Refer: Bharat Earth Movers v. CIT: 245 1TR 428 (SC): CIT v. Armour Consultants (P.) Ltd.

148 TTJ 73Income Tax Appellate Tribunal#19195 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Judgments citing Refer: Bharat Earth Movers v. CIT: 245 1TR 428 (SC): CIT v. Armour Consultants (P.) Ltd.

DCIT, C-11(1), New Delhi vs. Hero Motocorp Ltd., New Delhi

Appeal of the Revenue is dismissed

ITA 1982/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Feb 2023AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

Section 14ASection 2(22)(e)Section 40Section 40a

…ble of being estimated with reasonable certainty, even if the liability is quantified and discharged at a future date. [Refer: Bharat Earth Movers v. CIT: 245 ITR 428 (SC); CIT v. Armour Consultants (P.) Ltd. 214 Taxman 444 (Mad.); Bayer Bio Science (P) Ltd.: 148 TTJ 73 (Mum.)] 13 In view thereof, it is submitted that the provision for increase in price of material being an ascertained liability made on an actual and scientific basis for the reasons submitted above would also be allowable while computing book profits under section 115JB of the Act. The Hon’ble Tribunal in appeal for AY 2009-10 deleted the additi…

M/S Godrej Investment Pvt. Ltd. (Now Amalgamated With Godrej & Boyce Mfg. Co. Ltd., Mumbai vs. DCIT 14(1)(2), Mumbai

Accordingly, ground raised by the assessee is allowed

ITA 3163/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Nov 2021AY 2015-16

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Godrej Investments Pvt. Ltd., V. Dcit – Circle – 14(1)(2) M/S. Kalyaniwall & Mistry Llp Aayakar Bhavan, M.K. Road Esplande House, 2Nd Floor Mumbai - 400020 29, Hazarimal Somani Marg Fort, Mumbai – 400001 Pan: Aaacg1395D (Appellant) (Respondent) Assessee By : Shri Farrokh Irani Department By : Shri Ambuselvam

For Appellant: Shri Farrokh IraniFor Respondent: Shri Ambuselvam

Section 142(1)Section 143(2)Section 14A

…Tax Appeal No. 118 of 2073)  Decision of the Hon'ble Gujarat High Court in the case of Suzlon Energy e Ltd. vs. OCIT reported in 354 ITR 630 (Guj.)  Decision of the Income Tax Appellate Tribunal, Mumbai, in the case of Bayer Bio Science (P) Ltd. reported in 148 TTJ 73. Decision of the income Tax Appellate Tribunal, Mumbai, in the case  of Bunge Agribusiness India (P) Ltd. reported in 142 TTJ 817. Decision of the Income Tax Appellate Tribunal, Mumbai, in the case  of Pranik Shipping and Services Ltd. reported in 146 TTJ 543.  Decision of the Income Tax Appellate Tribunal, Mumbai in the case of Strides Arcolab…

Hero Motocorp Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 1351/DEL/2018[2009-10]Status: DisposedITAT Delhi23 Apr 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

For Appellant: Amount of Proposed international

Section 115JSection 143(3)Section 144C

…ble of being estimated with reasonable certainty, even if the liability is quantified and discharged at a future date. [Refer: Bharat Earth Movers v. CIT: 245 1TR 428 (SC): CIT v. Armour Consultants (P.) Ltd. 214 Taxman 444 (Mad.): Bayer Bio Science (P) Ltd.: 148 TTJ 73 (Mum.)] In view thereof, the Ld. AR submitted that the provision for increase in price of material being an ascertained liability made on an actual and scientific basis for the reasons submitted above would also be allowable while computing book profits under section 115.1 B of the Act. 22. The Ld. DR relied upon the Assessment Order and order of…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…d on the decision of Hon‘ble Supreme Court in Bharat Earth Movers v. CIT: 245 ITR 428 (SC) and decision of Hon‘ble Madras High Court in CIT v. Armour Consultants (P.) Ltd. 214 Taxman 444 (Mad.) and decision of the coordinate bench; Bayer Bio Science (P) Ltd.: 148 TTJ 73 (Mum.). The said method of accounting being Hero MotoCorp Limited Vs. JCIT & DCIT Vs. Hero MotoCorp Ltd. ITA Nos. 1545/Del/2015 and 2424/Del/2015 (AY 2010-11) ITA No. 1609/Del/2016 and 914/Del/2016 (AY 2011-12) Page 73 of 484 always accepted by the Revenue in the past could not have been disturbed by the Revenue. For the aforesaid cumulative reas…