CIT v. KovaiMaruthi Papers and Board Pvt. Ltd.

294 ITR 57High Court2007#20346 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2018 to 2025.

Judgments citing CIT v. KovaiMaruthi Papers and Board Pvt. Ltd.

Assistant Commissioner of Income Tax, Central Circle, Bellary vs. M/S Virgo Properties Private Limited, Chennai

ITA 1181/BANG/2025[2013-14]Status: DisposedITAT Bangalore21 Nov 2025AY 2013-14

Bench: Shri.Laxmi Prasad Sahu & Shri. Keshav Dubey

Section 142(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI.LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. KESHAV DUBEY, JUDICIAL MEMBER ITA No.1181/Bang/2025 Assessment Year : 2013-14 ACIT, Vs. M/s. Virgo Properties Pvt. Ltd., Central Circle, Thirumurthy Street, T. Nagar, Bellary. No.5, Plaza House, Chennai - 600 017. PAN : ANOPS 2178 Q APPELLANT RESPONDENT Assessee by Shri. V. Sridhar, CA Revenue by Shri. Muthu Shankar, CIT(DR)(ITAT), Bangalore. Date of hearing 29.10.2025 Date of Pronouncement: 21.11.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This is an appeal filed by the Revenue against…

Pragati Power Corporation Ltd, New Delhi vs. ACIT, Circle 20(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1617/DEL/2023[2018-19]Status: DisposedITAT Delhi14 Aug 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 115JSection 145(2)Section 32Section 36Section 36(1)(iii)Section 37Section 43ASection 46ASection 80I

…aid section. viii. The judgment Supreme Court in the case of Apollo Tyres Ltd. is relied upon by various High Courts in the following cases:- i. CIT vs J K Synthetics Ltd. (2016) 73 Taxmann.com 278 (All) ii. CIT vs Kovai Maruthi Paper & Board (P) Ltd. (2007) 294 ITR 57 (Mad) b. Since the addition on account of notional income towards "surcharge on delayed payments" has not been specifically envisaged in any of the limbs laid down under Explanation 1 to section 115JB of the Act and therefore, the impugned adjustment to the book profit of the assessee Co. is unsustainable in law and therefore, liable to be deleted…

JCIT, (OSD), Cir-4(1), Kolkata vs. M/S Jay Shree Tea & Industries Ltd., Kolkata

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

ITA 737/KOL/2016[2012-2013]Status: DisposedITAT Kolkata23 May 2018AY 2012-2013

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.736 & 737/Kol/2016 ("नधा"रणवष" / Assessment Years: 2009-10 & 2012-13) Jcit (Osd), Cir-4(1), Kolkata Vs. M/S. Jay Shree Tea & Industries Ltd. P-7, Chowringhee Square, 10, Camac Street, Industry House, 15Th Floor, Kolkata – Kolkata – 700 069. 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacj 7788 D (Appellant) .. (Respondent)

For Appellant: Shri G. Mallikarjuna, CIT-DRFor Respondent: Shri B. K. Chaturvedi, AR
Section 143Section 143(3)Section 147Section 148Section 14A

…section 14A has no implication in the computation of book profit u/s. 115JB." 11. We find from the written submission of assessee wherein it has relied on the decision of Hon'ble Madras High Court in the case of CIT Vs. KovaiMaruthi Papers and Board Pvt. Ltd. 294 ITR 57. We find that the Ld. CIT(DR) stated that this issue is covered in favour of assessee by Tribunal's decision in assessee's own case for AY 2006-07 but he placed reliance on assessment order. We confirm the order of CIT(A) as the same is covered in assessee's own case by Tribunal's decision and this issue of revenue's appeal is dismissed.” 21. We…

JCIT, (OSD), Cir-4(1), Kolkata vs. M/S Jay Shree Tea & Industries Ltd., Kolkata

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

ITA 736/KOL/2016[2009-2010]Status: DisposedITAT Kolkata23 May 2018AY 2009-2010

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.736 & 737/Kol/2016 ("नधा"रणवष" / Assessment Years: 2009-10 & 2012-13) Jcit (Osd), Cir-4(1), Kolkata Vs. M/S. Jay Shree Tea & Industries Ltd. P-7, Chowringhee Square, 10, Camac Street, Industry House, 15Th Floor, Kolkata – Kolkata – 700 069. 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacj 7788 D (Appellant) .. (Respondent)

For Appellant: Shri G. Mallikarjuna, CIT-DRFor Respondent: Shri B. K. Chaturvedi, AR
Section 143Section 143(3)Section 147Section 148Section 14A

…section 14A has no implication in the computation of book profit u/s. 115JB." 11. We find from the written submission of assessee wherein it has relied on the decision of Hon'ble Madras High Court in the case of CIT Vs. KovaiMaruthi Papers and Board Pvt. Ltd. 294 ITR 57. We find that the Ld. CIT(DR) stated that this issue is covered in favour of assessee by Tribunal's decision in assessee's own case for AY 2006-07 but he placed reliance on assessment order. We confirm the order of CIT(A) as the same is covered in assessee's own case by Tribunal's decision and this issue of revenue's appeal is dismissed.” 21. We…

CIT v. KovaiMaruthi Papers and Board Pvt. Ltd. (294 ITR 57) — Cited in 4 Judgments | BharatTax