CIT v. J.H. Gotla

156 ITR 323Supreme Court of India1985#549 most cited

What is CIT v. J.H. Gotla authority for?

The Supreme Court holds that for income tax purposes, the term 'income' includes 'loss,' allowing for the set-off of a spouse's or minor child's business losses when their income is clubbed with the assessee. This decision emphasizes interpreting tax statutes, especially benevolent provisions, by considering the legislative scheme over a strict literal construction.

176

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2005 to 2026.

Also referred to as

CIT v. J.H. Gotla · J.H. Gotla · Section 64 · Section 16(3) 1922 Act · clubbing of income · set off of losses · income includes loss · statutory interpretation · liberal construction · benevolent provision · Section 273B · penalty

Also reported as

4 SCC 343

Sections most often in play

Section 143(1)Section 143(3)Section 250Section 43BSection 144BSection 10(38)Section 11Section 111A

Issues it is cited on

section 140a(1)section 215section 207section 2(43)section 262section 2(1)section 209section 208section 210section 115jaasection 140aminimum alternate tax

Judgments citing CIT v. J.H. Gotla

Assistant Commissioner of Income Tax, Circle-1(1), Mangalore vs. The Karnataka Bank Limited, Mangalore

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

ITA 555/BANG/2024[2020-21]Status: DisposedITAT Bangalore31 Jul 2024AY 2020-21

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2020-21

For Appellant: Sri S. Ananthan & Smt. Lalitha RameswaranFor Respondent: Ms. Neera Malhotra, D.R
Section 115TSection 14ASection 250Section 36(1)(vii)

…ng to, or received by, such person, had the investments by the securitization trust been made directly by the person. In this regard, it is observed that income includes loss. This is held by the Hon'ble Supreme Court in the case of CIT vs. J. H. Gotla (1985) 156 ITR 323 (SC) wherein it was held that the expression 'income' shall include loss because the loss is nothing but negative income. In the instant case, the securitization trust is doing the NPA recovery work and thereby ITA Nos.555 & 562/Bang/2024 The Karnataka Bank Limited, Mangalore Page 19 of 20 incurred the expenditures arising out of which was passe…

ACIT, Circle, Shimla vs. Shri Vinod Sharma, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1449/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh09 Jul 2024AY 2015-16

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 1449/Chd/2019 "नधा"रण वष" / Assessment Year: 2015-16 The Acit, Vs. Shri Vinod Sharma, बनाम B-1/3, Circle, Safdarjang Enclave, Shimla New Delhi 110029 "थायी लेखा सं./Pan No: Abkps1560N अपीलाथ"/ Appellant ""यथ"/ Repsondent (Hybrid Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Vishal Mohan, Sr. Advocate With Shri Ahninav Bazwaria, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 10.06.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 09.07.2024

For Appellant: Sh. Vishal Mohan, Sr. AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 54F

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & DR KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1449/CHD/2019 "नधा"रण वष" / Assessment Year: 2015-16 The ACIT, Vs. Shri Vinod Sharma, बनाम B-1/3, Circle, Safdarjang Enclave, Shimla New Delhi 110029 "थायी लेखा सं./PAN No: ABKPS1560N अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT (HYBRID MODE ) "नधा"रती क" ओर से/Assessee by : Sh. Vishal Mohan, Sr. Advocate With Shri Ahninav Bazwaria, Advocate राज"व क" ओर से/ Revenue by : Smt. Kusum Bansal, CIT DR सुनवाई क"…

Rita Gupta, Kolkata vs. DCIT, Cen. Cir.2(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 46/KOL/2024[2014-15]Status: DisposedITAT Kolkata06 Jun 2024AY 2014-15

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 10(38)Section 132Section 2(14)Section 45Section 45(1)Section 47

…id cannot be allowed to be set off against the taxable long term capital gain resulting from sale of any other asset. The Ld. CIT(A) while dismissing the appeal relied on the series of decision namely Harprasad& Co. Pvt. Ltd. [99 ITR 118], CIT vs. J. H Gotla [156 ITR 323], CIT vs. Coin health Food Pvt. Ltd. [304 ITR 308] , decision of Gujarat High Court in the case of Kishorebhai Bhikhabhai Virani vs. ACIT [367 ITR 261], decision of Hon’ble Delhi Tribunal in the case of Nikhil Sawhney vs. ACIT [119 taxmann.com 372], decision of Hon’ble Mumbai Tribunal in the case of DDIT (International Taxation) vs. Asia Pacific…

