THE COMMISSIONER OF INCOME TAX, vs. M/S BHAGEERATHA ENGINEERING LTD.,
What did the High Court hold?
The High Court referred to its prior judgment in a connected case (ITR No. 264/1997) where similar questions were answered in favor of the assessee. Consequently, the questions of law in these references were also decided in favor of the assessee.
What were the facts?
These Income Tax References (ITRs) filed by the Commissioner of Income Tax pertain to assessment years 1987-88 to 1991-92. The core issues involved the adoption of accounting standards and the treatment of deferred payment arrangements.
What were the issues?
Whether the accounting standards adopted and the treatment of deferred payment arrangements by the assessee were correct. Whether certain questions of law arose for consideration based on the Tribunal's findings of fact.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943 ITR NO. 194 OF 1997 AGAINST THE ORDER/JUDGMENT IN ITA 164/1992 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM PETITIONER/S: THE COMMISSIONER OF INCOME TAX COCHIN. BY ADV SRI.P.K.R.MENON(SR.),SR.COUNSEL FOR IT BY ADV CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT RESPONDENT/S: M/S BHAGEERATHA ENGINEERING LTD., 132, PANAMPILLY AVENUE, COCHIN-16. BY ADVS. SMT.P.ANITHA SMT.P.ANITHA SMT.R.S.GEETHA, SR. ADV. T SREEDHARAN SRI.V.B.UNNIRAJ OTHER PRESENT: SC CHRISTOPHER ABRAHAM., SR ADV. T. SREEDHARAN THIS INCOME TAX REFERENCE HAVING COME UP FOR HEARING ON 24.06.2021, ALONG WITH ITR.193/1997, 195/1997 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITR Nos.193 to 197/1997 -2- IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943 ITR NO. 193 OF 1997 AGAINST THE ORDER/JUDGMENT IN ITA 404/1991 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM PETITIONER/S: THE COMMISSIONER OF INCOME TAX, COCHIN. BY ADVS. SRI.P.K.R.MENON(SR.),SR.COUNSEL FOR IT CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT RESPONDENT/S: M/S BHAGEERATHA ENGINEERING LTD., 132, PANAMPILLY AVENUE, COCHIN-16. BY ADVS. SMT.P.ANITHA SMT.P.ANITHA SMT.R.S.GEETHA SRI.V.B.UNNIRAJ, SR. ADV. T SREEDHARAN THIS INCOME TAX REFERENCE HAVING COME UP FOR HEARING ON 24.06.2021, ALONG WITH ITR.194/1997 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITR Nos.193 to 197/1997 -3- IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943 ITR NO. 195 OF 1997 AGAINST THE ORDER/JUDGMENT IN ITA 767/1992 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM PETITIONER/S: THE COMMISSIONER OF INCOME TAX, COCHIN. BY ADVS. SRI.P.K.R.MENON(SR.),SC FOR IT CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT RESPONDENT/S: M/S BHAGEERATHA ENGINEERING LTD., 132, PANAMPILLY AVENUE, COCHIN-16. BY ADVS. SMT.P.ANITHA SMT.P.ANITHA SMT.R.S.GEETHA SRI.V.B.UNNIRAJ, SR. ADV. T SREEDHARAN THIS INCOME TAX REFERENCE HAVING COME UP FOR HEARING ON 24.06.2021, ALONG WITH ITR.194/1997 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITR Nos.193 to 197/1997 -4- IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943 ITR NO. 196 OF 1997 AGAINST THE ORDER/JUDGMENT IN ITA 579/1995 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM PETITIONER/S: THE COMMISSIONER OF INCOME TAX , COCHIN. BY ADVS. SRI.P.K.R.MENON(SR.),SC FOR IT CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT RESPONDENT/S: M/S BHAGEERATHA ENGINEERING LTD., 132, PANAMPILLY AVENUE, COCHIN-16. BY ADVS. SMT.P.ANITHA SMT.P.ANITHA SMT.R.S.GEETHA SRI.V.B.UNNIRAJ, SR. ADV. T SREEDHARAN THIS INCOME TAX REFERENCE HAVING COME UP FOR HEARING ON 24.06.2021, ALONG WITH ITR.194/1997 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITR Nos.193 to 197/1997 -5- IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943 ITR NO. 197 OF 1997 AGAINST THE ORDER/JUDGMENT IN ITA 929/1909 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM PETITIONER/S: THE COMMISSIONER OF INCOME TAX, COCHIN. BY ADVS. SRI.P.K.R.MENON(SR.),SC FOR IT CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT RESPONDENT/S: M/S BHAGEERATHA