INCOME TAX. WEST BENGAL v. N. GUIN & COMPANY PVT LTD

M/S. Vjil Consulting Ltd vs. Income Tax Officer, Ward -3(2), Hyderabad

Bench: P.SAM KOSHY,S.CHALAPATHI RAO

Sri Hariram Hotels P Ltd vs. Commissioner of Income Tax (III)

Appeal is allowed

Bench: S.SUJATHA,VINEET SARAN

…e Apex Court in the case of ‘C.I.T. Vs. HCL COMNET SYSTEMS AND SERVICES LIMITED’ reported in 2008 [305] ITR 409 and the Judgment of the Calcutta High Court in the case of ‘COMMISSIONER OF INCOME TAX. WEST BENGAL VS N. GUIN & COMPANY PVT LTD’ reported in 116 ITR 475. 9 8. On the other hand, Sri. E.R. Indra Kumar, learned Senior Counsel assisted by Sri. E.I. Sanmathi appearing for the Revenue contended that the assessee has not followed standard accounting system in maintaining the books of accounts as per the Companies Act. Clause 3[XII](b) of Part II of Schedule VI to the Companies Act,…

Delhi Farming & Construction(P) Ltd vs. Commnr. of Income Tax, Delhi

In the result, we set aside the judgment of the High Court and uphold the

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (civil) 7525-7527 of 2001 PETITIONER: DELHI FARMING AND CONSTRUCTION (P) LTD. RESPONDENT: COMMISSIONER OF INCOME TAX, DELHI DATE OF JUDGMENT: 26/03/2003 BENCH: RUMA PAL & B.N. SRIKRISHNA JUDGMENT: JUDGMENT 2003(3) SCR 35 The Judgment of the Court was delivered by SRIKRISHNA, J. The assessee is a company registered under the provisions of the Companies Act and carrying on business in agricultural activities and dairy farming. The assessee was subjected to levy of income-tax under section 104 of the Income Tax Act, 1961 (’the Act’) for the a…