CIT v. Sain Processing and Wvg. Mills (P.) Ltd.

176 Taxmann 448Reported decision2009#15115 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 50(1)section 23(5)waiver of loansafe harboursection 211section 50c(1)section 50c(2)annual letting valuesection 43csection 43caannual valuecircle rate

Judgments citing CIT v. Sain Processing and Wvg. Mills (P.) Ltd.

Dy CIT Dd-4(2), Mumbai vs. M/S Sheth Developers P. Ltd., Mumbai

In the result, appeal of the Revenue in ITA No

ITA 12/MUM/2021[2017-18]Status: DisposedITAT Mumbai27 Jun 2022AY 2017-18
Section 143(3)Section 23(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & M/s. Sheth Developers Private Vs. Deputy Commissioner of Limited Income Tax, Central Circle- Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAACS9943H (Appellant) .. (Respondent) & Deputy Commissioner of Vs. M/s. Sheth Developers Private Income Tax, Central Circle- Limited Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAAC…

Dy CIT Dd-4(2), Mumbai vs. M/S Sheth Developers P. Ltd., Mumbai

In the result, appeal of the Revenue in ITA No

ITA 11/MUM/2021[2015-16]Status: DisposedITAT Mumbai27 Jun 2022AY 2015-16
Section 143(3)Section 23(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & M/s. Sheth Developers Private Vs. Deputy Commissioner of Limited Income Tax, Central Circle- Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAACS9943H (Appellant) .. (Respondent) & Deputy Commissioner of Vs. M/s. Sheth Developers Private Income Tax, Central Circle- Limited Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAAC…

Sheth Developers P. Ltd., Mumbai vs. ACIT Central Ciecle-4(2), Mumbai

In the result, appeal of the Revenue in ITA No

ITA 1954/MUM/2020[2017-18]Status: DisposedITAT Mumbai27 Jun 2022AY 2017-18
Section 143(3)Section 23(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & M/s. Sheth Developers Private Vs. Deputy Commissioner of Limited Income Tax, Central Circle- Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAACS9943H (Appellant) .. (Respondent) & Deputy Commissioner of Vs. M/s. Sheth Developers Private Income Tax, Central Circle- Limited Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAAC…

M/S Sheth Developers P. Ltd., Mumbai vs. Dy CIT Central Circle- 4(2), Mumbai

In the result, appeal of the Revenue in ITA No

ITA 1953/MUM/2020[2015-16]Status: DisposedITAT Mumbai27 Jun 2022AY 2015-16
Section 143(3)Section 23(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & M/s. Sheth Developers Private Vs. Deputy Commissioner of Limited Income Tax, Central Circle- Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAACS9943H (Appellant) .. (Respondent) & Deputy Commissioner of Vs. M/s. Sheth Developers Private Income Tax, Central Circle- Limited Ground and 3rd Floor 4(2), Mumbai Prius Infinity Paranjape B Scheme Suhash Road, Vile Parle (E), Mumbai-400057 PAN/GIR No.AAAC…

ACIT, Circle- 19(2), New Delhi vs. Pc Jewellers Ltd., Delhi

In the result, the appeal of the Revenue in ITA No

ITA 6650/DEL/2017[2014-15]Status: DisposedITAT Delhi07 Dec 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6649/Del/2017 : Asstt. Year : 2013-14 Ita No. 6650/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Pc Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aadcp5443Q Co No. 68/Del/2020 : Asstt. Year : 2013-14 Co No. 74/Del/2020 : Asstt. Year : 2014-15 Pc Jewellers Ltd., Vs Acit, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aadcp5443Q Assessee By : Sh. S. S. Nagar, Ca Revenue By : Sh. Hemant Gupta, Sr. Dr Date Of Hearing: 25.11.2021 Date Of Pronouncement: 07.12.2021

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Sh. Hemant Gupta, Sr. DR
Section 143(2)Section 143(3)Section 194HSection 2(24)(X)Section 40

…ground of appeal, the assessee has submitted that the expenditure on IPO shall be allowable in computing Book profit u/s 115JB. The assessee has relied on eh decision of Honble Jurisdictional High court in the case of CIT- vs. Sain Processing & weaving Mills (176 Taxmann 448). As the issue is directly covered by the order of Hon’ble Jurisdictional High Court, the AO is directed to compute the book profit after considering the IPO expenditure amounting to Rs.38 Crores. 35. The AO is directed to consider the Explanation 1 to Section 115JB and also considered the book profits taking into the treatment given to the…

ACIT, Circle- 19(2), New Delhi vs. Pc Jewellers Ltd., Delhi

In the result, the appeal of the Revenue in ITA No

ITA 6649/DEL/2017[2013-14]Status: DisposedITAT Delhi07 Dec 2021AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6649/Del/2017 : Asstt. Year : 2013-14 Ita No. 6650/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Pc Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aadcp5443Q Co No. 68/Del/2020 : Asstt. Year : 2013-14 Co No. 74/Del/2020 : Asstt. Year : 2014-15 Pc Jewellers Ltd., Vs Acit, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aadcp5443Q Assessee By : Sh. S. S. Nagar, Ca Revenue By : Sh. Hemant Gupta, Sr. Dr Date Of Hearing: 25.11.2021 Date Of Pronouncement: 07.12.2021

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Sh. Hemant Gupta, Sr. DR
Section 143(2)Section 143(3)Section 194HSection 2(24)(X)Section 40

…ground of appeal, the assessee has submitted that the expenditure on IPO shall be allowable in computing Book profit u/s 115JB. The assessee has relied on eh decision of Honble Jurisdictional High court in the case of CIT- vs. Sain Processing & weaving Mills (176 Taxmann 448). As the issue is directly covered by the order of Hon’ble Jurisdictional High Court, the AO is directed to compute the book profit after considering the IPO expenditure amounting to Rs.38 Crores. 35. The AO is directed to consider the Explanation 1 to Section 115JB and also considered the book profits taking into the treatment given to the…

CIT v. Sain Processing and Wvg. Mills (P.) Ltd. (176 Taxmann 448) — Cited in 6 Judgments | BharatTax