Corromondal Fertilisers Ltd. v. DCIT

84 TTJ 370Income Tax Appellate Tribunal2004#25742 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2015.

Judgments citing Corromondal Fertilisers Ltd. v. DCIT

Ici India Ltd., Kolkata vs. DCIT, Cir-10, Kolkata

In the result, Revenue’s appeal is dismissed

ITA 850/KOL/2007[1996-97]Status: DisposedITAT Kolkata27 Nov 2015AY 1996-97

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)

…a lumpsum price of Rs.30 crores. The details regarding the valuation placed for various assets are not furnished. In such slump sale, the capital gains tax is not leviable as per the decision of ITAT in the case of Corromondal Fertilisers Ltd. v. DCIT (2004) 84 TTJ 370 (Hyd). Hence, in the slump sale of the agro-chemical undertaking as a going concern, the levy of capital gains is not exigible. The AO is directed not to levy the capital gains on the transfer.” Aggrieved, Revenue is in appeal before us. 13. We have heard rival contentions of both the parties and perused the materials available on record. Before…

DCIT, Cir-10, Kolkata vs. M/S Ici India Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 1021/KOL/2007[1996-97]Status: DisposedITAT Kolkata27 Nov 2015AY 1996-97

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)

…a lumpsum price of Rs.30 crores. The details regarding the valuation placed for various assets are not furnished. In such slump sale, the capital gains tax is not leviable as per the decision of ITAT in the case of Corromondal Fertilisers Ltd. v. DCIT (2004) 84 TTJ 370 (Hyd). Hence, in the slump sale of the agro-chemical undertaking as a going concern, the levy of capital gains is not exigible. The AO is directed not to levy the capital gains on the transfer.” Aggrieved, Revenue is in appeal before us. 13. We have heard rival contentions of both the parties and perused the materials available on record. Before…

ACIT, Cir-10, Kolkata vs. M/S Ici India Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 2355/KOL/2005[1996-97]Status: DisposedITAT Kolkata27 Nov 2015AY 1996-97

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)

…a lumpsum price of Rs.30 crores. The details regarding the valuation placed for various assets are not furnished. In such slump sale, the capital gains tax is not leviable as per the decision of ITAT in the case of Corromondal Fertilisers Ltd. v. DCIT (2004) 84 TTJ 370 (Hyd). Hence, in the slump sale of the agro-chemical undertaking as a going concern, the levy of capital gains is not exigible. The AO is directed not to levy the capital gains on the transfer.” Aggrieved, Revenue is in appeal before us. 13. We have heard rival contentions of both the parties and perused the materials available on record. Before…