Smith & Nephew Healthcare (P) Ltd. v. DCIT

149 ITD 709Income Tax Appellate Tribunal2014#16830 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Smith & Nephew Healthcare (P) Ltd. v. DCIT

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE -3, NASHIK vs. WINDSOR MACHINES LTD., MUMBAI

In the result, the appeal of Revenue is partly allowed

ITA 915/PUN/2022[2011-12]Status: DisposedITAT Pune20 Oct 2023AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri G.D. Padmahshali

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ajay Kumar Kesari

Section 3Section 32(2)

…d by Finance Act, 2001 and were available for carry forward and set off against the profits and gains of subsequent years, without any limit whatsoever. 5.4 Similar decisions were given by the Hon’ble Mumbai ITAT in the cases of Bajaj Hindustan Ltd. Vs. DCIT, 149 ITD 709 and Hindustan Unilever Ltd., 22 ITR (T) 737 (Mum-Trib.) and other judicial authorities. This position is further upheld by the Hon’ble Supreme Court in the cases of Panchmahal Steel Ltd. (2019) 106 taxmann.com 132 (SC). Supreme Petrochem Ltd. (2020) 115 taxmann.com 222 (SC) and Petrofils Co0operative Ltd. (2021) 130 taxmann.com 191 (SC), wherein…

GANESH BENZOPLAST LTD.,MUMBAI vs. DCIT - 1(1), MUMBAI

In the result, the appeal filed by the revenue is dismissed and the assessee appeal is allowed

ITA 6351/MUM/2017[2010-11]Status: DisposedITAT Mumbai07 Jun 2021AY 2010-11

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadalesrl

For Appellant: Shri Haridas Bhatt, ARFor Respondent: Shri TS Khalsa, DR

Section 143(2)Section 143(3)Section 145ASection 14ASection 50C

…against the profits and gains of subsequent years, without any limits. Subsequently the Hon'ble jurisdictional Tribunal, ITAT Mumbai in the case of Smith & Nephew Healthcare (P) Ltd. Vs. DCIT (2014) 32 ITR(T) 208, Mumbai ; DCIT vs. Bajaj Hindustan Ltd. (2014) 149 ITD 709 (Mumbai) and Hindustan Unilever Ltd. Vs. ACIT (2013) 22 ITR(T) 737(Mumbai) have followed the decision of Hon'ble Gujarat High Court after considering the decision of special bench in the case of Times Guaranty also. In view of the above and respectfully following the above judgments, it is direct to allow the carry forward of unabsorbed depreciat…

DCIT 9(1)(2), MUMBAI vs. ATV PROJECTS INDIA LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 107/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Jan 2020AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 107/Mum/2016 (यिर्ाारण वर्ा / Assessment Year 2011-12) Dy. Commissioner Of Atv Projects India Limited Income Tax-Circle 9(1)(2) D-8, Atv House, Midc Street Room No. 260A, 2 Nd Floor, No. 16, Marol, Andheri (E), बनाम/ Aayakar Bhavan, M.K. Road, Mumbai-400 093 Vs. Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaaca6923B अपीलार्थी की ओर े / Appellant By : Shri Anadi Varma, Dr प्रत्यर्थी की ओर े / Respondent By : Shri Ronak Doshi, Ar ुिवाई की तारीख / Date Of Hearing: 10.12.2019 घोर्णा की तारीख / Date Of Pronouncement : 08.01.2020 आदेश / O R D E R

For Appellant: Shri Anadi Varma, DRFor Respondent: Shri Ronak Doshi, AR

Section 131Section 143(3)Section 145(3)

…nst the profits and gains of subsequent years, without any limits. 9.3.1 Subsequently Hon'ble jurisdictional Tribunal, ITAT Mumbai in the cases of Smith & Nephew Healthcare (P) Ltd V/s DCIT (2014) 32 ITR (2) 208 (Mumbai); DCIT v/s Bajaj Hindustan Ltd. (2014) 149 ITD 709 (Mumbai) and Hindustan Unilever Ltd. V/s ACIT (2013) 22 ITR (T) 737 (Mumbai) had flowed the decisions of Hon'ble Gujarat High court after considering the decision of special 21 | P a g e ATV Projects India Ltd. bench in the case of Times Guaranty also. The Hon'ble Tribunal in various case held that the unabsorbed depreciation pertaining to AY 19…

FORD INDIA (P) LTD,CHENNAI vs. DY CIT LTU, CHENNAI

In the result, the assessee’s appeal is allowed

ITA 2345/CHNY/2012[2008-09]Status: DisposedITAT Chennai12 May 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2344 & 2345/Mds/2012 "नधा*रण वष* /Assessment Year: 2005-06 & 2008-09

For Respondent: 28.02.2017

Section 143(3)

…iosyn Ltd. [2014] 228 taxman 359 (Gujarat High Court) • Arc Fine Chemicals Private Limited v. ACIT [PTA No. 2414/2415/2012] (Mumbai Tribunal) • Confidence Petroleum India Ltd v. OCIT [PTA No. 1937/ 2012] (Mumbai Tribunal) • DCIT v. Bajaj Hindustan Ltd. [2014] 149 ITD 709 (Mumbai Tribunal) • Smith & Nephew Healthcare (P.) Ltd. v. DCIT [2014] 32 ITR(T) 208 (Mumbai Tribunal) • Hindustan Unilever Ltd. v. ACIT [2012] 22 ITR(T) 737 (Mumbai Tribunal) ITA Nos.2344 & 2345/Mds/2012 :- 21 -: In addition to the above, the jurisdictional Madras High Court in the case of CIT V. S & S Power Switchgear Ltd. [2009] (218 CTR 701…

FORD INDIA (P) LTD,CHENNAI vs. DY CIT LTU, CHENNAI

In the result, the assessee’s appeal is allowed

ITA 2344/CHNY/2012[2005-06]Status: DisposedITAT Chennai12 May 2017AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2344 & 2345/Mds/2012 "नधा*रण वष* /Assessment Year: 2005-06 & 2008-09

For Respondent: 28.02.2017

Section 143(3)