CIT v. F.X. Periera and Sons (Travancore) Pvt Ltd.

184 ITR 461High Court1990#15155 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Judgments citing CIT v. F.X. Periera and Sons (Travancore) Pvt Ltd.

Dy. Commissioner of Income Tax-41(2)(1), Mumbai vs. Sangeeta Dilip Patil, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 551/MUM/2023[2013-2014]Status: DisposedITAT Mumbai27 Apr 2023AY 2013-2014

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2013-14 Dy. Cit-41(2)(1), Sangeeta Dilip Patil, Room No. 623, 6Th Floor, 111, Marathon Max Kautilya Bhavan, Bandra Kurla Vs. Mulund Goregoan Link Complex, Bandra (E), Road, Mulund (W), Mumbai-400051. Mumbai-400080. Pan No. Aatpp 1470 C Appellant Respondent Assessee By : Mr. Fenil Bhatt, Ar Revenue By : Dr. Kishor Dhule, Cit-Dr : Date Of Hearing 25/04/2023 : Date Of Pronouncement 27/04/2023 Order

For Appellant: Mr. Fenil Bhatt, ARFor Respondent: Dr. Kishor Dhule, CIT-DR

Section 28

…Assurance Company Ltd 122 IT CIT Vs New India Assurance Company Ltd 122 IT 633 (Mum.) 633 (Mum.) ii. SIN) CIT Vs F.X. Periera and Sons (Travancore) Pvt SIN) CIT Vs F.X. Periera and Sons (Travancore) Pvt SIN) CIT Vs F.X. Periera and Sons (Travancore) Pvt Ltd. 184 ITR 461 (Ker.) Ltd. 184 ITR 461 (Ker.) iii. CIT Vs West Coast Chemicals and Industries Ltd CIT Vs West Coast Chemicals and Industries Ltd CIT Vs West Coast Chemicals and Industries Ltd 46 ITR 135 (S.C) 46 ITR 135 (S.C) iv. CIT Vs Mugni Ram Bangu CIT Vs Mugni Ram Bangur and Co 57 ITR 299 r and Co 57 ITR 299 (S.C) (S.C) v. West Coast Electric Supply Corpor…

ACIT 26 (3), Mumbai vs. Sangeeta Dilip Patil, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 6557/MUM/2019[2015-16]Status: DisposedITAT Mumbai23 Feb 2023AY 2015-16

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2015-16 Acit-26(3), Sangeeta Dilip Patil, R. No. 332, 3Rd Floor, Kautilya 1204, Park Royale, Madan Bhavan, Bandra Kurla Complex, Vs. Mohan Malviye Road, Bandra East, Mulund (W), Mumbai-400051. Mumbai-400080. Pan No. Aatpp 1470 C Appellant Respondent Assessee By : Mr. Madhur Agrawal, Ar Revenue By : Smt. Nilu Jaggi, Cit-Dr : Date Of Hearing 25/01/2023 : Date Of Pronouncement 23/02/2023

For Appellant: Mr. Madhur Agrawal, ARFor Respondent: Smt. Nilu Jaggi, CIT-DR

Section 28(11)(a)

…Company Ltd 122 IT 633 CIT Vs New India Assurance Company Ltd 122 IT 633 (Mum.) (Mum.) ii. SIN) CIT Vs F.X. Periera and Sons (Travancore) Pvt Ltd. SIN) CIT Vs F.X. Periera and Sons (Travancore) Pvt Ltd. SIN) CIT Vs F.X. Periera and Sons (Travancore) Pvt Ltd. 184 ITR 461 (Ker.) 184 ITR 461 (Ker.) iii. CIT Vs West Coast Chemicals and Industries Ltd 46 ITR CIT Vs West Coast Chemicals and Industries Ltd 46 CIT Vs West Coast Chemicals and Industries Ltd 46 135 (S.C) 135 (S.C) iv. CIT Vs Mugni Ram Bangur and Co 57 ITR 299 (S.C) CIT Vs Mugni Ram Bangur and Co 57 ITR 299 (S.C) CIT Vs Mugni Ram Bangur and Co 57 ITR 299 (…

