India (P.) Ltd. v. Assistant Commissioner of Income-tax

79 Taxmann.com 159High Court2017#5836 most cited

What is India (P.) Ltd. v. Assistant Commissioner of Income-tax authority for?

A judgment is confined to the facts and circumstances of its own case and should not be read as a provision of law. For the ratio of a former case to be applicable to a latter case, the facts and circumstances must be similar.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2024.

Also referred to as

Flipkart India (P.) Ltd. v. Assistant Commissioner of Income-tax · 79 Taxmann.com 159 · Karnataka High Court · precedent · judgment interpretation · ratio decidendi · similar facts

Sections most often in play

Section 1961

Issues it is cited on

price riggingpreponderance of probabilitybogus long term capital gainbogus ltcgpenny stockentry operatorsection 10(38)long term capital gainsaddition u/s 68short term capital gainlong term capital gainaccommodation entry

Judgments citing India (P.) Ltd. v. Assistant Commissioner of Income-tax

ZULA MERCHANDISC PVT. LTD.,KOLKATA vs. ITO, WARD-5(1), KOLKATA

In the result, appeal of the assessee is allowed

ITA 553/KOL/2024[2014-15]Status: DisposedITAT Kolkata23 Sept 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumar]

Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजपाल यादव, उपा"य" एबं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President & Shri Rajesh Kumar, Accountant Member] I.T.A. No. 553/Kol/2024 Assessment Year: 2014-15 Zulu Merchandise Pvt. Ltd. Vs. ITO, Ward-5(1), Kolkata (PAN: AAACZ 1156 D) ( अपीलाथ" ) Respondent / (""यथ") Appellant / Date of Hearing / सुनवाई 26.06.2024 क" "त"थ Date of Pronouncement/ 23.09.2024 आदेश उ"घोषणा क" "त"थ For the Appellant/ Shri S. K. Pransukha, FCA "नधा"रती क" ओर से For the Respondent/ Shri B. K. Singh, Addl…

MEGAPODE VYAPAAR PVT. LTD.,KOLKATA vs. D.C.I.T., CENTRAL CIRCLE - 1(2), KOLKATA, KOLKATA

In the result, both the appeals of the assessee in ITA Nos

ITA 99/KOL/2023[2013-2014]Status: DisposedITAT Kolkata13 Sept 2024AY 2013-2014

Bench: Dr. Manish Borad, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Rites Goel, ARFor Respondent: Shri P.P. Barman, DR
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE DR. MANISH BORAD, AM AND SHRI SONJOY SARMA, JM ITA Nos. 99 & 100/KOL/2023 (Assessment Years: 2013-14 & 2014-15) Megapode Vyapaar Pvt. Ltd. DCIT, Circle 1(2) 17, Ganesh Chandra Aaykar Bhavan, Poorva, Avenue, Business Point, Kolkata-700 107, Vs. 5th Floor, Room No.506, West Bengal Kolkata-700 013 West Bengal (Appellant) (Respondent) PAN No. AACCM0727D Assessee by : Shri Rites Goel, AR Revenue by : Shri P.P. Barman, DR Date of hearing: 08.07.2024 Date of pronouncement: 13.09.2024 O R D E R PER DR. MANISH BORAD, AM: These appeals at the instance of the…

