CIT v. Andhra Pradesh Industrial Infrastructure Corporation

236 ITR 648Reported decision#11333 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 10(20)Section 11Section 12ASection 12AASection 143(3)Section 145Section 263Section 36(1)(iv)

Issues it is cited on

recognised provident fundapproved superannuation fundsection 11 exemptionsection 80j(6a)section 12a(b)section 10(22)approved gratuity fundsection 36(1)(v)section 139(4a)section 10(20)section 12a(a)section 12a(1)(b)

Judgments citing CIT v. Andhra Pradesh Industrial Infrastructure Corporation

Deputy Commissioner of Income-Tax vs. The Jawaharlal Nehru Port Trust, Raigad

In the result, all the three appeals filed by the Revenue are dismissed and all the three appeals filed by the assessee are partly allowed

ITA 545/PUN/2016[2005-06]Status: DisposedITAT Pune30 Sept 2025AY 2005-06

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Madhur Agrawal, AdvocateFor Respondent: S/Shri Sham Walve, Special Counsel along with Tanzil Padvekar and Bhavik Chheda
Section 10(20)Section 11Section 12ASection 142Section 143(1)Section 143(3)Section 263

…afide the assessee could be allowed to switch over to cash system of accounting to avoid paying income tax on notional income. 95. We find the Hon'ble Andhra Pradesh High in the case of CIT vs. Andhra Pradesh Industrial Infrastructure Corporation reported in 236 ITR 648 has held that the assessee was entitled to change the system of accounting from one system to another system as long as the change is bonafide. By changing the system of accounting from mercantile to cash system, he would be making an entry in the account books as and when interest was actually paid and received by him. Interest thus received wou…

Deputy Commissioner of Income-Tax vs. The Jawaharlal Nehru Port Trust, Raigad

In the result, all the three appeals filed by the Revenue are dismissed and all the three appeals filed by the assessee are partly allowed

ITA 544/PUN/2016[2004-05]Status: DisposedITAT Pune30 Sept 2025AY 2004-05

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Madhur Agrawal, AdvocateFor Respondent: S/Shri Sham Walve, Special Counsel along with Tanzil Padvekar and Bhavik Chheda
Section 10(20)Section 11Section 12ASection 142Section 143(1)Section 143(3)Section 263

…afide the assessee could be allowed to switch over to cash system of accounting to avoid paying income tax on notional income. 95. We find the Hon'ble Andhra Pradesh High in the case of CIT vs. Andhra Pradesh Industrial Infrastructure Corporation reported in 236 ITR 648 has held that the assessee was entitled to change the system of accounting from one system to another system as long as the change is bonafide. By changing the system of accounting from mercantile to cash system, he would be making an entry in the account books as and when interest was actually paid and received by him. Interest thus received wou…

Deputy Commissioner of Income-Tax vs. The Jawaharlal Nehru Port Trust, Raigad

In the result, all the three appeals filed by the Revenue are dismissed and all the three appeals filed by the assessee are partly allowed

ITA 543/PUN/2016[2003-04]Status: DisposedITAT Pune30 Sept 2025AY 2003-04

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Madhur Agrawal, AdvocateFor Respondent: S/Shri Sham Walve, Special Counsel along with Tanzil Padvekar and Bhavik Chheda
Section 10(20)Section 11Section 12ASection 142Section 143(1)Section 143(3)Section 263

…afide the assessee could be allowed to switch over to cash system of accounting to avoid paying income tax on notional income. 95. We find the Hon'ble Andhra Pradesh High in the case of CIT vs. Andhra Pradesh Industrial Infrastructure Corporation reported in 236 ITR 648 has held that the assessee was entitled to change the system of accounting from one system to another system as long as the change is bonafide. By changing the system of accounting from mercantile to cash system, he would be making an entry in the account books as and when interest was actually paid and received by him. Interest thus received wou…

Jawahar Lal Nehru Port Trust, Navi Mumbai vs. ACIT Panvel, Panvel

In the result, all the three appeals filed by the Revenue are dismissed and all the three appeals filed by the assessee are partly allowed

ITA 1155/MUM/2016[2004-05]Status: DisposedITAT Pune30 Sept 2025AY 2004-05

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Madhur Agrawal, AdvocateFor Respondent: S/Shri Sham Walve, Special Counsel along with Tanzil Padvekar and Bhavik Chheda
Section 10(20)Section 11Section 12ASection 142Section 143(1)Section 143(3)Section 263

…afide the assessee could be allowed to switch over to cash system of accounting to avoid paying income tax on notional income. 95. We find the Hon'ble Andhra Pradesh High in the case of CIT vs. Andhra Pradesh Industrial Infrastructure Corporation reported in 236 ITR 648 has held that the assessee was entitled to change the system of accounting from one system to another system as long as the change is bonafide. By changing the system of accounting from mercantile to cash system, he would be making an entry in the account books as and when interest was actually paid and received by him. Interest thus received wou…

Jawahar Lal Nehru Port Trust, Navi Mumbai vs. ACIT Panvel, Panvel

In the result, all the three appeals filed by the Revenue are dismissed and all the three appeals filed by the assessee are partly allowed

ITA 1154/MUM/2016[2005-06]Status: DisposedITAT Pune30 Sept 2025AY 2005-06

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Madhur Agrawal, AdvocateFor Respondent: S/Shri Sham Walve, Special Counsel along with Tanzil Padvekar and Bhavik Chheda
Section 10(20)Section 11Section 12ASection 142Section 143(1)Section 143(3)Section 263

