CIT v. CNB Finwiz Ltd.

369 ITR 228High Court#20630 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2019.

Judgments citing CIT v. CNB Finwiz Ltd.

ACIT, New Delhi vs. Vivita Relan, New Delhi

In the result, whereas the appeal of the assessee is allowed, Revenue’s appeal is dismissed

ITA 6481/DEL/2016[2013-14]Status: DisposedITAT Delhi22 Mar 2019AY 2013-14

Bench: Shri Prashant Maharishi & Shri K.Narasimha Charyassessment Year: 2013-14 Asstt. Commissioner Of Income- Vs Vivitarelan, Tax, Circle -54(1), New Delhi. C-121, Defence Colony, New Delhi. Pan: Ajcpr2578R & Assessment Year: 2013-14 Vs Asstt. Commissioner Of Income- Vivitarelan, C-121, Defence Colony, Tax, Circle -54(1), New Delhi. New Delhi. Pan: Ajcpr2578R (Appellant) (Respondent)

For Appellant: Shri Sandeep Sapra, AdvocateFor Respondent: Shri N.K. Bansal, Sr. DR
Section 14A

…rder dated 23.8.18 in ITA No.4106/Del/2015. In identical factual matrix, a coordinate bench of this tribunal in the light of the decision of the Hon’ble jurisdictional High Court in the case of CIT vs Avinash Jai, 362 ITR 441 (Del) and CIT vs CNB Finwiz Ltd., 369 ITR 228 (Del) held that the law on this aspect is fairly settled and in the facts and circumstances of the case, learned CIT(A) was right in directing the AO to treat the impugned receipt as income from capital gains and not as business income. In view of the consistent view on this aspect i.e. the view taken by the ld. CIT(A) for all the Asstt. Years 20…

Ms Vivita Relan, New Delhi vs. ACIT, New Delhi

In the result, whereas the appeal of the assessee is allowed, Revenue’s appeal is dismissed

ITA 5626/DEL/2016[2013-14]Status: DisposedITAT Delhi22 Mar 2019AY 2013-14

Bench: Shri Prashant Maharishi & Shri K.Narasimha Charyassessment Year: 2013-14 Asstt. Commissioner Of Income- Vs Vivitarelan, Tax, Circle -54(1), New Delhi. C-121, Defence Colony, New Delhi. Pan: Ajcpr2578R & Assessment Year: 2013-14 Vs Asstt. Commissioner Of Income- Vivitarelan, C-121, Defence Colony, Tax, Circle -54(1), New Delhi. New Delhi. Pan: Ajcpr2578R (Appellant) (Respondent)

For Appellant: Shri Sandeep Sapra, AdvocateFor Respondent: Shri N.K. Bansal, Sr. DR
Section 14A

…rder dated 23.8.18 in ITA No.4106/Del/2015. In identical factual matrix, a coordinate bench of this tribunal in the light of the decision of the Hon’ble jurisdictional High Court in the case of CIT vs Avinash Jai, 362 ITR 441 (Del) and CIT vs CNB Finwiz Ltd., 369 ITR 228 (Del) held that the law on this aspect is fairly settled and in the facts and circumstances of the case, learned CIT(A) was right in directing the AO to treat the impugned receipt as income from capital gains and not as business income. In view of the consistent view on this aspect i.e. the view taken by the ld. CIT(A) for all the Asstt. Years 20…

ACIT, New Delhi vs. M/S. Vivita Relan, New Delhi

In the result, the appeal of the department is

ITA 4106/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Aug 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastavaasstt. Year: 2010-11

For Appellant: Shri Sandeep Sapra, CAFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 143(1)Section 14A

…tion, no interference with the decision of the Tribunal is called for. No question of law arises for our consideration. The appeal is dismissed”. 9.1 A similar view was taken by the Hon’ble Delhi High Court in the case of CIT vs. CNB Finwiz Ltd. reported in 369 ITR 228 (Del) and the relevant observations of the Hon’ble Delhi High Court are reproduced as under:- “Held, dismissing the appeal, that it was clear from the finding of the Tribunal that the assessee, though a member of the Bombay Stock Exchange and the National Stock Exchange, maintained two portfolios, one relating to investments and the other relati…

Ms. Vivita Relan, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the department is

ITA 2248/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Aug 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastavaasstt. Year: 2010-11

For Appellant: Shri Sandeep Sapra, CAFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 143(1)Section 14A

…tion, no interference with the decision of the Tribunal is called for. No question of law arises for our consideration. The appeal is dismissed”. 9.1 A similar view was taken by the Hon’ble Delhi High Court in the case of CIT vs. CNB Finwiz Ltd. reported in 369 ITR 228 (Del) and the relevant observations of the Hon’ble Delhi High Court are reproduced as under:- “Held, dismissing the appeal, that it was clear from the finding of the Tribunal that the assessee, though a member of the Bombay Stock Exchange and the National Stock Exchange, maintained two portfolios, one relating to investments and the other relati…

CIT v. CNB Finwiz Ltd. (369 ITR 228) — Cited in 4 Judgments | BharatTax