Narsapalli Oil Mills v. The State of Mysore

32 STC 599High Court1973#24601 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing Narsapalli Oil Mills v. The State of Mysore

M/S. EMBASSY KNOWLEDGE INFRASTRUCTURE PROJECTS PRIVATE LIMITED,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 2(1)(2), BANGALORE

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 982/BANG/2019[2014-15]Status: DisposedITAT Bangalore15 Jun 2022AY 2014-15

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sandeep Chalapathy, CAFor Respondent: Sri.Sanjay Kumar S.R., CIT –DR

Section 143(2)Section 24Section 3

…and the assessee has a right to question the assessment framed on the basis of such returns in an appeal. It has been held in the following decisions that the principle of estoppel do not apply to tax proceedings. Narsapalli Oil Mills Vs The State of My sore 32 STC 599 (Kar) Bhandari Metals and Alloys (Private) Ltd Vs State of Karnataka 56 KLJ 438 DCIT 11(3) Vs GEBE (P) Ltd 64 SOT 129 (URO) (Bang) 2.l.14. In view of the binding decisions of the Hon'ble Karnataka High Court 56 KLJ 438 and Hon'ble Bangalore Tribunal in 64 SOT 129 (URO) and other decisions cited above, it is always permissible for an assessee to…

M/S STERLING URBAN DEVELOPMENT PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-6(1)(2), BANGALORE

In the result, the grounds of appeal are decided as follows: Ground

ITA 3282/BANG/2018[2014-15]Status: DisposedITAT Bangalore22 Nov 2021AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.3282/Bang/2018 Assessment Year : 2014-15 M/S. Sterling Urban Development Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, No.8, Level-5, Prestige Nebula, Circle -6(1)(2), Cubbon Road, Bengaluru. Opp. To Income Tax Office Building, Bengaluru – 560 001. Pan : Aaacf 9183 C Appellant Respondent Appellant By : Shri. Ramasubramaniyan, Ca Respondent By : Shri. Muzaffar Hussain, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 12.10.2021 Date Of Pronouncement : 22.11.2021 O R D E R Per Chandra Poojari: This Is An Appeal By The Assessee Against The Final Order Of Assessment Dated 12.10.2018 Passed By The Dcit, Circle-6(1)(2), Bengaluru, Passed U/S. 144C R.W.S. 143(3) Of The Income-Tax Act, 1961 [The Act] Relating To Assessment Year 2014-15. 2. The Assessee Is A Company Incorporated Under The Companies Act, 1956 On 12Th June 2002 Under The Name & Style “Foundation Habitats (India) Private Limited”. The Company Has Been Converted As A Spv In The Year 2006. The Assessee Is Engaged In The Activities Relating To Real Estate

For Appellant: Shri. Ramasubramaniyan, CAFor Respondent: Shri. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 144C

…essee to contend that the legal stand taken earlier is not correct in law and he is entitled to change his stand based on the correct legal position. The Assessee in this regard relied on the following decisions;  Narsapalli Oil Mills Vs The State of Mysore 32 STC 599 (Kar)  Bhandari Metals and Alloys (Private) Ltd Vs State of Karnataka 56 KU 438 60 ITR Trib (1) — Canara bank  Peerless Financial Services Ltd v. CIT 335 ITR 452 (Cal)  DCIT 11(3) Vs GEBE (P) Ltd 64 SOT 129 (URO) (Bang)  Hence it was prayed that the Hon'ble DRP be pleased to hold that the transaction entered into with HDFC Property Fund is n…

SI GROUP INDIA LTD,NAVI MUMBAI vs. ASST CIT LTU, MUMBAI

ITA 1745/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Jun 2019AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri M.Balaganesh, Am M/S. Si Group India Limited Vs. Asst. Commissioner Of Plot No.D-2/1, Ttc Income Tax, Industrial Area, Ltu, Mumbai Thane-Belapur Road Opp. Juinagar Railway Station Navi Mumbai – 400 705 Pan/Gir No.Aaach7323L (Appellant) .. (Respondent) Asst. Commissioner Of Vs. M/S. Si Group India Limited Income Tax, Plot No.D-2/1, Ttc Industrial Centre-1, 29Th Floor Area, World Trade Centre Thane-Belapur Road Cuffe Parade, Opp. Juinagar Railway Station Mumbai-400 005 Navi Mumbai – 400 705 Pan/Gir No.Aaach7323L (Appellant) .. (Respondent) Assessee By Shri Ajit Kumar Jain & Shri Siddhesh Chaugule Revenue By Shri Manoj Kumar Singh Date Of Hearing 17/05/2019 Date Of Pronouncement 19/06/2019

Section 143(3)

…following decisions in this regard:-  Rani Anand Kunwar vs CIT (1940) 8 ITR 126 (Oudh)  CIT vs Archana R. Dhanwatay (1982) 136 ITR 355 (Bom) (HC)  Gouri Sahai Ghisa Ram vs CIT (1979) 120 ITR 338 (All.) (HC)  Narsepalli Oil Mills vs State of Mysore (1973) 32 STC 599 (Mad.)  Central Council for Research in Ayurveda & Siddha vs Dr. K. Shankara Kumari (2001) 5 SSC 60  CIT vs Mahalaxmi Sugar Miils Co. Ltd (1986) 160 ITR 920 (SC) at (928) 5.3.1. We are inclined to accept this argument of the ld AR and proceed to adjudicate the eligibility of claim of economic adjustments sought by the assessee on merits as unde…