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.

CIT 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. 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/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. 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…