CIT v. Shah Sadiq & Sons.

166 ITR 102Supreme Court of India1987#12297 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2019.

Judgments citing CIT v. Shah Sadiq & Sons.

DCIT CEN CIR 6(3), MUMBAI vs. SKIL INFRASTRUCTURE LTD, MUMBAI

In the result, appeals filed by the assessee stand dismissed

ITA 5786/MUM/2017[2009-10]Status: DisposedITAT Mumbai01 Apr 2019AY 2009-10

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 14ASection 153A

…Short Term Capital Loss of AY 2003-04 read with the amendment brought in w.e.f AY 2003-04 has held that a right to set off is a vested right & cannot be affected by amendment. The Hon'ble Mumbai Tribunal relied on the decision of the Supreme Court rendered in 166 ITR 102, wherein, it was held that a vested right cannot be affected by an amendment. d. Without prejudice to the above, the appellant has submitted that set off of share trading loss as determined in AY 2009-10, wherein, share trading loss for AY 2009-10 stands determined at Rs. 1,18,88,8967- should also be considered. 17. Considering the above learne…

THE DCIT, CIRCLE-1,, AHMEDABAD vs. ADANI AGRO PVT. LTD.,, AHMEDABAD

The appeal is allowed with no order as to costs

ITA 557/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad31 May 2017AY 2008-09
Section 14Section 143(3)Section 14A

…on the issue which came up before the coordinate bench, or is before us, nor that is the only view expressed by Hon’ble Supreme Court on that issue in view of a subsequent decision, by a bench of equal strength in the case of CIT Vs Shah Sadiq & Sons [(1987) 166 ITR 102 (SC)]. It cannot, therefore, be said that not following the Reliance Jute decision was a clear mistake and, for that reason, coordinate bench decision is required to be treated as per ITA Nos. 182, 557 & 1916/Ahd/2012 Assessment years: 2008-09 & 2006-07 Page 10 of 14 incurium. We find that the coordinate bench, speaking through the then Sr Vice…

THE DCIT, CIRCLE-1,, AHMEDABAD vs. ADANI AGRO PVT. LTD.,, AHMEDABAD

The appeal is allowed with no order as to costs

ITA 1916/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad31 May 2017AY 2006-07
Section 14Section 143(3)Section 14A

…on the issue which came up before the coordinate bench, or is before us, nor that is the only view expressed by Hon’ble Supreme Court on that issue in view of a subsequent decision, by a bench of equal strength in the case of CIT Vs Shah Sadiq & Sons [(1987) 166 ITR 102 (SC)]. It cannot, therefore, be said that not following the Reliance Jute decision was a clear mistake and, for that reason, coordinate bench decision is required to be treated as per ITA Nos. 182, 557 & 1916/Ahd/2012 Assessment years: 2008-09 & 2006-07 Page 10 of 14 incurium. We find that the coordinate bench, speaking through the then Sr Vice…

ADANI AGRO PVT. LTD.,,AHMEDABAD vs. THE ACIT.,CIRCLE-1,, AHMEDABAD

The appeal is allowed with no order as to costs

ITA 182/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad31 May 2017AY 2008-09
Section 14Section 143(3)Section 14A

…on the issue which came up before the coordinate bench, or is before us, nor that is the only view expressed by Hon’ble Supreme Court on that issue in view of a subsequent decision, by a bench of equal strength in the case of CIT Vs Shah Sadiq & Sons [(1987) 166 ITR 102 (SC)]. It cannot, therefore, be said that not following the Reliance Jute decision was a clear mistake and, for that reason, coordinate bench decision is required to be treated as per ITA Nos. 182, 557 & 1916/Ahd/2012 Assessment years: 2008-09 & 2006-07 Page 10 of 14 incurium. We find that the coordinate bench, speaking through the then Sr Vice…

AKASH ENTERPRISE,THANE vs. I.T.O. WARD-4(1), THANE

The appeal of the Revenue is dismissed

ITA 4489/MUM/2012[2007-08]Status: DisposedITAT Mumbai27 Apr 2017AY 2007-08

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2007-08 M/S Akash Enterprises, Income Tax Officer, Shop No.27/A, Bldg. No.1, Ward-4(1), बनाम/ Akashganga Apts. 02Nd Floor Vs. Shriprastha Complex, Qureshi Mansion, Nallasopara (W), Tal Vasai, Gokhale Road, Dist-Thane-401203 Thane Pan No.Aalfa4071C ("नधा"रती /Assessee) (राज"व /Revenue) Assessment Year-2007-08 Income Tax Officer, M/S Akash Enterprises, Ward-4(1), Shop No.27/A, Bldg. बनाम/ 02Nd Floor, No.1, Akashganga Apts. Vs. Qureshi Mansion, Shriprastha Complex, Gokhale Road, Nallasopara (W), Tal Thane Vasai, Dist-Thane- 401203 Pan No.Aalfa4071C (राज"व /Revenue) ("नधा"रती /Assessee) M/S Akash Enterprises.

