Judicature at Allahabad in CIT v. Sahara India Saving & Investment Corporation

264 ITR 646High Court2003#20204 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2011 to 2018.

Judgments citing Judicature at Allahabad in CIT v. Sahara India Saving & Investment Corporation

Aadhunik Infrastructure Development Pvt. Ltd. (Formerly Gauri Plasticulture Pvt. Ltd., Jalgaon vs. Assistant Commissioner of Income-Tax, Jalgaon

ITA 1944/PUN/2014[2010-11]Status: DisposedITAT Pune27 Apr 2018AY 2010-11

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Sunil GanooFor Respondent: Shri Achal Sharma
Section 143(2)Section 2(22)(e)

…n the case of Federation of Andhra Pradesh Chambers of Commerce & Industry & Ors. vs. State of Andhra Pradesh & Ors. (2001) 165 CTR (SC) 672 : (2001) 247 ITR 36 (SC), CIT vs. Sahara India Savings & Investment Corporation Ltd. (2003) 185 CTR (All) 136 : (2003) 264 ITR 646 (All) and following the decisions in the case of Gujarat Industrial Investment Corpn. Ltd. (sic), Oriental Insurance Co. Ltd. vs. Dy. CIT (2004) 82 TTJ (Del) 1084 : (2004) 89 ITD 520 (Del) held that interest on ICDs are not chargeable to interest-tax, as the deposits are not in the nature of loan or advances. It held as under : 9 ITA No. 1944/PU…

The Commissioner of Income Tax-I, Hyderabad vs. Andhra Bank, Dr. Pattabhi Bhavan, Hyderabad

The appeal is dismissed

ITTA/256/2005HC Telangana06 Dec 2017

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

For Appellant: Mr. K.Raji ReddyFor Respondent: Mr. Challa Gunaranjan

…ised before the Tribunal as well as before us, viz., by deleting the words ‘interest on securities’ from the exclusionary clause under Section-2(7) of the Act, it is implied therefrom that taxes 1 259 ITR 312-Bom 2 264 ITR 646 3 (2009) 7 SCC 43 CVNR, J & TA, J ITTA.No.256 of 2005 Dated:06.12.2017 4 are chargeable on ‘interest on securities’ with effect from 01.10.1991. While repelling the said contention, the Supreme Court held as under: “It is the case of the Department, however, which needs to be addressed at this stage, that prior to 01.10.1991, t…

Commissioner of Interest Tax vs. Visisth Chay Vyapar Ltd

ITA/689/2009HC Delhi30 Aug 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Section 2(7)Section 5

…eferred to the judgment of this Court in Baidyanath Plastic Industries (P) Ltd. and Others v K.L. Anand, Income Tax Officer (1998) 230 ITR 522 and that of High Court of Judicature at Allahabad in CIT v Sahara India Saving & Investment Corporation (2003) 264 ITR 646. In addition, Mr. Vohra has referred to the following judgments: (i) CIT v Vikramajit Singh: 292 ITR 274 (Del) (ii) CIT v Lakshmi Vilas Bank Ltd: 228 ITR 697 (Mad) 10. Mr. Vohra has gone to the extent of arguing that the interest on securities is held to be not taxable under Section 2(7) of the Interest Tax Act as held by the Suprem…

Commissioner of Income Tax vs. Visisth Chay Vypapar Ltd

ITA-689/2009HC Delhi30 Aug 2011
Section 2(7)Section 5

…eferred to the judgment of this Court in Baidyanath Plastic Industries (P) Ltd. and Others v K.L. Anand, Income Tax Officer (1998) 230 ITR 522 and that of High Court of Judicature at Allahabad in CIT v Sahara India Saving & Investment Corporation (2003) 264 ITR 646. In addition, Mr. Vohra has referred to the following judgments: (i) CIT v Vikramajit Singh: 292 ITR 274 (Del) (ii) CIT v Lakshmi Vilas Bank Ltd: 228 ITR 697 (Mad) 10. Mr. Vohra has gone to the extent of arguing that the interest on securities is held to be not taxable under Section 2(7) of the Interest Tax Act as held by the Suprem…

Judicature at Allahabad in CIT v. Sahara India Saving & Investment Corporation (264 ITR 646) — Cited in 4 Judgments | BharatTax