Carbo Industrial Holdings Ltd. (2000) 244 ITR 422 (Cal); CIT v. Kundan Investment Ltd.

132 Taxmann 231High Court2003#11061 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Issues it is cited on

section 73section 260section 260ashare application moneysection 132(4)section 131genuineness of the transactionsection 26salaryundisclosed incomeprevious yearsection 13

Judgments citing Carbo Industrial Holdings Ltd. (2000) 244 ITR 422 (Cal); CIT v. Kundan Investment Ltd.

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA-1107/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA-1106/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA-1105/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishisht Chay Vyapar Ltd

The appeals are allowed

ITA - 1107 / 2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

CIT vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA - 1106 / 2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA - 1105 / 2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA/1107/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA/1105/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA/1106/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Carbo Industrial Holdings Ltd. (2000) 244 ITR 422 (Cal); CIT v. Kundan Investment Ltd. (132 Taxmann 231) — Cited in 9 Judgments | BharatTax