Devi vs. Central Bank of India, (2014) 16 SCC 260 4. Chief Commissioner of Income Tax v. Kesaria Tea Co. Ltd.

122 Taxmann 91Supreme Court of India2002#14825 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Devi vs. Central Bank of India, (2014) 16 SCC 260 4. Chief Commissioner of Income Tax v. Kesaria Tea Co. Ltd.

DCIT CC- 29, NEW DELHI vs. SURYA KIRAN FINANCE CORPORATION, NEW DELHI

The appeal of the revenue is dismissed

ITA 631/DEL/2021[2017-18]Status: DisposedITAT Delhi19 Jun 2023AY 2017-18

Bench: Sh. Saktijit Dey & Sh. N. K. Billaiyaassessment Year: 2017-18 Dcit M/S. Surya Kiran Finance Central Circle-29 Vs Corporation New Delhi 43/1, Rajpur Road, Civil Lines, Delhi-110054 Pan No.Abgfs7841A (Appellant) (Respondent) Appellant By Sh. Vivek Vardhan, Sr. Dr Respondent By Sh. T. M. Shivakumar, Advocate Date Of Hearing: 14/06/2023 Date Of Pronouncement: /06/2023 Order Per N. K. Billaiya, Am: This Appeal By The Revenue Is Preferred Against The Order Of The Cit(A)-30, New Delhi Dated 05.02.2021 Pertaining To A.Y.2017-18. 2. The Only Grievance Of The Revenue Is That The Cit(A) Erred In Deleting The Disallowance Of Rs.15695780/- . 3. Briefly Stated The Facts Of The Case Are That During The Course Of The Scrutiny Assessment Proceedings The Ao Noticed That The Assessee Has Repaid Loans Amounting Rs.15695780/-. The Ao Was Of The Opinion That These Companies Are Bogus Companies Of Different Entry Operators & Was Further Of The Opinion That The Repayment Of Loan Is Also Bogus & There Is A Cessation Of Liability U/S. 41 (1) Of The Act & Went On To Make The Addition Of Rs.15695780/-. 4. Assessee Agitated The Matter Before The Cit(A) & Vehemently Contended That The Loans Taken In Earlier Year Were Repaid By The Assessee, Therefore, There Is No Question Of Cessation Of Liability & Infact The Assessee Has Discharged The Loan Liability. After Considering The Facts & The Submission The Cit(A) Observed As Under :-

Section 41Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. SAKTIJIT DEY, JUDICIAL MEMBER AND SH. N. K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2017-18 DCIT M/s. Surya Kiran Finance Central Circle-29 Vs Corporation New Delhi 43/1, Rajpur Road, Civil Lines, Delhi-110054 PAN No.ABGFS7841A (APPELLANT) (RESPONDENT) Appellant by Sh. Vivek Vardhan, Sr. DR Respondent by Sh. T. M. Shivakumar, Advocate Date of hearing: 14/06/2023 Date of Pronouncement: /06/2023 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferred against the order of the CIT(A)-30, New Delhi dated 05.02.2021 pertai…

SMT RAMILABE RAMJI BHADRA,JAMNAGAR vs. THE ITO, WARD 1 (2), JAMNAGAR

In the result, the appeal of the assessee is allowed

ITA 17/RJT/2018[2007-08]Status: DisposedITAT Rajkot21 Apr 2023AY 2007-08

Bench: Mrs. Annapurna Gupta & Ms. Madhumita Royआयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 17/Rjt/2018 अपील Assessment Year : 2007-08 Ramila R. Bhadra, C/O. Laxmi Enterprise, Vs The Income-Tax Officer, C-2-35/2, Gidc, Shankar Tekri, Ward 1(2), Udhyog Nagar, Jamnagar Jamnagar-361004 Pan : Afwpb 3443 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Dushyant Maharshi, Ar Revenue By : Shri B.D. Gupta, Sr Dr सुनवाई क" तारीख/Date Of Hearing : 10/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 21/04/2023 आदेश/O R D E R आदेश आदेश आदेश Per Ms. Madhumita Roy:-

