184 Taxman 352 (Del) CIT v. H.B. Stock

29 SOT 531Income Tax Appellate Tribunal2009#15552 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing 184 Taxman 352 (Del) CIT v. H.B. Stock

Jagson International Ltd., Delhi vs. DCIT Circle-13(1), Delhi

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

ITA 902/DEL/2022[2017-18]Status: DisposedITAT Delhi04 Aug 2023AY 2017-18

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2017-18 Jagson International Ltd., Vs Dcit, H-35, 1St Floor, Circle-13(1), Jangpura Extension, Delhi. New Delhi – 110 014. Pan: Aaacj2147A Assessment Year: 2017-18 Dcit, Vs. Jagson International Ltd., H-35, 1St Floor, Circle-13(1), Delhi Jangpura Extension, New Delhi – 110 014. Pan: Aaacj2147A (Appellant) (Respondent) Assessee By : Shri Rajiv Saxena, Ms Sumangla Saxena & Shri Shyam Sunder, Advocates Revenue By : Mohd. Gayasuddin Ansari, Cit, Dr Date Of Hearing : 08.05.2023 Date Of Pronouncement : 04.08.2023

For Appellant: Shri Rajiv SaxenaFor Respondent: Mohd. Gayasuddin Ansari, CIT, DR
Section 115JSection 115VSection 143(3)Section 407

…16759/2009 dated 02.12.2009 CIT vs. Jet Air Pvt. Ltd. b) 260 ITR 637 (Dei) CIT vs. Tin Box Co. c) 177 Taxman 300 (Del) CIT vs. DCM Ltd. d) 184 Taxman 352 (Del) CIT vs. H.B. Stock Holdings Ltd. e) 313 ITR 340 (Bom) CIT vs. Reliance Utilities and Power Ltd. f) 29 SOT 531 (Mum) Metro Exports Ltd. vs. ITO g) 20 SOT 47 (Mum) Tata Finance Ltd. vs. ACIT h) 194 CTR 451 (All) CIT vs. RadicoKhaitan Ltd. The ld. CIT(A) held that the Hon'ble Supreme Court while giving judgment in the case of Madhav Prasad Jatia V. CIT, (SC) 118 ITR 200 has established that the expression "for the purposes of Business & Profession" occurring…

JCIT Circle-13(1), New Delhi vs. Jagson International Ltd., New Delhi

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

ITA 1303/DEL/2022[2017-18]Status: DisposedITAT Delhi04 Aug 2023AY 2017-18

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2017-18 Jagson International Ltd., Vs Dcit, H-35, 1St Floor, Circle-13(1), Jangpura Extension, Delhi. New Delhi – 110 014. Pan: Aaacj2147A Assessment Year: 2017-18 Dcit, Vs. Jagson International Ltd., H-35, 1St Floor, Circle-13(1), Delhi Jangpura Extension, New Delhi – 110 014. Pan: Aaacj2147A (Appellant) (Respondent) Assessee By : Shri Rajiv Saxena, Ms Sumangla Saxena & Shri Shyam Sunder, Advocates Revenue By : Mohd. Gayasuddin Ansari, Cit, Dr Date Of Hearing : 08.05.2023 Date Of Pronouncement : 04.08.2023

For Appellant: Shri Rajiv SaxenaFor Respondent: Mohd. Gayasuddin Ansari, CIT, DR
Section 115JSection 115VSection 143(3)Section 407

…16759/2009 dated 02.12.2009 CIT vs. Jet Air Pvt. Ltd. b) 260 ITR 637 (Dei) CIT vs. Tin Box Co. c) 177 Taxman 300 (Del) CIT vs. DCM Ltd. d) 184 Taxman 352 (Del) CIT vs. H.B. Stock Holdings Ltd. e) 313 ITR 340 (Bom) CIT vs. Reliance Utilities and Power Ltd. f) 29 SOT 531 (Mum) Metro Exports Ltd. vs. ITO g) 20 SOT 47 (Mum) Tata Finance Ltd. vs. ACIT h) 194 CTR 451 (All) CIT vs. RadicoKhaitan Ltd. The ld. CIT(A) held that the Hon'ble Supreme Court while giving judgment in the case of Madhav Prasad Jatia V. CIT, (SC) 118 ITR 200 has established that the expression "for the purposes of Business & Profession" occurring…

DCIT, Circle- 13(1), New Delhi vs. Jagson International Ltd., New Delhi

ITA 5375/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Nov 2022AY 2016-17

Bench: Sh. C. N. Prasaddr. B. R. R. Kumar

For Appellant: Sh. Rajiv Saxena, Adv. &For Respondent: Sh. Rajesh Kumar, CIT DR
Section 115JSection 115VSection 143(3)Section 14ASection 36Section 40

