Sr. No. Decisions Citation 1. CIT v. Mark Auto Industries Ltd.

155 ITD 1093Income Tax Appellate Tribunal2015#19285 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2020.

Judgments citing Sr. No. Decisions Citation 1. CIT v. Mark Auto Industries Ltd.

M/S. Timken Engineering and Rsearch India Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Circle-12(4), Bengaluru

In the result, both the appeals of the assessee are treated as partly allowed

ITA 162/BANG/2019[2010-11]Status: DisposedITAT Bangalore29 Apr 2020AY 2010-11

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri AliasgarRampurwala, A.RFor Respondent: Shri Priyadarshi Mishra, D.R
Section 234BSection 40

…a High Court in the case of Mark Auto Industries Ltd. (supra), provisions of section 40(a)(ia) of the Act is not applicable to an item which is not claimed as expenditure in the books of accounts. The Mumbai Bench of ITAT in the case of SAB Miller India Ltd. (155 ITD 1093) has expressed ITA Nos.161 & 162/Bang/2019 Timken Engineering and Research India Pvt. Ltd., Bangalore Page 5 of 14 the view that the provisions of section 40(a)(ia) of the Act are not attracted to depreciation, since it is not an outgoing expenditure. Accordingly, we find merit in the submissions of the assessee. Accordingly, we are of the vi…

M/S. Timken Engineering and Research India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-12(4), Bengaluru

In the result, both the appeals of the assessee are treated as partly allowed

ITA 161/BANG/2019[2009-10]Status: DisposedITAT Bangalore29 Apr 2020AY 2009-10

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri AliasgarRampurwala, A.RFor Respondent: Shri Priyadarshi Mishra, D.R
Section 234BSection 40

…a High Court in the case of Mark Auto Industries Ltd. (supra), provisions of section 40(a)(ia) of the Act is not applicable to an item which is not claimed as expenditure in the books of accounts. The Mumbai Bench of ITAT in the case of SAB Miller India Ltd. (155 ITD 1093) has expressed ITA Nos.161 & 162/Bang/2019 Timken Engineering and Research India Pvt. Ltd., Bangalore Page 5 of 14 the view that the provisions of section 40(a)(ia) of the Act are not attracted to depreciation, since it is not an outgoing expenditure. Accordingly, we find merit in the submissions of the assessee. Accordingly, we are of the vi…

Fedex Express Transportation and Supply Chian Services (India) P. Ltd, Mumbai vs. DCIT (OSD ) 8(1), Mumbai

In the result, the appeal filed by the revenue stands dismissed

ITA 4387/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Sept 2018AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri N.K.Pradhan, Am Fedex Express Transportation The Deputy Commissioner Of & Supply Chain Services Income-Tax (Osd)-8(1) (India) Private Limited Vs. Room No. 210, 2Nd Floor, (‘Fetscs’) [Fedex Express Aayakar Bhavan, M.K. Road, Services India Private Limited Mumbai-400 020 Merged With Fetscs With Effect From1 October 2013] Boomerang, Unit No. 801, Wing-A, 8Th Floor, Chandivali Farm Road, Andheri (East), Mumbai- 400 072 Pan/Gir No. Aabcf6516A (Assessee) .. (Revenue) & Dy. Commissioner Of Income Fedex Express Transportation Tax-9(3)(1) & Supply Chain Services Room No. 260A, 2Nd Floor, Vs. (India) Private Limited Aayakar Bhavan, M.K. Road, (‘Fetscs’) [Fedex Express Mumbai-400 020 Services India Private Limited Merged With Fetscs With Effect From1 October 2013] Boomerang, Unit No. 801, Wing-A, 8Th Floor, Chandivali Farm Road, Andheri (East), Mumbai- 400 072 Pan/Gir No. Aabcf6516A (Assessee) .. (Revenue) Assessee By Shri Hirali Desai, A.R Revenue By Shri Sachchidanand Dube , D.R Date Of Hearing 05.09.2018 Date Of Pronouncement 26.09.2018

Section 250Section 43B

…ion of disallowing depreciation claimed on the capital item so acquired. For this proposition, he placed reliance upon following case laws: Sr. No. Decisions Citation 1. CIT Vs. Mark Auto Industries Ltd. [358 ITR 43 (P &HHQ] 2. SAB Miller India Ltd. Vs. ACIT [155 ITD 1093 (Mumbai Trib.)] 3. Sonic Biochem Extractions (P) Ltd. Vs. [23 ITR (T) 447 (Mumbai Trib.)] ITO 4. SKOL Breweries Ltd. Vs. ACIT [28 ITR (T) 465 (Mumbai Trib.)] 5. Kawasaki Microelectronics Inc. Vs. DDIT [60 tamxann.com 259 (Bang. Trib.)] (IT) 6. Jaguar Enterprises Vs. DCIT [33 ITR (T) 483 (Delhi Trib.)] P a g e | 5 ITA Nos. 4387 & 4199/Mum/2016 A…

ITO 2(3)(1), Mumbai vs. Quoprro Global Services P. Ltd, Mumbai

ITA 5623/MUM/2015[2012-13]Status: HeardITAT Mumbai01 Nov 2017AY 2012-13

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2008-09

Section 194CSection 35DSection 40

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘D’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2008-09 Income Tax Officer-2(3)(1), M/s Quoprro Global Room No.581A, Services Pvt. Ltd. बनाम/ Aayakar Bhavan, 1st Floor, Cecil Court, Vs. M.K. Road, Lansdowne Road, Colaba, Mumbai-400020 Mumbai-400039 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACQ1764A C.O. No.141/Mum/2017 (Arising out of ITA No.5623/Mum/2015) Assessment Year:…

Sr. No. Decisions Citation 1. CIT v. Mark Auto Industries Ltd. (155 ITD 1093) — Cited in 4 Judgments | BharatTax