CIT v. T.V. Sundaiam Iyengar & Sons Ltd. T19961

136 CTR 444Supreme Court of India1996#14865 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. T.V. Sundaiam Iyengar & Sons Ltd. T19961

Sumangal Glass Pvt. Ltd., Bhachau vs. DCIT, Circle-4(1)(1), Ahmedabad

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 2636/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad12 Jan 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalआयकरअपीलसं./Ita No. 2636/Ahd/2017 धििाधरणवरध/Asstt. Year: 2012-2013 Sumangal Glass Pvt. Ltd., D.C.I.T, Plot No.617/1-618-620, Vs. Circle-4(1)(1), Nh-8A,Po.Samakhiyari Ahmedabad (Piprapati), Bhachau Taluka, Samakhiyari-370150. Pan: Aaics6992G

For Appellant: Shri Manish J Shah, with Shri Rushin Patel, ARsFor Respondent: Shri Ashok Kumar Suthar, Sr. DR
Section 194CSection 36(1)(va)Section 40

…the Ld. CIT(A) confirmed the order of the AO by making the reference to the following judgments. 1. CIT vs Ramaniyam Homes P Ltd (Madras High Court) 384 ITR 530 (Madras)/[2016) 287 CTR 200 (Madras) 2. [1996] 88 Taxman 429 (SC)/[1996] 222 ITR 344 (SC)/[1996] 136 CTR 444 (SC) Commissioner of Income-tax vs. T.V. Sundaiam Iyengar & Sons Ltd. 3. [2009] 308 ITR 417 (Bombay)/[2009] 222 CTR 455 (Bombay) Solid Containers Ltd. V. Deputy Commissioner of Income-tax 20. The relevant extract of the order of the Ld. CIT(A), is reproduced as under: Considering the above position, it is clear that any waiver of loan is a benefi…

M/S. Simpson Unitech Wireless (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 1953/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…is not covered by any of clauses i.e., clause (iiia) to (iiic) of section 28 and therefore, cannot be included while computing deduction under section 80HHC. iv. CIT Vs T.V. Sundaiam Iyengar & Sons Ltd. T19961 88 Taxman 429 (SC)/f19961 222 ITR 344 (SQ/pl9961 136 CTR 444 (SC), where Hon’ble Supreme Court held that amount representing unclaimed credit balances written back to profit and loss account by assessee during assessment year under consideration, could be treated as assessee's income and liable to be taxed. v. Solid Containers Ltd. Vs DCIT f20091 178 Taxman 192 (Bombay)/r20091 308 ITR 417 (Bombay)/r20091 2…

M/S. Acorus Unitech Wireless Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2989/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…is not covered by any of clauses i.e., clause (iiia) to (iiic) of section 28 and therefore, cannot be included while computing deduction under section 80HHC. iv. CIT Vs T.V. Sundaiam Iyengar & Sons Ltd. T19961 88 Taxman 429 (SC)/f19961 222 ITR 344 (SQ/pl9961 136 CTR 444 (SC), where Hon’ble Supreme Court held that amount representing unclaimed credit balances written back to profit and loss account by assessee during assessment year under consideration, could be treated as assessee's income and liable to be taxed. v. Solid Containers Ltd. Vs DCIT f20091 178 Taxman 192 (Bombay)/r20091 308 ITR 417 (Bombay)/r20091 2…

DCIT, New Delhi vs. M/S. Acorus Wireless Unitech Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2075/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…is not covered by any of clauses i.e., clause (iiia) to (iiic) of section 28 and therefore, cannot be included while computing deduction under section 80HHC. iv. CIT Vs T.V. Sundaiam Iyengar & Sons Ltd. T19961 88 Taxman 429 (SC)/f19961 222 ITR 344 (SQ/pl9961 136 CTR 444 (SC), where Hon’ble Supreme Court held that amount representing unclaimed credit balances written back to profit and loss account by assessee during assessment year under consideration, could be treated as assessee's income and liable to be taxed. v. Solid Containers Ltd. Vs DCIT f20091 178 Taxman 192 (Bombay)/r20091 308 ITR 417 (Bombay)/r20091 2…

M/S. Airline Allied Services Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 2477/DEL/2014[2010-11]Status: DisposedITAT Delhi10 Nov 2017AY 2010-11

Bench: Shri N. K. Saini & Shri Amit Shukla

For Appellant: Shri P.K. Sahu, AdvocateFor Respondent: Smt. Aparna Karan, CIT (DR)
Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2476 & 2477/DEL/2014 Assessment Year: 2008-09, 2010-11 Airline Allied Services Ltd. v. DCIT Room No.205, 2nd Floor, G-5 Circle 1(1) Building New Delhi IGI Airport, Terminal 1 New Delhi TAN/PAN:AAACA1517B (Appellant) (Respondent) Appellant by: Shri P.K. Sahu, Advocate Respondent by: Smt. Aparna Karan, CIT (DR) Date of hearing: 17 10 2017 Date of pronouncement: 10 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee agai…

M/S. Airline Allied Services Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 2476/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Nov 2017AY 2008-09

Bench: Shri N. K. Saini & Shri Amit Shukla

For Appellant: Shri P.K. Sahu, AdvocateFor Respondent: Smt. Aparna Karan, CIT (DR)
Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2476 & 2477/DEL/2014 Assessment Year: 2008-09, 2010-11 Airline Allied Services Ltd. v. DCIT Room No.205, 2nd Floor, G-5 Circle 1(1) Building New Delhi IGI Airport, Terminal 1 New Delhi TAN/PAN:AAACA1517B (Appellant) (Respondent) Appellant by: Shri P.K. Sahu, Advocate Respondent by: Smt. Aparna Karan, CIT (DR) Date of hearing: 17 10 2017 Date of pronouncement: 10 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee agai…