Corporation P. Ltd. v. CIT (SC)

227 ITR 552Reported decision#23761 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing Corporation P. Ltd. v. CIT (SC)

ACIT-1(1)(1), Mumbai vs. M/S. Hindustan Petroleum Corporation Ltd, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1995/MUM/2023[2004-05]Status: DisposedITAT Mumbai07 Feb 2024AY 2004-05

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 80I

…rt has not given any finding on merits of any issue involved in that case. The other judgements relied upon by the assessee have different facts and hence not applicable to the case of assessee. 11.2 In the case of India leather Corporation P. Ltd Vs CIT (SC) 227 ITR 552, the Hon'ble Supreme Court has held : The phrase "derived from " is different from "attributable to"- It is no doubt true that the words 'attributable to have a wider meaning than the words 'derived from'- But at the same time it cannot be ignored that normally the word 'attributable' implies that for a result to be attributable to anything' it m…

ACIT-1(1)(1), Mumbai vs. M/S. Hindustan Petroleum Corporation Ltd, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1994/MUM/2023[2003-04]Status: DisposedITAT Mumbai07 Feb 2024AY 2003-04

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 80I

…rt has not given any finding on merits of any issue involved in that case. The other judgements relied upon by the assessee have different facts and hence not applicable to the case of assessee. 11.2 In the case of India leather Corporation P. Ltd Vs CIT (SC) 227 ITR 552, the Hon'ble Supreme Court has held : The phrase "derived from " is different from "attributable to"- It is no doubt true that the words 'attributable to have a wider meaning than the words 'derived from'- But at the same time it cannot be ignored that normally the word 'attributable' implies that for a result to be attributable to anything' it m…

M/S. Kamakhaya Oil Company, New Delhi vs. CIT, New Delhi

In the result, appeal of the assessee is dismissed

ITA 3030/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Nov 2017AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. O.P. Kantassessment Year: 2009-10 M/S. Kamakhaya Oil Company, Vs. Cit, Delhi-X, New Delhi C/O- M/S. Rra Taxindia, D-28, South Extension, Part-I, New Delhi. Pan : Aahfk3040R (Appellant) (Respondent) Appellant By Sh. R.S. Singhvi, Ca Respondent By Sh. Vijay Verma, Cit(Dr) Date Of Hearing 07.11.2017 Date Of Pronouncement 21.11.2017 Order Per O.P. Kant, A.M.:

Section 143(2)Section 143(3)Section 263Section 80I

…ived from the industrial undertaking and there was no direct nexus between the interest income and the industrial activity carried out by the assessee. He placed reliance on following judgments: (i) In the case of India Leather Corporation P. Ltd. Vs CIT(SC) 227 ITR 552 it has been held that "The phrase "derived from" is different from "Attributable to" - It is no doubt true that the words 'attributable to' have a wider meaning than the words 'derived from' - But at the same time it cannot be ignored that normally the word 'attribute' implies that 'for a result to be attributable to anything' it must be wholly,…

Corporation P. Ltd. v. CIT (SC) (227 ITR 552) — Cited in 3 Judgments | BharatTax