Shyam Biri Works Ld v. ACIT

108 ITD 489Income Tax Appellate Tribunal2006#21929 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2015 to 2017.

Judgments citing Shyam Biri Works Ld v. ACIT

DCIT, Circle - 10, Kolkata vs. M/S. Stadmed Private Ltd., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 200/KOL/2010[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(2)Section 143(3)

…debited to the P&L a/c’. The court further observed that ‘if the amount was treated as the part of the closing stock then it should have been allowed for deduction u/s. 43B’ The Hon'ble ITAT, Allahabad Bench in the case of Shyam Biri Works Ld vs. ACIT (2006) 108 ITD 489 held that “Excise duty is payable either at the point of time of manufacture or at the time of removal of such manufactured goods kept at an approved place of storage. Sec. 145A clearly provides that excise duty is includible in closing stock only when it is actually paid. Since the assessee had not paid excise duty on goods kept in bonded wareho…

Stadmed Private Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 136/KOL/2010[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(2)Section 143(3)

…debited to the P&L a/c’. The court further observed that ‘if the amount was treated as the part of the closing stock then it should have been allowed for deduction u/s. 43B’ The Hon'ble ITAT, Allahabad Bench in the case of Shyam Biri Works Ld vs. ACIT (2006) 108 ITD 489 held that “Excise duty is payable either at the point of time of manufacture or at the time of removal of such manufactured goods kept at an approved place of storage. Sec. 145A clearly provides that excise duty is includible in closing stock only when it is actually paid. Since the assessee had not paid excise duty on goods kept in bonded wareho…

JCIT(OSD), Circle - 10, Kolkata vs. Stadmed Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is treated as partly allowed for statistical purposes

ITA 222/KOL/2012[2006-07]Status: DisposedITAT Kolkata27 Nov 2015AY 2006-07

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 43(1)

…ock of finished goods. 9. On appeal, the ld. CIT(Appeals) deleted the addition made by the Assessing Officer on this issue by relying on the decision dated 17.07.2006 of the ITAT, Allahabad Bench in the case of Shyam Biri Works Limited –vs.- ACIT reported in 108 ITD 489. 10. After considering the rival submissions and perusing the relevant material available on record, it is observed that this issue involved in Ground No. 2 of the Revenue’s appeal is squarely covered, inter alia, by the decision of the Hon’ble Madhya Pradesh High Court in the case of ACIT –vs.- D & H Secheron Electrodes (P) Limited [2008] 173 Ta…

Shyam Biri Works Ld v. ACIT (108 ITD 489) — Cited in 3 Judgments | BharatTax