Co. Ltd. vs. DCIT, 269 ITR 177 (Mad.) (ii) Matheson Bosanquet Co. Ltd. v. CIT

Universal Tractor Holding Llc, Usa vs. DCIT, International Taxation Circle 3(1)(1), New Delhi

In the result, the appeal of the assessee is dismissed

Bench: Dr. B. R. R. Kumar, Sh. Sudhir Kumar

…enue receipt, following the decisions of Hon'ble Supreme Court in the case of Govinda Choudhary & Sons reported in 203 ITR 881(SC); Rockwell Engineering Co. Ltd. 180 ITR 277 (Kerala), Abbasbhoy A. Dehgamwalla 195 ITR 681 (Bom) and Bishambarnath Swaroop Narain 119 ITR 681 (All). On appeal, the ld. CIT(A), however, allowed the claim of the assessee following the decision of the ITAT, Cuttuck Bench, Cuttuck in ITA nos.4168/Del/2000 & 3443/Del./2001. I.T.A. No.169/90 in the case of J.C. Budhraja Vs. Income-tax Officer, which in turn followed the decision in Govinda Choudhary & Sons vs. CIT, 109 ITR 497(Orissa) regard…

ITO, New Delhi vs. Sh. Rajiv Kholi, New Delhi

In the result, the appeal of the Revenue is partly allowed

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2009-10 Income Tax Officer, Vs. Sh. Rajiv Kholi, Ward-31(4), Room No. 185A, 89, Jor Bagh, New Delhi C.R. Building, I.P. Estate, New Delhi Pan :Aaepk2957L (Appellant) (Respondent) Appellant By Sh. Atiq Ahmed, Sr.Dr Respondent By Sh. Y.K. Kapoor, Adv. Date Of Hearing 21.05.2018/29.06.2018 Date Of Pronouncement 29.06.2018

…enue receipt, following the decisions of Hon'ble Supreme Court in the case of Govinda Choudhary & Sons reported in 203 ITR 881(SC); Rockwell Engineering Co. Ltd. 180 ITR 277 (Kerala), Abbasbhoy A. Dehgamwalla 195 ITR 681 (Bom) and Bishambarnath Swaroop Narain 119 ITR 681 (All). On appeal, the ld. CIT(A) ,however, allowed the claim of the assessee following the decision of the ITAT, Cuttuck Bench, Cuttuck in 10 ITA nos.4168/Del/2000 & 3443/Del./2001 I.T.A. No.169/90 in the case of J.C. Budhraja Vs. Income-tax Officer, which in turn followed the decision in Govinda Choudhary & Sons vs. CIT,109 ITR 497(Orissa) regar…

Ansal Properties & Industries Ltd vs. Commissioner of Income Tax

…n this regard, Ms. Bansal relied upon a number of decisions including the following: - “(i) Parry & Co. Ltd. vs. DCIT, 269 ITR 177 (Mad.) (ii) Matheson Bosanquet Co. Ltd. vs. CIT, 171 ITR 359 (Mad.) (iii) Bishamber Nath Swaroop Narain vs. CIT, 119 ITR 681 (All.) (iv) CIT vs. R.B. Jairam Valji, 35 ITR 48 (SC). 2010:DHC:5594-DB ITA No.183/2008 Page 12 of 31 (v) Bombay Burmah Trading Corporation Ltd., 81 ITR 777 (Bom.) & (vi) Kettle Well Bullen & Co. Ltd. vs. CIT, 53 ITR 261 (SC).” 13. Th…

(M/S. Ansal Properties & Infrastructure Ltd.) vs. Commissioner of Income Tax (Central-I)

…n this regard, Ms. Bansal relied upon a number of decisions including the following: - “(i) Parry & Co. Ltd. vs. DCIT, 269 ITR 177 (Mad.) (ii) Matheson Bosanquet Co. Ltd. vs. CIT, 171 ITR 359 (Mad.) (iii) Bishamber Nath Swaroop Narain vs. CIT, 119 ITR 681 (All.) (iv) CIT vs. R.B. Jairam Valji, 35 ITR 48 (SC). 2010:DHC:5594-DB ITA No.183/2008 Page 12 of 31 (v) Bombay Burmah Trading Corporation Ltd., 81 ITR 777 (Bom.) & (vi) Kettle Well Bullen & Co. Ltd. vs. CIT, 53 ITR 261 (SC).” 13. Th…