Ram Kishan Oil Mills vs. CIT 56 ITR 186 (MP), Birla Gwalior Pvt. Ltd. v. CIT

142 ITR 529High Court#16721 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2020.

Judgments citing Ram Kishan Oil Mills vs. CIT 56 ITR 186 (MP), Birla Gwalior Pvt. Ltd. v. CIT

Smt. Aabhadevi Agrawal, Burhanpur vs. ACIT Khandwa, Khandwa

Appeal are allowed

ITA 752/IND/2019[2009-10]Status: DisposedITAT Indore06 Mar 2020AY 2009-10

Bench: Shri Kul Bharatassessment Year: 2009-10

Section 143(3)

…of the Income Tax Act. For this preposition we rely on the following direct decisions:- S. No. Name of Decision Citation 01. Ram Kishan Oil Mills V/s CIT 56 ITR 186 (MP) 02. Birla Gwalior P limited V/s CIT 44 ITR 847 (MP) 03. D & H Secheron Electrodes Limited 142 ITR 529 (MP) 04. Regal Theatre V/s CIT 225 ITR 205 ( Delhi) 05. Sarvodaya Kela Group V/s ITO 25 ITC 409 (Indore Bench) 1.7.2] That Hon'ble Bombay High Court in the case of CIT vs Reliance Utilities & Power Limited as reported in 313 ITR 340 has discussed the similar issue in detail and held that:- 10. If there be interest-free funds available to an asse…

M/S. Chhaganlal Kishanlal & Co., Burhanpur vs. The ACIT, Khandwa

In the result, the appeal of the assessee stands allowed

ITA 646/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri C.M. Garg & Shri O.P. Meena

…Y.:10-11 Page 7 of 10 1.3.5. The Ld. A.R. further cited following judicial pronouncements in support of his contention as follows: Ram Kishan Oil Mills vs. CIT 56 ITR 186 (MP), Birla Gwalior Pvt. Ltd. vs. CIT 44 ITR 847(MP), D & H Secheron Electrodes Ltd. 142 ITR 529 (MP), Regal Theatre vs. CIT 225 ITR 205(Del), Sarvodya Kela Group vs. ITO 25 ITJ 409(Indore-Trib), and others as per his written submissions. 1.4. On the other hand, the Ld. D.R. relying on the orders of lower authorities submitted that the assessee is not able to substantiate that interest free advances were given out of interest-free funds…

M/S. Rahul Developers Pvt. Ltd., Burhanpur vs. The ACIT, Khandwa

In the result, the appeal of the assessee stands allowed

ITA 645/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri C.M.Garg & Shri O.P. Meena

M/S. Narendra Industries, Burhanpur vs. The ACIT, Khandwa

In the result, the appeal of the assessee stands partly allowed

ITA 644/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri C.M.Garg & Shri O.P. Meena

…pronouncements in support of his contention as follows: Ram Kishan Oil Mills vs. CIT 56 ITR 186 (MP), Birla Gwalior Pvt. Ltd. vs. M/s. Narenda Industries vs ACIT,Khandwa I.T.A.No. 644/Ind/2015 Page 7 of 10 CIT 44 ITR 847(MP), D & H Secheron Electrodes Ltd. 142 ITR 529 (MP), Regal Theatre vs. CIT 225 ITR 205(Del), Sarvodya Kela Group vs. ITO 25 ITJ 409(Indore-Trib), and others as per his written submissions. 1.4. On the other hand, the Ld. D.R. relying on the orders of lower authorities submitted that the assessee is not able to substantiate that interest free advances were given out of interest-free fund…

M/S. C.K. Cotspin Pvt. Ltd., Burhanpur vs. The DCIT, Khandwa

In the result, the appeal of the assessee is allowed

ITA 816/IND/2014[2011-12]Status: DisposedITAT Indore28 Feb 2017AY 2011-12

Bench: Shri C.M. Garg & Shri O.P. Meena

…nterest can be made. 1.3.8. The Ld. A.R. further cited following judicial pronouncements in support of his contention as follows: Ram Kishan Oil Mills vs. CIT 56 ITR 186 (MP), Birla Gwalior Pvt. Ltd. vs. CIT 44 ITR 847(MP), D & H Secheron Electrodes Ltd. 142 ITR 529 (MP), Regal Theatre vs. CIT 225 ITR 205(Del), Sarvodya Kela Group vs. ITO 25 ITJ M/s. C. K. Cotspin Pvt. Ltd. vs. DCIT-Khandwa/ I.T.A. No.816/Ind/2014/A.Y.:11-12 Page 13 of 23 409(Indore-Trib), and others as per his written submissions. 1.4. On the other hand, the Ld. D.R. relying on the orders of lower authorities submitted that the assesse…