155 53 ITR 261 (SC) Kettlewell Bullen& Co. Ltd. vs. CIT 275 CTR 532 (Ker) CIT v. Sapthagiri Distilleries Ltd.

404 ITR 318High Court2018#12758 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 17Section 2(14)Section 2(24)Section 2(47)

Issues it is cited on

national tax tribunalsection 293section 65asection 65b(4)section 2(28a)section 153b(1)(b)section 74section 73section 153(2a)section 153b(1)section 2(47)project completion method

Judgments citing 155 53 ITR 261 (SC) Kettlewell Bullen& Co. Ltd. vs. CIT 275 CTR 532 (Ker) CIT v. Sapthagiri Distilleries Ltd.

Milan Saini, Gurgaon vs. DCIT, Circle- 2, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 2335/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Oct 2025AY 2014-15

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2014-15 Milan Saini, Vs. Dcit, 37, Centrum Plaza, Dlf Golf Circle-2. Course Road, Sector 53, Gurgaon Gurgaon (Haryana) Pan: Braps1366P (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 17Section 250(6)Section 28

…decision was dismissed by the Hon'ble Supreme Court in CIT v. Parle Soft Drinks (Bangalore (P.) Ltd.) reported at [2018] 97 taxmann.com 136 (SC) (vi) Khanna & Annadhanam vs. CIT: [2013] 351 ITR 110 (Del) (vii) Pr. CIT vs. Aeren R. Infrastructure Ltd.: (2018) 404 ITR 318 (Del HC) (viii) CIT vs. Shard Sinha [2016] 237 Taxman 111 (Del HC) (ix) PCIT vs. Pawa Infrastructure (P.) Ltd.: [2023] 457 ITR 392 (Del HC) (x) CIT v. Ambadi Enterprises Ltd.: (2004) 267 ITR 702 (Mad) (xi) CIT v. J. L. Morrison (India) Ltd. [2014] 366 ITR 593 (Cal) b. Section 28(ii)(e) of the Act provides that any compensation received/ receivabl…

Bhupinder Singh Julka, New Delhi vs. ACIT, Circle-Int. Tax. 2(1)(2), Delhi

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1807/DEL/2022[2018-19]Status: DisposedITAT Delhi07 Aug 2023AY 2018-19

Bench: Shri Kul Bharat & Shri M. Balaganesh

For Appellant: Ms. Monika Agarwal, AdvFor Respondent: Shri Vizay B. Vasanta, CIT(DR)
Section 143(2)Section 143(3)Section 144CSection 234BSection 80T

…rder dated 18-12-2018. Therefore, the Order of the assessment is in accordance with Law. This issue is decided in favour of the assessee." ITA No.-1807/Del/2022 Bhupinder Singh Julka iii) Hon'ble Delhi High Court - PCIT vs. Aaran R. Infrastructure Ltd. (2018) 404 ITR 318 (Del) "5. In the present case too, the purpose of the ultimate use of the assessee's land when acquired was rendered irrelevant on account of the seller/JMA Buildcom Private Ltd. defaulting in its commitment. This rendered the amount expanded by the assessee immobile. The eventual receipt of the amounts determined as compensation/damages, therefo…

ACIT Cent .Cir6(4), Mumbai vs. M/S. Kenneth Builders & Developers Ltd, Mumbai

In the result, the appeal of the revenue stand dismissed

ITA 2396/MUM/2021[2017-18]Status: DisposedITAT Mumbai30 Dec 2022AY 2017-18

Bench: Shri Aby T Varkey & Shri Amarjit Singhthe Asstt. Commissioner Vs. Kenneth Builders & Of Income Tax, Cc-6(4) Developers Limited Room No. 1925, 19Th 15Th Floor, Tower – 1, Floor, Air India Building, Indiabulls Finance Center Nariman Point, Senapati Bapat Marg, Mumbai- 400021 Elphistone, Mumbai - 400013 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacck8268P Appellant .. Respondent

For Appellant: Rakesh RanjanFor Respondent: K. Gopal & Om Kandalkar
Section 115JSection 143(2)

…of land development agreement, amount received by assesse in excess of the advance was to be considered as capital receipt. We have also perused the decision of Hon’ble Delhi High Court P a g e | 24 in the case of PCIT Vs. Arein R. Infrastructure Ltd (2018) 404 ITR 318 (Delhi) referred by the ld. Counsel wherein held that on failure of the seller to perform commitment under agreement to sell the compensation received was a capital receipt. In view of the above facts and finding we don’t find any infirmity in the decision of ld. CIT(A) holding that amount of compensation received was a capital receipt, therefore…

Roop Kumar Bansal, Gurgaon vs. Pr, CIT (Central), Gurgaon

In the result, ITA.No.383/Del

ITA 386/DEL/2021[2017-18]Status: DisposedITAT Delhi31 May 2021AY 2017-18

Bench: Shri Bhavnesh Saini & Shri O.P.Kant

For Appellant: And Shri Lalit Mohan, C.AFor Respondent: Shri Satpal Gulati, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153B(1)(b)Section 263

