(Reform Flour Mills pvt. Ltd. v. CIT

114 ITR 227High Court1978#22053 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2023.

Judgments citing (Reform Flour Mills pvt. Ltd. v. CIT

DCIT, Circle- 27(1), New Delhi vs. Ufo Moviez India Ltd., New Delhi

The appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 3728/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Dec 2023AY 2013-14

Bench: Shri N.K.Billaiya & Shri Anubhav Sharmadcit, Vs. Ufo Moviez India Ltd. Circle-27(1), 1-B, Sagar Apartments, New Delhi 6, Tilak Marg, New Delhi-110001 Pan : Aabcv8900E Ufo Moviez India Ltd. Vs. Dcit, 1-B, Sagar Apartments, Circle-27(1), 6, Tilak Marg, New Delhi New Delhi-110001 Pan : Aabcv8900E (Appellants) (Respondents) Appellant By : Shri Vishal Kalra, Adv., Shri Ankit Sahni, Adv. & Shri Yishu Goel, Ar Revenue By : Shri Vivek Kumar Upadhyay, Sr. Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 11.12.2023 Order

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Vivek Kumar Upadhyay, Sr. DR
Section 115BSection 115JSection 143(3)Section 14ASection 15JSection 36(1)(va)

…s. Under these circumstances, when the appellant has freedom to adoptthe method of valuation as held in the case of CIT vs McMillan & Co. 33 ITR 182 (Supreme Court) and also the fact that change of method is not prohibited (Reform Flour Mills pvt. Ltd. vs CIT 114 ITR 227), the change in method of valuation adopted by the appellant in the previous year relevant to the AY 2013-14 and demonstrated to be regularly adopted in future years, the same needs to be presumed to be correct unless or until Ld. AO has reason based on facts that the said system does not reflect true and correct profits (CIT vs Woodward governor…

Ufo Moviez India Ltd., Mumbai vs. Addl.CIT-27(1), New Delhi

The appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 1942/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Dec 2023AY 2013-14

Bench: Shri N.K.Billaiya & Shri Anubhav Sharmadcit, Vs. Ufo Moviez India Ltd. Circle-27(1), 1-B, Sagar Apartments, New Delhi 6, Tilak Marg, New Delhi-110001 Pan : Aabcv8900E Ufo Moviez India Ltd. Vs. Dcit, 1-B, Sagar Apartments, Circle-27(1), 6, Tilak Marg, New Delhi New Delhi-110001 Pan : Aabcv8900E (Appellants) (Respondents) Appellant By : Shri Vishal Kalra, Adv., Shri Ankit Sahni, Adv. & Shri Yishu Goel, Ar Revenue By : Shri Vivek Kumar Upadhyay, Sr. Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 11.12.2023 Order

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Vivek Kumar Upadhyay, Sr. DR
Section 115BSection 115JSection 143(3)Section 14ASection 15JSection 36(1)(va)

…s. Under these circumstances, when the appellant has freedom to adoptthe method of valuation as held in the case of CIT vs McMillan & Co. 33 ITR 182 (Supreme Court) and also the fact that change of method is not prohibited (Reform Flour Mills pvt. Ltd. vs CIT 114 ITR 227), the change in method of valuation adopted by the appellant in the previous year relevant to the AY 2013-14 and demonstrated to be regularly adopted in future years, the same needs to be presumed to be correct unless or until Ld. AO has reason based on facts that the said system does not reflect true and correct profits (CIT vs Woodward governor…

Mahanadi Coalfields Ltd., Sambalpur vs. DCIT, Circle-2(1), Sambalpur

In the result, appeal of the assessee is partly allowed for

ITA 174/CTK/2018[2015-16]Status: DisposedITAT Cuttack05 Jun 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.174/Ctk/2018 (नििाारण वषा / Assessment Year : 2015 - 2016) Mahanadi Coalfields Ltd., Vs. Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur स्थायी ऱेखा सं./Pan No. : Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri S.S.Podar, Ca राजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr सुनवाई की तारीख / Date Of Hearing : 15/01/2020 घोषणा की तारीख/Date Of Pronouncement : 05/06/2020 आदेश / O R D E R Per L.P.Sahu, Am :

For Appellant: Shri S.S.Podar, CAFor Respondent: Shri S.M.Keshkamat, CITDR
Section 143(3)Section 14ASection 32Section 35ESection 37Section 37(1)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.174/CTK/2018 (नििाारण वषा / Assessment Year : 2015 - 2016) Mahanadi Coalfields Ltd., Vs. DCIT, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur स्थायी ऱेखा सं./PAN No. : AABCM 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri S.S.Podar, CA राजस्व की ओर से /Revenue by : Shri S.M.Keshkamat, CITDR सुनवाई की तारीख / Date of Hearing : 15/0…

(Reform Flour Mills pvt. Ltd. v. CIT (114 ITR 227) — Cited in 3 Judgments | BharatTax