Income Tax Officer, Vejalpur vs. Digital Biotech Pvt. Ltd., Memnagar

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

ITA 1058/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad17 May 2024AY 2016-17

Bench: Ms. Suchitra R. Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2016-17 Digital Biotech Pvt. Ltd., Income-Tax Officer, Vs A/9, Yashprabha Apartment, Ward-1(1)(3), Behind Janta Ice Cream, Ahmedabad Gurukul Road, Memnagar, Ahmedabad -380052 Pan : Aaccd 1831 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Parmar, Ar Revenue By : Ms. Bhavnasingh Gupta, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/05/2024 घोषणा की तारीख /Date Of Pronouncement: 17/05/2024 आदेश/O R D E R Per Makarand V. Mahadeokar:

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Ms. Bhavnasingh Gupta, Sr. DR
Section 115JSection 143(3)Section 144BSection 147Section 148Section 250Section 271(1)(c)Section 68

…cided that even in a case where on account of addition of concealed income the returned loss stands reduced and even if the final assessed income is a loss, still penalty was leviable thereon. 20. Hon'ble Supreme Court in the case of CIT v. J.H. Gotla [1985] 156 ITR 323 decided that: – “Where the plain literal interpretation of a statutory provision produces a manifestly unjust result which could never have been intended by the Legislature, the Court might modify the language used by the Legislature so as to achieve the intention of the Legislature and produce a rational construction. 21. Considering the facts…

The Nehru Memorial Education Society, Kanhangad vs. ITO Exemptions, Kannur

In the result, the assessee’s appeal is allowed

ITA 159/COCH/2023[2013-14]Status: DisposedITAT Cochin07 Mar 2024AY 2013-14

Bench: Shri Sanjay Arora & Dr. S. Seethalakshmithe Nehru Memorial The Income Tax Officer Education Society (Exemptions), Kannur Lakshmi Nivas Vs. Kanhangad - 671315 Kasaragod [Pan:Aabtt0633M] (Appellant) (Respondent)

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 10Section 11(1)Section 11(1)(d)Section 12ASection 143(1)Section 143(1)(a)Section 154Section 2

…| P a g e The Nehru Memorial Education Society v. ITO B. Jodha Mal Kuthiala vs. CIT [1971] 82 ITR 570 (SC), those laws, like all other laws, are to be interpreted reasonably and in consonance with justice. As it famously remarked in CIT vs. J. H. Gotla [1985] 156 ITR 323 (SC), that though equity and taxation are often strangers, attempts should be made that these do not remain always so, and if a construction results in equity rather than in injustice, then such construction should be preferred to the literal construction. How does an assessee, one may ask, make an alternate claim? And for which, it therefore emp…

Tiger 4 India Limited, New Delhi vs. ACIT Circle 25(2), New Delhi

In the result, the appeals of the assessee are dismissed

ITA 378/DEL/2023[2018-19]Status: HeardITAT Delhi08 Feb 2024AY 2018-19

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. S. K. Bansal, CAFor Respondent: Sh. Amit Katoch, Sr. DR
Section 143(1)Section 143(1)(a)Section 143(2)Section 36(1)(va)Section 37

…AT in the case of Fluid Air (India) Ltd. Vs. DCIT 63 ITD 182 (Bom) ITA No. 377 & 378/Del/2023 8 Tiger 4 India Ltd. 4. In this connection, the appellant also places reliance on the judgment of the Hon'ble Supreme Court in the case of CIT v. J.H. Gotla (1985) 156 ITR 323 (SC), K. P. Varghese v. ITO (1981) 131 ITR 597 (SC) and CIT v. Vegetable Products Ltd. (1973) 88 ITR 192 (SC) at page 195 to argue that the court may modify the language used by the legislature so as to achieve the intention of the legislature and to produce a rational result and furthermore that any case of ambiguity is required to be resolved i…

Tiger 4 India Limited, New Delhi vs. ACIT, Circle-25(2), Delhi

In the result, the appeals of the assessee are dismissed

ITA 377/DEL/2023[2017-18]Status: HeardITAT Delhi08 Feb 2024AY 2017-18

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. S. K. Bansal, CAFor Respondent: Sh. Amit Katoch, Sr. DR
Section 143(1)Section 143(1)(a)Section 143(2)Section 36(1)(va)Section 37