MEGAPODE VYAPAAR PVT. LTD.,KOLKATA vs. D.C.I.T., CENTRAL CIRCLE - 1(2), KOLKATA, KOLKATA

In the result, both the appeals of the assessee in ITA Nos

ITA 100/KOL/2023[2014-2015]Status: DisposedITAT Kolkata13 Sept 2024AY 2014-2015

Bench: Dr. Manish Borad, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Rites Goel, ARFor Respondent: Shri P.P. Barman, DR
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE DR. MANISH BORAD, AM AND SHRI SONJOY SARMA, JM ITA Nos. 99 & 100/KOL/2023 (Assessment Years: 2013-14 & 2014-15) Megapode Vyapaar Pvt. Ltd. DCIT, Circle 1(2) 17, Ganesh Chandra Aaykar Bhavan, Poorva, Avenue, Business Point, Kolkata-700 107, Vs. 5th Floor, Room No.506, West Bengal Kolkata-700 013 West Bengal (Appellant) (Respondent) PAN No. AACCM0727D Assessee by : Shri Rites Goel, AR Revenue by : Shri P.P. Barman, DR Date of hearing: 08.07.2024 Date of pronouncement: 13.09.2024 O R D E R PER DR. MANISH BORAD, AM: These appeals at the instance of the…

GILT COMMODITIES PVT. LTD.,KOLKATA vs. I.T.O.,WARD-3(1), KOLKATA

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

ITA 1447/KOL/2019[2014-15]Status: DisposedITAT Kolkata23 Jul 2024AY 2014-15

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1447/KOL/2019 Assessment Year: 2014-15 Gilt Commodities Pvt. Ltd........................................................Appellant [PAN: AADCG 7443 H] Vs. ITO, Ward-3(1), Kolkata........................................................Respondent Appearances: Assessee represented by: Miraj D. Shah, A/R. Department represented by:…

ACIT-19(1), MUMBAI vs. ADIHEMSHREE FINANCIAL, ROCKSIDE APARTMENT

In the result, all the appeals filed by the revenue are dismissed

ITA 936/MUM/2024[2014-15]Status: DisposedITAT Mumbai05 Jun 2024AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NOs. 933, 935 & 936/MUM/2024 (A.Ys: 2016-17, 2015-16 & 2014-15) ACIT-19(1) v. ADIHEMSHREE FINANCIAL Room No 506, 5th Floor 11-B, 5th Floor Piramal Chambers, Lalbaug Rockside Apartment Mumbai , Maharashtra , 400012 Walkeshwar Road, Mumbai Maharashtra - 400006 PAN: AAXFA8211E (Appellant) (Respondent) Assessee Represented by : Shri Suchek Anchaliya & Shri Tushar Nagori Department Represented by : Shri Ajay Chandra Date of conclusion…

ACIT-19(1), MUMBAI vs. ADIHEMSHREE FINANCIAL, MUMBAI

In the result, all the appeals filed by the revenue are dismissed

ITA 935/MUM/2024[2015-16]Status: DisposedITAT Mumbai05 Jun 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NOs. 933, 935 & 936/MUM/2024 (A.Ys: 2016-17, 2015-16 & 2014-15) ACIT-19(1) v. ADIHEMSHREE FINANCIAL Room No 506, 5th Floor 11-B, 5th Floor Piramal Chambers, Lalbaug Rockside Apartment Mumbai , Maharashtra , 400012 Walkeshwar Road, Mumbai Maharashtra - 400006 PAN: AAXFA8211E (Appellant) (Respondent) Assessee Represented by : Shri Suchek Anchaliya & Shri Tushar Nagori Department Represented by : Shri Ajay Chandra Date of conclusion…

NAMOKAR BUILDERS PVT. LTD.,KOLKATA vs. D.C.I.T., CENTRAL CIRCLE -2(1), KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 762/KOL/2022[2013-2014]Status: DisposedITAT Kolkata09 May 2024AY 2013-2014

Bench: Shri Rajpal Yadav & Shri Rajesh Kumar, Am]

Section 131Section 133ASection 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA [Before Shri Rajpal Yadav, Vice President and Shri Rajesh Kumar, AM] I.T.A. No. 762/Kol/2022 Assessment Year: 2013-14 Namokar Builders Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, 5, Sree Charan Sarani, Bally, Howrah, Circle-2(1), Kolkata West Bengal-711201 (PAN: AABCN7737R) Appellant Respondent Date of conclusion of Hearing 10.04.2024 Date of Pronouncement 09.05.2024 For the Assessee Shri Soumitra Choudhury & Shri P. Sarkar, Advocates For the Respondent Shri B. K. Singh, JCIT, Sr. DR ORDER Per Shri Rajesh Kumar, AM Appeal filed by the assessee is ag…

