CIT(A) v. Tara Singh

233 ITR 669High Court#23824 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 361,891 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT(A) v. Tara Singh

ITO, New Delhi vs. M/S Samsung Estates Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 19/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Sept 2017AY 2006-07

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2006-07 Vs. M/S. Samsung Estates Pvt. Ltd., Income Tax Officer, Ward 7(2), Room No. 306, C.R. Building, 1095, Sector A, Pocket - A, I.P. Estate, New Delhi Vasant Kunj, New Delhi Pan : Aabcs5957L (Appellant) (Respondent)

Section 143(2)Section 143(3)Section 2(24)(iv)Section 68

…interest from its two directors on debit balances standing in their names. Hon’ble Delhi High Court held that directors having derived benefit of interest from company were assessable on said interest income under section 2(24)(iv). 2. CIT Vs Tara Singh M9981 233 ITR 669 (Delhi)/n9991 152 CTR 111 (Delhi). 8 ITA No. 19/Del./2010 Assessee was director of a company. There stood certain debit balance in books of company against assessee. ITO formed an opinion that assessee should be deemed to have derived benefit from company assessable to tax within meaning of section 2(24)(iv) and value of such benefit was added…

DCIT, New Delhi vs. Shri Shiv Priya, Noida

The appeal of the Revenue is dismissed

ITA 1101/DEL/2014[2011-12]Status: DisposedITAT Delhi26 May 2017AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 132Section 139Section 153Section 153ASection 2(24)Section 2(24)(iv)Section 69A

…I.T Act. The CIT(A) has not taken the cognizance and correct interpretation of the provisions of Section 2(24) (iv). The Ld. DR relied on the judgment of CIT Vs. Gurdyal Singh (1998) 100 Taxman.507 of the Delhi High Court as well as CIT(A) Vs. Tara Singh 1998 233 ITR 669 wherein it was held that the assessee should be deemed to have derived benefits from company accessible to tax within meaning of Section 2(24) (iv) of Value of such benefit was added income of the assessee. The Ld. DR further submitted that the interest free advance shown from the books of M/s AIPL did not fetch interest cost but fund has the opp…

ACIT, New Delhi vs. Sh. Shiv Priya, Noida

The appeal of the Revenue is dismissed

ITA 6779/DEL/2013[2010-11]Status: DisposedITAT Delhi26 May 2017AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 132Section 139Section 153Section 153ASection 2(24)Section 2(24)(iv)Section 69A

…I.T Act. The CIT(A) has not taken the cognizance and correct interpretation of the provisions of Section 2(24) (iv). The Ld. DR relied on the judgment of CIT Vs. Gurdyal Singh (1998) 100 Taxman.507 of the Delhi High Court as well as CIT(A) Vs. Tara Singh 1998 233 ITR 669 wherein it was held that the assessee should be deemed to have derived benefits from company accessible to tax within meaning of Section 2(24) (iv) of Value of such benefit was added income of the assessee. The Ld. DR further submitted that the interest free advance shown from the books of M/s AIPL did not fetch interest cost but fund has the opp…

CIT(A) v. Tara Singh (233 ITR 669) — Cited in 3 Judgments | BharatTax