Oswal Agro Mills v. CIT of Special Bench

199 ITR 164High Court#19694 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2008 to 2024.

Issues it is cited on

written down valueblock of assetssection 260section 260asection 26appeal before the tribunalprevious yeartransferindiatotal incomebusiness

Judgments citing Oswal Agro Mills v. CIT of Special Bench

Economic Explosives Limited, Nagpur vs. National E Assessment Centre, New Delhi

In the result, appeal for the assessment year 2018–19 filed by the assessee is partly allowed

ITA 242/NAG/2023[2018-19]Status: DisposedITAT Nagpur09 Sept 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mani JainFor Respondent: Shri Kailash C. Kanojiya
Section 139Section 142(1)Section 143(2)

…e regarded as income for the purpose of book profit even though the same was credited to the books of account. Economic Explosives Ltd. ITA no.177/Nag./2022 ITA no.242/Nag./2023 The Calcutta Special Bench of the Tribunal in Sutlej Cotton Mills Ltd. v/s. ACIT (199 ITR 164), while dealing with the computation of book profit under section 115J of the Act held that a particular receipt, which is admittedly not an income, cannot be brought to tax under the deeming provisions of section 115J of the Act, as it defines the basic intention behind introduction of the provisions of section 115J of the Act. The specific find…

Economic Explosives Limited, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle 1 (2), Nagpur

In the result, appeal for the assessment year 2018–19 filed by the assessee is partly allowed

ITA 177/NAG/2022[2017-18]Status: DisposedITAT Nagpur09 Sept 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mani JainFor Respondent: Shri Kailash C. Kanojiya
Section 139Section 142(1)Section 143(2)

…e regarded as income for the purpose of book profit even though the same was credited to the books of account. Economic Explosives Ltd. ITA no.177/Nag./2022 ITA no.242/Nag./2023 The Calcutta Special Bench of the Tribunal in Sutlej Cotton Mills Ltd. v/s. ACIT (199 ITR 164), while dealing with the computation of book profit under section 115J of the Act held that a particular receipt, which is admittedly not an income, cannot be brought to tax under the deeming provisions of section 115J of the Act, as it defines the basic intention behind introduction of the provisions of section 115J of the Act. The specific find…

Commissioner of Income Tax Delhi IV vs. Eastman Industries Ltd

The appeal is dismissed

ITA - 895 / 2007HC Delhi16 Sept 2008
For Appellant: Ms Prem Lata BansalFor Respondent: Mr Ajay Vohra with Ms Kavita Jha
Section 260ASection 50Section 50(2)

…and hence, block of assets did not cease to exist at the end of the year - held that the issue was covered by the decision of Delhi Bench of the Tribunal in the case of Oswal Agro Mills v. CIT of Special Bench : 51 ITD 447 and Sutlej Cotton Mils v. CIT : 199 ITR 164 (Calcutta Special Bench). 8. Aggrieved by the decision of the CIT, Revenue preferred an appeal before the Tribunal. The Tribunal by the impugned judgment has sustained the order of the CIT. In brief, the reasons given by the Tribunal in the impugned judgment are set out, with respect to the 2008:DHC:2682-DB ITA No. 8…

Income Tax vs. Limited

The appeal is dismissed

ITA/895/2007HC Delhi16 Sept 2008
For Appellant: Ms Prem Lata BansalFor Respondent: Mr Ajay Vohra with Ms Kavita Jha
Section 260ASection 50Section 50(2)

…and hence, block of assets did not cease to exist at the end of the year - held that the issue was covered by the decision of Delhi Bench of the Tribunal in the case of Oswal Agro Mills v. CIT of Special Bench : 51 ITD 447 and Sutlej Cotton Mils v. CIT : 199 ITR 164 (Calcutta Special Bench). 8. Aggrieved by the decision of the CIT, Revenue preferred an appeal before the Tribunal. The Tribunal by the impugned judgment has sustained the order of the CIT. In brief, the reasons given by the Tribunal in the impugned judgment are set out, with respect to the 2008:DHC:2682-DB ITA No. 8…

Oswal Agro Mills v. CIT of Special Bench (199 ITR 164) — Cited in 4 Judgments | BharatTax