CIT v. Kasturi & Sons Ltd.

3 SCC 346Supreme Court of India1999#648 most cited

What is CIT v. Kasturi & Sons Ltd. authority for?

Fiscal statutes must be construed strictly and literally. When the language is plain and unambiguous, courts must give effect to it without considering legislative intent or equitable considerations.

153

judgments rely on this decision, according to BharatTax’s citation analysis of 366,416 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Kasturi & Sons Ltd. · strict interpretation of fiscal statutes · literal construction · unambiguous language · legislative intent · equitable considerations · interpretation of tax laws · Section 43B · Section 36(va) · Section 147 · Section 10(23C)

Also reported as

237 ITR 24103 Taxmann 342

Sections most often in play

Section 143(3)Section 148Section 147Section 250Section 10(23C)(iiiae)Section 115JBSection 139(4A)Section 139(4C)

Issues it is cited on

section 43(b)section 3(b)section 34(1)(iv)section 36(va)actual payment basissection 43b(b)section 34(1)section 36(1)(iv)section 40a(2)section 250ofsection 41section 34

Judgments citing CIT v. Kasturi & Sons Ltd.

M/S. Odisha Power Generation Corporation Ltd., Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 84/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Sept 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…evant previous year are immaterial in assessing income of a particular year; unless in accordance with proviso to Section 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modip…

DCIT, Bhubaneswar vs. Orissa Power Generation Corporation Ltd, Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 114/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Sept 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…evant previous year are immaterial in assessing income of a particular year; unless in accordance with proviso to Section 4(1) of IT. Act, there is statutory provision to the contrary. Moreover, it was held in CIT vs. Kasturi & Sons Ltd. [1999] 103 Taxman 342/237 ITR 24 (SO; Federation of Andhra Pradesh Chambers of Commerce & Industry vs. State of AP [2001J 115 Taxman 143/247 ITR 36 (SO; CIT vs. R.J. Trivedi & Sons [1990] 53 Taxman 485/183 ITR 420 (MP); Greatway (P.) Ltd. vs. Asstt. CIT [1992] 64 Taxman 421/U993J 199 ITR 391 (Punj. & Har.); BM Parmar vs. CIT [1999] 102 Taxman 552/235 ITR 679 (Punj. & Har.); Modip…

The Dharmapuri District Central Co-Op. Bank Ltd., Dharmapuri vs. JCIT, Salem

The appeal stand partly allowed for statistcial purposes to the extent indicated in the order

ITA 1188/CHNY/2016[2008-09]Status: DisposedITAT Chennai13 Jul 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1188/Chny/2016 (िनधा1रण वष1 / Assessment Year: 2008-09) The Dharmapuri District Central Jcit बनाम/ Co-Operative Bank Ltd. Range-Iii No.81/10H, Bye Pass Road, Salem. Vs. Dharmapuri – 636 701 "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaaat-3148-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Assessee By : Shri T. Vasudevan (Advocate) – Ld. Ar ""थ" की ओरसे/Revenue By : Shri Arv Sreenivasan (Addl.Cit) – Ld. Dr सुनवाई की तारीख/ : 19-04-2022 Date Of Hearing घोषणा की तारीख / : 13-07.2022 Date Of Pronouncement

For Appellant: Shri T. Vasudevan (Advocate) – Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl.CIT) – Ld. DR
Section 143(3)Section 147Section 234BSection 36Section 36(1)(viia)

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद3 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद3 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.1188/Chny/2016 (िनधा1रण वष1 / Assessment Year: 2008-09) The Dharmapuri District Central JCIT बनाम/ Co-operative Bank Ltd. Range-III No.81/10H, Bye Pass Road, Salem. Vs. Dharmapuri – 636 701 "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAAAT-3148-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Assessee by : Shri T. Vas…

Income Tax Officer (Exemptions), Ward, Jaipur vs. Rajasthan Cricket Association, Jaipur

In the result, appeal of the Department is dismissed

ITA 68/JPR/2022[2013-14]Status: DisposedITAT Jaipur21 Jun 2022AY 2013-14

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Shyam Lal Agarwal, CAFor Respondent: Ms Manisha Chandra, CIT fu/kZkfjrh dh vksj ls@
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(15)

