CIT v. Triputi Wollen Mills Limited

193 ITR 252High Court1992#4311 most cited
27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2023.

Issues it is cited on

section 36(1)(ii)project completion methodpercentage completion methodsection 57(iii)disallowance of interest expenditureput to usesection 57section 36(1)(iii)capital expendituresection 36(1)section 36income from other sources

Judgments citing CIT v. Triputi Wollen Mills Limited

M/S Rajendra Prasad Srivastava, Azamgarh vs. ACIT, Range - Azamgarh, Azamgarh

In the result, the appeal of the assessee is dismissed

ITA 164/VNS/2019[2013-2014]Status: DisposedITAT Varanasi07 Feb 2023AY 2013-2014

Bench: Shri.Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2013-14 M/S Rajendra Prasad Srivastava, Vs. Asstt. Commissioner Of Income Sarfuddinpur, Near Railway Tax, Range-Azamgarh Station, Azamgarh-276001 Pan-Aakfr2986A (Appellant) (Respondent) Appellant By: Sh.Hari N. Singh Bisen, C.A. Respondent By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 11.01.2023 Date Of Pronouncement: 07.02.2023

For Appellant: Sh.Hari N. Singh Bisen, C.AFor Respondent: Sh. A.K. Singh, Sr. DR
Section 143(2)Section 145(3)

…hat securities in question were part of trading assets of assessee's banking business - Income from securities was income from business," 8 M/s Rajendra Prasad Srivastava (ii) Hon’ble Calcutta High Court in the case of CT vsTriupatiWoollan Mills Ltd. (1992) 193 ITR 252 (CAL) wherein the Hon'ble High Court has held, "Business income- Interest income-Interest on deposits with bank-Assessee carrying on business, investing his surplus cash temporarily with bank - Finding by the Tribunal that such investments are made by utilization of commercial assets of assessee - Interest received on said deposits is taxable as…

Asstt Commissioner of Income Tax, CC-7(3), Mumbai vs. M/S Macrotech Developers Ltd .(Successor to M/S Sahajanad Hi-Tech Construction Pvt Ltd.), Mumbai

In the result, for A.Y. 2015-16, the appeal of the learned

ITA 1893/MUM/2022[2014-15]Status: DisposedITAT Mumbai26 Oct 2022AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm M/S Macrotech Developers Ltd. (Successor To M/S Sahajanad Acit Cc-7(3) Hi-Tech Construction Pvt. Room No. 655, Ltd.) Aayakar Bhavan, 412,4Th Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) Pan No.Aaecp1936F Acit Cc-7(3) Macrotech Developers Ltd. Room No. 655, (Successor To Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, Cawasji, Patel Road, Horniman Circle, Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D ‘Ita No. 1864/Mum/2022 (Assessment Year 2015-16) Macrotech Developers Ltd. Dcit, (Successor To Bellissimo Central Circle 7(3) Developers Thane Private Room No. 655, 6 Th Floor, Limited) 412, Floor-4, 17G Aaykar Bhavan, Vs. Vardhman Chamber, Cawasji, M. K. Road, Patel Road, Horniman Circle, Mumbai-400 021 Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D

For Appellant: Shri. Gunajjan KakkadFor Respondent: Shri. Nishant Somaiya SRAR
Section 143(3)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM M/S Macrotech Developers Ltd. (Successor to M/s Sahajanad ACIT CC-7(3) Hi-Tech Construction Pvt. ROOM NO. 655, Ltd.) Aayakar Bhavan, 412,4TH Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) PAN No.AAECP1936F ACIT CC-7(3) Macrotech Developers Ltd. Room no. 655, (Successor to Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, C…

Assistant Commissioner of Income Tax, Central Circle-7(3), Mumbai vs. M/S Macrotech Developers Ltd, Mumbai

In the result, for A.Y. 2015-16, the appeal of the learned

ITA 1885/MUM/2022[2015-16]Status: DisposedITAT Mumbai26 Oct 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm M/S Macrotech Developers Ltd. (Successor To M/S Sahajanad Acit Cc-7(3) Hi-Tech Construction Pvt. Room No. 655, Ltd.) Aayakar Bhavan, 412,4Th Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) Pan No.Aaecp1936F Acit Cc-7(3) Macrotech Developers Ltd. Room No. 655, (Successor To Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, Cawasji, Patel Road, Horniman Circle, Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D ‘Ita No. 1864/Mum/2022 (Assessment Year 2015-16) Macrotech Developers Ltd. Dcit, (Successor To Bellissimo Central Circle 7(3) Developers Thane Private Room No. 655, 6 Th Floor, Limited) 412, Floor-4, 17G Aaykar Bhavan, Vs. Vardhman Chamber, Cawasji, M. K. Road, Patel Road, Horniman Circle, Mumbai-400 021 Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D

