Gemini Pictures Circuit (P) Ltd. v. CIT

130 ITR 686High Court1981#16634 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2020 to 2020.

Judgments citing Gemini Pictures Circuit (P) Ltd. v. CIT

Shri Gurdeep Singh, Mohali vs. ITO, W-6(4), Mohali

In the result, appeals of the assessees are allowed for statistical purposes

ITA 971/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh15 Jan 2020AY 2013-14
For Appellant: Shri R.R. Thakur, AdvocateFor Respondent: Shri Arvind Sudarshan (JCIT DR)
Section 142(1)Section 148

…ncome Tax Act 1961. It is further submitted that the onus lies on the department to prove that the Land is non- agricultural or that it forms part of business assets in view oflTR 686 ( MAD) mentioned in Case - Gemini Pictures Circuit (P) Ltd vs. CIT . (1981) 130 ITR 686 ( MAD). There is no reference of NH 1-21 mentioned in the Income Tax Act on which the Ld. Income Tax Officer has relied upon to treat the Land sold by the Appellant as a capital asset mentioned in Income Tax Act 1961. The Sold Land was an agricultural land and is presently used as agricultural Land for growing of crops on it. Also, the land does…

Shri Kesar Singh, Mohali vs. ITO, W-6(4), Mohali

In the result, appeals of the assessees are allowed for statistical purposes

ITA 970/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh15 Jan 2020AY 2013-14
For Appellant: Shri R.R. Thakur, AdvocateFor Respondent: Shri Arvind Sudarshan (JCIT DR)
Section 142(1)Section 148

…ncome Tax Act 1961. It is further submitted that the onus lies on the department to prove that the Land is non- agricultural or that it forms part of business assets in view oflTR 686 ( MAD) mentioned in Case - Gemini Pictures Circuit (P) Ltd vs. CIT . (1981) 130 ITR 686 ( MAD). There is no reference of NH 1-21 mentioned in the Income Tax Act on which the Ld. Income Tax Officer has relied upon to treat the Land sold by the Appellant as a capital asset mentioned in Income Tax Act 1961. The Sold Land was an agricultural land and is presently used as agricultural Land for growing of crops on it. Also, the land does…

Shri Baljinder Singh, Mohali vs. ITO, W-6(4), Mohali

In the result, appeals of the assessees are allowed for statistical purposes

ITA 969/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh15 Jan 2020AY 2013-14
For Appellant: Shri R.R. Thakur, AdvocateFor Respondent: Shri Arvind Sudarshan (JCIT DR)
Section 142(1)Section 148

…ncome Tax Act 1961. It is further submitted that the onus lies on the department to prove that the Land is non- agricultural or that it forms part of business assets in view oflTR 686 ( MAD) mentioned in Case - Gemini Pictures Circuit (P) Ltd vs. CIT . (1981) 130 ITR 686 ( MAD). There is no reference of NH 1-21 mentioned in the Income Tax Act on which the Ld. Income Tax Officer has relied upon to treat the Land sold by the Appellant as a capital asset mentioned in Income Tax Act 1961. The Sold Land was an agricultural land and is presently used as agricultural Land for growing of crops on it. Also, the land does…

Shri Didar Singh, Mohali vs. ITO, W-6(4), Mohali

In the result, appeals of the assessees are allowed for statistical purposes

ITA 968/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh15 Jan 2020AY 2013-14
For Appellant: Shri R.R. Thakur, AdvocateFor Respondent: Shri Arvind Sudarshan (JCIT DR)
Section 142(1)Section 148

…ncome Tax Act 1961. It is further submitted that the onus lies on the department to prove that the Land is non- agricultural or that it forms part of business assets in view oflTR 686 ( MAD) mentioned in Case - Gemini Pictures Circuit (P) Ltd vs. CIT . (1981) 130 ITR 686 ( MAD). There is no reference of NH 1-21 mentioned in the Income Tax Act on which the Ld. Income Tax Officer has relied upon to treat the Land sold by the Appellant as a capital asset mentioned in Income Tax Act 1961. The Sold Land was an agricultural land and is presently used as agricultural Land for growing of crops on it. Also, the land does…

Shri Darshan Singh, Mohali vs. ITO, W-6(4), Mohali

In the result, appeals of the assessees are allowed for statistical purposes

ITA 967/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh15 Jan 2020AY 2013-14
For Appellant: Shri R.R. Thakur, AdvocateFor Respondent: Shri Arvind Sudarshan (JCIT DR)
Section 142(1)Section 148

…ncome Tax Act 1961. It is further submitted that the onus lies on the department to prove that the Land is non- agricultural or that it forms part of business assets in view oflTR 686 ( MAD) mentioned in Case - Gemini Pictures Circuit (P) Ltd vs. CIT . (1981) 130 ITR 686 ( MAD). There is no reference of NH 1-21 mentioned in the Income Tax Act on which the Ld. Income Tax Officer has relied upon to treat the Land sold by the Appellant as a capital asset mentioned in Income Tax Act 1961. The Sold Land was an agricultural land and is presently used as agricultural Land for growing of crops on it. Also, the land does…

Gemini Pictures Circuit (P) Ltd. v. CIT (130 ITR 686) — Cited in 5 Judgments | BharatTax