CIT v. Kamdhenu ITR 540 (SC)

82 ITD 626Income Tax Appellate Tribunal2000#2802 most cited
42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 131Section 133(6)Section 143(3)Section 68Section 69

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 251(1)(a)live linkannual letting valuesection 24(a)section 127(2)admission of additional evidence

Judgments citing CIT v. Kamdhenu ITR 540 (SC)

ACIT, New Delhi vs. M/S. Superstar Agency Pvt. Ltd., New Delhi

ITA 5832/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ACIT, New Delhi vs. M/S. Sur Buildcon Pvt. Ltd., New Delhi

ITA 5831/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S Stylish Construction Pvt. Ltd., New Delhi

ITA 5744/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S. Sukhna Real Estate Pvt. Ltd., Ghaziabad

ITA 5742/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S. Sukhna Steel Pvt. Ltd., New Delhi

ITA 5741/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S. Sunlight Tour and Travels Pvt. Ltd., Sahibabad

ITA 5740/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S. Sintex Consumers Electronics Pvt. Ltd., Delhi

ITA 5736/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S. Supreme Placement Services Pvt. Ltd., New Delhi

ITA 5650/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, New Delhi vs. M/S Angel Cement Pvt. Ltd., Ghaziabad

ITA 4691/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

Assistant Commissioner of Income-Tax vs. Sunil Haripant Pophale, Nashik

In the result, the appeal of assessee in ITA No

ITA 448/PUN/2014[2010-11]Status: DisposedITAT Pune22 Apr 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.322/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. Pan: Aahpp4573G Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / Ita No.448/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle – 2, Nashik …. Vs. Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, …. प्रत्यथी / Respondent Nashik – 422403 Pan: Aahpp4573G आयकर अपीऱ सं. / Ita No.301/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Smt. Sunita Ajay Ramnathkar, 22, Parijat, 95 Marine Drive, अऩीऱाथी/Appellant Mumbai – 400002 …. Pan: Aafpr1193J Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle – 2, Nashik

For Appellant: Shri Sunil PathakFor Respondent: Shri S.B. Prasad, CIT
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.322/PUN/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/o Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. PAN: AAHPP4573G Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / ITA No.448/PUN/2014 यििाारण वषा…

Assistant Commissioner of Income-Tax vs. Smt. Sunita Ajay Ramnathkar, Mumbai

In the result, the appeal of assessee in ITA No

ITA 447/PUN/2014[2010-11]Status: DisposedITAT Pune22 Apr 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.322/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. Pan: Aahpp4573G Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / Ita No.448/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle – 2, Nashik …. Vs. Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, …. प्रत्यथी / Respondent Nashik – 422403 Pan: Aahpp4573G आयकर अपीऱ सं. / Ita No.301/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Smt. Sunita Ajay Ramnathkar, 22, Parijat, 95 Marine Drive, अऩीऱाथी/Appellant Mumbai – 400002 …. Pan: Aafpr1193J Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle – 2, Nashik

For Appellant: Shri Sunil PathakFor Respondent: Shri S.B. Prasad, CIT
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.322/PUN/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/o Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. PAN: AAHPP4573G Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / ITA No.448/PUN/2014 यििाारण वषा…

Sunil Haripant Pophale, Nashik vs. Joint Commissioner of Inocme-Tax

In the result, the appeal of assessee in ITA No

ITA 322/PUN/2014[2010-11]Status: DisposedITAT Pune22 Apr 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.322/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. Pan: Aahpp4573G Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / Ita No.448/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle – 2, Nashik …. Vs. Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, …. प्रत्यथी / Respondent Nashik – 422403 Pan: Aahpp4573G आयकर अपीऱ सं. / Ita No.301/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Smt. Sunita Ajay Ramnathkar, 22, Parijat, 95 Marine Drive, अऩीऱाथी/Appellant Mumbai – 400002 …. Pan: Aafpr1193J Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle – 2, Nashik

For Appellant: Shri Sunil PathakFor Respondent: Shri S.B. Prasad, CIT
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.322/PUN/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/o Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. PAN: AAHPP4573G Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / ITA No.448/PUN/2014 यििाारण वषा…

Smt. Sunita Ajay Ramnathkar, Mumbai vs. Assistant Commissioner of Income-Tax

In the result, the appeal of assessee in ITA No

ITA 301/PUN/2014[2010-11]Status: DisposedITAT Pune22 Apr 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.322/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. Pan: Aahpp4573G Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / Ita No.448/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle – 2, Nashik …. Vs. Mr. Sunil Haripant Pophale, C/O Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, …. प्रत्यथी / Respondent Nashik – 422403 Pan: Aahpp4573G आयकर अपीऱ सं. / Ita No.301/Pun/2014 यििाारण वषा / Assessment Year : 2010-11 Smt. Sunita Ajay Ramnathkar, 22, Parijat, 95 Marine Drive, अऩीऱाथी/Appellant Mumbai – 400002 …. Pan: Aafpr1193J Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle – 2, Nashik

