Indian Leaf Tobacco Development Co. Ltd. v. C.I. T.( Ex-gratia

137 ITR 827High Court#22462 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2018 to 2020.

Judgments citing Indian Leaf Tobacco Development Co. Ltd. v. C.I. T.( Ex-gratia

M/S. Havells India Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…It was similarly held by the Hon’ble Supreme Court in case of CIT vs. Woodward Governor India (P) Ltd. 312 ITR 254 (SC). The Ld. AR further relied upon the decision of Hon’ble Calcutta High Court in the case of Indian Leaf Tobacco Development Co. Ltd. vs. CIT 137 ITR 827 wherein the assessee-company, engaged in the business of export sales of tobacco leaf, received money on account of export sales in Indian rupee. Sometimes, the money received was more and sometimes less, depending upon the exchange rate of the relevant time, resulting in "profit on exchange" to the assessee. The assessee claimed that the "profit…

The ACIT, Circle-1(3), Ahmedabad vs. The Kalupur Commercial Co.-Op. Bank Ltd, Ahmedabad

In the result, appeal of the assessee is allowed, whereas appeal Revenue is dismissed

ITA 1934/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 May 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri Rajpal Yadavआयकर अपील सं./ Ita No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-Op Vs. Dcit, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. Pan : Aaaat 9360 R

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Saurabh Singh, Sr.DR
Section 143(2)

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-op Vs. DCIT, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. PAN : AAAAT 9360 R आयकर अपील सं./ ITA No.1934/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 ACIT, Cir.1(3) Vs. The Kalupur Commercial Co- Ambawadi op Bank Ltd. Ahmedabad 380015. 1, Kalupur Bank Bhavan Nr. In…

The Kalupur Commercial Co.Op. Bank Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-7, Ahmedabad

In the result, appeal of the assessee is allowed, whereas appeal Revenue is dismissed

ITA 1234/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 May 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri Rajpal Yadavआयकर अपील सं./ Ita No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-Op Vs. Dcit, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. Pan : Aaaat 9360 R

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Saurabh Singh, Sr.DR
Section 143(2)

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1234/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 The Kalupur Commercial Co-op Vs. DCIT, Cir.7 Bank Ltd. Ambawadi Ahmedabad 380015. Kalupur Bank Bhavan Nr. Income Tax Cir. Ashram Road Ahmedabad 380 009. PAN : AAAAT 9360 R आयकर अपील सं./ ITA No.1934/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-12 ACIT, Cir.1(3) Vs. The Kalupur Commercial Co- Ambawadi op Bank Ltd. Ahmedabad 380015. 1, Kalupur Bank Bhavan Nr. In…

Indian Leaf Tobacco Development Co. Ltd. v. C.I. T.( Ex-gratia (137 ITR 827) — Cited in 3 Judgments | BharatTax