India (viii) Pt. Sheonath Prasad Sharma v. CIT

66 ITR 647High Court1967#5548 most cited

What is India (viii) Pt. Sheonath Prasad Sharma v. CIT authority for?

Allowances are computed correctly, and grounds for correct computation of disallowance under Section 14A can be raised. The appellate authorities have the power to allow deductions or exemptions.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Also referred to as

Pt. Sheonath Prasad Sharma v. CIT · 66 ITR 647 · Section 14A · Disallowance · Correct Computation · Deduction · Exemption · Appellate Authority Powers

Issues it is cited on

section 100profit split methodbright line testresale price methodsection 36(l)(va)amp expendituresection 92esection 92(1)cost plus methodfar analysiscorporate guaranteeright to receive

Judgments citing India (viii) Pt. Sheonath Prasad Sharma v. CIT

Bses Rajdhani Power Ltd., New Delhi vs. ACIT, New Delhi

The appeal is partly allowed

ITA 3688/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Oct 2015AY 2005-06

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year : 2005-06 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year : 2006-07 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2006-07 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent)

Section 154

…al position to the notice of the assessee and not to take advantage of the wrong committed by the assessee while filing the return of income. 14.14 Reliance, in this regard, has been placed on the following decisions: − Pt. Sheo Nath Prasad Sharma vs. CIT: 66 ITR 647 (All.) − CIT vs. Bharat General Re-Insurance Co. Ltd.: 81 ITR 303(Del.) − Abdul Qayume V. CIT: 184 ITR 404 (All.) − Smt Snehlata Jain vs. CIT: 192 CTR 50 (J&K) − S.R. Koshti vs. CIT: 276 ITR 165 (Guj.) − Ester Industries Ltd. vs. CIT: 316 ITR 260 (Del.) − DCIT vs. Sanmukhdas Wadhwani: 85 ITD 734 (Nag) − Jyotsana Holding (P) Ltd. vs. ITO: 37 ITD 43…