285 ITR 310W (Kar) and Commissioner of Income Tax v. Manipal Finance Corporation Ltd.

53 Taxmann.com 313High Court2015#9833 most cited

What is 285 ITR 310W (Kar) and Commissioner of Income Tax v. Manipal Finance Corporation Ltd. authority for?

Forfeited portions of deposits are not income subject to tax.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Also referred to as

Commissioner of Income Tax v. Manipal Finance Corporation Ltd. · 285 ITR 310W (Kar) · 53 Taxmann.com 313 · forfeited deposit · not income · income tax

Judgments citing 285 ITR 310W (Kar) and Commissioner of Income Tax v. Manipal Finance Corporation Ltd.

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 255/BANG/2018[2012-13]Status: DisposedITAT Bangalore20 Sept 2019AY 2012-13

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 254/BANG/2018[2011-12]Status: DisposedITAT Bangalore20 Sept 2019AY 2011-12

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 253/BANG/2018[2008-09]Status: DisposedITAT Bangalore20 Sept 2019AY 2008-09

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 252/BANG/2018[2007-08]Status: DisposedITAT Bangalore20 Sept 2019AY 2007-08

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 251/BANG/2018[2006-07]Status: DisposedITAT Bangalore20 Sept 2019AY 2006-07

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 250/BANG/2018[2005-06]Status: DisposedITAT Bangalore20 Sept 2019AY 2005-06

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 249/BANG/2018[2004-05]Status: DisposedITAT Bangalore20 Sept 2019AY 2004-05

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 248/BANG/2018[2003-04]Status: DisposedITAT Bangalore20 Sept 2019AY 2003-04

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 247/BANG/2018[2001-02]Status: DisposedITAT Bangalore20 Sept 2019AY 2001-02

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 245/BANG/2018[2000-01]Status: DisposedITAT Bangalore20 Sept 2019AY 2000-01

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

M/S Maharashtra Apex Corporation Limited, Manipal vs. Deputy Commissioner of Income Tax Circle-1, Udupi

240 & 241/Bang/2018

ITA 243/BANG/2018[1999-00]Status: DisposedITAT Bangalore20 Sept 2019AY 1999-00

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Anil Kumar Rao, C. AFor Respondent: Shri Vikas Suryavamshi, Addl. CIT DR
Section 143Section 154

…es) and Manipal Finance Corporation Ltd and the orders of the Tribunal was confirmed by the High Court in CIT vs Industrial Credit and Development Syndicate Ltd [2006] 285 ITR 310W (Kar) and Commissioner of Income Tax vs Manipal Finance Corporation Ltd [2015] 53 Taxmann.com 313 (Karnataka). Accordingly, the appellant pressed its grounds before CIT-A for allowing its ground of appeal that forfeited portion of deposit is not income subject to tax. The Written Submission filed ITA Nos. 239 to 255/Bang/2018 Page 34 of 37 before the CIT-A are reproduced in pages 2 to 4 of CIT-A order in ITA No. 22/Udup/CIT(A) Mang/2…

285 ITR 310W (Kar) and Commissioner of Income Tax v. Manipal Finance Corporation Ltd. (53 Taxmann.com 313) — Cited in 11 Judgments | BharatTax