PCIT v. British Motor Car Co.

400 ITR 569High Court2018#14218 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing PCIT v. British Motor Car Co.

ACIT, CIRCLE-2, BHARUCH vs. SNS TEXTILES LIMITED,, ANKLESHWAR

In the result, the appeal of the Revenue is dismissed

ITA 407/SRT/2019[2008-09]Status: DisposedITAT Surat09 Nov 2021AY 2008-09

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Assistant Commissioner Of M/S Sns Textiles Ltd. Income Tax Circle-2, 330-A, Opp. Atul Products Vs Bharuch, 2Nd Floor, Harikunj Ltd., Gidc, Ankleshwar- Building, Above Bank Of 393002 Baroda, Station Road, Pan : Aadcs 4565 N Bharuch-392001 Appellant / Revenue Respondent / Assessee

Section 254(1)Section 260ASection 32(2)(iii)Section 72(3)

…n the case of General Motors India (P) Ltd. v. DCIT [2012] 25 taxmann.com 364/ 210 Taxman 20 / 354 ITR 244 (Guj.). Similarly the Hon`ble Delhi High Court in the case of Pr. CIT -2 v. British Motor Car Co. (1934) Ltd. [2018] 90 taxmann.com 370 (Delhi) / [2018] 400 ITR 569 (Del) held that unabsorbed depreciation that was carry forward up to assessment year 2001-02 would be carry forward and set-off against profits and gains of subsequent year 9 M/s SNS Textiles Ltd. without any limit whatsoever. So far the contention of the Revenue that there is no mentioned in ITR of carry forward losses, We find that that there w…

KUMAR'S METALLURGICAL CORPORATION LIMITED, HYDERABD,HYDERABAD vs. ACIT, CIRCLE-2(1), HYDERABAD, HYDERABAD

In the result, appeal of the assessee is allowed

ITA 722/HYD/2017[2008-09]Status: DisposedITAT Hyderabad11 Jun 2020AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonyassessment Year: 2008-09 Kumar’S Metallurgical Vs. Acit, Corporation Limited, Circle-2(1), Hyderabad. Hyderabad. Pan: Aaack 4425 A (Appellant) (Respondent) Assessee By: Sri P. Murali Mohana Rao Revenue By: Sri Y.V.S.T. Sai, Cit-Dr Date Of Hearing: 27/01/2020 Date Of Pronouncement: 11/06/2020 Order Per A. Mohan Alankamony, Am.:

For Appellant: Sri P. Murali Mohana RaoFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 143(3)Section 32(2)

…rd and set off after a period of 8 years in view of the amendment to section 32(2) of the Act and accordingly the same can be set off in the AY 2006-07. (ii) Hon’ble Delhi High Court in the case of DCIT vs. British Motor Company for the AY 2010-11 reported in 400 ITR 569 held that unabsorbed depreciation is entitled to be carry forward and set off against profits and gains of subsequent years without any limit whatsoever. 5. The Ld. DR could not controvert to the submission of the Ld. AR. 6. We have heard the rival submissions and carefully perused the materials on record. As pointed out by the Ld. AR the issue…

DCIT, CHENNAI vs. SIFY TECHNOLOGIES LTD., CHENNAI

In the result, the appeals of the Revenue in I

ITA 305/CHNY/2018[2011-12]Status: DisposedITAT Chennai25 Feb 2020AY 2011-12

Bench: Shri George Mathan & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.304 & 305/Chny/2018 धनिाजरण वर्ज /Assessment Years: 2009-10 & 2011-12 The Deputy Commissioner Of Income M/S. Sify Technologies Limited, 2Nd Floor, Tidel Park, Tax, Large Tax Payer Unit -1, Vs. No.4, Canal Bank Road, Room No.712, Wanaparthy Block, Taramani, Chennai – 600 113. 7Th Floor, Aayakar Bhawan, No.121, Mahatma Gandhi Road, [Pan: Aaacs 9032R] Chennai – 600 034. (अपीलार्थी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/ Appellant By : Mr. D. Manoj Kumar, Cit प्रत्यथी की ओर से /Respondent By : Mr. R. Vijayaraghavan, Advocate सुनवाई की तारीख/Date Of Hearing : 25.02.2020 घोर्णा की तारीख /Date Of Pronouncement : 25.02.2020 आदेश / O R D E R Per George Mathan:

