CIT v. Coimbatore Lodge

328 ITR 69High Court2010#15634 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 142ASection 143(3)Section 147Section 148Section 151Section 234ASection 234BSection 234C

Issues it is cited on

section 142adcf methodsanctioning authorityapproval under section 151valuation of sharessection 151(2)extension of limitationfull value of considerationblock of assetsshort term capital gainskelvinatorsection 48

Judgments citing CIT v. Coimbatore Lodge

Nina Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1878/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…to any asset and therefore section 50 cannot be invoked. The reliance is placed on following authorities ACIT Raka Food Products [2006] 151 Тастап 237 (Madras); CIT r. Equinox Solution (P.) Ltd. [2017] 80 taxmann.com 277 (SC); CIT r Coimbatore Lodge [2010] 328 ITR 69 (Madras); CIT ECE Industries Lid. [2012] 25 taxmann.com 113 (Delhi); Coromandel Fertilisers Lid. DCIT (2004) 90 ITD 344 (HYD.); DCIT I.C.I. (India) Ltd. [2008] 23 SOT 58 (Kolkata); Novartis India Ltd. e DCIT [2014] 45 taxmann.com 341 (Mumbai - Trib.); Salera International lid. r. JCTT (2003) 1 SOT 671 (DELHI); Sankeya Chemicals (P.) Lid. r. A…

Hersh Vardhan Kshetry, Noida vs. ACIT, Circle Int. Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1877/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…to any asset and therefore section 50 cannot be invoked. The reliance is placed on following authorities ACIT Raka Food Products [2006] 151 Тастап 237 (Madras); CIT r. Equinox Solution (P.) Ltd. [2017] 80 taxmann.com 277 (SC); CIT r Coimbatore Lodge [2010] 328 ITR 69 (Madras); CIT ECE Industries Lid. [2012] 25 taxmann.com 113 (Delhi); Coromandel Fertilisers Lid. DCIT (2004) 90 ITD 344 (HYD.); DCIT I.C.I. (India) Ltd. [2008] 23 SOT 58 (Kolkata); Novartis India Ltd. e DCIT [2014] 45 taxmann.com 341 (Mumbai - Trib.); Salera International lid. r. JCTT (2003) 1 SOT 671 (DELHI); Sankeya Chemicals (P.) Lid. r. A…

Sangita Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1876/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…to any asset and therefore section 50 cannot be invoked. The reliance is placed on following authorities ACIT Raka Food Products [2006] 151 Тастап 237 (Madras); CIT r. Equinox Solution (P.) Ltd. [2017] 80 taxmann.com 277 (SC); CIT r Coimbatore Lodge [2010] 328 ITR 69 (Madras); CIT ECE Industries Lid. [2012] 25 taxmann.com 113 (Delhi); Coromandel Fertilisers Lid. DCIT (2004) 90 ITD 344 (HYD.); DCIT I.C.I. (India) Ltd. [2008] 23 SOT 58 (Kolkata); Novartis India Ltd. e DCIT [2014] 45 taxmann.com 341 (Mumbai - Trib.); Salera International lid. r. JCTT (2003) 1 SOT 671 (DELHI); Sankeya Chemicals (P.) Lid. r. A…

Hindustan Sales Industrial Corporation, Jaipur vs. Principal Commissioner of Income Tax-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 94/JPR/2022[2016-17]Status: HeardITAT Jaipur10 Oct 2022AY 2016-17
For Appellant: Shri Rajeev Sogani, CA &For Respondent: Shri Sanjay Dhariwal, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 263

…asset alone is transferred and the same is not applicable in this case. It is also noteworthy to mention that Hon’ble High Court of Madras in the case of CIT vs Coimbatore Lodge 23 HINDUSTAN SALES INDUSTRIAL CORPORATION, JAIPUR VS PR. CIT-1, JAIPUR (2010) 328 ITR 69 observed that Section 50 deals only with the transfer of depreciable asset; once the land forms part of the assets of undertaking in and this case the consideration of land is much more and transfer is of entire land along with the small part of construction and the same is sold as a whole, it is not possible to bifurcate the sale consideration. T…

Dheerumal Sharma, Mandi vs. ITO, Sundernagar

In the result, both the above appeals are allowed for statistical purposes

ITA 483/CHANDI/2018[2008-09]Status: DisposedITAT Chandigarh23 Jul 2018AY 2008-09

Bench: Smt. Diva Singh & Ms. Annapurna Guptaassessment Year: 2008-09 Shri. Het Ram Sharma Vs. The Ito Vill & P.O. Tattapani Sundernagar Tehsil Karsog Mandi, H.P. Mandi, H.P.

For Appellant: Sh. V.K. GuptaFor Respondent: Sh. Akhilesh Gupta
Section 148Section 45Section 54

…sets alone are transferred. As the land and building has been acquired by the Kol Dam Authorities as such the gain earned by the assessee is long term capital gain and not short term capital gain. Reliance is placed on the judgment of Madras High Court (2010) 328 ITR 69 in the case of CIT V Coimbatore Lodge (page 18 & 19). 9. Referring to the same Ld.Counsel for the assessee stated that the asset acquired by the Government was land and building and not building only and land in any case was not a depreciable asset and the transfer being of the undertaking of the assessee with land forming part of the assets of t…

Het Ram Sharma, Mandi vs. ITO, Sundernagar

In the result, both the above appeals are allowed for statistical purposes

ITA 482/CHANDI/2018[2008-09]Status: DisposedITAT Chandigarh23 Jul 2018AY 2008-09

Bench: Smt. Diva Singh & Ms. Annapurna Guptaassessment Year: 2008-09 Shri. Het Ram Sharma Vs. The Ito Vill & P.O. Tattapani Sundernagar Tehsil Karsog Mandi, H.P. Mandi, H.P.

For Appellant: Sh. V.K. GuptaFor Respondent: Sh. Akhilesh Gupta
Section 148Section 45Section 54

…sets alone are transferred. As the land and building has been acquired by the Kol Dam Authorities as such the gain earned by the assessee is long term capital gain and not short term capital gain. Reliance is placed on the judgment of Madras High Court (2010) 328 ITR 69 in the case of CIT V Coimbatore Lodge (page 18 & 19). 9. Referring to the same Ld.Counsel for the assessee stated that the asset acquired by the Government was land and building and not building only and land in any case was not a depreciable asset and the transfer being of the undertaking of the assessee with land forming part of the assets of t…

CIT v. Coimbatore Lodge (328 ITR 69) — Cited in 6 Judgments | BharatTax