CIT v. Gujarat Fluoro Chemicals

358 ITR 291Supreme Court of India2013#1575 most cited

What is CIT v. Gujarat Fluoro Chemicals authority for?

An assessee is not entitled to interest on interest under section 244A of the Income-tax Act, particularly regarding interest granted on a refund.

72

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Gujarat Fluoro Chemicals · Section 244A · interest on interest · interest on refund · no interest on interest · section 243 · section 244 · refund interest entitlement · interest entitlement

Also reported as

42 Taxmann.com 1222 Taxmann 349

Sections most often in play

Section 143(3)Section 244ASection 154Section 147Section 243Section 244Section 244(1A)Section 244A(1A)

Issues it is cited on

section 140a(1)interest on interestsection 243interest on refundsection 244section 140asection 244asection 140section 220section 156section 220(2)section 24

Judgments citing CIT v. Gujarat Fluoro Chemicals

The Dy CIT (Intl. Tax)-Circle-3(2)(2), Mumbai vs. Msm Satellite (Singapore) Pte. Ltd., Mumbai

In the result, appeals by the Revenue, for the years under consideration, are dismissed

ITA 380/MUM/2021[2007-08]Status: DisposedITAT Mumbai09 Jun 2022AY 2007-08

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh Joshi, AdvocateFor Respondent: Shri Milind Chavan, Sr. D.R
Section 244ASection 250

…he balance, if any towards tax components of the refund, without appreciating that such a methodology results into awarding interest on interest which has been clearly disapproved by the Hon'ble Supreme Court in the case of CIT vs. V. Gujrat Fluoro Chemicals (358 ITR 291). 2. Whether on the facts and circumstances of the case and in law, the Ld. CIT(A) is correct in narrating a hypothetical situation of granting of refund in his order to arrive at the final conclusion without realizing that such an hypothesis has never arrived as a matter of fact. 3. Whether on the facts and circumstances of the case and in law,…

Union Bank of India, Mumbai vs. Dy CIT Ltu-2, Mumbai

In the result, appeals filed by the assessee for assessment years 2009-10

ITA 1580/MUM/2020[UNION BANK OF INDIA]Status: DisposedITAT Mumbai07 Apr 2022

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

Section 14ASection 154Section 36(1)

…आयकर अपीलीय अिधकरण मुंबई पीठ “एफ” "ी िवजय पाल राव, "ाियक सद" एवं "ी गगन गोयल, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER & SHRI GAGAN GOYAL,ACCOUNTANT MEMBER I.T.A No.1580/Mum/2020 - A.Y. 2009-10 I.T.A No.1581/Mum/2020 - A.Y. 2000-01 I.T.A No.1582/Mum/2020 - A.Y. 2010-11 I.T.A No.1583/Mum/2020 - A.Y. 2011-12 Union Bank of India vs DCIT, LTU (2), Mumbai 29th Floor, World Trade Centre Union Bank Bhavan 6th Floor, 239, Vidhan Bhavan Marg Centre-1, Mumbai 400 005 Nariman Point, Mumbai-400 021 PAN : AAACU0564G APPELLANT RESPONDENT I…

Dcm Shriiram Ltd., New Delhi vs. Addi. CIT Special Range-3, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 3739/DEL/2019[2003-04]Status: DisposedITAT Delhi07 Mar 2022AY 2003-04

Bench: Shri B. R. R. Kumar & Sh. Yogesh Kumar Us

Section 143(3)Section 244Section 244ASection 246ASection 254

…ppeal effect to the order of Hon’ble ITAT as per Section 246A of the Act, therefore the said order is not appealable before CIT(A). Further, on the merit by relying on the judgment of Hon'ble Supreme Court in the case of CIT Vs. Gujara Flluro Chemicals (2013) 358 ITR 291 (S.C) and also by quoting insertion of Section 244A to the Act, held that, there is no provision in the statute to provide interest on interest u/s 244A. Accordingly, dismissed the appeal by order impugned dated 15/4/2019. 4. Aggrieved by the CIT(A) dated 15/04/2019, the assessee has preferred the present appeal on following grounds. “1. That th…

Brakes India Limited, Chennai vs. DCIT (Ltu), Chennai

In the result, appeal filed by the assessee is dismissed

ITA 758/CHNY/2012[2002-03]Status: DisposedITAT Chennai23 Feb 2022AY 2002-03

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.758/Chny/2012 ("नधा"रणवष" / Assessment Year: 2002-03) M/S. Brakes India Ltd. Vs Deputy Commissioner Of Income Tax, (Ltu) Padi, Chennai-600 101. Chennai-600 050. Pan: Aaacb 2533Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 140ASection 143(3)Section 244A

