Milton Laminates Ltd. v. CIT

37 Taxmann.com 249High Court2013#2313 most cited

What is Milton Laminates Ltd. v. CIT authority for?

Assessed income can be lower than returned income, even if the assessee voluntarily made a disallowance. This is permissible if the assessee has disclosed income not legally required to be disclosed.

50

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

Milton Laminates Ltd v CIT · assessed income below returned income · voluntary disallowance · section 14A · disclosure of income

Sections most often in play

Section 143(3)Section 144C(13)Section 234BSection 14ASection 9(1)(vi)Section 115JBSection 143(1)Section 234C

Issues it is cited on

principal purpose testmultilateral instrumentsection 90(1)fixed place petreaty benefitspptsection 9(1)(vi)tax residency certificateazadi bachao andolantrcsection 144c(3)directions of the drp

Judgments citing Milton Laminates Ltd. v. CIT

Kesoram Industries Limited, Kolkata vs. DCIT, Circle-5(1), Kolkata

In the result the revenue’s appeals for A

ITA 505/KOL/2017[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Kesoram Industries Ltd., Kolkata vs. DCIT, Cir-5, Kolkata

In the result the revenue’s appeals for A

ITA 1188/KOL/2016[2008-09]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-09

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Kesoram Industries Limited, Kolkata vs. Addl C.I.T RG - 5, Kolkata

In the result the revenue’s appeals for A

ITA 773/KOL/2013[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

D.C.I.T Cir - 5, Kolkata vs. M/S Kesoram Industries Limited, Kolkata

In the result the revenue’s appeals for A

ITA 1995/KOL/2013[2009-10]Status: DisposedITAT Kolkata26 Apr 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

ACIT, Circle-5, Kolkata vs. M/S Kesoram Industries. Ltd, Kolkata

In the result the revenue’s appeals for A

ITA 1722/KOL/2012[2008-2009]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Kesoram Industries Ltd., Kolkata vs. Add.CIT, Range-5, Kolkata

In the result the revenue’s appeals for A

ITA 1037/KOL/2012[2008-2009]Status: DisposedITAT Kolkata26 Apr 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 143(3)Section 14ASection 250

…आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी ऐ. ट". वक","यायीक सद"यएवंडॉ.अजु"नलालसैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 773/Kol/2013 Assessment Year: 2009-10 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1037/Kol/2012 Assessment Year: 2008-09 Kesoram Industries Limited (PAN: Vs. Addl. CIT Range - 5, Kol. AABCK 2417 P) Appellant Respondent I.T.A. No. 1722/Kol/2012 Assessment Year: 2008-09 Addl. CIT Range - 5, Kol. Vs. Kesoram Industries Limited…

Eureka Forbes Ltd., Kolkata vs. ACIT, RG-10, Kolkata

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

ITA 239/KOL/2015[2009-2010]Status: DisposedITAT Kolkata13 Apr 2018AY 2009-2010

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 239/Kol/2015 Assessment Year : 2009-10 Eureka Forbes Ltd. -Vs- Acit, Range-10, Kolkata [Pan: Aaace 5767 F ] (Appellant) (Respondent)

For Appellant: Shri Samir Chakraborty, ARFor Respondent: Shri A. Bhattacharjee, Addl. CIT
Section 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 239/Kol/2015 Assessment Year : 2009-10 Eureka Forbes Ltd. -vs- ACIT, Range-10, Kolkata [PAN: AAACE 5767 F ] (Appellant) (Respondent) For the Appellant : Shri Samir Chakraborty, AR Shri Abhijit Biswas, AR For the Respondent : Shri A. Bhattacharjee, Addl. CIT Date of Hearing : 27.03.2018 Date of Pronouncement : 13.04.2018 ORDER Per M.Balaganesh, AM 1. This appeal is directed against the order of the learned Commissioner of Income Tax (Appeals) –XII, Kolkata […

JCIT, (OSD), Cir-8(1), Kolkata vs. M/S Hi-Tech Systems & Services Ltd., Kolkata

In the result, both the appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 1196/KOL/2016[2008-09]Status: DisposedITAT Kolkata07 Mar 2018AY 2008-09

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1194-1196/Kol/2016 Assessment Years : 2006-07, 2007-08 & 2008-09 Jcit, Osd, Circle-8(1), Kolkata -Vs- M/S Hi-Tech Systems & Services Ltd. [Pan: Aaach 6621 F] (Appellant) (Respondent) C.O. Nos. 43-45/Kol/2016 (Arising Out Of I.T.A Nos. 1194-1196/Kol/2016) Assessment Years : 2006-07, 2007-08 & 2008-09 M/S Hi-Tech Systems & Services Ltd. -Vs- Jcit, Osd, Circle-8(1), Kolkata [Pan: Aaach 6621 F] (Appellant) (Respondent)

