New India Extrusions (P) Limited v. ACIT

10 Taxmann.com 165Reported decision#11974 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2022.

Judgments citing New India Extrusions (P) Limited v. ACIT

Addl. C.I.T., Bangalore vs. M/S Abb Ltd., Bangalore

In the result, appeal by the assessee stands allowed and the appeal of the revenue stands dismissed

ITA 335/BANG/2012[2007-08]Status: DisposedITAT Bangalore24 Feb 2022AY 2007-08

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2007-08 M/S. Abb Ltd., 49, Khanija Bhavan, The Addl. Race Course Road, Commissioner Of 2Nd Floor, East Wing, Income-Tax (Ltu), Bangalore – 560 001. Bangalore. Vs. Pan: Aaaca3834B Appellant Respondent & Assessment Year : 2007-08 (By Revenue)

For Appellant: Ms. Vasanti Patel, Advocate
Section 10ASection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2007-08 M/s. ABB Ltd., 49, Khanija Bhavan, The Addl. Race Course Road, Commissioner of 2nd Floor, East Wing, Income-tax (LTU), Bangalore – 560 001. Bangalore. Vs. PAN: AAACA3834B APPELLANT RESPONDENT & Assessment Year : 2007-08 (By Revenue) Assessee by : Ms. Vasanti Patel, Advocate : Shri Dilip, Standing Counsel Revenue by for Dept. Date of Hearing : 13-01-2022 Date of Pronouncement : 24-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present cross appe…

Abb Limited, Bangalore vs. Addl.C.I.T., Bangalore

In the result, appeal by the assessee stands allowed and the appeal of the revenue stands dismissed

ITA 317/BANG/2012[2007-08]Status: DisposedITAT Bangalore24 Feb 2022AY 2007-08

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2007-08 M/S. Abb Ltd., 49, Khanija Bhavan, The Addl. Race Course Road, Commissioner Of 2Nd Floor, East Wing, Income-Tax (Ltu), Bangalore – 560 001. Bangalore. Vs. Pan: Aaaca3834B Appellant Respondent & Assessment Year : 2007-08 (By Revenue)

For Appellant: Ms. Vasanti Patel, Advocate
Section 10ASection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2007-08 M/s. ABB Ltd., 49, Khanija Bhavan, The Addl. Race Course Road, Commissioner of 2nd Floor, East Wing, Income-tax (LTU), Bangalore – 560 001. Bangalore. Vs. PAN: AAACA3834B APPELLANT RESPONDENT & Assessment Year : 2007-08 (By Revenue) Assessee by : Ms. Vasanti Patel, Advocate : Shri Dilip, Standing Counsel Revenue by for Dept. Date of Hearing : 13-01-2022 Date of Pronouncement : 24-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present cross appe…

Abb Ltd., Bangalore vs. Addl. CIT, Bangalore

In the result, appeal filed by assessee for assessment year

ITA 1129/BANG/2009[2005-06]Status: DisposedITAT Bangalore30 Sept 2021AY 2005-06

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Ms. Vasanti Patel, AdvocateFor Respondent: Shri Dilip Reddy, Sr. Counsel

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.1129/Bang/2009 & 639/Bang/2010 Assessment Year : 2005-06 & 2006-07 ABB Limited, The Addl. Commissioner of Khanija Bhavan, Race Course Income-tax (LTU), Road, IInd Floor, East Wing, Bengaluru. Bengaluru-560001. V s. PAN – AAACA 3834 B APPELLANT RESPONDENT ITA No.1256/Bang/2009 & 737/Bang/2010 Assessment Year : 2005-06 & 2006-07 The Addl. Commissioner of ABB Limited, Income-tax (LTU), Khanija Bhavan, Race Bengaluru. Course Road, IInd Floor, V East Wing, Bengalu…

M/S. Abb Limited(Formerly Asea Brown Boveri Limited), Bangalore vs. ACIT, Bangalore

In the result, appeal filed by assessee stands partly allowed and appeal filed by Revenue stands dismissed

ITA 1227/BANG/2007[2004-05]Status: DisposedITAT Bangalore29 Sept 2021AY 2004-05

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2004-05

For Appellant: Ms. Vasanti Patel, AdvocateFor Respondent: Shri Dilip Reddy, Sr. Counsel
Section 28Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2004-05 ABB Limited, The Addl. Commissioner of Khanija Bhavan, Race Course Income-tax (LTU), Road, IInd Floor, East Wing, Bengaluru. Bengaluru-560001. V s. PAN – AAACA 3834 B APPELLANT RESPONDENT Assessment Year : 2004-05 The Addl. Commissioner of ABB Limited, Income-tax (LTU), Khanija Bhavan, Race Bengaluru. Course Road, IInd Floor, V East Wing, s. Bengaluru-560001. PAN – AAACA 3834 B APPELLANT RESPONDENT Assessee by : Ms. Vasanti Patel, Advocate R…

