CIT v. Combined Transport Company (P) Ltd.

174 ITR 528High Court1988#19530 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 133(6)Section 133ASection 142(1)Section 143(3)Section 41(1)Section 68Section 69CSection 131

Issues it is cited on

section 41(1)section 41sundry creditorssection 133(6)unexplained cash creditundisclosed incomesection 68previous yearsection 143(2)transferpersoncompany

Judgments citing CIT v. Combined Transport Company (P) Ltd.

Dy.Commissioner of Income Tax, CC-2, Kanpur vs. Shri.Mohammad Asfand Akhtar, Kanpur

In the result, the appeal of Revenue in ITA

ITA 144/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…d to exist. There must be no possibility of the revival of the liability in future. If there is such possibility, then there is no cessation and section 41(1) is not attracted. It has been held in the case of CIT vs. Combined Transport Company (P) Ltd. (1988) 174 ITR 528(MP) that amount written off as a result of unilateral act was not assessable. Remission is positive conduct on the part of the creditors. The cessation of the liability may accrue either by operation of law i.e. on the liability becoming unenforceable in law by the creditors,, provided the debtors unequivocally declares his intention not to own t…

Mohd. Asfand Akhtar, Kanpur vs. Deputi Commissioner of Income Tax CC-2, Kanpur

In the result, the appeal of Revenue in ITA

ITA 139/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…d to exist. There must be no possibility of the revival of the liability in future. If there is such possibility, then there is no cessation and section 41(1) is not attracted. It has been held in the case of CIT vs. Combined Transport Company (P) Ltd. (1988) 174 ITR 528(MP) that amount written off as a result of unilateral act was not assessable. Remission is positive conduct on the part of the creditors. The cessation of the liability may accrue either by operation of law i.e. on the liability becoming unenforceable in law by the creditors,, provided the debtors unequivocally declares his intention not to own t…

Income Tax Officer, Dhar vs. Shri Sunil Kumar Jain Prop. M/S Sunil Traders, Kanwan, Badnagar

In the result, Revenue’s appeal is dismissed

ITA 793/IND/2018[2014-15]Status: DisposedITAT Indore21 Nov 2022AY 2014-15

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri Ashish Porwal, Sr.DRFor Respondent: Date of Hearing
Section 142(1)Section 143(3)Section 41(1)

…taken any benefit by writing off any liability in his books of accounts. It is thus submitted that the additions made u/s 41(1) are bad in law and deserve to be deleted. In this connection attention is drawn to the following cases. i CIT vs Combined transport 174 ITR 528( M.P. High Court) ii CIT v/s Shri Vardhman Overseas Ltd. [2011] 16 taxmann.com 350(Delhi) Hi CIT v/s Alvares&Thomos [2016] 69 taxmann.com 2 5 7( Karnataka) ivCIT v/s Sugauli Sugar Works (P). Ltd.[1999]236ITR 518/102 Taxman 713(SC) * . v CCIT v/s Kesaria Tea Co..Ltd.[2002]254ITR 434/112 Taxman 91(SC) vi Abha Devi Agrawal (ITAT-Indore ) ITA No. 79…

The ACIT-5(1), Indore vs. M/S. Sunderdeep Construction Pvt. Ltd., Indore

In the result all the grounds raised by the Revenue are

ITA 380/IND/2017[2012-13]Status: DisposedITAT Indore25 Mar 2021AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2012-13

Section 143(2)Section 143(3)Section 40A(3)Section 41(1)(a)Section 68

…ance is placed on following judicial precedents – a. Hon’ble Supreme Court in case of Sugauli Sugar Works (P) Ltd – [1999] 236 ITR 518 – 04.02.1999 – b. Hon’ble Jurisdictional High Court of Madhya Pradesh in the case of Combined Transport Co. (P.) Ltd [1988] 174 ITR 528– 14.07.1988 c. Hon’ble Indore Bench of ITAT in the case of Manoj Pavecha – ITA no. 307/2013 –15.05.2015 – d. Hon’ble Delhi High Court in case of Jain Exports(P.) Ltd. – [2013] 35 taxmann.com 540 – 24.05.2013 – e. Hon’ble Gujarat High Court in the case of - Nitin S. Garg – [2012] 22 taxmann.com 59 –11.04.2012 f. Hon’ble Gujarat High Court in the…

CIT v. Combined Transport Company (P) Ltd. (174 ITR 528) — Cited in 4 Judgments | BharatTax