Iskraeco Regent Ltd. v. CIT

237 CTR 239High Court2011#23851 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2017 to 2023.

Judgments citing Iskraeco Regent Ltd. v. CIT

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 2116/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 May 2023AY 2012-13

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Rishabh Shah a/wFor Respondent: Dr. Yogesh Kumar
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 14ASection 801ASection 80I

…al asset and not stock-in-trade. Therefore, taking into account all the above facts, Section 41(1) of the Act is not applicable". Similar view has been taken by the other courts like Hon'ble Madras High Court in the case of Iskraeco Regent Ltd. vs. CIT (2011) 237 CTR 239 (Mad) and Hon'ble Delhi High Court in the case of CIT vs. Tosha International Ltd., (2009) 176 Taxman 187 (Dell. Thus, the plea taken by the Ld. CIT D.R. as well as in the grounds raised by the Revenue is rejected. 31. Accordingly, the appeal of the Revenue is dismissed. 40. The learned DR could not show us any reason to deviate from the aforesa…

Asst CIT Cir 11(5) vs. Jsw Steel Ltd

In the result assessee’s appeal is partly allowed whereas revenue’s appeal is dismissed

ITA 930/BANG/2009[2004-05]Status: DisposedITAT Mumbai13 Jan 2017AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05

For Appellant: S/Shri Kanchan Kaushal & Hirali Desai, A.RFor Respondent: Shri Alok Johri, CIT D.R
Section 115JSection 139(1)Section 143(3)Section 234BSection 244A

…l asset and not stock-in-trade. Therefore, taking into account all the above facts, Section 41(1) of the Act is not applicable”. Similar view has been taken by the other courts like Hon’ble Madras High Court in the case of Iskraeco Regent Ltd. vs. CIT (2011) 237 CTR 239 (Mad) and Hon’ble Delhi High Court in the case of CIT vs. Tosha International Ltd., (2009) 176 Taxman 187 (Del). Thus, the plea taken by the Ld. CIT D.R. as well as in the grounds raised by the Revenue is rejected. ITA No.923/Bang/2009 & ITA No.930/Bang/2009 62 M/s. JSW Steel Limited, (formerly known as Jindal Vijaynagar Steel Limited) 31. Acc…

Jsw Steel Ltd vs. Asst CIT Cir 11(5)

In the result assessee’s appeal is partly allowed whereas revenue’s appeal is dismissed

ITA 923/BANG/2009[2004-05]Status: DisposedITAT Mumbai13 Jan 2017AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05

For Appellant: S/Shri Kanchan Kaushal & Hirali Desai, A.RFor Respondent: Shri Alok Johri, CIT D.R
Section 115JSection 139(1)Section 143(3)Section 234BSection 244A

…l asset and not stock-in-trade. Therefore, taking into account all the above facts, Section 41(1) of the Act is not applicable”. Similar view has been taken by the other courts like Hon’ble Madras High Court in the case of Iskraeco Regent Ltd. vs. CIT (2011) 237 CTR 239 (Mad) and Hon’ble Delhi High Court in the case of CIT vs. Tosha International Ltd., (2009) 176 Taxman 187 (Del). Thus, the plea taken by the Ld. CIT D.R. as well as in the grounds raised by the Revenue is rejected. ITA No.923/Bang/2009 & ITA No.930/Bang/2009 62 M/s. JSW Steel Limited, (formerly known as Jindal Vijaynagar Steel Limited) 31. Acc…

Iskraeco Regent Ltd. v. CIT (237 CTR 239) — Cited in 3 Judgments | BharatTax