324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale v. ITO and UOI

324 ITR 289High Court#15624 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Issues it is cited on

section 55(2)section 139(9)section 49fresh tangible materialsection 55going concernvaluation of sharesfull value of considerationtransfer of capital assetindexed cost of acquisitiondate of transfersection 48

Judgments citing 324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale v. ITO and UOI

ACIT, Jammu vs. Sh Vikramaditya Singh, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 269/ASR/2007[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…es, INC vs. ITO xiii) ITA 112/2014 (Del) CIT vs. Shri Atul Kumar Swami xiv) ITA No. 5216/Del/2012 ACIT vs. Sushma Gupta xv) 114 ITD 69 (Del) (TM) ACIT vs. O.P. Chawla xvi) 324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale vs. ITO and UOI xvii) 324 ITR 289 (Del) Jay Bharat Maruti Ltd. vs. CIT xviii) SCA 858 of 2006 Inductotherm (India) Pvt. Ltd. vs. CIT (Guj) xix) 252 CTR 316 Puri Brothers vs. CIT xx) 246 CTR 308 (MP) CIT vs. Trimurti Builders xxi) 348 ITR 299 (SC) ACIT vs. ICICI Securities Primary Dealership Ltd. xxii) [2008] 300 ITR 276 (Bom) Sanghvi Swiss Refills (P.) Ltd. vs. Asst. CIT 81 ITA.…

ACIT, Cir-II, Jammu vs. Smt. Yashorajya Laxmi, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 268/ASR/2007[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…es, INC vs. ITO xiii) ITA 112/2014 (Del) CIT vs. Shri Atul Kumar Swami xiv) ITA No. 5216/Del/2012 ACIT vs. Sushma Gupta xv) 114 ITD 69 (Del) (TM) ACIT vs. O.P. Chawla xvi) 324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale vs. ITO and UOI xvii) 324 ITR 289 (Del) Jay Bharat Maruti Ltd. vs. CIT xviii) SCA 858 of 2006 Inductotherm (India) Pvt. Ltd. vs. CIT (Guj) xix) 252 CTR 316 Puri Brothers vs. CIT xx) 246 CTR 308 (MP) CIT vs. Trimurti Builders xxi) 348 ITR 299 (SC) ACIT vs. ICICI Securities Primary Dealership Ltd. xxii) [2008] 300 ITR 276 (Bom) Sanghvi Swiss Refills (P.) Ltd. vs. Asst. CIT 81 ITA.…

ACIT, Jammu vs. Dr Karan Singh, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 267/ASR/2007[1998-99\u005cu005cu005cu005cu005cu005cu005cu005c]Status: DisposedITAT Delhi24 Jan 2022

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…es, INC vs. ITO xiii) ITA 112/2014 (Del) CIT vs. Shri Atul Kumar Swami xiv) ITA No. 5216/Del/2012 ACIT vs. Sushma Gupta xv) 114 ITD 69 (Del) (TM) ACIT vs. O.P. Chawla xvi) 324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale vs. ITO and UOI xvii) 324 ITR 289 (Del) Jay Bharat Maruti Ltd. vs. CIT xviii) SCA 858 of 2006 Inductotherm (India) Pvt. Ltd. vs. CIT (Guj) xix) 252 CTR 316 Puri Brothers vs. CIT xx) 246 CTR 308 (MP) CIT vs. Trimurti Builders xxi) 348 ITR 299 (SC) ACIT vs. ICICI Securities Primary Dealership Ltd. xxii) [2008] 300 ITR 276 (Bom) Sanghvi Swiss Refills (P.) Ltd. vs. Asst. CIT 81 ITA.…

