H.A. Shah & Co. v. CIT

Acc Ltd., Mumbai vs. DCIT(Ltu) - 1, Mumbai

In the result, appeal filed by assessee is partly allowed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…ing the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: 39 ITA NO.3135& 3136/MUM/2019 (A.Y: 2009-10) M/s. ACC Limited ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treated as the revenue of the rail systems…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Ltu (Formerly Known As The Associated Cement 29Th Floor, Center-1 Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - Ltu-1 V. M/S. Acc Limited 29Th Floor, Center-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treated as the revenue of the rail systems…

Acc Ltd ( Formelry Known As the Associated Cement Companies Ltd), Mumbai vs. Addll CIT, (Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Ltu (Formerly Known As The Associated Cement 29Th Floor, Center-1 Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - Ltu-1 V. M/S. Acc Limited 29Th Floor, Center-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treated as the revenue of the rail systems…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Ltd., V. Dcit – Range – 1(1) Mumbai {Formerly Known As The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent) Dcit (Ltu)-1 V. M/S. Acc Ltd., 29Th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent)

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treated as the revenue of the rail systems…

Acc Limited (Formerly Known As the Associated Cement Companies Ltd.), Mumbai vs. Addll. CIT, RG. 1(1), Mumbai

In the result, appeal filed by assessee is partly allowed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Ltd., V. Dcit – Range – 1(1) Mumbai {Formerly Known As The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent) Dcit (Ltu)-1 V. M/S. Acc Ltd., 29Th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent)

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treated as the revenue of the rail systems…

Acc Ltd, Mumbai vs. Asst CIT Ltu, Mumbai

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

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 87 ITA NO.4669& 4556/MUM/2012 (A.Y: 2007-08) M/s. ACC Limited ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the s…

Acc Ltd ( Formerly Known As the Associates Cement Companies Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

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

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 87 ITA NO.4669& 4556/MUM/2012 (A.Y: 2007-08) M/s. ACC Limited ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the s…

Addl.C.I.T. Ltu, Mumbai vs. Acc Ltd., Mumbai

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

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 87 ITA NO.4669& 4556/MUM/2012 (A.Y: 2007-08) M/s. ACC Limited ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the s…

DCIT-Ltu - 2, Mumbai vs. Ambuja Cements Ltd, Mumbai

In the result, the appeal of the revenue is dismissed

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: ♦ H.A. Shah & Co v. CIT [1956] (30 ITR 618) (Bom.) ♦ Amalgamated Coalfields Ltd. v. Janapada Sabha AIR 1964 SC 1013 ♦ Cruch of South India Trust Association v. Telugu Church Council [1996] 2 SCC 520 ITA Nos. 1889 and 1241/Mum/2018, 2384, 2958, 3475 and 3843/Mum/2019 Assessment years: 2010-11, 2011-12 and 2012-13 Page 64 of 99 ♦ Radhasoami Satsang (supra) 51. From the record we also foun…

Deputy Commissioner of Income Tax Central Circle-1(4), Mumbai vs. Samruddhi Cement Limited (Since Amalgamated Into M/S.Ultratech Cement Limited), Mumbai

In the result, both the appeals of the Revenue are dismissed

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: • Shah & Co (HA) v. CIT (1956) (30 ITR 618) (Bom) • Amalgamated Coalfields vs. Janapada Sabha AIR 1964 SC 1013 • South India Trust Association vs. Telugu Church Council (1996) 2 SCC • Radhasoami Satsang vs. CIT (1992) 193 ITR 321 (SC) 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treate…

Deputy Commissioner of Income Tax Central Circle-1(4), Mumbai vs. Samruddhi Cement Limited (Since Amalgamated Into M/S.Ultratech Cement Limited), Mumbai

