Indra Co. Ltd. v. Income Tax Officer

80 ITR 559High Court#25687 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,628 Indian tax judgments — from 2011 to 2022.

Judgments citing Indra Co. Ltd. v. Income Tax Officer

Deputy Commissioner of Income-Tax vs. Clarion Technologies Pvt. Ltd., Pune

In the result, the appeal of assessee is allowed

ITA 421/PUN/2016[2009-10]Status: DisposedITAT Pune13 Jan 2022AY 2009-10

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri V.K. ShridharFor Respondent: Shri Deepak Garg
Section 10ASection 10BSection 143(2)Section 143(3)Section 147Section 148

…on the subsequent decision of Hon‟ble High Court of Delhi in the case of Regency Creation which is not permissible, is bad under law and it is a change of opinion. 9. The ld. AR placed reliance in the case of Indra Co. Ltd. Vs. Income Tax Officer reported in 80 ITR 559 (Cal.) and argued that the Hon‟ble High Court of Calcutta quashed the notice issued for reopening of assessment on the ground that when the assessee disclosed all the primary facts in the original assessment proceedings and the AO had no jurisdiction to issue notice during reopen the assessment proceedings. We note that the assessee therein is a c…

Clarion Technologies Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of assessee is allowed

ITA 331/PUN/2016[2009-10]Status: DisposedITAT Pune13 Jan 2022AY 2009-10

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri V.K. ShridharFor Respondent: Shri Deepak Garg
Section 10ASection 10BSection 143(2)Section 143(3)Section 147Section 148

…on the subsequent decision of Hon‟ble High Court of Delhi in the case of Regency Creation which is not permissible, is bad under law and it is a change of opinion. 9. The ld. AR placed reliance in the case of Indra Co. Ltd. Vs. Income Tax Officer reported in 80 ITR 559 (Cal.) and argued that the Hon‟ble High Court of Calcutta quashed the notice issued for reopening of assessment on the ground that when the assessee disclosed all the primary facts in the original assessment proceedings and the AO had no jurisdiction to issue notice during reopen the assessment proceedings. We note that the assessee therein is a c…

Central Warehousing Corporaiton vs. ACIT

The appeals stand disposed of in the aforesaid

ITA - 464 / 2010HC Delhi14 Jan 2011
Section 10Section 11BSection 143Section 147Section 148Section 3

…f Orissa State Warehousing Corporation (supra) constitute fresh information in the possession of the Assessing Officer, therefore, reopening is valid. The Tribunal also relied upon the judgment of Calcutta High Court in the case of Indra Co, Ltd. Vs. ITO, 80 ITR 559 for the above proposition. 13. The Tribunal held that income from CFS/ICDs activities to the extent of it relates to letting down of godowns and Warehouses for storage for specified purpose itself will be exempt under Section 10 (29) of the Act and CIT (A) was right in principle while directing the Assessing Officer to reduce the profits d…

Indra Co. Ltd. v. Income Tax Officer (80 ITR 559) — Cited in 3 Judgments | BharatTax