Sri Krishna Dairy & Agricultural Farm v. CIT

169 ITR 291High Court1988#23039 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 43(3)section 251(2)section 2(14)section 48section 45admission of additional evidenceprofits and gains of business or professionsundry creditorssection 251long term capital gainsrevenue expenditurecapital expenditure

Judgments citing Sri Krishna Dairy & Agricultural Farm v. CIT

Super Dairy Farm., Hyderabad vs. Dy. Commissioner of Income Tax, Circle-4(1)., Hyderabad

ITA 1288/HYD/2017[2013-14]Status: DisposedITAT Hyderabad28 Feb 2024AY 2013-14

Bench: Shri R.K. Panda & Shri Laliet Kumarआ.अपी.सं / Ita Nos.1287 & 1288/Hyd/2017 (निर्धारण वर्ष / Assessment Years: 2012-13 & 2013-14) Super Dairy Farm, Vs. The Assistant Commissioner Of Hyderabad. Income Tax, Circle – 4(1), Hyderabad. Pan : Aajfs7269L. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.1265/Hyd/2017 (निर्धारण वर्ष / Assessment Year: 2013-14) The Assistant Vs. Super Dairy Farm, Commissioner Of Income Hyderabad. Tax, Circle – 4(1), Hyderabad. Pan : Aajfs7269L. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Sashank Dundu, C.AFor Respondent: Shri K. Madhusudan, CIT-DR
Section 143(3)Section 48

…sition. He submitted that the livestock purchased earlier and if the indexation cost was taken into consideration, there would be a loss. In this regard, the ld.AR relied on the decision in the case of Sri Krishna Dairy & Agricultural Farm Vs. CIT reported in 169 ITR 291 (Andhra Pradesh High Court) In support of his case, ld.AR filed the written submissions and the relevant portion of the submissions for grounds 6 to 8 of assessee’s appeal and ground nos.2 and 3 of Revenue’s appeal as under : “Ground nos.6 to 8. “Benefit of Indexation for computing Long Term Capital Gain: Once an item is treated as a Capital As…

Super Dairy Farm., Hyderabad vs. Dy. Commissioner of Income Tax, Circle-4(1)., Hyderabad

ITA 1287/HYD/2017[2012-13]Status: DisposedITAT Hyderabad28 Feb 2024AY 2012-13

Bench: Shri R.K. Panda & Shri Laliet Kumarआ.अपी.सं / Ita Nos.1287 & 1288/Hyd/2017 (निर्धारण वर्ष / Assessment Years: 2012-13 & 2013-14) Super Dairy Farm, Vs. The Assistant Commissioner Of Hyderabad. Income Tax, Circle – 4(1), Hyderabad. Pan : Aajfs7269L. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.1265/Hyd/2017 (निर्धारण वर्ष / Assessment Year: 2013-14) The Assistant Vs. Super Dairy Farm, Commissioner Of Income Hyderabad. Tax, Circle – 4(1), Hyderabad. Pan : Aajfs7269L. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Sashank Dundu, C.AFor Respondent: Shri K. Madhusudan, CIT-DR
Section 143(3)Section 48

…sition. He submitted that the livestock purchased earlier and if the indexation cost was taken into consideration, there would be a loss. In this regard, the ld.AR relied on the decision in the case of Sri Krishna Dairy & Agricultural Farm Vs. CIT reported in 169 ITR 291 (Andhra Pradesh High Court) In support of his case, ld.AR filed the written submissions and the relevant portion of the submissions for grounds 6 to 8 of assessee’s appeal and ground nos.2 and 3 of Revenue’s appeal as under : “Ground nos.6 to 8. “Benefit of Indexation for computing Long Term Capital Gain: Once an item is treated as a Capital As…

Asst. Commissioner of Income Tax, Circle-4(1)., Hyderabad vs. Super Dairy Farm., Hyderabad

ITA 1265/HYD/2017[2013-14]Status: DisposedITAT Hyderabad28 Feb 2024AY 2013-14

Bench: Shri R.K. Panda & Shri Laliet Kumarआ.अपी.सं / Ita Nos.1287 & 1288/Hyd/2017 (निर्धारण वर्ष / Assessment Years: 2012-13 & 2013-14) Super Dairy Farm, Vs. The Assistant Commissioner Of Hyderabad. Income Tax, Circle – 4(1), Hyderabad. Pan : Aajfs7269L. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.1265/Hyd/2017 (निर्धारण वर्ष / Assessment Year: 2013-14) The Assistant Vs. Super Dairy Farm, Commissioner Of Income Hyderabad. Tax, Circle – 4(1), Hyderabad. Pan : Aajfs7269L. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Sashank Dundu, C.AFor Respondent: Shri K. Madhusudan, CIT-DR
Section 143(3)Section 48

…sition. He submitted that the livestock purchased earlier and if the indexation cost was taken into consideration, there would be a loss. In this regard, the ld.AR relied on the decision in the case of Sri Krishna Dairy & Agricultural Farm Vs. CIT reported in 169 ITR 291 (Andhra Pradesh High Court) In support of his case, ld.AR filed the written submissions and the relevant portion of the submissions for grounds 6 to 8 of assessee’s appeal and ground nos.2 and 3 of Revenue’s appeal as under : “Ground nos.6 to 8. “Benefit of Indexation for computing Long Term Capital Gain: Once an item is treated as a Capital As…

Sri Krishna Dairy & Agricultural Farm v. CIT (169 ITR 291) — Cited in 3 Judgments | BharatTax