Madan Gopal Bagla v. Commissioner of Income Tax

30 ITR 174Supreme Court of India1956#24358 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2025.

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Judgments citing Madan Gopal Bagla v. Commissioner of Income Tax

Principal Commissioner of Income Tax-7 vs. Wgf Financial Services Pvt. Ltd

The appeal is allowed and the impugned order is set aside

ITA/184/2022HC Delhi25 Feb 2025

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

For Appellant: Mr. Puneet Rai, Mr. Ashvini Kumar & MrFor Respondent: Ms. Shreya Jain and Mr. Gaurav Tanwar

Section 143(3)

…t in effect transfers the loss within the same group from a loss-making entity to a profit making entity and conversely profits resulting from remission of liability to a loss making entity. 26. In Madan Gopal Bagla v. Commissioner of Income Tax: (1956) 30 ITR 174, the Supreme Court considered a case where the appellant (assessee), who was a timber merchant, had stood as a guarantor for a loan taken by one Mamraj Rambhagat from Imperial Bank of India. Mamraj Rambhagat had defaulted in repaying the said loan and the Imperial Bank of India had recovered a sum of ₹1,00,000/- along with interest of ₹626/-…

Grama Vidyodaya Sangha (Regd), Mysuru vs. Deputy Commissioner of Income Tax, CPC, Bangalore

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

ITA 345/BANG/2022[2018-19]Status: DisposedITAT Bangalore06 Sept 2022AY 2018-19

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2018-19

For Appellant: Shri K. Kotresh, A.RFor Respondent: Shri K.R. Narayana, D.R

Section 10Section 11Section 12ASection 12A(2)Section 143(1)Section 234A

…under s. 143(1)(a) the AO cannot change the nature of income or exemption. In CIT v. McDowell & Co. Ltd. [2006] 204 CTR (Kar.) 353 in which decision in God Granites v. CBDT [1996] 218 ITR 298 (Kar.) was followed and decision in Madan Gopal Bagla v. CIT [1956] 30 ITR 174 (SC) was distinguished, it was held that only a claim which is prima facie admissible or inadmissible can be considered under s. 143(1)(a) and not a matter that rewires a detailed consideration; assessee having made out a prima facie case in respect of deduction of 'corporate guarantee obligation' as there was an agreement and also a guarantee obl…

Commissioner of Income Tax Delhi VI vs. Tulip Star Hotels Ltd

ITA - 444 / 2008HC Delhi11 May 2011

Section 35DSection 36

…2011:DHC:14024-DB ![](_page_0_Picture_1.jpeg) #### IN THE HIGH COURT OF DELHI AT NEW DELHI ITA No.445 of 2008 ITA No.444 of 2008 ITA No.448 of 2008 Reserved On: March 28, 2011 Pronounced On: May 11, 2011. 1) ITA No.445 of 2008 % **COMMISSIONER OF INCOME TAX** ... APPELLANT through: Ms. Suruchi Aggarwal, Standing Counsel with Ms. Shawana Bari, Advocate. **VERSUS** **TULIP STAR HOTELS LTD.** ... RESPONDENT through: Mr. O.S. Bajpai, Sr. Advocate with Mr. V.N. Jha, Advocate. 2) ITA No.444 of 2008 **COMMISSIONER OF INCOME TAX** ... APPELLANT through: Ms. Suruchi Aggarwal, Sr. Standing Counse…