Trivenii Engineering Works Ltd. v. CIT

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the Revenue in ITA No

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

…pronouncements:- * CIT vs Avery India Ltd. 207 ITR 813 (Cal.); * Praga Tools Ltd. vs CIT 123 ITR 773 (FB)(AP); * CIT vs Tata Engineering Ltd. 1123 ITR 538 (Bom); * Trivenii Engineering Works Ltd. vs CIT 136 ITR 340 (Del.); * ACIT vs SHama Engine Valves Ltd. 138 ITR 216 (Del.); * CIT vs J.K.Synthetics Ltd. 176 Taxman 355 (Del.) and other case laws. 47.1. Therefore, he prayed that the AO should be directed to allow the entire royalty payment as allowable revenue expenditure as has been decided by the Co-ordinate Bench of the Tribunal in assessee’s own case for AYs 2006-07, 2007-08, 2008-09, 2009-10. 48. On the ot…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, the appeal of the Revenue in ITA No

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

…pronouncements:- * CIT vs Avery India Ltd. 207 ITR 813 (Cal.); * Praga Tools Ltd. vs CIT 123 ITR 773 (FB)(AP); * CIT vs Tata Engineering Ltd. 1123 ITR 538 (Bom); * Trivenii Engineering Works Ltd. vs CIT 136 ITR 340 (Del.); * ACIT vs SHama Engine Valves Ltd. 138 ITR 216 (Del.); * CIT vs J.K.Synthetics Ltd. 176 Taxman 355 (Del.) and other case laws. 47.1. Therefore, he prayed that the AO should be directed to allow the entire royalty payment as allowable revenue expenditure as has been decided by the Co-ordinate Bench of the Tribunal in assessee’s own case for AYs 2006-07, 2007-08, 2008-09, 2009-10. 48. On the ot…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

…of no consequence: 112 • CIT v. Avery India Ltd : 207 ITR 813 (Cal) • Praga Tools Ltd v. CIT : 123 ITR 773 (FB)(AP) • CIT v. Tata Engineering Ltd: 123 ITR 538 (Bom) • Triveni Engineering Works Ltd. V. CIT: 136 ITR 340 (Del) ACIT v. Shama Engine Valves Ltd.: 138 ITR 216 (Del) • • Shriram Pistons and Rings Ltd.: 219 CTR 228 (Del.) CIT v. J.K. Synthetics Ltd.: 176 Taxman 355 (Del.) • • CIT v. B. N Elias & Co. Ltd.: 168 ITR 190 (Guj) SRP Tools Ltd. v. CIT: 237 ITR 684 (Mad.) • • Mysore Kirloskar Ltd.: 114 ITR 443 (Kar) • CIT v. Power Build Ltd.: 244 ITR 19 (Guj.) • CIT v. Gujarat Carbon Ltd.: 254 ITR 294 (Guj.) • C…

M/S HERO HONDA MOTORS LTD,,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeal filed by the assessee is allowed

Bench: Sh C.M.Garg & Shri Prashant Maharishihero Honda Motors Ltd, Dcit, 34, Basant Lok, Vasant Vihar, Circle-12(1), Vs. New Delhi New Delhi Pan:Aaacg0812J (Appellant) (Respondent)

…48/del/2009 A Y 2004-05 Appeal Against Order u/s 263 of The ACT Page 12 of 34 The same view has been reiterated by the Delhi High Court in the following cases: > Triveni Engineering Works Ltd. v. CIT 136 ITR 340 (Del) > Acted.CIT v. Sharma Engine Valves Ltd. 138 ITR 216 (Del) > CIT v. Bhai Sunder Dass & Sons Ltd. 158 ITR 195 (Del) In the case of CIT vs. Ohlum Electrical Industries (P.) Ltd. [127 ITR 409f before the AP High Court the assessee paid a certain royalty on net .vales effected by the exploitation of a technical know how patent for which a license wax granted for 14 years on a non- exclusive basis witho…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal is allowed

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

…e agreement, did not alter the nature of transaction or result in any benefit of enduring character to the assessee. Reference, in this regard, may be made to the following decisions of the jurisdictional Delhi High Court:  ACIT v. Shama Engine Valves Ltd. : 138 ITR 216 @ 223 (Del) Triveni Engineering Works Ltd. v. CIT 136 ITR 340 (Del)  Shriram Pistons and Rings Limited v CIT: 219 CTR 228 (Delhi)  Shriram Pistons and Rings Limited v CIT 307 ITR 363 (Delhi) The Delhi High Court in the case of CIT v. J.K Synthetics: 309 ITR 371 @ pg 391, while culling out legal principles based on various decisions observed as…

COMMISSIONER OF INCOME TAX-IV vs. HERO HONDA MOTORS LIMITED

…rch, it was held that technical knowhow and information become obsolete and useless unless updated. 10. The aforesaid ratio and reasoning has been followed by the Delhi High Court in Addl. Commissioner of Income Tax vs. Shama Engine Valves Ltd. (1982) 138 ITR 216, In the said case the agreement was initially for 10 years, with right of automatic renewal and right to continue manufacture without payment on termination. The agreement had granted an exclusive right to manufacture in India and other specified countries. However, there was restriction in form of a confidentiality clause on communication…