CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. v. DCIT

167 TTJ 496Income Tax Appellate Tribunal2015#16934 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

section 55(2)section 139(9)section 49fresh tangible materialsection 55going concernvaluation of sharesfull value of considerationtransfer of capital assetindexed cost of acquisitiondate of transfersection 48

Judgments citing CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. v. DCIT

DCIT-1, (International Taxation), Hyderabad vs. Syama Reddy Malireddy, Hyderabad

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

ITA 325/HYD/2022[2019-20]Status: DisposedITAT Hyderabad20 Mar 2023AY 2019-20

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri K.C. Devdas, C.AFor Respondent: Sri K.P.R.R. Murthy
Section 143(2)Section 143(3)Section 54F

…J.B. Wadia – 216 ITR 376 (Bombay High Court). v. CIT Vs. R.L. Sood – 245 ITR 727 (Delhi High Court) vi. Balraj Vs. CIT – 254 ITR 22 (Delhi High Court). vii. CIT Vs. Smt. Bharati C. Kothari – 244 ITR 352 (Calcutta High Court). viii. Andhra Networks Vs. DCIT – 167 TTJ 496 (ITAT Hyderabad Bench). ix. CIT Vs. Shahajada Begam – 173 ITR 397 (Andhra Pradesh High Court). x. CIT Vs. Smt. G. Venkata Laxmi – 373 ITR 572 (A.P and Telangana High Court.) xi. CIT Vs. A Suresh Rao – 417/2013 of Karnataka High Court. xii. CIT. Vs. Shakuntala Devi – 389 ITR 366 (Karnataka High Court) 9. ld. AR for the assessee mainly relied on t…

ACIT, Jammu vs. Sh Vikramaditya Singh, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 269/ASR/2007[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

….263/Asr/2003, 267 to 269/Asr/2007 & C.O.Nos.43 to 45/Asr/2007 Shri M.K. Ajatshatru, Jammu & Others, (v) CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. vs DCIT reported in 383 ITR 25 HC (Bom) (vii) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 (viii) CIT vs HormasjiMancharjiVaid reported in 250 ITR 542, (ix) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 33.4. Referring to the following decisions, he submitted that the Fair Market Value has to be determined and not the value of shares: i. Smt. Krishna Bajaj v. ACIT [2014] 267 CTR 172 HC(Kamataka) ii. Jagatram Ahuja v. CGT [2000]…

ACIT, Cir-II, Jammu vs. Smt. Yashorajya Laxmi, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 268/ASR/2007[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

….263/Asr/2003, 267 to 269/Asr/2007 & C.O.Nos.43 to 45/Asr/2007 Shri M.K. Ajatshatru, Jammu & Others, (v) CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. vs DCIT reported in 383 ITR 25 HC (Bom) (vii) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 (viii) CIT vs HormasjiMancharjiVaid reported in 250 ITR 542, (ix) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 33.4. Referring to the following decisions, he submitted that the Fair Market Value has to be determined and not the value of shares: i. Smt. Krishna Bajaj v. ACIT [2014] 267 CTR 172 HC(Kamataka) ii. Jagatram Ahuja v. CGT [2000]…

ACIT, Jammu vs. Dr Karan Singh, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 267/ASR/2007[1998-99\u005cu005cu005cu005cu005cu005cu005cu005c]Status: DisposedITAT Delhi24 Jan 2022

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

….263/Asr/2003, 267 to 269/Asr/2007 & C.O.Nos.43 to 45/Asr/2007 Shri M.K. Ajatshatru, Jammu & Others, (v) CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. vs DCIT reported in 383 ITR 25 HC (Bom) (vii) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 (viii) CIT vs HormasjiMancharjiVaid reported in 250 ITR 542, (ix) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 33.4. Referring to the following decisions, he submitted that the Fair Market Value has to be determined and not the value of shares: i. Smt. Krishna Bajaj v. ACIT [2014] 267 CTR 172 HC(Kamataka) ii. Jagatram Ahuja v. CGT [2000]…

ACIT, Jammu vs. Sh M.K. Ajat Shatru, Jammu

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 263/ASR/2003[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

….263/Asr/2003, 267 to 269/Asr/2007 & C.O.Nos.43 to 45/Asr/2007 Shri M.K. Ajatshatru, Jammu & Others, (v) CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. vs DCIT reported in 383 ITR 25 HC (Bom) (vii) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 (viii) CIT vs HormasjiMancharjiVaid reported in 250 ITR 542, (ix) Andhra Networks Ltd vs DCIT reported in 167 TTJ 496 33.4. Referring to the following decisions, he submitted that the Fair Market Value has to be determined and not the value of shares: i. Smt. Krishna Bajaj v. ACIT [2014] 267 CTR 172 HC(Kamataka) ii. Jagatram Ahuja v. CGT [2000]…

CIT vs. M.N. Enterprises 293 ITR 35 (Kar) (vi) Jaya Hind Sciaky Ltd. v. DCIT (167 TTJ 496) — Cited in 5 Judgments | BharatTax