CIT v. High Land Produce Co. Ltd.

158 ITR 419Supreme Court of India1986#12223 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 2(24)(x)Section 36(1)(ea)Section 36(1)(va)Section 37(1)Section 40(a)(i)

Judgments citing CIT v. High Land Produce Co. Ltd.

Diebold Nixdorf India Private Limited (Formerly Known As Diebold Systems Private Limited), Mumbai vs. DCIT 9(3)(1), Mumbai

In the result, the appeal is partly allowed for statistical purposes

ITA 6136/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 Jan 2025AY 2014-15

Bench: Shri Saktijit Dey, Vp & Shri Girish Agrawal, Am

For Appellant: Shri Nikhil TiwariFor Respondent: Shri R. R. Makwana
Section 2(24)(x)Section 36(1)Section 36(1)(ea)Section 36(1)(va)Section 37(1)

…ck – Trib.) 3 Bombay Steam Navigation Co. vs. CIT [1965] 56 ITR 52 (SC) 4 CIT vs. Aspinwal & Co. (Travancore) Ltd. [1992] 62 Taxman 254 (Kerala HC) 5 CIT vs. High Land Produce Co. Ltd. [1976] 102 ITR 803 (Kerala HC) 6 CIT vs. High Land Produce Co. Ltd. [1986] 158 ITR 419 (SC) 5. The learned Departmental Representative ('ld. DR' for short) submitted, once the issue has been settled by the Hon'ble Supreme Court, the assessee cannot subvert the process of law. 6. We have considered rival submissions and perused the materials on record. We have also applied our mind on the decision relied upon. Factually, there is…

Diebold Nixdorf India Limited, Mumbai vs. ACIT 4(1), Mumbai

In the result, the appeal is partly allowed for statistical purposes

ITA 6135/MUM/2024[2010-11]Status: DisposedITAT Mumbai28 Jan 2025AY 2010-11

Bench: Shri Saktijit Dey, Vp & Shri Girish Agrawal, Am

For Appellant: Shri Nikhil TiwariFor Respondent: Shri R. R. Makwana
Section 2(24)(x)Section 36(1)Section 36(1)(ea)Section 36(1)(va)Section 37(1)

…ck – Trib.) 3 Bombay Steam Navigation Co. vs. CIT [1965] 56 ITR 52 (SC) 4 CIT vs. Aspinwal & Co. (Travancore) Ltd. [1992] 62 Taxman 254 (Kerala HC) 5 CIT vs. High Land Produce Co. Ltd. [1976] 102 ITR 803 (Kerala HC) 6 CIT vs. High Land Produce Co. Ltd. [1986] 158 ITR 419 (SC) 5. The learned Departmental Representative ('ld. DR' for short) submitted, once the issue has been settled by the Hon'ble Supreme Court, the assessee cannot subvert the process of law. 6. We have considered rival submissions and perused the materials on record. We have also applied our mind on the decision relied upon. Factually, there is…

Uhde India P.Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 3775/MUM/2016[2008-09]Status: DisposedITAT Mumbai16 Mar 2021AY 2008-09

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2008-09

For Respondent: Mr. Neeraj Sheth, AR
Section 143(3)Section 145(2)

…ot be denied unless some statutory provision in clear words or by necessary implication negatives the adoption of such principle and practice as held in CIT v. High Land produce Co. Ltd (1976) 102 ITR 803 (Ker.) affirmed by the Hon’ble Supreme Court in (1986) 158 ITR 419. In CIT v. Madras Auto Service(P.) Ltd. (1998) 233 ITR 468 (SC), the Hon’ble Supreme Court has held that “ where an old building taken on lease by the assessee was demolished by him and rebuilt to reoccupy the new building for a further period of 20 years at the old rent, it was held that the expenditure was revenue in nature.” The moot question…

The Royal Bank of Scotland N.V., Kolkata vs. DCIT (International Taxation) - 2(1), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2619/KOL/2018[2014-15]Status: DisposedITAT Kolkata19 Feb 2020AY 2014-15

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 143(3)Section 144C(13)Section 144C(5)Section 36Section 36(1)(iv)Section 90

…1 The Royal Bank of Sctoland N.V. India Branches, AY 2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 2619/Kol/2018 Assessment Year: 2014-15 The Royal Bank of Scotland N.V. India Vs. Deputy Commissioner of Income-tax Branches (PAN: AACCA6818K) (International Taxation)-2(1), Kolkata Appellant Respondent Date of Hearing 15.01.2020 Date of Pronouncement 19.02.2020 For the Appellant Shri R. N. Bajoria, Senior…

The Royal Bank of Scotland N.V., Kolkata vs. DCIT, ( International Taxation) Cir-2(1), Kolkata

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 36/KOL/2017[2012-13]Status: DisposedITAT Kolkata14 Sept 2018AY 2012-13