For Appellant: Shri. Gunajjan KakkadFor Respondent: Shri. Nishant Somaiya SRAR
Section 143(3)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM M/S Macrotech Developers Ltd. (Successor to M/s Sahajanad ACIT CC-7(3) Hi-Tech Construction Pvt. ROOM NO. 655, Ltd.) Aayakar Bhavan, 412,4TH Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) PAN No.AAECP1936F ACIT CC-7(3) Macrotech Developers Ltd. Room no. 655, (Successor to Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, C…

Macrotech Developers Ltd(Successor to Bellissimo Developers Thane Private Limited), Mumbai vs. Dy Commissioner of Income Tax, Central Circle 7(3) (Formerly Income Tax Officer, Ward 6(3)(2)), Mumbai

In the result, for A.Y. 2015-16, the appeal of the learned

ITA 1864/MUM/2022[2015-16]Status: DisposedITAT Mumbai26 Oct 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm M/S Macrotech Developers Ltd. (Successor To M/S Sahajanad Acit Cc-7(3) Hi-Tech Construction Pvt. Room No. 655, Ltd.) Aayakar Bhavan, 412,4Th Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) Pan No.Aaecp1936F Acit Cc-7(3) Macrotech Developers Ltd. Room No. 655, (Successor To Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, Cawasji, Patel Road, Horniman Circle, Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D ‘Ita No. 1864/Mum/2022 (Assessment Year 2015-16) Macrotech Developers Ltd. Dcit, (Successor To Bellissimo Central Circle 7(3) Developers Thane Private Room No. 655, 6 Th Floor, Limited) 412, Floor-4, 17G Aaykar Bhavan, Vs. Vardhman Chamber, Cawasji, M. K. Road, Patel Road, Horniman Circle, Mumbai-400 021 Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D

For Appellant: Shri. Gunajjan KakkadFor Respondent: Shri. Nishant Somaiya SRAR
Section 143(3)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM M/S Macrotech Developers Ltd. (Successor to M/s Sahajanad ACIT CC-7(3) Hi-Tech Construction Pvt. ROOM NO. 655, Ltd.) Aayakar Bhavan, 412,4TH Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) PAN No.AAECP1936F ACIT CC-7(3) Macrotech Developers Ltd. Room no. 655, (Successor to Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, C…

Ambuja Cement India P.Ltd, Mumbai vs. Asst CIT Cir 3(1), Mumbai

In the result appeal of the assessee is allowed as indicated above

ITA 2600/MUM/2014[2005-06]Status: DisposedITAT Mumbai27 Aug 2018AY 2005-06

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2600/Mum/2014 (नििाारण वर्ा / Assessment Year : 2005-06)

For Appellant: Shri. Soumen Adak &For Respondent: Shri Satish Chandra Rajore
Section 143Section 143(3)Section 147Section 14ASection 234B

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.2600/Mum/2014 (नििाारण वर्ा / Assessment Year : 2005-06) Ambuja Cement India बिाम/ ACIT CIR 3(1) Private Ltd. (Since Merged Aayakar Bhavan, with Holcim India P. Ltd.), v. M.K. Road, 106, Maker Chamber-III, Mumbai-400020 Nariman Point, Mumbai-400021 स्थायी ऱेखा सं./ PAN : AACCA3390A (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Soumen Adak & Shri. Harish Agarwal Revenue by : Shri Satish…

DCIT Cir - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

ITA 1416/MUM/2007[2003-2004]Status: DisposedITAT Mumbai10 Aug 2018AY 2003-2004

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…ciation (Clause La &49)(Paper book page 102 & 104) and hence income arising therefrom in the course of business is assessable a business Income. He relied on the decision in the cases of Plast Ltd Vs CIT (237 ITR 454) (SC). CIT Vs Tirupati Woollen Mills Ltd. (193 ITR 252) (Cal) and Lakshmi Silk Mills Ltd 20 ITR 451(SC). 18. Ld. Counsel submitted that instead of considering Rs. 2,000/- on adhoc basis as expenditure incurred to earn the said income, the actual expenditure incurred to earn the aforesaid income is to be excluded. 19. The Ld. Departmental Representative relied on the order of the Ld. CIT(A). 20. We ha…

