CIT v. Yatish Trading Co. Pvt. Ltd.

359 ITR 320High Court2013#17736 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Judgments citing CIT v. Yatish Trading Co. Pvt. Ltd.

Dy Commissioner of Income Tax Circle 7 Pune, Pune vs. Kruti Lalitkumar Jain, Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 1554/PUN/2024[2013-14]Status: DisposedITAT Pune19 Nov 2024AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2013-14

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 142(1)Section 143(2)Section 54F

…individual can hold certain assets of the same class as an investment as well as stock in trade. For this proposition, the assessee places reliance on the following decisions 1. CIT v. Gopal Purohit [336 ITR 287 (Bom)] 2. CIT v. Yatish Trading Co. Pvt. Ltd. [359 ITR 320] 3. CIT v. Madan Gopal Radhey Lai [73 ITR 652] 6 9] In the present case, the assessee in her individual capacity has held the lands as capital asset. Now, simply because the assessee is a partner/director in concerns engaged in real activity does not mean that the transaction undertaken by her in her individual capacity are also to be treated as…

Ashok Apparels P. Ltd., Mumbai vs. D.C.I.T. Cen. Cir.47, Mumbai

In the result, grounds No

ITA 7303/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jul 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…nt gain / loss should be assessed as capital gain although the scrip has been held as stock in trade prior to such conversion. He also relied upon the decision of Hon’ble Bombay High Court in the case of CIT vs. Yatish Trading Co. Pvt. Ltd, reported in [2013] 359 ITR 320. Thus he submitted that the provisions of capital gain would be applicable once the share was converted into investment. Lastly, in support of the consistent practice followed by the assessee and accepted by the department, he filed the details of certain shares which were held as stock-in-trade and the bonus shares were treated as investment and…

Ashok Apparels P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, grounds No

ITA 3563/MUM/2012[2008-09]Status: DisposedITAT Mumbai29 Jul 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…nt gain / loss should be assessed as capital gain although the scrip has been held as stock in trade prior to such conversion. He also relied upon the decision of Hon’ble Bombay High Court in the case of CIT vs. Yatish Trading Co. Pvt. Ltd, reported in [2013] 359 ITR 320. Thus he submitted that the provisions of capital gain would be applicable once the share was converted into investment. Lastly, in support of the consistent practice followed by the assessee and accepted by the department, he filed the details of certain shares which were held as stock-in-trade and the bonus shares were treated as investment and…

Ashok Apparels P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, grounds No

ITA 3562/MUM/2012[2007-08]Status: DisposedITAT Mumbai29 Jul 2016AY 2007-08

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…nt gain / loss should be assessed as capital gain although the scrip has been held as stock in trade prior to such conversion. He also relied upon the decision of Hon’ble Bombay High Court in the case of CIT vs. Yatish Trading Co. Pvt. Ltd, reported in [2013] 359 ITR 320. Thus he submitted that the provisions of capital gain would be applicable once the share was converted into investment. Lastly, in support of the consistent practice followed by the assessee and accepted by the department, he filed the details of certain shares which were held as stock-in-trade and the bonus shares were treated as investment and…

Ashok Apparels P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, grounds No

ITA 3561/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Jul 2016AY 2006-07

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…nt gain / loss should be assessed as capital gain although the scrip has been held as stock in trade prior to such conversion. He also relied upon the decision of Hon’ble Bombay High Court in the case of CIT vs. Yatish Trading Co. Pvt. Ltd, reported in [2013] 359 ITR 320. Thus he submitted that the provisions of capital gain would be applicable once the share was converted into investment. Lastly, in support of the consistent practice followed by the assessee and accepted by the department, he filed the details of certain shares which were held as stock-in-trade and the bonus shares were treated as investment and…

CIT v. Yatish Trading Co. Pvt. Ltd. (359 ITR 320) — Cited in 5 Judgments | BharatTax