Q. Who were the advocates involved in the case Commissioner of Income Tax vs Autokast Limited?

For the Appearing Parties M.L. Verma, S.W.A. Qadri, S.K. Dwivedi, Ms. Sushma Suri, Dr. S. Narayanan, Subramonium Prasad, Advocates.

Q. What are the equivalent citations for Commissioner of Income Tax vs Autokast Limited ?

The equivalence citation are(2002) 9 SCC 607 ; (2001) 165 CTR SC 16 ; [2001] 248 ITR 110 ; LQ/SC/2000/1782 ;

Q. What was the bench assigned for the case Commissioner of Income Tax vs Autokast Limited?

HONBLE MR. JUSTICE DORAISWAMY RAJU, HONBLE MR. JUSTICE RUMA PAL, HONBLE MR. JUSTICE S.P. BHARUCHA

Commissioner Of Income Tax Vs. Autokast Limited On 21 November, 2000

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Commissioner Of Income Tax v. Autokast Limited

(Supreme Court Of India)

Civil Appeal No. 5391 Of 1997 | 21-11-2000

The question that was before the High Court read thus:

"Whether, on the facts and in the circumstances of the case, the interest income is not assessable to tax in the hands of the appellant "

The High Court answered the question against the Revenue. The Revenue is in appeal by special leave

It is not now in dispute that the appeal must succeed, having regard to the judgment of this Court in Tuticorin Alkali Chemicals & Fertilizers Ltd. vs. CIT 1997 SC 2601 (SC) : TC S38.3460

The civil appeal is accordingly allowed. The judgment and order under challenge is set aside. The question is answered in the negative and in favour of the Revenue. In other words, the interest income is assessable to tax in the hands of the assessee

No order as to costs.

Advocate List

Bench

HON'BLE MR. JUSTICE DORAISWAMY RAJU
HON'BLE MR. JUSTICE RUMA PAL
HON'BLE MR. JUSTICE S.P. BHARUCHA

Eq Citations

(2002) 9 SCC 607
(2001) 165 CTR SC 16
[2001] 248 ITR 110
LQ/SC/2000/1782

Head Note

Income Tax Act, 1961 — Ss. 2(24), 38, 4 and 41 — Interest income — Assessability of — Held, assessable to tax in hands of assessee — Tuticorin Alkali Chemicals & Fertilizers Ltd. case, (1997) 11 SCC 571, distinguished