26 (SC), M/s. Punjab State Industrial Development Corporation Ltd. v. CIT

253 ITR 447Supreme Court of India#24135 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing 26 (SC), M/s. Punjab State Industrial Development Corporation Ltd. v. CIT

DCIT., CIRCLE-2(1), HYDERABAD, HYDERABAD vs. KSK ENERGY VENTURES LIMITED, HYDERABAD

ITA 110/HYD/2015[2009-10]Status: DisposedITAT Hyderabad14 Jul 2022AY 2009-10

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S.Rama Rao, ARFor Respondent: Ms. M.Narmada, CIT-DR

Section 143(3)Section 35DSection 37(1)

…ging the same before us by placing reliance on the decisions reported in M/s Brooke Bond India Ltd vs. CIT Page 2 of 7 (1997) 91 taxman 26 (SC), M/s. Punjab State Industrial Development Corporation Ltd Vs. CIT 225 ITR 792 (SC) and CIT Vs. Kodak India Limited 253 ITR 447 (SC). 5. Per contra, Ld. AR submitted that in the return of income filed on 26/09/2009 for the assessment year 2009-10, the assessee claimed deduction of Rs. 10,11,61,683/- under section 35D of the Act representing 1/5th of the total issue expenses of Rs. 50,58,08,417/- and the Ld. CIT(A), after having carefully studied the business model as exp…

INCOME TAX OFFICER-13(3)(3), MUMBAI vs. VIJAY VISION PRIVATE LIMITED, MUMBAI

In the result, appeal of the revenue is dismissed in the manner stated above

ITA 4813/MUM/2017[2010-11]Status: DisposedITAT Mumbai22 Mar 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.4813/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Ito -13(3)(3) M/S. Vijay Vision Room No. 227 Private Ltd, 2Nd Floor Spec House, V. Aayakar Bhawan Ramchandra Lane M K Road Extension, Kachpada, Mumbai-400020 Malad (W), Mumbai- 400064 स्थायी ऱेखा सं./ Pan: Aaacv2144B (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Miss. Deepika Arora (Dr) Assessee By: Shri. Bharat K Patel सुनवाई की तारीख /Date Of Hearing : 08.01.2019 घोषणा की तारीख /Date Of Pronouncement : 22.03.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 4813/Mum/2017, Is Directed Against Appellate Order Dated 24.04.2017 In Appeal No. Cit(A)-21/Ito-13(3)(3)/It-107/2016-17, Passed By Learned Commissioner Of Income Tax (Appeals)-21, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 17.03.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2010-11. I.T.A. No.4813/Mum/2017

For Appellant: Shri. Bharat K PatelFor Respondent: Miss. Deepika Arora (DR)

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…to eight years, that assessee was entitled to set off unabsorbed depreciation as mentioned in the application filed u/s.154 of the Act. He relied upon the orders of the Hon'ble High Court of Madras delivered in the case of Craigmore Plantations India Limited(253 ITR 447). He also relied upon the order of the Hon'ble High Court of Gujarat delivered in .the case of General Motors India Pvt. Ltd. dated 3.08.2012. Departmental Representative (DR) supported the order of the AO and FAA. He relied upon the order of Special Bench of ITAT in the case of Times Guaranty Ltd. (ITA No. 4917 &4918/Mum/2008-AY 2003-04 & 20W-05…

ITO 13(2)(2), MUMBAI vs. SEAROCK ENTERPRIES P. LTD, MUMBAI

Appeal is dismissed

ITA 972/MUM/2016[2006-07]Status: DisposedITAT Mumbai21 Mar 2018AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am Income Tax Officer 13(2)(2) M/S Searock Enterprises 1S Floor, Room No. 147, Pvt. Ltd Aayakar Bhavan, M.K. Road, C/O Economy Refrigeration Vs. Mumbai-400020 Ltd. Kirti Bldg, Dr. V.B. Gandhi Marg, Fort Mumbai-400 023 Appellant .. Respondent Pan No. Aabc4160P

For Appellant: S.G. Dandawate & Co., ARFor Respondent: V Justin, DR

Section 143(3)Section 154Section 32Section 32(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAMIT KOCHAR, AM Income Tax Officer 13(2)(2) M/s Searock Enterprises 1s Floor, Room No. 147, Pvt. Ltd Aayakar Bhavan, M.K. Road, C/o Economy Refrigeration Vs. Mumbai-400020 Ltd. Kirti Bldg, Dr. V.B. Gandhi Marg, Fort Mumbai-400 023 Appellant .. Respondent PAN No. AABC4160P Revenue by : V Justin, DR Assessee by : S.G. Dandawate & Co., AR Date of hearing: 28-02-2018 Date of pronouncement : 21-03-2018 O R D E R PER MAHAVIR SINGH, JM: This appeal by the Revenue is arising out of the order of CIT(A)-21, Mumbai, in appeal N…