CIT v. Sreerama & Co.

101 ITR 531High Court1975#18660 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2015.

Judgments citing CIT v. Sreerama & Co.

ACIT, BHIWANI vs. M/S VIKAS WSP LTD.,, BHIWANI

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4305/DEL/2013[2008-09]Status: DisposedITAT Delhi05 Oct 2015AY 2008-09

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…ts Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the assessee has paid the entire demand and has also suffered the interest for late payment thereof and, therefore, should not be visited with penalty u/s 221(1) read with Section 140A(3) of the Act. 9. We have considered the rival submi…

ACIT, BHIWANI vs. M/S VIKAS WSP LTD.,, BHIWANI

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4304/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Oct 2015AY 2009-10

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…ts Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the assessee has paid the entire demand and has also suffered the interest for late payment thereof and, therefore, should not be visited with penalty u/s 221(1) read with Section 140A(3) of the Act. 9. We have considered the rival submi…

M/S. VIKAS WSP LTD.,HARYANA vs. JCIT, BHIWANI

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4004/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Oct 2015AY 2009-10

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…ts Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the assessee has paid the entire demand and has also suffered the interest for late payment thereof and, therefore, should not be visited with penalty u/s 221(1) read with Section 140A(3) of the Act. 9. We have considered the rival submi…

M/S. VIKAS WSP LTD.,HARYANA vs. JCIT, BHIWANI

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4003/DEL/2013[2008-09]Status: DisposedITAT Delhi05 Oct 2015AY 2008-09

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…ts Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the assessee has paid the entire demand and has also suffered the interest for late payment thereof and, therefore, should not be visited with penalty u/s 221(1) read with Section 140A(3) of the Act. 9. We have considered the rival submi…

CIT v. Sreerama & Co. (101 ITR 531) — Cited in 4 Judgments | BharatTax