Nutan Warehousing Co. (P.) Ltd. v. DCIT

326 ITR 94High Court2010#24499 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2016 to 2018.

Judgments citing Nutan Warehousing Co. (P.) Ltd. v. DCIT

Ramesh Prabhakar Bacchewar, Latur vs. Income-Tax Officer

In the result, appeal of assessee is allowed

ITA 2475/PUN/2016[2012-13]Status: DisposedITAT Pune20 Apr 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm आयकर अपीऱ सं. / Ita No.2475/Pun/2016 यििाारण वषा / Assessment Year : 2012-13

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Mukesh Jha

Section 143(3)Section 22Section 24

…assessable as ‘income from house property’. 6. The assessee is in appeal against the order of CIT(A). 7. The learned Authorized Representative for the assessee pointed out that the Hon’ble Bombay High Court in Nutan Warehousing Co. (P.) Ltd. Vs. DCIT (2010) 326 ITR 94 (Bom) had remitted the issue back to the file of ITAT. It was further pointed out by the learned Authorized Representative for the assessee that the Tribunal in turn, decided the issue after deliberating upon the same in ITA Nos.1963 to 1968/PN/2013, relating to assessment years 2000-01 & 2002- 03 to 2006-07, ITA No.2130/PN/2013, relating to asses…

ITO 2(2)(3), Mumbai vs. Madhu Snap Fastners Mfg Co. P.Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5763/MUM/2016[2013-14]Status: DisposedITAT Mumbai28 Mar 2018AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Ms. Aarju Garodia

…lso found that in assessee’s own case for the assessment year 2008–09, the first appellate authority has decided the issue in favour of the assessee. He also referred to the decision of the Hon'ble Jurisdictional High Court in Nutan Warehousing Co. Pvt. Ltd., 326 ITR 94 (Bom.). Therefore, applying the rule of consistency as well as the ratio of the decision of the Hon'ble Jurisdictional High Court as well as the order passed by the first appellate authority in assessee’s own case for assessment year 2008–09, he directed the Assessing Officer to assessee the income received from warehousing and telecom companies u…

Sharadamba Enterprises, Hubli vs. Asst.C.I.T., Hubli

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

ITA 1286/BANG/2015[2012-13]Status: DisposedITAT Bangalore11 May 2016AY 2012-13

Bench: Shri George George K & Shri Inturi Rama Raom/S.Sharadama Enterprises, Station Road, Hubli. … Appellant Pan:Abofs 5233 J Vs Asst. Commissioner Of Income-Tax, Circle 1(1), Hubli. … Respondent

For Appellant: Shri Naginchand Khincha,CAFor Respondent: Smt.Rukmani Attri, JCIT(DR)

Section 143(1)Section 234ASection 40

…therwise. Therefore, the dominant intention of the assessee-firm is only to exploit it as a commercial asset. Income received should be treated as ‘income from business’ as held in the following decisions: Page 8 of 9 i. Nutan Warehousing Co. P.Ltd. vs. DCIT (326 ITR 94)(Bom) ii. CIT vs. Goel Builders (331 ITR 344)(All.) iii. Haryana Warehousing Corporation vs. ACIT (328 ITR 28)(P&H) Consequently, ground No.3 of the assessee-firm is dismissed. 6. Ground No.4 relates to disallowance made on account of bad debts written off of Rs.9,50,000/-. The AO made disallowance for various reasons. One of the reasons is that…