Sulzer India Limited v. DCIT

Mahindra & Mahindra Ltd, Mumbai vs. Addl CIT Cir 2(2), Mumbai

In the result, this ground of appeal is

Bench: Shri Pawan Singh & Shri M Balaganesh(Virtual Hearing) Assessment Year : 2005 – 2006 Mahindra & Mahindra Ltd., Addl Cit Circle 2(2)(2), Mahindra Towers, Worli, Mumbai Mumbai 400 018 Pan Aaacm3025E Vs (Appellant) (Respondent) Assessment Year : 2005 – 2006 Addl Cit Circle 2(2)(2), Mahindra & Mahindra Ltd., Mumbai Mahindra Towers,Worli, Mumbai 400 018 Pan Aaacm3025E Vs (Appellant) (Respondent)

…ing the sum which was waived on prepayment of SICOM loan, treating the same as revenue income . The learned CIT(A) erred in not applying the ratio of the decision of the Special Bench of the Tribunal in the case of DCITvs. Sulzer India Ltd. 42 SOT 457 (2010),134 TTJ 385 (Mum SB) as confirmed by the Bombay High Court vide order dated 5th December.2014 which is squarely applicable to the facts of the case. The contention of the Appellant that the amount in question was a capital receipt not exigible to tax be accepted. 9. Special Pension - Rs. 52,85.600/- On the facts and in the circumstances of the case and in la…

Asst CIT 10(3) (OSD), Mumbai vs. Colgate Palmolive (I) Ltd, Mumbai

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 6073/Mum/2014 & Cross Objection No.243/Mum/2014 (िनधा"रणवष" / Assessment Year: 2007-08) Assistant Commissioner Of Colgate Palmolive (India) Limited Colgate Research Centre Income Tax 10(3) (Osd) बनाम/ Main Street Room No.403,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 2778/Mum/2011 & Cross Objection No.126/Mum/2011 (िनधा"रणवष" / Assessment Year: 2005-06) Colgate Palmolive (India) Limited Assistant Commissioner Of Colgate Research Centre Income Tax 10(3) बनाम/ Main Street Room No.451,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan, M.K.Road Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) :

…record. We find that Ld. AO has made the aforesaid disallowance relying on AY 2003-04 & 2004-05 and the same has been deleted by the Tribunal in AY 2004-05 by following the decision rendered by Mumbai Tribunal (Special Bench) in Sulzer India Limited Vs. DCIT [134 TTJ 385]. Further, the revenue’s appeal on this issue for AY 2003-04 has been dismissed by aforesaid order of Hon’ble Bombay High Court. Finally, the Hon’ble Apex Court in CIT Vs. Balkrishna Industries Ltd. [2017 88 Taxmann.com 273] has approved the view of Hon’ble Bombay High Court on merits rendered in CIT Vs. Sulzer India Ltd. [369 ITR 717]. In view o…

ACIT 10(3), Mumbai vs. Colgate Palm Olive (I) Ltd, Navi Mumbai

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 6073/Mum/2014 & Cross Objection No.243/Mum/2014 (िनधा"रणवष" / Assessment Year: 2007-08) Assistant Commissioner Of Colgate Palmolive (India) Limited Colgate Research Centre Income Tax 10(3) (Osd) बनाम/ Main Street Room No.403,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 2778/Mum/2011 & Cross Objection No.126/Mum/2011 (िनधा"रणवष" / Assessment Year: 2005-06) Colgate Palmolive (India) Limited Assistant Commissioner Of Colgate Research Centre Income Tax 10(3) बनाम/ Main Street Room No.451,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan, M.K.Road Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) :

…record. We find that Ld. AO has made the aforesaid disallowance relying on AY 2003-04 & 2004-05 and the same has been deleted by the Tribunal in AY 2004-05 by following the decision rendered by Mumbai Tribunal (Special Bench) in Sulzer India Limited Vs. DCIT [134 TTJ 385]. Further, the revenue’s appeal on this issue for AY 2003-04 has been dismissed by aforesaid order of Hon’ble Bombay High Court. Finally, the Hon’ble Apex Court in CIT Vs. Balkrishna Industries Ltd. [2017 88 Taxmann.com 273] has approved the view of Hon’ble Bombay High Court on merits rendered in CIT Vs. Sulzer India Ltd. [369 ITR 717]. In view o…