…t of Section 10(23C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case (CIT v. Surat Art Silk Cloth Manufacturer's Association [1980] 2 SCC 31) Aditanar case (Aditanar Educational Institution v. CIT [1997] 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT [2008] 10 SCC 509). It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit." In that case, the facts of the case before the Hon'ble Supreme Court were that th…

Income Tax Officer (Exemption), Ward, Jaipur vs. Rajasthan Cricket Association, Jaipur

In the result, appeal of the Department is dismissed

ITA 67/JPR/2022[2012-13]Status: DisposedITAT Jaipur21 Jun 2022AY 2012-13

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Shyam Lal Agarwal, CAFor Respondent: Ms Manisha Chandra, CIT fu/kZkfjrh dh vksj ls@
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(15)

…t of Section 10(23C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case (CIT v. Surat Art Silk Cloth Manufacturer's Association [1980] 2 SCC 31) Aditanar case (Aditanar Educational Institution v. CIT [1997] 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT [2008] 10 SCC 509). It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit." In that case, the facts of the case before the Hon'ble Supreme Court were that th…

Income Tax Officer, Jaipur vs. Rajasthan Cricket Association, Jaipur

In the result, appeal of the Department is dismissed

ITA 66/JPR/2022[2005]Status: DisposedITAT Jaipur21 Jun 2022

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Shyam Lal Agarwal, CAFor Respondent: Ms Manisha Chandra, CIT fu/kZkfjrh dh vksj ls@
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(15)

…t of Section 10(23C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case (CIT v. Surat Art Silk Cloth Manufacturer's Association [1980] 2 SCC 31) Aditanar case (Aditanar Educational Institution v. CIT [1997] 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT [2008] 10 SCC 509). It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit." In that case, the facts of the case before the Hon'ble Supreme Court were that th…

DCIT, Trichy vs. The Pudukottai District Central Co-Operative Bank Limited, Pudukkottai

The appeal stand allowed in terms of our above order

ITA 1198/CHNY/2017[2009-10]Status: DisposedITAT Chennai08 Jun 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sathianarayanan (Advocate)-Ld. ARFor Respondent: Shri M. Rajan (CIT) – Ld. DR
Section 143(3)Section 36Section 36(1)(viia)

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय -ी वी. दुगा3 राव, "ाियक सद5 एवं माननीय -ी मनोज कुमार अ9वाल ,लेखा सद5 के सम;। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No.1198/Chny/2017 (िनधा3रणवष3 / Assessment Year: 2009-10) DCIT The Pudukottai District Central बनाम/ Circle -3(1), Co-operative Bank Limited No. 44, Williams Road, T.S. No. 834-836, East Main Street, Vs. Cantonment, Trichy – 620 001. Pudukottai – 622 001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATT-0623-Q (अपीलाथ"/Appellant) : (""थ…

M/S Railway Co-Op Bank Ltd, Mysore vs. The Assistant Commissioner of Income Tax Circle-1(1), Mysore

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

ITA 1542/BANG/2018[2013-14]Status: DisposedITAT Bangalore11 Nov 2021AY 2013-14

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Ravishankar, AdvocateFor Respondent: Sri.Sankar Ganesh K., JCIT-DR
Section 143(2)Section 144Section 234BSection 36(1)(vii)Section 36(1)(viia)

…hat is said. There is no room for any intendment. There is no equity about a tax. There is no presumption as to tax. Nothing is to be read in, nothing is to be implied. One can only look fairly at the language used". (see : CIT v. Kasturi and Sons Ltd. [1999] 237 ITR 24 (SC) ; AIR 1999 SC 1275 and Mahim Patram (P.) Ltd. v. Union of India [2007] 3 SCC 668 [See : Principles of Statutory Interpretation, Justice G. P. Singh, 14th edition, page 879]. Therefore, the question of going into intention or object behind the provision, viz., section 36(1)(viia) of the Act does not arise. 10. The submission that even in the a…

