60 ITR 156, CIT v. Dharampur Leather Co. Ltd.

60 ITR 173Supreme Court of India1966#18190 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2009 to 2024.

Sections most often in play

Section 1961Section 10(1)Section 143(3)Section 14ASection 28Section 29Section 30Section 32

Issues it is cited on

section 43dsection 10(5)section 32(2)section 10(1)section 43(6)opening wdvsection 80hhcsection 80hhwritten down valuesection 16section 34section 30

Judgments citing 60 ITR 156, CIT v. Dharampur Leather Co. Ltd.

PRASIDH FINCAP LTD. ,NEW DELHI vs. DCIT CIRCLE-20(1), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 1534/DEL/2022[2014-15]Status: DisposedITAT Delhi22 Oct 2024AY 2014-15

Bench: Shri M. Balaganesh & Shri Vimal Kumarprasidh Fincap Ltd, Vs. Dcit, 2Nd Floor, Rsn Arcade, 6 Circle-20(1), Lsc, Near Peince New Delhi Apartment, Ip Extension, Parparganj, New Delhi (Appellant) (Respondent) Pan:Aaacp6704D

For Appellant: Shri I. P. Bansal, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 143(3)Section 32

…mings of the business in computing the taxable income of the assessee". Answer to Question No. (2) computation of depreciation in cases covered by rule 8 which deals with taxability of composite income. 10. In the case of CITNandlal Bhandari Mills Ltd. [1966] 60 ITR 173 (SC), which judgment was in the context of composite income, the question inter alia arose whether depreciation "actually allowed" would ITA Nos. 7965 & 7966/Del/2018 Prasidh Fincap Ltd mean depreciation deducted in arriving at the taxable income or the depreciation deducted in arriving at the world income (composite income). In that case the asse…

PRASIDH FINCAP LTD,NEW DELHI vs. ITO, WARD-20(1), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 7966/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarprasidh Fincap Ltd, Vs. Dcit, 2Nd Floor, Rsn Arcade, 6 Circle-20(1), Lsc, Near Peince New Delhi Apartment, Ip Extension, Parparganj, New Delhi (Appellant) (Respondent) Pan:Aaacp6704D

For Appellant: Shri I. P. Bansal, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 143(3)Section 32

…mings of the business in computing the taxable income of the assessee". Answer to Question No. (2) computation of depreciation in cases covered by rule 8 which deals with taxability of composite income. 10. In the case of CITNandlal Bhandari Mills Ltd. [1966] 60 ITR 173 (SC), which judgment was in the context of composite income, the question inter alia arose whether depreciation "actually allowed" would ITA Nos. 7965 & 7966/Del/2018 Prasidh Fincap Ltd mean depreciation deducted in arriving at the taxable income or the depreciation deducted in arriving at the world income (composite income). In that case the asse…

PRASIDH FINCAP LTD,NEW DELHI vs. ITO, WARD-20(2), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 7965/DEL/2018[2012-13]Status: DisposedITAT Delhi22 Oct 2024AY 2012-13

Bench: Shri M. Balaganesh & Shri Vimal Kumarprasidh Fincap Ltd, Vs. Dcit, 2Nd Floor, Rsn Arcade, 6 Circle-20(1), Lsc, Near Peince New Delhi Apartment, Ip Extension, Parparganj, New Delhi (Appellant) (Respondent) Pan:Aaacp6704D

For Appellant: Shri I. P. Bansal, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 143(3)Section 32

…mings of the business in computing the taxable income of the assessee". Answer to Question No. (2) computation of depreciation in cases covered by rule 8 which deals with taxability of composite income. 10. In the case of CITNandlal Bhandari Mills Ltd. [1966] 60 ITR 173 (SC), which judgment was in the context of composite income, the question inter alia arose whether depreciation "actually allowed" would ITA Nos. 7965 & 7966/Del/2018 Prasidh Fincap Ltd mean depreciation deducted in arriving at the taxable income or the depreciation deducted in arriving at the world income (composite income). In that case the asse…

COMMISSIONER OF INCOME TAX vs. HYBRID RICE INTERNATIONAL PVT. LTD

The appeals are dismissed

ITA/333/2008HC Delhi09 Oct 2009

Bench: Becoming An “Assessee” Can Still Be Treated As Actual Cost To The Assessee In Complete Disregard To The Peculiar Circumstances Of The Case?”

Section 32Section 43

…ITA Nos. 333/2008 & 338/2008 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No. 333/2008 & ITA No.338/2008 Reserved on : 11th August, 2009 Pronounced on: 9th October, 2009 1. ITA No.333/2008 COMMISSIONER OF INCOME TAX ...Petitioner Through: Ms. Prem Lata Bansal, Mr. Paras Chaudhary,Advocates. VERSUS HYBRID RICE INTERNATIONAL PVT. LTD. ....Respondent Through: Mr. C.S.Aggarwal, Sr. Advocate with Mr. Prakash Kumar, Advocate. 2. ITA No. 338/2008 COMMISSIONER OF INCOME…

COMMR.OF INCOME TAX,DIBRUGARH vs. DOOM DOOMA INDIA LTD

C.A. No.-001094-001094 - 2009Supreme Court18 Feb 2009
Section 260ASection 28Section 32Section 32(1)(i)Section 32(1)(ii)Section 43(6)(b)

…Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1094 OF 2009 (Arising out of S.L.P.(C) No.13070 of 2007) Commr. of Income Tax, Dibrugarh … Appellant (s) versus Doom Dooma India Ltd. … Respondent (s) With Civil Appeal No. 1093 of 2009 – Arising out of S.L.P. (C) No.13069 of 2007 Civil Appeal No. 1095 of 2009 – Arising out of S.L.P. (C) No.13072 of 2007 Civil Appeal No. 1096 of 2009 – Arising out of S.L.P. (C) No.13074 of 2007 Civil Appeal No. 1097 of 2009 – Arising out of S.L.P. (C) No.16860 of 2008 J U D G M E N T S. H. KAPADIA, J. 1. Delay…

60 ITR 156, CIT v. Dharampur Leather Co. Ltd. (60 ITR 173) — Cited in 5 Judgments | BharatTax