M/S. B.L. TAK AND SONS (HUF),KOLKATA vs. ITO, WARD - 34(1) , KOLKATA

In the result, the appeal filed by the assessee in ITA No

ITA 2622/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Mar 2024AY 2014-15

Bench: Shri Manish Borad&Shri Anikesh Banerjee]

Section 143(3)Section 250Section 68Section 69C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी मनीष बोरड लेखा सद"य एवं "ी अ"नकेशबनज", "या"यक सद"यके सम" , [Before Shri Manish Borad, Accountant Member &Shri Anikesh Banerjee, Judicial Member] I.T.A. No. 2622/Kol/2018 Assessment Year: 2014-15 M/s B.L. Tak and Sons (HUF) Vs. ITO, Ward-34(1), Kolkata (PAN: AAEHB 2601 Q) Appellant / (अपीलाथ"( #$यथ"( ) Respondent / 31.01.2024 Date of Hearing / सुनवाई क' "त)थ Date of Pronouncement/ 14.03.2024 आदेश उ,घोषणा क' "त)थ For the Appellant/ Shri Miraj D Shah, A.R "नधा01रती क' ओर से For the Respondent/ Shri Kiran Ch…

VICKY FINCOM PRIVATE LIMITED. ,KOLKATA vs. ACIT, CIR-5(2), KOLKATA. , KOLKATA

In the result, ITA No. 1362/KOL/2023 is allowed

ITA 1362/KOL/2023[2015-16]Status: DisposedITAT Kolkata22 Feb 2024AY 2015-16

Bench: Sri Rajesh Kumar & Sri Anikesh Banerjee

Section 143(3)Section 234BSection 250

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री अधिकेश बिजी, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.: 1362/KOL/2023 Assessment Year: 2015-16 Vicky Fincon Private Limited...…………....................................Appellant [PAN: AABCV 0938 J] Vs. ACIT, Circle-5(2), Kolkata.....................................................Respondent Appearances: Assessee represented by: Sh. Soumitra Choudhury, Adv. Department represented by: Sh. P.P. B…

SAMRAT FINVESTORS PRIVATE LIMITED. ,KOLKATA vs. ITO, WARD- 10(2),KOLKATA. , KOLKATA

In the result, appeal of the assessee is allowed

ITA 840/KOL/2023[2014-15]Status: DisposedITAT Kolkata11 Jan 2024AY 2014-15

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 840/Kol/2023 Assessment Year: 2014-15 Samrat Finvestors Private Limited Income Tax Officer, Ward – 10(2), 20/1, Maharshi Debendra Vs Kolkata 2Nd Floor, Room No. 13A Kolkata - 700007 [Pan : Aadcs4698G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, A/R Revenue By : Shri B.K. Singh, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 14/12/2023 घोषणा क" तारीख /Date Of Pronouncement: 11/01/2024 आदेश/O R D E R Per Shri Rajesh Kumar: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, [Hereinafter The “Ld. Cit(A)”] Dt. 27/06/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2014-15. 2. The Assessee In The Instant Appeal Has Raised Two Effective Issues In The Various Grounds Before Us Which Are Summed Up As Under:- (I) That The Ld. Cit(A) Has Erred On Facts & In Law In Confirming The Disallowance Of Rs.3,98,50,208/- As Made By The Assessing Officer On Account Alleged Bogus Loss In Share Trading & In F&O Segment. (Ii) The Ld. Cit(A) Has Erred On Facts & In Law In Upholding The Addition Of Rs.11,58,944/- As Made By The Assessing

For Appellant: Shri Soumitra Choudhury, A/RFor Respondent: Shri B.K. Singh, JCIT, Sr. D/R
Section 133(6)Section 14ASection 250

