SUDARSHAN CHEMICAL INDUSTRIES LTD. v. ACIT

110 ITD 171Income Tax Appellate Tribunal2008#16541 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing SUDARSHAN CHEMICAL INDUSTRIES LTD. v. ACIT

PRAKASH S PATIL,PANVEL vs. ASST CIT PANVEL CIRCLE, PANVEL

In the result, assessee’s appeal allowed for statistical purpose

ITA 7285/MUM/2019[2011-12]Status: DisposedITAT Mumbai06 Sept 2021AY 2011-12

Section 32Section 37(1)

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ravish Sood (JM) I.T.A. No.7285/Mum/2019 (Assessment Year 2011-12) Prakash S Patil Vs. ACIT C/o Life Line Hospital Panvel Circle Sai Arcade, Opp S.T Stand Aaykar Bhawan, Panvel-410 206 Khanda Colony New Panvel-410 206 PAN : ABUPP8615P (Appellant) (Respondent) None Assessee by Department by Ms. Shreekala Pardeshi Date of Hearing 31.08.2021 Date of Pronouncement 06 .09.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the Assessee is directed against the order of learned CIT(A)-2 dated 01.10.2019 and pertains to Assessme…

PENTA MEDIA GRAPHICS LTD.,CHENNAI vs. DCIT, CHENNAI

In the result , appeal in ITA no

ITA 1407/CHNY/2015[2009-10]Status: DisposedITAT Chennai08 May 2020AY 2009-10

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Respondent: Mr. A.Sundararajan, Addl.CIT

Section 143(3)Section 254

…treating the same as intangible asset eligible for depreciation at 25 per cent for the relevant assessment year; payment was not deductible in its entirety as revenue expenditure. SUDARSHAN CHEMICAL INDUSTRIES LTD. vs. ACIT (2008) 114 TTJ (Pune) 131 : (2008) 110 ITD 171 (Pune) ii. Since the assessee itself has claimed website development expenses as part of block of assets on which depreciation has been claimed and allowed, the same cannot be treated as revenue expenditure. Depreciation @ 25% applicable on intangible assets is allowable on such expenditure software development expenditure Makemytrip (India) (p.…

PENTA MEDIA GRAPHICS LTD.,CHENNAI vs. DCIT, CHENNAI

In the result , appeal in ITA no

ITA 1406/CHNY/2015[2007-08]Status: DisposedITAT Chennai08 May 2020AY 2007-08

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Respondent: Mr. A.Sundararajan, Addl.CIT

Section 143(3)Section 254

DCIT, BANGALORE vs. M/S BOSCH LIMITED, BANGALORE

In the result, the assessee's appeals are partly allowed and revenue’s appeal for the A

ITA 750/BANG/2014[2007-08]Status: DisposedITAT Bangalore06 Nov 2017AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri K.P. Kumar, Senior AdvocateFor Respondent: Shri R.N. Parbat, CIT-III (D.R)

Section 23

…as capital in nature whereas the CIT (Appeals) has allowed the claim of the assessee by therefore, the same is allowable revenue expenditure. 36. The ld. DR has relied upon the decision of Pune Bench of the Tribunal in the case of Sudarshan Chemicals Vs. ACIT 110 ITD 171 and submitted that the Tribunal while considering the identical issue of ERP Implementation has held that this expenditure is towards acquiring intangible asset and therefore is capital in nature. He has also relied upon the decision of Special Bench of Delhi Bench of ITAT in the case of Amway Enterprises Limited Vs. DCIT 111 ITD 112 and submitte…

M/S SONY INDIA PVT. LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 4994/DEL/2010[2006-07]Status: DisposedITAT Delhi19 May 2016AY 2006-07

Bench: Smt Diva Singh & Shri L.P. Sahu

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri A.M. Govil, CIT(DR)

Section 143Section 143(3)

…attention was invited to para 61 and 62 of the said order. 5. The Ld. CIT(DR) on the other hand submitted that the AO at page 27 of the assessment order vide para 9 in his order passed u/s 143 r.w.s 144 (c) relying on Sudarshan Chemical Industries Limited , 110 ITD 171 has decided the issue against the assessee. Accordingly it was his stand that the issue stands considered. 6. We have heard the rival submissions and perused the material available on record. The record shows that the assessee i.e. Sony India Pvt.Ltd. was established in November 1994 as a wholly owned subsidiary of Sony Corporation, Japan. Dur…