Hamilton & Co. Pvt. Ltd. v. CIT

Commissioner of Income Tax V vs. R.J.Wood P.Ltd

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…earned counsel for the Revenue has ventured to argue that those cases are distinguishable and would not apply to the present case. 8. The first case which needs to be referred to is the judgment of Calcutta High Court in Hamilton & Co. Pvt. Ltd. v. CIT, 194 ITR 391 (Cal.). That was a case where the assessee/landlord was receiving rent on the basis of agreement between the assessee and the tenant. This rent was received at a later date but with retrospective effect. As a result, the assessee received arrears of rent for prior years in the accounting year 1981-82. The Assessing Officer taxed the said…

Commissioner of Income Tax V vs. R.J.Wood P.Ltd. Delhi

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…l in the imirugned ,the learned counsel for the Revenue has ven rder,'because of the reason that red to argue that those cases are distinguishable and would not apply to the t case. to is the judgment of Calcutta High Court in Harruilton & Co. Pvt. Ltd. v- T, 194 ITR 391 (Cal.). That was a case where the assessee/landlord agreement between the assessee and the later date but with'retrospective effect. receiving rent on the basis of a result. the assd'ssec received 8. The first case which needs to be refet arrears of rent for prior years in the accounti Officer taxed the said receipt of arreals accounting year in…

Commissioner of Income Tax V vs. R.J.Wood P.Ltd

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…l in the imirugned ,the learned counsel for the Revenue has ven rder,'because of the reason that red to argue that those cases are distinguishable and would not apply to the t case. to is the judgment of Calcutta High Court in Harruilton & Co. Pvt. Ltd. v- T, 194 ITR 391 (Cal.). That was a case where the assessee/landlord agreement between the assessee and the later date but with'retrospective effect. receiving rent on the basis of a result. the assd'ssec received 8. The first case which needs to be refet arrears of rent for prior years in the accounti Officer taxed the said receipt of arreals accounting year in…

B.M.Gupta & Sons vs. ACIT

Appeals are hereby dismissed

Bench: HON'BLE MR. JUSTICE R.C. JAIN

…* HIGH COURT OF DELHI : NEW DELHI + ITA No. 1185 of 2006 with ITA Nos. 1184, 1186 and 1191 of 2006 Judgment reserved on: 12th January , 2007 % Judgment delivered on: 17th January , 2007 B.M. GUPTA & SONS (HUF) 50/8, Tolstoy Lane, Janpath New Delhi ..... Appellant Through Mr. K.Sampath versus ACIT Circle 39 (1) New Delhi ..... Respondent Through Mr. J.R. Goel Coram: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Reporters of local papers may be allowed to see the judgment? Yes 2. To be…