What is CIT v. A. Krishnaswami Mudaliar authority for?

Under Indian income-tax law, the Income-tax Officer must compute income and profits according to the method of accounting regularly employed by the assessee, such as the cash or mercantile system. This distinguishes Indian law from English legislation where the tax authority is not bound by the assessee's chosen method.

How many judgments cite CIT v. A. Krishnaswami Mudaliar?

69 judgments on BharatTax cite CIT v. A. Krishnaswami Mudaliar (53 ITR 122), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. A. Krishnaswami Mudaliar come up under?

It is most often cited in judgments turning on Section 143(3), Section 145(3), Section 147, Section 148, Section 115BBE, Section 142(1).

CIT v. A. Krishnaswami Mudaliar (53 ITR 122)

JORSS BULLION PVT LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX -CENTRAL CIRCLE 7(1), MUMBAI

ITA 4758/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Shri Omkareswar Chidara

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OMKARESWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 4004/Mum/2025 A.Y: 2017-18 DCIT, CC – 7(1) Vs. Jorss Bullion Pvt Ltd Room No. 653, 6th Floor, AayakarBhawan, MK Road, churchgate, Mumbai. Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai (Applicant) PAN/GIR No. AABCJ9650P (Respondent) ITA No. 4758/Mum/2025 A.Y: 2017-18 Jorss Bullion Pvt Ltd Vs. DCIT, CC – 7(1) Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai Room No. 653, 6th Floor, AayakarB…

DCIT, CENTRAL CIRCLE 7(1), MUMBAI vs. JORSS BULLION PRIVATE LIMITED, MUMBAI

ITA 4004/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Shri Omkareswar Chidara

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OMKARESWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 4004/Mum/2025 A.Y: 2017-18 DCIT, CC – 7(1) Vs. Room No. 653, 6th Floor, AayakarBhawan, MK Road, churchgate, Mumbai. (Applicant) Jorss Bullion Pvt Ltd Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai PAN/GIR No. AABCJ9650P (Respondent) ITA No. 4758/Mum/2025 A.Y: 2017-18 Jorss Bullion Pvt Ltd Vs. DCIT, CC – 7(1) Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai Room No. 653, 6th Floor, AayakarB…

DEVADAS ANUP,BANGALORE vs. INCOME TAX OFFICER, WARD-6(2)(1), BANGALORE

In the result, the appeal of the assessee is allowed

ITA 1933/BANG/2025[2018-19]Status: DisposedITAT Bangalore02 Feb 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2018-19

For Appellant: Shri Guruswamy H, ITPFor Respondent: Shri Ganesh R Ghale, Advocate – Standing

Section 133(6)Section 139(1)Section 250

…ies to third parties. However, the existence of such agreements cannot override statutory responsibilities imposed on the licensee under both Excise and Income Tax laws. The Hon'ble Karnataka High Court in the case of CIT v. A.S. Krishnaswamy Mudaliar [(1964) 53 ITR 122 (SC)] has held that private arrangements cannot defeat the charging provisions of the Income-tax Act. The income is to be taxed in the hands of the person on whom the right, title, and licence is conferred. Similarly, in McDowell & Co. Ltd. v. CTO [(1985) 154 ITR 148 (SC)], it has been held that tax planning arrangements that are colorable devices…

BIMAL KUNJBIHARI GORAI, HUF,AHMEDABAD vs. THE ITO, WARD-1(2)(1), AHMEDABAD

The appeal of the assessee is dismissed

ITA 42/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad10 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul K Patel, AdvocateFor Respondent: Shri Abhijit, Sr. DR

Section 145(3)Section 68

…ng year, after rejecting the books. The law is well established that, once books are rejected, the Assessing Officer is empowered to estimate profits on a reasonable basis—CIT v. McMillan & Co. (1958) 33 ITR 182 (SC) and CIT v. A. Krishnaswamy Mudaliar (1964) 53 ITR 122 (SC). The assessee has brought nothing on record to demonstrate that the G.P. estimation was arbitrary or excessive. Thus, the finding of the CIT(Appeals) sustaining this addition calls for no interference. 12. As regards the assessee’s submission that sales were accepted as part of turnover and VAT returns were filed, we note that mere reflectio…

