Modi Spg. & Wvg. Mills Company Ltd. v. CIT

200 ITR 544High Court1993#15293 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Modi Spg. & Wvg. Mills Company Ltd. v. CIT

PROSALES FINANCIAL SERVICES PVT. LTD.,MUMBAI vs. ITO 10 (1)(3), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 6614/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Jan 2020AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6614/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Prosales Financial Services बिधम/ Ito 10(1)(3) Pvt. Ltd. Aayakar Bhavan, M.K. Vs. 158, Dani Corporate Park, 1St Road, Mumbai-400020. Floor, Cst Road, Kalina, Santacruze (E), Mumbai. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecp2576K (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rashmikant C. Modi & Ms. Ketki Rajeshirke Revenue By: Shri Somnath M. Wajale (Dr) सुनवाई की तारीख / Date Of Hearing: 08/01/2020 घोषणा की तारीख /Date Of Pronouncement: 22/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 24.08.2018 Passed By The Commissioner Of Income Tax (Appeals) - 22, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Rashmikant C. Modi & MsFor Respondent: Shri Somnath M. Wajale (DR)
Section 143(1)Section 143(3)Section 148

…grounds that the building did not belong to the assessee. The decisions rendered are as follows: a. Goyal Oil Mills - 78 ITR 414. b. Allied Metal Products - 137 ITR 689. c. Giridhari Dass & Sons - 105 ITR 339. d. Modi Spinning & Weaving Mills Co. Ltd. Vs CIT -200 ITR 544. e. Rampur Distilleries & Chemical Cos. - 140 ITR 725. f. Installment Supply Pvt. Ltd. - 149 iTR 52 (Del.). The installation of cubicles, expenditure incurred for partitioning wall paneling, wall racks fittings, etc. in various lease hold premises is revenue in nature on the grounds that the assessee has carried out some improvements for better e…

DECCAN ENTERPRISES LTD., HYD,HYDERABAD vs. ACIT, CIRCLE-17(1), HYDERABAD, HYDERABAD

In the result appeal of the assessee is allowed for statistical purposes

ITA 19/HYD/2016[2009-10]Status: DisposedITAT Hyderabad15 Mar 2019AY 2009-10

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhassessment Year: 2009-10 M/S Deccan Enterprises Vs. Acit, Ltd., Hyderabad. Circle – 17(1) Hyderabad. Pan – Aaacd6744K (Appellant) (Respondent) Assessee By : Shri C.S. Subramanyam, Ar Revenue By : Shri P.V. Subbaraju,Dr Date Of Hearing : 12-03-2019 Date Of Pronouncement : 15-03-2019 Order Per D.S. Sunder Singh, A.M:

For Appellant: Shri C.S. SubramanyamFor Respondent: Shri P.V. Subbaraju,DR
Section 30Section 37

…hen such replacement cannot be regarded as current repairs. Such replacement may amount to repair or renovation which may or may not be entitled for deduction u/s 37 of the Act. The CIT(A) relied on the decision of Modi spinning Weaving Mills Co. Ltd. Vs. CIT 200 ITR 544 (Del). The CIT(A) further observed that the sum of Rs.30,12,475/- 4 Deccan Enterprises Ltd., Hyderabad. was not spent on current repairs but spent on long overdue repairs, and the same cannot be considered as current repairs and accordingly held that the expenditure incurred is capital in nature and confirmed the order of the Ld. A.O. Against th…

ADDLL. CIT, NEW DELHI vs. M/S RAMBAGH PALACE HOTEL PVT. LTD.,, NEW DELHI

In the result disallowance made by Ld

ITA 3801/DEL/2009[2006-07]Status: DisposedITAT Delhi18 Apr 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirambagh Palace Hotels Pvt. Ltd, Vs. Ito, C/O Pricewater House Coopers Ward-15(2), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Addll. Cit, Vs. Rambagh Palace Hotels Pvt. Ltd, Range- 15(1), Cr Building, C/O Pricewater House Coopers Pvt. New Delhi Ltd, Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Rambagh Palace Hotels Pvt. Ltd, Vs. Dcit C/O Pricewater House Coopers Ward-15(1), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri FR Meena, Sr. DR
Section 143(3)

…f Income-Tax, Bombay City vs Associated • Companies Limited. 172 ITR 257 (SC) To the contrary, the Appellant distinguished above case laws from its facts and also relied on several case laws to support its claim:  Modi Spinning & Wvg. Mills Co. Ltd vs. CIT : 200 ITR 544 (Delhi)  CIT v. Hindustan Times Ltd. [1999] 107 Taxman 442 (Delhi)  CIT Vs. Ooty Dasaprakash : 237 ITR 902 (MAD)  CIT v. Hotel Control (P.) Ltd. [2004] 136 Taxman 312/265 ITR 109 (Uttaranchal)  CIT Vs. I.C.I. (India) Pvt. Ltd: 139 ITR 105 (CAL)  ACIT Vs India United Mills Limited: 143 ITR 399 (BOM)  CIT Vs. J.K. Industries (P.) Ltd. : 125 I…

