Allahabad, in CIT v. Bombay Bhushan Press, 9

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…iod in the same year. But it has been rightly pointed out that equity and taxation are as poles as under and the court cannot invoke an equitable rule in the construction of a taxing statute." - The High Court of Allahabad, in CIT Vs. Bombay Bhushan Press, 9 143 CTR 52 and the Kerala High Court in CIT Vs. GEO Tech Construction Corporation, 244 ITR 45 held same view while interpreting the unamended provision. Therefore, we answer this question in affirmative i.e. in favour of the assessee and against the revenue. - Coming to question no.1 as proposed by the Department in this 10. appeal relates to disallowing cer…

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MS. JUSTICE REVA KHETRAPAL

…he same year. But it has been rightly pointed out that equity and taxation are as poles as under and the court cannot invoke an equitable rule in the construction of a taxing statute.” 9. The High Court of Allahabad, in CIT Vs. Bombay Bhushan Press, 143 CTR 52 and the Kerala High Court in CIT Vs. GEO Tech Construction Corporation, 244 ITR 45 held same view while interpreting the un- amended provision. Therefore, we answer this question in affirmative i.e. in favour of the assessee and against the revenue. 10. Coming to question no.1 as proposed by the Department in this appeal relates to disallowi…

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…iod in the same year. But it has been rightly pointed out that equity and taxation are as poles as under and the court cannot invoke an equitable rule in the construction of a taxing statute." - 9 The High Court of Allahabad, in CIT Vs. Bombay Bhushan Press, 143 CTR 52 and the Kerala High Court in CIT Vs. GEO Tech Construction Corporation, 244 ITR 45 held same view while interpreting the unamended provision. Therefore, we answer this question in affirmative i.e. in favour of the assessee and against the revenue. - 10 Coming to guestion no.1 as proposed by the Department in this appeal relates to disallowing cert…

Commissioner of Income Tax Delhi vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…od in the same year. But it has been rightly pointed out that equity and taxation are as poles as under and the court cannot invoke an equitable rule in the construction of a taxing statute." - The High Court of Allahabad, in CIT Vs. Bombay Bhushan Press, 9. 143 CTR 52 and the Kerala High Court in CIT Vs. GEO Tech Construction Corporation, 244 ITR 45 held same view while interpreting the unamended provision. Therefore, we answer this question in affirmative i.e. in favour of the assessee and against the revenue. - Coming to question no.1 as proposed by the Department in this 10. appeal relates to disallowing cer…

Commissioner of Income Tax Delhi VI vs. Triveni Engineering & Industries Ltd

Appeals are disposed of accordingly

…in the same year. But it has been rightly pointed out that equity and taxation are as poles as under and the court cannot invoke an equitable rule in the construction of a taxing statute." - 9. The High Court of Allahabad, in *CIT Vs. Bombay Bhushan Press*, 143 CTR 52 and the Kerala High Court in *CIT Vs. GEO Tech Construction*Corporation, 244 ITR 45 held same view while interpreting the unamended provision. Therefore, we answer this question in affirmative i.e. in favour of the assessee and against the revenue. - Coming to question no.1 as proposed by the Department in this 10. appeal relates to disallowing ce…