Whirlpool of India Ltd. v. CIT, New Delhi

245 ITR 3Supreme Court of India2000#12483 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 143(3)Section 2(47)Section 40(a)(ia)Section 43CA Section 50C Section 50C(1)

Issues it is cited on

section 40(a)section 40(a)(ia)section 43 section 40 transfer company section 143(3)india total income interest

Judgments citing Whirlpool of India Ltd. v. CIT, New Delhi

Income Tax Officer, Mumbai vs. Meelendra Deependra Singh, Mumbai

In the result, ITA No.4430/Mum/2023 is dismissed

ITA 4430/MUM/2023[2011-12]Status: DisposedITAT Mumbai28 May 2024AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm Income Tax Officer Room No.116, 1St Floor, Meelendra Deependra Singh, G-Block, 503, Pushpakunj, A Road, Kautilya Bhavan, Churchgate, Vs. Bandra Kurla Complex, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Pan No. Bfaps5402N Assessee By : Shri H.N. Motiwalla, Ar Revenue By : Shri Rajesh Meshram, Dr Date Of Hearing: 22.05.2024 Date Of Pronouncement : 28.05.2024

For Appellant: Shri H.N. Motiwalla, ARFor Respondent: Shri Rajesh Meshram, DR

Section 143(3)Section 50C

…n Kolkata Export Company took note of the earlier decisions on the same issue in the case of Allied Motors (P.) Ltd. v. CIT [1997] 91 Taxman 205/224 ITR 677, Whirlpool of India Ltd. v. CIT [2000] 245 ITR 3, CIT v. Amrit Banaspati Co. Ltd. [2002] 123 Taxman 74/255 ITR 117 (SC) and CIT v. Alom Enterprises [2009] 185 Taxman 416/319 ITR 306 and held that the new proviso should be given retrospective effect from the insertion on the ground that the proviso was added to remedy unintended consequences and supply an obvious omission. The proviso ensured reasonable interpretation and retrospective effect would serve the o…

Hi-Lite Builders Private Limited, Kozhikode vs. DCIT, Central Circle-1, Kozhikode

In the result, the appeal by the assessee is allowed

ITA 620/COCH/2022[2009-2010]Status: DisposedITAT Cochin20 Jan 2023AY 2009-2010

Bench: Smt. Beena Pillai & Ms. Padmavathy S.Assessment Year : 2009-10

For Appellant: Mr. Shameem Ahamed, AdvocateFor Respondent: Smt. J M Jamuna Devi, Sr. AR

Section 139Section 143(3)Section 263Section 40

…omission. The proviso ensured reasonable interpretation and retrospective effect would serve the object behind the enactment. The aforesaid view has consistently been followed by this Court in the following cases, viz., Whirlpool of India Ltd., v. CIT [2000] 245 ITR 3, CIT v. Amrit Banaspati Co. Ltd.[2002] 255 ITR 117/[2002] 123 Taxman 74 (SC) and CIT v. Alom Enterprises Ltd. [2009] 319 ITR 306/185 Taxman 416 (SC). 30. Hence, in light of the forgoing discussion and the binding effect of the judgment given in Allied Motors (P.) Ltd. case (supra), we are of the view that the amended provision of Sec 40(a)(ia) of t…

Bellandur Chikkagurappa Jayaramreddy, Bengaluru vs. The Asst. Commissioner of Income-Tax Circle 4(3)(1), Bengaluru

The appeal of the assessee is allowed

ITA 1322/BANG/2019[2014-15]Status: DisposedITAT Bangalore05 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year : 2014-15

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 2(47)(v)Section 234BSection 50C

…see or held to be retrospective. 12. The Hon’ble Supreme Court in Kolkata Export Company took note of the earlier decisions on the same issue in the case of Allied Motors (P.) Ltd. v. CIT [1997] 91 Taxman 205/224 ITR 677, Whirlpool of India Ltd. v. CIT [2000] 245 ITR 3, CIT v. Amrit Banaspati Co. Ltd. [2002] 123 Taxman 74/255 ITR 117 (SC) and CIT v. Alom Enterprises [2009] 185 Taxman 416/319 ITR 306 and held that the new proviso should be given retrospective effect from the insertion on the ground that the proviso was added to remedy unintended consequences and supply an obvious omission. The proviso ensured reas…

M/S Millenium Consultants& Service Providers, Allahabad vs. DCIT, Allahabad

In the result, appeal filed by the assessee is partly allowed

ITA 138/ALLD/2010[2005-06]Status: DisposedITAT Allahabad30 Sept 2021AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. A.K. Singh, Sr. DR

