Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT v. Shah Pratapchand Nowpaji 5

DCIT Cen Cir 3(3), Mumbai vs. Sharekhan Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2014-15

…l) 352 2. M/s.Parker Securities Ltd. vs. DCIT, 102 TTJ (Ahd) 235. 3.33 CCH 124 (Mum-Trib) HSBC Securities & Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT vs. Shah Pratapchand Nowpaji 5. 91TTJ 57 (Del-Trib) ACIT vs. Subhash Chandra Shorewala. 6.50 SOT 592 (Ahd-Trib) ITO vs. Rajiv Securities P. Ltd. After considering these decisions the Tribunal has held as under: 5. We have heard both the parties and their contentions have carefully been considered. Right from the assessment proceedings it was the case of the assessee that the impugned loss has occurred to the assessee in respect of error trade.…

Motilal Oswal Secrurities Limited, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 3(3), Mumbai

In the result, the appeal filed by the revenue is partly allowed, for

Bench: Shri G Manjunatha () & Shri Ravish Sood () M/S Motilal Oswal Securities Vs Acit, Cent.Circ.3(3), Mumbai Ltd, Motilal Oswal Tower, Gokhale Road North, Prabhadevi, Mumbai 400 025 Pan : Aaacd3654Q Appellant Respondednt Dcit, Cent.Circ.3(3), Mumbai Vs M/S Motilal Oswal Securities Ltd, Motilal Oswal Tower, Gokhale Road North, Prabhadevi, Mumbai 400 025 Appellant Respondednt

…essee's own case for A.Y.2007- 08 in ITA No.l68/Mum/2011 dated 21.1.2015. The issue is also covered in favour of the assessee vide order of the Tribunal in the following cases :- i) Parkar Securities Ltd., 102 TTI 235 (Ahd); and ii) Rajvi Securities (P) Ltd., 50 SOT 592. As the facts and circumstances during the year under consideration are same, respectfully following the order of the Tribunal, we confirm the order of CIT(A) for deleting disallowance on Vanda loss." 12. Considering the decision of co-ordinate bench of Tribunal and respectfully following the same, we uphold the order of Id. CIT(A) for deleting th…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…) 352 2. M/s.Parker Securities Ltd. vs. DCIT, 102 TTJ (Ahd) 235. 3.33 CCH 124 (Mum-Trib) HSBC Securities & Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT vs. Shah Pratapchand Nowpaji 5. 91TTJ 57 (Del-Trib) ACIT vs. Subhash Chandra Shorewala. 6.50 SOT 592 (Ahd-Trib) ITO vs. Rajiv Securities P. Ltd. After considering these decisions the Tribunal has held as under: 5. We have heard both the parties and their contentions have carefully been considered. Right from the assessment proceedings it was the case of the assessee that the impugned loss has occurred to the assessee in respect of error trade. D…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…) 352 2. M/s.Parker Securities Ltd. vs. DCIT, 102 TTJ (Ahd) 235. 3.33 CCH 124 (Mum-Trib) HSBC Securities & Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT vs. Shah Pratapchand Nowpaji 5. 91TTJ 57 (Del-Trib) ACIT vs. Subhash Chandra Shorewala. 6.50 SOT 592 (Ahd-Trib) ITO vs. Rajiv Securities P. Ltd. After considering these decisions the Tribunal has held as under: 5. We have heard both the parties and their contentions have carefully been considered. Right from the assessment proceedings it was the case of the assessee that the impugned loss has occurred to the assessee in respect of error trade. D…

Sharekhan Ltd, Mumbai vs. DCIT CC 3(3), Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…) 352 2. M/s.Parker Securities Ltd. vs. DCIT, 102 TTJ (Ahd) 235. 3.33 CCH 124 (Mum-Trib) HSBC Securities & Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT vs. Shah Pratapchand Nowpaji 5. 91TTJ 57 (Del-Trib) ACIT vs. Subhash Chandra Shorewala. 6.50 SOT 592 (Ahd-Trib) ITO vs. Rajiv Securities P. Ltd. After considering these decisions the Tribunal has held as under: 5. We have heard both the parties and their contentions have carefully been considered. Right from the assessment proceedings it was the case of the assessee that the impugned loss has occurred to the assessee in respect of error trade. D…

Sharekhan Ltd, Mumbai vs. ACIT CC 3(3), Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…) 352 2. M/s.Parker Securities Ltd. vs. DCIT, 102 TTJ (Ahd) 235. 3.33 CCH 124 (Mum-Trib) HSBC Securities & Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT vs. Shah Pratapchand Nowpaji 5. 91TTJ 57 (Del-Trib) ACIT vs. Subhash Chandra Shorewala. 6.50 SOT 592 (Ahd-Trib) ITO vs. Rajiv Securities P. Ltd. After considering these decisions the Tribunal has held as under: 5. We have heard both the parties and their contentions have carefully been considered. Right from the assessment proceedings it was the case of the assessee that the impugned loss has occurred to the assessee in respect of error trade. D…

