1 Taxman 433 (Bom.), and Third Income-tax Officer v. Jhaverbhai Patel Ch. Trust

43 ITD 195Income Tax Appellate Tribunal1992#25111 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2022.

Judgments citing 1 Taxman 433 (Bom.), and Third Income-tax Officer v. Jhaverbhai Patel Ch. Trust

DCIT(E)- CIRCLE- 1(1), NEW DELHI vs. INDIAN BROADCASTING FOUNDATION, NEW DELHI

Accordingly, the grounds are not sustainable and the appeal of revenue is dismissed

ITA 5589/DEL/2018[2015-16]Status: DisposedITAT Delhi08 Sept 2022AY 2015-16

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmaita No. 5589/Del/2018, A.Y. 2015-16 Dcit(E) Vs. Indian Broadcasting Foundation B-304, 3Rd Floor Ansel Plaza Circle-1(1), E-2 Block, Pratyaksh Kar Bhawan, Khel, Dr. Shyama Prasad Mukherjee Gaon Marg, Civic Centre, New Delhi - 110049 New Delhi (Appellant) (Respondent)

Section 11Section 11(5)Section 12ASection 13(1)Section 13(1)(d)Section 143(3)Section 164(2)Section 25Section 250

…me tax v. Alarippu (2000) 111 TAXMAN 511 (Delhi), Director of Income tax v. Acme Educational society (2010) 326 ITR 146 (Delhi), CIT v. Aloo Investment Co. Pvt. Ltd. [1979] 1 Taxman 433 (Bom.), and Third Income-tax Officer v. Jhaverbhai Patel Ch. Trust [1992] 43 ITD 195 (Bom.) it cannot be said that the assessee invested the amounts and committed violation within the meaning of section 13 (1) (d) of the Act. Further, whatever may be stage, the observations of the Hon'ble Delhi High Court in assessee's own case, to the effect that the amounts in question were deposited with the BARC not by way of investment or cho…

ACIT(E)- CIRCLE- 1(1), NEW DELHI vs. INDIAN BROADCASTING FOUNDATION, NEW DELHI

In the result, appeals of the Revenue are dismissed

ITA 4194/DEL/2017[2014-15]Status: DisposedITAT Delhi14 Sept 2020AY 2014-15

Section 11Section 11(1)Section 12ASection 13(1)(d)Section 143(3)Section 25Section 8

…me tax v. Alarippu (2000) 111 TAXMAN 511 (Delhi), Director of Income tax v. Acme Educational society (2010) 326 ITR 146 (Delhi), CIT v. Aloo Investment Co. Pvt. Ltd. [1979] 1 Taxman 433 (Bom.), and Third Income-tax Officer v. Jhaverbhai Patel Ch. Trust [1992] 43 ITD 195 (Bom.) he argued that in order to conclude that the deposits made by the assessee in BARC is in the nature of investment, regard must be had to the element of intention to earn any profits without which such deposits cannot be held as investment, so as to attract the provisions under section 13 (1) (d) of the Act. He also brought our attention to…

ACIT(E)- CIRCLE- 1(1), NEW DELHI vs. INDIAN BROADCASTING FOUNDATION, NEW DELHI

In the result, appeals of the Revenue are dismissed

ITA 4193/DEL/2017[2013-14]Status: DisposedITAT Delhi14 Sept 2020AY 2013-14

Section 11Section 11(1)Section 12ASection 13(1)(d)Section 143(3)Section 25Section 8

…me tax v. Alarippu (2000) 111 TAXMAN 511 (Delhi), Director of Income tax v. Acme Educational society (2010) 326 ITR 146 (Delhi), CIT v. Aloo Investment Co. Pvt. Ltd. [1979] 1 Taxman 433 (Bom.), and Third Income-tax Officer v. Jhaverbhai Patel Ch. Trust [1992] 43 ITD 195 (Bom.) he argued that in order to conclude that the deposits made by the assessee in BARC is in the nature of investment, regard must be had to the element of intention to earn any profits without which such deposits cannot be held as investment, so as to attract the provisions under section 13 (1) (d) of the Act. He also brought our attention to…