CIT v. Indian Warehousing

258 ITR 93High Court#24046 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 143(3)Section 147Section 148Section 194ISection 2(13)Section 22Section 250Section 35AD

Judgments citing CIT v. Indian Warehousing

Income Tax Officer, Ferozepur vs. Ms.Jatin Agro, Fort Road

In the result, the appeal of the revenue is dismissed

ITA 104/ASR/2024[2017-18]Status: DisposedITAT Amritsar15 Jan 2026AY 2017-18

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta(Physical Hearing) I.T.A. No. 103 & 104/Asr/2024 Assessment Years: 2014-15 & 2017-18 Ito, Ward-3(1), Vs. M/S Jatin Agro Fort Road, Ferozepur. 152-P, Ferozepur. [Pan:-Aarpm5393F] (Appellant) (Respondent) Sh. Ashray Sarna, Ca Appellant By Respondent By Sh. Sunil Gautam, Cit. Dr

Section 143(3)Section 148Section 250Section 35A

…essee in the property which brings income to him and it should be taxed under the head income from house property. 7.4 He further referred to the decision of the Hon’ble Madras High Court in the case of CIT vs. Indian Warehousing industries Ltd. 2002 reported 258 ITR 93 (Mad HC) where in the said case, the assessee received income by way of rent from Food Corporation of India (FCI) which had taken warehouses belong to the assessee on lease and the Hon’ble High Court relying on the judgment of Hon’ble Supreme Court in the case of East India Housing & Land Development Trust Ltd. v. Commissioner of Income-Tax report…

Income Tax Officer, Ward-3(1), Ferozepur vs. Ms.Jatin Agro, Fort Road

In the result, the appeal of the revenue is dismissed

ITA 103/ASR/2024[2014-15]Status: DisposedITAT Amritsar15 Jan 2026AY 2014-15

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta(Physical Hearing) I.T.A. No. 103 & 104/Asr/2024 Assessment Years: 2014-15 & 2017-18 Ito, Ward-3(1), Vs. M/S Jatin Agro Fort Road, Ferozepur. 152-P, Ferozepur. [Pan:-Aarpm5393F] (Appellant) (Respondent) Sh. Ashray Sarna, Ca Appellant By Respondent By Sh. Sunil Gautam, Cit. Dr

Section 143(3)Section 148Section 250Section 35A

…essee in the property which brings income to him and it should be taxed under the head income from house property. 7.4 He further referred to the decision of the Hon’ble Madras High Court in the case of CIT vs. Indian Warehousing industries Ltd. 2002 reported 258 ITR 93 (Mad HC) where in the said case, the assessee received income by way of rent from Food Corporation of India (FCI) which had taken warehouses belong to the assessee on lease and the Hon’ble High Court relying on the judgment of Hon’ble Supreme Court in the case of East India Housing & Land Development Trust Ltd. v. Commissioner of Income-Tax report…

ITO 2(3)(2), Mumbai vs. Strategic Capital Corporation P. Ltd, Mumbai

In the result, this appeal by the revenue stands dismissed

ITA 641/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 Apr 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No.641/Mum/2016 ("नधा"रण वष" / Assessment Year: 2011-12) Ito-2(3)(2), M/S Strategic Capital Corporation Pvt. Ltd. Room No.581A, बनाम/ 44, Mint Road, Fort, Aayakar Bhavan, Vs. Mumbai-400020 M.K. Road, Mumbai-400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacs5283Q (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri V. Justin-Dr ""यथ" क" ओर से/Respondent By : None

For Appellant: Shri V. Justin-DRFor Respondent: None
Section 271(1)Section 274Section 57

…placed on 3 Strategic Capital Corporation the following judicial decisions: i) Gujarat Ginning & Manufacturing Co. Ltd. v/s CIT 205 ITR 314 Baijnath Brijmohan & Sons P Ltd. v/s CIT (Bombay High Court 161 ii) ITR 234 CIT V/s Indian Warehousing Industries Ltd. 258 ITR 93 iii) In view of the above discussion, the rental income is assessed under the head house property and interest income and other income is assessed under the head incomer from other sources. Accordingly, the expenses allowable u/s 57(iii) is allowed against income from other sources. Penalty proceedings u/s 271(1)© rw sec. 274 of the IT Act is init…

CIT v. Indian Warehousing (258 ITR 93) — Cited in 3 Judgments | BharatTax