Velayudhaswamy Spinning Mills (P) Ltd., 21 Taxman.com 95 (Mad). (ii). CIT v. Mewar Oil and General Mills Ltd.

216 CTR 65High Court2008#19980 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Velayudhaswamy Spinning Mills (P) Ltd., 21 Taxman.com 95 (Mad). (ii). CIT v. Mewar Oil and General Mills Ltd.

ROHDA SPECIALTIY CHEMICALS INDIA LTD,MUMBAI vs. ADDL CIT CIR 6(1), MUMBAI

Appeal stands dismissed for want of substantial question of law

ITA 830/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Apr 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri C.N. Prasadita No. 830/Mum/2014 : (A.Y : 2009-10) M/S Rhodia Specialty Chemicals Vs. Addl. Cit – Circle 6(1) India Ltd. (Formerly Known As Room No.511, Aayakar Bhawan M/S Albright & Wilson Chemicals Mk Road India Ltd.), Phoenix House, A Wing New Marine Lines 4Th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 Pan : Aaaca3841L Ita No. 622/Mum/2014 : (A.Y : 2009-10) Dcit -7(2) Vs. M/S Rhodia Specialty Chemicals Room No.624, Mk Road India Ltd. (Formerly Known As Mumbai – 400 020 M/S Albright & Wilson Chemicals India Ltd.), Phoenix House, A Wing 4Th Floor, 462 Senapati Bapat Marg Lower Parel (West) Mumbai – 400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Manish V ShahFor Respondent: Shri Rajguru M
Section 143(3)

…e decisions in support of his submissions. 35 ITA NO. 830/MUM/2014 and ITA NO. 622/MUM/2014 M/s Rhodia Specialty Chemicals India Ltd. (Formerly known as M/s Albright & Wilson Chemicals India Ltd.) , A.Y : 2009-10 1. CIT Vs. Mewar Oil and General Mills Ltd. [216 CTR 65] (Raj) 2. Gunter Merchant Cotton Press Co. Ltd. Vs. ITO [108 ITR 620](A.P.) 3. CIT Vs. Bhupinder Flour Mills P. Ltd [206 Taxman 123] (P&H) 4. CIT Vs. Bharat Suryodaya Mills Co. Ltd [202 ITR 942] (Guj) 5. New Shorrock Spinning and Manufacturing CO. Ltd. Vs. CIT [30 ITR 338] (Bom) 6. CIT Vs. Chogule and Co. Ltd. [214 ITR 523] (Bom) 7. Mahalakshmi T…

DCIT 7(2), MUMBAI vs. ALBRIGHT & WILSON CHEMICALS INDIA LTD, MUMBAI

Appeal stands dismissed for want of substantial question of law

ITA 622/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Apr 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri C.N. Prasadita No. 830/Mum/2014 : (A.Y : 2009-10) M/S Rhodia Specialty Chemicals Vs. Addl. Cit – Circle 6(1) India Ltd. (Formerly Known As Room No.511, Aayakar Bhawan M/S Albright & Wilson Chemicals Mk Road India Ltd.), Phoenix House, A Wing New Marine Lines 4Th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 Pan : Aaaca3841L Ita No. 622/Mum/2014 : (A.Y : 2009-10) Dcit -7(2) Vs. M/S Rhodia Specialty Chemicals Room No.624, Mk Road India Ltd. (Formerly Known As Mumbai – 400 020 M/S Albright & Wilson Chemicals India Ltd.), Phoenix House, A Wing 4Th Floor, 462 Senapati Bapat Marg Lower Parel (West) Mumbai – 400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Manish V ShahFor Respondent: Shri Rajguru M
Section 143(3)

…e decisions in support of his submissions. 35 ITA NO. 830/MUM/2014 and ITA NO. 622/MUM/2014 M/s Rhodia Specialty Chemicals India Ltd. (Formerly known as M/s Albright & Wilson Chemicals India Ltd.) , A.Y : 2009-10 1. CIT Vs. Mewar Oil and General Mills Ltd. [216 CTR 65] (Raj) 2. Gunter Merchant Cotton Press Co. Ltd. Vs. ITO [108 ITR 620](A.P.) 3. CIT Vs. Bhupinder Flour Mills P. Ltd [206 Taxman 123] (P&H) 4. CIT Vs. Bharat Suryodaya Mills Co. Ltd [202 ITR 942] (Guj) 5. New Shorrock Spinning and Manufacturing CO. Ltd. Vs. CIT [30 ITR 338] (Bom) 6. CIT Vs. Chogule and Co. Ltd. [214 ITR 523] (Bom) 7. Mahalakshmi T…

LOTUS ENERGY (I) LTD,MUMBAI vs. CIT RG 8, MUMBAI

In the result, the appeal filed by the assessee in ITA No

ITA 4355/MUM/2011[2006-07]Status: DisposedITAT Mumbai14 Dec 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4355/Mum/2011 ("नधा"रण वष" / Assessment Year : 2006-07) M/S Lotus Energy (India) Commissioner Of Income बनाम/ Ltd., Tax- Range 8, V. 409, Laxmi Plaza, 2 Nd Floor, Aaykar Bhavan, Laxmi Industrial Estate, M.K. Road, Andheri (W), Mumbai. Mumbai -400053. "थायी लेखा सं./Pan : Aabcl6119K (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri R.P. Meena
Section 143(3)Section 263Section 32Section 40

…ery as the same are used in multiple shifts at the plant. The A.O. has dismissed the audit objection relying on the decision in ITA 4355/Mum/2011 21 the case of Geetha Hotels Pvt. Ltd.(2002) 254 ITR 649 and in the case of Mewar Oil & General Mill Ltd. (2008)216 CTR 65(Raj.). The ld. Counsel relied on the decision in the case of CIT v. Triveni Tissues Ltd. (1994) 206 ITR 92(Cal.) and in the case of CIT v. Bharat Radiators P. Ltd., (1999) 239 ITR 608(Bom.). The ld. Counsel submitted that the order of the A.O. cannot be considered as erroneous and prejudicial to the interest of Revenue. The learned counsel for the…

RRB ENERGY LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1875/DEL/2013[2005-06]Status: DisposedITAT Delhi12 Aug 2016AY 2005-06

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. K. Sampath, AdvocateFor Respondent: Sh. K. Sonbhadra, Sr. DR
Section 143(1)Section 147Section 148Section 80I

…e No. 85, sl. No. 9 of the paper book. The assessee has correctly calculated the depreciation. Reliance is placed on the following decisions : (i). Velayudhaswamy Spinning Mills (P) Ltd., 21 Taxman.com 95 (Mad). (ii). CIT vs. Mewar Oil and General Mills Ltd., 216 CTR 65 (Raj.) (iii). CIT vs. M/s. Emerald Jewel Industry P. Ltd. (Mad. HC order dt. 10.08.2010 in Appeal No. 715 of 2010. 10. The ld. DR, on the other hand, relied on the orders of the authorities below and submitted that they have made good orders and the same need no interference. The appellant has not maintained separate books of accounts for the unit…

Velayudhaswamy Spinning Mills (P) Ltd., 21 Taxman.com 95 (Mad). (ii). CIT v. Mewar Oil and General Mills Ltd. (216 CTR 65) — Cited in 4 Judgments | BharatTax