6.6. Similarly, in Poona Electric Supply Co. Ltd. v. CIT

57 ITR 721Supreme Court of India#12913 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 69ASection 143(3)Section 115BBESection 37Section 69CSection 148Section 151Section 148A

Issues it is cited on

section 282a(1)section 65asection 282asection 140apurposive interpretationreal income theoryfaceless assessment schemesection 140approval under section 151section 65bsection 65section 282

Judgments citing 6.6. Similarly, in Poona Electric Supply Co. Ltd. v. CIT

DCIT, MUMBAI vs. J KUMAR INFRAPROJECTS LIMITED, MUMBAI

The Appeal of the Assessee is partly allowed and that of the department is dismissed

ITA 4593/MUM/2024[2017-18]Status: DisposedITAT Mumbai03 Jul 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 69A

…1 J Kumar Infraprojects Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Respondent ITA No. A.Y Applicant 4147/Mum/2024 2016-17 J Kumar DCIT , CC -5(1) 4148/Mum/2024 2017-18 Infraprojects Ltd Room No. 426, J Kumar House, 4th Floor, 4149/Mum/2024 2018-19 CTS No. 448, Kautilya Bhavan, 4150/Mum/2024 2019-20 448/1, 449, BKC, Bandra, 4153/Mum/2024 2020-21 Subhash Road, Mumbai – 4152/Mum/2024 2021-22 Vile Parle (E), 400051. 4151/Mum/2024 2022-23 Mumbai PAN AAACJ9161C 4585/Mum/2024 2016-17 DCIT , CC -5(1) J Kumar…

DCIT CC 5-1, MUMBAI, MUMBAI vs. J KUMAR INFRAPROJECTS LIMITED , MUMBAI

The Appeal of the Assessee is partly allowed and that of the department is dismissed

ITA 4591/MUM/2024[2018-19]Status: DisposedITAT Mumbai03 Jul 2025AY 2018-19

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 69A

…1 J Kumar Infraprojects Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Respondent ITA No. A.Y Applicant 4147/Mum/2024 2016-17 J Kumar DCIT , CC -5(1) 4148/Mum/2024 2017-18 Infraprojects Ltd Room No. 426, J Kumar House, 4th Floor, 4149/Mum/2024 2018-19 CTS No. 448, Kautilya Bhavan, 4150/Mum/2024 2019-20 448/1, 449, BKC, Bandra, 4153/Mum/2024 2020-21 Subhash Road, Mumbai – 4152/Mum/2024 2021-22 Vile Parle (E), 400051. 4151/Mum/2024 2022-23 Mumbai PAN AAACJ9161C 4585/Mum/2024 2016-17 DCIT , CC -5(1) J Kumar…

J KUMAR INFRAPROJECTS LIMITED,MUMBAI vs. THE DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -5(1), MUMBAI

The Appeal of the Assessee is partly allowed and that of the department is dismissed

ITA 4153/MUM/2024[2020-21]Status: DisposedITAT Mumbai03 Jul 2025AY 2020-21

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 69A

…1 J Kumar Infraprojects Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Respondent ITA No. A.Y Applicant 4147/Mum/2024 2016-17 J Kumar DCIT , CC -5(1) 4148/Mum/2024 2017-18 Infraprojects Ltd Room No. 426, J Kumar House, 4th Floor, 4149/Mum/2024 2018-19 CTS No. 448, Kautilya Bhavan, 4150/Mum/2024 2019-20 448/1, 449, BKC, Bandra, 4153/Mum/2024 2020-21 Subhash Road, Mumbai – 4152/Mum/2024 2021-22 Vile Parle (E), 400051. 4151/Mum/2024 2022-23 Mumbai PAN AAACJ9161C 4585/Mum/2024 2016-17 DCIT , CC -5(1) J Kumar…

J KUMAR INFRAPROJECTS LIMITED,MUMBAI vs. THE DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -5(1), MUMBAI

The Appeal of the Assessee is partly allowed and that of the department is dismissed

ITA 4151/MUM/2024[2022-23]Status: DisposedITAT Mumbai03 Jul 2025AY 2022-23

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 69A

…1 J Kumar Infraprojects Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Respondent ITA No. A.Y Applicant 4147/Mum/2024 2016-17 J Kumar DCIT , CC -5(1) 4148/Mum/2024 2017-18 Infraprojects Ltd Room No. 426, J Kumar House, 4th Floor, 4149/Mum/2024 2018-19 CTS No. 448, Kautilya Bhavan, 4150/Mum/2024 2019-20 448/1, 449, BKC, Bandra, 4153/Mum/2024 2020-21 Subhash Road, Mumbai – 4152/Mum/2024 2021-22 Vile Parle (E), 400051. 4151/Mum/2024 2022-23 Mumbai PAN AAACJ9161C 4585/Mum/2024 2016-17 DCIT , CC -5(1) J Kumar…

