Hamendra Singh v. CIT

170 ITR 58High Court#23063 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 142(2)section 57(iii)revision u/s 263transfer of capital assetsection 54fmalabar industrialsection 57section 54principal commissioner of income-taxsection 253section 119long term capital gains

Judgments citing Hamendra Singh v. CIT

Arjun M Ranga, Mysuru vs. Principal Commissioner of Income Tax (Central), Bengaluru

In the result, the appeal of the assessee is dismissed

ITA 692/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…investment in the CGDA Scheme has nothing to do with the interest earned on mutual funds. Being so, this interest receipt and interest payment cannot be set off against each other. For this purpose, he relied on the following orders:- - Hamendra Singh v. CIT, 170 ITR 58 (Raj) wherein it was held that interest was not paid for the purpose of keeping or maintaining the earning of fixed deposit interest but was paid on the amount of loans taken for constructing the house. The motive of the assessee that he took loans on his fixed deposits in order to save them and to maintain his interest income was irrelevant. He h…

Guru Pavan Ranga, Mysuru vs. Principal Commissioner of Income Tax, (Central), Bangalore

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

ITA 677/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…investment in the CGDA Scheme has nothing to do with the interest earned on mutual funds. Being so, this interest receipt and interest payment cannot be set off against each other. For this purpose, he relied on the following orders:- - Hamendra Singh v. CIT, 170 ITR 58 (Raj) wherein it was held that interest was not paid for the purpose of keeping or maintaining the earning of fixed deposit interest but was paid on the amount of loans taken for constructing the house. The motive of the assessee that he took loans on his fixed deposits in order to save them and to maintain his interest income was irrelevant. He h…

Anirudh Murthy Ranga, Mysuru vs. Principal Commissioner of Income Tax, (Central), Bengaluru

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

ITA 676/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…investment in the CGDA Scheme has nothing to do with the interest earned on mutual funds. Being so, this interest receipt and interest payment cannot be set off against each other. For this purpose, he relied on the following orders:- - Hamendra Singh v. CIT, 170 ITR 58 (Raj) wherein it was held that interest was not paid for the purpose of keeping or maintaining the earning of fixed deposit interest but was paid on the amount of loans taken for constructing the house. The motive of the assessee that he took loans on his fixed deposits in order to save them and to maintain his interest income was irrelevant. He h…

Hamendra Singh v. CIT (170 ITR 58) — Cited in 3 Judgments | BharatTax