Mangalore Electric Supply Co. Ltd. v. CIT

113 ITR 655Supreme Court of India1978#18731 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2015 to 2020.

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Judgments citing Mangalore Electric Supply Co. Ltd. v. CIT

Chittharanjan A Dasannacharya vs. The Commissioner of Income Tax-V

In the result, the appeal is allowed

ITA/153/2014HC Karnataka23 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(3)Section 2(14)Section 2(47)Section 260Section 260ASection 54F

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 23RD DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.153 OF 2014 BETWEEN: CHITTHARANJAN A. DASANNACHARYA AGED ABOUT 45 YEARS R/AT. NO.C-302, TEMPLE MEADOWS 27TH CROSS, BANASHANKARI 2ND STAGE, BANGALORE-560070. ... APPELLANT (BY Mr. T. SURYANARAYANA, ADV.,) AND: 1. THE COMMISSIONER OF INCOME TAX-V HMT BHAVAN, 59 BELLARY ROAD GANGANAGAR, BANGALORE-560032. 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 14(1), HMT BHAVAN 59, BELLARY ROAD, GANGANAGAR…

Income Tax Officer (It)-4(1)(1), Mumbai vs. Mr. Prabhakar Raghavendra Rao, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3985/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Nov 2019AY 2014-15

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm Income Tax Officer (Intl. Vs. Mr. Prabhakar Raghavendra Tax) – 4(1)(1), Rao 1729, Air India Building Flat No.602, Palm Paradise Nariman Point Palm Beach Road Mumbai – 400 021 Sector-17, Sanpada, Navi Mumbai – 400 705 Pan/Gir No. Aafpr3259K (Appellant) .. (Respondent)

Section 119(2)(b)Section 143Section 143(3)Section 43B

…ing the provisions has not taxed the non- compete premium in accordance with the provisions of the Act and the provisions of the DTAA. The DIT(IT) has relied on the case law of Hon'ble Supreme Court in the case Mangalore Electric Supply Co. Ltd. v. CIT [1978] 113 ITR 655 wherein the transfer has been discussed and not the taxability in term of DTAA. The another precedent cited by Ld. DIT (IT) of Hon'ble Supreme Court in the case of CIT v. Narayan Dairy Products [1996] 219 ITR 478/85 Taxman 375 (SC) (SC) wherein the similar word transfer was interpreted. Further, he also referred to the decision of Hon'ble Kerala…

M/S Trans Global Plc( Early Known As Moran Holdings Plc), Kolkata vs. D, I, T (It) 3(1), Kolkata

In the result, appeal of assessee is allowed

ITA 943/KOL/2013[2008-09]Status: DisposedITAT Kolkata15 Mar 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Sri R. N. Bajoria, Advocate & Sri A. K. Gupta, FCAFor Respondent: N o n e

Section 143(3)Section 263Section 28Section 55(2)(a)

…ng the provisions has not taxed the non- compete premium in accordance with the provisions of the Act and the provisions of the DTAA. The DIT(IT) has relied on the case law of Hon’ble Supreme Court in the case Mangalore Electric Supply Co. Ltd. Vs. CIT (1978) 113 ITR 655 (SC) wherein the transfer has been discussed and not the taxability in term of DTAA. The another precedent cited by Ld. DIT (IT) 5 M/s. Trans Global PLC AY 2008-09 of Hon’ble Supreme Court in the case of CIT Vs. Narayan Dairy Products (1996) 219 ITR 478 (SC) wherein the similar word transfer was interpreted. Further, he also referred to the de…

M/S Digital Radio (Delhi) Broadcasting Ltd., New Delhi vs. ACIT, New Delhi

In the result appeal of the assessee in ITA No 1316 &1317/Del/2011 and ITA

ITA 1316/DEL/2011[2006-07]Status: DisposedITAT Delhi24 Nov 2015AY 2006-07

Bench: Sh. I.C.Sudhir, Jm Andsh. Prashant Maharishi, Am A.Y. 2006-07 Digital Radio (Delhi) Broadcasting Ltd. V Acit C/O. O.P. Sapra & Associates, S Circle-10(1) C-763, New Friends Colony New Delhi New Delhi (Appellant) (Respondent) Pan No. Aabcr7864B A.Y. 2006-07 Acit V Digital Radio (Delhi) Circle-10(1) S Broadcasting Ltd. New Delhi 401, Dakha House, 18/17, Wea Karol Bagh New Delhi (Appellant) (Respondent) Pan No. Aabcr7864B A.Y. 2006-07 Digital Radio (Kolkata) V Acit Broadcasting Ltd. S Circle-10(1) C/O. O.P. Sapra & New Delhi Associates, C-763, New Friends Colony New Delhi (Appellant) (Respondent) Pan No. Aabcr7863G

For Appellant: Sh. Sanjiv Sapra, CA, Sh. O.P. SapraFor Respondent: Sh. A.K.Saroha, CIT., DR

Section 35A

…has relied up on several judgments of various courts as under :- a. CIT V Narang dairy products 219 ITR 478 (SC) b. Smt Anand bala Bhushan V CIT ( All) 214 ITR 144 c. CIT V AR Damodar Murlidhar & co 119 ITR 583 (Mad) d. Mangalore electric supply Co ltd V CIT 113 ITR 655 (SC) e. Kartikey Sarabhai V CIT 228 ITR 163 (SC) We have perused all those decision and we are of the view that none of them applies to the facts of the case of the assessee. In all the above cases there was transfer of assets from one person to another and there is a receipt of consideration for such transfer. In none of the cases it was the fac…