1. CIT v. Morgan Securities Credit Ltd.

210 CTR 339Reported decision#23728 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2016.

Judgments citing 1. CIT v. Morgan Securities Credit Ltd.

DCIT, NEW DELHI vs. M/S. ESCORTS FINANCE LTD., FARIDABAD

In the result, the appeal of the appellant is allowed

ITA 6673/DEL/2013[2007-08]Status: DisposedITAT Delhi02 Jun 2016AY 2007-08

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. R.M. Mehta, AdvFor Respondent: Sh. T. Vasanthan, Sr. DR
Section 142(1)Section 143(3)Section 148

…assets were sold and was not a case of mere revaluation of the assets leased and were taken merely possession thereof. In holding so, he relied upon the following decisions., 1. CIT Vs. Morgan Securities Credit Ltd. 292 ITR 339 (Del). 2. Auto Meter Ltd. 210 CTR 339 3. Poysha Oxygen (P) Ltd. Vs. Asst. CIT (2008) 19 SOT 711 (Del) 5. The CIT (A) noted that, the assessee being non-banking Financial Company (NBFC) is in the business of money lending giving finance for purchase of vehicle under hire purchase Scheme. He further noted that the owner of the vehicle is the purchaser, and appellant is the lender…

CIT vs. CITICORP MARUTI FINANCE LIMITED

Appeal is dismissed accordingly

ITA/1712/2010HC Delhi09 Nov 2010

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SURESH KUMAR KAIT

Section 28Section 36Section 36(1)Section 36(2)

…assets were sold and was not a case of mere revaluation of the assets leased and were taken merely possession thereof. In holding so, he relied upon the following decisions:- 1. CIT Vs. Morgan Securities Credit Ltd. 292 ITR 339 (Del). 2. Auto Meter Ltd. 210 CTR 339 3. Poysha Oxygen (P) Ltd. Vs. Asst. CIT (2008) 19 SOT 711 (Del) 5. The CIT (A) noted that, the assessee being a non-banking Financial Company (NBFC) is in the business of money lending giving finance for purchase of vehicle under hire purchase Scheme. He further noted that the owner of the vehicle is the purchaser, and appellant is the…

CIT vs. CITICORP MARUTI FINANCE LIMITED

Appeal is dismissed accordingly

ITA - 1712 / 2010HC Delhi09 Nov 2010
Section 36Section 36(1)Section 36(2)

…assets were sold and was not a case of mere revaluation of the assets leased and were taken merely possession thereof. In holding so, he relied upon the following decisions:- 1. CIT Vs. Morgan Securities Credit Ltd. 292 ITR 339 (Del). 2. Auto Meter Ltd. 210 CTR 339 3. Poysha Oxygen (P) Ltd. Vs. Asst. CIT (2008) 19 SOT 711 (Del) 5. The CIT (A) noted that, the assessee being a non-banking Financial Company (NBFC) is in the business of money lending giving finance for purchase of vehicle under hire purchase Scheme. He further noted that the owner of the vehicle is the purchaser, and appellant is the…

1. CIT v. Morgan Securities Credit Ltd. (210 CTR 339) — Cited in 3 Judgments | BharatTax