M/s. Sind National Sugar Mills P. Ltd. v. CIT

121 ITR 742High Court1980#18855 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 10(33)Section 143(3)Section 14ASection 80MSection 8DSection 92B(2)Section 92C(2)Section 92CA(3)

Issues it is cited on

section 80msection 10(33)comparable uncontrolled price methodsection 92c(2)mliarms length pricecup methodcomparable companiesmost appropriate methodsection 92ca(3)arm's length priceassociated enterprises

Judgments citing M/s. Sind National Sugar Mills P. Ltd. v. CIT

ACIT 4(1), Mumbai vs. M/S Bofa Securities India Limited (Earlier Known As Dsp Merrill Lynch Ltd ), Mumbai

In the result appeals of the assessee are allowed and appeals of the Revenue are dismissed

ITA 6175/MUM/2010[2003-04]Status: DisposedITAT Mumbai10 Jun 2024AY 2003-04

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

Section 143(3)

…INR 9,52,47,305 ie., INR 47,62,365 (~INR 0.48 Cr) being administrative expenses such as staff salary, rent, Demat charges, etc. by placing reliance on the decision of the Hon'ble Bombay High Court in the case of M/s. Sind National Sugar Mills P. Ltd. Vs CIT (121 ITR 742) 41. Before the ld. CIT(A) assessee was required to furnish the disallowance as per Rule 8D. In response to which assessee filed working wherein the disallowance worked out to Rs.37,24,591/-. The ld. CIT(A) based on the working of Rule 8D has disallowed further amount of Rs. 24,591/- over and above the suomoto disallowance of Rs.37,00,000/-. 42.…

DCIT 4(1), Mumbai vs. M/S Bofa Securities India Limited (Earlier Known As M/S Dsp Merrill Lynch Limited ), Mumbai

In the result appeals of the assessee are allowed and appeals of the Revenue are dismissed

ITA 5425/MUM/2010[2002-03]Status: DisposedITAT Mumbai10 Jun 2024AY 2002-03

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

Section 143(3)

…INR 9,52,47,305 ie., INR 47,62,365 (~INR 0.48 Cr) being administrative expenses such as staff salary, rent, Demat charges, etc. by placing reliance on the decision of the Hon'ble Bombay High Court in the case of M/s. Sind National Sugar Mills P. Ltd. Vs CIT (121 ITR 742) 41. Before the ld. CIT(A) assessee was required to furnish the disallowance as per Rule 8D. In response to which assessee filed working wherein the disallowance worked out to Rs.37,24,591/-. The ld. CIT(A) based on the working of Rule 8D has disallowed further amount of Rs. 24,591/- over and above the suomoto disallowance of Rs.37,00,000/-. 42.…

Bofa Securities India Limited (Formerly Known As Dsp Merill Lynch Ltd, Mumbai vs. ACIT RG 4(1), Mumbai

In the result appeals of the assessee are allowed and appeals of the Revenue are dismissed

ITA 5416/MUM/2010[2002-03]Status: DisposedITAT Mumbai10 Jun 2024AY 2002-03
Section 143(3)

…INR 9,52,47,305 ie., INR 47,62,365 (~INR 0.48 Cr) being administrative expenses such as staff salary, rent, Demat charges, etc. by placing reliance on the decision of the Hon'ble Bombay High Court in the case of M/s. Sind National Sugar Mills P. Ltd. Vs CIT (121 ITR 742) 41. Before the ld. CIT(A) assessee was required to furnish the disallowance as per Rule 8D. In response to which assessee filed working wherein the disallowance worked out to Rs.37,24,591/-. The ld. CIT(A) based on the working of Rule 8D has disallowed further amount of Rs. 24,591/- over and above the suomoto disallowance of Rs.37,00,000/-. 42.…

C. Bharat Kumar, Bangalore vs. ITO, Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 123/BANG/2012[2001-02]Status: DisposedITAT Bangalore08 Jan 2016AY 2001-02

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri H.N.Khincha, CAFor Respondent: Shri Nambirajan, JCIT
Section 143(3)Section 43(5)

…hantilal Pvt.Ltd (1983) 144 ITR 57(SC) c. Davenport & Co.Pvt.Ltd Vs CIT (1975) 100 ITR 715 (SC) d. Jute Investment Co.Ltd. Vs CIT (1980) 121 ITR 56 (SC) e.Raghunath Prasad Poddar Vs CIT (1973) 90 ITR 140(SC) f. Sind National Sugar Mills Pvt. Ltd Vs CIT (1980) 121 ITR 742(Bom.) and its earlier decisions in the case of CIT Vs Puttaiah Seshaiah & Co. (1984) 146 ITR 168 (AP) 146 ITR 168 held as follows; “After considering the definition of ‘speculative transaction’ contained in clause(5) of section 43, it was observed that the law and spoken of a settlement of the contract and a contract was settled when it was ei…

M/s. Sind National Sugar Mills P. Ltd. v. CIT (121 ITR 742) — Cited in 4 Judgments | BharatTax