Fiduciary Shares & Stock (P.) Ltd. v. ACIT

70 Taxmann.com 23Income Tax Appellate Tribunal2016#9867 most cited

What is Fiduciary Shares & Stock (P.) Ltd. v. ACIT authority for?

A company whose principal business is trading in shares incurs a loss from share trading that is treated as normal business loss, not speculation loss, and can be adjusted against other business income.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Also referred to as

Fiduciary Shares & Stock (P.) Ltd. v. ACIT · section 73 · speculation loss · share trading loss · business income · ITAT Mumbai

Judgments citing Fiduciary Shares & Stock (P.) Ltd. v. ACIT

The ACIT 4(2)(1), Mumbai vs. M/S. Priyasha Meven Finance Ltd, Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 5655/MUM/2017[2013-14]Status: DisposedITAT Mumbai26 Mar 2019AY 2013-14

Bench: Shri Rajesh Kumar & Shri Amarjeet Singh

For Appellant: Shri Firoze Andhyarujina, A.RFor Respondent: Shri Abi Rama Kartikeyan, D.R
Section 143(1)Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJEET SINGH, JUDICIAL MEMBER ITA Nos.5655 & 5656/M/2017 Assessment Years: 2013-14 & 2014-15 ACIT 4(2)(1), M/s. Priyasha Meven R.No.642, Finance Ltd., 6th Floor, Room No.404, Rotunda Vs. Aayakar Bhavan, Bldg., M.K. Road, Mumbai Samachar Marg, Mumbai - 400020 Fort, Mumbai - 400023 PAN: AADCP 2042F (Appellant) (Respondent) Present for: Assessee by : Shri Firoze Andhyarujina, A.R. Revenue by : Shri Abi Rama Kartikeyan, D.R. Date of Hearing : 25.02.2019 Date of Pronouncement : 26.03.2019 O R D E…

Income Tax Officer 12(3)(1), Mumbai vs. M/S.Paritosh Trading Private Limited (Now Known As Kuvam Finvest Private Limited), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5663/MUM/2017[2011-12]Status: DisposedITAT Mumbai31 Aug 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm Ito – 12(3)(1) Vs. M/S. Paritosh Trading Pvt. Room No.147A, 1St Floor Ltd., Aayakar Bhavan (Now Known As Kuvam Finvest M.K.Road, Mumbai – 400 020 Pvt. Ltd.,) 503, Arpita Apartment, 51, Tps Road, Borivali (W) Mumbai – 400 092 Pan/Gir No. Aaccp8986B Appellant) .. Respondent)

Section 143(3)Section 28Section 43Section 73Section 73(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM ITO – 12(3)(1) Vs. M/s. Paritosh Trading Pvt. Room No.147A, 1st Floor Ltd., Aayakar Bhavan (Now known as Kuvam Finvest M.K.Road, Mumbai – 400 020 Pvt. Ltd.,) 503, Arpita Apartment, 51, TPS Road, Borivali (W) Mumbai – 400 092 PAN/GIR No. AACCP8986B Appellant) .. Respondent) Revenue by Shri Abdul Hakeem M Assessee by Shri Rahul Bagaria Date of Hearing 31/08/2018 Date of Pronouncement 31/08/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue against the order of CIT(A)- 9,…

Punjab & Sind Bank, New Delhi vs. DCIT, New Delhi

The appeal are allowed for statistical purposes

ITA 1249/DEL/2015[2012-13]Status: DisposedITAT Delhi12 Jun 2018AY 2012-13

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

Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos.1248 & 1249/Del/2015 Assessment Years: 2011-12 & 2012-13 Punjab & Sind Bank, Vs. DCIT, HO. Accounts & Audit Circle-14(1), New Delhi Department, First Floor, 21, Rajinder Place, New Delhi PAN :AAACP1206G (Appellant) (Respondent) Assessee by Sh. Vivek Gupta, CA Department by Ms. Paramita Tripathi, CIT(DR) Date of hearing 22.05.2018 Date of pronouncement 12.06.2018 ORDER PER O.P. KANT, A.M.: These two appeals by the assessee are directed against two separate orders, b…

Punjab & Sind Bank, New Delhi vs. DCIT, New Delhi

The appeal are allowed for statistical purposes

ITA 1248/DEL/2015[2011-12]Status: DisposedITAT Delhi12 Jun 2018AY 2011-12

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

Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos.1248 & 1249/Del/2015 Assessment Years: 2011-12 & 2012-13 Punjab & Sind Bank, Vs. DCIT, HO. Accounts & Audit Circle-14(1), New Delhi Department, First Floor, 21, Rajinder Place, New Delhi PAN :AAACP1206G (Appellant) (Respondent) Assessee by Sh. Vivek Gupta, CA Department by Ms. Paramita Tripathi, CIT(DR) Date of hearing 22.05.2018 Date of pronouncement 12.06.2018 ORDER PER O.P. KANT, A.M.: These two appeals by the assessee are directed against two separate orders, b…

