Oberoi Hotels Pvt, Ltd. v. CJT

236 ITR 90Reported decision#23846 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

relinquishment of rightsection 55(2)section 55block of assetsenduring benefitsection 90liable to taxsection 56revenue expenditurecapital expendituresection 28section 14a

Judgments citing Oberoi Hotels Pvt, Ltd. v. CJT

Oberoi Hotels Private Limited, Kolkata vs. DCIT, Cir-8, Kolkata.

ITA 1811/KOL/2006[2003-04]Status: DisposedITAT Kolkata30 May 2024AY 2003-04

Bench: Shri. Rajesh Kumar () & Shri Anikesh Banerjee ()

Section 143(3)Section 14ASection 250

…dered this compensation amount to Rs.1,45,09,867/- received from UNO Compensation Committee (UNCC) as revenue income. The grievance of the assessee is that the ld.AO has totally ignored the order of the Hon’ble Supreme Court in assessee’s own case reported in 236 ITR 903 (SC), where the fact was that the assessee company received compensation for giving of right to manage hotel in Singapore. It was considered by Hon’ble Supreme Court that compensation for giving the right to manage hotel or loss of future profit is capital receipt. The aggrieved assessee filed an appeal before the ld. CIT(A), but ld.CIT(A) upheld…

DCIT, Cir-8, Kolkata vs. Oberoi Hotels Pvt. Ltd., Kolkata

ITA 1808/KOL/2006[2003-04]Status: DisposedITAT Kolkata30 May 2024AY 2003-04

Bench: Shri. Rajesh Kumar () & Shri Anikesh Banerjee ()

Section 143(3)Section 14ASection 250

…dered this compensation amount to Rs.1,45,09,867/- received from UNO Compensation Committee (UNCC) as revenue income. The grievance of the assessee is that the ld.AO has totally ignored the order of the Hon’ble Supreme Court in assessee’s own case reported in 236 ITR 903 (SC), where the fact was that the assessee company received compensation for giving of right to manage hotel in Singapore. It was considered by Hon’ble Supreme Court that compensation for giving the right to manage hotel or loss of future profit is capital receipt. The aggrieved assessee filed an appeal before the ld. CIT(A), but ld.CIT(A) upheld…

Oberoi Hotels Private Limited., Kolkata vs. DCIT, Cir-8, Kolkata

ITA 489/KOL/2005[2001-02]Status: DisposedITAT Kolkata30 May 2024AY 2001-02

Bench: Shri. Rajesh Kumar () & Shri Anikesh Banerjee ()

Section 143(3)Section 14ASection 250

…dered this compensation amount to Rs.1,45,09,867/- received from UNO Compensation Committee (UNCC) as revenue income. The grievance of the assessee is that the ld.AO has totally ignored the order of the Hon’ble Supreme Court in assessee’s own case reported in 236 ITR 903 (SC), where the fact was that the assessee company received compensation for giving of right to manage hotel in Singapore. It was considered by Hon’ble Supreme Court that compensation for giving the right to manage hotel or loss of future profit is capital receipt. The aggrieved assessee filed an appeal before the ld. CIT(A), but ld.CIT(A) upheld…