How many judgments cite CIT, Panji v. Dempo Company Limited?

62 judgments on BharatTax cite CIT, Panji v. Dempo Company Limited (74 Taxmann.com 15), spanning 2018 to 2025.

Which sections of the Income Tax Act does CIT, Panji v. Dempo Company Limited come up under?

It is most often cited in judgments turning on Section 115JB, Section 14A, Section 36(1)(vii), Section 36(1)(viia), Section 36(1)(viii), Section 40(a)(ia).

CIT, Panji v. Dempo Company Limited

74 Taxmann.com 15Supreme Court of India2016#1842 most cited

What is CIT, Panji v. Dempo Company Limited authority for?

The 20% tax rate under Section 112 applies to capital gains arising from the transfer of a depreciable asset, even if it is deemed a short-term capital gain under Section 50, provided the asset was held for more than 36 months. The fiction created by Section 50 for treating such gains as short-term does not alter the long-term nature of the asset for applying the tax rate under Section 112.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Dempo Company Ltd · Dempo Company Limited · Section 50 · Section 112 · capital gains depreciable asset · short term capital gain fiction · long term capital gains tax rate · block of assets · 20% tax rate · holding period 36 months

Sections most often in play

Section 115JB Section 14A Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 40(a)(ia)Section 50 Section 115U

Issues it is cited on

section 50(1)section 54e section 2(26)section 129(1)section 80ab section 2(17)section 5(c)section 70(2)section 2(9)section 10(15)section 80m section 10(33)

Judgments citing CIT, Panji v. Dempo Company Limited

DCIT, Cir-8(1), Kolkata vs. M/S Eih Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 153/KOL/2016[2011-2012]Status: DisposedITAT Kolkata12 Jan 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-8(1), Kolkata -Vs- M/S Eih Limited [Pan: Aaace 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/S Eih Limited -Vs- Dcit, Circle-8(1), Kolkata [Pan: Aaace 6898 B] (Appellant) (Respondent) For The Appellant : Shri Kanchun Kaushal,Ar For The Department : Shri G.Mallikarjuna, Cit Dr Date Of Hearing : 26.10.2017 Date Of Pronouncement : 12.01.2018 Order Per Bench:

For Appellant: Shri Kanchun Kaushal,ARFor Respondent: Shri G.Mallikarjuna, CIT DR

Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-8(1), Kolkata -vs- M/s EIH Limited [PAN: AAACE 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/s EIH Limited -vs- DCIT, Circle-8(1), Kolkata [PAN: AAACE 6898 B] (Appellant) (Respondent) For the Appellant : Shri Kanchun Kaushal,AR For the Department : Shri G.Mallikarjuna, CIT DR Date of Hearing : 26.10.2017 Date of Pronouncement : 12.01.2018 ORDER Per Bench: 1. These cross appeals a…

Eih Ltd., Kolkata vs. The DCIT, Cir-8(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 110/KOL/2016[2011-2012]Status: DisposedITAT Kolkata12 Jan 2018AY 2011-2012

For Appellant: Shri Kanchun Kaushal,ARFor Respondent: Shri G.Mallikarjuna, CIT DR

Section 14ASection 14A(2)