Bharti Gupta Ramola v. CIT

20 Taxmann.com 762High Court2012#19752 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 1961Section 143(3)Section 2(42A)Section 111ASection 10(34)Section 10(34) of the Income Tax ActSection 10(38)Section 10(38) of the Income Tax Act

Issues it is cited on

section 2(42a)period of holdingdate of transfershort term capital gainlong term capital gainsection 10transfercompanyindiadocument

Judgments citing Bharti Gupta Ramola v. CIT

Commissioner of Income Tax (International Taxation) - 3, Mumbai vs. Kuwait Investment Authority, Mumbai

ITA 478/MUM/2024[2017-18]Status: DisposedITAT Mumbai14 Aug 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Farrokh Irani, A/RFor Respondent: Shri Anil Sant, Addl. CIT, D/R
Section 154Section 2

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER I.T.A. No. 478/Mum/2024 Assessment Year: 2017-18 & I.T.A. No. 476/Mum/2024 Assessment Year: 2021-22 Commissioner of Income Tax M/s. Kuwait Investment (International Taxation -3), Mumbai Authority Vs C/o KPMG, Lodha Excelus 2nd Floor, Apollo Mills Compound N.M. Joshi Marg, Mahalakshmi Mumbai - 400011 [PAN: AAATK3858Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Farrokh Irani, A/R Revenue by : Shr…

Dy. Commissioner of Income Tax(It)-3(1)(2), Mumbai vs. Kuwait Investment Authority, Mumbai

ITA 476/MUM/2024[2021-22]Status: DisposedITAT Mumbai14 Aug 2024AY 2021-22

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Farrokh Irani, A/RFor Respondent: Shri Anil Sant, Addl. CIT, D/R
Section 154Section 2

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER I.T.A. No. 478/Mum/2024 Assessment Year: 2017-18 & I.T.A. No. 476/Mum/2024 Assessment Year: 2021-22 Commissioner of Income Tax M/s. Kuwait Investment (International Taxation -3), Mumbai Authority Vs C/o KPMG, Lodha Excelus 2nd Floor, Apollo Mills Compound N.M. Joshi Marg, Mahalakshmi Mumbai - 400011 [PAN: AAATK3858Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Farrokh Irani, A/R Revenue by : Shr…

Citi Corp International Finance Corporation, Mumbai vs. Asst DIT (It) 1(2)

In the result, both the appeals filed by the assessee are allowed

ITA 2732/MUM/2014[2007-08]Status: DisposedITAT Mumbai14 Feb 2024AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Farrokh V. IraniFor Respondent: 17.11.2023
Section 10(34)Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 2Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 2545 /Mum/2011 (Assessment Year: 2007-08) & Citicorp International Finance The Addl. DIT (International Corporation Taxation) C/o. A. F. Ferguson & Co., Range-1, Mumbai Vs. Maker Towers, E Wing, 4th Floor, Cuffe Parade, Mumbai-400 005 PAN/GIR No. AACCC 2105 R (Appellant) : (Respondent) Assessee by : Shri Farrokh V. Irani : Shri Krishna Kumar Revenue by : 17.11.2023 Date of Hearing Date of Pronouncement : 14.02.2024 O R D E R Per Kavitha Rajagopal, J M: The captioned appeals have been…

Citicorp International Finance Corporation, Mumbai vs. Addl.D.I.T. (It) RG.-1, Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 2545/MUM/2011[2007-08]Status: DisposedITAT Mumbai14 Feb 2024AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Farrokh V. IraniFor Respondent: 17.11.2023
Section 10(34)Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 2Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 2545 /Mum/2011 (Assessment Year: 2007-08) & Citicorp International Finance The Addl. DIT (International Corporation Taxation) C/o. A. F. Ferguson & Co., Range-1, Mumbai Vs. Maker Towers, E Wing, 4th Floor, Cuffe Parade, Mumbai-400 005 PAN/GIR No. AACCC 2105 R (Appellant) : (Respondent) Assessee by : Shri Farrokh V. Irani : Shri Krishna Kumar Revenue by : 17.11.2023 Date of Hearing Date of Pronouncement : 14.02.2024 O R D E R Per Kavitha Rajagopal, J M: The captioned appeals have been…

Bharti Gupta Ramola v. CIT (20 Taxmann.com 762) — Cited in 4 Judgments | BharatTax