What is CIT v. Vegetable Products authority for?

If there are two reasonable interpretations of a taxing statute, the interpretation that favors the assessee must be adopted.

How many judgments cite CIT v. Vegetable Products?

24 judgments on BharatTax cite CIT v. Vegetable Products (188 ITR 192), spanning 2015 to 2025.

CIT v. Vegetable Products (188 ITR 192)

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 497/PUN/2025[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1565/PUN/2024[2018-19]Status: DisposedITAT Pune27 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1555/PUN/2024[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Respondent: S/Shri Suchek Anchaliya and

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

SAURASHTRA GRAMIN BANK MANAGER (F & A), RAJKOT,RAJKOT vs. THE COMMISSIONER OF INCOME TAX-I,, RAJKOT

In the result, the appeal of the assessee is allowed

ITA 61/RJT/2021[2015-16]Status: DisposedITAT Rajkot07 Dec 2023AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2015-16 Saurashtra Gramin Bank Vs. Pr.Commissioner Of Income- 1St Floor, Lic Jeevan Tax-1, Rajkot. Prakash Building, Wing-2, Tagore Road Rajkot 360 001. Pan : Aahas 2116 H अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Smt.Asha Vyas, Ar Revenue By : Ms.Jaya Chaudhary Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 25/09/2023 घोषणा क" तार"ख /Date Of Pronouncement: 07/12/2023 आदेश/O R D E R Per Annapurna Guptapresent Appeal Has Been Filed By The Assessee Against Order Passed By The Ld.Pr.Commissioner Of Income Tax-1, Rajkot [Hereinafter Referred To As “Ld.Pr.Cit]By Invoking Provision Of Section 263Of The Income Tax Act, 1961 ("The Act" For Short) Dated 31.3.2021Pertainingto The Asst.Year2015-16. 2. The Grounds Raised By The Assessee In The Appeal Are As Under:

For Appellant: Smt.Asha Vyas, ARFor Respondent: Ms.Jaya Chaudhary CIT-DR

Section 143(3)Section 263Section 263oSection 36Section 36(1)(viia)

…was wrongly allowed. Therefore the computations made by the assessee in its submission cannot be considered and accordingly such contention is rejected. The reliance placed by the assessee on the Apex Court decision in the case of CIT v/s Vegetable products [188 ITR 192 (SC)] is not relevant here as in the case of the assessee there are not two constructions of a taxing statue but the issue is wrong claim of deduction u/s. 36(1)(viia) and its allowance by the A.O. 5. It is apparent and evident from the above para 5.1 that the ld.Pr.CIT notes that the total eligible claim of deduction of the assessee was Rs.8726…

SMT . VEENA CHATURVEDI ,MUMBAI vs. DCIT CENT CIR -2(3) , MUMBAI

In the result, appeal of the assessee is allowed

ITA 1702/MUM/2021[2013-14]Status: DisposedITAT Mumbai18 Sept 2023AY 2013-14

Section 10(38)Section 139Section 143(3)Section 147Section 148Section 68

…0181, wherein the deletion of capital gains on alleged penny stock u/s 68 of the Act was upheld by the Hon'ble Jurisdictional High Court. When there are conflicting judgements of various High Courts, the Hon'ble Supreme Court in the case of Vegetable Products 188 ITR 192 (SC), had held that the construction that is favourable to the assessee should be adopted. Hence, on the basis of this principle, it is our humble submission that the decision of the Hon'ble Calcutta High Court rendered against the assessee, may not be followed in view of the favourable decision of the Hon'ble Jurisdictional High Court of Bombay.…

