Super Spinning Mills Ltd. v. ACIT

357 ITR 720High Court2013#11562 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Judgments citing Super Spinning Mills Ltd. v. ACIT

Angalakshmi Spinning Mill, Coimbatore vs. NFAC, Delhi

In the result, the appeal filed by the assessee is allowed

ITA 513/CHNY/2021[2017-18]Status: DisposedITAT Chennai24 Aug 2022AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri N.Arjun Raj, CAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 115ISection 115JSection 143(3)Section 234CSection 80I

…issed.” 13. Respectfully following the decision of the co-ordinate Bench of this Tribunal, we reject the grounds of appeal of the Revenue.” 5.2 Even this issue is considered by the Hon’ble High Court of Madras in the case of Super Spinning Mills Ltd., [2013] 357 ITR 720 and considered the replacement of machinery as revenue in nature by holding that the basic test is to find out whether expenditure is incurred to preserve and maintain already existing asset and said expenditure must not be incurred to bring any new asset into existence to obtain a new advantage. The expenditure is to be treated as revenue in nat…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Global Aluminium Private Limited, Hyderabad

Appeals are dismissed

ITA 678/HYD/2019[2016-17]Status: DisposedITAT Hyderabad16 Jul 2021AY 2016-17

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES : BENCH “A” HYDERABAD (Through Video Conference) BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 968/Hyd./2017 A.Y : 2012-13 I.T.A. No. 1374/Hyd./2017 A.Y : 2013-14 I.T.A. No. 483/Hyd./2019 A.Y : 2014-15 I.T.A. No. 678/Hyd./2019 A.Y : 2016-17 Dy.CIT, Circle 2(2) vs. M/s Global Aluminium Pvt. Ltd. Hyderabad \ Secunderabad ITO, Ward 2(2), Hyd [PAN: AAACG7398C] (Appellant) (Respondent) For Revenue: Smt. N. Esther, D.R. For Assessee: Sri Y. Ratnakar, A.R Date of Hearing : 01/06/2021 Date of Pronouncement : 16/07…

Income Tax Officer, Ward-2(2), Hyderabad vs. Global Aluminium Private Limited, Hyderabad

Appeals are dismissed

ITA 483/HYD/2019[2014-15]Status: DisposedITAT Hyderabad16 Jul 2021AY 2014-15

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES : BENCH “A” HYDERABAD (Through Video Conference) BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 968/Hyd./2017 A.Y : 2012-13 I.T.A. No. 1374/Hyd./2017 A.Y : 2013-14 I.T.A. No. 483/Hyd./2019 A.Y : 2014-15 I.T.A. No. 678/Hyd./2019 A.Y : 2016-17 Dy.CIT, Circle 2(2) vs. M/s Global Aluminium Pvt. Ltd. Hyderabad \ Secunderabad ITO, Ward 2(2), Hyd [PAN: AAACG7398C] (Appellant) (Respondent) For Revenue: Smt. N. Esther, D.R. For Assessee: Sri Y. Ratnakar, A.R Date of Hearing : 01/06/2021 Date of Pronouncement : 16/07…

DCIT, Circle-2(2), Hyderabad vs. Global Aluminium Pvt. Ltd., Secunderabad

Appeals are dismissed

ITA 968/HYD/2017[2012-13]Status: DisposedITAT Hyderabad16 Jul 2021AY 2012-13

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES : BENCH “A” HYDERABAD (Through Video Conference) BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 968/Hyd./2017 A.Y : 2012-13 I.T.A. No. 1374/Hyd./2017 A.Y : 2013-14 I.T.A. No. 483/Hyd./2019 A.Y : 2014-15 I.T.A. No. 678/Hyd./2019 A.Y : 2016-17 Dy.CIT, Circle 2(2) vs. M/s Global Aluminium Pvt. Ltd. Hyderabad \ Secunderabad ITO, Ward 2(2), Hyd [PAN: AAACG7398C] (Appellant) (Respondent) For Revenue: Smt. N. Esther, D.R. For Assessee: Sri Y. Ratnakar, A.R Date of Hearing : 01/06/2021 Date of Pronouncement : 16/07…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Global Aluminium Private Limited, Secunderabad

Appeals are dismissed

ITA 1374/HYD/2017[2013-14]Status: DisposedITAT Hyderabad16 Jul 2021AY 2013-14

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri Y. Ratnakar, A.RFor Respondent: Smt. N. Esther, D.R
Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES : BENCH “A” HYDERABAD (Through Video Conference) BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 968/Hyd./2017 A.Y : 2012-13 I.T.A. No. 1374/Hyd./2017 A.Y : 2013-14 I.T.A. No. 483/Hyd./2019 A.Y : 2014-15 I.T.A. No. 678/Hyd./2019 A.Y : 2016-17 Dy.CIT, Circle 2(2) vs. M/s Global Aluminium Pvt. Ltd. Hyderabad \ Secunderabad ITO, Ward 2(2), Hyd [PAN: AAACG7398C] (Appellant) (Respondent) For Revenue: Smt. N. Esther, D.R. For Assessee: Sri Y. Ratnakar, A.R Date of Hearing : 01/06/2021 Date of Pronouncement : 16/07…

