Himachal Pradesh in CIT v. H.P. Mineral And Industrial Development Corporation Ltd.

305 ITR 111Reported decision2008#17602 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2017 to 2021.

Judgments citing Himachal Pradesh in CIT v. H.P. Mineral And Industrial Development Corporation Ltd.

The DCIT, Circle-4, Ahmedabad vs. Ghcl Limited, Ahmedabad

ITA 976/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…estion was rightly allowed as business loss - Held, yes [Para 23] [In favour of assessee] The ratio of the judgment is applicable to the facts of the appellant. xii. Commissioner of Income-tax v. H. P, Mineral and Industrial Development Corporation Ltd [2008] 305 ITR 111 (Himachal Pradesh High Court) "Whether on the facts end in the circumstances of the case, the Income-tax Appellate Tribunal was right in law in deleting the addition of Rs. 96,38,630 made on account of bad debts written off by the assessee acceding to the plea of the assessee that the claim must be allowed" ? 2. The assessee held shares in its su…

Ghcl Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…estion was rightly allowed as business loss - Held, yes [Para 23] [In favour of assessee] The ratio of the judgment is applicable to the facts of the appellant. xii. Commissioner of Income-tax v. H. P, Mineral and Industrial Development Corporation Ltd [2008] 305 ITR 111 (Himachal Pradesh High Court) "Whether on the facts end in the circumstances of the case, the Income-tax Appellate Tribunal was right in law in deleting the addition of Rs. 96,38,630 made on account of bad debts written off by the assessee acceding to the plea of the assessee that the claim must be allowed" ? 2. The assessee held shares in its su…

Ilink Multitech Solutions Private Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

ITA 1546/CHNY/2017[2014-15]Status: DisposedITAT Chennai28 Dec 2017AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.1544, 1545 & 1546/Mds/2017 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 37

…re, the diminution in value has to be allowed as revenue expenditure during the year under consideration. The Ld. representative placed his reliance on the judgment of Himachal Pradesh in CIT v. H.P. Mineral And Industrial Development Corporation Ltd. (2008) 305 ITR 111. 9. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the income from investment made in subsidiary company of UK was exempted from 6 I.T.A. Nos.1544 to 1546/Mds/17 taxation in India, therefore, the loss cannot be allowed while computing the total income. According to the Ld. D.R., the loss on diminutio…

Ilink Multitech Solutions Private Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

ITA 1545/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Dec 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.1544, 1545 & 1546/Mds/2017 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 37

…re, the diminution in value has to be allowed as revenue expenditure during the year under consideration. The Ld. representative placed his reliance on the judgment of Himachal Pradesh in CIT v. H.P. Mineral And Industrial Development Corporation Ltd. (2008) 305 ITR 111. 9. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the income from investment made in subsidiary company of UK was exempted from 6 I.T.A. Nos.1544 to 1546/Mds/17 taxation in India, therefore, the loss cannot be allowed while computing the total income. According to the Ld. D.R., the loss on diminutio…

Ilink Multitech Solutions Private Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

ITA 1544/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Dec 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.1544, 1545 & 1546/Mds/2017 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 37

…re, the diminution in value has to be allowed as revenue expenditure during the year under consideration. The Ld. representative placed his reliance on the judgment of Himachal Pradesh in CIT v. H.P. Mineral And Industrial Development Corporation Ltd. (2008) 305 ITR 111. 9. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the income from investment made in subsidiary company of UK was exempted from 6 I.T.A. Nos.1544 to 1546/Mds/17 taxation in India, therefore, the loss cannot be allowed while computing the total income. According to the Ld. D.R., the loss on diminutio…

Himachal Pradesh in CIT v. H.P. Mineral And Industrial Development Corporation Ltd. (305 ITR 111) — Cited in 5 Judgments | BharatTax