MAHAVIR ADINATH SALVE,,SOLAPUR vs. INCOME-TAX OFFICER, WARD - 1 (1),, SOLAPUR

Appeal is allowed in above terms

ITA 441/PUN/2019[2008-09]Status: DisposedITAT Pune29 Aug 2022AY 2008-09

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.441/Pun/2019 िनधा"रणवष" / Assessment Year : 2008-09 Shri Mahavir Adinath Salve, The Ito, Ward-1(1), Solapur. House No.930, Nagane Plot Vs Paranda Road, Barshi, . Solapur – 413411. Pan: Arxps 5761 N Appellant/ Assessee Respondent /Revenue Assessee By Shri V L Jain – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 11/08/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For Assessment Year 2008-09 Is Directed Against The Commissioner Of Income Tax(Appeals)-7, Pune’S Order Dated 15.11.2018 Passed In Appeal No.Pn/Cit(A)-7/Cir- 1/0804/2016-17, In Proceedings U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”].

Section 143(3)Section 194CSection 40

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.441/PUN/2019 िनधा"रणवष" / Assessment Year : 2008-09 Shri Mahavir Adinath Salve, The ITO, Ward-1(1), Solapur. House No.930, Nagane Plot Vs Paranda Road, Barshi, . Solapur – 413411. PAN: ARXPS 5761 N Appellant/ Assessee Respondent /Revenue Assessee by Shri V L Jain – AR Revenue by Shri S P Walimbe – DR Date of hearing 11/08/2022 Date of pronouncement 29/08/2022 आदेश/ ORDER Per S.S.Godara, JM: This assessee’s appeal for As…

DCIT, CIRCLE-6(1), KOLKATA, KOLKATA vs. M/S INTEGRATED COAL MINING LTD., KOLKATA

In the result, the appeal filed by the Revenue is dismissed

ITA 1031/KOL/2017[2012-13]Status: DisposedITAT Kolkata07 Dec 2018AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Dcit, Circle 6(1), Kolkata Vs. M/S. Integrated Coal Mining Ltd. P-7, Chowringhee Square, 6, Church Lane, Kolkata – 700 069. Kolkata – 700 001. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaci 5584 L (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Shri D. Mukherjee & A. Goenka, Ld. ARFor Respondent: Shri R. Chowdhury, Addl. CIT

Section 115JSection 14ASection 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI S.S. GODARA, JM & DR. A.L. SAINI, AM DCIT, Circle 6(1), Kolkata Vs. M/s. Integrated Coal Mining Ltd. P-7, Chowringhee Square, 6, Church Lane, Kolkata – 700 069. Kolkata – 700 001. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACI 5584 L (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Revenue by : Shri R. Chowdhury, Addl. CIT, Assessee by : Shri D. Mukherjee & A. Goenka, Ld. AR सुनवाई क" तार"ख / Date of Hearing : 26/11/2018 घोषणा क" तार"ख/Date of Pronouncement: 07/12/2018 आदेश / O R D E R Per Dr. A. L. Saini, AM: The captioned appeal filed by the Revenu…

DCIT, MORADABAD vs. M/S. PRATHMA BANK, MORADABAD

In the result, appeal of the department is dismissed

ITA 5273/DEL/2015[2012-13]Status: DisposedITAT Delhi03 Oct 2018AY 2012-13

Bench: Shri Bhavnesh Saini & Shri L.P. Sahuasstt. Year: 2012-13

For Appellant: Shri Piyush Kaushik, AdvFor Respondent: Shri Surender Pal, Sr.DR

Section 32(1)Section 36Section 36(1)(vii)Section 36(1)(viia)

…ourt in the case of State Bank of Patiala vs CIT disregarding the verdict of Kerala high Court in the case of South Indian Bank Ltd. Vs CIT relied upon by the assessee in view of the landmark judgment of Supreme court in the case of CIT vs Vegetable Products [188 ITR 192 (SC)] holding therein that "if two reasonable constructions of a taxing provision are possible, that construction which favors the assessee must be adopted". It is seen that the Hon'ble Apex court in the in the case of MIS Southern Technologies Ltd. Vs Joint Commissioner of Income-tax, Coimbatore, (2010) 228 CTR(SC) 440 had occasion to analyse th…

