What is Allied Motors (P) Ltd. v. CIT authority for?

Amendments to the Income-tax Act that are curative, clarificatory, or beneficial in nature apply retrospectively from the date the original statutory provision was introduced, even if not explicitly stated.

How many judgments cite Allied Motors (P) Ltd. v. CIT?

398 judgments on BharatTax cite Allied Motors (P) Ltd. v. CIT (224 ITR 677), spanning 2005 to 2026.

Which sections of the Income Tax Act does Allied Motors (P) Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 40(a)(ia), Section 43B, Section 143(3), Section 194C, Section 195, Section 50C.

Allied Motors (P) Ltd. v. CIT (224 ITR 677)

D.C.I.T Cir - 5, Kolkata vs. M/S Raima Equities Pvt Ltd, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1994/KOL/2013[2009-10]Status: DisposedITAT Kolkata11 Aug 2016AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri K. Narasimha Chary, Jm]

For Appellant: Shri Divakar Chakraborty, JCIT, Sr. DRFor Respondent: ShriAshok Kr. Tulsyan, FCA &

Section 143(3)Section 43Section 73

…und etc) . The Hon’ble Apex Court held that the aforesaid amendment in section 43B of the Act by Finance Act 2003 is curative in nature and would therefore apply retrospectively w.e.f. 01.04.1988. 6.4.5. In the case of Allied Motors Pvt Ltd vs CIT reported in 224 ITR 677 (SC), the question before the Hon’ble Apex Court was whether sales tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the 10 Raima Equities Pvt. Ltd. AY 2009-10 relevant sales tax law should be disallowed u/s 43B of the Act. The ITO disallowed the deduction of sales tax collected b…

E Commerce Magnum Solutions Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

ITA 3179/MUM/2016[2012-13]Status: DisposedITAT Mumbai07 Jul 2016AY 2012-13

For Appellant: Shri B.V. JhaveriFor Respondent: Shri Manjunath Swamy-CIT-DR

Section 139Section 139(1)Section 143(3)Section 201Section 201(1)Section 254(1)Section 40

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,"याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/3179/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" E Commerce Magnum Solution Limited DCIT, Central Circle-5(1) Ackruti Trade Centre, 6th Floor, Road Room No.32(2), Groun…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 955/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jun 2016AY 2010-11

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R

Section 14ASection 73

…ident Fund, etc.). The Hon'ble Apex Court held that the aforesaid amendment in section 43B of the Act by Finance Act, 2003 is curative in nature and would therefore apply retrospectively w.e.f. 01.04.1988. 5.6.3 In the case of Allied Motors Pvt. Ltd. vs. CIT (224 ITR 677), the question before the Hon'ble Apex Court was whether Sales Tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant Sales Tax Law should be disallowed under section 43B of the Act. The Income Tax Officer disallowed the deduction of Sales Tax collected by the assessee IT…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 1349/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R

Section 14ASection 73

…ident Fund, etc.). The Hon'ble Apex Court held that the aforesaid amendment in section 43B of the Act by Finance Act, 2003 is curative in nature and would therefore apply retrospectively w.e.f. 01.04.1988. 5.6.3 In the case of Allied Motors Pvt. Ltd. vs. CIT (224 ITR 677), the question before the Hon'ble Apex Court was whether Sales Tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant Sales Tax Law should be disallowed under section 43B of the Act. The Income Tax Officer disallowed the deduction of Sales Tax collected by the assessee IT…

M/S. Ici India Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 852/KOL/2007[2003-04]Status: DisposedITAT Kolkata10 Jun 2016AY 2003-04

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

DCIT, Circle - 10, Kolkata vs. M/S. Ici India Ltd., Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 1019/KOL/2007[2003-04]Status: DisposedITAT Kolkata10 Jun 2016AY 2003-04

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

M/S. Ici India Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 488/KOL/2006[2002-03]Status: DisposedITAT Kolkata10 Jun 2016AY 2002-03

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

ACIT, Circle - 10, Kolkata vs. M/S. Ici India Ltd., Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 2613/KOL/2005[2002-03]Status: DisposedITAT Kolkata10 Jun 2016AY 2002-03

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2613/Kol/2005 & Assessment Year :2002-03 ACIT, Circle-10, 3, V/s. AKZO Novel India Ltd. Govt. Place (West) (formerly known as Kolkata-700 001 M/s ICI India Ltd.)2. 34, Chowringhee Road, Kolkata-700 071 AKZO Novel India Ltd., V/s. DCIT, Circle-10, 34,Chowringhee 3 Govt. Place (West), Road, Kolkata-700 071 Kolkata-01 [PAN No.AAACI 6297 A] .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 1019 & 852/Kol/2007 Assessment Year: 2003-04 DCIT, Circle-10, 3, V/s. AKZO…

