Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Judges

    The Commissioner Of Income Tax v. MS Hotel Sun Beam

    Ramachandran Nair, J.

    Review Petition is filed for the reason that there are mistakes in the judgment, inasmuch as decision of the Supreme Court relied on by this Court while disposing of the case is not on granting of registration to a firm under the Income Tax Act. We have in a batch case later held that partnership firms running Bar Hotel with at least one of the partners having licence is entitled to get registration under Section 185 of the I.T. Act or to be treated as a firm under the provisions of the I.T. Act. Following the judgment in I.T.A. No. 546 of 2009 and connected cases, we allow the review by recalling the judgment and by dismissing the departmental appeal.

    (C.N. RAMACHANDRAN NAIR) Judge (V.K. MOHANAN) Judge.

    kk

    Use AI to get other relevant cases.

    Comments

    The Commissioner Of Income Tax v. MS Hotel Sun Beam
    (Dec 6, 2010)