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“average rate of income-tax”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(10)10 judgments

Judgments citing average rate of income-tax

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS, Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2778/MUM/2024[2019-20]Status: DisposedITAT Mumbai27 Nov 2024AY 2019-20

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS, Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2777/MUM/2024[2018-19]Status: DisposedITAT Mumbai27 Nov 2024AY 2018-19

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2776/MUM/2024[2017-18]Status: DisposedITAT Mumbai27 Nov 2024AY 2017-18

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2775/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Nov 2024AY 2016-17

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS, Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2774/MUM/2024[2015-16]Status: DisposedITAT Mumbai27 Nov 2024AY 2015-16

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2773/MUM/2024[2014-15]Status: DisposedITAT Mumbai27 Nov 2024AY 2014-15

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

The Great Eastern Shipping Co. Ltd, Mumbai vs. The Deputy Commissioner of Income Tax, TDS Circle 2(3), Mumbai

In the result, all the eight appeals filed by the assessee are allowed

ITA 2771/MUM/2024[2012-13]Status: DisposedITAT Mumbai27 Nov 2024AY 2012-13

Bench: Shri Sandeep Gosain & Ms. Padmavathy S

Section 192(3)Section 201Section 220(2)Section 250

from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income ... from such income at the time of payment. For this purpose, the amount of tax to be deducted is computed at the average rate of income-tax arrived at by applying the rates in force for the financial year in which the payment is made on the estimated income

Gloster Ltd(Formerly Known As Kettlewell Bullen & Co. Ltd, Kolkata vs. PCIT-2, Kolkata

In the result, appeal of the assessee is allowed

ITA 519/KOL/2023[2018-19]Status: DisposedITAT Kolkata05 Apr 2024AY 2018-19

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2018-19

For Appellant: Shri Soumen Adak, FCAFor Respondent: Shri Abhijit Kundu, CIT
Section 115JSection 143Section 143(3)Section 194JSection 263Section 40Section 74

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT

Yoshio Kubo vs. Commissioner of Income Tax

The appeals are disposed of accordingly

ITA - 441 / 2003HC Delhi31 Jul 2013

income chargeable under the head "Salaries" shall, at the time of payment, deduct income-tax 61[***] on the amount payable at the average rate of income-tax 62[***] computed on the basis of the rates in force for the financial year in which the payment is made, on the estimated

CIT vs. Cj International Hotels Ltd

The appeals are allowed

ITA - 445 / 2011HC Delhi11 May 2011
Section 133ASection 192Section 201Section 201(1)

income chargeable under the head “salaries” shall, at the time of payment, deduct income-tax on the amount payable at the average rate of income-tax on the amount payable at the average rate of income tax computed on the basis of the rates in force for the financial year