CIT v. Kapur Investments P.Ltd.

61 Taxmann.com 91High Court2015#7982 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing CIT v. Kapur Investments P.Ltd.

DCIT, CIR-36, KOLKATA, KOLKATA vs. SMT YAMINI KHANDELWAL, KOLKATA

In the result, appeals of both the assessee are partly allowed and appeals of the revenue are dismissed

ITA 613/KOL/2015[2010-2011]Status: DisposedITAT Kolkata27 Sept 2022AY 2010-2011

Bench: Shri Rajpal Yadav, Hon’Ble & Shri Girish Agrawal, Hon’Bleassessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner Of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 Pan: Afupk6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri J.M. Thard, AdvocateFor Respondent: Shri Biswanath Das, Sr. D/R
Section 14A

…। आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 PAN: AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 613/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income Smt. Yamini Khandelwal Tax, Circle-36, Kolkata Vs 5, Amratolla Street Kolkata - 700001 PAN : AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Responden…

YAMINI KHANDEL WAL,KOLKATA vs. ACIT, CIR-36, KOLKATA, KOLKATA

In the result, appeals of both the assessee are partly allowed and appeals of the revenue are dismissed

ITA 425/KOL/2015[2010-2011]Status: DisposedITAT Kolkata27 Sept 2022AY 2010-2011

Bench: Shri Rajpal Yadav, Hon’Ble & Shri Girish Agrawal, Hon’Bleassessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner Of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 Pan: Afupk6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri J.M. Thard, AdvocateFor Respondent: Shri Biswanath Das, Sr. D/R
Section 14A

…। आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 PAN: AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 613/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income Smt. Yamini Khandelwal Tax, Circle-36, Kolkata Vs 5, Amratolla Street Kolkata - 700001 PAN : AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Responden…

DCIT, CIR-36, KOLKATA, KOLKATA vs. SHRI SURAJ KHANDEL, KOLKATA

In the result, appeals of both the assessee are partly allowed and appeals of the revenue are dismissed

ITA 1105/KOL/2015[2010-2011]Status: DisposedITAT Kolkata27 Sept 2022AY 2010-2011

Bench: Shri Rajpal Yadav, Hon’Ble & Shri Girish Agrawal, Hon’Bleassessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner Of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 Pan: Afupk6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri J.M. Thard, AdvocateFor Respondent: Shri Biswanath Das, Sr. D/R
Section 14A

…। आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 PAN: AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 613/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income Smt. Yamini Khandelwal Tax, Circle-36, Kolkata Vs 5, Amratolla Street Kolkata - 700001 PAN : AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Responden…

SURAJ KHANDELWAL,KOLKATA vs. JCIT, RG-36, KOLKATA, KOLKATA

In the result, appeals of both the assessee are partly allowed and appeals of the revenue are dismissed

ITA 1069/KOL/2015[2010-2011]Status: DisposedITAT Kolkata27 Sept 2022AY 2010-2011

Bench: Shri Rajpal Yadav, Hon’Ble & Shri Girish Agrawal, Hon’Bleassessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner Of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 Pan: Afupk6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri J.M. Thard, AdvocateFor Respondent: Shri Biswanath Das, Sr. D/R
Section 14A

…। आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2010-11 Smt. Yamini Khandelwal Asst. Commissioner of Income 5, Amratolla Street Vs Tax, Circle-36, Kolkata Kolkata - 700001 PAN: AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 613/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income Smt. Yamini Khandelwal Tax, Circle-36, Kolkata Vs 5, Amratolla Street Kolkata - 700001 PAN : AFUPK6167K अपीलाथ"/ (Appellant) "" यथ"/ (Responden…

THE ADDL.CIT, RANGE-1, BARODA vs. GUJARAT FLUOROCHEMEICALS LTD, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 548/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

GUJARAT FLUROCHEMICALS LIMITED,,BARODA vs. THE DY.CIT, CIRCLE-1(1),, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 117/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2011-12

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

GUJARAT FLUROCHEMICALS LIMITED,,BARODA vs. THE ADDL. CIT, RANGE-1,, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 116/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

THA ADDL. CIT, RANGE-1,, BARODA vs. M/S. GUJARAT FLUROCHEMICALS LIMITED.,, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 106/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

GUJARAT FLUOROCHEMEICALS LTD,,BARODA vs. THE DY.CIT.,CIRCLE-1(1)(1),, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 135/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

THE DCIT, CIRCLE-1(1),, BARODA vs. GUJARAT FLUROCHEMICALS LTD.,, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 2546/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

GUJARAT FLUROCHEMICALS LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 2365/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR vs. SHRI KAMAL SETHIA, JAIPUR

