Amrit Corporation Ltd. v. ACIT

275 CTR 174High Court#12538 most cited
8

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

Judgments citing Amrit Corporation Ltd. v. ACIT

DCIT, Ghaziabad vs. M/S Amrit Corps. Ltd., Noida

Appeals are dismissed

ITA 5028/DEL/2013[2007-08]Status: DisposedITAT Delhi04 Oct 2017AY 2007-08

Bench: Shri R. K. Panda & Ms Suchitra Kambleamrit Corp. Ltd. Vs Addl. Cit Amrit Nagar Range-2 G. T. Road Ghaziabad Ghaziabad Aafca7387Q (Respondent) (Appellant) Ita No. 5028/Del/2013 ( A.Y 2007-08) Dcit Vs Amrit Corp. Ltd. Central Circle Formerly Known As Amrit Ghaziabad Bansapati Co. Ltd. A-95 Sector-65, Noida Aafca7387Q (Appellant) (Respondent)

Section 45(2)Section 48

…ed into stock-in-trade in the financial year 2006-07 and not 2002-03 as held by the Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as under…

DCIT, Ghaziabad vs. M/S Amrit Corps. Ltd., Noida

Appeals are dismissed

ITA 5027/DEL/2013[2009-10]Status: DisposedITAT Delhi04 Oct 2017AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kambleamrit Corp. Ltd. Vs Addl. Cit Amrit Nagar Range-2 G. T. Road Ghaziabad Ghaziabad Aafca7387Q (Respondent) (Appellant) Ita No. 5028/Del/2013 ( A.Y 2007-08) Dcit Vs Amrit Corp. Ltd. Central Circle Formerly Known As Amrit Ghaziabad Bansapati Co. Ltd. A-95 Sector-65, Noida Aafca7387Q (Appellant) (Respondent)

Section 45(2)Section 48

…ed into stock-in-trade in the financial year 2006-07 and not 2002-03 as held by the Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as under…

DCIT, Ghaziabad vs. M/S Amrit Corps. Ltd., Noida

Appeals are dismissed

ITA 5026/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Oct 2017AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kambleamrit Corp. Ltd. Vs Addl. Cit Amrit Nagar Range-2 G. T. Road Ghaziabad Ghaziabad Aafca7387Q (Respondent) (Appellant) Ita No. 5028/Del/2013 ( A.Y 2007-08) Dcit Vs Amrit Corp. Ltd. Central Circle Formerly Known As Amrit Ghaziabad Bansapati Co. Ltd. A-95 Sector-65, Noida Aafca7387Q (Appellant) (Respondent)

Section 45(2)Section 48

…ed into stock-in-trade in the financial year 2006-07 and not 2002-03 as held by the Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as under…

Amrit Corp. Ltd., Ghaziabad vs. Addl. CIT, Ghaziabad

Appeals are dismissed

ITA 2159/DEL/2012[2009-10]Status: DisposedITAT Delhi04 Oct 2017AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kambleamrit Corp. Ltd. Vs Addl. Cit Amrit Nagar Range-2 G. T. Road Ghaziabad Ghaziabad Aafca7387Q (Respondent) (Appellant) Ita No. 5028/Del/2013 ( A.Y 2007-08) Dcit Vs Amrit Corp. Ltd. Central Circle Formerly Known As Amrit Ghaziabad Bansapati Co. Ltd. A-95 Sector-65, Noida Aafca7387Q (Appellant) (Respondent)

Section 45(2)Section 48

…ed into stock-in-trade in the financial year 2006-07 and not 2002-03 as held by the Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as under…

Addl. CIT, Ghaziabad vs. M/S. Amrit Corp Ltd., Ghaziabad

Appeal stand allowed for statistical purposes

ITA 5337/DEL/2011[2008-09]Status: DisposedITAT Delhi06 Jun 2017AY 2008-09

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…he Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit I.T.A. No. 1789, 4579, 5337, 2163/Del/2011 Assessment years: 2007-08, 2008-09 Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as…

Amrit Corp Ltd., Ghaziabad vs. Addl. CIT, Ghaziabad

Appeal stand allowed for statistical purposes

ITA 4579/DEL/2011[2008-09]Status: DisposedITAT Delhi06 Jun 2017AY 2008-09

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…he Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit I.T.A. No. 1789, 4579, 5337, 2163/Del/2011 Assessment years: 2007-08, 2008-09 Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as…

Addl. CIT, Ghaziabad vs. M/S Amrit Corp Ltd., Ghaziabad

Appeal stand allowed for statistical purposes

ITA 2163/DEL/2011[2007-08]Status: DisposedITAT Delhi06 Jun 2017AY 2007-08

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…he Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit I.T.A. No. 1789, 4579, 5337, 2163/Del/2011 Assessment years: 2007-08, 2008-09 Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as…

Amrit Corp Ltd., Ghaziabad vs. Addl. CIT, Ghaziabad

Appeal stand allowed for statistical purposes

ITA 1789/DEL/2011[2007-08]Status: DisposedITAT Delhi06 Jun 2017AY 2007-08

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…he Assessing Officer. Further, the Hon’ble Allahabad High Court in assessee’s own case in Tax Writ Nos. 47 to 50 of 2010 in the case of Amrit I.T.A. No. 1789, 4579, 5337, 2163/Del/2011 Assessment years: 2007-08, 2008-09 Corporation Ltd. vs ACIT reported in 275 CTR 174 (All) has also held in assessee’s favour by impliedly holding that the transfer for the purpose of capital gains did not take place in the year 2002-03. Although this judgment of the Hon’ble Allahabad High Court was rendered in respect of validity of reassessment proceedings, the Hon’ble High Court did hold in Para 33 and 34 of the order as…