18. In International Marketing Ltd. v. Income-Tax Officer

292 ITR 504High Court2007#15561 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2023.

Judgments citing 18. In International Marketing Ltd. v. Income-Tax Officer

Kings Infra Ventures Ltd, Thevara vs. Assistant Commissioner of Income Tax Circle 1 (2), Kochi

In the result, the appeal by the assessee is dismissed

ITA 25/COCH/2017[2011-2012]Status: DisposedITAT Cochin24 Apr 2023AY 2011-2012

Bench: Shri Sanjay Arora & Shri Sandeep Gosainkings Infra Ventures Ltd. Asstt. Commissioner Of A-1, 1St Floor, Atria Apartment Income Tax, Opp. Gurudwara Temple Vs. Circle - 1(2) Perumanur Road Kochi Thevara, Kochi [Pan:Aaccv3411D] (Respondent) (Appellant) Appellant By: Shri Joseph Markose, Sr. Advocate Respondent By: Smt. J.M. Jamuna Devi, Sr. D.R.

For Appellant: Shri Joseph Markose, Sr. AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 139(1)Section 143(3)

…, holding that there was no business (of Aqua Farm Culture), income of which could be computed. Relying on Perfect Pottery Co. Ltd. v. CIT [1987] 166 ITR 196 (Ker);S.P.V. Bank Ltd. v. CIT [1980]126 ITR 773 (Ker); and International Marketing Ltd. v. ITO [2007] 292 ITR 504 (Del), he held that it is only where a business is in existence that it’s profits and gains, allowing expenditure incurred for it’s purposes, could be computed. Income, accordingly, was assessed at Rs. 35,85,037, i.e., without allowing any claim qua unabsorbed business loss or depreciation. In appeal, the ld. CIT(A) upheld the same in principle,…

DCIT, Corporate Circle -1(2), Bhubaneswar vs. M/S. Posco India Private Limited, Bhubaneswar

In the result, appeal filed by the revenue and cross objection filed by the assessee is dismissed

ITA 423/CTK/2019[2015-16]Status: HeardITAT Cuttack21 Jun 2022AY 2015-16

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2015-16 Dcit, Corporate Circle Dcit, Corporate Circle-1(2), Vs. M/S. Posco India Pvt Ltd., M/S. Posco India Pvt Ltd., Bhubaneswar. Bhubaneswar. Ground Floor, Fortune Towers, Ground Floor, Fortune Towers, Zone-6, 6, Chandrasekharpur, Chandrasekharpur, Bhubaneswar. Bhubaneswar. Pan/Gir No. No.Aadcp 6735 B (Appellant (Appellant) .. ( Respondent Respondent) C.O.No.09/Ctk/2020 (In Ita No.423/Ctk/2019) (In Ita No.423/Ctk/2019) Assessment Year : 2015-16 M/S. Posco India Pvt Ltd., M/S. Posco India Pvt Ltd., Vs. Dcit, Corporate Circle Dcit, Corporate Circle-1(2), Ground Floor, Fortune Towers, Ground Floor, Fortune Towers, Bhubaneswar Bhubaneswar Zone-6, 6, Chandrasekharpur, Chandrasekharpur, Bhubaneswar. Bhubaneswar. Pan/Gir No.Aadcp 6735 B Pan/Gir No.Aadcp 6735 B (Appellant (Appellant) .. ( Respondent Respondent)

For Appellant: Shri B.K.Mahapatra/Shri A.K.SabatFor Respondent: Shri M.K.Gautam, CIT (

Section 250

…se facts & circumstances, it is prayed that the interest income/dividend income ought to be charged as "income from other sources". viii.) Reliance is also placed on the decision of Hon'ble Delhi High Court in the case of International Marketing Ltd. vs. ITO (292 ITR 504) wherein it was held in para-2, 3 and 4 as under: " There is, in our opinion, no error of law in that view, keeping in view the pronouncements of the Supreme Court on the subject. The decision of the Apex Court in CIT v. Autokast Ltd. [2001] 248 ITR 110 was a case where the assessee had borrowed money for purchase of plant and machinery from the…

