Rail & Engineering Ltd. v. PCIT

86 Taxmann.com 50Reported decision2017#9158 most cited

What is Rail & Engineering Ltd. v. PCIT authority for?

An Assessing Officer's allowance of a deduction under Section 35(2AB) based on DSIR approval is generally final and not subject to revision by the Principal Commissioner, unless it is erroneous or prejudicial to revenue interests and not already examined.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Also referred to as

Rail & Engineering Ltd. v. PCIT · Section 35(2AB) · Section 263 · DSIR approval · revisionary powers · erroneous or prejudicial to revenue · Assessing Officer's order · expenditure incurred · research and development

Judgments citing Rail & Engineering Ltd. v. PCIT

Hindusthan Engineering & Industries Ltd, Kolkata vs. PCIT, Central -1, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 201/KOL/2021[2016-17]Status: DisposedITAT Kolkata20 Dec 2022AY 2016-17

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma] "ी राजेश कुमार लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" I.T.(Ss)A. Nos. 19 To 25/Kol/2019 Assessment Years : 2009-10 To 2015-16 M/S Hindusthan Engineering & Vs. Acit, Central, Range-1, Kolkata Industries Ltd. (Pan: Aaach 8505 Q) Appellant / (अपीलाथ") Respondent / (" यथ")

Section 143(3)Section 153ASection 263Section 35

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] "ी राजेश कुमार लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" I.T.(SS)A. Nos. 19 to 25/Kol/2019 Assessment Years : 2009-10 to 2015-16 M/s Hindusthan Engineering & Vs. ACIT, Central, Range-1, Kolkata Industries Ltd. (PAN: AAACH 8505 Q) Appellant / (अपीलाथ") Respondent / (" यथ") I.T.A. No. 201/Kol/2021 Assessment Year : 2016-17 M/s Hindusthan Engineering & Vs. PCIT, Central -1, Kolkata Industries Ltd. (PAN: AAACH 8505 Q) Appellant /…

Century Seeds Private Limited (Presently Amalgamated With Hm Clause India Private Limited) R R Dist, R.R.Dist vs. DCIT, Circle-2(2), Hyd, Hyderabad

In the result, appeal of the assessee is allowed

ITA 942/HYD/2017[2012-13]Status: DisposedITAT Hyderabad20 Jul 2018AY 2012-13

Bench: Shri B. Ramakotaiah & Shri Challa Nagendra Prasad

For Appellant: Shri S.P. Chidambaram &For Respondent: Smt. Alka Rajvanshi Jain
Section 143(3)Section 263Section 35

…the exercise of jurisdiction by the Pr. CIT is bad in law. Ld Counsel relied on the coordinate Bench decision on the same issue as under:- (i) Sri Biotech Laboratories India Ltd vs. ACIT (36 ITR (Trib) 88) and (ii) Texaco Rail & Engineering Ltd vs. Pr. CIT (86 Taxmann.com 50) (Kolkata – Trib.) 7. Ld CIT-DR reiterated the stand taken by Pr. CIT and submitted that Coordinate Bench in the case of Sri Biotech Laboratories India Ltd., (supra) has allowed A.O. to modify the order and referred to para 13 of that order. 8. We have considered the rival contentions and perused the documents placed on record. It is to be…

Agappe Diagnostics Ltd., Mumbai vs. DCIT Cir. - 9(1)(1), Mumbai

In the result, assessee’s appeal is allowed

ITA 5284/MUM/2016[2012-13]Status: DisposedITAT Mumbai18 May 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am आयकर अपील सं./I.T.A. No.5284/Mum/2016 ("नधा"रण वष" / Assessment Year: 2012-13) Agappe Diagnostics Ltd. Dy. Cit, Circle-9(1)(1), बनाम/ 401-402, Jaisingh Business Centre, Mumbai Sahara Road, Mumbai-400 099 Vs. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacca 3940 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri V. Satyanarayanan ""यथ" क" ओर से/Respondent By : Ms. Pooja Swaroop

For Appellant: Shri V. SatyanarayananFor Respondent: Ms. Pooja Swaroop
Section 35

…pon the following decisions: 1. Ferment Biotech Ltd. (45 Taxmann.com 329)(Mum); 2. Maruti Suzuki India Ltd. (397 ITR 251)(Mum); 3. Claris Life Sciences Ltd. (326 ITR 251)(Del); 4. Sadan Vikas (India) Ltd. 20 Taxmann 216 (Del); 5. MECO Instruments Pvt. Ltd. (86 Taxmann.com 50); and 6. Vivimed Labs Ltd. (66 Taxmann.com 94) 8. The ld. Departmental Representative strongly relying upon the observations of the Assessing Officer and the ld. Commissioner of Income Tax (Appeals) submitted that the fact on record clearly establish that the assessee has not obtained approval in the prescribed manner from the DSIR applic…

Asst.Commissioner of Income Tax, Chandigarh vs. M/S Sml Isuzu, Chandigarh

ITA 575/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh14 May 2018AY 2012-13
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

Asstt.Commissioner of Income Tax, Chandigarh vs. M/S Sml Isuzu Limited, Chandigarh

ITA 1212/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh14 May 2018AY 2011-12
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

DCIT, Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

ITA 1086/CHANDI/2014[2010-11]Status: DisposedITAT Chandigarh14 May 2018AY 2010-11
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

ACIT, Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

ITA 25/CHANDI/2012[2007-08]Status: DisposedITAT Chandigarh14 May 2018AY 2007-08
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

ACIT, Chandigarh vs. M/S Swaraj Mazda Ltd., Chandigarh

ITA 478/CHANDI/2011[2006-07]Status: DisposedITAT Chandigarh14 May 2018AY 2006-07
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

M/S Sml Isuzu Ltd., Chandigarh vs. Addl. CIT, Chandigarh

ITA 399/CHANDI/2011[2006-07]Status: DisposedITAT Chandigarh14 May 2018AY 2006-07
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

M/S Sml Isuzu Ltd., Chandigarh vs. Addl. CIT, Chandigarh

ITA 1234/CHANDI/2011[2007-08]Status: DisposedITAT Chandigarh14 May 2018AY 2007-08
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

M/S Swaraj Mazda Ltd., Chandigarh vs. Addl. CIT, Chandigarh

ITA 79/CHANDI/2009[2005-06]Status: DisposedITAT Chandigarh14 May 2018AY 2005-06
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

Addl. CIT, Chandigarh vs. M/S Swaraj Mazda Ltd., Chandigarh

ITA 112/CHANDI/2009[2005-06]Status: DisposedITAT Chandigarh14 May 2018AY 2005-06
Section 35

…ITA Nos. 79 & 112/Chd/2009, & ITA 399, 478 & 25/Chd/2011, 1234/Chd/2011, 1085 & 1086/Chd/2014 & 1212/Chd/2016, 575/Chd/2017 -Swaraz mazda ltd/ Shimla Isuzu Limited. 9 Kolkata Bench of the Tribunal in the case of ‘Texmaco Rail & Engineering Ltd Vs. PCIT’ 86 taxmann.com 50. 8. So far as the issue relating to the non-inclusion of the business of manufacturing automobiles as a specified business at the time of the renewal of certificate of the research facility i.e. 5.4.2004 for claiming weighted deduction u/s 35(2AB) is concerned, the Ld. counsel has submitted that the automobile manufacturing has been included i…

Rail & Engineering Ltd. v. PCIT (86 Taxmann.com 50) — Cited in 12 Judgments | BharatTax