Felspar Credit and Investment Pvt. Ltd. v. CIT

346 ITR 121High Court#24588 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2015 to 2023.

Judgments citing Felspar Credit and Investment Pvt. Ltd. v. CIT

ACIT, Circle- 26(2), Delhi vs. Vic Enterprises Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 7103/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jan 2023AY 2014-15

Bench: N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2014-15

For Appellant: Shri M.P. Rastogi, CAFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 10(38)Section 143(1)Section 143(3)Section 2(14)

…assessee is also enjoying the managing/majority control on the group and in the books, its shares have been valued on cost price as investment. In this regard, he placed reliance on the following decisions: i) Felspar Credit and Investment Pvt. Ltd. vs. CIT - 346 ITR 121 (Madras); ii) Raja Bahadur Kamakhya Narain Singh vs. CIT - 77 ITR 253 (S.C) 13. The Learned AR submitted further that in its books of account, the assessee has valued the shares at cost price as investment and referred page No. 228 of the paper book in support. He submitted further that assessee had sufficient interest income and referred page No…

ACIT, New Delhi vs. M/S. Vic Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 1893/DEL/2017[2011-12]Status: DisposedITAT Delhi07 Feb 2020AY 2011-12

Bench: Sh. N. K. Choudharydr. B. R. R. Kumarita No. 1893/Del/2017 : Asstt. Year : 2011-12 Assistant Commissioner Of Vs M/S Vic Enterprises Pvt. Ltd., 4Th Floor, Punjabi Bhawan, 10, Income Tax, Circle-26(1), New Delhi-110002 Rouse Avenue, New Delhi (Appellant) (Respondent) Pan No. Aaacv0132B Assessee By : Sh. M. P. Rastogi, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 06.02.2020 Date Of Pronouncement: 07.02.2020

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR

Section 10(38)Section 143(3)Section 14A

…prises Pvt. Ltd. enjoying the managing/majority control on the group and in the books, its shares have been valued on cost price as investment. In this regard, he placed reliance on the following decisions: i) Felspar Credit and Investment Pvt. Ltd. vs. CIT - 346 ITR 121 (Madras); ii) Raja Bahadur Kamakhya Narain Singh vs. CIT - 77 ITR 253 (S.C) 13. The Learned AR submitted further that in its books of account, the assessee has valued the shares at cost price as investment and referred page No. 228 of the paper book in support. He submitted further that assessee had sufficient interest income and referred page N…

DCIT, New Delhi vs. M/S Vic Enterprises Pvt. Ltd., New Delhi

ITA 2863/DEL/2010[2006-07]Status: DisposedITAT Delhi22 Dec 2015AY 2006-07

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2006-07 Deputy Cit, Vs. Vic Enterprises Pvt. Ltd., 4Th Floor, Punjabi Bhawan, Circle-17(1), New Delhi. 10-Rouse Avenue, New Delhi. (Pan: Aaacv0132B) (Appellant) (Respondent) Assessment Year: 2008-09 Asstt. Cit, Vs. Vic Enterprises Pvt. Ltd., 4Th Floor, Punjabi Bhawan, Circle-17(1), New Delhi. 10-Rouse Avenue, New Delhi. (Pan: Aaacv0132B) (Appellant) (Respondent)

For Appellant: Shri MP Rastogi, AdvFor Respondent: Shri Sumit Chandra Sharma, CIT- DR

Section 111ASection 143(3)Section 14A

…ssessee is also enjoying the managing/majority control on the group and in the books, its shares have been valued on cost price as investment. In this regard, he placed reliance on the following decisions: i) Felspar Credit and Investment Pvt. Ltd. vs. CIT - 346 ITR 121 (Madras); iii) Raja Bahadur Kamakhya Narain Singh vs. CIT - 77 ITR 253 (S.C) 13. The Learned AR submitted further that in its books of account, the assessee has valued the shares at cost price as investment and referred page No. 228 of the paper book in support. He submitted further that assessee had sufficient interest income and referred pag…