Section 143(2)Section 143(3)

…etation and retrospective effect would serve the object behind the enactment. The aforesaid view has consistently been followed by this Court in the following cases, viz., Whirlpool of India Ltd., v. CIT [2000] 245 ITR 3, CIT v. Amrit Banaspati Co. Ltd.[2002] 255 ITR 117/[2002] 123 Taxman 74 (SC) and CIT v. Alom Enterprises Ltd. [2009] 319 ITR 306/185 Taxman 416 (SC). 30. Hence, in light of the forgoing discussion and the binding effect of the judgment given in Allied Moters (P.) Ltd. case (supra), we are of the view that the amended provision of Sec 40(a)(ia) of the IT Act should be interpreted liberally and equ…

M/S. Srs Buildcon P. Ltd., New Delhi vs. ITO, Faridabad

The appeal is partly allowed

ITA 4537/DEL/2014[2009-10]Status: DisposedITAT Delhi06 Dec 2018AY 2009-10

Bench: Shri Kuldip Singh & Shri Prashant Maharishisrs Buildcon P. Ltd, Vs. Ito, Rra Taxindia, D-28, South Ward-Ii(1), Extension, Part-I, New Delhi Faridabad Pan: Aaics9912Q (Appellant) (Respondent)

For Appellant: Shri Somil Agarwal, AdvFor Respondent: Shri V K Jiwani, Sr. DR

Section 143(3)Section 14ASection 40Section 40a

…omission. The proviso ensured reasonable interpretation and retrospective effect would serve the object behind the enactment. The aforesaid view has consistently been followed by this Court in the following cases, viz., Whirlpool of India Ltd., v. CIT [2000] 245 ITR 3, CIT v. Amrit Banaspati Co. Ltd.[2002] 255 ITR 117/[2002] 123 Taxman 74 (SC) and CIT v. Alom Enterprises Ltd. [2009] 319 ITR 306/185 Taxman 416 (SC). 30. Hence, in light of the forgoing discussion and the binding effect of the judgment given in Allied Moters (P.) Ltd. case (supra), we are of the view that the amended provision of Sec 40(a)(ia) of…

M/S.Us Technology Resources P. Ltd, Trivandrum vs. The DCIT, Trivandrum

In the result, the appeal for assessment year 2011-2012

ITA 475/COCH/2016[2012-13]Status: DisposedITAT Cochin11 May 2018AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Raghunathan S., AdvocateFor Respondent: Sri. Santham Bose, CIT-DR

Section 144C(5)Section 190Section 194JSection 234BSection 40Section 92C(3)

…The proviso ensured reasonable interpretation and retrospective effect would serve the object behind the enactment. The aforesaid view has consistently been followed by this Court in the following cases, viz., Whirlpool of India Ltd., v. CIT, New Delhi [2000] 245 ITR 3, CIT v. Amrit Banaspati [2002] 255 ITR 117 and CIT v. Alom Enterprises Ltd. [2009] 319 ITR 306. 30. Hence, in light of the forgoing discussion and the binding effect of the judgment given in Allied Moters (supra), we are of the view that the amended provision of See 40(a)(ia) of the IT Act should be interpreted liberally and equitable and applies r…

M/S.Us Technology Resources P. Ltd, Trivandrum vs. The ACIT, Trivandrum

In the result, the appeal for assessment year 2011-2012

ITA 134/COCH/2016[2011-12]Status: DisposedITAT Cochin11 May 2018AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Raghunathan S., AdvocateFor Respondent: Sri. Santham Bose, CIT-DR

Section 144C(5)Section 190Section 194JSection 234BSection 40Section 92C(3)

Commissioner of Income Tax Kolkata XII vs. M/S Calcutta Export Company

C.A. No.-004339-004340 - 2018Supreme Court24 Apr 2018

Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL

…tive effect would serve the object behind the 24 enactment. The aforesaid view has consistently been followed by this Court in the following cases, viz., Whirlpool of India Ltd., vs. CIT, New Delhi (2000) 245 ITR 3, CIT vs. Amrit Banaspati (2002) 255 ITR 117 and CIT vs. Alom Enterprises Ltd. (2009) 319 ITR 306. 30) Hence, in light of the forgoing discussion and the binding effect of the judgment given in Allied Moters (supra), we are of the view that the amended provision of Sec 40(a)(ia) of the IT Act should be interpreted liberally and equitable and applies retrospectively from the date when S…