CIT v. G. Narasimhan (Deed.) and Others

238 ITR 327Supreme Court of India1999#9795 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing CIT v. G. Narasimhan (Deed.) and Others

DCIT, NEW DELHI vs. M/S. SAAMAG DEVELOPERS LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 4058/DEL/2015[2011-12]Status: DisposedITAT Delhi08 Jul 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…oceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) m the earlier years, the appellant relied upon the judgments of Hon’ble Supreme Court in the case of CIT vs. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that ofHon ble Chennai Bench of IT AT in the case of Aswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrower…

DCIT, NEW DELHI vs. M/S. SAGA DEVELOPERS PVT. LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 2603/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…oceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) m the earlier years, the appellant relied upon the judgments of Hon’ble Supreme Court in the case of CIT vs. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that ofHon ble Chennai Bench of IT AT in the case of Aswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrower…

DCIT, NEW DELHI vs. M/S. SAAMAG INFRASTRUCTURE LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 2600/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…oceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) m the earlier years, the appellant relied upon the judgments of Hon’ble Supreme Court in the case of CIT vs. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that ofHon ble Chennai Bench of IT AT in the case of Aswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrower…

DCIT, NEW DELHI vs. M/S. SAAMAG CONSTRUCTION LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 2599/DEL/2014[2006-07]Status: DisposedITAT Delhi08 Jul 2019AY 2006-07

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…oceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) m the earlier years, the appellant relied upon the judgments of Hon’ble Supreme Court in the case of CIT vs. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that ofHon ble Chennai Bench of IT AT in the case of Aswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrower…

ACIT, NEW DELHI vs. M/S. SAGA TOWNSHIP PVT. LTD., NEW DELHI

The appeal of the Revenue are dismissed

ITA 436/DEL/2014[2007-08]Status: DisposedITAT Delhi30 May 2018AY 2007-08

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…

ACIT, NEW DELHI vs. M/S. SAAMAG DEVELOPERS PVT. LTD., NEW DELHI

The appeal of the Revenue are dismissed

ITA 433/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2018AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…

SAGA DEVELOPERS PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the Revenue are dismissed

ITA 3165/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…

M/S. SAGA DEVELOPERS PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the Revenue are dismissed

ITA 2999/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2018AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…

DCIT, NEW DELHI vs. M/S. SAGA DEVELOPERS PVT. LTD., NEW DELHI

The appeal of the Revenue are dismissed

ITA 2604/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…

DCIT, NEW DELHI vs. M/S. SAGA DEVELOPERS PVT. LTD., NEW DELHI

The appeal of the Revenue are dismissed

ITA 2602/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2018AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…

DCIT, NEW DELHI vs. M/S. SAAMAG DEVELOPERS PVT. LTD., NEW DELHI

The appeal of the Revenue are dismissed

ITA 2601/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…ceedings as to why the accumulated profit is to be adjusted / reduced against the additions made u/s 2(22)(e) in the earlier years, the appellant relied upon the judgments of Hon'ble Supreme Court in the case of CIT vs. G. Narasimhan (Deed.) and Others [1999] 238 ITR 327 (SC) and that of Hon'ble Chennai Bench oflTAT in the case ofAswani Enterprises vs. ACIT [2009] 121 TTJ (Chennai) 408 (supra). 5.15 As mentioned earlier, the addition in the instant case were made in the hands of the lender, whereas section 2(22)(e) does not contemplate the same, rather it provides for the addition in the hands of the borrowers. U…