Section 147Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ’ ’ ’ ’ ए, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह जोिग"दर "सह जोिग"दर "सह, , , , "याियक सद"य जोिग"दर "सह "याियक सद"य "याियक सद"य एवं "याियक सद"य "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2007-08 M/s Akash Enterprises, Income Tax Officer, Shop No.27/A, Bldg. No.1, Ward-4(1), बनाम/ Akashganga Apts. 02nd Floor Vs. Shriprastha Complex, Qureshi Mansion, Nallasopara (W), Tal Vasai, Gokhale Road, Dist-Thane-401203 Thane PAN No.AALFA4071C ("नधा"रती /Assesse…

FOUR DIMENSIONS SECURITIES (I) LTD,MUMBAI vs. ADDL CIT RG 4(1), MUMBAI

Appeals are disposed off in terms indicated hereinabove

ITA 1011/MUM/2010[2006-07]Status: DisposedITAT Mumbai28 Oct 2015AY 2006-07

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2005-06 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 29, Bank Street, 1St Floor, 6Th Floor, Aayakar Bhavan, Vs. Fort, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F Assessment Year: 2005-06 Addl. Commissioner Of M/S Four Dimensions Income Tax, Range-4(1), Securities (India) Ltd. बनाम/ 6Th Floor,Aayakar Bhavan, 29, Bank Street, 1St Floor, Vs. Mumbai-400020 Fort, Mumbai (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacf1734F Assessment Year: 2006-07 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 29, Bank Street, 1St Floor, 6Th Floor, Aayakar Bhavan, Vs. Fort, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F

Section 143(1)Section 143(3)Section 94(7)

…Jute and Industries Ltd. vs CIT (1979) 120 ITR 921 (SC) ii. CIT vs Happy Homes Enterprises (2015) 372 ITR 1 (Bom.) iii. CIT vs Brahma Associates 333 ITR 289 (Bom.)(para-5) iv. CIT vs Gold Coin Health Food Pvt. Ltd. 304 ITR 308 (SC) v. CIT vs Shah Sadiq & Sons 166 ITR 102 (SC) (Para-9) vi. CIT vs Vatika Township Pvt Ltd. (2014), 367 ITR 466 (SC)(para-9). 8 Four dimensions Securities India Pvt. Ltd. ITA No.322 & 790/Mum/2009 & Ors cases It is also noted that the case of the assessee is squarely covered by the ratio laid down in M/s Krish Enterprises vs ACIT (ITA No.5554/Mum/2014) order dated 05/01/2015 and CIT vs…

DCIT -4(1), MUMBAI vs. FOUR DIMENSION SECURITIES (I) LTD, MUMBAI

Appeals are disposed off in terms indicated hereinabove

ITA 790/MUM/2009[2005-2006]Status: DisposedITAT Mumbai28 Oct 2015AY 2005-2006

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2005-06 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 29, Bank Street, 1St Floor, 6Th Floor, Aayakar Bhavan, Vs. Fort, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F Assessment Year: 2005-06 Addl. Commissioner Of M/S Four Dimensions Income Tax, Range-4(1), Securities (India) Ltd. बनाम/ 6Th Floor,Aayakar Bhavan, 29, Bank Street, 1St Floor, Vs. Mumbai-400020 Fort, Mumbai (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacf1734F Assessment Year: 2006-07 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 29, Bank Street, 1St Floor, 6Th Floor, Aayakar Bhavan, Vs. Fort, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F

Section 143(1)Section 143(3)Section 94(7)

…Jute and Industries Ltd. vs CIT (1979) 120 ITR 921 (SC) ii. CIT vs Happy Homes Enterprises (2015) 372 ITR 1 (Bom.) iii. CIT vs Brahma Associates 333 ITR 289 (Bom.)(para-5) iv. CIT vs Gold Coin Health Food Pvt. Ltd. 304 ITR 308 (SC) v. CIT vs Shah Sadiq & Sons 166 ITR 102 (SC) (Para-9) vi. CIT vs Vatika Township Pvt Ltd. (2014), 367 ITR 466 (SC)(para-9). 8 Four dimensions Securities India Pvt. Ltd. ITA No.322 & 790/Mum/2009 & Ors cases It is also noted that the case of the assessee is squarely covered by the ratio laid down in M/s Krish Enterprises vs ACIT (ITA No.5554/Mum/2014) order dated 05/01/2015 and CIT vs…

FOUR DIMENSIONS SECURITIES (INDIA) LTD,MUMBAI vs. ADDL CIT RG 4(1), MUMBAI

Appeals are disposed off in terms indicated hereinabove

ITA 322/MUM/2009[2005-2006]Status: DisposedITAT Mumbai28 Oct 2015AY 2005-2006

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2005-06 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 29, Bank Street, 1St Floor, 6Th Floor, Aayakar Bhavan, Vs. Fort, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F Assessment Year: 2005-06 Addl. Commissioner Of M/S Four Dimensions Income Tax, Range-4(1), Securities (India) Ltd. बनाम/ 6Th Floor,Aayakar Bhavan, 29, Bank Street, 1St Floor, Vs. Mumbai-400020 Fort, Mumbai (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacf1734F Assessment Year: 2006-07 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 29, Bank Street, 1St Floor, 6Th Floor, Aayakar Bhavan, Vs. Fort, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F

Section 143(1)Section 143(3)Section 94(7)

…Jute and Industries Ltd. vs CIT (1979) 120 ITR 921 (SC) ii. CIT vs Happy Homes Enterprises (2015) 372 ITR 1 (Bom.) iii. CIT vs Brahma Associates 333 ITR 289 (Bom.)(para-5) iv. CIT vs Gold Coin Health Food Pvt. Ltd. 304 ITR 308 (SC) v. CIT vs Shah Sadiq & Sons 166 ITR 102 (SC) (Para-9) vi. CIT vs Vatika Township Pvt Ltd. (2014), 367 ITR 466 (SC)(para-9). 8 Four dimensions Securities India Pvt. Ltd. ITA No.322 & 790/Mum/2009 & Ors cases It is also noted that the case of the assessee is squarely covered by the ratio laid down in M/s Krish Enterprises vs ACIT (ITA No.5554/Mum/2014) order dated 05/01/2015 and CIT vs…

CIT v. Shah Sadiq & Sons. (166 ITR 102) — Cited in 8 Judgments | BharatTax