Commissioner of Income Tax, Bihar II, Patna v. Bokaro Steel Ltd., Bokaro

1 SCC 645Reported decision1999#11999 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Judgments citing Commissioner of Income Tax, Bihar II, Patna v. Bokaro Steel Ltd., Bokaro

PR. COMMISSIONER OF INCOME TAX -7 vs. TRIUMPH REALTY PVT. LTD.

In the result we answer the question as framed in favour

ITA - 55 / 2024HC Delhi23 Jan 2024

…icorin Alkali Chemicals (supra) referred to and relied upon by learned standing counsel for the Appellant has been considered and explained subsequently by the Apex Court in Commissioner of Income Tax, Bihar II, Patna vs. Bokaro Steel Ltd., Bokaro, (1999) 1 SCC 645, wherein it has been held “.....if the assessee receives any amounts which are inextricably linked with the process of setting up its plant and machinery, such receipts will go to reduce the cost of its assets. These are receipts of a capital nature and cannot be taxed as income.” 5. Subsequently, a Division Bench of this Court in Indian Oil…

PRIDE PURPLE BUILDERS PRIVATE LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE - 1 (1),, PUNE

In the result, the appeal of the Assessee is allowed

ITA 699/PUN/2022[2015-16]Status: DisposedITAT Pune04 Oct 2023AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.699/Pun/2022 िनधा"रण वष" / Assessment Year : 2015-16 Pride Purple Builders Private The Deputy Limited, V Commissioner Income Pride House, 5Th Floor, S Tax, Circle-1(1), Pune. S.No.108/7, Shivajinagar, Near Pune University Circle, Pune – 411016. Pan: Aadcp 4286 H Appellant / Assessee Respondent / Revenue Assessee By Shri Suhas Bora – Ar Revenue By Shri M G Jasnani, Irs - Dr Date Of Hearing 03/10/2023 Date Of Pronouncement 04/10/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeal), Pune-11 Dated 18.08.2022For A.Y.2015-16 Emanating From The Assessment Order Under Section 143(3) Of The Income Tax Act, 1961 Dated 30.11.2017. The Assessee Has Raised The Following Grounds Of Appeal: Pride Purple Builders Private Limited [A]

Section 143(2)Section 143(3)

…udgment passed in Tuticorin Alkali Chemicals & Fertilizers Ltd. (supra) referred to and relied upon by learned standing counsel for the Appellant has been considered and explained subsequently by the Apex Court in CIT v. Bokaro Steel Ltd. [1999] 102 Taxman 94/1 SCC 645, wherein it has been held "……if the assessee receives any amounts which are inextricably linked with the process of setting up its plant and machinery, such receipts will go to reduce the cost of its assets. These are receipts of a capital nature and cannot be taxed as income." 5. Subsequently, a Division Bench of this Court in Indian Oil Panipat P…

PR. COMMISSIONER OF INCOME TAX vs. M/S BRAHMAPUTRA CRACKER AND POLYMER LIMITED....b

ITA/16/2022HC Gauhati11 Apr 2023

Bench: HONOURABLE THE CHIEF JUSTICE,HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

Section 260A

…ndrum Vs. Autokast Limited, (2002) 9 SCC 607. 2. Bongaigaon Refinary and Petrochemicals Limited Vs. Commissioner of Income Tax, Assam, reported in (2001) 10 SCC 289. 3. Commissioner of Income Tax, Bihar II, Patna Vs. Bokaro Steel Ltd., Bokaro, (1999) 1 SCC 645. 4. The Principal Commissioner of Income Tax Vs. M/s. Bajaj Herbals Pvt. Ltd., reported in 2022 0 Supreme (SC)307. 6. Dr. A. Saraf, learned Senior counsel assisted by Mr. P. Baruah and Mr. S. Mitra, learned counsel for the respondents urged that no substantial question of law is involved in these appeals and hence the same do not merit admis…

PR. COMMISSIONER OF INCOME TAX-7 vs. M/S TRIUMPH REALTY PVT. LTD.

