Tamilnadu Magnesite Ltd. v. ACIT

95 Taxmann.com 239High Court2018#18517 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Judgments citing Tamilnadu Magnesite Ltd. v. ACIT

INDUS BIOTECH LIMITED,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1), PUNE, PUNE

Accordingly, this ground is allowed

ITA 122/PUN/2024[2019-20]Status: DisposedITAT Pune10 Jan 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandra

Section 115JSection 143(1)Section 143(1)(a)Section 36(1)(va)Section 37(1)

…sion in the case of M/s. Essar Oil Limited (supra) confirmed the decision of the Tribunal allowing the aborted IPO expenditure as revenue expenditure u/s 37 of the Act. Similarly, the Hon'ble Madras High Court in the case of Tamilnadu Magnesite Ltd. vs. ACIT, 95 Taxmann.com 239 held that the expenditure incurred for setting up of new project viz. Chemical Beneficiation Plant which is abandoned following State Government Order is allowable as revenue expenditure by holding as follows :- "20. To decide the substantial questions of law framed for consideration, we would have to apply the proper test, which would dis…

VISAKHAPATNAM PORT AUTHORITY,VISAKHAPATNAM vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VISAKHAPATNAM

In the result, appeal of the assessee is allowed

ITA 194/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam05 Sept 2024AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं. / I.T.A. No. 194/Viz/2023 (धििाधरणिरध/ Assessment Year: 2014-15) Visakhapatnam Port Authority V. Asst. Commissioner Of Income Tax Circle-1(1) Administrative Office Building 4Th Floor, Pratyakshakar Bhavan Port Area, Visakhapatnam 530001 Mvp Road, Beside Post Office Andhra Pradesh Sector-8, Mvp Colony Visakhapatnam – 530017 [Pan: Aaalv0035C] Andhra Pradesh (अपीलार्/ Appellant) (प्र्/ Respondent) करदाताकाप्त्््िध/ Assessee Represented By Shri Gvn Hari, Ar : राजसकाप्त्््िध/ Department Represented By Dr. Satyasai Rath, Cit(Dr) : 29.07.2024 सु्वाईसमापहो्ेक््त्ि/ Date Of Conclusion Of Hearing : घोषणाक्तार्ख/Date Of Pronouncement 05.09.2024 : आदेश/O R D E R Per Shri S Balakrishnan: 1. This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), [Ld.Cit(A)], National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2023- 24/1052850996(1) Dated 15.05.2023 Arising Out Of Order Passed Under

Section 143(3)Section 37

…आयकरअपीलीयअधिकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM श्दुव्वआरएलरेडी, नाधयकसदसएिंशीएसबालाकृष्, लेखासदसकेसमक BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं. / I.T.A. No. 194/VIZ/2023 (धििाधरणिरध/ Assessment Year: 2014-15) VISAKHAPATNAM PORT AUTHORITY v. ASST. COMMISSIONER OF INCOME TAX CIRCLE-1(1) Administrative Office Building 4th Floor, Pratyakshakar Bhavan Port Area, Visakhapatnam 530001 MVP Road, Beside Post Office Andhra Pradesh Sector-8, MVP Colony Visakhapatnam – 530017 [PAN: AAA…

CLARIDGE HOTELS P.LTD,NEW DELHI vs. DCIT, CENTRAL CIRCLE-3, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2443/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jun 2022AY 2015-16

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Gaurav Jain, Adv. &For Respondent: Sh. Mahesh Shah, CIT DR

Section 30

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 2443/Del/2019 : Asstt. Year : 2015-16 Claridge Hotels Pvt. Ltd., Vs DCIT, 12, Aurangzeb Road, Central Circle-3, New Delhi-1100011 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No. AAACC0022B Assessee by : Sh. Gaurav Jain, Adv. & Sh. Sanket Gupta, CA Revenue by : Sh. Mahesh Shah, CIT DR Date of Hearing: 25.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the o…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 2(1)(2), BANGALORE vs. M/S. CHAITHANYA PROJECTS PRIVATE LIMITED, BANGALORE

In the result, appeal filed by revenue stands dismissed

ITA 1350/BANG/2019[2014-15]Status: DisposedITAT Bangalore11 Oct 2021AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2014-15 M/S. Chaithanya Projects Pvt. Ltd., The Deputy No. 104, 3Rd Floor, Commissioner Of Prestige Omega, Income Tax, Epip Zone, Circle- 2(1) (1), Whitefield, Vs. Bangalore. Bangalore – 560 066. Pan: Aabcc4930H Appellant Respondent Assessee By : Shri Nitish Ranjan, Ca : Smt. H. Kabila, Revenue By Addl. Cit (Dr) Date Of Hearing : 25-08-2021 Date Of Pronouncement : 11-10-2021 Order Per Beena Pillaipresent Appeal Is Filed By Revenue Against Order Dated 25/03/2019 Passed By The Ld.Cit(A)-2, Bangalore, For Assessment Year 2014-15 On Following Grounds Of Appeal: “(I)Cit(A) Erred In Fact & Law In Holding That The Expenditure Incurred Towards A New Project Of "Health Park", Which Was Capitalized In The Books Of The Assessee, Was Incurred Towards The Existing Business Of 'Development & Construction Of Real Estate Property'.

For Appellant: Shri Nitish Ranjan, CA

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2014-15 M/s. Chaithanya Projects Pvt. Ltd., The Deputy No. 104, 3rd Floor, Commissioner of Prestige Omega, Income Tax, EPIP Zone, Circle- 2(1) (1), Whitefield, Vs. Bangalore. Bangalore – 560 066. PAN: AABCC4930H APPELLANT RESPONDENT Assessee by : Shri Nitish Ranjan, CA : Smt. H. Kabila, Revenue by Addl. CIT (DR) Date of Hearing : 25-08-2021 Date of Pronouncement : 11-10-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by revenue ag…

ADITYA BIRLA POWER CO.LTD,MUMBAI vs. ASST CIT 8(1), MUMBAI

ITA 1115/MUM/2012[2007-08]Status: DisposedITAT Mumbai07 Sept 2018AY 2007-08

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.1115/Mum/2012 (िनधा"रणवष" / Assessment Year:2007-08) Aditya Birla Power Company Limited Assistant Commissioner Of C-1, Aditya Birla Centre Income Tax -8(1) बनाम/ Room No.204, 2Nd Floor S.K. Ahire Marg, Worli Vs. Mumbai-400 030 Aaykar Bhavan Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcb-7067-N (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Rajesh Kumar Yadav,Ld.Dr Assessee By : Yogesh Thar & Hardik Nirmal, Ld.Ar’S सुनवाई की तारीख/ : 02/07/2018 Date Of Hearing घोषणा की तारीख / : 07/09/2018 Date Of Pronouncement

For Appellant: Yogesh Thar & Hardik Nirmal, Ld.AR’sFor Respondent: Rajesh Kumar Yadav,Ld.DR

Section 143(3)Section 28Section 36Section 36(2)Section 37(1)

…ered in Asia Power Projects Private Ltd. Vs DCIT [49 Taxmann.com 428]. This decision of the Hon’ble Court along with catena of other decision has duly been considered by Hon’ble Madras High Court in recent judgment titled as Tamilnadu Magnesite Ltd. Vs. ACIT [95 Taxmann.com 239 dated 05/06/2018] wherein the matter has been concluded in the following manner:- 9. The above tax case appeals have been admitted on the following substantial questions of law. "(a) Whether the Tribunal is correct in rejecting the claim of deduction/loss relating to the 'project expenses' in the computation of taxable total income 10 Adi…