NIMET RESOURCES INC. v. ESSAR STEELS LTD.

2 SCC 20Reported decision1977#19788 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2024.

Judgments citing NIMET RESOURCES INC. v. ESSAR STEELS LTD.

NAGREEKA EXPORTS LIMITED vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6, KOLKATA & ORS.

The Appeal is dismissed

ITA/373/2009HC Calcutta27 Feb 2024

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani & The Hon’Ble Justice Rajarshi Bharadwaj Date : 27Th February 2024. Appearance: Mr. Ranjeet Kr. Murarka, Advocate Mr. S.D. Verma, Advocate Mr. Ananda Sen, Advocate Mr. Vivek Murarka, Advocate … For The Appellant. Mr. S. Roychowdhury, Advocate Mr. Soumen Bhattacharjee, Advocate … For The Respondents 1. Heard Sri Ranjeet Murarka, Learned Counsel For The Appellant Assessee & Sri S. Roychowdhury, Learned Senior Standing Counsel For The Respondents. 2. This Appeal Was Admitted By This Court By Order Dated 04.02.2010, On The Following Substantial Questions Of Law:- “I. Whether On The Facts & Circumstances Of The Case The Order Of The Tribunal Is Erroneous As Being Perverse In Reversing The Order Of

Section 37Section 37(1)

…her it is revenue or capital in nature. We are of the opinion that the expenditure of the assessee in this case is capital in nature and there is sufficient judicial precedent to support this view. In the case of Travancore Cochin Chemicals Ltd. v. CIT [1977] 2 SCC 20 this court held that expenditure is of a capital 8 nature when it amounts to enduring advantage for the business and repair is different from bringing a new asset for the business. Further, in Lakshmiji Sugar Mills P. Co. v. CIT, AIR 1972 SC 159 it has been held by this court that bringing into existence a new asset or an enduring benefit for the…

TTK HEALTHCARE TPA PRIVATE LIMITED vs. THE DEPUTY COMMISSIONER

In the result, the appeal is disposed of

ITA/303/2013HC Karnataka12 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 133ASection 194JSection 201Section 201(1)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.303 OF 2013 BETWEEN: TTK HEALTHCARE TPA PRIVATE LIMITED NO.2, H.B. COMPLEX 100FT. BTM RING ROAD BTM 1ST STAGE, BTM LAYOUT BANGALORE-560068 REPRESENTED HEREIN BY ITS MANAGING DIRECTOR MR. GIRISH RAO. ... APPELLANT (BY Mr. T SURYANARAYANA, ADV.,) AND: 1. THE DEPUTY COMMISSIONER OF INCOME TAX (TDS) TDS CIRCLE-18(2), 4TH FLOOR NO.59, HMT BHAVAN BELLARY ROAD, BANGALORE-560032. 2. T…

The Commissioner of Income Tax-I, vs. M/s. Celestial Laboratories Limited,

In the result, the appeal is disposed of

ITTA/303/2013HC Telangana17 Jul 2013

Section 133ASection 194JSection 201Section 201(1)Section 260Section 260A

M/s. Bharat Gears Limited vs. Commissioner of Income-Tax, Central I

ITA-14/2005HC Delhi30 Jun 2011

…is revenue or capital in nature. We are of the opinion that the expenditure of the assessee in this case is capital in nature and there is sufficient judicial precedent to support this view. In the case of Travancore Cochin Chemicals Ltd. v. CIT [1997] 2 SCC 20 this Court held that expenditure is of a capital nature when it amounts to an enduring advantage for the business and repair is different from bringing a new asset for the business. Further, in Lakshmiji Sugar Mills (P) Co. v. CIT AIR 1972 SC 159 it has been held by this Court that bringing into existence a new asset or an enduring benefit fo…