In the result, both the appeals of the Revenue are dismissed

…ties have allowed that position to be sustained by not challenging the order, it would not be appropriate to allow the position to be changed in a subsequent year. The above principles have been accepted in the undernoted case: • Shah & Co (HA) v. CIT (1956) (30 ITR 618) (Bom) • Amalgamated Coalfields vs. Janapada Sabha AIR 1964 SC 1013 • South India Trust Association vs. Telugu Church Council (1996) 2 SCC • Radhasoami Satsang vs. CIT (1992) 193 ITR 321 (SC) 51. From the record we also found that the overall profits of the company have increased due to such commercial benefits and the same should have been treate…

ITO (E)- 1(1), Mumbai vs. Anusandhan Trust, Mumbai

In the result, assessee’s appeals are partly allowed

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) ITA Nos.6221 & 6222 /Mum/2019 (Assessment Years: 2012-13 & 2014-15) Anusandhan Trust ITO (E)-1(1) Sai Ashray, Aaram Society Road Piramal Chambers, Lalbaug Vakola, Santacruz(E) Parel, Mumbai-400 012 Vs. Mumbai-40 055 PAN/GIR No. AAATA0089R : (Revenue) (Assessee) & ITA Nos.6424 & 6425 /Mum/2019 (Assessment Years: 2012-13 & 2014-15) ITO (E)-1(1) Anusandhan Trust Piramal Chambers, Lalbaug Sai Ashray, Aaram Society Road Parel, Mumbai-400 012 Vakola, Santacruz(E) Vs. Mumbai-40 055 PAN/GIR No. AAATA0089R (As…

Anusandhan Trust, Mumbai vs. ITO (E) 1 (1), Mumbai

In the result, assessee’s appeals are partly allowed

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) ITA Nos.6221 & 6222 /Mum/2019 (Assessment Years: 2012-13 & 2014-15) Anusandhan Trust ITO (E)-1(1) Sai Ashray, Aaram Society Road Piramal Chambers, Lalbaug Vakola, Santacruz(E) Parel, Mumbai-400 012 Vs. Mumbai-40 055 PAN/GIR No. AAATA0089R : (Revenue) (Assessee) & ITA Nos.6424 & 6425 /Mum/2019 (Assessment Years: 2012-13 & 2014-15) ITO (E)-1(1) Anusandhan Trust Piramal Chambers, Lalbaug Sai Ashray, Aaram Society Road Parel, Mumbai-400 012 Vakola, Santacruz(E) Vs. Mumbai-40 055 PAN/GIR No. AAATA0089R (As…

Shibani S. Bhojwani, Mumbai vs. DCIT Cen Cir 3(4), Mumbai

In the result, the appeal of assessee is partly allowed

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year : 2012-13 Shibani S.Bhojwani, Deputy Commissioner Of Samir Complex, First Floor, Income Tax, Vs. St.Andrews Road, Bandra (West), Central Circle-3(4), Mumbai Mumbai [Pan : Aabpb6649R] (Appellant) (Respondent)

…ustify a view to the contrary, such an inconsistent approach on the part of the A.O would not be permissible. We find that the reliance placed by the department on the judgment of the Hon’ble High Court of Bombay in the case of H.A. Shah and Co. Vs. CIT(1956) 30 ITR 618 (Bom) is : 4 : distinguishable on facts. We find that in the aforesaid case the Hon’ble High Court had upheld the view arrived at by the A.O, for the reason that during the year under consideration certain documents justifying taking of such contrary view were made available on record. We are of the considered view that unlike the facts involved i…

Shibani S. Bhojwani, Mumbai vs. DCIT Cen Cir 3(4), Mumbai

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2013-14 & Assessment Year: 2014-15

…t apply to income tax proceedings, but the rule of consistency does apply. We find that the Hon’ble High Court while arriving at the aforesaid view had relied on the judgment of the Hon’ble High Court of Bombay in the case of H.A. Shah and Co. Vs. CIT (1956) (30 ITR 618) (Bom) and Jivat lal Purtapshi Vs. CIT (1967) (65 ITR 261) (Bom), as well as the judgment of the Hon’ble High Court of Kerala in the case of Annamalai Reddiar Vs.CIT (1964) (53 ITR 601) (Ker). We further find that the aforesaid judgment of the Hon’ble Apex Court had also been followed by the Hon’ble High Court of Punjab and Haryana in the Shibani…

