Nathmal Bankatlal Works Co. Ltd. v. CIT

275 ITR 403High Court2005#9849 most cited
11

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

Judgments citing Nathmal Bankatlal Works Co. Ltd. v. CIT

THE ACIT, CIRCLE-1(1), THRISSUR, THRISSUR vs. M/S.KERALA COMMUNICATORS CABLE LTD, THRISSUR

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

ITA 271/COCH/2018[2014-15]Status: DisposedITAT Cochin30 Apr 2019AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. P.K.JayanFor Respondent: Sri.Sudhanshu Shekhar Jha
Section 143(3)

…ase laws: 1. DCIT v. McLeod Russel India Ltd (2013) (24 lTR(Trib)262) (Kol) 2. Amway India Enterprises vs.Deputy CIT (2008) (301 ITR(AT)(Delhi) 24 ITA No.271/Coch/2018 & CO 55/C/2018. M/s.Kerala Communicators Cable Ltd. 3.CIT v Janakiram Mills Ltd (2005) (275 ITR 403) (Mad) 4.CIT V Sundram Clayton Ltd (2010) (321 ITR 69) (Mad) 5.DCIT v Lasik Centre (India) P Ltd (2013) (22 ITR (Trib)462) Chennai 6.9.7 The Ld. AR further relied on the judgment of the [(1972) (88 ITR 192) wherein it was held that "if two reasonable constructions of a taxing provisions are possible, that construction which favours the asse…

DCIT 3(3)(1), MUMBAI vs. RISHIROOP POLYMERS P.LTD, MUMBAI

ITA 7384/MUM/2016[2012-13]Status: DisposedITAT Mumbai27 Jun 2018AY 2012-13

Bench: S/Sh. Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A.7384/Mum/2016, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy. Commissioner Of Income Tax 3(3)(1) M/S. Rishiroop Polymers Pvt. Ltd. Room No.609, 6Th Floor, 65, Atlanta, Nariman Point, Aayakar Bhavan, M.K.Road, Vs. Mumbai - 400021 Mumbai - 400020 Pan:Aaacr1789G

For Appellant: Shri Jayesh Dadia-ARFor Respondent: Shri Ram Tiwari-DR
Section 143(3)Section 254(1)

…ew Shorroc Spg. & Mfg. Co.Ltd. v. VIT so ITR 338 (Bom); Addl.CIT v. Desai Bros -.108 ITR 14 (Guj); CIT v. Chowgule & C0. (P) Ltd. 81 Taxman 384/214 ITR 523(Bom); CIT v. Saravana Sp. Mills (P) Ltd. 163 Taxman 201215293 IT'R 201(SC); CIT v. Janakiram Mills Ltd. 275 ITR 403(Madras); CIT v. Madras Auto Service (P) Ltd. 99 Taxman 575 (SC); CIT v. Manohar Lal Him Ltd. 219 Taxman 161; CIT v. Jawahar Mills Ltd. 226 ITR 230 - Madras High Court. In View of the above, the expenditure of Rs.32,54,413/- made by the appellant company is treated as revenue expenditure. Thus, the addition of Rs.30,75,581/- made by the AO is del…

THE COMMISSIONER OF INCOME TAX-III, HJYDERABAD vs. M/S. SURYALATHA SPINNING MILLS LIMITED

ITTA/158/2006HC Telangana03 Jan 2018

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

For Appellant: Mr.B.Narasimha SarmaFor Respondent: Mr.Challa Gunaranjan
Section 37Section 7Section 80H

…urai Vs. Sri Mangayarkarasi Mills Private Limited (3 supra). 4. In this view of the matter, the substantial question of law No.1 raised in these appeals is answered in favour of the revenue and, 2 (2005) 275 ITR 403 (Mad) 3 (2011) 11 SCC 656 4 (2007) 293 ITR 201 (SC) CVNR,J & TA, J I.T.T.A.Nos.157, 158&261 of 2006 Date: 03.01.2018 4 accordingly, on this aspect, the common order of the Tribunal is set aside. The appeals are, accordingly, party allowed in favour of the revenue only on substantial question of law No.1, while confirming th…

THE COMMISSIONER OF INCOME TAX-III, HYDERABAD vs. M/S SURYAVANSHI SPINNING MILLS LTD, SP ROAD, SECUNDERABAD

ITTA/261/2006HC Telangana03 Jan 2018

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

For Appellant: Mr.B.Narasimha SarmaFor Respondent: Mr.Challa Gunaranjan
Section 37Section 7Section 80H

