CIT v. Manjeet Stone Co.

190 ITR 183High Court1991#19734 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. Manjeet Stone Co.

SHRI SURESH CHAND AGARWAL,JAIPUR vs. INCOME TAX OFFICER, WARD-5-3, JAIPUR

In the result, the appeals of the assessee for A

ITA 1071/JPR/2018[2014-15]Status: DisposedITAT Jaipur05 May 2022AY 2014-15
For Appellant: Shri Sandeep Jhanwar, CAFor Respondent: Smt. Monisha Choudhary (JCIT)
Section 143(2)

…ision of CIT versus Bimalchand Jain wherein the jurisdictional High Court has held as follows:- "3. Learned counsel for the Revenue has submitted that the reference made for opinion of the Court was also subject- matter in case CIT v. Manjeet Stone Co. [1991] 190 ITR 183 (Raj.) and stood answered by Division Bench of this Court. On perusal of the aforesaid judgment, we find that the issue was the same and while dealing with the issue, the Division Bench of this Court observed as under: "In the present case, the business of the assessee is that of mining and sale of stones excavated from the mines and the trucks,…

SHRI SURESH CHAND AGARWAL,JAIPUR vs. INCOME TAX OFFICER, WARD-5-3, JAIPUR

In the result, the appeals of the assessee for A

ITA 1070/JPR/2018[2013-14]Status: DisposedITAT Jaipur05 May 2022AY 2013-14
For Appellant: Shri Sandeep Jhanwar, CAFor Respondent: Smt. Monisha Choudhary (JCIT)
Section 143(2)

…ision of CIT versus Bimalchand Jain wherein the jurisdictional High Court has held as follows:- "3. Learned counsel for the Revenue has submitted that the reference made for opinion of the Court was also subject- matter in case CIT v. Manjeet Stone Co. [1991] 190 ITR 183 (Raj.) and stood answered by Division Bench of this Court. On perusal of the aforesaid judgment, we find that the issue was the same and while dealing with the issue, the Division Bench of this Court observed as under: "In the present case, the business of the assessee is that of mining and sale of stones excavated from the mines and the trucks,…

BRAJ MINING CORPORATION PVT. LTD.,KEONJHAR vs. PRINCIPAL CIT, CUTTACK

In the result, the appeal filed by the assessee is allowed for statistical

ITA 177/CTK/2016[2011-12]Status: DisposedITAT Cuttack28 Jul 2017AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year :2011-12

For Appellant: Shri S.K.Agarwalla, ARFor Respondent: Shri Kunal Singh, CIT DR
Section 263

…d its own trucks in its own business and not used the trucks in the business of running them on hire for which it is entitled to get depreciation @ 15%. He relied on the decision of Hon’ble Rajasthan High Court in the case of CIT vs. Manjeet Stone Co.(1991) 190 ITR 183 (Raj), wherein, it was held that even if the trucks are used partly in assessee’s own business and occasionally been let out on hire, the depreciation is restricted to 15%. Therefore, he held that excess depreciation which works out to Rs.55,92,992/- has not been properly examined by the Assessing Officer at the time of regular assessment and…

AJAYMERU INFRASTRUCTURE PVT. LTD.,AJMER vs. ITO, AJMER

In the result, the appeal is dismissed

ITA 149/JPR/2017[2010-11]Status: DisposedITAT Jaipur03 Apr 2017AY 2010-11
For Appellant: None (Date was noted)For Respondent: Smt. Poonam Rai, DCIT- DR
Section 271(1)(c)

…The said claim is not supported by any evidence. The queries raised by the AO as to when and for how many days the dumpers were hired out also remains unanswered. Even otherwise as held by the Jurisdictional High Court in the case of CIT vs. Manjeet Stone Co. 190 ITR 183 (Raj.), the mere fact that small portion of income is required from business of hiring from two or three transactions of hiring will not effect the eligibility of the depreciation when the vehicle were mainly used in the own business of the assessee. In view of above discussion and findings of the AO, the disallowance made by the AO is confirmed.…

CIT v. Manjeet Stone Co. (190 ITR 183) — Cited in 4 Judgments | BharatTax