82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT

93 Taxmann 502Supreme Court of India1997#1572 most cited

What is 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT authority for?

Interest income earned by an assessee during the period when its business has not commenced, even from funds meant for capital expenditure, is revenue in nature and is assessable under the head 'income from other sources'. The nature of the income, rather than the source of the funds generating it, determines its taxability.

72

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT · 82 ITR 363 · 93 Taxmann 502 · interest income taxability · income from other sources · Section 56 · capital work in progress interest · pre-commencement business income · revenue vs capital receipt · fixed deposit interest

Sections most often in play

Section 263Section 115JBSection 142(1)Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 14A

Issues it is cited on

amalgamationsection 56section 144cincome from other sourcessection 263section 10assistant commissionerprevious yearsection 143(1)indiacompanytransfer

Judgments citing 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT

DCIT 10(1)(2), Mumbai vs. Kdd India P. Ltd, Mumbai

Appeal of the Revenue is dismissed being devoid of any merit

ITA 3408/MUM/2019[2014-15]Status: DisposedITAT Mumbai01 Sept 2021AY 2014-15

Bench: Shri Shamim Yahya & Shri Vikas Awasthyआ.अ. सं. 3408/मुं/2019 (िन.व. 2014-15)

For Appellant: Shri Gurbinder SinghFor Respondent: Shri Lalchand Choudhary
Section 143(3)Section 35DSection 37(1)

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच” "ी शमीम या"ा, लेखा सद"य एवं "ी "वकास अव"थी, "याियक सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आ.अ. सं. 3408/मुं/2019 (िन.व. 2014-15) I.T.A. No.3408/MUM/2019 (A.Y. 2014-15) DCIT-10(1)(2), 6th Floor, Room No. 623, Aayakar Bhavan, M.K. Road, ...... अपीलाथ" /Appellant Mumbai-400 020. बनाम Vs. M/s KDD (India) Pvt. Ltd. Regus Suburb Centre, Level-4, Dynasty Business Park, A-Wing, Andheri-Kurla Road, Andheri (East), Mumbai-400059. ..... "ितवाद"/Respondent PAN: AADCK5691B अ…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/214/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ITA 213-215/2020 Page 1 of 33 $-J-5, 6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.04.2021 Judgement pronounced on: 05.07.2021 + ITA 213/2020 + ITA 214/2020 + ITA 215/2020 COFORGE LIMITED (FORMERLY KNOWN AS NIIT TECHNOLOGIES LTD) .....Appellant Through: Mr. Rohit Jain and Mr. Aniket D. Agarwal, Advocates. versus ACIT .....Respondent Through: Mr. Shailender Singh, Senior Standing Counsel. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH RAJIV SHAKDHER, J: Table of Contents Background…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/215/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ITA 213-215/2020 Page 1 of 33 $-J-5, 6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.04.2021 Judgement pronounced on: 05.07.2021 + ITA 213/2020 + ITA 214/2020 + ITA 215/2020 COFORGE LIMITED (FORMERLY KNOWN AS NIIT TECHNOLOGIES LTD) .....Appellant Through: Mr. Rohit Jain and Mr. Aniket D. Agarwal, Advocates. versus ACIT .....Respondent Through: Mr. Shailender Singh, Senior Standing Counsel. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH RAJIV SHAKDHER, J: Table of Contents Background…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/213/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ITA 213-215/2020 Page 1 of 33 $-J-5, 6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.04.2021 Judgement pronounced on: 05.07.2021 + ITA 213/2020 + ITA 214/2020 + ITA 215/2020 COFORGE LIMITED (FORMERLY KNOWN AS NIIT TECHNOLOGIES LTD) .....Appellant Through: Mr. Rohit Jain and Mr. Aniket D. Agarwal, Advocates. versus ACIT .....Respondent Through: Mr. Shailender Singh, Senior Standing Counsel. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH RAJIV SHAKDHER, J: Table of Contents Background…

Hitech Automotive Systems (India) Pvt Ltd, Chennai vs. DCIT, Corp Cir 2(2), Chennai

In the result, appeal filed byassessee is treated as

ITA 610/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Mar 2021AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunatha

For Appellant: Mr. G.Chandrababu, Addl CIT
Section 234B

…nder the head income from other sources. The Assessing Officer has assessed interest income under the head income from other sources by following the decision of Hon’ble Supreme Court in the case of M/s. Tuticorin Alkali Chemicals & Fertilizers Ltd. (1997) 93 Taxmann 502, by holding that source of funds which is used for making fixed deposits is not relevant to decide head of income and which is nature of income decides head of income and accordingly, assessed interest income under the head income from other sources. The plea of learned AR for assessee is that although, assessee has filed various evidences b…

The Commissioner of Income Tax vs. M/S Bharat Fritz Werner Ltd

In the result, appeal is disposed of

ITA/266/2013HC Karnataka09 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 260Section 43B