RAMABAGH PALACE HOTELS PVT. LTD,NEW DELHI vs. ITO, NEW DELHI

In the result disallowance made by Ld

ITA 3605/DEL/2009[2006-07]Status: DisposedITAT Delhi18 Apr 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirambagh Palace Hotels Pvt. Ltd, Vs. Ito, C/O Pricewater House Coopers Ward-15(2), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Addll. Cit, Vs. Rambagh Palace Hotels Pvt. Ltd, Range- 15(1), Cr Building, C/O Pricewater House Coopers Pvt. New Delhi Ltd, Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Rambagh Palace Hotels Pvt. Ltd, Vs. Dcit C/O Pricewater House Coopers Ward-15(1), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri FR Meena, Sr. DR
Section 143(3)

…f Income-Tax, Bombay City vs Associated • Companies Limited. 172 ITR 257 (SC) To the contrary, the Appellant distinguished above case laws from its facts and also relied on several case laws to support its claim:  Modi Spinning & Wvg. Mills Co. Ltd vs. CIT : 200 ITR 544 (Delhi)  CIT v. Hindustan Times Ltd. [1999] 107 Taxman 442 (Delhi)  CIT Vs. Ooty Dasaprakash : 237 ITR 902 (MAD)  CIT v. Hotel Control (P.) Ltd. [2004] 136 Taxman 312/265 ITR 109 (Uttaranchal)  CIT Vs. I.C.I. (India) Pvt. Ltd: 139 ITR 105 (CAL)  ACIT Vs India United Mills Limited: 143 ITR 399 (BOM)  CIT Vs. J.K. Industries (P.) Ltd. : 125 I…

D.C.I.T., CIRCLE-10, KOLKATA, KOLKATA vs. M/S EUREKA FORBES LTD., KOLKATA

In the result, the appeal filed by the Revenue on this issue is dismissed

ITA 2625/KOL/2013[2009-2010]Status: DisposedITAT Kolkata21 Dec 2016AY 2009-2010

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita Nos.2126&2625/Kol/2013 ("नधा"रण वष" /Assessment Year:2008-2009 & 2009-2010) Deputy Commissioner Of Vs. M/S Eureka Forbes Ltd., Income Tax, Circle-10, 7, Chakraberia Road (S), P-7, Chowringhee Square, Kolkata-700025 3Rd Floor, Kolkata-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaace 5767 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Niraj Kumar, Cit Dr Assessee By : Dr. Samir Chakraborty, Sr. Advocate & Shri Abhijit Biswas, Advocate सुनवाई क" तार"ख / Date Of Hearing : 06/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 21/12/2016 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am:

For Appellant: Dr. Samir Chakraborty, Sr. AdvocateFor Respondent: Shri Niraj Kumar, CIT DR
Section 143(1)Section 143(3)Section 68

…summary of list of items disallowed. From the details filed by the A.R. it is seen that the expenditure of Rs. 76.47 lakhs has been incurred on leased premises. The A.R. has brought on record the case law of Modi Spg. & Wvg. Mills Company Ltd. Vs. CIT (1993) 200 ITR 544 Delhi. In its judgement the Hon'ble Delhi High Court has observed that if a tenant incurs an expenditure on rented building for its renovation or alteration, he does not acquire any capital assets because the building does not belong to him and, such an expenditure will be revenue in nature. From the chart filed by the A.R. it is seen that Rs.13.…

D.C.I.T CIR - 10,KOLKATA, KOLKATA vs. M/S EUREKA FORBES LTD, KOLKATA

In the result, the appeal filed by the Revenue on this issue is dismissed

ITA 2126/KOL/2013[2008-09]Status: DisposedITAT Kolkata21 Dec 2016AY 2008-09

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita Nos.2126&2625/Kol/2013 ("नधा"रण वष" /Assessment Year:2008-2009 & 2009-2010) Deputy Commissioner Of Vs. M/S Eureka Forbes Ltd., Income Tax, Circle-10, 7, Chakraberia Road (S), P-7, Chowringhee Square, Kolkata-700025 3Rd Floor, Kolkata-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaace 5767 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Niraj Kumar, Cit Dr Assessee By : Dr. Samir Chakraborty, Sr. Advocate & Shri Abhijit Biswas, Advocate सुनवाई क" तार"ख / Date Of Hearing : 06/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 21/12/2016 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am:

For Appellant: Dr. Samir Chakraborty, Sr. AdvocateFor Respondent: Shri Niraj Kumar, CIT DR
Section 143(1)Section 143(3)Section 68

…summary of list of items disallowed. From the details filed by the A.R. it is seen that the expenditure of Rs. 76.47 lakhs has been incurred on leased premises. The A.R. has brought on record the case law of Modi Spg. & Wvg. Mills Company Ltd. Vs. CIT (1993) 200 ITR 544 Delhi. In its judgement the Hon'ble Delhi High Court has observed that if a tenant incurs an expenditure on rented building for its renovation or alteration, he does not acquire any capital assets because the building does not belong to him and, such an expenditure will be revenue in nature. From the chart filed by the A.R. it is seen that Rs.13.…

Modi Spg. & Wvg. Mills Company Ltd. v. CIT (200 ITR 544) — Cited in 6 Judgments | BharatTax