Commissioner of Income Tax v. Leader Engg. Works

269 ITR 542Reported decision2004#24124 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2014 to 2014.

Judgments citing Commissioner of Income Tax v. Leader Engg. Works

Commissioner of Income Tax - VIII, New Delhi vs. Gulab Sundri Bapna

Appeal is disposed of

ITA-198/2001HC Delhi28 Aug 2014
Section 18Section 4Section 45(5)(b)Section 48(2)Section 6

…It is further submitted that Section 45(5) stipulates how capital gains has to be charged and is not the computation provision. Reliance is placed on decision of the Punjab & Haryana High Court in Commissioner of Income Tax vs. Leader Engg. Works,[2004] 269 ITR 542. 13. The aforesaid contentions are without merit and are fallacious. In D.P. Sandu’s case (supra), Supreme Court in categorical terms has held that the cost of acquisition could be computed in case of acquisition of tenancy rights. Moreover, in the present case, sub-lease in question was for a period of 17 years and the respondent ass…

Commissioner of Income Tax Del vs. Gulab Sundri Bapna

Appeal is disposed of

ITA - 198 / 2001HC Delhi28 Aug 2014
Section 18Section 4Section 45(5)(b)Section 48(2)Section 6

…It is further submitted that Section 45(5) stipulates how capital gains has to be charged and is not the computation provision. Reliance is placed on decision of the Punjab & Haryana High Court in Commissioner of Income Tax vs. Leader Engg. Works,[2004] 269 ITR 542. 13. The aforesaid contentions are without merit and are fallacious. In D.P. Sandu’s case (supra), Supreme Court in categorical terms has held that the cost of acquisition could be computed in case of acquisition of tenancy rights. Moreover, in the present case, sub-lease in question was for a period of 17 years and the respondent ass…

JUDGEMENTopens in new window

Appeal is disposed of

ITA/198/2001HC Delhi28 Aug 2014
Section 18Section 4Section 45(5)(b)Section 48(2)Section 6

…It is further submitted that Section 45(5) stipulates how capital gains has to be charged and is not the computation provision. Reliance is placed on decision of the Punjab & Haryana High Court in Commissioner of Income Tax vs. Leader Engg. Works,[2004] 269 ITR 542. 13. The aforesaid contentions are without merit and are fallacious. In D.P. Sandu’s case (supra), Supreme Court in categorical terms has held that the cost of acquisition could be computed in case of acquisition of tenancy rights. Moreover, in the present case, sub-lease in question was for a period of 17 years and the respondent ass…