Bench: Hon’Ble Shri S.S.Godara, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 36 & 1885/Kol/2017 Assessment Year : 2012-13 & 2013-14 M/S Royal Bank Of Scotland N.V. -Vs- Dcit (It), Circle-2(1), Kolkata [Pan: Aacca 6818 K] (Appellant) (Respondent)

For Appellant: Shri R. N. Bajoria, ARFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 144C(13)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 36 & 1885/Kol/2017 Assessment Year : 2012-13 & 2013-14 M/s Royal Bank of Scotland N.V. -vs- DCIT (IT), Circle-2(1), Kolkata [PAN: AACCA 6818 K] (Appellant) (Respondent) For the Assessee : Shri R. N. Bajoria, AR For the Department : Shri G. Mallikarjuna, CIT DR Date of Hearing : 07.09.2018 Date of Pronouncement : 14.09.2018 ORDER Per M.Balaganesh, AM 1. These two appeals arise out of the final assessment order passed by the Learned Deputy Commissioner of Income Tax (Internati…

The Royal Bank of Scotland N.V., Kolkata vs. DCIT, ( International Taxation) Cir-2(1), Kolkata

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 1885/KOL/2017[2013-14]Status: DisposedITAT Kolkata14 Sept 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 36 & 1885/Kol/2017 Assessment Year : 2012-13 & 2013-14 M/S Royal Bank Of Scotland N.V. -Vs- Dcit (It), Circle-2(1), Kolkata [Pan: Aacca 6818 K] (Appellant) (Respondent)

For Appellant: Shri R. N. Bajoria, ARFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 144C(13)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 36 & 1885/Kol/2017 Assessment Year : 2012-13 & 2013-14 M/s Royal Bank of Scotland N.V. -vs- DCIT (IT), Circle-2(1), Kolkata [PAN: AACCA 6818 K] (Appellant) (Respondent) For the Assessee : Shri R. N. Bajoria, AR For the Department : Shri G. Mallikarjuna, CIT DR Date of Hearing : 07.09.2018 Date of Pronouncement : 14.09.2018 ORDER Per M.Balaganesh, AM 1. These two appeals arise out of the final assessment order passed by the Learned Deputy Commissioner of Income Tax (Internati…

The Royal Bank of Scotland N.V., Kolkata vs. DCIT, (It) - 2(1), Kolkata

Accordingly, the Ground Nos. (iv) to (vi) raised by the revenue are dismissed

ITA 505/KOL/2016[2011-2012]Status: DisposedITAT Kolkata05 Sept 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 Dcit (It), Circle-2(1), Kolkata -Vs- M/S Royal Bank Of Scotland N.V. [Pan: Aacca 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/S Royal Bank Of Scotland N.V. -Vs- Dcit (It), Circle-2(1), Kolkata [Pan: Aacca 6818 K] (Appellant) (Respondent)

For Appellant: Shri R. N. Bajoria, ARFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 144C(13)Section 144C(5)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 DCIT (IT), Circle-2(1), Kolkata -vs- M/s Royal Bank of Scotland N.V. [PAN: AACCA 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/s Royal Bank of Scotland N.V. -vs- DCIT (IT), Circle-2(1), Kolkata [PAN: AACCA 6818 K] (Appellant) (Respondent) For the Department : Shri G. Mallikarjuna, CIT DR For the Assessee : Shri R. N. Bajoria, AR Date of Hearing : 02.08.2018 Date of Pronouncement : 05.09.2018…

DCIT, Cir-2(1), Kolkata vs. M/S Royal Bank of Scotland N.V., Kolkata

Accordingly, the Ground Nos. (iv) to (vi) raised by the revenue are dismissed

ITA 503/KOL/2016[2012-2013]Status: DisposedITAT Kolkata05 Sept 2018AY 2012-2013

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 Dcit (It), Circle-2(1), Kolkata -Vs- M/S Royal Bank Of Scotland N.V. [Pan: Aacca 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/S Royal Bank Of Scotland N.V. -Vs- Dcit (It), Circle-2(1), Kolkata [Pan: Aacca 6818 K] (Appellant) (Respondent)

For Appellant: Shri R. N. Bajoria, ARFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 144C(13)Section 144C(5)Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 503/Kol/2016 Assessment Year : 2011-12 DCIT (IT), Circle-2(1), Kolkata -vs- M/s Royal Bank of Scotland N.V. [PAN: AACCA 6818 K] (Appellant) (Respondent) I.T.A No. 505/Kol/2016 Assessment Year : 2011-12 M/s Royal Bank of Scotland N.V. -vs- DCIT (IT), Circle-2(1), Kolkata [PAN: AACCA 6818 K] (Appellant) (Respondent) For the Department : Shri G. Mallikarjuna, CIT DR For the Assessee : Shri R. N. Bajoria, AR Date of Hearing : 02.08.2018 Date of Pronouncement : 05.09.2018…

CIT v. High Land Produce Co. Ltd. (158 ITR 419) — Cited in 8 Judgments | BharatTax