CIT v. Dhawan Investment and Trading Company Ltd.

238 ITR 486High Court1999#4730 most cited

What is CIT v. Dhawan Investment and Trading Company Ltd. authority for?

A share loss claimed by an assessee is a genuine loss and eligible for deduction if the view taken by the Tribunal allowing it is not erroneous or perverse.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Also referred to as

CIT v. Dhawan Investment & Trading Co. Ltd · share loss · genuine loss · eligible for deduction · Tribunal's view · erroneous · perverse · tax loss · business loss

Also reported as

100 Taxmann 562

Issues it is cited on

section 73section 260section 260ashare application moneysection 132(4)section 131genuineness of the transactionsection 26salaryundisclosed incomeprevious yearsection 13

Judgments citing CIT v. Dhawan Investment and Trading Company Ltd.

Nishat Ara, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle-II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 65/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…o 65/Lkw/2021 Assessment year:2012-13 16 6.12. The Hon’ble Calcutta High Court has in cases having similar facts upheld the contentions of the assessee that no addition can be made. A) In the case of CIT vs. Dhawan Investment and Trading Company Ltd. (1999) 238 ITR 486(Cal.) it was held as follows: “7. In appeal the Commissioner of Income-tax (Appeals) has also agreed with the action adopted by the Income-tax Officer. According to the Commissioner of Income-tax (Appeals) it appears that dealings in shares are bogus. He pointed out that the assessee has deliberately sold, 7,000 shares at a lower rate to incur t…

Zain Alam, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle- II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 64/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…o 65/Lkw/2021 Assessment year:2012-13 16 6.12. The Hon’ble Calcutta High Court has in cases having similar facts upheld the contentions of the assessee that no addition can be made. A) In the case of CIT vs. Dhawan Investment and Trading Company Ltd. (1999) 238 ITR 486(Cal.) it was held as follows: “7. In appeal the Commissioner of Income-tax (Appeals) has also agreed with the action adopted by the Income-tax Officer. According to the Commissioner of Income-tax (Appeals) it appears that dealings in shares are bogus. He pointed out that the assessee has deliberately sold, 7,000 shares at a lower rate to incur t…

Nausheen Farah, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle-II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 63/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…o 65/Lkw/2021 Assessment year:2012-13 16 6.12. The Hon’ble Calcutta High Court has in cases having similar facts upheld the contentions of the assessee that no addition can be made. A) In the case of CIT vs. Dhawan Investment and Trading Company Ltd. (1999) 238 ITR 486(Cal.) it was held as follows: “7. In appeal the Commissioner of Income-tax (Appeals) has also agreed with the action adopted by the Income-tax Officer. According to the Commissioner of Income-tax (Appeals) it appears that dealings in shares are bogus. He pointed out that the assessee has deliberately sold, 7,000 shares at a lower rate to incur t…

Shaheen Rabia, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle -II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 62/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…o 65/Lkw/2021 Assessment year:2012-13 16 6.12. The Hon’ble Calcutta High Court has in cases having similar facts upheld the contentions of the assessee that no addition can be made. A) In the case of CIT vs. Dhawan Investment and Trading Company Ltd. (1999) 238 ITR 486(Cal.) it was held as follows: “7. In appeal the Commissioner of Income-tax (Appeals) has also agreed with the action adopted by the Income-tax Officer. According to the Commissioner of Income-tax (Appeals) it appears that dealings in shares are bogus. He pointed out that the assessee has deliberately sold, 7,000 shares at a lower rate to incur t…

Marghoob Alam, Kanpur vs. Dcut, CC-II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 61/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…o 65/Lkw/2021 Assessment year:2012-13 16 6.12. The Hon’ble Calcutta High Court has in cases having similar facts upheld the contentions of the assessee that no addition can be made. A) In the case of CIT vs. Dhawan Investment and Trading Company Ltd. (1999) 238 ITR 486(Cal.) it was held as follows: “7. In appeal the Commissioner of Income-tax (Appeals) has also agreed with the action adopted by the Income-tax Officer. According to the Commissioner of Income-tax (Appeals) it appears that dealings in shares are bogus. He pointed out that the assessee has deliberately sold, 7,000 shares at a lower rate to incur t…

