Berger Paints India Ltd. v. CIT

151 Taxmann 202High Court2006#12231 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also reported as

292 ITR 658

Sections most often in play

Section 142(1)Section 143(3)Section 22 Section 255(4)Section 28(i)

Judgments citing Berger Paints India Ltd. v. CIT

GOWTHAM RESIDENTIAL JUNIOR COLLEGE,VIJAYAWADA vs. ACIT, CENTRAL CIRCLE, VIJAYAWADA

In the result, appeals of the assessee are allowed

ITA 26/VIZ/2022[2013-14]Status: DisposedITAT Visakhapatnam24 Jun 2025AY 2013-14

Bench: Shri Ravish Sood, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.Nos.25 & 26/Viz/2022 (निर्धारण वर्ा/ Assessment Years: 2017-18 & 2013-14) Gowtham Residential Junior College V. Asst. Cit-Central Circle Vijayawada 1-87, Gudavalli Village Gudavalli, Vijayawada – 521104 Andhra Pradesh [Pan: Aaefg4399L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 255(4)

…I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री रिीश सूद ,न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.25 & 26/VIZ/2022 (निर्धारण वर्ा/ Assessment Years: 2017-18 & 2013-14) Gowtham Residential Junior College v. Asst. CIT-Central Circle Vijayawada 1-87, Gudavalli Village Gudavalli, Vijayawada – 521104 Andhra Pradesh [PA…

GOWTHAM RESIDENTIAL JUNIOR COLLEGE,VIJAYAWADA vs. ACIT, CENTRAL CIRCLE, VIJAYAWADA

In the result, appeals of the assessee are allowed

ITA 25/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam24 Jun 2025AY 2017-18

Section 255(4)

SHRI VANKADARI CHINNA REDDEPPA CHETTY ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(2)(1) , BANGALORE

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

ITA 4/BANG/2023[2013-14]Status: DisposedITAT Bangalore16 Feb 2023AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2013-14

For Appellant: Shri Bharath L., A.RFor Respondent: Dr. Shankar Ganesh K., D.R

Section 132Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153CSection 250

…ITA No.4/Bang/2023 Vankadari Chinna Reddappa Chetty, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2013-14 Vankadari Chinna Reddappa Chetty No.1014, Ground floor, Ramya Sadan, 11th Main, 2nd Stage, RPC Layout ACIT Vijayanagar Vs. Circle-3(2)(1) Bengaluru 560 040. Bengaluru PAN NO : AAGPC1246C APPELLANT RESPONDENT Appellant by : Shri Bharath L., A.R. Respondent by : Dr. Shankar Ganesh K., D.R. Date of Hearing : 16.02.2023 Date of Pronouncement : 16.02.2023 O R D E R PER CHANDRA PO…

BAFNA JANGADA CONSTRUCTIONS,,PUNE vs. INCOME-TAX OFFICER,,

In the result, the appeal filed by the assessee stands allowed

ITA 452/PUN/2016[2007-08]Status: DisposedITAT Pune29 Jan 2021AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm

For Appellant: Shri S.N. PuranikFor Respondent: Shri Sudhendu Das

Section 143(3)Section 271(1)(c)Section 273BSection 80I

…s and therefore, the AO had proceeded with the matter by holding the appellant was guilty of furnishing of inaccurate particulars by placing reliance on the decision of Hon’ble Delhi High Court in the case CIT Vs. Escorts Finance Limited reported in (2008) 292 ITR 658 levied penalty of Rs.1,63,43,480/- vide order dated 21.12.2012. 5. Being aggrieved by the levy of penalty, the appellant had preferred appeal before Commissioner of Income Tax (Appeals) contending that mere disallowance of claim for deduction does not tantamount to furnishing of inaccurate particulars of income placing reliance on the decisions…

LATE PURNIMA BHANDARI THROUGH L/H SHRI N.K. DEWAN,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 6365/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Jan 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2010-11 Late Purnima Bhandari Vs. Dcit, Through L/H Shri N.K. Circle-14(2), C.R. Building, Dewan, I.P. Estate, New Delhi 45, Golf Links, New Delhi Pan :Aaebp4567H (Appellant) (Respondent) Appellant By Shri B.K. Anand, Ca Respondent By Shri Praveen Kumar, Sr.Dr

Section 143(3)Section 271Section 271(1)(c)

…e for penalty under section 271(1)(c) of the act. The Ld. CIT(A) also referred to the other decisions mentioned in the impugned order including the decision of the Hon’ble Delhi High Court in the case of CIT 6 versus Escort Finance Ltd (183 Taxman 453) (del) 292 ITR 658, wherein it is observed that if claim made in return appears to be ex facie bogus, it would be treated as case of concealment or furnishing of inaccurate particulars of income particularly when the department is accepting the return of income in 95% of the cases without subjecting them to scrutiny/verification. 4.2 Before us, the Ld. counsel reit…

