DIRECTOR OF INCOME-TAX v. S.R.M.B. DAIRY FARMING (P.) LTD.

400 ITR 9Supreme Court of India2018#2343 most cited

What is DIRECTOR OF INCOME-TAX v. S.R.M.B. DAIRY FARMING (P.) LTD. authority for?

Beneficial circulars issued under income-tax law must be applied retrospectively, whereas circulars that impose a burden or are oppressive must be applied prospectively only.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Also referred to as

Director of Income-tax v. S.R.M.B. Dairy Farming (P.) Ltd. · 400 ITR 9 · SC 2018 · beneficial circulars retrospective · oppressive circulars prospective · circulars imposing burden · circulars granting benefit · retrospectivity of circulars · prospectivity of circulars · CBDT circulars

Judgments citing DIRECTOR OF INCOME-TAX v. S.R.M.B. DAIRY FARMING (P.) LTD.

The Income Tax Officer vs. Dr Ravivarma Alva

ITA/546/2007HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/20 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.546 OF 2007 BETWEEN: 1. THE INCOME TAX OFFICER WARD-1(4) MANGALORE. 2. THE COMMISSIONER OF INCOME-TAX MANGALORE. …APPELLANTS (BY MR. K.V.ARAVIND, ADV.) AND: DR.RAVIVARMA ALVA DOOR NO.5-98/3, ULLAL MANGALORE. …RESPONDENT * * * THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRA…

The Commissioner of Income Tax vs. M/S Opto Circuits (India) Pvt Ltd

ITA/177/2006HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.177 OF 2006 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME TAX SPECIAL RANGE-4 C.R.BUILDING, QUEENS ROAD BANGALORE. …APPELLANTS (BY MR. M.THIRUMALESH, ADV.) AND: M/S.OPTO CIRCUITS (INDIA) PVT. LTD. NO.383, SRI LAKSHMI INDUSTRIAL COMPLEX HOSUR MAIN ROAD BANGALORE-68.…

The Commissioner of Income Tax vs. M/S Luwa India Pvt Ltd

ITA/105/2007HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.105 OF 2007 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE, C.R.BUILDING QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(3), C.R.BUILDING QUEENS ROAD BANGALORE. …APPELLANTS (BY MR. K.V. ARAVIND, ADV.) AND: M/S.LUWA INDIA PVT. LTD. II STAGE, INDUSTRIAL SUBURB YESHWANTHPUR BANGALORE.…

The Commissioner of Income Tax vs. M/S Moola Technologies Pvt Ltd

ITA/107/2005HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/20 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.107 OF 2005 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX COMPANY CIRCLE-4(4), C.R.BUILDING QUEENS ROAD BANGALORE. …APPELLANTS (BY MR. K.V.ARAVIND, ADV.) AND: M/S.MOOLA TECHNOLOGIES PVT. LTD. NO.451, 9TH CROSS J.P.NAGAR, 2ND PHASE BANGALORE.…

The Income Tax Officer Ward-1(3) vs. Sri Vijendra Alva M

ITA/1094/2006HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/20 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.1094 OF 2006 BETWEEN: 1. THE INCOME TAX OFFICER WARD-1(3) MANGALORE. 2. THE COMMISSIONER OF INCOME-TAX MANGALORE. …APPELLANTS (BY MR. M.THIRUMALESH, ADV.) AND: SRI VIJENDRA ALVA .M DOOR NO.11-82, POST KOTEKAR SOMESWAR VILLAGE MANGALORE. …RESPONDENT * * * THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260A OF TH…

Commissioner of Income Tax-III vs. M/S United Racing & Bloodstock

ITA/388/2010HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/20 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.388 OF 2010 BETWEEN: 1. COMMISSIONER OF INCOME TAX-III C.R.BUILDINGS, QUEENS ROAD BANGALORE-560 001. 2. INCOME TAX OFFICER WARD-12(2) BANGALORE. …APPELLANTS (BY MR. E.I.SANMATHI, ADV.) AND: M/S.UNITED RACING & BLOODSTOCK BREEDERS LTD. 3, 7TH CROSS, 41, UB CRECENT VITTAL MALYA ROAD BANGALORE-27. …RESPONDENT * *…

