CIT v. Karam Chand Thapar & Bros.Pvt. Ltd., (SC)

176 ITR 535Reported decision#23163 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2022.

Judgments citing CIT v. Karam Chand Thapar & Bros.Pvt. Ltd., (SC)

ACIT, Central Circle, Panaji vs. M/S Sociadade De Fomento Industrial P. Ltd, Margao

In the result, the appeal of the assessee is partly allowed and that of the Revenue is dismissed

ITA 116/PAN/2018[2010-11]Status: DisposedITAT Panaji12 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawal

For Appellant: Sh. Nishant Thakkar, AdvocateFor Respondent: Sh. Ranjan Kumar, CIT-DR
Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI, GOA BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.105/PAN/2018 Assessment Year 2010-2011 Sociedade De Fomento Industrial The JCIT, Pvt. Ltd., Villa Flores Da Silva, Margao Range, Erasmo Carvalho Street, Margao, Margao, Goa. vs. Goa – 403 601. PAN AABCS8860Q ITA.No.116/PAN/2018 Assessment Year 2010-2011 The ACIT, Central Circle, Sociedade De Fomento Pundalik Niwas, Rua de-Ourem, Industrial Pvt. Ltd., Villa Flores Panaji, Goa. Da Silva, Erasmo Carvalho [vs. Street, Margao, Goa – 403 601. PAN AABCS8860…

Socieadade De Fomento Indl. Pvt. Ltd., Margao vs. Joint Commissioner of Income Tax, Margao Range, Margao

In the result, the appeal of the assessee is partly allowed and that of the Revenue is dismissed

ITA 105/PAN/2018[2010-11]Status: DisposedITAT Panaji12 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawal

For Appellant: Sh. Nishant Thakkar, AdvocateFor Respondent: Sh. Ranjan Kumar, CIT-DR
Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI, GOA BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.105/PAN/2018 Assessment Year 2010-2011 Sociedade De Fomento Industrial The JCIT, Pvt. Ltd., Villa Flores Da Silva, Margao Range, Erasmo Carvalho Street, Margao, Margao, Goa. vs. Goa – 403 601. PAN AABCS8860Q ITA.No.116/PAN/2018 Assessment Year 2010-2011 The ACIT, Central Circle, Sociedade De Fomento Pundalik Niwas, Rua de-Ourem, Industrial Pvt. Ltd., Villa Flores Panaji, Goa. Da Silva, Erasmo Carvalho [vs. Street, Margao, Goa – 403 601. PAN AABCS8860…

Dhairesh K Sanghvi, Mumbai vs. DCIT 12(3), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 2933/MUM/2013[2008-09]Status: DisposedITAT Mumbai16 Oct 2015AY 2008-09

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2933/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Shri Dhairesh K Sangvi, The Dy. Commissioner Of Income Tax, 12(3), 3Rd Floor, Union –Co-Op.Inse Vs. Aayakar Bhavan, Building, M K Road, P M Road, Fort, Mumbai-400020 Mumbai-400001 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…’ble Bombay High Court in the case of Gopal Purohit shall not apply, since the parity of facts has not been established by the assessee. The Ld D.R placed his reliance on the following case law:- (a) Jayashree Pradeep Shah (131 ITD 326) (b) Karamchand Thapar (176 ITR 535)(SC) (c) New Era Agency (68 ITR 585)(SC) 6. We heard the parties and perused the record. The dispute is with regard to the nature of receipt of profit arising on sale of shares. The assessee claims the same to be capital gain, whereas the AO has assessed the same as business income of the assessee. It is well settled that the true nature of the…

CIT v. Karam Chand Thapar & Bros.Pvt. Ltd., (SC) (176 ITR 535) — Cited in 3 Judgments | BharatTax