CIT v. West Chusick Coal Co. Ltd.

129 ITR 62High Court#19025 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2023.

Issues it is cited on

section 14a(1)speculation losssection 43(5)business expediencyinterest u/s 234bdisallowance under section 14asection 153dsection 234bsection 43section 133asection 132(4)first appeal

Judgments citing CIT v. West Chusick Coal Co. Ltd.

PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA vs. BALMER LAWRIE AND CO LTD

In the result, the appeal filed by the revenue is dismissed on the ground

ITAT/259/2022HC Calcutta13 Apr 2023

Bench: HON'BLE T.S. SIVAGNANAM, ACTING CHIEF JUSTICE,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 143(3)Section 260A

…profits. After referring to the item No. 7 of Accounting Standards- II (AS II), it was stated that the statute itself prescribes the manner of disclosure of expenses 1 [1975] 98 ITR 189 (SC) 2 129 ITR 62 Cal 3 [2010] 8 taxmann.com 249 (Delhi) ITAT NO. 259 OF 2022 REPORTABLE Page 5 of 18 relating to prior period, which arises in the previous year as a separate item. It was therefore contended tha…

DCIT CENTRAL CIRCLE -II, GURGAON vs. ORIENT CRAFT LTD., NEW DELHI

ITA 5037/DEL/2019[2013-14]Status: DisposedITAT Delhi24 Sept 2021AY 2013-14

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

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Pramita M. Biswas, CIT-D.R
Section 14ASection 14A(1)Section 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.3310/DEL/2019 Assessment Year: 2013-2014 Orient Craft Ltd., C/O vs. DCIT, Central Circle-II, RRA Tax India D-28, Gurgaon. South Extn. Part-I, New Delhi. TAN/PAN: AAACO0068M (Appellant) (Respondent) I.T.A. No.5037/DEL/2019 Assessment Year: 2013-2014 DCIT, Central Circle-II, Orient Craft Ltd., Gurgaon. vs. C/O RRA Tax India D-28, South Extn. Part-I, New Delhi. TAN/PAN: AAACO0068M (Appellant) (Respondent) Appellant by: Dr. Rakesh Gupta, Adv. Respondent by: Ms…

ORIENT CRAFT LTD.,NEW DELHI vs. DCIT CENTRAL CIRCLE -II, GURGAON

ITA 3313/DEL/2019[2016-17]Status: DisposedITAT Delhi24 Sept 2021AY 2016-17

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

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Pramita M. Biswas, CIT-D.R
Section 14ASection 14A(1)Section 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.3310/DEL/2019 Assessment Year: 2013-2014 Orient Craft Ltd., C/O vs. DCIT, Central Circle-II, RRA Tax India D-28, Gurgaon. South Extn. Part-I, New Delhi. TAN/PAN: AAACO0068M (Appellant) (Respondent) I.T.A. No.5037/DEL/2019 Assessment Year: 2013-2014 DCIT, Central Circle-II, Orient Craft Ltd., Gurgaon. vs. C/O RRA Tax India D-28, South Extn. Part-I, New Delhi. TAN/PAN: AAACO0068M (Appellant) (Respondent) Appellant by: Dr. Rakesh Gupta, Adv. Respondent by: Ms…

ORIENT CRAFT LTD.,NEW DELHI vs. DCIT CENTRAL CIRCLE -II, GURGAON

ITA 3310/DEL/2019[2013-14]Status: DisposedITAT Delhi24 Sept 2021AY 2013-14

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

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Pramita M. Biswas, CIT-D.R
Section 14ASection 14A(1)Section 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.3310/DEL/2019 Assessment Year: 2013-2014 Orient Craft Ltd., C/O vs. DCIT, Central Circle-II, RRA Tax India D-28, Gurgaon. South Extn. Part-I, New Delhi. TAN/PAN: AAACO0068M (Appellant) (Respondent) I.T.A. No.5037/DEL/2019 Assessment Year: 2013-2014 DCIT, Central Circle-II, Orient Craft Ltd., Gurgaon. vs. C/O RRA Tax India D-28, South Extn. Part-I, New Delhi. TAN/PAN: AAACO0068M (Appellant) (Respondent) Appellant by: Dr. Rakesh Gupta, Adv. Respondent by: Ms…

CIT v. West Chusick Coal Co. Ltd. (129 ITR 62) — Cited in 4 Judgments | BharatTax