Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd.

335 ITR 163Reported decision#17687 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd.

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/900/2009HC Delhi06 Oct 2015
Section 260A

…ated on a scientific basis, was an allowable deduction under Section 37(1) of the Act. Relying on the decision in Commissioner of Income Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd. 335 ITR 163 (Karn), Mr. Chopra submitted that transit breakages were normal to the bottling business and, therefore, allowable as a revenue expenditure. By the same analogy, the provision for said breakages should also be allowed particularly since the provision was reversed on the opening day of the following year. Thereby, there was no loss to the Rev…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/901/2009HC Delhi06 Oct 2015
Section 260A

…ated on a scientific basis, was an allowable deduction under Section 37(1) of the Act. Relying on the decision in Commissioner of Income Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd. 335 ITR 163 (Karn), Mr. Chopra submitted that transit breakages were normal to the bottling business and, therefore, allowable as a revenue expenditure. By the same analogy, the provision for said breakages should also be allowed particularly since the provision was reversed on the opening day of the following year. Thereby, there was no loss to the Rev…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/899/2009HC Delhi06 Oct 2015
Section 260A

…ated on a scientific basis, was an allowable deduction under Section 37(1) of the Act. Relying on the decision in Commissioner of Income Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd. 335 ITR 163 (Karn), Mr. Chopra submitted that transit breakages were normal to the bottling business and, therefore, allowable as a revenue expenditure. By the same analogy, the provision for said breakages should also be allowed particularly since the provision was reversed on the opening day of the following year. Thereby, there was no loss to the Rev…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/898/2009HC Delhi06 Oct 2015
Section 260A

…ated on a scientific basis, was an allowable deduction under Section 37(1) of the Act. Relying on the decision in Commissioner of Income Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd. 335 ITR 163 (Karn), Mr. Chopra submitted that transit breakages were normal to the bottling business and, therefore, allowable as a revenue expenditure. By the same analogy, the provision for said breakages should also be allowed particularly since the provision was reversed on the opening day of the following year. Thereby, there was no loss to the Rev…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/237/2015HC Delhi06 Oct 2015
Section 260A

…ated on a scientific basis, was an allowable deduction under Section 37(1) of the Act. Relying on the decision in Commissioner of Income Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd. 335 ITR 163 (Karn), Mr. Chopra submitted that transit breakages were normal to the bottling business and, therefore, allowable as a revenue expenditure. By the same analogy, the provision for said breakages should also be allowed particularly since the provision was reversed on the opening day of the following year. Thereby, there was no loss to the Rev…

Tax v. Balaji Distilleries Ltd. 126 Taxman 264 (Madras) and Commissioner of Income Tax v. Brindavan Beverages (P) Ltd. (335 ITR 163) — Cited in 5 Judgments | BharatTax