Escorts Farms (Ramgarh) v. CIT

222 ITR 509Supreme Court of India1996#17254 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

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Judgments citing Escorts Farms (Ramgarh) v. CIT

M/S. Zash Traders, Bangalore vs. Assistant Commissioner of Income-Tax, Circle-4(1)(1), Bengaluru

ITA 747/BANG/2023[2020-21]Status: DisposedITAT Bangalore29 Apr 2024AY 2020-21

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Sri Sandeep Huilgol, A.RFor Respondent: Sri Sunil Kumar Agarwal, D.R
Section 250Section 55Section 55(2)(aa)Section 55(2)(ac)Section 55(2)(b)

…e FMV of Rs.1338.40 (the statutory cost per share) in the ratio of 1:63, being the ratio of the number of original shares to the number of bonus shares, placing reliance on the judgment of the Hon'ble Supreme Court in Escorts Farms (Ramgarh) Ltd vs CIT [19961 222 ITR 509 (SC) and other judgements in concluding. 3.5 The Ld. AO concluded the regular assessment proceedings on 29-09-2022 by passing the Assessment Order resulting in assessing a total income of Rs.744,96,55,656/- and thereby disallowing the claim of carried forward loss. The ld. AO raised a demand of Rs.125,87,94,625/- as amount payable by the assessee…

Ashok Apparels P. Ltd., Mumbai vs. D.C.I.T. Cen. Cir.47, Mumbai

In the result, grounds No

ITA 7303/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jul 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…shall be taken to be NIL in case of such assessee"; and accordingly, he submitted that, the cost of bonus shares under consideration should be taken “Nil”. As regard to the judgment of Hon'ble Supreme Court in the case of Escort Farms (Ramgarh) Ltd. vs. CIT (222 ITR 509) which was relied upon by the CIT(A) in his appellate order, he submitted that the said judgment was related to AY 1967-68 and 1968-69 and 1968-69 and was hence prior to the insertion of Section 55(2)(aa)(iiia) of the Income Tax Act, 1961 which is effective from 1st April, 1996 and accordingly, the said judgment of Hon’ble Apex Court will not be…

Ashok Apparels P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, grounds No

ITA 3563/MUM/2012[2008-09]Status: DisposedITAT Mumbai29 Jul 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…shall be taken to be NIL in case of such assessee"; and accordingly, he submitted that, the cost of bonus shares under consideration should be taken “Nil”. As regard to the judgment of Hon'ble Supreme Court in the case of Escort Farms (Ramgarh) Ltd. vs. CIT (222 ITR 509) which was relied upon by the CIT(A) in his appellate order, he submitted that the said judgment was related to AY 1967-68 and 1968-69 and 1968-69 and was hence prior to the insertion of Section 55(2)(aa)(iiia) of the Income Tax Act, 1961 which is effective from 1st April, 1996 and accordingly, the said judgment of Hon’ble Apex Court will not be…

Ashok Apparels P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, grounds No

ITA 3562/MUM/2012[2007-08]Status: DisposedITAT Mumbai29 Jul 2016AY 2007-08

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…shall be taken to be NIL in case of such assessee"; and accordingly, he submitted that, the cost of bonus shares under consideration should be taken “Nil”. As regard to the judgment of Hon'ble Supreme Court in the case of Escort Farms (Ramgarh) Ltd. vs. CIT (222 ITR 509) which was relied upon by the CIT(A) in his appellate order, he submitted that the said judgment was related to AY 1967-68 and 1968-69 and 1968-69 and was hence prior to the insertion of Section 55(2)(aa)(iiia) of the Income Tax Act, 1961 which is effective from 1st April, 1996 and accordingly, the said judgment of Hon’ble Apex Court will not be…

Ashok Apparels P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, grounds No

ITA 3561/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Jul 2016AY 2006-07

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri B Pruseth &
Section 143(3)Section 14A

…shall be taken to be NIL in case of such assessee"; and accordingly, he submitted that, the cost of bonus shares under consideration should be taken “Nil”. As regard to the judgment of Hon'ble Supreme Court in the case of Escort Farms (Ramgarh) Ltd. vs. CIT (222 ITR 509) which was relied upon by the CIT(A) in his appellate order, he submitted that the said judgment was related to AY 1967-68 and 1968-69 and 1968-69 and was hence prior to the insertion of Section 55(2)(aa)(iiia) of the Income Tax Act, 1961 which is effective from 1st April, 1996 and accordingly, the said judgment of Hon’ble Apex Court will not be…

Escorts Farms (Ramgarh) v. CIT (222 ITR 509) — Cited in 5 Judgments | BharatTax