals Ltd. v. Assistant Commissioner of Income

Harita Fehrer Ltd., Chennai vs. DCIT, CC - 2 (2), Chennai

Appeals stand allowed in terms of our above order

ITA 2746/CHNY/2019[2016-17]Status: DisposedITAT Chennai31 Jan 2023AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2254/Chny/2018 (िनधाBरण वषB / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.3480/Chny/2018 (िनधाBरण वषB / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3481/Chny/2018 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.2746/Chny/2019 (िनधाBरण वषB / Assessment Year: 2016-17) M/S. Harita Fehrer Limited Dcit-Corporate Circle-2(2) / बनाम/ No.29, Jayalakshmi Estates, Acit, Salary Circle-Ii Vs. Haddows Road, Chennai-600 006. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacch-1037-R (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Pradeep Dinodia, (Fca), Shri Ravikumar, (Ca) & Shri Anil Kumar, (Ca) - Ld. Ars !थ"कीओरसे/Respondent By : Shri Ar.V. Sreenivasan (Add.Cit)-Ld. Dr

For Appellant: Shri Pradeep Dinodia, (FCA)For Respondent: Shri AR.V. Sreenivasan (Add.CIT)-Ld. DR
Section 143(3)Section 36(1)(vii)

…C). Without prejudice, if the amount is held to be as non-compete, the same is allowable as revenue expenditure. (Carborundum Universal Ltd vs JCIT - 2012-TIOL-790 - Madras HC and Orchid Chemicals & Pharmaceuticals Ltd vs Assistant Commissioner of Income tax, 131 ITD 385- IT AT Chennai). Ground No 2: The learned CIT (A) erred in upholding he disallowance of depreciation in excess of 15% claimed on computer software for which the new appendix 1 of the Income tax Rules prescribe 60% depreciation. The learned CIT (A) ought to have appreciated that software is entitled to 60% depreciation and when the same is allowe…

Harita Fahrer Ltd, Chennai vs. DCIT, Corp Cir-2(2), Chennai

Appeals stand allowed in terms of our above order

ITA 3481/CHNY/2018[2014-15]Status: DisposedITAT Chennai31 Jan 2023AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2254/Chny/2018 (िनधाBरण वषB / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.3480/Chny/2018 (िनधाBरण वषB / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3481/Chny/2018 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.2746/Chny/2019 (िनधाBरण वषB / Assessment Year: 2016-17) M/S. Harita Fehrer Limited Dcit-Corporate Circle-2(2) / बनाम/ No.29, Jayalakshmi Estates, Acit, Salary Circle-Ii Vs. Haddows Road, Chennai-600 006. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacch-1037-R (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Pradeep Dinodia, (Fca), Shri Ravikumar, (Ca) & Shri Anil Kumar, (Ca) - Ld. Ars !थ"कीओरसे/Respondent By : Shri Ar.V. Sreenivasan (Add.Cit)-Ld. Dr

For Appellant: Shri Pradeep Dinodia, (FCA)For Respondent: Shri AR.V. Sreenivasan (Add.CIT)-Ld. DR
Section 143(3)Section 36(1)(vii)

…C). Without prejudice, if the amount is held to be as non-compete, the same is allowable as revenue expenditure. (Carborundum Universal Ltd vs JCIT - 2012-TIOL-790 - Madras HC and Orchid Chemicals & Pharmaceuticals Ltd vs Assistant Commissioner of Income tax, 131 ITD 385- IT AT Chennai). Ground No 2: The learned CIT (A) erred in upholding he disallowance of depreciation in excess of 15% claimed on computer software for which the new appendix 1 of the Income tax Rules prescribe 60% depreciation. The learned CIT (A) ought to have appreciated that software is entitled to 60% depreciation and when the same is allowe…

Harita Fahrer Ltd, Chennai vs. DCIT, Corp Cir-2(2), Chennai

Appeals stand allowed in terms of our above order

ITA 3480/CHNY/2018[2013-14]Status: DisposedITAT Chennai31 Jan 2023AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2254/Chny/2018 (िनधाBरण वषB / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.3480/Chny/2018 (िनधाBरण वषB / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3481/Chny/2018 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.2746/Chny/2019 (िनधाBरण वषB / Assessment Year: 2016-17) M/S. Harita Fehrer Limited Dcit-Corporate Circle-2(2) / बनाम/ No.29, Jayalakshmi Estates, Acit, Salary Circle-Ii Vs. Haddows Road, Chennai-600 006. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacch-1037-R (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Pradeep Dinodia, (Fca), Shri Ravikumar, (Ca) & Shri Anil Kumar, (Ca) - Ld. Ars !थ"कीओरसे/Respondent By : Shri Ar.V. Sreenivasan (Add.Cit)-Ld. Dr

For Appellant: Shri Pradeep Dinodia, (FCA)For Respondent: Shri AR.V. Sreenivasan (Add.CIT)-Ld. DR
Section 143(3)Section 36(1)(vii)

…C). Without prejudice, if the amount is held to be as non-compete, the same is allowable as revenue expenditure. (Carborundum Universal Ltd vs JCIT - 2012-TIOL-790 - Madras HC and Orchid Chemicals & Pharmaceuticals Ltd vs Assistant Commissioner of Income tax, 131 ITD 385- IT AT Chennai). Ground No 2: The learned CIT (A) erred in upholding he disallowance of depreciation in excess of 15% claimed on computer software for which the new appendix 1 of the Income tax Rules prescribe 60% depreciation. The learned CIT (A) ought to have appreciated that software is entitled to 60% depreciation and when the same is allowe…

Harita Fehrer Limited, Chennai vs. ACIT Salary Circle II, Chennai

Appeals stand allowed in terms of our above order

ITA 2254/CHNY/2018[2011-12]Status: DisposedITAT Chennai31 Jan 2023AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2254/Chny/2018 (िनधाBरण वषB / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.3480/Chny/2018 (िनधाBरण वषB / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.3481/Chny/2018 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.2746/Chny/2019 (िनधाBरण वषB / Assessment Year: 2016-17) M/S. Harita Fehrer Limited Dcit-Corporate Circle-2(2) / बनाम/ No.29, Jayalakshmi Estates, Acit, Salary Circle-Ii Vs. Haddows Road, Chennai-600 006. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacch-1037-R (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Pradeep Dinodia, (Fca), Shri Ravikumar, (Ca) & Shri Anil Kumar, (Ca) - Ld. Ars !थ"कीओरसे/Respondent By : Shri Ar.V. Sreenivasan (Add.Cit)-Ld. Dr

For Appellant: Shri Pradeep Dinodia, (FCA)For Respondent: Shri AR.V. Sreenivasan (Add.CIT)-Ld. DR
Section 143(3)Section 36(1)(vii)

…C). Without prejudice, if the amount is held to be as non-compete, the same is allowable as revenue expenditure. (Carborundum Universal Ltd vs JCIT - 2012-TIOL-790 - Madras HC and Orchid Chemicals & Pharmaceuticals Ltd vs Assistant Commissioner of Income tax, 131 ITD 385- IT AT Chennai). Ground No 2: The learned CIT (A) erred in upholding he disallowance of depreciation in excess of 15% claimed on computer software for which the new appendix 1 of the Income tax Rules prescribe 60% depreciation. The learned CIT (A) ought to have appreciated that software is entitled to 60% depreciation and when the same is allowe…

Madras HC and Orchid Chemicals & Pharmaceuticals Ltd. v. Assistant Commissioner of Income (131 ITD 385) — Cited in 4 Judgments | BharatTax