Snow-White Food Products Co. Ltd. v. CIT

141 ITR 861High Court1983#13407 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2025.

Issues it is cited on

section 23aretention moneysection 145(1)section 211section 115baasection 28(iv)section 145(2)project completion methodsection 43csection 35dpercentage completion methodsection 129

Judgments citing Snow-White Food Products Co. Ltd. v. CIT

DCIT, Circle-7(1), Delhi vs. Dlf Limited, Delhi

In the result, appeal of the Revenue is dismissed

ITA 715/DEL/2024[2021-22]Status: DisposedITAT Delhi30 Oct 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…ost to market value when the latter is less than the cost price, provided the change is bona fide and the new system is continued in subsequent years.” (emphasis supplied)  The Calcutta High Court in the case of Snow-White Food Products Co. Ltd vs CIT [1983] 141 ITR 861 (refer Page 338-344 of Paper Book Vol-2)observed if one regular method of accounting is substituted by another regular method, it shall be considered as bonafide. In the case of Bata India Ltd. v. DCIT [2019] 111 b) taxmann.com 453 (Kolkata Tribunal), (refer Page 345-383 of Paper Book Vol-2) the Kolkata Tribunal held that transitional liabilitie…

DCIT, Circle-7(1), Delhi vs. Dlf Limited, Delhi

In the result, appeal of the Revenue is dismissed

ITA 714/DEL/2024[2020-21]Status: DisposedITAT Delhi30 Oct 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…ost to market value when the latter is less than the cost price, provided the change is bona fide and the new system is continued in subsequent years.” (emphasis supplied)  The Calcutta High Court in the case of Snow-White Food Products Co. Ltd vs CIT [1983] 141 ITR 861 (refer Page 338-344 of Paper Book Vol-2)observed if one regular method of accounting is substituted by another regular method, it shall be considered as bonafide. In the case of Bata India Ltd. v. DCIT [2019] 111 b) taxmann.com 453 (Kolkata Tribunal), (refer Page 345-383 of Paper Book Vol-2) the Kolkata Tribunal held that transitional liabilitie…

DCIT, Circle-7(1), Delhi vs. Dlf Limited, Delhi

In the result, appeal of the Revenue is dismissed

ITA 713/DEL/2024[2019-20]Status: DisposedITAT Delhi30 Oct 2025AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…ost to market value when the latter is less than the cost price, provided the change is bona fide and the new system is continued in subsequent years.” (emphasis supplied)  The Calcutta High Court in the case of Snow-White Food Products Co. Ltd vs CIT [1983] 141 ITR 861 (refer Page 338-344 of Paper Book Vol-2)observed if one regular method of accounting is substituted by another regular method, it shall be considered as bonafide. In the case of Bata India Ltd. v. DCIT [2019] 111 b) taxmann.com 453 (Kolkata Tribunal), (refer Page 345-383 of Paper Book Vol-2) the Kolkata Tribunal held that transitional liabilitie…

Dlf Limited, Delhi vs. National Faceless Assessment Centre, Delhi

In the result, appeal of the Revenue is dismissed

ITA 677/DEL/2024[2021-22]Status: DisposedITAT Delhi30 Oct 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…ost to market value when the latter is less than the cost price, provided the change is bona fide and the new system is continued in subsequent years.” (emphasis supplied)  The Calcutta High Court in the case of Snow-White Food Products Co. Ltd vs CIT [1983] 141 ITR 861 (refer Page 338-344 of Paper Book Vol-2)observed if one regular method of accounting is substituted by another regular method, it shall be considered as bonafide. In the case of Bata India Ltd. v. DCIT [2019] 111 b) taxmann.com 453 (Kolkata Tribunal), (refer Page 345-383 of Paper Book Vol-2) the Kolkata Tribunal held that transitional liabilitie…

Dlf Limited, Delhi vs. National Faceless Assessment Centre, Delhi

In the result, appeal of the Revenue is dismissed

ITA 676/DEL/2024[2020-21]Status: DisposedITAT Delhi30 Oct 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…ost to market value when the latter is less than the cost price, provided the change is bona fide and the new system is continued in subsequent years.” (emphasis supplied)  The Calcutta High Court in the case of Snow-White Food Products Co. Ltd vs CIT [1983] 141 ITR 861 (refer Page 338-344 of Paper Book Vol-2)observed if one regular method of accounting is substituted by another regular method, it shall be considered as bonafide. In the case of Bata India Ltd. v. DCIT [2019] 111 b) taxmann.com 453 (Kolkata Tribunal), (refer Page 345-383 of Paper Book Vol-2) the Kolkata Tribunal held that transitional liabilitie…

Mahanadi Coalfields Ltd., Sambalpur vs. DCIT, Circle-2(1), Sambalpur

In the result, appeal of the assessee is partly allowed for

ITA 174/CTK/2018[2015-16]Status: DisposedITAT Cuttack05 Jun 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.174/Ctk/2018 (नििाारण वषा / Assessment Year : 2015 - 2016) Mahanadi Coalfields Ltd., Vs. Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur स्थायी ऱेखा सं./Pan No. : Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri S.S.Podar, Ca राजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr सुनवाई की तारीख / Date Of Hearing : 15/01/2020 घोषणा की तारीख/Date Of Pronouncement : 05/06/2020 आदेश / O R D E R Per L.P.Sahu, Am :

For Appellant: Shri S.S.Podar, CAFor Respondent: Shri S.M.Keshkamat, CITDR
Section 143(3)Section 14ASection 32Section 35ESection 37Section 37(1)

…and such changed method is followed consistently in the subsequent years, even the question of bona fide loses its 26 importance. Reference is drawn in this regard to the decision of the Calcutta High Court in Snow White Food Products Co. Ltd. vs. CIT (No.2) [141 ITR 861 (Cal.)]wherein the Calcutta High Court has held that a recognized method of accounting followed regularly would result necessarily in a proper computation of the assessee's real income. Even if one regular method of accounting is substituted by another regular method, the same result will follow. Only in a case where the assessee changes his reg…

M/S. L & T Hochtief Seabird Joint Venture, Mumbai vs. The Dy It Cir 12(2), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 2901/MUM/2008[2003-2004]Status: DisposedITAT Mumbai30 Sept 2019AY 2003-2004

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2003-04 & Assessment Year: 2004-05 L&T Hochtief Seabird Joint Dy. Commissioner Of Venture Vs. Income Tax Range 12(2), Taxation Department, L&T Room No. 114, 1St Floor, House, N.M. Marg, Ballard Aayakarbhavan, M.K. Estate, Mumbai-400001 Marg, Mumbai-400020. Pan No. Aaaal0284E Appellant Respondent

For Appellant: Mr. J.D. Mistry, ARFor Respondent: Mr. Nishant Samaiya, DR
Section 143

…by him on the decision in Tata Iron & Steel Co. Ltd. (106 ITR 363), Realest Builders & Services Ltd. (307 ITR 202), Bilahari Investments (P.) Ltd. (299 ITR 1), Excel Industries Ltd. (358 ITR L&T Hochtief Seabird Joint 295), Snow White Food Products Co. Ltd. (141 ITR 861), Nagri Mills Co. Ltd. (33 ITR 681), Balapur Vibhag Jungle Kamdar Mandal Ltd. (135 ITR 91), Alfa Laval India Ltd. (113 Taxman 740) and India Motor Parts & Accessories (P.) Ltd. (60 ITR 531). 24. On the other hand, the Ld. DR submits that these heavy tools, small tools, consumables have been used in subsequent years as reported by the special audi…