For Appellant: Shri Arindam Bhattacharjee, Addl. CITFor Respondent: Shri Subash Agarwal, Advocate
Section 143(3)Section 154Section 28Section 29Section 32Section 32(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1194-1196/Kol/2016 Assessment Years : 2006-07, 2007-08 & 2008-09 JCIT, OSD, Circle-8(1), Kolkata -vs- M/s Hi-Tech Systems & Services Ltd. [PAN: AAACH 6621 F] (Appellant) (Respondent) C.O. Nos. 43-45/Kol/2016 (Arising out of I.T.A Nos. 1194-1196/Kol/2016) Assessment Years : 2006-07, 2007-08 & 2008-09 M/s Hi-Tech Systems & Services Ltd. -vs- JCIT, OSD, Circle-8(1), Kolkata [PAN: AAACH 6621 F] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl.…

JCIT, (OSD), Cir-8(1), Kolkata vs. M/S Hi-Tech Systems & Services Ltd., Kolkata

In the result, both the appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 1195/KOL/2016[2007-08]Status: DisposedITAT Kolkata07 Mar 2018AY 2007-08

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1194-1196/Kol/2016 Assessment Years : 2006-07, 2007-08 & 2008-09 Jcit, Osd, Circle-8(1), Kolkata -Vs- M/S Hi-Tech Systems & Services Ltd. [Pan: Aaach 6621 F] (Appellant) (Respondent) C.O. Nos. 43-45/Kol/2016 (Arising Out Of I.T.A Nos. 1194-1196/Kol/2016) Assessment Years : 2006-07, 2007-08 & 2008-09 M/S Hi-Tech Systems & Services Ltd. -Vs- Jcit, Osd, Circle-8(1), Kolkata [Pan: Aaach 6621 F] (Appellant) (Respondent)

For Appellant: Shri Arindam Bhattacharjee, Addl. CITFor Respondent: Shri Subash Agarwal, Advocate
Section 143(3)Section 154Section 28Section 29Section 32Section 32(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1194-1196/Kol/2016 Assessment Years : 2006-07, 2007-08 & 2008-09 JCIT, OSD, Circle-8(1), Kolkata -vs- M/s Hi-Tech Systems & Services Ltd. [PAN: AAACH 6621 F] (Appellant) (Respondent) C.O. Nos. 43-45/Kol/2016 (Arising out of I.T.A Nos. 1194-1196/Kol/2016) Assessment Years : 2006-07, 2007-08 & 2008-09 M/s Hi-Tech Systems & Services Ltd. -vs- JCIT, OSD, Circle-8(1), Kolkata [PAN: AAACH 6621 F] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl.…

JCIT, (OSD), Cir-8(1), Kolkata vs. M/S Hi-Tech Systems & Services Ltd., Kolkata

In the result, both the appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 1194/KOL/2016[2006-07]Status: DisposedITAT Kolkata07 Mar 2018AY 2006-07

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1194-1196/Kol/2016 Assessment Years : 2006-07, 2007-08 & 2008-09 Jcit, Osd, Circle-8(1), Kolkata -Vs- M/S Hi-Tech Systems & Services Ltd. [Pan: Aaach 6621 F] (Appellant) (Respondent) C.O. Nos. 43-45/Kol/2016 (Arising Out Of I.T.A Nos. 1194-1196/Kol/2016) Assessment Years : 2006-07, 2007-08 & 2008-09 M/S Hi-Tech Systems & Services Ltd. -Vs- Jcit, Osd, Circle-8(1), Kolkata [Pan: Aaach 6621 F] (Appellant) (Respondent)

For Appellant: Shri Arindam Bhattacharjee, Addl. CITFor Respondent: Shri Subash Agarwal, Advocate
Section 143(3)Section 154Section 28Section 29Section 32Section 32(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1194-1196/Kol/2016 Assessment Years : 2006-07, 2007-08 & 2008-09 JCIT, OSD, Circle-8(1), Kolkata -vs- M/s Hi-Tech Systems & Services Ltd. [PAN: AAACH 6621 F] (Appellant) (Respondent) C.O. Nos. 43-45/Kol/2016 (Arising out of I.T.A Nos. 1194-1196/Kol/2016) Assessment Years : 2006-07, 2007-08 & 2008-09 M/s Hi-Tech Systems & Services Ltd. -vs- JCIT, OSD, Circle-8(1), Kolkata [PAN: AAACH 6621 F] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl.…