125 ITR 326 (Bom.), CIT v. V.T. Kuttappu & Sons.

96 ITR 327High Court1974#21672 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2024.

Sections most often in play

Section 133(6)Section 142(1)Section 143(3)Section 271(1)(c)Section 41(1)

Judgments citing 125 ITR 326 (Bom.), CIT v. V.T. Kuttappu & Sons.

Saket Agarwal, Jaipur vs. ITO Ward 2(3) Jaipur, Jaipur

In the result appeal filed by the assessee is allowed

ITA 646/JPR/2024[2014-15]Status: DisposedITAT Jaipur01 Oct 2024AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Ms. Satwika Jhan, AdvFor Respondent: Ms. Alka Gautam (CIT) a

Section 143(2)Section 143(3)Section 271(1)(c)Section 41(1)

…CIT [1962] 45 ITR 577 (All.), J.K. Chemicals Ltd. v. CIT [1966] 62 1TR 34 (Bom.), Gannon Dunkerley & Co. Ltd. v. CIT [1976] 102 ITR 428 (Bom.), CIT v. Sadabhakti Prakashan Printing Press (P.) Ltd. [1980] 125 ITR 326 (Bom.), CIT v. V.T. Kuttappu & Sons [1974] 96 ITR 327 (Ker.), Liquidator, Mysore Agencies (P.) Ltd. v. CIT [1978] 114 ITR 853 (Kar.), CIT v. Sugauli Sugar Works (P.) Ltd. [1983] 140 ITR 286 (Cal.), Bijli Cotton Mill (P.) Ltd. v. CIT [1971] 81 ITR 400 (All.) and Bhagwat Prasad & Co. v. CIT [1975] 99 ITR 111 (All.). 4. The learned counsel for the revenue placed reliance on a decision of the Allahabad H…

ITO, Ward - 3(3), Kolkata vs. M/S. C D Steel Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1360/KOL/2017[2013-14]Status: DisposedITAT Kolkata29 Aug 2018AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013 14

Section 143(3)Section 271(1)(c)Section 41(1)Section 43BSection 68

…O Wd-3(3), Kol. Vs. M/s C.D. Steel Pvt. Ltd. Page 4 and the said amount still reflecting in the liability side of the balance sheet for the assessment year 2013-14. Hon'ble High Court at Kerala in the case of Commissioner of Income-Tax v. V.T. Kuttappu & Sons 96 ITR 327 held as under:- “The question in regard to the sum of Rs6,725 is whether there had been a cessation of liability. This is more difficult to dealt with. It is said that there has been such a cessation of liability because the debts had become irrecoverable due to the provisions in the law of limitations and further because the assessee himself trea…

Anil Kumar Dangayach HUF, Jaipur vs. ITO, Jaipur

In the result, appeal of the assessee is allowed

ITA 976/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Mar 2018AY 2012-13

Bench: Or At The Time Of Hearing.

For Appellant: Shri S.L. Poddar &For Respondent: Shri L.R. Meena (CIT)

Section 41(1)Section 44A

CIT vs. Chipsoft Technology Pvt Ltd

The appeal is allowed in the

ITA/598/2011HC Delhi20 Jul 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 41Section 41(1)

…ITA-598/2011 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI RESERVED ON: 16.07.2012 PRONOUNCED ON: 20.7.2012 + ITA 598/2011 CIT ..... Appellant Through: Mr. Sanjeev Rajpal, Advocate. versus CHIPSOFT TECHNOLOGY PVT LTD. ..... Respondent Through: Mr. Parag Chawla, Advocate. CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT % 1. The present appeal by the revenue is directed against a judgment of the Income Tax App…