SMS Pharmaceuticals Ltd. v. DCIT

142 ITD 157Income Tax Appellate Tribunal#19115 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2020 to 2023.

Judgments citing SMS Pharmaceuticals Ltd. v. DCIT

Mmtc Ltd vs. DCIT, Circle-5(1)

The appeal is allowed, with aforesaid consequences, as directed in ground wise findings

ITA 1722/DEL/2006[2003-2004]Status: DisposedITAT Delhi30 Jun 2023AY 2003-2004

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmam/S. Mmtc Ltd., Scope Vs. Dcit, Complex, Circle-5(1) Core 1,7, Institutional Area, New Delhi Lodhi Road, New Delhi- 110003 Pan : (Appellant) (Respondent)

Section 143(3)Section 44ASection 80Section 80H

…. CIT vs. kar Mobiles Ltd. : 333 ITR 478 (Ker) 10. CIT vs. Sociedade de Fomento Industrial Ltd. 335 ITR 472 (Bom) 11. DCIT vs. B.A. Aswathaiah & Bros. : 72 TTJ 714 (Bang.) 12. Kadra Mills (CBE) Ltd. v. JCIT : 76 TTJ 38 (Chennai) 13. Mitsu Ltd. v. Asstt. CIT : 142 ITD 157 (Ahd.) 14. ACIT vs. GKN Sinter Metal (P.) Ltd. : 153 ITD 311 (Pune) 15. CIT vs. Metalman Auto (P.) Ltd. : 336 ITR 434 12. On the basis of these judgments cited it was also submitted that expenses like interest from customers and sale tax receipt of interest, commissioner labour charges, scrap of sales insurance receipt etc. have been considered…

ACIT (Ltu), New Delhi vs. M/S Havells India Ltd., New Delhi

In the result, appeal of the assessee is partly allowed

ITA 466/DEL/2011[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…3] 36 taxmann.com 88 (Mum. Trib.)/59 SOT 302 ix. ITO v. Midas Touch Exports: [2005] 1 SOT 553 (Mum. Trib.) x. DDIT v. Samsung Engg Co. Ltd.: [2011] 43 SOT 38 (Mum.) (URO) xi. SMS Pharmaceuticals Ltd. vs. DCIT: [2014] : 32 ITR(T) 220 Mitsu Ltd. v. Asstt. CIT: 142 ITD 157(Ahd.) xii. 32. He further submitted in following decisions it has been held that interest income earned on delayed or overdue payment from customers is assessable as profits and gains from business for computing deduction under Chapter VI-A of the Act: i. CIT v. Govinda Choudhury and Sons.: 203 ITR 881 (SC) ii. CIT vs. Jindal Polyester And Steel…

M/S Havells India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6073/DEL/2010[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…3] 36 taxmann.com 88 (Mum. Trib.)/59 SOT 302 ix. ITO v. Midas Touch Exports: [2005] 1 SOT 553 (Mum. Trib.) x. DDIT v. Samsung Engg Co. Ltd.: [2011] 43 SOT 38 (Mum.) (URO) xi. SMS Pharmaceuticals Ltd. vs. DCIT: [2014] : 32 ITR(T) 220 Mitsu Ltd. v. Asstt. CIT: 142 ITD 157(Ahd.) xii. 32. He further submitted in following decisions it has been held that interest income earned on delayed or overdue payment from customers is assessable as profits and gains from business for computing deduction under Chapter VI-A of the Act: i. CIT v. Govinda Choudhury and Sons.: 203 ITR 881 (SC) ii. CIT vs. Jindal Polyester And Steel…

M/S Havells India Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6072/DEL/2010[2004-05]Status: DisposedITAT Delhi25 Aug 2020AY 2004-05

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…3] 36 taxmann.com 88 (Mum. Trib.)/59 SOT 302 ix. ITO v. Midas Touch Exports: [2005] 1 SOT 553 (Mum. Trib.) x. DDIT v. Samsung Engg Co. Ltd.: [2011] 43 SOT 38 (Mum.) (URO) xi. SMS Pharmaceuticals Ltd. vs. DCIT: [2014] : 32 ITR(T) 220 Mitsu Ltd. v. Asstt. CIT: 142 ITD 157(Ahd.) xii. 32. He further submitted in following decisions it has been held that interest income earned on delayed or overdue payment from customers is assessable as profits and gains from business for computing deduction under Chapter VI-A of the Act: i. CIT v. Govinda Choudhury and Sons.: 203 ITR 881 (SC) ii. CIT vs. Jindal Polyester And Steel…

SMS Pharmaceuticals Ltd. v. DCIT (142 ITD 157) — Cited in 4 Judgments | BharatTax