…cy into another would be revenue receipts. But if the profit by exchange operations comes in, not by way of business of the assessee, the profit would be capital.” 9.9. The Hon’ble Delhi High Court in the case of PCIT vs., Aeren R Infrastructure Ltd., [2018] 404 ITR 318 (Del.) held as under : “The assessee, engaged in the business of real estate, entered into a consortium agreement with its associates which defined the role, rights and responsibilities of the parties thereto. This 95 ITA.Nos.383, 384, 385 & 386/Del./2021 Smt. Abha Bansal, Sh Pankaj Bansal, Sh Basant Bansal And Sh Roop Kumar Bansal, Gurgaon. co…

Shri Basant Bansal, Gurgaon vs. Pr, CIT (Central), Gurgaon

In the result, ITA.No.383/Del

ITA 385/DEL/2021[2017-18]Status: DisposedITAT Delhi31 May 2021AY 2017-18

Bench: Shri Bhavnesh Saini & Shri O.P.Kant

For Appellant: And Shri Lalit Mohan, C.AFor Respondent: Shri Satpal Gulati, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153B(1)(b)Section 263

…cy into another would be revenue receipts. But if the profit by exchange operations comes in, not by way of business of the assessee, the profit would be capital.” 9.9. The Hon’ble Delhi High Court in the case of PCIT vs., Aeren R Infrastructure Ltd., [2018] 404 ITR 318 (Del.) held as under : “The assessee, engaged in the business of real estate, entered into a consortium agreement with its associates which defined the role, rights and responsibilities of the parties thereto. This 95 ITA.Nos.383, 384, 385 & 386/Del./2021 Smt. Abha Bansal, Sh Pankaj Bansal, Sh Basant Bansal And Sh Roop Kumar Bansal, Gurgaon. co…

Pankaj Bansal, Gurgaon vs. Pr, CIT (Central), Gurgaon

In the result, ITA.No.383/Del

ITA 384/DEL/2021[2017-18]Status: DisposedITAT Delhi31 May 2021AY 2017-18

Bench: Shri Bhavnesh Saini & Shri O.P.Kant

For Appellant: And Shri Lalit Mohan, C.AFor Respondent: Shri Satpal Gulati, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153B(1)(b)Section 263

…cy into another would be revenue receipts. But if the profit by exchange operations comes in, not by way of business of the assessee, the profit would be capital.” 9.9. The Hon’ble Delhi High Court in the case of PCIT vs., Aeren R Infrastructure Ltd., [2018] 404 ITR 318 (Del.) held as under : “The assessee, engaged in the business of real estate, entered into a consortium agreement with its associates which defined the role, rights and responsibilities of the parties thereto. This 95 ITA.Nos.383, 384, 385 & 386/Del./2021 Smt. Abha Bansal, Sh Pankaj Bansal, Sh Basant Bansal And Sh Roop Kumar Bansal, Gurgaon. co…

Abha Bansal, Gurgaon vs. PCIT, Central, Gurgaon

In the result, ITA.No.383/Del

ITA 383/DEL/2021[2017-18]Status: DisposedITAT Delhi31 May 2021AY 2017-18

Bench: Shri Bhavnesh Saini & Shri O.P.Kant

For Appellant: And Shri Lalit Mohan, C.AFor Respondent: Shri Satpal Gulati, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153B(1)(b)Section 263

…cy into another would be revenue receipts. But if the profit by exchange operations comes in, not by way of business of the assessee, the profit would be capital.” 9.9. The Hon’ble Delhi High Court in the case of PCIT vs., Aeren R Infrastructure Ltd., [2018] 404 ITR 318 (Del.) held as under : “The assessee, engaged in the business of real estate, entered into a consortium agreement with its associates which defined the role, rights and responsibilities of the parties thereto. This 95 ITA.Nos.383, 384, 385 & 386/Del./2021 Smt. Abha Bansal, Sh Pankaj Bansal, Sh Basant Bansal And Sh Roop Kumar Bansal, Gurgaon. co…

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 8058/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Feb 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Partially Through Video Conferencing) Dabur Invest Corp, The Joint Commissioner Of Vs. 4Th Floor, Punjabi Bhawan, 10, Income Tax , Rouse Avenue, New Delhi Range-46, Pan: Aaadfd2529G New Delhi (Appellant) (Respondent)

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri G. C. Srivastava, Adv
Section 143Section 4

…ose for which the payments are made. He relied up on 48 ITR 222 (SC) P.H. Dwivecha vs. CIT Page 84 of 155 53 ITR 261 (SC) Kettlewell Bullen& Co. Ltd. vs. CIT 275 CTR 532 (Ker) CIT vs. Sapthagiri Distilleries Ltd. 351 ITR 110 (Del) Khanna & Anandhanam vs. CIT 404 ITR 318 (Del) Pr. CIT vs. Aeren R. Infrastructure Ltd. 306 ITR 392 (SC) Ponni Sugar & Chemicals Ltd. , 400 ITR 279 (SC) CIT vs. Chaphalkar Brothers, 317 ITR 353 (Del) Dharam Pal Prem Chand, 88 ITD 273 (Mum) (Spl Bench), DCIT vs. Reliance Industries Ltd. 264 Tax 252 (Bom) Pr. CIT vs. Welspun Steels Ltd. 98 ITD 19 (Del Trib) Payal Kapur vs. ACIT In the i…

155 53 ITR 261 (SC) Kettlewell Bullen& Co. Ltd. vs. CIT 275 CTR 532 (Ker) CIT v. Sapthagiri Distilleries Ltd. (404 ITR 318) — Cited in 8 Judgments | BharatTax