Shri Harish Kumar Buyani, Kolkata vs. A.C.I.T.Circle-34, Kolkata

Appeal is allowed

ITA 2547/KOL/2019[2010-11]Status: DisposedITAT Kolkata14 Feb 2020AY 2010-11

Bench: Shri S.S, Godaraassessment Year:2010-11

Section 147Section 68

…ircumstances of the case, the view taken by the Tribunal allowing share loss cannot be said to be erroneous or perverse CIT vs. Emerald Commercial Ltd & Anr (2001) 171 CTR (Cal) 193: (2001) 250 ITR 539 (Can. CIT- vs. Dhawan Investment & Trading Co. Ltd (1999) 238 ITR 486 (Can and CIT vs. Currency Investment Co. Ltd (2000) 158 CTR (Cal) 361: (2000) 241 ITR 494 (Cal) relied on. Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eligible for deduction. Accordingly, AD is directed. This ground of assessee's…

Shagun Business Services Pvt. Ltd., Kolkata vs. I.T.O., Ward-5(1), Kolkata

Appeal is allowed

ITA 2395/KOL/2019[2009-10]Status: DisposedITAT Kolkata31 Jan 2020AY 2009-10

Bench: Shri Satbeer Singh Godara

Section 143(3)Section 147Section 148Section 68

…cumstances of the case, the view taken by the Tribunal allowing share loss cannot be said to be erroneous or perverse.- CIT vs. Emerald Commercial Ltd & Anr (2001) 171 CTR (Cal) 193: (2001) 250 ITR 539 (Can. CIT- vs. Dhawan Investment & Trading Co. Ltd (1999) 238 ITR 486 (Can and CIT vs. Currency Investment Co. Ltd (2000) 158 CTR (Cal) 361: (2000) 241 ITR 494 (Cal) relied on. Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eligible for deduction. Accordingly, AD is directed. This ground of assessee'…

Vivek Bhaia, Kolkata vs. ITO, Ward - 36(4), Kolkata

Appeal is allowed

ITA 2295/KOL/2018[2009-10]Status: DisposedITAT Kolkata15 May 2019AY 2009-10

Bench: Hon’Ble Shri S.S. Godara, Jm ] I.T. A No. 2295/Kol/2018 A.Y 2009-10 M/S. Vivek Bhaia V/S. I.T.O. Ward 36(4), Kolkata Pan: Aedpb3153Q (Appellant) (Respondent)

For Appellant: Shri S.M. Surana, Advocate, ld.ARFor Respondent: Shri C.J. Singh, JCIT, ld.DR
Section 133(6)Section 147Section 40

…tances of the case, the view taken by the Tribunal allowing share loss cannot be said to be erroneous or perverse.--CIT vs. Emerald Commercial Ltd. & Anr. (2001) 171 CTR (Cal) 193 : (2001) 250 ITR 539 (Cal), CIT vs. Dhawan Investment & Trading Co. Ltd. (1999) 238 ITR 486 (Cal) and CIT vs. Currency Investment Co. Ltd. (2000) 158 CTR (Cal) 361 : (2000) 241 ITR 494 (Cal) relied on." Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eligible for deduction. Accordingly, AO is directed. This ground of assess…

Sri Ashok Kumar Sharda, Kolkata vs. ITO, Ward - 34(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2366/KOL/2018[2010-11]Status: DisposedITAT Kolkata26 Apr 2019AY 2010-11

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 2366/Kol/2018 Assessment Year: 2010-11 Sri Ashok Kumar Sharda..……………………………………....………………..…………………….….Appellant 22(A), 3Rd Floor 16, India Exchange Place Kolkata – 700 001 [Pan : Amops 3276 Q] Income Tax Officer, Ward-34(2), Kolkata…............................................................…...Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Ranu Biswas, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 143(3)Section 147Section 250Section 68

