M.P. Poddar (HUF) & Anr. v. Appropriate Authority & Anz. (Del)

240 ITR 372High Court#24024 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 142(1)Section 143(1)Section 143(2)Section 194-I Section 29 Section 30 Section 37 Section 40(a)(ia)

Judgments citing M.P. Poddar (HUF) & Anr. v. Appropriate Authority & Anz. (Del)

ADDL.CIT, SPECIAL RANGE- 9, NEW DELHI vs. VLCC HEALTH CARE LTD., NEW DELHI

In the result, the appeal filed by the Revenue is dismissed

ITA 4414/DEL/2017[2009-10]Status: DisposedITAT Delhi09 Oct 2024AY 2009-10

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareekaddl.Cit, Special Range 9, Vs. Vlcc Health Care Ltd., New Delhi. M – 14, Commercial Complex, Greater Kailash Part Ii, New Delhi - 110 048. (Pan : Aaacc4808P) (Appellant) (Respondent) Assessee By : Shri Vinod Kumar Bindal, Ca Ms. Rinky Sharma, Advocate Revenue By : Shri Vivek K. Upadhyay, Sr. Dr Date Of Hearing : 27.08.2024 Date Of Order : 09.10.2024 Order Per S.Rifaur Rahman,Am: 1. This Appeal Has Been Filed By The Revenue Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-33, New Delhi [“Ld. Cit(A)”, For Short] Dated 08.11.2016 For The Assessment Year 2009-10. 2. Brief Facts Of The Case Are, Assessee Filed Its Return Of Income On 29.09.2009 For The Ay 2009-10 Declaring An Income Of Rs.14,34,56,042. The Case Was Processed Under Section 143(1) Of The Income-Tax Act, 1961 (For Short ‘The Act’). The Case Was Selected For Scrutiny & Notices U/S 2 143(2) & 142 (1) Along With Questionnaire Were Issued & Served On The Assessee. In Response, Ld. Ar Of The Assessee Attended From Time To Time & Filed The Relevant Information As Called For. 3. Assessee Is Engaged In The Business Of Slimming & Beauty Services. The Assessee Has Not Disclosed Any Other Source Of Income During The Year. During Assessment Proceedings, Ao Observed That The Assessee Is Carrying Substantial Credit Balances As Current Liabilities Under The Head ‘Advance From Customers’. The Assessee Was Asked To Explain Along With Supporting Documents. Assessee Vide Its Letter Dated 22.11.2011 Submitted As Under :-

For Appellant: Shri Vinod Kumar Bindal, CAFor Respondent: Shri Vivek K. Upadhyay, Sr. DR

Section 143(1)Section 2Section 29

…Chettiar (1971) 82ITR 599 (SC) In interpreting tax laws, the Courts merely look at the words of the Section. If a case clearly comes within the section, the subject is taxed and not otherwise. M.P.Poddar (HUF) Vs Appropriate Authority (1999) 107 Taxman 251 / 240 ITR 372 (Delhi) Meaning and intention of a statute must be gathered from the plain and unambiguous expression used therein rather than to find out what is just or expedient. CIT Vs National Agriculture Co-operative Marketing Federation of India Ltd. (1999) 105 Taxman 586/236 ITR 766 (Delhi) The law is well settled that where the language is plain, it can…

SME POOL SERIES V AUG 2016,MUMBAI vs. INCOME- TAX OFFICER (TDS) 2(2)(1), MUMBAI

In the result, both the appeals are allowed

ITA 341/MUM/2023[2017-18]Status: DisposedITAT Mumbai21 Feb 2024AY 2017-18

Bench: SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Niraj SethFor Respondent: Dr. Kishor Dhule

Section 139Section 194LSection 201

…plain grammatical meaning. a) The reliance is placed on the following decisions- b) CITVs Gautam Sarabhai Trust (Guj) 173 ITR 216 c) CBDTVs Cochin Goods Transport Association (Ker) 236 ITR 993 d) M.P. Poddar (HUF) & Anr. Vs Appropriate Authority & Anz. (Del) 240 ITR 372 13. Without prejudice to the above, it may be appreciated that in the case of Vivriti as mentioned supra, the Hon. Tribunal has accepted that the Deed of assignment is 'securitisation instrument within the meaning of Section 194 LBC of the IT Act read with Section 2, Clause (h) (ie) of Securities Contracts (Regulation) Act, 1956 [42 OF 1956] and…

M/S BISSESWARIALL MANNALAL & SONS,KOLKATA vs. DCIT, CIR-33, KOLKATA, KOLKATA

In the result, the appeal filed by the assessee( Ground No

ITA 1140/KOL/2015[2011-2012]Status: DisposedITAT Kolkata24 Apr 2019AY 2011-2012

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1140/Kol/2015 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Bisseswarlall Vs. Dcit, Cir-33, Kolkata 10B, Middleton Row,3Rd Floor, Mannalal& Sons 12, Pretoria Street, 5Th Floor, Kolkata Kolkata – 71. – 700 071. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aacfb 7736 L (Appellant) .. (Respondent)

For Appellant: Shri P.J. Bhide, FCAFor Respondent: Shri Robin Chowdhury, Addl. CIT Sr. DR

Section 143(3)Section 24Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1140/Kol/2015 (िनधा"रणवष" / Assessment Year: 2011-12) M/s Bisseswarlall Vs. DCIT, Cir-33, Kolkata 10B, Middleton Row,3rd Floor, Mannalal& Sons 12, Pretoria Street, 5th Floor, Kolkata Kolkata – 71. – 700 071. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AACFB 7736 L (Appellant) .. (Respondent) Appellant by :Shri P.J. Bhide, FCA Respondent by :Shri Robin Chowdhury, Addl. CIT Sr. DR सुनवाईकीतारीख/ Date of Hearing : 28/01/2019 घोषणाकीतारीख/Date of Pronouncement : 24/04/2018 आदेश / O R D E R Per Dr. A…