352 ITR 113 (Karn) (iii) CIT v. National Diary Development Board

397 ITR 543High Court2017#16202 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2021.

Judgments citing 352 ITR 113 (Karn) (iii) CIT v. National Diary Development Board

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1)(2), BANGALORE vs. M/S. BRINDAVAN BEVERAGES PRIVATE LIMITED, BANGALORE

In the result appeal filed by revenue stands dismissed

ITA 2508/BANG/2019[2008-09]Status: DisposedITAT Bangalore08 Mar 2021AY 2008-09

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2008-09

For Appellant: Shri Pradeep Kumar, CIT(DR)For Respondent: Shri V Srinivasan, Advocate
Section 115Section 132Section 143(2)Section 143(3)Section 153ASection 2Section 234B

…o in ITA No. 65 and 66 of 2005 by order dated 18/07/2011 • Decision of Hon’ble Calcutta High Court in case of M/s.Emami Ltd. vs CIT reported in 337 ITR 470 • Decision of Hon’ble Gujarat High Court in case of CIT vs National Diary Development Board reported in 397 ITR 543 • Decision of Hon’ble Bombay High Court in case of CIT vs GSW Energy Ltd. reported in 379 ITR 36 • Decision of Hon’ble Punjab and Haryana High Court in case of CIT vs SAP Industries reported in (2013) 40 Taxmann.com 175 Page 10 of 16 • Decision of ITAT Delhi bench in case of NHPC Ltd. vs ACIT reported in (2017) 85 Taxmann.com 215 • Decision of M…

M/S. R SYSTEM INTERNATIONAL LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 6249/DEL/2013[2009-10]Status: DisposedITAT Delhi17 Feb 2020AY 2009-10

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Satyen Sethi, Adv. & Shri A.TFor Respondent: Shri Parikshit Singh, Sr.D.R
Section 10ASection 115JSection 143(3)Section 234BSection 234C

…uch cases, interest u/s 234B cannot be charged. The Ld. AR relied upon the following decisions: (i) Emami Ltd. v. CIT [2011] 337 ITR 470 (Cal) (ii) CIT vs. Jupiter Bio Science Ltd. [2013] 352 ITR 113 (Karn) (iii) CIT v. National Diary Development Board (2017) 397 ITR 543 (Guj) (iv) CIT v. Glenmark Pharmaceuticals Ltd., (2017) 398 ITR 439 (Bom) (v) Pr. CIT v. NHPC Ltd. (2017) 399 ITR 275 (P&H) (vi) CIT vs. Kirloskar Systems Ltd., (2014) 220 Taxmann.1 (karn.) 15. The Ld. DR relied upon the Assessment Order and the order of the CIT(A). 16. We have heard both the parties and perused all the relevant material availabl…

R SYSTEMS INTERNATIONAL LTD.,NEW DELHI vs. DCIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 690/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Oct 2019AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 10ASection 10A(4)Section 115JSection 154Section 234B

…cases, interest u/s 234B cannot be charged. The Ld. AR relied upon the following decisions: (i) Emami Ltd. v. CIT [2011] 337 ITR 470 (Cal) (ii) CIT vs. Jupiter Bio Science Ltd. [2013] 352 ITR 113 (Karn) (iii) CIT v. National Diary Development Board (2017) 397 ITR 543 (Guj) (iv) CIT v. Glenmark Pharmaceuticals Ltd. (2017) 398 ITR 439 (Bom) (v) Pr. CIT v. NHPC Ltd. (2017) 399 ITR 275 (P&H) (vi) CIT vs. Kirloskar Systems Ltd. [2014] 220 Taxman 1 (Karn). 11 15. The Ld. DR relied upon the Assessment Order and the order of the CIT(A). 16. We have heard both the parties and perused all the relevant material ava…

SHRI VAIBHAV GATTANI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

In the result, appeal of the assessee is disposed off in light of aforesaid directions

ITA 56/JPR/2019[2016-17]Status: DisposedITAT Jaipur02 Oct 2019AY 2016-17
For Appellant: NoneFor Respondent: Sh. Varindar Mehta (CIT)
Section 132(1)Section 132(4)Section 156Section 234ASection 234C

…of advance tax and interest u/s 234C was not payable in respect of shortfall in payment of first and second installments. Reliance in this regard is placed on the decision of Hon'ble Gujarat High Court in the case of CIT vs. National Dairy Development Board 397 ITR 543 where it was held that if any liability for payment of advance tax arises on account of subsequent amendment brought into statute with retrospective effect, no interest can be charged where there was no shortfall prior to prevailing statutory provision. Thus, it is very clear that the AO in this case was not justified in charging interest u/s 23…

