Cyber Media (India) Ltd. v. CIT

338 ITR 177High Court2011#15652 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 115JBSection 145Section 40A(2)(b)Section 194(1)

Issues it is cited on

section 145(1)section 209minimum alternate taxblock of assetsput to usemercantile system of accountingprofits and gains of business or professionbook profitssection 40asection 44absection 115jsection 145

Judgments citing Cyber Media (India) Ltd. v. CIT

DCIT-3(2)(1), Aaykar Bhawan vs. Marshall Produce Brokers Company Pvt Ltd, Nariman Point

The appeal of the Revenue is dismissed

ITA 5092/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 Jan 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Respondent: Mr. Harsh Kothari

…ear. The Ld. Counsel for the assessee relied on the decision of the Hon’ble Delhi High Court in the case of Cyber Media (India) Ltd. hi High Court in the case of Cyber Media (India) Ltd. hi High Court in the case of Cyber Media (India) Ltd. v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme Court in the case of United Commercial Bank v. CIT reported in 240 Court in the case of United Commercial Bank v. CIT reported in 240 Court in the case of United Commercial Ba…

Marshall Produce Brokers Company Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 3(2)(1), Mumbai

The appeal of the Revenue is dismissed

ITA 4918/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 Jan 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Respondent: Mr. Harsh Kothari

…ear. The Ld. Counsel for the assessee relied on the decision of the Hon’ble Delhi High Court in the case of Cyber Media (India) Ltd. hi High Court in the case of Cyber Media (India) Ltd. hi High Court in the case of Cyber Media (India) Ltd. v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme Court in the case of United Commercial Bank v. CIT reported in 240 Court in the case of United Commercial Bank v. CIT reported in 240 Court in the case of United Commercial Ba…

Marshall Produce Brokers Company Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 3(2)(1), Mumbai

The appeal of the Revenue is dismissed

ITA 4917/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Jan 2025AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Respondent: Mr. Harsh Kothari

…ear. The Ld. Counsel for the assessee relied on the decision of the Hon’ble Delhi High Court in the case of Cyber Media (India) Ltd. hi High Court in the case of Cyber Media (India) Ltd. hi High Court in the case of Cyber Media (India) Ltd. v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme v. CIT reported in 338 ITR 177 (Delhi), decision of Hon’ble Supreme Court in the case of United Commercial Bank v. CIT reported in 240 Court in the case of United Commercial Bank v. CIT reported in 240 Court in the case of United Commercial Ba…

M/S. Gl Litmus Events Pvt. Ltd., New Delhi vs. ACIT, New Delhi

Appeal of the assessee is partly allowed

ITA 2502/DEL/2015[2011-12]Status: DisposedITAT Delhi01 Jul 2019AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Charygl Litmus Events Pvt. Ltd, The Assistant Commissioner Vs. B-90, Second Floor, Of Income Tax Vishwakarma Colony, New Delhi Central Circle-7, New Delhi Pan: Aadcg6909N (Appellant) (Respondent)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay I Bara, CIT DR
Section 143Section 144CSection 153ASection 292CSection 37Section 69Section 92C

…tained under accrual system. He said there is no such mandate u/s 209 of the companies act and section 145 of the Income Tax Act. To support its contention, he relied upon the decision of the honourable Delhi High Court in cyber media India Ltd vs. CIT (2011) 338 ITR 177 (del) wherein it has been held that the company can follow mercantile system of accounting for purposes of complying with the requirement of section 209 of the companies act 1956 and at the same time the same company can also follow cash basis of accounting for income tax purposes. He further stated that only requirement under income tax law is t…

Ge Capital Services India vs. Addl CIT Range 2

In the result, the appeals of the assessee and Revenue are partly allowed for

ITA 2898/DEL/2007[2000-2001]Status: DisposedITAT Delhi06 Jun 2016AY 2000-2001

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 14ASection 234DSection 45J

…7 of the Act, it has to be allowed. Only in exceptional cases, the nature mentioned in Madras Industrial Investment Corporation Ltd. [1997J 225 ITR 802 (SC), the expenditure can be allowed to be spread over, that too, when the assessee chooses to do so. " 2. 338 ITR 177, Cyber Media (India) Ltd. In this case, interalia, held as under: "Once the Tribunal accepted that the assessee had regularly employed the hybrid system of accounting for income-tax purposes and it was only to adhere to procedure under the Companies Act that it changed bona fide to the mercantile system. it erred in concluding that the assessee's…

DCIT Circle 12 (1) vs. G.E. Capital Services India

In the result, the appeals of the assessee and Revenue are partly allowed for

ITA 2808/DEL/2007[2001-2002]Status: DisposedITAT Delhi06 Jun 2016AY 2001-2002

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 14ASection 234DSection 45J

…7 of the Act, it has to be allowed. Only in exceptional cases, the nature mentioned in Madras Industrial Investment Corporation Ltd. [1997J 225 ITR 802 (SC), the expenditure can be allowed to be spread over, that too, when the assessee chooses to do so. " 2. 338 ITR 177, Cyber Media (India) Ltd. In this case, interalia, held as under: "Once the Tribunal accepted that the assessee had regularly employed the hybrid system of accounting for income-tax purposes and it was only to adhere to procedure under the Companies Act that it changed bona fide to the mercantile system. it erred in concluding that the assessee's…

Cyber Media (India) Ltd. v. CIT (338 ITR 177) — Cited in 6 Judgments | BharatTax