Kerala Financial Corpn v. CIT

75 Taxmann 573Supreme Court of India1994#14456 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Kerala Financial Corpn v. CIT

M/S MATA ROAD CARRIERS,RAIPUR (CG) vs. THE DEPUTY COMMISSIONER OF INCOME TAX, RAIPUR (CG)

In the result, appeal of the assessee is allowed

ITA 79/BIL/2016[2011-12]Status: DisposedITAT Raipur10 Jul 2023AY 2011-12

Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

For Respondent: Shri N.C.Roy, Sr. DR
Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याधयक सदस्य एिं श्री अरुण खोड़वपया, लेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.79/BIL/2016 (Assessment Years: 2011-2012) Mata Road Carriers, Vs DCIT-1(1), Raipur In front of Lunkad Petrol Pump, Ring Road No.2, Hirapur, Raipur PAN No. :AAJFM 0294 R (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. : Shri Sunil Kumar Agrawal, CA धििााररती की ओर से /Assessee by राजस्ि की ओर से /Revenue by : Shri N.C.Roy, Sr. DR सुििाई की तारीख / Date of Hearing…

HAZELNUT CONSTRUCTIONS PVT. LTD.,,MUMBAI vs. ITO, WARD-3(1)(4),, MUMBAI

The appeal of the assessee is allowed on jurisdictional issue

ITA 1730/MUM/2019[2015-16]Status: DisposedITAT Mumbai17 Jun 2020AY 2015-16

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No. 1730/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2015-16) Hazelnut Constructions Pvt. The Income Tax Officer Ltd. Ward 3(1)(4) बनाम/ 514, Dalamal Towers, 211, Fpj Mumbai Vs. Marg, Nariman Point, Mumbai (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aabch6233N अपीलाथी की ओर े/ Appellant By : Shri Chetan Karia, Ar प्रत्यथी की ओर े/ Respondent By : Shri Akhtar Ansari, Dr ुनवाई की तारीख / Date Of Hearing: 17.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 17.06.2020 आदेश / O R D E R महावीर स िंह, उपाध्यक्ष / Per Mahavir Singh, Vp: This Appeal Of Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals)]-8, Mumbai, [In Short Cit(A)], In Ita No. Cit(A)-8/It-153/2017-18 Dated 19.02.2019. The Assessment Was Framed By The Income Tax Officer, Ward 3(1)(4), Mumbai (In Short Acit/Ito/ Ao) For The A.Y. 2015-16 Vide Order Dated 30.11.2017 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. The First Issue Raised By Assessee In Its Appeal Is As Regards To The Assumption Of Jurisdiction By The Assessing Hazelnut Constructions Pvt. Ltd.; Ay; 2015-16 Officer For “Complete Scrutiny” Whereas The Case Was Selected For “Limited Scrutiny” Under Cass For The Assessment Year 2015-16. For This, Assessee Has Raised The Following Ground No.1: -

For Appellant: Shri Chetan Karia, ARFor Respondent: Shri Akhtar Ansari, DR
Section 142(1)Section 143Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण “SMC-II” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-II” BENCH, MUMBAI श्री महावीर स िंह, उपाध्यक्ष एविं श्री मिंजूनाथ जी, लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI MANJUNATHA G, AM आयकर अपील िं./ ITA No. 1730/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2015-16) Hazelnut Constructions Pvt. The Income Tax Officer Ltd. Ward 3(1)(4) बनाम/ 514, Dalamal Towers, 211, FPJ Mumbai Vs. Marg, Nariman Point, Mumbai (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./PAN No. AABCH6233N अपीलाथी की ओर े/ Appellant by : Shri Chetan Karia, AR प्रत्यथी की ओर े/ Responden…

UNIWORTH LIMITED ,KOLKATA vs. DCIT, CIRCLE - 11, KOLKATA , KOLKATA

In the result, appeals filed by the assessee in ITA No

ITA 2554/KOL/2017[2006-07]Status: DisposedITAT Kolkata20 Jan 2020AY 2006-07

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am

For Appellant: Shri N.M. Bhansali, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM & DR. A.L. SAINI, AM ITA Nos.2552, 2553 & 2554/Kol/2017 (Assessment Years: 2003-04, 2004-05 & 2006-07) Vs. ACIT, Circle-11, Kolkata. Uniworth Limited Rawdon Chambers, 11A, Sarojini Naidu Sarani, Kolkata – 700017. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACW2805Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Appellant by : Shri N.M. Bhansali, Advocate Revenue by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 23/10/2019 घोषणा क" तार"ख/Date of Pronouncement : 20/01/2020 आदेश / O R D E R Per Dr. A. L. Saini,…

