Saurashtra Cement & Chemical Industries v. ITO

194 ITR 659Reported decision#13709 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2016.

Judgments citing Saurashtra Cement & Chemical Industries v. ITO

VAIBHAVI DISCRETIONARY FAMILY TRUST,MUMBAI vs. ITO 12(2)(1), MUMBAI

In the result, all the appeals filed by the respective assesseee in ITA No

ITA 2900/MUM/2014[1986-87]Status: DisposedITAT Mumbai12 Feb 2016AY 1986-87

Bench: Shri Sanjay Garg & Shri Ashwani Taneja

Section 143(3)Section 155(2)

…essments, such taxes have to be refunded to them. 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical 9 Vaibhavi & Others Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund was considered in that perspective which is quite different from the present case. The income involved in the substantive assessment as well as in the protective assessments are one and the same. The income has been assessed substantively in the hands of the Main Trusts and t…

K. KACHRADAS PATEL SPECIFIC FAMILY TRUST,MUMBAI vs. ITO 12(2)(1), MUMBAI

In the result, appeals filed by these assessees are partly allowed in the manner aforesaid

ITA 5899/MUM/2014[1986-87]Status: DisposedITAT Mumbai24 Nov 2015AY 1986-87

Bench: S/Sh. Rajendra & Parthasarathy Choudhurys

Section 254(1)

…ed for protective assessments, such taxes have to be refunded to them. 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund was considered in that perspective which is quite different from the present case. The income 5 5899-5933 KKP SFT involved in the substantive assessment as well as in the protective assessments are one and the same. The income has been assessed substantively in the hands of…

K. KACHRADAS PATEL SPECIFIC FAMILY TRUST,MUMBAI vs. ITO 12(2)(1), MUMBAI

In the result, appeals filed by these assessees are partly allowed in the manner aforesaid

ITA 5864/MUM/2014[1986-87]Status: DisposedITAT Mumbai24 Nov 2015AY 1986-87

Bench: S/Sh. Rajendra & Parthasarathy Choudhurys

…ed for protective assessments, such taxes have to be refunded to them. 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund 5 5864-5899/M/14 –K Kachradas Patel Specific Family Trust & Ors was considered in that perspective which is quite different from the present case. The income involved in the substantive assessment as well as in the protective assessments are one and the same. The income has…

RANCHOD DISCRETIONARY FAMILY TRUST,MUMBAI vs. ITO 12(2)(1), MUMBAI

In the result, appeals filed by these assessees are partly allowed in the manner aforesaid

ITA 4712/MUM/2014[1986-87]Status: DisposedITAT Mumbai24 Nov 2015AY 1986-87

Bench: S/Sh. Rajendra & Parthasarathy Choudhurys

For Respondent: Shri Debashis Chanda-(CIT-DR)

Section 143(3)Section 154Section 155Section 155(2)Section 244ASection 254(1)

…ed for protective assessments, such taxes have to be refunded to them. 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund was considered in that perspective which is quite different from the present case. The income involved in the substantive assessment as well as in the protective assessments are one and the same. The income has been assessed substantively in the hands of the Main Trusts and t…

ULLAS DISCRETIONARY FAMILY TRUST,MUMBAI vs. ITO 12(2)(1), MUMBAI

In the result, appeals filed by these assessees are partly allowed in the manner aforesaid

ITA 4707/MUM/2014[1986-87]Status: DisposedITAT Mumbai24 Nov 2015AY 1986-87

Bench: S/Sh. Rajendra & Parthasarathy Choudhurys

For Respondent: Shri Debashis Chanda-(CIT-DR)

Section 143(3)Section 154Section 155Section 155(2)Section 244ASection 254(1)

…ed for protective assessments, such taxes have to be refunded to them. 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund was considered in that perspective which is quite different from the present case. The income involved in the substantive assessment as well as in the protective assessments are one and the same. The income has been assessed substantively in the hands of the Main Trusts and t…

KRISHNA DESCRETIONARY FAMILY TRUST,MUMBAI vs. ITO 12(2)(1), MUMBAI

In the result, appeals filed by these assessees are partly allowed in the manner aforesaid

ITA 4693/MUM/2014[1986-87]Status: DisposedITAT Mumbai24 Nov 2015AY 1986-87

Bench: S/Sh. Rajendra & Parthasarathy Choudhurys

For Appellant: Shri Hemanshu ShahFor Respondent: Shri Debashis Chanda-(CIT-DR)

Section 143(3)Section 154Section 155Section 155(2)Section 244ASection 254(1)

…ed for protective assessments, such taxes have to be refunded to them. 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund was considered in that perspective which is quite different from the present case. The income involved in the substantive assessment as well as in the protective assessments are one and the same. The income has been assessed substantively in the hands of the Main Trusts and t…

VAIBHAVI DISCRETIONARY FAMILY TRUST ( DEF. CORPUS),MUMBAI vs. ITO 12(2)(1)), MUMBAI

In the result, appeals filed by these assessees are partly allowed in the manner aforesaid

ITA 2641/MUM/2014[1986-87]Status: DisposedITAT Mumbai04 Nov 2015AY 1986-87

Bench: S/Sh. Rajendra & Parthasarathy Choudhurys

…taxes have to be refunded to them. 5 2641/M/14 & Ors vaibhavi group 32.We do not find much force on the reliance placed by the learned standing counsel on the decision of the Gujarat High Court in the case of Saurashtra Cement & Chemical Industries vs. ITO 194 ITR 659. In that case there was no assessment at all and the question of refund was considered in that perspective which is quite different from the present case. The income involved in the substantive assessment as well as in the protective assessments are one and the same. The income has been assessed substantively in the hands of the Main Trusts and t…