CIT v. Vinay Mittal

208 Taxmann 106High Court2012#5871 most cited

What is CIT v. Vinay Mittal authority for?

Sale of shares shown under the head 'Long Term Capital Gain' cannot be taxed under the head business income if the shares are separate from the business. The Tribunal's earlier order does not have binding precedence if it contradicts established High Court and Supreme Court decisions.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Vinay Mittal · capital gains · business income · long term capital gain · sale of shares · holding period · CIT vs. Gopal Purohit · ITO vs. Rohit Anand

Also reported as

34 SOT 42
Read the full judgment

Issues it is cited on

period of holdingshort term capital gaindisallowance under section 14adisallowance u/s 14asection 37long term capital gaingenuineness of the transactionsection 14atransferprevious yearpersoncompany

Judgments citing CIT v. Vinay Mittal

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

…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…

Shri Amrit Lal Batra, Srinagar vs. The Dy. Commissioner of Income-Tax-3, Srinagar

Appeals of the appellant are disposed off in the terms indicated as above

ITA 482/ASR/2014[2010-11]Status: DisposedITAT Amritsar06 Oct 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir Sehgal, ARFor Respondent: Sh. Manoj Aggarwal, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 211/Asr/2013 Assessment Year: 2007-08 Sh. Amrit Lal Batra, Vs. Addl. Commissioner of Income P/o M/s Ch. Aishi Ram Tax, Range-3, Srinagar Camp at Batra, Unit-2, Ram Munshi Jammu Bagh, Srinagar [PAN: ABWPB5198B] (Appellant) (Respondent) I.T.A. No. 482/Asr/2014 Assessment Year: 2010-11 Sh. Amrit Lal Batra, Vs. Deputy Commissioner of Income C/o M/s Aishi Ram Tax-3, Srinagar Batra, Unit-2, Ram Munshi Bagh, Srinagar [PAN: ABWPB 5198B] (Appellant) (Respondent)…

Sh. Amrit Lal Batra, Prop., Srinagar vs. The Additional Commissioner of Income-Tax, Jammu

Appeals of the appellant are disposed off in the terms indicated as above

ITA 211/ASR/2013[2007-08]Status: DisposedITAT Amritsar06 Oct 2023AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir Sehgal, ARFor Respondent: Sh. Manoj Aggarwal, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 211/Asr/2013 Assessment Year: 2007-08 Sh. Amrit Lal Batra, Vs. Addl. Commissioner of Income P/o M/s Ch. Aishi Ram Tax, Range-3, Srinagar Camp at Batra, Unit-2, Ram Munshi Jammu Bagh, Srinagar [PAN: ABWPB5198B] (Appellant) (Respondent) I.T.A. No. 482/Asr/2014 Assessment Year: 2010-11 Sh. Amrit Lal Batra, Vs. Deputy Commissioner of Income C/o M/s Aishi Ram Tax-3, Srinagar Batra, Unit-2, Ram Munshi Bagh, Srinagar [PAN: ABWPB 5198B] (Appellant) (Respondent)…

Addl. CIT, Special Range-7, New Delhi vs. Puran Associates Pvt. Ltd., New Delhi

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

ITA 5656/DEL/2019[2015-16]Status: DisposedITAT Delhi25 Nov 2022AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri M.P. Rastogi, CAFor Respondent: Shri S.M. Singh, Sr.DR
Section 111ASection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.5656/DEL/2019 Assessment Year 2015-16 Additional Commissioner of Income Vs. M/s. Puran Associates Pvt. Ltd., 4th Floor, Associates Pvt. Ltd., Tax, Special Range-7, New Delhi. 10, Rouse Avenue, Delhi. TAN/PAN: AAACP0458J (Appellant) (Respondent) Appellant by: Shri M.P. Rastogi, CA Respondent by: Shri S.M. Singh, Sr.DR Date of hearing: 16 11 2022 Date of pronouncement: 25 11 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been…

ACIT, Central Circle, Panaji vs. M/S Sociadade De Fomento Industrial P. Ltd, Margao

In the result, the appeal of the assessee is partly allowed and that of the Revenue is dismissed

ITA 116/PAN/2018[2010-11]Status: DisposedITAT Panaji12 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawal

For Appellant: Sh. Nishant Thakkar, AdvocateFor Respondent: Sh. Ranjan Kumar, CIT-DR
Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI, GOA BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.105/PAN/2018 Assessment Year 2010-2011 Sociedade De Fomento Industrial The JCIT, Pvt. Ltd., Villa Flores Da Silva, Margao Range, Erasmo Carvalho Street, Margao, Margao, Goa. vs. Goa – 403 601. PAN AABCS8860Q ITA.No.116/PAN/2018 Assessment Year 2010-2011 The ACIT, Central Circle, Sociedade De Fomento Pundalik Niwas, Rua de-Ourem, Industrial Pvt. Ltd., Villa Flores Panaji, Goa. Da Silva, Erasmo Carvalho [vs. Street, Margao, Goa – 403 601. PAN AABCS8860…

Socieadade De Fomento Indl. Pvt. Ltd., Margao vs. Joint Commissioner of Income Tax, Margao Range, Margao

In the result, the appeal of the assessee is partly allowed and that of the Revenue is dismissed

ITA 105/PAN/2018[2010-11]Status: DisposedITAT Panaji12 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawal

For Appellant: Sh. Nishant Thakkar, AdvocateFor Respondent: Sh. Ranjan Kumar, CIT-DR
Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI, GOA BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.105/PAN/2018 Assessment Year 2010-2011 Sociedade De Fomento Industrial The JCIT, Pvt. Ltd., Villa Flores Da Silva, Margao Range, Erasmo Carvalho Street, Margao, Margao, Goa. vs. Goa – 403 601. PAN AABCS8860Q ITA.No.116/PAN/2018 Assessment Year 2010-2011 The ACIT, Central Circle, Sociedade De Fomento Pundalik Niwas, Rua de-Ourem, Industrial Pvt. Ltd., Villa Flores Panaji, Goa. Da Silva, Erasmo Carvalho [vs. Street, Margao, Goa – 403 601. PAN AABCS8860…

Puran Associates Pvt. Ltd., New Delhi vs. DCIT, Circle-20(1), New Delhi

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

ITA 2087/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Oct 2021AY 2014-15

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2014-15

Section 111ASection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER [Through Video Conferencing] Assessment Year: 2014-15 M/s. Puran Associates Pvt. Vs. DCIT, Ltd., Circle-20(1), 4th Floor, Punjabi Bhawan, New Delhi 10, Rouse Avenue, New Delhi PAN :AAACP0458J (Appellant) (Respondent) Appellant by Sh. M.P. Rastogi, Adv. Respondent by Sh. Rohit Anand, Sr.DR Date of hearing 06.10.2021 Date of pronouncement 14.10.2021 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against the order dated 23rd January, 2018, passed by the…

Puran Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 3785/DEL/2017[2013-14]Status: DisposedITAT Delhi29 May 2020AY 2013-14

Bench: Shri Bhavnesh Saini & Shri O.P. Kant, Accountantmember

Section 10(38)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANTMEMBER ITA No.3785/Del./2017 Assessment Year:2013-14 M/s. Puran Associates Pvt. Vs. ACIT, Ltd., Circle-20(1), 4th Floor, Punjabi Bhawan, New Delhi 10, Rouse Avenue, New Delhi PAN:AAACP0458J (Appellant) (Respondent) Assessee by Shri Chandan Aggarwal, CA Shri Akhil Mahajan, CA Department by Shri Sanjay Tripathi, Sr.DR Date of hearing 05.03.2020 Date of pronouncement 29.05.2020 ORDER PER O.P. KANT,A.M.: This appeal by the assessee is directed against order dated 30/03/2017…

DCIT, New Delhi vs. M/S. Unitech Ltd., New Delhi

In the result this issue is allowed in favour of the assessee

ITA 311/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Feb 2019AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Shailesh Gupta, AdvocateFor Respondent: Shri H.K. Choudhary CIT-D.R
Section 144CSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-2”: DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.6585/Del/2015 Assessment Year 2011-12 Unitech Limited DCIT 6, Community Centre, Circle- 27(1) Saket vs. C.R. Building, ITO New Delhi – 110 017 New Delhi. PAN AAACU1482H (Appellant) (Respondent) ITA No. 311 DEL 2016 Assessment year 2011-12 DCIT, Unitech Limited Circle-27(1), Room Vs. 6, Community Centre, No. 193 Saket C.R. Building New Delhi – 110 017 New Delhi PAN AAACU1482H (Appellant) (Respondent) For Assessee : Shri Shailesh Gupta, Advocate For Revenue : Shri…

