Jayshree Tea & Industries Ltd. v. Union of India

253 ITR 608High Court2006#10015 most cited

What is Jayshree Tea & Industries Ltd. v. Union of India authority for?

Rule 8 of the Income Tax Act, which deals with the computation of income of certain tea companies, is applicable to the additional income tax payable under Section 115-O.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Also referred to as

Jayshree Tea & Industries Ltd. v. Union of India · section 115-O · section 115O · Rule 8 · additional income tax · tea companies · agricultural income · computation of income

Issues it is cited on

section 115wasection 57(i)section 115bbdsection 2(43)section 4(1)section 115osection 2(45)section 10(33)section 14a(1)section 191section 49treaty benefits

Judgments citing Jayshree Tea & Industries Ltd. v. Union of India

Maruti Suzuki India Ltd, New Delhi vs. DCIT, Circle-16(1), New Delhi

ITA 1953/DEL/2022[2018-19]Status: FixedITAT Delhi20 Apr 2023AY 2018-19

Bench: Shri G. S. Pannu, Shri N.V.Vasudevan & Shri Vikas Awasthyआअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner Of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3Rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent Pan: Aaace-2175-M C.O. No.57/Mum/2019 Total Oil India Pvt. Ltd. Mumbai – 400 059 ...... Cross Objector बनाम Vs. Deputy Commissioner Of Income Tax ...... प्रधिवादी/Respondent Circle 11(3)(1), Mumbai.

For Appellant: Shri Niraj ShethFor Respondent: Shri Vinod Tanwani, CIT-DR
Section 115

…आयकर अपीलीय अधधकरण म ुंबई पीठ “स्पेशल बैंच ”, म ुंबई श्री जी.एस.पन्नू,अध्यक्ष, श्री एन.वी. वास देवन, उपाध्यक्ष एवुं श्री धवकास अवस्थी, न्याधयक सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SPECIAL BENCH”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT, SHRI N.V.VASUDEVAN, VICE PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent PAN: AAACE-2175-M C.O. NO.57/MUM/2…

Maruti Suzuki India Ltd, New Delhi vs. DCIT, Circle-16(1), New Delhi

ITA 1952/DEL/2022[2017-18]Status: FixedITAT Delhi20 Apr 2023AY 2017-18

Bench: Shri G. S. Pannu, Shri N.V.Vasudevan & Shri Vikas Awasthyआअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner Of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3Rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent Pan: Aaace-2175-M C.O. No.57/Mum/2019 Total Oil India Pvt. Ltd. Mumbai – 400 059 ...... Cross Objector बनाम Vs. Deputy Commissioner Of Income Tax ...... प्रधिवादी/Respondent Circle 11(3)(1), Mumbai.

For Appellant: Shri Niraj ShethFor Respondent: Shri Vinod Tanwani, CIT-DR
Section 115

…आयकर अपीलीय अधधकरण म ुंबई पीठ “स्पेशल बैंच ”, म ुंबई श्री जी.एस.पन्नू,अध्यक्ष, श्री एन.वी. वास देवन, उपाध्यक्ष एवुं श्री धवकास अवस्थी, न्याधयक सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SPECIAL BENCH”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT, SHRI N.V.VASUDEVAN, VICE PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent PAN: AAACE-2175-M C.O. NO.57/MUM/2…

Maruti Suzuki India Ltd., New Delhi vs. DCIT, Circle-16(1), New Delhi

ITA 521/DEL/2021[2016-17]Status: FixedITAT Delhi20 Apr 2023AY 2016-17

Bench: Shri G. S. Pannu, Shri N.V.Vasudevan & Shri Vikas Awasthyआअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner Of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3Rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent Pan: Aaace-2175-M C.O. No.57/Mum/2019 Total Oil India Pvt. Ltd. Mumbai – 400 059 ...... Cross Objector बनाम Vs. Deputy Commissioner Of Income Tax ...... प्रधिवादी/Respondent Circle 11(3)(1), Mumbai.

For Appellant: Shri Niraj ShethFor Respondent: Shri Vinod Tanwani, CIT-DR
Section 115

…आयकर अपीलीय अधधकरण म ुंबई पीठ “स्पेशल बैंच ”, म ुंबई श्री जी.एस.पन्नू,अध्यक्ष, श्री एन.वी. वास देवन, उपाध्यक्ष एवुं श्री धवकास अवस्थी, न्याधयक सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SPECIAL BENCH”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT, SHRI N.V.VASUDEVAN, VICE PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent PAN: AAACE-2175-M C.O. NO.57/MUM/2…

Maruti Suzuki India Limited, New Delhi vs. ACIT, Spl. Range-6, New Delhi

ITA 8968/DEL/2019[2015-16]Status: HeardITAT Delhi20 Apr 2023AY 2015-16

Bench: Shri G. S. Pannu, Shri N.V.Vasudevan & Shri Vikas Awasthyआअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner Of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3Rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent Pan: Aaace-2175-M C.O. No.57/Mum/2019 Total Oil India Pvt. Ltd. Mumbai – 400 059 ...... Cross Objector बनाम Vs. Deputy Commissioner Of Income Tax ...... प्रधिवादी/Respondent Circle 11(3)(1), Mumbai.

