51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd.

195 ITR 778High Court1992#9496 most cited

What is 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. authority for?

Excess price realised on sugar, where the assessee's right to collect it was subject to a dispute pending in court and interim orders allowed collection, was held not to be a trading receipt and hence not taxable.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2000 to 2020.

Also referred to as

CIT v. Seksaria Biswan Sugar Factory · 195 ITR 778 · 1992 · excess sugar price · levy price · trading receipt · interim orders · court dispute

Also reported as

59 Taxmann 453

Judgments citing 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd.

Afcons Infrastructure Ltd, Mumbai vs. Pr.CIT 9, Mumbai

The appeal stands allowed to the extent indicated in the order

ITA 3159/MUM/2019[2014-15]Status: DisposedITAT Mumbai17 Mar 2020AY 2014-15

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.3159/Mum/2019 (िनधा"रण वष" / Assessment Year:2014-15) Afcons Infrastructure Limited Pr. Cit-9 16, Afcons House Room No.214, Aaykar Bhavan बनाम/ 2Nd Floor, M.K. Road Shah Industrial Estate Vs. Veera Desai Road, Andheri West Mumbai. Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-9067-G (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से/ Appellant By : S/Shri J.D. Mistry & Nitesh Joshi-Ld. Ars ""थ"कीओरसे/Respondent By : Shri Anadi Varma-Ld.Cit-Dr सुनवाईकीतारीख/ : 05/09/2019 & 19/12/2019 Date Of Hearing घोषणाकीतारीख / : 17/03/2020 Date Of Pronouncement आदेश / O R D E R

For Appellant: S/Shri J.D. Mistry & Nitesh Joshi-Ld. ArsFor Respondent: Shri Anadi Varma-Ld.CIT-DR
Section 263

…1 Afcons Infrastructure Ltd. Assessment Year-2014-15 आयकर अपीलीय अिधकरण “ऐ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.3159/Mum/2019 (िनधा"रण वष" / Assessment Year:2014-15) Afcons Infrastructure Limited Pr. CIT-9 16, Afcons House Room No.214, Aaykar Bhavan बनाम/ 2nd Floor, M.K. Road Shah Industrial Estate Vs. Veera Desai Road, Andheri West Mumbai. Mumbai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACA-9067-G (अपीलाथ"/Appellant) (""थ" / Respo…

ACIT 6(1)(2), Mumbai vs. Ask Investment Managers P.Ltd, Mumbai

In the result, appeal is dismissed

ITA 5633/MUM/2017[2007-08]Status: DisposedITAT Mumbai31 May 2019AY 2007-08

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri J.D. MistryFor Respondent: S/Shri Anadi Varma a/w Ram Tiwari
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.5633, 5634 & 5635/Mum./2017 (Assessment Year : 2007–08, 2008–09 & 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–6(1)(2), Mumbai v/s Ask Investment Managers Pvt. Ltd. 1st Floor, Bandbox House 254–D, Dr. Annie Besant Road ……………. Respondent Worli, Mumbai 400 030 PAN – AAFCA2302P Revenue by : S/Shri Anadi Varma a/w Ram Tiwari Assessee by : Shri J.D. Mistry Date of Hearing – 16.04.2019 Date of Order – 31.05.2019 O R D E R PER SAKTIJIT DEY. J.…

DCIT, New Delhi vs. M/S. C.J. International Hotel Ltd., New Delhi

Appeals are dismissed

ITA 79/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Mar 2017AY 2010-11

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 Dcit, Vs C.J. International Hotels Ltd., Circle-3(1), Le Meridian, Windsor Place, New Delhi. Janpath, New Delhi. (Pan: Aaacc0174E) Assessment Year: 2007-08 Assessment Year: 2010-11 C.J. International Hotels Ltd., Vs Dcit, New Delhi. Circle-3(1), New Delhi. (Appellant) (Respondent) Assessee By: Shri Umesh Chand Dubey, Sr. Dr Department By: Shri Tarandeep Singh, Ca

For Appellant: Shri Umesh Chand Dubey, Sr. DRFor Respondent: Shri Tarandeep Singh, CA
Section 143(3)Section 147Section 234BSection 244A

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the I.T.A. Nos. 79/D/2014 I.T.A. Nos. 6713 & 6714/D/13 cases, the assessee's right to ITA No.771, 787 & 1107/Del./2012 ITA…

M/S. Cj International Hotels Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeals are dismissed

ITA 6714/DEL/2013[2010-11]Status: DisposedITAT Delhi31 Mar 2017AY 2010-11

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 Dcit, Vs C.J. International Hotels Ltd., Circle-3(1), Le Meridian, Windsor Place, New Delhi. Janpath, New Delhi. (Pan: Aaacc0174E) Assessment Year: 2007-08 Assessment Year: 2010-11 C.J. International Hotels Ltd., Vs Dcit, New Delhi. Circle-3(1), New Delhi. (Appellant) (Respondent) Assessee By: Shri Umesh Chand Dubey, Sr. Dr Department By: Shri Tarandeep Singh, Ca

For Appellant: Shri Umesh Chand Dubey, Sr. DRFor Respondent: Shri Tarandeep Singh, CA
Section 143(3)Section 147Section 234BSection 244A

