Kumar Aerosoles (P) Ltd. v. ACIT

55 TTJ 385Income Tax Appellate Tribunal#15968 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 115JBSection 14ASection 92CA(3)Section 37(1)Section 250Section 80GSection 143(3)Section 37

Issues it is cited on

section 14a(3)section 14a(1)section 43astrategic investmentsection 254(2)prohibited by lawright to receivecredit for tdssection 10(34)section 14a(2)interest on securitiessection 41(1)

Judgments citing Kumar Aerosoles (P) Ltd. v. ACIT

DCIT, Cir-5(1), Kolkata vs. M/S Coal India Ltd., Kolkata

ITA 1697/KOL/2019[2014-15]Status: DisposedITAT Kolkata20 Jan 2026AY 2014-15

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…ng AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise in the previous years as results of errors or omissions in the preparati…

DCIT, Circle - 5(1), Kolkata vs. M/S. Coal India Limited, Kolkata

ITA 623/KOL/2018[2012-13]Status: DisposedITAT Kolkata20 Jan 2026AY 2012-13
Section 115JSection 250

…ng AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise in the previous years as results of errors or omissions in the preparati…

DCIT, Circle - 5(1), Kolkata vs. M/S. Coal India Limited, Kolkata

ITA 622/KOL/2018[2011-12]Status: DisposedITAT Kolkata20 Jan 2026AY 2011-12

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…ng AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise in the previous years as results of errors or omissions in the preparati…

Coal India Limited, Kolkata vs. DCIT, Circle - 5(1), Kolkata

ITA 467/KOL/2018[2012-13]Status: DisposedITAT Kolkata20 Jan 2026AY 2012-13

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…ng AY 2011-12 and hence the expenses are allowable. Reliance in this regard was placed on the following judicial pronouncements: a. Saurashtra Cement and Chemical industries vs CIT (Guj) 213 ITR 523 (Page 327-333 of Paperbook) b. Kumar Aerosoles vs ACIT (Del) 55 TTJ 385 c. Bharat Carbon & Ribbon Mfg. Co. (P.) Ltd. vs CIT 239 ITR 505 (SC) 5.2 It was further submitted that in the notification No. S.O. 69(E) dated 25-01-1996 [218 ITR (st) 1], the CBDT has clarified that the term 'prior period items' means material changes or credits which arise in the previous years as results of errors or omissions in the preparati…

M/S. B O C India Ltd., Kolkata vs. A.C.I.T., Cir-12, Kolkata

In the result, assessee’s appeal is partly allowed for statistical purpose

ITA 669/KOL/2008[2003-04]Status: DisposedITAT Kolkata19 Apr 2016AY 2003-04

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Mahavir Singh, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.1071 & 669/Kol/2008 Assessment Year :2003-04 DCIT, Circle-12, 3, V/s. M/s BOC India Ltd., Govt. Place (West), Oxygen House, P-43, Kolkata-700 001 Taratala Road, Kolkata-700 088 BOC India Ltd. ACIT, Circle-12, Oxygen House, P-43, V/s. Kolkata, 3 Taratala Road, Kolkata- Government Place 700 088 (West), Kolkata-01 [PAN No.AAACB 2528 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Sallong Yaden, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri K.R. Vasudevan, AR ""…

D.C.I.T., Cir-12, Kolkata vs. M/S. B O C India Ltd

In the result, assessee’s appeal is partly allowed for statistical purpose

ITA 1071/KOL/2008[2003-04]Status: DisposedITAT Kolkata19 Apr 2016AY 2003-04

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Mahavir Singh, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.1071 & 669/Kol/2008 Assessment Year :2003-04 DCIT, Circle-12, 3, V/s. M/s BOC India Ltd., Govt. Place (West), Oxygen House, P-43, Kolkata-700 001 Taratala Road, Kolkata-700 088 BOC India Ltd. ACIT, Circle-12, Oxygen House, P-43, V/s. Kolkata, 3 Taratala Road, Kolkata- Government Place 700 088 (West), Kolkata-01 [PAN No.AAACB 2528 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Sallong Yaden, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri K.R. Vasudevan, AR ""…