CIT v. Manmohan Das

59 ITR 699Supreme Court of India1966#2458 most cited

What is CIT v. Manmohan Das authority for?

The eligibility for an assessee to carry forward and set off losses, including capital losses, against future income is determined by the Assessing Officer in the year the set-off is claimed, not in the year the loss was incurred.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Manmohan Das · 59 ITR 699 · carry forward and set off of losses · eligibility for loss set-off · determination year for losses · Assessing Officer powers losses · Section 74 Income Tax Act · capital losses carry forward · DTAA loss benefits · statutory right carry forward losses

Sections most often in play

Section 143(3)Section 74Section 10(38)Section 270ASection 45Section 90(2)Section 111ASection 112
Read the full judgment

Issues it is cited on

section 70(2)section 115adsection 74dtaa benefitsection 2(45)section 66treaty benefitssection 111asection 111section 112aset off of lossessection 70

Judgments citing CIT v. Manmohan Das

ACIT, New Delhi vs. M/S Pacl India Ltd., Jaipur

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

ITA 3779/DEL/2011[2007-08]Status: DisposedITAT Delhi28 Apr 2017AY 2007-08

Bench: Sh. I.C. Sudhir & Sh. O.P. Kant

Section 143Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. ITA/CO No. Appellant Respondent Assessment No. Year PACL India Ltd., 7th Floor, 1. ITA No. ACIT, Central Circle- 2001-02 2894/Del/2010 Gopal Dass Bhawan, 28, 4, New Delhi Barakhamba Road, Cannaught Place, New Delhi PACL India Ltd., 7th Floor, 2. ITA No. ACIT, Central Circle- 2008-09 6384/Del/2012 Gopal Dass Bhawan, 28, 4, New Delhi Barakhamba Road, Cannaught Place, New Delhi PACL India Ltd., 7th Floor, 3. ITA No. ACIT, Central Circle- 2009-10 6385/Del/2012 Gopal Dass B…

Pacl India Ltd., New Delhi vs. ACIT, Delhi

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

ITA 2894/DEL/2010[2001-02]Status: DisposedITAT Delhi28 Apr 2017AY 2001-02

Bench: Sh. I.C. Sudhir & Sh. O.P. Kant

Section 143Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Sl. ITA/CO No. Appellant Respondent Assessment No. Year PACL India Ltd., 7th Floor, 1. ITA No. ACIT, Central Circle- 2001-02 2894/Del/2010 Gopal Dass Bhawan, 28, 4, New Delhi Barakhamba Road, Cannaught Place, New Delhi PACL India Ltd., 7th Floor, 2. ITA No. ACIT, Central Circle- 2008-09 6384/Del/2012 Gopal Dass Bhawan, 28, 4, New Delhi Barakhamba Road, Cannaught Place, New Delhi PACL India Ltd., 7th Floor, 3. ITA No. ACIT, Central Circle- 2009-10 6385/Del/2012 Gopal Dass B…

ITO (TDS) (OSD) 1(2), Mumbai vs. Fino Fintech Foundation, Navi Mumbai

ITA 5951/MUM/2014[2011-12]Status: DisposedITAT Mumbai22 Jun 2016AY 2011-12

Bench: S/Sh. Rajendra & Pawan Singhआयकर आयकर अपील अपील संसंसंसं./I.T.A./5951 & 52/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Income Tax Officer(Tds)(Osd)-1(2) Fino Fintech Foundation/M/S. Financial Inclusion Network & Operation Ltd.(Now Room No.812, K.G. Mittal Hospital Known As Fino Paytech Limited) Bldg., Charni Road Tarun Bharat, Plot No.38/39, Sector Vs. Mumbai-400 002. No.30, Near Sanpada Railway Station, Navi Mumbai-400 075. Pan:Aabcf 1125 D/Aaacf 9869 D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri K. Ravi Ramachandran-Dr Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 20.06.2016 घोषणा क" तारीख / Date Of Pronouncement: 22.06.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Orders,Dated 14.07.2014 & 18.07.2014 Of Cit(A)-14, Mumbai,The Assessing Officer (Ao) Has Filed The Present Appeals Raising Various Grounds.

