Kedarnath Jute Manufacturing Co. Ltd. v. CIT: (1971)82 ITR 363 (SC), Calcutta Co. ltd. v. CIT

149 ITR 1High Court1984#16766 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2019.

Judgments citing Kedarnath Jute Manufacturing Co. Ltd. v. CIT: (1971)82 ITR 363 (SC), Calcutta Co. ltd. v. CIT

DCIT, New Delhi vs. M/S. Ongc Videsh Ltd., New Delhi

In the result, the appeal filed by the assessee as well as by the Revenue are dismissed

ITA 3208/DEL/2014[2006-07]Status: DisposedITAT Delhi01 Jul 2019AY 2006-07

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2006-07 Ongc Videsh Ltd., Vs Addl. Cit, 601, 6Th Floor, Kailash Building, Range-13, 26, Kasturba Gandhi Marg, New Delhi. New Delhi. Pan: Aaaco1230F Assessment Year: 2006-07 Dcit, Vs Ongc Videsh Ltd., 601, 6Th Floor, Kailash Circle 13(1), New Delhi Building, 26, Kasturba Gandhi Marg, New Delhi. Pan: Aaaco1230F (Appellant) (Respondent) Assessee By : Shri C.S. Aggarwal, Sr. Advocate, Shri R.P. Mall, Advocate & Shri Madhur Aggarwal, Advocate Revenue By : Ms Pramita M. Biswas, Cit, Dr Date Of Hearing : 02.04.2019 Date Of Pronouncement : 01.07.2019 Order Per R.K. Panda, Am:

For Appellant: Shri C.S. Aggarwal, Sr. AdvocateFor Respondent: Ms Pramita M. Biswas, CIT, DR
Section 32Section 32(1)(ii)Section 37Section 42

…the income is to be recognized as and when the same accrues. In other words, expenditure is to be income is recognized only when the same accrues. 30. Referring to the decision of the Hon'ble Delhi High Court in the case of Addl. CIT vs. Rattan Chand Kapoor 149 ITR 1 (Del), he submitted that the Hon'ble High Court has in the said decision has held that since the entry made by the assessee on the basis of a demand and no different system had been previously followed by him, the assessee had adopted a hybrid system of accounting which was open to him and, hence, on the principle of accountancy followed by the…

Ongc Videsh Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal filed by the assessee as well as by the Revenue are dismissed

ITA 3150/DEL/2014[2006-07]Status: DisposedITAT Delhi01 Jul 2019AY 2006-07

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2006-07 Ongc Videsh Ltd., Vs Addl. Cit, 601, 6Th Floor, Kailash Building, Range-13, 26, Kasturba Gandhi Marg, New Delhi. New Delhi. Pan: Aaaco1230F Assessment Year: 2006-07 Dcit, Vs Ongc Videsh Ltd., 601, 6Th Floor, Kailash Circle 13(1), New Delhi Building, 26, Kasturba Gandhi Marg, New Delhi. Pan: Aaaco1230F (Appellant) (Respondent) Assessee By : Shri C.S. Aggarwal, Sr. Advocate, Shri R.P. Mall, Advocate & Shri Madhur Aggarwal, Advocate Revenue By : Ms Pramita M. Biswas, Cit, Dr Date Of Hearing : 02.04.2019 Date Of Pronouncement : 01.07.2019 Order Per R.K. Panda, Am:

For Appellant: Shri C.S. Aggarwal, Sr. AdvocateFor Respondent: Ms Pramita M. Biswas, CIT, DR
Section 32Section 32(1)(ii)Section 37Section 42

…the income is to be recognized as and when the same accrues. In other words, expenditure is to be income is recognized only when the same accrues. 30. Referring to the decision of the Hon'ble Delhi High Court in the case of Addl. CIT vs. Rattan Chand Kapoor 149 ITR 1 (Del), he submitted that the Hon'ble High Court has in the said decision has held that since the entry made by the assessee on the basis of a demand and no different system had been previously followed by him, the assessee had adopted a hybrid system of accounting which was open to him and, hence, on the principle of accountancy followed by the…

Oswal Agro Mills Ltd vs. Commissioner of Income Tax

The appeal stands disposed of with no order as to

ITA - 41 / 2000HC Delhi07 Feb 2014
For Appellant: Mr C.S. Aggarwal, Sr. Advocate withFor Respondent: Mr Sanjeev Sabharwal, Sr. Standing Counsel
Section 260A(1)Section 43B

…ITA No.41/2000 Page 1 of 24 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 07.02.2014 + ITA 41/2000 OSWAL AGRO MILLS LTD ..... Appellant versus COMMISSIONER OF INCOME TAX ..... Respondent Advocates who appeared in this case: For the Appellant : Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar and Mr Sheel Vardhan. For the Respondent : Mr Sanjeev Sabharwal, Sr. Standing Counsel. CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE VIBHU BAKHRU JUDGMENT VIBHU BAKHRU, J 1. The present appeal has filed…

Oswal Agro Mills Ltd vs. Commissioner of Income Tax

The appeal stands disposed of with no order as to

ITA/41/2000HC Delhi07 Feb 2014
For Appellant: Mr C.S. Aggarwal, Sr. Advocate withFor Respondent: Mr Sanjeev Sabharwal, Sr. Standing Counsel
Section 260A(1)Section 43B

…ITA No.41/2000 Page 1 of 24 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 07.02.2014 + ITA 41/2000 OSWAL AGRO MILLS LTD ..... Appellant versus COMMISSIONER OF INCOME TAX ..... Respondent Advocates who appeared in this case: For the Appellant : Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar and Mr Sheel Vardhan. For the Respondent : Mr Sanjeev Sabharwal, Sr. Standing Counsel. CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE VIBHU BAKHRU JUDGMENT VIBHU BAKHRU, J 1. The present appeal has filed…

Commissioner of Income Tax vs. Sri. B. Venkatesam

The appeal stands disposed of with no order as to

ITTA/41/2000HC Telangana01 Dec 2011
For Appellant: Mr C.S. Aggarwal, Sr. Advocate withFor Respondent: Mr Sanjeev Sabharwal, Sr. Standing Counsel
Section 260A(1)Section 43B

…ITA No.41/2000 Page 1 of 24 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 07.02.2014 + ITA 41/2000 OSWAL AGRO MILLS LTD ..... Appellant versus COMMISSIONER OF INCOME TAX ..... Respondent Advocates who appeared in this case: For the Appellant : Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar and Mr Sheel Vardhan. For the Respondent : Mr Sanjeev Sabharwal, Sr. Standing Counsel. CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE VIBHU BAKHRU JUDGMENT VIBHU BAKHRU, J 1. The present appeal has filed…