CIT v. Select Holiday Resorts (P) Ltd.

207 CTR 239High Court2007#3504 most cited

What is CIT v. Select Holiday Resorts (P) Ltd. authority for?

Section 79, which prohibits carrying forward losses when there is a change in shareholding, does not apply if the beneficial shareholders remain the same, even after amalgamation or merger.

34

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2009 to 2022.

Also referred to as

CIT v. Select Holiday Resorts · Section 79 · loss carry forward · change in shareholding · amalgamation · merger · beneficial shareholders · Lodha Land Development Pvt. Ltd. v. Addl.CIT

Also reported as

35 Taxmann.com 368

Issues it is cited on

section 194dshort deduction of taxinterest under section 201(1a)summons under section 131section 197section 194hright to receivesection 18mlisection 201(1a)assessee in defaultsection 201(1)

Judgments citing CIT v. Select Holiday Resorts (P) Ltd.

DCIT, Cen. Cir. 4(4), Kolkata vs. M/S G.K. & Sons Pvt. Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 240/KOL/2022[2011-12]Status: DisposedITAT Kolkata20 Oct 2022AY 2011-12

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2011-12 Deputy Commissioner Of M/S. G. K. & Sons Pvt. Ltd., Income-Tax, Central Circle- Room No. 603, 6Th Floor, 4(4), Kolkata. Vs. Shantiniketan Building, 8, Camac Street, Kolkata- 700017. (Pan:Aaacg8389H) (Appellant) (Respondent) Present For: Appellant By : Shri P. P. Barman, Addl. Cit Respondent By : Shri Ravi Tulsiyan, Fca Date Of Hearing : 12.10.2022 Date Of Pronouncement : 20.10.2022

For Appellant: Shri P. P. Barman, Addl. CITFor Respondent: Shri Ravi Tulsiyan, FCA
Section 143(3)Section 72Section 78Section 79

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA आयकर अपीलीय अधीकरण, "यायपीठ “B” कोलकाता, BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2011-12 Deputy Commissioner of M/s. G. K. & Sons Pvt. Ltd., Income-tax, Central Circle- Room No. 603, 6th Floor, 4(4), Kolkata. Vs. Shantiniketan Building, 8, Camac Street, Kolkata- 700017. (PAN:AAACG8389H) (Appellant) (Respondent) Present for: Appellant by : Shri P. P. Barman, Addl. CIT Respondent by : Shri Ravi Tulsiyan, FCA Date of Hearing : 12.10.2022 Date of Pronouncement : 20.10.2022 O R D E R PER GIRISH AGRAW…

Electrocast Sales India Ltd., Kolkata vs. DCIT, CC-Xxi, Kolkata

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

ITA 2145/KOL/2014[2011-2012]Status: DisposedITAT Kolkata09 Mar 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2145/Kol/2014 Assessment Year : 2011-12 Electrocast Sales India Ltd. -Vs- Dcit, Cc-Xxi, Kolkata [Pan: Aaace 5671 N] (Appellant) (Respondent)

For Appellant: Shri Ravi Tulsiyan, FCAFor Respondent: Shri S. Dasgupta, Addl. CIT (DR)
Section 115JSection 143(3)Section 72ASection 79

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 2145/Kol/2014 Assessment Year : 2011-12 Electrocast Sales India Ltd. -vs- DCIT, CC-XXI, Kolkata [PAN: AAACE 5671 N] (Appellant) (Respondent) For the Appellant : Shri Ravi Tulsiyan, FCA For the Respondent : Shri S. Dasgupta, Addl. CIT (DR) Date of Hearing : 28.02.2018 Date of Pronouncement : 09.03.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals), Central-II, Kolkata [in short the ld C…

Wadhwa & Associates Realtors P.Ltd, Mumbai vs. Asst CIT 9(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 967/MUM/2016[2012-13]Status: DisposedITAT Mumbai14 Feb 2018AY 2012-13

Bench: D.T. Garasia & Shri N. K. Pradhanassessment Year: 2012-13 M/S. Wadhwa & Associates Asst. Commissioner Of Income Realtors Private Limited Tax 9(3) 301, 3Rd Floor, Platina, Mumbai. Plot C-59, G Block, Vs. Bandra Kurla Complex, Bandra East, Mumbai - 400051 Pan:Aaacw5273G (Appellant) (Respondent) Present For: Assessee By : Shri Jitendra Jain, Advocate & Shri Mahesh O. Rajora, Ca Revenue By : Shri Abhijit Patankar Date Of Hearing : 29.01.2018 Date Of Pronouncement : 14.02.2018 O R D E R

