Bilahari Investments v. CIT

288 ITR 39Reported decision#17531 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2021.

Judgments citing Bilahari Investments v. CIT

ACIT, Bangalore vs. M/S Shriram Chits (Karnataka) Pvt. Ltd., Bangalore

In the result, the appeal is disposed of

ITA 1314/BANG/2012[2003-04]Status: HeardITAT Bangalore30 Nov 2021AY 2003-04

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Respondent: Sri. Chetan R., Addl.CIT-DR
Section 14Section 143(3)Section 147Section 148Section 260A

…nce on the decision of the tribunal in the case of the assessee passed in I.T.A.No.601/Bang/2007 for the Assessment Year 2003-04. The tribunal had passed the aforesaid order by placing reliance on decision of Madras High Court in Bilahari Investments vs. CIT, 288 ITR 39. The aforesaid decision was affirmed by the Supreme Court in 299 ITR SC 1. In view of the aforesaid decision of the Supreme Court, the Commissioner of Income Tax (Appeals) taking into account the fact that the tribunal itself has allowed the claim of the assessee for Assessment Year 2003-04 has accepted the assessee's claim for deduction on accoun…

Shriram Chits (Karnataka) Pvt. Ltd., Bangalore vs. ACIT, Bangalore

In the result, the appeal is disposed of

ITA 1281/BANG/2012[2003-04]Status: HeardITAT Bangalore30 Nov 2021AY 2003-04

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Respondent: Sri. Chetan R., Addl.CIT-DR
Section 14Section 143(3)Section 147Section 148Section 260A

…nce on the decision of the tribunal in the case of the assessee passed in I.T.A.No.601/Bang/2007 for the Assessment Year 2003-04. The tribunal had passed the aforesaid order by placing reliance on decision of Madras High Court in Bilahari Investments vs. CIT, 288 ITR 39. The aforesaid decision was affirmed by the Supreme Court in 299 ITR SC 1. In view of the aforesaid decision of the Supreme Court, the Commissioner of Income Tax (Appeals) taking into account the fact that the tribunal itself has allowed the claim of the assessee for Assessment Year 2003-04 has accepted the assessee's claim for deduction on accoun…

Commissioner of Income Tax-III vs. M/S Shriram Chits (Kar) Pvt Ltd

In the result, the appeal is disposed of

ITA/66/2012HC Karnataka07 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(1)Section 143(2)Section 145(1)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 07TH DAY OF DECEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.66 OF 2012 BETWEEN: 1. COMMISSIONER OF INCOME TAX-III, CENTRAL REVENUE BUILDINGS, QUEENS ROAD, BANGALORE - 560 001. 2. THE ASSISTANT COMMISSONER OF INCOME TAX, CIRCLE-2 (1), BANGALORE ... APPELLANTS (BY SRI.E.I.SANMATHI, ADV.,) AND: M/S SHRIRAM CHITS (KAR) PVT LTD NO.259/31, IST FLOOR, 10TH CROSS, WILSON GARDEN, BANGALORE. ... RESPONDENT (BY SRI. M.V. SHESHACHALA SENIOR COU…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S. Shriram Chits(Karanataka) Pvt. Ltd, Bangalore

In the result, appeal of the Revenue stand dismissed

ITA 543/BANG/2017[2013-14]Status: DisposedITAT Bangalore28 Nov 2017AY 2013-14

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazassessment Year : 2013-14

For Appellant: Smt. Lalitha Kameshwaran, AdvocateFor Respondent: Shri. Pradeep Kumar, Addl. CIT
Section 145(1)

…on of the total income, whereas the AO was of the opinion, that this loss should be apportioned over the period of the chit. The identical issue had come up before the Hon’ble Madras High Court in the case of M/s Bilahari Investments Pvt.Ltd. Vs CIT, reported 288 ITR 39, wherein the Hon’ble Madras High Court after distinguishing the decision of the Hon’ble Supreme Court in the case of Madras Industrial Investment Corporation Ltd Vs CIT (197) 225 ITR 802 also following the decision of the Hon’ble Andhra Pradesh High Court in the case of CIT Vs Kovur Textiles & Co. reported in 136 ITR 61, held as under; “The Andhra…

Asst.C.I.T., Bangalore vs. M/S Shriram Chits (Karnataka) Pvt. Ltd., Bangalore

In the result, the appeals filed by the revenue are dismissed

ITA 1074/BANG/2015[2010-11]Status: DisposedITAT Bangalore04 Dec 2015AY 2010-11

Bench: Smt Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Smt. Lalitha Rameswaran, CAFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 145(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE ‘A’ BENCH, BANGALORE BEFORE SMT ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1074 to 1076(BNG)/2015 (Assessment years : 2010-11 to 2012-13) The Asst. Commissioner Income-tax, Circle-6(1)(1) Bangalore Appellant Vs M/s Shriram Chits (Kar.) Pvt.Ltd. No.259/31, Akshodaya, 1st Floor, 10th Cross, Wilson Garden, Bangalore -5600 027 PAN No.AACCS2078R Respondent Revenue by : Dr. P.K.Srihari, Addl.CIT Assessee by : Smt. Lalitha Rameswaran, CA Date of hearing : 18-11-2015 Date of pronouncement : 04-12-2015 O R D E R PER SHRI…

Bilahari Investments v. CIT (288 ITR 39) — Cited in 5 Judgments | BharatTax