CIT v. PNB Finance & Industries Ltd.

173 Taxmann 1High Court2008#13634 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Issues it is cited on

period of holding short term capital gains short term capital gain disallowance under section 14a liable to tax long term capital gain section 14a section 10 transfer business company document

Judgments citing CIT v. PNB Finance & Industries Ltd.

M/S. OCEANIC MARKETING AGENCIES INDIA LTD.,,DELHI vs. THE DY. COMMISSIONER OF INCOME TAX, (OSD), CIRCLE 2(2), MUMBAI

In the result ITA No. 4542/Mum/2025 is dismissed as\nwithdrawn and ITA No

ITA 4542/MUM/2025[2008-09]Status: DisposedITAT Mumbai18 Nov 2025AY 2008-09

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\nITA No.4777/Mum/2025 & 4542/Mum/2025\n(Assessment Year :2008-09)\n\n| M/s. Oceanic Marketing Vs. | DCIT (OSD)\n| Agencies India Ltd., |\n| DSC-260, DLF South | Central Circle-2(2)\n| Court |\n| Saket, New Delhi-110017 | Mumbai\n| PAN/GIR No.AAACO6877C | .. (Respondent)\n| (Appellant)\n|----------------------------------------------------|\n| Assessee by | Shri S Krishnan\n| Revenue by | Shri Virabhadra S Mahajan,\n| | Sr. DR (virtually appeared)\n| Date…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 901/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department

Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.901/DEL/2017 (Assessment Year: 2012-13) Maruti Suzuki India Limited, vs, DCIT, Circle 16 (1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi – 110 070. (PAN : AAACM0829Q) DCIT, Circle 16 (1), vs. Maruti Suzuki India Limited, New Delhi. Plot No.1, Nelson Mandela Road, Vasant Kunj, New Delhi – 110 070. (PAN : AAACM0829Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Sr. Advocate Shri Neeraj Jain, Advocate Shri Rohit Jain, Advocate…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 1024/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department

Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

M/S. CAMPUS BUILDCON PVT. LTD.,DELHI vs. ACIT, NEW DELHI

In the result, impugned order is set aside and appeal of the assessee is allowed

ITA 2850/DEL/2017[2010-11]Status: DisposedITAT Delhi22 Nov 2024AY 2010-11

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.2850/िद"ी/2017 (िन.व. 2010-11) Templeton Stockgrowth P. Ltd., (Erstwhile M/S. Campus Buildcon P. Ltd.) D-248, Office 103 First Floor, Abhishek Business Centre, Gali No. 10, Laxmi Nagar, Delhi 110092 ...... अपीलाथ"/Appellant Pan: Aadcc-3617-P बनाम Vs. Assistant Commissioner Of Income Tax, ..... "ितवादी/Respondent Circle 25(1), New Delhi अपीलाथ" "ारा/ Appellant By : S/Shri Salil Kapoor & Shivam Yadav, Advocates "ितवादी"ारा/Respondent By : Shri Surender Pal, Cit-Dr सुनवाई क" ितिथ/ Date Of Hearing : 19/11/2024 घोषणा क" ितिथ/ Date Of Pronouncement : : 22/11/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-33, New Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 20.02.2017, For Assessment Year 2010-11. 2. The Assessee In Appeal Has Raised A Solitary Issue I.E. Treating Of ‘Short Term Capital Gain’ On Sale Of Shares As ‘Business Income’ Of The Assessee. 3. Shri Salil Kapoor, Appearing On Behalf Of The Assessee Submits That During The Period Relevant To The Assessment Year Under Appeal, The Assessee Had Sold Shares

For Appellant: S/Shri Salil Kapoor, and Shivam Yadav, AdvocatesFor Respondent: Shri Surender Pal, CIT-DR

…आयकर अपीलीय अिधकरण िद"ी पीठ “बी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी एस "रफौर रहमान, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.2850/िद"ी/2017 (िन.व. 2010-11) Templeton Stockgrowth P. Ltd., (Erstwhile M/s. Campus Buildcon P. Ltd.) D-248, Office 103 First Floor, Abhishek Business Centre, Gali No. 10, Laxmi Nagar, Delhi 110092 ...... अपीलाथ"/Appellant PAN: AADCC-3617-P बनाम Vs. Assistant Commissioner of Income Tax, ..... "ितवादी/Respondent Circle 25(1), New Delhi अपीलाथ" "ारा/ Appella…

DCIT, NEW DELHI vs. SH. MAHESH KUMAR, NEW DELHI

In the result, the appeal of the department is dismissed

ITA 173/DEL/2012[2008-09]Status: DisposedITAT Delhi13 Dec 2016AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 173/Del/2012 : Asstt. Year : 2008-09 Dcit, Vs Sh. Mahesh Kumar, Circle-21(1), C-13/170, Sector-3, Rohini, New Delhi Delhi-110085 (Appellant) (Respondent) Pan No. Aalpk4117B Assessee By : Sh. Ved Jain, Adv. Revenue By : Sh. P. Dum Kanunjna, Cit Dr Date Of Hearing : 16.09.2016 Date Of Pronouncement : 13.12.2016 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 17.10.2011 Of Ld. Cit(A)-Xxii, New Delhi.

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. P. Dum Kanunjna, CIT DR

Section 143(1)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘Friday/D’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 173/Del/2012 : Asstt. Year : 2008-09 DCIT, Vs Sh. Mahesh Kumar, Circle-21(1), C-13/170, Sector-3, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AALPK4117B Assessee by : Sh. Ved Jain, Adv. Revenue by : Sh. P. Dum Kanunjna, CIT DR Date of Hearing : 16.09.2016 Date of Pronouncement : 13.12.2016 ORDER Per N. K. Saini, AM: This is an appeal by the department against the order dated 17.10.2011 of ld. CIT(A)-XXII, New Delhi. 2. Following grounds have been raised in thi…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

DARSHANA B. DOSHI,MUMBAI vs. A.C.I.T. CIRCLE 13(3), MUMBAI

The appeal of the assessee is hereby allowed

ITA 5462/MUM/2012[2008-09]Status: DisposedITAT Mumbai07 Jun 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09 Smt. Darshana B. Doshi Acit, Circle-13(3), 31, Broach Street, Devraj 430, Aayakar Bhavan, 4Th बनाम/ Ratanshi Marg, Iron Market, Floor, M.K. Marg, Vs. Masjid Bunder, Mumbai 400 020. Mumbai 400009. Pan. No. Aabpd7806Q (राज"व /Revenue ) ("नधा"रती /Assessee)

Section 10(34)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, डी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2008-09 Smt. Darshana B. Doshi ACIT, Circle-13(3), 31, Broach Street, Devraj 430, Aayakar Bhavan, 4th बनाम/ Ratanshi Marg, Iron Market, floor, M.K. Marg, Vs. Masjid Bunder, Mumbai 400 020. Mumbai 400009. PAN. No. AABPD7806Q (राज"व /Revenue ) ("नधा"रती /Assessee) Ms. Surbhi Sharma (DR) राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / A…