Mihir Textile Ltd. v. CIT

206 ITR 92High Court1994#17249 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Mihir Textile Ltd. v. CIT

ACIT, NEW DELHI vs. M/S. NALWA STEEL AND POWER LTD., NEW DELHI

In the result, appeal of the department is dismissed

ITA 238/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Apr 2017AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 238/Del/2013 : Asstt. Year : 2008-09 Acit, Vs M/S Nalwa Steel & Power Ltd., Circle-13(1), 1213, Najafgarh Road, New Delhi Delhi-110015 (Appellant) (Respondent) Pan No. Aabcn3209L Assessee By : Sh. V. K. Tulsiyan, Ca Revenue By : Ms. Rachna Singh, Cit Dr & Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 25.04.2017 Date Of Pronouncement : 27.04.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 12.10.2012 Of Ld. Cit(A)-Xvi, New Delhi.

For Appellant: Sh. V. K. Tulsiyan, CAFor Respondent: Ms. Rachna Singh, CIT DR &

Section 115J

…s P. Ltd. [2006] 280 ITR 257 which held that AC plants, electric installation and transformers form integral part of plant and machinery. Further reliance is placed on the case laws of Mihir Textile Ltd. vs. CIT (2001) 252 ITR 686, Tribeni Tissues Ltd. (1994) 206 ITR 92 (Cal), CIT vs. Oswal Woollen Mills Ltd. (2007) 289 ITR 261 (P&H), CIT vs. Indian Turpentine and Rosin Co. Ltd. (1070) 75 ITR 533 (All) and of Ahmedabad Bench decision in Raw Flints (P) Ltd. vs. Income-tax Officer (1987) 21 5 Nalwa Steel Power Ltd. ITD 207 which held that electrical installations are an integral part of manufacturing process and c…

LOTUS ENERGY (I) LTD,MUMBAI vs. CIT RG 8, MUMBAI

In the result, the appeal filed by the assessee in ITA No

ITA 4355/MUM/2011[2006-07]Status: DisposedITAT Mumbai14 Dec 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4355/Mum/2011 ("नधा"रण वष" / Assessment Year : 2006-07) M/S Lotus Energy (India) Commissioner Of Income बनाम/ Ltd., Tax- Range 8, V. 409, Laxmi Plaza, 2 Nd Floor, Aaykar Bhavan, Laxmi Industrial Estate, M.K. Road, Andheri (W), Mumbai. Mumbai -400053. "थायी लेखा सं./Pan : Aabcl6119K (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri R.P. Meena

Section 143(3)Section 263Section 32Section 40

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 4355/Mum/2011 ("नधा"रण वष" / Assessment Year : 2006-07) M/s Lotus Energy (India) Commissioner of Income बनाम/ Ltd., Tax- Range 8, v. 409, Laxmi Plaza, 2 nd floor, Aaykar Bhavan, Laxmi Industrial Estate, M.K. Road, Andheri (W), Mumbai. Mumbai -400053. "थायी लेखा सं./PAN : AABCL6119K (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by Shri Sanjay Parikh Revenue by : Shri R.P. Meena सुनवाई क" तार"ख /Date o…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…like cables, overhead cables, etc. are part and parcel of plant and machinery itself and are, therefore, entitled to benefit/depreciation/ allowances available to plant and machinery: (i) CIT v Tajmahal Hotel : 82 ITR 44 (SC) (ii) CIT v. Tribeni Tissues Ltd: 206 ITR 92 (Cal) (iii) CIT v. Indian Turpentine Ltd. : 75 ITR 533 (All.) (iv) CIT v. Jagadees Chandran :75 ITR 697 (Mad.) (v) CIT v. Tea Estate: 207 ITR 311 (Cal) Hero MotoCorp Limited Vs. JCIT & DCIT Vs. Hero MotoCorp Ltd. ITA Nos. 1545/Del/2015 and 2424/Del/2015 (AY 2010-11) ITA No. 1609/Del/2016 and 914/Del/2016 (AY 2011-12) Page 182 of 484 He further s…

DCIT, NEW DELHI vs. M/S. NALWA STEEL & POWER LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 4559/DEL/2010[2006-07]Status: DisposedITAT Delhi09 Aug 2016AY 2006-07

Bench: Shri H.S. Sidhu & Shri Anadi N. Mishraa.Y. : 2006-07 Dcit, Circle 13(1), M/S Nalwa Steel & Power New Delhi Vs. Limited, Room No. 406, Cr Building, 28, Najafgarh Road, Ip Estate, New Delhi New Delhi

For Appellant: Sh. V.K. Tulsiyan, CAFor Respondent: Sh. UC Dubey, Sr. DR

Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)

…P. Ltd. [2006] 280 ITR 257 which held that AC plants, electric installation and transformers form integral part of plant and machinery. Further reliance is placed on the case laws of Mihir Textile Ltd. vs. CIT (2001) 252 ITR 686, Tribeni Tissues Ltd. (1994) 206 ITR 92 (Cal), CIT vs. Oswal Woollen Mills Ltd. (2007) 289 ITR 261 (P&H), CIT vs. Indian Turpentine and Rosin Co. Ltd. (1070) 75 ITR 533 (All) and of Ahmedabad Bench decision in Raw Flints (P) Ltd. vs. Income-tax Officer (1987) 21 ITD 207 which held that electrical installations are an integral part of manufacturing process and cannot be divorced f…

DCIT 10(2), MUMBAI vs. SUPREME TREVES P.LTD, MUMBAI

ITA 3329/MUM/2014[2009-10]Status: DisposedITAT Mumbai01 Jan 2016AY 2009-10

For Appellant: S/Shri Akram Khan andFor Respondent: Sh. M.M. Utture -(DR)

Section 143Section 254(1)Section 32ASection 43(1)

…FAA).Before him it was argued that details of electrical installations were made available to the AO.After considering the submissions of the assessee and the assessment order,the FAA held that similar issue was considered in the cases of Tribeni Tissues Ltd.(206 ITR 92) and Mahavir Spg. Mills Ltd.(171 Taxmann 371),that the Hon’ble Calcutta and the P &H High Courts had held that motors, electrical installations, underground cables, overhead cables were part and parcel of electrical machineries used for manufacture, that the assessee was eligible for additional depreciation. 4.Before us,the Departmental Representa…