CIT v. Jupiter Bio-Science Ltd.

352 ITR 113High Court2013#11840 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

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Judgments citing CIT v. Jupiter Bio-Science Ltd.

MUKAND LTD,MUMBAI vs. DCIT 3(2), MUMBAI

In the result, the appeal filed by the assessee ITA no 5879/M/2019 is dismissed and ITA

ITA 1626/MUM/2012[2006-07]Status: DisposedITAT Mumbai17 Mar 2022AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Vasanti Patel. ARFor Respondent: Mr. S.N. Kabra.DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No.5879/Mum/2019 (Assessment Year: 2006-07) Mukund Limited, DCIT – 3(2), Bajaj Bhavan, 3rd Floor, Aayakar Bhavan, बनाम/ 226, Nariman Point, M.K. Road, New Marine Vs. Mumbai – 400021. Lines, Mumbai-400020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACM5008R (""थ" / Respondent) .. (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Ms. Vasanti Patel. AR ""थ" की ओर से/Respondent by : Mr. S.N. Kabra.DR सुनवाई की तारीख / Date of Hearing 21/01/2022 घोषणा की तारीख /Dat…

M/S CORPORATE BANK ,MANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX , MANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 1679/BANG/2018[2014-15]Status: DisposedITAT Bangalore17 Nov 2021AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.S.Ananthan, CAFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 115JSection 143(3)Section 14ASection 263

…the balance sheet to the extent of the corresponding amount so that, at the end of the year, the amount of loans and advances/debtors is shown as net of the provisions for the impugned bad debt. This Court in the case of CIT v. Jupiter Bio-Science Ltd. [2013] 352 ITR 113/[2011] 202 Taxman 80/13 taxmann.com 161 (Kar.) has held the assessee is liable to pay advance tax as per the amended provisions of Section 115JB of the Act for the 15 ITNo.1679/Bang/2018. M/s Union Bank of India. relevant period. However, he is not liable to pay interest on the amount due as per the amended provisions. However, he has not paid th…

M/S. R SYSTEM INTERNATIONAL LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 6249/DEL/2013[2009-10]Status: DisposedITAT Delhi17 Feb 2020AY 2009-10

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Satyen Sethi, Adv. & Shri A.TFor Respondent: Shri Parikshit Singh, Sr.D.R
Section 10ASection 115JSection 143(3)Section 234BSection 234C

…led to shortfall in advance tax. The legal position is settled that in such cases, interest u/s 234B cannot be charged. The Ld. AR relied upon the following decisions: (i) Emami Ltd. v. CIT [2011] 337 ITR 470 (Cal) (ii) CIT vs. Jupiter Bio Science Ltd. [2013] 352 ITR 113 (Karn) (iii) CIT v. National Diary Development Board (2017) 397 ITR 543 (Guj) (iv) CIT v. Glenmark Pharmaceuticals Ltd., (2017) 398 ITR 439 (Bom) (v) Pr. CIT v. NHPC Ltd. (2017) 399 ITR 275 (P&H) (vi) CIT vs. Kirloskar Systems Ltd., (2014) 220 Taxmann.1 (karn.) 15. The Ld. DR relied upon the Assessment Order and the order of the CIT(A). 16. We ha…

R SYSTEMS INTERNATIONAL LTD.,NEW DELHI vs. DCIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 690/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Oct 2019AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 10ASection 10A(4)Section 115JSection 154Section 234B

…d to shortfall in advance tax. The legal position is settled that in such cases, interest u/s 234B cannot be charged. The Ld. AR relied upon the following decisions: (i) Emami Ltd. v. CIT [2011] 337 ITR 470 (Cal) (ii) CIT vs. Jupiter Bio Science Ltd. [2013] 352 ITR 113 (Karn) (iii) CIT v. National Diary Development Board (2017) 397 ITR 543 (Guj) (iv) CIT v. Glenmark Pharmaceuticals Ltd. (2017) 398 ITR 439 (Bom) (v) Pr. CIT v. NHPC Ltd. (2017) 399 ITR 275 (P&H) (vi) CIT vs. Kirloskar Systems Ltd. [2014] 220 Taxman 1 (Karn). 11 15. The Ld. DR relied upon the Assessment Order and the order of the CIT(A). 16.…

PR. CIT-3 vs. EASTERN POWERTECH LTD. EARLIER KNOW AS DLF POWER LTD.

ITA/664/2016HC Delhi02 Sept 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

Section 234B

…ner of Income-tax, Mumbai vs. JSW Energy Ltd. (2015) 379 ITR 36], Calcutta High Court [Emami Ltd. vs. CIT (2011) 337 ITR 470/200 Taxmann 326/12 taxxmann.com 64(Cal.)] and Karnataka High Court [Commissioner of Income Tax vs. Jupiter Bio Science Ltd. (2013) 352 ITR 113]. This court is of the opinion that the decision of the ITAT, in the circumstances, was justified and therefore no question of law arises. The appeal is therefore dismissed. S. RAVINDRA BHAT, J DEEPA SHARMA, J SEPTEMBER 02, 2016/sapna…

PR CIT -3 vs. EASTERN INDIA POWERTECH LTD (EARLIER KNOWN AS DLF POWER LTD.