For Appellant: Mr. D. Manoj Kumar, CITFor Respondent: Mr. R. Vijayaraghavan
Section 195Section 201(1)

…his Tribunal has held as follows: ITA Nos.304 & 305/Chny/2018 :- 10 -: 8.1 With regard to set off of brought forward unabsorbed depreciation, the AR relied on the Delhi High Court decision in the case of PCIT vs British Motor Car Co. (1934) ltd., reported in 400 ITR 569 (Delhi) and invited our attention the head not which is extracted as under: “Section 32 of the Income-tax Act, 1961 - Depreciation - Unabsorbed depreciation (Scope of) - Whether amendment in section 32(2) dispensed with restriction against set off and carry forward that was limited to 8 years beyond which benefit could not be claimed - Held, yes…

DCIT, CHENNAI vs. SIFY TECHNOLOGIES LTD., CHENNAI

In the result, the appeals of the Revenue in I

ITA 304/CHNY/2018[2009-10]Status: DisposedITAT Chennai25 Feb 2020AY 2009-10

Bench: Shri George Mathan & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.304 & 305/Chny/2018 धनिाजरण वर्ज /Assessment Years: 2009-10 & 2011-12 The Deputy Commissioner Of Income M/S. Sify Technologies Limited, 2Nd Floor, Tidel Park, Tax, Large Tax Payer Unit -1, Vs. No.4, Canal Bank Road, Room No.712, Wanaparthy Block, Taramani, Chennai – 600 113. 7Th Floor, Aayakar Bhawan, No.121, Mahatma Gandhi Road, [Pan: Aaacs 9032R] Chennai – 600 034. (अपीलार्थी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/ Appellant By : Mr. D. Manoj Kumar, Cit प्रत्यथी की ओर से /Respondent By : Mr. R. Vijayaraghavan, Advocate सुनवाई की तारीख/Date Of Hearing : 25.02.2020 घोर्णा की तारीख /Date Of Pronouncement : 25.02.2020 आदेश / O R D E R Per George Mathan:

For Appellant: Mr. D. Manoj Kumar, CITFor Respondent: Mr. R. Vijayaraghavan
Section 195Section 201(1)

…his Tribunal has held as follows: ITA Nos.304 & 305/Chny/2018 :- 10 -: 8.1 With regard to set off of brought forward unabsorbed depreciation, the AR relied on the Delhi High Court decision in the case of PCIT vs British Motor Car Co. (1934) ltd., reported in 400 ITR 569 (Delhi) and invited our attention the head not which is extracted as under: “Section 32 of the Income-tax Act, 1961 - Depreciation - Unabsorbed depreciation (Scope of) - Whether amendment in section 32(2) dispensed with restriction against set off and carry forward that was limited to 8 years beyond which benefit could not be claimed - Held, yes…

JCIT (OSD), CHENNAI vs. SIFY TECHNOLOGIES LIMITED, CHENNAI

In the result, the Revenue’s appeals in ITA Nos

ITA 1795/CHNY/2016[2011-2012]Status: DisposedITAT Chennai18 Dec 2018AY 2011-2012

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 1650/Chny/2017 "नधा"रण वष"/Assessment Year : 2010-11 Deputy Commissioner Of Income M/S. Sify Technologies Ltd., Tidel Park, 2Nd Floor, Tax, Vs. Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 101. Taramani, Chennai – 600 113. [Pan: Aaacs 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant) आयकर अपील सं/.I.T.A. Nos. 1793, 1794 & 1795/Chny/2016 "नधा"रण वष"/Assessment Years : 2009-10, 2010-11 & 2011-12 Joint Commissioner Of Income Tax Vs. M/S. Sify Technologies Ltd., Tidel Park, 2Nd Floor, (Osd), Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 034 Taramani, Chennai – 600 113. [Pan: Aaacs 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant)

