CIT v. G. Basu & Co.

182 ITR 472High Court1990#17122 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. G. Basu & Co.

ACIT, CIRCLE- 61(1), NEW DELHI vs. DELOITTE HASKINS & SELLS, GURUGRAM

In the result, the appeal filed for Revenue for AY 2013-14 stands dismissed, the appeal filed by the assessee for AY 2013-14 is partly allowed and appeal for AY 2014-15 filed by the assessee are al...

ITA 5123/DEL/2019[2013-14]Status: DisposedITAT Delhi05 Aug 2022AY 2013-14
For Appellant: Shri Niraj Setha, AdvocateFor Respondent: Md. Gayasuddin Ansari, Senior DR
Section 40Section 40(1)(ia)

…No.5123/Del./2019 ITA No.4617/Del./2019 ITA No.7236/Del./2018 (vii) Hon’ble Bombay High Court judgement in the case of DCIT versus Wadia Ghandy & Company vide judgment dated 7 August 2019. (viii) Hon’ble Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) (ix) Hon’ble Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) (x) Hon’ble Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) (xi) Hon’ble Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) (xii) Hon’ble Bombay High Court judgement in…

DELOITTE HASKINS & SELLS,GURUGRAM vs. ACIT, CIRCLE- 61(1), NEW DELHI

In the result, the appeal filed for Revenue for AY 2013-14 stands dismissed, the appeal filed by the assessee for AY 2013-14 is partly allowed and appeal for AY 2014-15 filed by the assessee are al...

ITA 4617/DEL/2019[2013-14]Status: DisposedITAT Delhi05 Aug 2022AY 2013-14
For Appellant: Shri Niraj Setha, AdvocateFor Respondent: Md. Gayasuddin Ansari, Senior DR
Section 40Section 40(1)(ia)

…No.5123/Del./2019 ITA No.4617/Del./2019 ITA No.7236/Del./2018 (vii) Hon’ble Bombay High Court judgement in the case of DCIT versus Wadia Ghandy & Company vide judgment dated 7 August 2019. (viii) Hon’ble Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) (ix) Hon’ble Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) (x) Hon’ble Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) (xi) Hon’ble Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) (xii) Hon’ble Bombay High Court judgement in…

DELOITTE HASKINS & SELLS,GURGAON vs. ACIT, CIRCLE- 61(1), NEW DELHI

In the result, the appeal filed for Revenue for AY 2013-14 stands dismissed, the appeal filed by the assessee for AY 2013-14 is partly allowed and appeal for AY 2014-15 filed by the assessee are al...

ITA 7236/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Aug 2022AY 2014-15
For Appellant: Shri Niraj Setha, AdvocateFor Respondent: Md. Gayasuddin Ansari, Senior DR
Section 40Section 40(1)(ia)

…No.5123/Del./2019 ITA No.4617/Del./2019 ITA No.7236/Del./2018 (vii) Hon’ble Bombay High Court judgement in the case of DCIT versus Wadia Ghandy & Company vide judgment dated 7 August 2019. (viii) Hon’ble Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) (ix) Hon’ble Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) (x) Hon’ble Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) (xi) Hon’ble Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) (xii) Hon’ble Bombay High Court judgement in…

DELOITTE HASKINS & SELLS,GURGAON vs. ACIT, CIRCLE- 61(1), NEW DELHI

Appeal is partly allowed

ITA 2867/DEL/2019[2009-10]Status: DisposedITAT Delhi04 Aug 2022AY 2009-10
Section 143(3)Section 147Section 148Section 149Section 250(6)Section 37(1)Section 40

…dicial precedents -Hon’ble High Court of Bombay in the case of DCIT versus Wadia Ghandy & Company, vide judgment dated 7 August 2019, -Hon’ble Supreme in case of Dalmia Cement Ltd. v CIT 237 ITR 617(SC) -Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) -Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) -Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) -Supreme Court judgement in CIT v. Excel Industries Ltd. (358 ITR 295) (SC) -Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) Page 6…

M/S.VENKATACHALA IYER & CO.,TRIVANDRUM vs. DCIT,CIR-1,, TRIVANDRUM

In the result, the appeal filed by the assessee is allowed

ITA 90/COCH/2018[2010-11]Status: DisposedITAT Cochin01 Mar 2019AY 2010-11

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. T.V.HariharanFor Respondent: Smt.A.S.Bindhu, Sr.DR
Section 143(1)Section 143(2)Section 143(3)Section 37

…legal obligation and the amount never was received by the assessee-firm as its income but was diverted at source. The Hon’ble Bombay High Court relied on the following judicial pronouncements in reaching the above conclusion :- (i) CIT v. G.Basu & Co. (1990) 182 ITR 472 (Cal.); (ii) V.N.N.Devarajulu Chetty & Co. v. CIT (1950) 18 ITR 357 (Mad); and (iii) CIT v. Crawford Bayley & Co. (1977) 106 ITR 844 (Bom.) 8.3 Thus, in case of diversion of income by overriding title the obligation is imposed on the source while in case of application of income, the obligation is on the receiver of income. Diversion of income a…

CIT v. G. Basu & Co. (182 ITR 472) — Cited in 5 Judgments | BharatTax