CIT v. Lachhman Das Mathura Das

124 ITR 411High Court1980#22362 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2025.

Sections most often in play

Section 143(3)Section 2(24)(x)Section 201(1A)Section 36(1)(va)Section 37

Judgments citing CIT v. Lachhman Das Mathura Das

IVTL INFOVIEW TECHNOLOGIES PVT. LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-II(2), CHENNAI

In the result, appeal filed by the assessee stands allowed

ITA 2916/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita No.2916/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Ivtl Infoview Technologies Vs. The Deputy Commissioner Of Private Limited, Income Tax, No.2/319, 3F, Corporate Circle Ii(2) Vishranthi Melaram Towers, Chennai 600 034. Oggiam Thoraipakkam, Chennai 600 097. [Pan: Aaaci 7550A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. S. Vidhya, C.A., ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 30.01.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Ms. S. Vidhya, C.AFor Respondent: Ms. Pushpa Hemachand, JCIT
Section 143(3)Section 2(24)(x)Section 36(1)Section 36(1)(va)

…u/s 37 of the Act. The Hon’ble Supreme Court observations in this regard in the case of Lachmandas Mathura Vs. CIT reported in 254 ITR 799 are as follows: ‘’1. This appeal arises out of the IT Reference No. 54 of 1978 - CIT v. Lachhman Das Mathura Das [1980] 124 ITR 411 (All.), wherein the Tribunal, Delhi Bench, had referred the following questions to the Allahabad High Court for opinion : "1. Whether the Tribunal was justified in law in allowing the assessee's claim in respect of interest on the arrears of sales tax in computing the assessee's income for the year under consideration ? 2. Whether the interest on…

M.J. EXPORTS PVT. LTD.,MUMBAI vs. D.C.I.T.3(2), MUMBAI

ITA 4874/MUM/2012[2007-08]Status: DisposedITAT Mumbai17 May 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Ashwani Tanejaita Nos.4874 & 4937/Mum/2012 Assessment Years: 2007-08 & 2008-09 M/S M.J. Exports Pvt. Ltd. Dcit-3(2), C/O- H.N. Motiwalla & Co. Mumbai बनाम/ 508 Sharda Chambers, Vs. 33, New Marine Lines, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue ) Pan. No.Aadcm7712M

Section 158A(1)Section 269USection 37Section 43B

…Exports Pvt. Ltd. i) Vishnu Sugar Mills Ltd. vs. CIT 113 ITR 583 (Cal) ii) Saraya Sugar Mills P. Ltd. vs. CIT 116 ITR 387 (Allahabad) (FB) iii) CIT vs. L H Sugar Factories & Oil Mills Pvt. Ltd. (123 ITR 596) (Allahabad) iv) CIT vs. Lachhmandas Mathuradas 124 ITR 411 (Allahabad) 7. On the issue of interest for delayed payments reference may be made to Triveni Engineering Works Ltd. vs. CIT (1983) 144 ITR 732 (Allahabad) (FB); CIT vs. Laxmidevi Sugar Mills Pvt. Ltd. (2000) 241 ITR 131, 132 (Allahabad); Raj Narayan Agarwal vs. CIT (2003) 259 ITR 720, 722 (Del); CIT vs. Delhi Automobiles (2005) 272 ITR 381…

COMMISSIONER OF INCOME TAX vs. TRIVENI ENGINEERING & INDUSTRIES LTD.

ITA - 346 / 2009HC Delhi29 Nov 2010
Section 37(1)

…se are as under: (i) Indian Molasses Company Pvt. Ltd. Vs. Commissioner of Income Tax [37 ITR 66 (SC)]; (ii) Shri Sajjan Mills Ltd. Vs. Commissioner of Income Tax [156 ITR 585 (SC)]; (iii) Commissioner of Income Tax Vs. Lachhman Das Mathura Das [124 ITR 411(All)], (iv) Commissioner of Income Tax Vs. Seshasayee Industries Ltd. [242 ITR 691 (Mad)]. 10. Mr. Ajay Vohra, learned counsel appearing for the assessee, countered the aforesaid submissions of the learned counsel for the Revenue. He supported the decision of the Tribunal by articulating his submission with finesse, in the following ma…

CIT v. Lachhman Das Mathura Das (124 ITR 411) — Cited in 3 Judgments | BharatTax