CIT v. Hari Nath and Co.

168 ITR 440High Court1987#23030 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Hari Nath and Co.

M/S.Kerala State Warehousing Corpn, Ernakulam vs. The ACIT, Kochi

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 389/COCH/2020[2015-16]Status: DisposedITAT Cochin01 Aug 2022AY 2015-16

Bench: Shri George George K. & Shri Laxmi Prasad Sahum/S. Kerala State Warehousing Vs Acit, Corporate Circle 1(2) Corporation Is Press Road Kochi 682018 Pb No. 1727, Warehousing Corporation Road Ernakulam 682016 Pan – Aabck1583G (Appellant) (Respondent) Assessee By: Shri K. Gopi, Ca Revenue By: Shri Shantam Bose, Cit Dr

For Appellant: Shri K. Gopi, CAFor Respondent: Shri Shantam Bose, CIT DR

Section 143Section 143(3)Section 263Section 42

…e considered against the backdrop of facts as under: The Hon'ble Supreme Court in the case of Asst. Commissioner of Income Tax Vs Victory Aqua Farms Ltd (2015 ) 379 ITR 335 (SC) and the Hon'ble Allahabad High Court in the case of CIT Vs Hari Nath Anand (1987) 168 ITR 440 (All) have laid down the principle of judicial principle that a later decision of a court of law on an issue that is pari materia would not be binding if such later decision is not decided by a larger full bench as against the earlier decision decided by a division bench. In its earlier decision in the case of Siddharam Satlingappa Mhetre Vs Stat…

Sindhu Credit Souharda Sahakari Niyamita, Sindhanur vs. The Income Tax Officer, Ward- 5, Raichur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2144/BANG/2019[2016-17]Status: DisposedITAT Bangalore04 Dec 2019AY 2016-17

For Appellant: Shri Veeranna M Murgod, CAFor Respondent: Counsel for Dept

Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Sindhu Credit Souharda Sahakari Niyamita, The Income Tax Officer, I Floor, Krishna Automobiles, Vs. Ward – 5, Gangavathi Road, Raichur. Sindhanur – 584 128. PAN: AAIAS 1340N APPELLANT RESPONDENT Assessee by : Shri Veeranna M Murgod, CA Shri Ganesh R. Ghale, Standing Revenue by : Counsel for Dept. Date of hearing : 11.11.2019 Date of Pronouncement : 04.12.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee and the same is directed a…

Siri Sanjeevini Pattina Souharda Sahakari Niyamitha, Raichur vs. The Income Tax Officer, Ward- 5, Raichur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2143/BANG/2019[2016-17]Status: DisposedITAT Bangalore04 Dec 2019AY 2016-17

For Appellant: Shri Veeranna M Murgod, CAFor Respondent: Counsel for Dept

Section 80P(2)(a)

…he SMC bench of the Tribunal, the earlier decision of the Division Bench of the Tribunal should be followed and in this regard, he placed reliance on the judgment of Hon’ble Allahabad High Court rendered in the case of CIT Vs. Hari Nath and Co. as reported in 168 ITR 440. He also placed Page 3 of 7 reliance on the judgment of Hon’ble Karnataka High Court Dharwad Bench dated 23.10.2017 rendered in the case of Pr. CIT Vs. Vijay Souharda Credit Sahakari Ltd. in ITA No. 100056/2016 and pointed out that in this case, it was held by Hon'ble Karnataka High Court that no finding is forthcoming regarding the aspect of the…