M/S. Rajasthan Cricket Association, Jaipur vs. Add.CIT. Range-2, Jaipur

In the result, the matter is decided in favour of the assessee and against the Revenue and the ground of appeal so taken by the assessee society is thus allowed

ITA 284/JPR/2020[2011-12]Status: DisposedITAT Jaipur25 Nov 2020AY 2011-12
For Appellant: Shri Shyam Lal Agarwal (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT) &

…t of Section 10(23C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case (CIT v. Surat Art Silk Cloth Manufacturer's Association [1980] 2 SCC 31) Aditanar case (Aditanar Educational Institution v. CIT [1997] 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT [2008] 10 SCC 509). It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit." In that case, the facts of the case before the Hon'ble Supreme Court were that the…

Income Tax Officer (Exemption), Ward-1, Jaipur vs. M/S Rajasthan Cricekt Association, Jaipur

In the result, the matter is decided in favour of the assessee and against the Revenue and the ground of appeal so taken by the assessee society is thus allowed

ITA 1356/JPR/2018[2011-12]Status: DisposedITAT Jaipur09 Dec 2019AY 2011-12
For Appellant: Shri Shyam Lal Agarwal (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT) &

…t of Section 10(23C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case (CIT v. Surat Art Silk Cloth Manufacturer's Association [1980] 2 SCC 31) Aditanar case (Aditanar Educational Institution v. CIT [1997] 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT [2008] 10 SCC 509). It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit." In that case, the facts of the case before the Hon'ble Supreme Court were that the…

Income Tax Officer (Exemption), Ward-1, Jaipur vs. Rajasthan Cricket Association, Jaipur

In the result, the matter is decided in favour of the assessee and against the Revenue and the ground of appeal so taken by the assessee society is thus allowed

ITA 1355/JPR/2018[2010-11]Status: DisposedITAT Jaipur09 Dec 2019AY 2010-11
For Appellant: Shri Shyam Lal Agarwal (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT) &

…t of Section 10(23C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case (CIT v. Surat Art Silk Cloth Manufacturer's Association [1980] 2 SCC 31) Aditanar case (Aditanar Educational Institution v. CIT [1997] 3 SCC 346) and American Hotel & Lodging Association, Educational Institute v. CBDT [2008] 10 SCC 509). It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit." In that case, the facts of the case before the Hon'ble Supreme Court were that the…

Deputy Commissioner of Income Tax (Exemption), Circle-1, Bengaluru vs. M/S. Mahatma Gandhi Vidyapeetha Trust, Bengaluru

In the result, appeal of the Revenue is dismissed while cross objection by the Assessee is allowed

ITA 2707/BANG/2017[2012-13]Status: DisposedITAT Bangalore15 Feb 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Shri S Sukumar, AdvocateFor Respondent: Shri Pradeep Kumar, CIT
Section 11Section 12ASection 143(3)

…l out of Section 10(23-C) is to ignore the language of the section and to ignore the tests laid down in Surat Art Silk Cloth case [CIT v. Surat Art Silk Cloth Manufacturers’ Assn.(1980) 2 SCC 31], Aditanar case [Aditanar Educational Institution v. CIT [(1997) 3 SCC 346] and American Hotel & Lodging case [American Hotel & Lodging Assn. Educational Institute v. CBDT [(2008) 10 SCC 509]. (iii) It is clear that when a surplus is ploughed back for educational purposes, the educational institution exists solely for educational purposes and not for purposes of profit.” (iv) In the present case, we find that during a s…

ACIT, New Delhi vs. M/S. Housing & Urban Development Corporation Ltd., New Delhi

In the result, Assessee’s appeal vide ITA No

ITA 6151/DEL/2014[2007-08]Status: DisposedITAT Delhi21 Dec 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Gagan Kumar, Adv. &For Respondent: Sh. K.J. Singh, CIT (DR)
Section 143(3)Section 14ASection 263

