Godhra Electricity Co. Ltd. v. CIT

225 ITR 746Supreme Court of India1997#130 most cited

What is Godhra Electricity Co. Ltd. v. CIT authority for?

Income is not taxable until it actually accrues or is received; hypothetical income, based on a mere claim not yet settled, is not chargeable to tax.

514

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2009 to 2026.

Also referred to as

Godhra Electricity Co. Ltd. v. CIT · income accrual · hypothetical income · actual receipt · unconfirmed claims · income tax

Sections most often in play

Section 143(3)Section 147Section 148Section 14ASection 40A(3)Section 37(1)Section 142(2A)Section 153A

Issues it is cited on

section 10(31a)section 100section 76undisclosed foreign income and assetssection 142(2c)section 149(1)(c)section 4(2)section 153b(1)(b)section 201(3)section 158basection 153b(1)rectification under section 154

Judgments citing Godhra Electricity Co. Ltd. v. CIT

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9151/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Feb 2022AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…s Pvt. Ltd., vide ITA.No.742/Del./2020 dated 20.08.2020 for the A.Y. 2016-17. 2. CIT vs., Goyal M.G. Gases (P) Ltd., 303 ITR 159 (Del.HC). 43 ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. 3. CIT vs., Godhra Electricity Co. 225 ITR 746 (SC). 4. Andhra Bank vs., CIT 225 ITR 447 (SC). 5. CIT vs., Excel Industries Ltd., & Others 358 ITR 295 (SC). 21.6. The Learned Counsel for the Assessee further submitted that Shri Abhay Salwan to whom loan was given on interest is a proclaimed offender and absconding and the matter is subjudice before Hon'ble Allahabad High Court in pursuan…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9150/DEL/2019[2014-1]Status: DisposedITAT Delhi11 Feb 2022

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…s Pvt. Ltd., vide ITA.No.742/Del./2020 dated 20.08.2020 for the A.Y. 2016-17. 2. CIT vs., Goyal M.G. Gases (P) Ltd., 303 ITR 159 (Del.HC). 43 ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. 3. CIT vs., Godhra Electricity Co. 225 ITR 746 (SC). 4. Andhra Bank vs., CIT 225 ITR 447 (SC). 5. CIT vs., Excel Industries Ltd., & Others 358 ITR 295 (SC). 21.6. The Learned Counsel for the Assessee further submitted that Shri Abhay Salwan to whom loan was given on interest is a proclaimed offender and absconding and the matter is subjudice before Hon'ble Allahabad High Court in pursuan…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9149/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Feb 2022AY 2013-14

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…s Pvt. Ltd., vide ITA.No.742/Del./2020 dated 20.08.2020 for the A.Y. 2016-17. 2. CIT vs., Goyal M.G. Gases (P) Ltd., 303 ITR 159 (Del.HC). 43 ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. 3. CIT vs., Godhra Electricity Co. 225 ITR 746 (SC). 4. Andhra Bank vs., CIT 225 ITR 447 (SC). 5. CIT vs., Excel Industries Ltd., & Others 358 ITR 295 (SC). 21.6. The Learned Counsel for the Assessee further submitted that Shri Abhay Salwan to whom loan was given on interest is a proclaimed offender and absconding and the matter is subjudice before Hon'ble Allahabad High Court in pursuan…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9148/DEL/2019[2012-13]Status: DisposedITAT Delhi11 Feb 2022AY 2012-13

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…s Pvt. Ltd., vide ITA.No.742/Del./2020 dated 20.08.2020 for the A.Y. 2016-17. 2. CIT vs., Goyal M.G. Gases (P) Ltd., 303 ITR 159 (Del.HC). 43 ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. 3. CIT vs., Godhra Electricity Co. 225 ITR 746 (SC). 4. Andhra Bank vs., CIT 225 ITR 447 (SC). 5. CIT vs., Excel Industries Ltd., & Others 358 ITR 295 (SC). 21.6. The Learned Counsel for the Assessee further submitted that Shri Abhay Salwan to whom loan was given on interest is a proclaimed offender and absconding and the matter is subjudice before Hon'ble Allahabad High Court in pursuan…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9147/DEL/2019[2011-12]Status: DisposedITAT Delhi11 Feb 2022AY 2011-12