ENGINEERING LTD., 132, PANAMPILLY AVENUE, COCHIN-16. BY ADVS. SMT.P.ANITHA SMT.P.ANITHA SMT.R.S.GEETHA SRI.V.B.UNNIRAJ, SR. ADV. T SREEDHARAN THIS INCOME TAX REFERENCE HAVING COME UP FOR HEARING ON 24.06.2021, ALONG WITH ITR.194/1997 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITR Nos.193 to 197/1997 -6- O R D E R [ITR Nos.194/1997, 193/1997, 195/1997, 196/1997, 197/1997] S.V. Bhatti, J. These five I.T.Rs are before this Court by reference under Section 256(1) of the Income Tax Act, 1961 (for short 'the Act'). The I.T.Rs relate to Assessment Years 1987-88 to 1991-92. The I.T.Rs have been listed for hearing along with I.T.R. No.264/1997 of the same assessee for the year 1986-87. By a separate judgment in I.T.R. No.264/1997 questions have been answered in favour of assessee. The learned Counsel appearing for the Department and the Assessee would state that the main question in I.T.R. No.264/1997 is adoption of accounting standards, treatment of deferred payment arrangement etc. The questions of law now referred in the I.T.Rs substantially cover the answer given by this Court on principle points of
ITR Nos.193 to 197/1997 -7- reference in I.T.R. No.264/1997 as well. By referring to the answers given in I.T.R. No.264/1997, the applicable questions of law are answered in favour of the assessee and against the Revenue. A few other questions are not pressed and after perusing the record, we are of the view that these questions in fact having regard to the findings of fact recorded by the Tribunal do not arise for our consideration. The point is answered in favour of the assessee and against the Revenue. I.T.R. Nos.193 to 197/1997 are dismissed. Registry shall send the certified copy of this judgment to the Income Tax Appellate Tribunal. Sd/- S.V.BHATTI JUDGE Sd/- BECHU KURIAN THOMAS JUDGE jjj
ITR Nos.193 to 197/1997 -8- APPENDIX OF ITR 193/1997 PETITIONER ANNEXURE ANNEXURE A1 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1987-88 DATED 12/03/1990. ANNEXURE A2 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1988-89 DATED 27/03/1991. ANNEXURE A3 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1989-90 DATED 31/03/1992. ANNEXURE A4 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1990-91 DATED 19/03/1993. ANNEXURE A5 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1991-92 DATED 23/01/1994. ANNEXURE B1 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1987-88 DATED 31/01/1991. ANNEXURE B2 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1988-89 DATED 18/02/1991. ANNEXURE B3 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1989-90 DATED 07/09/1992. ANNEXURE B4 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1990-91 DATED 07/06/1993. ANNEXURE B5 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1991-92 DATED 18/11/1994.
ITR Nos.193 to 197/1997 -9- ANNEXURE C COPY OF THE ORDER OF THE TRIBUNAL DATED 29/03/1995.
ITR Nos.193 to 197/1997 -10- APPENDIX OF ITR 195/1997 PETITIONER ANNEXURE ANNEXURE A1 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1987-88 DATED 12/03/1990. ANNEXURE A2 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1988-89 DATED 27/03/1991. ANNEXURE A3 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1989-90 DATED 31/03/1992. ANNEXURE A4 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1990-91 DATED 19/03/1993. ANNEXURE A5 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1991-92 DATED 23/01/1994. ANNEXURE B1 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1987-88 DATED 31/01/1991. ANNEXURE B2 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1988-89 DATED 18/02/1991. ANNEXURE B3 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1989-90 DATED 07/09/1992. ANNEXURE B4 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1990-91 DATED 07/06/1993. ANNEXURE B5 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1991-92 DATED 18/11/1994.
ITR Nos.193 to 197/1997 -11- ANNEXURE C COPY OF THE ORDER OF THE TRIBUNAL DATED 29/03/1995.
