COMMISSIONER OF WEALTH TAX v. BABULAL JATIA (DECD.)

137 ITR 540High Court#19045 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 359,850 Indian tax judgments — from 2016 to 2017.

Judgments citing COMMISSIONER OF WEALTH TAX v. BABULAL JATIA (DECD.)

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Cen. Cir-VII, Kolkata

In the result, the appeal of the assessee is allowed

ITA 398/KOL/2014[2010-2011]Status: DisposedITAT Kolkata13 Dec 2017AY 2010-2011

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 398/Kol/2014 Assessment Year : 2010-11 Shri Surya Prakash Bagla -Vs- Dcit, Central Circle-Vii, Kolkata [Pan: Aebpb 4558 F] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri A.K. Tiwari, CIT
Section 132Section 139(1)Section 139(5)Section 143(3)Section 271(1)Section 271(1)(c)Section 44ASection 80D

….591 cr. as such, to the extent of Rs.2.5 cr. the sale consideration was reduced and this amount alone has to be reckoned and in the year of compromise decree. Reliance was placed on the decision reported in COMMISSIONER OF WEALTH TAX vs. BABULAL JATIA (DECD.)137 ITR 540 (Cal), wherein it was held that : When shares in the joint stock company were the subject-matter of transfer, the provisions of the Transfer of Property Act, were not conclusive and it should be seen whether there was transfer in accordance with the provisions of Companies Act and the transfer of the interest in the shares from the transferor to…

DCIT, CC-VII, Kolkata vs. Surya Prakash Bagla, Kolkata

ITA 857/KOL/2014[2010-2011]Status: DisposedITAT Kolkata05 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…s.2.591 cr. as such, to the extent of Rs.2.5 cr. the sale consideration was reduced and this amount alone has to be reckoned and in the year of compromise decree. Reliance is placed on a decision reported in COMMISSIONER OF WEALTH TAX vs. BABULAL JATIA (DECD.)137 ITR 540 (Cal) When shares in the joint stock company were the subject-matter of transfer, the provisions of the Transfer of Property Act, were not conclusive and it should be seen whether there was transfer in accordance with the provisions of Companies Act and the transfer of the interest in the shares from the transferor to the transferee was independ…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Central Circle - VII, Kolkata

ITA 1418/KOL/2012[2006-07]Status: DisposedITAT Kolkata05 Oct 2016AY 2006-07

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…s.2.591 cr. as such, to the extent of Rs.2.5 cr. the sale consideration was reduced and this amount alone has to be reckoned and in the year of compromise decree. Reliance is placed on a decision reported in COMMISSIONER OF WEALTH TAX vs. BABULAL JATIA (DECD.)137 ITR 540 (Cal) When shares in the joint stock company were the subject-matter of transfer, the provisions of the Transfer of Property Act, were not conclusive and it should be seen whether there was transfer in accordance with the provisions of Companies Act and the transfer of the interest in the shares from the transferor to the transferee was independ…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Central Circle - VII, Kolkata

ITA 1411/KOL/2012[2007-08]Status: DisposedITAT Kolkata05 Oct 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…s.2.591 cr. as such, to the extent of Rs.2.5 cr. the sale consideration was reduced and this amount alone has to be reckoned and in the year of compromise decree. Reliance is placed on a decision reported in COMMISSIONER OF WEALTH TAX vs. BABULAL JATIA (DECD.)137 ITR 540 (Cal) When shares in the joint stock company were the subject-matter of transfer, the provisions of the Transfer of Property Act, were not conclusive and it should be seen whether there was transfer in accordance with the provisions of Companies Act and the transfer of the interest in the shares from the transferor to the transferee was independ…

COMMISSIONER OF WEALTH TAX v. BABULAL JATIA (DECD.) (137 ITR 540) — Cited in 4 Judgments | BharatTax