320 ITR 561 (SC) CIT v. Usha

348 ITR 480High Court#20580 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2021.

Judgments citing 320 ITR 561 (SC) CIT v. Usha

M/S. Ansys Software Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result appeal filed by assessee stands allowed

ITA 2038/BANG/2019[2009-10]Status: HeardITAT Bangalore31 Mar 2021AY 2009-10

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…half of assessee to truly and fully disclose all material facts, is bad in law. In support of his contention the Ld.AR placed reliance on following decisions: CIT vs Kelvinator India Ltd. reported in 320 ITR 561 (SC) CIT vs Usha international Ltd. reported in 348 ITR 480 (Delhi full bench) Page 8 of 15 Dishman Pharmaceuticals Ltd. vs DCIT reported in 346 ITR 328 (Guj) 14. On the contrary the Ld.Sr.DR submitted that the reassessment notice the present case is valid and that the disallowances made by the Ld.AO could not have been allowed as deduction. He placed reliance on following decisions.: Phool Chand Bajrang…

M/S. Ansys Software Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result appeal filed by assessee stands allowed

ITA 2037/BANG/2019[2008-09]Status: HeardITAT Bangalore31 Mar 2021AY 2008-09

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…half of assessee to truly and fully disclose all material facts, is bad in law. In support of his contention the Ld.AR placed reliance on following decisions: CIT vs Kelvinator India Ltd. reported in 320 ITR 561 (SC) CIT vs Usha international Ltd. reported in 348 ITR 480 (Delhi full bench) Page 8 of 15 Dishman Pharmaceuticals Ltd. vs DCIT reported in 346 ITR 328 (Guj) 14. On the contrary the Ld.Sr.DR submitted that the reassessment notice the present case is valid and that the disallowances made by the Ld.AO could not have been allowed as deduction. He placed reliance on following decisions.: Phool Chand Bajrang…

M/S. Ansys Software Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result appeal filed by assessee stands allowed

ITA 2036/BANG/2019[2007-08]Status: HeardITAT Bangalore31 Mar 2021AY 2007-08

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…half of assessee to truly and fully disclose all material facts, is bad in law. In support of his contention the Ld.AR placed reliance on following decisions: CIT vs Kelvinator India Ltd. reported in 320 ITR 561 (SC) CIT vs Usha international Ltd. reported in 348 ITR 480 (Delhi full bench) Page 8 of 15 Dishman Pharmaceuticals Ltd. vs DCIT reported in 346 ITR 328 (Guj) 14. On the contrary the Ld.Sr.DR submitted that the reassessment notice the present case is valid and that the disallowances made by the Ld.AO could not have been allowed as deduction. He placed reliance on following decisions.: Phool Chand Bajrang…

District Co-Operative Central Bank Limited, Bidar vs. Assistant Commissioner of Income Tax Circle-1, Gulbarga

In the result appeal filed by assessee stands allowed

ITA 551/BANG/2019[2010-11]Status: HeardITAT Bangalore30 Mar 2021AY 2010-11

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT)
Section 143(3)Section 148Section 234ASection 36(1)(viia)

…half of assessee to truly and fully disclose all material facts, is bad in law. In support of his contention the Ld.AR placed reliance on following decisions: CIT vs Kelvinator India Ltd. reported in 320 ITR 561 (SC) CIT vs Usha international Ltd. reported in 348 ITR 480 (Delhi full bench) Page 8 of 15 Dishman Pharmaceuticals Ltd. vs DCIT reported in 346 ITR 328 (Guj) 14. On the contrary the Ld.Sr.DR submitted that the reassessment notice the present case is valid and that the disallowances made by the Ld.AO could not have been allowed as deduction. He placed reliance on following decisions.: Phool Chand Bajrang…

320 ITR 561 (SC) CIT v. Usha (348 ITR 480) — Cited in 4 Judgments | BharatTax