CIT v. Tasgaon SSK Ltd.

412 ITR 420Supreme Court of India2019#1255 most cited

What is CIT v. Tasgaon SSK Ltd. authority for?

The additional price paid by a sugar cooperative society to sugarcane growers, exceeding the Statutory Minimum Price (SMP) as per Clause 5A of the Sugarcane Control Order, 1966, is a mandatory liability and an allowable business expense for the cooperative.

90

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Also referred to as

CIT v. Tasgaon SSK Ltd. · Tasgaon SSK Ltd. v. CIT · section 254 · section 25 · section 143(3) · sugarcane additional price · excess payment to growers · Statutory Minimum Price · Sugarcane Control Order 1966 Clause 5A · sugar cooperative society · allowable business expense · mandatory liability

Issues it is cited on

section 254section 25section 143(3)nfacbusiness

Judgments citing CIT v. Tasgaon SSK Ltd.

Sadashivrao Mandlik Kagal Tal. Sah. Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle - 1, Kolhapur

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1731/PUN/2017[2014-15]Status: DisposedITAT Pune01 Oct 2019AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Bhogawati Sah. Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Circle -1, Kolhapur

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1730/PUN/2017[2014-15]Status: DisposedITAT Pune01 Oct 2019AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Dudhganga Vedganga Sah. Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income Tax, Circle -1, Kolhapur

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1729/PUN/2017[2014-15]Status: DisposedITAT Pune01 Oct 2019AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Vasantdada Sahakari Sakhar Karkhana Ltd, Sangli vs. Assistant Commisssioner of Income Tax, Circle -2, Sangli

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1693/PUN/2017[2013-14]Status: DisposedITAT Pune01 Oct 2019AY 2013-14

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Rena Sahakari Sakhar Karkhana Ltd, Latur vs. Deputy Commissioner of Income-Tax, Latur Circle, Latur

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1675/PUN/2017[2013-14]Status: DisposedITAT Pune01 Oct 2019AY 2013-14

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Sahakar Maharshi Shankarrao Mohite Patil Ssk Ltd, Solapur vs. Assistant Commissioner of Income Tax, Solapur

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1318/PUN/2017[2013-14]Status: DisposedITAT Pune01 Oct 2019AY 2013-14

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Kranti Ssk Ltd, Sangli vs. Assistant Commissioner of Income Tax, Sangli

In the result, all the appeals are fully/partly allowed for statistical purposes in the manner aforesaid as the case may be

ITA 1021/PUN/2017[2010-11]Status: DisposedITAT Pune01 Oct 2019AY 2010-11

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

…record. There is consensus ad idem between the rival parties that the issue of payment of excessive price on purchase of sugarcane by the assesses is no more res integra in view of the recent judgment of Hon‟ble Supreme Court in CIT Vs Tasgaon SSK Ltd. (2019) 412 ITR 420 (SC). The 12 SSK Group of 75 cases Hon‟ble Apex Court, vide its judgment dated 05-03-2019, has elaborately dealt with this issue. It recorded the factual matrix that the assessee in that case purchased and crushed sugarcane and paid price for the purchase during crushing seasons 1996-97 and 1997-98, firstly, at the time of purchase of sugarcane…

Shri Ganesh Sahakari Sakhar Karkhana Ltd., Ahmednagar vs. Assistatn Commissioner of Income-Tax, Ahmednagar

In the result, both the appeals of assessee are allowed for statistical purpose

ITA 954/PUN/2017[2012-13]Status: DisposedITAT Pune02 Jul 2019AY 2012-13

Bench: Shri R.S. Syal & Shri Vikas Awasthy

For Appellant: N O N EFor Respondent: Shri Pankaj Garg

…e Tribunal while deciding bunch of appeals has restored this issue to the file of Assessing Officer to decide the issue in light of decision of Hon’ble Supreme Court of India in the case of Commissioner of Income Tax Vs. Tasgaon Taluka S.S.K. Ltd. reported as 412 ITR 420. This case may also be restored to the Assessing Officer with similar directions. 5. The assessee in appeal has assailed the order of Commissioner of Income Tax (Appeals) in disallowing excess cane price paid to the cane A.Ys. 2009-10 & 2012-13 growers. The assessee is a sugar factory engaged in manufacturing of white sugar from sugar cane. The…

Shri Ganesh Sahakari Sakhar Karkhana Ltd., Ahmednagar vs. Assistatn Commissioner of Income-Tax, Ahmednagar

In the result, both the appeals of assessee are allowed for statistical purpose

ITA 953/PUN/2017[2009-10]Status: DisposedITAT Pune02 Jul 2019AY 2009-10

Bench: Shri R.S. Syal & Shri Vikas Awasthy

For Appellant: N O N EFor Respondent: Shri Pankaj Garg

…e Tribunal while deciding bunch of appeals has restored this issue to the file of Assessing Officer to decide the issue in light of decision of Hon’ble Supreme Court of India in the case of Commissioner of Income Tax Vs. Tasgaon Taluka S.S.K. Ltd. reported as 412 ITR 420. This case may also be restored to the Assessing Officer with similar directions. 5. The assessee in appeal has assailed the order of Commissioner of Income Tax (Appeals) in disallowing excess cane price paid to the cane A.Ys. 2009-10 & 2012-13 growers. The assessee is a sugar factory engaged in manufacturing of white sugar from sugar cane. The…

Shri Chh. Shahu Rayat Sakhar Udyog, Kolhapur vs. Income-Tax Officer, Kolhapur

In the result, the appeal of assessee is allowed for statistical purpose

ITA 854/PUN/2017[2012-13]Status: DisposedITAT Pune02 Jul 2019AY 2012-13

Bench: Shri R.S. Syal & Shri Vikas Awasthy

For Appellant: Mrs. Shubhada A. KoppaFor Respondent: Shri Pankaj Garg

…tted that the Tribunal in bunch of appeals has restored this issue to the file of Assessing Officer to decide the issue in light of decision of Hon’ble Supreme Court of India in the case of Commissioner of Income Tax Vs. Tasgaon Taluka S.S.K. Ltd. reported as 412 ITR 420. The ld. AR further submitted that assessment year under appeal is under Fair and Remunerative Price (FRP) regime. Therefore, the law laid down by the Hon’ble Apex Court in the case of Commissioner of Income Tax Vs. Tasgaon Taluka S.S.K. Ltd. (supra) would not apply. The ld. AR to further elaborate her contentions has filed written submissions. T…