Swastic Textile Co. (P.) Ltd. v. CIT

150 ITR 155High Court1984#19315 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing Swastic Textile Co. (P.) Ltd. v. CIT

SHRI SAHIL SURENDRA SAHARIA,KOLKATA vs. ITO, WARD - 1(3), DIBRUGARH

Appeal is dismissed

ITA 56/GTY/2018[2010-11]Status: DisposedITAT Guwahati18 Dec 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L.Sainiassessment Year :2010-11

Section 143(3)Section 37(1)

…2] 108 ITR 888 (Madj (ii) Shahzada Nand & Sans Vs. CIT (1977) 108 ITR 358 (Se) (iii) CIT Vs. Coimbatore Salem Transport Pvt. Ltd. (1966) 61 ITR 480 (Mad) (iv) Aluminium Corpn. Ltd. Vs. CIT (1972) 86 TTR 11 (SC) (v) Swastic Textiles Co .(P) Ltd. Vs. CIT (1984) 150 ITR 155 (Guj) (vi) Jamshedpur Motor Accessories Stores Vs. CIT (1974) 95 JTR 664 (Pat) (vii) . CIT Vs. ASK. Rathinasamy Nadar (1995) 212 ITR 527 (Mad) (viii) Lokshminarain Modonlal Vs. CIT (1972) 86 TTR 439 (SC) and (ix) Dr.G.G.Joshi Vs. CIT (1944) 209 ITR 324 (Guj). 5.3 I have carefully considered the matter. Assessee had not given any fact regarding ac…

SHRI SAMIR TRIKAMLAL PRAJAPATI,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3,, MEHSANA

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 882/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad03 Jul 2018AY 2011-12

Bench: Shri Waseem Ahmed & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 882/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2011-12) Shri Samir Trikamlal The Ito, बनाम/ Prajapati, Ward – 3, Vs. C/O Vijay Metal & Engg. Mehsana Corporation, Block No.C/6, Kartik Complex, Melamail Compound, Mahendra Mill, Kalol – 382 721 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abipp 7876 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri U. S. Bhati & Abhimanyu Singh Bhati, A.R. ""यथ" क" ओर से/Respondent By : Shri Uma Shankar Prasad, Sr. D.R.

For Appellant: Shri U. S. Bhati & Abhimanyu SinghFor Respondent: Shri Uma Shankar Prasad, Sr. D.R
Section 40A(2)(b)

…proper grounds. We are unable to see any infirmity or perversity in the impugned order. Therefore, we have no reason to interfere in the same.” 6. Copies of judgements which were already placed on record are as under: (a) Swastik Textile Co. P. Ltd v/s CIT 150 ITR 155 (Guj) (b) CIT v/s Bharat Medical Store 308 ITR 373 (P&H) (c) ITO v/s Naval Technoplast Industries Ltd (ITA No.3004/Ahd/2008 dt.29.04.2011) (d) Bulk Explosives v/s DCIT ( ITA No. 1216/Del/2011 dt. 28.06.2013) and (e) Jt. CIT v/s Vinitee Electronics Pvt. Ltd. (ITA No.2835/Del/2011 dt. 31.07.2012) 7. As per the direction of the Hon'ble Bench, we ar…

ESSA I MERCHANT,MUMBAI vs. JCIT RG 17(1), MUMBAI

In the result the appeal of the assessee is allowed

ITA 1592/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Feb 2018AY 2012-13

Bench: Shri R.C. Sharma & Shri Pawan Singhessa Ismail Merchant Jcit 13(3), (Prop. Of M/S Advance Aayakar Bhavan, Computers), 123, Ground Floor, Mumbai-400020 Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Acit 17(1), Essa Ismail Merchant Aayakar Bhavan, (Prop. Of M/S Advance Mumbai-400020 Computers), 123, Ground Floor, Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Essa Ismail Merchant Jcit 17(1), (Prop. Of M/S Advance Aayakar Bhavan, Computers), Unit No.9, Yusuf Mumbai-400020 Building, Ground Floor, Junction Vs. Of M.G. Road & Veer Nariman Road, Flora Fountain, Fort, Mumbai-400001. Pan: Afspm6894H (Appellant) (Respondent) Ita No. 3618 & 4521/M/2016 & 1592 & 3426/M/17 Essa Ismail Merchant

For Respondent: Shri Ram Tiwari (DR)
Section 133(6)Section 143(3)Section 253Section 254(1)

…g services has been confirmed by the company in independent confirmation and no further summons were issued by the Assessing Officer. Reliance here is also placed on the judgment of Gujarat High Court in the case of Swastic Textile Co. (P.) Ltd. v. CIT [1984] 150 ITR 155 wherein Hon’ble Court was considering a case where assessee carried on the business of manufacturing and selling textile machinery. It also derived income as a partner in two firms. For the assessment year 1970-71, it claimed deduction of Rs. 14,250 paid as commission to N on the sale of machinery manufactured by it to A Mills. N had stated on oa…

ESS ISMAIL MERCHANT,MUMBAI vs. JT CIT 13(3), MUMBAI

In the result the appeal of the assessee is allowed

ITA 3618/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri R.C. Sharma & Shri Pawan Singhessa Ismail Merchant Jcit 13(3), (Prop. Of M/S Advance Aayakar Bhavan, Computers), 123, Ground Floor, Mumbai-400020 Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Acit 17(1), Essa Ismail Merchant Aayakar Bhavan, (Prop. Of M/S Advance Mumbai-400020 Computers), 123, Ground Floor, Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Essa Ismail Merchant Jcit 17(1), (Prop. Of M/S Advance Aayakar Bhavan, Computers), Unit No.9, Yusuf Mumbai-400020 Building, Ground Floor, Junction Vs. Of M.G. Road & Veer Nariman Road, Flora Fountain, Fort, Mumbai-400001. Pan: Afspm6894H (Appellant) (Respondent) Ita No. 3618 & 4521/M/2016 & 1592 & 3426/M/17 Essa Ismail Merchant

For Respondent: Shri Ram Tiwari (DR)
Section 133(6)Section 143(3)Section 253Section 254(1)

…g services has been confirmed by the company in independent confirmation and no further summons were issued by the Assessing Officer. Reliance here is also placed on the judgment of Gujarat High Court in the case of Swastic Textile Co. (P.) Ltd. v. CIT [1984] 150 ITR 155 wherein Hon’ble Court was considering a case where assessee carried on the business of manufacturing and selling textile machinery. It also derived income as a partner in two firms. For the assessment year 1970-71, it claimed deduction of Rs. 14,250 paid as commission to N on the sale of machinery manufactured by it to A Mills. N had stated on oa…

Swastic Textile Co. (P.) Ltd. v. CIT (150 ITR 155) — Cited in 4 Judgments | BharatTax