CIT v. Krishna Sahakari Sakhar Karkhana Limited

27 Taxmann.com 162Supreme Court of India2012#315 most cited

What is CIT v. Krishna Sahakari Sakhar Karkhana Limited authority for?

The Supreme Court restores the matter for ascertaining whether the difference between the fair market price and concessional price of sugar supplied by a cooperative sugar factory to its members should be added to its total income, considering relevant factors like state cooperative society directions.

263

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Krishna Sahakari Sakhar Karkhana Limited · Krishna Sahakari Sakhar Karkhana · Section 143(3) · Section 250 · Maharashtra Cooperative Societies Rules 79(A) · cooperative sugar factory · concessional sugar price · fair market price difference · total income · member cane-growers · matter restored

Also reported as

254 CTR 638

Sections most often in play

Section 143(3)Section 250Section 79(A)Section 155(19)Section 88Section 154Section 1960Section 254

Issues it is cited on

section 143section 143(3)nfactotal incomesection 14businessdocumentinterest

Judgments citing CIT v. Krishna Sahakari Sakhar Karkhana Limited

Asstt.CIT, Cir.-2, Aurangabad vs. M/S. Vaidyanath Sahakari Sakhar Karkhana Ltd., Pangri

In the result, all the appeals are fully/partly allowed for

ITA 1464/PUN/2009[2006-07]Status: DisposedITAT Pune14 Mar 2019AY 2006-07

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Sl. ITA No./Co.No. Name of Appellant Name of Respondent Asst. Year No. Heard on 12-03-2019 1 308/PUN/2018 Majalgaon Sahakari ACIT, Circle-3, 2013-14 Sakhar Karkhana Ltd. Aurangabad A/P. Sundarnagar, Tal. Majalgaon, Dist Beed – 431 131 PAN :AAABM0171G 2-4 985/PUN/2013 ACIT, Circle-2, Majalgaon Sahakari 2008-09 951/PUN/2014 Aurangabad Sakhar Karkhana Ltd. 2009-10 1252/PUN/2014 A/P. Sundarnagar, Tal. 2010-11 Majalgaon, Dist Beed – 431 131 PAN :AAABM0171G 5-6 1114/PUN/20…

Assistant Commissioner of Income-Tax vs. Sanjivani Takli Sahakari Sakhar Karkhana Ltd., Ahmednagar

In the result, the appeal of assessee is partly allowed and the appeal of Revenue is allowed for statistical purpose

ITA 1501/PUN/2016[2005-06]Status: DisposedITAT Pune25 Jul 2018AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Prasanna JoshiFor Respondent: Shri Mukesh Jha
Section 154

…Appeals). The ld. DR submitted that subsequent to the order of Hon‟ble Bombay High Court, the Hon‟ble Supreme Court of India has decided the similar issue in bunch of appeals lead case being Commissioner of Income Tax Vs. Krishna SSK Ltd. and Ors. reported as 27 Taxmann.com 162. The Commissioner of Income Tax (Appeals) has re-adjudicated the issues in the light of the latter judgment of Hon‟ble Apex Court. 4. We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. The assessee in appeal has assailed the order of Commissioner of Income Tax (Appeals) b…

The Sanjivani (Takli) Sahakari Sakhar Karkhana Ltd., Ahmednagar vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, the appeal of assessee is partly allowed and the appeal of Revenue is allowed for statistical purpose

ITA 1236/PUN/2016[2005-06]Status: DisposedITAT Pune25 Jul 2018AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Prasanna JoshiFor Respondent: Shri Mukesh Jha
Section 154

…Appeals). The ld. DR submitted that subsequent to the order of Hon‟ble Bombay High Court, the Hon‟ble Supreme Court of India has decided the similar issue in bunch of appeals lead case being Commissioner of Income Tax Vs. Krishna SSK Ltd. and Ors. reported as 27 Taxmann.com 162. The Commissioner of Income Tax (Appeals) has re-adjudicated the issues in the light of the latter judgment of Hon‟ble Apex Court. 4. We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. The assessee in appeal has assailed the order of Commissioner of Income Tax (Appeals) b…