Girnar Traders v. State of Maharashtra

7 SCC 555Supreme Court of India2007#7223 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also reported as

127 Comp Cas 97

Sections most often in play

Section 112Section 2(29AA)Section 2(29B)Section 2(42A)Section 43(6)Section 45Section 48Section 49

Issues it is cited on

section 54(1)section 50(1)section 54esection 2(42a)long-term capital assetsection 13(2)section 2(11)section 49section 55asection 112section 74section 43(6)

Judgments citing Girnar Traders v. State of Maharashtra

TATA COMMUNICATIONS LIMITED,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX, MUMBAI

In the result, the question of law referred to the Special Bench is answered in favour of the assessee

ITA 3515/MUM/2025[2018-19]Status: DisposedITAT Mumbai25 Sept 2025AY 2018-19

Bench: Shri Saktijit Dey & Shri Arun Khodpiatata Communications Limited Pr. Cit, Videsh Sanchar Bhavan, Mumbai-1 Vs. M. G. Road, Fort, Mumbai-400 001 Pan/Gir No. Aaacv 2808 C (Appellant) : (Respondent) Appellant By : Shri J. D. Mistri Respondent By : Shri Ritesh Misra, Cit Dr Date Of Hearing : 25.09.2025 Date Of Pronouncement : 25.09.2025 O R D E R Per Saktijit Dey: The Present Appeal, At The Instance Of The Assessee, Assails Order Dated 21.03.2025, Passed U/S. 263 Of The Income Tax Act, 1961 (‘The Act’ For Short), By Learned Principal Commissioner Of Income Tax (‘Ld. Pcit’ For Short), Pertaining To The Assessment Year (A.Y.) 2018-19. 2. Though The Assessee Has Raised Multiple Grounds, Both On Jurisdictional Issues As Well As On Merits, However, There Is Consensus Between The Parties That The Appeal Can Be Decided On Merits, In Which Event, There Is No Need To Go Into Various Other Issues Raised In Appeal.

For Appellant: Shri J. D. MistriFor Respondent: Shri Ritesh Misra, CIT DR
Section 112Section 143(3)Section 263Section 50

…(SC) ; (1997) 1 SCC 203. Therefore, it is only the ratio decidendi, i.e., the principle of law that decides the dispute which can be relied upon as precedent and not any obiter dictum or casual observations. (See Girnar Traders v. State of Maharashtra (2007) 7 SCC 555 and Shin-Etsu Chemical Co. Ltd. v. Aksh Optifibre Ltd. (2005) 127 Comp Cas 97 (SC) ; (2005) 7 SCC 234.” (ii). Apex Court's decision in the case of CIT v/s. Sun Engineering Works (P.) Ltd. reported in 198 ITR 297 (1992) where in it has been held that: "It is neither desirable nor permissible to pick out a word or a sentence from the judgment of the…

SAMIR NARAIN BHOJWANI ,MUMBAI vs. DCIT 4(2)(1), MUMBAI

Appeal of the assessee is allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 261/MUM/2025[2022-23]Status: DisposedITAT Mumbai26 Jun 2025AY 2022-23

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar & Chaitanya
Section 112Section 194CSection 250Section 37(1)Section 40Section 50

…(SC) ; (1997) 1 SCC 203. Therefore, it is only the ratio decidendi, i.e., the principle of law that decides the dispute which can be relied upon as precedent and not any obiter dictum or casual observations. (See Girnar Traders v. State of Maharashtra (2007) 7 SCC 555 and Shin-Etsu Chemical Co. Ltd. v. Aksh Optifibre Ltd. (2005) 127 Comp Cas 97 (SC) ; (2005) 7 SCC 234." (ii) . Apex Court's decision in the case of Sun Engineering Works (P.) Ltd. (supra) where in it has been held that: "It is neither desirable nor permissible to pick out a word or a sentence from the judgment of the Court, divorced from the contex…

ACIT 421 MUMBAI, MUMBAI CITY vs. SAMIR NARAIN BHOJWANI, MUMBAI

Appeal of the assessee is allowed for statistical purposes and the\nappeal of the revenue is dismissed

ITA 1022/MUM/2025[2022-23]Status: DisposedITAT Mumbai26 Jun 2025AY 2022-23
Section 112Section 194CSection 250Section 37(1)Section 40Section 50

…SC); (1997) 1 SCC 203. Therefore, it is only the ratio decidendi, i.e., the\nprinciple of law that decides the dispute which can be relied upon as\nprecedent and not any obiter dictum or casual observations. (See Girnar\nTraders v. State of Maharashtra (2007) 7 SCC 555 and Shin-Etsu Chemical\nCo. Ltd. v. Aksh Optifibre Ltd. (2005) 127 Comp Cas 97 (SC) ; (2005) 7 SCC\n234.\"\n(ii). Apex Court's decision in the case of Sun Engineering Works (P.) Ltd. (supra)\nwhere in it has been held that:\n\"It is neither desirable nor permissible to pick out a word or a sentence from\nthe judgment of the Court, divorced from the…

