CIT v. Anandha Metals Corporation

273 ITR 262High Court2005#3897 most cited
30

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 143(2)Section 145(3)Section 68Section 142(1)Section 69ASection 115BBESection 143(3)Section 144

Issues it is cited on

ready for usesection 80ictax benefitsection 80ibrejection of books of accountsection 80isection 145(3)section 44absection 145section 44addition u/s 68regular assessment

Judgments citing CIT v. Anandha Metals Corporation

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 43/COCH/2016[2011-12]Status: DisposedITAT Cochin03 Feb 2020AY 2011-12

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 42/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 41/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 40/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 39/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 38/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 37/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM&GEORGE GEORGE K., JM ITA Nos. 37 to 39/Coch/2016 Assessment Years: 2009-10&2010-11 Shri R. Pratap, Vs. The Assistant Commissioner of Sun Food Corporation, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam [PAN:ABFPN 4423L] (Assessee -Appellant) (Revenue-Respondent) ITA Nos.40 to 43/Coch/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Shri R. Prakash, Vs. The Assistant Commissioner of Dhanya Foods, Income-tax, Circle-1, Kollam Kochupilamoodu, Kollam. [PAN:ABFPN 4424P] (Assessee -Appellant) (Revenu…

M/S.Prince Roller Flour Mills P. Ltd, Palakkad vs. The ACIT, Kochi

In the result, appeals of the assessee are allowed and the appeals of the

ITA 36/COCH/2019[2009-10]Status: DisposedITAT Cochin20 Dec 2019AY 2009-10

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

Section 132Section 143(2)Section 153A

….T.A. Nos. 36 to 41/Coch/2019 & ITA Nos. 21 to 26/Coch/2019 11.4.1 Further, all the sales details of Teekay Rice Millwere accepted by the VAT authorities and there was no adverse report from the VAT authorities. As held by CIT vs. Anandha Metal Corporation 273 ITR 262 (Mad.)wherein it was held that return accepted by the Commercial Tax Department under the Tamil Nadu General Sales Tax Act is binding on the income-tax authorities and the Assessing Officer has no power to scrutinize the return submitted by the assessee to the Commercial Tax Department under the provisions of the Tamil Nadu General Sales Tax Ac…

The ACIT, Kochi vs. M/S.Prince Roller Flour Mills P. Ltd, Palakkad

In the result, appeals of the assessee are allowed and the appeals of the

ITA 21/COCH/2019[2009-10]Status: DisposedITAT Cochin16 Dec 2019AY 2009-10

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

Section 132Section 143(2)Section 153A

….T.A. Nos. 36 to 41/Coch/2019 & ITA Nos. 21 to 26/Coch/2019 11.4.1 Further, all the sales details of Teekay Rice Millwere accepted by the VAT authorities and there was no adverse report from the VAT authorities. As held by CIT vs. Anandha Metal Corporation 273 ITR 262 (Mad.)wherein it was held that return accepted by the Commercial Tax Department under the Tamil Nadu General Sales Tax Act is binding on the income-tax authorities and the Assessing Officer has no power to scrutinize the return submitted by the assessee to the Commercial Tax Department under the provisions of the Tamil Nadu General Sales Tax Ac…

Mahashakti Engineering Co., Ghaziabad vs. DCIT, New Delhi

In the result, the appeal filed by the assessees is partly allowed

ITA 1940/DEL/2016[2009-10]Status: DisposedITAT Delhi22 Jul 2019AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2009-10 Mahashakti Engineering Co., Vs Dcit, C/O Akhilesh Kumar, Advocate, Circle-21(1), Chamber No.206-07, Ansal ‘Satyam’, New Delhi. Rdc Raj Nagar, Ghaziabad. Pan: Aaofm9129J (Appellant) (Respondent) Assessee By : Shri Akhilesh Kumar, Advocate Revenue By : Ms Ashima Neb, Sr. Dr Date Of Hearing : 15.07.2019 Date Of Pronouncement : 22.07.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20Th March, 2015 Of The Cit(A)-13, New Delhi Relating To Assessment Year 2009-10. 2. The Grounds Of Appeal No.1 & 2 Raised By The Assessee Read As Under:-

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Ms Ashima Neb, Sr. DR

…hority is binding on income-tax authorities and the Assessing Officer, in such a case, has no power to scrutinize return submitted by assessee. Similar view has been expressed by the Hon'ble Madras High Court in the case of CIT vs. Anandha Metal Corpn. (2005) 273 ITR 262. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Superior Crafts (2013) 353 ITR 101 (Del), he submitted that the Hon'ble Delhi High Court in the said decision has held that no addition on account of closing stock or trading results is possible if the books of account are not rejected and when the GP is higher.…