Income Tax Officer, Ward-17(2), Hyderabad vs. Elgen (India) Private Limited, Hyderabad

In the result, appeal of the revenue is allowed

ITA 244/HYD/2019[2015-16]Status: DisposedITAT Hyderabad30 Apr 2021AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2015-16 Income-Tax Officer, Vs. Elgen (India) Pvt Ltd., Ward - 17(2), Hyderabad. Hyderabad. Pan – Aaace 8520C (Appellant) (Respondent) Revenue By: Shri Rohit Mujumdar Assessee By: Shri M. Poorna Chander Rao Date Of Hearing: 15/03/2021 Date Of Pronouncement: 30/04/2021

For Appellant: Shri M. Poorna Chander RaoFor Respondent: Shri Rohit Mujumdar

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2015-16 Income-tax Officer, Vs. Elgen (India) Pvt Ltd., Ward - 17(2), Hyderabad. Hyderabad. PAN – AAACE 8520C (Appellant) (Respondent) Revenue by: Shri Rohit Mujumdar Assessee by: Shri M. Poorna Chander Rao Date of hearing: 15/03/2021 Date of pronouncement: 30/04/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the Revenue for AY 2015-16 is directed against CIT(A) – 7, Hyderabad’s order dated 2…

Anrak Aluminium Limited, Hyderabad vs. DCIT, Circle-1(1), Hyderabad

Appeal is partly allowed in foregoing terms

ITA 994/HYD/2017[2013-14]Status: DisposedITAT Hyderabad08 Feb 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri A.V.Raghuram, ARFor Respondent: Smt. Anjala Sahu, DR

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 994/HYD/2017 Assessment Year: 2013-14 M/s.Anrak Aluminium DCIT, Circle-1(1), Limited, Vs HYDERABAD HYDERABAD [PAN: AAGCA2333M] (Appellant) (Respondent) For Assessee : Shri A.V.Raghuram, AR For Revenue : Smt. Anjala Sahu, DR Date of Hearing : 21-01-2021 Date of Pronouncement : 08-02-2021 O R D E R PER BENCH : This assessee’s appeal for AY.2013-14 arises from the CIT(A)-1, Hyderabad’s order dated 17-03-2017 passed in a…

M/S. M.S. Associates, New Delhi vs. ACIT, New Delhi

In the result, all the four Appeals filed by the Assessee stand allowed for statistical purposes

ITA 2105/DEL/2014[2008-09]Status: DisposedITAT Delhi22 Sept 2015AY 2008-09

Bench: Shri H.S. Sidhu

For Appellant: SH. R.S. SINGHVI, CAFor Respondent: Sh. SUDHIRANJAN, SENAPATI

…iable to be considered as income from other sources instead of the claim as business income. The Assessing Officer has correctly placed reliance on the decision of Hon'ble Delhi High Court reported in International Marketing Ltd. Vs. Income Tax Officer [2007] 292 ITR 504 (Del). 1.5 Further, the claim of the legal and professional charges included, in the administrative expenses ITA NOS.2105-2016/Del/2014 & 2077-2078/DEL/2015 pertained to earlier years as found by the Assessing Officer and not to the instant year. 1.6 In view of the above and in view of the fact that the assessee has not produced anything on r…

Commissioner of Income Tax vs. Jaypee Dsc Ventures Ltd

Accordingly, the same stands dismissed

ITA/357/2010HC Delhi11 Mar 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 143(3)Section 260A

…ITA 357/2010 Page 1 of 18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 357/2010 Reserved on : 16th December, 2010 % Date of decision: 11th March, 2011 Commissioner of Income Tax, Delhi-IV ..... Appellant Through: Mr.Sanjeev Sabharwal, Sr. Standing Counsel versus Jaypee DSC Ventures Ltd. ..... Respondent Through: Ms. S. Krishnan, Advocate CORAM: HON'BLE THE CHIEF JUSTICE…