Ahmedabad Mfg. Calico Printing Co. Ltd. (1977) 106 ITR 159 (Guj) (ii) CIT v. Sundaram & Co.(P) Ltd.

M/S the Karnataka State Co-Operative Apex Bank vs. The Deputy Commissioner of Income Tax

In the result, the appeal is disposed of

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

…13 8. In MEWALAL DWARKA PRASAD supra, Supreme Court in the light of decision of three judge bench of the Supreme Court in V.JAGAN MOHAN RAO supra has upheld the division bench decisions of Punjab High Court in 'CIT VS. JAGANNATH MAHESHWARY', (1957) 32 ITR 418 and decision of the Andhra Pradesh High court in PULAVARTHI VISWANADHAN VS. CIT (1963) 60 ITR 463 and held that the view taken by aforesaid two high courts is in consonance with the law laid down by the Supreme Court in V.JAGAN MOHAN RAO supra. The aforesaid decision has been followed by benches of this court in 'NITESH BERA (HUF) VS. DCIT'…

Smt. L Sudha Bala, L/R of Late Sri L.Narsa Reddy, Guntur vs. The DCIT, Special Range Guntur, Guntur

In the result, the appeals of the assessee are dismissed

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.260 & 261/Viz/2012 (धििाारण िर्ा/ Assessment Years :1984-85 & 1985-86 Respectively) L.Sudha Bala Vs. Dy.Commissioner Of L/R Of Late Sri L Narasa Reddy Income Tax Prop.Sri Venkateswara Agro Chemicals Special Range Industries Guntur 2-14-101, Syamala Nagar 2Nd Lane, Guntur [Pan : Acgpl2351P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

…n of reassessment proceedings. The decisions supporting this view are as under:- (I) CIT vs. Ahmedabad Mfg. Calico Printing Co. Ltd. (1977) 106 ITR 159 (Guj) (ii) CIT vs. Sundaram & Co.(P) Ltd. (1970) 78 ITR 162 (Mad) (iii) CIT vs. Jagannath Maheswari (1957) 32 ITR 418 (Pun]) (iv) Ashoka Viniyog Ltd. Vs. CIT (1968) 70 ITR 381 (Cal) (v) CIT vs. Century Cashew Products (1999) 188 ITR 612(Ker) (vi) H.A.Nanji& Co. vs. ITO (1979) 120 ITR 593 (Cal) (vii) CIT vs. Badri Prasad Rameshwan Prasad (1996) 133 CTR 410 (MP) : (1996) 219 ITR 441 (MP); and (viii) CIT vs. Bihar Cotton Mills Ltd. (1986) 160 ITR 275 (Pat): (1986) 5…

Smt. L Sudha Bala, L/R of Late Sri L.Narsa Reddy, Guntur vs. The DCIT, Special Range Guntur, Guntur

In the result, the appeals of the assessee are dismissed

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.260 & 261/Viz/2012 (धििाारण िर्ा/ Assessment Years :1984-85 & 1985-86 Respectively) L.Sudha Bala Vs. Dy.Commissioner Of L/R Of Late Sri L Narasa Reddy Income Tax Prop.Sri Venkateswara Agro Chemicals Special Range Industries Guntur 2-14-101, Syamala Nagar 2Nd Lane, Guntur [Pan : Acgpl2351P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

…n of reassessment proceedings. The decisions supporting this view are as under:- (I) CIT vs. Ahmedabad Mfg. Calico Printing Co. Ltd. (1977) 106 ITR 159 (Guj) (ii) CIT vs. Sundaram & Co.(P) Ltd. (1970) 78 ITR 162 (Mad) (iii) CIT vs. Jagannath Maheswari (1957) 32 ITR 418 (Pun]) (iv) Ashoka Viniyog Ltd. Vs. CIT (1968) 70 ITR 381 (Cal) (v) CIT vs. Century Cashew Products (1999) 188 ITR 612(Ker) (vi) H.A.Nanji& Co. vs. ITO (1979) 120 ITR 593 (Cal) (vii) CIT vs. Badri Prasad Rameshwan Prasad (1996) 133 CTR 410 (MP) : (1996) 219 ITR 441 (MP); and (viii) CIT vs. Bihar Cotton Mills Ltd. (1986) 160 ITR 275 (Pat): (1986) 5…

The Director of Income Tax, (Exemptions) vs. Royal Education Society

Bench: ANIS,SANJAY KUMAR