Ramco Cement Limited v. DCIT

55 Taxmann.com 79High Court2015#2726 most cited

What is Ramco Cement Limited v. DCIT authority for?

Appellate authorities must independently examine facts and apply legal provisions to determine the correct income, including taxing unexplained credits under deeming provisions.

43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

Ramco Cement Limited vs DCIT · unexplained credit · deeming provisions · correct income · appellate authorities · independent examination · taxing enactment · adjustment of assessment · facts on record · legal provisions

Sections most often in play

Section 153ASection 143(3)Section 147Section 132Section 153CSection 148Section 142(1)Section 131(1A)

Issues it is cited on

peak credit theorysection 124(3)(a)section 124(3)section 158bb(1)retraction of statementsection 131(1a)section 124section 158bbsection 113survey under section 133asection 292bsection 153c(1)

Judgments citing Ramco Cement Limited v. DCIT

D.E. Shaw India Advisory Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeals of the assessee stand partly allowed in terms of our specific observations and

ITA 1681/DEL/2015[2010-11]Status: DisposedITAT Delhi04 Sept 2017AY 2010-11

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 2010-11 Ay: 2011-12 Ay: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., Vs Dcit, E-20, 1St & 2Nd Floor, Circle 7(1), Main Market, Hauz Khas, New Delhi. New Delhi-110016 (Pan: Aabce6097P) (Appellant) (Respondent) Appellant By : Shri Kapil Hirani, Ca Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent By : Shri T.M. Shivakumar, Cit ( Dr)

For Appellant: Shri Kapil Hirani, CAFor Respondent: Shri T.M. Shivakumar, CIT ( DR)
Section 143(3)Section 144CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2010-11 AY: 2011-12 AY: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., vs DCIT, E-20, 1st & 2nd Floor, Circle 7(1), Main market, Hauz Khas, New Delhi. New Delhi-110016 (PAN: AABCE6097P) (Appellant) (Respondent) Appellant by : Shri Kapil Hirani, CA Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent by : Shri T.M. Shivakumar, CIT ( DR) PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER All these appeals have been preferred by the assessee against…

M/S D.E. Shaw India Advisory Services Pvt. Ltd., New Delhi vs. JCIT, New Delhi

Appeals of the assessee stand partly allowed in terms of our specific observations and

ITA 75/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Sept 2017AY 2012-13

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 2010-11 Ay: 2011-12 Ay: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., Vs Dcit, E-20, 1St & 2Nd Floor, Circle 7(1), Main Market, Hauz Khas, New Delhi. New Delhi-110016 (Pan: Aabce6097P) (Appellant) (Respondent) Appellant By : Shri Kapil Hirani, Ca Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent By : Shri T.M. Shivakumar, Cit ( Dr)

For Appellant: Shri Kapil Hirani, CAFor Respondent: Shri T.M. Shivakumar, CIT ( DR)
Section 143(3)Section 144CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2010-11 AY: 2011-12 AY: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., vs DCIT, E-20, 1st & 2nd Floor, Circle 7(1), Main market, Hauz Khas, New Delhi. New Delhi-110016 (PAN: AABCE6097P) (Appellant) (Respondent) Appellant by : Shri Kapil Hirani, CA Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent by : Shri T.M. Shivakumar, CIT ( DR) PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER All these appeals have been preferred by the assessee against…

D.E. Shaw India Advisory Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeals of the assessee stand partly allowed in terms of our specific observations and

ITA 1018/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Sept 2017AY 2011-12

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 2010-11 Ay: 2011-12 Ay: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., Vs Dcit, E-20, 1St & 2Nd Floor, Circle 7(1), Main Market, Hauz Khas, New Delhi. New Delhi-110016 (Pan: Aabce6097P) (Appellant) (Respondent) Appellant By : Shri Kapil Hirani, Ca Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent By : Shri T.M. Shivakumar, Cit ( Dr)

For Appellant: Shri Kapil Hirani, CAFor Respondent: Shri T.M. Shivakumar, CIT ( DR)
Section 143(3)Section 144CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2010-11 AY: 2011-12 AY: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., vs DCIT, E-20, 1st & 2nd Floor, Circle 7(1), Main market, Hauz Khas, New Delhi. New Delhi-110016 (PAN: AABCE6097P) (Appellant) (Respondent) Appellant by : Shri Kapil Hirani, CA Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent by : Shri T.M. Shivakumar, CIT ( DR) PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER All these appeals have been preferred by the assessee against…