Yamaha Motor India (P) Ltd. v. ACIT

21 SOT 122Income Tax Appellate Tribunal#19936 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing Yamaha Motor India (P) Ltd. v. ACIT

DCIT, NEW DELHI vs. M/S. SONY INDIA PVT. LTD., NEW DELHI

In the result, appeal filed by the assessee is partly allowed as indicated above and appeal filed by the revenue is dismissed

ITA 1166/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Aug 2024AY 2010-11

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

For Appellant: Shri Nageshwar Rao, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR

Section 143Section 143(2)Section 143(3)Section 92C

…kwell Printers vs ACIT [1996} 59 ITO 340 (Jabalpur)  Nathani Steel Ltd vs Dy CIT [1996} 56 ITJ 240 (Mum)  Inductotherm (India) Ltd vs DCIT [2000] 73 ITO 329 (Ahmedabad)  Yamaha Motor India (P) Ltd vs ACIT [2008] 24 SOT 76 (Del)  Asst CIT vs SRF Ltd [2008} 21 SOT 122 (Del)  Natco Exports vs DCIT [2003} 861TO 445 (Hyderabad) (ix) In view of above, for claiming depreciation under the new scheme, the 'ownership' and 'use' criteria has to be essentially satisfied only at the initial stage when the asset actually forms part of a particular 'block of asset', and therefore, individual assets lose their identity and…

SONY INDIA PRIVATE LIMITED,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME-TAX, NEW DELHI

In the result, appeal filed by the assessee is partly allowed as indicated above and appeal filed by the revenue is dismissed

ITA 1026/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Aug 2024AY 2010-11

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

For Appellant: Shri Nageshwar Rao, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR

Section 143Section 143(2)Section 143(3)Section 92C

SHIRPUR GOLD REFINERY LTD,MUMBAI vs. ITO CIR 9(3)(1), MUMBAI

ITA 7983/MUM/2011[2008-09]Status: DisposedITAT Mumbai19 May 2017AY 2008-09

Bench: S/Sh.Rajendra & Ramlal Negiआयकर आयकर अपील अपील संसंसंसं./Ita./7983/Mum/2011,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" & आयकर आयकर अपील अपील संसंसंसं./Ita/2917/Mum/2012,िनधा"रण िनधा"रण वष" वष"/ Assessment Year-2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Shirpur Gold Refinery Ltd. Dcit, -Circle -9 (3) 5, Trishala , 5Th Floor, 122, Sheikh M.St. 279, Aayakar Bhavan Zaveri Bazar Vs. Mumbai-20. Mumbai-400 002. Pan:Aaaca 4896 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri E. Shankaran-Dr Assessee By: S/Shri B.S. Sharma & Dalpat Shah-Ar

For Appellant: S/Shri B.S. Sharma and Dalpat Shah-ARFor Respondent: Shri E. Shankaran-DR

Section 254(1)

…आयकर अपीलीय अपीलीय अिधकरण अिधकरण, मुंबई मुंबई “ई ” खंडपीठ खंडपीठ मेमेमेमे आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं रामलाल नेगी, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Ramlal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA./7983/Mum/2011,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" & आयकर आयकर अपील अपील संसंसंसं./ITA/2917/Mum/2012,िनधा"रण िनधा"रण वष" वष"/ Assessment Year-2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Shirpur Gold Re…

CYBERSOL TECHNOLOGIES PVT. LTD.,MUMBAI vs. ITO 8 (1)(2), MUMBAI

In the result, appeal of the Assessee is allowed

ITA 2749/MUM/2016[2012-13]Status: DisposedITAT Mumbai12 Apr 2017AY 2012-13

Bench: Shri Rajendra & Shri C.N. Prasadita No. 2749/Mum/2016 : (A.Y : 2012-13) M/S Cybersol Technologies Pvt. Ltd. Vs. Ito 8(1)(2) 524-527, Raheja Metroplex Room No.601-A, 6Th Floor (Ijmima) Aayakar Bhavan Behind Goregaon Sports Club M.K.Road Off Link Road, Malad West Mumbai – 400 020 Mumbai – 400 064 Pan : Aabcc3318B (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant By : Shri K Gopal / Ms Neha Pranjape प्रत्यर्थी की ओर से / Respondent By : Shri Jintendra Kumar सुनवाई की तारीख / Date Of Hearing : 17/01/2017 घोषणा की तारीख / Date Of Pronouncement : /04/2017

For Appellant: Shri K Gopal /For Respondent: Shri Jintendra Kumar

Section 2Section 32Section 43(6)Section 50

…the block as a whole instead of upon an individual asset. 11. The above principle has been laid down in the following decisions relied upon by the id. Counsel for the assessee namely; (A) Notco Exports. Vs. DCIT, 86 lTD 445 (Hyd.), (B) ACIT Vs. SRF Ltd., Vol. 21 SOT 122 (Del.), & (C) Unitex products Ltd. Vs. ITO, Vol. 22 SOT 429 (Mum). 12. The ld. DR however submitted the user was a condition for allowing depreciation and in this regard relied to the decision of the Hon'ble Bombay High Court in the case of Dineshkumar Gulabchand Agrawal V. CIT,, 267 ITR 768 (Bom). We have perused the aforesaid decision and are of…