Ratio of CIT v. Gangotri Textiles Ltd.

40 Taxmann 399Reported decision#24852 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2019 to 2019.

Judgments citing Ratio of CIT v. Gangotri Textiles Ltd.

M/S Sjvn Ltd. ( Formerly Satluj Jal Vidyut Nigam Limited), Shimla vs. DCIT, Circle, Shimla

ITA 835/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Mar 2019AY 2014-15
For Appellant: Shri Rajiv Sood, CAFor Respondent: Smt.Mona Mohanti, CIT DR
Section 250(6)

…547/- d) Misc. income (i) Sundry Creditors written back 48,38,281/- (ii) Disallowance of Insurance receipts from repairs 1,64,46,808/- Insurance claim received against damages for plant and machinery needs to be allowed. Ratio of CIT vs Gangotri Textiles Ltd. 40 Taxmann 399 is not applicable (ii) Miscellaneous income derived from license fee from quarters, recovery of private use of vehicles, income from transit camps, forfeiture of security, post retirement medical scheme, receipts from buses and profit from sale of fixed assets Rs 1,15,65,350/- A.Ys.2013-14 & 2014-15 The above incomes are directly related to…

M/S Sjvn Ltd. ( Formerly Satluj Jal Vidyut Nigam Limited), Shimla vs. DCIT, Circle, Shimla

ITA 834/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh28 Mar 2019AY 2013-14
For Appellant: Shri Rajiv Sood, CAFor Respondent: Smt.Mona Mohanti, CIT DR
Section 250(6)

…547/- d) Misc. income (i) Sundry Creditors written back 48,38,281/- (ii) Disallowance of Insurance receipts from repairs 1,64,46,808/- Insurance claim received against damages for plant and machinery needs to be allowed. Ratio of CIT vs Gangotri Textiles Ltd. 40 Taxmann 399 is not applicable (ii) Miscellaneous income derived from license fee from quarters, recovery of private use of vehicles, income from transit camps, forfeiture of security, post retirement medical scheme, receipts from buses and profit from sale of fixed assets Rs 1,15,65,350/- A.Ys.2013-14 & 2014-15 The above incomes are directly related to…

ACIT, Circle, Shimla vs. M/S Satluj Jal Vidyut Nigam Limited, Shimla

ITA 827/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Mar 2019AY 2014-15
For Appellant: Shri Rajiv Sood, CAFor Respondent: Smt.Mona Mohanti, CIT DR
Section 250(6)

…547/- d) Misc. income (i) Sundry Creditors written back 48,38,281/- (ii) Disallowance of Insurance receipts from repairs 1,64,46,808/- Insurance claim received against damages for plant and machinery needs to be allowed. Ratio of CIT vs Gangotri Textiles Ltd. 40 Taxmann 399 is not applicable (ii) Miscellaneous income derived from license fee from quarters, recovery of private use of vehicles, income from transit camps, forfeiture of security, post retirement medical scheme, receipts from buses and profit from sale of fixed assets Rs 1,15,65,350/- A.Ys.2013-14 & 2014-15 The above incomes are directly related to…

Ratio of CIT v. Gangotri Textiles Ltd. (40 Taxmann 399) — Cited in 3 Judgments | BharatTax