Development Corpn Ltd Vs CIT 259 ITR 51(SC) 4. Bajaj Tempo Ltd. v. CIT

227 ITR 414Supreme Court of India1997#4477 most cited
26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 11Section 143(3)Section 2(15)

Judgments citing Development Corpn Ltd Vs CIT 259 ITR 51(SC) 4. Bajaj Tempo Ltd. v. CIT

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 351/IND/2013[2008-09]Status: DisposedITAT Indore21 Mar 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…arriving at the findings that the appellant is engaged in the business of development of land for industrialization with profit motive. The said finding is contrary to the decision of Supreme Court in the case of Gujarat Industrial Development Corporation (227 ITR 414) and hence vitiated in law. The Ld. CIT(A) failed to appreciate that the functions and powers of the -: 6 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore present appellant which acts as a wing of the State Government in establishing and managing the industrial areas does not carry on any business or trade but its sole purpose of establishment is…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 350/IND/2013[2007-08]Status: DisposedITAT Indore21 Mar 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…arriving at the findings that the appellant is engaged in the business of development of land for industrialization with profit motive. The said finding is contrary to the decision of Supreme Court in the case of Gujarat Industrial Development Corporation (227 ITR 414) and hence vitiated in law. The Ld. CIT(A) failed to appreciate that the functions and powers of the -: 6 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore present appellant which acts as a wing of the State Government in establishing and managing the industrial areas does not carry on any business or trade but its sole purpose of establishment is…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 349/IND/2013[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…arriving at the findings that the appellant is engaged in the business of development of land for industrialization with profit motive. The said finding is contrary to the decision of Supreme Court in the case of Gujarat Industrial Development Corporation (227 ITR 414) and hence vitiated in law. The Ld. CIT(A) failed to appreciate that the functions and powers of the -: 6 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore present appellant which acts as a wing of the State Government in establishing and managing the industrial areas does not carry on any business or trade but its sole purpose of establishment is…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 348/IND/2013[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…arriving at the findings that the appellant is engaged in the business of development of land for industrialization with profit motive. The said finding is contrary to the decision of Supreme Court in the case of Gujarat Industrial Development Corporation (227 ITR 414) and hence vitiated in law. The Ld. CIT(A) failed to appreciate that the functions and powers of the -: 6 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore present appellant which acts as a wing of the State Government in establishing and managing the industrial areas does not carry on any business or trade but its sole purpose of establishment is…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 347/IND/2013[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…arriving at the findings that the appellant is engaged in the business of development of land for industrialization with profit motive. The said finding is contrary to the decision of Supreme Court in the case of Gujarat Industrial Development Corporation (227 ITR 414) and hence vitiated in law. The Ld. CIT(A) failed to appreciate that the functions and powers of the -: 6 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore present appellant which acts as a wing of the State Government in establishing and managing the industrial areas does not carry on any business or trade but its sole purpose of establishment is…

ACIT/DCIT 31(2), Mumbai vs. Patel Pratibha Jv, Mumbai

In the result, appeal of the revenue is dismissed

ITA 200/MUM/2015[2010-11]Status: DisposedITAT Mumbai28 Sept 2016AY 2010-11
For Appellant: Shri Harshwardhan DatarFor Respondent: Shri Pradeep Kumar
Section 143(3)Section 40A(2)Section 41Section 44A

…Law Lexicon, the term "development" has been defined as under:- (i) The act, process or result of developing or growing or the causing to grow the state of being developed. (11) Happening The Supreme Court in Gujarat Industrial Development Corporation Vs CIT (227 ITR 414) has defined "development" as under:- "The word development should be understood in a wide sense. There is no warrant to exclude all development relating to any industry from the purview of the word 'development'. There is no indication in the Act that development envisaged therein should be confined to non-industrial activities. Development of a…