Shree Naw Durga Bansal Cold Storage & Ice Factory v. CIT

397 ITR 626High Court2017#24810 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2018 to 2021.

Judgments citing Shree Naw Durga Bansal Cold Storage & Ice Factory v. CIT

Reliance Industries Limited, Mumbai vs. DCIT (Ltu)-2, Mumbai

In the result, this appeal by the assessee is partly allowed

ITA 5421/MUM/2019[2009-10]Status: DisposedITAT Mumbai03 Sept 2021AY 2009-10

Bench: Hon’Ble Justice P.P.Bhatt & Shri Shamim Yahya

For Appellant: Shri Nimesh Vora-ARFor Respondent: Ms. R.M.Madhavi-CIT(DR)

Section 115JSection 143(1)Section 154Section 154(7)Section 234D

…er of any of the intervening orders, then at best said period of limitation shall be reckoned from the date of the original assessment order filed. In this respect, we rely on the following decisions: • Shree Naw Durga Bansal Cold Storage & Ice Factory v CIT 397 ITR 626 (All) (pg 38-47 of LPB II) In this case, the set off of Long-Term Capital Loss (LTCL) was not allowed by the AO in the original assessment, though was claimed in the Return of Income. Assessee had filed appeal on computation of Long-Term Capital Gain (LTCG) and not on non- grant of set off of brought forward LTCL. On remand by ITAT to rework LTC…

M/S. Karnataka Power Corporation Limited, Bengaluru vs. The Assistant Commissioner of Income Tax, Circle 11(5) Presently Circle 4(1)(1), Bengaluru

In the result, the appeal filed by the assessee is partly allowed

ITA 282/BANG/2017[2002 - 2003]Status: DisposedITAT Bangalore11 Jan 2021

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Narendra Sharma, AdvocateFor Respondent: Sri.Kannan Narayanan, JCIT-DR

Section 115JSection 143Section 143(3)Section 154Section 263

…assed, the assessment itself is modified and what remain thereafter is, not the order of rectification, but assessment as rectified. 9.7 The Hon’ble Allahabad High Court in the case of Shree Naw Durga Bansal Cold Storage and Ice Factory v. CIT & Anr. [(2017) 397 ITR 626 (All.)] (facts of the case considered by the Hon’ble Allahabad High Court and facts of the instant case are similar) had also referred to the judgment of the Hon’ble Apex Court in the case of Hind Wire Industries Limited (supra) by observing as under:- “23. We also find that judgment relied on by learned counsel for the assessee in Hind Wire Ind…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., J.P. Nagar

In the result, the appeal of the Revenue is dismissed

ITA 2513/DEL/2013[2003-04]Status: DisposedITAT Delhi07 Sept 2018AY 2003-04

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Vijay Verma, CIT-DRFor Respondent: Shri K.M. Gupta, Adv. & Ms. Poonam

Section 115JSection 143(3)Section 154Section 154(7)Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2513/DEL/2013 Assessment Year: 2003-04 Asst. CIT, Circle-I, vs. M/s. Jubilant Organosyes Ltd., Moradabad. Gajraula, J.P. Nagar, U.P. (Now known as M/s. Jubilant Life Sciences Ltd., Gajraula) TAN/PAN: AABCV0200H (Appellant) (Respondent) Appellant by: Shri Vijay Verma, CIT-DR Respondent by: Shri K.M. Gupta, Adv. & Ms. Poonam Ahuja, CA Date of hearing: 12 06 2018 Date of pronouncement: 07 09 2018 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been f…