For Respondent: Shri.Homi Rajvangh, CIT
Section 143(3)Section 194JSection 40

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1650/Chny/2017 "नधा"रण वष"/Assessment Year : 2010-11 Deputy Commissioner of Income M/s. Sify Technologies Ltd., Tidel Park, 2nd Floor, Tax, Vs. Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 101. Taramani, Chennai – 600 113. [PAN: AAACS 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant) आयकर अपील सं/.I.T.A. Nos. 1793, 1794 & 1795/Chny/2016 "न…

JCIT (OSD), CHENNAI vs. SIFY TECHNOLOGIES LIMITED, CHENNAI

In the result, the Revenue’s appeals in ITA Nos

ITA 1794/CHNY/2016[2010-2011]Status: DisposedITAT Chennai18 Dec 2018AY 2010-2011

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 1650/Chny/2017 "नधा"रण वष"/Assessment Year : 2010-11 Deputy Commissioner Of Income M/S. Sify Technologies Ltd., Tidel Park, 2Nd Floor, Tax, Vs. Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 101. Taramani, Chennai – 600 113. [Pan: Aaacs 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant) आयकर अपील सं/.I.T.A. Nos. 1793, 1794 & 1795/Chny/2016 "नधा"रण वष"/Assessment Years : 2009-10, 2010-11 & 2011-12 Joint Commissioner Of Income Tax Vs. M/S. Sify Technologies Ltd., Tidel Park, 2Nd Floor, (Osd), Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 034 Taramani, Chennai – 600 113. [Pan: Aaacs 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant)

For Respondent: Shri.Homi Rajvangh, CIT
Section 143(3)Section 194JSection 40

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1650/Chny/2017 "नधा"रण वष"/Assessment Year : 2010-11 Deputy Commissioner of Income M/s. Sify Technologies Ltd., Tidel Park, 2nd Floor, Tax, Vs. Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 101. Taramani, Chennai – 600 113. [PAN: AAACS 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant) आयकर अपील सं/.I.T.A. Nos. 1793, 1794 & 1795/Chny/2016 "न…

JCIT (OSD), CHENNAI vs. SIFY TECHNOLOGIES LIMITED, CHENNAI

In the result, the Revenue’s appeals in ITA Nos

ITA 1793/CHNY/2016[2009-10]Status: DisposedITAT Chennai18 Dec 2018AY 2009-10

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 1650/Chny/2017 "नधा"रण वष"/Assessment Year : 2010-11 Deputy Commissioner Of Income M/S. Sify Technologies Ltd., Tidel Park, 2Nd Floor, Tax, Vs. Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 101. Taramani, Chennai – 600 113. [Pan: Aaacs 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant) आयकर अपील सं/.I.T.A. Nos. 1793, 1794 & 1795/Chny/2016 "नधा"रण वष"/Assessment Years : 2009-10, 2010-11 & 2011-12 Joint Commissioner Of Income Tax Vs. M/S. Sify Technologies Ltd., Tidel Park, 2Nd Floor, (Osd), Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 034 Taramani, Chennai – 600 113. [Pan: Aaacs 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant)

For Respondent: Shri.Homi Rajvangh, CIT
Section 143(3)Section 194JSection 40

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1650/Chny/2017 "नधा"रण वष"/Assessment Year : 2010-11 Deputy Commissioner of Income M/s. Sify Technologies Ltd., Tidel Park, 2nd Floor, Tax, Vs. Large Taxpayer Unit – 1, No.4, Canal Bank Road, Chennai – 600 101. Taramani, Chennai – 600 113. [PAN: AAACS 9032R] (%&यथ'/Respondent) (अपीलाथ"/Appellant) आयकर अपील सं/.I.T.A. Nos. 1793, 1794 & 1795/Chny/2016 "न…

PCIT v. British Motor Car Co. (400 ITR 569) — Cited in 7 Judgments | BharatTax