Peirce Leslie & Co. Ltd. v. CIT

38 ITR 356High Court#24747 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 Peirce Leslie & Co. Ltd. v. CIT

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

…ich was made retrospective with effect from the date of the take-over. It was further held that as per section !0(5A) of the Income Tax Act. 1922. such compensation is deemed to be the profits and gains of business. c. Peirce Leslie & Co. Ltd. v. CIT. [I960] 38 ITR 356 (Madras) We respectfully observe as follows: - The assessee, in the course of its varied business activities, took up managing agencies of plantation companies, One of such sixteen companies with whom the assessee had managing agencies sold its plantation and went into liquidation and the assessee received certain amount vide a resolution passed b…

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

…ich was made retrospective with effect from the date of the take-over. It was further held that as per section !0(5A) of the Income Tax Act. 1922. such compensation is deemed to be the profits and gains of business. c. Peirce Leslie & Co. Ltd. v. CIT. [I960] 38 ITR 356 (Madras) We respectfully observe as follows: - The assessee, in the course of its varied business activities, took up managing agencies of plantation companies, One of such sixteen companies with whom the assessee had managing agencies sold its plantation and went into liquidation and the assessee received certain amount vide a resolution passed b…

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

…ich was made retrospective with effect from the date of the take-over. It was further held that as per section !0(5A) of the Income Tax Act. 1922. such compensation is deemed to be the profits and gains of business. c. Peirce Leslie & Co. Ltd. v. CIT. [I960] 38 ITR 356 (Madras) We respectfully observe as follows: - The assessee, in the course of its varied business activities, took up managing agencies of plantation companies, One of such sixteen companies with whom the assessee had managing agencies sold its plantation and went into liquidation and the assessee received certain amount vide a resolution passed b…