Saurashtra Cement and Chemicals Industries v. CIT

213 ITR 525Reported decision#23632 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Judgments citing Saurashtra Cement and Chemicals Industries v. CIT

ACIT, Circle-7(1), New Delhi vs. Delhi State Industrial Infrastructure Development Corp. Ltd, New Delhi

In the result, the appeal of the Revenue is allowed for statistical purpose

ITA 6434/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Jul 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

For Appellant: Sh. Yogesh Jain, CA & ShFor Respondent: Md. Gayasuddin Ansari
Section 115JSection 143(3)

…of ITAT in the case of Rites Ltd. is also relevant. Further, principle laid down by Delhi High Court in the case of CIT Vs. Exxon Mobil Lubricant Pvt. Ltd. 328 ITR 17 (Del.) and Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. CIT 213 ITR 525 also support the claim of the appellant. It is further noted that the claim of prior period expenses were accepted in the original assessment passed u/s. 143(3) and even in the impugned reassessment, the Assessing Officer has not disputed the correctness of the liability or the fact that same had crystallized during the year or that there is any…

DCIT, New Delhi vs. M/S Rites Ltd., Gurgaon

In the result, the assesse’s appeal stands allowed accordingly and Revenue’s appeal stands dismissed

ITA 2660/DEL/2013[2008-09]Status: DisposedITAT Delhi20 Jan 2016AY 2008-09

Bench: Shri N.K. Saini & Smt. Beena Pillai

Section 143(1)Section 143(2)

…s by Appellate Authority and COD which are on the record. This view is upheld by CIT(A) and ITAT in the case of ITDC and similar decisions in other cases like the decision of Gujarat High Court in the case of Saurashtra Cement and Chemicals Industries v. CIT, 213 ITR 525. In view of the above, the claim for prior period expenses are justified and, therefore, be allowed.” The Hon’ble High Court in assessee’s own case for AY 2006-07 and 2007-08 has reproduced similar findings of the ld. CIT(A), in para 4 of the order. To avoid repetition the same is not reproduced herewith. 6.On the contrary, the ld. DR supported t…

M/S Rites Ltd., Gurgaon vs. ACIT, Ltu, New Delhi

In the result, the assesse’s appeal stands allowed accordingly and Revenue’s appeal stands dismissed

ITA 2149/DEL/2013[2008-09]Status: DisposedITAT Delhi20 Jan 2016AY 2008-09

Bench: Shri N.K. Saini & Smt. Beena Pillai

Section 143(1)Section 143(2)

…s by Appellate Authority and COD which are on the record. This view is upheld by CIT(A) and ITAT in the case of ITDC and similar decisions in other cases like the decision of Gujarat High Court in the case of Saurashtra Cement and Chemicals Industries v. CIT, 213 ITR 525. In view of the above, the claim for prior period expenses are justified and, therefore, be allowed.” The Hon’ble High Court in assessee’s own case for AY 2006-07 and 2007-08 has reproduced similar findings of the ld. CIT(A), in para 4 of the order. To avoid repetition the same is not reproduced herewith. 6.On the contrary, the ld. DR supported t…

Saurashtra Cement and Chemicals Industries v. CIT (213 ITR 525) — Cited in 3 Judgments | BharatTax