M/S. Gujarat Ambuja Cements Ltd., Mumbai vs. DCIT RG. 3(1), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 7092/MUM/2005[2002-2003]Status: DisposedITAT Mumbai10 Aug 2018AY 2002-2003

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…ciation (Clause La &49)(Paper book page 102 & 104) and hence income arising therefrom in the course of business is assessable a business Income. He relied on the decision in the cases of Plast Ltd Vs CIT (237 ITR 454) (SC). CIT Vs Tirupati Woollen Mills Ltd. (193 ITR 252) (Cal) and Lakshmi Silk Mills Ltd 20 ITR 451(SC). 18. Ld. Counsel submitted that instead of considering Rs. 2,000/- on adhoc basis as expenditure incurred to earn the said income, the actual expenditure incurred to earn the aforesaid income is to be excluded. 19. The Ld. Departmental Representative relied on the order of the Ld. CIT(A). 20. We ha…

M/S. Orissa State Co-Operative Handicrafts Corporation Limited, Bhubaneswar vs. DCIT, Circle-4(1), Bhubaneswar

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

ITA 378/CTK/2017[2013-14]Status: DisposedITAT Cuttack17 May 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm M/S Orissa State Cooperative Vs. Dcit, Circle-4(1), Handicrafts Corporation Limited, Bhubaneswar At-D-2/3, Industrial Estate, Rasulgarh, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaaao 0096 K (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Ambika Prasad Mohanty, Ar िाजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तािीख / Date Of Hearing : 14/05/2018 घोषणा की तािीख/Date Of Pronouncement 17/05/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed This Appeal Against The Order Of Cit(A)-2, Bhubaneswar, Dated 28.06.2017, Passed In I.T.Appeal No.0039/2016-17, U/S.143(3)/250 Of The I.T.Act For The Assessment Year 2013-2014. 2. At The Time Of Hearing, Ld. Ar Of The Assessee Has Not Pressed The Grounds No.2 & 3 Of The Grounds Of Appeal. Accordingly, We Dismiss The Ground Nos.2&3 As Not Pressed. 3. The Effective Grounds Of Appeal Are As Under :- 1. Ld Cit (Appeals) Is Wrong & Unlawful In Upholding The Decision Of Assessing Officer With Respect To Disallowance Of Interest Claimed By The Assessee U/S 80P(2) (D). Interest Income From Orissa State Co Operative Bank Ltd Being Another Co Operative Society To The Tune Of Rs. 30,37,898/-. 4. Thus Ld Cit (Appeals) Is Wrong In Holding That, The Whole Of Rs. 44,02,128/- Interest Income Is Income From Fixed Deposits & Is Neither Deductible U/S 80P(2)(D) Nor Eligible For Set Off Against Carried Forward Loss For Being Income From Other Sources.

For Appellant: Shri Ambika Prasad Mohanty, ARFor Respondent: Shri D.K.Pradhan, DR
Section 143(1)Section 143(2)Section 143(3)Section 56(2)Section 72(1)Section 80P(2)Section 80P(2)(d)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM M/s Orissa State Cooperative Vs. DCIT, Circle-4(1), Handicrafts Corporation Limited, Bhubaneswar At-D-2/3, Industrial Estate, Rasulgarh, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AAAAO 0096 K (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri Ambika Prasad Mohanty, AR िाजस्व की ओर से /Revenue by : Shri D.K.Pradhan, DR सुनवाई की तािीख / Date of Hearing : 14/05/2018 घोषणा की तािीख/Date of Pronouncement 17/05/2018 आदेश…

ITO 2(1)(4), Mumbai vs. Canara Bank Securities Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 821/MUM/2016[2008-09]Status: DisposedITAT Mumbai07 Dec 2017AY 2008-09

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2008-09 Income Tax Officer-2(1)(4), M/S Canara Bank Securities Room No.553, 5Th Floor, Ltd. बनाम/ Aayakar Bhavan, 7Th Floor, Maker Chamber-Iii, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaacg2218H

Section 115JSection 143(2)Section 143(3)Section 263Section 263oSection 56

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ सी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘C’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2008-09 Income Tax Officer-2(1)(4), M/s Canara Bank Securities Room No.553, 5th Floor, Ltd. बनाम/ Aayakar Bhavan, 7th Floor, Maker Chamber-III, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No. AAACG2218H राज"व क" ओर से / Revenue by Shri H.N.Singh CIT-DR "नधा"रती क" ओर…

