271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd.

235 ITR 433High Court1999#8912 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd.

M/S. RAO & VENKATESULU,BANGALORE vs. INCOME TAX OFFICER, WARD- 2(3)(2), BANGALORE

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 305/BANG/2021[2016-17]Status: DisposedITAT Bangalore22 Sept 2021AY 2016-17

Bench: Shri George George K

For Appellant: Sri.Ningoji Rao, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 143(1)Section 154Section 199

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “SMC-A” BENCH, BANGALORE Before Shri George George K, Judicial Member ITA No.305/Bang/2021 : Asst.Year 2016-2017 M/s.Rao & Venkatesulu The Income Tax Officer Chartered Accountants Ward 2(3)(2) v. Bengaluru. No.200, 3rd D Cross II Block III Stage, Basaveshwaranagar Bengaluru – 560 079. PAN : AABFR0269F. (Appellant) (Respondent) Appellant by : Sri.Ningoji Rao, CA Respondent by : Sri.Ganesh R.Ghale, Standing Counsel Date of Pronouncement : 22.09.2021 Date of Hearing : 21.09.2021 O R D E R This appeal at the instance of the assessee is directed against the CIT(A)’s or…

MI OVERSEAS LTD.,MUMBAI vs. ADIT, DEHRADUN

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 5584/DEL/2013[2010-11]Status: DisposedITAT Dehradun08 Jun 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

MI OVERSEAS LTD.,MUMBAI vs. ADIT, DEHRADUN

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 5583/DEL/2013[2007-08]Status: DisposedITAT Dehradun08 Jun 2021AY 2007-08

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

ADIT (INTERNATIONAL TAXATION), DEHRADUN vs. M/S. M.I, OVERSEAS LTD., MUMBAI

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 5565/DEL/2013[2010-11]Status: DisposedITAT Dehradun08 Jun 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

ADIT (INTERNATIONAL TAXATION), DEHRADUN vs. M/S. M.I, OVERSEAS LTD., MUMBAI

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 5564/DEL/2013[2007-08]Status: DisposedITAT Dehradun08 Jun 2021AY 2007-08

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

ADIT, DEHRADUN vs. M/S. M.I. OVERSEAS LTD., NOIDA

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 3045/DEL/2013[2006-07]Status: DisposedITAT Dehradun08 Jun 2021AY 2006-07

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

MI OVERSEAS LTD.,MUMBAI vs. ADIT, DEHRADUN

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 2956/DEL/2013[2006-07]Status: DisposedITAT Dehradun08 Jun 2021AY 2006-07

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

MI OVERSEAS LTD.,NEW DELHI vs. ADIT, DEHRADUN

In the result ITA number 5584/Del/2013 filed by the assessee for assessment year

ITA 3072/DEL/2012[2009-10]Status: DisposedITAT Dehradun08 Jun 2021AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Thakur Singh Mapwal, JCIT DR
Section 263Section 44BSection 9

…IT v. Sedco Forex International Drilling Co. Ltd. [2003] 264 ITR 320 (Uttaranchal), CIT v. Halliburton Offshore Services Inc. [2004] 271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. [1984] 149 ITR 703 (Mad) and CIT v. Ranoli Investment P. Ltd. [1999] 235 ITR 433 (Guj). Thus for assessment year 2006 – 07, the assessee cannot be subjected to interest u/s 234B of the income tax act. This is also for the reason that proviso inserted u/s 209 (1) of the act by The Finance Act 2012 is with effect from 1/4/2012 and does not apply to assessment year 2006 – 07. Therefore, respectfully following the decision of the…

TEKI VENKATA RAMA RAO,,KAKINADA vs. THE ITO,, KAKINADA

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 151/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam10 Aug 2018AY 2012-2013

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.151/Viz/2017 (धििाारण िर्ा/Assessment Year:2012-13) Sri Teki Venkata Ramana Rao Vs. Income Tax Officer D.No.11-2-10 (International Taxation) Seshasai Street Kakinada Ramarao Peta Kakinada, E.G.Dist [Pan :Affpt6413G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri I.Kama Sastry, Ar प्रत्यार्थी की ओर से/ Respondent By : Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 25.07.2018 10.08.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri I.Kama Sastry, ARFor Respondent: Shri V.Appala Raju, DR
Section 195Section 201Section 201(1)Section 201(2)

…ault. Therefore, the rigors of section 201(1) are clearly applicable in the case of assessee.. The Ld.CIT(A) considered the decision of Hon’ble Gujarat High Court in the case of Commissioner of Income Tax Vs. Ranoli Investment Pvt. Ltd. and others reported in 235 ITR 433 and held that if no deduction is made and the deducted amount is not paid, the person whose duty it was to deduct the tax at source and to pay is to be treated as ‘assessee in default’ in respect of the taxes and no penalty is to be charged u/s 221 on such person if the ITO is satisfied that such failure to deduct the tax had 9 Sri Teki Venkata R…

