Steel and General Mills Co. Ltd. v. CIT

130 ITR 238High Court#16632 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Judgments citing Steel and General Mills Co. Ltd. v. CIT

Dy. Commissioner of Income Tax, Pune vs. Indus Biotech Private Limited, Pune

Appeal is dismissed

ITA 863/PUN/2023[2018-19]Status: DisposedITAT Pune22 Oct 2024AY 2018-19

Bench: Shri R.K. Panda & Shri S.S. Godara"नधा"रण वष" / Assessment Year : 2018-19 Dcit, Vs. Indus Biotech Pvt. Ltd. Circle-1(1), 1, Rahul Residency, Pune Plot Nos.6 & 7, Off Salunke Vihar Road, Kondhwa, Kondhwa Bk B.O., Pune – 411048 Maharashtra Pan: Aaaci5708E Appellant Respondent

Section 143(3)Section 250Section 41(1)

…n brought on record to establish that the deduction was claimed or credit balance has been remitted, addition cannot be made u/s 41 (1) in view of the following decisions: • Steel and General Mills Co. Ltd vs CIT 96 ITR 438 (Del) • CIT vs Nathubhai Desha Bhai 130 ITR 238 (MP) • Liquidator, Mysore Agencies P Ltd vs CIT 114 ITR 853(Karn) • K.V. MoosaKoya & Co vs CIT 175 ITR 120,124 (Ker) • CIT vs Pranlal P Doshi 201 ITR 756 (Guj) 8.4 The third burden which was on A.O. was to establish that cessation if at all has happened, has happened in the year under appeal. After all, liability to tax can be fixed in the year…

ACIT Circle-7(1), New Delhi vs. Delmos Aviation Pvt. Ltd., New Delhi

In the result, Appeal filed by the Revenue is partly allowed for statistical purpose

ITA 7894/DEL/2019[2016-17]Status: DisposedITAT Delhi06 Oct 2023AY 2016-17

Bench: or during the hearing of this appeal.”

Section 143(3)Section 14ASection 41Section 68

…tion was claimed or credit balance has been remitted, addition cannot be made u/s 41 (1) in view of the following decisions: Page 7 of 17 ACIT vs. Delmos Aviation Pvt. Ltd. • Steel and General Mills Co. Ltd vs CIT 96 ITR 438(Del) CIT vs Nathubhai Desha Bhai 130 ITR 238 (MP) Liquidator, Mysore Agencies P Ltd vs CIT 114 ITR 853(Karn) K.V. Moosa Koya & Co vs CIT 175 ITR 120,124(Ker) CIT vs Pranlal P Doshi 201 ITR 756(Guj). 6.8 The third burden which was on A.O. was to establish that cessation if at all has happened, has happened in the year under appeal. After all, liability to tax can be fixed in the year to whi…

Sh. Lok Nath Narang, Prop, New Delhi vs. ITO, Gurgaon

ITA 6708/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Jan 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblelok Nath Narang, Prop. Vs Ito C/O. M/S. Rra Tax India, Ward-2(1) D-28, South Extension, Part-I Gurgaon New Delhi Pan : Adrpn8014H

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 234ASection 41(1)Section 68

…ght on record to establish that the deduction was claimed or credit balance has been remitted, addition cannot be made u/s 41(1) in view of the following decisions : i. Steel and General Mills Co. Ltd. vs. CIT 96 ITR 438 (Del) ii. CIT vs. Nathubhai Desha Bhai 130 ITR 238 (MP) iii. Liquidator, Mysore Agencies P. Ltd. vs. CIT 114 ITR 853 (Karn) iv. K.V.Moosa Koya & Co vs. CIT 175 ITR 120, 124 (Ker) v. CIT vs. Pranlal P Doshi 201 ITR 756 (Guj) 7. The Ld. AR submitted that the Assessing Officer failed to establish that cessation if at all has happened, has happened in the year under appeal as held by Delhi Bench of…

Dbs Bank Ltd, Mumbai vs. DDIT (It) 1(2), Mumbai

In the result this ground of appeal is allowed for statistical purpose

ITA 1606/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Apr 2017AY 2005-06

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Purushottam Kumar

Section 271(1)

…r and therefore should be allowable in the year of written back. The ld AR in support of submission relied upon the decision of Delhi High Court in case of Steel and General Mills Co Ltd(96 ITR 438) and Madhya Pradesh High Court in case of Nathabhai Desabhai (130 ITR 238). On the other hand the learned DR for the revenue supported the order of authorities below. 9. We have considered the rival contention of the parties and further gone through the orders of authorities below. The assessing officer disallowed the provisions for standard asset written back holding that assessee has failed to furnish the information…

Dbs Bank Ltd, Mumbai vs. DDIT (It) RG 1(2), Mumbai

In the result the appeal of the revenue is partly allowed

ITA 8671/MUM/2010[2005-06]Status: DisposedITAT Mumbai03 Mar 2017AY 2005-06

Bench: Shri D.Karunakar Rao & Shri Pawan Singh

For Appellant: Sh. Percy J. Pardiwalla

Section 254(1)Section 37Section 44C

…ITA No.8671/M/2010, ITA No. 434/M/2011 CO No.250/M/2012 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “L”, MUMBAI BEFORE SHRI D.KARUNAKAR RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.8671/Mum/2010 for (Assessment Year: 2005-06) DBS Bank Limited, The Deputy Commissioner of 3rd Floor, Fort House, Income Tax -(International 221, Dr. D.N. Road, Fort, Taxation), Range -1(2), Vs. 1st Floor Scindia House, Mumbai- 400001 N.M. Marg , Ballard Estate, PAN: AAACT4652J Mumbai -400038 (Appellant) (Respondent) ITA No.434/Mum/2011 for (Assessment Year: 2005-06) C.O. No. 250/M/2012 in ITA No. 434/M/2011…