RAJESH MOHAN SINGH HAJARI ,MUMBAI vs. ITO WARD 16(3)(1), MUMBAI

In the result, ground No. 3 of assessee‟s appeal is allowed

ITA 5157/MUM/2025[2014-15]Status: DisposedITAT Mumbai10 Dec 2025AY 2014-15

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri Vikram Singh Yadavassessment Year : 2014-15 Rajesh Mohan Singh Hajari, Income Tax Officer, Type 4 B/293, Ward-16(3)(1), Dr. Bam Hosp., Vs. Aayakar Bhavan, Byculla, Mumbai-400020. Mumbai-400030. Pan : Aazph4367E (Appellant) (Respondent) For Assessee : Shri Shailesh Bandi For Revenue : Shri Kavan N. Limbasiya, Sr.Dr Date Of Hearing : 03-12-2025 Date Of Pronouncement : 10-12-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 21-07-2025, Pertaining To Assessment Year (Ay) 2014-15, Wherein The Assessee Has Taken The Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Grossly Erred In Confirming The Action Of The Ao Of Reopening The Case Under Section 148 Of The It Act, 1961. 2. On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Grossly Erred In Confirming The Action Of The Ao, The Reassessment Order

For Appellant: Shri Shailesh BandiFor Respondent: Shri Kavan N. Limbasiya, Sr.DR

Section 142(1)Section 143(3)Section 147Section 148

…n'ble ITAT held that It has been held time and again by this Tribunal that the additions made solely on the basis of AIR information are not sustainable in the eyes of law. 7 iii. That the Hon'ble Supreme court in the case of CIT v/s A. Krishnaswami Mudaliar 53 ITR 122 has drawn a distinction between Cash system of accounting and Mercantile system of accounting as The Hon'ble Apex Court observed as under Among Indian businessmen, as elsewhere, there are current two principle systems of bookkeeping. There is firstly the cash system in which a record is maintained of actual receipt and actual disbursements, entrie…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA, LUDHIANA vs. M/S JAMNA DASS NIKKAMAL JAIN SARAF PVT. LTD., LUDHIANA

In the result, the appeal filed by Revenue is dismissed and the appeal filed by the Assessee is allowed

ITA 628/CHANDI/2025[2022-23]Status: HeardITAT Chandigarh04 Nov 2025AY 2022-23

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

Section 115BSection 143(3)Section 145(3)Section 148BSection 151Section 69A

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 403/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 Jamna Dass Nikkamal Jain Saraf बनाम The DCIT Private Ltd. Central Circle-1 455, The Mall Road Ludhiana Ludhiana Punjab-141001 "ायी लेखा सं./PAN NO: AAACJ4166F अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 628/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 The DCIT बनाम…

JAMNA DASS NIKKAMAL JAIN SARAF PRIVATE LIMITED, LUDHIANA,LUDHIANA vs. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1, LUDHIANA, LUDHIANA

In the result, the appeal filed by Revenue is dismissed and the appeal filed by the Assessee is allowed

ITA 403/CHANDI/2025[2022-2023]Status: HeardITAT Chandigarh04 Nov 2025AY 2022-2023

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

Section 115BSection 143(3)Section 145(3)Section 148BSection 151Section 69A

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 403/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 Jamna Dass Nikkamal Jain Saraf बनाम The DCIT Private Ltd. Central Circle-1 455, The Mall Road Ludhiana Ludhiana Punjab-141001 "ायी लेखा सं./PAN NO: AAACJ4166F अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 628/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 The DCIT बनाम…

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)

Section 143(3)Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,o aJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihyla-@ITA Nos.809 to 815/JP/2025 fu/kZkj.k o"kZ@Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. cuke ACIT, Vs. Ltd. Central Circle- 1, Bahu Plaza, Bahu Plaza, Jammu Jaipur and Kashmir LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:AAACP9608E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by :Shri Tarun Mittal, CA jktLo…