FRANK S INTERNATIONAL ITL LIMITED,MUMBAI vs. ACIT(IT), CIRCLE (2)(3)(1), MUMBAI, MUMBAI

In the result, the question of law referred to the Special Bench is answered in favour of the\nassessee

ITA 5429/MUM/2024[2019-20]Status: DisposedITAT Mumbai07 Mar 2025AY 2019-20
Section 115JSection 143(2)Section 143(3)Section 2Section 250Section 50Section 50(1)

…C) ; (1997) 1 SCC 203.\nTherefore, it is only the ratio decidendi, i.e., the principle of law that decides the\ndispute which can be relied upon as precedent and not any obiter dictum or casual\nobservations. (See Girnar Traders v. State of Maharashtra (2007) 7 SCC 555 and\nShin-Etsu Chemical Co. Ltd. v. Aksh Optifibre Ltd. (2005) 127 Comp Cas 97 (SC)\n; (2005) 7 SCC 234.\"\n(ii). Apex Court's decision in the case of CIT v/s. Sun Engineering Works (P.) Ltd. reported\nin 198 ITR 297 (1992) where in it has been held that:\n\"It is neither desirable nor permissible to pick out a word or a sentence from the\njudgment…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1), BANGALORE vs. SH. NARAYANAPPA RAMANNA, BANGALORE

In the result, appeal filed by the Revenue is dismissed

ITA 691/BANG/2023[2008-09]Status: DisposedITAT Bangalore16 Apr 2024AY 2008-09

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2008-09 Acit, Vs. Shri Narayanappa Ramanna, Circle – 4(1)(1), 1 B, Narayanapur Village, Bengaluru. K. R. Puram Hobli, Bengaluru – 560 016. Pan : Afmpr 3833 C Appellant Respondent Revenue By : Shri. Subramanian S, Jcit(Dr)(Itat), Bengaluru. Assessee By : Shri. Ganesh S, Advocate. Date Of Hearing : 16.04.2024 Date Of Pronouncement : 16.04.2024

For Appellant: Shri. Ganesh S, AdvocateFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250Section 54Section 54F

…eneral grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see `Sate of Haryana v. Ranbir of Rand, (2006) 5 SCC 167 & Girnar Traders v. State of Maharashtra [2007] 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression `a residential house' and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the expressi…

DIPTI NALIN PARIKH,MUMBAI vs. ITO WARD - 17(1)(4), MUMBAI

In the result, appeal of assessee is dismissed

ITA 3274/MUM/2019[2015-16]Status: DisposedITAT Mumbai09 Dec 2021AY 2015-16

Bench: Shri Laliet Kumar & Shri M Balaganeshdipti Nalin Parikh, Crescent Bay T4 Apt. 3103-3104, Near, Parel Bhoiwada, Opp. Cancer Society, Jeerabai Wadai Road, Parel (E), Mumbai-400012 Pan: Aabpp5053F ............ Appellant Vs. Ito-17(1)(4), 115, 1St Floor, Aayakar Bhavan, Mumbai-400020 ............ Respondent

For Appellant: Sh. Subramanian, ARFor Respondent: Sh. Sonia Kumar, Sr.DR
Section 54Section 54(1)

…l grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see: 'State of Haryana v. Ranbir @ Rana', [2006] 5 SCC 167 & 'Girnar Traders v. State of Maharashtra', [2007] 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression 'a residential house' and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the expressi…

SMT. KEMPANNA SHYLAJA,BANGALORE vs. INCOME TAX OFFICER, WARD - 6(3)(1), BANGALORE

In the result, the appeal filed by the assessee is allowed

ITA 1105/BANG/2019[2013-14]Status: DisposedITAT Bangalore12 Jul 2021AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Shri L.Maheshkumar, AdvocateFor Respondent: Shri Priyadarshi Mishtra, Addl.CIT-DR
Section 54Section 54FSection 68

…eneral grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see `Sate of Haryana v. Ranbir of Rand, (2006) 5 SCC 167 & Girnar Traders v. State of Maharashtra [2007] 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression `a residential house’ and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the expressi…

SH. VALMIK THAPAR,NEW DELHI vs. ACIT, NEW DELHI

Appeals are disposed of by this common order as indicated above

ITA 5767/DEL/2015[2007-08]Status: DisposedITAT Delhi11 Jun 2021AY 2007-08

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…l grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see: 'State of Haryana v. Ranbir @ Rana', [2006] 5 SCC 167 & 'Girnar Traders v. State of Maharashtra', [2007] 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression 'a residential house' and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the expressi…

