CIT v. Doom Dooma India Ltd.

200 ITR 496High Court1993#13709 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2020.

Judgments citing CIT v. Doom Dooma India Ltd.

Alliance Mall Developers Co., Mumbai vs. DCIT, CC -2(3), Mumbai

The appeal stands partly allowed

ITA 2742/MUM/2018[2013-14]Status: DisposedITAT Mumbai12 Mar 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Rushabh Mehta -Ld.ARFor Respondent: Shri Michael Gerald-Ld. DR

Section 143(3)Section 14A

…received against the entire work. 8. In the present case, the factual part is not under dispute and hence we would confine to the question raised. 9. A similar question had arisen in the case of CIT vs. Doom Dooma India Ltd. (1994) 117 CTR (Gau) 156 : (1993) 200 ITR 496 (Gau), wherein the question of valuation of stock arose as a result of the accounting system. Referring to the provision of s. 145 of the Act, This Court held: “It is for the assessee to adopt any recognized method of accounting for his business. The income shall be computed in accordance with the method of accounting regularly employed by the as…

Ashoka Ispat Udyog, Sundargarh vs. Pr. CIT, Sambalpur

In the result, appeal of the assessee is dismissed

ITA 169/CTK/2019[2014-15]Status: DisposedITAT Cuttack13 Nov 2019AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.169/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Ashoka Ispat Udyog, Vs. Pr. Cit, Sambalpur At-Uditnagar, Po-Rourkela, Dist-Sundargarh(Odisha) स्थायी लेखा सं./Panno. : Aacfa 3178 P (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Dinesh Kumar Agarwal, Advocate िाजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr

For Appellant: Shri Dinesh Kumar AgarwalFor Respondent: Shri S.M.Keshkamat, CITDR

Section 139Section 143(3)Section 145Section 263Section 28Section 43B

…llowed. This fact is not considered by the Ld. Commissioner of Income Tax. (c) While Valuing the stock, the same method has to be followed for valuing the opening stock and closing stock, the assessee can't have two method. This is as per judgement of [1993] 200 ITR 496 (GAU.) HIGH COURT OF GAUAHATI Commissioner of Income-tax v. 3. Sec. 43B of the Act applies only to those deduction, which are otherwise allowable, claimed in computing income referred u/s. 28 of the Act (i.e. business income) which were not actually paid on or before the due date of filing of return u/s. 139. 4. While computing business income a…

A.C.I.T Cir - 2(2), Kolkata vs. M/S West Bengal State Electricity Distribution Co Ltd, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1952/KOL/2017[2004-05]Status: DisposedITAT Kolkata30 Apr 2019AY 2004-05

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1952/Kol/2017 (िनधा"रणवष" / Assessment Year: 2004-05) Acit, Circle-2(2), Kolkata Vs. M/S West Bengal State Electricity Board (Now Renamed West Bengal State Electricity Distribution Co. Ltd. )

For Appellant: Shri RadheyShyam, CIT DRFor Respondent: Shri N.K. Poddar, Sr. Advocate

Section 143(3)Section 4

…tire Notification of the Hon’ble CBDT on the method of accounting to be followed relating to disclosure of the accounting policies. 9. It is also to be observed that the Division Bench of the Hon'ble Guwahati High Court in CIT V. Doom Dooma India Ltd. [1993] 200 ITR 496(Gawahati) while dealing the concept of Section 145 of the Act has held as under:- M/s West Bengal State Electricity Board(Now renamed WBSEDCL_ Assessment Year:2004-05 "It is for the assessee to adopt any recognized method of accounting for his business. The income shall be computed in accordance with the method of accounting regularly employed by…

ITO, New Delhi vs. M/S. Paragon Xt, New Delhi

In the result appeal of the revenue is dismissed

ITA 363/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Mar 2019AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2010-11

For Appellant: NoneFor Respondent: Shri Surender Pal, Sr. DR

Section 194C

…the assessment under section 23(3)." 5.8 The Hon'ble Delhi High Court in the case of Jagjit Industries Ltd. in ITA No. 848/2010, order dated 06.09.2010 has held as under: "11. A Division Bench of the Gauhati High Court in CIT V. Doom Dooms India Ltd. [1993J 200 ITR 496 (Gauhati) 12. CIT V. Guttoffnungashutto Sterkrado, [1992] 197 ITR 66 (Orissa), CIT v. Kataria Road Lines, [2009] 316 ITR 115 (Raj.) 5.9 The Hon'ble Madras High Court in the case of CIT v. Standard Triumph Motor Co. Ltd.; 119 ITR 573 has held that the provisions of the section 145 are only machinery provisions and it cannot override charging pr…

DCIT Cen Cir 10, Mumbai vs. Rustomjee Evershine Joint Venture P.Ltd, Thane

ITA 5613/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Dec 2017AY 2010-11

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 5613/Mum/2014 (िनधा"रण वष" / Assessment Year: 2010-11) Deputy Commissioner Of Income Rustomjee Evershine Joint Tax, Central Circle 10 Venture Private Limited बनाम/ Room No.802,8Th Floor Global City, Narangi Bypass Road Old Cgo Annexe, M.K.Road Close To Viva College Vs. Mumbai – 400 020 Virar(West),Thane Thane-401 303 (अपीलाथ" /Appellant) (""थ" / Respondent) : & Cross Objection No.111/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) Rustomjee Evershine Joint Deputy Commissioner Of Venture Private Limited Income Tax, Central Circle 10 बनाम/ Room No.802,8Th Floor Global City, Narangi Bypass Road Close To Viva College Old Cgo Annexe, M.K.Road Vs. Virar(West),Thane Mumbai – 400 020 Thane-401 303 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaar-7687-M (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Naresh Kumar, Ld.ARFor Respondent: M.Daya Sagar, Ld. DR (CIT)

Section 132(1)Section 143(3)Section 153ASection 153C

Sbi Capitalmarkets Ltd vs. DCIT Sp. RG 27

The appeal of the AO stands dismissed

ITA 294/MUM/1999[1994-95]Status: DisposedITAT Mumbai27 Oct 2017AY 1994-95

For Appellant: Shri Nitesh Joshi-ARFor Respondent: Shri BCS Naik-CIT-DR & Saurabh Kumar Rai

Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “आई मुंबई आई आई ” ” ” ” खंडपीठ आई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “I”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं रिवश सूद एवं रिवश सूद रिवश सूद, "याियक रिवश सूद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./1380/Mum/1999, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 1995-96 वष" आयकर आयक…

Commissioner of Income Tax vs. Jagatjit Industries Ltd

Accordingly, the same stands dismissed without any order as to

ITA/848/2010HC Delhi06 Sept 2010

Bench: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE MR. JUSTICE MANMOHAN

Section 143(2)Section 260ASection 271(1)(c)

…is wider than a reference. ITA No.848/2010 Page 7 of 12 11. A Division Bench of the Gauhati High Court in CIT V. Doom Dooma India Ltd. [1993] 200 ITR 496 (Gauhati) while dealing the concept of Section 145 of the Act has held as under:- “It is for the assessee to adopt any recognised method of accounting for his business. The income shall be computed in accordance with the method of accounting regularly employed by the assessee. In other words, it is open to the assessee to opt for such met…