Tax Recovery Officer (2018) 407 ITR 369 (AP&T HC) (iv) Official Assignee v. T.R.Bhuvaneswari

398 ITR 145High Court2017#14146 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2023.

Judgments citing Tax Recovery Officer (2018) 407 ITR 369 (AP&T HC) (iv) Official Assignee v. T.R.Bhuvaneswari

Mr Nilesh Bharani, Mumbai vs. DCIT CC 4(1), Mumbai

ITA 612/MUM/2020[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No. 612/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12)

For Appellant: Shri Vinod Kumar/SatishFor Respondent: Shri Murli Mohan
Section 132(1)Section 143(1)Section 143(3)Section 147Section 148Section 153ASection 153CSection 68Section 69

…n of India & Anr. vs. Indian Fisheries (P) Ltd. (1965) 57 ITR 331,334 (SC), CIT v. Indian Molasses Co. (P) Ltd. (1989) 176 ITR 473 (Cal), ITO vs. Shrilekha Business Consultancy (P.) Ltd. [2020] 121 taxmann.com 150 (Hyderabad - Trib.), Ballarpur Industries Ltd 398 ITR 145 (Bombay), UAL Industries Ltd [2013] 31 taxmann.com 111 (Kolkata - Trib.) (TM) approved the said law. 19. We further opine that the same legal position would also be applicable u/s 153C of the Act as well and wherever the AO of the searched person handed over the seized material to the AO of the „other person‟, then that AO of the „other person‟…

Deputy Commissioner of Income-Tax, Circle -1(1), Pune vs. M/S. Cummins Sales & Services (I), Ltd, (Formerly Known As Cummins Diesels Sales & Service Ltd, Pune

In the result, the appeal filed by the Revenue stands partly allowed

ITA 2121/PUN/2017[2006-07]Status: DisposedITAT Pune27 Jun 2022AY 2006-07
For Appellant: Shri Ketan VedFor Respondent: Shri Shivraj B. Morey
Section 143(3)Section 14ASection 72ASection 72A(4)

…eason as to why a declaration should not be accorded.” 14. The ratio of the decision of the Hon’ble Delhi High Court in the case of IEL Ltd. (supra) was quoted with approval by the Hon’ble Jurisdictional High Court in the of Ballarpur Industries Ltd. vs. CIT, 398 ITR 145 (Bom.) by holding as under :- 12 “14. The Division Bench of Delhi High Court has held in the aforesaid decision that once the declaration is granted under Section 72A of the Income Tax Act, the amalgamated company thus received the benefit inasmuch as it is able to take advantage of the unabsorbed depreciation and accumulated losses. Upon fulfil…

Assistant Commissioner of Income Tax Circle-5(1)(2), Bangalore vs. M/S Olive Lifesciences Pvt Ltd, Bangalore

In the result, the appeal filed by the Revenue and the cross objection filed by the assessee are dismissed

ITA 399/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Jun 2021AY 2012-13

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Tata Krishna, AdvocateFor Respondent: Sri.Muzaffar Hussain, CIT-DR
Section 7

…a Tech Nathdwara Cement Ltd. V. UOI 2020- TIOL-760-HC-RAJ-GST (iii) Leo Edibles & Fats Ltd. V. Tax Recovery Officer (2018) 407 ITR 369 (AP&T HC) (iv) Official Assignee v. T.R.Bhuvaneswari (2016) 385 ITR 105 (Madras) (v) Ballarpur Industries Ltd. V. CIT (2017) 398 ITR 145 (Bom. HC) (vi) Shamken Multfab Ltd. V. DCIT (2013) taxmann.com 329 (Delhi Trib.) 3. The learned Departmental Representative did not contend that department is entitled to recover tax arrears exceeding the amounts specified in the Board Circular No. 17/2019 dated 8th August, 2019. However, it was contended by the learned DR that the department wan…

