CIT v. Y. Ramachandra Reddy

50 Taxmann.com 129High Court2014#7476 most cited

What is CIT v. Y. Ramachandra Reddy authority for?

Depreciation is a statutory allowance that must be permitted even when income is estimated. The gross receipts to which a net profit rate is applied should be determined after accounting for depreciation.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Also referred to as

CIT v. Y. Ramachandra Reddy · depreciation allowance · estimated income · statutory allowance · net profit rate · gross receipts

Judgments citing CIT v. Y. Ramachandra Reddy

Shaik Shakeer Ahamed. Dy. Commissioner of Income-Tax, Circle-2 (1), Hyderabad vs. Kmc Constructions Limited, Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 735/HYD/2020[2017-18]Status: DisposedITAT Hyderabad25 Aug 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Kmc Constructions Limited, Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 693/HYD/2019[2015-16]Status: DisposedITAT Hyderabad25 Aug 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Kmc Constructions Limited, Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 692/HYD/2019[2014-15]Status: DisposedITAT Hyderabad25 Aug 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

Kmc Constructions Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 636/HYD/2019[2015-16]Status: DisposedITAT Hyderabad25 Aug 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

Kmc Constructional Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 635/HYD/2019[2014-15]Status: DisposedITAT Hyderabad25 Aug 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

DCIT, Circle-2(1), Hyderabad vs. Kmc Constructions Limited, Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 33/HYD/2017[2012-13]Status: DisposedITAT Hyderabad25 Aug 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Kmc Constructions Limited, Hyderabad

In the result, both the appeals of assessee are partly allowed

ITA 1075/HYD/2017[2013-14]Status: DisposedITAT Hyderabad25 Aug 2023AY 2013-14

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 80

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण अपीलार्थीर्थी प्रत्‍यर्थी वर्ष / A.Y. / ITA No. / Appellant / Respondent 33/Hyd/2017 2012-13 1075/Hyd/2017 2013-14 Deputy Commissioner M/s. KMC Constructions of Income Tax, Limited, Circle-2(1), Hyderabad 692/Hyd/2019 2014-15 [PAN No. AABCK6483B] Hyderabad 693/Hyd/2019 2015-16 735/Hyd/2020 2017-18 M/s. KMC Deputy Commissioner of 635/Hyd/2019 2014-15 Constructions Limited, Income Tax, Hyderabad Cir…

The Dy. CIT, Vijayawada vs. M/S. R.R. Constructions, Vijayawada

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

ITA 467/VIZ/2016[2011-2012]Status: DisposedITAT Visakhapatnam28 Feb 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, AR
Section 143(3)Section 263Section 30Section 32

…ITA No.467/Vizag/2016 M/s. R.R. Constructions, Vijayawada आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. . . . सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.467/Vizag/2016 ("नधा"रण वष" / Assessment Year: 2009-10) DCIT, Circle-2(1), M/s. R.R. Constructions, Vijayawada Vijayawada [PAN No.AADFR5608L] (अपीलाथ' / Appellant) (()याथ' / Respondent) अपीलाथ" क" ओर से / Appellant by : Shri G.V.N. Hari, AR : Shri P…

M/S Rr Constructions, Vijayawada vs. The DCIT, Vijayawada

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

ITA 248/VIZ/2015[2010-11]Status: DisposedITAT Visakhapatnam28 Feb 2018AY 2010-11

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, AR
Section 143(3)Section 145(3)Section 263Section 30

…y Hon’ble Supreme Court in the case of CIT Vs. Max India Limited 166 Taxman.com 188 and the Hon’ble Supreme Court in the case of CIT Gujarat II Vs. Quality Steel Supply Complex 395 ITR 1. 8 M/s. R.R. Constructions, Vijayawada and CIT Vs. Y. Ramachandra Reddy 50 Taxmann.com 129 (AP. Hence, we are unable to sustain the order of the Ld. PCIT and do not find any reason to uphold the order. Accordingly, the order passed by the Ld. CIT u/s 263 of the Act is set aside and we allow the appeal of the assessee. 9. In the result, the appeal filed by the assessee is allowed. The above order was pronounced in the open co…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1429/KOL/2015[2011-2012]Status: DisposedITAT Kolkata21 Sept 2017AY 2011-2012

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata21 Sept 2017AY 2010-2011

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1427/KOL/2015[2009-2010]Status: DisposedITAT Kolkata21 Sept 2017AY 2009-2010

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1426/KOL/2015[2008-09]Status: DisposedITAT Kolkata21 Sept 2017AY 2008-09

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1425/KOL/2015[2006-07]Status: DisposedITAT Kolkata21 Sept 2017AY 2006-07

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ACIT, Circle-10, Kolkata vs. M/S Gourangalal Chatterjee, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 760/KOL/2012[2007-08]Status: DisposedITAT Kolkata20 Jan 2016AY 2007-08

Bench: : Shri M. Balaganesh

For Appellant: Shri P.B. Pramanick, JCIT, ld. Sr.DRFor Respondent: Shri D.S Damle, FCA
Section 143(3)Section 145Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Shri Mahavir Singh, Judicial Member, and Before : Shri M. Balaganesh, Accountant Member ITA No. 760/Kol/2012 A.Y : 2007-08 A.C.I.T., Cir-10, Kolkata Vs. M/s. Gourangalal Chatterjee Construction Pvt. Ltd PAN: AABCG 9694G (Appellant) (Respondent) For the Appellant: Shri P.B. Pramanick, JCIT, ld. Sr.DR For the Respondent: Shri D.S Damle, FCA Shri Akkal Dudhwala, CA, ld.ARs Date of Hearing: 21-12-2015 Date of Pronouncement: 20 -01-2016 ORDER SHRI M.BALAGANESH, AM This appeal of the revenue arises out of the order of the Learned CIT(A), XII,…