CIT 193 ITR 321 & CIT v. Gopala Naicker Bangura

344 ITR 297Reported decision#24583 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT 193 ITR 321 & CIT v. Gopala Naicker Bangura

Asst CIT 16(3), Mumbai vs. Nishith M. Desai, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed

ITA 4852/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Apr 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoze B. Andhyarujina, A.RFor Respondent: Shri N.P. Singh, D.R
Section 143(3)Section 147Section 24Section 57

…Sasson J. David & Co. (P) Ltd. 118 ITR 261 (SC), Jayshree Tea & Industries Ltd. 272 ITR 193, Express Newspapers Ltd. 53 ITR 250 (SC), Ormerods (India) (P) Ltd. 36 ITR 329 (Bom), Radhasoami Satsang Saomi Bagh s. CIT 193 ITR 321 & CIT vs. Gopala Naicker Bangura 344 ITR 297. 8. We have heard the rival contentions of both the parties. Looking to the facts and circumstances of the case it is submitted fact on record that assessee has taken the loan from HDFC Ltd. and interest paid to bank and which was claimed under section 57(iii) of the Act and under the head ‘Income from other sources’ on the ground that the borrow…

ACIT 11(3), Mumbai vs. Nishith Desai, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed

ITA 2562/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Apr 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoze B. Andhyarujina, A.RFor Respondent: Shri N.P. Singh, D.R
Section 143(3)Section 147Section 24Section 57

…Sasson J. David & Co. (P) Ltd. 118 ITR 261 (SC), Jayshree Tea & Industries Ltd. 272 ITR 193, Express Newspapers Ltd. 53 ITR 250 (SC), Ormerods (India) (P) Ltd. 36 ITR 329 (Bom), Radhasoami Satsang Saomi Bagh s. CIT 193 ITR 321 & CIT vs. Gopala Naicker Bangura 344 ITR 297. 8. We have heard the rival contentions of both the parties. Looking to the facts and circumstances of the case it is submitted fact on record that assessee has taken the loan from HDFC Ltd. and interest paid to bank and which was claimed under section 57(iii) of the Act and under the head ‘Income from other sources’ on the ground that the borrow…

Nishith M. Desai, Mumbai vs. Addl CIT RG 11(3), Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed

ITA 2439/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Apr 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoze B. Andhyarujina, A.RFor Respondent: Shri N.P. Singh, D.R
Section 143(3)Section 147Section 24Section 57

…Sasson J. David & Co. (P) Ltd. 118 ITR 261 (SC), Jayshree Tea & Industries Ltd. 272 ITR 193, Express Newspapers Ltd. 53 ITR 250 (SC), Ormerods (India) (P) Ltd. 36 ITR 329 (Bom), Radhasoami Satsang Saomi Bagh s. CIT 193 ITR 321 & CIT vs. Gopala Naicker Bangura 344 ITR 297. 8. We have heard the rival contentions of both the parties. Looking to the facts and circumstances of the case it is submitted fact on record that assessee has taken the loan from HDFC Ltd. and interest paid to bank and which was claimed under section 57(iii) of the Act and under the head ‘Income from other sources’ on the ground that the borrow…