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

In the result, all the appeals of the assessee for A

ITA 17/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

In the result, all the appeals of the assessee for A

ITA 15/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

In the result, all the appeals of the assessee for A

ITA 14/PUN/2013[2005-06]Status: DisposedITAT Pune28 Feb 2018AY 2005-06

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

In the result, all the appeals of the assessee for A

ITA 13/PUN/2013[2004-05]Status: DisposedITAT Pune28 Feb 2018AY 2004-05

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

In the result, all the appeals of the assessee for A

ITA 12/PUN/2013[2003-04]Status: DisposedITAT Pune28 Feb 2018AY 2003-04

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

M/S KAKADE CONSTRUCTION COMPANY,PUNE vs. ACIT, PUNE

In the result, all the appeals of the assessee for A

ITA 102/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

M/S KAKADE CONSTRUCTION COMPANY,PUNE vs. ACIT, PUNE

In the result, all the appeals of the assessee for A

ITA 101/PUN/2013[2007-08]Status: DisposedITAT Pune28 Feb 2018AY 2007-08

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

M/S KAKADE CONSTRUCTION COMPANY,PUNE vs. ACIT, PUNE

In the result, all the appeals of the assessee for A

ITA 100/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR

Section 132Section 132(4)Section 153ASection 271(1)(c)

…search action applies and therefore, the pre-amended Explanation 5A is applicable to the case on hand. Further, on the issue of judicial discipline, Ld Counsel relied heavily on the ratio laid down on the Apex court’s judgment in case of Vegetable Products 188 ITR 192 . Further, he also brought our attention to the recent decision of the Mumbai Bench dt 03-01-2018 in the group cases of Reliance Communication Ltd (4672/M/2017 & others) for the proposition that failure to follow an existing favourable decision of the Tribunal amounts to violating the said Apex court’s judgment. F. To sum up, it is the argumen…

THE DDIT (IT)-2(1), MUMBAI vs. M/S. RELIANCE COMMUNICATION LTD. ( FORMERLY KNOWN AS M/S. RELIANCE INFOCOMM LTD ), NAVI MUMBAI

ITA 4672/MUM/2007[]Status: DisposedITAT Mumbai03 Jan 2018

Bench: Shri R.C.Sharma, Am & Shri C.N. Prasad, Jm

…e judicial hierarchy and maintain judicial discipline. Furthermore, if the applications of the Revenue were to be allowed, it would lead to the violation of the principle laid down by the Hon'ble Supreme Court in the case of CIT Vs. Vegetable Products (1973) (188 ITR 192) (SC) wherein it has been held that where there are two possible views, the view M/s. Reliance Communication Ltd., favourable to the assessee must be adopted. With regard to the merit of the case, it is open to the Revenue to argue before the Regular Bench, if there are favourable or unfavourable decisions other than jurisdictional High Court dec…

DCIT, MORADABAD vs. M/S. PRATHMA BANK, MORADABAD

In the result, appeal of the department is dismissed

ITA 2924/DEL/2015[2011-12]Status: DisposedITAT Delhi17 Apr 2017AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishidcit, Vs. Prathma Bank, Range-1, Ramganga Vihar, Moradabad Moradabad Pan: Aaajp0988Q (Appellant) (Respondent)

For Appellant: Shri Vivek Gupta, CAFor Respondent: Smti Sulekha Verma, CIT DR

Section 271(1)(c)Section 32(1)Section 36

…urt in the case of State Bank of Patiala vs CIT disregarding the verdict of Kerala high Court in the case of South Indian Bank Ltd. Vs CIT relied upon by the assessee in view of the landmark judgement of Supreme court in the case of CIT vs Vegetable Products [188 ITR 192 (SC)] holding therein that "if two reasonable constructions of a taxing 1 provision are possible, that construction which favours the assessee must be adopted". 5. That the Ld. Assessing Officer erred both in law and on facts in disregarding the clear findings of Bangalore Bench of ITAT treating the same as of non-jurisdictional bench when that…

SHRI ABHIJIT MADHUSUDAN SAPKAL,NAGPUR vs. A.C.I.T. CIRCLE 1(1), NAGPUR

In the result this appeal by the assessee stands allowed

ITA 553/NAG/2016[2007-08]Status: DisposedITAT Nagpur06 Jan 2017AY 2007-08

Bench: Shri Shamim Yahya. (S.M.C.)