For Appellant: Shri Dushyant Maharshi, ARFor Respondent: Shri B.D. Gupta, Sr DR

Section 143(3)Section 144Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH E-COURT AT AHMEDABAD] BEFORE MRS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 17/Rjt/2018 अपील Assessment Year : 2007-08 Ramila R. Bhadra, C/o. Laxmi Enterprise, Vs The Income-tax Officer, C-2-35/2, GIDC, Shankar Tekri, Ward 1(2), Udhyog Nagar, Jamnagar Jamnagar-361004 PAN : AFWPB 3443 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee by : Shri Dushyant Maharshi, AR Revenue by : Shri B.D. Gupta, Sr DR सुनव…

KRISHNAPING ALLOYS LTD.,MUMBAI vs. ACIT, 10 (1)(2), MUMBAI

In the result, appeal filed by the assessee is partly allowed

ITA 2261/MUM/2019[2010-11]Status: DisposedITAT Mumbai24 Jul 2020AY 2010-11

Bench: Shri G. Manjunatha & Shri Ravish Soodkrishnaping Alloys Ltd Vs. Acit-10(1)(2) 1001, 10Th Floor Aaykar Bhawan Pinnacle Corporate Park M.K.Road Bandra Kurla Complex Mumbai-400 020 Bandra(E) Mumbai-400 051 Pan/Gir No.Aacck0121F (Appellant) .. (Respondent)

Section 133(6)Section 133ASection 139(1)Section 143(1)Section 147Section 148Section 41(1)

…PIN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Krishnaping Alloys Ltd Vs. ACIT-10(1)(2) 1001, 10th Floor Aaykar Bhawan Pinnacle Corporate Park M.K.Road Bandra Kurla Complex Mumbai-400 020 Bandra(E) Mumbai-400 051 PAN/GIR No.AACCK0121F (Appellant) .. (Respondent) Assessee by Shri Rajiv Khandelwal, AR Revenue by Shri B. Srinivas, CIT-DR Date of Hearing 02/03/2020 Date of Pronouncement 24/07/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed against order of the Ld.…

M/S. AIRLINE ALLIED SERVICES LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, both the appeals of the assessee are allowed

ITA 2477/DEL/2014[2010-11]Status: DisposedITAT Delhi10 Nov 2017AY 2010-11

Bench: Shri N. K. Saini & Shri Amit Shukla

For Appellant: Shri P.K. Sahu, AdvocateFor Respondent: Smt. Aparna Karan, CIT (DR)

Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2476 & 2477/DEL/2014 Assessment Year: 2008-09, 2010-11 Airline Allied Services Ltd. v. DCIT Room No.205, 2nd Floor, G-5 Circle 1(1) Building New Delhi IGI Airport, Terminal 1 New Delhi TAN/PAN:AAACA1517B (Appellant) (Respondent) Appellant by: Shri P.K. Sahu, Advocate Respondent by: Smt. Aparna Karan, CIT (DR) Date of hearing: 17 10 2017 Date of pronouncement: 10 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee agai…

M/S. AIRLINE ALLIED SERVICES LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, both the appeals of the assessee are allowed

ITA 2476/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Nov 2017AY 2008-09

Bench: Shri N. K. Saini & Shri Amit Shukla

For Appellant: Shri P.K. Sahu, AdvocateFor Respondent: Smt. Aparna Karan, CIT (DR)

Section 143(3)Section 41(1)

ITO 2(1)(1), MUMBAI vs. TATA MOTORS LTD, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 4822/MUM/2011[2002-03]Status: DisposedITAT Mumbai27 Sept 2017AY 2002-03

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Co No.193/Mum/2012 (Assessment Year :2002-03) Ito 2(1)(1) Vs. M/S. Tata Motors Ltd., R.No.552, Aayakar Bhavan Bombay House, Mumbai 24, Homi Modi Street Fort, Mumbai Pan/Gir No. Aaact2727Q Appellant) .. Respondent)

Section 143(3)Section 147Section 148Section 35DSection 41

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM CO No.193/Mum/2012 (Assessment Year :2002-03) ITO 2(1)(1) Vs. M/s. Tata Motors Ltd., R.No.552, Aayakar Bhavan Bombay House, Mumbai 24, Homi Modi Street Fort, Mumbai PAN/GIR No. AAACT2727Q Appellant) .. Respondent) Revenue by Shri Anadi Varma, CIT (DR) Assessee by Shri Dinesh Vyas Date of Hearing 04/07/2017 Date of Pronouncement 27/09/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue and Cross Objection by assessee against the order of CIT(A)-6, Mumbai dated 11/03/2011…