For Appellant: Shri Sunil PathakFor Respondent: Shri S.B. Prasad, CIT
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.322/PUN/2014 यििाारण वषा / Assessment Year : 2010-11 Mr. Sunil Haripant Pophale, C/o Vadivarhe Specialty Chemicals Ltd., Gat No.204, Nashik Mumbai Highway, Vadivarhe, अऩीऱाथी/Appellant Nashik – 422403 …. PAN: AAHPP4573G Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Nashik आयकर अपीऱ सं. / ITA No.448/PUN/2014 यििाारण वषा…

ITO 17 (2)(3), Mumbai vs. Maganaram J Choudhary, Mumbai

ITA 3833/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Apr 2019AY 2011-12

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. G. Manjunatha, Am आयकरअपीलसं./ I.T.A. No. 3833/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito – 17(2)(3) Shri Maganaram J. Choudhary, Room No. 123B/G, Flat No. 304, Bldg. No. B- Aayakar Bhavan, M. K. बिधम/ 2/D, Nav-Maharashtra Road, Mumbai-400020 Vs. Nagar Chs, M. P. Mill Compound, Tardeo, Mumbai-400 034 स्थायीलेखासं./जीआइआरसं./ Pan No. Ainpc0320L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Ms. Bharti Sigh, DRFor Respondent: Shri Bhupendra Singh, AR
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. G. MANJUNATHA, AM आयकरअपीलसं./ I.T.A. No. 3833/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) ITO – 17(2)(3) Shri Maganaram J. Choudhary, Room No. 123B/G, Flat No. 304, Bldg. No. B- Aayakar Bhavan, M. K. बिधम/ 2/D, Nav-Maharashtra Road, Mumbai-400020 Vs. Nagar CHS, M. P. Mill Compound, Tardeo, Mumbai-400 034 स्थायीलेखासं./जीआइआरसं./ PAN No. AINPC0320L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 558/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2010-11) Shri Maganaram J. ITO – 13(…

ACIT 23(3), Mumbai vs. Shailaja S. Hemdev, Mumbai

ITA 2926/MUM/2017[2012-13]Status: DisposedITAT Mumbai22 Mar 2019AY 2012-13

Bench: Shri Mahavir Singh, Jm & Shri M.Balaganesh, Am Assistant Commissioner Of Vs. Smt. Shailaja S. Hemdev 11/12Th Income Tax-23(3) Floor, Blair Room No.104, 1St Floor Apartments, Dr. Amberjkar Matru Mandir, Road, Bandra (W) Mumbai Mumbai – 400 050 Pan/Gir No.Abbph2668D (Appellant) .. (Respondent)

Section 143(3)Section 23Section 23(1)(a)Section 23(1)(b)Section 24Section 54

…J.Wood P.Ltd. (20 taxmann.com 599)(Del HC) iii) Sharmila Tagore Vs. JCIT(150 Taxman 4); iv) Realty Finance & Leasing Pvt. Ltd. (5 SOT 3448); v) ITO Vs. Gopichand Godhwani (1 SOT 374) vi) Varma Family Trust (7 ITD 392); and vii) Bombay Oil Industries Vs. DCIT (82 ITD 626) wherein it has been held that maintenance charges is deductible while computing annual value under the head income from house property. Respectfully following the aforesaid judicial pronouncements, we direct the AO to allow maintenance charges while computing annual letting value." Respectfully following the same we decide the solitary ground in…

Shailaja S. Hemdev, Mumbai vs. JCIT RG 19(3), Mumbai

ITA 531/MUM/2015[2011-12]Status: DisposedITAT Mumbai02 Jun 2017AY 2011-12
For Appellant: Shri Yogesh TharFor Respondent: Shri Rajesh Ojha-DR
Section 143(3)Section 23(2)Section 254(1)

…J.Wood P.Ltd. (20 taxmann.com 599)(Del HC) iii) Sharmila Tagore Vs. JCIT(150 Taxman 4); iv) Realty Finance & Leasing Pvt. Ltd. (5 SOT 3448); v) ITO Vs. Gopichand Godhwani (1 SOT 374) vi) Varma Family Trust (7 ITD 392); and vii) Bombay Oil Industries Vs. DCIT (82 ITD 626) wherein it has been held that maintenance charges is deductible while computing annual value under the head income from house property. Respectfully following the aforesaid judicial pronouncements, we direct the AO to allow maintenance charges while computing annual letting value.” Respectfully following the same we decide the solitary ground in…

Banggreen Holdings P.Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

In the result, appeal of the assessee for AY 2005-06 is allowed

ITA 1999/MUM/2014[2005-06]Status: DisposedITAT Mumbai31 May 2017AY 2005-06

Bench: Shri P.K. Bansal, Vice- & Shri Pawan Singh

For Respondent: Shri Suman Kumar (DR)
Section 143(3)Section 253Section 254(1)Section 271(1)(c)Section 274

