CIT v. Patiala Flour Mills Co. P. Ltd.

115 ITR 640Supreme Court of India1978#22192 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing CIT v. Patiala Flour Mills Co. P. Ltd.

ACIT, CHENNAI vs. M/S. TVS MOTOR COMPANY LIMITED, CHENNAI

In the result, appeal of the revenue is dismissed

ITA 1782/CHNY/2012[2008-09]Status: DisposedITAT Chennai13 Apr 2022AY 2008-09

Bench: S/Shri Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2008-09 The The Asst. Asst. Commissioner Commissioner Of Of Vs. M/S. Tvs Motor Company Ltd., M/S. Tvs Motor Company Ltd., Income Tax, Company Circle Income Tax, Company Circle- Jayalakshmi Estates, 29 (Old Jayalakshmi Estates, 29 (Old Iii(2), New Block, 4Th Floor, 121, Iii(2), New Block, 4 No.8), Haddows Road, Chennai No.8), Haddows Road, Chennai Mahatma Mahatma Gandhi Gandhi Road, Road, Nungambakkam, Chennai Nungambakkam, Chennai Pan/Gir No.Aaacs 7032 B Aaacs 7032 B (Appellant) (Appellant .. ( Respondent Respondent) Assessee By : Shri Vikram Vijayaraghavan, Vikram Vijayaraghavan, Ar Revenue By : Dr. S.Palanikumar, Cit ( Cit (Dr) Date Of Hearing : 24 /2/ 2022 2 Date Of Pronouncement : 13/4/20 /2022 O R D E R Per C.M.Garg, Jm , Jm

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Dr. S.Palanikumar, CIT (

Section 80Section 80HSection 80I

…in Sections 70 to 80 of the Act. Therefore, the assessee contended that from the gross total income thus arrived, deduction under Chapter VI-A is to be allowed. Reliance was placed on the decision in the case of CIT vs. Patiala Flour Mills Co. P. Ltd. [(1978) 115 ITR 640 (SC)]. Reliance was also placed on the note on clauses of Finance Act (No.2), 1980. The CIT(A) by order dated 29.06.2012, allowed the appeal in respect of the said issue. The finding rendered by the CIT(A) in paragraphs 10.2 and 10.2.1 is as follows:- "10.2. I have carefully considered the facts of the case and the submission of the Id. AR. I hav…

M/S HINDUSTAN LIVER LTD. vs. THE ADDLCIR 1(1),

In the result, Revenue’s appeal is dismissed

ITA 2201/MUM/2004[1998-1999]Status: DisposedITAT Mumbai11 Jun 2021AY 1998-1999

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Percy Pardiwala a/wFor Respondent: Shri V. Sreekar

Section 80H

…lso find that the issue arising out of the aforesaid grounds in the context of deduction under section 80J, has been decided in favour of the assessee by the Hon'ble Supreme Court in an appeal filed by the Revenue in CIT v/s Patiala Flour Mills Co. Pvt. Ltd., 115 ITR 640 (SC). Respectfully following the aforesaid case laws, we set aside the impugned order passed by the learned Commissioner (Appeals) and decide the issue in favour of the assessee. Thus, these grounds are allowed. 9. Ground no.4, relates to deduction under section 80HHC of the Act. 10. Before us, both the learned Counsels appearing for the partie…

THE TATA POWER CO. LTD,MUMBAI vs. ITO RG 2(1)(1), MUMBAI

In the result, the appeal filed by the assessee company in ITA No

ITA 3078/MUM/2009[2002-03]Status: DisposedITAT Mumbai19 May 2016AY 2002-03

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3078/Mum/2009 ("नधा"रण वष" / Assessment Year : 2002-03) The Tata Power Co. Ltd, The Asst. Commissioner Of बनाम/ Corporate Center, Block ‘B, Income Tax- Circle V. 5 Th Floor, 2(3),Aayakar Bhavan, 34, Sant Tukaram Road, Maharshi Karve Road, Carnac Bunder, Mumbai – 400 020. Mumbai – 400 009. "थायी लेखा सं./Pan : Aaact0054A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 80I

…er years. In this connection, we rely on the following decisions: 1. Rajasthan High Court in the case of CIT vs. MEWAR Oil and General Mills Ltd.(186 CTR 141) (copy enclosed-Annex. 1) 2. Supreme Court in the case of CIT vs. Patiala Flour Mills Co. P. Ltd. (115 ITR 640) ITA 3078/Mum/2009 6 3. Supreme Court in the case of Rajapalayam Mills Ltd. vs. CIT (115 ITR 777).” The assessee company submitted that the treatment of the undertaking as the only business of the assessee company is from the initial assessment year , would be the assessment year specified by the assessee company at its option. Thereafter, a…