CIT v. Jasper Investments Ltd.

1 SOT 183Income Tax Appellate Tribunal2005#16428 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Jasper Investments Ltd.

INCOME TAX OFFICER, SILVASSA WARD, SILVASSA vs. M/S. PRARTHANA ENTERPRISES, SILVASSA

In the result, all the grounds of appeal raised by revenue are dismissed

ITA 421/SRT/2018[2014-15]Status: DisposedITAT Surat24 Nov 2022AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) I.T.O., M/S Prarthana Enterprises, Silvassa Ward, Shop No. 13, Gokul Vihar, Vs. Silvassa. Tokarkhada, Silvassa. Pan No. Aanfp 9741 L Appellant/ Assessee Respondent/ Revenue

Section 254(1)

…ACIT Vs Ashima Dyecot Pvt Ltd., ITA No. 538/Ahd/2016 order dated 18/01/2011,  Bhagwati Prasad Vs ACIT, ITA No. 345/JP/2013 order dated 11/08/2015,  CIT Vs Krone Communications Ltd. (2011) 9 taxmann.com 145 (Karnataka) and Ajit Kumar C Kamdar Vs DCIT (2005) 1 SOT 183 (Mum). 8 ITO Vs M/s Prarthana Enterprises 9. We have considered the rival submissions of both the parties and have also gone through the orders of the lower authorities carefully. We have also deliberated on the various case laws relied upon by the lower authorities as well as by the ld. AR of the assessee. We find that during the assessment, the…

ACIT, GURGAON vs. M/S. DLF PROJECTS LTD., GURGAON

In the result, ITA Nos.4960/Del/2015 and 2595/Del/2016 filed by the assessee for assessment years 2010-11 and 2011-12 are allowed and ITA

ITA 5135/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Dec 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2010-11 Assessment Year : 2011-12 Dlf Projects Ltd., Vs Addl.Cit, 3Rd Floor, Shopping Mall, Range-1, Arjun Marg, Gurgaon. Clf City Phase-1, Gurgaon. Pan: Aaccd3093R Assessment Year: 2010-11 Acit, Vs. Dlf Projects Ltd., 3Rd Floor, Shopping Mall, Circle-1(1), Gurgaon. Arjun Marg, Clf City Phase-1, Gurgaon. Pan: Aaccd3093R (Appellants) (Respondents) Assessee By : Shri R.S. Singhvi & Shri Satyajit Goel, Ca Deptt. By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 28.11.2019 Date Of Pronouncement : 10.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri R.S. Singhvi &
Section 32

…ways Ltd. (2007) 288-ITR-15 (Mad.) f) Naveen Projects Ltd. Vs. CIT (2005) 1 SOT 232 (Delhi) g) CIT Vs. Citicorp. Overseas Softwares Ltd. (2004) 85 TTJ (Mumb.)87 h) CIT Vs. Jasper Investments Ltd. (2007) 109 TTJ (Mum.)530 i) Ajit Kumar C Kamadar Vs. CIT (2005) 1 SOT 183 (Mum) The above facts of the case read in light of the various judicial pronouncements make it clear that the item shown by the appellant under the head "Software Expenses" did not have any item in the nature of "Capital expenditure. Therefore, the appellant is entitled to get a relief of Rs. 65,70,768/- and ground No. 4 is allowed." 8.1 Admittedly…

DLF PROJECTS LTD.,GURGAON vs. ADDL. CIT, GURGAON

In the result, ITA Nos.4960/Del/2015 and 2595/Del/2016 filed by the assessee for assessment years 2010-11 and 2011-12 are allowed and ITA

