Delhi Stock Exchange Assn. Ltd. v. Commissioner of Income Tax

225 ITR 234Supreme Court of India1997#15352 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2008 to 2025.

Sections most often in play

Section 14ASection 22Section 23(1)(a)Section 23(1)(c)Section 23Section 8D

Issues it is cited on

section 23(1)(c)section 23(1)(a)section 23(1)mistake apparent from recordsection 22section 23section 14aopportunity of being heardcompanyindianfac

Judgments citing Delhi Stock Exchange Assn. Ltd. v. Commissioner of Income Tax

Hercules Hoists Limited, Raigarh vs. Deputy Commissioner of Income Tax, Mumbai

In the result, the appeals filed by the assessee in ITA Nos

ITA 5445/MUM/2024[2012-2013]Status: DisposedITAT Mumbai18 Jul 2025AY 2012-2013

Bench: Shri Saktijit Dey, Vp & Shri Prabhash Shankar, Am

For Appellant: Shri Vasanti PatelFor Respondent: Shri Hemanshu Joshi
Section 22Section 23(1)(a)Section 23(1)(c)

…ow that there was effort on the part of the assessee to show lesser rent. In this regard we note that Hon'ble Jurisdictional High Court decision is binding upon the Tribunal As held by Hon'ble Supreme Court in the case of Saurashtra Kutch Stock Exchange Ltd. (225 ITR 234) consideration of Hon'ble Jurisdictional High Court decision will render the decision of the ITAT suffering from mistake apparent from record. Accordingly, in our considered opinion the issue in this regard needs to be examined on the touchstone of Hon'ble Jurisdictional High Court decision in the case of Tip Top Typography (supra) In the case of…

Hercules Hoists Limited, Raigarh vs. Deputy Commissioner of Income Tax, Mumbai

In the result, the appeals filed by the assessee in ITA Nos

ITA 5444/MUM/2024[2014-15]Status: DisposedITAT Mumbai18 Jul 2025AY 2014-15

Bench: Shri Saktijit Dey, Vp & Shri Prabhash Shankar, Am

For Appellant: Shri Vasanti PatelFor Respondent: Shri Hemanshu Joshi
Section 22Section 23(1)(a)Section 23(1)(c)

…ow that there was effort on the part of the assessee to show lesser rent. In this regard we note that Hon'ble Jurisdictional High Court decision is binding upon the Tribunal As held by Hon'ble Supreme Court in the case of Saurashtra Kutch Stock Exchange Ltd. (225 ITR 234) consideration of Hon'ble Jurisdictional High Court decision will render the decision of the ITAT suffering from mistake apparent from record. Accordingly, in our considered opinion the issue in this regard needs to be examined on the touchstone of Hon'ble Jurisdictional High Court decision in the case of Tip Top Typography (supra) In the case of…

Hercules Hoists Limited, Raigarh vs. Deputy Commissioner of Income Tax, Mumbai

In the result, the appeals filed by the assessee in ITA Nos

ITA 5443/MUM/2024[2017-18]Status: DisposedITAT Mumbai18 Jul 2025AY 2017-18

Bench: Shri Saktijit Dey, Vp & Shri Prabhash Shankar, Am

For Appellant: Shri Vasanti PatelFor Respondent: Shri Hemanshu Joshi
Section 22Section 23(1)(a)Section 23(1)(c)

…ow that there was effort on the part of the assessee to show lesser rent. In this regard we note that Hon'ble Jurisdictional High Court decision is binding upon the Tribunal As held by Hon'ble Supreme Court in the case of Saurashtra Kutch Stock Exchange Ltd. (225 ITR 234) consideration of Hon'ble Jurisdictional High Court decision will render the decision of the ITAT suffering from mistake apparent from record. Accordingly, in our considered opinion the issue in this regard needs to be examined on the touchstone of Hon'ble Jurisdictional High Court decision in the case of Tip Top Typography (supra) In the case of…

Hercules Hoists Limited, Raigarh vs. Deputy Commissioner of Income Tax, Mumbai

In the result, the appeals filed by the assessee in ITA Nos

ITA 5442/MUM/2024[2018-19]Status: DisposedITAT Mumbai18 Jul 2025AY 2018-19

Bench: Shri Saktijit Dey, Vp & Shri Prabhash Shankar, Am

For Appellant: Shri Vasanti PatelFor Respondent: Shri Hemanshu Joshi
Section 22Section 23(1)(a)Section 23(1)(c)

…ow that there was effort on the part of the assessee to show lesser rent. In this regard we note that Hon'ble Jurisdictional High Court decision is binding upon the Tribunal As held by Hon'ble Supreme Court in the case of Saurashtra Kutch Stock Exchange Ltd. (225 ITR 234) consideration of Hon'ble Jurisdictional High Court decision will render the decision of the ITAT suffering from mistake apparent from record. Accordingly, in our considered opinion the issue in this regard needs to be examined on the touchstone of Hon'ble Jurisdictional High Court decision in the case of Tip Top Typography (supra) In the case of…

Rajiv I. Gandhi, Mumbai vs. ITO 25(3)(3), Mumbai

In the result this appeal filed by the assessee stands partly allowed

ITA 7418/MUM/2016[2009-10]Status: DisposedITAT Mumbai24 Sept 2020AY 2009-10

Bench: The Assessing Officer. Sales In This Case Were Not Doubted. The Income Tax Officer In This Case Has Made 100% Addition On Account Of Bogus Purchase Resulting In Disallowance Of Rs. 1,28,65,146/- For A.Y. 2009-10 & Rs. 2,15,12,975/- For A.Y. 2010-11. 3. Upon Assessee’S Appeal Learned Cit(A) Restricted The Same To 12.5%

…nse of the exchequer. 9. We find that it is settled law that decision of Hon'ble Jurisdictional High Court is binding upon all subordinate courts and Tribunals. It was held by Hon'ble Supreme Court in the case of ACIT Vs. Saurashtra Kutch Stock Exchange Ltd. 225 ITR 234 (SC) that not following the order of Hon'ble Jurisdictional High Court, whether cited or not shall render order of ITAT containing a mistake apparent from record. We also find that recall of only ITAT order in assessee’s appeal as sought by the revenue has led to an anomalous situation that disallowance on account of bogus purchase is to be done…

Assistant Commnr., Income Tax, Rajkot vs. Saurashtra Kutch Stock Exchange Ltd

C.A. No.-001171-001171 - 2004Supreme Court15 Sept 2008
Section 11Section 12ASection 143Section 154Section 25Section 254

…REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1171 OF 2004 ASSISTANT COMMISSIONER, INCOME TAX, RAJKOT … APPELLANT VERSUS SAURASHTRA KUTCH STOCK EXCHANGE LTD. … RESPONDENT J U D G M E N T C.K. THAKKER, J. 1. The present appeal is directed against the judgment and order passed by the High Court of Gujarat, Ahmedabad on March 31, 2003 in Special Civil Application No. 1247 of 2002 [Assistant Commissioner of Income-Tax v. Saurashtra Kutch Stock Exchange Ltd., (2003) 262 ITR 146]. By the said judgment, the High Court confirmed the order passed by the Inco…

Delhi Stock Exchange Assn. Ltd. v. Commissioner of Income Tax (225 ITR 234) — Cited in 6 Judgments | BharatTax