Sarraf Textiles Industries v. CIT

217 ITR 207Reported decision1998#17232 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2022.

Judgments citing Sarraf Textiles Industries v. CIT

ACIT, New Delhi vs. M/S. Ntpc Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 3194/DEL/2016[2006-07]Status: DisposedITAT Delhi04 May 2022AY 2006-07

Bench: Sh. A.D. Jaindr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3590/Del/2014 : Asstt. Year: 2006-07 Ita No.3194 /Del/2016 : Asstt. Year: 2006-07 Dcit, Vs Ntpc Limited, Circle-18(2), Ntpc Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacn0255D

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 14ASection 27Section 271(1)(c)Section 80I

…examined in detail the reason given by the AO for including the pre- commissioning sales without netting the pre- commissioning expenditure. He has relied on the judgment of Hon’ble Rajasthan High Court in the case of Sarraf Textiles Industries vs. CIT (1998) 217 ITR 207. This case is fully distinguishable from the facts in the case of the appellant. The business activity, as admitted by the A 0 has already commenced in this instant whereas in case of Sarraf Textiles Industries Ltd. the business activity was not carried out ITA Nos.2792 & 3194/Del/2016 NTPC Ltd. by the assesses and, therefore, the interest recei…

DCIT, New Delhi vs. M/S. Ntpc Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 3590/DEL/2014[2006-07]Status: DisposedITAT Delhi04 May 2022AY 2006-07

Bench: Sh. A.D. Jaindr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3590/Del/2014 : Asstt. Year: 2006-07 Ita No.3194 /Del/2016 : Asstt. Year: 2006-07 Dcit, Vs Ntpc Limited, Circle-18(2), Ntpc Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacn0255D

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 14ASection 27Section 271(1)(c)Section 80I

…examined in detail the reason given by the AO for including the pre- commissioning sales without netting the pre- commissioning expenditure. He has relied on the judgment of Hon’ble Rajasthan High Court in the case of Sarraf Textiles Industries vs. CIT (1998) 217 ITR 207. This case is fully distinguishable from the facts in the case of the appellant. The business activity, as admitted by the A 0 has already commenced in this instant whereas in case of Sarraf Textiles Industries Ltd. the business activity was not carried out ITA Nos.2792 & 3194/Del/2016 NTPC Ltd. by the assesses and, therefore, the interest recei…

M/S. Ntpc Limited, New Delhi vs. Addl. CIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 3535/DEL/2014[2006-07]Status: DisposedITAT Delhi04 May 2022AY 2006-07

Bench: Sh. A.D. Jaindr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3590/Del/2014 : Asstt. Year: 2006-07 Ita No.3194 /Del/2016 : Asstt. Year: 2006-07 Dcit, Vs Ntpc Limited, Circle-18(2), Ntpc Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacn0255D

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 14ASection 27Section 271(1)(c)Section 80I

…examined in detail the reason given by the AO for including the pre- commissioning sales without netting the pre- commissioning expenditure. He has relied on the judgment of Hon’ble Rajasthan High Court in the case of Sarraf Textiles Industries vs. CIT (1998) 217 ITR 207. This case is fully distinguishable from the facts in the case of the appellant. The business activity, as admitted by the A 0 has already commenced in this instant whereas in case of Sarraf Textiles Industries Ltd. the business activity was not carried out ITA Nos.2792 & 3194/Del/2016 NTPC Ltd. by the assesses and, therefore, the interest recei…

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

Appeal is allowed

ITA 4754/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…e examined in detail the reason given by the AO for including the pre-commissioning sales without netting the pre-commissioning expenditure. He has relied on the judgment of Hon'ble Rajasthan High Court in the case of Sarraf Textiles Industries V s CIT (1996) 217 ITR 207. This case is fully distinguishable from the facts in the case of the appellant. The business activity, as admitted by the AO has already commenced in this instant whereas in case or Sarraf Textiles Industries Ltd. the business activity was not carried out by the assessee and. therefore, the interest received was assessable as income from other s…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

Appeal is allowed

ITA 4183/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…e examined in detail the reason given by the AO for including the pre-commissioning sales without netting the pre-commissioning expenditure. He has relied on the judgment of Hon'ble Rajasthan High Court in the case of Sarraf Textiles Industries V s CIT (1996) 217 ITR 207. This case is fully distinguishable from the facts in the case of the appellant. The business activity, as admitted by the AO has already commenced in this instant whereas in case or Sarraf Textiles Industries Ltd. the business activity was not carried out by the assessee and. therefore, the interest received was assessable as income from other s…

Sarraf Textiles Industries v. CIT (217 ITR 207) — Cited in 5 Judgments | BharatTax