DCIT CC 3(4) Ce RG 3, Mumbai vs. Samir Narain Bhojwani, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

…istently be allowed in the following cases it has been dearly laid down ' trial the rule of consistency demands that if there is no change in the factual position and the law the view taken in earlier years needs to be followed – 2.7.1 H.A. Shah & Co. V. CIT (30 ITR 618) (BOM) 2.7.2 Burmah Shell V. Chand (61 ITR 493)(BOM) 11 A.Y.2012-13 2.7.3 Radhasoami Satsang V CIT (193 ITR 321) (SC) 2.7.4 CIT Vs. ARJ Securities Printes (264 ITR 276) (Del) 2.7.5 CIT V Godavari Corporation Ltd. (156 ITR 835)(MP) 2.7.6 CIT V Bhilai Engg. Corporation Pvt. Ltd. (133 ITR 687)(MP) 2.7.7 Sardar Kehar Singh V. CIT (195 ITR 769) 2.8 .…

ACIT CC 3(4) Cen RG 3, Mumbai vs. Samir Narian Bhojwani, Mumbai

In the result, appeal filed by the revenue is hereby dismissed and the cross-objection filed by the assessee is hereby ordered to be dismissed

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.331/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2009-10) बिधम/ Acit-Cc-3(4) Central Shri Samir Narain Bhojwani 1St Floor, Samir Complex, St. Range-3 Vs. Andrews Road, Opp, Holy Room No. 401, 4Th Floor, Family Hospital, Bandra Aayakar Bhavan, Mumbai- (W), Mumbai-400050. 400020. Co. No.134/Mum/2016 (Arising Out Of Ita. No. 331/Mum/2015) (निर्धारण वर्ा / Assessment Year: 2009-10) बिधम/ Shri Samir Narain Bhojwani Acit-Cc-24 & 26 1St Floor, Samir Complex, St. Room No. 401, 4Th Floor, Vs. Andrews Road, Opp, Holy Aayakar Bhavan, Mumbai- Family Hospital, Bandra 400020. (W), Mumbai-400050. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. :Aabpb9150H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आयकर अपील सं/ I.T.A. No.6807/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2010-11) बिधम/ Acit Cc-24 & 26 Central Shri Samir Narain Bhojwani 1St Floor, Samir Complex, St. Range-5 Vs. Andrews Road, Opp. Holy Room No.404, 4Th Floor Family Hospital, Bandra Aayakar Bhavan, Mumbai- (W), Mumbai-400050. 400020. Co. No.41/Mum/2016 (Arising Out Of Ita. No. 6153/Mum/2014) (निर्धारण वर्ा / Assessment Year: 2009-10) बिधम/ Shri Samir Narain Bhojwani Acit Cc-24 & 26 Central 1St Floor, Samir Complex, St. Range-5 Vs. Andrews Road, Opp. Holy Room No.404, 4Th Floor Family Hospital, Bandra Aayakar Bhavan, Mumbai-

…istently be allowed in the following cases it has been dearly laid down ' trial the rule of consistency demands that if there is no change in the factual position and the law the view taken in earlier years needs to be followed – 2.7.1 H.A. Shah & Co. V. CIT (30 ITR 618) (BOM) 2.7.2 Burmah Shell V. Chand (61 ITR 493)(BOM) 2.7.3 Radhasoami Satsang V CIT (193 ITR 321) (SC) 2.7.4 CIT Vs. ARJ Securities Printes (264 ITR 276) (Del) 2.7.5 CIT V Godavari Corporation Ltd. (156 ITR 835)(MP) 2.7.6 CIT V Bhilai Engg. Corporation Pvt. Ltd. (133 ITR 687)(MP) 2.7.7 Sardar Kehar Singh V. CIT (195 ITR 769) 2.8 . You will appreci…