(i). CIT v. K. Srinivasan and K. Gopalan

23 ITR 87Supreme Court of India#19974 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2015 to 2024.

Judgments citing (i). CIT v. K. Srinivasan and K. Gopalan

Economic Explosives Limited, Nagpur vs. National E Assessment Centre, New Delhi

In the result, appeal for the assessment year 2018–19 filed by the assessee is partly allowed

ITA 242/NAG/2023[2018-19]Status: DisposedITAT Nagpur09 Sept 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mani JainFor Respondent: Shri Kailash C. Kanojiya
Section 139Section 142(1)Section 143(2)

…etc., issued by the Board are binding on the officer of the department and not on assessees or appellate authorities: (148 ITR 149) (Cal); (205 ITR 589) (AP); (147 ITR 332) (Mad); (12 ITR 385) (La); (16 ITR 325) (P); (16 ITR 433 ) (Mag); (17 ITR 426) (Cal); (23 ITR 87) ( SC); (45 ITR 107); Economic Explosives Ltd. ITA no.177/Nag./2022 ITA no.242/Nag./2023 (95 ITR 151) (Del); (102 ITR 622) (Mad); (136 ITR 645) (Del); (143 ITR 29) (Ker); (163 ITR 659) (Karn.); (179 ITR 283) (P&H); and (230 ITR 622) (Karn.). In the following decisions courts have held that circulars are binding on the Revenue: Uco Bank Ltd. Vs CIT…

Economic Explosives Limited, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle 1 (2), Nagpur

In the result, appeal for the assessment year 2018–19 filed by the assessee is partly allowed

ITA 177/NAG/2022[2017-18]Status: DisposedITAT Nagpur09 Sept 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mani JainFor Respondent: Shri Kailash C. Kanojiya
Section 139Section 142(1)Section 143(2)

…etc., issued by the Board are binding on the officer of the department and not on assessees or appellate authorities: (148 ITR 149) (Cal); (205 ITR 589) (AP); (147 ITR 332) (Mad); (12 ITR 385) (La); (16 ITR 325) (P); (16 ITR 433 ) (Mag); (17 ITR 426) (Cal); (23 ITR 87) ( SC); (45 ITR 107); Economic Explosives Ltd. ITA no.177/Nag./2022 ITA no.242/Nag./2023 (95 ITR 151) (Del); (102 ITR 622) (Mad); (136 ITR 645) (Del); (143 ITR 29) (Ker); (163 ITR 659) (Karn.); (179 ITR 283) (P&H); and (230 ITR 622) (Karn.). In the following decisions courts have held that circulars are binding on the Revenue: Uco Bank Ltd. Vs CIT…

Taurian Iron & Steel Co. P.Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed, in terms indicated hereinabove

ITA 5920/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09
For Appellant: Shri K.B.DesaiFor Respondent: Shri N.K.Chand
Section 143(3)Section 250(6)

…ssued by CBDT in exercise of its powers u/s 119 of the 'Act', though are not binding on the assesses or the appellate authorities, but are binding on the Revenue/department, therein relied on the following judgments: (i). CIT Vs. K. Srinivasan and K. Gopalan (23 ITR 87)(SC) (ii). CWT, Central Vs. Balbhadradas Bangur(148 ITR 149)(Cal). (iii). CIT Vs. 0.M.S.S. Sankaralinga Nadar & Co. (147 ITR 332)(Mad). (iv). Charitable Gadodia Swadeshi Stores Vs. CIT (12 ITR 385)(Lahore) (v). CIT Vs. Raja Bahadur Kamakhaya Narayan Singh (16 ITR 325) (Privy council). (vi). Beohar Singh Raghubir Singh Vs. CIT (16 ITR 433)(Nag). (vi…

R. Kundan & Co., Mumbai vs. ITO WD 14(3)(2), Mumbai

ITA 6143/MUM/2013[2005-06]Status: DisposedITAT Mumbai29 Oct 2015AY 2005-06

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 5Section 6Section 6(1)(c)Section 9

…2 is answered in the negative in favour of the revenue and against the assessee. The reference stands disposed of accordingly with no order as to costs. "(emphasis supplied). Further, in the case of CIT v The Hindu 18 ITR 237, 250; CIT v Srinivasan & Gopalan 23 ITR 87 (SC) it was held that a definition or interpretation clause, which extends the meaning of a word, should not be construed as taking away its ordinary meaning. Further, such a clause should be so interpreted as not to destroy the basic concept or essential meaning of the expression defined, unless there are compelling words to the contrary. Words, w…

(i). CIT v. K. Srinivasan and K. Gopalan (23 ITR 87) — Cited in 4 Judgments | BharatTax