Fiduciary Shares & Stocks P.Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, the assessee’s appeal for A

ITA 321/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 May 2016AY 2009-10

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainfiduciary Shares & Stock P. Ltd. Acit, Circle 4(2) Unit No. T7B, 5Th Floor, Phoenix Àayakar Bhavan, M.K. Road House, Block No. 2, Phoenix Mills Vs. Mumbai 400020 Compound, 462, Senapati Bapat Marg, Mumbai 400013 Pan - Aaacf9759N Appellant Respondent

For Appellant: Shri B.V. JhaveriFor Respondent: Shri Sumit Kumar

Section 143(1)Section 143(3)Section 14ASection 73

…ident Fund, etc.). The Hon'ble Apex Court held that the aforesaid amendment in section 43B of the Act by Finance Act, 2003 is curative in nature and would therefore apply retrospectively w.e.f. 01.04.1988. 5.6.3 In the case of Allied Motors Pvt. Ltd. vs. CIT (224 ITR 677), the question before the Hon'ble Apex Court was whether Sales Tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant Sales Tax Law should be disallowed under section 43B of the Act. The Income Tax Officer disallowed the deduction of Sales Tax collected by the assessee for…

ACIT 8(1), Mumbai vs. Celetronix India P. Ltd, Mumbai

In the result the appeal of the revenue is dismissed and the cross-objection filed by the assessee is allowed

ITA 5433/MUM/2009[2003-04]Status: DisposedITAT Mumbai29 Apr 2016AY 2003-04

Bench: Shri Amit Shukla, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.5433/Mum/2009 (ननधधारण वषा / Assessment Year : 2003-04) बनधम/ Celetronix India Pvt Ltd, Asstt. Commissioner Of Income C/O Jabil Circuit (I) Pvt.Ltd., Tax -8(1), Vs. Arena House, 3Rd Floor, Plot No.103, Room No.210, 2Nd Floor, Road No.12, Opp Tunga Paradise, Aayaker Bhavan, Marol, Midc, Andheri (E), M K Road, Mumbai-400093 Mumbai-400020 स्थधयी ऱेखध सं./ Pan : Aaact7548K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Cross-Objection No.81/Mum/2010 Arising Out Of I.T.A. No.5433/Mum/2009 (ननधधारण वषा / Assessment Year : 2003-04) Celetronix India Pvt Ltd, बनधम/ Asstt.Commissioner Of Income Tax 8(1), Vs. Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Ms.Radha K NarangFor Respondent: S/Shri Sanjiv Shah, Shailesh

Section 10ASection 10A(9)Section 143(2)Section 143(3)

…(SC), in the case of Kolhapur Canesugar Works Ltd. And Another V. Union Of India And Others (2 SCC 536) and General Finance Co. and Another V/s 7 CO No.81/M/2010 ACIT (257 ITR 338)(SC), K P Varghese Vis ITO (131 ITR 597) (SC), Allied Motors (P) Ltd Vis CIT (224 ITR 677)(SC), CIT V/s Podar Cement Pvt.Ltd and others (226 ITR 625)(SC), CIT V/s Alom Extrusions Ltd (319 ITR 306) (SC), Textile Machiner Corporation Ltd Vis CIT (107 ITR 195 (SC), CIT V/s Indian Aluminum Co.Ltd. (108 ITR 367) (SC) and ITO V/s DCM Soft (P) Ltd (115 TTJ 469) (Chennai Tribunal). 7. We have considered the rival submissions and perused the r…

M/S New Alignment, Kolkata vs. ITO, WD-51(4), Kolkata

In the result the appeal of the assessee is partly allowed for statistical purposes

ITA 504/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Apr 2016AY 2010-2011

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2010-11

For Appellant: Shri Soumitra Chowdhury, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT, Sr.DR

Section 139Section 192Section 194CSection 201Section 40

…e by the Parliament only w.e.f. 1st April, 2004, would become curative in nature, hence, it would apply retrospectively w.e.f. 1st April, 1988. Secondly, it may be noted that, in the case of Allied Motors (P) Ltd. Etc. vs. CIT (1997) 139 CTR (SC) 364 : (1997) 224 ITR 677 (SC), the scheme of s. 43B of the Act came to be examined. In that case, the question which arose for determination was, whether sales-tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant sales-tax law should be disallowed under s. 43B of the Act while computing the busi…

