How many judgments cite CIT v. Satya Co. Ltd.?

27 judgments on BharatTax cite CIT v. Satya Co. Ltd. (75 Taxmann 193), spanning 2008 to 2024.

CIT v. Satya Co. Ltd.

Q: Which sections of the Income Tax Act does CIT v. Satya Co. Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 22 of the Income Tax Act, Section 23 of the Income Tax Act, Section 23(1)(a) of the Income Tax Act, Section 23(1)(b) of the Income Tax Act, Section 25B of the Income Tax Act.

75 Taxmann 193High Court1994#4428 most cited

What is CIT v. Satya Co. Ltd. authority for?

The annual value fixed by municipal authorities can serve as a rational yardstick for determining the annual value of a property for income tax purposes, provided it bears a close proximity to the assessment year. Changes in circumstances that affect the annual value must be considered.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2008 to 2024.

Also referred to as

CIT v. Satya Co. Ltd. · section 23 · annual value · municipal authorities · rational yardstick · assessment year · property income

Also reported as

140 CTR 569

Sections most often in play

Section 1961 Section 22 of the Income Tax Act Section 23 of the Income Tax Act Section 23(1)(a) of the Income Tax Act Section 23(1)(b) of the Income Tax Act Section 25B of the Income Tax Act

Issues it is cited on

interest on interest annual value section 23 company business interest

Judgments citing CIT v. Satya Co. Ltd.

Agni Investment and Trading Pvt. Ltd. (Now Known As : Agni Commex LLP), Mumbai vs. ITO 3(1)(1), Mumbai

ITA 5083/MUM/2016[2005-06]Status: DisposedITAT Mumbai19 Apr 2017AY 2005-06

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2005-06

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri J. Sravanan, DR

Section 1Section 143(3)Section 23Section 23(1)(a)Section 23(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2005-06 M/s. Agni Investment and Trading Vs. ITO 3(1)(1) Pvt. Ltd. (Now Known as Agni Room No. 666, 6th Floor Commex LLP), 84-A, Mittal Court Aayakar Bhavan 224 Nariman Point, M.K. Road Mumbai – 400021 Mumbai - 400020 PAN No. ABBFA2197E (Appellant) (Respondent) Assessee by : Shri Vijay Mehta, AR Revenue by: Shri J. Sravanan, DR Date of Hearing : 02/02/2017 Date of pronouncement: 19/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by…

Mrs. Rashmi Dhariwal, New Delhi vs. ACIT, New Delhi

In the result ground No. 11 and 12 of the appeal of the assessee are allowed accordingly

ITA 2900/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Apr 2017AY 2008-09

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirashmi Dhariwal, Vs. Acit, Aashray Farms, Sub Po, Circle-23(1), Sawan Public School, Bhatti New Delhi Mines, Asola Village, New Delhi Pan:Aappd9702P (Appellant) (Respondent)

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sr. FR Meena, Sr. DR

Section 23

…Rashmi Dhariwal V ACIT ITA 2900/Del/2014 2008- 2009 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Rashmi Dhariwal, Vs. ACIT, Aashray Farms, Sub PO, Circle-23(1), Sawan Public School, Bhatti New Delhi Mines, Asola Village, New Delhi PAN:AAPPD9702P (Appellant) (Respondent) Assessee by : Sh. Ved Jain, Adv Sh. Ashish Chadha, CA Revenue by: Sr. FR Meena, Sr. DR Date of Hearing 06/04/2017 Date of pronouncement 10/04/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is preferred by the assessee against the order…

DCIT 29(1), Mumbai vs. Dinesh M Shah, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2562/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Feb 2017AY 2010-11

Bench: Shri Cn Prasad & Shri Ashwani Taneja: (A.Y : 2010-11) Dcit 29(1) Vs. Dinesh M Shah R.No.108, 1St Floor, C-10 Bldg., Prop. M/S Mehula Pratyakshakar Bhavan Enterprises Bandra Kurla Complex 104, Arnath Sravodya Nagar Bandra (E) Jain Mandir, Mulund (W) Mumbai – 400 051 Mumbai – 400 080 Pan : Aagps5149G (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Assessee By : Shri Devendra Jain प्रत्यर्थी की ओर से Revenue By : Mrs Beena Santosh सुनवाई की तारीख / Date Of Hearing : 15/02/2017 घोषणा की तारीख Date Of Pronouncement : 22/02/2017 आदेश / O R D E R Per C.N.Prasad (J.M.) : This Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit (Appeals)-40, Mumbai Dated 30.03.2015 For The Assessment Year 2010-11. The Revenue In Its Appeal Has Raised The Following Grounds : “1. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Erred In Deleting The Disallowance Of Salary Of Rs.10,11,674/- Without Appreciating The Fact That The Assessee Has Not Proved As To How The Excess Salary Expenditure Laid For Planning Of Expansion Of The Business & As To How The Same Did

