Ramchandra Pesticides (P.) Ltd. v. Commissioner of Income Tax

285 ITR 45High Court2006#24225 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing Ramchandra Pesticides (P.) Ltd. v. Commissioner of Income Tax

Dy CIT CC 6 (3), Mumbai vs. M/S Karanja Terminal and Logistics Pvt Ltd., Mumbai

The appeals of the revenue are dismissed

ITA 6898/MUM/2019[2012-13]Status: DisposedITAT Mumbai21 Oct 2021AY 2012-13

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Ita Nos.6897 & 6898/Mum/2019 (Assessment Years: 2011-12 & 2012-13)

For Appellant: Shri Mihir Naniwadekar, A.RFor Respondent: Shri Ajey Malik, D.R
Section 140A(3)Section 143(1)Section 143(2)Section 143(3)Section 221Section 221(1)

…-12 and 2012-13 has been deleted by the Hon'ble ITAT for AYs. 2013-14 to 2015- 16 considering the interest income as capital receipt.” 9.8 The Hon'ble High Court of Karnataka in the case of Ramchandra Pesticides (P.) Ltd. Vs. Commissioner of Income Tax (2006) 285 ITR 45 (Karnataka) has held as under: "In the light of the language employed in section 140A and the various judgments, it is clear that though section 140A uses the word 'shall', the entire provision must be read harmoniously and reasonably. This being a taxing provision and a penal provision, the one has to give effect to a plausible interpretation whi…

Dy CIT CC 6 (3), Mumbai vs. M/S Karanja Terminal and Logistics Pvt Ltd., Mumbai

The appeals of the revenue are dismissed

ITA 6897/MUM/2019[2011-12]Status: DisposedITAT Mumbai21 Oct 2021AY 2011-12

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Ita Nos.6897 & 6898/Mum/2019 (Assessment Years: 2011-12 & 2012-13)

For Appellant: Shri Mihir Naniwadekar, A.RFor Respondent: Shri Ajey Malik, D.R
Section 140A(3)Section 143(1)Section 143(2)Section 143(3)Section 221Section 221(1)

…-12 and 2012-13 has been deleted by the Hon'ble ITAT for AYs. 2013-14 to 2015- 16 considering the interest income as capital receipt.” 9.8 The Hon'ble High Court of Karnataka in the case of Ramchandra Pesticides (P.) Ltd. Vs. Commissioner of Income Tax (2006) 285 ITR 45 (Karnataka) has held as under: "In the light of the language employed in section 140A and the various judgments, it is clear that though section 140A uses the word 'shall', the entire provision must be read harmoniously and reasonably. This being a taxing provision and a penal provision, the one has to give effect to a plausible interpretation whi…

Mimansa Jeweleery P.Ltd, Mumbai vs. ACIT 5(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 3808/MUM/2011[2009-10]Status: DisposedITAT Mumbai27 Mar 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: Dr. Daniel, A.RFor Respondent: Shri Suman Kumar, D.R
Section 140ASection 143(3)Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Mimansa Jewellery ACIT 5(2), Pvt. Ltd., Aayakar Bhavan, 138, Shreeji Chambers, M.K. Marg, 1st Floor, Vs. Mumbai - 400020 Tata Road No.2, Opera House, Mumbai- 400 004 PAN: AADCM8568R (Appellant) (Respondent) Present for: Assessee by : Dr. Daniel, A.R. Revenue by : Shri Suman Kumar, D.R. Date of Hearing : 24.01.2018 Date of Pronouncement : 27.03.2018 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred…

Ramchandra Pesticides (P.) Ltd. v. Commissioner of Income Tax (285 ITR 45) — Cited in 3 Judgments | BharatTax