…peal filed by the assessee vide iis petition dated 21.08.2021 submitted that although, the assessee is not entitled for interest on interest in view of subsequent judgement of the 6 Hon'ble Supreme Court in the case of CIT Vs. Gujarat Flouro Chemicals (2013) 358 ITR 291 (SC), but manner in which such interest can be computed has been explained by the ITAT., Chennai bench in assessee’s own case for the assessment year 1989-90 in ITA No.1559/Chny/2008 vide order dated 25.02.2020, where the Tribunal has held that although, the assessee is not entitled for interest on interest, but the manner in which any refund w…

M/S Elgi Ultra Industries Limited, Coimbatore vs. DCIT, Coimbatore

In the result, appeal filed by the assessee is dismissed

ITA 2023/CHNY/2019[2008-09]Status: DisposedITAT Chennai05 Jan 2022AY 2008-09

Bench: Shri V.Durga Rao & Shri G.Manjunatha

For Appellant: Ms. R.Anita, Addl.CITFor Respondent: 23.12.2021
Section 143(1)Section 143(3)Section 244A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2023/Chny/2019 ("नधा"रणवष" / Assessment Year: 2008-09) M/s. Elgi Ultra Industries Limited, Vs The Deputy Commissioner of C/o. S.Ramachandran, C.A Income Tax, Sethuram,15, Sundaresa Iyer layout Corporate Circle-1, Trichy Road, Coimbatore-641 018. Coimbatore. PAN: AAACE 4566G (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. S.Ramachandran, C.A अपीलाथ"क"ओ…

Nelito Systems Limited, Mumbai vs. Assistant Commissioner of Income Tax, Circle 15(2)(2), Mumbai

ITA 5386/MUM/2019[1997-98]Status: DisposedITAT Mumbai23 Nov 2021AY 1997-98

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Nelito Systems Limited Asstt. Commissioner Of 205 – 208, Building-2, Vs. Income Tax, Circle-15(2)(2) Sector -1, Millennium Business Room No.357, 3Rd Floor, Park, Mahape, Aayakar Bhavan, M.K.Road, Navi Mumbai – 400 710 Mumbai – 400 020 Pan No. Aaacn1818L (Assessee) (Revenue) Assessee By : Shri Sunil Bhandari, A.R Revenue By : Shri Tharian Oommen, D.R Date Of Hearing : 23/09/2021 Date Of Pronouncement : 23/11/2021

For Appellant: Shri Sunil Bhandari, A.RFor Respondent: Shri Tharian Oommen, D.R
Section 143(1)(a)Section 154Section 244A

…ITA No.5386/Mum/2019 A.Y. 1997-98 1 Nileto Systems limited Vs. ACIT, Circle -15(2)(2) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Nelito Systems Limited Asstt. Commissioner of 205 – 208, Building-2, Vs. Income Tax, Circle-15(2)(2) Sector -1, Millennium Business Room No.357, 3rd Floor, Park, Mahape, Aayakar Bhavan, M.K.Road, Navi Mumbai – 400 710 Mumbai – 400 020 PAN No. AAACN1818L (Assessee) (Revenue) Assessee by : Shri Sunil Bhandari, A.R Revenue by : Shri Tharian Oommen, D.R Date of Hearing : 23/09/2021 Dat…

Lubrizol India Pvt Ltd, Mumbai vs. DCIT Ltu-2, Mumbai

In the result, the appeal of the assessee is hereby allowed

ITA 4678/MUM/2019[1989-90]Status: DisposedITAT Mumbai22 Jul 2021AY 1989-90

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 1989-90

For Appellant: Shri Neeraj Sheth, A.RFor Respondent: Shri Satya Pinisetty, D.R. &
Section 154Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 1989-90 M/s. Lubrizol India P. The Deputy Ltd., Commissioner of Income- 9/3, Thane-Belapur tax, LTU-2, Road, Vs. 29th Floor, Turbhe, Centre No.1, Navi Mumbai - 400705 World Trade Centre, PAN: AAACL0126H Cuffe Parade, Mumbai (Appellant) (Respondent) Present for: Assessee by : Shri Neeraj Sheth, A.R. Revenue by : Shri Satya Pinisetty, D.R. & Shri Brajendra Kumar, D.R. Date of Hearing : 09.07.2021 Date of Pronouncement : 22.07.2021 O R D E R Per Raje…