INDIAN COAL AGENCY,KOLKATA vs. DCIT, CIRCLE-35, KOLKATA, KOLKATA

In the result, the appeal for AY 2013-14 is partly allowed

ITA 868/KOL/2018[2015-16]Status: DisposedITAT Kolkata20 May 2025AY 2015-16

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 14A

…eduction. The Ld. DR relied upon the order of the Ld. CIT(A) and requested that the addition made may be upheld. 6.1 As regards the method of accounting being cash, it has been held in the case of Commissioner of Income-tax vs. A. Krishnaswami Mudaliar [1964] 53 ITR 122 (SC) as under: That the only departure made by section 13 of 1922 Act, from the tax legislation in England is that whereas under the English legislation the Commissioner is not obliged to determine the profits of a business venture, according to the method of accounting adopted by the assessee, under the Indian Income-tax Act, prima facie, the IT…

INDIAN COAL AGENCY,KOLKATA vs. PRINCIPAL CIT, CIRCLE - 12, KOLKATA , KOLKATA

In the result, the appeal for AY 2013-14 is partly allowed

ITA 867/KOL/2018[2013-14]Status: DisposedITAT Kolkata20 May 2025AY 2013-14

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 14A

…eduction. The Ld. DR relied upon the order of the Ld. CIT(A) and requested that the addition made may be upheld. 6.1 As regards the method of accounting being cash, it has been held in the case of Commissioner of Income-tax vs. A. Krishnaswami Mudaliar [1964] 53 ITR 122 (SC) as under: That the only departure made by section 13 of 1922 Act, from the tax legislation in England is that whereas under the English legislation the Commissioner is not obliged to determine the profits of a business venture, according to the method of accounting adopted by the assessee, under the Indian Income-tax Act, prima facie, the IT…

DCIT, CIRCLE-35, KOLKATA, KOLKATA vs. M/S. INDIAN COAL AGENCY, KOLKATA

In the result, the appeal for AY 2013-14 is partly allowed

ITA 1258/KOL/2018[2015-16]Status: DisposedITAT Kolkata20 May 2025AY 2015-16

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(3)Section 14A

…eduction. The Ld. DR relied upon the order of the Ld. CIT(A) and requested that the addition made may be upheld. 6.1 As regards the method of accounting being cash, it has been held in the case of Commissioner of Income-tax vs. A. Krishnaswami Mudaliar [1964] 53 ITR 122 (SC) as under: That the only departure made by section 13 of 1922 Act, from the tax legislation in England is that whereas under the English legislation the Commissioner is not obliged to determine the profits of a business venture, according to the method of accounting adopted by the assessee, under the Indian Income-tax Act, prima facie, the IT…

ACIT, RANGE-I, LUCKNOW vs. CI HOSPITALITY WORLDWIDE PRIVATE LIMITED, LUCKNOW

In the result, the appeal filed by Revenue is allowed and Cross

ITA 449/LKW/2020[2017-18]Status: DisposedITAT Lucknow29 Oct 2024AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 253(3)

…that whether the income has really accrued or arisen to the assessee must be judged in the light of reality of the situation. (E.6) We have guidance also available in order of Hon'ble Supreme Court in the case of CIT vs. A. Krishnaswami Mudalliar and Others 53 ITR 122 (SC). Hon'ble Supreme Court held in this case that a statutory duty is imposed on the Income Tax Officer to examine in every case the method of accounting I.T.A. No.449/Lkw/2020 62 C.O.No.1/Lkw/2021 Assessment year:2017-18 employed by the assessee and to see whether or not it has been regularly employed, and to determine whether the income, profi…

INCOME TAX OFFICER, WARD-1, BALLARI vs. H R GAVIAPPA AND CO, BALLARI

ITA 825/BANG/2023[2015-16]Status: DisposedITAT Bangalore22 Mar 2024AY 2015-16

For Appellant: Shri D.K. Mishra, D.RFor Respondent: Shri H. Siva Prasad Reddy, A.R

Section 250Section 37(1)

…ITA No.825/Bang/2023 H.R. Gaviappa and Co., Ballari IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITO Ward-1 Ballari H.R. Gaviappa and Co., Mine Owners 4th Floor, HRG Complex HRG Circle Vs. Mothi Theatre Circle Ballari 583 101 Karnataka PAN No.AAAFH6251N RESPONDENT APPELLANT Appellant by : Shri D.K. Mishra, D.R. Respondent by : Shri H. Siva Prasad Reddy, A.R. Date of Hearing : 30.01.2024 Date of Pronouncement: 22.03.2024 ORDER PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by revenue is directed against order of…