M/S. Al- Hind Exports, Meerut vs. ITO, Meerut

In the result ground, No

ITA 439/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Mar 2016AY 2010-11

Bench: Shrii.C. Sudhir & Shri Prashant Maharishial-Hind Exports, Ito, 13, Ismail Nagar, Ward-1(1), Vs. Meerut Meerut (Appellant) (Respondent)

For Appellant: Sh. Ravindra Aggarwal, FCAFor Respondent: Sh. Bharat Bhushan Garg, Sr DR

Section 40Section 68

…ated 8/8/1995 on the issue and also ignoring the judicial pronouncements thereon. c) The Id. CIT-(A) has grossly erred in law and on the facts of the case by not accepting the law laid down by the Hon'ble Supreme Court in the case of Allied Motors Pvt. Ltd. [224 ITR 677], and not allowing the benefit of the 2nd proviso to section 40(a)(ia) of the I.T. Act, 1961, to the appellant. d) Without prejudice to the above, the Ld. CIT-(A) ought to have given the benefit of 1s1 proviso to section 40(a)(ia) of the I.T. Act, 1961 as amended by Finance Act, 2014, by restricting the disallowance to 30%, as the same being cura…

Shri Dilip Kumar Roy, Nadia vs. ITO, WD-1, Nadia

In the result the appeal of the Assessee is treated as allowed for statistical purpose

ITA 615/KOL/2015[2009-2010]Status: DisposedITAT Kolkata03 Feb 2016AY 2009-2010

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No. 615/Kol/2015 Assessment Year : 2009-10 Shri Dilip Kumar Roy -Vs.- I.T.O., Ward-1, Nadia Nadia. [Pan : Acwpr 7333R) (Appellant) (Respondent) For The Appellant : Miss Varsha Jalan, Advocate For The Respondent : David Z. Chawngthu, Affl.Cit

For Appellant: Miss Varsha Jalan, AdvocateFor Respondent: David Z. Chawngthu, Affl.CIT

Section 192Section 194Section 194CSection 201Section 40

…e by the Parliament only w.e.f. 1st April, 2004, would become curative in nature, hence, it would apply retrospectively w.e.f. 1st April, 1988. Secondly, it may be noted that, in the case of Allied Motors (P) Ltd. Etc. vs. CIT (1997) 139 CTR (SC) 364 : (1997) 224 ITR 677 (SC), the scheme of s. 43B of the Act came to be examined. In that case, the question which arose for determination was, whether sales-tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant sales-tax law should be disallowed under s. 43B of the Act while computing the busi…

Crompton Greaves Ltd, Mumbai vs. CIT -6, Mumbai

In the result, the appeals filed by the assessee company in ITA no

ITA 2836/MUM/2014[2007-08]Status: DisposedITAT Mumbai01 Feb 2016AY 2007-08

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kochar"ी शैल" कुमार यादव, "या"यक सद"य एवं "ी "ी रिमत कोचर, लेखाकार सद"य के सम" । आयकर अपील सं./I.T.A. No. 1994/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 2836/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) M/S Crompton Greaves बनाम/ Cit – 6,Mumbai, Ltd.,6Th Floor, C.G. House, 5Th Floor, V. Dr. A.B. Road, Worli, Aayakar Bhavan, Mumbai – 400 030. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacc3840K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By Shri Pradeep N. Kapasi Revenue By : Shri C.W. Angolkar सुनवाई क" तार"ख /Date Of Hearing : 29-10-2015 घोषणा क" तार"ख /Date Of Pronouncement : 01-02-2016

For Respondent: Shri C.W. Angolkar

Section 143(3)Section 263

…आयकर अपील"य अ"धकरण “C” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER "ी शैल" कुमार यादव, "या"यक सद"य एवं "ी "ी रिमत कोचर, लेखाकार सद"य के सम" । आयकर अपील सं./I.T.A. No. 1994/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 2836/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) M/s Crompton Greaves बनाम/ CIT – 6,Mumbai, Ltd.,6th floor, C.G. House, 5th floor, v. Dr. A.B. Road, Worli, Aayakar Bhavan, Mumbai – 400 030. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./PAN : AAA…

Prb Marketing Pvt. Ltd vs. ITO

In the result, appeal of the assessee is partly allowed

ITA 663/BANG/2013[2009-10]Status: DisposedITAT Bangalore11 Dec 2015AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raom/S.Prb Marketing Pvt. Ltd., #192/12-2, 1St ‘C’ Cross, Revenue Layout, 5Th Block, Bsk 3Rd Stage, Bangalore-560085. … Appellant Pan:Aaecp 5655 M Vs. Income-Tax Officer, Ward 12(1), Bangalore. … Respondent Appellant By: Shri S.Venkatesan, Ca. Respondent By: Shri Naresh Saka, Addl.Cit(Dr).