J KUMAR INFRAPROJECTS LIMITED,MUMBAI vs. THE DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -5(1), MUMBAI

The Appeal of the Assessee is partly allowed and that of the department is dismissed

ITA 4150/MUM/2024[2019-20]Status: DisposedITAT Mumbai03 Jul 2025AY 2019-20

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 69A

…1 J Kumar Infraprojects Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Respondent ITA No. A.Y Applicant 4147/Mum/2024 2016-17 J Kumar DCIT , CC -5(1) 4148/Mum/2024 2017-18 Infraprojects Ltd Room No. 426, J Kumar House, 4th Floor, 4149/Mum/2024 2018-19 CTS No. 448, Kautilya Bhavan, 4150/Mum/2024 2019-20 448/1, 449, BKC, Bandra, 4153/Mum/2024 2020-21 Subhash Road, Mumbai – 4152/Mum/2024 2021-22 Vile Parle (E), 400051. 4151/Mum/2024 2022-23 Mumbai PAN AAACJ9161C 4585/Mum/2024 2016-17 DCIT , CC -5(1) J Kumar…

DCIT-CC-4(2), MUMBAI, MUMBAI vs. DIKESH RAMESH MEHTA, MUMBAI

In the result, the appeals filed by the assessee for AY 2017-18 and 2018-

ITA 3932/MUM/2023[2017-18]Status: DisposedITAT Mumbai26 Nov 2024AY 2017-18

Bench: Shri Br Baskaran () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Rahul HakaniFor Respondent: Mrs. Sanyogita Nagpal, CIT-DR
Section 131Section 143(3)Section 69A

…eement or otherwise is perfectly immaterial. The tax is payable upon the profits realized and the meaning to my mind is rendered plain by the words „payable out of profits‟.” The Hon‟ble Supreme Court has also held in the case of Poona Electric Supply co Ltd (57 ITR 721)(SC) that Income tax is a tax on the real income, i.e, the profits arrived at the commercial principles subject to the provisions of the Dikesh Mehta Income tax Act. The real profit can be ascertained only by making the permissible deductions. 20. It is pertinent to note that the provisions of Income tax Act also contain certain deeming provision…

DIKESH MEHTA,MUMBAI vs. DCIT, CENTRAL CIRCLE 4 (2), MUMBAI

In the result, the appeals filed by the assessee for AY 2017-18 and 2018-

ITA 3839/MUM/2023[2017-18]Status: DisposedITAT Mumbai26 Nov 2024AY 2017-18

Bench: Shri Br Baskaran () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Rahul HakaniFor Respondent: Mrs. Sanyogita Nagpal, CIT-DR
Section 131Section 143(3)Section 69A

…eement or otherwise is perfectly immaterial. The tax is payable upon the profits realized and the meaning to my mind is rendered plain by the words „payable out of profits‟.” The Hon‟ble Supreme Court has also held in the case of Poona Electric Supply co Ltd (57 ITR 721)(SC) that Income tax is a tax on the real income, i.e, the profits arrived at the commercial principles subject to the provisions of the Dikesh Mehta Income tax Act. The real profit can be ascertained only by making the permissible deductions. 20. It is pertinent to note that the provisions of Income tax Act also contain certain deeming provision…

DIKESH MEHTA,MUMBAI vs. DCIT, CENTRAL CIRCLE 4(2), MUMBAI

In the result, the appeals filed by the assessee for AY 2017-18 and 2018-

ITA 3837/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Nov 2024AY 2018-19

Bench: Shri Br Baskaran () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Rahul HakaniFor Respondent: Mrs. Sanyogita Nagpal, CIT-DR
Section 131Section 143(3)Section 69A

…eement or otherwise is perfectly immaterial. The tax is payable upon the profits realized and the meaning to my mind is rendered plain by the words „payable out of profits‟.” The Hon‟ble Supreme Court has also held in the case of Poona Electric Supply co Ltd (57 ITR 721)(SC) that Income tax is a tax on the real income, i.e, the profits arrived at the commercial principles subject to the provisions of the Dikesh Mehta Income tax Act. The real profit can be ascertained only by making the permissible deductions. 20. It is pertinent to note that the provisions of Income tax Act also contain certain deeming provision…

6.6. Similarly, in Poona Electric Supply Co. Ltd. v. CIT (57 ITR 721) — Cited in 8 Judgments | BharatTax