CIT v. V. G. Bhuta

203 ITR 249High Court#15315 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. V. G. Bhuta

ACIT, CIRCLE- 61(1), NEW DELHI vs. DELOITTE HASKINS & SELLS, GURUGRAM

In the result, the appeal filed for Revenue for AY 2013-14 stands dismissed, the appeal filed by the assessee for AY 2013-14 is partly allowed and appeal for AY 2014-15 filed by the assessee are al...

ITA 5123/DEL/2019[2013-14]Status: DisposedITAT Delhi05 Aug 2022AY 2013-14
For Appellant: Shri Niraj Setha, AdvocateFor Respondent: Md. Gayasuddin Ansari, Senior DR
Section 40Section 40(1)(ia)

…High Court judgement in the case of DCIT versus Wadia Ghandy & Company vide judgment dated 7 August 2019. (viii) Hon’ble Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) (ix) Hon’ble Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) (x) Hon’ble Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) (xi) Hon’ble Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) (xii) Hon’ble Bombay High Court judgement in CIT v. Nariman B. Bharucha & Sons (130 ITR 863) (Bom) 19. Upon careful considerati…

DELOITTE HASKINS & SELLS,GURUGRAM vs. ACIT, CIRCLE- 61(1), NEW DELHI

In the result, the appeal filed for Revenue for AY 2013-14 stands dismissed, the appeal filed by the assessee for AY 2013-14 is partly allowed and appeal for AY 2014-15 filed by the assessee are al...

ITA 4617/DEL/2019[2013-14]Status: DisposedITAT Delhi05 Aug 2022AY 2013-14
For Appellant: Shri Niraj Setha, AdvocateFor Respondent: Md. Gayasuddin Ansari, Senior DR
Section 40Section 40(1)(ia)

…High Court judgement in the case of DCIT versus Wadia Ghandy & Company vide judgment dated 7 August 2019. (viii) Hon’ble Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) (ix) Hon’ble Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) (x) Hon’ble Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) (xi) Hon’ble Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) (xii) Hon’ble Bombay High Court judgement in CIT v. Nariman B. Bharucha & Sons (130 ITR 863) (Bom) 19. Upon careful considerati…

DELOITTE HASKINS & SELLS,GURGAON vs. ACIT, CIRCLE- 61(1), NEW DELHI

In the result, the appeal filed for Revenue for AY 2013-14 stands dismissed, the appeal filed by the assessee for AY 2013-14 is partly allowed and appeal for AY 2014-15 filed by the assessee are al...

ITA 7236/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Aug 2022AY 2014-15
For Appellant: Shri Niraj Setha, AdvocateFor Respondent: Md. Gayasuddin Ansari, Senior DR
Section 40Section 40(1)(ia)

…High Court judgement in the case of DCIT versus Wadia Ghandy & Company vide judgment dated 7 August 2019. (viii) Hon’ble Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) (ix) Hon’ble Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) (x) Hon’ble Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) (xi) Hon’ble Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) (xii) Hon’ble Bombay High Court judgement in CIT v. Nariman B. Bharucha & Sons (130 ITR 863) (Bom) 19. Upon careful considerati…

DELOITTE HASKINS & SELLS,GURGAON vs. ACIT, CIRCLE- 61(1), NEW DELHI

Appeal is partly allowed

ITA 2867/DEL/2019[2009-10]Status: DisposedITAT Delhi04 Aug 2022AY 2009-10
Section 143(3)Section 147Section 148Section 149Section 250(6)Section 37(1)Section 40

…sus Wadia Ghandy & Company, vide judgment dated 7 August 2019, -Hon’ble Supreme in case of Dalmia Cement Ltd. v CIT 237 ITR 617(SC) -Calcutta High Court judgement in CIT v. G. Basu & Co. (182 ITR 472) (Cal) -Bombay High Court judgement in CIT v. V. G. Bhuta (203 ITR 249) (Bom) -Madras High Court judgement in CIT v. V.N.V. Devara Julu Chetty & Co. (18 ITR 357) (Mad) -Supreme Court judgement in CIT v. Excel Industries Ltd. (358 ITR 295) (SC) -Bombay High Court judgement in CIT v. Mulla & Mulla & Craigie Blunt & Caroe (190 ITR 198) (Bom) Page 6 of 11 Deloitte Haskins & Sells vs. ACIT (C.1) At the time of hearing…

MULLA & MULLA & CRAIGIE BLUNT & CAORE,MUMBAI vs. ASST CIT 11(3), MUMBAI

In the result, appeal of the assessee is allowed, as above

ITA 249/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Jun 2019AY 2010-11

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri P.J. Pardiwala &For Respondent: Shri Rajeev Gubgotra, Sr.AR
Section 143(3)(ii)Section 234ASection 271(1)(c)Section 37

…oria & Co. Vs. ACIT [2010] 125 ITD 122 (Mum.), to say that payment made by the assessee was gratuitous in nature and therefore not allowable. The ld. DR further relied on the decision of Hon’ble Bombay High Court in the case of CIT vs. V. G. Bhuta reported in 203 ITR 249 (Bom). 12. We have carefully considered the rival submissions and considered the material placed before us. The limited controversy before us is whether the payment made by the assessee-firm to retiring partners and legal heirs of the deceased partners in terms of the Partnership Deed amounts to diversion of income by over riding title and thus,…

MULLA & MULLA & CRAIGIE BLUNT & CAORE,MUMBAI vs. JCIT 11(3), MUMBAI

In the result, appeal of the assessee is allowed, as above

ITA 5217/MUM/2013[2005-06]Status: DisposedITAT Mumbai19 Jun 2019AY 2005-06

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri P.J. Pardiwala &For Respondent: Shri Rajeev Gubgotra, Sr.AR
Section 143(3)(ii)Section 234ASection 271(1)(c)Section 37

…oria & Co. Vs. ACIT [2010] 125 ITD 122 (Mum.), to say that payment made by the assessee was gratuitous in nature and therefore not allowable. The ld. DR further relied on the decision of Hon’ble Bombay High Court in the case of CIT vs. V. G. Bhuta reported in 203 ITR 249 (Bom). 12. We have carefully considered the rival submissions and considered the material placed before us. The limited controversy before us is whether the payment made by the assessee-firm to retiring partners and legal heirs of the deceased partners in terms of the Partnership Deed amounts to diversion of income by over riding title and thus,…

CIT v. V. G. Bhuta (203 ITR 249) — Cited in 6 Judgments | BharatTax