Orissa State Co-Operative Handicrafts Corporation Ltd., Bhubaneswar vs. DCIT, Circle-4(1), Bhubaneswar

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

ITA 66/CTK/2017[2012-13]Status: DisposedITAT Cuttack31 May 2017AY 2012-13

Bench: Shri N.S Sainiassessment Year : 2012-2013

For Appellant: Shri Biswa Ranjan Patnaik, ARFor Respondent: Shri D.K.Pradhan, DR
Section 56Section 80PSection 80P(2)Section 80P(2)(e)

…n the interval between receipt and disbursement. Therefore, this decision is not applicable to the facts of the assessee’s case. 6.4 The Ld A.R. further relied on the decision of Hon’ble Calcutta High Court in the case of CIT vs Tirupati Woollen Mills Ltd., 193 ITR 252 (Cal) wherein it was held that the Tribunal had found that the interest arose from utilization of commercial asset. The funds utilized in making fixed deposit with banks were business funds lying temporarily surplus with the assessee. It was therefore assessable as business income and revenue expenditure could be deducted from it. In the case…

Emgee Cables & Communications Ltd., Jaipur vs. DCIT, Jaipur

In the result, ground no. 1 of the

ITA 390/JPR/2014[2008-09]Status: DisposedITAT Jaipur31 Mar 2017AY 2008-09
For Appellant: Shri R.A.Verma (Addl. CIT)For Respondent: Shri S.R. Sharma &
Section 2Section 32Section 32(2)

…copy of A/c of each party to whom loan was advanced along with copy of Bank A/c (s) of assessee company showing that loans were advanced from funds of cc limit of bank and thus business funds were advanced are placed. In Tirupati Woolen Mills Ltd. (1992) 193 ITR 252 (Cal.) it was held that interest earned from utilization of commercial asset would be income from business. The Supreme Court in CIT Vs. Calcutta National Bank Ltd. (1959) 37 ITR 171 held that “business” is a word of very wise connotation with the result that income of interest in course of carrying 12 ITA No. 390/JP/2014, ITA No. 357/JP/201…

ACIT, Cir-31, Kolkata vs. West Bengal Housing Board, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 284/KOL/2014[2009-10]Status: DisposedITAT Kolkata22 Mar 2017AY 2009-10
Section 143(3)Section 56Section 80I

…e result that it should ordinarily be treated as business income. Except where the investments are independent of business made out of surplus funds in long term deposits, there is no possibility of assessing the same as otherwise - Tirupati Woolen Mills Ltd. 193 ITR 252 (Cal.), CIT vs. AP Industrial Corporation 175 ITR 361 (AP); CIT vs. East India Hotels Ltd. 207 ITR 881 (Cal); and the fact that the purpose of the assessee in investing in fixed deposits is to make available funds for its housing projects and therefore the interests on such deposits should be treated as the business income of the assessee. Not on…

DCIT, Circle - 11, Kolkata vs. M/S. I M C Ltd, Kolkata

Appeal is dismissed

ITA 371/KOL/2012[2007-08]Status: DisposedITAT Kolkata18 Jan 2017AY 2007-08

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10(34)Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.813 & 781/Kol/2009 Assessment Year:2005-06 M/s IMC Ltd., V/s. DCIT, Circle-11, 232/A. A.J.C. Bose P-7, Chowringhee Road, Kolkata-700 020 Square, Aayakar [PAN No.AAACI 6884 Bhawan, Kolka-69 R] DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square, 232/A, AJC Bose Road, Kolkata-700 069 Kolkta-20 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.370-371/Kol/2012 Assessment Years:2006-07 & 2007-08 DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square,…

M/S. Imc Ltd., Kolkata vs. DCIT, Circle - 11, Kolkata

Appeal is dismissed

ITA 813/KOL/2009[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10(34)Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.813 & 781/Kol/2009 Assessment Year:2005-06 M/s IMC Ltd., V/s. DCIT, Circle-11, 232/A. A.J.C. Bose P-7, Chowringhee Road, Kolkata-700 020 Square, Aayakar [PAN No.AAACI 6884 Bhawan, Kolka-69 R] DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square, 232/A, AJC Bose Road, Kolkata-700 069 Kolkta-20 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.370-371/Kol/2012 Assessment Years:2006-07 & 2007-08 DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square,…

