ITO v. Volkat Brothers and Others (SC)

252 ITR 40High Court2001#24125 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing ITO v. Volkat Brothers and Others (SC)

CORONATION CIGAR CO.,MUMBAI vs. DY.COMM OF INCOME TAXCIRCLE 17(1) , MUMBAI

In the result, appeal of the assessee is dismissed

ITA 1728/MUM/2022[2018-19]Status: DisposedITAT Mumbai22 Sept 2023AY 2018-19

Bench: Shri Vikas Awasthy& Ms. Padmavathy.Sआअसं.1728/मुं/2022 (िन.व. 2018-19) Coronation Cigar Co. 63, Mg Road, Fort, Mumbai 400 001. Pan: Aaefc-3151-A ...... अपीलाथ"/Appellant बनाम Vs. The Deputy Commissioner Of Income-Tax Circle -17(1) 1St Floor, Kautiliya Bhavan, Bandra Kurla Complex, Mumbai – 400 051. ..... "ितवादी/Respondent Assessee By : S/Shri Falee Bilimoria & Furquan Ahemad Revenue By : Shri Prashant Mahajan सुनवाई की ितिथ/ Date Of Hearing : 12/07/2023 घोषणा की ितिथ/ Date Of Pronouncement : 22/09/2023 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: S/Shri Falee Bilimoria &For Respondent: Shri Prashant Mahajan

Section 143(1)Section 143(1)(a)Section 154Section 234BSection 36Section 36(1)Section 36(1)(va)Section 43B

…ourts on same issue as well. This makes the issue debatable. In proceedings u/s. 143(1)(a) of the Act no disallowance can be made on debatable issue. To support his submission he placed reliance on the decision rendered in the case of CIT vs. Richa & Company, 252 ITR 40 (Del). 4. Per contra, Shri Prashant Mahajan representing the Department vehemently defended the impugned order. The ld. Departmental Representative submitted that now the issue is well settled by the Hon’ble Supreme Court of India in the case of Checkmate Services (P) Limited Vs. CIT,448 ITR 518(SC). He prayed for upholding the impugned order and…

DR. REDDYS LABORATORIES LIMITED, HYDERABAD,HYDERABAD vs. DCIT, CIRCLE-17(1), HYDERABAD, HYDERABAD

In the result, the appeal of the assessee is partly allowed for the statistical purposes

ITA 1723/HYD/2016[2007-08]Status: DisposedITAT Hyderabad08 Jul 2022AY 2007-08

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Charyassessment Years: 2007-08 Dr.Reddy’S Laboratories Vs. Dcit,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034

For Appellant: Shri S.P.ChidambaramFor Respondent: Shri Y.V.S.T.Sai,CIT-DR

Section 143(3)Section 154Section 80I

…1 Dr.Reddy’s Laboratories Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Laxmi Prasad Sahu, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Years: 2007-08 Dr.Reddy’s Laboratories Vs. DCIT,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034 PAN : AAACD7999Q (Appellant) (Respondent) Assessee by: Shri S.P.Chidambaram, Advocate Revenue by: Shri Y.V.S.T.Sai,CIT-DR Date of hearing: 05.07.2022 Date of pronouncement: 08.07.2022 O R D E R Per Shri Laxmi Prasad Sahu, A.M.: This appeal filed by the assessee is directed agai…

NSL RENEWABLE POWER PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-16(1), HYDERABAD

In the result, assessee’s appeal is allowed

ITA 2146/HYD/2017[2010-11]Status: DisposedITAT Hyderabad14 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanassessment Year:2010-11

For Appellant: Sri Aman BarasiaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR

Section 115JSection 143(1)Section 143(3)Section 154Section 80I

…not be rectified u/s 154. In support of this contention, he placed reliance upon the following decisions: i) CIT vs. Hero Cycles (P) LTd (1997) 228 ITR 463 (S.C) ii) ITO vs. Volkat Brothers and Others (SC) (1971) 82 ITR 50 (SC) iii) CIT vs. Richa & Co (2001) 252 ITR 40 (Del.) iv) Satish Kumar Agarwal vs. DCIT (2012) 20 Taxmann.com 172 (Del.) v) CIT vs. Reliance Industries Ltd (2014) 228 Taxmann.com 184 (Bom HC) vi) DCIT vs. State Bank of Hyderabad (ITA No.1386/Hyd/2015) vii) DCIT vs. Arunachala Logistics (P) Ltd (ITA No.1722/Hyd/2012) 4. Further, the learned Counsel for the assessee submitted that the claim of…