Oriental Insurance Co. Ltd. v. Meena Variyal & Ors. (5 SCC 428)

The Supreme Industries Limited, Mumbai vs. ACIT Ltu, Mumbai

In the result, Revenue’s appeal is dismissed and assessee’s appeal is partly allowed

ITA 4673/MUM/2014[2009-10]Status: DisposedITAT Mumbai20 Dec 2019AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singh: A.Y : 2009-10

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Amit Pratap Singh

Section 115JSection 14ASection 32Section 37(1)Section 43(6)Section 45Section 51Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER : A.Y : 2009-10 The Supreme Industries Limited, Vs. ACIT (LTU), Mumbai 612, Raheja Chambers, 213, (Respondent) Nariman Point, Mumbai 400 021. PAN : AAACT1344F (Appellant) : A.Y : 2009-10 DCIT (LTU), Mumbai Vs. The Supreme Industries Limited, (Appellant) 612, Raheja Chambers, 213, Nariman Point, Mumbai 400 021. PAN : AAACT1344F (Respondent) Assessee by : Shri Nitesh Joshi Revenue by : Shri Amit Pratap Singh Date of Hearing : 01/10/2019 Date of Pronouncement : 20/12/20…

Exind Trading P. Ltd, Mumbai vs. ITO 6(2)(4), Mumbai

In the result, this appeal by the assessee stands allowed for statistical purposes

ITA 351/MUM/2016[2012-13]Status: DisposedITAT Mumbai07 Nov 2019AY 2012-13

Bench: Shri Shamim Yahya & Shri Ravish Sood: A.Y : 2012-13

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Rajeev Gubgotra

Section 234BSection 271(1)(c)Section 68

…ed by learned counsel of the assessee do not fructify the assessee’s case in this regard in view of the direct Supreme Court decision on the issue and case made out. 9. As held by Hon'ble Apex Court in the case of Oriental Insurance Co. Ltd. vs Meena Varyal, 5 SCC 428, an obiter dictum of Supreme Court is binding on subordinate courts in absence of direct pronouncement on that question elsewhere by Supreme Court. We further find that Hon’ble Supreme Court in the case of ACIT vs Saurashtra Kutch Stock Exchange Ltd., 262 ITR 146 (SC) has expounded that non consideration of Hon’ble Supreme Court decision whether ci…

DCIT Cir 3(3)(1), Mumbai vs. Rama Phosphates Ltd, Mumbai

In the result, this ground of appeal of assessee is allowed for statistical purposes

ITA 4006/MUM/2016[2010-11]Status: DisposedITAT Mumbai16 Sept 2019AY 2010-11

Bench: Shri Shamim Yahya (Am) & Shri Ravish Sood (Jm)

Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Ravish Sood (JM) I.T.A. No. 4006/Mum/2016 (Assessment Year 2010-11) I.T.A. No. 4007/Mum/2016 (Assessment Year 2011-12) DCIT Circle-3(3)(1) M/s. Rama Phosphates Ltd. Vs. Room No. 609 812, Raheja Chambers 6th Floor Free Press Journal Marg Aayakar Bhavan Nariman Point M.K. Road Mumbai-400 021. Mumbai-400 020. PAN : AAACR7191Q (Appellant) (Respondent) Assessee by Shri J.D. Mistry Department by Shri H.N. Singh Date of Hearing 26.6.2019 Date of Pronouncement 16.9.2019 O R D E R Per Shamim Yahya (AM) :- These are appeals by…

Principal Commissioner of Income Tax-8 vs. M/S Shruti Fastners Ltd

ITA/312/2017HC Delhi04 Dec 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

…MAC.APP. 774/2016 & MAC.APP. 312/2017 Page 1 of 10 $~68 & 69 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 31.10.2023 (68)+ MAC.APP. 774/2016 & CM APPL. 36389/2019 SHIV PRAKASH RATHI & ANR ..... Appellants Through: Mr.Mayank Khurana and Mr.Akash Tomar, Advs. versus FAHIM AHMED & ORS (M/S IFFCO-TOKIO GENERAL INSURANCE CO LTD) ..... Respondents Through: Mr.D. Satya Sai Sumanth and Mr.K.V. Girish Chow…

Principal Commissioner of Income Tax - 7 vs. M/S Premier Polyfilm Ltd

The appeals are disposed of in the above terms

ITA/1092/2017HC Delhi18 Jul 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…MAC.APPS. 1092/2017 & 1131/2017 Page 1 of 30 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on:03.10.2023 Pronounced on: 08.11.2023 + MAC.APP. 1092/2017 U P STATE ROAD TRANSPORT CORPORATION ..... Appellant Through: Mr.Shadab Khan, Adv. versus JITENDER KUMAR RANA & ANR ..... Respondents Through: Mr.Yogesh Swaroop, Adv. + MAC.APP. 1131/2017 JITENDER KUMAR RANA ..... Appellant Through: Mr.Yogesh Swaroop, Adv. versus RAVINDER KUMAR DWIVEDI & ANR ..... Respondents Through: Mr.Shadab Khan, Adv. for R-2. CORAM: HON'BLE…

Commissioner of Income Tax-(E) vs. India Habitat Centre

The appeals are disposed of in the above terms

ITA/1131/2017HC Delhi11 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…MAC.APPS. 1092/2017 & 1131/2017 Page 1 of 30 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on:03.10.2023 Pronounced on: 08.11.2023 + MAC.APP. 1092/2017 U P STATE ROAD TRANSPORT CORPORATION ..... Appellant Through: Mr.Shadab Khan, Adv. versus JITENDER KUMAR RANA & ANR ..... Respondents Through: Mr.Yogesh Swaroop, Adv. + MAC.APP. 1131/2017 JITENDER KUMAR RANA ..... Appellant Through: Mr.Yogesh Swaroop, Adv. versus RAVINDER KUMAR DWIVEDI & ANR ..... Respondents Through: Mr.Shadab Khan, Adv. for R-2. CORAM: HON'BLE…

Commissioner of Income Tax (Exemption) vs. Indian Walding Society

ITA/774/2016HC Delhi08 Nov 2016