Sugar and Chemical Limited 306 ITR 392 (SC) & Bihar Agricultural Produce Marketing Board v. CIT

205 Taxmann 378High Court#8862 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2025.

Issues it is cited on

section 11(2)(a)section 10(20a)section 10(20)section 58section 13(1)(d)section 12aa(3)section 13(8)section 80ib(10)section 11(3)legal expensessection 11(5)accumulation of income

Judgments citing Sugar and Chemical Limited 306 ITR 392 (SC) & Bihar Agricultural Produce Marketing Board v. CIT

Deputy Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Awas Evam Vikas Parishad, Lucknow

ITA 22/LKW/2019[2008-09]Status: DisposedITAT Lucknow28 Feb 2025AY 2008-09

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B' BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.532 & 533/LKW/2014 Income Tax Officer-2(3), Lucknow vs. U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Appellant) (Respondent) ITA Nos.534 & 535/LKW/2014 U.P. Housing & Development Board (Uttar Pradesh Awas Evam Vikas Parishad), 104, Mahatma Gandhi Marg, Lucknow PAN:AAAJU0130A (Appellant) VS. Income Tax Officer-2(3), Range-2, Lucknow (Respondent) ITA Nos.21 & 22/LKW/2019 Dy. Commissioner of Income tax (Exemp…

Deputy Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Awas Evam Vikas Parishad, Lucknow

ITA 21/LKW/2019[2007-08]Status: DisposedITAT Lucknow28 Feb 2025AY 2007-08

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.532 & 533/LKW/2014 A.Ys.2007-08 & 2008-09 vs. U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Respondent) ITA Nos.534 & 535/LKW/2014 A.Ys.2007-08 & 2008-09 vs. Income Tax Officer-2(3), Range-2, Lucknow (Respondent) ITA Nos.21 & 22/LKW/2019 A.Ys.2007-08 & 2008-09 vs. M/s U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Respondent) Assessee by: Revenue by: Date of hearing…

U.P Housing & Development Board, Lucknow vs. Income Tax Officer-2(3), Lucknow

Accordingly all four additional grounds filed by the revenue in Appeal numbers 532 & 533 of 2014, stand dismissed

ITA 535/LKW/2014[2008-09]Status: DisposedITAT Lucknow28 Feb 2025AY 2008-09

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Ms. Shweta Mittal, C.AFor Respondent: Sh. G.C. Shrivastava, Special Counsel & Sh. Mazhar Akram, CIT (DR)
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.532 & 533/LKW/2014 A.Ys.2007-08 & 2008-09 Income Tax Officer-2(3), Lucknow vs. U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Appellant) (Respondent) ITA Nos.534 & 535/LKW/2014 A.Ys.2007-08 & 2008-09 U.P. Housing & Development Board (Uttar Pradesh Awas Evam Vikas Parishad), 104, Mahatma Gandhi Marg, Lucknow PAN:AAAJU0130A vs. Income Tax Officer-2(3), Range-2, Lucknow (Appellant) (Respondent) ITA Nos.21 & 22/…

U.P Housing & Development Board, Lucknow vs. Income Tax Officer-2(3), Lucknow

ITA 534/LKW/2014[2007-08]Status: DisposedITAT Lucknow28 Feb 2025AY 2007-08

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Ms. Shweta Mittal, C.AFor Respondent: Sh. G.C. Shrivastava, Special Counsel &
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B' BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.532 & 533/LKW/2014 Income Tax Officer-2(3), Lucknow vs. U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Appellant) (Respondent) ITA Nos.534 & 535/LKW/2014 U.P. Housing & Development Board (Uttar Pradesh Awas Evam Vikas Parishad), 104, Mahatma Gandhi Marg, Lucknow PAN:AAAJU0130A (Appellant) vs. Income Tax Officer-2(3), Range-2, Lucknow (Respondent) ITA Nos.21 & 22/LKW/2019 Dy. Commissioner of Income tax (Exemptio…

Income Tax Officer-2(3), Lucknow vs. U.P Awas Evam Vikas Parishad, Lucknow

ITA 533/LKW/2014[2008-09]Status: DisposedITAT Lucknow28 Feb 2025AY 2008-09

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B' BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.532 & 533/LKW/2014 A.Ys.2007-08 & 2008-09 vs. U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Appellant) (Respondent) ITA Nos.534 & 535/LKW/2014 A.Ys.2007-08 & 2008-09 U.P. Housing & Development Board (Uttar Pradesh Awas Evam Vikas Parishad), 104, Mahatma Gandhi Marg, Lucknow PAN:AAAJU0130A (Appellant) VS. Income Tax Officer-2(3), Range-2, Lucknow (Respondent) ITA Nos.21 & 22/LKW/2019 A.Ys.2007-08 & 2008-09 Dy.…

Income Tax Officer-2(3), Lucknow vs. U.P Awas Evam Vikas Parishad, Lucknow

ITA 532/LKW/2014[2007-08]Status: DisposedITAT Lucknow28 Feb 2025AY 2007-08

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B' BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.532 & 533/LKW/2014 Income Tax Officer-2(3), Lucknow (Appellant) A.Ys.2007-08 & 2008-09 vs. U.P. Awas Evam Vikas Parishad, 104, Mahatma Gandhi Marg, Lucknow-226001 PAN:AAAJU0130A (Respondent) ITA Nos.534 & 535/LKW/2014 A.Ys.2007-08 & 2008-09 U.P. Housing & Development Board (Uttar Pradesh Awas Evam Vikas Parishad), 104, Mahatma Gandhi Marg, Lucknow PAN:AAAJU0130A (Appellant) vs. Income Tax Officer-2(3), Range-2, Lucknow (Respondent) ITA Nos.21 & 22…

M/S. Bangalore Metro Rail Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1116/BANG/2019[2015-16]Status: DisposedITAT Bangalore06 Apr 2023AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. Bangalore Metro Rail Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1115/BANG/2019[2014-15]Status: DisposedITAT Bangalore06 Apr 2023AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. Bangalore Metro Rail Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 1(1)(2), Bangalore

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1114/BANG/2019[2013-14]Status: DisposedITAT Bangalore06 Apr 2023AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. Bangalore Metro Rail Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 1(1)(2), Bangalore

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1113/BANG/2019[2012-13]Status: DisposedITAT Bangalore06 Apr 2023AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. Bangalore Metro Rail Corporation Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle - 1(1)(2), Bangalore

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1112/BANG/2019[2011-12]Status: DisposedITAT Bangalore06 Apr 2023AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

Additional Commissioner of Income Tax, Special Range - 1, Bangalore vs. M/S. Bangalore Metro Rail Corporation Limited, Bangalore

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1048/BANG/2019[2011-12]Status: DisposedITAT Bangalore06 Apr 2023AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

Sugar and Chemical Limited 306 ITR 392 (SC) & Bihar Agricultural Produce Marketing Board v. CIT (205 Taxmann 378) — Cited in 12 Judgments | BharatTax