Refer CIT v. P.B.Corporation

266 ITR 548High Court2004#24111 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2022.

Judgments citing Refer CIT v. P.B.Corporation

M/S.Sagar Tobacco & Industries Pvt.Ltd., Sagar vs. Assistance Commissioner of Income Tax Circle, Sagar

In the result, the assessee‟s appeals are allowed on the aforesaid terms

ITA 182/JAB/2018[2005-06]Status: DisposedITAT Jabalpur08 Sept 2022AY 2005-06

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Abhijeet Shrivastava, AdvocateFor Respondent: Shri Ravi Mehrotra, Sr. DR
Section 143(3)Section 254

…. Ltd. v. Asst. CIT (AYs.: 2004-5 & 2005-06) Mahalakshmi Textile Mills Ltd. [1967] 66 ITR 710 (SC). That a respondent, though not in appeal, could be allowed relief, i.e., qua the subject matter of appeal, is well-settled. Refer CIT v. P.B.Corporation [2204] 266 ITR 548, 551-552 (Guj), rendered even without reference to r.27 of the Income Tax (Appellate Tribunal) Rules, 1963, which, or r.11, do not exhaust the powers of the Tribunal (Hukumchand Mills Ltd. (supra)). The Apex Court, dilating on the jurisdiction of the Tribunal in CIT v. Walchand & Co. (P.) Ltd. [1967] 65 ITR 381 (SC), held that the Tribunal is to…

M/S.Sagar Tobacco & Industries Pvt.Ltd., Sagar vs. Assistance Commissioner of Income Tax Circle, Sagar

In the result, the assessee‟s appeals are allowed on the aforesaid terms

ITA 181/JAB/2018[2004-05]Status: DisposedITAT Jabalpur08 Sept 2022AY 2004-05

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Abhijeet Shrivastava, AdvocateFor Respondent: Shri Ravi Mehrotra, Sr. DR
Section 143(3)Section 254

…. Ltd. v. Asst. CIT (AYs.: 2004-5 & 2005-06) Mahalakshmi Textile Mills Ltd. [1967] 66 ITR 710 (SC). That a respondent, though not in appeal, could be allowed relief, i.e., qua the subject matter of appeal, is well-settled. Refer CIT v. P.B.Corporation [2204] 266 ITR 548, 551-552 (Guj), rendered even without reference to r.27 of the Income Tax (Appellate Tribunal) Rules, 1963, which, or r.11, do not exhaust the powers of the Tribunal (Hukumchand Mills Ltd. (supra)). The Apex Court, dilating on the jurisdiction of the Tribunal in CIT v. Walchand & Co. (P.) Ltd. [1967] 65 ITR 381 (SC), held that the Tribunal is to…

Agile Electric Sub Assembly (P) Ltd., Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is disposed of in the aforesaid terms

ITA 2497/CHNY/2016[2011-12]Status: DisposedITAT Chennai29 Dec 2016AY 2011-12

Bench: Shri Sanjay Arora & Shri G. Pavan Kumarआयकर अपील सं./Ita No.2497/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri T.Banusekar, CAFor Respondent: Shri Pathlavath Peerya, CIT
Section 143(3)Section 79

…mal (supra); C.C.C. Holdings (supra); CIT vs. Ramnath Goenka (Decd.) & Othrs.[2001] 252 ITR 653, 654 (Mad); CIT vs. Rayala Corporation (P.) Ltd. [1995] 215 ITR 883 (Mad); Ramilaben Ratilal Shah vs. CIT [2006] 282 ITR 176 (Guj); CIT vs. P.B. Corporation [2004] 266 ITR 548 (Guj). The decisions, rendered in different fact situations, signify that no restrictions are placed by the statute on the powers of the Appellate Tribunal in the matter of disposing an appeal before it, with a view to deliver justice and in accord with the scheme of the Act. The assessee had in fact specifically invoked the provision of s. 72A b…