103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry v. State of AP

247 ITR 36Supreme Court of India2001#4321 most cited

What is 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry v. State of AP authority for?

Courts and Tribunals cannot grant relief beyond statutory provisions.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2013 to 2026.

Also referred to as

103 Taxman 342 · 237 ITR 24 · Federation of Andhra Pradesh Chambers of Commerce & Industry v. State of AP · 247 ITR 36 · 115 Taxmann 143 · statutory provision · relief · courts · tribunals

Also reported as

115 Taxmann 143

Sections most often in play

Section 115BBGSection 115JBSection 115PSection 139(1)Section 143(1)(a)(iv)Section 143(3)Section 144C(10)Section 144C(13)

Judgments citing 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry v. State of AP

Dcm Shriram Industris Ltd, New Delhi vs. DCIT Circle-7(1), New Delhi

In the result, the appeal filed by the assessee is allowed in above terms

ITA 2166/DEL/2022[2018-19]Status: DisposedITAT Delhi18 Mar 2026AY 2018-19

Bench: Shri Challa Nagemdra Prasad & Shri S. Rifaur Rahman

Section 115JSection 143(3)Section 144C(10)Section 14ASection 80Section 92C

…ed in market at its prevailing market 30 price. Ld. AR relied on the various judicial precedents to substantiate its contentions on cardinal principle of interpretation of fiscal laws as follows: -  CIT v Kasturi237 ITR 24 (SC);  Fed of APCCI v State of AP 247 ITR 36 (SC);  CIT v Trivedi 183 ITR 420;  Greatway v CIT 199 ITR 391;  BM Parmar v CIT 235 ITR 679;  Modipon v CIT 247 ITR 40;  CWT v TulsiDass 256 ITR 73;  Vivek Jain v ACIT 337 ITR 74 ;  Rajasthan SEB v DCIT 200 ITR 434 33. Another issue connected with the above is whether the receipts from RECs, being in the nature of capital receipts, will fo…

Global Security Services, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-4(3)(1), Bangalore

In the result, the appeal of the assessee is dismissed

ITA 150/BANG/2024[2018-19]Status: DisposedITAT Bangalore28 Jun 2024AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year : 2018-19

For Appellant: Shri Akshaya K.S., CAFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru
Section 143(1)(a)Section 36(1)(va)

…e read in, nothing is to be implied. There is no room for any intendment. There is no equity about a tax. (See: Cape Brandy Syndicate v. Inland Revenue Commissioners [1921] 1 KB 64 and Federation of A.P. Chambers of Commerce & Industry v. State of A.P. [2001] 247 ITR 36 (SC). In interpreting a taxing statute, the Court must look squarely at the words of the statute and interpret them. Considerations of hardship, injustice and equity are entirely out of place in interpreting a taxing statute. (Also see: CST v. Modi Sugar Mills Ltd. AIR 1961 SC 1047.” 4. Accordingly, the ld. FAA dismissed the appeal of the assessee…

Acc Limited (Formerly Known As the Associated Cement Companies Ltd.), Mumbai vs. ACIT - Ltu, Mumbai

ITA 417/MUM/2014[2006-07]Status: DisposedITAT Mumbai28 Feb 2023AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Range 1(1) (Formerly Known As The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) M/S. Acc Limited V. Asst. Cit-Ltu (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Acit – Ltu V. M/S. Acc Limited 28Th Floor, Centre-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai - 400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 145ASection 251Section 44A

…er, great the hardship may appear to the judicial mind to be. Similar observation was made by the Hon’ble Supreme Court in the case of Federation of Andhra Pradesh Chambers of Commerce & Industry & Ors. etc. Vs. State of Andhra Pradesh & Ors. etc. reported in 247 ITR 36. 13.15 Even I find that Agenda Item No.1 and Board Note wherein Transaction Structuring and Tax and Duty Implications has been assigned are made by the appellant company which is for the self-serving purposes. It has no legal binding to the assessing authority for taxing such business transaction of sale of entire business undertaking with the ag…

Addl CIT RG 1(1), Mumbai vs. Acc Ltd, Mumbai

ITA 5692/MUM/2011[2006-07]Status: DisposedITAT Mumbai28 Feb 2023AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Range 1(1) (Formerly Known As The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) M/S. Acc Limited V. Asst. Cit-Ltu (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Acit – Ltu V. M/S. Acc Limited 28Th Floor, Centre-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai - 400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 145ASection 251Section 44A

…er, great the hardship may appear to the judicial mind to be. Similar observation was made by the Hon’ble Supreme Court in the case of Federation of Andhra Pradesh Chambers of Commerce & Industry & Ors. etc. Vs. State of Andhra Pradesh & Ors. etc. reported in 247 ITR 36. 13.15 Even I find that Agenda Item No.1 and Board Note wherein Transaction Structuring and Tax and Duty Implications has been assigned are made by the appellant company which is for the self-serving purposes. It has no legal binding to the assessing authority for taxing such business transaction of sale of entire business undertaking with the ag…

