Ghanashyam Mishra And Sons. v. Edelweiss Asset Reconstruction

126 Taxmann.com 132Supreme Court of India2021#488 most cited

What is Ghanashyam Mishra And Sons. v. Edelweiss Asset Reconstruction authority for?

Once a resolution plan is approved under Section 31(1) of the IBC, claims not included in the plan are extinguished and cannot be pursued. This applies to statutory dues owed to the government and other authorities.

192

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2026.

Also referred to as

Ghanashyam Mishra · Edelweiss Asset Reconstruction · Section 31 IBC · resolution plan · extinguished claims · statutory dues · government claims · corporate debtor · NCLT approval

Sections most often in play

Section 143(3)Section 238Section 14Section 148Section 178(6)Section 250Section 31Section 115JB

Issues it is cited on

section 31(1)section 238statutory duessection 178(6)section 31section 60section 156section 17section 254(1)section 23section 254assistant commissioner

Judgments citing Ghanashyam Mishra And Sons. v. Edelweiss Asset Reconstruction

Gayatri Projects Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(4), Hyderabad

In the result, all these appeals of assessee are dismissed in limine

ITA 1997/HYD/2018[2014-15]Status: DisposedITAT Hyderabad22 Jul 2022AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri R.Mohan KumarFor Respondent: Shri Rajendra Kumar,CIT-DR
Section 13Section 31Section 7

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos. 1997 & 1998/Hyd/2018 Assessment Years: 2014-15 & 2016-17 Gayatri Projects Limited V DCIT,Circle-2(4) B-1, 6-3-1090, TSR Towers s. Hyderabad Rajbhavan Road Somajiguda Hyderabad-500 082 PAN : AAACG8040K (Appellant) (Respondent) Assessment Year: 2017-18 Gayatri Projects Limited V ACIT,Circle-2(2) B-1, 6-3-1090, TSR Towers s. Signature Towers Rajbhavan Road Kothaguda Somajiguda Hyderabad-500 084 Hyderabad-500 082 PAN : AAACG8040K (Appellant) (Respond…

Deccan Chronicle Holdings Limited, Secunderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, all these appeals of assessee and Revenue are dismissed in limine

ITA 967/HYD/2017[2011-12]Status: DisposedITAT Hyderabad22 Jul 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S.Rama Rao, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 13Section 31Section 7

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / िनधा"रण वष" / अपीलाथ" / Appellant "" यथ" / Respondent ITA Nos. A.Y. 966/Hyd/2017 2010-11 Asst. Commissioner of M/s.Deccan Chronicle Income Tax, 967/Hyd/2017 2011-12 Holdings Limited, Circle-16(2), Secunderabad Hyderabad [PAN: AABCD6737D] 647/Hyd/2018 2012-13 Deputy Commissioner of 536/Hyd/2018 2013-14 Income Tax, Circle-16(2), Hyderabad 490/Hyd/2018 2010-11 Deputy Commissioner of M/s.Deccan Chronicle 106…

Deccan Chronicle Holdings Limited, Secunderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, all these appeals of assessee and Revenue are dismissed in limine

ITA 966/HYD/2017[2010-11]Status: DisposedITAT Hyderabad22 Jul 2022AY 2010-11

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S.Rama Rao, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 13Section 31Section 7

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / िनधा"रण वष" / अपीलाथ" / Appellant "" यथ" / Respondent ITA Nos. A.Y. 966/Hyd/2017 2010-11 Asst. Commissioner of M/s.Deccan Chronicle Income Tax, 967/Hyd/2017 2011-12 Holdings Limited, Circle-16(2), Secunderabad Hyderabad [PAN: AABCD6737D] 647/Hyd/2018 2012-13 Deputy Commissioner of 536/Hyd/2018 2013-14 Income Tax, Circle-16(2), Hyderabad 490/Hyd/2018 2010-11 Deputy Commissioner of M/s.Deccan Chronicle 106…

Gvk Industries Limited, Secunderabad vs. Addl. Commissioner of Income Tax, Range-2, Hyderabad

In the result, both these appeals of assessee are dismissed in limine

ITA 1753/HYD/2017[2011-12]Status: DisposedITAT Hyderabad22 Jul 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Yaswanth Malyala, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 13Section 31Section 7

