S.A.Builders v. CIT(A)

267 ITR 398High Court2004#24116 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2016 to 2018.

Judgments citing S.A.Builders v. CIT(A)

A Daga Royal Arts, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1065/JPR/2016[2013-14]Status: DisposedITAT Jaipur15 May 2018AY 2013-14
For Appellant: Shri Rajeev Sogani (C.A)For Respondent: Shri J. C. Kulhari (JCIT)
Section 40A(3)

…of Hon’ble Rajasthan High Court in case of CIT v. Mahendra & Co. Ltd, (1987) 163 ITR 316 (Raj), Badrilal Phool Chand Rodawat v. CIT (1987) 167 ITR 404 (Raj), Kanti Lal Purshottam & Co. vs. CIT (1985) 155 ITR 519 (Raj.) and CIT vs. Banswara Fabrics Ltd (2004) 267 ITR 398 (Raj.). 4. The submissions so filed by the assessee were considered but were not found acceptable to the Assessing Officer. The Assessing Officer observed that in all these cases which have been relied upon by the assessee, the emphasis was given on the fact that the seller has pressed to make cash payment and the identity of the seller is genui…

DCIT Cen Cir 13, Mumbai vs. Parinee Realty P. Ltd, Mumbai

In the result, both the appeals of the Revenue and Cross Objections are dismissed

ITA 6215/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Nov 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 143(3)

…eliance Utilities and Power Ltd (2009) 313 ITR 340  Woolcombens of India Ltd Vs. CIT(1982) 134 ITR 209(Cal)  East India Pharmaceutical. Works Ltd vs. CIT (1997) 224 ITR 627  S.A.Builders vs. CIT(A) (2007) 288 ITR 1 (SC)  CIT vs Banswara Fabrics Ltd (2004) 267 ITR 398 (Raj)  UCO Bank vs CIT (1999) 237 ITR 889 (SC)  CIT vs Asian Hotels Ltd (2010) 323 ITR 490 (Delhi) 5.3.2. I find merit in the submission of the appellant that the no additions can be made on Notional income on the basis that the income should have been earned by the appellant. The appellant is not obliged to charge interest at a particular rate…

DCIT Cen Cir 13, Mumbai vs. Parinee Realty P. Ltd, Mumbai

In the result, both the appeals of the Revenue and Cross Objections are dismissed

ITA 6214/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Nov 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 143(3)

…eliance Utilities and Power Ltd (2009) 313 ITR 340  Woolcombens of India Ltd Vs. CIT(1982) 134 ITR 209(Cal)  East India Pharmaceutical. Works Ltd vs. CIT (1997) 224 ITR 627  S.A.Builders vs. CIT(A) (2007) 288 ITR 1 (SC)  CIT vs Banswara Fabrics Ltd (2004) 267 ITR 398 (Raj)  UCO Bank vs CIT (1999) 237 ITR 889 (SC)  CIT vs Asian Hotels Ltd (2010) 323 ITR 490 (Delhi) 5.3.2. I find merit in the submission of the appellant that the no additions can be made on Notional income on the basis that the income should have been earned by the appellant. The appellant is not obliged to charge interest at a particular rate…

S.A.Builders v. CIT(A) (267 ITR 398) — Cited in 3 Judgments | BharatTax