Windsor Machines Ltd., Mumbai vs. DCIT - Circle 3, Thane

ITA 4696/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 May 2020AY 2013-14

Bench: Shri Manoj Kumar Aggarwal, Am & Ms. Madhumita Roy, Jm आयकरअपीलसं./ I.T.A. No. 2709/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 4696/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 2710/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No.4697/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) M/S. Windsor Machines Ltd. Dcit-Circle-3 Room No.2, “B” Wing, 6Th Floor बनाम/ 102/103, Devmilan Chs Next To Tip Top Plaza Vs. Ashar I.T. Park, Road No.16Z Lbs Road, Thane-(W)-400 604. Wagle Estate, Thane (W)-400 604. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacd-4302-P (अपीलाथ"/Appellant) (""यथ"/ Respondent) : Assessee By : S/Shri Pradip N. Kapasi & Shri Akhilesh Pevekar – Ld. Ars Revenue By : Shri Vinay Sinha – Ld. Cit-Dr सुनवाईक"तारीख/ : 07/01/2020 Date Of Hearing घोषणाक"तारीख/ : 28/05/2020 Date Of Pronouncement

For Appellant: S/Shri Pradip N. Kapasi &For Respondent: Shri Vinay Sinha – Ld. CIT-DR
Section 115Section 115JSection 154

…s of Sec. 115JB(2) Expl.-1(vii). The benefit provided under those provisions of Sec. 115JB was available to all sick companies without the order of BIFR. Reliance was placed on the decision of Hon’ble Bombay High Court in the vase of Ballarpur Industries Ltd. 398 ITR 145 and also on other decisions, which have already been mentioned in the impugned order. A plea was also raised that non-grant of relief would adversely affect the cash flow position of the company. 3.2 In the alternative, the assessee also submitted that amount credited to Profit & Loss Account in respect of waiver of loans as per the orders of BIF…

Windsor Machines Ltd., Mumbai vs. DCIT - Circle 3, Thane

ITA 2710/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 May 2020AY 2014-15

Bench: Shri Manoj Kumar Aggarwal, Am & Ms. Madhumita Roy, Jm आयकरअपीलसं./ I.T.A. No. 2709/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 4696/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 2710/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No.4697/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) M/S. Windsor Machines Ltd. Dcit-Circle-3 Room No.2, “B” Wing, 6Th Floor बनाम/ 102/103, Devmilan Chs Next To Tip Top Plaza Vs. Ashar I.T. Park, Road No.16Z Lbs Road, Thane-(W)-400 604. Wagle Estate, Thane (W)-400 604. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacd-4302-P (अपीलाथ"/Appellant) (""यथ"/ Respondent) : Assessee By : S/Shri Pradip N. Kapasi & Shri Akhilesh Pevekar – Ld. Ars Revenue By : Shri Vinay Sinha – Ld. Cit-Dr सुनवाईक"तारीख/ : 07/01/2020 Date Of Hearing घोषणाक"तारीख/ : 28/05/2020 Date Of Pronouncement

For Appellant: S/Shri Pradip N. Kapasi &For Respondent: Shri Vinay Sinha – Ld. CIT-DR
Section 115Section 115JSection 154

…s of Sec. 115JB(2) Expl.-1(vii). The benefit provided under those provisions of Sec. 115JB was available to all sick companies without the order of BIFR. Reliance was placed on the decision of Hon’ble Bombay High Court in the vase of Ballarpur Industries Ltd. 398 ITR 145 and also on other decisions, which have already been mentioned in the impugned order. A plea was also raised that non-grant of relief would adversely affect the cash flow position of the company. 3.2 In the alternative, the assessee also submitted that amount credited to Profit & Loss Account in respect of waiver of loans as per the orders of BIF…

Windsor Machines Ltd., Mumbai vs. DCIT - Circle 3, Thane

ITA 4697/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 May 2020AY 2014-15

