Commissioner of Income Tax v. Eastern Spinning Mills P Ltd.

372 ITR 88High Court2015#20661 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 143(3)Section 1961 - Sections 14ASection 1962 - Rule 8DSection 22Section 23Section 23(1)(c)Section 23(5)Section 80-IA(5)

Judgments citing Commissioner of Income Tax v. Eastern Spinning Mills P Ltd.

ITO, New Delhi vs. M/S Ansal Housing & Construction Ltd., New Delhi

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…ier years, cannot be notionally set off again while computing current income admissible for deduction for the relevant year. Reliance is placed on the following decisions rendered in context of section 80IA of the Act: • CIT v. Eastman Spinning Mills P. Ltd.: 372 ITR 88 (Mad.) • CIT V. TTK Pharma Limited: T.C.(A) No.298 of 2004 (Mad.) • Velayudhaswamy Spinning Mills (P.) Ltd. v. ACIT: 340 ITR 477 (Mad.)- Revenue’s SLP dismissed in [2017]244 Taxman 58 (SC) • Eastman Exports Global Clothing (P.) Ltd.: 371 ITR 1 (Mad.) • CIT v. Ramraj Handlooms: Tax Case (Appeal) No. 301 of 2015 (Mad.) • Prasad Productions v. DCIT:…

Parkkot Maritime Agencies Private Limited., Goa vs. Joint Commissioner of Income Tax, Margao Range, Margao

In the result, both appeals filed by the assessee are allowed for statistical purposes

ITA 182/PAN/2015[2011-12]Status: DisposedITAT Panaji04 Oct 2021AY 2011-12

Bench: Shri Laliet Kumar, Jm & Dr. Mitha Lal Meena, Am

For Appellant: Shri S.V.Shivrama Iyer, CAFor Respondent: Shri Sourabh Nayak, Sr.DR
Section 5Section 80

…ted Vs. ACTT (2012)340 ITR 477 (Madras) was ignored stating that Revenue's appeal in the same case is pending before the Honourable Supreme Court of India. This matter has again decision of Commissioner of Income Tax Vs. Eastern Spinning Mills P Ltd in (2015) 372 ITR 88. It is needless to mention here that the decision of a higher legal authority which is also a subsequent decision (decided on 11th March 2010 and also considering the ITAT decision of 2008), takes precedence and is binding on all lower authorities, in as much as the Honourable Supreme Court has not decided otherwise and there be no decision of the…

Parkkot Maritime Agencies Private Limited., Goa vs. Asst. Commissioner of Income Tax, Circle-2, Margao.

In the result, both appeals filed by the assessee are allowed for statistical purposes

ITA 181/PAN/2015[2010-11]Status: DisposedITAT Panaji04 Oct 2021AY 2010-11

Bench: Shri Laliet Kumar, Jm & Dr. Mitha Lal Meena, Am

For Appellant: Shri S.V.Shivrama Iyer, CAFor Respondent: Shri Sourabh Nayak, Sr.DR
Section 5Section 80

…ted Vs. ACTT (2012)340 ITR 477 (Madras) was ignored stating that Revenue's appeal in the same case is pending before the Honourable Supreme Court of India. This matter has again decision of Commissioner of Income Tax Vs. Eastern Spinning Mills P Ltd in (2015) 372 ITR 88. It is needless to mention here that the decision of a higher legal authority which is also a subsequent decision (decided on 11th March 2010 and also considering the ITAT decision of 2008), takes precedence and is binding on all lower authorities, in as much as the Honourable Supreme Court has not decided otherwise and there be no decision of the…

DCIT 5(2), Mumbai vs. Lahoti Overseas Ltd, Mumbai

In the result, appeal of the assessee company in ITA

ITA 3812/MUM/2012[2003-04]Status: DisposedITAT Mumbai30 Mar 2016AY 2003-04

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner Of Income M/S Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, V. 5 Th Floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacl2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh TharFor Respondent: Shri Ganesh Bare (Sr.DR)
Section 133ASection 143(3)Section 147Section 148Section 151(1)

…elied upon the following decisions : 1. Velayudhaswamy Spinning Mills Private Limited v. ACIT (340 ITR 477(Mad.)). 2. CIT v. Anil H Lad (45 taxmann.com 98(Kar)) . 3. Shevie Exports v. JCIT (156 TTJ 525(Mum.)) 4. CIT v. Eastern Spinning Mills Private Limited (372 ITR 88(Mad)) 5. Jivraj Tea and Industries Limited v. ACIT (42 taxmann.com 462(Ahd.)) 6. ACIT v. Eveready Spinning Mills Limited ( 27 taxmann.com 171(Chen.)) 7. Sadbhav Engineering Limited v. DCIT ( 45 taxmann.com 333(Ahd.)) 8. India Gratings Private Limited v. DCIT (ITA No 4311/Mum/2013(Mum.)) 9. ACIT v. Patankar Winds Farms Private Limited ( 56 taxmann.…