CIT v. Bharat Steel Tubes Limited

226 ITR 750High Court1997#19951 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 362,844 Indian tax judgments — from 2017 to 2021.

Judgments citing CIT v. Bharat Steel Tubes Limited

Bscpl Infrastructure Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed for statistical purposes in above terms

ITA 1817/HYD/2017[2014-15]Status: DisposedITAT Hyderabad20 Oct 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2014-15 Bscpl Infrastructure Ltd., Vs. Dy. Commissioner Of Hyderabad. Income-Tax, Central Circle – 1(3), Pan – Aaacb 8316K Hyderabad.

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Rohit Mujumdar
Section 115JSection 143(3)Section 37Section 37(1)Section 80I

…ide order dated 30/07/2009 by the commercial tax department. Any penalty paid for violation of any law, is not allowable u/s 37 of the Act. Our view is supported by the decision of Hon’ble Delhi High Court in the case of CIT Vs. Bharat Steel Tubes Ltd., [1997]226 ITR 750 (Del.) wherein the Hon’ble Court has observed as under: “3. Assessment year 1968-69 : 6 BSCPL Infrastructure Ltd., Hyd. "(i) Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was correct in law in holding that the provisions of section 40A(5) do not apply to the cash allowance paid by the employer to t…

Take Solutions Limited, Chennai vs. ACIT, Chennai

In the result, the assessee’s appeal is partly allowed

ITA 175/CHNY/2017[2012-13]Status: DisposedITAT Chennai05 Dec 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri Sivaraman, AdvocateFor Respondent: Shri. G.M. Doss, CIT
Section 143(3)Section 92B

…on service tax at Rs. 39,987/- the AR submitted that it is an allowable deduction u/s. 37 as the interest paid on service tax is compensatory in nature. Per contra, the DR relied on the order of that DRP which relied on the cases of Bharat Steels Tubes Ltd., 226 ITR 750 Delhi, Bharat Commerce and Industry Ltd., 230 ITR 733 (SC), jurisdictional High Court decision in the case of Chennai Properties & Investments Ltd., 239 ITR 439. :-9-: 8. We have considered the rival contentions and gone through the relevant material. The fact involved with the decision of the Delhi High Court, supra, was on the penalty paid f…

DCIT, New Delhi vs. M/S. Bokaro Power Supply Co. Ltd., New Delhi

In the result, appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 3692/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2017AY 2010-11

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2010-11 Vs. Dcit, Circle -3(1), New Delhi M/S. Bokaro Power Supply Co. Ltd., Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) & Assessment Year: 2010-11 Vs. M/S. Bokaro Power Supply Co. Dcit, Circle -3(1), New Delhi Ltd., 4Th Floor, Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) Assessee By Sh. M.P. Rastogi, Adv. & Sh. Anil Sharma, Agm Respondent By Sh. Sandip Kumar Mishra, Sr.Dr Date Of Hearing 11.10.2017 Date Of Pronouncement 31.10.2017 Order Per O.P. Kant, A.M.:

Section 143(2)Section 143(3)Section 43B

…sales tax was not deductible expenditure in view of the decision of the Hon’ble Supreme Court in the case of Swadeshi Cotton Mills Ltd. vs. CIT, (1967) ITR 57 (SC) and Hon’ble Delhi High Court decision in the case of CIT Vs. Bharat Steel Tubes Limited (1997) 226 ITR 750 (Del.). The Ld. CIT-(A) allowed the payment of tax amounting to Rs.35,45,033/- on paid basis in terms of section 43B of the Act, however, upheld the finding of the Assessing Officer in respect of the amount of Rs.86,72,759/- as penalty for infraction of law. The finding of the learned CIT-(A) is reproduced as under: “5.2.4. The accrual of statut…

Bokaro Power Supply Co. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 3405/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2017AY 2010-11

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2010-11 Vs. Dcit, Circle -3(1), New Delhi M/S. Bokaro Power Supply Co. Ltd., Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) & Assessment Year: 2010-11 Vs. M/S. Bokaro Power Supply Co. Dcit, Circle -3(1), New Delhi Ltd., 4Th Floor, Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) Assessee By Sh. M.P. Rastogi, Adv. & Sh. Anil Sharma, Agm Respondent By Sh. Sandip Kumar Mishra, Sr.Dr Date Of Hearing 11.10.2017 Date Of Pronouncement 31.10.2017 Order Per O.P. Kant, A.M.:

Section 143(2)Section 143(3)Section 43B

…sales tax was not deductible expenditure in view of the decision of the Hon’ble Supreme Court in the case of Swadeshi Cotton Mills Ltd. vs. CIT, (1967) ITR 57 (SC) and Hon’ble Delhi High Court decision in the case of CIT Vs. Bharat Steel Tubes Limited (1997) 226 ITR 750 (Del.). The Ld. CIT-(A) allowed the payment of tax amounting to Rs.35,45,033/- on paid basis in terms of section 43B of the Act, however, upheld the finding of the Assessing Officer in respect of the amount of Rs.86,72,759/- as penalty for infraction of law. The finding of the learned CIT-(A) is reproduced as under: “5.2.4. The accrual of statut…

CIT v. Bharat Steel Tubes Limited (226 ITR 750) — Cited in 4 Judgments | BharatTax