CIT v. Bihar Spg. & Wvg. Mills Ltd.

24 ITR 108High Court1953#20033 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 142(2)section 57(iii)revision u/s 263transfer of capital assetsection 54fsection 57malabar industrialsection 54principal commissioner of income-taxsection 253section 119long term capital gains

Judgments citing CIT v. Bihar Spg. & Wvg. Mills Ltd.

DCIT vs. M/S Fiza Developers & Infrastructer Pvt. Ltd

In the result, all the miscellaneous petitions are allowed

ITA 985/BANG/2013[2007-08]Status: DisposedITAT Bangalore13 May 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri T.N. Prakash, Addl.CIT(DR)(ITAT), Bengaluru
Section 263Section 54FSection 57

…l. Office and establishment expenses unconnected with the earning of the company or keeping the company alive are not permissible deductions under section 57 of the Act vide the decision of the Calcutta High Court in CIT v. Bihar Spg. & Wvg. Mills Ltd. [1953] 24 ITR 108 (Cal.)." (p. 506) With great respect to their Lordships, I am in complete agreement with these views. On the application of these principles also, the claim of the petitioner for deduction under section 57(iii) cannot be allowed. 16. On the above discussion, it follows that the order of the Commissioner refusing to interfere with the assessments m…

Arjun M Ranga, Mysuru vs. Principal Commissioner of Income Tax (Central), Bengaluru

In the result, the appeal of the assessee is dismissed

ITA 692/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…l. Office and establishment expenses unconnected with the earning of the company or keeping the company alive are not permissible deductions under section 57 of the Act vide the decision of the Calcutta High Court in CIT v. Bihar Spg. & Wvg. Mills Ltd. [1953] 24 ITR 108 (Cal.)." (p. 506) With great respect to their Lordships, I am in complete agreement with these views. On the application of these principles also, the claim of the petitioner for deduction under section 57(iii) cannot be allowed. 16. On the above discussion, it follows that the order of the Commissioner refusing to interfere with the assessments m…

Guru Pavan Ranga, Mysuru vs. Principal Commissioner of Income Tax, (Central), Bangalore

In the result, both the appeals of the assessees are dismissed

ITA 677/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…l. Office and establishment expenses unconnected with the earning of the company or keeping the company alive are not permissible deductions under section 57 of the Act vide the decision of the Calcutta High Court in CIT v. Bihar Spg. & Wvg. Mills Ltd. [1953] 24 ITR 108 (Cal.)." (p. 506) With great respect to their Lordships, I am in complete agreement with these views. On the application of these principles also, the claim of the petitioner for deduction under section 57(iii) cannot be allowed. 16. On the above discussion, it follows that the order of the Commissioner refusing to interfere with the assessments m…

Anirudh Murthy Ranga, Mysuru vs. Principal Commissioner of Income Tax, (Central), Bengaluru

In the result, both the appeals of the assessees are dismissed

ITA 676/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…l. Office and establishment expenses unconnected with the earning of the company or keeping the company alive are not permissible deductions under section 57 of the Act vide the decision of the Calcutta High Court in CIT v. Bihar Spg. & Wvg. Mills Ltd. [1953] 24 ITR 108 (Cal.)." (p. 506) With great respect to their Lordships, I am in complete agreement with these views. On the application of these principles also, the claim of the petitioner for deduction under section 57(iii) cannot be allowed. 16. On the above discussion, it follows that the order of the Commissioner refusing to interfere with the assessments m…

CIT v. Bihar Spg. & Wvg. Mills Ltd. (24 ITR 108) — Cited in 4 Judgments | BharatTax