For Appellant: Shri Devendra JainFor Respondent: Mrs Beena Santosh

Section 22

…आयकर अपीलीय अधिकरण “जी ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI CN PRASAD, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER : (A.Y : 2010-11) DCIT 29(1) Vs. Dinesh M Shah R.No.108, 1st Floor, C-10 Bldg., Prop. M/s Mehula Pratyakshakar Bhavan Enterprises Bandra Kurla Complex 104, Arnath Sravodya Nagar Bandra (E) Jain Mandir, Mulund (W) Mumbai – 400 051 Mumbai – 400 080 PAN : AAGPS5149G (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Assessee by : Shri Devendra Jain प्रत्यर्थी की ओर से Revenue by : Mrs Beena Santosh सुनवाई की त…

DCIT 14(2)(2), Mumbai vs. Milestone City Complex P.Ltd, Mumbai

In the result, both the appeals of the revenue are dismissed

ITA 7278/MUM/2014[2011-12]Status: DisposedITAT Mumbai15 Dec 2016AY 2011-12

Bench: Shri B.R. Baskaran (Am) & Shri Amit Shukla (Jm)

Section 22Section 23Section 23(1)(a)Section 23(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Amit Shukla (JM) I.T.A. No. 7278/Mum/2014 (Assessment Year 2011-12) I.T.A. No. 6822/Mum/2014 (Assessment Year 2010-11) DCIT 10(1) Vs. M/s. Milestone City 453, Aayakar Complex Pvt. Ltd. Bhavan 602, Hallmark Business M.K. Road Plaza Mumbai-400 020. Sant Dyneshwar Marg Opp. Gurnanak Hospital Bandra East Mumbai-400 051. (Appellant) (Respondent) PAN No.AAFCM4859H Assessee by Shri Madhur Agrawal Department by Shri M.C. Omi Ningshen Date of Hearing 15.12.2016 Date of Pronouncement 15.12.2016 O R D E R Per B.R. Baskaran…

ACIT 17(2), Mumbai vs. Jagshi J Chheda, Mumbai

In the result, all of the appeals filed by the assessee as well as Revenue are dismissed

ITA 6854/MUM/2011[2008-09]Status: DisposedITAT Mumbai24 Jun 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

…ated 13.4.2011 3. CIT vs J.K. Investors (Bombay) Ltd 248 ITR 723 (Bom) 4. M. V. Sonavala vs. CIT 177 ITR 246 (Bom.) 5. CIT vs. Prabhabati Bansali 141 ITR 419 (Cal.) 6. Indersons Leathers Pvt Ltd vs AddI CIT 295 ITR 295 (AT- Amritsar) 7. CIT vs. Satya Co. Ltd. 140 CTR 569 (Cal) In the recent Delhi full Bench judgement in the case of CIT vs Asian Hotels Ltd 323 ITR 490 it has been held that there is no scope in law for taxing any notional interest. 5.4 On the basis of the facts of the case and the decisions of above High Courts find that the interest free deposits are reasonable as per trade practice and there cann…

Jagshi J. Chheda, Mumbai vs. A.C.I.T. Circle - 17(2), Mumbai

In the result, all of the appeals filed by the assessee as well as Revenue are dismissed

ITA 6733/MUM/2011[2008-2009]Status: DisposedITAT Mumbai24 Jun 2016AY 2008-2009

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

Commissioner of Income Tax vs. Shri Tirath Ram Ahuja (HUF)

ITA/1629/2006HC Delhi02 Apr 2008

Section 143(3)Section 147Section 147(1)Section 148Section 149(1)(a)Section 23(1)(b)

…ITA No.1629/2006 Page 1 of 10 * HIGH COURT OF DELHI : NEW DELHI ITA No.1629, 1630 & 1631 of 2006 % Judgment reserved on: 25th March, 2008 Judgment delivered on: 2nd April, 2008 COMMISSIONER OF INCOME TAX ..... Petitioner. Through: Mr.R.D.Jolly, Adv. Vs. SHRI TIRATH RAM AHUJA (HUF) ..... Respondent Through: Amit Mahajan, Adv. Coram: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Reporters of local papers may be allowed to see the judgme…