DCIT, Circle-1(1), Bhubaneswar vs. M/S. Paradeep Phosphates Limited, Bhubaneswar
In the result, appeal filed by the revenue is dismissed and that of
ITA 289/CTK/2014[2010-11]Status: DisposedITAT Cuttack04 Aug 2017AY 2010-11
Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2010-2011
For Appellant: Shri B.K.MohapatraFor Respondent: Shri Kunal Singh, CIT DR
Section 195Section 195(1)Section 195(2)Section 197Section 263Section 40Section 92
…case, the basic issue, in dispute is whether the payments for imports are taxable in India or not. It is also relevant to note that the High Court relied on the case decision of the AP High Court in Commissioner of Income-tax vs Superintending Engineer (1985) 152 ITR 753 while pronouncing its decision on grossing up. - Agarwal Chamber of Commerce Ltd. vs Ganpati Rai Hiralal (33 ITR 245) In the facts of this case, the appellant carried on the business of commission agency for dealing in forward transactions in various kinds or grain other commodities. The respondent-firm Ganpat Rai Hira Lal of Narnaul-besides be…