…afide the assessee could be allowed to switch over to cash system of accounting to avoid paying income tax on notional income. 95. We find the Hon'ble Andhra Pradesh High in the case of CIT vs. Andhra Pradesh Industrial Infrastructure Corporation reported in 236 ITR 648 has held that the assessee was entitled to change the system of accounting from one system to another system as long as the change is bonafide. By changing the system of accounting from mercantile to cash system, he would be making an entry in the account books as and when interest was actually paid and received by him. Interest thus received wou…

Jawahar Lal Nehru Port Trust, Navi Mumbai vs. ACIT Panvel, Panvel

In the result, all the three appeals filed by the Revenue are dismissed and all the three appeals filed by the assessee are partly allowed

ITA 1153/MUM/2016[2003-04]Status: DisposedITAT Pune30 Sept 2025AY 2003-04

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Madhur Agrawal, AdvocateFor Respondent: S/Shri Sham Walve, Special Counsel along with Tanzil Padvekar and Bhavik Chheda
Section 10(20)Section 11Section 12ASection 142Section 143(1)Section 143(3)Section 263

…afide the assessee could be allowed to switch over to cash system of accounting to avoid paying income tax on notional income. 95. We find the Hon'ble Andhra Pradesh High in the case of CIT vs. Andhra Pradesh Industrial Infrastructure Corporation reported in 236 ITR 648 has held that the assessee was entitled to change the system of accounting from one system to another system as long as the change is bonafide. By changing the system of accounting from mercantile to cash system, he would be making an entry in the account books as and when interest was actually paid and received by him. Interest thus received wou…

Ca India Technologies Pvt. Ltd., Mumbai vs. A.C.I.T. RG. 6(2), Mumbai

The appeal of the AO stands dismissed

ITA 8376/MUM/2011[2004-05]Status: DisposedITAT Mumbai07 Oct 2015AY 2004-05
For Appellant: S/Shri Kanchan Kaushal ,Dhanesh Bafna &For Respondent: Shri N.K. Chand -CIT
Section 254(1)Section 271

…Ltd. (309ITR 102),The Bank of Rajasthan (20 DTR-Trib,260),Venus Wire Industries Ltd.(1 SOT836),Marg Marketing & Research Group (91TTJ813),George Oakes Ltd.(303 ITR357),Uniflex Industries (P) Ltd.(15 SOT246),Eastern Bengal Jute(112 ITR 575),Andhra Pradesh IRF(236 ITR 648),Haryana Minerals(242 ITR 704),Travancore Cochin Chemicals Ltd.(243 ITR 284).DR supported the orders of the lower authorities. 3.3.We have heard the rival submissions and perused the material before us.We find that during the year under consideration out of the total invoices amounting to Rs.25,29,99,544/- towards license fees issued,the assesse…

ACIT Cir 10(1), Mumbai vs. Ca (India) Technologies P. Ltd ( Formerly Knowan As C.A. Computer Associates (I) P.Ltd, Mumbai

The appeal of the AO stands dismissed

ITA 8106/MUM/2011[2004-05]Status: DisposedITAT Mumbai07 Oct 2015AY 2004-05
For Appellant: S/Shri Kanchan Kaushal ,Dhanesh Bafna &For Respondent: Shri N.K. Chand -CIT
Section 254(1)Section 271

…Ltd. (309ITR 102),The Bank of Rajasthan (20 DTR-Trib,260),Venus Wire Industries Ltd.(1 SOT836),Marg Marketing & Research Group (91TTJ813),George Oakes Ltd.(303 ITR357),Uniflex Industries (P) Ltd.(15 SOT246),Eastern Bengal Jute(112 ITR 575),Andhra Pradesh IRF(236 ITR 648),Haryana Minerals(242 ITR 704),Travancore Cochin Chemicals Ltd.(243 ITR 284).DR supported the orders of the lower authorities. 3.3.We have heard the rival submissions and perused the material before us.We find that during the year under consideration out of the total invoices amounting to Rs.25,29,99,544/- towards license fees issued,the assesse…

Ca (India) Technologies P Ltd`, Mumbai vs. Asst CIT 10(1), Mumbai

The appeal of the AO stands dismissed

ITA 8218/MUM/2010[2006-07]Status: DisposedITAT Mumbai07 Oct 2015AY 2006-07
For Appellant: S/Shri Kanchan Kaushal ,Dhanesh Bafna &For Respondent: Shri N.K. Chand -CIT
Section 254(1)Section 271

…Ltd. (309ITR 102),The Bank of Rajasthan (20 DTR-Trib,260),Venus Wire Industries Ltd.(1 SOT836),Marg Marketing & Research Group (91TTJ813),George Oakes Ltd.(303 ITR357),Uniflex Industries (P) Ltd.(15 SOT246),Eastern Bengal Jute(112 ITR 575),Andhra Pradesh IRF(236 ITR 648),Haryana Minerals(242 ITR 704),Travancore Cochin Chemicals Ltd.(243 ITR 284).DR supported the orders of the lower authorities. 3.3.We have heard the rival submissions and perused the material before us.We find that during the year under consideration out of the total invoices amounting to Rs.25,29,99,544/- towards license fees issued,the assesse…

CIT v. Andhra Pradesh Industrial Infrastructure Corporation (236 ITR 648) — Cited in 9 Judgments | BharatTax