Karnataka Co-op Milk Producers Federation Ltd. v. DCIT

53 DTR 81High Court2011#5538 most cited

What is Karnataka Co-op Milk Producers Federation Ltd. v. DCIT authority for?

Unabsorbed depreciation available as on April 1, 2002, can be carried forward indefinitely under Section 32(2) of the Income Tax Act, 1961.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2022.

Also referred to as

Karnataka Co-op Milk Producers Federation Ltd. v. DCIT · 53 DTR 81 · Section 32(2) · unabsorbed depreciation · carry forward · indefinite period · amended provisions

Judgments citing Karnataka Co-op Milk Producers Federation Ltd. v. DCIT

ACIT, Madurai vs. J.K.Fenner (India) Limited, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 967/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Jan 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Chennai vs. ACIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 947/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Jan 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

ACIT Corporate Circle 1, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1883/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Madurai vs. ACIT Corporate Circle 1, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1846/CHNY/2017[2014-15]Status: DisposedITAT Chennai21 Jan 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1272/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1078/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1077/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

ACIT, Madurai vs. J.K.Fenner (India) Ltd., Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1076/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1063/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Jan 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1062/CHNY/2016[2011-12]Status: DisposedITAT Chennai21 Jan 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1061/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Jan 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1060/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

J.K.Fenner (India) Limited, Chennai vs. JCIT, Madurai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed for statistical purposes

ITA 1059/CHNY/2016[2008-09]Status: DisposedITAT Chennai21 Jan 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Vijayaraghavan (Advocate) – Ld. ARFor Respondent: Shri M. Murali, Ld. CIT-DR
Section 14ASection 32(2)

…as it stood before the amendment. Reliance was also placed on the other decision of Hon’ble Gujarat High Court in Synbiotics Ltd. V/s ACIT (370 ITR 119), the decision of Hon’ble Karnataka High Court in Karnataka Co-op Milk Producers Federation Ltd. V/s DCIT (53 DTR 81) and the decision of Hon’ble High Court of Madras in CIT V/s S&S Power Switch Gears Ltd. (218 CTR 701) to support the same. 8. The Ld. CIT(A) concurred with assessee’s submissions that the issue stood covered in assessee’s favor by the decision of Hon’ble Gujarat High Court in the case of General Motors India (P) Ltd. V/s DCIT (354 ITR 233). In th…

M/S. Golden Triangle Fort & Palace Pvt. Ltd., Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 943/JPR/2018[2012-13]Status: DisposedITAT Jaipur05 Feb 2019AY 2012-13
For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri Karni Dan (JCIT)
Section 143(3)Section 153ASection 154Section 32(2)

…’ Further reliance is placed on the following decisions: (i) CIT vs. Gujarat Themis Biosyn Ltd. (2014) 105 DTR 72 (Guj.) (ii)Bengal Tea &Fabrics Limited (ITA No 467/Kol/2012) dated 26th July, 2012 iii)Cooperative Milk producers Federation Ltd. -vs.- DCIT 53 DTR 81 (Kar) (iv)ITO -vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) (v) Minda Sai Ltd Vs. ITO (ITAT DEL) dated 09.01.2015 (vi) ACIT Vs. M/s J K Tyre and Industries ltd (ITAT Kol) dated 12.08.2016 vii) DCIT Vs. M/s Orient Paper & Industries Ltd. (ITAT Kol) dated 09.06.2017 ITA 943/JP/2018_ 7 M/s Golden Triangle Fort & Palace…

M/S Golden Triangle Fort & Palace, Jaipur vs. Deputy Commissioner of Income Tax, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 277/JPR/2018[2010-11]Status: DisposedITAT Jaipur02 Jul 2018AY 2010-11
For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Poonam Rai, DCIT - DR
Section 153ASection 154Section 32(2)

…Further reliance is placed on the following decisions: (i) CIT vs. Gujarat Themis Biosyn Ltd. (2014) 105 DTR 72 (Guj.) (ii) Bengal Tea &Fabrics Limited (ITA No 467/Kol/2012) dated 26th July, 2012 (iii) Cooperative Milk producers Federation Ltd. -vs.- DCIT 53 DTR 81 (Kar) (iv) ITO -vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) (v) Minda Sai Ltd Vs. ITO (ITAT DEL) dated 09.01.2015 (vi) ACIT Vs. M/s J K Tyre and Industries ltd (ITAT Kol) dated 12.08.2016 (vii) DCIT Vs. M/s Orient Paper & Industries Ltd. (ITAT Kol) dated 09.06.2017 Taking into consideration the materials and argume…

