CIT v. Jagjit Industries Ltd.

194 Taxmann 195Reported decision2010#13665 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 80j(6a)section 80jsection 288annual valuesection 80ia(4)going concerninfrastructure facilityright to receivesection 139(5)deduction u/s 80iaeligible businessrule of consistency

Judgments citing CIT v. Jagjit Industries Ltd.

ACIT Special Range-3, New Delhi vs. Delhi Tourism & Transportation Development Corporation Ltd., New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 5922/DEL/2019[2016-17]Status: DisposedITAT Delhi14 Sept 2023AY 2016-17

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

Addi. CIT Spl. Range-3, New Delhi vs. Delhi Tourism & Transportation Development Corporation Ltd., New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 5920/DEL/2019[2011-12]Status: DisposedITAT Delhi14 Sept 2023AY 2011-12

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

Delhi Tourism & Transportation Development Corporation Ltd., New Delhi vs. DCIT Circle-10(1), New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 5509/DEL/2019[2011-12]Status: DisposedITAT Delhi14 Sept 2023AY 2011-12

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

Delhi Tourism Transportation and Development Corporation Ltd., New Delhi vs. Addl.CIT, Special Range-3, New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 5167/DEL/2019[2015-16]Status: DisposedITAT Delhi14 Sept 2023AY 2015-16

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

Addl.CIT, Special Range-3, New Delhi vs. Delhi Tourism Transportation and Development Corporation Ltd., New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 4737/DEL/2019[2015-16]Status: DisposedITAT Delhi14 Sept 2023AY 2015-16

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

Addl.CIT, Special Range-3, New Delhi vs. Delhi Tourism Transportation and Development Corporation Ltd., New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 4100/DEL/2019[2013-14]Status: DisposedITAT Delhi14 Sept 2023AY 2013-14

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

Addl.CIT, Special Range-3, New Delhi vs. Delhi Tourism Transportation and Development Corporation Ltd., New Delhi

In the result, Appeal filed by the Department in ITA No

ITA 184/DEL/2019[2014-15]Status: DisposedITAT Delhi14 Sept 2023AY 2014-15

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 43B

…dure, those expenses are recorded in the later year as prior period expenses which deserves to be allowed. The learned counsel for the assessee has placed reliance on the Judgment of Hon'ble jurisdictional High Court in CIT vs. Jagjit Industries Ltd. (2010) 194 Taxmann 195 and also the Judgment of Hon’ble Gujarat High Court in the case of Saurastra Cement & Chemicals Industries Ltd. vs. CIT (1995) 80 Taxman 61 (Guj.). Thus, submitted that the findings and the conclusions of the CIT(A) in deleting the disallowances deserves to be confirmed. 13. We have heard the parties and perused the material. The issue of…

CIT v. Jagjit Industries Ltd. (194 Taxmann 195) — Cited in 7 Judgments | BharatTax