How many judgments cite CIT v. Sunil Kumar?

112 judgments on BharatTax cite CIT v. Sunil Kumar (212 ITR 238), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Sunil Kumar come up under?

It is most often cited in judgments turning on Section 10(38), Section 147, Section 148, Section 68.

CIT v. Sunil Kumar

212 ITR 238High Court1996#948 most cited

What is CIT v. Sunil Kumar authority for?

The decision of the jurisdictional High Court is binding on Income Tax Authorities and the Tribunal within its jurisdiction. Contrary decisions from other High Courts are not relevant, and a point decided by the jurisdictional High Court can no longer be considered a debatable issue.

112

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Sunil Kumar · Sunil Kumar · jurisdictional High Court · binding precedent · Income Tax Authorities · Income Tax Tribunal · conflicting High Court judgments · debatable issue · Section 148 · Section 68 · Section 10(38) · Section 147

Sections most often in play

Section 10(38)Section 147 Section 148 Section 68

Issues it is cited on

tax collected at source section 200a(1)(c)section 200a(1)section 206c section 206 section 200(3)section 200a section 234e section 200 tax deducted at source section 201 section 20

Judgments citing CIT v. Sunil Kumar

Navarang Diagnostics Private Limited, Bengaluru vs. Income Tax Officer, TDS Ward-2(2), Bengaluru

In the result, the appeals are allowed

ITA 437/BANG/2021[2013-14 (Qtr.2)]Status: DisposedITAT Bangalore15 Nov 2021

Bench: Shri N.V. Vasudevan & Shri B.R.Baskaransl.No.

For Appellant: Shri. G. S. Prashanth, CAFor Respondent: Shri. Swaroop Mannava, JCIT(DR)(ITAT), Bengaluru

Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R.BASKARAN, ACCOUNTANT MEMBER Sl.No. ITA No. AY PERIOD AMOUNT 1. 437/Bang/2021 2013-14 Q2, Q3 & Q4 Rs.2,90,200 2. 438/Bang/2021 2013-14 Q2, Q3 & Q4 Rs.2,90,200 3. 439/Bang/2021 2013-14 Q2, Q3 & Q4 Rs.2,90,200 4. 440/Bang/2021 2014-15 Q1, Q2,Q3 & Q4 Rs. 95,200 5. 441/Bang/2021 2014-15 Q1, Q2,Q3 & Q4 Rs. 95,200 6. 442/Bang/2021 2014-15 Q1,Q2,Q3 & Q4 Rs. 95,200 7. 443/Bang/2021 2014-15 Q1,Q2,Q3 & Q4 Rs. 95,200 8. 444/Bang/2021 2015-16 Q1,Q2,Q3 & Q4 Rs.1,26,400 9. 445/Bang/2021 2015-16 Q1,Q2,Q3 & Q4 Rs.1,2…

Sulzer Pumps India Ltd, Navi Mumbai vs. DCIT 15(3)(2), Mumbai

In the result, the appeal for AY 2012-13 is partly allowed

ITA 1153/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Mar 2021AY 2012-13

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2012-13 & Assessment Year: 2013-14 & Assessment Year: 2014-15

For Appellant: Shri V. Sridharan, Shri S. SriramFor Respondent: Shri A. Mohan, Shri Sushil Kr

Section 143(3)Section 80GSection 92CSection 95D

…vs. Jyotikana 32 ITR 705 (SC). Thus, the decision of the High Court are binding on the Sub-ordinate courts, authorities and Tribunal situated within its jurisdictional territory as held in Taylor vs. CIT 232 ITR 771; CGT v Jain 230 ITR 839; CIT v Sunil Kumar 212 ITR 238; CIT v Thana Elec 206 ITR 727; Indian Tube v CIT 203 ITR 54; CIT v Joshi and Joshi 202 ITR 1017. CIT v Highway 217 ITR 234; CIT v Maganlal 210 ITR 580. The above additional ground is a purely legal one and following the decision in NTPC v. CIT (1998) 229 ITR 383 (SC), we admit it for adjudication. Further in Sesa Goa Ltd. (supra), the Hon’ble Bom…

Apollo International Ltd., New Delhi vs. DCIT, Circle- 3(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 6088/DEL/2017[2013-14]Status: DisposedITAT Delhi31 Jan 2020AY 2013-14

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2013-14 Apollo International Ltd., Vs. Dcit, 303, Dlf Court Yard, Circle-3(1), Saket, New Delhi. New Delhi Pan: Aaaca6447N Assessee By : Shri Manu K. Giri, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr (Appellants) (Respondents) Date Of Hearing : 28.11.2019 Date Of Pronouncement : 31.01.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 1St August, 2017 Of The Cit(A)-1, New Delhi, Relating To Assessment Year 2013-14. 2. The Only Effective Ground Raised By The Assessee Reads As Under:- “1. The Learned Assessing Officer Has Erred In Disallowing An Amount Of Rs.37,32,000/- Under Section 14A Of The Act Read With Rule 8D Of The Income- Tax.” 3. The Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Manufacturing & Trading Of Export Of Tyres, Tubes, Flaps, Leather Garments & Leather Accessories, Etc. It Filed Its Return Of Income On 29.11.2013 Declaring A Loss Of Rs.9,47,07,931/-. The Ao In The Order Passed U/S 143(3) Made Disallowance Of Rs.37,32,000/- On The Ground That The Assessee Has Suo Motu Disallowed A Sum Of Rs.8,17,000/- Only As Against The Disallowance As Per Section 14A Of The Act R.W. Rule 8D Of The Income-Tax Rules, 1962 Which Comes To Rs.45,49,000/-.

