5. DCIT, Circle-3(1) v. Smt.Deepaben Amitbhal Shah

99 ITD 219Income Tax Appellate Tribunal#11900 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing 5. DCIT, Circle-3(1) v. Smt.Deepaben Amitbhal Shah

THE ADDL.CIT, RANGE-1, BARODA vs. GUJARAT FLUOROCHEMEICALS LTD, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 548/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

GUJARAT FLUROCHEMICALS LIMITED,,BARODA vs. THE DY.CIT, CIRCLE-1(1),, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 117/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2011-12

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

GUJARAT FLUROCHEMICALS LIMITED,,BARODA vs. THE ADDL. CIT, RANGE-1,, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 116/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

THA ADDL. CIT, RANGE-1,, BARODA vs. M/S. GUJARAT FLUROCHEMICALS LIMITED.,, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 106/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

GUJARAT FLUOROCHEMEICALS LTD,,BARODA vs. THE DY.CIT.,CIRCLE-1(1)(1),, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 135/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

THE DCIT, CIRCLE-1(1),, BARODA vs. GUJARAT FLUROCHEMICALS LTD.,, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 2546/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

GUJARAT FLUROCHEMICALS LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 2365/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…ived on units and frequency and volume of said transactions so as to know actual intention of assessee, matter was to be remanded to Tribunal for fresh consideration - Held, yes [para 9] [Matter remanded]. 5. DCIT, Circle-3(1) Vs. Smt.Deepaben Amitbhal Shah [99 ITD 219 (AMD)] Section 28(i) of the Income-tax Act, 1061 - Business income - Chargeable as -Assessment years 1992-93 to 1995-96 - Whether where looking into volume, frequency, continuity and regularity of transactions of purchase and sale in shares by assessee, it could be inferred that those transactions must have been entered into by assessee with a pr…

JASWANT J SHAH,MUMBAI vs. ASST CIT CEN CIR 32, MUMBAI

In the result appeal of the assessee in ITA No

ITA 2599/MUM/2014[2005-06]Status: DisposedITAT Mumbai08 May 2017AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm

Section 127Section 127(3)Section 133ASection 143(2)Section 143(3)Section 263

…ime, attention and labour of a person normally with the object of making profit. To strengthen his view, reliance is placed on the following decisions: Mr. Jaswantlal J Shah CIT vs. Motlay Finance (P) Ltd. 290 ITR 719(MP) OCIT vs. Smt. Oeepaben Amitbhai Shah 99 ITD 219(Ahd) CIT vs Motilal Hirabhai Sp. Wvg. Co. Ltd. 113 ITR 173 (Guj) Shri Motilal Oswal-ITA No. 3860/M/2001 AY 1993-94 G Bench (Mumbai) Keeping all these facts and circumstances, the decision of the Assessing Officer by treating share transactions as business income in place of STCG claimed by the appellant of Rs. 80,33,589/- is upheld and ground of a…

JASWANT J SHAH,MUMBAI vs. ASST CIT CEN CIR 32, MUMBAI

In the result appeal of the assessee in ITA No

ITA 2598/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 May 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm

Section 127Section 127(3)Section 133ASection 143(2)Section 143(3)Section 263

…ime, attention and labour of a person normally with the object of making profit. To strengthen his view, reliance is placed on the following decisions: Mr. Jaswantlal J Shah CIT vs. Motlay Finance (P) Ltd. 290 ITR 719(MP) OCIT vs. Smt. Oeepaben Amitbhai Shah 99 ITD 219(Ahd) CIT vs Motilal Hirabhai Sp. Wvg. Co. Ltd. 113 ITR 173 (Guj) Shri Motilal Oswal-ITA No. 3860/M/2001 AY 1993-94 G Bench (Mumbai) Keeping all these facts and circumstances, the decision of the Assessing Officer by treating share transactions as business income in place of STCG claimed by the appellant of Rs. 80,33,589/- is upheld and ground of a…

5. DCIT, Circle-3(1) v. Smt.Deepaben Amitbhal Shah (99 ITD 219) — Cited in 9 Judgments | BharatTax