Commissioner of Income Tax vs. M/S. Syndicate Bank

In the result, we do not find any merit in this appeal, the

ITA/582/2013HC Karnataka07 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 154Section 243(1)Section 244(1)Section 246ASection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 7TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.582 OF 2013 BETWEEN: 1. COMMISSIONER OF INCOME TAX MANGALORE-575001. 2. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, UDUPI-576101. ... APPELLANTS (BY Mr. E.I. SANMATHI, ADV.,) AND: M/S. SYNDICATE BANK H.O. MANIPAL-576104. ... RESPONDENT (BY Mr. T. SURYANARAYANA, ADV.,) - - - THIS ITA IS FILED UNDER SECTION 260-A OF I.T. ACT, 1961 ARISING OUT OF ORDER DATED 12.07.2013 PASSED…

Oil and Natural Gas Corporation Ltd., Dehradun vs. DCIT, Dehradun

ITA 1434/DEL/2017[1991-92]Status: DisposedITAT Delhi28 Sept 2020AY 1991-92

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 1434/Del/2017 : Asstt. Year : 1991-92 Oil & Natural Gas Corporation Ltd., Vs Dcit, Deputy General Manager (F&A)-Ctd, Circle-1, Corporate Tax Division, Room No. Dehradun-248001 244, Old Secretariat Building, Tel Bhawan, Dehradun-248003 (Appellant) (Respondent) Pan No. Aaaco1598A Assessee By : Sh. Ajay Vohra, Sr. Adv. Revenue By : Ms. Pramita M. Biswas, Cit Dr Date Of Hearing: 23.06.2020 Date Of Pronouncement: 28.09.2020

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 140ASection 154Section 244ASection 244A(1)(b)

…High Court in the case of ITPO: 361 ITR 646 have been cited in support of the claim. However, it is observed that a larger bench of the Hon Supreme Court considered the issue at a later date (18.09.2013) in the matter of CIT vs Gujarat Fluoro Chemicals (2013) 358 ITR 291 (SC) and held, “6. In our considered view, the aforesaid judgment has been misquoted and misinterpreted by the assessees and also by the revenue. They are of the view that in Sandvik case (supra) this Court have directed the revenue to pay interest on the statutory interest in case of delay in the payment, in other words, the interpretations plac…

DCIT, New Delhi vs. M/S. Maruti Suzuki India Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 599/DEL/2014[1994-95]Status: DisposedITAT Delhi31 Aug 2020AY 1994-95

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-IX, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACM0829Q ITA No. 2641/Del/2013 : Asstt. Year : 1999-00 DCIT, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (APPELLANT) (RESPONDENT) PA…

Maruti Suzuki India Ltd., New Delhi vs. JCIT (OSD), New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 468/DEL/2014[1994-95]Status: DisposedITAT Delhi31 Aug 2020AY 1994-95

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-IX, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACM0829Q ITA No. 2641/Del/2013 : Asstt. Year : 1999-00 DCIT, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (APPELLANT) (RESPONDENT) PA…

DCIT, New Delhi vs. M/S Maruti Suzuki India Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 2641/DEL/2013[1999-00]Status: DisposedITAT Delhi31 Aug 2020AY 1999-00

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-IX, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACM0829Q ITA No. 2641/Del/2013 : Asstt. Year : 1999-00 DCIT, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (APPELLANT) (RESPONDENT) PA…

Maruti Suzuki India Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 2553/DEL/2013[1999-00]Status: DisposedITAT Delhi31 Aug 2020AY 1999-00

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner Of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-Ix, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 2641/Del/2013 : Asstt. Year : 1999-00 Dcit, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (Appellant) (Respondent) Pan No. Aaacm0829Q Ita No. 468/Del/2014 : Asstt. Year : 1994-95 Maruti Suzuki India Ltd., Vs Jcit(Osd), Plot No. 1, Nelson Mandela Road, Circle-6(1), Vasant Kunj, New Delhi-110070 New Delhi (Appellant) (Respondent) Pan No. Aaacm0829Q

