W.B.Financial Corporation v. DCIT

263 ITR 332High Court#15489 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

Judgments citing W.B.Financial Corporation v. DCIT

ACIT, Circle - 5(2), Kolkata vs. M/S. Balmer Lawrie & Co. Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 98/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

…Law in favour of the assessee and against the department. No costs. 2.7.2. We find that the ld DR placed reliance on the decision of the Hon'ble Jurisdictional High Court relied upon by the ld CITA in the case of W.B.Financial Corporation vs DCIT reported in 263 ITR 332 (Cal). In that case, the assessee was a State Financial Corporation and had invested in shares of various companies to the tune of Rs 14,05,785/- and the assessee wrote off the above sum as a bad investment in Asst Year 1992-93 on the ground that there was no possibility of getting any amount against the investment in shares of those companies. T…

Balmer Lawrie & Co. Ltd., Kolkata vs. DCIT, Circle - 5(2), Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 111/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

…Law in favour of the assessee and against the department. No costs. 2.7.2. We find that the ld DR placed reliance on the decision of the Hon'ble Jurisdictional High Court relied upon by the ld CITA in the case of W.B.Financial Corporation vs DCIT reported in 263 ITR 332 (Cal). In that case, the assessee was a State Financial Corporation and had invested in shares of various companies to the tune of Rs 14,05,785/- and the assessee wrote off the above sum as a bad investment in Asst Year 1992-93 on the ground that there was no possibility of getting any amount against the investment in shares of those companies. T…

West Bengal Electronic Industries Development Corporation Limited, Kolkata vs. D.C.I.T Cir - 1, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1982/KOL/2013[2009-10]Status: DisposedITAT Kolkata24 Aug 2018AY 2009-10

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-1, Kolkata -Vs- M/S West Bengal Electronics Industry Development Corp. Ltd. [Pan: Aaacw 2411 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. CounselFor Respondent: Shri Md. Usman, CIT DR
Section 139(5)Section 143(3)

…Law in favour of the assessee and against the department. No costs. 2.7.2. We find that the ld DR placed reliance on the decision of the Hon’ble Jurisdictional High Court relied upon by the ld CITA in the case of W.B.Financial Corporation vs DCIT reported in 263 ITR 332 (Cal). In that case, the assessee was a State Financial Corporation and had invested in shares of various companies to the tune of Rs 14,05,785/- and the assessee wrote off the above sum as a bad investment in Asst Year 1992-93 on the ground that there was no possibility of getting any amount against the investment in shares of those companies. T…

West Bengal Electronic Industries Development Corporation Limited, Kolkata vs. A.C.I.T Cir - 1, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1981/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2018AY 2008-09

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-1, Kolkata -Vs- M/S West Bengal Electronics Industry Development Corp. Ltd. [Pan: Aaacw 2411 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. CounselFor Respondent: Shri Md. Usman, CIT DR
Section 139(5)Section 143(3)

…Law in favour of the assessee and against the department. No costs. 2.7.2. We find that the ld DR placed reliance on the decision of the Hon’ble Jurisdictional High Court relied upon by the ld CITA in the case of W.B.Financial Corporation vs DCIT reported in 263 ITR 332 (Cal). In that case, the assessee was a State Financial Corporation and had invested in shares of various companies to the tune of Rs 14,05,785/- and the assessee wrote off the above sum as a bad investment in Asst Year 1992-93 on the ground that there was no possibility of getting any amount against the investment in shares of those companies. T…

D.C.I.T Cir - 1, Kolkata vs. M/S West Bengal Electronics Industry Development Corporation Ltd, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1945/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2018AY 2008-09

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-1, Kolkata -Vs- M/S West Bengal Electronics Industry Development Corp. Ltd. [Pan: Aaacw 2411 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. CounselFor Respondent: Shri Md. Usman, CIT DR
Section 139(5)Section 143(3)

…Law in favour of the assessee and against the department. No costs. 2.7.2. We find that the ld DR placed reliance on the decision of the Hon’ble Jurisdictional High Court relied upon by the ld CITA in the case of W.B.Financial Corporation vs DCIT reported in 263 ITR 332 (Cal). In that case, the assessee was a State Financial Corporation and had invested in shares of various companies to the tune of Rs 14,05,785/- and the assessee wrote off the above sum as a bad investment in Asst Year 1992-93 on the ground that there was no possibility of getting any amount against the investment in shares of those companies. T…

Chaitanya Builders & Leasing (P) Ltd., Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee is dismissed

ITA 1829/CHNY/2015[2006-07]Status: DisposedITAT Chennai03 May 2017AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.1829/Mds/2015 "नधा*रण वष* /Assessment Year: 2006-07

For Respondent: Mr.A.V.Sreekanth, JCIT
Section 36(1)(vii)Section 36(2)(i)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी !ड.एस. सु"दर $संह, लेखा सद"य के सम) BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1829/Mds/2015 "नधा*रण वष* /Assessment Year: 2006-07 Vs. M/s.Chaitanya Builders & Leasing (P) The Asst. Commissioner of Ltd., No.15, 4th Floor, Income Tax, Circle-I(3), Kakani towers, Khader Nawaz Khan Chennai. Road, Chennai-600 006. [PAN: AAACC 1338 E] (अपीलाथ-/Appellant) (./यथ-/Respondent) : अपीलाथ- क0 ओर से/ Appellant by Mr.T.N.S…

W.B.Financial Corporation v. DCIT (263 ITR 332) — Cited in 6 Judgments | BharatTax