…urai Vs. Sri Mangayarkarasi Mills Private Limited (3 supra). 4. In this view of the matter, the substantial question of law No.1 raised in these appeals is answered in favour of the revenue and, 2 (2005) 275 ITR 403 (Mad) 3 (2011) 11 SCC 656 4 (2007) 293 ITR 201 (SC) CVNR,J & TA, J I.T.T.A.Nos.157, 158&261 of 2006 Date: 03.01.2018 4 accordingly, on this aspect, the common order of the Tribunal is set aside. The appeals are, accordingly, party allowed in favour of the revenue only on substantial question of law No.1, while confirming th…

DCIT, NEW DELHI vs. M/S DLF LTD.,, NEW DELHI

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

ITA 4342/DEL/2012[2007-08]Status: DisposedITAT Delhi01 Nov 2017AY 2007-08

Bench: Shri B.P. Jain & Shri K.N. Chary.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Ms. Renu Amitabh, CIT-DR
Section 142Section 143(3)Section 14ASection 250Section 40

…(SC) b. CIT v. Modi Industries Ltd. 197 Taxman 76 (Delhi HC) c. CIT vs. Chowgule And Co.Pvt. Ltd. 214 / ITR / 523 (Bom) d. CIT v. Gitanjali Mills Ltd. 265 ITR 681 (Mad) e. Nathmal Bankatlal Works Co. Ltd. v CIT 122 ITR 168 (AP HC) f. CIT v. Janakram Mills Ltd 275 ITR 403 (Mad) 26. On the other hand, ld. DR relied upon the orders of lower authorities. It was contended that the expense under dispute are in AO. In support of her contention, she relied upon following decisions : a. Bharat Gears ltd. v. CIT 12 taxmann.com 256 b. Madras Industrial investment Corp Ltd. v. CIT 91 Taxman 340 (SC) c. CIT v. Shri Ram Pisto…

DLF LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

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

ITA 3846/DEL/2012[2007-08]Status: DisposedITAT Delhi01 Nov 2017AY 2007-08

Bench: Shri B.P. Jain & Shri K.N. Chary.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Ms. Renu Amitabh, CIT-DR
Section 142Section 143(3)Section 14ASection 250Section 40

…(SC) b. CIT v. Modi Industries Ltd. 197 Taxman 76 (Delhi HC) c. CIT vs. Chowgule And Co.Pvt. Ltd. 214 / ITR / 523 (Bom) d. CIT v. Gitanjali Mills Ltd. 265 ITR 681 (Mad) e. Nathmal Bankatlal Works Co. Ltd. v CIT 122 ITR 168 (AP HC) f. CIT v. Janakram Mills Ltd 275 ITR 403 (Mad) 26. On the other hand, ld. DR relied upon the orders of lower authorities. It was contended that the expense under dispute are in AO. In support of her contention, she relied upon following decisions : a. Bharat Gears ltd. v. CIT 12 taxmann.com 256 b. Madras Industrial investment Corp Ltd. v. CIT 91 Taxman 340 (SC) c. CIT v. Shri Ram Pisto…

DCIT CIR 3(3)(1), MUMBAI vs. RISHIROOP RUBBER INTERNATIONAL LTD, MUMBAI

In the result, the appeal of Revenue and that of the assessee, both are dismissed

ITA 1725/MUM/2015[2011-12]Status: DisposedITAT Mumbai15 Nov 2016AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Dy. Commissioner Of Income Tax M/S Rishiroop Rubber International Ltd. Circle-3(3)(1), Room No.609, 6Th Floor, 65, Atlanta, Nariman Point, Vs. Mumbai-400021 Aayakar Bhavan, M.K. Road, Mumbai-400021 Pan: Aaacr1789G Appellant .. Respondent M/S Rishiroop Rubber International Ltd. Dy. Commissioner Of Income Tax Circle-3(3)(1), Room No.609, 6Th Floor, 65, Atlanta, Nariman Point, Vs. Mumbai-400021 Aayakar Bhavan, M.K. Road, Mumbai-400021 Pan: Aaacr1789G Appellant .. Respondent Revenue By .. Shri B.S. Bist, Sr. Dr Assessee By .. Shri Jayesh Dedia, Ar Date Of Hearing .. 15-11-2016 Date Of Pronouncement .. 15-11-2016 O R D E R Per Mahavir Singh, Jm:

Section 143(3)Section 14A

…ew Shorroc Spg. & Mfg. Co.Ltd. v. VIT so ITR 338 (Bom); Addl.CIT v. Desai Bros -.108 ITR 14 (Guj); CIT v. Chowgule & C0. (P) Ltd. 81 Taxman 384/214 ITR 523(Bom); CIT v. Saravana Sp. Mills (P) Ltd. 163 Taxman 201215293 IT'R 201(SC); CIT v. Janakiram Mills Ltd. 275 ITR 403(Madras); CIT v. Madras Auto Service (P) Ltd. 99 Taxman 575 (SC); CIT v. Manohar Lal Him Ltd. 219 Taxman 161; CIT v. Jawahar Mills Ltd. 226 ITR 230 - Madras High Court. In View of the above, the expenditure of Rs.32,54,413/- made by the appellant company is treated as revenue expenditure. Thus, the addition of Rs.30,75,581/- made by the AO is dele…

