JCIT v. Rolta India Ltd and Hon'ble Jurisdictional High Court in CIT Vs. Upper India Steel

279 ITR 123High Court2005#17492 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2013 to 2024.

Sections most often in play

Section 115JSection 115JBSection 143(3)Section 154Section 234BSection 234CSection 115JASection 143(1)

Issues it is cited on

interest u/s 234bsection 115jsection 115jbsection 234bsection 154section 143section 14section 143(3)indiatotal incomeinterest

Judgments citing JCIT v. Rolta India Ltd and Hon'ble Jurisdictional High Court in CIT Vs. Upper India Steel

DCIT, Central Circle 30, New Delhi vs. Prakash Industries Ltd, Hissar

In the result, both the appeals of the Revenue in ITA Nos

ITA 1928/DEL/2023[2009-10]Status: DisposedITAT Delhi05 Mar 2024AY 2009-10

Bench: Shri N.K. Billaiya & Shri Challa Nagendra Prasad

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri P.N. Barnwal, CIT- DR
Section 115JSection 143(3)Section 153ASection 154Section 234B

…ed written submissions in which he has heavily relied upon the decision of the Hon'ble Madhya Pradesh High Court in the case of Ramesh Prasad Dhahayat 25 Taxmann 191 and Punjab and Haryana High Court in the case of Upper India Steel Mfg, and Engg. Co. Ltd 279 ITR 123. 18. We have given careful consideration to the issues raised by the ld. DR in his written submissions. The decisions relied upon by the ld. DR are in reference to levy of interest u/s 234B of the Act There is no doubt that levy of interest is mandatory but the facts in hand show that when the assessee filed its return of income, law laid down…

DCIT, Central Circle 30, New Delhi vs. Prakash Industries Ltd, Hissar

In the result, both the appeals of the Revenue in ITA Nos

ITA 1927/DEL/2023[2007-08]Status: DisposedITAT Delhi05 Mar 2024AY 2007-08

Bench: Shri N.K. Billaiya & Shri Challa Nagendra Prasad

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri P.N. Barnwal, CIT- DR
Section 115JSection 143(3)Section 153ASection 154Section 234B

…ed written submissions in which he has heavily relied upon the decision of the Hon'ble Madhya Pradesh High Court in the case of Ramesh Prasad Dhahayat 25 Taxmann 191 and Punjab and Haryana High Court in the case of Upper India Steel Mfg, and Engg. Co. Ltd 279 ITR 123. 18. We have given careful consideration to the issues raised by the ld. DR in his written submissions. The decisions relied upon by the ld. DR are in reference to levy of interest u/s 234B of the Act There is no doubt that levy of interest is mandatory but the facts in hand show that when the assessee filed its return of income, law laid down…

M/S. Prakash Industries Ltd, New Delhi vs. ACIT, Hisar

In the result, the appeal of the assessee in ITA No

ITA 1389/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Mar 2024AY 2007-08

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 115JSection 143(3)Section 154Section 205(1)(b)Section 234B

…n the facts and circumstances of the case, the earned Commissioner of Income Tax (Appeals) has erred not appreciating that the judgment of the Hon'ble Supreme Court in JCIT Vs. Rolta India Ltd and Hon'ble Jurisdictional High Court in CIT Vs. Upper India Steel 279 ITR 123 only hold that interest u/s 234B was payable on failure to pay advance tax in respect of tax payable u/s 115JA of the Act, whereas the issue is in the effect of non charging of interest by the order passed u/s 143(3) of the Act.” 3. Representatives of both the sides were heard at length. Case records carefully perused. Relevant documentary evide…

The Asstt. Commissioner of Income Tax vs. M/S. A.R. Enterprises

C.A. No.-002688-002688 - 2006Supreme Court14 Jan 2013
Section 132Section 158BSection 260A

…ment of advance tax, all assessees including companies, are required to make an estimate of 5 [2003] 264 ITR 744 (Raj) 6 191 (2012) DLT 249 7 [2011] 333 ITR 464 (Bom) 8 [2009] 312 ITR 161 (Ker) 9 [2000) 243 ITR 519 (Kar) 10 [2006] 284 ITR 434 (SC) 11 [2005] 279 ITR 123 (P&H) 29 Page 30 JUDGMENT their current income. Even before the introduction of the provisions of Section 115J of the Act, companies had been estimating their total income after providing deductions admissible under the Act. In fact, all assessees who maintain books of account have to undertake this exercise for the purpose o…

The Asstt. Commissioner of Income Tax vs. M/S. A.R. Enterprises

C.A. No.-002688-002688 - 2006Supreme Court14 Jan 2013
Section 132Section 158BSection 260A

…ment of advance tax, all assessees including companies, are required to make an estimate of 5 [2003] 264 ITR 744 (Raj) 6 191 (2012) DLT 249 7 [2011] 333 ITR 464 (Bom) 8 [2009] 312 ITR 161 (Ker) 9 [2000) 243 ITR 519 (Kar) 10 [2006] 284 ITR 434 (SC) 11 [2005] 279 ITR 123 (P&H) 29 Page 30 JUDGMENT their current income. Even before the introduction of the provisions of Section 115J of the Act, companies had been estimating their total income after providing deductions admissible under the Act. In fact, all assessees who maintain books of account have to undertake this exercise for the purpose o…

JCIT v. Rolta India Ltd and Hon'ble Jurisdictional High Court in CIT Vs. Upper India Steel (279 ITR 123) — Cited in 5 Judgments | BharatTax