5607 of 2007) CIT v. Tata Engineering and Locomotive Co. Ltd (1997) 108 ITR 869 (Bom) CIT v. Schlumberger Sea Co. Inc.

264 ITR 331High Court2003#17448 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing 5607 of 2007) CIT v. Tata Engineering and Locomotive Co. Ltd (1997) 108 ITR 869 (Bom) CIT v. Schlumberger Sea Co. Inc.

Ucb India Pvt. Ltd, Mumbai vs. ACIT 8(3)(1), Mumbai

Appeal is allowed

ITA 1081/MUM/2022[2011-12]Status: DisposedITAT Mumbai27 Jun 2023AY 2011-12
For Appellant: Shri Nishant ThakkarFor Respondent: Ms. Vranda U. Matkari
Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 154Section 220(2)Section 234B

…v) Commissioner of Income-tax (Central), Ludhiana Vs. Max India Ltd.: [2007] 295 ITR 282 (SC), (v) Commissioner of Income-tax Vs. K. Venkateswerarao : [1998] 169 ITR 330 (Andhra Pradesh), (vi) Commissioner of Income Tax Vs. Schlumberger Sea Co. Inc. : [ 2003] 264 ITR 331 (Calcutta), (vii) Jiyajerrao Cotton Mills Ltd. Vs. Income-tax Officer : [1981] 130 ITR 710 (Calcutta). Per contra, the Learned Departmental Representative submitted 10. that the Appellant’s contention regarding disallowance of expense of INR.11,30,18,789/- was not correct. During the relevant previous year the Appellant had debited to Profit &…

M/S. Birla Edutech Ltd., Mumbai vs. ITO Ward-3(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1915/MUM/2020[2012-13]Status: DisposedITAT Mumbai10 Nov 2022AY 2012-13
For Appellant: Shri Vipul JainFor Respondent: Shri Chetan Kacha (Sr. AR)
Section 143(3)Section 154Section 2(18)Section 3Section 79

…R 463 (SC) Deva Metal Powder (P) Ltd. v. Commissioner of Trade Uttar Pradesh (Appeal 19 A.Y. 2012-13 M/s. Birla Edutech Ltd. (civil) 5607 of 2007) CIT v. Tata Engineering and Locomotive Co. Ltd (1997) 108 ITR 869 (Bom) CIT v. Schlumberger Sea Co. Inc. (2003) 264 ITR 331 (Cal) Bata India Ltd. v. ACIT (2001) 249 ITR 491 (Cal) Thus, we find considerable force in the submission of the Ld. 27. AR that AO erred in invoking Section 154 of the Act to disallow the losses u/s 79 of the Act which in any case can be termed to be mistake apparent on record. From the discussion (supra) it can be seen that not only provisions…

The DCIT ( International Taxation ), Ahmedabad vs. Black Pearl Services Limited, G.S.E.C. Ltd., Ahmedabad

Appeal of the Revenue is dismissed

ITA 2815/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad27 Mar 2019AY 2013-14

Bench: Shri Waseem Ahmed & Shri Ms Madhumita Royआयकर अपील सं./Ita Nos. 2813-2815/Ahd/2017 "नधा"रण वष"/Asstt. Years: 2011-2012 To 2013-14 The D.C.I.T, Black Pearl Services Limited, (International Taxation), Vs. 2Nd Floor, Gujarat Chamber Of Ahmedabad Commerce Building, ‘’Sangram.’’ Ashram Road, Ahmedabad. Pan: Aaecb1176H

For Appellant: Shri
Section 36Section 40

…ught forward losses and the depreciation if the income is offered under presumption basis. The Ld. DR in support of his contention vehemently relied on the judgment of Hon’ble Calcutta High Court in the case of CIT Vs.Schlumber berger sea co. Inc. reported in 264 ITR 331. 29. On the other hand the Ld. AR before us filed a paper book running from pages 1 to 63 and submitted that there is no denial to change the method of declaring income under normal provisions of the Act viz a viz under presumption basis as per the provisions of section 44 BB of the Act. 29.1 The Ld. AR also submitted that the assessee cannot cl…

The DCIT ( International Taxation ), Ahmedabad vs. Black Pearl Services Limited, G.S.E.C. Ltd., Ahmedabad

Appeal of the Revenue is dismissed

ITA 2814/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad27 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Shri Ms Madhumita Royआयकर अपील सं./Ita Nos. 2813-2815/Ahd/2017 "नधा"रण वष"/Asstt. Years: 2011-2012 To 2013-14 The D.C.I.T, Black Pearl Services Limited, (International Taxation), Vs. 2Nd Floor, Gujarat Chamber Of Ahmedabad Commerce Building, ‘’Sangram.’’ Ashram Road, Ahmedabad. Pan: Aaecb1176H

For Appellant: Shri
Section 36Section 40

…ught forward losses and the depreciation if the income is offered under presumption basis. The Ld. DR in support of his contention vehemently relied on the judgment of Hon’ble Calcutta High Court in the case of CIT Vs.Schlumber berger sea co. Inc. reported in 264 ITR 331. 29. On the other hand the Ld. AR before us filed a paper book running from pages 1 to 63 and submitted that there is no denial to change the method of declaring income under normal provisions of the Act viz a viz under presumption basis as per the provisions of section 44 BB of the Act. 29.1 The Ld. AR also submitted that the assessee cannot cl…

The DCIT ( International Taxation ), Ahmedabad vs. Black Pearl Services Limited, G.S.E.C. Ltd., Ahmedabad

Appeal of the Revenue is dismissed

ITA 2813/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad27 Mar 2019AY 2011-12

Bench: Shri Waseem Ahmed & Shri Ms Madhumita Royआयकर अपील सं./Ita Nos. 2813-2815/Ahd/2017 "नधा"रण वष"/Asstt. Years: 2011-2012 To 2013-14 The D.C.I.T, Black Pearl Services Limited, (International Taxation), Vs. 2Nd Floor, Gujarat Chamber Of Ahmedabad Commerce Building, ‘’Sangram.’’ Ashram Road, Ahmedabad. Pan: Aaecb1176H

For Appellant: Shri
Section 36Section 40

…ught forward losses and the depreciation if the income is offered under presumption basis. The Ld. DR in support of his contention vehemently relied on the judgment of Hon’ble Calcutta High Court in the case of CIT Vs.Schlumber berger sea co. Inc. reported in 264 ITR 331. 29. On the other hand the Ld. AR before us filed a paper book running from pages 1 to 63 and submitted that there is no denial to change the method of declaring income under normal provisions of the Act viz a viz under presumption basis as per the provisions of section 44 BB of the Act. 29.1 The Ld. AR also submitted that the assessee cannot cl…

5607 of 2007) CIT v. Tata Engineering and Locomotive Co. Ltd (1997) 108 ITR 869 (Bom) CIT v. Schlumberger Sea Co. Inc. (264 ITR 331) — Cited in 5 Judgments | BharatTax