Maharana Mills (P) Ltd. v. ITO

140 ITR 187High Court1983#16774 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2020.

Judgments citing Maharana Mills (P) Ltd. v. ITO

DCIT, CIRCLE-2(2), NEW DELHI vs. ANANT RAJ LTD., NEW DELHI

The appeal is allowed partly as indicated above

ITA 5238/DEL/2017[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Vinod Kumar Bindal, CA; Ms
Section 143(3)Section 147Section 148Section 50

…. &Har.) 643 23 I.T.As. No.4736, 5237 & 5238/DEL/2017 h) Omega Sports & Radio Works vs CIT [1982] 134 ITR 28 (All.) i) Gammon India Ltd vs CIT [1995] 214 ITR 50 (Bom) j) Maharana Mills (P) Ltd vs ITO [1959] 36 ITR 350 (SC) k) Addl. CIT vs Kanta Behan [1983] 140 ITR 187 (Delhi) l) Rastriya Ispat Nigam Ltd vs ACIT [2016] 74 taxmann.com 112 (AP) m) ACIT vs Hughes Services (FE) Pte Ltd [2005] 93 ITD 77 (Delhi)(TM) 8. Further, the learned Assessing Officer also erred in law and on facts in ignoring the fact that the Revenue can only charge tax as per law as has been held by the Hon’ble Supreme Court of India in the…

DCIT, CIRCLE-2(2), NEW DELHI vs. ANANT RAJ LTD., NEW DELHI

The appeal is allowed partly as indicated above

ITA 5237/DEL/2017[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Vinod Kumar Bindal, CA; Ms
Section 143(3)Section 147Section 148Section 50

…. &Har.) 643 23 I.T.As. No.4736, 5237 & 5238/DEL/2017 h) Omega Sports & Radio Works vs CIT [1982] 134 ITR 28 (All.) i) Gammon India Ltd vs CIT [1995] 214 ITR 50 (Bom) j) Maharana Mills (P) Ltd vs ITO [1959] 36 ITR 350 (SC) k) Addl. CIT vs Kanta Behan [1983] 140 ITR 187 (Delhi) l) Rastriya Ispat Nigam Ltd vs ACIT [2016] 74 taxmann.com 112 (AP) m) ACIT vs Hughes Services (FE) Pte Ltd [2005] 93 ITD 77 (Delhi)(TM) 8. Further, the learned Assessing Officer also erred in law and on facts in ignoring the fact that the Revenue can only charge tax as per law as has been held by the Hon’ble Supreme Court of India in the…

ANANT RAJ LTD.,NEW DELHI vs. DCIT, CIRCLE-2(2), NEW DELHI

The appeal is allowed partly as indicated above

ITA 4736/DEL/2017[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Vinod Kumar Bindal, CA; Ms
Section 143(3)Section 147Section 148Section 50

…. &Har.) 643 23 I.T.As. No.4736, 5237 & 5238/DEL/2017 h) Omega Sports & Radio Works vs CIT [1982] 134 ITR 28 (All.) i) Gammon India Ltd vs CIT [1995] 214 ITR 50 (Bom) j) Maharana Mills (P) Ltd vs ITO [1959] 36 ITR 350 (SC) k) Addl. CIT vs Kanta Behan [1983] 140 ITR 187 (Delhi) l) Rastriya Ispat Nigam Ltd vs ACIT [2016] 74 taxmann.com 112 (AP) m) ACIT vs Hughes Services (FE) Pte Ltd [2005] 93 ITD 77 (Delhi)(TM) 8. Further, the learned Assessing Officer also erred in law and on facts in ignoring the fact that the Revenue can only charge tax as per law as has been held by the Hon’ble Supreme Court of India in the…

SHRI VIKRAM SINGH SHEKHAWAT,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE, SIKAR

In the result, the appeals filed by the assessee in ITA No

ITA 484/JPR/2019[2013-14]Status: DisposedITAT Jaipur23 Jan 2020AY 2013-14
For Appellant: Shri Shrawan Kumar Gupta, AdvocateFor Respondent: Shri K.C. Gupta, JCIT DR
Section 143(3)Section 145(3)Section 154Section 234A

…withdrawn on the same ground—Issue of disallowance of depreciation was a debatable one—Cannot be the subject matter of depreciation—Withdrawal of depreciation in rectification proceedings is not proper—Addl. CIT vs. Kanta Behan (1982) 27 CTR (Del) 40 : (1983) 140 ITR 187 (Del) distinguished In the case of CIT vs. Shiv Narain Karmendra Narain 1124 All HC 280 ITR 0355 Rectification—Debatable issue—Rate of depreciation on generator—Question as to whether the generator is electrical installation and depreciation at the rate of 20 per cent is allowable thereon or not is a question of debate—In fact Tribunal has allowe…

GOLDEN SOYA LTD,MUMBAI vs. ITO WD NO, 2(1)(4), MUMBAI

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 574/MUM/2017[2011-12]Status: DisposedITAT Mumbai13 Sept 2017AY 2011-12

Bench: Shri B.R. Baskaran (Am) I.T.A. No. 574/Mum/2017 (Assessment Year 2011-12) I.T.A. No. 573/Mum/2017 (Assessment Year 2010-11) I.T.A. No. 572/Mum/2017 (Assessment Year 2009-10) I.T.A. No. 571/Mum/2017 (Assessment Year 2008-09)

Section 57

…ther the above finding and approach is fortified with following decisions Sultan Bros. (Private)Ltd. v. CII, AIR 1964 SC 1389 : (1964) 51 ITR 353 (SC),reversing, (1960) 38 ITR 85 (Bom.): Addl. CIT v. Kanta Behan, (1982) 9 Taxman 24 : (1982) 27 CTR 40 : (1983) 140 ITR 187 6 Golden Soya Limited (Del); Cf. : D.C. Shah and others v. CII, (1979) 1 Taxman 545 : (1979) 118 ITR 419 (Karn); Addl. CIT v. National Newsprint and Paper Mills Ltd., (1978) 114 ITR 398 (MP). There are other decisions support the above findings: Income from the lease of machinery, which was purchased for the purpose of manufacturing but was ne…

Maharana Mills (P) Ltd. v. ITO (140 ITR 187) — Cited in 5 Judgments | BharatTax