Commissioner of Income Tax vs. M/S Polyflex (India) Pvt Ltd

ITA/347/2010HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.347 OF 2010 BETWEEN: 1. COMMISSIONER OF INCOME TAX C.R.BUILDING, QUEENS ROAD BANGALORE-560 001. 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(2) BANGALORE. …APPELLANTS (BY MR. E.I.SANMATHI, ADV.) AND: M/S.POLYFLEX (INDIA) PVT. LTD., NO.116 & 117 BOMMASANDRA INDUSTRIAL AREA ANEKAL TALUK BANGALORE-562 158. ……

The Commissioner of Income Tax vs. Shri Mahendra Kumar Bohra

ITA/990/2006HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.990 OF 2006 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX NO.55/1, SHILPASHREE VIDHYARANYA COMPLEX VISHVESHWARANAGAR MYSORE. 2. THE ASST. COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE-1(1) MYSORE. …APPELLANTS (BY MR. E.I.SANMATHI, ADV.) AND: SRI MAHENDRA KUMAR BOHRA BOHRA BANKERS NO.411, BAZAAR STREET MANDYA. …RE…

The Commissioner of Income Tax vs. M/S Gangagen Biotechnologies P Ltd

ITA/783/2009HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.783 OF 2009 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEENS ROAD BANGALORE. 2. THE DY. COMMISSIONER OF INCOME-TAX CIRCLE-11(3), C.R.BUILDING QUEENS ROAD BANGALORE. …APPELLANTS (BY MR. E.I.SANMATHI, ADV.) AND: M/S.GANGAGEN BIOTECHNOLOGIES P. LTD. NO.5AC, 705. II BLOCK, HENNUR ROAD BANASWADI LAYOUT BANGALORE – 560 080.…

The Commissioner of Income Tax vs. M/S Monumental Memorials

ITA/2927/2005HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.2927 OF 2005 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEENS ROAD BANGALORE. 2. THE INCOME TAX OFFICER WARD-1(1), C.R.BUILDING, QUEENS ROAD BANGALORE. …APPELLANTS (BY MR. KAMALADHAR, ADV.) AND: M/S.MONUMENTAL MEMORIALS NO.15, VITTAL MALLYA ROAD BANGALORE. …RESPONDENT (BY MR. S.PARTHASARATHI &…

The Commissioner of Income Tax vs. M/S Ice Network (P) Ltd

ITA/462/2008HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.462 OF 2008 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX (TDS) NO.59, HMT BHAVAN 4TH FLOOR, BELLARY ROAD GANGANAGAR BANGALORE. 2. THE JOINT COMMISSIONER OF INCOME-TAX (TDS) RANGE-16, NO.59, HMT BHAVAN 4TH FLOOR, BELLARY ROAD GANGANAGAR BANGALORE. …APPELLANTS (BY MR. M.V.SESHACHALA, ADV.) AND: M/S.ICE NETWORK (P) LTD., RAJAJINAGAR DR.R…

The Commissioner of Income Tax vs. M S Nagappa

ITA/36/2005HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/20 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.36 OF 2005 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX NO.55/1, SHILPASHREE VIDRANYA COMPLEX VISHVESHWARAPURAM MYSORE. 2. THE INCOME-TAX OFFICER WARD-1 INCOME TAX BUILDING CHIKMAGALUR. …APPELLANTS (BY MR. K.V. ARAVIND, ADV.) AND: SRI M.S.NAGAPPA SRI BANASHANKARI AKKI GIRANI B.H.ROAD, NEAR KSRTC BUS STAND TARIKERE CHIKMAGALUR DISTRICT…

The Commissioner of Income Tax vs. Sri M Jagadeesh Kumar

ITA/106/2010HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.106 OF 2010 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEENS ROAD BANGALORE 2. THE INCOME-TAX OFFICER WARD-4(1), C.R.BUILDING QUEENS ROAD BANGALORE. …APPELLANTS (BY MR. K.V.ARAVIND, ADV.) AND: SRI M.JAGADEESH KUMAR NO.189/160-1, 7TH MAIN 5TH BLOCK, 38TH CROSS JAYANAGAR BANGALORE. …RESPONDENT (B…

The Commissioner of Income Tax vs. Shri Satish Chandra

ITA/548/2006HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/20 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.548 OF 2006 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEEN’S ROAD BANGALORE. 2. THE ASST. COMMISSIONER OF INCOME-TAX CIRCLE-6(1), C.R.BUILDING QUEEN’S ROAD BANGALORE. …APPELLANTS (BY MR. G.KAMALADHAR, ADV.) AND: SRI SATISH CHANDRA NO.3, RESERVOIR STREET K.P.WEST BANGALORE. …RESPONDENT * * * THIS IN…