Bench: Shri Manoj Kumar Aggarwal, Am & Ms. Madhumita Roy, Jm आयकरअपीलसं./ I.T.A. No. 2709/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 4696/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 2710/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No.4697/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) M/S. Windsor Machines Ltd. Dcit-Circle-3 Room No.2, “B” Wing, 6Th Floor बनाम/ 102/103, Devmilan Chs Next To Tip Top Plaza Vs. Ashar I.T. Park, Road No.16Z Lbs Road, Thane-(W)-400 604. Wagle Estate, Thane (W)-400 604. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacd-4302-P (अपीलाथ"/Appellant) (""यथ"/ Respondent) : Assessee By : S/Shri Pradip N. Kapasi & Shri Akhilesh Pevekar – Ld. Ars Revenue By : Shri Vinay Sinha – Ld. Cit-Dr सुनवाईक"तारीख/ : 07/01/2020 Date Of Hearing घोषणाक"तारीख/ : 28/05/2020 Date Of Pronouncement

For Appellant: S/Shri Pradip N. Kapasi &For Respondent: Shri Vinay Sinha – Ld. CIT-DR
Section 115Section 115JSection 154

…s of Sec. 115JB(2) Expl.-1(vii). The benefit provided under those provisions of Sec. 115JB was available to all sick companies without the order of BIFR. Reliance was placed on the decision of Hon’ble Bombay High Court in the vase of Ballarpur Industries Ltd. 398 ITR 145 and also on other decisions, which have already been mentioned in the impugned order. A plea was also raised that non-grant of relief would adversely affect the cash flow position of the company. 3.2 In the alternative, the assessee also submitted that amount credited to Profit & Loss Account in respect of waiver of loans as per the orders of BIF…

Windsor Machines Ltd., Mumbai vs. DCIT - Circle 3, Thane

ITA 2709/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 May 2020AY 2013-14

Bench: Shri Manoj Kumar Aggarwal, Am & Ms. Madhumita Roy, Jm आयकरअपीलसं./ I.T.A. No. 2709/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 4696/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2013-14) & आयकरअपीलसं./ I.T.A. No. 2710/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No.4697/Mum/2019 ("नधा"रणवष"/ Assessment Year: 2014-15) M/S. Windsor Machines Ltd. Dcit-Circle-3 Room No.2, “B” Wing, 6Th Floor बनाम/ 102/103, Devmilan Chs Next To Tip Top Plaza Vs. Ashar I.T. Park, Road No.16Z Lbs Road, Thane-(W)-400 604. Wagle Estate, Thane (W)-400 604. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacd-4302-P (अपीलाथ"/Appellant) (""यथ"/ Respondent) : Assessee By : S/Shri Pradip N. Kapasi & Shri Akhilesh Pevekar – Ld. Ars Revenue By : Shri Vinay Sinha – Ld. Cit-Dr सुनवाईक"तारीख/ : 07/01/2020 Date Of Hearing घोषणाक"तारीख/ : 28/05/2020 Date Of Pronouncement

For Appellant: S/Shri Pradip N. Kapasi &For Respondent: Shri Vinay Sinha – Ld. CIT-DR
Section 115Section 115JSection 154

…s of Sec. 115JB(2) Expl.-1(vii). The benefit provided under those provisions of Sec. 115JB was available to all sick companies without the order of BIFR. Reliance was placed on the decision of Hon’ble Bombay High Court in the vase of Ballarpur Industries Ltd. 398 ITR 145 and also on other decisions, which have already been mentioned in the impugned order. A plea was also raised that non-grant of relief would adversely affect the cash flow position of the company. 3.2 In the alternative, the assessee also submitted that amount credited to Profit & Loss Account in respect of waiver of loans as per the orders of BIF…

Tax Recovery Officer (2018) 407 ITR 369 (AP&T HC) (iv) Official Assignee v. T.R.Bhuvaneswari (398 ITR 145) — Cited in 7 Judgments | BharatTax