For Appellant: Shri Manu K. Giri, Advocate

Section 10(34)Section 143(3)Section 14ASection 57

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer," (ii) CIT v. Svnil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: "The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

Apollo International Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 6118/DEL/2016[2012-13]Status: DisposedITAT Delhi14 Aug 2019AY 2012-13

Bench: Shri T.S. Kapoor & Shri Amit Shukla

For Appellant: Shri Manu Kr. Giri, AdvFor Respondent: Shri Mithun Sethi, Sr.D.R

Section 10(34)Section 143(3)Section 14ASection 57

Apollo International Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 9/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Apr 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2010-11 M/S. Apollo International Vs. Deputy Commissioner Of Ltd., Income Tax, Office No. 303, 3Rd Floor, Dlf Circle-3(1), C.R. Building, Courtyard, Saket, New Delhi New Delhi Pan :Aaaca6447N (Appellant) (Respondent) Appellant By Shri Manu K. Giri, Adv. Respondent By Shri Sanjay I. Bara, Cit(Dr)

Section 143(2)Section 14ASection 92CSection 92C(2)

…ision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer," 9 (ii) CIT v. Svnil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: "The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

M/S Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 530/BANG/2018[2010-11]Status: DisposedITAT Bangalore08 Feb 2019AY 2010-11

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT

Section 143(3)Section 14A

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 529/BANG/2018[2009-10]Status: DisposedITAT Bangalore08 Feb 2019AY 2009-10

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT

Section 143(3)Section 14A

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 528/BANG/2018[2008-09]Status: DisposedITAT Bangalore08 Feb 2019AY 2008-09

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT

Section 143(3)Section 14A

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

Kare Electronics & Development Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-11(5), Bangalore

In the result, the assessee’s appeal for assessment year 2009-10 is partly allowed

ITA 799/BANG/2017[2009-10]Status: DisposedITAT Bangalore17 Jan 2019AY 2009-10

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2009-10 M/S. Kare Electronics & Vs. The Assistant Commissioner Of Development Private Limited, Income Tax, Flat No.101, 1St Floor, Eden Park, Circle – 11(5), No.20, Vittal Mallya Road, Bangalore. Bangalore – 560 001. Pan: Aabck 7679 R Appellant Respondent

For Appellant: Shri. K. R. Pradeep, CAFor Respondent: Shri. Vikas K. Suryawamshi, Addl. CIT

Section 143(1)Section 143(3)Section 14ASection 234B

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

M/S Pranava Electronics Private Limited, Bangalore vs. Income Tax Officer Ward-5(1)(3), Bangalore

In the result, the assessee’s appeal for assessment year 2014-15 is partly allowed for statistical purposes

ITA 2526/BANG/2017[2014-15]Status: DisposedITAT Bangalore02 Jan 2019AY 2014-15

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2014-15 M/S. Pranava Electronics Pvt. Ltd., Vs. The Income-Tax Officer, Flat No. 101, 1St Floor, Eden Park, Ward – 5(1)(3), No.20, Vittal Mallya Road, Bangalore. Bangalore – 560 001. Pan : Aadcp 2196 C Appellant Respondent Assessee By : Smt. Girija, Ca Revenue By : Shri. Vikas K. Suryawamshi, Addl. Cit Date Of Hearing : 19.12.2018 Date Of Pronouncement : 02.01.2019

For Appellant: Smt. Girija, CAFor Respondent: Shri. Vikas K. Suryawamshi, Addl. CIT

Section 10(34)Section 143(3)Section 14A

…d conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there Page 10 of 12 would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…

J V Holdings Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, the assessee’s appeal for assessment year 2012-13 is partly allowed as indicated above

ITA 1337/BANG/2018[2012-13]Status: DisposedITAT Bangalore13 Dec 2018AY 2012-13

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2012-13 M/S. J. V. Holdings Pvt. Ltd., Vs. The Deputy Commissioner Of 1St Floor, Embassy Point, Income-Tax, 150 Infantry Road, Circle – 4[1][1], Bangalore – 560 001. Bangalore. Pan : Aabcj 9763 F Appellant Respondent Assessee By : Shri. Seetharam, Ca Revenue By : Smt. Nandhini Das, Addl. Cit Date Of Hearing : 20.11.2018 Date Of Pronouncement : 13.12.2018

For Appellant: Shri. Seetharam, CAFor Respondent: Smt. Nandhini Das, Addl. CIT

Section 14Section 143(3)Section 14A

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: Page 10 of 12 “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point i…

Asst CIT Cir 6(1)(2), Mumbai vs. Ask Investment Managers P.Ltd, Mumbai

The appeal of the Revenue is allowed for statistical

ITA 534/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Oct 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year 2012-13 Acit M/S Ask Investment Circle-6(1)(2), Managers Pvt. Ltd. बनाम/ R. No.536, 5Th Floor, 1St Floor Bandbox House, Vs. Aayakar Bhavan, Dr. Ab Road, Worli, M. K. Road, Churchgate, Mumbai-400030 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aafca2302P Shri Nitin Waghmode-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By Shri J.D. Mistri Sr. Advocate

Section 115JSection 14A

…ervision should conform to the law laid down by it. Such obedience would also be conducive to their smooth working; otherwise there would be confusion in the administration of law and respect for law would irretrievably suffer." (ii) CIT V. Sunil Kumar (1995) 212 ITR 238 (Raj.), it was observed as under: “The point which has been raised could have been considered to be debatable because other High Courts have taken a different view. But since the view taken by this court is binding on the Tribunal and other authorities under the Act in this State, it could not be considered to be a debatable point in view of the…