UNIWORTH LIMITED ,KOLKATA vs. ACIT, CIRCLE - 11, KOLKATA , KOLKATA

In the result, appeals filed by the assessee in ITA No

ITA 2553/KOL/2017[2004-05]Status: DisposedITAT Kolkata20 Jan 2020AY 2004-05

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am

For Appellant: Shri N.M. Bhansali, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM & DR. A.L. SAINI, AM ITA Nos.2552, 2553 & 2554/Kol/2017 (Assessment Years: 2003-04, 2004-05 & 2006-07) Vs. ACIT, Circle-11, Kolkata. Uniworth Limited Rawdon Chambers, 11A, Sarojini Naidu Sarani, Kolkata – 700017. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACW2805Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Appellant by : Shri N.M. Bhansali, Advocate Revenue by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 23/10/2019 घोषणा क" तार"ख/Date of Pronouncement : 20/01/2020 आदेश / O R D E R Per Dr. A. L. Saini,…

UNIWORTH LIMITED ,KOLKATA vs. DCIT, CIRCLE - 11, KOLKATA , KOLKATA

In the result, appeals filed by the assessee in ITA No

ITA 2552/KOL/2017[2003-04]Status: DisposedITAT Kolkata20 Jan 2020AY 2003-04

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am

For Appellant: Shri N.M. Bhansali, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM & DR. A.L. SAINI, AM ITA Nos.2552, 2553 & 2554/Kol/2017 (Assessment Years: 2003-04, 2004-05 & 2006-07) Vs. ACIT, Circle-11, Kolkata. Uniworth Limited Rawdon Chambers, 11A, Sarojini Naidu Sarani, Kolkata – 700017. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACW2805Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Appellant by : Shri N.M. Bhansali, Advocate Revenue by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 23/10/2019 घोषणा क" तार"ख/Date of Pronouncement : 20/01/2020 आदेश / O R D E R Per Dr. A. L. Saini,…

ACIT, NEW DELHI vs. M/S. MAHARANI ENTERPRISES, DELHI

The appeal of the Revenue is dismissed and Cross- Objection of the assessee is allowed

ITA 5806/DEL/2014[2011-12]Status: DisposedITAT Delhi24 Jul 2018AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 142(1)Section 143(1)Section 143(2)Section 194CSection 40

…any amendment cannot change the character of commission or the taxability of the same. The circulars or the absence of the circulars don’t define the taxability of a particular income. The Hon’ble Supreme Court in the case Kerala Financial Corporation vs CIT 75 Taxmann 573 (SC) held that circulars cannot override or detract the provisions of law. 7. On the validity of the circular to support the addition and the relevance of circulars in general vis a vis the powers of the appellate authorities, the Supreme Court in, CIT v. Hero Cycles (P) Ltd. 228 ITR 463 (SC) held that it is a settled law that circulars can b…

THE ACIT, (OSD), RANGE-1,, AHMEDABAD vs. CADILA HEALTH CARE LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 611/AHD/2014[2006-07]Status: DisposedITAT Ahmedabad31 May 2017AY 2006-07

Bench: Shri R.P. Tolani & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No.611/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2006-07)

For Appellant: Shri R.I. Patel, CIT-DRFor Respondent: Shri Jigar M.Patel, AR
Section 115WSection 271Section 271(1)(d)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘ए’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सव"ी आर.पी.तोलानी, उपा"य" एवं "द"प कुमार के"डया, लेखा सद"य के सम"। BEFORE SHRI R.P. TOLANI, VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.611/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2006-07) The ACIT (OSD) Cadila Healthcare Ltd. बनाम/ Range-1 Zydus Tower Vs. Ahmedabad Opp. Iscon Temple Satellite Cross Road Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACC 6253 G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri R.I. Pate…

Kerala Financial Corpn v. CIT (75 Taxmann 573) — Cited in 7 Judgments | BharatTax