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…s Pvt. Ltd., vide ITA.No.742/Del./2020 dated 20.08.2020 for the A.Y. 2016-17. 2. CIT vs., Goyal M.G. Gases (P) Ltd., 303 ITR 159 (Del.HC). 43 ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. 3. CIT vs., Godhra Electricity Co. 225 ITR 746 (SC). 4. Andhra Bank vs., CIT 225 ITR 447 (SC). 5. CIT vs., Excel Industries Ltd., & Others 358 ITR 295 (SC). 21.6. The Learned Counsel for the Assessee further submitted that Shri Abhay Salwan to whom loan was given on interest is a proclaimed offender and absconding and the matter is subjudice before Hon'ble Allahabad High Court in pursuan…

Mumbai Metroplitan Region Development Authority, Mumbai vs. DDIT (E) -1(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and revenue is dismissed

ITA 4395/MUM/2019[2015-16]Status: DisposedITAT Mumbai03 Jan 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Saurabh SoparkarFor Respondent: Shri Parag Vyas
Section 10Section 10(20)Section 11Section 12Section 12ASection 143(2)Section 143(3)

…amount. Further it is stated that when the receipt of income is doubtful or there is least probability of income to be recovered then it cannot be brought to tax. For the above proposition we rely of the following decision Godhra Electricity Co. Ltd Vs CIT — 225 ITR 746 wherein Hon. Supreme Court held that Section 5 of the Income-tax Act, 1961 - Income — Accrual of — Assessment years 1969-70 to 1972-73 — Assessee-company a licencee to generate and supply electricity to its consumers, from 1963 enhanced tariff - Suit was filed by consumers which was decreed against assessee ultimately — Supreme Court decided disp…

Mumbai Metroplitan Region Development Authority, Mumbai vs. DDIT (E) -1(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and revenue is dismissed

ITA 4394/MUM/2019[2014-15]Status: DisposedITAT Mumbai03 Jan 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Saurabh SoparkarFor Respondent: Shri Parag Vyas
Section 10Section 10(20)Section 11Section 12Section 12ASection 143(2)Section 143(3)

…amount. Further it is stated that when the receipt of income is doubtful or there is least probability of income to be recovered then it cannot be brought to tax. For the above proposition we rely of the following decision Godhra Electricity Co. Ltd Vs CIT — 225 ITR 746 wherein Hon. Supreme Court held that Section 5 of the Income-tax Act, 1961 - Income — Accrual of — Assessment years 1969-70 to 1972-73 — Assessee-company a licencee to generate and supply electricity to its consumers, from 1963 enhanced tariff - Suit was filed by consumers which was decreed against assessee ultimately — Supreme Court decided disp…

Mumbai Metroplitan Region Development Authority, Mumbai vs. DDIT (E) -1(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and revenue is dismissed

ITA 4393/MUM/2019[2013-14]Status: DisposedITAT Mumbai03 Jan 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Saurabh SoparkarFor Respondent: Shri Parag Vyas
Section 10Section 10(20)Section 11Section 12Section 12ASection 143(2)Section 143(3)

…amount. Further it is stated that when the receipt of income is doubtful or there is least probability of income to be recovered then it cannot be brought to tax. For the above proposition we rely of the following decision Godhra Electricity Co. Ltd Vs CIT — 225 ITR 746 wherein Hon. Supreme Court held that Section 5 of the Income-tax Act, 1961 - Income — Accrual of — Assessment years 1969-70 to 1972-73 — Assessee-company a licencee to generate and supply electricity to its consumers, from 1963 enhanced tariff - Suit was filed by consumers which was decreed against assessee ultimately — Supreme Court decided disp…

