CIT v. Kothari Plantations & Industries Ltd.

203 ITR 547High Court#19802 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 14A Section 1962 Section 28 Section 44

Judgments citing CIT v. Kothari Plantations & Industries Ltd.

Parisons Estates and Industries Private Limited, Calicut vs. ACIT Circle 1(1), Kozhikode

In the result, the appeal filed by the assessee is dismissed

ITA 171/COCH/2023[2009-10]Status: DisposedITAT Cochin10 Jun 2025AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Soundararajan K.Assessment Year : 2009-10

For Appellant: Shri Surendranath Rao, CAFor Respondent: Smt. Leena Lal, Snr. AR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…cultural income and assessable only at 40% as per Rule 8 of the IT Rules. Therefore the said Page 9 of 10 judgment would not apply to the facts and circumstances of the present case. 19. Similarly, another judgment of Hon’ble Calcutta High Court reported in 203 ITR 547 in the case of CIT vs. Kothari Plantations & Industries Ltd. in which the facts involved are that the assessee cultivates tea leaves and manufacturing tea there from and therefore as per Rule 8, 40% of the income can be brought to tax. The above judgment of the Hon’ble Calcutta High Court is in fact supports the finding given by us. 20. Similarl…

DCIT Cir-4(1), Kolkata vs. Andrew Yule and Co Ltd, Kolkata

In the result, the appeal filed by the revenue is dismissed

ITA 1917/KOL/2024[2014-15]Status: DisposedITAT Kolkata06 May 2025AY 2014-15

Bench: Shri Pradip Kumar Choubey&Shri Rakesh Mishra]

Section 143(2)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी "द"प कुमार चौबे, "या"यक सद"य एवं "ी राकेश "म", लेखा सट"य के सम" [Before Shri Pradip Kumar Choubey, Judicial Member &Shri Rakesh Mishra, Accountant Member] I.T.A. No. 1917/Kol/2024 Assessment Year: 2014-15 DCIT, Circle-4(1), Kolkata Vs. Andrew Yule & Co. Ltd. (PAN: AAECM 4087 E) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 17.04.2025 क" "त"थ Date of Pronouncement/ 06.05.2025 आदेश उ"घोषणा क" "त"थ For the assessee / Shri Vikash Singh, Advocate "नधा"रती क" ओर से For the revenue / राज"व S…

Apeejay Surrendra Corporate Services Ltd. (Now Known As Apeejay Tea Ltd.), Kolkata vs. D.C.I.T., Circle-8(1), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 1494/KOL/2015[2010-11]Status: DisposedITAT Kolkata29 Mar 2019AY 2010-11

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1494/Kol/2015 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Sankar Halder, JCIT, Sr. DR

Section 115JSection 143(3)

…f the revenue authorities and placed reliance on the decision of the Hon’ble Supreme Court in the case of Liberty India Ltd. 317 ITR 218 (SC). 15. We have given a careful consideration to the rival submissions. In CIT Vs. Kothari Plantations & Industries Ltd. 203 ITR 547 (Cal) the Hon’ble Calcutta High Court had to examine the provisions of Rule 8 of the rules in the context of the action of the revenue in taxing receipt by an Assessee to which Rule 8 applies of a sum which fell within the description of receipts taxable u/s.41(2) of the Act. The revenue taxed the said receipt as business income without including…

M/S Apeejay Tea Limited(Marged With Apeejay Surrendra Corporate Services Ltd.), Kolkata vs. D.C.I.T CC - III, Kolkata

In the result, appeal of the Assessee is allowed

ITA 2456/KOL/2013[2009-10]Status: DisposedITAT Kolkata02 Dec 2016AY 2009-10

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ]

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Md.Ghayas Uddin, JCIT,Sr.DR

…the revenue authorities and placed reliance on the decision of the Hon’ble Supreme Court in the case of Liberty India Ltd. 317 ITR 218 (SC). 15. We have given a careful consideration to the rival submissions. In CIT Vs. Kothari Plantations & Industries Ltd. 203 ITR 547 (Cal) the Hon’ble Calcutta High Court had to examine the provisions of Rule 8 of the rules in the context of the action of the revenue in taxing receipt by an Assessee to which Rule 8 applies of a sum which fell within the description of receipts taxable u/s.41(2) of the Act. The revenue taxed the said receipt as business income without including…