…AT in the case of Fluid Air (India) Ltd. Vs. DCIT 63 ITD 182 (Bom) ITA No. 377 & 378/Del/2023 8 Tiger 4 India Ltd. 4. In this connection, the appellant also places reliance on the judgment of the Hon'ble Supreme Court in the case of CIT v. J.H. Gotla (1985) 156 ITR 323 (SC), K. P. Varghese v. ITO (1981) 131 ITR 597 (SC) and CIT v. Vegetable Products Ltd. (1973) 88 ITR 192 (SC) at page 195 to argue that the court may modify the language used by the legislature so as to achieve the intention of the legislature and to produce a rational result and furthermore that any case of ambiguity is required to be resolved i…

Guruvendra Singh, Kota vs. Assistant Commissioner of Income Tax Circle-1, Kota

In the result, appeal of the assessee is allowed

ITA 144/JPR/2023[2016-17]Status: DisposedITAT Jaipur07 Dec 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rohan Sogani (CA)For Respondent: Sh. A. S. Nehra (Addl. CIT) a
Section 142(1)Section 143(2)Section 143(3)Section 548Section 54B

…wade vs. ITO in its order dated 29th March, 2012 reported in MANU/IP/0012/2012 : (2012) 17 ITR_TRIB 116 has held, the claim of the assessee allowable. The Hon'ble Supreme Court in the case of CIT, Bangalore v. J.H. Gotla reported in MANU/SC/0126/1985 : [1985] 156 ITR 323 (SC) held that if a strict and literal construction of the statute leads to an absurd result, i.e., a result not intended to be sub-served by the object of the legislation ascertained from the scheme of the legislation, then, if another construction is possible apart from the strict literal construction, then, that construction should be preferre…

The Commissioner of Income Tax - International Taxation -1 vs. Augustus Capital Pte. Ltd

The appeal is disposed of, in the aforesaid terms

ITA/405/2022HC Delhi30 Nov 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 142(1)Section 143(2)Section 9(1)(i)

…ver, the matter before us involves the principle of construction to be placed on the provisions of the Finance Act, 2003. 25. Before concluding, we extract hereinbelow the relevant observations of this Court in CIT v. J.H. Gotla [(1985) 4 SCC 343 : (1985) 156 ITR 323] which reads as under: (SCC p. 360, para 47) ―47. … we should find out the intention from the language used by the legislature and if strict literal construction leads to an absurd result i.e. result not intended to be subserved by the object of the legislation found in the manner indicated before, and if another construction is possible apa…

The Commissioner of Income Tax - International Taxation -1 vs. Augustus Capital Pte. Ltd

The appeal is disposed of, in the aforesaid terms

ITA-405/2022HC Delhi30 Nov 2023
Section 142(1)Section 143(2)Section 9(1)(i)

…ver, the matter before us involves the principle of construction to be placed on the provisions of the Finance Act, 2003. 25. Before concluding, we extract hereinbelow the relevant observations of this Court in CIT v. J.H. Gotla [(1985) 4 SCC 343 : (1985) 156 ITR 323] which reads as under: (SCC p. 360, para 47) ―47. … we should find out the intention from the language used by the legislature and if strict literal construction leads to an absurd result i.e. result not intended to be subserved by the object of the legislation found in the manner indicated before, and if another construction is possible apa…

Shri Bimal Paul, Silchar vs. Income Tax Officer, Ward-1, Silchar

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

ITA 8/GTY/2016[2011-12]Status: DisposedITAT Guwahati06 Oct 2023AY 2011-12

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2010-11 & Assessment Year: 2011-12

For Appellant: N o n eFor Respondent: Shri Arun Bhowmick, JCIT
Section 142Section 143(2)Section 143(3)Section 153(1)

…hat the appellate objections raised here fall in the realm of procedural law, one is to take note of the observations of the Hon'ble Apex Court in the case of Saiyad Mohammad Bakar El-Edros- (Dead) by LRs Versus Abdulhabib Hasan Arab & Ors. reported in (1998) 4 SCC 343, as under: A procedural law is always in aid of justice, not in contradiction or to defeat the very object which is sought to be achieved. A procedural law is always subservient to the substantive law. Nothing can be given by a procedural law what is not sought to be given by a substantive law and nothing can be taken away be the procedural law wha…