For Appellant: Shri Abhay AgrawalFor Respondent: Shri A.R. Ninawe

Section 143(3)Section 194JSection 40Section 9(1)(vi)

…ion for special leave to appeal has been dismissed by the Hon’ble Apex Court by condoning the delay in filing the leave petition. In such a situation, in our considered opinion, the decision of Hon’ble Apex Court in the case of CIT vs. Vegetable Products Ltd. 188 ITR 192 has to be followed. In the said decision the Hon’ble Apex Court has expounded that in case there are two views possible, the view in favour of the assessee should be followed. Accordingly in absence of any jurisdictional High Court decision, we respectfully follow the decision of Hon’ble Allahabad High Court in the case of Vector Shipping Service…

D.C.I.T CIR - 6,KOLKATA, KOLKATA vs. M/S INTEGRATED COAL MINING LTD, KOLKATA

In the result, the appeal of the Assessee in ITA No

ITA 1758/KOL/2013[2009-10]Status: DisposedITAT Kolkata16 Sept 2016AY 2009-10

Bench: Shri P.M. Jagtap & Shri S.S.Viswanethra Ravi

Section 14ASection 43B

…e issue, then the decision favourable to the assessee has to be followed. Reliance in this regard is ITA Nos. 1758 & 1804/Kol/13 M/s. Integrated Coal Mining Ltd 7 placed on the decision of the Hon’ble Apex Court in the case of Vegetable Products reported in 88 ITR 172 (SC). Hence we hold that the action of the Learned AO in directly embarking on Rule 8D(2) of the Rules is not appreciated and hence no disallowance u/s 14A of the Act could be made in the facts of the instant case. 2.6.1. We also find that the assessee has got sufficient own funds to make these investments and the Learned AO had not brought any ne…

CIT v. Vegetable Products

What is CIT v. Vegetable Products authority for?

Also referred to as

Issues it is cited on

Judgments citing CIT v. Vegetable Products

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

SAURASHTRA GRAMIN BANK MANAGER (F & A), RAJKOT,RAJKOT vs. THE COMMISSIONER OF INCOME TAX-I,, RAJKOT

SMT . VEENA CHATURVEDI ,MUMBAI vs. DCIT CENT CIR -2(3) , MUMBAI

MAHAVIR ADINATH SALVE,,SOLAPUR vs. INCOME-TAX OFFICER, WARD - 1 (1),, SOLAPUR

DCIT, CIRCLE-6(1), KOLKATA, KOLKATA vs. M/S INTEGRATED COAL MINING LTD., KOLKATA

DCIT, MORADABAD vs. M/S. PRATHMA BANK, MORADABAD

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

SANJAY D. KAKADE,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AHMEDNAGAR

M/S KAKADE CONSTRUCTION COMPANY,PUNE vs. ACIT, PUNE

M/S KAKADE CONSTRUCTION COMPANY,PUNE vs. ACIT, PUNE

M/S KAKADE CONSTRUCTION COMPANY,PUNE vs. ACIT, PUNE

THE DDIT (IT)-2(1), MUMBAI vs. M/S. RELIANCE COMMUNICATION LTD. ( FORMERLY KNOWN AS M/S. RELIANCE INFOCOMM LTD ), NAVI MUMBAI

DCIT, MORADABAD vs. M/S. PRATHMA BANK, MORADABAD

SHRI ABHIJIT MADHUSUDAN SAPKAL,NAGPUR vs. A.C.I.T. CIRCLE 1(1), NAGPUR

D.C.I.T CIR - 6,KOLKATA, KOLKATA vs. M/S INTEGRATED COAL MINING LTD, KOLKATA