CIT, Lucknow v. Bazpur Co-operative Sugar Factory Ltd.

177 ITR 469Supreme Court of India#15118 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT, Lucknow v. Bazpur Co-operative Sugar Factory Ltd.

Assistant Commissioner of Income-Tax, Circle - 2, Pune vs. Anilkumar Poolchand Sanghvi, Pune

In the result, the appeal of Revenue is dismissed

ITA 1674/PUN/2017[2013-14]Status: DisposedITAT Pune01 Aug 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri Jayant G. Pendse and Dr. Shantanu J. PendseFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 2(22)(e)

…k Mahindra Bank. The ld. AR drew our attention to submissions as made before the CIT(A) and reiterated the same. The ld. AR also placed reliance on the decision of Hon’ble Supreme Court in the case of CIT Vs. Bazpur Co-operative Sugar Factory Ltd. reported in 177 ITR 469 (SC). 6. Heard both the parties and perused the material available on record. On perusal of the event chart as filed by the ld. AR shows that there was long standing litigation between the assessee and his brother. On 24-04- 2006 the assessee and his family members entered into a family settlement which was according to ld. AR was never acted up…

Exotica Housing & Infrstructure Pvt Ltd, New Delhi vs. ITO Ward - 8(4), New Delhi

ITA 5188/DEL/2019[2013-14]Status: DisposedITAT Delhi24 Jun 2020AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Anil Chaturvedi

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri Jagdish Singh, Sr. D.R
Section 143(3)Section 2(22)(e)

…rces. 23 ITA.No.5188/Del./2019 M/s. Exotica Housing & Infrastructure Company Pvt. Ltd., Delhi. Every creditor who is entitled to receive a debt cannot be regarded as a lender. 14.3.8. In the case of CIT, Lucknow vs. Bazpur Co- operative Sugar Factory Ltd. in 177 ITR 469, the Hon’ble Supreme Court further stated that for the purpose of loan there must be relationship of borrower and lender in the given transaction and if there is no relationship of borrower or lender then the amount received cannot be considered as loan. 14.3.9. In the case of Durga Prasad Mandelia’s vs.…

Pyramid Realtors Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2057/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…Liability to pay a debt may arise from diverse sources, and a loan is only one of such sources. Every creditor who is entitled to receive a debt cannot be regarded as a lender. 14.3.8 In the case of CIT, Lucknow vs. Bazpur Co-operative Sugar Factory Ltd. in 177 ITR 469, the Hon’ble Supreme Court further stated that for the purpose of loan there must be relationship of borrower and lender in the given transaction and if there is no relationship of borrower or lender then the amount received cannot be considered as loan. 14.3.9 In the case of Durga Prasad Mandelia’s vs.…

Saga Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2056/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…Liability to pay a debt may arise from diverse sources, and a loan is only one of such sources. Every creditor who is entitled to receive a debt cannot be regarded as a lender. 14.3.8 In the case of CIT, Lucknow vs. Bazpur Co-operative Sugar Factory Ltd. in 177 ITR 469, the Hon’ble Supreme Court further stated that for the purpose of loan there must be relationship of borrower and lender in the given transaction and if there is no relationship of borrower or lender then the amount received cannot be considered as loan. 14.3.9 In the case of Durga Prasad Mandelia’s vs.…

Saamag Construction Ltd., New Delhi vs. ACIT, New Delhi

ITA 2054/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…Liability to pay a debt may arise from diverse sources, and a loan is only one of such sources. Every creditor who is entitled to receive a debt cannot be regarded as a lender. 14.3.8 In the case of CIT, Lucknow vs. Bazpur Co-operative Sugar Factory Ltd. in 177 ITR 469, the Hon’ble Supreme Court further stated that for the purpose of loan there must be relationship of borrower and lender in the given transaction and if there is no relationship of borrower or lender then the amount received cannot be considered as loan. 14.3.9 In the case of Durga Prasad Mandelia’s vs.…

Saamag Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2053/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…Liability to pay a debt may arise from diverse sources, and a loan is only one of such sources. Every creditor who is entitled to receive a debt cannot be regarded as a lender. 14.3.8 In the case of CIT, Lucknow vs. Bazpur Co-operative Sugar Factory Ltd. in 177 ITR 469, the Hon’ble Supreme Court further stated that for the purpose of loan there must be relationship of borrower and lender in the given transaction and if there is no relationship of borrower or lender then the amount received cannot be considered as loan. 14.3.9 In the case of Durga Prasad Mandelia’s vs.…

CIT, Lucknow v. Bazpur Co-operative Sugar Factory Ltd. (177 ITR 469) — Cited in 6 Judgments | BharatTax