DCIT, Circle - 11, Kolkata vs. M/S. Imc Ltd., Kolkata

Appeal is dismissed

ITA 781/KOL/2009[2005-06]Status: DisposedITAT Kolkata18 Jan 2017AY 2005-06

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10(34)Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.813 & 781/Kol/2009 Assessment Year:2005-06 M/s IMC Ltd., V/s. DCIT, Circle-11, 232/A. A.J.C. Bose P-7, Chowringhee Road, Kolkata-700 020 Square, Aayakar [PAN No.AAACI 6884 Bhawan, Kolka-69 R] DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square, 232/A, AJC Bose Road, Kolkata-700 069 Kolkta-20 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.370-371/Kol/2012 Assessment Years:2006-07 & 2007-08 DCIT, Circle-11, P-7, V/s. M/s IMC Ltd., Chowringhee Square,…

DCIT RG. - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 4374/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Gujarat Ambuja Cements Limited, The Dy. Commissioner of 122, Maker Chambers, III, Income-tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner of Income- Gujarat Ambuja Cements tax-range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6th floor, Chambers, III, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-40…

M/S. Gujarat Ambuja Cements Ltd., Mumbai vs. DCIT RG. 3(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3360/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Gujarat Ambuja Cements Limited, The Dy. Commissioner of 122, Maker Chambers, III, Income-tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner of Income- Gujarat Ambuja Cements tax-range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6th floor, Chambers, III, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-40…

A.C.I.T Cir - 36, Kolkata. vs. M/S Sri Ram Commercial Co, Kolkata

In the result, Revenue’s appeal is dismissed

ITA 623/KOL/2013[2008-2009]Status: DisposedITAT Kolkata18 Nov 2016AY 2008-2009

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10BSection 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA Nos.1841/Kol/2013, 1897/Kol/2013, 2161-2162/Kol/2013 & 623/Kol/2014 Assessment Years :2002-03 to 2004-05 M/s Tea Promoters (India) V/s. DCIT, Range-4, Pvt. Ltd., Suit No. 17, Aaykar Vhawan, Kolkata-69 Chowringhee Mansion, 30, J.L. Nehru Road, Kolkata- 700 016 [PAN No.AABCT 0260 H] ITO Ward-4(4) V/s. M/s Tea Promoters (India) P-7, Chowringhee Square, Pvt. Ltd., Aayakar Bhawan, 8th Floor, Kolkta-69 M/s Tea Promoters (India) V/s. ACIT, Circle-4 Kolkata अपीलाथ" /Ap…

Income Tax Officer Ward-4(4), Kolkata vs. M/S Tea Propoters (India) Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 2161/KOL/2013[2002-03]Status: DisposedITAT Kolkata18 Nov 2016AY 2002-03

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10BSection 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA Nos.1841/Kol/2013, 1897/Kol/2013, 2161-2162/Kol/2013 & 623/Kol/2014 Assessment Years :2002-03 to 2004-05 M/s Tea Promoters (India) V/s. DCIT, Range-4, Pvt. Ltd., Suit No. 17, Aaykar Vhawan, Kolkata-69 Chowringhee Mansion, 30, J.L. Nehru Road, Kolkata- 700 016 [PAN No.AABCT 0260 H] ITO Ward-4(4) V/s. M/s Tea Promoters (India) P-7, Chowringhee Square, Pvt. Ltd., Aayakar Bhawan, 8th Floor, Kolkta-69 M/s Tea Promoters (India) V/s. ACIT, Circle-4 Kolkata अपीलाथ" /Ap…

M/S Tea Promoters (India) Pvt Ltd, Kolkata vs. D.C.I.T RG - 4, Kolkata

In the result, Revenue’s appeal is dismissed

ITA 1897/KOL/2013[2003-04]Status: DisposedITAT Kolkata18 Nov 2016AY 2003-04

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 10BSection 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA Nos.1841/Kol/2013, 1897/Kol/2013, 2161-2162/Kol/2013 & 623/Kol/2014 Assessment Years :2002-03 to 2004-05 M/s Tea Promoters (India) V/s. DCIT, Range-4, Pvt. Ltd., Suit No. 17, Aaykar Vhawan, Kolkata-69 Chowringhee Mansion, 30, J.L. Nehru Road, Kolkata- 700 016 [PAN No.AABCT 0260 H] ITO Ward-4(4) V/s. M/s Tea Promoters (India) P-7, Chowringhee Square, Pvt. Ltd., Aayakar Bhawan, 8th Floor, Kolkta-69 M/s Tea Promoters (India) V/s. ACIT, Circle-4 Kolkata अपीलाथ" /Ap…

CIT v. Triputi Wollen Mills Limited (193 ITR 252) — Cited in 27 Judgments | BharatTax