Lalludas Children Trust v. CIT

251 ITR 50High Court2001#23988 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2025.

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Issues it is cited on

mercantile system of accountingchildsection 40asection 145section 37(1)section 40section 142section 80previous yearsection 143(2)section 144opportunity of being heard

Judgments citing Lalludas Children Trust v. CIT

Vodafone West Limited, (Formerly Known As Vodafone Essar Gujarat Limited), Ahmedabad vs. The Dy.CIT, Circle-4(1)(2), Ahmedabad

In the result, the appeal by the Revenue is partly allowed for statistical

ITA 671/AHD/2015[2010-11]Status: DisposedITAT Mumbai11 Dec 2025AY 2010-11

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri K.K. VedFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 142Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 45Section 47Section 48Section 50D

…97-98. The relevant findings of the Co-ordinate Bench, in the aforesaid decision, are reproduced as follows: "6.3 The aforesaid decision has been followed by the Hon'ble jurisdictional High Court in their subsequent decision in Lalludas Children Trust Vs, CIT,251 ITR 50(Guj) Similar view has been taken in the several cases including in DIT Vs. Lovely Bal Shikha Parishad, 266 ITR 349 (Del.), DIT Vs. Guru Nanak Vidhya Bhandar Trust, 272 ITR 379(Del.), CIT Vs. Leader Valves Ltd.,295 ITR 273(P&H) and CIT Vs. DS Promoters & Developers Pvt. Ltd., 25 DTR (Del) 8, Arihant Builders Developers & Investors (P.) Ltd v. ITAT…

The Dy CIT, Circle-4(1)(2), Ahmedabad vs. Vodafone West Limited, Ahmedabad

In the result, the appeal by the Revenue is partly allowed for statistical

ITA 1634/AHD/2015[2010-11]Status: DisposedITAT Mumbai11 Dec 2025AY 2010-11

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri K.K. VedFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 142Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 45Section 47Section 48Section 50D

…97-98. The relevant findings of the Co-ordinate Bench, in the aforesaid decision, are reproduced as follows: "6.3 The aforesaid decision has been followed by the Hon'ble jurisdictional High Court in their subsequent decision in Lalludas Children Trust Vs, CIT,251 ITR 50(Guj) Similar view has been taken in the several cases including in DIT Vs. Lovely Bal Shikha Parishad, 266 ITR 349 (Del.), DIT Vs. Guru Nanak Vidhya Bhandar Trust, 272 ITR 379(Del.), CIT Vs. Leader Valves Ltd.,295 ITR 273(P&H) and CIT Vs. DS Promoters & Developers Pvt. Ltd., 25 DTR (Del) 8, Arihant Builders Developers & Investors (P.) Ltd v. ITAT…

ITO-33(1)(2), Mumbai vs. Shri Vikram Baijnath Agarwal, Mumbai

In the result, appeal filed by the revenue is partly allowed and cross objection filed by the assessee is dismissed

ITA 103/MUM/2021[2014-15]Status: DisposedITAT Mumbai07 Nov 2022AY 2014-15

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – 33(1)(2) V. Shri Vikrambaijnath Agarwal Room No. 945, 9Th Floor 2003/04, Birchwood Raheja Villows Kautilya Bhavan, Bandra Kurla Complex Lokhandwala Township Nr Mahindra Gate 4 Kandivali (E), Mumbai - 400101 Bandra(E), Mumbai - 400051 Pan: Adepa8582C Appellant Respondent

Section 142Section 143(1)Section 143(2)

…9) RadhasoamiSatsgang vs. CIT ,Pr. CIT v M/s. Quest Investment Advisors Pvt. Ltd. [2018] 409 ITR 545 (Bom) Bharat Sanchar Nigam Ltd. Vs. Union of India 282 ITR 273(SC) 36. Finding of earlier years on same facts relevant. Lalludas Children Trust vs. CIT (2001) 251 ITR 50 (Guj) 37. Without prejudice to above the assessee has adopted the recognised method of valuation. The rate of tax being the same the method adopted by the Assessee may to be directed to be followed. Without prejudice to above if the method adopted by the A.O. is accepted the A.O. may be directed to value the opening stock, purchase and sales durin…

Lalludas Children Trust v. CIT (251 ITR 50) — Cited in 3 Judgments | BharatTax