For Appellant: Shri S.Venkatesan, CAFor Respondent: Shri Naresh Saka, Addl.CIT(DR)

Section 143(3)Section 234Section 40

…e by the Parliament only w.e.f. 1st April, 2004, would become curative in nature, hence, it would apply retrospectively w.e.f. 1st April, 1988. Secondly, it may be noted that, in the case of Allied Motors (P) Ltd. Etc. vs. CIT (1997) 139 CTR (SC) 364 : (1997) 224 ITR 677 (SC), the scheme of s. 43B of the Act came to be examined. In that case, the question which arose for determination was, whether sales-tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant sales-tax law should be disallowed under s. 43B of the Act while computing the busi…

M/S Mitra Guha Builders (India) Co., Kolkata vs. D.C.I.T., Circle-33, Kolkata

In the result the appeal of the assessee is treated as allowed for statistical purposes

ITA 1557/KOL/2014[2008-2009]Status: DisposedITAT Kolkata09 Dec 2015AY 2008-2009

Bench: Hon’Ble Shri N.V.Vasudevan, Jm] Assessment Year : 2008-09

For Appellant: Shri J.M.Thard, AdvocateFor Respondent: Shri Amitav Bhattacharjee, JCIT, Sr.DR

Section 139Section 192Section 201Section 40

…e by the Parliament only w.e.f. 1st April, 2004, would become curative in nature, hence, it would apply retrospectively w.e.f. 1st April, 1988. Secondly, it may be noted that, in the case of Allied Motors (P) Ltd. Etc. vs. CIT (1997) 139 CTR (SC) 364 : (1997) 224 ITR 677 (SC), the scheme of s. 43B of the Act came to be examined. In that case, the question which arose for determination was, whether sales-tax collected by the assessee and paid after the end of the relevant previous year but within the time allowed under the relevant sales-tax law should be disallowed under s. 43B of the Act while computing the busi…

ACIT 21(1), Mumbai vs. Asha K. Ringshia, Mumbai

Appeal of the Revenue is dismissed

ITA 4082/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 Dec 2015AY 2009-10

Bench: Shri Joginder Singh & Shri Rajendraassessment Year- 2009-10 The Acit 21(1), Room No. Asha K. Ringshia, 601, 6Th Floor, C-10 3Rd Floor, Pandurang Sadan, बनाम/ Pratyakshakar Bhavan, Hanuman Road, Mumbai- 57 Vs. Bandra Kurla Complex, Bandra(E), Mumbai- 51 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aacpr3758C

Section 80Section 80I

…e same should be treated as retrospective. In support of this pleading of retrospective effect is such situation, he relied on two Supreme Court judgments namely CIT v/s Alom Extrusions Ltd. [2009], 319 ITR 306 (SC) and Allied Motors Pvt. Ltd. v/s CIT, [1997] 224 ITR 677 (SC). 11. We have carefully considered the rival contentions and have perused the findings of the learned Commissioner (Appeals) as well as the material available on record. The assessee has undertaken a project under the scheme of Slum Rehabilitation Authority (SRA) framed by the Govt. of Maharashtra for carrying out a housing project in Dhara…

ADIT, Dehradun vs. M/S. Fugro Geoteam As, Dehradun

In the result the appeal of the Revenue is dismissed and the cross

ITA 5928/DEL/2013[2010-11]Status: DisposedITAT Delhi20 Nov 2015AY 2010-11

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: S/Shri Amit Arora & Suraj Nangia, CAsFor Respondent: Shri Anuj Arora, CIT DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 3

…spective operations has to be inferred by way of implication. a. CIT v. Gold Coin Health Foods [304 ITR 308 (SC)] (Larger Bench)] b. K.Govindan & Sons v. CIT [2001] 247 ITR 192 (SC) c. CIT v. Shelly P. Products 261 ITR 367 (SC) d. Allied Motors v. CIT [1997] 224 ITR 677 (SC) e. Commissioner of Income-tax v. Apar Industries Ltd 323 ITR 411 (Bom.) 4. The Hon'ble Supreme Court in the case of Sedco Forex International Drilling vs. CIT [2005] 279 ITR 310 (SC) observed: "An Explanation to a statutory provision may fulfil the purpose of clearing up an ambiguity in the main provision or an Explanation can add to and w…

