CIT v. National Bearing Com Ltd.

208 ITR 872Reported decision#23702 most cited
3

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. National Bearing Com Ltd.

VIJAY KUMAR VIJAYVERGIYA,JAIPUR vs. DCIT, CIRCLE-7, JAIPIUR

In the result ground no. 4 raised by the assessee is allowed

ITA 238/JPR/2022[2012-13]Status: DisposedITAT Jaipur30 Nov 2022AY 2012-13
For Appellant: Shri Vedant Agarwal, AdvFor Respondent: Ms. Runi Pal, Addl. CIT
Section 143(2)Section 143(3)Section 2(22)(e)Section 253Section 56(2)(vii)Section 68Section 69

…ntually clear that the assessee company is not a private limited company and the shares of the companies are not restricted for transfer, therefore, considering the decisions of the Hon’ble Jurisdictional High Court in case of CIT vs National Bearing Com Ltd. 208 ITR 872, while considering the identical issue has held as under:- “ We have heard the arguments of both learned counsel. It has been submitted by Shri Bapna, on behalf of the Department, that simply because the Department has failed to file the reference in any particular year it may be for any reason then the order of the Income-tax Officer cannot be s…

DCIT, COIMBATORE vs. SAKTHI SUGARS LTD., COIMBATORE

In the result, the appeal of the assessee is partly allowed

ITA 478/CHNY/2015[2009-10]Status: DisposedITAT Chennai13 Jan 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.478/Mds/2015 "नधा"रण वष" /Assessment Year: 2009-10

Section 143(3)Section 28

…e completing the assessment for the AY 2008-09 and AY 2009-10, on the same set of facts the assessing officer has come to different conclusion. This is not permissible under the Law as held by Hon’ble Rajasthan High court in the case of National Bearings Ltd.208 ITR 872 that judicial propriety requires consistency. The assessee relied on ITAT ‘B’ Bench decision in the assessee’s own case for the AY 2008-09 in ITA No.614/Mds/2012 & ITA No.867/Mds/2012 dated 30.01.2015. 4.0 We heard the rival submissions and perused the material placed on record. The assessee has let out the property and receiving the rents…

SAKTHI SUGARS LIMITED,CHENNAI vs. ACIT, COIMBATORE

In the result, the appeal of the assessee is partly allowed

ITA 430/CHNY/2015[2009-10]Status: DisposedITAT Chennai13 Jan 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.478/Mds/2015 "नधा"रण वष" /Assessment Year: 2009-10

Section 143(3)Section 28

…e completing the assessment for the AY 2008-09 and AY 2009-10, on the same set of facts the assessing officer has come to different conclusion. This is not permissible under the Law as held by Hon’ble Rajasthan High court in the case of National Bearings Ltd.208 ITR 872 that judicial propriety requires consistency. The assessee relied on ITAT ‘B’ Bench decision in the assessee’s own case for the AY 2008-09 in ITA No.614/Mds/2012 & ITA No.867/Mds/2012 dated 30.01.2015. 4.0 We heard the rival submissions and perused the material placed on record. The assessee has let out the property and receiving the rents…

CIT v. National Bearing Com Ltd. (208 ITR 872) — Cited in 3 Judgments | BharatTax