ACIT, Bangalore vs. M/S. Abb Limited, Bangalore

In the result, ground No.3 raised by the assessee is dismissed

ITA 897/BANG/2008[2003-04]Status: DisposedITAT Bangalore23 Jul 2021AY 2003-04

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranita No.790 & 791/Bang/2008 Assessment Year : 2002-03 & 2003-04 M/S. Abb Ltd., Vs. The Deputy Commissioner Of Ii Floor, East Wing, Income Tax (Ltu), Khanija Bhavan, Bengaluru. Race Course Road, Bengaluru-560 001. Pan : Aaaca 3834 B Appellant Respondent

For Appellant: Shri. Percy Pardiwala, Sr. AdvocateFor Respondent: Shri. K. V. Aravind, Standing Counsel
Section 2Section 80H

…as deduction in Assessee’s own case in AY 1999-2000. When membership of a club is taken in the name of director, it is for the assessee-company to prove that membership was obtained solely for the purpose of business. [New India Extrusions (P) Limited v ACIT 10 Taxmann.com 165]. Further Entrance fees paid towards corporate membership of the club is an expenditure incurred wholly and exclusively for the purpose of business and not towards capital account as it only facilitates smooth and efficient running of a business enterprise and does not add to the profit earning apparatus of a business enterprises and accor…

ACIT, Bangalore vs. M/S. Abb Limited, Bangalore

In the result, ground No.3 raised by the assessee is dismissed

ITA 896/BANG/2008[2002-03]Status: DisposedITAT Bangalore23 Jul 2021AY 2002-03

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranita No.790 & 791/Bang/2008 Assessment Year : 2002-03 & 2003-04 M/S. Abb Ltd., Vs. The Deputy Commissioner Of Ii Floor, East Wing, Income Tax (Ltu), Khanija Bhavan, Bengaluru. Race Course Road, Bengaluru-560 001. Pan : Aaaca 3834 B Appellant Respondent

For Appellant: Shri. Percy Pardiwala, Sr. AdvocateFor Respondent: Shri. K. V. Aravind, Standing Counsel
Section 2Section 80H

…as deduction in Assessee’s own case in AY 1999-2000. When membership of a club is taken in the name of director, it is for the assessee-company to prove that membership was obtained solely for the purpose of business. [New India Extrusions (P) Limited v ACIT 10 Taxmann.com 165]. Further Entrance fees paid towards corporate membership of the club is an expenditure incurred wholly and exclusively for the purpose of business and not towards capital account as it only facilitates smooth and efficient running of a business enterprise and does not add to the profit earning apparatus of a business enterprises and accor…

M/S. Abb Limited(Formerly Asea Brown Boveri Limited), Bangalore vs. ACIT, Bangalore

In the result, ground No.3 raised by the assessee is dismissed

ITA 791/BANG/2008[2003-04]Status: DisposedITAT Bangalore23 Jul 2021AY 2003-04

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranita No.790 & 791/Bang/2008 Assessment Year : 2002-03 & 2003-04 M/S. Abb Ltd., Vs. The Deputy Commissioner Of Ii Floor, East Wing, Income Tax (Ltu), Khanija Bhavan, Bengaluru. Race Course Road, Bengaluru-560 001. Pan : Aaaca 3834 B Appellant Respondent

For Appellant: Shri. Percy Pardiwala, Sr. AdvocateFor Respondent: Shri. K. V. Aravind, Standing Counsel
Section 2Section 80H

…as deduction in Assessee’s own case in AY 1999-2000. When membership of a club is taken in the name of director, it is for the assessee-company to prove that membership was obtained solely for the purpose of business. [New India Extrusions (P) Limited v ACIT 10 Taxmann.com 165]. Further Entrance fees paid towards corporate membership of the club is an expenditure incurred wholly and exclusively for the purpose of business and not towards capital account as it only facilitates smooth and efficient running of a business enterprise and does not add to the profit earning apparatus of a business enterprises and accor…

M/S. Abb Limited(Formerly Asea Brown Boveri Limited), Bangalore vs. DCIT, Bangalore

In the result, ground No.3 raised by the assessee is dismissed

ITA 790/BANG/2008[2002-03]Status: DisposedITAT Bangalore23 Jul 2021AY 2002-03

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranita No.790 & 791/Bang/2008 Assessment Year : 2002-03 & 2003-04 M/S. Abb Ltd., Vs. The Deputy Commissioner Of Ii Floor, East Wing, Income Tax (Ltu), Khanija Bhavan, Bengaluru. Race Course Road, Bengaluru-560 001. Pan : Aaaca 3834 B Appellant Respondent

For Appellant: Shri. Percy Pardiwala, Sr. AdvocateFor Respondent: Shri. K. V. Aravind, Standing Counsel
Section 2Section 80H

…as deduction in Assessee’s own case in AY 1999-2000. When membership of a club is taken in the name of director, it is for the assessee-company to prove that membership was obtained solely for the purpose of business. [New India Extrusions (P) Limited v ACIT 10 Taxmann.com 165]. Further Entrance fees paid towards corporate membership of the club is an expenditure incurred wholly and exclusively for the purpose of business and not towards capital account as it only facilitates smooth and efficient running of a business enterprise and does not add to the profit earning apparatus of a business enterprises and accor…

New India Extrusions (P) Limited v. ACIT (10 Taxmann.com 165) — Cited in 8 Judgments | BharatTax