CIT v. Lakshminarayana Trading Co.

82 Taxmann 301High Court1995#21563 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 1930 Section 1961 Section 2(4) of the Sale of Goods Act Section 43(5) of the Income Tax Act

Issues it is cited on

section 43(5)speculative transaction section 71 section 43 section 28 income from other sources transfer company india business document section 14

Judgments citing CIT v. Lakshminarayana Trading Co.

EMPIRE MULTITRADE PRIVATE LIMITED,MUMBAI vs. DCIT-12(2)(1), AAYKAR BHAVAN MUMBAI

In the result, appeal filed by the assessee stands allowed

ITA 1363/MUM/2024[2014-15]Status: DisposedITAT Mumbai12 Dec 2024AY 2014-15

Bench: Smt Beena Pillaiassessment Year: 2014-15 Empire Multitrade Dcit- 12(2)(1) Private Limited Room No. 642, A/4, Chandrika Chs 6Th Floor, Ltd., Aaykar Bhavan Vs. Shankar Lane, Maharishi Karve Road, Kandivali (W.), Mumbai- 400020. Mumbai- 400067. Pan: Aabce0444J Appellant : Respondent

For Appellant: RespondentFor Respondent: Ms. Pradnya Gholap (Sr. DR)

Section 142Section 143Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2014-15 Empire Multitrade DCIT- 12(2)(1) Private Limited Room No. 642, A/4, Chandrika CHS 6th Floor, Ltd., Aaykar Bhavan Vs. Shankar Lane, Maharishi Karve Road, Kandivali (W.), Mumbai- 400020. Mumbai- 400067. PAN: AABCE0444J Appellant : Respondent Present for: Assessee by : Shri. Ajay R. Singh Revenue by : Ms. Pradnya Gholap (Sr. DR) Date of Hearing : 02.12.2024 Date of Pronouncement : 12.12.2024 O R D E R Per Beena Pillai, JM: Present appeal arises out of order dated 24/01/2024 passed by LdCIT (A)…

MEASEG SARAF ELECTRICALS PRIVATE LIMITED,RAMPURA PHUL vs. PRINCIPAL COMMISSIONER OF INCOME TAX , BATHINDA

In the result, appeal of the assessee ITA No

ITA 286/ASR/2019[2014-15]Status: HeardITAT Amritsar20 Sept 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 142(1)Section 143(2)Section 143(3)Section 263Section 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 286/Asr/2019 Assessment Year: 2014-15 M/s Saraf Electricals Pvt. Ltd. Vs. PCIT, Bathinda Road, Rampura Phul. Bathinda. [PAN:-AABCS8638Q] (Appellant) (Respondent) Appellant by Sh. Sudhir Sehgal & Sh. P. N. Arora, Adv. Respondent by Sh.Anupam Kant Garg, CIT DR. Date of Hearing 13.09.2023 20.09.2023 Date of Pronouncement ORDER Per: Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Principal Commissioner of In…

INCOME TAX OFFICER WARD-1(1), BATHINDA vs. M/S APEX FIBRE INDIA LIMITED, BATHINDA

ITA 84/ASR/2020[2016-17]Status: DisposedITAT Amritsar23 Feb 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 145(3)Section 43(5)Section 45(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 56/Asr/2020 Assessment Year: 2016-17 Dy. Commissioner of Income V. M/s G. H. Crop Science Pvt. Tax, Circle-1, Bathinda Ltd., 48, Homeland Enclave, Bathinda [PAN: AACCG 1026D] (Appellant) (Respondent) Appellant by Sh. Sudhir Sehgal, AR Respondent by Sh. Rajiv Wadhera, Sr. DR I.T. A. No. 84/Asr/2020 Assessment Year: 2016-17 Income Tax Officer, V. M/s Apex Fibre India Ltd., Ward-1(1), Bathinda 53 Homeland Enclave, Bathinda [PAN: AABCL 0479Q] (App…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, BATHINDA vs. M/S G.H. CROP SCIENCE PRIVATE LIMITED , BATHINDA

ITA 56/ASR/2020[2016-17]Status: DisposedITAT Amritsar23 Feb 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 145(3)Section 43(5)Section 45(3)