For Appellant: NoneFor Respondent: Shri K. Ravi Ramachandran-DR
Section 194Section 194CSection 194JSection 197Section 201Section 201(1)Section 254(1)

…tly deducted u/s.194C of the Act, that the AO had not given the credit for lower deduction of tax 5951 &52/M/14-Finogroup certificate obtained u/s. 197 of the Act. The FAA referred to the provisions of section 194J and relied upon the cases of Manmohan Das (59 ITR 699);Indian Medical Association (AIR 1996SC550);International Clearing and Shipping Agency(241ITR172)and Associated Cement Co.Ltd. (201 ITR 435).She held that in the case under consideration the services provided to the assessee were manual in nature,that there was no specific skill required to provide the services,that the services rendered by the pa…

Citicorp Investment Bank ( Singapore ) Ltd, Mumbai vs. ADIT (It) 1(2), Mumbai

In the result, the assessee’s appeal for A

ITA 8763/MUM/2010[2007-08]Status: DisposedITAT Mumbai22 Jun 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Pawan Singhm/S. Citicorp Investment Bank Asstt. Director Of Income Tax (Singapore) Ltd. (International Taxation) - 1(2) Trent House, 3Rd Floor “G” Block Vs. 1St Floor, Scindia House Plot No. 60, Next To Citibank Nm Road, Ballard Pier Bkc, Bandra (E), Mumbai-018 Mumbai 400038 Pan - Aaacc5806F Appellant Respondent

For Appellant: Shri P.J. PardiwallaFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 144C(1)Section 144C(5)Section 271(1)(c)Section 79

…date, the question of disallowing the same does not arise now but rather ought to be examined in the year in which the set off is claimed. In this regard reliance was placed on the decision of the Hon'ble Apex Court in the case of CIT vs. Manmohan Das (1966) 59 ITR 699 (SC) wherein it was held that the issue of set off against profits and gains in the subsequent year has to be determined during the year in which such set off is claimed. 7 Citicorp Investment Bank (Singapore) Ltd. 5.3 Per contra, the learned D.R. supported the orders of the authorities below on this issue. 5.4.1 We have heard the rival contentio…

DCIT, C.C.Xxvii, Kolkata vs. M/S. Budge Budge Refineries Ltd., Kolkata

In the result, assessee’s CO is partly allowed

ITA 1389/KOL/2010[2001-02]Status: DisposedITAT Kolkata19 Apr 2016AY 2001-02

Bench: Shri N.V.Vasusdevan & Shri Waseem Ahmed

Section 153ASection 31(12)Section 72(3)

…e for set off in Assessment Year 2001-02 after correctly setting off the same against the business loss and depreciation for Assessment Year 2000-01. Appellant has relied on the decision of Hon'ble Supreme Court in the case of CIT vs. Manmohan Das reported in 59 ITR 699. In this case the assessee had not preferred any appeal against the order of Assessing Officer in respect of Assessment year 1950-51 where Assessing Officer had not allowed the carry forward of certain losses claimed by the assessee. However, Hon'ble Supreme Court held that for the purpose of set off of income of Assessment Year 1951-52 the allowa…

ITO, Bangalore vs. M/S Teleradiology Solutions Pvt. Ltd., Bangalore

In the result, the appeal by the Revenue and CO by the assessee is dismissed

ITA 704/BANG/2014[2012-13]Status: DisposedITAT Bangalore26 Mar 2015AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2012-13

For Appellant: Dr. P.K. Srihari, Addl. CIT(DR)For Respondent: Shri Sudheendra, C.A
Section 192Section 194JSection 201(1)

…siness may be servant or agent, according to the nature of his service and authority of his employment. The profession involves occupation required purely intellectual or manual skill, as held by the Hon’ble Supreme Court in the case of CIT Vs Mohandas (1966) 59 ITR 699(SC). The profession in general term involves the idea of an occupation requiring either purely intellectual skill, or if any material skill, as in painting and sculpture or surgery, controlled by intellectual skill of operator, as distinguished from an occupation which is substantially & CO No.100/B/2014 Page 7 of 9 production or sale or arrangeme…

The Commissioner of Income Tax-I vs. M/s. Celestial Laboratories Limited

ITTA/303/2013HC Telangana17 Jul 2013