DCIT, Circle-6, Kolkata vs. M/S. Orient Paper & Industries Ltd., Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 1936/KOL/2014[2006-2007]Status: DisposedITAT Kolkata09 Jun 2017AY 2006-2007
For Appellant: Shri Sallong Yaden, Addl. CIT, ld. DRFor Respondent: Shri R.N. Bajoria, Sr. Advocate, ld.AR
Section 143(3)Section 263

….e. beyond assessment years 2004-05/2005-06). The Hon'ble Kolkata Tribunal after analyzing and accepting the principles of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO -vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of t…

ACIT, Cen. Cir-VI, Kolkata vs. M/S J. K. Tyre & Industries Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 143/KOL/2014[2008-2009]Status: DisposedITAT Kolkata12 Aug 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 143/Kol/2014 Assessment Year : 2008-09

For Appellant: NoneFor Respondent: Shri Akkal Dudhwewala, FCA
Section 143(3)Section 147Section 32Section 32(2)

….e. beyond assessment years 2004-05/2005-06). The Hon'ble Kolkata Tribunal after analyzing and accepting the principles of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of t…

D.C.I.T Cir - 11, Kolkata vs. M/S Epcos India Pvt Ltd, North 24 Parganas

In the result, the appeal of the Revenue as well as the Cross

ITA 1161/KOL/2013[2006-07]Status: DisposedITAT Kolkata22 Jun 2016AY 2006-07

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Ravi

Section 142(1)Section 143Section 143(3)Section 148

…I.T.A. No. 1161/KOL./2013 Assessment year: 2006-2007 & C.O. No. 77/KOL/2013 (in I.T.A. No. 1161/KOL./2013) Assessment year: 2006-2007 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘C’ BENCH, KOLKATA Before Shri M. Balaganesh, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 1161/KOL/ 2013 Assessment Year: 2006-2007 Deputy Commissioner of Income Tax,............................Appellant Circle-11, Kolkata, P-7, Chowringhee Square, Kolkata-700 069 -Vs.- M/s. Epcos india Pvt. Limited,........................................Respondent Kulia, Kancharapara Road, Kalyani-741…

D.C.I.T Cir - 11, Kolkata vs. M/S Epcos India Pvt Ltd, Kalyani

In the result, the appeal of revenue is dismissed

ITA 2110/KOL/2013[2007-08]Status: DisposedITAT Kolkata01 Jun 2016AY 2007-08

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Niraj Kumar, CIT, DRFor Respondent: Smt. Krishna Jaiswal, AR
Section 143(3)Section 32(2)

….e. beyond assessment years 2004-05/2005-06). The Hon'ble Kolkata Tribunal after analyzing and accepting the principles of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of t…

Jct Limited, Kolkata vs. C.I.T - IV, Kolkata

In the result, appeal by the Assessee is allowed

ITA 1983/KOL/2013[2008-09]Status: DisposedITAT Kolkata01 Jun 2016AY 2008-09

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 1983/Kol/2013 Assessment Year : 2008-09 Jct Limited -Vs.- C.I.T., Iv, Kolkata-Iv, Kolkata Kolkata [Pan : Aaacj 6733 E] (Respondent) (Appellant) For The Appellant : Shri A.K.Gupta, Fca For The Respondent : Shri S.Srivastava, Cit(Dr) Date Of Hearing : 27.05.2016. Date Of Pronouncement : 01.06.2016. Order

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri S.Srivastava, CIT(DR)
Section 143(3)Section 263Section 32(2)

….e. beyond assessment years 2004-05/2005-06). The Hon'ble Kolkata Tribunal after analyzing and accepting the principles of the decisions of the Hon'ble Karnataka High Court in the case of Karnataka Cooperative Milk producers Federation Ltd. -vs.- DC IT (2011) 53 DTR 81 (Kar) and Hon'ble Amritsar Tribunal in the case of ITO –vs- Suraj Solvent Vanaspati Industries Ltd. (2008) 16 DTR 492 (Amritsar) and further accepting the fact that since there is no contrary decision of the Hon'ble Calcutta High Court on the aforesaid issue has held that the Assessing officer had taken a correct view of the amended provisions of t…