200 ITR 496 (Gauhati) 12. CIT v. Guttoffnungashutto Sterkrado

316 ITR 115High Court2009#24576 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2019.

Judgments citing 200 ITR 496 (Gauhati) 12. CIT v. Guttoffnungashutto Sterkrado

A.C.I.T CIR - 2(2),KOLKATA, KOLKATA vs. M/S WEST BENGAL STATE ELECTRICITY DISTRIBUTION CO LTD, KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 1952/KOL/2017[2004-05]Status: DisposedITAT Kolkata30 Apr 2019AY 2004-05

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1952/Kol/2017 (िनधा"रणवष" / Assessment Year: 2004-05) Acit, Circle-2(2), Kolkata Vs. M/S West Bengal State Electricity Board (Now Renamed West Bengal State Electricity Distribution Co. Ltd. )

For Appellant: Shri RadheyShyam, CIT DRFor Respondent: Shri N.K. Poddar, Sr. Advocate

Section 143(3)Section 4

…e exercise, arising out of change of method from the completed contract method to deferred revenue expenditure, is revenue neutral. Therefore, we do not wish to interfere with the impugned judgment of the High Court. " 13.In CIT v. Kataria Road Lines, [2009] 316 ITR 115 (Raj), the Division Bench came to hold as under:- "9. It is not in dispute that the mercantile accounting system was adopted by the assessee and was permitted by the Revenue for several years. By virtue of the said accounting system, the assessee was claiming benefit of finance commission in the year of hire purchase agreement itself irrespectiv…

ITO, NEW DELHI vs. M/S. PARAGON XT, NEW DELHI

In the result appeal of the revenue is dismissed

ITA 363/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Mar 2019AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2010-11

For Appellant: NoneFor Respondent: Shri Surender Pal, Sr. DR

Section 194C

…0, order dated 06.09.2010 has held as under: "11. A Division Bench of the Gauhati High Court in CIT V. Doom Dooms India Ltd. [1993J 200 ITR 496 (Gauhati) 12. CIT V. Guttoffnungashutto Sterkrado, [1992] 197 ITR 66 (Orissa), CIT v. Kataria Road Lines, [2009] 316 ITR 115 (Raj.) 5.9 The Hon'ble Madras High Court in the case of CIT v. Standard Triumph Motor Co. Ltd.; 119 ITR 573 has held that the provisions of the section 145 are only machinery provisions and it cannot override charging provision. The section 145(1) is only an enabling provision to effectuate the charge. The section cannot be used for destroying t…

COMMISSIONER OF INCOME TAX vs. JAGATJIT INDUSTRIES LTD

Accordingly, the same stands dismissed without any order as to

ITA/848/2010HC Delhi06 Sept 2010

Bench: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE MR. JUSTICE MANMOHAN

Section 143(2)Section 260ASection 271(1)(c)

…from the completed contract method to deferred revenue expenditure, is revenue neutral. Therefore, we do not wish to interfere with the impugned judgment of the High Court.” [Emphasis added] 15. In CIT v. Kataria Road Lines, [2009] 316 ITR 115 (Raj), the Division Bench came to hold as under:- “9. It is not in dispute that the mercantile accounting system was adopted by the assessee and was permitted by the Revenue for several years. By virtue of the said accounting system, the assessee was claiming benefit of finance commission in the year of hire purchase agreement itself irre…