Universal Cables Ltd. v. CIT

243 ITR 371High Court2000#23915 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2017 to 2020.

Judgments citing Universal Cables Ltd. v. CIT

DCIT, Circle - 11(1), Kolkata vs. M/S. Jct Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed and the appeal of the assessee is allowed

ITA 84/KOL/2019[2011-12]Status: DisposedITAT Kolkata08 Jul 2020AY 2011-12

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 250Section 32(2)

…is issue is covered in favour of the assessee by the judgement of the Hon'ble Supreme Court in the case of Madras Industrial Investment Corpn. Ltd. [1997] 91 Taxman 340 (SC) and the judgement of the Tribunal in the case of Universal Cables Ltd. vs. CIT [2000] 243 ITR 371 (Calcutta). This Bench of the Tribunal in the case of M/s. Kanoria Chemicals & Industries Ltd. vs. ACIT in ITA No. 1880/Kol/2014 at para 14 page 10 and 11 held as follows: 15 I.T.A. No. 84/Kol/2019 I.T.A. No. 2389/Kol/2018 Assessment Year: 2011-12 JCT Limited. “14. Ground No. 4 of the departmental appeal for the Assessment Year 2009-10 and the G…

Jct Ltd., Kolkata vs. DCIT, Circle - 11(1), Kolkata

In the result, the appeal of the Revenue is dismissed and the appeal of the assessee is allowed

ITA 2389/KOL/2018[2011-12]Status: DisposedITAT Kolkata08 Jul 2020AY 2011-12

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 250Section 32(2)

…is issue is covered in favour of the assessee by the judgement of the Hon'ble Supreme Court in the case of Madras Industrial Investment Corpn. Ltd. [1997] 91 Taxman 340 (SC) and the judgement of the Tribunal in the case of Universal Cables Ltd. vs. CIT [2000] 243 ITR 371 (Calcutta). This Bench of the Tribunal in the case of M/s. Kanoria Chemicals & Industries Ltd. vs. ACIT in ITA No. 1880/Kol/2014 at para 14 page 10 and 11 held as follows: 15 I.T.A. No. 84/Kol/2019 I.T.A. No. 2389/Kol/2018 Assessment Year: 2011-12 JCT Limited. “14. Ground No. 4 of the departmental appeal for the Assessment Year 2009-10 and the G…

Leo Fasteners, Pondicherry vs. DCIT, Pondicherry

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

ITA 508/CHNY/2017[2012-13]Status: HeardITAT Chennai31 Jul 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Smt. Pushya Seetharaman, Sr. CounselFor Respondent: Shri S. Nataraja, JCIT
Section 37(1)Section 43A

…ot be adjusted in the value of asset and it has to be allowed as revenue expenditure under Section 37(1) of the Act. The Ld. Sr. counsel has also placed her reliance on the judgment of Delhi High Court in Principal CIT v. Nitrex Chemicals India Ltd. (2016) 243 ITR 371. 5. We heard Shri S. Nataraja, the Ld. Departmental Representative also. The Ld. D.R. submitted that he is placing reliance on the observation made by the Assessing Officer and the CIT(Appeals). 5 I.T.A. No.508/Mds/17 6. We have carefully gone through the orders of both the authorities below in the light of submissions made by the Ld. Sr. cou…