Lakshmanya & Co. v. CIT

87 Taxmann.com 190Supreme Court of India2017#25926 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Judgments citing Lakshmanya & Co. v. CIT

DINESH CHAND JAIN,KANPUR vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, KANPUR

In the result, the appeal of the assessee is allowed

ITA 692/LKW/2025[2012-13]Status: DisposedITAT Lucknow17 Feb 2026AY 2012-13

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2012-13 Dinesh Chand Jain, Vs. Dy. Cit, 7/189, Swaroop Nagar, Kanpur- Central Circle-1, Kanpur 280002, U.P. Pan: Adbpj2732Q (Appellant) (Respondent) Assessee By: Sh. P.K. Kapoor, C.A. Revenue By: Sh. R.R.N. Shukla, Add Cit Dr Date Of Hearing: 04.12.2025 Date Of Pronouncement: 17.02.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Ao Under Section 143(3) R.W.S. 154 Of The Income Tax Act, 1961 On 28.04.2016. The Grounds Of Appeal Are As Under:- “1.1 Because The Id. "Cit(A)" Has Erred In Law & On Facts In Upholding The Action Of The Assessing Officer In Withdrawing The Refund Of Interest Amounting To Rs. 8,20,163/-, Paid To The Assessee U/S 244A Of The Income-Tax Act, 1961 On Excess Amount Of Self-Assessment Tax Paid U/S 140A Of The Act. 1.2 Because The View Taken By Id. "Cit(A)" While Upholding The Action Of The Assessing Officer Is Based On Misinterpretation Of The Provisions Of Clause (B) Of Sub-Section (1) Of Section 244A Of The Act, As Applicable At The Relevant Point Of Time. 2. Because, In Any Case & Without Prejudice To The Grounds Hereinfore, While Upholding The Action Of The Assessing Officer In Withdrawing The Interest Paid To The Assessee U/S 244A Of The Act, The Ld. "Cit(A)" Failed To Appreciate That The Issue Of Payment Of Interest On Excess Amount Paid U/S 140A Was Debatable In Nature & It Could Not Have Been Decided By Invoking The Provisions Of Section 154 Of The Act As The Same Did Not Constitute A Mistake Apparent From The Record.

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. R.R.N. Shukla, Add CIT DR
Section 140ASection 143(3)Section 154Section 240Section 244Section 244ASection 244A(1)(a)Section 244A(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘A’ BENCH, LUCKNOW BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2012-13 Dinesh Chand Jain, vs. Dy. CIT, 7/189, Swaroop Nagar, Kanpur- Central Circle-1, Kanpur 280002, U.P. PAN: ADBPJ2732Q (Appellant) (Respondent) Assessee by: Sh. P.K. Kapoor, C.A. Revenue by: Sh. R.R.N. Shukla, Add CIT DR Date of hearing: 04.12.2025 Date of pronouncement: 17.02.2026 O R D E R PER NIKHIL CHOUDHARY, A.M.: This is an appeal filed by the assessee against the orders of the ld. AO under section 143(3) r.w.s. 154 of the Income Tax Act, 1961 on 28…

DCIT, CIRCLE - 3(1), KOLKATA, KOLKATA vs. M/S. THE PEERLESS GENERAL FINANCE & INVESTMENT CO. LTD.,, KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 901/KOL/2018[2006-07]Status: DisposedITAT Kolkata20 Feb 2019AY 2006-07

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravii.T.A. No. 901/Kol/2018 Assessment Year: 2006-07 Dcit, Circle-3(1), Kolkata.................…………………….………....………………...…………………….….Appellant M/S The Peerless General Finance & Inv. Co. Ltd.....................................…....….…………..…...Respondent [Pan :Aabct 3043 L ] Appearances By: Shri S. Halder, Sr. Dr, Appearing On Behalf Of The Appellant. Shri S. K. Tulsiyan, Appearing On Behalf Of The Respondent.

Section 154Section 244ASection 245DSection 245D(4)Section 245F(1)Section 245ISection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 901/Kol/2018 Assessment Year: 2006-07 DCIT, Circle-3(1), Kolkata.................…………………….………....………………...…………………….….Appellant M/s The Peerless General Finance & Inv. Co. Ltd.....................................…....….…………..…...Respondent [PAN :AABCT 3043 L ] Appearances by: Shri S. Halder, Sr. DR, appearing on behalf of the appellant. Shri S. K. Tulsiyan, appearing on behalf of the Respondent. Date of concluding the hearing : January 16th, 2019 Date…

Lakshmanya & Co. v. CIT (87 Taxmann.com 190) — Cited in 3 Judgments | BharatTax