DCIT Ltu, Mumbai vs. Bajaj Holding & Investments Ltd, Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 6963/MUM/2014[1993-94]Status: DisposedITAT Mumbai28 Aug 2020AY 1993-94

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm

Section 143(3)Section 254

…the decision of Karnataka High Court in the case of Mysore Spun Concrete Pipe Pvt. Ltd, reported in 194 ITR 159. 30. As far as this issue is concerned, learned counsel appearing for the assessee placed reliance on the decision of this Court reported in (2013) 357 ITR 720 (Mad) in the case of Super Spinning Mills Ltd., Vs. Assistant Commissioner of Income-tax related to the expenditure on replacement of the machinery parts. The assessee therein engaged in the business of manufacture and trading in cotton yarn and allied products and the assessee incurred expenditure in respect of replacement of certain textile mac…

M/S Fine Blanking Pvt. Ltd., Hubli vs. JCIT, Hubli

In the result, the appeal by the assessee is partly allowed

ITA 393/BANG/2016[2012-13]Status: DisposedITAT Bangalore15 Feb 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2012-13

For Appellant: Shri Ravishankar, AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru

…ent appeal before the Tribunal. 10. We have heard the rival submissions. First let us set out the legal position with regard to when an expenditure can be regarded as current repairs. The Hon’ble Madras High Court in the case of Super Spinning Mills v. ACIT, 357 ITR 720, after considering the several Supreme Court decisions culled out the principles applicable in such a situation as follows:- “The question as to whether the expenditure incurred on replacement of machinery is revenue or capital expenditure, particularly in the nature of replacements of parts, thus rests on the nature of expenditure incurred, vis…

DCIT, New Delhi vs. M/S. Gujarat Guardian Ltd., New Delhi

In the result, appeal filed by the revenue against the direction of the Ld

ITA 1106/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Aug 2018AY 2010-11

Bench: Shri S.K.Yadav & Shri Prashant Maharishim/S. Guajarat Guardian Ltd, Vs. Dcit, 4-7/C, Dda Shopping Centre, Circle-12(1), (Now Circle- New Friends Colony, 10(2), New Delhi Cr Building, Ip Estate, Pan: Aaacg1622K New Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Guajarat Guardian Ltd, Circle-12(1), (Now Circle-10(2), 4-7/C, Dda Shopping Cr Building, Ip Estate, Centre, New Delhi New Friends Colony, New Delhi Pan: Aaacg1622K (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Smt Meeta Singh CIT DR
Section 144Section 144CSection 14A

… CIT v. TVS Motors: 364 ITR 1 (HC)(Mad)  CIT vs. Sree Ayyanar Spinning and Weaving Mills Ltd.: 211 Taxmann 534 (SC)  CIT v. Shri Rama Sugar Mills: 21 ITR 191 (Mad.)  CIT v. Norinco (P.) Ltd.: ITA No. 622 of 2014 (Cal)  Super Spinning Mills Ltd. v. ACIT: 357 ITR 720 (Mad)  CIT v. Indian Woollen Textile Mills Pvt. Ltd.: 112 ITR 441 (P&H)  CIT v. Shree Hari Industries: 161 ITR 249 (Raj.)  CIT v. Madras Spinners Ltd.: 177 ITR 498 (Ker.)  CIT v. Tea Estate Pvt. Ltd.: 198 ITR 535 (Cal.)  CIT v. Madras Spinners Ltd.: 207 ITR 35 (Ker.)  CIT v. Sree Bhagvathi Textiles Ltd.: 207 ITR 826 (Ker.)  CIT v. Co-opera…

DCIT, Bangalore vs. M/S Snowman Logistics Ltd., Bangalore

In the result, Revenue’s appeal for Assessment Year 2009-10 is partly allowed

ITA 382/BANG/2014[2009-10]Status: DisposedITAT Bangalore26 Jun 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Dr.P.K. Srihari, Addl. CIT (D.R.)For Respondent: Shri Cherian K Baby, CA
Section 143(1)Section 143(3)

…) in deleting the disallowance of expenditure incurred on replacement of tyres and pallets. In support of his contention, the learned Departmental Representative placed reliance on the following judicial pronouncements :- (i) Super Spinning Mills Ltd. V ACIT (357 ITR 720 (SC) (ii) CIT V Sarvanna Spinning Mills P. Ltd. (293 ITR 201) (SC) 6.4 Per contra, the learned Authorised Representative for the assessee supported the finding of the learned CIT(A) on this issue in the impugned order and reiterated the contentions made before the authorities below. It was contended that the trucks of the refrigerated division ru…

Super Spinning Mills Ltd. v. ACIT (357 ITR 720) — Cited in 9 Judgments | BharatTax