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 9TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.266 OF 2013 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE JT. COMMISSIONER OF INCOME-TAX (OSD) CIRCLE-11(2), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD, BANGALORE. ... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.,) AND: M/S. BHARAT FRITZ WERNER LTD., OFF: TUMUKUR ROAD YESHWANTHPUR P.O. BANGALORE-560022. ... RESPONDENT (BY SRI. T. SURYANARAYANA, ADV.) - - - THIS I.T.A. I…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Income Tax Officer, Ward- 1(1)(2), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1521/BANG/2019[2015-16]Status: DisposedITAT Bangalore27 Jan 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Income Tax Officer, Ward - 1(1)(2), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1520/BANG/2019[2014-15]Status: DisposedITAT Bangalore27 Jan 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 11(1), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1519/BANG/2019[2013-14]Status: DisposedITAT Bangalore27 Jan 2021AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 11(1), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1518/BANG/2019[2012-13]Status: DisposedITAT Bangalore27 Jan 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 11(1), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1517/BANG/2019[2011-12]Status: DisposedITAT Bangalore27 Jan 2021AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

M/S. Alpha Design Technologies Private Limited, Bangalore vs. Income Tax Officer, Ward- 1(1)(2), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1516/BANG/2019[2009-10]Status: DisposedITAT Bangalore27 Jan 2021AY 2009-10

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Prashanth Chandrashekar, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 14Section 143(3)Section 148Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.1516 to 1521/Bang/2019 Assessment years : 2009-10 & 2011-12 to 2015-16 M/s. Alpha Design Technologies Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), No.9, Interface Accolade, Bangalore. Service Road, HAL 2nd Stage, Indiranagar, The Deputy Commissioner of Bangalore – 560 008. Income Tax, PAN: AAECA 3323P Circle 11(1), Bangalore. APPELLANT RESPONDENT Appellant by : Shri Prashanth Chandrashekar, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR…

Joint Commissioner of Income Tax (OSD) Circle-4(1)(1), Bangalore vs. M/S Karnataka Road Developemnt Corporation Limited, Bangalore

In the result appeal filed by revenue in ITA No

ITA 935/BANG/2018[2013-14]Status: DisposedITAT Bangalore27 Nov 2020AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri. B. J. Shetty, CAFor Respondent: Shri. Pradeep Kumar, CIT(DR)
Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No. and Appellant Respondent Assessment Year 935/Bang/2018 The Joint M/s. Karnataka Road Commissioner of Development 2013-14 Income Tax, Corporation Ltd., Circle – 4(1)(1), 1st Floor, 16/J, Bengaluru. Miller Tank Bed Area, Timmaiah Road Cross, Bengaluru – 560 052. PAN: AABCK 2261 R 322/Bang/2017 M/s. Karnataka Road ACIT, Development 2009-10 Circle – 11(5), Corporation Ltd., Bengaluru. Bengaluru – 560 052. PAN: AABCK 2261 R 703 to -do- -do- 706/Bang/2017 2008-09, 20…

M/S. Angul Sukinda Railway Ltd., Bhubaneswar vs. ITO, Ward- 1(1), Bhubaneswar

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 385/CTK/2019[2014-15]Status: DisposedITAT Cuttack02 Nov 2020AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.384&385/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Angul Sukinda Railway Ltd., Vs. Ito Ward-1(3), Bhubaneswar Plot No.7622/4706, Press Chhaka Gajapati Nagar, Bhubaneswar-751005 Pan No. : Aahca 6638 E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Ved Jain, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit Dr सुनवाई की तािीख / Date Of Hearing : 21/10/2020 घोषणा की तािीख/Date Of Pronouncement : 03/11/2020 आदेश / O R D E R Per L.P.Sahu, Am: These Two Appeals Filed By The Assessee Against The Order Dated 16.09.2019, Passed By The Cit(A)-1, Bhubaneswar For The Assessment Year 2013-2014 & 2014-2015. 2. Grounds Taken By The Assessee For A.Y.2013-2014 Are As Under :- 1. That The Order Of The Ld. Ao Is Illegal, Arbitrary Contrary To Evidence On Record & Without Application Of Mind & For That Matter The Said Order Is Liable To Be Quashed And/Or Annulled. 2. That On The Facts Of Circumstances Of The Case, The Ld. Ao Has Erred In Treating Interest On Fdr & Flexi Deposit Amounting To Rs. 1,08,02,969/- As Revenue Receipt & Made Addition Although The Said Interest Is Inextricably Linked To The Project & Is Purely A Capital Receipt & Hence The Aforesaid Addition Is Liable To Be Deleted. 3. That The Ld. Ao Has Erred Both In Law & Facts By Treating Capital Receipt As Revenue 5. That The Appellant Craves Leave To Add Or To Amend The Above Grounds Of Appeal Before Or At The Time Of Hearing Of The Appeal. 6. For These & Among Other Grounds To Be Urged At The Time Of Hearing, Adequate Relief As May Be Deemed Fit Be Granted In The Matter.