ITR Nos.193 to 197/1997 -12- APPENDIX OF ITR 196/1997 PETITIONER ANNEXURE ANNEXURE A1 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1987-88 DATED 12/03/1990. ANNEXURE A2 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1988-89 DATED 27/03/1991. ANNEXURE A3 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1989-90 DATED 31/03/1992. ANNEXURE A4 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1990-91 DATED 19/03/1993. ANNEXURE A5 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1991-92 DATED 23/01/1994. ANNEXURE B1 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1987-88 DATED 31/01/1991. ANNEXURE B2 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1988-89 DATED 18/02/1991. ANNEXURE B3 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1989-90 DATED 07/09/1992. ANNEXURE B4 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1990-91 DATED 07/06/1993. ANNEXURE B5 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1991-92 DATED 18/11/1994.
ITR Nos.193 to 197/1997 -13- ANNEXURE C COPY OF THE ORDER OF THE TRIBUNAL DATED 29/03/1995.
ITR Nos.193 to 197/1997 -14- APPENDIX OF ITR 197/1997 PETITIONER ANNEXURE ANNEXURE D TRUE COPY OF THE ORDER OF THE TRIBUNAL DATED 22/11/2001. ANNEXURE A1 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1987-88 DATED 12/03/1990. ANNEXURE A2 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1988-89 DATED 27/03/1991. ANNEXURE A3 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1989-90 DATED 31/03/1992. ANNEXURE A4 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1990-91 DATED 19/03/1993. ANNEXURE A5 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1991-92 DATED 23/01/1994. ANNEXURE B1 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1987-88 DATED 31/01/1991. ANNEXURE B2 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1988-89 DATED 18/02/1991. ANNEXURE B3 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1989-90 DATED 07/09/1992. ANNEXURE B4 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1990-91 DATED 07/06/1993.
ITR Nos.193 to 197/1997 -15- ANNEXURE B5 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1991-92 DATED 18/11/1994. ANNEXURE C COPY OF THE ORDER OF THE TRIBUNAL DATED 29/03/1995.
ITR Nos.193 to 197/1997 -16- APPENDIX OF ITR 194/1997 PETITIONER ANNEXURE ANNEXURE A1 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1987-88 DATED 12/03/1990. ANNEXURE A2 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1988-89 DATED 27/03/1991. ANNEXURE A3 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1989-90 DATED 31/03/1992. ANNEXURE A4 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1990-91 DATED 19/03/1993. ANNEXURE A5 COPY OF ASSESSMENT ORDER FOR ASSESSMENT YEAR 1991-92 DATED 23/01/1994. ANNEXURE B1 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1987-88 DATED 31/01/1991. ANNEXURE B2 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1988-89 DATED 18/02/1991. ANNEXURE B3 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1989-90 DATED 07/09/1992. ANNEXURE B4 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1990-91 DATED 07/06/1993. ANNEXURE B5 COPY OF ORDER OF THE COMMISSIONER OF INCOME TAX (APPEALS) FOR THE ASSESSMENT YEAR 1991-92 DATED 18/11/1994.
ITR Nos.193 to 197/1997 -17- ANNEXURE C COPY OF THE ORDER OF THE TRIBUNAL DATED 29/03/1995.
More judgments on Section 256(1)
- Sahara India Tourism Development Corpn… vs ACIT, Circle - 8(2), KolkataITA 357/KOL/2018[2014-15]Status: Disposed17 Nov 2025AY 2014-15
- Samir Narain Bhojwani, Mumbai vs DCIT 4(2)(1), MumbaiITA 260/MUM/2025[2018-19]Status: Disposed25 Apr 2025AY 2018-19
- ACIT, Central Circle- 28, New Delhi vs Yogender Mohan Rustagi, New DelhiITA 8270/DEL/2019[2017-18]Status: Disposed10 Jan 2024AY 2017-18
- Principal Commissioner of Income Tax-1… vs M/S. Canton Vinimay Pvt LtdITAT/125/202113 Dec 2021
- Principal Commissioner of Income Tax-1… vs M/S Sagar Fintrade Pvt. Ltd.(Now Merged…ITAT/126/202113 Dec 2021
Latest GST High Court judgments
Search GST case law →- M/S B.K. Agency Under The Proprietor Of Bhola Prasad vs. The Chief Commissioner, CGSTPatna · 2 Nov 2026
- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
- Tankala Soumya vs. Assistant Commissioner Of State Tax, CT And GST, Rayagada Circle, RayagadaOrissa · 31 Oct 2026
- M/S Pooja, Town Hallroad, Cuttack vs. State Tax Officer, Cuttack-I West Circle,CuttackOrissa · 31 Oct 2026
- M/S Chicvogue Fashions Lip, Ganjam vs. State Tax Officer Bhubaneswar- Ii CircleOrissa · 31 Oct 2026