CWT v. Mahadeo Jalan

86 ITR 621Supreme Court of India1972#14520 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 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 CWT v. Mahadeo Jalan

M/S UB SPORTS MANAGEMENT OVERSEAS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX(INTERNATIONAL TAXATION) CIRCLE-1(2), BANGALORE

In the result, the appeals filed by the assessees are partly allowed

ITA 2930/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2023AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Smt. Manasa Ananthan, AdvocateFor Respondent: Ms. Neera Malthora, CIT-DR
Section 143(2)Section 143(3)Section 92A(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri George George K., Judicial Member and Ms. Padmavathy S., Accountant Member ITA No. 2929 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) C/o United Spirits Ltd. 4th Floor, BMTC Building UB Towers, No. 24 80 Ft. Road, Kopramangala Vittal Mallya Road Bangalore 560095 Bangalore 560001 PAN – AAECP2487P (Appellant) (Respondent) ITA No. 2930 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) (erstwhile UB Sports Management Overseas Ltd.)…

M/S PALMER INVESTMENT GROUP LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) CIRCLE-2(1), BANGALORE

In the result, the appeals filed by the assessees are partly allowed

ITA 2929/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2023AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Smt. Manasa Ananthan, AdvocateFor Respondent: Ms. Neera Malthora, CIT-DR
Section 143(2)Section 143(3)Section 92A(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri George George K., Judicial Member and Ms. Padmavathy S., Accountant Member ITA No. 2929 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) C/o United Spirits Ltd. 4th Floor, BMTC Building UB Towers, No. 24 80 Ft. Road, Kopramangala Vittal Mallya Road Bangalore 560095 Bangalore 560001 PAN – AAECP2487P (Appellant) (Respondent) ITA No. 2930 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) (erstwhile UB Sports Management Overseas Ltd.)…

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

…years in favour of Jyoti (P) Ltd. was executed by Shri Vikramaditya Singh as late as on November 22, 1997. (Pg. 4/PB).This lease deed was not in existence in 1981. 21. Ld. Special Counsel submitted that the Hon'ble Supreme Court in the case of Mahadeo Jalan, 86 ITR 621 has laid down the following principles in absence of any rule to the effect of unquoted shares: a) "the value is determined by reference to the dividends, if any, reflecting the profit earning capacity on a reasonable commercial basis. But, where they do not, the amount of yield on that basis will determine the value of shares. " b) "Where the c…

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

…years in favour of Jyoti (P) Ltd. was executed by Shri Vikramaditya Singh as late as on November 22, 1997. (Pg. 4/PB).This lease deed was not in existence in 1981. 21. Ld. Special Counsel submitted that the Hon'ble Supreme Court in the case of Mahadeo Jalan, 86 ITR 621 has laid down the following principles in absence of any rule to the effect of unquoted shares: a) "the value is determined by reference to the dividends, if any, reflecting the profit earning capacity on a reasonable commercial basis. But, where they do not, the amount of yield on that basis will determine the value of shares. " b) "Where the c…

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

…years in favour of Jyoti (P) Ltd. was executed by Shri Vikramaditya Singh as late as on November 22, 1997. (Pg. 4/PB).This lease deed was not in existence in 1981. 21. Ld. Special Counsel submitted that the Hon'ble Supreme Court in the case of Mahadeo Jalan, 86 ITR 621 has laid down the following principles in absence of any rule to the effect of unquoted shares: a) "the value is determined by reference to the dividends, if any, reflecting the profit earning capacity on a reasonable commercial basis. But, where they do not, the amount of yield on that basis will determine the value of shares. " b) "Where the c…

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

…years in favour of Jyoti (P) Ltd. was executed by Shri Vikramaditya Singh as late as on November 22, 1997. (Pg. 4/PB).This lease deed was not in existence in 1981. 21. Ld. Special Counsel submitted that the Hon'ble Supreme Court in the case of Mahadeo Jalan, 86 ITR 621 has laid down the following principles in absence of any rule to the effect of unquoted shares: a) "the value is determined by reference to the dividends, if any, reflecting the profit earning capacity on a reasonable commercial basis. But, where they do not, the amount of yield on that basis will determine the value of shares. " b) "Where the c…

FIRST ADVANTAGE QUEST RESEARCH LTD,MUMBAI vs. DCIT (IT)2(3)(1), MUMBAI

ITA 1546/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Jan 2018AY 2012-13
For Appellant: S/Shri Porus Kaka/Nishant Thakkar and Jasmin AmalsadvalaFor Respondent: S/Shri V. Jenardhanan, Saurabh Deshpande-DR
Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “केकेकेके ” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं रिवश सूद एवं रिवश सूद रिवश सूद, "याियक रिवश सूद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./1546/Mum/2017, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2012-13 वष" DCIT –(Intl…

CWT v. Mahadeo Jalan (86 ITR 621) — Cited in 7 Judgments | BharatTax