CIT vs. Cynamid India Ltd.: 237 ITR 585, CST v. D.S. Bist

DCIT, New Delhi vs. M/S. L.T. Foods Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

…ame does not possess a long shelf life. In support of his contention, he placed reliance on the decisions of the Hon’ble Apex Court in the cases of CIT vs. Cynamid India Ltd.: 237 ITR 585, CST vs. D.S. Bist: 44 STC 392, Sterling Foods vs. State of Karnataka: 68 STC 239, and CIT vs. Relish Foods: 237 ITR 59 (SC), Sacs Eagles Chicory vs. CIT: 255 ITR 178 (SC) and also on the decisions reported inCIT vs. GitwakoFarma (I) (P) Ltd: 332 ITR 471 (Del), Raghbir Chand Som Chand v. Excise and Taxation Officer ([1960] 11 S.T.C. 149.) (P&H), CIT vs. Karjan Co-operative Cotton Sale Ginning & Pressing Society Ltd.: 129 ITR 82…

M/S L.T. Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

…ame does not possess a long shelf life. In support of his contention, he placed reliance on the decisions of the Hon’ble Apex Court in the cases of CIT vs. Cynamid India Ltd.: 237 ITR 585, CST vs. D.S. Bist: 44 STC 392, Sterling Foods vs. State of Karnataka: 68 STC 239, and CIT vs. Relish Foods: 237 ITR 59 (SC), Sacs Eagles Chicory vs. CIT: 255 ITR 178 (SC) and also on the decisions reported inCIT vs. GitwakoFarma (I) (P) Ltd: 332 ITR 471 (Del), Raghbir Chand Som Chand v. Excise and Taxation Officer ([1960] 11 S.T.C. 149.) (P&H), CIT vs. Karjan Co-operative Cotton Sale Ginning & Pressing Society Ltd.: 129 ITR 82…

Commissioner of Income Tax vs. Gitwako Farms (I) P.Ltd

The appeal is dismissed

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…onger holding field on the subject in view of the judgment of the Hon‟ble Supreme Court in the case of Commissioner of Income Tax v. Relish Foods, 237 ITR 59 (SC). In this case the undermentioned findings of Sterling Foods v. State of Karnataka, (1986) 68 STC 239, were approved by Supreme Court that: “the processed or frozen shrimps and prawns are commercially regarded as the same commodity as raw shrimps and prawns. When raw shrimps and prawns are subjected to the process of cutting of heads and tails, peeling, deveining, cleaning and ITA No740/2010…

Commissioner of Income Tax vs. Gitwako Farms (I) P.Ltd

The appeal is dismissed

…onger holding field on the subject in view of the judgment of the Hon‟ble Supreme Court in the case of Commissioner of Income Tax v. Relish Foods, 237 ITR 59 (SC). In this case the undermentioned findings of Sterling Foods v. State of Karnataka, (1986) 68 STC 239, were approved by Supreme Court that: “the processed or frozen shrimps and prawns are commercially regarded as the same commodity as raw shrimps and prawns. When raw shrimps and prawns are subjected to the process of cutting of heads and tails, peeling, deveining, cleaning and 2011:DHC:1041-DB ITA No740/2010…