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(3)Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 2553/Del/2013 : Asstt. Year : 1999-00 Maruti Suzuki India Ltd., Vs Commissioner of Income Tax Plot No. 1, Nelson Mandela Road, (Appeals)-IX, Income Tax Vasant Kunj, New Delhi-110070 Office, Laxmi Nagar, New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACM0829Q ITA No. 2641/Del/2013 : Asstt. Year : 1999-00 DCIT, Vs Maruti Suzuki India Ltd., Circle-6(1), Plot No. 1, Nelson Mandela Road, New Delhi Vasant Kunj, New Delhi-110070 (APPELLANT) (RESPONDENT) PA…

ACIT, Chennai vs. M/S. Brakes India Ltd., Chennai

In the result, the appeal of Revenue is allowed and Petition

ITA 1559/CHNY/2008[1989-90]Status: DisposedITAT Chennai25 Feb 2020AY 1989-90

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Mrs.Vijaya Prabha,JCIT,D.RFor Respondent: Mr.R.vijayaraghavan,Advocate
Section 140ASection 244ASection 263

…आयकर अपील"य अ"धकरण,’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी महावीर "संह, उपा"य" एवं "ी एम बाला गणेश, लेखा सद"य BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI M. BALAGANESH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.1559/Chny/2008 "नधा"रण वष" /Assessment year : 1989-90 Assistant Commissioner of Vs. M/s.Brakes India Ltd., Income Tax, Padi, Chennai 600 050. Large Taxpayer Unit, Chennai 600 101 [PAN AAACB 2533 Q ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mrs.Vijaya Prabha,JCIT,D.R ""यथ" क" ओर से /Respondent by : Mr.R.vijayaraghavan,Adv…

M/S Hope Textiles Ltd., Indore vs. The ACIT 5(1), Indore

In the result, all the appeals filed by the assessee are dismissed

ITA 698/IND/2016[1975-76]Status: DisposedITAT Indore19 Nov 2019AY 1975-76

Bench: Shri Kul Bharat & Shri Manish Borad

Section 119(2)(c)Section 154Section 244Section 40A(7)

…ITA Nos.696 to 698/Ind/2016 M/s. Hope Textiles Ltd., Indore आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.696 to 698/Ind/2016 Assessment Years: 1973-74 to 1975-76 Hope Textiles Ltd. ACIT, 5(1) 1, Snehlataganj Main Road, Indore बनाम/ Indore Vs. (Appellant) (Revenue) P.A. No.AACH7574B Appellant by Shri S.C. Bagadiya, Sr. Adv. Revenue by ShriRajeeb Jain, Sr. DR Date of Hearing: 17.10.2019 Date of Pronouncement: 19.11.2019 आदेश / O R D E R PER KUL BHARAT, J.M: This bunch o…

M/S Hope Textiles Ltd., Indore vs. The ACIT 5(1), Indore

In the result, all the appeals filed by the assessee are dismissed

ITA 697/IND/2016[1974-75]Status: DisposedITAT Indore19 Nov 2019AY 1974-75

Bench: Shri Kul Bharat & Shri Manish Borad

Section 119(2)(c)Section 154Section 244Section 40A(7)

…ITA Nos.696 to 698/Ind/2016 M/s. Hope Textiles Ltd., Indore आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.696 to 698/Ind/2016 Assessment Years: 1973-74 to 1975-76 Hope Textiles Ltd. ACIT, 5(1) 1, Snehlataganj Main Road, Indore बनाम/ Indore Vs. (Appellant) (Revenue) P.A. No.AACH7574B Appellant by Shri S.C. Bagadiya, Sr. Adv. Revenue by ShriRajeeb Jain, Sr. DR Date of Hearing: 17.10.2019 Date of Pronouncement: 19.11.2019 आदेश / O R D E R PER KUL BHARAT, J.M: This bunch o…

M/S Hope Textiles Ltd., Indore vs. The ACIT 5(1), Indore

In the result, all the appeals filed by the assessee are dismissed

ITA 696/IND/2016[1973-74]Status: DisposedITAT Indore19 Nov 2019AY 1973-74

Bench: Shri Kul Bharat & Shri Manish Borad

Section 119(2)(c)Section 154Section 244Section 40A(7)

…ITA Nos.696 to 698/Ind/2016 M/s. Hope Textiles Ltd., Indore आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.696 to 698/Ind/2016 Assessment Years: 1973-74 to 1975-76 Hope Textiles Ltd. ACIT, 5(1) 1, Snehlataganj Main Road, Indore बनाम/ Indore Vs. (Appellant) (Revenue) P.A. No.AACH7574B Appellant by Shri S.C. Bagadiya, Sr. Adv. Revenue by ShriRajeeb Jain, Sr. DR Date of Hearing: 17.10.2019 Date of Pronouncement: 19.11.2019 आदेश / O R D E R PER KUL BHARAT, J.M: This bunch o…

