CIT v. Bokgr9 Steel Ltd.

236 ITR 3152Supreme Court of India1999#23844 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. Bokgr9 Steel Ltd.

Ibrox Real Estate Development Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(1), Bangalore

In the result, both the appeals filed by the assessee stands allowed

ITA 344/BANG/2022[2012-13]Status: DisposedITAT Bangalore01 Nov 2022AY 2012-13

Bench: Shri Chandra Poojaria & Smt. Beena Pillai

For Appellant: Smt. Suman Lunkar, CA
Section 143(2)Section 234ASection 57

…w of the matter the ratio laid down by this Court in Tuticorin Alkali Chemicals & Fertilizers Ltd. v CIT [1997] 227 ITR 1721 will not be attracted. The more appropriate decision in the factual situation in the present case is in CIT v Bokgr9 Steel Ltd. [1999] 236 ITR 3152 (SC). The appeal is dismissed. There will be no order as to costs.” 18. In the case of CIT v. Karnataka Power Corporation reported in (2001) 247 ITR 268, the Hon’ble Supreme Court, following its own decision in the case of Bokaro (Supra) held that, interest receipts Page 17 ITA Nos. 343 & 344/Bang/2022 and hire charges from contractors are capi…

Ibrox Real Estate Development Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(1), Bangalore

In the result, both the appeals filed by the assessee stands allowed

ITA 343/BANG/2022[2011-12]Status: DisposedITAT Bangalore01 Nov 2022AY 2011-12

Bench: Shri Chandra Poojaria & Smt. Beena Pillai

For Appellant: Smt. Suman Lunkar, CA
Section 143(2)Section 234ASection 57

…w of the matter the ratio laid down by this Court in Tuticorin Alkali Chemicals & Fertilizers Ltd. v CIT [1997] 227 ITR 1721 will not be attracted. The more appropriate decision in the factual situation in the present case is in CIT v Bokgr9 Steel Ltd. [1999] 236 ITR 3152 (SC). The appeal is dismissed. There will be no order as to costs.” 18. In the case of CIT v. Karnataka Power Corporation reported in (2001) 247 ITR 268, the Hon’ble Supreme Court, following its own decision in the case of Bokaro (Supra) held that, interest receipts Page 17 ITA Nos. 343 & 344/Bang/2022 and hire charges from contractors are capi…

ITO, Bangalore vs. M/S Bank Note Paper Mills India Pvt. Ltd., Bangalore

In the result, Revenue’s appeal for asst

ITA 1162/BANG/2016[2012-13]Status: DisposedITAT Bangalore10 Nov 2017AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazthe Income-Tax Officer, Ward-1(1)(3), Bengaluru. . Appellant Vs. M/S Bank Note Paper Mill India Pvt. Ltd., 1St Floor, S.R Complex, No.2, Thavarekere Main Road, S.G Palya, Drc Post, Bengaluru. . Respondent Pan – Aaecb3245M Appellant By : Shri B.R Sunil Kumar Singh, Cit Respondent By : Smt. Prathiba, Advocate Date Of Hearing : 7-11-2017 Date Of Pronouncement : -11-2017 O R D E R

For Appellant: Shri B.R Sunil Kumar Singh, CITFor Respondent: Smt. Prathiba, Advocate
Section 143(3)

…of the matter the ratio laid down by this court in Tuticorin Alkali Chemicals & Fertilizers Ltd. V CIT (1997) 227 ITR 1721, will not be attracted. The more appropriate decision in the factual situation in the present case is in CIT V Bokaro Steel Ltd. (1999) 236 ITR 3152 (SC). The appeal is dismissed. There will be no order as to costs". 6.6 In the case of CIT Vs Karnataka Power Corporation ( 2001 ) 247 ITR 268 (SC), the ITA No.1162/B/16 6 Supreme Court following its own decision in the case of Bokaro Steel ( Supra) held that interest receipts and hire charges from contractors are capital receipts which would…