In the result we answer the question as framed in favour of the assessee and

ITA/177/2022HC Delhi01 Jun 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

…Tuticorin Alkali Chemicals (supra) referred to and relied upon by learned standing counsel for the Appellant has been considered and explained subsequently by the Apex Court in Commissioner of Income Tax, Bihar II, Patna vs. Bokaro Steel Ltd., Bokaro, (1999) 1 SCC 645, wherein it has been held “.....if the assessee receives any amounts which are inextricably linked with the process of setting up its plant and machinery, such receipts will go to reduce the cost of its assets. These are receipts of a capital nature and cannot be taxed as income. Subsequently, a Division Bench of this Court in Indian Oil Panipat Po…

PRINCIPAL COMMISSIONER OF INCOME TAX, -7 vs. M/S TRIUMPH REALTY PVT. LTD.

In the result we answer the question as framed in favour of the assessee and

ITA/70/2022HC Delhi31 Mar 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

…ITA No.70 /2022 Page 1 of 3 $~25 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 70/2022 PRINCIPAL COMMISSIONER OF INCOME TAX, -7 ..... Appellant Through Ms.Vibhooti Malhotra, senior standing counsel for the Revenue with Mr.Shailendra Singh and Mr.Udit Sharma, Advocates. versus M/S TRIUMPH REALTY PVT. LTD. ..... Respondent Through Mr.Ajay Vohra, Sr.Advocate with Ms.Kavita Jha and Mr.Himanshu Aggarwal, Advocates. %…

PRINCIPAL COMMISSIONER OF INCOME TAX, -7 vs. M/S TRIUMPH REALTY PVT. LTD.

In the result we answer the question as framed in favour of the assessee and

ITA-70/2022HC Delhi31 Mar 2022

CHANDRAKANT S/O TAMMANNA MAJAGI vs. KARNATAKA STATE BAR COUNCIL

Appeal is allowed

WA/100141/2020HC Karnataka30 Nov 2020

Bench: M.I.ARUN,G.NARENDAR

Section 4

…ef under Article 226. We, therefore, reject the contention urged for the appellants on the maintainability of the writ petition.” (emphasis by this Court) 19. In Unni Krishnan J.P. and others vs. State of Andhra Pradesh and others reported in (1993) 1 SCC 645, the Hon’ble Apex Court was pleased - 26 - to observe in paragraphs 77, 78 and 79 which are as under: 77. As a sequel to this, an important question arises: what is the nature of functions discharged by these institutions? They discharge a public duty. If a student desires to acquire a degree, for example, in medicine, he will have…

ACIT, BANGALORE vs. M/S MENZIES AVIATION BOBBA (BANGALORE) PRIVATE LIMITED, BANGALORE

In the result, Revenue’s appeal is dismissed

ITA 1160/BANG/2012[2009-10]Status: DisposedITAT Bangalore05 Oct 2015AY 2009-10

Bench: : Smt. P. Madhavi Devi & Shri Jason P.Boazassessment Year: 2009-10 Acit, Circle 12(1) Vs. M/S.Menzies Aviation Bobba Bangalore. (Bangalore) Pvt. Ltd. Bangalore. Pan: Aaecm6862D (Appellant) (Respondent) M.P.No.19/Bang/2014 Arising Out Of Ita No.1160/Bang/2012 - Assessment Year 2009-10 M/S.Menzies Aviation Acit, Circle 12(1) Bobba (Bangalore) Pvt. Vs. Bangalore. Ltd. Bangalore. Pan: Aaecm6862D (Appellant) (Respondent) For Revenue : Mr. Farahat Hussain Qureshi For Assessee : Mr. V. Srinivasan Date Of Hearing : 24.06.2015 Date Of Pronouncement : 05.10.2015 Order Per Smt. P. Madhavi Devi, J.M. This Appeal By The Revenue Is Against The Order Of The Cit(A)-Iii, Bangalore, Dated 11.06.2012 For The Assessment Year 2009-2010. 2

For Appellant: Mr. V. SrinivasanFor Respondent: Mr. Farahat Hussain Qureshi

Section 80I

…. Sri V. Lakshminarayana, learned Counsel for 9th respondent supported the submissions made on behalf of the petitioner, he has justified the maintainability of the writ petition by inviting our attention to paragraphs 162 to 169 of Unnikrishnan’s case (1993) 1 SCC 645 @ 693, 697 paras 77, 79 and contended that the agreements entered into between the State of Karnataka – BIAL, KSIIDC – BIAL and Union of India – BIAL are for rendering statutory fundamental duties by establishing the international airport at Bangalore. The functions that are carried on by BIAL in the international airport on the basis of those agre…