56 ITR 77- CIT v. Indian Bank (SC)

242 ITR 250Reported decision#10421 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing 56 ITR 77- CIT v. Indian Bank (SC)

DCIT CEN CIR 8(4), MUMBAI vs. PHOENIX MILLS LTD, MUMBAI

In the results, all the appeals of the revenue are dismissed

ITA 3991/MUM/2018[2011-12]Status: DisposedITAT Mumbai15 Nov 2019AY 2011-12

Bench: Shri Ramesh C Sharma & Shri Pawan Singhआयकर अपीऱ सं./I.T.A. No. 3991/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2011-12) आयकर अपीऱ सं./I.T.A. No. 3992/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) आयकर अपीऱ सं./I.T.A. No. 3993/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2013-14) आयकर अपीऱ सं./I.T.A. No. 3994/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) बिधम/ Dy. Commissioner Of M/S Phoenix Mills Ltd. Income Tax, 462, Senapati Bapat Vs. Central Circle-8(4), Marg, Lower Parel, 6Th Floor, Room No. 658, Mumbai-400013. Aayakar Bhavan, M.K. Road, Mumbai 400020 स्थायी ऱेखा सं./जीआइआर सं./ Pan/Gir No. : Aaacp 3325 J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Awungshi Gimson (CIT-DR)
Section 143(3)Section 14ASection 23(1)(c)Section 36

…nd interlinked one and hence disallowances made by allocating from one head to another would be completely baseless and without any merit. In this regard reliance can be placed on the following judicial pronouncements:-  56ITR 77 - CIT V/s Indian Bank (SC)  242 ITR 250 - Rajasthan Warehousing Corpn Ltd V/s CIT (SC)  55 ITR 17 - CIT V/s Chugandas& Co. (SC)  32 ITR 688 - United Commercial Bank V/s CIT (SC)  82 ITR 452 - CIT V/s Maharashtra Sugar Mills (SC) 24.8. In the above case laws it is ruled that no allocation can be made in case of a consolidated business. It is imperative to note that the department ha…

THE PHOENIX MILLS LTD,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 52/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Oct 2016AY 2010-11

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

THE PHOENIX MILLS LTD,MUMBAI vs. DCIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 51/MUM/2015[2009-10]Status: DisposedITAT Mumbai06 Oct 2016AY 2009-10

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

THE PHOENIX MILLS LTD,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 50/MUM/2015[2008-09]Status: DisposedITAT Mumbai06 Oct 2016AY 2008-09

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

THE PHOENIX MILLS LTD,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 49/MUM/2015[2007-08]Status: DisposedITAT Mumbai06 Oct 2016AY 2007-08

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

THE PHOENIX MILLS LTD,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 48/MUM/2015[2006-07]Status: DisposedITAT Mumbai06 Oct 2016AY 2006-07

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

THE PHOENIX MILLS LTD,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 47/MUM/2015[2005-06]Status: DisposedITAT Mumbai06 Oct 2016AY 2005-06

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

THE PHOENIX MILLS LTD,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 46/MUM/2015[2004-05]Status: DisposedITAT Mumbai06 Oct 2016AY 2004-05

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

ASST CIT CC 8(4), MUMBAI vs. PHOENIX MILLS LTD, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 242/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Oct 2016AY 2010-11

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

ASST CIT CC 8(4), MUMBAI vs. PHOENIX MILLS LTD, MUMBAI

In the result, ground No.4 taken by assessee in assessment year

ITA 241/MUM/2015[2009-10]Status: DisposedITAT Mumbai06 Oct 2016AY 2009-10

Bench: Shri R.C. Sharma (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 147Section 271Section 271(1)Section 271(1)(c)

…letely devoid of merit. 30 M/s. The Phoenix Mills Ltd. 59. Reliance was placed on the following judicial pronouncements in support of the contentions that no allocation can be made in case of a consolidated business:-  56 ITR 77- CIT v/s Indian Bank (SC)  242 ITR 250 – Rajasthan Warehousing Corpn Ltd v/s. CIT(SC)  55 ITR 17 – CIT v/s Chugandas & Co. (SC)  32 ITR 688 – United Commercial Bank v/s CIT(SC)  82 ITR 452-CIT vs/ Maharashtra Sugar Mills (SC) 60. As per learned A.R under the provisions of section 37 of the Act, the entire expenditure be held to be allowable as a deduction since the assessee had ev…

56 ITR 77- CIT v. Indian Bank (SC) (242 ITR 250) — Cited in 10 Judgments | BharatTax