ITA/667/2016HC Delhi02 Sept 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

Section 234B

…ner of Income-tax, Mumbai vs. JSW Energy Ltd. (2015) 379 ITR 36], Calcutta High Court [Emami Ltd. vs. CIT (2011) 337 ITR 470/200 Taxmann 326/12 taxxmann.com 64(Cal.)] and Karnataka High Court [Commissioner of Income Tax vs. Jupiter Bio Science Ltd. (2013) 352 ITR 113]. This court is of the opinion that the decision of the ITAT, in the circumstances, was justified and therefore no question of law arises. The appeal is therefore dismissed. S. RAVINDRA BHAT, J DEEPA SHARMA, J SEPTEMBER 02, 2016/sapna…

DCIT, NEW DELHI vs. M/S SPICE COMMUNICATION LTD., NOIDA

In the result, the appeal in ITA No

ITA 988/DEL/2011[2006-07]Status: DisposedITAT Delhi25 May 2016AY 2006-07

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2006-07 Deputy Commissioner Of Income Vs. M/S. Spice Communication Ltd., Tax, Circle 9(1), Room No. 163, C/O- Idea Cellular Ltd., A-68, C.R. Building, New Delhi Sector-64, Noida. Gir/Pan : Aagcs6070H (Appellant) (Respondent) & C.O. No. 77/Del/2011 [In Ita No. 988/Del/2011] Assessment Year: 2006-07 M/S. Spice Communication Ltd., Vs. Deputy Commissioner Of Income C/O- Idea Cellular Ltd., A-68, Tax, Circle 9(1), Room No. 163, Sector-64, Noida. C.R. Building, New Delhi Gir/Pan : Aagcs6070H (Appellant) (Respondent) & Assessment Year: 2006-07 M/S. Idea Cellular Ltd., A-68, Vs. Acit, Circle-50(1), New Delhi Sector-64, Noida Gir/Pan : Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Ronak G. Doshi, Ca Department By Sh. B.K. Singh, Cit(Dr) Date Of Hearing 05.04.2016 Date Of Pronouncement 25.05.2016 & C.O. No. 77/Del/2011

Section 143(2)Section 143(3)

…the balance sheet to the extent of the corresponding amount so that, at the end of the year, the amount of loans and advances/debtors is shown as net of the provisions for the impugned bad debt. This Court in the case of CIT v. Jupiter Bio-Science Ltd. [2013] 352 ITR 113/[2011] 202 Taxman 80/13 taxmann.com 161 (Kar.) has held the assessee is liable to pay advance tax as per the amended provisions of Section 115JB of the Act for the relevant period. However, he is not liable to pay interest on the amount due as per the amended provisions. However, he has not paid the advance tax as per the provisions existing prio…

IDEA CELLULAR LTD.,NOIDA vs. ACIT, NEW DELHI

In the result, the appeal in ITA No

ITA 801/DEL/2011[2006-07]Status: DisposedITAT Delhi25 May 2016AY 2006-07

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2006-07 Deputy Commissioner Of Income Vs. M/S. Spice Communication Ltd., Tax, Circle 9(1), Room No. 163, C/O- Idea Cellular Ltd., A-68, C.R. Building, New Delhi Sector-64, Noida. Gir/Pan : Aagcs6070H (Appellant) (Respondent) & C.O. No. 77/Del/2011 [In Ita No. 988/Del/2011] Assessment Year: 2006-07 M/S. Spice Communication Ltd., Vs. Deputy Commissioner Of Income C/O- Idea Cellular Ltd., A-68, Tax, Circle 9(1), Room No. 163, Sector-64, Noida. C.R. Building, New Delhi Gir/Pan : Aagcs6070H (Appellant) (Respondent) & Assessment Year: 2006-07 M/S. Idea Cellular Ltd., A-68, Vs. Acit, Circle-50(1), New Delhi Sector-64, Noida Gir/Pan : Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Ronak G. Doshi, Ca Department By Sh. B.K. Singh, Cit(Dr) Date Of Hearing 05.04.2016 Date Of Pronouncement 25.05.2016 & C.O. No. 77/Del/2011

Section 143(2)Section 143(3)

…the balance sheet to the extent of the corresponding amount so that, at the end of the year, the amount of loans and advances/debtors is shown as net of the provisions for the impugned bad debt. This Court in the case of CIT v. Jupiter Bio-Science Ltd. [2013] 352 ITR 113/[2011] 202 Taxman 80/13 taxmann.com 161 (Kar.) has held the assessee is liable to pay advance tax as per the amended provisions of Section 115JB of the Act for the relevant period. However, he is not liable to pay interest on the amount due as per the amended provisions. However, he has not paid the advance tax as per the provisions existing prio…

LAWKIM LTD ( NOW MERGED WITH GODREJ & BOYCE MFG. CO. LTD),MUMBAI vs. ITO WD 10(2)(1), MUMBAI

The appeal is dismissed

ITA 5092/MUM/2010[2002-03]Status: DisposedITAT Mumbai22 Apr 2016AY 2002-03
For Appellant: Ms. Sonali GodboleFor Respondent: Shri M.Murli
Section 115JSection 143(1)Section 143(3)Section 148Section 14ASection 254(1)

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण," ए” खंडपीठ अिधकरण खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं./ITA/5092/Mum/2010,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Years: 2002-03 वष" Lawkim Ltd.(Now merged with Godrej & The Income tax Officer Boyce Co.Ltd.) Ward-10(2)(1), Aayakar Bhavan C/o. Kalyaniwala & Mistry, Chartered M.K. Road Vs. Accountants, Kalpataru Heritage, Mumbai-400 020. 1…