CIT v. Fivest Ltd. (229 ITR 548)

Lokenath Investment Consultants P.Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1097/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Jul 2023AY 2009-10

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: NoneFor Respondent: Ms. Sarita Kumari, CIT DR

Section 139Section 148Section 153ASection 153C

…148, CIT Vs. BijuPatnaik (SC) 160 ITR 674, ITO Vs. Skyjet Aviation (P) Ltd. (ITAT, Ahd-TM) 71 ITD 95, CIT Vs. Precision Finance P. Ltd. (Cal) 208 ITR 465, Oriental Wire Industries (P) Ltd. Vs. CIT (Cal) 131 ITR 688, Malabar Agricultural Co. Ltd. Vs. CIT (Ker) 229 ITR 548, Roshan De Hatti Vs. CIT (SC) 107 ITR 938, C. Kant & Co. Vs. CIT (Cal) 126 ITR 63, 14 Lokenath Investment Consultants Pvt. Ltd. Bharat P. Ltd. Vs. CIT (Cal) 111 ITR 951, Dhanalakshmi Steel Re- rolling Mills Vs. CIT (AP) 228 ITR 780, Prakash Textile Agency Vs. CIT (Cal) 121 ITR 890, Northern Bengal Jute Trading Co Ltd. Vs. CIT (Cal) 70 ITR 407, S…

ACIT, New Delhi vs. M/S. the Fertilizer Corporation of India, Noida

In the result, the appeal of the revenue for A

ITA 3357/DEL/2016[2009-10]Status: DisposedITAT Delhi01 Jun 2023AY 2009-10

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR

Section 143Section 143(3)

…n-user for number of years. 22. We may point out at this stage that some of the High Courts have taken the view that the expression 'used' should mean actual user [See CIT v. J. K. Transport [1998] 231 ITR 798 (MP), CIT v. Suhrid Geigy Ltd. [1982] 133 ITR 884 229 ITR 548 (Guj.), Malabar Agricultural Co. Ltd. v. CIT [1998] 15 ITAs No.3725, 5467, 5468/Del/2015 ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 (Ker.), Dineshkumar Gulabchand Agrawal v. CIT [2004] 267 ITR 768 (Bom.)]. Though we are subscribing in view of the judgments of our own High Court, at the same time we would not like to give the expr…

ACIT, New Delhi vs. M/S. the Fertilizer Corporation of India, Noida

In the result, the appeal of the revenue for A

ITA 3356/DEL/2016[2008-09]Status: DisposedITAT Delhi01 Jun 2023AY 2008-09

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR

Section 143Section 143(3)

…n-user for number of years. 22. We may point out at this stage that some of the High Courts have taken the view that the expression 'used' should mean actual user [See CIT v. J. K. Transport [1998] 231 ITR 798 (MP), CIT v. Suhrid Geigy Ltd. [1982] 133 ITR 884 229 ITR 548 (Guj.), Malabar Agricultural Co. Ltd. v. CIT [1998] 15 ITAs No.3725, 5467, 5468/Del/2015 ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 (Ker.), Dineshkumar Gulabchand Agrawal v. CIT [2004] 267 ITR 768 (Bom.)]. Though we are subscribing in view of the judgments of our own High Court, at the same time we would not like to give the expr…

ACIT, New Delhi vs. M/S. the Fertilizer Corporation of India, Noida

In the result, the appeal of the revenue for A

ITA 3355/DEL/2016[2007-08]Status: DisposedITAT Delhi01 Jun 2023AY 2007-08

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR

Section 143Section 143(3)

…n-user for number of years. 22. We may point out at this stage that some of the High Courts have taken the view that the expression 'used' should mean actual user [See CIT v. J. K. Transport [1998] 231 ITR 798 (MP), CIT v. Suhrid Geigy Ltd. [1982] 133 ITR 884 229 ITR 548 (Guj.), Malabar Agricultural Co. Ltd. v. CIT [1998] 15 ITAs No.3725, 5467, 5468/Del/2015 ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 (Ker.), Dineshkumar Gulabchand Agrawal v. CIT [2004] 267 ITR 768 (Bom.)]. Though we are subscribing in view of the judgments of our own High Court, at the same time we would not like to give the expr…

DCIT, New Delhi vs. M/S. the Fertilizer Corporation of India Ltd, Noida

In the result, the appeal of the revenue for A

ITA 5468/DEL/2015[2004-05]Status: DisposedITAT Delhi01 Jun 2023AY 2004-05

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR

Section 143Section 143(3)

…n-user for number of years. 22. We may point out at this stage that some of the High Courts have taken the view that the expression 'used' should mean actual user [See CIT v. J. K. Transport [1998] 231 ITR 798 (MP), CIT v. Suhrid Geigy Ltd. [1982] 133 ITR 884 229 ITR 548 (Guj.), Malabar Agricultural Co. Ltd. v. CIT [1998] 15 ITAs No.3725, 5467, 5468/Del/2015 ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 (Ker.), Dineshkumar Gulabchand Agrawal v. CIT [2004] 267 ITR 768 (Bom.)]. Though we are subscribing in view of the judgments of our own High Court, at the same time we would not like to give the expr…

DCIT, New Delhi vs. M/S. the Fertilizer Corporation of India Ltd, Noida

In the result, the appeal of the revenue for A

ITA 5467/DEL/2015[2003-04]Status: DisposedITAT Delhi01 Jun 2023AY 2003-04

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR

Section 143Section 143(3)

…n-user for number of years. 22. We may point out at this stage that some of the High Courts have taken the view that the expression 'used' should mean actual user [See CIT v. J. K. Transport [1998] 231 ITR 798 (MP), CIT v. Suhrid Geigy Ltd. [1982] 133 ITR 884 229 ITR 548 (Guj.), Malabar Agricultural Co. Ltd. v. CIT [1998] 15 ITAs No.3725, 5467, 5468/Del/2015 ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 (Ker.), Dineshkumar Gulabchand Agrawal v. CIT [2004] 267 ITR 768 (Bom.)]. Though we are subscribing in view of the judgments of our own High Court, at the same time we would not like to give the expr…