…cumstances of the case, the view taken by the Tribunal allowing share loss cannot be said to be erroneous or perverse.- CIT vs. Emerald Commercial Ltd & Anr (2001) 171 CTR (Cal) 193: (2001) 250 ITR 539 (Cal), CIT vs. Dhawan Investment & Trading Co. Ltd (1999) 238 ITR 486 (Cal) and CIT vs. Currency Investment Co. Ltd (2000) 158 CTR (Cal) 361: (2000) 241 ITR 494 (Cal) relied on. Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eligible for deduction. Accordingly, AO is directed. This ground of assessee'…

Sumati Kumar Lunia, Kolkata vs. ITO, Ward - 36(4), Kolkata

Appeal is allowed

ITA 457/KOL/2018[2009-10]Status: DisposedITAT Kolkata28 Feb 2019AY 2009-10

Bench: Hon’Ble Shri S.S. Godara, Jm] I.T.A No. 457/Kol/2018 Assessment Year : 2009-10 Sumati Kumar Lunia Vs. I.T.O Ward 36(4), Kolkata Pan: Aavpl 7736 M (Appellant) (Respondent)

For Appellant: Shri Subash Agarwal, Advocate, ld.ARFor Respondent: Shri C.J. Singh, JCIT, ld. Sr.DR
Section 143(1)(a)Section 147Section 148

…tances of the case, the view taken by the Tribunal allowing share loss cannot be said to be erroneous or perverse.--CIT vs. Emerald Commercial Ltd. & Anr. (2001) 171 CTR (Cal) 193 : (2001) 250 ITR 539 (Cal), CIT vs. Dhawan Investment & Trading Co. Ltd. (1999) 238 ITR 486 (Cal) and CIT vs. Currency Investment Co. Ltd. (2000) 158 CTR (Cal) 361 : (2000) 241 ITR 494 (Cal) relied on." Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eligible for deduction. Accordingly, AO is directed. This ground of assess…

M/S. Khaitan Trade Holdings Ltd., Kolkata vs. ITO, Ward - 12(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2179/KOL/2017[2008-09]Status: DisposedITAT Kolkata13 Apr 2018AY 2008-09

Bench: Sri J. Sudhakar Reddy) I.T.A. No. 2179/Kol/2017 Assessment Year: 2008-09

Section 250

…be erroneous or perverse.- CIT vs. Emerald Commercial Ltd & Anr (2001) 4 I.T.A. No. 2179/Kol/2017 Assessment Year: 2008-09 M/s. Khaitan Trade Holdings Pvt. Ltd 171 CTR (Cal) 193: (2001) 250 ITR 539 (Cal), CIT vs. Dhawan Investment & Trading Co. Ltd (1999) 238 ITR 486 (Cal) and CIT vs. Currency Investment Co. Ltd (2000) 158 CTR (Cal) 361: (2000) 241 ITR 494 (Cal) relied on. Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eligible for deduction. Accordingly, AO is directed. This ground of assessee'…

D.C.I.T., Circle-4, Kolkata vs. M/S. Mega Resources Ltd., Kolkata

ITA 1951/KOL/2014[2008-2009]Status: DisposedITAT Kolkata06 Dec 2017AY 2008-2009

Bench: Shri Aby.T Varkey & Shri Waseem Ahmedassessment Year :2008-09

Section 143(3)Section 36

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri Aby.T Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2008-09 DCIT, Circle-4(2), 4th V/s. M/s Mega Resources Ltd.10, Clive Row, 3rd Floor, Aayakar Bhawan, P-7, Chowringhee Floor, Kolkata-01 Square, Kolkata-69 [PAN No.AADCM 5397 E] .. अपीलाथ" /Appellant ""यथ"/Respondent C.O. No.103/Kol/2014 (a/o ITA No.1951/Kol/2014) Assessment Year:2008-09 V/s. DCIT, Circle-4(2), 4th M/s Mega Resources Ltd.10, Clive Row, 3rd Floor, Aayakar Bhawan, Floor, Kolkata-01 P-7, Chowring…