The Commissioner of Income Tax vs. Shri Rakesh Kumar Bohra

ITA/783/2006HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260A

…1/22 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY, 2018 PRESENT THE HON'BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MRS. JUSTICE S. SUJATHA INCOME TAX APPEAL NO.783 OF 2006 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX NO.55/1, SHILPASHREE VIDHYARANYA COMPLEX VISHVESHWARANAGAR MYSORE- 570 008. 2. THE ASST. COMMISSIONER OF INCOME-TAX CIRCLE-1(1) MYSORE. …APPELLANTS (BY MR. E.I.SANMATHI, ADV.) AND: SRI RAKESH KUMAR BOHRA PROP:MAHAVEER JEWELLERS MAIN ROAD, CHENNARAYAPATNA HASSAN DISTRICT.…

DCIT 2(1)(1), Mumbai vs. Aristo Pharmaceuticals P.Ltd, Mumbai

ITA 5747/MUM/2015[2012-13]Status: DisposedITAT Mumbai26 Jul 2018AY 2012-13

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Ita No.5553/Mum/2014 M/S Aristo Pharmaceuticals Pvt. Ltd. Asst.Cit-2(1) 5Th Floor, Aayakar Bhavan, Mercantile Chambers, बिधम/ Mumbai- 400020 3Rd Floor, 12, J.N. Heredia Marg, Vs. Ballard Estate, Mumbai-400 001. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Ita No.5167/Mum/2015 Dcit-2(1)(1), M/S Aristo Pharmaceuticals Pvt. Ltd. Room No. 561, Mercantile Chambers, बिधम/ 5Th Floor, Aayakar Bhavan, 3Rd Floor, 12, J.N. Heredia Marg, M.K. Road, Vs. Ballard Estate, Mumbai- 400020 Mumbai-400 001 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Ajay Kumar Rastogi, A.RFor Respondent: Shri R.P. Meena &
Section 143(2)Section 143(3)Section 154Section 271(1)(c)Section 80I

…cular may apply retrospectively, but a circular imposing a burden has to be apply prospectively only. Our aforesaid view is fortified by the judgment of the Hon‟ble Supreme Court in the case of Director of Income-tax Vs. S.R.M.B Dairy Farming Pvt. Ltd. (2018) 400 ITR 9 (SC). The Hon‟ble Apex Court in its aforesaid judgment has held that beneficial circulars had to be applied retrospectively, while oppressive circulars had to be applied prospectively, observing as under: “25. It is in this context, the question arises, when the instruction expressly states that the benefit of the said policy is prospective, still…

ACIT 2(1), Mumbai vs. Aristo Pharmaceuticals P. Ltd, Mumbai

ITA 6129/MUM/2014[2011-12]Status: DisposedITAT Mumbai26 Jul 2018AY 2011-12

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Ita No.5553/Mum/2014 M/S Aristo Pharmaceuticals Pvt. Ltd. Asst.Cit-2(1) 5Th Floor, Aayakar Bhavan, Mercantile Chambers, बिधम/ Mumbai- 400020 3Rd Floor, 12, J.N. Heredia Marg, Vs. Ballard Estate, Mumbai-400 001. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Ita No.5167/Mum/2015 Dcit-2(1)(1), M/S Aristo Pharmaceuticals Pvt. Ltd. Room No. 561, Mercantile Chambers, बिधम/ 5Th Floor, Aayakar Bhavan, 3Rd Floor, 12, J.N. Heredia Marg, M.K. Road, Vs. Ballard Estate, Mumbai- 400020 Mumbai-400 001 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Ajay Kumar Rastogi, A.RFor Respondent: Shri R.P. Meena &
Section 143(2)Section 143(3)Section 154Section 271(1)(c)Section 80I

…cular may apply retrospectively, but a circular imposing a burden has to be apply prospectively only. Our aforesaid view is fortified by the judgment of the Hon‟ble Supreme Court in the case of Director of Income-tax Vs. S.R.M.B Dairy Farming Pvt. Ltd. (2018) 400 ITR 9 (SC). The Hon‟ble Apex Court in its aforesaid judgment has held that beneficial circulars had to be applied retrospectively, while oppressive circulars had to be applied prospectively, observing as under: “25. It is in this context, the question arises, when the instruction expressly states that the benefit of the said policy is prospective, still…

