Addl. CIT v. Syndicate

159 ITR 474Reported decision#22848 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2019.

Judgments citing Addl. CIT v. Syndicate

Dabur Invest Corp, New Delhi vs. Prcit-16, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 1764/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Mar 2019AY 2014-15

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2013-14] & [A.Y 2014-15]

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri G.C. Srivastava, Sr Adv
Section 263

…capital (Subscription price from A.Y. 2003-04 to 2016- 17). Therefore, amount of option price receipt is only interest income and so, taxable as revenue receipt. Reliance is placed on the decision in case of Addl. CIT vs. Syndicate bank dated 08- 02-1979 1986 159 ITR 474 KAR. Busine 6. ss of assessee:- As per partnership deed of this assessee, investment in shares & mutual funds is business of assessee. Hence sale of investment and making of fresh investments was directly connected in the carrying on of the said firm's business & profits made by the said firm on sale of shares was assessable to income tax as held…

Dabur Invest Corp, New Delhi vs. Prcit-16, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 1763/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Mar 2019AY 2013-14

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2013-14] & [A.Y 2014-15]

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri G.C. Srivastava, Sr Adv
Section 263

…capital (Subscription price from A.Y. 2003-04 to 2016- 17). Therefore, amount of option price receipt is only interest income and so, taxable as revenue receipt. Reliance is placed on the decision in case of Addl. CIT vs. Syndicate bank dated 08- 02-1979 1986 159 ITR 474 KAR. Busine 6. ss of assessee:- As per partnership deed of this assessee, investment in shares & mutual funds is business of assessee. Hence sale of investment and making of fresh investments was directly connected in the carrying on of the said firm's business & profits made by the said firm on sale of shares was assessable to income tax as held…

Reliance Industries Ltd, Mumbai vs. Asst CIT Ltu, Mumbai

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

ITA 5247/MUM/2014[2005-06]Status: DisposedITAT Mumbai03 Jun 2016AY 2005-06

Bench: S/Shri B.R. Baskaran (Am) & Ramlal Negi (Jm)

Section 115JSection 154

…onstitutes mistake apparent from record and hence the Ld CIT(A) was justified in passing the impugned rectification orders. He submitted that this question is no longer a debatable in view of the following decisions:- (a) J.M. Bhatia, AAC Vs. J.M. Shah (1985)(159 ITR 474)(SC) (b) M.K.Venkatachalam Vs. Bombay Dyeing & Mfg. Co. Ltd (1958)(34 ITR 143) (c) GTC Industries Ltd Vs. DCIT (2007)(104 ITD 86)(Mum)(TM). 11. The Ld A.R, in the rejoinder, submitted that the Hon’ble Supreme Court in the case of J.M.Bhatia, AAC Vs. J.M. Shah did not consider the question as to whether the issue before it was debatable one or n…

Addl. CIT v. Syndicate (159 ITR 474) — Cited in 3 Judgments | BharatTax