Ansh Merchandise P.Ltd, Mumbai vs. DCIT 5(2), Mumbai

ITA 411/MUM/2013[2008-09]Status: DisposedITAT Mumbai19 Sept 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private Dcit – 5(2), बनाम/ Limited, 11, 2Nd Floor, Aayakar Bhavan, V. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./Pan : Aabcn8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri A. Ramachandran
Section 143(3)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private DCIT – 5(2), बनाम/ Limited, 11, 2nd Floor, Aayakar Bhavan, v. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./PAN : AABCN8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 398/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Ansh Merchandise Private बनाम/ Add…

Ansh Merchandise P.Ltd, Mumbai vs. Addl CIT 5(2), Mumbai

ITA 398/MUM/2013[2009-10]Status: DisposedITAT Mumbai19 Sept 2016AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private Dcit – 5(2), बनाम/ Limited, 11, 2Nd Floor, Aayakar Bhavan, V. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./Pan : Aabcn8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri A. Ramachandran
Section 143(3)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private DCIT – 5(2), बनाम/ Limited, 11, 2nd Floor, Aayakar Bhavan, v. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./PAN : AABCN8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 398/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Ansh Merchandise Private बनाम/ Add…

M/S. Kingpin Investment & Finance P. Ltd., Mumbai vs. DCIT Cir -9(2), Mumbai

ITA 309/MUM/2007[2001-2002]Status: DisposedITAT Mumbai20 Jul 2016AY 2001-2002

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04)

For Appellant: Shri F.V. Irani
Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) M/s. Kingpin Investment & Finance Dy. Commissioner of Income Tax Pvt. Ltd Circle-9(2), बनाम/ Mandhana Manor-445, Mumbai. “C” Wing, Mogul Lane, Vs. Matunga(W), Mumbai-400 016. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCH 7898H (अपीलाथ" /Appellant) (""यथ" / Respondent) : आयकर अपील सं./I.T.A. Nos.1288,4447,1853 &1971/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) Dy. Commissio…

DCIT - 9(2), Mumbai vs. M/S. Kingpin Investment & Finance P. Ltd., Mumbai

ITA 1971/MUM/2007[2003-2004]Status: DisposedITAT Mumbai20 Jul 2016AY 2003-2004

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04)

For Appellant: Shri F.V. Irani
Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) M/s. Kingpin Investment & Finance Dy. Commissioner of Income Tax Pvt. Ltd Circle-9(2), बनाम/ Mandhana Manor-445, Mumbai. “C” Wing, Mogul Lane, Vs. Matunga(W), Mumbai-400 016. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCH 7898H (अपीलाथ" /Appellant) (""यथ" / Respondent) : आयकर अपील सं./I.T.A. Nos.1288,4447,1853 &1971/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) Dy. Commissio…

ACIT - 9(2), Mumbai vs. M/S. Kingpin Investment & Finance P. Ltd., Mumbai

ITA 1853/MUM/2007[2002-2003]Status: DisposedITAT Mumbai20 Jul 2016AY 2002-2003

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04)

For Appellant: Shri F.V. Irani
Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) M/s. Kingpin Investment & Finance Dy. Commissioner of Income Tax Pvt. Ltd Circle-9(2), बनाम/ Mandhana Manor-445, Mumbai. “C” Wing, Mogul Lane, Vs. Matunga(W), Mumbai-400 016. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCH 7898H (अपीलाथ" /Appellant) (""यथ" / Respondent) : आयकर अपील सं./I.T.A. Nos.1288,4447,1853 &1971/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) Dy. Commissio…

M/S. Kingpin Investment & Finance P. Ltd., Mumbai vs. DCIT Cir -9(2), Mumbai

ITA 1717/MUM/2007[2002-2003]Status: DisposedITAT Mumbai20 Jul 2016AY 2002-2003

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04)

For Appellant: Shri F.V. Irani
Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) M/s. Kingpin Investment & Finance Dy. Commissioner of Income Tax Pvt. Ltd Circle-9(2), बनाम/ Mandhana Manor-445, Mumbai. “C” Wing, Mogul Lane, Vs. Matunga(W), Mumbai-400 016. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCH 7898H (अपीलाथ" /Appellant) (""यथ" / Respondent) : आयकर अपील सं./I.T.A. Nos.1288,4447,1853 &1971/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) Dy. Commissio…

DCIT - 9(2), Mumbai vs. M/S. Kingpin Investment & Finance P. Ltd., Mumbai

ITA 1288/MUM/2007[2001-2002]Status: DisposedITAT Mumbai20 Jul 2016AY 2001-2002

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04)

For Appellant: Shri F.V. Irani
Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. Nos.309,1717 &1718/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) M/s. Kingpin Investment & Finance Dy. Commissioner of Income Tax Pvt. Ltd Circle-9(2), बनाम/ Mandhana Manor-445, Mumbai. “C” Wing, Mogul Lane, Vs. Matunga(W), Mumbai-400 016. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCH 7898H (अपीलाथ" /Appellant) (""यथ" / Respondent) : आयकर अपील सं./I.T.A. Nos.1288,4447,1853 &1971/Mum/2007 ("नधा"रण वष" / Assessment Year: 2001-2002,2002-03 & 2003-04) Dy. Commissio…

Fiduciary Shares & Stock (P.) Ltd. v. ACIT (70 Taxmann.com 23) — Cited in 11 Judgments | BharatTax