D.C.I.T Cir - 11, Kolkata. vs. M/S B.S.Sea Foods Pvt Ltd, North 24 Parganas

In the result, appeal of Revenue is dismissed

ITA 817/KOL/2013[2009-10]Status: DisposedITAT Kolkata16 Oct 2015AY 2009-10

Bench: Shri P.M.Jagtap & Shri N.V.Vasudevanassessment Year:2009-10 बनाम Dcit, Circle-11, P-7, M/S B.S.Sea Foods Pvt. / Chowringhee Squre, Ltd. 17, Jessore Road V/S. Kolkata – 700 069 North, Udayraipur Madhyamgram, Barasat, 24 Parganas (N) 700 129 [Pan No.Aabcb 1898 B]

Section 143(3)Section 40

…roviso to Sec. 40(a)(ia) as amended by the Finance Act, 2000 w.e.f. 01.04.2010, which is applicable retrospectively. For this conclusion, Hon'ble jurisdictional High Court relied on the decision of Hon'ble Supreme Court in the case of Allied Motors Pvt. Ltd., 224 ITR 677 (SC) and in the case of Alom Extrusions Ltd.,. 319 ITR 306 (SC). Respectfully following the said decisions of Hon'ble Supreme Court as well as the decision of Hon'ble ITA No.817/Kol/2013 A.Y. 2009-10 DCIT Cir-11,Kol. V. M/s B.S. Sea Foods Pvt. Ltd. Page 3 jurisdictional High Court in the case of Virgin Creations (supra), we uphold the impugned o…

Sri Ramkrishna Samity, Siliguri vs. D.C.I.T.Cir - 2, Siliguri

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

ITA 1680/KOL/2012[2003-04]Status: DisposedITAT Kolkata09 Oct 2015AY 2003-04

Bench: : Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ananda Sen, Advocate, ld.ARFor Respondent: Dr. Adhir kr. Bar, CIT, ld.DR

Section 11Section 12ASection 143(3)Section 147

…r exemption under section 11 & 12 as mentioned in section 12A provided for registration u/s 12AA as a pre-condition for applicability of section 12A. Reliance in this regard is placed on the following decisions :- Allied Motors P ltd vs CIT reported in (1997) 224 ITR 677 (SC) – Judgement by three judges of the Supreme Court The departmental understanding also appears to be that section 43B, the proviso and Explanation 2 have to be read together as expressing the true intention of section 43B. Explanation 2 has been expressly made retrospective. The first proviso, however, cannot be isolated from Explanation 2 an…

Allied Motors (P) Ltd. v. CIT

What is Allied Motors (P) Ltd. v. CIT authority for?

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Judgments citing Allied Motors (P) Ltd. v. CIT

D.C.I.T Cir - 5, Kolkata vs. M/S Raima Equities Pvt Ltd, Kolkata

E Commerce Magnum Solutions Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

M/S. Ici India Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

DCIT, Circle - 10, Kolkata vs. M/S. Ici India Ltd., Kolkata

M/S. Ici India Limited, Kolkata vs. DCIT, Circle - 10, Kolkata

ACIT, Circle - 10, Kolkata vs. M/S. Ici India Ltd., Kolkata

Fiduciary Shares & Stocks P.Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

ACIT 8(1), Mumbai vs. Celetronix India P. Ltd, Mumbai

M/S New Alignment, Kolkata vs. ITO, WD-51(4), Kolkata

M/S. Al- Hind Exports, Meerut vs. ITO, Meerut

Shri Dilip Kumar Roy, Nadia vs. ITO, WD-1, Nadia

Crompton Greaves Ltd, Mumbai vs. CIT -6, Mumbai

Prb Marketing Pvt. Ltd vs. ITO

M/S Mitra Guha Builders (India) Co., Kolkata vs. D.C.I.T., Circle-33, Kolkata

ACIT 21(1), Mumbai vs. Asha K. Ringshia, Mumbai

ADIT, Dehradun vs. M/S. Fugro Geoteam As, Dehradun

D.C.I.T Cir - 11, Kolkata. vs. M/S B.S.Sea Foods Pvt Ltd, North 24 Parganas

Sri Ramkrishna Samity, Siliguri vs. D.C.I.T.Cir - 2, Siliguri