For Appellant: Shri Niraj ShethFor Respondent: Shri Vinod Tanwani, CIT-DR
Section 115

…आयकर अपीलीय अधधकरण म ुंबई पीठ “स्पेशल बैंच ”, म ुंबई श्री जी.एस.पन्नू,अध्यक्ष, श्री एन.वी. वास देवन, उपाध्यक्ष एवुं श्री धवकास अवस्थी, न्याधयक सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SPECIAL BENCH”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT, SHRI N.V.VASUDEVAN, VICE PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent PAN: AAACE-2175-M C.O. NO.57/MUM/2…

Maruti Suzuki India Ltd., New Delhi vs. DCIT, Circle-16(1), New Delhi

ITA 8009/DEL/2018[2014-15]Status: HeardITAT Delhi20 Apr 2023AY 2014-15

Bench: Shri G. S. Pannu, Shri N.V.Vasudevan & Shri Vikas Awasthyआअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner Of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3Rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent Pan: Aaace-2175-M C.O. No.57/Mum/2019 Total Oil India Pvt. Ltd. Mumbai – 400 059 ...... Cross Objector बनाम Vs. Deputy Commissioner Of Income Tax ...... प्रधिवादी/Respondent Circle 11(3)(1), Mumbai.

For Appellant: Shri Niraj ShethFor Respondent: Shri Vinod Tanwani, CIT-DR
Section 115

…आयकर अपीलीय अधधकरण म ुंबई पीठ “स्पेशल बैंच ”, म ुंबई श्री जी.एस.पन्नू,अध्यक्ष, श्री एन.वी. वास देवन, उपाध्यक्ष एवुं श्री धवकास अवस्थी, न्याधयक सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SPECIAL BENCH”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT, SHRI N.V.VASUDEVAN, VICE PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent PAN: AAACE-2175-M C.O. NO.57/MUM/2…

Principal Commissioner of Income Tax-2, Kolkata vs. Mcleod Russel India Ltd

Would be that the agricultural income itself would become liable

ITAT/378/2017HC Calcutta30 Nov 2021

Bench: : The Hon’Ble Justice T.S. Sivagnanam A N D The Hon’Ble Justice Hiranmay Bhattacharyya Date: November 30, 2021. Appearance : Mr. P. K. Bhowmik, Adv. Mr. Soumen Bhattacharjee, Adv. … For The Appellant Mr. Asim Chaudhury, Adv. …For The Respondent The Court : This Appeal By The Revenue Filed Under Section 260A Of The Income Tax Act, 1961 (The Act, In Brevity) Is Against The Order Dated 8Th October, 2015 Passed By The Income Tax Appellate Tribunal “C” Bench, Kolkata In Ita Nos. 262 & 263/Kol/2013 For The Assessment Years 2008-09 & 2009-10. The Revenue Has Raised The Following Substantial Questions Of Law For Consideration:

Section 112Section 115WSection 260A

…into account because that is the depreciation “actually allowed.” Hence we find no merit in the civil appeals filed by the Department.” The next judgment cited by Mr. Majumdar in the case of Jayshree Tea and Industries Limited vs. Union of India reported in 285 ITR 506 (Cal) wherein a Division Bench of this Court held that Rule 8 was applicable to the additional income tax payable under Section 115-O. The Division Bench clarified its opinion by the following illustration: “If a tea company has a net income of Rs.100, Rs.40 would be liable to income tax at the prescribed rate and the assessee would be assessed…

M/S Yokogawa India Ltd vs. The Deputy Commissioner

In the result, the appeal is disposed of

ITA/87/2012HC Karnataka04 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 115JSection 143(1)Section 143(2)Section 260Section 260A

…D 18.02.1998, ‘BUDGET SPEECH 2000’, 242 ITR (ST.) 1, ‘MEMORANDUM EXPLAINING THE PROVISIONS OF THE FINANCE BILL, 2000’, 242 ITR (ST.) 33, ‘ CBDT CIRCULAR NO.794, DATED 09.08.2000’, ‘JAYSHREE TEA & INDUSTRIES LTD. & ANOTHER V. UOI & OTHERS’, (2006) 285 ITR 506 (CAL.)’, ‘CIT, BANGALORE V. M/S YOKOGAWA INDIA LTD.’, 2011-TIOL-711-HC-KAR-IT, ‘CBDT CIRCULAR NO.495 DATED 22.09.1987, ‘CIT VS. SRF LTD.’, (2012) 342 ITR 106 (DELHI), ‘R& B FLCON (A) PTY. LTD. V. CIT’, (2008) 301 ITR 309 (SC), ‘CIT V. WILLIAMSON FINANCIAL SERVICES’, (2008) 297 ITR 17, ‘HINDUSTAN UNILEVER LTD. VS. DCIT’, (2010) 325 ITR 1…

