New Shorrock Spinning and Manufacturing Co. Ltd. v. Raval

Q: How many judgments cite New Shorrock Spinning and Manufacturing Co. Ltd. v. Raval?

25 judgments on BharatTax cite New Shorrock Spinning and Manufacturing Co. Ltd. v. Raval (37 ITR 41), spanning 2020 to 2023.

37 ITR 41High Court1959#4687 most cited

What is New Shorrock Spinning and Manufacturing Co. Ltd. v. Raval authority for?

When the language of a taxing statute is clear and precise, it should be interpreted literally without seeking additional meaning.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2023.

Also referred to as

New Shorrock Spinning and Manufacturing Co. Ltd. v. Raval · 37 ITR 41 · statutory interpretation · plain language · taxing statute · clear and precise language · legislative intent

Issues it is cited on

section 40(a)(ii)profits and gains of business or profession interest under section 234b associated enterprise section 40(a)associated enterprises section 144c(13)international transaction section 234b dispute resolution panel section 40 section 234

Judgments citing New Shorrock Spinning and Manufacturing Co. Ltd. v. Raval

Asst.C.I.T., Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 609/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Oct 2020AY 2011-12

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

…tion in computing the income chargeable under the head “profits and gains of business or profession”. 18. In relation to taxing statute, certain principles of interpretation are quite well settled. In New Shorrock Spinning and Manufacturing Co. Ltd. Vs Raval, 37 ITR 41 (Bom.), it is held that one safe and infallible principle, which is of guidance IT(TP)A Nos.99/Bang/2014, 398/Bang/2015, 222/Bang/2016, 492/Bang/2017, 2851/Bang/2-17, 3115/Bang/2018, 151/Bang/2014, 467/Bang/2015 & 609/Bang/2016 M/s. Wipro Limited, Bangalore Page 115 of 202 in these matters, is to read the words through and see if the rule is clea…

DCIT, Bangalore vs. M/S Wipro Ltd., Bangalore

ITA 467/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Oct 2020AY 2010-11

Bench: Shri B.R. Baskaran, Accountantmember & Shri Pavan Kumar Gadaleit(Tp)A No.99/Bang/2014 Assessmentyear:2009-10

Section 143(3)

Midland Credit Management India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 6, New Delhi

In the result the appeal of the assessee is allowed in part on the grounds argued before us whereas the appeal of the revenue stands

ITA 3892/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2010-11]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Surendra Pal, CIT - DR

Section 10ASection 115JSection 92C

…in the case of Sesa Goa 423 ITR 426 had the occasion to consider a similar issue and has held as under: “In relation to taxing statute, certain principles of interpretation are quite well settled. In New Shorrock Spinning and Manufacturing Co. Ltd. Vs Raval, 37 ITR 41 (Bom.), it is held that one safe and infallible principle, which is of guidance in these matters, is to read the words through and see if the rule is clearly stated. If the language employed gives the rule in words of sufficient clarity and precision, nothing more requires to be done. Indeed, in such a case the task of interpretation can hardly be…

Addl.CIT, New Delhi vs. M/S Midland Credit Management India Pvt. Ltd., New Delhi

In the result the appeal of the assessee is allowed in part on the grounds argued before us whereas the appeal of the revenue stands

ITA 3765/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2010-11]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Surendra Pal, CIT - DR

Section 10ASection 115JSection 92C

Voltas Ltd, Mumbai vs. ACIT 8(3)(2), Mumbai

The appeal of the revenue is dismissed

ITA 6612/MUM/2018[2012-13]Status: DisposedITAT Mumbai30 Jun 2020AY 2012-13

Bench: Shri Pramod Kumar() & Shri Ravish Sood () Assessment Year: 2012-13 Voltas Limited Asst. Cit Range-8(3)(2) Voltas House-A, 4Th Floor, Vs. Room No. 615, 6Th Floor, Dr. Babasaheb Ambedkar Aayakar Bhavan, M.K. Road Road, Chinchpokli, Mumbai – 400 020 Mumbai 400 033 Pan No. Aaacv2809D Appellant Respondent & Assessment Year: 2012-13 Dcit-8(3)(2) Voltas Limited R. No.615, 6Th Floor, Vs. Voltas House-A, 4Th Floor, Aayakar Bhavan, M.K. Road Dr. Babasaheb Ambedkar Road, Mumbai- 400 020 Chinchpokli, Mumbai 400 033 Pan No. Aaacv2809 Appellant Respondent

For Appellant: Shri. Nitesh JoshiFor Respondent: Shri. Uodal Raj Singh, D.R

Section 143(3)Section 14ASection 40

…ion in computing the income chargeable under the head “profits and gains of business or profession”. 18. In relation to taxing statute, certain principles of interpretation are quite well settled. In New Shorrock Spinning and Manufacturing Co. Ltd. Vs Raval, 37 ITR 41 (Bom.), it is held that one safe and infallible principle, which is of guidance in these matters, is to read the words through and see if the rule is clearly stated. If the language employed gives the rule in words of sufficient clarity and precision, nothing more requires to be done. Indeed, in such a case the task of interpretation can hardly be…