Nanji Topanbhai and Co. v. ACIT

243 ITR 192High Court2000#12477 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2007 to 2023.

Judgments citing Nanji Topanbhai and Co. v. ACIT

M/S Rajendra Prasad Srivastava, Azamgarh vs. ACIT, Range - Azamgarh, Azamgarh

In the result, the appeal of the assessee is dismissed

ITA 164/VNS/2019[2013-2014]Status: DisposedITAT Varanasi07 Feb 2023AY 2013-2014

Bench: Shri.Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2013-14 M/S Rajendra Prasad Srivastava, Vs. Asstt. Commissioner Of Income Sarfuddinpur, Near Railway Tax, Range-Azamgarh Station, Azamgarh-276001 Pan-Aakfr2986A (Appellant) (Respondent) Appellant By: Sh.Hari N. Singh Bisen, C.A. Respondent By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 11.01.2023 Date Of Pronouncement: 07.02.2023

For Appellant: Sh.Hari N. Singh Bisen, C.AFor Respondent: Sh. A.K. Singh, Sr. DR
Section 143(2)Section 145(3)

…e of KisanSahkariChini Meal 282 ITR 617 as well as Chandpur Sugar Companies Ltd., 280 ITR 612 are binding precedents. He has also relied upon the various decisions as under:- “1. [1997] 227 ITR 172 (SC), Tuticorin Alkali Chemicals & Fertilizers Ltd. 2. [2000] 243 ITR 192 (Kerela), NanjiTopanbhai& Co. 3 M/s Rajendra Prasad Srivastava 3. [2006] 280 ITR 617 (All.) KisanSahkariChini Mills. Ltd. 4. [2007] 105 ITD 1 (Delhi) (Special Bench), Allied Construction 5. [2010] 325 ITR 201 (Kerela), T.O. Abraham & Co. 6. [2017] 163 ITD 46 (Visakhapatnam-Trib.), G. Raja GopalaRao 7. [2001] 248 ITR 449 (SC), Dr. V.P. Gopinatha…

Mr. Pramod Kumar Khandelwal, Agra vs. Dy.C.I.T.-1, Agra

The appeals of the assessee are allowed in the terms indicated

ITA 201/AGR/2016[2010-11]Status: DisposedITAT Agra12 Apr 2021AY 2010-11

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 145Section 271(1)Section 44A

…Apex Court has held that interest from bank deposits could only be taxed as income under the head "Income from Other Sources" under section 56 of the Income Tax Act. In the context of export profits, it is held in the case of Nanji Topanbhai and Co. vs. ACIT, 243 ITR 192 (Ker)(2000) that interest being assessable as interest under the separate head "Income from Other Sources", the same cannot be I.T.A Nos. 200 & 201/Agra/2016 13 treated as eligible export profits for the purposes of section 80HHC. Same view is taken by Delhi High Court in various cases. Interest on fixed deposits made for obtaining credit facili…

Mr. Pramod Kumar Khandelwal, Agra vs. Dy.C.I.T.-1, Agra

The appeals of the assessee are allowed in the terms indicated

ITA 200/AGR/2016[2011-12]Status: DisposedITAT Agra12 Apr 2021AY 2011-12

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 145Section 271(1)Section 44A

…Apex Court has held that interest from bank deposits could only be taxed as income under the head "Income from Other Sources" under section 56 of the Income Tax Act. In the context of export profits, it is held in the case of Nanji Topanbhai and Co. vs. ACIT, 243 ITR 192 (Ker)(2000) that interest being assessable as interest under the separate head "Income from Other Sources", the same cannot be I.T.A Nos. 200 & 201/Agra/2016 13 treated as eligible export profits for the purposes of section 80HHC. Same view is taken by Delhi High Court in various cases. Interest on fixed deposits made for obtaining credit facili…

Indian Resins & Polymers, Kollam vs. DCIT, Kollam

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

ITA 720/COCH/2019[1993-94]Status: DisposedITAT Cochin28 Feb 2020AY 1993-94

Bench: Shri George George K.

Section 154Section 80H

…ppeal filed by the Revenue before the Hon’ble High Court. However the Hon’ble High Court vide their judgment in ITA No. 3 of 2002 stated that “since the questions raised are covered by decision of this Court reported in Nanji Topanbhai and Co. vs. ACIT (2000) 243 ITR 192 and that of the Supreme Court in CIT V. K. Ravindranathan Nair (2007) 295 ITR 228, these appeals filed by the revenue are allowed vacating the orders of the Tribunal and 4 I.T.A. No.720/Coch/2019 restoring the assessment on the questions raised”. As per Supreme Court decision in the case of K. Ravindranathan Nair, 90% of processing charges had t…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3920/Del/2009 3724/ Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2479/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3920/Del/2009 3724/ Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2479/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3724/ Del/2009 3920/Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2497/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

Commissioner of Income Tax-V N vs. Damanjit Singh

ITA/166/2000HC Delhi12 Jan 2007

…hese include that of the Madras High Court in K.S.Subbiah Pillai v. CIT (2003) 260 ITR 304 (Mad), the Punjab & Haryana High Court in Rani Paliwal v. CIT (2004) 268 ITR 220 (P& H), and the decisions of the Kerala High Court in Nanji Topanbhai v. ACIT (2000) 243 ITR 192 (Ker) and K.Ravindranathan Nair v. DCIT 2003 (262) ITR 669 (Ker). The contention is that once the interest income is categorized as ‘income from other sources’, it goes out of the ambit of Section 80HHC entirely. 6.4 On the second issue of netting, it is submitted on behalf of the Department that even where the interest income is dete…

Nanji Topanbhai and Co. v. ACIT (243 ITR 192) — Cited in 8 Judgments | BharatTax