Joonktollee Tea & Industries Ltd., Kolkata vs. DCIT, Circle - 4(1), Kolkata

In the result, the appeal of the assessee is dismissed

ITA 1225/KOL/2017[2012-13]Status: DisposedITAT Kolkata18 May 2018AY 2012-13

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri A.T. Varkey, Jm ] I.T.A No. 1225/Kol/2017 Assessment Year : 2012-13 Joonktollee Tea & Industries Ltd. -Vs- Dcit, Circle-4(1), Kolkata [Pan: Aaacj 6577 G] (Appellant) (Respondent)

For Appellant: Shri B.K. Chatorvedi, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM & Hon’ble Shri A.T. Varkey, JM ] I.T.A No. 1225/Kol/2017 Assessment Year : 2012-13 Joonktollee Tea & Industries Ltd. -vs- DCIT, Circle-4(1), Kolkata [PAN: AAACJ 6577 G] (Appellant) (Respondent) For the Appellant : Shri B.K. Chatorvedi, AR For the Revenue : Shri G. Mallikarjuna, CIT, DR Date of Hearing : 19.04.2018 Date of Pronouncement : 18.05.2018 ORDER Per J.Sudhakar Reddy, AM This is an appeal filed by the assessee directed against the order of the Principal Commissioner of Income Tax-2, Kolkata passed…

M/S Vishnu Tea & Industries Private Limited, Kolkata vs. DCIT, Circle-4(2), Kolkata

In the result, both the appeals of assessee are allowed

ITA 1316/KOL/2017[2012-13]Status: DisposedITAT Kolkata11 May 2018AY 2012-13

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

Section 115JSection 115OSection 143(3)Section 154Section 263Section 80Section 80I

…AO u/s. 115O of the Income Tax Act, 1961. It has been brought to notice by the Ld. AR for the appellant that the matter is covered in its favour by the judgment of the jurisdictional High Court of Calcutta in the case of Jayashree Tea & Industries Ltd. (2006) 285 ITR 506 (Cal). 2. the said judgment was also upheld by the Hon’ble Apex Court in Civil Appeal 2008 CC 9853/2008 dated in terms of the amounts applicable for the tea company, as under: “Now comes the question of Tea Company. The activities of the tea company differ from other commercial sectors. Although all those tea companies are corporate entitles th…

M/S Vishnu Tea & Industries Private Limited, Kolkata vs. DCIT, Circle-4(2), Kolkata

In the result, both the appeals of assessee are allowed

ITA 1315/KOL/2017[2011-12]Status: DisposedITAT Kolkata11 May 2018AY 2011-12

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

Section 115JSection 115OSection 143(3)Section 154Section 263Section 80Section 80I

…AO u/s. 115O of the Income Tax Act, 1961. It has been brought to notice by the Ld. AR for the appellant that the matter is covered in its favour by the judgment of the jurisdictional High Court of Calcutta in the case of Jayashree Tea & Industries Ltd. (2006) 285 ITR 506 (Cal). 2. the said judgment was also upheld by the Hon’ble Apex Court in Civil Appeal 2008 CC 9853/2008 dated in terms of the amounts applicable for the tea company, as under: “Now comes the question of Tea Company. The activities of the tea company differ from other commercial sectors. Although all those tea companies are corporate entitles th…

North Tukvar Tea Co. Ltd, Kolkata vs. C.I.T(A)-IV, Kolkata

In the result the appeal of the assesse is allowed

ITA 1589/KOL/2013[2009-10]Status: DisposedITAT Kolkata01 Jun 2016AY 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2009-10

For Appellant: Shri Amit Kumar UpadhayFor Respondent: Shri U.K.Sardar, Addl. C.I.T., Sr.DR
Section 115Section 115WSection 154

…ssee and as such fringe benefit tax is to be computed by taking into account 40% of the expenditure claimed by the assessee.” The decision of the Hon’ble Calcutta High Court in the case of Jayshree Tea and Industries Ltd. Vs. Union of India reported in [2006] 285 ITR 506(Cal) was also cited. 6. Being aggrieved by the said order of CIT(A) the assessee has preferred this appeal before the Tribunal. Grounds of appeal raised by the assessee read as follows :- “1.For that the Learned CIT(A) confirmed the order of the Learned Assessing Officer where the Learned Assessing Officer has not apply Rule 8 of Income Tax Rules…

Jayshree Tea & Industries Ltd. v. Union of India (253 ITR 608) — Cited in 11 Judgments | BharatTax