Mumbai Metroplitan Region Development Authority, Mumbai vs. DDIT (E) -1(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and revenue is dismissed

ITA 4392/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Jan 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Saurabh SoparkarFor Respondent: Shri Parag Vyas
Section 10Section 10(20)Section 11Section 12Section 12ASection 143(2)Section 143(3)

…amount. Further it is stated that when the receipt of income is doubtful or there is least probability of income to be recovered then it cannot be brought to tax. For the above proposition we rely of the following decision Godhra Electricity Co. Ltd Vs CIT — 225 ITR 746 wherein Hon. Supreme Court held that Section 5 of the Income-tax Act, 1961 - Income — Accrual of — Assessment years 1969-70 to 1972-73 — Assessee-company a licencee to generate and supply electricity to its consumers, from 1963 enhanced tariff - Suit was filed by consumers which was decreed against assessee ultimately — Supreme Court decided disp…

Mumbai Metroplitan Region Development Authority, Mumbai vs. DDIT (E) -1(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and revenue is dismissed

ITA 4391/MUM/2019[2010-11]Status: DisposedITAT Mumbai03 Jan 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Saurabh SoparkarFor Respondent: Shri Parag Vyas
Section 10Section 10(20)Section 11Section 12Section 12ASection 143(2)Section 143(3)

…amount. Further it is stated that when the receipt of income is doubtful or there is least probability of income to be recovered then it cannot be brought to tax. For the above proposition we rely of the following decision Godhra Electricity Co. Ltd Vs CIT — 225 ITR 746 wherein Hon. Supreme Court held that Section 5 of the Income-tax Act, 1961 - Income — Accrual of — Assessment years 1969-70 to 1972-73 — Assessee-company a licencee to generate and supply electricity to its consumers, from 1963 enhanced tariff - Suit was filed by consumers which was decreed against assessee ultimately — Supreme Court decided disp…

Frick India Ltd., New Delhi vs. DCIT, New Delhi

Accordingly, the appeal filed by the assessee is allowed in terms of our

ITA 330/DEL/2012[2005-06]Status: DisposedITAT Delhi30 Dec 2021AY 2005-06

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Tarandeep Singh, Advocate and Shri Pulkit Verma, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr. DR
Section 143(3)Section 14ASection 251(2)Section 263Section 94(7)

…Frick India Ltd. Vs. DCIT, Circle 11(1), New Delhi 1 ITA Nos. 2072/Del/2008 & 330/Del/2012 – A.Ys 2004-05 & 2005-06 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘B’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA No. 330/Del/2012 (Assessment Year(s): 2004-05 & 2005-06) Frick India Limited, Deputy Commissioner of 809, Surya Kiran Building, Vs. Income Tax, 19, Kasturba Gandhi Marg, Circle 11(2), New Delhi. New Delhi. APPELLANT RESPONDENT PAN No: AAACF0410C Date of Hearing : 06.12.2021 Date of Pronouncement : 30.12.2021 Assessee By :…

Frick India Ltd vs. DCIT Circle-11 (1)

Accordingly, the appeal filed by the assessee is allowed in terms of our

ITA 2072/DEL/2008[2004-2005]Status: DisposedITAT Delhi30 Dec 2021AY 2004-2005

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Tarandeep Singh, Advocate and Shri Pulkit Verma, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr. DR
Section 143(3)Section 14ASection 251(2)Section 263Section 94(7)

…Frick India Ltd. Vs. DCIT, Circle 11(1), New Delhi 1 ITA Nos. 2072/Del/2008 & 330/Del/2012 – A.Ys 2004-05 & 2005-06 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘B’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA No. 330/Del/2012 (Assessment Year(s): 2004-05 & 2005-06) Frick India Limited, Deputy Commissioner of 809, Surya Kiran Building, Vs. Income Tax, 19, Kasturba Gandhi Marg, Circle 11(2), New Delhi. New Delhi. APPELLANT RESPONDENT PAN No: AAACF0410C Date of Hearing : 06.12.2021 Date of Pronouncement : 30.12.2021 Assessee By :…