Sharekhan Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

The appeals of the assessee stand partly allowed

…l) 352 2. M/s.Parker Securities Ltd. vs. DCIT, 102 TTJ (Ahd) 235. 3.33 CCH 124 (Mum-Trib) HSBC Securities & Capital Markets India P. Ltd., vs. ACIT 4.139 R 149 (AP), CIT vs. Shah Pratapchand Nowpaji 5. 91TTJ 57 (Del-Trib) ACIT vs. Subhash Chandra Shorewala. 6.50 SOT 592 (Ahd-Trib) ITO vs. Rajiv Securities P. Ltd. After considering these decisions the Tribunal has held as under: 5. We have heard both the parties and their contentions have carefully been considered. Right from the assessment proceedings it was the case of the assessee that the impugned loss has occurred to the assessee in respect of error trade. D…

Motilal Oswal Securities Ltd, Mumbai vs. DCIT CC 22, Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.4581/Mum/2012

…sessee’s own case for A.Y.2007-08 in ITA No.168/Mum/2011 dated 21.1.2015. The issue is also covered in favour of the assessee vide order of the Tribunal in the following cases :- i) Parkar Securities Ltd., 102 TTJ 235 (Ahd); and ii) Rajvi Securities (P) Ltd., 50 SOT 592. As the facts and circumstances during the year under consideration are same, respectfully following the order of the Tribunal, we confirm the order of CIT(A) for deleting disallowance on Vanda loss. 10. The revenue is also aggrieved by the order of CIT(A) in deleting disallowance of mark to market loss. 10.1 We found that the CIT(A) has deleted d…

ACIT CC 22, Mumbai vs. Motilal Oswal Securities Ltd, Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.4581/Mum/2012

…sessee’s own case for A.Y.2007-08 in ITA No.168/Mum/2011 dated 21.1.2015. The issue is also covered in favour of the assessee vide order of the Tribunal in the following cases :- i) Parkar Securities Ltd., 102 TTJ 235 (Ahd); and ii) Rajvi Securities (P) Ltd., 50 SOT 592. As the facts and circumstances during the year under consideration are same, respectfully following the order of the Tribunal, we confirm the order of CIT(A) for deleting disallowance on Vanda loss. 10. The revenue is also aggrieved by the order of CIT(A) in deleting disallowance of mark to market loss. 10.1 We found that the CIT(A) has deleted d…

Motilal Oswal Securities Ltd., Mumbai vs. D.C.I.T. Central Circle 22, Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.4581/Mum/2012

…sessee’s own case for A.Y.2007-08 in ITA No.168/Mum/2011 dated 21.1.2015. The issue is also covered in favour of the assessee vide order of the Tribunal in the following cases :- i) Parkar Securities Ltd., 102 TTJ 235 (Ahd); and ii) Rajvi Securities (P) Ltd., 50 SOT 592. As the facts and circumstances during the year under consideration are same, respectfully following the order of the Tribunal, we confirm the order of CIT(A) for deleting disallowance on Vanda loss. 10. The revenue is also aggrieved by the order of CIT(A) in deleting disallowance of mark to market loss. 10.1 We found that the CIT(A) has deleted d…

A.C.I.T. C.C.22, Mumbai vs. Motilal Oswal Securities Ltd., Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.4581/Mum/2012

…sessee’s own case for A.Y.2007-08 in ITA No.168/Mum/2011 dated 21.1.2015. The issue is also covered in favour of the assessee vide order of the Tribunal in the following cases :- i) Parkar Securities Ltd., 102 TTJ 235 (Ahd); and ii) Rajvi Securities (P) Ltd., 50 SOT 592. As the facts and circumstances during the year under consideration are same, respectfully following the order of the Tribunal, we confirm the order of CIT(A) for deleting disallowance on Vanda loss. 10. The revenue is also aggrieved by the order of CIT(A) in deleting disallowance of mark to market loss. 10.1 We found that the CIT(A) has deleted d…

Motilal Oswal Securities Ltd, Mumbai vs. DCIT CC 22, Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.4581/Mum/2012

…sessee’s own case for A.Y.2007-08 in ITA No.168/Mum/2011 dated 21.1.2015. The issue is also covered in favour of the assessee vide order of the Tribunal in the following cases :- i) Parkar Securities Ltd., 102 TTJ 235 (Ahd); and ii) Rajvi Securities (P) Ltd., 50 SOT 592. As the facts and circumstances during the year under consideration are same, respectfully following the order of the Tribunal, we confirm the order of CIT(A) for deleting disallowance on Vanda loss. 10. The revenue is also aggrieved by the order of CIT(A) in deleting disallowance of mark to market loss. 10.1 We found that the CIT(A) has deleted d…