ACIT, NEW DELHI vs. SH. VALMIK THAPAR, NEW DELHI

Appeals are disposed of by this common order as indicated above

ITA 6726/DEL/2014[2010-11]Status: DisposedITAT Delhi11 Jun 2021AY 2010-11

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…l grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see: 'State of Haryana v. Ranbir @ Rana', [2006] 5 SCC 167 & 'Girnar Traders v. State of Maharashtra', [2007] 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression 'a residential house' and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the expressi…

SHRI VALMIK THAPAR,NEW DELHI vs. DCIT, NEW DELHI

Appeals are disposed of by this common order as indicated above

ITA 6346/DEL/2014[2010-11]Status: DisposedITAT Delhi11 Jun 2021AY 2010-11

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…l grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see: 'State of Haryana v. Ranbir @ Rana', [2006] 5 SCC 167 & 'Girnar Traders v. State of Maharashtra', [2007] 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression 'a residential house' and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the expressi…

SANJIV AHUJA,DELHI vs. ITO (INTERNATIONAL TAXATION), DELHI

In the result, the appeal is allowed

ITA 977/DEL/2017[2012-13]Status: DisposedITAT Delhi03 Mar 2021AY 2012-13

Bench: Shri R.K. Pandaasstt. Year 2012-13

For Appellant: Shri Akshat Jain, CAFor Respondent: Shri Gaurav Dudeja,Sr. DR
Section 13(2)Section 54

…ral grounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [Also see: 'State of Haryana v. Ranbir @ Rana', [2006] 5 SCC 167 & 'Girnar Traders v. State of Maharashtra[2007] 7 SCC 555], 15. This Court as well as Madras and Delhi High Court have interpreted the expression 'a residential house' and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting the express…

ARUN K THIAGARAJAN vs. COMMISSIONER OF INCOME TAX

In the result, the order passed by the assessing officer and

ITA/25/2011HC Karnataka18 Jun 2020

Bench: ALOK ARADHE,M.NAGAPRASANNA

Section 148Section 260Section 260ASection 54

…rounds on which it is based, detached or abstracted from the specific peculiarities of the particular case which gives rise to the decision. [ALSO SEE: ‘STATE OF HARYANA VS. RANBIR’, (2006) 5 SCC 167 & ‘GIRNAR TRADERS VS. STATE OF MAHARASHTRA’, (2007) 7 SCC 555]. 15. This Court as well as Madras and Delhi High Court have interpreted the expression ‘a residential house’ and have held that the aforesaid expression includes plural. The ratio of the decisions rendered by coordinate bench of this court are binding on us and we respectively agree with the view taken by this court while interpreting…

DCIT CEN CIR 3(3) CEN RG 3, MUMBAI vs. SHAREKHAN LTD, MUMBAI

ITA 1187/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.468 & 469/Mum/2017 Assessment Years: 2012-13 & 2013-14 M/s Sharekhan Ltd. ACIT, 10th Floor, Beta Building, बनाम/ Central Circle-3(3), Lodha I Think Techno Park, Room No.1923, Air Vs. Opp. Kanjurmarg Station, India Building, 19th Mumbai-400042 Floor, Nariman Point Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAECS5096H ITA NOs.11…

DCIT CEN CIR 3(3) CEN RG 3, MUMBAI vs. SHAREKHAN LTD, MUMBAI

ITA 1188/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2018AY 2013-14

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.468 & 469/Mum/2017 Assessment Years: 2012-13 & 2013-14 M/s Sharekhan Ltd. ACIT, 10th Floor, Beta Building, बनाम/ Central Circle-3(3), Lodha I Think Techno Park, Room No.1923, Air Vs. Opp. Kanjurmarg Station, India Building, 19th Mumbai-400042 Floor, Nariman Point Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAECS5096H ITA NOs.11…

SHAREKHAN LTD,MUMBAI vs. DCIT CC 3(3), MUMBAI

ITA 469/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2018AY 2013-14

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.468 & 469/Mum/2017 Assessment Years: 2012-13 & 2013-14 M/s Sharekhan Ltd. ACIT, 10th Floor, Beta Building, बनाम/ Central Circle-3(3), Lodha I Think Techno Park, Room No.1923, Air Vs. Opp. Kanjurmarg Station, India Building, 19th Mumbai-400042 Floor, Nariman Point Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAECS5096H ITA NOs.11…

SHAREKHAN LTD,MUMBAI vs. ACIT CC 3(3), MUMBAI

ITA 468/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.468 & 469/Mum/2017 Assessment Years: 2012-13 & 2013-14 M/s Sharekhan Ltd. ACIT, 10th Floor, Beta Building, बनाम/ Central Circle-3(3), Lodha I Think Techno Park, Room No.1923, Air Vs. Opp. Kanjurmarg Station, India Building, 19th Mumbai-400042 Floor, Nariman Point Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAECS5096H ITA NOs.11…