CIT v. Vatika Township Pvt. Ltd.

367 ITR 466Supreme Court of India2014#25 most cited

What is CIT v. Vatika Township Pvt. Ltd. authority for?

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

1,558

judgments rely on this decision, according to BharatTax’s citation analysis of 383,853 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Vatika Township Pvt. Ltd. · 367 ITR 466 · retrospective amendment · prospective operation · interpretation of taxing statutes · tax law applicability · lex prospicit non respicit · assessment year · law looks forward · section 143(1)

Also reported as

1 SCC 1109 DTR 33271 CTR 1

Sections most often in play

Section 143(3)Section 115BBESection 142(1)Section 143(2)Section 143(1)Section 250Section 69Section 200A
Read the full judgment

Issues it is cited on

retrospective amendmentsection 43bsection 43section 115section 139section 11undisclosed incomesection 143(1)section 132section 13previous yearsection 15

Judgments citing CIT v. Vatika Township Pvt. Ltd.

Sri. M.Srinivasulu vs. State of Karnataka

WP/15985/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Mehboob Transport Company vs. State of Karnataka

WP/15954/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S. S.B Minerals vs. State of Karnataka

WP/31129/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Gogga Gurusanthiah & Bros vs. State of Karnataka

WP/16145/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S. the Sandur Manganese & Iron Ore Ltd vs. State of Karnataka

WP/31148/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Sri.S.A.Thawab vs. State of Karnataka

WP/10712/2009HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S B Ashwathnarayana Singh & Co vs. State of Karnataka & Others

WP/31327/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

H N Premakumar S/O Late H.N.N. Setty vs. State of Karnataka Rep by Its Secretary

WP/6721/2009HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Banashankari Iron Ore Mines vs. The State of Karnataka

WP/31184/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Sandur Manganese and Iron Ore Ltd vs. State of Karnataka

WP/29222/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Kumaraswamy Mineral Exports vs. State of Karnataka

WP/31191/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Trident Minerals & Others vs. State of Karnataka

WP/30928/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Nadeem Minerals vs. State of Karnataka

WP/15809/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Vedanta Limited vs. State of Karnataka

WP/44793/2013HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Steel Authority of India Limited vs. State of Karnataka

WP/35251/2009HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Auro Minerals vs. State of Karnataka

WP/31189/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Veerabhadrappa Sangappa & Co vs. State of Karnataka

WP/31146/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

Sri Allam Veerabhadrappa vs. The State of Karnataka

WP/14802/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S Hothur Traders vs. State of Karnataka

WP/15953/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…

M/S P. Balasubba Setty & Sons, Hospet vs. State of Karnataka

WP/31141/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…radation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, reference was also made to T.N.Godavarman Thirumulpad vs. Union of India, [(2006) 1 SCC 1], wherein, Net Present Value (NPV) and the Compensatory Afforestation Fund Management and Planning Authority (CAMPA) have been constituted for the purpose of afforestation and such other objects consequent upon mining and quarrying operations in forest areas. Therefore, learned Advocate General sought to justify levy of the tax on the basis of…