CIT v. PVS Memorial Hospital Ltd.

236 ITR 993Reported decision#23847 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. PVS Memorial Hospital Ltd.

Sme Pool Series V Aug 2016, Mumbai vs. Income- Tax Officer (TDS) 2(2)(1), Mumbai

In the result, both the appeals are allowed

ITA 341/MUM/2023[2017-18]Status: DisposedITAT Mumbai21 Feb 2024AY 2017-18

Bench: SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Niraj SethFor Respondent: Dr. Kishor Dhule

Section 139Section 194LSection 201

…rther. The elementary rule is that words used in a section must be given their plain grammatical meaning. a) The reliance is placed on the following decisions- b) CITVs Gautam Sarabhai Trust (Guj) 173 ITR 216 c) CBDTVs Cochin Goods Transport Association (Ker) 236 ITR 993 d) M.P. Poddar (HUF) & Anr. Vs Appropriate Authority & Anz. (Del) 240 ITR 372 13. Without prejudice to the above, it may be appreciated that in the case of Vivriti as mentioned supra, the Hon. Tribunal has accepted that the Deed of assignment is 'securitisation instrument within the meaning of Section 194 LBC of the IT Act read with Section 2, Cl…

M/S Bisseswariall Mannalal & Sons, Kolkata vs. DCIT, Cir-33, Kolkata

In the result, the appeal filed by the assessee( Ground No

ITA 1140/KOL/2015[2011-2012]Status: DisposedITAT Kolkata24 Apr 2019AY 2011-2012

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1140/Kol/2015 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Bisseswarlall Vs. Dcit, Cir-33, Kolkata 10B, Middleton Row,3Rd Floor, Mannalal& Sons 12, Pretoria Street, 5Th Floor, Kolkata Kolkata – 71. – 700 071. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aacfb 7736 L (Appellant) .. (Respondent)

For Appellant: Shri P.J. Bhide, FCAFor Respondent: Shri Robin Chowdhury, Addl. CIT Sr. DR

Section 143(3)Section 24Section 80Section 80I

…he elementary rule is that words used in asection must be given their plain grammatical meaning. In saying sostrength is drawn from the following judgments: a. CIT Vs Gautam Sarabhai Trust ( Guj) 173 ITR 216 b. CBDT Vs Cochin Goods Transport association (Ker) 236 ITR 993 c. M.P.Poddar (HUF( &Anr. Vs Appropriate Authority &Anr( Del) 240ITR 372 As the reasonable,unequivocal and unambiguous conclusion is that the assessee must carryout both the activities, there cannot be any other alternate possibility. This is settled position of lawin view of the case of IPCA Laboratory Ltd V DCIT(2006)(SC)(266 ITR 521) (supra),…

M/S Ac Cargo Management P.Ltd, Cochin vs. The ITO, Cochin

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

ITA 320/COCH/2013[2007-08]Status: DisposedITAT Cochin23 Mar 2017AY 2007-08

Bench: Shri Abraham P. George & Shri George George. K.] आयकर अपील सं./I.T.A. No. 320/Coch/2013. िनधा"रण वष" /Assessment Year : 2007-2008. Vs. M/S. Ac Cargo Management The Income Tax Officer, Pvt. Ltd, Ward 1(1) 1St Floor, Chacko Chambers, Kochi Civil Lines Road, Palarivattom, Kochi 682 025. [Pan Aaeca 2206K] (अपीलाथ" अपीलाथ" अपीलाथ"/Appellant) अपीलाथ" (ू"यथ" ू"यथ" ू"यथ"/Respondent) ू"यथ"

For Appellant: Shri. R. Krishnan, C.A

Section 194Section 194CSection 194ISection 40

…ch deduction was to be done u/sec. 194C or 194 I of the Act. Further, according to ld. DR, by virtue of judgments of Hon’ble Jurisdictional High Court in the case of CIT vs. PVS Memorial Hospital Ltd 380 ITR 284, CBDT vs. Cochin Goods Transport Association 236 ITR 993 and that of Hon’ble Apex Court in the case of Associated Cement Co. Ltd vs. CIT 201 ITR 435, payments made by the assessee to contractors were liable for TDS and the assessee had failed to effect such deductions. According to him, lower authorities were justified in applying Section 40(a)(ia) of the Act. :- 6 -: 7. We have considered the rival…