Bokaro Steel Ltd. v. CIT

170 ITR 545High Court1988#16958 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

Judgments citing Bokaro Steel Ltd. v. CIT

M/S.Muthoot Bankers, Cochin vs. The ACIT, Cochin

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

ITA 93/COCH/2015[2011-12]Status: DisposedITAT Cochin19 Nov 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 10Section 14A

…/Coch/2015 are that the Assessing Officer made the addition by observing that interest on Bank deposits was in the nature of income from other sources. For this proposition, he relied on the judgment of the Apex Court in the case of Bokaro Steel Ltd. vs. CIT (170 ITR 545) wherein it was held that the surplus moneys not required for the business, if kept in short term deposits in Banks, then the Bank interest on such deposits is to be treated as income from other sources. chargeable under the head income. 17. On appeal, the CIT(A) confirmed the addition made by the Assessing Officer by (262 ITR 278) wherein it w…

M/S.Muthoot Bankers, Cochin vs. The ACIT, Cochin

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

ITA 92/COCH/2015[2010-11]Status: DisposedITAT Cochin19 Nov 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 10Section 14A

…/Coch/2015 are that the Assessing Officer made the addition by observing that interest on Bank deposits was in the nature of income from other sources. For this proposition, he relied on the judgment of the Apex Court in the case of Bokaro Steel Ltd. vs. CIT (170 ITR 545) wherein it was held that the surplus moneys not required for the business, if kept in short term deposits in Banks, then the Bank interest on such deposits is to be treated as income from other sources. chargeable under the head income. 17. On appeal, the CIT(A) confirmed the addition made by the Assessing Officer by (262 ITR 278) wherein it w…

DCIT Cent.Cir-1(4), Mumbai vs. M/S.International Mineral Trading Co. Private Limited, Mumbai

Accordingly grounds raised by the revenue are dismissed

ITA 615/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Sept 2019AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 615/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Kumar PadmapaniFor Respondent: Shri Gaurav Kabra, AR
Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 615/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) M/s International Mineral DCIT Cen Cir -1(4) Trading Co. Pvt. Ltd. Room No. 902, Pratistha बिधम/ 51/53, A Wing, Mittal Bhavan, 9th floor, Old Vs. Court, J. B. Marg, Nariman CGO Building, Annexe, Pint, Mumbai-400 021. Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./PAN No. AABCI8504K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Kumar Padmapani Bora, DR by प्रत्यथीकीओरसे/Respondentby : Shri Gaurav Kabra…

DCIT, New Delhi vs. M/S. Ferrous Infrastructure Pvt. Ltd., Gurgaon

In the result, the Appeal filed by the Revenue stands dismissed

ITA 3867/DEL/2014[2010-11]Status: DisposedITAT Delhi07 Jun 2017AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: NoneFor Respondent: Sh. Anil Kr. Sharma, Sr. DR
Section 115JSection 133ASection 143(1)Section 143(2)Section 143(3)

…hanged and the assessee did not receive any real income. The High Court has, therefore, rightly held this entry as not reflecting the real income of the assessee and hence not exigible to income-tax.-Bokaro Steel Ltd. vs. CIT (1988) 67 CTR (Pat) 281 : (1988) 170 ITR 545 (Pat) : TC 38R.1012 and CIT vs. Bokaro Steel Ltd. (1988) 67 CTR (Pat) 138 : (1988) 170 ITR 522 (Pat) : TC 38R.1011 affirmed; Godhra Electricity Co. Ltd. vs. CIT (1997) 139 CTR (sq 564 : (1997) 225 ITR 746 (SC) applied." The Income Tax Act takes into account two points of time at which the liability to tax is attracted, the accrual of income…

Rewas Ports Ltd, Mumbai vs. Asst CIT RG 7(2), Mumbai

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 758/MUM/2012[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Vijay MehtaFor Respondent: Dr.P.Danial
Section 10(35)Section 143(3)Section 56(1)Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.758/Mum/2012 (निर्धारण वर्ा / Assessment Year : 2008-09) Rewas Ports Limited, Asstt. Commissioner of Income 1st floor, Jai Centre, Tax- Range-7, बनाम/ 34, P D Mellos road, Mumbai. Opp Red gate, Vs. Masjit, Mumbai-400009. स्थायी ऱेखा सं./ PAN : AACCR3698A (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : अपीऱाथी की ओर से / Appellant by : Shri Vijay Mehta प्रत्यथी की ओर से/ Respondent by : Dr.P.Danial सुनवाई की तारीख /Date of Hearing : 6.3.2017 घोषणा की…