CIT v. Kurji Jinabhai Kotecha

107 ITR 101Supreme Court of India1977#21913 most cited
3

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

Sections most often in play

Section 36(1)(vii)Section 36(2)
Read the full judgment

Issues it is cited on

speculation losssection 36(2)section 36(1)(vii)section 36(1)section 36scrutiny assessmentprevious yearindianfacbusinessdocumentinterest

Judgments citing CIT v. Kurji Jinabhai Kotecha

ACIT 19(1), Mumbai vs. Goneka Treading, Mumbai

In the result, all the three captioned appeals by the Revenue are dismissed

ITA 1524/MUM/2024[2017-18]Status: DisposedITAT Mumbai20 Jan 2025AY 2017-18

Bench: Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. DR

…Supreme Court (supra), we do not find any reason to interfere with the findings of the CIT(A). All the appeals filed by the Revenue are dismissed. 13. Before parting, the decision of Hon’ble Supreme Court in the case of CIT vs. Kurji Jinabhai Kotecha, (1977) 107 ITR 101 (SC) relied upon by the Sr.DR is misplaced inasmuch as the said decision relates to the speculation business / speculation loss whereas the case in hand is of write off of bad debts. 12. In the result, all the three captioned appeals by the Revenue are dismissed. Order pronounced in the open Court on 20th January, 2025. (SUNIL KUMAR SINGH) ACCOU…

ACIT, Mumbai vs. Goenka Trading Co., Mumbai

In the result, all the three captioned appeals by the Revenue are dismissed

ITA 1425/MUM/2024[2015]Status: DisposedITAT Mumbai20 Jan 2025

Bench: Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. DR

…Supreme Court (supra), we do not find any reason to interfere with the findings of the CIT(A). All the appeals filed by the Revenue are dismissed. 13. Before parting, the decision of Hon’ble Supreme Court in the case of CIT vs. Kurji Jinabhai Kotecha, (1977) 107 ITR 101 (SC) relied upon by the Sr.DR is misplaced inasmuch as the said decision relates to the speculation business / speculation loss whereas the case in hand is of write off of bad debts. 12. In the result, all the three captioned appeals by the Revenue are dismissed. Order pronounced in the open Court on 20th January, 2025. (SUNIL KUMAR SINGH) ACCOU…

ACIT, Mumbai vs. Goenka Trading Co., Mumbai

In the result, all the three captioned appeals by the Revenue are dismissed

ITA 1424/MUM/2024[2016]Status: DisposedITAT Mumbai20 Jan 2025

Bench: Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. DR

…Supreme Court (supra), we do not find any reason to interfere with the findings of the CIT(A). All the appeals filed by the Revenue are dismissed. 13. Before parting, the decision of Hon’ble Supreme Court in the case of CIT vs. Kurji Jinabhai Kotecha, (1977) 107 ITR 101 (SC) relied upon by the Sr.DR is misplaced inasmuch as the said decision relates to the speculation business / speculation loss whereas the case in hand is of write off of bad debts. 12. In the result, all the three captioned appeals by the Revenue are dismissed. Order pronounced in the open Court on 20th January, 2025. (SUNIL KUMAR SINGH) ACCOU…