M/S. Unitech Limited, New Delhi vs. DCIT, New Delhi

In the result this issue is allowed in favour of the assessee

ITA 6585/DEL/2015[2011-12]Status: DisposedITAT Delhi12 Feb 2019AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Shailesh Gupta, AdvocateFor Respondent: Shri H.K. Choudhary CIT-D.R
Section 144CSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-2”: DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.6585/Del/2015 Assessment Year 2011-12 Unitech Limited DCIT 6, Community Centre, Circle- 27(1) Saket vs. C.R. Building, ITO New Delhi – 110 017 New Delhi. PAN AAACU1482H (Appellant) (Respondent) ITA No. 311 DEL 2016 Assessment year 2011-12 DCIT, Unitech Limited Circle-27(1), Room Vs. 6, Community Centre, No. 193 Saket C.R. Building New Delhi – 110 017 New Delhi PAN AAACU1482H (Appellant) (Respondent) For Assessee : Shri Shailesh Gupta, Advocate For Revenue : Shri…

The ACIT, Circle 2(1), Indore vs. Dr. Shri Rajeev Chaudhary, Indore

In the result, the appeal of the revenue is allowed and cross objection of the assessee is partly allowed

ITA 293/IND/2012[2008-09]Status: DisposedITAT Indore10 Jan 2019AY 2008-09

Bench: Hon'Ble I Kul Bharat & Hon'Ble Manish Boradassessment Year 2008-09 Pan : Abkpc5729K Assistant Commissioner Of V/S Dr.Rajeev Choudhary Income Tax, 1, Shiv Vilas Palace Circle-2(1), Indore Indore

Section 147Section 14A

…ares/debentures with a view to realize better price, without anything more, is consistent with the realization of capital investment and surplus received by the assessee will not be trading or business profit. Reliance is placed on ITO vs. Rohit Anand (2009) 34 SOT 42 (Delhi) and CIT vs. H.R. Stock Holdings Ltd. (2010) 33 DTR (Del.) 117. Rajeev Choudhary ITA Nos.293/Ind/2012& C.O.No.65/Ind/2012 02. The main objection of the learned AO is that "assessee has purchased shares of very large amount of Rs 12,02,54,365/- and sold the shares for Rs, 14,20,85,990/-. These figures themselves speak transaction is on so hi…

ACIT, New Delhi vs. M/S. Puran Associates (P) Ltd., New Delhi

In the result appeal of the revenue is dismissed

ITA 701/DEL/2015[2010-11]Status: DisposedITAT Delhi02 Jan 2019AY 2010-11

Bench: Shri Amit Shukla & Prashant Maharishi

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Surender Pal, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F”: DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA. No. 701/Del/2015 Assessment Year 2010-11 ACIT, Puran Associates (P) Ltd., Circle-20(1) 4th Floor, Punjabi Bhawan, New Delhi. vs. 10, Rouse Avenue New Delhi PAN AAACP0458J (Appellant) (Respondent) For Revenue : Shri Surender Pal, Sr. DR For Assessee : Shri M.P. Rastogi, Advocate Date of Hearing : 04.10.2018 Date of Pronouncement : 02 .01.2019 ORDER PER AMIT SHUKLA, J.M. The aforesaid appeal has been filed by the revenue against the impugned order dated 3.11.2014,…

ACIT, New Delhi vs. M/S. Puran Associates Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 5054/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Aug 2018AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Paramita Tripathi, CIT-DRFor Respondent: Shri M.P. Rastogi, Adv
Section 10(38)Section 111ASection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F’’ New Delhi BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No.3078/DEL/2011 Assessment Year: 2008-09 Assistant Commissioner of vs. M/s. Puran Associates Pvt. Ltd., Income Tax, Circle-14(1), 4th Floor, Punjabi Bhawan, New Delhi. 10 Rouse Avenue, New Delhi. TAN/PAN: AAACP 0458J (Appellant) (Respondent) I.T.A. No.820/DEL/2013 Assessment Year: 2009-10 Deputy Commissioner of vs. M/s. Puran Associates Pvt. Ltd., Income Tax, Circle-14(1), 4th Floor, Punjabi Bhawan, New Delhi. 10 Rouse Avenue, New Delhi. TAN/PAN: AAACP 0458J (…

DCIT, New Delhi vs. M/S. Puran Associates Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 820/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Aug 2018AY 2009-10

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Paramita Tripathi, CIT-DRFor Respondent: Shri M.P. Rastogi, Adv
Section 10(38)Section 111ASection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F’’ New Delhi BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No.3078/DEL/2011 Assessment Year: 2008-09 Assistant Commissioner of vs. M/s. Puran Associates Pvt. Ltd., Income Tax, Circle-14(1), 4th Floor, Punjabi Bhawan, New Delhi. 10 Rouse Avenue, New Delhi. TAN/PAN: AAACP 0458J (Appellant) (Respondent) I.T.A. No.820/DEL/2013 Assessment Year: 2009-10 Deputy Commissioner of vs. M/s. Puran Associates Pvt. Ltd., Income Tax, Circle-14(1), 4th Floor, Punjabi Bhawan, New Delhi. 10 Rouse Avenue, New Delhi. TAN/PAN: AAACP 0458J (…