…cordance with proviso to Page 16 of 39 Fit for Publication ITA Nos.-5705 & 6151/Del/2014. (AM) (JM) Housing & Urban Development Corporation Ltd. Section 4(1) of I.T. Act, there is statutory provision to the contrary. Moreover, it was held in CIT v/s Kasturi 237 ITR 24(SC); Fed of APCCI v/s State of AP 247 ITR 36(SC); CIT v/s Trivedi 183 ITR 420; Greatway v/s CIT 199 ITR 391; BM Parmar v/s CIT 235 ITR 679; Modipon v/s CIT 247 ITR 40; CIT v/s Rajan 252 ITR 126; CWT v/s Tulsi Dass 256 ITR 73; Vivek Jain v/s ACIT 337 ITR 74 that the courts or the Tribunal cannot extend relief when the legislative intent is oth…

M/S. Housing & Urban Development Corporation Ltd. (Hudco), New Delhi vs. DCIT, New Delhi

In the result, Assessee’s appeal vide ITA No

ITA 5705/DEL/2014[2007-08]Status: DisposedITAT Delhi21 Dec 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Gagan Kumar, Adv. &For Respondent: Sh. K.J. Singh, CIT (DR)
Section 143(3)Section 14ASection 263

…cordance with proviso to Page 16 of 39 Fit for Publication ITA Nos.-5705 & 6151/Del/2014. (AM) (JM) Housing & Urban Development Corporation Ltd. Section 4(1) of I.T. Act, there is statutory provision to the contrary. Moreover, it was held in CIT v/s Kasturi 237 ITR 24(SC); Fed of APCCI v/s State of AP 247 ITR 36(SC); CIT v/s Trivedi 183 ITR 420; Greatway v/s CIT 199 ITR 391; BM Parmar v/s CIT 235 ITR 679; Modipon v/s CIT 247 ITR 40; CIT v/s Rajan 252 ITR 126; CWT v/s Tulsi Dass 256 ITR 73; Vivek Jain v/s ACIT 337 ITR 74 that the courts or the Tribunal cannot extend relief when the legislative intent is oth…

Kunal N. Shah, Mumbai vs. Asst CIT 16(2)

In the result the appeals of the assessee are allowed

ITA 6067/MUM/2014[2006-07]Status: DisposedITAT Mumbai30 Oct 2018AY 2006-07

Bench: Shri C N Prasad & Shri Rajesh Kumarita Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah Acit 16(2) 61-A, 6Th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. Pan Aacps0199L (Appellant) Respondent)

For Respondent: Ms Neha Thakur
Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 6Section 69A

…re can be no imposition of tax by implication. The learned AR in support of his contentions relied on the following decisions : CWT vs. Ellis Bridge Gymkhana [1998] (1 SCC 384) A.V Fernandez vs. State of Kerala [AIR 1957 SC 657] CIT vs. Kasturi & Sons LTd. [3 SCC 346] Sections 160-166 of the I T Act, qua a trust, the statute clearly prescribes a liability of tax in the hands of the trustee, and stipulates that a discretionary beneficiary having received no distribution will not be liable to tax. As such the provisions require to be read strictly and no tax liability can be imputed to the appellants as discre…

Deepak B. Shah, Mumbai vs. Asst CIT 16(2), Mumbai

In the result the appeals of the assessee are allowed

ITA 6066/MUM/2014[2007-08]Status: DisposedITAT Mumbai30 Oct 2018AY 2007-08

Bench: Shri C N Prasad & Shri Rajesh Kumarita Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah Acit 16(2) 61-A, 6Th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. Pan Aacps0199L (Appellant) Respondent)

For Respondent: Ms Neha Thakur
Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 6Section 69A

…re can be no imposition of tax by implication. The learned AR in support of his contentions relied on the following decisions : CWT vs. Ellis Bridge Gymkhana [1998] (1 SCC 384) A.V Fernandez vs. State of Kerala [AIR 1957 SC 657] CIT vs. Kasturi & Sons LTd. [3 SCC 346] Sections 160-166 of the I T Act, qua a trust, the statute clearly prescribes a liability of tax in the hands of the trustee, and stipulates that a discretionary beneficiary having received no distribution will not be liable to tax. As such the provisions require to be read strictly and no tax liability can be imputed to the appellants as discre…

