CIT v. Chennai Metropolitan Water Supply & Sewerage Board 120121

348 ITR 530High Court2012#24594 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Chennai Metropolitan Water Supply & Sewerage Board 120121

M/S Shree Balaji Concepts, Margao vs. Income Tax Officer (International Txation), Ward -1, Panaji

The appeal of the assessee is allowed in the terms indicated as above

ITA 73/PAN/2018[2012-13]Status: DisposedITAT Panaji13 May 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No. 73/Pan/2018 Assessment Year: 2012-13

For Appellant: Shri M. R. Hegde, CA &For Respondent: Smt. Rijula Uniyal, Sr. DR

Section 156Section 191Section 195Section 201Section 201(1)Section 205

…cceptable reason for its failure to deduct tax at source and remit the same to the Government." 15. This judgment was followed by another judgment of a Division Bench of the Madras High Court in CIT v. Chennai Metropolitan Water Supply & Sewerage Board 120121 348 ITR 530/120111 202 Taxman 454/14 taxmann.com 73. It was contended that as the recipient i.e. the deductee assesses was a loss-making entity, the question of payment of interest did not arise. The contention was negated on the basis of the judgment in Ramesh Enterprises (supra). Paragraphs 15 to 18 of the judgment, read as under:— "15. As far as the prese…

M/S.Agreenco Fibre Foam P. Ltd, Kannur vs. The ITO, Kannur

In the result, the appeals of the assessee for the AYs 2004-05 to 2007-08

ITA 614/COCH/2019[2004-05]Status: DisposedITAT Cochin06 Feb 2020AY 2004-05

Bench: Shri George George K.

Section 201Section 201(1)

…t levied u/s. 201(1A) of the I.T. Act. Interest has been rightly calculated on the amount of TDS outstanding as on 31/03/2004 of the I.T. Act. The Hon’ble Madras High Court in the case of CIT vs. Chennai Metropolitan Water Supply & Sewerage Board reported in 348 ITR 530 (Madras) had held that interest u/s. 201(1A) of I.T. Act has to be calculated from the date on which tax should have been deducted to the date on which payee should have filed its return under provisions of the Act. It was further held by Hon’ble High Court that interest u/s. 201(1A) of I.T. Act is automatic. As mentioned earlier, the Assess…

M/S. Cj International Hotels Ltd., New Delhi vs. DCIT, New Delhi

In the result both the appeals filed by the assessee are allowed

ITA 4535/DEL/2015[2011-12 (F.Y. 2010-11)]Status: DisposedITAT Delhi03 May 2018

Bench: Sh.R. K. Panda & Ms. Suchitra Kamble

Section 15Section 192Section 201Section 201(1)

…(Kerala) 3. CIT v. Ramesh Enterprises [1999] 105 Taxman 711 (Madras)/[2001] 250 ITR 464 (Madras)/[2001] 169 CTR 513 (Madras) 4. CIT Vs Chennai Metropolitan Water Supply & Sewerage Board [2011] 14 taxman.com 73 (Madras)/[2011] 202 Taxman 454 (Madras) / [2012] 348 ITR 530 (Madras)/[2012] 246 CTR 402 (Madras) 5. CIT Vs Punjab Infrastructure Dev. Board [2016] 76 taxmann.com 365 (Punjab & Haryana)/[2017] 245 Taxman 183 (Punjab & Haryana)/[2017] 394 ITR 195 (Punjab &Haryana) 6. Nopany Marketing Co. (P.) Ltd. Vs. CIT [2015] 57 taxmann.com 186 (Calcutta)/[2015] 231 Taxman 802 (Calcutta) 7. We have considered the rival a…