CIT v. Bharat General Reinsurance Co Ltd.

81 ITR 303High Court1971#456 most cited

What is CIT v. Bharat General Reinsurance Co Ltd. authority for?

Income received by an assessee for services rendered to an Indian company may not be taxable, particularly when the Revenue does not contest its non-taxability. This principle aligns with CBDT Circular No. 14 of 1955, which has been approved by the Supreme Court.

202

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Bharat General Reinsurance Co Ltd · 81 ITR 303 · taxability of service income · income for services rendered · CBDT Circular No. 14 of 1955 · non-taxable income · services to Indian company · upholding tribunal findings · department appeal dismissed

Sections most often in play

Section 143(3)Section 147Section 153CSection 132(4)Section 153ASection 132Section 139(1)Section 143(1)

Issues it is cited on

section 153(a)(1)section 10b(8)section 158bb(1)retraction of statementsection 158bbsection 153(a)joint development agreementjdasection 131(1a)percentage completion methodsection 10bsection 158b

Judgments citing CIT v. Bharat General Reinsurance Co Ltd.

Reliance Life Sciences P.Ltd, Navi Mumbai vs. ACIT 7(2), Mumbai

Accordingly, this ground is allowed for statistical purposes

ITA 1575/MUM/2013[2007-08]Status: DisposedITAT Mumbai09 Oct 2015AY 2007-08

Bench: Shri Shailendra Kumar Yadav & Shri Ashwani Taneja.

For Appellant: Shri Arvind Sonde & MsFor Respondent: Shri Jeetendra Kumar, D.R
Section 14ASection 35Section 37(1)Section 40

…denied to them merely on technical grounds. The state authorities cannot adopt the attitude which private litigants might adopt. Further, we place our reliance on the judgment of Hon’ble Delhi High Court in the case of CIT vs Bharat General Reinsurance Co Ltd 81 ITR 303 (Del.) Relevant portion is reproduced below: “It was true that the assessee itself had included that dividend income in its return for the year in question, but there was no estoppel in the Income-tax Act and the assessee having itself challenged the validity of taxing the dividend during the year of assessment in question, it must be taken that…

Bses Rajdhani Power Ltd., New Delhi vs. ACIT, New Delhi

The appeal is partly allowed

ITA 3688/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Oct 2015AY 2005-06

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year : 2005-06 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year : 2006-07 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2006-07 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent)

Section 154

…e of the wrong committed by the assessee while filing the return of income. 14.14 Reliance, in this regard, has been placed on the following decisions: − Pt. Sheo Nath Prasad Sharma vs. CIT: 66 ITR 647 (All.) − CIT vs. Bharat General Re-Insurance Co. Ltd.: 81 ITR 303(Del.) − Abdul Qayume V. CIT: 184 ITR 404 (All.) − Smt Snehlata Jain vs. CIT: 192 CTR 50 (J&K) − S.R. Koshti vs. CIT: 276 ITR 165 (Guj.) − Ester Industries Ltd. vs. CIT: 316 ITR 260 (Del.) − DCIT vs. Sanmukhdas Wadhwani: 85 ITD 734 (Nag) − Jyotsana Holding (P) Ltd. vs. ITO: 37 ITD 430 (Del.) − Indo Java & Co. vs. IAC: 30 ITD 161 (Delhi SB) 14.15 Fu…

CIT v. Bharat General Reinsurance Co Ltd. (81 ITR 303) — Cited in 202 Judgments | BharatTax