2. CIT v. Nalwa Investment Ltd. Hon’ble Delhi High Court

322 ITR 233High Court2010#15680 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing 2. CIT v. Nalwa Investment Ltd. Hon’ble Delhi High Court

THE JANGID BRAJMAN CO-OPERATIVE CREDIT AND SAVING SOCIETY LTD. ,AJMER vs. PR.CIT, AJMER

In the result, the appeal of the assessee is allowed

ITA 13/JPR/2021[2015-16]Status: DisposedITAT Jaipur09 Nov 2021AY 2015-16

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri B.K. Gupta (Pr.CIT) a

Section 143(2)Section 263Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…Ltd. (in ITA No. 1336/PN/2011, dated 31.07.2013). 6.2 However, in both the decisions of the ITAT (supra), the ITAT have not correctly appreciated the decision of the Hon'ble Supreme Court taken in the case of Totgars Co- operative Sales Society Ltd. Vs ITO — 322 ITR 233 (SC). In this case, on the issue of interest income taxed under the head "Income from other sources", the Hon'ble Supreme Court held as under:- "10. At the outset, an important circumstance needs to be highlighted. In the present case, the interest held not eligible for deduction under section 80P(2)(a)(i) of the Act is not the interest received…

AUTO FINANCE ENTERPRISES,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX 12(3), MUMBAI

The appeal stands allowed in terms of our above order

ITA 259/MUM/2018[2010-11]Status: DisposedITAT Mumbai16 Sept 2019AY 2010-11

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ I.T.A. No.259/Mum/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Auto Finance Enterprises Acit-Circle 12(3) 1St Floor, Aaykar Bhavan, बनाम/ 41, Nariman Bhavan, 221, Nariman Point, M. K. Road Vs. Mumbai-400 021 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaafa-2325-G (अपीलाथ"/Appellant) (""यथ" / Respondent) :

For Appellant: Shri Vijay Mehta & Shri GovindFor Respondent: Shri Satish Chandra Rajore - Ld. DR

Section 139(1)Section 139(3)Section 143(3)Section 154Section 45(2)Section 74(1)Section 80

…ubmissions: - No. Case Law Judicial Authority & Citation 1. Sanchit Software and Solutions P. Ltd. Hon’ble Bombay High Court [349 ITR Vs. Ld. Commissioner of Income Tax 404] (Appeals)- Mumbai [CIT(A)] 2. CIT V/s Nalwa Investment Ltd. Hon’ble Delhi High Court [322 ITR 233] 3. CIT Vs. K.N. Oil Industries Hon’ble High Court of Madhya Pradesh [142 ITR 13] 4. Container Corporation of India Ltd. Vs. ITAT Delhi Bench DCIT [94 TTJ 502] 5. Asia Pacific Fund Inc. Vs. DCIT ITAT Mumbai Bench [96 TTJ 548] 6. ACIT Vs. Rupam Impex ITAT, Rajkot Bench [157 ITD 360] 7. Alka Agarwal V/s ADIT ITAT Delhi Bench [15 Taxmann.com 176] P…

DEPUTY COMMISSIONER OF INCOME-TAX vs. SHRI ABHIJIT SURESH JADHAV,, PUNE

In the result, the appeal of the Revenue is dismissed

ITA 1612/PUN/2015[2011-12]Status: DisposedITAT Pune06 Jul 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mukesh Jha, JCIT

Section 139Section 139(1)Section 139(3)Section 139(5)Section 143(3)Section 72Section 80

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA No.1612/PUN/2015 "नधा"रण वष" / Assessment year : 2011-12 The Dy.Commissioner of Income-Tax, Circle 3, Pune. ………. अपीलाथ" / Appellant बनाम v/s Shri Abhijit Suresh Jadhav, ………. ""यथ" / A 9/10, Flat No.4, 2nd Floor, Respondent Garima Apartment, Kanchan Galli, Off Law College Road, Pune – 411 004. PAN : ABAPJ5441P. Assessee by : Shri Nikhil Pathak. Revenue by : Shri Mukesh Jha, JCIT. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Heari…

ADIT, NEW DELHI vs. M/S. THE INDIAN FILM COMPANY (CYPRUS) LTD., NEW DELHI

In the result, both the appeals of the Revenue are dismissed

ITA 531/DEL/2014[2009-10]Status: DisposedITAT Delhi05 Dec 2016AY 2009-10

Bench: Shri R. S. Syal & Smt Suchitra Kamblei.T.A .No.-5048/Del/2012(A.Y 2008-09) I.T.A .No.-531/Del/2014 (A.Y 2009-10)

Section 5Section 80Section 9(1)(i)

…oying the Rule 9B as the same has not been claimed by the Appellant in the return of the income.” 4. The Ld.CIT(A) allowed this ground of carry forward loss in light of the judgment of Hon’ble Delhi High Court in the case of Nalva Investment Ltd. reported in 322 ITR 233 (Del). The CIT(A) observed that it is undisputed fact that in the present case both the original return of the income as well as the revised return of income was filed by the assessee in time. The CIT(A) further held that though he aggrieved the Rule 9B only the profits for computation mechanism for providing a deduction in respect of expenditure…

ADIT, NEW DELHI vs. M/S. THE INDIAN FILM COMPANY (CYPRUS) LTD.,, NEW DELHI

In the result, both the appeals of the Revenue are dismissed

ITA 5048/DEL/2012[2008-09]Status: DisposedITAT Delhi05 Dec 2016AY 2008-09

Bench: Shri R. S. Syal & Smt Suchitra Kamblei.T.A .No.-5048/Del/2012(A.Y 2008-09) I.T.A .No.-531/Del/2014 (A.Y 2009-10)

Section 5Section 80Section 9(1)(i)

ITO 11(2)(2), MUMBAI vs. DR. DHRUMAN DESAI, MUMBAI

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

ITA 4066/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Mar 2016AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm)

For Appellant: Shri Jayesh DesaiFor Respondent: Shri B.S. Bist (Sr. DR)

Section 139(1)Section 139(3)Section 139(5)Section 142Section 72Section 73Section 74Section 74A

…le Karnataka High Court about the scope of rectification order passed u/s 154 of the Act. The next decision relied upon by the Ld A.R was the decision rendered by 8 Dr. Dhruman Desai Hon’ble Delhi High Court in the case of CIT Vs. Nalwa Investment Ltd (2010)(322 ITR 233). The facts prevailing in the case before Hon’ble Delhi High Court are distinguishable. The assessee before Hon’ble Delhi High Court declared loss from certain transactions and during the course of assessment proceedings, it sought to enhance the loss. The AO rejected the claim, but the Tribunal allowed the claim. The AO, while giving effect to t…