305 ITR 434 (Mad.), CIT vs Ramamirtham (2008) 306 ITR 239 (Mad.), CIT v. N.S. S. Investment Pvt. Ltd.

333 ITR 445High Court2011#20545 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2020.

Judgments citing 305 ITR 434 (Mad.), CIT vs Ramamirtham (2008) 306 ITR 239 (Mad.), CIT v. N.S. S. Investment Pvt. Ltd.

M/S. Kohli Estates Pvt. Ltd., New Delhi vs. ITO, New Delhi

ITA 410/DEL/2016[2011-12]Status: DisposedITAT Delhi05 May 2020AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 410/Del/2016 : Asstt. Year : 2011-12 M/S Kohli Estates Pvt. Ltd., Vs Income Tax Officer, 80, Scindia House, Ward-14(4), New Delhi-110001 New Delhi (Appellant) (Respondent) Pan No. Aaack3430D Assessee By : Sh. G. S. Kohli, Adv. Revenue By : Sh. Rakesh Kumar, Sr. Dr Date Of Hearing: 18.02.2020 Date Of Pronouncement: 05.05.2020

For Appellant: Sh. G. S. Kohli, AdvFor Respondent: Sh. Rakesh Kumar, Sr. DR

Section 10Section 2(14)Section 40a

…to improvement held in that very first year by installing tube-well, boundary walls, etc. and has sold it after the lapse of 13 years. This factor has been considered by 382 ITR 175 (27-30) Jammu & Kashmir High Court 387 ITR 248 (31-33) Karnataka High Court 333 ITR 445 (34-37) Delhi High Court “It is submitted that even the books of accounts/Balance Sheet is not conclusive in determining the nature of income” as held by 336 ITR 287 (38-40) Bombay High Court That without prejudice to above the clerical omission deserves to be over ruled in view of the Circular No.14/XL-35/11-04-55 where they held "Officers of…

Divya Shakti Trading Services Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 5029/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Sri R.K.Panda & Smt. Beena A Pillaia.Y. 2008-09 Dy.Cit Vs. M/S Divya Shakti Trading Services Ltd. Circle 10(1) (Now M/S Indiabulls Advisory Services Ltd.) New Delhi F 60, 2Nd Floor, Malhotra Building Cannaught Place New Delhi Pan: Aaccd4953E A.Y. 2008-09 M/S Divya Shakti Trading Services Dy.Cit Ltd. Vs. Circle 10(1) (Now M/S Indiabulls Advisory New Delhi Services Ltd.) New Delhi Pan: Aaccd4953E (Appellant) (Respondent)

Section 142(1)Section 143Section 14ASection 271(1)(c)

…f CIT vs. Vinay Mittal reported in 22 Taxmann.com 151; • decision of Hon’ble Delhi High Court in the case of CIT vs. Rohit Anand reported in 327 ITR 445 ; • decision of Hon’ble Delhi High Court in the case of CIT vs. Jubilate Securities Pvt. Ltd,, reported in 333 ITR 445 ; he submitted that there was no restriction on assessee to hold 2 portfolios in so far as shares were concerned. He submitted that shares purchased and shown in investment portfolio when sold would result in capital gains. ITA 5178/Del/2012 –DCIT vs. Divya Shakti Trading Services Ltd. ITA 5029/Del/12 Divya Shakti Trading Services Ltd. (Now M/s…

Navinchandra N . Majithia, Mumbai vs. ITO 9(2)(1), Mumbai

The appeal of the assessee is partly allowed

ITA 2830/MUM/2013[1999-00]Status: DisposedITAT Mumbai18 Nov 2016AY 1999-00

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 1999-2000 Shri Navinchandra N. Income Tax Officer-9(2)(1) Majithia, Aayakar Bhavan, बनाम/ 304, Kedia Chambers, M.K. Road, Vs. Near New Era Cinema, Mumbai-400020 S.V. Road, Malad (W), Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaepm6435F "नधा"रती क" ओर से / Assessee By M/S. Keyuri Desai Shri Sushil Kumar Poddar,Dr राज"व क" ओर से / Revenue By 16/11/2016 सुनवाई क" तार"ख / Date Of Hearing : 18/11/2016 आदेश क" तार"ख /Date Of Order:

…sessee is covered in his favour by the ratio laid down in CIT vs Trishul Investment Ltd. (2008) 305 ITR 434 (Mad.), CIT vs Ramamirtham (2008) 306 ITR 239 (Mad.), CIT vs N.S. S. Investment Pvt. Ltd. 277 ITR 149 (Mad.), CIT vs Jubilant Security Pvt. Ltd. (2011) 333 ITR 445 (Del.), Janak S. Rangwala vs ACIT 11 SOT 627 (Mum.), Bombay Gymkhana Ltd. vs Income Tax Officer (2008) 5 DTR (Mum) 29 Shri Navinchandra N. Majithia 401, CIT vs Gopal Purohit (2011) 336 ITR 287 (Bom.)(SLP dismissed by Supreme Court in 334 ITR 308)(St.)(SC). So far as, the frequency of transaction is concerned, it depends upon volume, magnitude, u…

ACIT, Meerut vs. M/S. K.S. Gupta & Sons, Meerut

In the result, appeal of the revenue is dismissed

ITA 6019/DEL/2012[2006-07]Status: DisposedITAT Delhi04 Dec 2015AY 2006-07

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Ms Ritu Sharma, Sr. DRFor Respondent: Shri K. Sampath, Advocate

Section 143(2)

…(Del H.C.). I.T.A. No. 6019/D/2012 Assessment year: 2006-07 13. Ld. AR strongly supported the impugned order of CIT(A) and also placed reliance on the judgment of Hon’ble Jurisdictional High Court of Delhi in the case of CIT vs Jubilant Securities Pvt. Ltd. 333 ITR 445 (Delhi) and judgment of Hon’ble Gujarat High Court in the case of CIT vs Rewa Shankar A. Kothari 283 ITR 338 (Guj). 14. On careful consideration of the above rival submissions and dicta laid down by Hon’ble High Court of Delhi in the case of CIT vs Jubilant Securities P. Ltd. (supra), firstly we observe that the first appellate authority gran…