Ashish Plastic Industries v. ACIT

373 ITR 451Reported decision#7887 most cited

What is Ashish Plastic Industries v. ACIT authority for?

An assessee must be allowed credit for income surrendered and disclosed in another year or by another group assessee to avoid impermissible double taxation.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2023 to 2026.

Also referred to as

Ashish Plastic Industries v. ACIT · surrender of income · credit for surrendered income · double taxation · group assessee · assessment procedure

Sections most often in play

Section 143(3)Section 147Section 148Section 132(4)Section 133ASection 151(1)Section 282Section 292C

Issues it is cited on

peak credit theorysection 140asection 271(l)surrender of incomesection 151(1)section 151(2)section 282survey under section 133asection 271(l)(c)section 271fnon-speaking orderintangible assets

Judgments citing Ashish Plastic Industries v. ACIT

Assistant Commissioner of Income Tax, Central Circle, Patiala vs. Satguru Foundation(Regd), Muktsar

In the result, all the four appeals are dismissed

ITA 494/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh15 Jan 2026AY 2013-14

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 491, 493 & 494/Chd/2023 "नधा"रण वष" / A.Y. : 2010-11, 2012-13 & 2013-14 The Acit, M/S Satguru Foundation (Regd.), Central Circle, Vs Desh Bhagat College & Hospital, Patiala. Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ Ita No. 492/Chd/2023 "नधा"रण वष" / A.Y. : 2011-12 The Acit, M/S Satguru Foundation (Regd.), Patiala. Vs Desh Bhagat College & Hospital, Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Vineet Krishan, AdvocateFor Respondent: Shri Abhishekl Pal Garg, CIT DR
Section 147

…ee must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Asstt. Commissioner of Income Tax, Patiala vs. Satguru Foundation(Regd.), Muktsar

In the result, all the four appeals are dismissed

ITA 493/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh15 Jan 2026AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 491, 493 & 494/Chd/2023 "नधा"रण वष" / A.Y. : 2010-11, 2012-13 & 2013-14 The Acit, M/S Satguru Foundation (Regd.), Central Circle, Vs Desh Bhagat College & Hospital, Patiala. Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ Ita No. 492/Chd/2023 "नधा"रण वष" / A.Y. : 2011-12 The Acit, M/S Satguru Foundation (Regd.), Patiala. Vs Desh Bhagat College & Hospital, Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Vineet Krishan, AdvocateFor Respondent: Shri Abhishekl Pal Garg, CIT DR
Section 147

…ee must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Assistant Commissioner of Income Tax, Patiala vs. Satguru Foundation(Regd), Muktsar

In the result, all the four appeals are dismissed

ITA 492/CHANDI/2023[2011-12]Status: DisposedITAT Chandigarh15 Jan 2026AY 2011-12

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 491, 493 & 494/Chd/2023 "नधा"रण वष" / A.Y. : 2010-11, 2012-13 & 2013-14 The Acit, M/S Satguru Foundation (Regd.), Central Circle, Vs Desh Bhagat College & Hospital, Patiala. Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ Ita No. 492/Chd/2023 "नधा"रण वष" / A.Y. : 2011-12 The Acit, M/S Satguru Foundation (Regd.), Patiala. Vs Desh Bhagat College & Hospital, Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Vineet Krishan, AdvocateFor Respondent: Shri Abhishekl Pal Garg, CIT DR
Section 147

…ee must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Assisstant Commissioner of Income Tax, Patiala vs. Satguru Foundation(Regd)., Muktsar

In the result, all the four appeals are dismissed

ITA 491/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh15 Jan 2026AY 2010-11

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 491, 493 & 494/Chd/2023 "नधा"रण वष" / A.Y. : 2010-11, 2012-13 & 2013-14 The Acit, M/S Satguru Foundation (Regd.), Central Circle, Vs Desh Bhagat College & Hospital, Patiala. Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ Ita No. 492/Chd/2023 "नधा"रण वष" / A.Y. : 2011-12 The Acit, M/S Satguru Foundation (Regd.), Patiala. Vs Desh Bhagat College & Hospital, Kotkapura Road, Muktsar. "थायी लेखा सं./Pan No: Aabas1418A अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Vineet Krishan, AdvocateFor Respondent: Shri Abhishekl Pal Garg, CIT DR
Section 147

…ee must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Sh. Arashpreet Singh. S/O.Late.Sh. Gurmail Singh, Muktsar vs. Dy. Commissioner of Income Tax .Circle-II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 64/ASR/2019[2014-15]Status: DisposedITAT Amritsar25 May 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Sh. Arashpreet Singh S/O. Late Sh. Gurmail Singh, Muktsar vs. Dy. Commissioner of Income Tax Circle-II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 63/ASR/2019[2013-14]Status: DisposedITAT Amritsar25 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Sh. Arashpreet Singh S/O. Late Sh. Gurmail Singh, Muktsar vs. Dy. Commissioner of Income Tax Cercle- II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 62/ASR/2019[2012-13]Status: DisposedITAT Amritsar25 May 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Sh. Arspreet Singh . S/O. Late. Sh. Gurmail Singh, Muktsar vs. Dy. Commissioner of Income Tax Circle .II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 61/ASR/2019[2011-12]Status: DisposedITAT Amritsar25 May 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Sh. Arashpreet Singh S/O Late Sh. Gurmail Singh, Shri Mukatsar vs. Dy. Commissioner of Income Tax Circle-II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 60/ASR/2019[2010-11]Status: DisposedITAT Amritsar25 May 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Late. Sh. Gurmail Singh S/O. Sh. Lal Singh, Sri Mukatsar vs. Dy.Commissioner of Income Tax Circle -II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 59/ASR/2019[2014-15]Status: DisposedITAT Amritsar25 May 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Late. Sh. Gurmail. Singh. S/O. Sh. Lal Singh, Sri Mukatsar vs. Dy.Commissioner of Income Tax Circle -II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 58/ASR/2019[2013-14]Status: DisposedITAT Amritsar25 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Late. Sh. Gurmail Singh.S/O. Late Sh. Lal Singh, Sri Muktsar vs. Dy. Commissioner of Income Tax Circle -II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 57/ASR/2019[2012-13]Status: DisposedITAT Amritsar25 May 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Late. Sh. Gurmail. Singh S/O. Sh. Lal Singh, Shri Mukat Sar vs. Dy. Commissioner of 9Income Tax. Circle -II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 56/ASR/2019[2011-12]Status: DisposedITAT Amritsar25 May 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…

Late. Sh. Gumail Singh . S/O. Sh. Lal Singh, Muktsar vs. Dy. Commissioner of Income Tax Circle -II, Bathinda

Appeals are disposed of in the terms and observation made as above

ITA 55/ASR/2019[2010-11]Status: DisposedITAT Amritsar25 May 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Parikshit Aggarwal, CAFor Respondent: Sh. S. R. Kaushik, CIT-DR
Section 147Section 148Section 151(2)Section 250(6)Section 282Section 69A

…e must be allowed credit of income surrendered and disclosed in other year or other group assessee. Otherwise it will amount to impermissible double taxation, for this proposition, we rely upon the ratio of decisions in: • Ashish Plastic Industries Vs. ACIT [373 ITR 451 fSCl (Refer page no. 173- 175 of compilation of judgement already on record) • CIT Vs. Alankar Radio Eguipments fITA NO. 926 of 2007 did. 15.12.2011] Del. HCfRefer page no. 176-183 of compilation of judgement already on record) • Mehra Art Palace Vs. DCIT f114 Taxman 201] Del ITATfRefer page no. 184- 185 of compilation of judgement already on rec…