(1986) 162 ITR 373 (SC) and Rajasthan Financial Corporation Ltd. v. CIT

65 ITR 112High Court1967#18157 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2021.

Judgments citing (1986) 162 ITR 373 (SC) and Rajasthan Financial Corporation Ltd. v. CIT

The DCIT, Circle-4, Ahmedabad vs. Ghcl Limited, Ahmedabad

ITA 976/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10

For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &

Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…on sold off when the loss started mounting—Loss on sale of shares of GSL was thus rightly allowed by C1T(A) as trading loss—Brooke Bond India Ltd. vs. CIT (1986) 57 CTR (SC) 25 : (1986) 162 ITR 373 (SC) and Rajasthan Financial Corporation Ltd. vs. CIT (1967) 65 ITR 112 (Raj) relied on. Conclusion: Loss on sale of shares of company promoted by assessee, a Government Corporation to promote industrial growth in the State was allowable as trading loss," M Raiasthon Financial Corporation vs. CIT [19671 65 ITR 112 (Raj HC1 I.T.A Nos. 976/Ahd/2014 & 10 others Page No 90 Dy. CIT vs. GHCL Ltd. & 10 others "Business los…

Ghcl Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10

For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &

Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

M/S Ace Designers Limited vs. The Additional Commissioner of

In the result, the order of the Tribunal dated

ITA/184/2013HC Karnataka09 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(2)Section 260Section 260ASection 28

…Y (PRIVATE) LIMITED’, 123 ITR 709 (MAD.), ‘INDIAN COMMERCIAL AND INDSUTRIES CO. (P) LTD. VS. CIT’, 213 ITR 533 (MAD.), ‘CIT VS. INDUSTRY AND COMMERCE ENTERPRISES (P) 8 LTD’, 118 ITR 606 (ORISSA), ‘RAJASHTHAN FINANCIAL CORPORATION VS. CIT’, 65 ITR 112 (RAJ), ‘BRIGHT ENTERPRISES PVT. LTD. VS. CIT IN ITA NO.224/2013 DATED 24.07.2015 (PUNJAB AND HARYANA), ‘SAHARA GLOBAL VISIION PVT LTD VS. ACIT IN ITA NO.2514/DEL/2014 DATED 30.08.2018 (DELHI-TRIB) and ‘COSMOS INDUSTRIES LTD VS. DCIT IN ITA NO.3730/DEL/2015 DATED 31.12.2018 (DELHI- TRIB). 4. On the other hand, learned counsel for…

Cosmos Industries Ltd., Ghaziabad vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 3730/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2010-11 Cosmos Industries Ltd., Vs. Dcit, C/O Garg R. Kumar & Associates, Cas, Circle-3(1), 7, Advocate Chambers, New Delhi. Raj Nagar District Centre, Above Dominos Pizza, Ghaziabad. Pan: Aaacc6682R (Appellant) (Respondent) Assessee By : Shri Akhilesh Kumar, Advocate Revenue By : Shri Anil Katoch, Sr.Dr Date Of Hearing : 17.12.2018 Date Of Pronouncement : 31.12.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 18Th March, 2015 Of The Cit(A)-14, New Delhi, Relating To Assessment Year 2010-11. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company & Is Engaged In The Business Of Manufacturing & Trading Of Sugar. It Filed Its Return Of Income On 31St March, 2011 Declaring Total Income Of Rs.3,36,93,430/- & Income U/S 115Jb At Rs.4,01,70,500/-. This Case Was Selected For Scrutiny By Issue Of Statutory Notices. During The Course Of Assessment Proceedings, The Assessing

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Anil Katoch, Sr.DR

Section 115JSection 2(14)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Cosmos Industries Ltd., Vs. DCIT, C/o Garg R. Kumar & Associates, CAs, Circle-3(1), 7, Advocate Chambers, New Delhi. Raj Nagar District Centre, Above Dominos Pizza, Ghaziabad. PAN: AAACC6682R (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Advocate Revenue by : Shri Anil Katoch, Sr.DR Date of Hearing : 17.12.2018 Date of Pronouncement : 31.12.2018 ORDER PER R.K. PANDA, AM: This appeal by the assessee is directed against the order…

DCIT, Circle-6, Kolkata vs. West Bengal Industrial Development Corporation Ltd., Kolkata

In the result, the appeals being ITA Nos

ITA 1376/KOL/2009[2002-03]Status: DisposedITAT Kolkata16 Dec 2015AY 2002-03

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 143(3)Section 254

…h write off should be regarded as a trading loss as the same is closely linked up with the appellant's business. In this connection, a reference may kindly be made to a decision 0 the Rajasthan High Court in the case of Rejasthan Financial Corporation -v- CIT 65 ITR 112. Further reference may also be made to two decisions of the Andhra Pradesh High Court. 1. Andhra Pradesh State Financial Corporation Ltd - v- CIT 150 ITR 533. 2. State Batik of Hyderaabad -v- CIT 151 ITR 703. 3. State Bank of Hyderabad -v- CIT 171 ITR 232”. I.T.A. Nos. 1376, 1377, 1582 & 1531/KOL./2009 Assessment years: 2002-03, 2003-04, 2005-0…