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)

Asha Arun Ashar, Mumbai vs. Asst CIT WD 19(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 3030/MUM/2014[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: Shri Sanjay Arora & Shri Pawan Singhassessment Year: 2008-09 Asha Arun Ashar, Asst. Cit, Ward 19(2), Muktangan, 10Th Floor, Aayakar Bhavan, M. K. Road, Sarojini Road, Santacruz, Mumbai-400020. Vs. Mumbai-400054. Pan: Afmpa8238H (Appellant) (Respondent)

For Appellant: Ms. Saisudha Multani (AR)For Respondent: Shri R.P. Rastogi (DR)
Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL,MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SANJAY ARORA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 Asha Arun Ashar, Asst. CIT, Ward 19(2), Muktangan, 10th Floor, Aayakar Bhavan, M. K. Road, Sarojini Road, Santacruz, Mumbai-400020. Vs. Mumbai-400054. PAN: AFMPA8238H (Appellant) (Respondent) Assessee by : Ms. Saisudha Multani (AR) Revenue by : Shri R.P. Rastogi (DR) Date of hearing : 16.05.2015 Date of Order : 18.05.2016 O R D E R PER PAWAN SINGH, JM: 1. The present appeal is filed by the assessee against the order of CIT(A)-23, Mumbai da…

DCIT - 20(1), Mumbai vs. M/S. J.B. Engg. Works, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 616/MUM/2007[2003-2004]Status: DisposedITAT Mumbai30 Oct 2015AY 2003-2004

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2003-04 Dcit-20(1) J.B. Eng. Works Room No.603, 6Th Flr, 797, Jesia Bldg. Jame बनाम/ Piramal Chambers, Parel Jamshed Road, Parsi Vs. Mumbai-400012 Colony, Dadar (E) Mumbai -400014 (Respondent) (Revenue) P.A. No.Aaafj5106C Revenue By Shri S. S. Kumaran (Dr) Respondent Assessee By Mr. Percy Pardiwalla,Sr. Advocate & Ms. Vasanti B. Patel

Section 143(3)

…Ltd 63 ITR 609, Workman of Associated Rubber Industry Ltd vs Associated Rubber Industry Ltd 157 ITR 77 and CIT vs Durga Prasad More 82 ITR 540 and on the decision of the Mumbai bench of ITAT in the case of Bombay Oil Industries 16 J.B. Eng. Works Ltd vs DCIT 82 ITD 626, to support his view that the transaction was a colorable device. In light of the above, the sum of Rs, 1,50,00,000/- was also held as taxable in the hands of assessee firm as arising out of sale of factory building and was reduced from the amount shown under the head buildings held by the assessee, and the resulting surplus was treated as Short T…