Deepak B. Shah, Mumbai vs. Asst CIT 16(2), Mumbai

In the result the appeals of the assessee are allowed

ITA 6065/MUM/2014[2006-07]Status: DisposedITAT Mumbai30 Oct 2018AY 2006-07

Bench: Shri C N Prasad & Shri Rajesh Kumarita Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah Acit 16(2) 61-A, 6Th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. Pan Aacps0199L (Appellant) Respondent)

For Respondent: Ms Neha Thakur
Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 6Section 69A

…re can be no imposition of tax by implication. The learned AR in support of his contentions relied on the following decisions : CWT vs. Ellis Bridge Gymkhana [1998] (1 SCC 384) A.V Fernandez vs. State of Kerala [AIR 1957 SC 657] CIT vs. Kasturi & Sons LTd. [3 SCC 346] Sections 160-166 of the I T Act, qua a trust, the statute clearly prescribes a liability of tax in the hands of the trustee, and stipulates that a discretionary beneficiary having received no distribution will not be liable to tax. As such the provisions require to be read strictly and no tax liability can be imputed to the appellants as discre…

Commnr. of Customs (Import), Mumbai vs. M/S. Dilip Kumar and Company

C.A. No.-003327-003327 - 2007Supreme Court30 Jul 2018

Bench: A Bench Of Two­Judges. The Matter Then Went Before A Three­Judge Bench Consisting One Of Us (Ranjan Gogoi, J.). The Three­ Judge Bench Having Noticed The Unsatisfactory State Of Law As It Stands Today, Opined That The Dicta In Sun Export Case (Supra), Requires Reconsideration & That Is How The Matter Has Been Placed Before This Constitution Bench. 2

…IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3327 OF 2007 COMMISSIONER OF CUSTOMS (IMPORT), MUMBAI …APPELLANT(S) VERSUS M/S. DILIP KUMAR AND COMPANY & ORS. …RESPONDENT(S) J U D G M E N T N . V . R A M A N A , J . 1. This Constitution Bench is setup to examine the correctness of the ratio in Sun Export Corporation, Bombay v. Collector of Customs, Bombay, (1997) 6 SCC 564 [hereinafter referred as ‘Sun Export Case’ for brevity], namely the question is ­ What is the interpretative rule to be applied while interpreting…

M/S Rajiv Gandhi Proudyogik Vishwavidhalya, Hosangabad vs. DCIT CPC, Bengaluru

In the result, the appeal of the assessee in I

ITA 325/IND/2018[15-16]Status: DisposedITAT Indore29 May 2018

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 324 & 325/Ind/2018 "नधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Rajiv Gandhi Proudyogiki Vs. Dcit, Vishwavidyalaya, Cpc, Bhopal Bangaluru

Section 10Section 139Section 143(1)Section 35

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 324 & 325/Ind/2018 "नधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/s. Rajiv Gandhi Proudyogiki vs. DCIT, Vishwavidyalaya, CPC, Bhopal Bangaluru अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AABTR 7174 F : Shri Sumit Nema, अपीलाथ" क" ओर से/Appellant Sr. Adv. by & Shri Gagan Tiwari, Adv. : Shri Lal Chand, ""यथ" क" ओर से/Respondent CIT by : 17.05.2…

M/S Rajiv Gandhi Proudyogik Vishwavidhalya, Hosangabad vs. DCIT CPC, Bengaluru

In the result, the appeal of the assessee in I

ITA 324/IND/2018[14-15]Status: DisposedITAT Indore29 May 2018

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 324 & 325/Ind/2018 "नधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Rajiv Gandhi Proudyogiki Vs. Dcit, Vishwavidyalaya, Cpc, Bhopal Bangaluru

Section 10Section 139Section 143(1)Section 35

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 324 & 325/Ind/2018 "नधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/s. Rajiv Gandhi Proudyogiki vs. DCIT, Vishwavidyalaya, CPC, Bhopal Bangaluru अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AABTR 7174 F : Shri Sumit Nema, अपीलाथ" क" ओर से/Appellant Sr. Adv. by & Shri Gagan Tiwari, Adv. : Shri Lal Chand, ""यथ" क" ओर से/Respondent CIT by : 17.05.2…