…ons; (i) Aloo Bejan Daver Vs. ITO (ITA Nos. 2381 & 2382/Mum/2010 (Mum.-Trib.). (ii) CIT Vs. R.J. Wook (P.) Ltd. (20 taxmann.com 599) (Del.-HC). (iii) Realty Finance & Leasing (P.) Ltd. Vs. ITO (5 SOT 348) (Mum.-Trib.) (iv) Bombay Oil Industries Ltd. Vs. DCIT (82 ITD 626) 9Mum.-Trib.) (v) Varma Family Trust Vs. ITO (7 ITD 392) (Mum.-Trib.) (vi) Sharmila Tagore Vs. JCIT (150 Taxman 4) (Mum.-Trib.) In support of his third preposition, the ld. AR of the assessee argued that the income from letting out is one of the sole objects of the assessee and accordingly rental income was assessable under the head “Business In…

Ranjeet D Vaswani, Mumbai vs. ACIT 12(3), Mumbai

In the result, the appeal is partly allowed

ITA 3481/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Mr. Vimal Punmiya, ARFor Respondent: Ms. R.M. Madhavi, Sr. DR
Section 143(3)Section 23

…(Ahd), ITO vs Gopichand P. Godhwani (2005) 1SOT 374 (Mum), Sharmila Tagore vs JCIT (2006) 150 Taxmann 4 (Mum), CIT vs R.J. Wood P. Ltd. (2012) 20 taxmann.com 599 (Delhi) (HC), Saif Ali Khan vs ACIT (ITAT Mumbai), Bombay Oil Industries Ltd. vs. Dy. CIT (2002) 82 ITD 626 (Mum), Neelam Cable Mfg. Co. vs Asstt. CIT (1997) 63 ITD 1 (Delhi), Lek Raj Channa vs ITO (1990) 37 TTJ (Del) 297, Blue Mellow Investment & Finance (P) Ltd. (IT Appeal No. 175 (Bom) 1993 dated 06.05.1993. During the course of clarification on 10.03.2017, the attention of the learned counsel was drawn inter-alia to the judgement of the Hon’ble Delh…

Dhano B Vaswani, Mumbai vs. ACIT 12(3), Mumbai

In the result, the appeal is dismissed

ITA 3480/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Ms. R.M. Madhavi, Sr. DR
Section 143(3)Section 23

…(Ahd), ITO vs Gopichand P. Godhwani (2005) 1SOT 374 (Mum), Sharmila Tagore vs JCIT (2006) 150 Taxmann 4 (Mum), CIT vs R.J. Wood P. Ltd. (2012) 20 taxmann.com 599 (Delhi) (HC), Saif Ali Khan vs ACIT (ITAT Mumbai), Bombay Oil Industries Ltd. vs. Dy. CIT (2002) 82 ITD 626 (Mum), Neelam Cable Mfg. Co. vs Asstt. CIT (1997) 63 ITD 1 (Delhi), Lek Raj Channa vs ITO (1990) 37 TTJ (Del) 297, Blue Mellow Investment & Finance (P) Ltd. (IT Appeal No. 175 (Bom) 1993 dated 06.05.1993. During the course of clarification on 10.03.2017, the attention of the learned counsel was drawn inter-alia to the judgement of the Hon’ble Delh…

ITO, Ward - 56(2), Kolkata vs. M/S. Pks Holdings, Kolkata

In the result, appeal of the Revenue is partly allowed for statistical purposes

ITA 1677/KOL/2011[2007-08]Status: DisposedITAT Kolkata01 Jun 2016AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am] I.T.A No. 1677/Kol/2011 Assessment Year : 2007-08 I.T.O., Ward-56(2) -Vs.- M/S. Pks .Holdings Kolkata Kolkata [Pan : Aaifp7778G] (Appellant) (Respondent) For The Appellant : Smt. Ranu Biswas, Jcit, Sr.Dr For The Respondent : Shri A.K.Updhay, Ar

For Appellant: Smt. Ranu Biswas, JCIT, Sr.DRFor Respondent: Shri A.K.Updhay, AR
Section 88E

…he transactions in those cases were collusive in nature and not a real transaction with unrelated parties, as in the case of the Assessee. Similarly, the CIT(A) held that the decision of ITAT Mumbai in the case of Bombay Oil Industries Ltd. Vs. Dy. CIT [2002] 82 ITD 626 (Mum) was also a case of tax avoidance with collusion of a related party. 13. The final conclusion of the CIT(A) were as follows: “4.4.3. In view of the forgoing, I find that the AO has not refuted any of the documents filed by the AR even during remand proceedings but disallowed loss on derivatives on the basis of doubts and suspiciousness Howev…