Nahar Poly Films Ltd. v. CIT, Ludhiana

201 Taxmann 304High Court#19852 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Nahar Poly Films Ltd. v. CIT, Ludhiana

M/S. ROBOSOFT TECHNOLOGIES PVT. LTD.,,UDUPI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1, UDUPI

In the result, the four appeals filed by the assessee are allowed in the terms indicated above

ITA 497/BANG/2017[2010 - 2011]Status: DisposedITAT Bangalore29 Nov 2019

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Shahnawaz-ul-Rahman, JCIT (DR)
Section 10ASection 36(1)(iii)

…n"extension" used in proviso to Section 36(1)(iii), inserted by Finance Act, 2003 w.e.f. 01.04.2004 relating to A.Y. 2004- 05came up for consideration before the Hon'ble High Court of Punjab and Haryana in the case of M/s Nahar Poly Films Ltd. Vs CIT Ludhiana 201 Taxmann 304 [P86H], and the Hon'ble Court has interalia held that that the term "extension", is to be taken as synonymous to the word "expansion" which is used for Sections 80IC(8)(ix) and 801E(7)(iii). It is therefore submitted that the word expansion is not different from extension of business and therefore the interest expenditure, on the utilization…

M/S. AT & T GLOBAL NETWORK SERVICES (INDIA) PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

In the result, appeal of the assessee is partly allowed and appeal of the revenue is dismissed

ITA 2538/DEL/2014[2009-10]Status: DisposedITAT Delhi18 Sept 2017AY 2009-10

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiat & T Global Network Services Dcit, (India) Pvt Ltd., Circle-2(1), Vs. Vatika Lok-1, Block-A, Gurgaon New Delhi Pan:Aafca8810L (Appellant) (Respondent) Dcit, At & T Global Network Services Circle-2(1), (India) Pvt Ltd., Vs. New Delhi Vatika Lok-1, Block-A, Gurgaon Pan:Aafca8810L (Appellant) (Respondent)

For Appellant: Shri Kanchan Kaushal, CAFor Respondent: Shri N C Swain CIT DR
Section 143(3)Section 144CSection 144C(5)Section 32Section 36

…y to another activity. 7.4 The issue has been considered by the Panel. In the proviso to section 36(1)(iii), the word ―extension‖ has been used which is to be taken as synonymous to the word ―expansion‖ held in case of Nahar Poly Films Ltd. Vs. CIT, Ludhiana 201 Taxmann 304 (P&H). The word ‗expansion‘ is not different from ‗extension‘ of business and therefore, the interest expenditure on the utilization of borrowed funds for the acquisition of new assets, from the date of its acquisition till the date when the asset is put to use, is to be disallowed. Moreover, the claim of the taxpayer runs counter to the legi…

ACIT, KOTA vs. SHIV AGREVO LTD., BARAN

In the result, appeal of the revenue is partly allowed

ITA 453/JPR/2016[2011-12]Status: DisposedITAT Jaipur23 May 2017AY 2011-12
For Appellant: Shri Mahendra GargieyaFor Respondent: Shri Ajay Malik (JCIT)
Section 143(2)Section 36(1)(iii)Section 40A(2)(b)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh HkkxpUn] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM AND SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 453/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Assistant Commissioner of Income Tax M/s Shiv Agrevo Ltd., Vs. Circle-02, Kota Jahalawar Road, Kalmanda, Baran LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AACCS7224F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya & Shri F.Rahman (Advocate) jktLo dh vksj ls@ Revenue by : Sh…

M/S. SRS LTD.,NEW DELHI vs. ACIT, FARIDABAD

In the result assessee’s appeal is allowed

ITA 6581/DEL/2013[2009-10]Status: DisposedITAT Delhi18 May 2016AY 2009-10

Bench: Shri H.S.Sidhu & Shri J. Sudhakar Reddyay: 2009-10 M/S Srs Ltd. Vs. Acit, Circle Ii C/O M/S Rra Tax India Faridabad D 28, South Ex., Part I New Delhi 110 049 Pan: Aagcs 8846 R (Appellant) (Respondent)

For Appellant: Dr.Rakesh Gupta and Shri Somil Aggarwal, AdvsFor Respondent: Sh. P.Dam Kanunjna, Sr. D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AY: 2009-10 M/s SRS Ltd. vs. ACIT, Circle II C/o M/s RRA Tax india Faridabad D 28, South Ex., Part I New Delhi 110 049 PAN: AAGCS 8846 R (Appellant) (Respondent) Appellant by : Dr.Rakesh Gupta and Shri Somil Aggarwal, Advs. Respondent by : Sh. P.Dam Kanunjna, Sr. D.R. ORDER PER J.SUDHAKAR REDDY, ACCOUNTANT MEMBER This is an appeal filed by the assessee against the order of the Ld.Commissioner of Income Tax (Appeals)-II, Faridabad dated 12.11.2013 pertaining t…

Nahar Poly Films Ltd. v. CIT, Ludhiana (201 Taxmann 304) — Cited in 4 Judgments | BharatTax