LUXORA INFRASTRUCTURE P.LTD,MUMBAI vs. ITO 6(3)2, MUMBAI

In the result, appeal of the assessee is dismissed as pronounced in the open court at the conclusion of hearing on 05

ITA 2386/MUM/2013[2009-10]Status: DisposedITAT Mumbai05 Jun 2018AY 2009-10

Bench: Shri G.S. Pannu & Shri Ravish Sood: (A.Y : 2009-10)

For Appellant: NoneFor Respondent: Shri Rajesh Kumar Yadav

Section 143(3)Section 35D

…of ‘capital employed in the business’ at Rs.156.21 crores, which was inclusive of premium received on issue of share capital. The Assessing Officer, however, based on the decision of the Hon'ble Delhi High Court in the case of Berger Paints India Ltd. vs CIT, 292 ITR 658 (Delhi), held that the share premium receipt was liable to be excluded for computing the ‘capital employed in the business’ for the purpose of Sec. 35D of the Act. This aspect has been affirmed by the CIT(A), against which the assessee is in further appeal before us. 5. At the time of hearing, the ld. DR appearing for the Revenue referred to the…

M/S. TERA ESTATES PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, we allow ground No

ITA 1657/DEL/2014[2006-07]Status: DisposedITAT Delhi08 Nov 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishitera Estates Pvt. Ltd, Vs. Acit, S-395, Greater Kailash, Parti-Ii, Range-16, New Delhi New Delhi Pan:Aabct5729R (Appellant) (Respondent)

For Appellant: Shri Arvind Kumar, AdvFor Respondent: Shri Shravan Gotru, Sr. DR

Section 143(3)Section 24

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Tera Estates Pvt. Ltd, Vs. ACIT, S-395, Greater Kailash, Parti-II, Range-16, New Delhi New Delhi PAN:AABCT5729R (Appellant) (Respondent) Assessee by : Shri Arvind Kumar, Adv Revenue by: Shri Shravan Gotru, Sr. DR Date of Hearing 23/08/2017 Date of pronouncement 08/11/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT (A)-XI, New Delhi dated 20.12.2013 for the Assessment Year 2006-07. 2. The assessee has…

DCIT, NEW DELHI vs. M/S. CORNELL OVERSEAS (P) LTD., NEW DELHI

In the result, appeal of the department is dismissed

ITA 2166/DEL/2011[2003-04]Status: DisposedITAT Delhi02 May 2017AY 2003-04

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 2166/Del/2011 : Asstt. Year : 2003-04 Dcit, Vs Cornell Overseas (P) Ltd., Circle-3(1), B-235, Okhla Indl. Area, Phase-I, New Delhi New Delhi-110020 (Appellant) (Respondent) Pan No. Aaacc0034F Assessee By : Ms. Vandana Bhandari, Ca Revenue By : Sh. Neeraj Kumar, Sr. Dr Date Of Hearing : 03.02.2017 Date Of Pronouncement : 02.05.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 28.02.2011 Of Ld. Cit(A)-Xx, New Delhi.

For Appellant: Ms. Vandana Bhandari, CAFor Respondent: Sh. Neeraj Kumar, Sr. DR

Section 143(1)Section 28Section 32Section 80HSection 90C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 2166/Del/2011 : Asstt. Year : 2003-04 DCIT, Vs Cornell Overseas (P) Ltd., Circle-3(1), B-235, Okhla Indl. Area, Phase-I, New Delhi New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AAACC0034F Assessee by : Ms. Vandana Bhandari, CA Revenue by : Sh. Neeraj Kumar, Sr. DR Date of Hearing : 03.02.2017 Date of Pronouncement : 02.05.2017 ORDER Per N. K. Saini, AM: This is an appeal by the department against the order dated 28.02.2011 of ld. CIT(A)-XX, New Delhi. 2. Following grounds have bee…

M/S SUBEX LTD.,,BANGALORE vs. CIT, BANGALORE

In the result appeal of the Assessee is partly allowed

ITA 689/BANG/2014[2008-09]Status: DisposedITAT Bangalore19 Jun 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz Assessment Year : 2008-09

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri S. Radhakrishna, CIT-III(DR)

Section 115JSection 263Section 35D

…“Capital Employed”, the CIT held that share premium cannot be regarded as part of capital employed. In coming to the aforesaid conclusion, the CIT placed reliance on the decision of the Hon’ble Delhi High Court in the case of Berger Paints India Ltd. Vs. CIT 292 ITR 658 (Del.). In the aforesaid decision the Hon’ble Delhi High Court was concerned with a question as to whether share premium can be considered as part of the capital employed for the purpose of allowing deduction u/s.35D of the Act. The Hon’ble Delhi High Court held that as per Explanation to sub-s. (3) of s. 35D, capital employed in the business of…