Shri Bimal Paul, Silchar vs. Income Tax Officer, Ward-1, Silchar

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

ITA 211/GTY/2014[2010-11]Status: DisposedITAT Guwahati06 Oct 2023AY 2010-11

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2010-11 & Assessment Year: 2011-12

For Appellant: N o n eFor Respondent: Shri Arun Bhowmick, JCIT
Section 142Section 143(2)Section 143(3)Section 153(1)

…hat the appellate objections raised here fall in the realm of procedural law, one is to take note of the observations of the Hon'ble Apex Court in the case of Saiyad Mohammad Bakar El-Edros- (Dead) by LRs Versus Abdulhabib Hasan Arab & Ors. reported in (1998) 4 SCC 343, as under: A procedural law is always in aid of justice, not in contradiction or to defeat the very object which is sought to be achieved. A procedural law is always subservient to the substantive law. Nothing can be given by a procedural law what is not sought to be given by a substantive law and nothing can be taken away be the procedural law wha…

Shiv Kripa Hotels Private Limited, Jaipur vs. The DCIT, Circle-3

In the result, appeal of the assessee is allowed for statistical

ITA 443/JPR/2022[2013-14]Status: DisposedITAT Jaipur18 Aug 2023AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Smt. Monisha Choudhary (Addl. CIT) a
Section 142(1)Section 143(2)Section 143(3)Section 201(1)Section 40

…ionary but remember that statutes always have some purpose or object to accomplish and sympathetic and imaginative discovery is the surest guide to their meaning. After following the above decision, Hon’ble Supreme Court in the case of CIT vs J.H.Gotla (1985) 156 ITR 323 has decided the appeal in favour of assessee. Relevant observations of the decision at para 46 to 48 are reproduced: “46. Where the plain literal interpretation of a statutory provision produces a manifestly unjust result which could never have been intended by the Legislature, the Court might modify the language used by the Legislature so as to…

The Deputy Commissioner of Income Tax, Circle-4(1)(2), Ahmedabad vs. Vijay M. Mistry Construction Pvt. Ltd., Ahmedabad

In the result, assessee’s appeals are allowed and Revenue’s appeal is dismissed

ITA 1481/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad23 Dec 2022AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 2938/Ahd/2011, 2939/Ahd/2011, 2286/Ahd/2012, 268/Ahd/2015, 269/Ahd/2015, 502/Ahd/2017, 1145/Ahd/2019 & 1468/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13, 2013-14 & 2016-17) Address In A.Ys. 2007-08, बनाम/ 2008-09 & 2009-10 Vs. Vijay M. Mistry Cons. P. Asst. Commissioner Of Ltd. Income Tax Circle–8, B-209, 2Nd Floor, 501, Swagat, C. G. Road, Panjara Pole, Pratyakshkar Ellisbridge, Ahmedabad – & Bhavan, Ambawadi, 380006 (Gujarat) Ahmedabad Address In A.Ys. 2010-11 Joint Commissioner Of Income Tax Vijay M. Mistry Cons. P. Range-8, B-209, 2Nd Floor, Ltd. Panjara Pole, Pratyakshkar “Mistry House”, 9, Preyas Bhavan, Ambawadi, Society, Opp. Gulbai Ahmedabad Tekra Police Choki & Ambawadi, Ahmedabad – 380015 Address In A.Ys. 2011-12 Vijay M. Mistry Cons. P. Dy. Commissioner Of Ltd. Income Tax (Osd) & Circle–8, B-209, 2Nd Floor, “Mistry House”, 9, Preyas Panjara Pole, Pratyakshkar Society, Opp. Gulbai Bhavan, Ambawadi, Tekra Police Choki, Ahmedabad Ambawadi, Ahmedabad –

Section 143(3)Section 271(1)(c)Section 36(1)(va)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 2938/Ahd/2011, 2939/Ahd/2011, 2286/Ahd/2012, 268/Ahd/2015, 269/Ahd/2015, 502/Ahd/2017, 1145/Ahd/2019 & 1468/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13, 2013-14 & 2016-17) Address in A.Ys. 2007-08, बनाम/ 2008-09 & 2009-10 Vs. Vijay M. Mistry Cons. P. Asst. Commissioner of Ltd. Income Tax Circle–8, B-209, 2nd Floor, 501, Swagat, C. G. Road, Panjara Pole, Pratyakshkar Ellisbridge, Ahmedabad – & Bhavan…