Small Industries Development Bank of India, Mumbai vs. Pr CIT 3, Mumbai

In the result, appeal filed by the assessee is dismissed

ITA 3450/MUM/2015[2003-04]Status: DisposedITAT Mumbai04 Nov 2019AY 2003-04

Bench: Shri Shri Pawan Singh (Jm) & Shri G Manjunatha (Am) M/S Small Industries Vs Pr. Commissioner Of Income- Development Bank Of India Tax-3, Mumbai C-22, ‘G’Block, Msme Development Centre, Bandra Kurla Complex, Bandra (E), Mumbai Pan : Aabcs3480N Appellant Respondednt

Section 143(3)Section 154Section 244ASection 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI SHRI PAWAN SINGH (JM) & SHRI G MANJUNATHA (AM) M/s Small Industries Vs Pr. Commissioner of Income- Development Bank of India tax-3, Mumbai C-22, ‘G’Block, MSME Development Centre, Bandra Kurla Complex, Bandra (E), Mumbai PAN : AABCS3480N APPELLANT RESPONDEDNT Appellant by Shri Rakesh Joshi Respondent by Shri Manjunatha Swamy CIT-DR & Sh.Nishant Samaiya- Sr. DR Date of hearing 23-08-2019 Date of pronouncement 04-11-2019 O R D E R Per Pawan Singh, Judicial Member : 1. This appeal by assessee is directed against the order of learned Pri…

M/S Dcm Shriiram Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 5221/DEL/2016[2005-06]Status: DisposedITAT Delhi30 Oct 2019AY 2005-06

Bench: Ms. Sushma Chowla & Dr. B.R.R.Kumarआयकर अपील सं आयकर अपील सं. / Ita Nos. 5221 & 5222/Del/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2005-06 & 2009-10 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Dcm Shriram Ltd., 5Th Floor, Kanchenjunga Building, 18, Barakhamba Road, New Delhi-110001. …...........अपीलाथ"/Appellant Pan-Aaacd0097R Vs Dcit, Circle-7(1), …………. ू"यथ" / Respondent C.R.Building, New Delhi.

For Appellant: Sh. Pradeep Dinodia, CAFor Respondent: Ms. Ashima Neb, Sr.DR
Section 115JSection 154Section 240

…pointed out that the reliance was placed by him on the order of Hon’ble Delhi High Court in the case of CIT vs Indian Farmer Fertilizer Co-operative Ltd.(supra) which in turn applied the ratio laid down in the case of CIT vs Gujarat Fluoro Chemicals [2013] 358 ITR 291 (SC) on the ground that it was a decision of Larger Bench. The Ld.AR for the assessee stressed that even the decision in the case of CIT vs HEG Ltd. (supra) is a decision of Larger Bench and the said decision was not before the Hon’ble Apex Court in the case of CIT vs Gujarat Fluoro Chemicals (supra). He also referred to the instruction of the…

M/S Dcm Shriiram Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 5222/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Oct 2019AY 2009-10

Bench: Ms. Sushma Chowla & Dr. B.R.R.Kumarआयकर अपील सं आयकर अपील सं. / Ita Nos. 5221 & 5222/Del/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2005-06 & 2009-10 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Dcm Shriram Ltd., 5Th Floor, Kanchenjunga Building, 18, Barakhamba Road, New Delhi-110001. …...........अपीलाथ"/Appellant Pan-Aaacd0097R Vs Dcit, Circle-7(1), …………. ू"यथ" / Respondent C.R.Building, New Delhi.

For Appellant: Sh. Pradeep Dinodia, CAFor Respondent: Ms. Ashima Neb, Sr.DR
Section 115JSection 154Section 240

…pointed out that the reliance was placed by him on the order of Hon’ble Delhi High Court in the case of CIT vs Indian Farmer Fertilizer Co-operative Ltd.(supra) which in turn applied the ratio laid down in the case of CIT vs Gujarat Fluoro Chemicals [2013] 358 ITR 291 (SC) on the ground that it was a decision of Larger Bench. The Ld.AR for the assessee stressed that even the decision in the case of CIT vs HEG Ltd. (supra) is a decision of Larger Bench and the said decision was not before the Hon’ble Apex Court in the case of CIT vs Gujarat Fluoro Chemicals (supra). He also referred to the instruction of the…