Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma

321 ITR 304High Court#17650 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2017.

Judgments citing Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma

T vs. Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 982/CHNY/2016[2010-11]Status: DisposedITAT Chennai07 Jun 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…invited our attention to the decision of DCIT v. India Advantage Fund, ITAT Bangalore, DCIT v. Emerging Sectors Funds ITAT Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma 25 taxmann.com 259 Karnataka and CIT v. P. Sekhar Trust 321 ITR 304 (Mad). ITA Nos.1345 & 1401/Mds/2016 & ITA Nos.1902, 981 & 982/Mds/2016 :- 15 -: 6.1 Shri Gopala Srinivasan S/o. Late T.A.Srinivasan has created a a contributory trust in the name of TVS Shriram Growth Funds under the provisions of Indian Trust Act, 1882 and registered as Venture Capital Fund (VCF) under the Securities and Exchange Board of Ind…

T vs. Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 981/CHNY/2016[2009-10]Status: DisposedITAT Chennai07 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…invited our attention to the decision of DCIT v. India Advantage Fund, ITAT Bangalore, DCIT v. Emerging Sectors Funds ITAT Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma 25 taxmann.com 259 Karnataka and CIT v. P. Sekhar Trust 321 ITR 304 (Mad). ITA Nos.1345 & 1401/Mds/2016 & ITA Nos.1902, 981 & 982/Mds/2016 :- 15 -: 6.1 Shri Gopala Srinivasan S/o. Late T.A.Srinivasan has created a a contributory trust in the name of TVS Shriram Growth Funds under the provisions of Indian Trust Act, 1882 and registered as Venture Capital Fund (VCF) under the Securities and Exchange Board of Ind…

T vs. Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 1902/CHNY/2016[2009-10]Status: DisposedITAT Chennai07 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…invited our attention to the decision of DCIT v. India Advantage Fund, ITAT Bangalore, DCIT v. Emerging Sectors Funds ITAT Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma 25 taxmann.com 259 Karnataka and CIT v. P. Sekhar Trust 321 ITR 304 (Mad). ITA Nos.1345 & 1401/Mds/2016 & ITA Nos.1902, 981 & 982/Mds/2016 :- 15 -: 6.1 Shri Gopala Srinivasan S/o. Late T.A.Srinivasan has created a a contributory trust in the name of TVS Shriram Growth Funds under the provisions of Indian Trust Act, 1882 and registered as Venture Capital Fund (VCF) under the Securities and Exchange Board of Ind…

ITO, Chennai vs. Tvs Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 1401/CHNY/2016[2010-11]Status: DisposedITAT Chennai07 Jun 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…invited our attention to the decision of DCIT v. India Advantage Fund, ITAT Bangalore, DCIT v. Emerging Sectors Funds ITAT Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma 25 taxmann.com 259 Karnataka and CIT v. P. Sekhar Trust 321 ITR 304 (Mad). ITA Nos.1345 & 1401/Mds/2016 & ITA Nos.1902, 981 & 982/Mds/2016 :- 15 -: 6.1 Shri Gopala Srinivasan S/o. Late T.A.Srinivasan has created a a contributory trust in the name of TVS Shriram Growth Funds under the provisions of Indian Trust Act, 1882 and registered as Venture Capital Fund (VCF) under the Securities and Exchange Board of Ind…

ITO, Chennai vs. Tvs Shriram Grwoth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 1345/CHNY/2016[2009-10]Status: DisposedITAT Chennai07 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…invited our attention to the decision of DCIT v. India Advantage Fund, ITAT Bangalore, DCIT v. Emerging Sectors Funds ITAT Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma 25 taxmann.com 259 Karnataka and CIT v. P. Sekhar Trust 321 ITR 304 (Mad). ITA Nos.1345 & 1401/Mds/2016 & ITA Nos.1902, 981 & 982/Mds/2016 :- 15 -: 6.1 Shri Gopala Srinivasan S/o. Late T.A.Srinivasan has created a a contributory trust in the name of TVS Shriram Growth Funds under the provisions of Indian Trust Act, 1882 and registered as Venture Capital Fund (VCF) under the Securities and Exchange Board of Ind…

Bangalore, CIT v. Dr.David Joseph 214 ITR 658 Kerala, CIT v. Smt. Indiramma (321 ITR 304) — Cited in 5 Judgments | BharatTax