DCIT CENTRAL CIRCLE, KARNAL vs. RELIABLE REALTECH PVT LTD, BHIWANI

In the result, appeal of the Revenue is dismissed

ITA 4808/DEL/2019[2014-15]Status: DisposedITAT Delhi09 Feb 2024AY 2014-15

Bench: Shri M Balaganesh & Ms. Astha Chandraasstt. Year: 2014-15 Dcit, Central Circle, Vs. Reliable Realtech Pvt. Ltd. Ayakar Bhawan, C/O Nk Jain Adv. Sec-12, Karnal, Naya Bazar, Bhiwani Haryana Pin 132001 Haryana Pin 127021 Pan Aadcr4203L (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri P.N. Barnwal, CIT DR

Section 132Section 132(4)Section 143(3)Section 153A

…hoice of method of accounting is with the assessee and unless conditions prescribed in section 145(3) are satisfied, profits have to be computed in accordance with the method of accounting followed by the assessee: i) 33 ITR 182 (SC) CIT v. McMillan & Co. ii) 53 ITR 122 (SC) CIT v. A. Krishnaswami Mudaliar and Others Section 145(2) of the Act provides that the Central Government may notify in the Official Gazette from time to time accounting standards to be followed by any class of assessees or in respect of any class of income. It is therefore submitted that unless an accounting standard is notified by the Centr…

DCIT, NEW DELHI vs. M/S. SAHARA INDIA POWER CORPORATION LTD., PUNE

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 5067/DEL/2013[2005-06]Status: PendingITAT Delhi28 Apr 2023AY 2005-06

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…ITA No. 109/Pun/2007 1 AND ITA.1155/Del/2009 & ITA.5067/Del/2013 AND C. O. No. 55/Del/2014 Sahara India Power Corporation Ltd., Pune IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH : ‘A’ NEW DELHI ] BEFORE Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No. 109/PUN/2007 (A.Y. 2003-04) Sahara India Power ACIT, Vs. Corporation Limited, Circle : 6, Amby Valley, Sahara Lake City, Pune. Village Ambavane, Distt. Lonavala, Pune– 410401, Maharastra. PAN No. AAGCS8313P I.T.A. No. 1155/DEL/2009 (A.Y. 2004-05) Sahara India Power DCIT, Vs. Corporation Limited, Amby Valley, Cen…

SAHARA INDIA POWER CORPORATION LTD,PUNE vs. DCIT, NEW DELHI

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 1155/DEL/2009[2004-05]Status: DisposedITAT Delhi28 Apr 2023AY 2004-05

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…ITA No. 109/Pun/2007 1 AND ITA.1155/Del/2009 & ITA.5067/Del/2013 AND C. O. No. 55/Del/2014 Sahara India Power Corporation Ltd., Pune IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH : ‘A’ NEW DELHI ] BEFORE Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No. 109/PUN/2007 (A.Y. 2003-04) Sahara India Power ACIT, Vs. Corporation Limited, Circle : 6, Amby Valley, Sahara Lake City, Pune. Village Ambavane, Distt. Lonavala, Pune– 410401, Maharastra. PAN No. AAGCS8313P I.T.A. No. 1155/DEL/2009 (A.Y. 2004-05) Sahara India Power DCIT, Vs. Corporation Limited, Amby Valley, Cen…

SAHARA INDIA POWER CORPORATION LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 109/PUN/2007[2003-04]Status: DisposedITAT Delhi28 Apr 2023AY 2003-04

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…ITA No. 109/Pun/2007 1 AND ITA.1155/Del/2009 & ITA.5067/Del/2013 AND C. O. No. 55/Del/2014 Sahara India Power Corporation Ltd., Pune IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH : ‘A’ NEW DELHI ] BEFORE Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No. 109/PUN/2007 (A.Y. 2003-04) Sahara India Power ACIT, Vs. Corporation Limited, Circle : 6, Amby Valley, Sahara Lake City, Pune. Village Ambavane, Distt. Lonavala, Pune– 410401, Maharastra. PAN No. AAGCS8313P I.T.A. No. 1155/DEL/2009 (A.Y. 2004-05) Sahara India Power DCIT, Vs. Corporation Limited, Amby Valley, Cen…