…16759/2009 dated 02.12.2009 CIT vs. Jet Air Pvt. Ltd. b) 260 ITR 637 (Dei) CIT vs. Tin Box Co. c) 177 Taxman 300 (Del) CIT vs. DCM Ltd. d) 184 Taxman 352 (Del) CIT vs. H.B. Stock Holdings Ltd. e) 313 ITR 340 (Bom) CIT vs. Reliance Utilities and Power Ltd. f) 29 SOT 531 (Mum) Metro Exports Ltd. vs. ITO g) 20 SOT 47 (Mum) Tata Finance Ltd. vs. ACIT h) 194 CTR 451 (All) CIT vs. RadicoKhaitan Ltd. The ld. CIT(A) held that the Hon'ble Supreme Court while giving judgment in the case of Madhav Prasad Jatia V. CIT, (SC) 118 ITR 200 has established that the expression "for the purposes of Business & Profession" occurrin…

DCIT, Circle- 13(1), New Delhi vs. Jagson International Ltd., New Delhi

ITA 6872/DEL/2018[2015-16]Status: DisposedITAT Delhi25 Nov 2022AY 2015-16

Bench: Sh. C. N. Prasaddr. B. R. R. Kumar

For Appellant: Sh. Rajiv Saxena, Adv. &For Respondent: Sh. Rajesh Kumar, CIT DR
Section 115JSection 115VSection 143(3)Section 14ASection 36Section 40

…16759/2009 dated 02.12.2009 CIT vs. Jet Air Pvt. Ltd. b) 260 ITR 637 (Dei) CIT vs. Tin Box Co. c) 177 Taxman 300 (Del) CIT vs. DCM Ltd. d) 184 Taxman 352 (Del) CIT vs. H.B. Stock Holdings Ltd. e) 313 ITR 340 (Bom) CIT vs. Reliance Utilities and Power Ltd. f) 29 SOT 531 (Mum) Metro Exports Ltd. vs. ITO g) 20 SOT 47 (Mum) Tata Finance Ltd. vs. ACIT h) 194 CTR 451 (All) CIT vs. RadicoKhaitan Ltd. The ld. CIT(A) held that the Hon'ble Supreme Court while giving judgment in the case of Madhav Prasad Jatia V. CIT, (SC) 118 ITR 200 has established that the expression "for the purposes of Business & Profession" occurrin…

DCIT, Circle - 6(1), Kolkata vs. M/S. Integrated Coal Mining Limited, Kolkata

Appeal is partly allowed in above terms

ITA 170/KOL/2018[2010-11]Status: DisposedITAT Kolkata15 Mar 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11 Dcit, Circle-6(1), V/S. M/S Integrated Coal P-7, Chowringhee Mining Ltd., 6, Church Square, Kolkata-69 Lane, 1Ste Floor, Kolakta-700001 [Pan No.Aaaci 5584 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Dr. P.K. Srihari, Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Diparun Mukherjee, Aca & ""यथ" क" ओर से/By Respondent Shri Alolk Goenka, Aca 15-01-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement

Section 139(1)Section 143(3)Section 43B

…Ltd. vs. DCIT [45 taxrnann.com 367 (Ko1.)] • CIT vs. LP. Support Services India (P.) Ltd. lTS-573-HC-2015(De1.)] • CIT vs. Hero Cycles Ltd. [323 ITR 518 (P&H) • Godrej & Boyce Manufacturing Company vs. DCIT [328 ITR 81 (Born.)] • Metro Exporters Ltd. V. ITO [29 SOT 531 (Mum.)] In light of the above, it is prayed that the order of Learned CIT(Appeals)deleting the disallowance made under section 14A of the Act be upheld. Only those investments which yielded exempt income during the year should be considered for Rule 8D calculations. 1. Without prejudice to the above submission, if in an unlikely event, the Hon'ble…

ACIT, New Delhi vs. Mrs. Sadhna Sachdeva, New Delhi

In the result ground No. 8 and 9 of the appeal of the assessee are allowed

ITA 3701/DEL/2013[1996-97]Status: DisposedITAT Delhi18 May 2017AY 1996-97

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiacit, Vs. Sadhna Sachdeva, Circle-26(1), Prop M/S. S Tulip, 112-A, New Delhi Ekta Enclave, New Delhi Pan:Abips7481A (Appellant) (Respondent) Sadhna Sachdeva, Vs. Acit, Prop M/S. S Tulip, 112-A, Circle-26(1), Ekta Enclave, New Delhi New Delhi Pan:Abips7481A (Appellant) (Respondent)

For Appellant: Sh. Sanjeev, Sapra, FCAFor Respondent: Sh. SS Rana, CIT DR
Section 143(3)Section 154Section 36Section 80H

…take risks and would therefore, essentially be an investor who would seek to minimize his losses and in the process perhaps also minimize his gains. These are the hallmarks of investment as opposed to say speculation. 7.4 In Metro Exporters Ltd. v. ITO (2009) 29 SOT 531 (Mum.)/ the assessee borrowed money from a company belonging to the same group. Interest paid on such borrowing was disallowed by the AO for the reason that the assessee had given interest-free loans to an allied concern. It was held that so long as the amount borrowed is used for business, interest on such borrowing is eligible to be deducted whi…

184 Taxman 352 (Del) CIT v. H.B. Stock (29 SOT 531) — Cited in 6 Judgments | BharatTax