CIT v. D.S. Bist and Sons.

243 ITR 179High Court#15417 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

proximate nexussection 269ssection 36(2)protective assessmentstatement under section 132(4)section 131(1a)retracted statementsource of sourcesection 269ssbusiness expediencysection 41(1)section 269

Judgments citing CIT v. D.S. Bist and Sons.

Saketkumar Rugnath Tanna, Ahmedabad vs. The DCIT, Central Circle-2(2), Ahmedabad

In the result the assessee appeal in ITA

ITA 978/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2014-15

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 133ASection 139(1)Section 153A

…trader and the same should fall I.T.A Nos. 977 & 978 /Ahd/2019 & Ors. A.Ys. 2007-08 & 2014-15 Page No 22 Saketkumar R Tanna vs. ITO & 2 Others on him in the said character. [CIT us. K.T.M.S. Mahmood (1969) 74 ITR 100 (Mad.)] f] In CIT vs. D.S. Bist and Sons 243 ITR 179 (Del.) it has been held that where assessee was forced to purchase securities by department with which it did business, the loss was allowable as business deduction.” 17.4. Respectfully following the above judicial precedents, disallowance of bad debt for Rs.3,93,353 made by the lower authorities are hereby deleted. 18. Ground No.12 namely disa…

Saketkumar Rugnath Tanna, Ahmedabad vs. The DCIT, Central Circle-2(2), Ahmedabad

In the result the assessee appeal in ITA

ITA 977/AHD/2019[2007-08]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2007-08

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 133ASection 139(1)Section 153A

…trader and the same should fall I.T.A Nos. 977 & 978 /Ahd/2019 & Ors. A.Ys. 2007-08 & 2014-15 Page No 22 Saketkumar R Tanna vs. ITO & 2 Others on him in the said character. [CIT us. K.T.M.S. Mahmood (1969) 74 ITR 100 (Mad.)] f] In CIT vs. D.S. Bist and Sons 243 ITR 179 (Del.) it has been held that where assessee was forced to purchase securities by department with which it did business, the loss was allowable as business deduction.” 17.4. Respectfully following the above judicial precedents, disallowance of bad debt for Rs.3,93,353 made by the lower authorities are hereby deleted. 18. Ground No.12 namely disa…

Saketkumar Rugnath Tanna Legal Heir of Late Smt. Indumatiben Rugnath Tanna, Ahmedabad vs. The DCIT, Central Circle-2(2), Ahmedabad

In the result the assessee appeal in ITA

ITA 976/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2014-15

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 133ASection 139(1)Section 153A

…trader and the same should fall I.T.A Nos. 977 & 978 /Ahd/2019 & Ors. A.Ys. 2007-08 & 2014-15 Page No 22 Saketkumar R Tanna vs. ITO & 2 Others on him in the said character. [CIT us. K.T.M.S. Mahmood (1969) 74 ITR 100 (Mad.)] f] In CIT vs. D.S. Bist and Sons 243 ITR 179 (Del.) it has been held that where assessee was forced to purchase securities by department with which it did business, the loss was allowable as business deduction.” 17.4. Respectfully following the above judicial precedents, disallowance of bad debt for Rs.3,93,353 made by the lower authorities are hereby deleted. 18. Ground No.12 namely disa…

Smt. Ritaben Saketkumar Tanna, Ahmedabad vs. The DCIT, Central Circle-2(2), Ahmedabad

In the result the assessee appeal in ITA

ITA 975/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2014-15

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 133ASection 139(1)Section 153A

…trader and the same should fall I.T.A Nos. 977 & 978 /Ahd/2019 & Ors. A.Ys. 2007-08 & 2014-15 Page No 22 Saketkumar R Tanna vs. ITO & 2 Others on him in the said character. [CIT us. K.T.M.S. Mahmood (1969) 74 ITR 100 (Mad.)] f] In CIT vs. D.S. Bist and Sons 243 ITR 179 (Del.) it has been held that where assessee was forced to purchase securities by department with which it did business, the loss was allowable as business deduction.” 17.4. Respectfully following the above judicial precedents, disallowance of bad debt for Rs.3,93,353 made by the lower authorities are hereby deleted. 18. Ground No.12 namely disa…

The ITO Ward-5(3)(1) (Previously the ACIT, Central Circle-2(2)), Ahmedabad vs. Shri Saketkumar Rugnath Tanna Legal Heir of Late Smt. Indumatiben Rugnath Tanna, Ahmedabad

In the result the assessee appeal in ITA

ITA 921/AHD/2019[2007-08]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2007-08

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 133ASection 139(1)Section 153A

…trader and the same should fall I.T.A Nos. 977 & 978 /Ahd/2019 & Ors. A.Ys. 2007-08 & 2014-15 Page No 22 Saketkumar R Tanna vs. ITO & 2 Others on him in the said character. [CIT us. K.T.M.S. Mahmood (1969) 74 ITR 100 (Mad.)] f] In CIT vs. D.S. Bist and Sons 243 ITR 179 (Del.) it has been held that where assessee was forced to purchase securities by department with which it did business, the loss was allowable as business deduction.” 17.4. Respectfully following the above judicial precedents, disallowance of bad debt for Rs.3,93,353 made by the lower authorities are hereby deleted. 18. Ground No.12 namely disa…

The ACIT, Central Circle-2(2), Ahmedabad vs. Smt. Ritaben Saketkumar Tanna, Ahmedabad

In the result the assessee appeal in ITA

ITA 920/AHD/2019[2007-08]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2007-08

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 133ASection 139(1)Section 153A

…trader and the same should fall I.T.A Nos. 977 & 978 /Ahd/2019 & Ors. A.Ys. 2007-08 & 2014-15 Page No 22 Saketkumar R Tanna vs. ITO & 2 Others on him in the said character. [CIT us. K.T.M.S. Mahmood (1969) 74 ITR 100 (Mad.)] f] In CIT vs. D.S. Bist and Sons 243 ITR 179 (Del.) it has been held that where assessee was forced to purchase securities by department with which it did business, the loss was allowable as business deduction.” 17.4. Respectfully following the above judicial precedents, disallowance of bad debt for Rs.3,93,353 made by the lower authorities are hereby deleted. 18. Ground No.12 namely disa…