H. H. Maharaja Rana Hemant Singhji v. CIT

103 ITR 61Supreme Court of India1976#16482 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing H. H. Maharaja Rana Hemant Singhji v. CIT

JAYANT PROMOTERS LLP (EARLIER JAYANT PROMOTERS PVT.LTD),,PUNE vs. PR. COMMISSIONER OF INCOME-TAX -6,, PUNE

Appeal is dismissed

ITA 1243/PUN/2018[2015-16]Status: DisposedITAT Pune28 Sept 2022AY 2015-16

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No.1243/Pun/2018 िनधा"रणवष" / Assessment Year : 2015-16 Jayant Promoters Llp (Earlier The Principal Commissioner Jayant Promoters Pvt. Ltd.,), Vs Of Income Tax, Pune – 6. Khandelwal Jain & Associates, . Alankar Cinema Building, 1St Floor, Above United Bank, Punbe – 411001. Pan: Aaccj 1265 H Appellant/ Assessee Respondent /Revenue Assessee By Shri Sarvesh Khandelwal & R G Nahar – Ar Revenue By Shri Sunil Kumar – Dr Date Of Hearing 06/09/2022 Date Of Pronouncement 28/09/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For Assessment Year 2015-16 Is Directed Against The Principle Commissioner Of Income Tax-6, Pune’S Order No.Pn/Pcit-6/263/2018-19 Dated 30/05/2018, In Proceedings U/S.263 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 263

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.1243/PUN/2018 िनधा"रणवष" / Assessment Year : 2015-16 Jayant Promoters LLP (earlier The Principal Commissioner Jayant Promoters Pvt. Ltd.,), Vs of Income Tax, Pune – 6. Khandelwal Jain & Associates, . Alankar Cinema Building, 1st Floor, Above United Bank, Punbe – 411001. PAN: AACCJ 1265 H Appellant/ Assessee Respondent /Revenue Assessee by Shri Sarvesh Khandelwal & R G Nahar – AR Revenue by Shri Sunil Kumar – DR Date of…

MANISH CHIRANIA,AHMADABAD vs. PR.CIT-15, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1161/KOL/2019[2015-16]Status: DisposedITAT Kolkata08 Nov 2019AY 2015-16

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1161/Kol/2019 ("नधा"रणवष" / Assessment Year:2015-16)

For Appellant: Shri A.K. Tibrewal, FCA & Shri Amit Agarwal, AdvocateFor Respondent: Shri Radhey Shyam, CIT DR
Section 142(1)Section 143(3)Section 263Section 40

…ntimately, normally, commonly or ordinarily intended for household use so as to justifythem to be included within the expression 'personal effects' as held by the Supreme Court in the case of H, M. Maharaja Nana Hemant Singji vs, CIT 1976 CTR (SC) 188: (1976) 103 ITR 61 (SC). c) No enquiry was made to show that the assessee was a person of such high status that the alleged silver utensils in question were held by him for domestic use. d) Nothing was shown to the effect that the alleged silver utensils when sold had suffered loss of weight which is a normal incident if the utensils are intimately, normally, common…

ATUL ARUN KASBEKAR,MUMBAI vs. ASST CIT CEN CIR 47, MUMBAI

In the result, appeal in ITA no

ITA 784/MUM/2017[2007-08]Status: DisposedITAT Mumbai04 Sept 2019AY 2007-08

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Biren GabhawalaFor Respondent: Shri Anadi Verma
Section 132Section 143(3)Section 153ASection 2(14)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.784 & 785/Mum./2017 (Assessment Year : 2007–08 & 2008–09) Atul Arun Kesabekar 94, Municipal Industrial Estate Off. Dr. e. Moses Road ……………. Appellant Mumbai 400 018 PAN – AAJPK0649N v/s Asstt. Commissioner of Income Tax ……………. Respondent Central Circle–47, Mumbai Assessee by : Shri Biren Gabhawala Revenue by : Shri Anadi Verma Date of Hearing – 20.06.2019 Date of Order – 04.09.2019 O R D E R PER SAKTIJIT DEY, J.M. Captioned appeals by the assessee are against tw…

