M/s. Nahar Exports Ltd. v. CIT

207 CTR 243Reported decision#11263 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2018.

Judgments citing M/s. Nahar Exports Ltd. v. CIT

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 575/CHANDI/2009[2005-06]Status: DisposedITAT Chandigarh04 May 2018AY 2005-06

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

M/S Vardhman Textiles Ltd., Ludhiana vs. Addl. CIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 528/CHANDI/2009[2005-06]Status: DisposedITAT Chandigarh04 May 2018AY 2005-06

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 981/CHANDI/2008[2004-05]Status: DisposedITAT Chandigarh04 May 2018AY 2004-05

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

Vardhman Textiles Ltd., Ludhiana vs. JCIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 938/CHANDI/2008[2004-05]Status: DisposedITAT Chandigarh04 May 2018AY 2004-05

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 530/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh04 May 2018AY 2003-04

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

Vardhman Textile Ltd., Ludhiana vs. ACIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 475/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh04 May 2018AY 2003-04

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

ACIT, Ludhiana vs. Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 691/CHANDI/2007[2002-03]Status: DisposedITAT Chandigarh04 May 2018AY 2002-03

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

M/S Vardhman Textiles Ltd., Ludhiana vs. ACIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 681/CHANDI/2007[2002-03]Status: DisposedITAT Chandigarh04 May 2018AY 2002-03

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…s 237 ITR 579. 14.2 The CIT(A) held against the assessee that DEPB is not covered as profits derived from industrial undertaking and also the rent receipt. The Ld. CIT(A) relied on the decision of the jurisdictional High Court in the case of Liberty India Ltd 207 CTR 243. 14.3 Before us, Ld. DR relied on the decision of Sterling Foods 237 ITR 579 whereas Ld. AR relied on the decision of the ITAT order dt. 05/01/2016 in case of Mahavir Spinning Mills Ltd. in ITA No. 212/CHD/2005 for the A.Y. 2001-02. 14.4 We have gone through the order and find that the order of 2001-02 dealt with insurance claims, misc. income, a…

Ktm India vs. ACIT Circle

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

ITA 141/DEL/2008[2004-2005]Status: DisposedITAT Delhi04 Dec 2015AY 2004-2005

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Dr. Rakesh Gupta &For Respondent: Richa Rastogi, Sr. DR
Section 29Section 80HSection 80I

…d from the business eligible for deduction u/s. 80IB. The ld. CIT(A) after following the decisions of Hon’ble Jurisdictional High Court of Punjab & Haryana in the cases of M/s. Nahar Exports Ltd. vs. CIT, 204 CTR 464 (P&H), M/s. Liberty India vs. CIT, Karnal, 207 CTR 243 and CIT vs. Five Star Rugs, 207 CTR 246, wherein the issue has been decided against the assessee. The ld. CIT(A) has finally concluded that income of the assessee from duty draw back / DEPB cannot be held to be income “derived from” specified business and therefore, the matter is 3 ITA No.141/Del./2008 covered by the judgment of Hon’ble Supreme…

M/s. Nahar Exports Ltd. v. CIT (207 CTR 243) — Cited in 9 Judgments | BharatTax