CIT v. Scindia Workshop Ltd.

119 ITR 526High Court1979#18885 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Judgments citing CIT v. Scindia Workshop Ltd.

M/S BELLARY IRON-ORES PRIVATE LIMITED ,BELLARY vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1 , BELLARY

ITA 15/BANG/2019[2015-16]Status: DisposedITAT Bangalore20 Sept 2023AY 2015-16

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year: 2014-15

For Appellant: Shri Shivprasad Reddy, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 102Section 139(1)Section 173Section 194ASection 226(3)

…ribe to the transaction a definite category is of little consequence. It is not the nature of the receipt under the general law. But in the commerce that is material.” Further, it was held by the Bombay High Court in the case of CIT Vs. Scindia Workshop Ltd. (119 ITR 526) that the revenue authorities must examine the transaction and arrive at a conclusion having regard to the nature of the receipt from the commercial point of view that the particular reference to the relevant provisions of the income tax. Further, the Hon’ble Karnataka High court in the case of Addl. CIT Vs. Mahatrashtra Apex Corporation Ltd. (11…

M/S BELLARY IRON-ORES PVT LTD ,BELLARY vs. THE INCOME TAX OFFICER WARD-2 , HOSPET

ITA 1540/BANG/2018[2014-15]Status: DisposedITAT Bangalore20 Sept 2023AY 2014-15

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year: 2014-15

For Appellant: Shri Shivprasad Reddy, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 102Section 139(1)Section 173Section 194ASection 226(3)

…ribe to the transaction a definite category is of little consequence. It is not the nature of the receipt under the general law. But in the commerce that is material.” Further, it was held by the Bombay High Court in the case of CIT Vs. Scindia Workshop Ltd. (119 ITR 526) that the revenue authorities must examine the transaction and arrive at a conclusion having regard to the nature of the receipt from the commercial point of view that the particular reference to the relevant provisions of the income tax. Further, the Hon’ble Karnataka High court in the case of Addl. CIT Vs. Mahatrashtra Apex Corporation Ltd. (11…

BSR INFRATECH INDIA LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(1), BANGALORE

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

ITA 697/BANG/2022[2017-18]Status: DisposedITAT Bangalore27 Oct 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Shri Madhusudhan, A.RFor Respondent: Shri Praveen Karanth, D.R
Section 199Section 234ASection 270ASection 43Section 43C

…ribe to the transaction a definite category is of little consequence. It is not the nature of the receipt under the general law. But in the commerce that is material.” Further, it was held by the Bombay High Court in the case of CIT Vs. Scindia Workshop Ltd. (119 ITR 526) that the revenue authorities must examine the transaction and arrive at a conclusion having regard to the nature of the receipt from the commercial point of view that the particular reference to the relevant provisions of the income tax. Further, the Hon’ble Karnataka High court in the case of Addl. CIT Vs. Mahatrashtra Apex Corporation Ltd. (11…

DY.C.I.T. 1(2), RAIPUR (CG) vs. M/S RISHABH INFRASTRUCTURE PVT.LTD, RAIPUR

In the result, the appeal filed by the revenue is dismissed

ITA 157/BIL/2014[2011-12]Status: DisposedITAT Raipur23 Oct 2018AY 2011-12

Bench: Sh. R.K. Panda & Ms. Suchitra Kambleassessment Year: 2011-12

Section 165Section 4Section 44A

…n a definite category is of little consequence. It is not the nature of the receipt under the general law but in commerce that is material. Referring to the above observations, the Bombay High Court has held in the case of CIT vs. Scindia Workshop Ltd. (1979) 119 ITR 526 (Bom) that the Revenue authorities must examine the transaction and arrive at a conclusion having regard to the nature of the receipt from the commercial point of view with particular reference to the relevant provisions of the IT Act. 15. Where the receipt in question is such that it is associated with the sterilisation or injury to the capital…

CIT v. Scindia Workshop Ltd. (119 ITR 526) — Cited in 4 Judgments | BharatTax