ACIT 2(1), MUMBAI vs. TATA MOTORS LTD, MUMBAI

In the result, both appeals of the assessee as well as Revenue are allowed for the statistical purposes in the light of directions contained hereinabove

ITA 4824/MUM/2011[2003-04]Status: DisposedITAT Mumbai03 May 2019AY 2003-04

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm M/S Tata Motors Vs. Acit, Cir-2(1), Mumbai-20 Limited(Formerly Known As Tata Engineering & Locomotive Company Ltd), Bombay House, 24, Homi Mody Street, Hutatma Chowk, Mumbai-400001 Pan/Gir No.Aaact 2727 Q (Appellant) .. (Respondent) & Acit, 2(1), Mumbai-20 Vs. M/S Tata Motors Limited(Formerly Known As Tata Engineering & Locomotive Company Ltd), Bombay House, 24, Homi Mody Street, Hutatma Chowk, Mumbai- 400001 Pan/Gir No.Aaact 2727 Q (Appellant) .. (Respondent) Assessee By Shri J.D.Mistri & Nikhil Tiwari, Ar Revenue By Shri R.Manjunatha Swamy, Citdr Date Of Hearing 01/05/2019 Date Of Pronouncement 03/05/2019

For Appellant: i) Adjustment to book profit computation u/s.115JB In respect of provision for d
Section 115JSection 143Section 143(3)Section 147Section 234Section 234B

…ccount of tax liability arising due to retrospective amendment in the Act:- • JSW Energy Ltd (379 ITR 36) (Bom) • Essar Steel lndia Ltd. (ITA No. 7013/M/11) dated 27 September 2013 (MUM ITAT) • Emami Ltd (337 ITR 470) (Cal) • National Dairy Development Board (397 ITR 543) (Guj) • Asahi India Glass Ltd (ITA No. 1637IM/2014) dated 26 February 2018 In this regard, assessee now wishes to file Additional Legal Grounds of Appeal for non-applicability of interest provisions under section 234B of the Act on account of the above arguments. As all the facts pertaining to these additional grounds are on record and do not ne…

TATA MOTERS LIMITED (FORMERLY KNOWN AS TATA ENGINEERING & LOCOMOTIVE COMPANY LTD.),MUMBAI vs. A CIT, CIR..-2(1), MUMBAI

In the result, both appeals of the assessee as well as Revenue are allowed for the statistical purposes in the light of directions contained hereinabove

ITA 3334/MUM/2011[2003-04]Status: DisposedITAT Mumbai03 May 2019AY 2003-04

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm M/S Tata Motors Vs. Acit, Cir-2(1), Mumbai-20 Limited(Formerly Known As Tata Engineering & Locomotive Company Ltd), Bombay House, 24, Homi Mody Street, Hutatma Chowk, Mumbai-400001 Pan/Gir No.Aaact 2727 Q (Appellant) .. (Respondent) & Acit, 2(1), Mumbai-20 Vs. M/S Tata Motors Limited(Formerly Known As Tata Engineering & Locomotive Company Ltd), Bombay House, 24, Homi Mody Street, Hutatma Chowk, Mumbai- 400001 Pan/Gir No.Aaact 2727 Q (Appellant) .. (Respondent) Assessee By Shri J.D.Mistri & Nikhil Tiwari, Ar Revenue By Shri R.Manjunatha Swamy, Citdr Date Of Hearing 01/05/2019 Date Of Pronouncement 03/05/2019

For Appellant: i) Adjustment to book profit computation u/s.115JB In respect of provision for d
Section 115JSection 143Section 143(3)Section 147Section 234Section 234B

…ccount of tax liability arising due to retrospective amendment in the Act:- • JSW Energy Ltd (379 ITR 36) (Bom) • Essar Steel lndia Ltd. (ITA No. 7013/M/11) dated 27 September 2013 (MUM ITAT) • Emami Ltd (337 ITR 470) (Cal) • National Dairy Development Board (397 ITR 543) (Guj) • Asahi India Glass Ltd (ITA No. 1637IM/2014) dated 26 February 2018 In this regard, assessee now wishes to file Additional Legal Grounds of Appeal for non-applicability of interest provisions under section 234B of the Act on account of the above arguments. As all the facts pertaining to these additional grounds are on record and do not ne…