ITA 4960/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Dec 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2010-11 Assessment Year : 2011-12 Dlf Projects Ltd., Vs Addl.Cit, 3Rd Floor, Shopping Mall, Range-1, Arjun Marg, Gurgaon. Clf City Phase-1, Gurgaon. Pan: Aaccd3093R Assessment Year: 2010-11 Acit, Vs. Dlf Projects Ltd., 3Rd Floor, Shopping Mall, Circle-1(1), Gurgaon. Arjun Marg, Clf City Phase-1, Gurgaon. Pan: Aaccd3093R (Appellants) (Respondents) Assessee By : Shri R.S. Singhvi & Shri Satyajit Goel, Ca Deptt. By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 28.11.2019 Date Of Pronouncement : 10.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri R.S. Singhvi &
Section 32

…ways Ltd. (2007) 288-ITR-15 (Mad.) f) Naveen Projects Ltd. Vs. CIT (2005) 1 SOT 232 (Delhi) g) CIT Vs. Citicorp. Overseas Softwares Ltd. (2004) 85 TTJ (Mumb.)87 h) CIT Vs. Jasper Investments Ltd. (2007) 109 TTJ (Mum.)530 i) Ajit Kumar C Kamadar Vs. CIT (2005) 1 SOT 183 (Mum) The above facts of the case read in light of the various judicial pronouncements make it clear that the item shown by the appellant under the head "Software Expenses" did not have any item in the nature of "Capital expenditure. Therefore, the appellant is entitled to get a relief of Rs. 65,70,768/- and ground No. 4 is allowed." 8.1 Admittedly…

DCIT, GURGAON vs. M/S. DLF PROJECTS LTD., GURGAON

Appeal stands dismissed

ITA 5178/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Nov 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaassessment Year: 2009-10 Dcit, Dlf Projects Ltd. Circle 1(1), (Formerly Dt Projects Ltd.), Vs Gurgaon. 3Rd Floor, Shopping Mall, Arjun Nagar, Dlf City, Phase-I, Gurgaon. (Pan: Aaccd3093R) (Appellant) (Respondent)

For Appellant: Shri Surender Pal, Sr. DRFor Respondent: S/Shri R.S. Singhvi, Satyejeet, CAs
Section 192Section 195Section 40

…ays Ltd. (2007) 288-ITR- 15 (Mad.) f) Naveen Projects Ltd. Vs. CIT (2005) 1 SOT 232 (Delhi) g) CIT Vs. Citicorp. Overseas Softwares Ltd. (2004) 85 TTJ (Mumb.)87 h) CIT Vs. Jasper Investments Ltd. (2007) 109 TTJ (Mum.)530 i) Ajit Kumar C Kamadar Vs. CIT (2005) 1 SOT 183 (Mum) The above facts of the case read in light of the various judicial pronouncements make it clear that the item shown by the appellant under the head “Software Expenses” did not have any item in the nature of “Capital expenditure. Therefore, the appellant is entitled to get a relief of Rs. 65,70,768/- and ground No. 4 is allowed.” 8.1 Admitted…

ITO,WD-12(3), KOLKATA, KOLKATA vs. M/S ARPEE BUILDERS & PROMOTERS PVT. LTD., KOLKATA

In the result, appeal of the revenue is partly allowed and the Cross Objection of assessee is dismissed

ITA 303/KOL/2014[2009-2010]Status: DisposedITAT Kolkata05 Feb 2018AY 2009-2010

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

…1 ITA No.303/Kol/2014 & CO No.52/Cal/2014 Arpee Builders & Promoters Pvt. Ltd., AYs- 2009-10 आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 303/Kol/2014 Assessment Year: 2009-10 Income-tax Officer, Wd-12(3), Kolkata Vs. M/s. Arpee Builders & Promoters Pvt. Ltd. (PAN:AACCA6106C) Appellant Respondent & C.O. 52/Kol/2014 In I.T.A. No. 303/Kol/2014 Assessment Year: 2009-10 M/s. Arpee Builders & Promoters Pvt.Ltd. Vs.…

CIT v. Jasper Investments Ltd. (1 SOT 183) — Cited in 5 Judgments | BharatTax