Hopkin and Williams (Travancore) Ltd. v. CIT

64 ITR 76High Court1967#18230 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 144Section 144BSection 147Section 148Section 149Section 151ASection 250Section 69A

Issues it is cited on

section 10(1)section 28section 37(1)section 10section 37notice under section 148section 148personindianfacbusinessinterest

Judgments citing Hopkin and Williams (Travancore) Ltd. v. CIT

DEVI AGRO INDUSTRIES,NIZAMBAD vs. ITO., WARD-1, NIZAMABAD

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 783/HYD/2025[2013-14]Status: DisposedITAT Hyderabad30 Jul 2025AY 2013-14

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.783/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2013-14) M/S Devi Agro Industries Vs. Income Tax Officer Hyderabad Ward 1 Pan:Aaffd9813M Nizamabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Gurpreet Singh, Sr.Ar सुनवाई की तारीख/Date Of Hearing: 23/07/2025 घोषणा की तारीख/Pronouncement: 30/07/2025 आदेश/Order Per Vijay Pal Raothis Appeal Filed By The Assessee Is Directed Against The Order Dated 7/4/2025 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2013-14. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Gurpreet Singh, Sr.AR
Section 10(1)Section 147Section 28Section 37(1)

…ng loss, and so long as there is a reasonable prospect of recovery of the embezzlement, trading loss in a commercial sense cannot be deemed to have resulted. Further in the case ITA No. 801 & 802/Hyd/2024 of Hopkin and Williams (Travancore) Ltd. v. CIT (1967) 64 ITR 76 (Ker) it was held that deduction claimed was an admissible deduction if it was not possible to recover the loss from the persons responsible for the same. If the assessee has made the necessary attempts to recover the loss from the persons concerned and had failed or if the assessee did not make such attempts, because it was useless to make them in…

DEVI AGRO INDUSTRIES,HYDERABAD vs. INCOME TAX OFFICER, WARD-1, HYDERABAD

In the result, appeals of the assessee are treated as allowed for statistical purposes

ITA 802/HYD/2024[2012-13]Status: DisposedITAT Hyderabad04 Dec 2024AY 2012-13

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 801/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2012-13) Devi Agro Industries Vs. Income Tax Officer Hyderabad Ward-2 [Pan No.Aaffd9813M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No. 802/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2012-13) Devi Agro Industries Vs. Income Tax Officer Hyderabad Ward-1 [Pan No.Aaffd9813M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Srinath Sadanala, DR
Section 143(3)Section 148Section 43B

…long as there is a reasonable prospect of recovery of the embezzlement, trading loss in a commercial sense cannot be deemed to have resulted. Further in the case Page 4 of 6 ITA No. 801 & 802/Hyd/2024 of Hopkin and Williams (Travancore) Ltd. v. CIT (1967) 64 ITR 76 (Ker) it was held that deduction claimed was an admissible deduction if it was not possible to recover the loss from the persons responsible for the same. If the assessee has made the necessary attempts to recover the loss from the persons concerned and had failed or if the assessee did not make such attempts, because it was useless to make them in…

DEVI AGRO INDUSTRIES,HYDERABAD vs. INCOME TAX OFFICER, WARD-2, HYDERABAD

In the result, appeals of the assessee are treated as allowed for statistical purposes

ITA 801/HYD/2024[2012-13]Status: DisposedITAT Hyderabad04 Dec 2024AY 2012-13

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 801/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2012-13) Devi Agro Industries Vs. Income Tax Officer Hyderabad Ward-2 [Pan No.Aaffd9813M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No. 802/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2012-13) Devi Agro Industries Vs. Income Tax Officer Hyderabad Ward-1 [Pan No.Aaffd9813M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Srinath Sadanala, DR
Section 143(3)Section 148Section 43B

…long as there is a reasonable prospect of recovery of the embezzlement, trading loss in a commercial sense cannot be deemed to have resulted. Further in the case Page 4 of 6 ITA No. 801 & 802/Hyd/2024 of Hopkin and Williams (Travancore) Ltd. v. CIT (1967) 64 ITR 76 (Ker) it was held that deduction claimed was an admissible deduction if it was not possible to recover the loss from the persons responsible for the same. If the assessee has made the necessary attempts to recover the loss from the persons concerned and had failed or if the assessee did not make such attempts, because it was useless to make them in…

METAL CLOSURES PVT LTD,BANGALORE vs. ACIT, CIRCLE 4(1)(2), BANGALORE, BANGALORE

In the result, the appeal of the Revenue is treated as allowed for statistical purpose

ITA 941/BANG/2024[2014-15]Status: DisposedITAT Bangalore29 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Year: 2014-15

For Appellant: Sri R.E. Balasubramanyam, A.RFor Respondent: Sri Subramanian S., D.R
Section 148Section 28Section 36(2)(i)

…t appellate authority. 13. Learned counsel appearing for the assessee, relying on Associated Banking Corporation of India Ltd. v. CIT [1965] 56 ITR 1 (SC), Kothari and Sons v. CIT [1966] 61 ITR 23 (Mad) and Hopkin and Williams (Travancore) Ltd. v. CIT [1967] 64 ITR 76 (Ker), contended that the deduction claimed by the assessee was an admissible deduction as it was not possible to recover the loss from Sri Somani. 14. There are no two opinions about the proposition of law laid down in the aforesaid cases relied upon by learned counsel, but, on the facts and circumstances of the instant case, they are of no avail…

RUDRA INDUSTRIES ,NIZAMABAD vs. ITO, WARD-3, NIZAMABAD

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 249/HYD/2023[2015-16]Status: DisposedITAT Hyderabad24 Nov 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. Sheetal Sarin, DR

…ment, there results a trading loss, and so long as there is a reasonable prospect of recovery of the embezzlement, trading loss in a commercial sense cannot be deemed to have resulted. Further in the case of Hopkin and Williams (Travancore) Ltd. v. CIT (1967) 64 ITR 76 (Ker) it was held that deduction claimed was an admissible deduction if it was not possible to recover the loss from the persons responsible for the same. If the assessee has made the necessary attempts to recover the loss from the persons concerned and had failed or if the assessee did not make such attempts, because it was useless to make them in…

Hopkin and Williams (Travancore) Ltd. v. CIT (64 ITR 76) — Cited in 5 Judgments | BharatTax