CIT v. M/s Shreyans Industries Ltd.

303 ITR 393High Court2008#24386 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2017 to 2023.

Judgments citing CIT v. M/s Shreyans Industries Ltd.

Commissioner of Income Tax-I Ludhiana vs. M/S Verdhman Textiles Ltd. Ludhiana

Appeal is dismissed

ITA/315/2011HC Punjab & Haryana24 Mar 2023

Bench: MS. JUSTICE RITU BAHRI,MRS. JUSTICE MANISHA BATRA

Section 143Section 147Section 148Section 260ASection 32

…Tribunal that similar expenditure was allowed for the assessment year 2004-2005. A notice under Section 148 of the Act was issued by the Assessing Officer on 06.01.2010 by referring to a judgment passed by this Court in CIT vs. M/s Shreyans Industries Ltd., 303 ITR 393 (P&H), wherein it was held that such expenditure were to be treated as capital in nature. The aforesaid judgment passed by this Court was later on, set aside by Hon’ble the Supreme Court on 23.09.2008. In this backdrop, it was argued that notice under Section 148 of the Act was illegal and it could not have been issued after the delay. During the…

Addl CIT -- 10(1), Mumbai vs. Agc Network Ltd ( Formerly Known As Avaya Global Connect Ltd), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5157/MUM/2012[2008-09]Status: DisposedITAT Mumbai30 Aug 2019AY 2008-09

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

…f income, will not hold good in view of the decision of the Tribunal in assessee’s own case in assessment year 1997–98. Further, in support of his contention he relied upon the decision of the Hon’ble P&H High Court in CIT v/s Shreyans Industries Ltd., [2008] 303 ITR 393 (P&H). 32. The learned Departmental Representative strongly relied upon the observations of the Assessing Officer and the learned Commissioner (Appeals). Further, he submitted, the decision of the Hon’ble P & H High Court in Shreyans Industries Ltd. (supra) was reversed by the Hon'ble Supreme Court. 33. We have considered rival submissions and…

DCIT, Coimbatore vs. M/S. Expo Freight Pvt. Ltd., Chennai

In the result the appeal of the Revenue is dismissed

ITA 2729/CHNY/2016[2009-10]Status: DisposedITAT Chennai20 Mar 2017AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri G. Pavan Kumarआयकर अपील सं./Ita No.2729/Mds/2016 िनधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of Income V. M/S. Expo Freight Pvt. Ltd., Tax, No.26, Josier Street, Corporate Range – 2(1), Nungambakkam, Chennai – 34 Chennai - 34 Pan: Aaace2126J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Shiva Srinivas, Jcit ""यथ" क" ओर से/Respondent By : Shri A.S. Sriraman, Advocate सुनवाई क" तारीख/Date Of Hearing : 07.03.2017 घोषणा क" तारीख/Date Of Pronouncement : 20.03.2017

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: Shri A.S. Sriraman, Advocate

Section 143(3)Section 148Section 194CSection 194HSection 250(6)

…ai Tribunal in ITA No.4509/MUM/2009 ii. Kelly Services India (P) Ltd. decided by the Delhi Tribunal in ITA No.5435/Del/2011 dated 16.09.2011 iii. CIT v Shreyans Industries Ltd. decided by the Hon’ble Punjab & Haryana High Court dated 08.11.2006 reported in 303 ITR 393 iv. TRF Limited by the Hon’ble Apex Court reported in 323 ITR 297 While doing so, the Ld. CIT(A) observed as under :- “6.4 The AO in his order has placed reliance on the decision of Ld. Mumbai Tribunal in the case of M/s. Ricoh India Ltd. (supra). On careful reading of the order, I find that the facts emerging in the case before the ld. Mumbai T…