CIT (Central), Ludhiana v. Rockman Cycle Industries (P.) Ltd.

238 CTR 363Reported decision#23987 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT (Central), Ludhiana v. Rockman Cycle Industries (P.) Ltd.

M/S. PALIWAL INFRASTRUCTURE PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, both appeals are partly allowed for statistical purposes

ITA 1292/DEL/2015[2010-11]Status: DisposedITAT Delhi11 Dec 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri K. Sampath, Adv. and Shri V. Raja Kumar, AdvFor Respondent: Shri Surender Pal, Sr. DR
Section 143(3)Section 14ASection 36(1)(iii)

…account of notional interest was not justified. The reliance was placed on the following case laws: Page 11 of 18 ITA Nos.- 3572/Del/ 2014 and 1292/Del/2015. M/s Paliwal Infrastructure Pvt. Ltd. " CIT (Central), Ludhiana Vs Rockman Cycle Industries (P.) Ltd. 238 CTR 363 " Commissioner of Income-tax vs. Excel Industries Ltd. 358 ITR 295 13. In her rival submissions the ld. DR strongly supported the orders of the authorities below and reiterated the observations made by the ld. CIT(A) in the impugned order. She further submitted that the assessee earned share profits of Rs.31,24,346/- from M/s Abhitex Internation…

M/S. PALIWAL INFRASTRUCTURE PVT. LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, both appeals are partly allowed for statistical purposes

ITA 3572/DEL/2014[2009-10]Status: DisposedITAT Delhi11 Dec 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri K. Sampath, Adv. and Shri V. Raja Kumar, AdvFor Respondent: Shri Surender Pal, Sr. DR
Section 143(3)Section 14ASection 36(1)(iii)

…account of notional interest was not justified. The reliance was placed on the following case laws: Page 11 of 18 ITA Nos.- 3572/Del/ 2014 and 1292/Del/2015. M/s Paliwal Infrastructure Pvt. Ltd. " CIT (Central), Ludhiana Vs Rockman Cycle Industries (P.) Ltd. 238 CTR 363 " Commissioner of Income-tax vs. Excel Industries Ltd. 358 ITR 295 13. In her rival submissions the ld. DR strongly supported the orders of the authorities below and reiterated the observations made by the ld. CIT(A) in the impugned order. She further submitted that the assessee earned share profits of Rs.31,24,346/- from M/s Abhitex Internation…

M/S. PALIWAL INFRASTRUCTURE (P) LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, appeals of the assessee are allowed

ITA 1978/DEL/2011[2007-08]Status: DisposedITAT Delhi08 Feb 2016AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 1978 & 1979/Del/2011 : Asstt. Years : 2007-08 & 2008-09 M/S Paliwal Infrastructure (P) Ltd. Vs Deputy Commissioner Of Income B-14, Greater Kailash-1, Tax, Circle-12(2), New Delhi Bangalore (Appellant) (Respondent) Pan No. Aabcr7764E Assessee By : Sh. Satish Kumar Goel, Adv. Revenue By : Smt. Rasmita Jha, Sr. Dr Date Of Hearing : 16.12.2015 Date Of Pronouncement : 08.02.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. Satish Kumar Goel, AdvFor Respondent: Smt. Rasmita Jha, Sr. DR
Section 143(1)Section 80I

…artnership firm. Therefore, the disallowance made by the AO and sustained by the ld. CIT(A) on account of notional interest was not justified. The reliance was placed on the following case laws: " CIT (Central), Ludhiana Vs Rockman Cycle Industries (P.) Ltd. 238 CTR 363 " Commissioner of Income-tax vs. Excel Industries Ltd. 358 ITR 295 13. In her rival submissions the ld. DR strongly supported the orders of the authorities below and reiterated the observations made by the ld. CIT(A) in the impugned order. She further submitted that the assessee earned share profits of Rs.31,24,346/- from M/s Abhitex Internationa…

CIT (Central), Ludhiana v. Rockman Cycle Industries (P.) Ltd. (238 CTR 363) — Cited in 3 Judgments | BharatTax