Sain Processing & Weaving Mills Pvt. Ltd. (2010) 325 ITR 565 (Delhi) (iii) K.K.Nag Ltd. v. Addl. CIT

52 SOT 381Income Tax Appellate Tribunal2012#18034 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2015 to 2021.

Judgments citing Sain Processing & Weaving Mills Pvt. Ltd. (2010) 325 ITR 565 (Delhi) (iii) K.K.Nag Ltd. v. Addl. CIT

Hero Motocrop Ltd., New Delhi vs. ACIT, Circle- 11(1), New Delhi

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…Hero Motocorp Ltd. vs. ACIT • CIT vs. Sain Processing & Wvg. Mills (P) Ltd.: (2010) 325 ITR 565 (Del) • CIT vs. Khaitan Chemicals & Fertilizers Ltd: 307 ITR 150 (Del) • Kanoi Paper Industries Ltd. vs. CIT: ITA No. 298 of 2004 (Cal) • K.K. Nag Ltd. vs. ACIT: 52 SOT 381(Pune) • Hindustan Shipyard Ltd. vs. DCIT: 130 TTJ 213(Vishakhapatnam) • Shivalik Venture (P.) Ltd. v DCIT: 173 TTJ 238 (Mum) • B & B Infotech Ltd. v ITO: 155 ITD 1040 (Bang) • J.K. Lakshmi Cement Ltd. vs. ACIT: ITA No. 1275/Kol/2010 (Kol) 57.0.3 The Ld. AR also our drew attention to Rule 12(2) of the Rules which provides that return of income fi…

M/S Golden Gate Properties Ltd vs. Deputy Commissioner of Income Tax

In the result, the impugned order passed by the tribunal

ITA/258/2016HC Karnataka04 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 115JSection 143(1)Section 260Section 260ASection 5Section 80I

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF MARCH 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE ASHOK S. KINAGI I.T.A. NO.258 OF 2016 BETWEEN: M/S GOLDEN GATE PROPERTIES LTD. REPRESENTED BY ITS DIRECTOR SRI.K.KRISHNAN NO.820, GOLDEN HOUSE 80 FEET ROAD, 8TH BLOCK KORAMANGALA BANGALORE - 560 095. ... APPELLANT (BY SRI.A.SHANKAR SR. ADV. FOR MR.JAYACHANDRAN, ADV.) AND: DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 11 (3) BMTC BUILDING KORAMANGALA 80 FEET ROAD BANGALORE - 560 095. ... RESPONDENT (BY SRI.JEEVAN J.NEERALAGI, ADV.) - - - THIS…

DCIT, Circle-1, Kolkata vs. M/S Mcnally Bharati Engineering Co.Ltd., Kolkata

In the result the appeal by the assessee is partly allowed

ITA 532/KOL/2012[2007-2008]Status: DisposedITAT Kolkata01 Mar 2017AY 2007-2008

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No.100/Kol/2011 Assessment Year : 2006-07

For Appellant: Shri Soumen Adak, FCAFor Respondent: Shri Vijayendra Kumar, JCIT

Section 115JSection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No.100/Kol/2011 Assessment Year : 2006-07 D.C.I.T-Circle-1, -vs.- M/s. McNally Bharat Engineering Co.Ltd. Kolkata Kolkata [PAN : AABCM 9443 R] (Appellant) (Respondent) C.O.No.13/Kol/2011 (A/o I.T.A No.100/Kol/2011) Assessment Year : 2006-07 M/s. McNally Bharat Engineering Co.Ltd., -vs- D.C.I.T., Circle-1, Kolkata Kolkata [PAN : AABCM 9443 R] (Cross Objector) (Respondent) I.T.A No.532/Kol/2012 Assessment Year : 2007-08 D.C.I.T-Circle-1, -vs.- M/s. McNally Bharat Engineering…

Uma Dutt Paliwal Prop., Panipat vs. Addl. CIT, Panipat

In the result appeal of the assessee is allowed

ITA 4626/DEL/2011[2008-09]Status: DisposedITAT Delhi23 Feb 2016AY 2008-09

Bench: Shri J. Sudhakar Reddy & Sh. Sudhanshu Srivastavaay: 2008-09 Uma Dutt Paliwal, Vs Addl. Cit, Prop. Paliwal Home Furnishing, Karnal. Panipat. (Appellant) (Respondent) Appellant By: Shri Gurjeet Singh, Ca Respondent By: Shri O.P.Meena, Sr. Dr

For Appellant: Shri Gurjeet Singh, CAFor Respondent: Shri O.P.Meena, Sr. DR

Section 36(1)(iii)Section 50C

…have referred the matter to valuation officer instead of straightaway deeming the value adopted by the stamp valuation authority as full value of consideration. Similar are the facts in the cited case of Pune bench in the matter of K.K. Nag Ltd. vs. ACIT (52 SOT 381 Pune) wherein the AO applying provisions of section 50C, adopted stamp duty value of land and building as total sale consideration for the purpose of computing the capital gain. The assessee raised the objection that since it had claimed that the value assessed by the stamp valuation authority exceeded the fair market value, the AO ought to hav…

DCIT vs. M/S Golden Gate Properties Ltd

In the result, the appeal of the revenue allowed for statistical purposes

ITA 1708/BANG/2013[2010-11]Status: DisposedITAT Bangalore29 Dec 2015AY 2010-11

Bench: Shri Abraham P George & Shri Vijay Pal Raodeputy Commissioner Of Income-Tax, Circle 11(3), Bangalore. … Appellant Vs. M/S. Golden Gate Properties Ltd. No.820, Golden House, 80 Feet Road, 8Th Block, Koramangala, Bangalore-560095. … Respondent Pan: Aaacg 5284 H

For Appellant: Shri Sanjay Kumar, CIT(DR)For Respondent: Shri V.Narendra Sharma, Advocate

Section 1Section 115JSection 143(3)Section 211Section 211(2)Section 211(6)Section 80

…n the decisions of the Hon’ble Delhi High Court in case of Khaitan Chemicals & Fertilisers Ltd.(supra) and Sain Processing & Weaving Mills P. Ltd.(supra) as relied upon before the CIT(A) and decision of Pune bench of the Tribunal in K.K.Nag Ltd. vs. Addl.CIT (52 SOT 381). Thus, learned AR of the assessee has submitted that net profit as per Profit & Loss Account is required to be treated after giving effect to and making adjustment of prior period expenditure disclosed in the notes to accounts. He has supported the order of the CIT(A). 8. We have considered the rival submissions as well as relevant material on r…