For Appellant: Shri Ved Jain, ARFor Respondent: Shri M.K.Gautam, CIT DR
Section 115J

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.384&385/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Angul Sukinda Railway Ltd., Vs. ITO Ward-1(3), Bhubaneswar Plot No.7622/4706, Press Chhaka Gajapati Nagar, Bhubaneswar-751005 PAN No. : AAHCA 6638 E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri Ved Jain, AR िाजस्व की ओर से /Revenue by : Shri M.K.Gautam, CIT DR सुनवाई की तािीख / Date of Hearing : 21/10/2020 घोषणा की तािीख/Date of Pronouncement :…

M/S. Angul Sukinda Railway Ltd., Bhubaneswar vs. ITO, Ward- 1(1), Bhubaneswar

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 384/CTK/2019[2013-14]Status: DisposedITAT Cuttack02 Nov 2020AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.384&385/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Angul Sukinda Railway Ltd., Vs. Ito Ward-1(3), Bhubaneswar Plot No.7622/4706, Press Chhaka Gajapati Nagar, Bhubaneswar-751005 Pan No. : Aahca 6638 E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Ved Jain, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit Dr सुनवाई की तािीख / Date Of Hearing : 21/10/2020 घोषणा की तािीख/Date Of Pronouncement : 03/11/2020 आदेश / O R D E R Per L.P.Sahu, Am: These Two Appeals Filed By The Assessee Against The Order Dated 16.09.2019, Passed By The Cit(A)-1, Bhubaneswar For The Assessment Year 2013-2014 & 2014-2015. 2. Grounds Taken By The Assessee For A.Y.2013-2014 Are As Under :- 1. That The Order Of The Ld. Ao Is Illegal, Arbitrary Contrary To Evidence On Record & Without Application Of Mind & For That Matter The Said Order Is Liable To Be Quashed And/Or Annulled. 2. That On The Facts Of Circumstances Of The Case, The Ld. Ao Has Erred In Treating Interest On Fdr & Flexi Deposit Amounting To Rs. 1,08,02,969/- As Revenue Receipt & Made Addition Although The Said Interest Is Inextricably Linked To The Project & Is Purely A Capital Receipt & Hence The Aforesaid Addition Is Liable To Be Deleted. 3. That The Ld. Ao Has Erred Both In Law & Facts By Treating Capital Receipt As Revenue 5. That The Appellant Craves Leave To Add Or To Amend The Above Grounds Of Appeal Before Or At The Time Of Hearing Of The Appeal. 6. For These & Among Other Grounds To Be Urged At The Time Of Hearing, Adequate Relief As May Be Deemed Fit Be Granted In The Matter.

For Appellant: Shri Ved Jain, ARFor Respondent: Shri M.K.Gautam, CIT DR
Section 115J

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.384&385/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Angul Sukinda Railway Ltd., Vs. ITO Ward-1(3), Bhubaneswar Plot No.7622/4706, Press Chhaka Gajapati Nagar, Bhubaneswar-751005 PAN No. : AAHCA 6638 E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri Ved Jain, AR िाजस्व की ओर से /Revenue by : Shri M.K.Gautam, CIT DR सुनवाई की तािीख / Date of Hearing : 21/10/2020 घोषणा की तािीख/Date of Pronouncement :…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/32/2012HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/191/2011HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

M/S Bioplus Life Sciences Pvt Ltd vs. The Deputy Commissioner

In the result, the appeal fails and the same is

ITA/49/2012HC Karnataka24 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 10BSection 143(1)Section 143(2)Section 260Section 260ASection 37(1)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 24TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.49 OF 2012 BETWEEN: M/S. BIOPLUS LIFE SCIENCES PVT. LTD, SITE NO.10/1A, KRISHNARAJAPURAM HOBLI HOODI VILLAGE, BANGALORE-560048 REP. BY ITS DIRECTOR SRI. SANJEEV ARORA AGED ABOUT 46 YEARS S/O SRI. K.K. ARORA. ... APPELLANT (BY Mr. S. PARTHASARATHI, A/W Ms. JINEETHA CHATERJEE, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR, R.P. BHAVAN NRUPATHUNGA ROAD,…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

In the result, both appeals filed by the assessee are allowed for statistical purposes

ITA 2278/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad28 Jul 2020AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2277&2278/Ahd/2018 (Assessment Years: 2014-15 & 2015-16) Gujarat Mineral Development Vs. Asst. CIT Corporation Ltd. Circle-2(1)(1), Khanji Bhavan, 132ft. Ring Ahmedabad Road, University Ground, Ahmedabad-380052 [PAN No. AAA CG7 987 P] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri Vinod Tanwani, Sr.D.R. Date of Hearing: 21/07/2020 Date of Pronouncement: 28/07/…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

In the result, both appeals filed by the assessee are allowed for statistical purposes

ITA 2277/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Jul 2020AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2277&2278/Ahd/2018 (Assessment Years: 2014-15 & 2015-16) Gujarat Mineral Development Vs. Asst. CIT Corporation Ltd. Circle-2(1)(1), Khanji Bhavan, 132ft. Ring Ahmedabad Road, University Ground, Ahmedabad-380052 [PAN No. AAA CG7 987 P] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri Vinod Tanwani, Sr.D.R. Date of Hearing: 21/07/2020 Date of Pronouncement: 28/07/…