National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT

94 ITR 26High Court1974#13028 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2023.

Judgments citing National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT

Captain Steel India Limited, Kolkata vs. CPC, Bangalore

In the result, appeal of the assessee is allowed

ITA 231/KOL/2022[2019-20]Status: DisposedITAT Kolkata01 Feb 2023AY 2019-20

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2019-20

For Appellant: Shri Sanjoy Kejriwal & Shri SiddharthFor Respondent: Shri G. Hukugha Sema, CIT
Section 143(1)Section 80J

…wing decisions: (i) CIT Vs. Pruthvi Brokers & Shareholders Pvt. Ltd. (2012) 349 ITR 336 (Bom.); (ii) CIT Vs. Jal Parabolic Springs Ltd. (2008) 306 ITR 42 (Del.); (iii) Hukumchand Mills Ltd. Vs. CIT (1967) 63 ITR 232 (SC); (iv) CIT Vs. Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) (v) CIT Vs. Cellulose Products of India Ltd. (1985) 141 ITR 499 (Guj- HC-FB) (vi) Rajkumar Srimal Vs. CIT (1976)102 ITR 525 (Cal) (vii) National Thermal Power Company Ltd. Vs. CIT (1998)229 ITR 383 (SC) (viii) ITO Vs. Vintage Distillers Ltd. (2010) 130 TTJ 79 (Del.) (ix) DCIT (LTU) (2021) 435 ITR 85 (Del.). 3.2. To substantiate its claim, as…

DCIT, Cir-11(1), Kolkata vs. M/S. Emami Biotech Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1915/KOL/2017[2011-12]Status: DisposedITAT Kolkata29 Mar 2019AY 2011-12

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

…entire subject matter of assessment as held in case of Hukumchand Mills Ltd. -vs,- CIT (1967) 63 ITR 232 (SC). 2.7. The principles laid down in the Apex Court decision have been relied upon by Hon'ble Guj. He in the case of CIT -vs.- Sayajj Mills Ltd. (1974) 94 ITR 26 - wherein it has been held that all questions, whether of law or of fact, which relates to the assessment of the assessee, may ordinarily be allowed to be raised by the assessee in appeal, even though they may not have been raised before the ITO, If grant of relief would be available to him on determination of such question. Similar principle also…

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6802/DEL/2013[2004-05]Status: DisposedITAT Delhi31 May 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. Naveen Chandra, CIT(DR)
Section 127Section 132Section 139Section 143(2)Section 144Section 153CSection 68

…in view of the following decisions, the additional grounds raised by the assessee may be admitted and decided first. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) 8…

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6801/DEL/2013[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. Naveen Chandra, CIT(DR)
Section 127Section 132Section 139Section 143(2)Section 144Section 153CSection 68

…in view of the following decisions, the additional grounds raised by the assessee may be admitted and decided first. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) 8…

M/S. Global Televenture Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1341/DEL/2014[2004-05]Status: DisposedITAT Delhi07 Apr 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)
Section 132Section 14ASection 68

…in view of the following decisions, the additional grounds raised by the assessee may be admitted and decided first. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) C…

M/S. Global Heritage Venture Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1336/DEL/2014[2004-05]Status: DisposedITAT Delhi07 Apr 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)
Section 132Section 14ASection 68

…in view of the following decisions, the additional grounds raised by the assessee may be admitted and decided first. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) C…

M/S. Global Heritage Venture Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1335/DEL/2014[2003-04]Status: DisposedITAT Delhi07 Apr 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)
Section 132Section 14ASection 68

…in view of the following decisions, the additional grounds raised by the assessee may be admitted and decided first. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) C…

M/S. Global Realty Creations Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1245/DEL/2014[2005-06]Status: DisposedITAT Delhi07 Apr 2017AY 2005-06

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)
Section 132Section 14ASection 68

…in view of the following decisions, the additional grounds raised by the assessee may be admitted and decided first. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) C…

National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (94 ITR 26) — Cited in 8 Judgments | BharatTax