Fertilizers Ltd. v. CIT

271 ITR 172Reported decision#24140 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2018.

Judgments citing Fertilizers Ltd. v. CIT

ACIT, New Delhi vs. M/S. Puran Associates Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 5054/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Aug 2018AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Paramita Tripathi, CIT-DRFor Respondent: Shri M.P. Rastogi, Adv
Section 10(38)Section 111ASection 143(3)Section 14A

…showing shares as investment is not a determinative factor to decide the real nature of transaction. In support, he strongly relied upon the judgment of Hon'ble Supreme Court in the case of Tuticorin Alkali chemicals and Fertilizers Ltd. vs. CIT, reported in 271 ITR 172 and catena of other judgments as 6 I.T.A. No.3078/Del/2011, 820/Del/2013 & 5054/Del/2015 incorporated by him in the assessment order. Thereafter, he has discussed the various tests laid down by the courts from time to time distinguishing between shares held as stock-in-trade and shares held in investment which has been highlighted by him in the…

DCIT, New Delhi vs. M/S. Puran Associates Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 820/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Aug 2018AY 2009-10

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Paramita Tripathi, CIT-DRFor Respondent: Shri M.P. Rastogi, Adv
Section 10(38)Section 111ASection 143(3)Section 14A

…showing shares as investment is not a determinative factor to decide the real nature of transaction. In support, he strongly relied upon the judgment of Hon'ble Supreme Court in the case of Tuticorin Alkali chemicals and Fertilizers Ltd. vs. CIT, reported in 271 ITR 172 and catena of other judgments as 6 I.T.A. No.3078/Del/2011, 820/Del/2013 & 5054/Del/2015 incorporated by him in the assessment order. Thereafter, he has discussed the various tests laid down by the courts from time to time distinguishing between shares held as stock-in-trade and shares held in investment which has been highlighted by him in the…

ACIT, New Delhi vs. M/S Puran Associates Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 3078/DEL/2011[2008-09]Status: DisposedITAT Delhi20 Aug 2018AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Paramita Tripathi, CIT-DRFor Respondent: Shri M.P. Rastogi, Adv
Section 10(38)Section 111ASection 143(3)Section 14A

…showing shares as investment is not a determinative factor to decide the real nature of transaction. In support, he strongly relied upon the judgment of Hon'ble Supreme Court in the case of Tuticorin Alkali chemicals and Fertilizers Ltd. vs. CIT, reported in 271 ITR 172 and catena of other judgments as 6 I.T.A. No.3078/Del/2011, 820/Del/2013 & 5054/Del/2015 incorporated by him in the assessment order. Thereafter, he has discussed the various tests laid down by the courts from time to time distinguishing between shares held as stock-in-trade and shares held in investment which has been highlighted by him in the…

Fertilizers Ltd. v. CIT (271 ITR 172) — Cited in 3 Judgments | BharatTax