Aristo Pharmaceuticals P.Ltd, Mumbai vs. DCIT RG 2(1), Mumbai

ITA 5553/MUM/2014[2011-12]Status: DisposedITAT Mumbai26 Jul 2018AY 2011-12

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Ita No.5553/Mum/2014 M/S Aristo Pharmaceuticals Pvt. Ltd. Asst.Cit-2(1) 5Th Floor, Aayakar Bhavan, Mercantile Chambers, बिधम/ Mumbai- 400020 3Rd Floor, 12, J.N. Heredia Marg, Vs. Ballard Estate, Mumbai-400 001. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Ita No.5167/Mum/2015 Dcit-2(1)(1), M/S Aristo Pharmaceuticals Pvt. Ltd. Room No. 561, Mercantile Chambers, बिधम/ 5Th Floor, Aayakar Bhavan, 3Rd Floor, 12, J.N. Heredia Marg, M.K. Road, Vs. Ballard Estate, Mumbai- 400020 Mumbai-400 001 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Ajay Kumar Rastogi, A.RFor Respondent: Shri R.P. Meena &
Section 143(2)Section 143(3)Section 154Section 271(1)(c)Section 80I

…cular may apply retrospectively, but a circular imposing a burden has to be apply prospectively only. Our aforesaid view is fortified by the judgment of the Hon‟ble Supreme Court in the case of Director of Income-tax Vs. S.R.M.B Dairy Farming Pvt. Ltd. (2018) 400 ITR 9 (SC). The Hon‟ble Apex Court in its aforesaid judgment has held that beneficial circulars had to be applied retrospectively, while oppressive circulars had to be applied prospectively, observing as under: “25. It is in this context, the question arises, when the instruction expressly states that the benefit of the said policy is prospective, still…

Aristo Pharmaceuticals P.Ltd, Mumbai vs. Addl CIT 2(1), Mumbai

ITA 6680/MUM/2012[2009-10]Status: DisposedITAT Mumbai26 Jul 2018AY 2009-10

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Ita No.5553/Mum/2014 M/S Aristo Pharmaceuticals Pvt. Ltd. Asst.Cit-2(1) 5Th Floor, Aayakar Bhavan, Mercantile Chambers, बिधम/ Mumbai- 400020 3Rd Floor, 12, J.N. Heredia Marg, Vs. Ballard Estate, Mumbai-400 001. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Ita No.5167/Mum/2015 Dcit-2(1)(1), M/S Aristo Pharmaceuticals Pvt. Ltd. Room No. 561, Mercantile Chambers, बिधम/ 5Th Floor, Aayakar Bhavan, 3Rd Floor, 12, J.N. Heredia Marg, M.K. Road, Vs. Ballard Estate, Mumbai- 400020 Mumbai-400 001 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaaca4495N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Ajay Kumar Rastogi, A.RFor Respondent: Shri R.P. Meena &
Section 143(2)Section 143(3)Section 154Section 271(1)(c)Section 80I

…cular may apply retrospectively, but a circular imposing a burden has to be apply prospectively only. Our aforesaid view is fortified by the judgment of the Hon‟ble Supreme Court in the case of Director of Income-tax Vs. S.R.M.B Dairy Farming Pvt. Ltd. (2018) 400 ITR 9 (SC). The Hon‟ble Apex Court in its aforesaid judgment has held that beneficial circulars had to be applied retrospectively, while oppressive circulars had to be applied prospectively, observing as under: “25. It is in this context, the question arises, when the instruction expressly states that the benefit of the said policy is prospective, still…

The Commissioner vs. M/S Ask Brothers Ltd

Appeal stands dismissed as not maintainable in view of aforestated

ITA/9/2015HC Karnataka19 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 27

…been held that scope of Circular issued by Central Board of Direct Taxes would be applicable to the pending proceedings, which also came to be affirmed by Apex Court in the case DIRECTOR OF INCOME TAX V/S S.R.M.B DAIRY FARMING (P) LTD. reported in (2018) 400 ITR 9 (SC) vide paragraph 23. In fact, Central Board of Direct Taxes has also issued an instruction bearing No.F.No.279/MISC/M-93/2018-ITJ dated 20.08.2019 intimating all the Principal Chief 4 Commissioners of Income Tax that Circular No.17/2019 would be applicable on all pendin…