H.G Kothari v. CIT

20 ITR 579High Court1951#23564 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2023.

Judgments citing H.G Kothari v. CIT

GANESAN KADIRVEL,SALEM vs. DCIT, CIRCLE-1(1), SALEM

In the result, appeal filed by the assessee is allowed

ITA 266/CHNY/2022[2017-18]Status: DisposedITAT Chennai20 Apr 2023AY 2017-18

Bench: Shri Manoj Kumar Aggarwal & Shri Manomohan Das

For Appellant: Mr.G.Baskar, AdvFor Respondent: Mr.D. Hema Bhupal, JCIT
Section 115BSection 142(1)Section 143(1)Section 143(2)Section 250Section 69A

…er (Appeals) again, ignoring written submissions filed distinguishing them. 7.As Section 69A applies only to unrecorded money and as amounts credited in Business books constitute business income, computing tax under section 115BBE is incorrect (35 1TR 416 SC, 20 ITR 579 and 27 ITR 658 Bom) For these and other reasons, which may be stated at the time of hearing of the appeal, it is prayed that the addition made to income may please be deleted. 3. The brief facts of the case are that the assessee is an individual and stated to be engaged as authorized distributor of Mobile recharge coupons, locker and door :: 3 :…

ORISSA STATE CO-OPERATIVE HANDICRAFTS CORPORATION LTD.,BHUBANESWAR vs. DCIT, CIRCLE-4(1), BHUBANESWAR

In the result, appeal of the assessee i

ITA 393/CTK/2018[2015-16]Status: DisposedITAT Cuttack05 Jun 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.392&393/Ctk/2018 (नििाारण वषा / Assessment Year : 2014 – 2015 & 2015-2016) M/S Orissa State Co-Operative Vs. Ito Wardd-4(1), Handicrafts Corporation Limited Bhubaneswar D-2/3, Industrial Estate, Rasulgarh, Bhubaneswar स्थायी ऱेखा सं./Pan No. : Aaaao 0096 K (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : Shri M.K.Goutam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/02/2020 घोषणा की तारीख/Date Of Pronouncement : 05/06/2020 आदेश / O R D E R Per L.P.Sahu, Am :

For Appellant: NoneFor Respondent: Shri M.K.Goutam, CIT-DR
Section 80P(2)

…ion of total income has been classified u/s 14 of the Income Tax Act in 5 head of income Viz. Salary, Income from House property, profits and gains of business or profession, capital gains and income from other sources. In the case of H.G Kothari v. CIT (1951)20 ITR 579 (Mad). It was held that Income which is specifically made chargeable under a distinct head cannot be brought to charge under a different head in lieu of or in addition to being charged under its specific head. Clause (id) of sub section (2) of section 56 of the Income Tax Act, lays down that Income by way of interest on securities, if the income i…

ORISSA STATE CO-OPERATIVE HANDICRAFTS CORPORATION LTD.,BHUBANESWAR vs. DCIT, CIRCLE-4(1), BHUBANESWAR

In the result, appeal of the assessee i

ITA 392/CTK/2018[2014-15]Status: DisposedITAT Cuttack05 Jun 2020AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.392&393/Ctk/2018 (नििाारण वषा / Assessment Year : 2014 – 2015 & 2015-2016) M/S Orissa State Co-Operative Vs. Ito Wardd-4(1), Handicrafts Corporation Limited Bhubaneswar D-2/3, Industrial Estate, Rasulgarh, Bhubaneswar स्थायी ऱेखा सं./Pan No. : Aaaao 0096 K (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : Shri M.K.Goutam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/02/2020 घोषणा की तारीख/Date Of Pronouncement : 05/06/2020 आदेश / O R D E R Per L.P.Sahu, Am :

For Appellant: NoneFor Respondent: Shri M.K.Goutam, CIT-DR
Section 80P(2)

…ion of total income has been classified u/s 14 of the Income Tax Act in 5 head of income Viz. Salary, Income from House property, profits and gains of business or profession, capital gains and income from other sources. In the case of H.G Kothari v. CIT (1951)20 ITR 579 (Mad). It was held that Income which is specifically made chargeable under a distinct head cannot be brought to charge under a different head in lieu of or in addition to being charged under its specific head. Clause (id) of sub section (2) of section 56 of the Income Tax Act, lays down that Income by way of interest on securities, if the income i…

H.G Kothari v. CIT (20 ITR 579) — Cited in 3 Judgments | BharatTax