DCIT v. Jindal Exports Ltd.

101 ITD 129Income Tax Appellate Tribunal#10935 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2018.

Judgments citing DCIT v. Jindal Exports Ltd.

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 575/CHANDI/2009[2005-06]Status: DisposedITAT Chandigarh04 May 2018AY 2005-06

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

M/S Vardhman Textiles Ltd., Ludhiana vs. Addl. CIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 528/CHANDI/2009[2005-06]Status: DisposedITAT Chandigarh04 May 2018AY 2005-06

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 981/CHANDI/2008[2004-05]Status: DisposedITAT Chandigarh04 May 2018AY 2004-05

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

Vardhman Textiles Ltd., Ludhiana vs. JCIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 938/CHANDI/2008[2004-05]Status: DisposedITAT Chandigarh04 May 2018AY 2004-05

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

ACIT, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 530/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh04 May 2018AY 2003-04

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

Vardhman Textile Ltd., Ludhiana vs. ACIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 475/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh04 May 2018AY 2003-04

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

ACIT, Ludhiana vs. Vardhman Textiles Ltd., Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 691/CHANDI/2007[2002-03]Status: DisposedITAT Chandigarh04 May 2018AY 2002-03

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

M/S Vardhman Textiles Ltd., Ludhiana vs. ACIT, Ludhiana

In the result appeals of the Assessee and the Revenue are partly allowed

ITA 681/CHANDI/2007[2002-03]Status: DisposedITAT Chandigarh04 May 2018AY 2002-03

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2002-03

For Appellant: Shri. Subhash AggarwalFor Respondent: Sh. Ashish Abrol
Section 10BSection 14ASection 80H

…under the Explanation to Section 73. 27.3 We have gone through the facts on record. The shares have been held as investments in the listed group company namely Vardhman Acrylics Ltd. and in IDBI. Hence, relying on the rationale of DCIT Vs. Jindal Exports Ltd. 101 ITD 129 (Del) wherein it is held that every transaction may give raise to capital gains or income assessable under any other head. 27.4 In the facts and circumstances of the case we find that the transactions cannot be treated as speculative in nature and we hereby uphold the order of the Ld. CIT(A). 27.5 As a result the appeal of the Revenue on this g…

M/S Stylish Construction Pvt. Ltd vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 2512/DEL/2013[2008-09]Status: DisposedITAT Delhi18 May 2017AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishistylish Construction Pvt. Ltd, Dcit, 1027, Top Floor, Ward No. 8, Circle-9(1), Vs. Mehra Chowk, Mehrauli New Delhi Pan: Aaics4664H (Appellant) (Respondent)

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. NK Bansal, Sr DR
Section 143(3)Section 14ASection 250Section 73

…on non trade investments which are charged under the head „ capital gains‟, therefore the main income of the assessee is not business. Hence, according to him, explanation section 73 does not apply. He further relied on the decision in DCIT Vs. Jindal Export 101 ITD 129 and ACIT Vs. Viraj Investment 210 Taxmann 418. 7. The ld DR relied upon the orders of the lower authorities and vehemently contested that the transaction of the assessee is sham transaction by incurring loss of sale of shares and ld CIT(A) is correctly applied the explanation to section 73 of the Act holding it to be speculative in nature. 8. We…

DCIT v. Jindal Exports Ltd. (101 ITD 129) — Cited in 9 Judgments | BharatTax