DCIT, CIRCLE - 3, KOLKATA, KOLKATA vs. M/S. R. PIYARELALL IMPORT & EXPORT LTD., KOLKATA

In the result, the appeal filed by the Revenue is allowed partly for statistical purposes and the Cross Objection filed by the assessee is also allowed for statistical purposes

ITA 952/KOL/2010[2006-07]Status: DisposedITAT Kolkata27 May 2016AY 2006-07

Bench: Shri P. M. Jagtap, A.M. & Shri S.S.Viswanethra Ravi, J.M.)

For Appellant: Shri R.N.Rustogi, FCAFor Respondent: Shri Prabal Choudhury, JCIT, Sr.DR
Section 143(3)Section 43(5)

…y the assessee towards computer maintenance. The assessee contended that it incurred said expenses for the purpose of business. The assessee also relied on the case laws in Southern Roadways Ltd reported in 288 ITR 15 (Mad) and Janakiram Mills Ltd reported in 275 ITR 403, But, however, the AO found that the case laws referred above are very old and the ratio therein can not be applied in the present case, but, relying on current guideline disallowed 40% and added to the income of the assessee. Before CIT-A, the AR contended that the assessee incurred said expenses for upgradation of software for improvement and t…

SRI VASUDEVA TEXTILES LIMITED,COIMBATORE vs. JCIT, COIMBATORE

In the result, the appeal of the assessee is partly allowed

ITA 1689/CHNY/2000[1995-96]Status: DisposedITAT Chennai04 Mar 2016AY 1995-96

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No. 1689/Mds/2000 "नधा"रण वष" / Assessment Year : 1995-96 M/S Sri Vasudeva Textiles Limited, The Joint Commissioner Of 2/167, Ellappalayam Post, V. Income Tax, Pogalur, Annur Via Special Range – I, Coimbatore – 641 697. Coimbatore – 18. Pan : Cq - 9240 (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sh. T. Banusekar, CAFor Respondent: Sh. N. Madhavan, JCIT
Section 143(2)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1689/Mds/2000 "नधा"रण वष" / Assessment Year : 1995-96 M/s Sri Vasudeva Textiles Limited, The Joint Commissioner of 2/167, Ellappalayam Post, v. Income Tax, Pogalur, Annur via Special Range – I, Coimbatore – 641 697. Coimbatore – 18. PAN : CQ - 9240 (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Sh. T. Banus…

ADDL.CIT, RANGE - 7, KOLKATA vs. OSD COKE PVT. LTD., KOLKATA

In the result, both the appeals of revenue are dismissed

ITA 1874/KOL/2008[2005-06]Status: DisposedITAT Kolkata03 Feb 2016AY 2005-06

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri P. B. Pramanik, JCITFor Respondent: S/Shri J. P. Khaitan & J. M. Thard, Advocates
Section 143(3)Section 271(1)(c)Section 31Section 32Section 37(1)

…s held that expenditure on replacement of independent complete machinery was a revenue expenditure entitled to deduction. In these cases the Hon’ble court gave the decision by following their earlier decision in the case of CIT Vs. Janakiram Mills Ltd. (2005) 275 ITR 403 (Mad). 4 OSD Coke Pvt. Ltd., AY 2004-05 & 2005-06 7. In view of the above facts and circumstances and the judicial pronouncements, we are of the view that in the present case simply because there was massive repairs and substantial expenditure incurred by assessee on repairs the same cannot be treated as capital in nature for the reason that th…

ITO, WARD - 7(2), KOLKATA vs. OSD COKE PVT. LTD., KOLKATA

In the result, both the appeals of revenue are dismissed

ITA 1873/KOL/2008[2004-05]Status: DisposedITAT Kolkata03 Feb 2016AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri P. B. Pramanik, JCITFor Respondent: S/Shri J. P. Khaitan & J. M. Thard, Advocates
Section 143(3)Section 271(1)(c)Section 31Section 32Section 37(1)

…s held that expenditure on replacement of independent complete machinery was a revenue expenditure entitled to deduction. In these cases the Hon’ble court gave the decision by following their earlier decision in the case of CIT Vs. Janakiram Mills Ltd. (2005) 275 ITR 403 (Mad). 4 OSD Coke Pvt. Ltd., AY 2004-05 & 2005-06 7. In view of the above facts and circumstances and the judicial pronouncements, we are of the view that in the present case simply because there was massive repairs and substantial expenditure incurred by assessee on repairs the same cannot be treated as capital in nature for the reason that th…