Vijay M.Mistry Construction Pvt.Ltd., Ahmedabad vs. The ACIT., Circle-8, Ahmedabad

In the result, assessee’s appeals are allowed and Revenue’s appeal is dismissed

ITA 2938/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad23 Dec 2022AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 2938/Ahd/2011, 2939/Ahd/2011, 2286/Ahd/2012, 268/Ahd/2015, 269/Ahd/2015, 502/Ahd/2017, 1145/Ahd/2019 & 1468/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13, 2013-14 & 2016-17) Address In A.Ys. 2007-08, बनाम/ 2008-09 & 2009-10 Vs. Vijay M. Mistry Cons. P. Asst. Commissioner Of Ltd. Income Tax Circle–8, B-209, 2Nd Floor, 501, Swagat, C. G. Road, Panjara Pole, Pratyakshkar Ellisbridge, Ahmedabad – & Bhavan, Ambawadi, 380006 (Gujarat) Ahmedabad Address In A.Ys. 2010-11 Joint Commissioner Of Income Tax Vijay M. Mistry Cons. P. Range-8, B-209, 2Nd Floor, Ltd. Panjara Pole, Pratyakshkar “Mistry House”, 9, Preyas Bhavan, Ambawadi, Society, Opp. Gulbai Ahmedabad Tekra Police Choki & Ambawadi, Ahmedabad – 380015 Address In A.Ys. 2011-12 Vijay M. Mistry Cons. P. Dy. Commissioner Of Ltd. Income Tax (Osd) & Circle–8, B-209, 2Nd Floor, “Mistry House”, 9, Preyas Panjara Pole, Pratyakshkar Society, Opp. Gulbai Bhavan, Ambawadi, Tekra Police Choki, Ahmedabad Ambawadi, Ahmedabad –

Section 143(3)Section 271(1)(c)Section 36(1)(va)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 2938/Ahd/2011, 2939/Ahd/2011, 2286/Ahd/2012, 268/Ahd/2015, 269/Ahd/2015, 502/Ahd/2017, 1145/Ahd/2019 & 1468/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2007-08, 2008-09, 2009-10, 2010-11, 2011-12, 2012-13, 2013-14 & 2016-17) Address in A.Ys. 2007-08, बनाम/ 2008-09 & 2009-10 Vs. Vijay M. Mistry Cons. P. Asst. Commissioner of Ltd. Income Tax Circle–8, B-209, 2nd Floor, 501, Swagat, C. G. Road, Panjara Pole, Pratyakshkar Ellisbridge, Ahmedabad – & Bhavan…

Dy CIT CC-1(4), Mumbai vs. M/S Grasim Industries Ltd., Mumbai

ITA 41/MUM/2021[2018-19]Status: DisposedITAT Mumbai30 Nov 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri. J.D Mistry, Sr. AdvFor Respondent: Shri Anil Singh
Section 115OSection 115QSection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL ―G‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 1935/MUM/2020& SA NO 135/M/2021 (Assessment Year 2018-19) DCIT, Central Circle-1(4) Grasim Industries Ltd. Room No. 902, 9th Floor, Old A-Wing, 2nd Floor, Aditya CGO Building Annex, Vs. Birla Centre, S.K. Ahire Pratishtha Bhavan, M.K. Marg, Worli, Mumbai-400 030 Road, Mumbai- 400 020 (Appellant) (Respondent) DCIT, Central Circle-1(4) Grasim Industries Ltd. Room No. 902, 9th Floor, Old Aditya Birla Centre, A-Wing, CGO Building Annex, 4th Floor, S.K. Ahire Marg, Vs. Pratishtha Bhavan, M.…