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

In the result, assessee’s appeals are partly allowed

ITA 109/BANG/2022[2018-19]Status: DisposedITAT Bangalore14 Nov 2022AY 2018-19

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R

Section 250

…educed there from (as per provisions of 1922 Act in force at that time, presently only if case falls in sub section (3) of section 145)". 30. Further in another judgment of Hon'ble Supreme Court in the case of CIT V/s Krishna Swamy Mudiliar reported in (1964) 53 ITR 122 (SC), their Lordship's of Apex court while dealing provisions of section 13 of 1922 Act (the provisions of which are ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore Page 85 of 115 in pari-materia of section 145 of 1961 Act) have held as under: "Section 13 of 1922 Act merely prescribes that the computatio…

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

In the result, assessee’s appeals are partly allowed

ITA 108/BANG/2022[2017-18]Status: DisposedITAT Bangalore14 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R

Section 250

…educed there from (as per provisions of 1922 Act in force at that time, presently only if case falls in sub section (3) of section 145)". 30. Further in another judgment of Hon'ble Supreme Court in the case of CIT V/s Krishna Swamy Mudiliar reported in (1964) 53 ITR 122 (SC), their Lordship's of Apex court while dealing provisions of section 13 of 1922 Act (the provisions of which are ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore Page 85 of 115 in pari-materia of section 145 of 1961 Act) have held as under: "Section 13 of 1922 Act merely prescribes that the computatio…

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

In the result, assessee’s appeals are partly allowed

ITA 107/BANG/2022[2016-17]Status: DisposedITAT Bangalore14 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R

Section 250

…educed there from (as per provisions of 1922 Act in force at that time, presently only if case falls in sub section (3) of section 145)". 30. Further in another judgment of Hon'ble Supreme Court in the case of CIT V/s Krishna Swamy Mudiliar reported in (1964) 53 ITR 122 (SC), their Lordship's of Apex court while dealing provisions of section 13 of 1922 Act (the provisions of which are ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore Page 85 of 115 in pari-materia of section 145 of 1961 Act) have held as under: "Section 13 of 1922 Act merely prescribes that the computatio…

CIT v. A. Krishnaswami Mudaliar

What is CIT v. A. Krishnaswami Mudaliar authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. A. Krishnaswami Mudaliar

JORSS BULLION PVT LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX -CENTRAL CIRCLE 7(1), MUMBAI

DCIT, CENTRAL CIRCLE 7(1), MUMBAI vs. JORSS BULLION PRIVATE LIMITED, MUMBAI

DEVADAS ANUP,BANGALORE vs. INCOME TAX OFFICER, WARD-6(2)(1), BANGALORE

BIMAL KUNJBIHARI GORAI, HUF,AHMEDABAD vs. THE ITO, WARD-1(2)(1), AHMEDABAD

RAJESH MOHAN SINGH HAJARI ,MUMBAI vs. ITO WARD 16(3)(1), MUMBAI

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA, LUDHIANA vs. M/S JAMNA DASS NIKKAMAL JAIN SARAF PVT. LTD., LUDHIANA

JAMNA DASS NIKKAMAL JAIN SARAF PRIVATE LIMITED, LUDHIANA,LUDHIANA vs. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1, LUDHIANA, LUDHIANA

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

INDIAN COAL AGENCY,KOLKATA vs. DCIT, CIRCLE-35, KOLKATA, KOLKATA

INDIAN COAL AGENCY,KOLKATA vs. PRINCIPAL CIT, CIRCLE - 12, KOLKATA , KOLKATA

DCIT, CIRCLE-35, KOLKATA, KOLKATA vs. M/S. INDIAN COAL AGENCY, KOLKATA

ACIT, RANGE-I, LUCKNOW vs. CI HOSPITALITY WORLDWIDE PRIVATE LIMITED, LUCKNOW

INCOME TAX OFFICER, WARD-1, BALLARI vs. H R GAVIAPPA AND CO, BALLARI

DCIT CENTRAL CIRCLE, KARNAL vs. RELIABLE REALTECH PVT LTD, BHIWANI

DCIT, NEW DELHI vs. M/S. SAHARA INDIA POWER CORPORATION LTD., PUNE

SAHARA INDIA POWER CORPORATION LTD,PUNE vs. DCIT, NEW DELHI

SAHARA INDIA POWER CORPORATION LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU