How many judgments cite CIT v. Raymond Ltd.?

48 judgments on BharatTax cite CIT v. Raymond Ltd. (21 Taxmann.com 60), spanning 2016 to 2025.

Which sections of the Income Tax Act does CIT v. Raymond Ltd. come up under?

It is most often cited in judgments turning on Section 153A, Section 2(22)(e), Section 36(1)(iii), Section 37(1), Section 40(a)(ii).

CIT v. Raymond Ltd.

21 Taxmann.com 60High Court2012#2427 most cited

What is CIT v. Raymond Ltd. authority for?

The amount transferred to Debenture Redemption Reserve is to be excluded when computing book profit under section 115JB for the purpose of Minimum Alternate Tax.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Raymond Ltd · 115JB · 115JB(2) · Debenture Redemption Reserve · DRR · book profit · minimum alternate tax · MAT computation · exclusion from book profit · appropriation of profits

Also reported as

209 Taxmann 65

Sections most often in play

Section 153A Section 2(22)(e)Section 36(1)(iii)Section 37(1)Section 40(a)(ii)

Issues it is cited on

safe harbour rules section 72a preliminary expenses section 32(2)safe harbour section 43a actual payment basis section 43(6)section 72 section 115jb(2)benchmarking analysis section 144c(3)

Judgments citing CIT v. Raymond Ltd.

DCIT CC 7(4), Mumbai vs. Well Known Polysters P.Ltd, Mumbai

ITA 5497/MUM/2016[2010-11]Status: DisposedITAT Mumbai13 Jun 2018AY 2010-11

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. S. Padmaja

Section 115JSection 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER ITA NOS. 5848 TO 5850/MUM/2016 : A.Ys : 2012-13 TO 2014-15 M/s. Wellknown Polyester Ltd. Vs. DCIT, Central Circle-7(4), 14th floor, Nirmal, Nariman Point, Mumbai (Respondent) Mumbai 400 021. (Appellant) PAN : AAACW1018K ITA NOS. 5496 TO 5498/MUM/2016 : A.Ys : 2008-09, 2010-11 & 2009-10 DCIT, Central Circle-7(4), Vs. M/s. Wellknown Polyester Ltd. 14th floor, Nirmal, Mumbai (Appellant) Nariman Point, Mumbai 400 021. (Respondent) PAN : AAACW1018K Assessee by : Shri Rake…

DCIT CC 7(4), Mumbai vs. Well Known Polysters P.Ltd, Mumbai

ITA 5496/MUM/2016[2008-09]Status: DisposedITAT Mumbai13 Jun 2018AY 2008-09

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. S. Padmaja

Section 115JSection 143(3)Section 80I

Lmj International Ltd., Kolkata vs. D.C.I.T Cir - 8, Kolkata

In the result, the appeal of the Revenue is dismissed, while the appeal of the assessee is treated as partly allowed for statistical purposes

ITA 230/KOL/2013[2009-10]Status: DisposedITAT Kolkata21 Mar 2018AY 2009-10

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 80I

…I.T.A. Nos. 230 & 340/KOL/2013 Assessment year: 2009-2010 Page 1 of 16 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 230/KOL/ 2013 Assessment Year: 2009-2010 LMJ International Limited,..........................................................Appellant 15B, Hemanta Basu Sarani, 5t h Floor Kolkata-700 001 [PAN: AAACL 4483 H] -Vs.- Deputy Commissioner of Income Tax,........................................Respondent Circle-8, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 &…

Bharat Petroleum Corporation Ltd, Mumbai vs. Asst CIT (OSD) RG 2(1), Mumbai

In the result, ground of appeal

ITA 3636/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Oct 2017AY 2006-07

Bench: Shri P.K Bansal, Vice- & Shri Pawan Singh

For Appellant: Shri. J. D. MistriFor Respondent: Shri. Anand Mohan DR

Section 115JSection 11ASection 14ASection 253Section 32Section 32(2)Section 72

…THE INCOME TAX APPELLATE TRIBUNAL“B” BENCH, MUMBAI BEFORE SHRI P.K BANSAL, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA no.3636/Mum./2013 & 4279/Mum/2014 (Assessment Year: 2006-07 & 2007-08) Bharat Petroleum Corporation Ltd., Taxation Section, 3rd Floor, ……………. Appellant Bharat Bhavan-ll, 4 & 6 Currimbhoy Road, Ballard Estate, Mumbai 400001, PAN AAACB1902M v/s ACIT(OSD) Range 2(1) ……………. Respondent Mumbai Assessee by : Shri. J. D. Mistri Sr. Advocate Revenue by : Shri. Anand Mohan DR Date of Hearing –11.09.2017 Date of Order - 24.10.2017 O R D E R PER: PAWAN SINGH 1. These two appeals by assessee…

DCIT, Circle - 2, Kolkata vs. M/S. Lmj Logistics Ltd., Kolkata

In the result, Revenue’s appeal stands partly allowed for statistical purpose

ITA 1800/KOL/2010[2007-08]Status: DisposedITAT Kolkata02 Jun 2017AY 2007-08

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2007-08

Section 143(3)Section 80Section 80BSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2007-08 DCIT, Circle-2, P-7, V/s. M/s LMJ Logistics Ltd. Chowringhee Square, 30, J.L. Nehru Road, Kolkata-69 Kolkata-16 [PAN No.AABCP 8494 K] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Ghayas Uddin, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Smt. Arti Debnath, FCA ""यथ" क" ओर से/By Respondent 20-04-2017 सुनवाई क" तार"ख/Date of Hearing 02-06-2017 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER Waseem Ahmed, Accountant Member:- This appeal…

Rachana Finance & Invesment P.Ltd, Mumbai vs. ITO WD 9(3)(4), Mumbai

In the result, both the appeals of assessees’ are allowed

ITA 5817/MUM/2015[2012-13]Status: DisposedITAT Mumbai31 May 2017AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

Section 115JSection 143(3)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No.5817& 5816/Mum/2015 (A.Y:2012-13) Rachana Finance & Investment Income Tax Officer P. Ltd. Ward 9(3)(4) Repute Properties P. Ltd. New WD 13(3)(1) A Wing, 2nd Floor, Hatre Pen Aayakar Bhavan, M.K. RD Vs. Bldg,Senapati Bapat Marg, Mumbai-400 020 Dadar West, Mumbai-400 028 PAN No. AAACR4930M PAN No. AAACR4929A Appellant .. Respondent Assessee by .. Shri Naresh Jain & Prateek Jain, ARs’ Revenue by .. Shri K. Ravikiran, DR Date of hearing .. 18-05-2017 Date of pronouncement .. 31-05-2017 O R D E R PER M…

Repute Properties P.Ltd, Mumbai vs. ITO WD 9(3)(4), Mumbai

In the result, both the appeals of assessees’ are allowed

ITA 5816/MUM/2015[2012-13]Status: DisposedITAT Mumbai31 May 2017AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

Section 115JSection 143(3)(ii)

M/S. Gujarat Glass Ltd vs. The Addl CIT RG 6(3)

In the result, appeals are allowed in part, in terms indicated hereinabove

ITA 9645/MUM/2004[2001-2002]Status: DisposedITAT Mumbai02 Mar 2016AY 2001-2002

For Appellant: Shri Yogesh A.TharFor Respondent: Shri Peeyush Sonkar

Section 143(3)

…recompute the book profit under section 115JB excluding the amount transferred to Debenture Redemption Reserve.” 19. We have considered rival contentions and perused the record. In view of the decision of Hon’ble Bombay High Court in the case of Raymond Ltd., 209 Taxmann 65 and decision of Mumbai Tribunal in the case of Manglore Refinery & Petrochemical Ltd, ITA No.5189/Mum/2001, order dated 1-10-2007, we do not find any infirmity in the order of CIT(A). 20. In the result, appeals are allowed in part, in terms indicated hereinabove. Order pronounced in the open court on this 02/03/2016. (RAM LAL NEGI) (R.C.SHARM…