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the I.T.A. Nos. 79/D/2014 I.T.A. Nos. 6713 & 6714/D/13 cases, the assessee's right to ITA No.771, 787 & 1107/Del./2012 ITA…

M/S. Cj International Hotels Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeals are dismissed

ITA 6713/DEL/2013[2007-08]Status: DisposedITAT Delhi31 Mar 2017AY 2007-08

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 Dcit, Vs C.J. International Hotels Ltd., Circle-3(1), Le Meridian, Windsor Place, New Delhi. Janpath, New Delhi. (Pan: Aaacc0174E) Assessment Year: 2007-08 Assessment Year: 2010-11 C.J. International Hotels Ltd., Vs Dcit, New Delhi. Circle-3(1), New Delhi. (Appellant) (Respondent) Assessee By: Shri Umesh Chand Dubey, Sr. Dr Department By: Shri Tarandeep Singh, Ca

For Appellant: Shri Umesh Chand Dubey, Sr. DRFor Respondent: Shri Tarandeep Singh, CA
Section 143(3)Section 147Section 234BSection 244A

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the I.T.A. Nos. 79/D/2014 I.T.A. Nos. 6713 & 6714/D/13 cases, the assessee's right to ITA No.771, 787 & 1107/Del./2012 ITA…

M/S. Cj International Hotels Ltd., New Delhi vs. DCIT, New Delhi

ITA 386/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Feb 2016AY 2009-10

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri M.S. Syali, Senior Advocate and Shri Tarandeep Singh, AdvocateFor Respondent: Shri Sunil Chander Sharma, CIT DR

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the cases, the assessee’s right to 23 ITA No.771, 787 & 1107/Del./2012 ITA No.218 & 386/Del./2013 realise the excess price…

DCIT, New Delhi vs. M/S. C.J. International Hotels Ltd., New Delhi

ITA 218/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Feb 2016AY 2009-10

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri M.S. Syali, Senior Advocate and Shri Tarandeep Singh, AdvocateFor Respondent: Shri Sunil Chander Sharma, CIT DR

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the cases, the assessee’s right to 23 ITA No.771, 787 & 1107/Del./2012 ITA No.218 & 386/Del./2013 realise the excess price…

M/S. Cj International Hotels Ltd., New Delhi vs. DCIT, New Delhi

ITA 787/DEL/2012[2008-09]Status: DisposedITAT Delhi05 Feb 2016AY 2008-09

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri M.S. Syali, Senior Advocate and Shri Tarandeep Singh, AdvocateFor Respondent: Shri Sunil Chander Sharma, CIT DR

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the cases, the assessee’s right to 23 ITA No.771, 787 & 1107/Del./2012 ITA No.218 & 386/Del./2013 realise the excess price…

M/S. Cj International Hotels Ltd., New Delhi vs. DCIT, New Delhi

ITA 771/DEL/2012[2003-04]Status: DisposedITAT Delhi05 Feb 2016AY 2003-04

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri M.S. Syali, Senior Advocate and Shri Tarandeep Singh, AdvocateFor Respondent: Shri Sunil Chander Sharma, CIT DR

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the cases, the assessee’s right to 23 ITA No.771, 787 & 1107/Del./2012 ITA No.218 & 386/Del./2013 realise the excess price…

ACIT, New Delhi vs. M/S. C.J. International Hotels Ltd., New Delhi

ITA 1107/DEL/2012[2008-09]Status: DisposedITAT Delhi05 Feb 2016AY 2008-09

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri M.S. Syali, Senior Advocate and Shri Tarandeep Singh, AdvocateFor Respondent: Shri Sunil Chander Sharma, CIT DR

…f the levy price was held not to be a trading receipt of the assessee and, hence, not liable to tax. The decisions so relied on are : CIT v. Mysore Sugar Co. Ltd. [1990] 183 ITR 113 / 51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. [1992] 195 ITR 778 /[1991] 59 Taxman 453 (Bom.) and CIT v. Chodavaram Co-operative Sugars Ltd. [1987] 163 ITR 420/ 30 Taxman 615 (AP). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the cases, the assessee’s right to 23 ITA No.771, 787 & 1107/Del./2012 ITA No.218 & 386/Del./2013 realise the excess price…

The K.C.P. Ltd vs. Commr. of Income Tax, Bangalore

C.A. No.-007652-007652 - 1996Supreme Court09 Aug 2000
For Respondent: COMMISSIONER OF INCOME TAX, BANGALORE
Section 256(1)Section 3

…the assessee and hence not liable to tax. The decisions so relied on are :- Commissioner of Income-Tax Vs. Mysore Sugar Co. Ltd. (1990) 183 ITR 113 (Kant), Commissioner of Income-Tax Vs. Seksaria Biswan Sugar Factory Pvt. Ltd. (1992) 195 ITR 778 (Bom) and Commissioner of Income-Tax, A.P.-I Vs. Chodavaram Co- operative Sugars Ltd. (1987) 163 ITR 420 (A.P.). We have carefully perused the decisions. It is clear from the facts stated by the High Courts that in each of the cases the assessees right to realise the excess price was subject matter of dispute pending in the High Cour…

51 Taxman 208 (Kar.), CIT v. Seksaria Biswan Sugar Factory (P.) Ltd. (195 ITR 778) — Cited in 11 Judgments | BharatTax