ACIT, New Delhi vs. M/S Puran Associates Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 3078/DEL/2011[2008-09]Status: DisposedITAT Delhi20 Aug 2018AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Paramita Tripathi, CIT-DRFor Respondent: Shri M.P. Rastogi, Adv
Section 10(38)Section 111ASection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F’’ New Delhi BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No.3078/DEL/2011 Assessment Year: 2008-09 Assistant Commissioner of vs. M/s. Puran Associates Pvt. Ltd., Income Tax, Circle-14(1), 4th Floor, Punjabi Bhawan, New Delhi. 10 Rouse Avenue, New Delhi. TAN/PAN: AAACP 0458J (Appellant) (Respondent) I.T.A. No.820/DEL/2013 Assessment Year: 2009-10 Deputy Commissioner of vs. M/s. Puran Associates Pvt. Ltd., Income Tax, Circle-14(1), 4th Floor, Punjabi Bhawan, New Delhi. 10 Rouse Avenue, New Delhi. TAN/PAN: AAACP 0458J (…

Ashish Ranwala, Mumbai vs. ACIT 19(1), Mumbai

The appeal of the assessee is allowed

ITA 21/MUM/2015[2010-11]Status: DisposedITAT Mumbai03 Jan 2018AY 2010-11

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm

For Appellant: Shri Jitendra Jain, A.RFor Respondent: Shri Rajesh Yadav, D.R
Section 143(1)Section 143(2)Section 143(3)Section 14A

…P a g e | 1 ITA No. 21/Mum/2015 AY: 2010-11 Ashish Ranwala Vs. ACIT-19(1) IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, MUMBAI BEFORE SHRI G.S.PANNU, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. No.21/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2010-11) Ashish Ranwala 602, ACIT-19(1), Room No. 322, Symphony, Plot No. 269, बिधम/ Piramal Chambers, Lalbaug, Junction of 8th and 12th Road, Mumbai-400012 Vs. Khar(West), Mumbai 400052 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. ADMPR0613D (अपीलाथी/Appellant) (प्रत्यथी /Respondent) : अपीलाथी की ओर से/Appellant by : Shri Jitendra Jain, A.R प्रत्यथी की ओर से/ Responde…

M/S. Eastman Industries Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed for statistical purpose and that of Revenue is partly allowed for statistical purposes

ITA 286/DEL/2013[2008-09]Status: DisposedITAT Delhi09 Jun 2017AY 2008-09

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: 1. (a) That the Learned CIT(A) has erred in sustaining the disallowance under se
Section 14ASection 28Section 37(1)

…decisive factor for treatment of a particular transaction as investment or trading transaction. In support of its conclusions, the ld. CIT(A) has relied on the following decisions : (i). CIT vs. Gopal Purohit, 188 Taxman 140 (Bom.) (ii). ITO vs. Rohit Anand, 34 SOT 42 (Del.) (iii) ARA Trading & Investments (P) Ltd. vs. DCIT, 47 SOT 172 (Pune) (iv). ITO vs. Radha Birju Patel 46 SOT 23 (Mum) (v). Apoorva Patni v. Addl. CIT, 24 Taxmann.com 223 (Pune) ITA Nos. 286 & 45/Del./2013 28 We have also gone through the above decisions and we find that the claim of the assessee is supported by the above decisions. No contr…

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

…instead of trader of the shares even when there was low holding period and low dividend, shares bought and sold in the same year etc. The reliance was placed on the following case laws: 15 Mahesh Kumar " Income tax officer v Rohit Anand and Sons (HUF) [2009] 34 SOT 42(ITAT- Delhi) " Maina Devi Karnani v Assistant Commissioner of Income-tax [2011] 12 taxmann.com 147 (New Delhi - ITAT) " Assistant Commissioner of Income Tax v M/s Devasan Investments Private Limited, ITA Nos. 3494 & 3430 (ITAT- Delhi) " Amit Jain v Assistant Commissioner of Income tax, " Deputy Commissioner of Income tax v M/s Consolidated Photo &…

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…

CIT v. Vinay Mittal (208 Taxmann 106) — Cited in 20 Judgments | BharatTax