2) H.P.Mineral & Industrial Development Corpn v. CIT

302 ITR 120High Court2008#20414 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2021 to 2023.

Judgments citing 2) H.P.Mineral & Industrial Development Corpn v. CIT

Bangalore Beverages Limited, Bangalore vs. Assistant Commissioner of Income Tax (OSD) Ward-1(1)(3), Bangalore

In the result, the appeal filed by the assessee in ITA

ITA 294/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 May 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Shri K.R. Pradeep, A.R. &For Respondent: Ms. Neera Malhotra, D.R

…ITA Nos.438/Bang/2018 & 294/Bang/2019 M/s. Bangalore Beverages Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Bangalore Beverages Ltd. Level 12, UB Towers, UB City 24, Vittal Mallya Road ITO Ward-1(1)(3) Vs. Bangalore 560 001 Bangalore PAN NO : AADCB4445L APPELLANT RESPONDENT Assessment Year: 2015-16 M/s. Bangalore Beverages Ltd. Level 12, UB Towers, UB City ACIT (OSD) 24, Vittal Mallya Road Ward-1(1)(3) Vs. Bangalore 560 001 Bangalore PAN NO : AADCB4445L APPELLAN…

M/S Bangalore Beverages Pvt Limited, Bangalore vs. The Income Tax Officer Ard-1(1)(1), Bangalore

In the result, the appeal filed by the assessee in ITA

ITA 438/BANG/2018[2013-14]Status: DisposedITAT Bangalore25 May 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Shri K.R. Pradeep, A.R. &For Respondent: Ms. Neera Malhotra, D.R

Daicel Chiral Technologies India Private Limited, Hyderabad vs. DCIT, Circle -8 (1), Hyderabad

In the result, the appeal of the assessee is dismissed

ITA 87/HYD/2022[2017-18]Status: DisposedITAT Hyderabad03 Feb 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2017-18 M/S. Daicel Chiral Vs. 1. Deputy Technologies India Private Commissioner Of Limited, Income Tax, Circle Medchal, 8(1), Hyderabad. Hyderabad. 2. National Faceless Pan : Aaccd8423B. Assessment Centre, Delhi. (Appellant) (Respondent) Assessee By: Shri N. Pradeep Revenue By: Shri T. Vijaya Bhaskar Reddy Date Of Hearing: 01.02.2023 Date Of Pronouncement: 03.02.2023 O R D E R Per Laliet Kumar, J.M.

For Appellant: Shri N. PradeepFor Respondent: Shri T. Vijaya Bhaskar Reddy

Section 142(1)Section 143(2)Section 143(3)Section 92C

…s when it falls due that is to say when it became legally recoverable, irrespective of whether it is actually received or not and accrued is that income which that the assessee has a legal right to receive H P Mineral, Ind Development Corporation V CIT( 2008) 302 ITR 120(HP). 7 ITA 87/Hyd/2022 When a statue bring to charge certain income in its intention is to enforce the charge at the earliest point of time. If the income has accrued earlier and the assessee treats it taxable in the year of accrual, it is not open to the revenue to treat it as the income in the year of receipt in a case where the assessee foll…

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 8058/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Feb 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Partially Through Video Conferencing) Dabur Invest Corp, The Joint Commissioner Of Vs. 4Th Floor, Punjabi Bhawan, 10, Income Tax , Rouse Avenue, New Delhi Range-46, Pan: Aaadfd2529G New Delhi (Appellant) (Respondent)

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri G. C. Srivastava, Adv

Section 143Section 4

…ved at the rate of 20% on investment. He submitted that the income accrues when it legally becomes recoverable. For this proposition he relied upon the decision of the H P Mineral and industrial development Corporation versus Commissioner of income tax (2008) 302 ITR 120 (HP). He further relied on the decision of the honourable Supreme Court in E D Sasson & CO Ltd versus CIT (1954) 26 ITR 27. He further stated that in the present case not only the income of ₹ 246.84 crore was ascertained but also accrued and received in assessment year 2015 – 16 itself. Hence, the same is taxable in assessment year 2015 – 16 only…