Venkata Krishna Rice Co. v. CIT

160 ITR 123High Court1986#22889 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing Venkata Krishna Rice Co. v. CIT

M/S. Vpa Civilcon (P) Ltd., Indore vs. Pr. CIT-2, Indore

In the result, the appeal of the assessee is allowed

ITA 864/IND/2019[2015-16]Status: DisposedITAT Indore30 Mar 2022AY 2015-16

Bench: Shri Manish Borad & T.R. Senthil Kumar

For Appellant: Shri C.P. Rawka and Shri Venus Rawka, CAsFor Respondent: Shri P.K. Mitra, CIT-DR

Section 143(2)Section 263Section 263(1)

…jkuverba Dowager Maharani Saheb of Gondal,(1978) 115 ITR 301,305 (Karn); Jagadhri Electric Supply & Industrial Co. v. CIT, (1987) 166 ITR 143 (Punj); Venkatkrishna Rice Co. v. CIT (1987) 163 ITR 129, 137 (mad); Shivaputrappa Channappa Mungoli v. Ag ITO, (1986)160 ITR 123 (Karn); K.N. Agrawal v. CIT, (1991) 189 ITR 769, 772 (All); Keshrimal Bapulal v. CIT, (2001) 252 ITR 764, 769 (MP); Shy am Sundar Agrawal v. State of Assam, (2003) 131 ITR 70, 72-73hl following Rajendra Singh v. Superitendent of taxes, (1990) 79 STC 10,17 3 (Gauh).Also, see Nazarbad Plantations v. State ofKarnataka, (1984) 150 ITR 499 (Karn.). Wi…

M/S Adm Agro Industries Kota & Akola Pvt. Ltd., Haryana vs. The Pr. CIT-1, Bhopal

In the result, the appeal of the assessee is allowed

ITA 535/IND/2016[2008-09]Status: DisposedITAT Delhi08 Feb 2022AY 2008-09

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 535/Del/2016 : Asstt. Year : 2008-09 M/S Adm Agro Industries Kota & Akola Vs Pr. Cit-1, Pvt. Ltd., Vatika Professional Point, 3Rd “Aayakar Bhawan”, Floor, Golf Course Extension Road, 48, Arera Hills, Sector-66, Gurgaon-122018 Hoshangabad Road, Bhopal-462011 (Appellant) (Respondent) Pan No. Aabcs9646L Assessee By : Sh. Pradeep Dinodia, Ca Revenue By : Sh. Satpal Gulati, Cit Dr Date Of Hearing: 07.12.2021 Date Of Pronouncement: 08.02.2022

For Appellant: Sh. Pradeep Dinodia, CAFor Respondent: Sh. Satpal Gulati, CIT DR

Section 115JSection 143(2)Section 143(3)Section 147Section 263Section 43BSection 44ASection 92C

…of the judgments on this proposition are as under:  CIT Vs. Executors of Estate of Late H.H. Raj Kuverba Dowager 115 ITR 301, 305 (Kara.)  Jagadhary Electricity Supply Co. 166 ITR 143 (Punjab)  163 ITR 129,137 (Mad.) - Venkata Krishna Rice Co. Vs. CIT.  160 ITR 123 (Karnataka) - Shivaputrappa Chanappa Mangoli  189 ITR, 772 (Allahabad) - K.N. Agarwal Vs. CIT  243 ITR 83, 87 (S.C.) - Malabar Industrial Co. Ltd. Vs. CIT  243 ITR 490, 500 (Madras) - CIT Vs. Seshasiyas Paper 5. The objections of the ld. AR have been overruled by the ld. PCIT who has observed that this case was transferred to the AO on 29.03.…

Indian International Centre, New Delhi vs. CIT(E), New Delhi

In the result, assessee’s appeal is allowed

ITA 3110/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Jan 2019AY 2010-11

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2010-11 India International Centre, Vs. Cit (E), 40, Max Muller Marg, Room No.2620, Lodhi Estate, Civic Centre, New Delhi. Jl Nehru Marg, New Delhi. Pan: Aaati0660C

For Appellant: Shri Angadh, AdvocateFor Respondent: Shri Sandeep Kumar, CIT, DR

Section 10Section 143(3)Section 2Section 2(15)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 India International Centre, Vs. CIT (E), 40, Max Muller Marg, Room No.2620, Lodhi Estate, Civic Centre, New Delhi. JL Nehru Marg, New Delhi. PAN: AAATI0660C (Appellant) (Respondent) Assessee by : Shri Angadh, Advocate Revenue by : Shri Sandeep Kumar, CIT, DR Date of Hearing : 11.12.2018 Date of Pronouncement : 14.01.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 31st March, 2015 passed by…