Section 37(4) of the Income Tax Act

28 judgments on BharatTax turn on Section 37(4).

Judgments on Section 37(4)

Industrial Cables Pvt. Ltd vs. Commnr. of Income Tax & Anr

ITA/10/2005HC Punjab & Haryana03 Dec 2025

Bench: MR. JUSTICE AMARINDER SINGH GREWAL,MR. JUSTICE JAGMOHAN BANSAL

Section 37(4)

M/S. Standard Chartered Bank, Mumbai vs. Jt. CIT. Spl. RG. 27, Mumbai

In the result, appeal is partly allowed

ITA 7891/MUM/2004[1997-1998]Status: DisposedITAT Mumbai12 Apr 2019AY 1997-1998

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri P.J. Pardiwala a/wFor Respondent: Shri Manoj Kumar

Section 115JSection 90(2)

ITO, New Delhi vs. M/S. Modipon Ltd., Uttar Pradesh

In the result appeal filed by the revenue stands dismissed

ITA 5757/DEL/2014[1984-85]Status: DisposedITAT Delhi13 Dec 2017AY 1984-85

Bench: Shri P.K. Bansal & Smt. Beena A Pillaiay: 1984-85 The Ito Vs. Modipon Ltd. Ward 5(4) Hapur Road New Delhi Opp. Nagar Palika Modinagar 201 204 Uttar Pradesh Pan: Aaacm 2069 E (Appellant) (Respondent) Appellant By Sh. P.Damkanunjna, Sr.D.R. Respondent By Sh. Santosh Aggarwal, Adv. Date Of Hearing 11.12.2017 Date Of 13.12.2017 Pronouncement Order Per Beena A Pillaithe Present Penalty Appeal Has Been Filed By Revenue Against Order Dated 27/08/14 Passed By Ld.Cit(A)-8, New Delhi For Assessment Year 1984-85 On The Following Grounds Of Appeal: “1. Whether On The Facts & Circumstances Of The Case & In Law, The Ld.Cit(A) Has Erred In Deleting The Penalty Of Rs.20,72,130/- Imposed By The Ao On Account Of Addition Made U/S 37(4) & 40A(5) Of The Income Tax Act, 1961 (The Act)?

Section 143Section 256(1)Section 30Section 37Section 37(4)Section 43

C.I.T., Udaipur vs. Ms. Hindustan Zinc Ltd., Udaipur

The appeal stands disposed of

ITA/23/2003HC Rajasthan02 May 2017

Bench: Us To Adjudicate The Following Substantial Questions Of Law:- “(1) Whether On The Facts & In The Circumstances Of The Case The Assessing Officer Was Justified In Making Additions Of Rs.476.84 Lacs By Disallowing Assessee’S Claim For Deduction From Its Profit On Account Of Provision For Loss In Stores Stock, Raw Material, Finished Goods Provided In Books Of Accounts? (2) Whether In The Light Of Provisions Contained In Section 37(3) & 37(5) Of The I.T. Act, 1961 The Tribunal Was Justified In Law In Deleting Additions Made By The Assessing Officer By Disallowing The Claim Of The Assessee To Depreciation Of Assets Used In Guest House Amounting To Rs.17,28,684/-?

Section 115Section 115JSection 234Section 37(3)Section 37(4)