CIT v. Govind Nagar Sugar Ltd.

334 ITR 13High Court2011#21129 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 139(1)Section 139(3)Section 143(1)Section 154Section 250Section 32(2)Section 35(4)Section 72(2)
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Judgments citing CIT v. Govind Nagar Sugar Ltd.

ACIT ANAND CIRCLE, ANAND, ANAND vs. ELECON ENGINEERING COMPANY LTD, VALLABH VIDYANAGAR

In the result, appeal filed by the Revenue is dismissed

ITA 2084/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2020-21

Bench: Us.

For Appellant: Smt. Kakoli Uttam Ghosh, Sr. DRFor Respondent: Shri M. K. Patel, Advocate
Section 139(1)Section 139(4)Section 143(1)Section 154Section 250Section 32(2)

…o carry forward losses within due date as envisaged under section 139(1). However, section 32(2) is not included within ambit of section 80. 12. Further, reliance also placed on decision of Delhi High Court in case of CIT vs Govind Nagar Sugar Ltd (Delhi HC) (334 ITR 13) wherein Delhi High Court held that: 13. “17. From the above, it comes out that the effect of section 32(2) is that unabsorbed depreciation of a year becomes part of depreciation of subsequent year by legal fiction and when it becomes part of current year depreciation it is liable to be set off against any other income, irrespective of the fact th…

ACIT, NEW DELHI vs. M/S SPLENDOR LANDBASE LTD.,, NEW DELHI

In the result, the Appeal filed by the Revenue stand dismissed

ITA 2461/DEL/2016[2010-11]Status: DisposedITAT Delhi06 Jun 2018AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kanti.T.A. No.2461/Del/2016 A.Y. : 2010-11 Assistant Commissioner M/S Splendor Landbase Of Income, Central Vs. Limited, Circle-3, F-38/2, Splendor House, New Delhi Okhla Industrial Area, Phase-Ii, New Delhi (Pan: Aaeca3986E) (Appellant) (Respondent) & C.O. No. 215/Del/2016 In I.T.A. No. 2461/Del/2016 A.Y. : 2010-11 M/S Splendor Landbase Assistant Commissioner Limited, Vs. Of Income, Central Circle- F-38/2, Splendor House, 3, Okhla Industrial Area, New Delhi Phase-Ii, New Delhi (Pan: Aaeca3986E) (Appellant) (Respondent)

For Appellant: Sh. Anil Kr. Chopra, Adv. &For Respondent: Sh. S.S. Rana, CIT(DR)
Section 139Section 143(3)Section 153ASection 154

…IT Vs. Govind Nagar Sugar Ltd. 334 ITR 0013 (Delhi HC) (ii) CIT Vs. Haryana Hotels Ltd 276 ITR 0521 (P&H HC) (iii) Brahamavar Chemicals Pvt. Ltd. Vs. CIT 239 ITR 867 (Kar HC).... We quote from headnote in the case of CIT vs Govind Nagar Sugar Ltd. [2011] 334 ITR 13 (Delhi HC) as under: “Held, dismissing the appeal, that Section 80 and 139(3) of the Act apply to business losses and not to unabsorbed depreciation which was exclusively governed by the provisions of Section 32(2) of the Act. That being so, the period of limitation for filing loss return as provided under Section 139(1) would not be applicable…

PR. COMMISSIONER OF INCOME TAX - 2 vs. BRITISH MOTOR CAR CO.(1934) LTD

ITA/1031/2017HC Delhi09 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 147Section 32(2)Section 72Section 73

…claimed as depreciation on the ground that the amendment to Section 32(2) of the Act, which removed the cap, was prospective and effective only from 01.04.2002. The CIT(A) however reversed that decision relying upon CIT v. Govind Nagar Sugar Ltd., (2011) 334 ITR 13 (Del); CIT V s. Haryana Hotels Ltd., (2005) 276 ITR 521 (P&H); CIT v. Fabriquip Private Ltd., (2003) 260 ITR 207 (Guj), and several other decisions. 5. The ITAT, by its impugned order, upheld the decision of the CIT(A) and relied upon a subsequent judgment of the Gujarat High Court in General Motors India Pvt. Ltd. v. DCIT, 354 ITR 244 (Gu…

ASST CIT CIR 6(1), MUMBAI vs. ANIL PRINERS LTD, MUMBAI

The appeal of the Revenue is dismissed

ITA 5859/MUM/2013[2009-10]Status: DisposedITAT Mumbai14 Mar 2016AY 2009-10

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2009-10 Acit, Anil Printers Ltd. Circle-6(1), R. No.506, 2, Kakad Industrial Estate, बनाम/ 5Th Floor, Aayakar Bhavan, Matunga West, Vs. M.K.Road, Mumbai-400016 Mumbai-400020 Pan No.Aacca6914C (अपीलाथ" /Appellant) (""यथ"/Respondent)

Section 114JSection 139(1)Section 139(3)Section 143(1)Section 143(2)Section 32(2)Section 32oSection 42Section 80

…he assessee, defended the conclusion arrived at in the impugned order by contending that the issue is covered in favour of the assessee by placing reliance upon the decision in CIT vs Shri Subhu Laxmi Mills Ltd. 249 ITR 795(SC), CIT vs Govind Nagar Sugar Ltd. 334 ITR 13 (Del.), CIT vs Haryana Hotels Ltd. 276 ITR 521 (P & H). This claim of the assessee was not controverted by the ld. DR and he relied upon the assessment order. 2.1. We have considered the rival submissions and perused the material available on record. The facts, in brief, are that the assessee is engaged in the business of manufacturing of compute…