Pranay Godha, Mumbai vs. ACIT CC 5(2), Mumbai

In the result we are in agreement with a finding of Ld

ITA 1185/MUM/2020[2016-17]Status: DisposedITAT Mumbai10 Aug 2022AY 2016-17

For Appellant: Sh. Mani Jain/Prateek JainFor Respondent: Sh. Vinay Sinha, CIT-DR

Section 28

…shares and not of business itself. In this regard we relied upon the decisions of following Hon’ble high court/apex court Pranay Godha & Ors. i) CIT Vs New India Assurance Company Ltd 122 ITR 633 (Mum.) ii) CIT Vs F.X. Periera and Sons (Travancore) Pvt Ltd. 184 ITR 461 (Ker.) iii) CIT Vs West Coast Chemicals and Industries Ltd 46 ITR 135 (S.C) IV) CIT Vs Mugni Ram Bangur and Co 57 ITR 299 (S.C) V) West Coast Electric Supply Corporation Ltd Vs CIT 107 ITR 483 (Mad.) vi) Syndicate Bank Ltd Vs CIT 155 ITR 681 (Kar.) vii) Indian Bank Ltd Vs CIT 153 ITR 282 (Mad.) viii) ACIT vs. Savita N. Mandhana & Ors., ITA No. 3…

M/S Prestige Estates Projects Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-18(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 813/BANG/2019[2014-15]Status: DisposedITAT Bangalore02 Mar 2021AY 2014-15

Bench: Shri N.V.Vasudevan, Vp & Shri Chandra Poojari, Am

For Appellant: Sri.Padamchand Khincha, CAFor Respondent: Smt.R.Premi, JCIT-DR

Section 191Section 194Section 201Section 201(1)Section 206ASection 4

…e sale deed is registered with the stamp authorities. The title in the immovable property passes on to the buyer on the execution of the registered conveyance deed [Refer among others Alapati Venkataramiah v. CIT 57 ITR 185 (SC), CIT v. Periera & Sons Pvt Ltd 184 ITR 461 (Ker)]. However the event of ‘transfer’ should not be constructed to mean a completed event in context of section 194IA. If the term ‘transfer’ is inferred as a ‘completed event’ then one cannot give effect to the deduction from payments made prior to completion of transfer. Furthermore, there would generally be no consideration after the complet…

M/S. R.C. Narula & Sons HUF, New Delhi vs. ACIT, New Delhi

In the result, the appeal for A

ITA 1028/DEL/2014[2009-10]Status: DisposedITAT Delhi11 Feb 2019AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

Section 48

…ered deed. It is the date of execution of the registered deed, and not the date of delivery of possession, that will be relevcnt in such circumstances, for on that date alone the title to property passes- CIT v. F.X. Periera & Sons (Travancore)(P) Ltd. [1990] 184 ITR 461(Ker). Capital gains tax is attracted the moment the assessee has acquired the right to receive the profits and it is not necessary that the assessee should have actually received the profits. What the parties did subsequent to the year will not have any bearing on the liability to tax in respect of that year. If it subsequently happens that the…

M/S Chandigarh Bottling Co., Chandigarh vs. ACIT, Chandigarh

In the result, appeals of the assessee are allowed

ITA 605/CHANDI/2011[2006-07]Status: DisposedITAT Chandigarh29 Aug 2018AY 2006-07

Bench: Ms. Diva Singh & Dr.B.R.R.Kumar & Assessment Year: 2006-07

For Appellant: Shri Tej Mohan SinghFor Respondent: Smt.Chander Kanta, Sr.DR

…'ble Supreme Court in the case of Nawab Sir Mir Usman Ali Khan V. CWT, reported in (1986) 162 ITR 888. Reliance is also placed on the decision of Hon'ble Kerala High Court in the case of CIT Vs. F.X. Per/era and sons (Travancore ) Pvt. Ltd. reported in (1990) 184 ITR 461 in which the decision of Hon'ble Supreme Court in the case of Alapati Venkataramiah V. CIT, reported in (1965) 57 ITR 185 was -3/so considered. Since none of the entries made are supported by any executed or registered instrument of transfer, the same are only corrective in nature, giving no rise to any income, under any head of income". As a res…