Ltd. v. CIT (Cat)

120 ITR 466Reported decision#22306 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Judgments citing Ltd. v. CIT (Cat)

DCIT,, NEW DELHI vs. M/S ARHAM IT INFRASTRUCTURE PVT. LTD.,, NEW DELHI

In the result the appeal of the Revenue in ITA No

ITA 5300/DEL/2016[2012-13]Status: DisposedITAT Delhi27 Jul 2021AY 2012-13

Bench: Shri N.K. Billaiya & Shri K.N. Chary[A.Y 2013-14]

For Appellant: Shri Sudesh Garg, AdvFor Respondent: Shri Jagdish Singh, Sr. DR

…nstruction of shops. The income was received from let out of such shops. There were no separate receipts for maintenance of common facilities as in the case of the appellant. 2. Tinsukia Development Corporation The company obtained leasehold Ltd. vs CIT (Cat) 120 ITR 466 land from government and set up bastis thereon. Income purely from let out of structures. There were no separate receipts for maintenance of common facilities as In the case of the appellant. 3. CIT vs Mithlia Properties The company constructed godowns Publication & Contractor for FCI on leasehold land and Enterprises P. Ltd. (Pat) 228 ITR claime…

SUYASH HOLDING & ESTATE DEVELOPERS PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER 8(2)(4), MUMBAI

In the result, appeal of assessee is allowed in part in terms indicated hereinabove

ITA 341/MUM/2018[2009-10]Status: DisposedITAT Mumbai20 Jun 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

Section 143(3)Section 14A

…hold land, rental income is income from house property even though letting out is an objective of the assessee company, as held by the Hon*ble Calcutta High Court and the Patna High Court, delivered in the cases of Tinsukia Development Corporation Ltd vs err (120 ITR 466) and in CJT Vs Mithila Properties Publications & Contract Enterprises Private Limited (228 ITR 713), respectively. The facts of the case of the assessee, in the instant case, being identical, the ratios laid down by the Hon‟ble Calcutta High Court and the Patna High Court are squarely applicable to the facts of the case. 5.8. Further, reliance is…

M/S MORGAN WALKER & CO. LTD.,KOLKATA vs. ACIT, CEN. CIR-2(1), KOLKATA, KOLKATA

In the result, the appeal of the assessee is partly allowed

ITA 1108/KOL/2016[2008-09]Status: DisposedITAT Kolkata31 May 2017AY 2008-09
For Appellant: Shri Soumitra Choudhury, Advocate, ld.ARFor Respondent: Md. Ghyas Uddin, JCIT, ld.Sr.DR
Section 143(3)

…year cannot be regarded as binding in the assessment for the subsequent years. Hence A.O. is justified in taking a stand on the basis of the facts of the case in the current year. In the case of Tinsukia Development Corporation Ltd. -vs -CIT, West Bengal II, 120 ITR 466, Hon'ble Calcutta High Court has held that whatever be the nature of the activity or the nature of income, the income of an assessee has to be classified and computed under the specific heads u/s 14 of the IT Act . Even if such income arose in the course of assessee's business but the same fell clearly under, some other head or satisfied the test…

Ltd. v. CIT (Cat) (120 ITR 466) — Cited in 3 Judgments | BharatTax