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / िनधा"रण वष" अपीलाथ" / Appellant "" यथ" / Respondent ITA Nos. / A.Y. 1752/Hyd/2017 2010-11 Addl. Commissioner of Income Tax, GVK Industries Limited, Range-2, Secunderabad Hyderabad / 1753/Hyd/2017 2011-12 [PAN: AAACG7499J] Asst. Commissioner of Income Tax, Circle-2(2), Hyderabad िनधा""रती "ारा/Assessee by: Shri Yaswanth Malyala, AR राज" व "ारा/Revenue by: Shri Y.V.S.T.Sai, CIT-DR सुनवाई की तारीख/Date of he…

Gvk Industries Limited, Secunderabad vs. Asst. Commissioner of Income Tax, Circle-2(2), Hyderabad

In the result, both these appeals of assessee are dismissed in limine

ITA 1752/HYD/2017[2010-11]Status: DisposedITAT Hyderabad22 Jul 2022AY 2010-11

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Yaswanth Malyala, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 13Section 31Section 7

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / िनधा"रण वष" अपीलाथ" / Appellant "" यथ" / Respondent ITA Nos. / A.Y. 1752/Hyd/2017 2010-11 Addl. Commissioner of Income Tax, GVK Industries Limited, Range-2, Secunderabad Hyderabad / 1753/Hyd/2017 2011-12 [PAN: AAACG7499J] Asst. Commissioner of Income Tax, Circle-2(2), Hyderabad िनधा""रती "ारा/Assessee by: Shri Yaswanth Malyala, AR राज" व "ारा/Revenue by: Shri Y.V.S.T.Sai, CIT-DR सुनवाई की तारीख/Date of he…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Deccan Chronicle Holdings Limited, Secunderabad

In the result, all these appeals of assessee and Revenue are dismissed in limine

ITA 1061/HYD/2017[2011-12]Status: DisposedITAT Hyderabad22 Jul 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S.Rama Rao, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 13Section 31Section 7

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / िनधा"रण वष" / अपीलाथ" / Appellant "" यथ" / Respondent ITA Nos. A.Y. 966/Hyd/2017 2010-11 Asst. Commissioner of M/s.Deccan Chronicle Income Tax, 967/Hyd/2017 2011-12 Holdings Limited, Circle-16(2), Secunderabad Hyderabad [PAN: AABCD6737D] 647/Hyd/2018 2012-13 Deputy Commissioner of 536/Hyd/2018 2013-14 Income Tax, Circle-16(2), Hyderabad 490/Hyd/2018 2010-11 Deputy Commissioner of M/s.Deccan Chronicle 106…

Asst. Commissioner of Income Tax, Circle-1, Kurnool vs. Panyam Cement & Mineral Industris Limited, Nandyal

In the result, both the appeals by the Revenue are partly allowed and the C

ITA 1963/HYD/2018[2009-10]Status: DisposedITAT Hyderabad04 Jul 2022AY 2009-10

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P.Vinod, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(1)Section 143(2)Section 147Section 148Section 2(24)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Appellant ITA No. A.Y. Respondent/ Cross-Objector M/s.Panyam Asst.Commissioner 1039/Hyd/18 2006-07 Cements & Mineral of Income Tax, Industries Ltd., Circle-1, Nandyal 1963/Hyd/18 2009-10 Kurnool [PAN: AABCP2298M] C.O. No.41/HYD/2018 (in ITA No.1963/Hyd/2018) Assessment Year: 2009-10 M/s.Panyam Cements & Asst.Commissioner of Mineral Industries Ltd., Vs Income Tax, Nandyal Circle-1, [PAN: AABCP2298M] Kurnool (Appellant) (Respondent) For Assessee : Shri P.…

Asst. Commissioner of Income Tax, Circle-1, Kurnool vs. Panyam Cements & Mineral Industries Limited, Nandyal

In the result, both the appeals by the Revenue are partly allowed and the C

ITA 1039/HYD/2018[2006-07]Status: DisposedITAT Hyderabad04 Jul 2022AY 2006-07

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P.Vinod, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(1)Section 143(2)Section 147Section 148Section 2(24)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Appellant ITA No. A.Y. Respondent/ Cross-Objector M/s.Panyam Asst.Commissioner 1039/Hyd/18 2006-07 Cements & Mineral of Income Tax, Industries Ltd., Circle-1, Nandyal 1963/Hyd/18 2009-10 Kurnool [PAN: AABCP2298M] C.O. No.41/HYD/2018 (in ITA No.1963/Hyd/2018) Assessment Year: 2009-10 M/s.Panyam Cements & Asst.Commissioner of Mineral Industries Ltd., Vs Income Tax, Nandyal Circle-1, [PAN: AABCP2298M] Kurnool (Appellant) (Respondent) For Assessee : Shri P.…