ACIT, Jammu vs. Sh M.K. Ajat Shatru, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 263/ASR/2003[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…es, INC vs. ITO xiii) ITA 112/2014 (Del) CIT vs. Shri Atul Kumar Swami xiv) ITA No. 5216/Del/2012 ACIT vs. Sushma Gupta xv) 114 ITD 69 (Del) (TM) ACIT vs. O.P. Chawla xvi) 324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale vs. ITO and UOI xvii) 324 ITR 289 (Del) Jay Bharat Maruti Ltd. vs. CIT xviii) SCA 858 of 2006 Inductotherm (India) Pvt. Ltd. vs. CIT (Guj) xix) 252 CTR 316 Puri Brothers vs. CIT xx) 246 CTR 308 (MP) CIT vs. Trimurti Builders xxi) 348 ITR 299 (SC) ACIT vs. ICICI Securities Primary Dealership Ltd. xxii) [2008] 300 ITR 276 (Bom) Sanghvi Swiss Refills (P.) Ltd. vs. Asst. CIT 81 ITA.…

Akik Marketing India Pvt Ltd, New Delhi vs. ITO Ward - 2(1), New Delhi

The appeal of the assessee is allowed on this legal issue which is contested by the assessee in Ground Nos

ITA 8884/DEL/2019[2011-12]Status: DisposedITAT Delhi06 Nov 2020AY 2011-12

Bench: Shri G.S. Pannua N D Ms. Suchitra Kamble

For Appellant: Shri Shantanu Jain, C. AFor Respondent: Shri R. K. Gupta, Sr. D. R
Section 139(1)Section 147Section 148Section 151Section 68Section 69

…ot valid in the eyes of law as proceedings cannot be initiated on fishing and roving enquiries or for investigation. The Ld. AR relied upon the following decisions: i) Madhya Pradesh Industries Ltd. vs. ITO 57 ITR 637 (SC) ii) Jay Bharat Maruti Ltd. vs. CIT 324 ITR 289 (Del) iii) PCIT vs. Manzil Dinesh Kumar Shah (2019) 261 Taxman 1 (SC) iv) PCIT vs. Manzil Dinesh Kumar Shah (2018) 406 ITR 326 (Guj) The Ld. AR further submitted that Section 151 of the Act clearly stipulates that the Pr. CIT who is the competent authority to authorize the reassessment notice, has to apply his mind and form an opinion, approva…

M/S. Meditronics India Pvt. Ltd., Delhi vs. ITO, New Delhi

The appeal is allowed

ITA 6251/DEL/2012[2004-05]Status: DisposedITAT Delhi12 Sept 2017AY 2004-05

Bench: Shri I. C. Sudhir & Shri L. P. Sahui. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. M/S. Meditronics India Pvt. Ltd., Income Tax Officer, 41, Pocket–Ii, Jasola, Vs. Ward : 6 (3), D E L H I – 110 025. New Delhi. Pan : Aadcm 3622 Q (Appellant) (Respondent)

For Appellant: Shri Salil Aggarwal, Adv.; &For Respondent: Shri Gudrun Nehra, Sr. D. R
Section 147

…308 HC Madhya Pradesh Puri Brothers vs CIT vi. 252 CTR 316 Inductotherm (India) Pvt. Ltd. vs. CIT SCA vii. 858 of 2006) HC (Gujarat) Telco Dadajee Dhackjee Ltd. vs DCIT, viii. ITA No. 4613/Mum/2005 12 May 2010 Third Member Jay Bharat Maruti Ltd. vs CIT ix. 324 ITR 289 Delhi High Court Shipra Srivastava vs ACIT x. 319 ITR 221 Delhi High Court CIT vs Batra Bhatta Co. xi. 174 Taxman 444 Delhi High Court Prashant S. Joshi and Dattaram Shridhar Bhosale vs xii. ITO and UOI 324 ITR 154 Bombay High Court ACIT vs O.P. Chawla xiii. 114 ITD 69 ITAT Third Member Dy.CIT Vs. M/s SPA Enterprises Limited xiv. 10 I. T. Appea…

324 ITR 154 (Bom) Prashant S. Joshi and Dattaram Shridhar Bhosale v. ITO and UOI (324 ITR 289) — Cited in 6 Judgments | BharatTax