DCIT Cent. Cir. - 13, Mumbai vs. M/S. Lotus Investments Ltd., Mumbai

In the result, the appeal of the assessee is partly allowed and that of

ITA 3612/MUM/2005[1998-1999]Status: DisposedITAT Mumbai30 May 2017AY 1998-1999

Bench: Shri P K Bansal, Vp & Shri Ravish Sood, Jm

For Appellant: Shri Stany SaldanhaFor Respondent: Shri Shri Pratap Singh (CIT –DR)
Section 250(4)

…wherein the interpretation of various parameters as enunciated in McDowell's case for checking on colourable devices, have been considered. (a) CIT V. Aspinwall and Co. (Tranvancore Ltd.), 212 ITR 525 (Ken). (b) CIT V. Dhawan Investment and Trading Co. Ltd., 238 ITR 486 (Cal.) (c) Banyan and Berry V. CIT, 222 ITR 831 (Guj.) (d) Valbhappan (M.V.) V. I.T.O., 170 ITR 238 (Mad.) The AR also stated that the McDowell's case has also been explained and distinguished by the Supreme Court in the case of Azadi Bachao Aandolan.-263 ITR 706. It has therefore been contended that considering the totality of the facts and cir…

DCIT 2(3), Mumbai vs. Urudavan Investment & Trading P.Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed and the appeal of the assessee is also treated as dismissed for statistical purposes

ITA 6441/MUM/2014[2007-08]Status: DisposedITAT Mumbai16 Dec 2015AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Sanjay Gargassessment Year: 2007-08 M/S. Urudavan Investment & The Commissioner Of Income Trading Pvt. Ltd., Tax-2, 209-210 2Nd Floor, Aayakar Bhavan, Vs. Arcadia Bldg., Mumbai 195, Nariman Point, Mumbai – 400 021 Pan: Aaacu 1353M (Appellant) (Respondent) Assessment Year: 2007-08 Dcit-2(3), M/S. Urudavan Investment & R.No.552, 5Th Floor, Trading Pvt. Ltd., Aayakar Bhavan, 209-210, Arcadia Bldg., Vs. M.K. Road, 195, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 Pan: Aaacu 1353M (Appellant) (Respondent)

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri G.M. Doss, D.R
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2007-08 M/s. Urudavan Investment and The Commissioner of Income Trading Pvt. Ltd., Tax-2, 209-210 2nd Floor, Aayakar Bhavan, Vs. Arcadia Bldg., Mumbai 195, Nariman Point, Mumbai – 400 021 PAN: AAACU 1353M (Appellant) (Respondent) Assessment Year: 2007-08 DCIT-2(3), M/s. Urudavan Investment and R.No.552, 5th Floor, Trading Pvt. Ltd., Aayakar Bhavan, 209-210, Arcadia Bldg., Vs. M.K. Road, 195, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 PAN: AAA…

Urudavan Investment and Trading P. Ltd, Mumbai vs. ACIT 2(3), Mumbai

In the result, the appeal of the Revenue is dismissed and the appeal of the assessee is also treated as dismissed for statistical purposes

ITA 2228/MUM/2012[2007-08]Status: DisposedITAT Mumbai16 Dec 2015AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Sanjay Gargassessment Year: 2007-08 M/S. Urudavan Investment & The Commissioner Of Income Trading Pvt. Ltd., Tax-2, 209-210 2Nd Floor, Aayakar Bhavan, Vs. Arcadia Bldg., Mumbai 195, Nariman Point, Mumbai – 400 021 Pan: Aaacu 1353M (Appellant) (Respondent) Assessment Year: 2007-08 Dcit-2(3), M/S. Urudavan Investment & R.No.552, 5Th Floor, Trading Pvt. Ltd., Aayakar Bhavan, 209-210, Arcadia Bldg., Vs. M.K. Road, 195, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 Pan: Aaacu 1353M (Appellant) (Respondent)

