SC) 240-245 CASE LAWS ON DIVERSION BY OVERRIDING TITLES Page No 3 CIT v. Sitaldas Tirathdas

175 ITR 1High Court#23135 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2018.

Judgments citing SC) 240-245 CASE LAWS ON DIVERSION BY OVERRIDING TITLES Page No 3 CIT v. Sitaldas Tirathdas

The Pr. Commissioner of Income Tax (4) vs. M/S Chamundi Winery and Distillery

ITA/172/2017HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…7 Sl.No CASE LAWS ON REAL INCOME Page No. 39. CIT Vs. Bokaro Steel Ltd 236 ITR 315 (SC) 240-245 CASE LAWS ON DIVERSION BY OVERRIDING TITLES Page No 3 CIT Vs. Sitaldas Tirathdas 41 ITR 367 (SC) 12-16 4 CIT Vs. Pompie Tile Works 175 ITR 1 (Kar) 17-19A 5 CTI Vs. Dharma Productions (P) Ltd 153 ITR 105 (Bom) 20-27 6 Raja Bejoy Singh Dudhuria Vs. CIT 1 ITR 135 (Privy Council) 28-31 9 CIT Vs. Nagarbail Salt-Owners Co-Op Society Ltd 291 CTR 287 (Kar) 48-53 22 DCIT, Vs. T. Jayachandran Civil Appeal No.4341 of 2018 dated 24.04.2018 (SC) (2018) 406 ITR 1 SC) 123-137 23…

Pr. Commissioner of Income Tax vs. M/S Chamundi Winery and Distillery

ITA/467/2015HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

The Commissioner of Income Tax vs. The Nagarbail Salt-Owners

Appeal is dismissed without any order as to costs

ITA/100067/2015HC Karnataka19 Nov 2016

Bench: Offering The Profit For Tax?”

Section 143(2)Section 143(3)Section 147Section 148Section 2(31)Section 260ASection 44ASection 80P(1)(d)

…but for and on behalf of the person to whom it is payable.” (emphasis supplied) : 25 : 22. Learned Counsel has also placed reliance on the Division Bench Judgment of our High Court in the case of Commissioner of Income – Tax v. Pompei Tile Works reported in 175 ITR 1(Kar) which has also followed the judgment of the Hon’ble Supreme Court in Sitaldas’s case. 23. He has also relied upon Tuticorin Alkali Chemicals & Fertilizers Ltd v. CIT, to advance an argument that the accounting practices cannot over-ride the true intent and a case has to be decided on principle of law. 24. The next ruling cited is Commissioner…