CIT v. MYSORE IRON & STEEL LTD.

157 ITR 531High Court1986#22810 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 143(1)Section 154

Judgments citing CIT v. MYSORE IRON & STEEL LTD.

Alliance Educational Foundation, Pathanamthitta vs. ITO, Exemption Ward, Alappuzha

In the result, appeal filed by the assessee is dismissed

ITA 747/COCH/2025[2015-16]Status: DisposedITAT Cochin28 Nov 2025AY 2015-16

Bench: Hon’Ble Shri Inturi Rama Rao & Shri Hon’Ble Manu Kumar Giriआयकर अपील सं./ Ita No.747/Coch/2024 "नधा"रण वष" /Assessment Year: 2015-16 Alliance Educational Foundation, The Income Tax Officer, Malakkara, Aranmula, Vs. Exemption Ward, Edayaranmula S.O., Alapuzha. Pathanamthitta – 689 532. Pan: Aaata 3723E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri M.S.Venkitachalam, C.A ""यथ" क" ओर से /Respondent By : Shri Sanjit Kumar Das, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 04.11.2025 घोषणा क" तार"ख /Date Of Pronouncement : 28.11.2025 आदेश / O R D E R Per Manu Kumar Giri ():

For Appellant: Shri M.S.Venkitachalam, C.A ""For Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(1)Section 154Section 155Section 186

…sessment. As against this, Dr. Shankar Ghose, the learned senior counsel, referred us to the decisions of the Patna and Karnataka High Courts in Bihar State Road Transport Corpn. v. CIT [1986] 162 ITR 114 at page 130 and CIT v. Mysore Iron & Steel Ltd. [1986] 157 ITR 531 , respectively, which decisions have taken the contrary view. However, in view of the decisions of the Court referred to above, we are of the opinion that the view taken by the Tribunal in the present case is the correct one. We, therefore, set aside the impugned order of the High Court and restore that of the Tribunal. The appeals are allowed, a…

M/S the Karnataka State Co-Operative Apex Bank vs. The Deputy Commissioner of Income Tax

In the result, the appeal is disposed of

ITA/392/2016HC Karnataka06 Jul 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143(1)Section 143(3)Section 147Section 148Section 260Section 260A

…C) has held that the assessment gets effaced and the subsequent 8 assessment proceedings has to be done afresh. It is also submitted that decision in the case of V.Jagan Mohan Rao was followed by this court in 'CIT VS. MYSORE IRON & STEEL LTD.', (1986) 157 ITR 531 (KAR), 'NITESH BERA (HUF) VS. DCIT', ITA NO.585/2016 and 'THE COMMISSIONER OF INCOME TAX AND ANOTHER VS. M/S AVASARALA AUTOMATION LIMITED', W.A.Nos.1411-1413/2004 and connected matters dated 05.04.2005. It is also submitted that loss incurred is an actual loss on sale of securities during the year and the assessee is bound to pay tax…

The Director of Income Tax, (Exemptions) vs. Royal Education Society

ITTA/392/2016HC Telangana20 Oct 2016

Bench: ANIS,SANJAY KUMAR