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri G.M. Doss, D.R
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2007-08 M/s. Urudavan Investment and The Commissioner of Income Trading Pvt. Ltd., Tax-2, 209-210 2nd Floor, Aayakar Bhavan, Vs. Arcadia Bldg., Mumbai 195, Nariman Point, Mumbai – 400 021 PAN: AAACU 1353M (Appellant) (Respondent) Assessment Year: 2007-08 DCIT-2(3), M/s. Urudavan Investment and R.No.552, 5th Floor, Trading Pvt. Ltd., Aayakar Bhavan, 209-210, Arcadia Bldg., Vs. M.K. Road, 195, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 PAN: AAA…

Aktiebolaget Electrolux Sweden, Mumbai vs. Addl DIT (It) RG I, Mumbai

ITA 7628/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Oct 2015AY 2006-07

Bench: S/Sh.Rajendra & Parthasarathy Choudhuryअपील सं/.Ita No.7628/Mum/2012,िनधा"रण वष"/Assessment Year-2006-07 अपील सं/.Ita No.8695/Mum/2010,िनधा"रण वष"/Assessment Year-2007-08 Aktiebolaget Electrolux Sweden Income Tax Officer-1(3) C/O. Srbc & Associates14Th Floor, Rani Mansion, 2Nd Floor Vs The Ruby, 29 Senapati Bapat Marg, Murbad Road, Kalyan Dadar (W),Mumbai-400 028. Mumbai. Pan: Aadca 9239 R (अपीलाथ" /Appellant) (""यथ" / Respondent) िनधा"रती िनधा"रती ओर ओर सेसेसेसे/Assessee By : Shri Rajan Vora िनधा"रती िनधा"रती ओर ओर राज"व क" ओर से/ Revenue By : Shri K. Krishna Murty सुनवाई सुनवाई क" क" तारीख तारीख / Date Of Hearing : 02-09-2015 सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" तारीख / Date Of Pronouncement : 21-10-2015 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dt. 06/09/2012 & 27/09/2009 Of Drp-I, Mumbai, The Assessee, Has Raised Following Grounds Of Appeal For The Above Mentioned Two Orders Respectively:

For Appellant: Shri Rajan VoraFor Respondent: Shri K. Krishna Murty
Section 234ASection 234BSection 234bSection 254(1)Section 271(1)(c)

…edge of entire transaction had approved it,that the AO had no right to challenge the actual consideration received by the assessee unless he proved that consideration was not reflected correctly.He relied upon the cases of Dhawan Investment & Trading Co. Ltd.(238 ITR 486), Atlas Corporation (57 ITD 139), Kameshwari Finance & Leasing (P) Ltd. (102 TTJ 461) etc. On a specific query by the bench about claim of carry forward and set off of the capital loss in subsequent years,the AR stated that before the AO during the assessment proceedings the assessee had agreed that it would give up its claim to the said loss and…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA-1107/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA-1106/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishishth Chay Vyapar Ltd

The appeals are allowed

ITA-1105/2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

Commissioner of Income Tax vs. Vishisht Chay Vyapar Ltd

The appeals are allowed

ITA - 1107 / 2010HC Delhi30 Apr 2015
For Appellant: Mr Rohit Madan and Mr Ruchir BhatiaFor Respondent: Mr Ajay Vohra, Sr Adv. with Ms Kavita
Section 260A

…ITA Nos. 1105/2010, 1106/2010 & 1107/2010 Page 1 of 31 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2015 + ITA 1105/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1106/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent + ITA 1107/2010 COMMISSIONER OF INCOME TAX ..... Appellant versus VISHISHTH CHAY VYAPAR LTD. ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr Rohi…

CIT v. Dhawan Investment and Trading Company Ltd. (238 ITR 486) — Cited in 25 Judgments | BharatTax