COMMISSIONER OF INCOME-TAX v. SAHIB 10 CHITS (DELHI) (PVT.) LTD.

328 ITR 342High Court2010#24510 most cited

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Judgments citing COMMISSIONER OF INCOME-TAX v. SAHIB 10 CHITS (DELHI) (PVT.) LTD.

M/S Kolte Patil Developers Ltd, Pune vs. DCIT, Circle-7, Pune

In the result, the appeal filed by the assessee is allowed

ITA 704/PUN/2024[2014-15]Status: DisposedITAT Pune12 Aug 2024AY 2014-15

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2014-15

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath P Murkende

Section 143(2)Section 40Section 43C

…elayed payment of compensation due under the Land Acquisition Act, the Apex Court held that such payment is a revenue receipt and that section 194A of the Income Tax Act has no application. Commissioner of Income-tax v. Sahib Chits (Delhi) (Pvt.) Ltd. [(2010) 328 ITR 342 Delhi] is a case where the question considered was whether section 2(28A) was attracted in the case of surplus on discount of chit funds. In that judgment, the Delhi High court referred to the judgment of this Court in Janardhana Mallan v. Gangadharan [AIR 1983 Ker 178] which was approved by the Apex Court in Shriram Chits & Investments (P) Ltd.…

The Commissioner of Income Tax vs. M/S Panchajanya Chits Pvt Ltd

Appeal is dismissed

ITA/313/2009HC Karnataka19 Jan 2015

Bench: B.VEERAPPA,N.KUMAR

Section 194ASection 2Section 201Section 260

…pplicable? 7. We have heard the learned Counsel for the parties to the lis. 8. The Division Bench of the Delhi High Court had an occasion to consider the said issue in the case of COMMISSIONER OF INCOME TAX -vs- SAHIB CHITS (DELHI) (PVT). LTD [2010] 328 ITR 342 (Delhi). After setting out the statutory provisions viz., Sections 2(28A) and 194A of the Act and the provisions of the Interest Act, 1974 and relying on the various judgments of the Apex Court, held that in the first place the amount paid by way of dividend cannot be construed as interest. It was further held that the dividend/discount c…

The Commissioner of Income Tax vs. M/S Avenue Super Chits Pvt Ltd

Appeals are dismissed

ITA/307/2009HC Karnataka16 Jan 2015

Bench: B.VEERAPPA,N.KUMAR

Section 194Section 2Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF JANUARY, 2015 PRESENT THE HON' BLE MR. JUSTICE N. KUMAR AND THE HON' BLE MR. JUSTICE B. VEERAPPA ITA No.307/2009 C/w. ITA Nos.298/2009, 299/2009, 291/2009 ITA NO.307/2009 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX C.R.BUILDING, QUEENS ROAD, BANGALORE 2. THE INCOME TAX OFFICER-TDS WARD-16(1), C.R. BUILDING, QUEENS ROAD, BANGALORE ... APPELLANTS (BY SRI K V ARAVIND, ADVOCATE) 2 AND M/S AVENUE SUPER CHITS PVT. LTD., 21, 2ND FLOOR, HOSPITAL ROAD, (NEAR MENAKA THEATER), BANGALORE-560 05…