Grasim Industries Ltd., Mumbai vs. Dy CIT, Central Circle-1(4), Mumbai

ITA 1935/MUM/2020[2018-19]Status: DisposedITAT Mumbai30 Nov 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri. J.D Mistry, Sr. AdvFor Respondent: Shri Anil Singh
Section 115OSection 115QSection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL ―G‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 1935/MUM/2020& SA NO 135/M/2021 (Assessment Year 2018-19) DCIT, Central Circle-1(4) Grasim Industries Ltd. Room No. 902, 9th Floor, Old A-Wing, 2nd Floor, Aditya CGO Building Annex, Vs. Birla Centre, S.K. Ahire Pratishtha Bhavan, M.K. Marg, Worli, Mumbai-400 030 Road, Mumbai- 400 020 (Appellant) (Respondent) DCIT, Central Circle-1(4) Grasim Industries Ltd. Room No. 902, 9th Floor, Old Aditya Birla Centre, A-Wing, CGO Building Annex, 4th Floor, S.K. Ahire Marg, Vs. Pratishtha Bhavan, M.…

DCIT, Cir-7(1), Kolkata vs. M/S Cd Equipfinance Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 2146/KOL/2019[2014-15]Status: DisposedITAT Kolkata19 Jul 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15 Deputy Commissioner C. D. Equifinance Pvt. Of Income-Tax Ltd. Vs. Circle-7(1) 37, Shakespeare Sarani Kolkata. Kolkata-700 017. (Pan: Aaccp7333A) (Appellant) (Respondent)

For Appellant: Smt. Ranu Biswas, Addl. CIT, DRFor Respondent: Shri Akkal Dudhwewala, FCA
Section 10(38)Section 115JSection 143(3)

…Act. Strong reliance in this regard was placed by the assessee on the decision of ITAT, Mumbai in the case of Dy. CIT vs Metro Exporters Ltd (10 SOT 647). I however do not find merit in the assessee's claim. The Supreme Court in the case of CIT Vs J.H. Gotla (156 ITR 323) has specifically held that the term "income" used in the Income-tax Act, 1961 includes "loss". Even the Calcutta High Court in the case of Eastern Aviation & Industries Limited (208 ITR 103) held that the loss is 'negative income'. Accordingly the contention of the assessee that the term 'income' as employed in clause (ii) of Explanation to Sect…

Commissioner of Central Excise Raipur vs. M/S Sepco Electric Power Construction Corporation

C.A. No.-004928 - 2018Supreme Court11 Jul 2022

Bench: HON'BLE MR. JUSTICE M.R. SHAH

Section 65Section 73Section 75Section 76Section 77Section 78

…st. 27. To support our view, we may borrow the reasoning from the decision of the Karnataka High Court in Tata Consultancy Services, [2002] 257 ITR 710, relying on the decisions in Tirath Singh v. Bachittar Singh, AIR 1955 SC 830 and CIT v. J.H. Gotla, [1985] 156 ITR 323; (1985) 4 SCC 343 : AIR 1985 SC 1698 to support its view, as quoted hereafter (page 715): 32 “There is no distinction under the Ad between the provider of a service, who is an individual, a partnership concern or an incorporated company. The liability to pay tax on the service provided falls uniformly on all the three, provide…

Bhupendra Nath Pandey, Varanasi vs. ACIT, R - 03, Varanasi

In the result, appeal filed by the assessee is in ITA No

ITA 31/VNS/2021[2018-2016]Status: DisposedITAT Varanasi07 Jul 2022AY 2018-2016

Bench: Shrivijay Pal Rao & Shri Ramit Kocharassessment Year: 2018-19 Bhupendra Nath Pandey Assistant Director Of Income 6-159/27, Kashi Enclave V. Tax (Cpc), Centralized Colony, Pahadiya Sarnath, Processing Center , Varanasi-221007, U.P. Bengaluru-560500 (The Acit, Range-3, Varanasi, U.P.) Pan:Ajfpp1273J (Appellant) (Respondent)

For Appellant: Sh. Deepak K Gujarati, CAFor Respondent: Sh. A.K. Singh, Sr. DR
Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…m 1-4-2004. However, the matter before us involves the principle of construction to be placed on the provisions of Finance Act, 2003. 10. Before concluding, we extract hereinbelow the relevant observations of this Court in the case of CIT v. J.H. Gotla [1985] 156 ITR 323, which reads as under: "...We should find out the intention from the language used by the Legislature and if strict literal construction leads to an absurd result, i.e., a result not intended to be subserved by the object of the legislation found in the manner indicated before, then if another construction is possible apart from strict literal co…