Acc Ltd ( Formerly Known As the Associated Cement Companies Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

ITA 5655/MUM/2011[2006-07]Status: DisposedITAT Mumbai28 Feb 2023AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Range 1(1) (Formerly Known As The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) M/S. Acc Limited V. Asst. Cit-Ltu (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Acit – Ltu V. M/S. Acc Limited 28Th Floor, Centre-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai - 400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 145ASection 251Section 44A

…er, great the hardship may appear to the judicial mind to be. Similar observation was made by the Hon’ble Supreme Court in the case of Federation of Andhra Pradesh Chambers of Commerce & Industry & Ors. etc. Vs. State of Andhra Pradesh & Ors. etc. reported in 247 ITR 36. 13.15 Even I find that Agenda Item No.1 and Board Note wherein Transaction Structuring and Tax and Duty Implications has been assigned are made by the appellant company which is for the self-serving purposes. It has no legal binding to the assessing authority for taxing such business transaction of sale of entire business undertaking with the ag…

M/S. Odisha Power Generation Corporation Limited, Bhubaneswar vs. DCIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 131/CTK/2019[2014-15]Status: DisposedITAT Cuttack12 Sept 2022AY 2014-15

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

M/S. Odisha Power Generation Corporation Limited, Bhubaneswar vs. DCIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 130/CTK/2019[2013-14]Status: DisposedITAT Cuttack12 Sept 2022AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

M/S. Odisha Power Generation Corporation Ltd., Bhubaneswar vs. ACIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 64/CTK/2017[2009-10]Status: DisposedITAT Cuttack12 Sept 2022AY 2009-10

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

ACIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. Orissa Power Generation Corporation Ltd., Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 288/CTK/2016[2011-12]Status: DisposedITAT Cuttack12 Sept 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

M/S. Odisha Power Generation Corporation Ltd., Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 267/CTK/2016[2011-12]Status: DisposedITAT Cuttack12 Sept 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

ACIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. Odisha Power Generation Corporation Ltd., Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 175/CTK/2016[2012-13]Status: DisposedITAT Cuttack12 Sept 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

M/S. Odisha Power Generation Corporation Ltd., Bhubaneswar vs. ACIT, Corporate Circle-1(2), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 173/CTK/2016[2012-13]Status: DisposedITAT Cuttack12 Sept 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

M/S. Odisha Power Generation Corporation Ltd., Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 84/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Sept 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

DCIT, Bhubaneswar vs. Orissa Power Generation Corporation Ltd, Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 114/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Sept 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…ection 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modipon vs. CIT [2000] 113 Taxman 44/[2001] 247 ITR 40 (Delhi); CIT vs. M.S.S. Rajan [2002] 120 Taxman 680/[2001] 252 IT…

Mrc Transolutions Pvt.Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, the appeal of the assessee is allowed

ITA 528/PUN/2017[2013-14]Status: DisposedITAT Pune29 Jan 2021AY 2013-14
For Appellant: Shri Pramod ShingteFor Respondent: Shri Sudhendu Das
Section 133(6)Section 133ASection 245CSection 35(1)(ii)

…annot be inferred to mean otherwise when the law is plain. The following judgements can be referred to in this context :- (a) Orissa State Warehousing Corporation vs. CIT, 237 ITR 589; (b) Pradesh Chambers of Commerce and Industry vs. State of Andhra Pradesh, 247 ITR 36; 10 CAgIT vs. Plantation Corporation of Kerala Ltd., 247 ITR 155. 17. In view of the this clear legislative intent as evident from the insertion of the Explanation, it is not necessary for us to delve into the true nature of the donations made. 18. In the circumstances, we are of the considered opinion that the claim made by the assessee company…

M/S Bangalore Electricity Supply Company Ltd vs. The Deputy Commissioner of Income-Tax

In the result, the order passed by the tribunal

ITA/204/2013HC Karnataka27 Jan 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 115JSection 143(2)Section 143(3)Section 260Section 260ASection 80I

…MMITTEE AND ANR. V. MORGARDSHAMMAR INDIA LTD. (1996) 1 SCC 108, STATE OF MAHARASHTRA AND OTHERS V. SANTOSH SHANKAR ACHARYA (2000) 7 SCC 463, FEDERATION OF ANDHRA PRADESH CHAMBERS OF COMMERCE AND INDUSTRY V. STATE OF ANDHRA PRADESH (2001) 247 ITR 36 (SC), UOI V. HANSOLI DEVI (2002) 7 SCC 309, NASIRUDDIN V. SITA RAM AGARWAL (2003) 2 SCC 577, MITHILESH SINGH V. UOI (2003) 3 SCC 309, S. REGHURAM REDDY V. CCT (2004) 134 STC 598, CWT V. RAMARAJU SURGICAL COTTON MILLS LTD. (1967) 63 ITR 478 (SC), CIT V. ALCOCK ASHDOWN 9 & CO. LTD. (1997) 224 ITR 353 (SC), CIT V. ING VYSYA BANK LTD.…

