Pr. CIT v. Eco Auto Components P. Ltd.

409 ITR 202High Court2018#17872 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2026.

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Judgments citing Pr. CIT v. Eco Auto Components P. Ltd.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…0 & 5465/Del/2011 HCL Technologies Ltd.  CIT vs Hotline Electronics Ltd: 205 Taxman 245 (Del)  CIT vs Shri Vardhman Overseas Ltd: 343 ITR 408 (Del)  PCIT vs Soorajmul Nagarmull: [2022] 145 taxmann.com 245 (Cal)  PCIT vs Eco Auto Components (P) Ltd: [2018] 409 ITR 202 (P&H) The DRP/ AO have not considered the aforesaid binding judgments of the High Courts, including the jurisdictional Delhi High Court and accordingly, the disallowance made on this account deserves to be deleted. 20.4 In reply, the Special Counsel for Revenue submitted as under: “ 1. During the course of assessment proceedings, the AO initia…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…0 & 5465/Del/2011 HCL Technologies Ltd.  CIT vs Hotline Electronics Ltd: 205 Taxman 245 (Del)  CIT vs Shri Vardhman Overseas Ltd: 343 ITR 408 (Del)  PCIT vs Soorajmul Nagarmull: [2022] 145 taxmann.com 245 (Cal)  PCIT vs Eco Auto Components (P) Ltd: [2018] 409 ITR 202 (P&H) The DRP/ AO have not considered the aforesaid binding judgments of the High Courts, including the jurisdictional Delhi High Court and accordingly, the disallowance made on this account deserves to be deleted. 20.4 In reply, the Special Counsel for Revenue submitted as under: “ 1. During the course of assessment proceedings, the AO initia…

Income Tax Officer, Ward-1(2), Bhilai vs. Mesers Metex Engineers, Bhilai

In the result Ground No 8 of the revenue is dismissed

ITA 247/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

…18) 102 CCH 245(DEL HC), wherein the decision was made on the same preposition as observed in the decision of CIT vs. Gen Exports (supra). 12.5 In the same context, Ld AR also relied upon the following case laws: Pr. CIT vs. Eco Auto Components P. Ltd (2017) 409 ITR 202 (P&H) CIT vs. GP International Ltd. (2010) 325 ITR 25 (P&H) 12.6 While carrying the arguments further, ld. AR drew our attention to the judgment of ITAT, Raipur in the case of A.C. Strips Pvt. Ltd., in ITA No. 53/RPR/2020 dated 06.01.2023, wherein, under the similar circumstances as of the present case, it has been categorically held as under:…

Mesers Metex Engineers, Bhilai vs. Income Tax Officer, Ward-1(2), Bhilai

In the result Ground No 8 of the revenue is dismissed

ITA 238/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

…18) 102 CCH 245(DEL HC), wherein the decision was made on the same preposition as observed in the decision of CIT vs. Gen Exports (supra). 12.5 In the same context, Ld AR also relied upon the following case laws: Pr. CIT vs. Eco Auto Components P. Ltd (2017) 409 ITR 202 (P&H) CIT vs. GP International Ltd. (2010) 325 ITR 25 (P&H) 12.6 While carrying the arguments further, ld. AR drew our attention to the judgment of ITAT, Raipur in the case of A.C. Strips Pvt. Ltd., in ITA No. 53/RPR/2020 dated 06.01.2023, wherein, under the similar circumstances as of the present case, it has been categorically held as under:…

ITO, War-4(1), Jaipur vs. Shri Amit Agarwal, Jaipur

In the result, this appeal of the Revenue is dismissed

ITA 267/JPR/2020[2014-15]Status: DisposedITAT Jaipur13 Sept 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri G.M. Mehta (CA)For Respondent: Shri B.K. Gupta (PCIT-DR) fu/kZkfjrh dh vksj ls@
Section 143(3)Section 41Section 41(1)Section 68

…outstanding for more than 5 to 6 years, it is neither remission nor cessation of liability so long the assessee is willing to pay the same and creditors have not waived off the credit. (P.B. 37 to 47 of II) (8) Pr. CIT Vs. ECO Auto Components Pvt. Ltd. (2018) 409 ITR 202 (P&H): Remission or cessation of liability. Liability continued to be shown in Balance sheet- no deemed income. (P.B. 48 to 55 of II) (9) Jashojit Mukherjee Vs. ACIT (2018) 195 TTJ (Kol ‘A’) 697: Liability not written back by the assessee. Assessee having not written back 16 ITA 267/JP/2020_ ITO Vs Amit Agarwal liabilities to creditors to its P…

Pr. CIT v. Eco Auto Components P. Ltd. (409 ITR 202) — Cited in 5 Judgments | BharatTax