V.S. Meta Cast Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-4(1)(2), Ahmedabad

In the result, appeal of the assessee is dismissed as not maintainable

ITA 2950/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad22 Jun 2022AY 2014-15

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarassessment Year : 2014-15 V.S. Metacast P.Lttd. Dcit, Cir.4(1)(2) A-201, Mondeal Square Vs Ahmedabad. Opp: Honest Restaurant Prahaladnagar. Pan : Aaecv 1729 L

For Respondent: Shri V.K. Singh, Sr.DR
Section 115JSection 36Section 56(2)(viib)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2014-15 V.S. MetaCast P.Lttd. DCIT, Cir.4(1)(2) A-201, Mondeal Square Vs Ahmedabad. Opp: Honest Restaurant Prahaladnagar. PAN : AAECV 1729 L (Applicant) (Responent) : None Assessee by Revenue by : Shri V.K. Singh, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 02/06/20…

M/S. Cosmic Ferro Alloys Ltd., Kolkata vs. DCIT, Circle -1(2), Kolkata

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 2017/KOL/2019[2013-14]Status: DisposedITAT Kolkata09 May 2022AY 2013-14
Section 115JSection 143(3)Section 31Section 7

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “C” KOLKATA Before: Shri Rajpal Yadav, Vice President (KZ) and Shri Girish Agrawal, Accountant Member आयकरअपीलसं.य/ Assessment Year:2013-14 बनामV/s. Cosmic Ferro Alloys Limited DCIT, Cir-1(2) 6, Dr. Meghnad Saha Sarani Aaykar Bhawan 3rd Floor, Southern Avenue P-7 Chowringhee Square Kolkata - 700026 Kolkata - 700069 PAN: AACCC1730C अपीलाथ" /Appellant ""यथ" /Respondent .. अपीलाथ"क"ओरसे/By Appellant Shri Sunil Surana, FCA, Ld. AR ""यथ"क"ओरसे/By Respondent Shri Divakar Chakraborty Addl. CIT, Ld. Sr. DR सुनवाईक"तार"ख/Date of Hearing 15.03.2022 घोषणाक"तार"ख/Date of Pronouncem…

Asst. Commissioner of Income Tax, Circle-1, Hyderabad vs. Panyam Cements & Mineral Industries Limited, Hyderabad

In the result, the appeals of Revenue as well as the Cross Objections of the assessee are treated as allowed for statistical purposes

ITA 563/HYD/2018[2013-14]Status: DisposedITAT Hyderabad25 Apr 2022AY 2013-14

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Chary

For Appellant: Shri A.V.Raghuram, AdvocateFor Respondent: Shri Sunku Srinivas, CIT-DR
Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. Nos. 562 & 563/HYD/2018 Assessment Years: 2008-09 & 2013-14 Asst. Commissioner of Income Tax, M/s.Panyam Cements & Mineral Circle-1, Vs Industries Ltd., Kurnool Nandyal [PAN: AABCP2298M] (Appellant) (Respondent) C.O. Nos. 30 & 31/HYD/2018 (in ITA Nos.562 & 563/Hyd/2018) Assessment Years: 2008-09 & 2013-14 M/s.Panyam Cements & Mineral Asst. Commissioner of Income Tax, Industries Ltd., Vs Circle-1, Nandyal Kurnool [PAN: AABCP2298M] (Cross-Objec…

Asst. Commissioner of Income Tax, Circle-1, Kurnool vs. Panyam Cements & Mineral Industries Limited, Nandyal

In the result, the appeals of Revenue as well as the Cross Objections of the assessee are treated as allowed for statistical purposes

ITA 562/HYD/2018[2008-09]Status: DisposedITAT Hyderabad25 Apr 2022AY 2008-09

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Chary

For Appellant: Shri A.V.Raghuram, AdvocateFor Respondent: Shri Sunku Srinivas, CIT-DR
Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. Nos. 562 & 563/HYD/2018 Assessment Years: 2008-09 & 2013-14 Asst. Commissioner of Income Tax, M/s.Panyam Cements & Mineral Circle-1, Vs Industries Ltd., Kurnool Nandyal [PAN: AABCP2298M] (Appellant) (Respondent) C.O. Nos. 30 & 31/HYD/2018 (in ITA Nos.562 & 563/Hyd/2018) Assessment Years: 2008-09 & 2013-14 M/s.Panyam Cements & Mineral Asst. Commissioner of Income Tax, Industries Ltd., Vs Circle-1, Nandyal Kurnool [PAN: AABCP2298M] (Cross-Objec…