Associated Cables (P) Ltd. v. Deputy Commissioner of Income Tax

206 ITR 48High Court1994#23557 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2022.

Judgments citing Associated Cables (P) Ltd. v. Deputy Commissioner of Income Tax

Bsr Infratech India Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(1), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 697/BANG/2022[2017-18]Status: DisposedITAT Bangalore27 Oct 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Shri Madhusudhan, A.RFor Respondent: Shri Praveen Karanth, D.R

Section 199Section 234ASection 270ASection 43Section 43C

…n the agreement could not be said to have accrued to the assessee until those conditions were satisfied, even though assessee followed mercantile system of accounting" (vi) In the case of Associated Cables (P) Ltd. Vs Deputy Commissioner of Income Tax (1994) 206 ITR 48(AT) (Born) the facts and decision taken are as follows: "The assessee followed mercantile system of accounting. As per contract with customers, 10% of the payment was to be made to the assessee on receipt and acceptance of goods subject to performance and workmanship bank guarantee for that 10%. It was held that though this amount was received by…

DCIT 14(1)(2), Mumbai vs. Commtel Networks P.Ltd, Mumbai

In the result appeal of the Revenue is dismissed

ITA 4872/MUM/2015[2012-13]Status: DisposedITAT Mumbai19 Jun 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

…whether the retention money could be considered to be income of the assessee in the year in which the amount was retained. The Tribunal has referred to a judgement of the Tribunal in Associated Cables (P) Ltd. vs. Dy. CIT (1994) 49 TTJ (Bom)(TM) 191 : (1994) 206 ITR 48 (Bom)(TM)(AT). Mr. Sathe appearing for the respondent has however, drawn our attention to two judgements viz. of Calcutta High Court and the Madras High Court. The Calcutta High Court judgement is reported in the case of CIT vs. Simplex Concrete Piles (India) P. Ltd.(1989) 79 CTR (Cal) 71: (1989) 179 ITR 8 (Cal). A division Bench of the Calcutta H…

M/S. Avrora (India) Marine Systems Pvt.Ltd., Navi Mumbai vs. ITO., Cir.-10(3)(4), Mumbai

In the result, appeal of Assessee stands partly allowed

ITA 3459/MUM/2011[2007-08]Status: DisposedITAT Mumbai04 Oct 2017AY 2007-08

Bench: D.T. Garasia & Shri Manoj Kumar Aggarwalassessment Years: 2007-08 M/S. Avrora (India) Marine The Income Tax Officer, Circle Systems Pvt. Ltd. 10(3)(4) 1201/1202, Great Eastern Aayakar Bhavan, Vs. Summit, ‘B’Wing, Plot No.66, Maharshi Karve Marg, Sector-15, Cbd Belapur, Churchgate, Mumbai 400614 Mumbai - 400020 Pan: Aadca1502D (Appellant) (Respondent)

For Appellant: , Shri M. N. Nandgaonkar A.RFor Respondent: Shri Saurabh Deshpande, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Assessment Years: 2007-08 M/s. Avrora (India) Marine The Income Tax Officer, Circle Systems Pvt. Ltd. 10(3)(4) 1201/1202, Great Eastern Aayakar Bhavan, Vs. Summit, ‘B’Wing, Plot No.66, Maharshi Karve Marg, Sector-15, CBD Belapur, Churchgate, Mumbai 400614 Mumbai - 400020 PAN: AADCA1502D (Appellant) (Respondent) Present for: Assessee by :, Shri M. N. Nandgaonkar A.R. Revenue by : Shri Saurabh Deshpande, D.R. Date of Hearing : 22.08.2017 Date of Pronouncement : 04.10…