Commissioner of Income Tax Vs Dharamsi Morarji Chemicals Co. Ltd.
.... hese items under the head "Other incomes" and not exclude them for the purpose of deduction under section 80-I of the Income-tax Act. Thus, we are concerned for the year 1987-88 but the ground in the present memo of appeal is framed in such a manner that it is difficult to ascertain whether the Reve ...
Bombay High Court
Director of Income Tax (International Taxation) Vs Citibank N.A.
.... ablishment in India and, therefore, the income generated by them is taxable in India. Thus, the order of the Assessing Officer, disallowing the entire fees remitted for failure to deduct tax under section 40(a)(i) of the Act was upheld. 5. On further appeal by the respondent-assessee, the Tribuna ...
Bombay High Court
Commissioner of Income Tax Vs Nagarjuna Fertilisers and Chemicals Ltd.
.... as to reduce the cost of production and therefore it was a revenue receipt. Further by pointing out that the said amount was infact paid directly to the financial institutions, which in fact had gone to reduce the loans, he contends that the Commissioner Appeals rightly treated the same as revenue r ...
Andhra Pradesh High Court
Commissioner of Income Tax Vs Modi Xerox Ltd.
.... sioner of income tax (Appeals) has allowed the appeal of the assessee and noted the submission of the assessee and recorded its finding in paragraph 13.1 and 13.2 which are quoted as below: "13.1 The learned counsel for the appellant submitted as under: "In response to the Assessing Officer''s ...
Allahabad High Court
Hindustan Lever Ltd. Vs Commissioner of Income Tax, Kolkata-II
.... the I.T. Act to compute the opening and closing written down value of blocks of assets by deducting only 40% of the depreciation computed at prescribed rates being depreciation actually allowed and the said decision of the Tribunal is perverse? 3. Mr. Khaitan, learned Senior Advocate appearing on ...
Calcutta High Court
Commissioner of Income Tax, Ranchi Vs Central Coalfields Ltd.
.... amounting to Rs. 23,82,000/- and Rs. 25,02,000/- by holding that these expenses were Revenue expenses? Learned counsel for the parties submit that question nos. 1 and 2 stand answered in Tax Appeal No. 14/1999R (Commissioner of Income Tax Vs. M/s. Central Coalfields Ltd.) dated 13th June, 2012. ...
Jharkhand High Court
Commissioner of Income Tax, Ranchi Vs Central Coal Fields Ltd.
.... the parties submitted that question Nos. 1, 2 and 4 have already been answered by this Court in Tax Appeal No. 14 of 1999(R) (Commissioner of Income Tax Vs. M/s. Central Coalfields Limited) vide order dated 13th June, 2012 which was the matter between the parties. 3. In view of the above reasons, ...
Jharkhand High Court
CIT(Delhi-VI) Vs M/s Ansal Properties and Industries Ltd
.... ng as follows :- On consideration of rival submissions, we are unable to accept the view put forward by Learned Counsel for the revenue. The speech of the Finance Minister clearly shows the purpose of exclusion by way of proviso of claims for depreciation of imported cars incorporated by the seco ...
Delhi High Court
The Commissioner of Income Tax, Cochin Vs M/s. Forbes, Ewart and Figgis (P) Ltd., Cochin-3
.... ng on the decision of the Bombay High Court in Commissioner of Income Tax Vs. Chase Bright Steel Ltd. (No. 1), . 2. The Tribunal relied on a decision of the Calcutta High Court, reported in Commissioner of Income Tax Vs. Parshva Properties Ltd., , wherein a bungalow situated in a remote cor ...
High Court Of Kerala
Carborundum Universal Ltd. Vs Deputy Commissioner of Income Tax
.... (supra), which would govern the issue herein. Thus, what is to be included as profits and gains of the industrial undertaking has to be decided in the context of use of the expression ''derived from'' in the said s. 80HH, which means, all those profits and gains which come within the first degree o ...
Madras High Court
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