ACIT, New Delhi vs. M/S. Housing & Urban Development Corporation Ltd., New Delhi

In the result, Assessee’s appeal vide ITA No

ITA 6151/DEL/2014[2007-08]Status: DisposedITAT Delhi21 Dec 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Gagan Kumar, Adv. &For Respondent: Sh. K.J. Singh, CIT (DR)
Section 143(3)Section 14ASection 263

…r Publication ITA Nos.-5705 & 6151/Del/2014. (AM) (JM) Housing & Urban Development Corporation Ltd. Section 4(1) of I.T. Act, there is statutory provision to the contrary. Moreover, it was held in CIT v/s Kasturi 237 ITR 24(SC); Fed of APCCI v/s State of AP 247 ITR 36(SC); CIT v/s Trivedi 183 ITR 420; Greatway v/s CIT 199 ITR 391; BM Parmar v/s CIT 235 ITR 679; Modipon v/s CIT 247 ITR 40; CIT v/s Rajan 252 ITR 126; CWT v/s Tulsi Dass 256 ITR 73; Vivek Jain v/s ACIT 337 ITR 74 that the courts or the Tribunal cannot extend relief when the legislative intent is otherwise. It was held in Tarulata Shyam v/s CIT…

M/S. Housing & Urban Development Corporation Ltd. (Hudco), New Delhi vs. DCIT, New Delhi

In the result, Assessee’s appeal vide ITA No

ITA 5705/DEL/2014[2007-08]Status: DisposedITAT Delhi21 Dec 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Gagan Kumar, Adv. &For Respondent: Sh. K.J. Singh, CIT (DR)
Section 143(3)Section 14ASection 263

…r Publication ITA Nos.-5705 & 6151/Del/2014. (AM) (JM) Housing & Urban Development Corporation Ltd. Section 4(1) of I.T. Act, there is statutory provision to the contrary. Moreover, it was held in CIT v/s Kasturi 237 ITR 24(SC); Fed of APCCI v/s State of AP 247 ITR 36(SC); CIT v/s Trivedi 183 ITR 420; Greatway v/s CIT 199 ITR 391; BM Parmar v/s CIT 235 ITR 679; Modipon v/s CIT 247 ITR 40; CIT v/s Rajan 252 ITR 126; CWT v/s Tulsi Dass 256 ITR 73; Vivek Jain v/s ACIT 337 ITR 74 that the courts or the Tribunal cannot extend relief when the legislative intent is otherwise. It was held in Tarulata Shyam v/s CIT…

Shri Dineshkumar C. Doshi, Mumbai vs. Income Tax Officer 19(1)(4), Mumbai

The appeals of the assessee are dismissed

ITA 1730/MUM/2018[2011-12]Status: DisposedITAT Mumbai11 Oct 2018AY 2011-12

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 147Section 148

…er the search cannot be said to be bad in law." 60. Reliance placed by the learned counsel on the judgments of the Hon'ble Supreme Court in the cases of CIT v. Plantation Corporation of Kerala (supra) and Andhra Pradesh Chambers v. State of AP and Ors. (2001) 247 ITR 36 (SC) holding that resort to any interpretative process to unfold legislative intent in a case where statutory language is clear, is impermissible, is misplaced, as the judgment of the Hon'ble Gujarat High Court in the case of Arti Gases (supra) is a direct decision involving interpretation of the relevant provisions contained in the IT Act, 1961.…

Pushpak Auxichem P. Ltd, Thane vs. ITO WD 1(3), Kalyan

The appeal of the assessee is partly allowed

ITA 499/MUM/2018[2011-12]Status: DisposedITAT Mumbai25 Sept 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Pushpak Auxichem Pvt. Income Tax Officer Ltd. Ward-1(3), बनाम/ 241/Business-2, Kasturi Mohan Plaza, 1St Floor, Vs. Plaza, 2Nd Floor, Manpada Wayle Nagar, Road, Dombivali (East), Khadak Pada, Thane-421201 Kalyan-421301 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcp0099E

Section 148

…er the search cannot be said to be bad in law." 60. Reliance placed by the learned counsel on the judgments of the Hon'ble Supreme Court in the cases of CIT v. Plantation Corporation of Kerala (supra) and Andhra Pradesh Chambers v. State of AP and Ors. (2001) 247 ITR 36 (SC) holding that resort to any interpretative process to unfold legislative intent in a case where statutory language is clear, is impermissible, is misplaced, as the judgment of the Hon'ble Gujarat High Court in the case of Arti Gases (supra) is a direct decision involving interpretation of the relevant provisions contained in the IT Act, 1961.…

103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry v. State of AP (247 ITR 36) — Cited in 27 Judgments | BharatTax