DCIT, NEW DELHI vs. MR. FRANCIS WACZIARG, NEW DELHI

In the result, the appeal filed by the Revenue is dismissed

ITA 4728/DEL/2012[2007-08]Status: DisposedITAT Delhi29 Jul 2019AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2007-08 Dcit, Vs Francis Wacziarg, Circle-11(1), A-58, Nizamuddin East, Cr Building, New Delhi. New Delhi. Pan: Aaepw9332M (Appellant) (Respondent) Assessee By : Shri Ved Jain, Advocate, S/Shri Rishabh Jain, Manoj Piyush & Hardik Arora, Cas Revenue By : Ms Ashima Neb, Sr. Dr Date Of Hearing : 17.07.2019 Date Of Pronouncement : 29.07.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 11Th June, 2012 Of The Cit(A)-13, New Delhi, Relating To Assessment Year 2007-08. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Derives Income From Salary, Business & Other Sources. He Filed His Return Of Income On 12Th October, 2007 Declaring The Total Income Of Rs.73,06,002/-. The Return Was Processed U/S 143(1) Of The Act. Subsequently, The Assessing Officer Reopened The Assessment

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms Ashima Neb, Sr. DR
Section 143(1)Section 143(2)Section 147Section 148Section 2(14)

…Revenue. Therefore, a contention which was not raised and considered before the lower authorities, cannot be permitted to be raised first time before this court. (vii) No doubt, the Assessing Officer relied on the decision of the Apex Court reported in (1976) 103 ITR 61 (SC) (H.H.Maharaja Rana Hemant Singhji Vs. Commissioner of Income Tax) in support of his conclusion to hold that the paintings are not personal effects of the assessee. The facts of the said case show that the assessee therein was held liable to tax on the capital gains derived by the sale of sovereigns, silver bars and rupee coins, under Section…

ITO 14(1)(1), MUMBAI vs. ABHAY KUMAR MASKARA, MUMBAI

In the result, appeal filed by the revenue is dismissed and the appeal filed assessee is allowed

ITA 3430/MUM/2012[2007-08]Status: DisposedITAT Mumbai27 Apr 2018AY 2007-08

Bench: Shri G.S. Pannu (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-2008 Mr. Abhay Kumar S. Maskara, The Income Tax Officer-14(1)(1), Gandhi Mansion, 2Nd Floor, 204, 2Nd Floor, Earnest House, Bomanji Master Road, Nariman Point, Mumbai - 400002 Vs. Mumbai – 400021 Pan: Aabpm6281G (Appellant) (Respondent) & Assessment Year: 2007-2008 The Income Tax Officer-14(1)(1), Mr. Abhay Kumar S. Maskara, 204, 2Nd Floor, Earnest House, Gandhi Mansion, 2Nd Floor, Nariman Point, Bomanji Master Road, Mumbai - 400021 Vs. Mumbai - 400002 Pan: Aabpm6281G (Appellant) (Respondent)

For Appellant: Shri Madhur Aggarwal (AR)For Respondent: Shri Rajesh Kumar Yadav (DR)
Section 143

…paintings sold to Mr. Harish Chawla is concerned, the AO has rightly treated the amount as unexplained cash credit u/s 68 of the Act. The Ld. DR relied on the judgment of the Hon’ble Supreme Court passed in the case of HH Maharaja Rana Hemant Singh Ji Vs. CIT 103 ITR 61 and the judgment of Hon’ble Madras High court in R. Assessment Year: 2007-2008 Ramanathan Chettiar vs. Commissioner of Income Tax [1985] 20 Taxman 52(Mad). 8. We have heard the rival submissions and also perused the material on record. The only grievance of the assessee is that the Ld. CIT (A) has wrongly held the income from sale of paintings i…

H. H. Maharaja Rana Hemant Singhji v. CIT (103 ITR 61) — Cited in 5 Judgments | BharatTax