Mysore Sales International Ltd. v. CIT

117 ITR 64High Court#22116 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2024.

Judgments citing Mysore Sales International Ltd. v. CIT

Dy. CIT, Central Circle-2, Coimbatore vs. M/S Pooja Marketing, Malad

In the result, both the appeals stand dismissed

ITA 960/CHNY/2022[2015-16]Status: DisposedITAT Chennai09 Oct 2024AY 2015-16

Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)

For Appellant: Shri Sridharan (Sr. Advocate), Shri Ravi SawanaFor Respondent: Shri R. Clement Ramesh Kumar (CIT) & Shri P
Section 143(3)Section 194BSection 1lSection 2(24)(ix)Section 263Section 56(2)(ib)Section 58

…ckets which is chargeable to tax u/s. 2(24)(ix) r.w.s. 56(2) of the Act and consequently the provisions of section 58(4) of the Act would have no application. The decision of Hon’ble Karnataka High Court in the case of Mysore Sales International Ltd. vs. CIT (117 ITR 64) still hold the field and this decision had become final as no further appeal was preferred to the Hon'ble Supreme Court by the appellant. The facts in that case were held to be identical. The decision of Kerala High Court in the case of CIT vs. Manjoo & Co. (335 ITR 527) was held to be factually distinguishable and would not apply. The decision o…

Dy. CIT, Central Circle-2, Coimbatore vs. M/S Pooja Marketing, Malad

In the result, both the appeals stand dismissed

ITA 958/CHNY/2022[2016-17]Status: DisposedITAT Chennai09 Oct 2024AY 2016-17

Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)

For Appellant: Shri Sridharan (Sr. Advocate), Shri Ravi SawanaFor Respondent: Shri R. Clement Ramesh Kumar (CIT) & Shri P
Section 143(3)Section 194BSection 1lSection 2(24)(ix)Section 263Section 56(2)(ib)Section 58

…ckets which is chargeable to tax u/s. 2(24)(ix) r.w.s. 56(2) of the Act and consequently the provisions of section 58(4) of the Act would have no application. The decision of Hon’ble Karnataka High Court in the case of Mysore Sales International Ltd. vs. CIT (117 ITR 64) still hold the field and this decision had become final as no further appeal was preferred to the Hon'ble Supreme Court by the appellant. The facts in that case were held to be identical. The decision of Kerala High Court in the case of CIT vs. Manjoo & Co. (335 ITR 527) was held to be factually distinguishable and would not apply. The decision o…

Pooja Marketing, Mumbai vs. Pr. CIT- 31, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2596/MUM/2019[2014-15]Status: DisposedITAT Mumbai24 May 2021AY 2014-15

Bench: Us, The Core Issues To Be Decided Are As Under:-

Section 115BSection 263Section 58(4)

…able issue cannot be subject matter of revision proceedings u/s 263 of the Act. The existence of the issue becoming debatable is staring on us from the fact that the Hon‘ble Karnataka High Court in the case of Mysore Sales International Ltd vs CIT reported in 117 ITR 64 (Kar) had decided the issue in favour of the assessee in pre 1972 era, whereas the Hon‘ble Kerala High Court in the case of CIT vs Manjoo & Co. reported in 335 ITR 527 (Ker) and Hon‘ble Allahabad High Court in the case of J N Sharma vs ACIT reported in 270 CTR 594 (All) had decided the issue in favour of the revenue. These decisions are considered…