ACIT, Uttrakhand vs. M/S. Uttaranchal Jal Vidyut Nigam Ltd., Dehradun

In the result, the appeal filed by the Revenue is dismissed

ITA 736/DEL/2017[2012-13]Status: DisposedITAT Dehradun24 Dec 2021AY 2012-13

Bench: Shri R.K. Panda & Shri Challa Nagendra Prasadassessment Year: 2012-13 Acit, Vs. Uttaranchal Jal Vidyut Circle-2, Nigam Ltd., 13-A, Subhash Road, Ujjwal, Maharani Bagh, Uttarakhand. Gms Road, Dehradun. Pan: Aaacu6672R (Appellant) (Respondent) Assessee By : Dr. Rakesh Gupta, Advocate & Shri Somil Aggarwal, Advocate Revenue By : Smt. Poonam Sharma, Sr. Dr Date Of Hearing : 22.12.2021 Date Of Pronouncement : 24.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 29Th December, 2016 Of The Cit(A), Dehradun, Relating To Assessment Year 2012-13. 2. The Only Effective Ground Raised By The Revenue Reads As Under:- “1. The Ld.Cit(A) Has Erred In Law & On Facts By Allowing Depreciation On Assets For Which The Actual Cost As Per Section 43(1) Of The Income Tax Act, 1961 Was Nil. 2. The Order Of The Ld.Cit(Appeals) Be Set Aside & That Of The Assessing Officer Be Restored.”

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Smt. Poonam Sharma, Sr. DR
Section 143(3)Section 2Section 32Section 43Section 43(1)

…ertain the correct and actual amount of charges recoverable from UPCL. We are, therefore, unable to sustain the addition made by the AO. Support may also be drawn from the Hon’ble Apex Court’s judgment in case of Godhra Electricity Co. Ltd. v. CIT reported in 225 ITR 746 (SC) wherein the Hon’ble Apex Court examined the cash system and the mercantile system of accounting in the context of hypothetical income. It was held that the computation of income is made in accordance with the method of accounting regularly employed by the assessee. It may be either the cash system where entries are made on the basis of actua…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 882/CHNY/2017[2004-05]Status: DisposedITAT Chennai22 Dec 2021AY 2004-05

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 881/CHNY/2017[2003-04]Status: DisposedITAT Chennai22 Dec 2021AY 2003-04

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 880/CHNY/2017[2002-03]Status: DisposedITAT Chennai22 Dec 2021AY 2002-03

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 879/CHNY/2017[2001-02]Status: DisposedITAT Chennai22 Dec 2021AY 2001-02

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…

Malladi Drugs and Pharmaceuticals Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1259/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Dec 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…

Malladi Drugs and Pharmaceuticals Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1258/CHNY/2017[2011-12]Status: DisposedITAT Chennai22 Dec 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…

Malladi Drugs and Pharmaceuticals Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1257/CHNY/2017[2010-11]Status: DisposedITAT Chennai22 Dec 2021AY 2010-11

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…ncertainty on realization of interest due to adverse business conditions and hence, the assessee has taken a decision not to charge interest. In this regard, relied upon the decision of Hon’ble Supreme Court in the case of Godhra Electric Supplu Co Ltd vs CIT 225 ITR 746 (SC). The assessee has also relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Industries Ltd 307 CTR 121 (SC), CIT vs Hotel Savera 229 ITR 795 (Mad) and S.A. Builders Vs CIT(A) 288 ITR 1(SC). 33. The Ld. DR, on the other hand supporting the order of the Ld. CIT(A) submitted that the assessee has not made any :-…