Pr.CIT v. State Fisheries Development Corporation Ltd.

94 Taxmann.com 466High Court2018#21776 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing Pr.CIT v. State Fisheries Development Corporation Ltd.

DCIT - 4(2)(2), MUMBAI vs. GBTL LTD. (FORMERLY KNOWN AS M/S. GRASIM BHIWANI TEXTILES LTD.), MUMBAI

In the result, Revenue’s appeal is partly allowed

ITA 2668/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 May 2021AY 2013-14

Bench: Shri Shamim Yahya, Am & Amarjit Singh, Jm Dcit-4(2)(2) M/S. Gbtl Ltd. Room No.640, 6Th Floor (Formerly Known As M/S. Grasim Aaykar Bhawan, Bhiwani Textiles Ltd.) Vs. M.K.Road 409, Cotton Exchange Building Mumbai-400 020 Kalbadevi Road, Mumbai-400 002 Pan/Gir No. Aaccg9347F (Appellant) : (Respondent)

For Appellant: Shri T.S.Khalsa-DRFor Respondent: Dr. K.Shivaram-AR
Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND AMARJIT SINGH, JM DCIT-4(2)(2) M/s. GBTL Ltd. Room No.640, 6th Floor (formerly known as M/s. Grasim Aaykar Bhawan, Bhiwani Textiles Ltd.) Vs. M.K.Road 409, Cotton Exchange Building Mumbai-400 020 Kalbadevi Road, Mumbai-400 002 PAN/GIR No. AACCG9347F (Appellant) : (Respondent) Appellant by : Shri T.S.Khalsa-DR Respondent by : Dr. K.Shivaram-AR Date of Hearing : 03/03/2021 Date of Pronouncement : 28/05/2021 O R D E R Per Shamim Yahya, A. M.: This appeal by the revenue is directed against the order of the learned Commission…

NEIA TRUST,MUMBAI vs. ASST CIT (E) II(2), MUMBAI

The appeal stands allowed in terms of our above order

ITA 5818/MUM/2015[2011-12]Status: DisposedITAT Mumbai24 Dec 2019AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Aarti Vissanji-Ld.ARFor Respondent: Shri K. Madhusudan- Ld. CIT DR
Section 11Section 2(15)Section 2(24)(iia)

…on. Therefore, the same being capital in nature, could not be even otherwise brought to tax. For the said proposition, strength could be drawn from the decision of Hon’ble Gujarat High Court rendered in Pr.CIT V/s State Fisheries Development Corporation Ltd. (94 Taxmann.com 466) wherein similar receipts were held to be capital in nature. This decision has already attained finality by way of dismissal of revenue’s Special Leave Petition (SLP) which is reported at 102 Taxmann.com 221. Similar proposition has been laid down by Chandigarh bench of Tribunal in the case of Haryana Rural Development Authority V/s DCIT (…

M/S CHHATTISGARH MINERAL DEVELOPMENT CORPORATION LIMITED,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1), RAIPUR

In the result, appeal of the assessee is allowed

ITA 76/RPR/2018[2014-15]Status: DisposedITAT Raipur17 Jan 2019AY 2014-15

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury,Jm

For Appellant: Shri Nikhilesh BeganiFor Respondent: Shri P.K. Mishra
Section 143(3)

…आयकरअपील"यअ"धकरण"यायपीठरायपुरम"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY,JM आयकर अपील सं./ ITA No.76/RPR/2018 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Chhattisgarh Mineral Development Corporation Limited. Khanij Bhawan, Sona Khan Bhawan, Ring Road No.1, Purena Raipur (C.G.) PAN : AACCC1884D .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-3(1), Ayakar Bhawan, Civil Lines, Raipur (CG). ……""यथ" / Respondent Assessee by : Shri Nikhilesh Begani Revenue by : Shri P.K. Mishra सुनवाई क" तार…

ACIT, CIRCLE-2(2), KOLKATA, KOLKATA vs. M/S. THE STATE FISHERIES DEVELOPMENT CORPORATION LTD., KOLKATA

Appeal is dismissed

ITA 845/KOL/2017[2008-09]Status: DisposedITAT Kolkata26 Dec 2018AY 2008-09

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2008-09 Acit, Circle-2(2), V/S. M/S The State Fisheries Aayakar Bhawan, P-7, Development Corporation Ltd., Bikash Bhawan, 1St Chowringhee Square, Kolkata-700 069 Floor, North Block, Bidhan Nagar, Kolkaa-91 [Pan No.Aabct 2090 D] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl. Cit-Sr-Dr अपीलाथ" क" ओर से/By Appellant Shri Amit Saraf, Fca ""यथ" क" ओर से/By Respondent 04-12-2018 सुनवाई क" तार"ख/Date Of Hearing 26-12-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2008-09 Arises Against The Commissioner Of Income Tax (Appeals)-17,Kolkata’S Order Dated 22.12.2016 Passed In Case No.300/Cit(A)-17/Kol/14-15 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Revenue’S Sole Substantive Grievance Pleaded In The Instant Appeal Reads That Cit(A) Has Erred In Law As Well As On Facts Thereby Holding That The Assessee’S Impugned Grant-In-Aid Of ₹4.68 Crores Received From Government Of West Bengal Is A Capital Receipt Not Liable To Tax Vide Following Detailed Discussion:- “Decision: This Ground Of The Assessee Is General In Nature, Hence, Not Adjudicated Upon.

Section 143(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2008-09 ACIT, Circle-2(2), V/s. M/s The State Fisheries Aayakar Bhawan, P-7, Development Corporation Ltd., Bikash Bhawan, 1st Chowringhee Square, Kolkata-700 069 Floor, North Block, Bidhan Nagar, Kolkaa-91 [PAN No.AABCT 2090 D] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl. CIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Amit Saraf, FCA ""यथ" क" ओर से/By Respondent 04-12-2018 सुनवाई क" तार"ख/D…

Pr.CIT v. State Fisheries Development Corporation Ltd. (94 Taxmann.com 466) — Cited in 4 Judgments | BharatTax