CIT v. Bisleri Sales Ltd.

377 ITR 144High Court#20775 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing CIT v. Bisleri Sales Ltd.

KARANJA TERMINAL & LOGISTICS P. LTD,MUMBAI vs. DCIT CEN CIR 6(3), MUMBAI

The appeal of the assessee is allowed

ITA 2472/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Mar 2019AY 2013-14

Bench: Shri Rajesh Kumar, Hon'Ble Accountantmember & Shri Ramlal Negi, Hon'Ble Judicialmember

For Appellant: Shri J.P. BairagraFor Respondent: Shri B. Srinivas

Section 115JSection 147Section 148

…2010,152 ITR 561(Jaipur Tri) vii) Shree Cement Ltd. V/s. Addl. Commissioner of Income Tax, 152 ITD 561(Jai Tri) viii)Veekaylal Investment Co. Pvt.Ltd. 249 ITR 597(Bom) ix) JSW Steel Ltd. Vs. ACIT, 82 Taxmann.com 210 (Mumbai Tri) x) Bisleri Sales Ltd v/s. CIT, 377 ITR 144(Bom) xi) Veekaylal Investment Co. Pvt. Ltd. 249 ITR 597 (Bom) was distinguished. M/s. Karanja Terminal & Logistics Pvt. Ltd., The ld AR submitted that that in the Asst year 13-14 & 14-15 interest earned was credited to the P&L account but, at the same time, in the notes attached to the audited statement of accounts, it is mentioned that since th…

NERKA CHEMICALS P. LTD,GUJRAT vs. ASST CIT CEN CIR 38, MUMBAI

In the result this ground of appeal is allowed for statistical purpose

ITA 4423/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Aug 2018AY 2009-10

Bench: Shri R.C. Sharma, Accountant Mamber & Shri Pawan Singh

For Respondent: Sh. Girish Dave Special

Section 115Section 115JSection 14ASection 2(22)(a)Section 253Section 254(1)Section 28Section 56(1)

…to be made in respect of the market value of shares while computing the book profits. 12. In support of this submission the ld counsel relied on the decision of KDA Enterprises Pvt Ltd (supra) and the decision of Mumbai High Court in CIT Vs Bisleri Sales Ltd [377 ITR 144(Bom)]and in ITO Vs Bhagwan Industries ltd (ITA No. 6665/M/2008). the decision of Parimisetti Seetharamamma vs CIT(57 ITR 532), decision of Hon’ble Bombay High Court in assessee’s own case i.e. Nerka Chemicals Pvt. Ltd. 371 ITR 280, Hon’ble Gujarat High Court in Prakriya Pharmacham (Spl.Civil Application No. 20492 of 2015), decision of Tribunal in…

BHANSALI INFOTECH P.LTD,NAVI MUMBAI vs. DCIT (OSD) 10(3), MUMBAI

In the result, appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 426/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Jun 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm M/S. Bhansali Infotech Pvt. Ltd., Vs. Dy. Commissioner Of Office No. 5 & 6 Income Tax (Osd) 10(3) Shakti Arcade Aayakar Bhavan 4Th Floor, Plot No.5, Sector – 19D Vashi, Navi Mumbai - 400705 Room No.517, M.K. Road Mumbai – 400 020 Pan/Gir No.Aaccb7808E Appellant) .. Respondent)

Section 143Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “B ”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM M/s. Bhansali Infotech Pvt. Ltd., Vs. Dy. Commissioner of Office No. 5 & 6 Income Tax (OSD) 10(3) Shakti Arcade Aayakar Bhavan 4th Floor, Plot No.5, Sector – 19D Vashi, Navi Mumbai - 400705 Room No.517, M.K. Road Mumbai – 400 020 PAN/GIR No.AACCB7808E Appellant) .. Respondent) Assessee by Ms. Ritika Agarwal Revenue by Shri Ramjirao Pantulu Date of Hearing 01/05/2018 Date of Pronouncement 06/06/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A…

COMMISSIONER OF INCOME TAX DEL vs. TARA SINHA

The appeal is dismissed but with no order as to costs

ITA/154/2005HC Delhi11 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 28

…settled law as decided in several cases that non-compete fee is not taxable. He relies upon the following decisions: 1. CIT v. HCL lnfosystems Ltd. 385 ITR 35 (Delhi) (hereafter, ‘HCL ITA No.154/2005 Page 6 of 17 Infosystems’), 2. CIT v. Bisleri Sales Ltd. 377 ITR 144 (Bom) (hereafter, ‘Bisleri Sales’), 3. Khanna and Annadhanam v. CIT 351 ITR 110 (hereafter, ‘Khanna and Annandhanam’), 4. Guffic Chemical Pvt. Ltd. v. CIT 32 ITR 602 (SC) (hereafter, ‘Guffic Chemical’), 5. Rohitasava Chand v. CIT 306 ITR 242 (Del) (hereafter, ‘Rohitasava Chand’), 6. CIT v. A.S. Wardekar 283 ITR 432 (Cal) (hereafter, ‘A.S. Wardeka…