For Appellant: Shri Jitendra Jain, Advocate &For Respondent: Shri Abhijit Patankar
Section 115JSection 44ASection 79

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE D.T. GARASIA, JUDICIAL MEMBER AND SHRI N. K. PRADHAN, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Wadhwa & Associates Asst. Commissioner of Income Realtors Private Limited Tax 9(3) 301, 3rd Floor, Platina, Mumbai. Plot C-59, G Block, Vs. Bandra Kurla Complex, Bandra East, Mumbai - 400051 PAN:AAACW5273G (Appellant) (Respondent) Present for: Assessee by : Shri Jitendra Jain, Advocate & Shri Mahesh O. Rajora, CA Revenue by : Shri Abhijit Patankar Date of Hearing : 29.01.2018 Date of Pronouncement : 14.02.2018 O R D E R Per D.T. GARASIA, Jud…

Lodha Land Development P. Ltd, Mumbai vs. Addl CIT Cir 6(3), Mumbai

ITA 2819/MUM/2012[2008-09]Status: DisposedITAT Mumbai07 Dec 2015AY 2008-09

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri A. Ramachandran
Section 40

…e holding company were also shareholder of the assessee company and upon amalgamation the same set off individual were allotted share in the assessee company. The said order of the ITAT, Delhi Bench was confirmed by Delhi High Court also as reported in (2013) 35 Taxmann.com 368 (Delhi) and the Hon’ble Court has held that “It is evident that during the earlier period 98% of the assessee’s share were held by IIPL the holding company, which was amalgamated with the assessee company. However, after merger of the shareholder of the IIPL continued to be shareholder in the assessee company. Thus, the shareholders benefi…

Commissioner of Income Tax Del vs. Singapore Airlines Ltd

In the result the appeal is allowed in ITA Nos

ITA/306/2005HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax (TDS) vs. Belair Travels & Cargo (P) Ltd

In the result the appeal is allowed in ITA Nos

ITA/336/2008HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax TDS vs. British Airway Plc

In the result the appeal is allowed in ITA Nos

ITA/256/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax Del vs. M/S Thai Airways International

In the result the appeal is allowed in ITA Nos

ITA/119/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax TDS vs. M/S Air India Ltd

In the result the appeal is allowed in ITA Nos

ITA/1501/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax vs. M/S Klm Royal Dutch Airlines

In the result the appeal is allowed in ITA Nos

ITA/121/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax Del vs. Kuwait Airways Corporation

In the result the appeal is allowed in ITA Nos

ITA/108/2007HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

The Commissioner of Income Tax Xvii vs. Lufthansa German Airlines

In the result the appeal is allowed in ITA Nos

ITA/1269/2007HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax Del vs. M/S United Airlines

In the result the appeal is allowed in ITA Nos

ITA/117/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

C.I.T (TDS) vs. British Airways Plc

In the result the appeal is allowed in ITA Nos

ITA/969/2008HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax vs. Air France

In the result the appeal is allowed in ITA Nos

ITA/964/2008HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax vs. M/S Kuwait Airways Corporation

In the result the appeal is allowed in ITA Nos

ITA/116/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax Del vs. M/S United Airlines

In the result the appeal is allowed in ITA Nos

ITA/118/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax Del vs. M/S Thai Airways International

In the result the appeal is allowed in ITA Nos

ITA/120/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax (TDS) vs. Belair Travels & Cargo P.Ltd

In the result the appeal is allowed in ITA Nos

ITA/105/2008HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

Commissioner of Income Tax Del vs. M/S Pakistan International Air

In the result the appeal is allowed in ITA Nos

ITA/124/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA NO 306/2005 Page 1 of 53 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 13.04.2009 ITA Nos. 306/2005 & 123/2006, COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant Through: Mr R.D. Jolly, Sr. Standing Counsel with Mr Paras Chaudhary, Jr. Standing Counsel. versus SINGAPORE AIRLINES LTD ..... Respondent Through: Mr C.S. Aggarwal, Sr. Advocate with Mr Prakash Kumar, Advocate ITA Nos. 121/2006 & 432/2006 COMMISSIONER OF INCOME TAX NEW DELHI ..... Appellant…

CIT v. Select Holiday Resorts (P) Ltd. (207 CTR 239) — Cited in 34 Judgments | BharatTax