In the result, both the appeals filed by the Revenue are dismissed

ITA 1498/JPR/2018[2014-15]Status: DisposedITAT Jaipur07 Jun 2019AY 2014-15
For Appellant: Shri Anil Goyal (CA)For Respondent: Shri B. K. Gupta (CIT) fu/kZkfjrh dh vksj ls@
Section 132(1)Section 132(4)Section 139(1)Section 139(5)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ’B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1498/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Deputy Commissioner of Income Sh. Kamal Sethia Vs. tax, Central Circle-1, Jaipur 801, Western Height, S-21, Shyam Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFEPS7265Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 1499/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-1…

ACIT 19(3), MUMBAI vs. SACHIN R. TENDULKAR, MUMBAI

In the result, both the appeals filed by the Revenue are dismissed

ITA 3217/MUM/2014[2010-11]Status: DisposedITAT Mumbai25 Jan 2017AY 2010-11

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2010-11 & Assessment Year: 2011-12 Acit 19(3), Shri Sachin R. Tendulkar, R.No.305, 3Rd Floor, 19-A Perry Rd, बनाम/ Pirmal Chanbers, Bandra (E) Vs. Parel Mumbai-400050 Mumbai-400012 (Revenue) (Respondent ) P.A. No.Aaapt4135B Revenue By Shri Ta Khan (Dr) Respondent By Shri Jitendra Jian (Ar) सुनवाई क" तार"ख/Date Of Hearing: 28/11/2016 आदेश क" तार"ख /Date Of Order: 25 /01/2017

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,E,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2010-11 & Assessment Year: 2011-12 ACIT 19(3), Shri Sachin R. Tendulkar, R.No.305, 3rd Floor, 19-A Perry Rd, बनाम/ Pirmal Chanbers, Bandra (E) Vs. Parel Mumbai-400050 Mumbai-400012 (Revenue) (Respondent ) P.A. No.AAAPT4135B Revenue by Shri TA Khan (DR) Respondent by Shri Jitendra Jian (AR) सुनवाई क" तार"ख/Date of Hearing: 28/11/2016 आदेश क" तार"ख /Date of Order: 25 /01/2017 आदेश / O R D E R Per Ashwani…

VAHANVATI CONSULTANTS P. LTD,MUMBAI vs. DCIT 2(3), MUMBAI

In the result, the appeal of the assessee is hereby partly allowed

ITA 8700/MUM/2011[2008-09]Status: DisposedITAT Mumbai29 Jun 2016AY 2008-09

Bench: Shri G.S. Pannu, Am & Shri Sanjay Garg, Jm आयकर अपील सं./ I.T.A. No. 8700/Mum/2011 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / / / / Assessment Year: 2008-09) वष" M/S Vahanvati Consultants P Ltd Dcit 2(3) बनाम बनाम/ बनाम बनाम 3Rd Floor, Crescent Chambers, 56 Room No.555, 5Th Floor, Tamarind Lane, Fort, Aaykar Bhavan, Maharshi Karve Vs. Mumbai-400 023. Road, Churchgate, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabcv0361M (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Manish V Shah ""यथ" क" ओर से/Respondent By : Shri S. Senthill Kumaran सुनवाई क" तारीख / : 08/06/2016 Date Of Hearing घोषणा क" तारीख / : 29.06.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 26.09.2011 Of The Commissioner Of Income Tax (Appeals) - 6, [Hereinafter Referred To As The Cit(A)] Relevant To Assessment Year 2008-09. 2. The Assessee Has Taken The Following Grounds Of Appeal: I. “Inappropriateness Of Confirming Additions That The Ao Made By Treating Short Term Capital Gain As Business Income. The Learned Cit(A) Erred In Facts & Circumstances Of The Case & In Law In Confirming Addition That The Ao Had Made By Treating The Short Term Capital Gain As Business Income.

For Appellant: Shri Manish V ShahFor Respondent: Shri S. Senthill Kumaran
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI SANJAY GARG, JM आयकर अपील सं./ I.T.A. No. 8700/Mum/2011 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / / / / Assessment Year: 2008-09) वष" M/s Vahanvati Consultants P Ltd DCIT 2(3) बनाम बनाम/ बनाम बनाम 3rd Floor, Crescent Chambers, 56 Room No.555, 5th Floor, Tamarind Lane, Fort, Aaykar Bhavan, Maharshi Karve Vs. Mumbai-400 023. Road, Churchgate, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCV0361M (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri Manish V Shah ""यथ" क" ओर से/Resp…

CIT v. Kapur Investments P.Ltd. (61 Taxmann.com 91) — Cited in 14 Judgments | BharatTax