MERIDIEN SA,MUMBAI vs. ADIT CIR 4(1), MUMBAI

In the result, both the appeals of the assessee company are partly allowed

ITA 6605/MUM/2012[2009-10]Status: DisposedITAT Mumbai26 Aug 2016AY 2009-10

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri Neeraj AgarwalFor Respondent: Shri Harshad Vengurlekar
Section 143(3)Section 234BSection 66A

…Sedco Forex International Drilling Co. Ltd. & Ors [264 ITR 320(Uttaranchal)] 16 ITA No.6578 /MUM/2012,(A.Y. 2008-09) ITA No.6605 /MUM/2012,(A.Y. 200910 (iv). CIT Vs. Madras Fertilizers Ltd. [149 ITR 703](Mad) (v). CIT Vs. Ranoli Investments Pvt. Ltd. [235 ITR 433](Guj) The Ld. CIT(A) however being of the view that unlike as per the facts involved in the case laws relied upon before him, the assessee company had not offered its income for taxation following any recognized method of accounting, and rather as a matter of fact had understated its taxable income and claimed refund of TDS, therefore upheld the…

MERIDIEN SA,MUMBAI vs. DDIT (IT)CIR 4(1), MUMBAI

In the result, both the appeals of the assessee company are partly allowed

ITA 6578/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri Neeraj AgarwalFor Respondent: Shri Harshad Vengurlekar
Section 143(3)Section 234BSection 66A

…Sedco Forex International Drilling Co. Ltd. & Ors [264 ITR 320(Uttaranchal)] 16 ITA No.6578 /MUM/2012,(A.Y. 2008-09) ITA No.6605 /MUM/2012,(A.Y. 200910 (iv). CIT Vs. Madras Fertilizers Ltd. [149 ITR 703](Mad) (v). CIT Vs. Ranoli Investments Pvt. Ltd. [235 ITR 433](Guj) The Ld. CIT(A) however being of the view that unlike as per the facts involved in the case laws relied upon before him, the assessee company had not offered its income for taxation following any recognized method of accounting, and rather as a matter of fact had understated its taxable income and claimed refund of TDS, therefore upheld the…

ALLCATEL USA SOURCING LP ( INCLUDED IN ALCATEL-LUCENT USA INC.),MUMBAI vs. ADDL DIT (IT) RG 1, MUMBAI

In the result, all the appeals filed by the assessees are allowed for statistical purpose

ITA 8601/MUM/2010[2006-07]Status: DisposedITAT Mumbai05 Aug 2016AY 2006-07

Bench: Shri B.R. Baskaran & Shri C.N. Prasadआयकर अपील सं /I.Ta No.8601 & 7533/Mum/2010 ("नधा"रण वष" / Assessment Year:2006-07 & 2007-08 M/S. Alcatel Usa Sourcing The Addl. Director Of बनाम/ Lp (Included In Alcatel- Income-Tax (International Vs. Lucent Usa Inc.) Taxation)-1, C/O Pricewaterhouse Scindia House, Coopers, Mumbai Pwc House, 4Th Floor, Guru Nanak Road, Bandra(W), Mumbai-400 050 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aalfa9998A आयकर अपील सं /I.Ta No.7534 & 7535/Mum/2011 ("नधा"रण वष" / Assessment Year:2007-08 & 2008-09 M/S. Alcatel Usa Sourcing The Addl. Director Of बनाम/ Inc (Included In Alcatel- Income-Tax (International Vs. Lucent Usa Inc.) Taxation)-1, C/O Pricewaterhouse Scindia House, Coopers, Mumbai Pwc House, 4Th Floor, Guru Nanak Road, Bandra(W), Mumbai-400 050 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aagca4535R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri P.J. Pardiwalla अपीलाथ" ओर से/ Appellant By: Shri Madhur Agarwal Shri K.K. Ved ""यथ" क" ओर से/Respondent By: Shri Jasbir Chauhan

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Jasbir Chauhan
Section 143(3)Section 144C(13)Section 234B

…CTR (SC) 320 2) DIT Vs MGCV Network Asia LLC (2009) 313 ITR 187 (Bom) 46 M/s. Alcatel USA Sourcing LP 3) The DDIT Vs SET Satellite (Singapore) Pte Ltd., 106 ITD 175 (Mum) 4) Motorola Inc Vs DCIT 96 TTJ 1 (Del) 5) CIT Vs Ranoli Investment Pvt. Ltd and Other 235 ITR 433 (Guj) 6) CIT Vs Madras Fertilisers Ltd (`149 ITR 703 (Mad) 16.4. The DRP observing that provisions of Sec. 234B is compensatory in nature and is leviable on the amount of assessed tax therefore the contentions of the assessee was rejected. 16.5. On hearing both sides, we find force in the submissions of the Ld. Counsel for the assessee. However…

271 ITR 395 (Uttaranchal), CIT v. Madras Fertilizers Ltd. (235 ITR 433) — Cited in 12 Judgments | BharatTax