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 840/Kol/2023 Assessment Year: 2014-15 Samrat Finvestors Private Limited Income Tax Officer, Ward – 10(2), 20/1, Maharshi Debendra Vs Kolkata 2nd Floor, Room No. 13A Kolkata - 700007 [PAN : AADCS4698G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Soumitra Choudhury, A/R Revenue by : Shri B.K. Singh, JCIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 14/12/2023 घोषणा क" तारीख /Date of Pronouncement:…

NALANDA BUILDERS PVT. LTD.,KOLKATA vs. D.C.I.T., CENTRAL CIRCLE - 2(1), KOLKATA, KOLKATA

In the result the appeal of the assessee is allowed

ITA 763/KOL/2022[2013-2014]Status: DisposedITAT Kolkata11 Jan 2024AY 2013-2014

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 763/Kol/2022 Assessment Year: 2013-14 Nalanda Builders Pvt. Ltd. Dcit, Central Circle-2(1), Kolkata 5, Sree Charan Sarani Vs Bally Howrah – 711201 (West Bengal) [Pan : Aabcn7736Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, A/R Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 30/11/2023 घोषणा क" तारीख /Date Of Pronouncement: 11/01/2024 आदेश/O R D E R Per Shri Rajesh Kumar: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, [Hereinafter The “Ld. Cit(A)”] Dt. 23/11/2022, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2013-14. 2. The Issues Raised In Ground Nos. 2 To 4 Is Against The Confirmation Of Addition As Made By The Assessing Officer On Account Of Difference Between The Value Taken By The Assessee & The Fair Market Value (Fmv) U/S 50C Of The Act. 3. The Facts In Brief Are That During The Year, The Assessee Sold Two Flats For An Aggregate Consideration Of Rs.3,00,00,000/- & Accordingly Addition Of Rs.3,26,37,314/- Was Made To The Income Of The Assessee. In 2

For Appellant: Shri Soumitra Choudhury, A/RFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R
Section 131Section 133(6)Section 250Section 50CSection 56(2)(x)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 763/Kol/2022 Assessment Year: 2013-14 Nalanda Builders Pvt. Ltd. DCIT, Central Circle-2(1), Kolkata 5, Sree Charan Sarani Vs Bally Howrah – 711201 (West Bengal) [PAN : AABCN7736Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Soumitra Choudhury, A/R Revenue by : Shri P.P. Barman, Addl. CIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 30/11/2023 घोषणा क" तारीख /Date of Pronouncement: 11/01/2024 आदे…

PINKY AGARWAL ,KOLKATA vs. ACIT, CC-3(1), KOLKATA , KOLKATA

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 984/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…कोलकाता 'बी' पीठ, कोलकाता म" IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA "ी संजय गग", "ाियक सद" एवं डॉ. मनीष बोरड, लेखा सद" के सम" Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 982/KOL/2018 Assessment Year: 2014-2015 M/s. Gateway Financial Services Ltd....………………...............Appellant [PAN: AABCG 1634 L] Vs. ACIT, CC-3(1), Kolkata.................................................................Respondent I.T.A. No.: 983/KOL/2018 Assessment Year: 2014-2015 M/s. Nishit Agarwal Beneficiary Trust....…...................................Appellant [PAN: AA…

M/S. NISHIT AGARWAL BENEFICIARY TRUST ,KOLKATA vs. ACIT, CC - 3(1), KOLKATA , KOLKATA

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 983/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…कोलकाता 'बी' पीठ, कोलकाता म" IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA "ी संजय गग", "ाियक सद" एवं डॉ. मनीष बोरड, लेखा सद" के सम" Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 982/KOL/2018 Assessment Year: 2014-2015 M/s. Gateway Financial Services Ltd....………………...............Appellant [PAN: AABCG 1634 L] Vs. ACIT, CC-3(1), Kolkata.................................................................Respondent I.T.A. No.: 983/KOL/2018 Assessment Year: 2014-2015 M/s. Nishit Agarwal Beneficiary Trust....…...................................Appellant [PAN: AA…

M/S. GATEWAY FINANCIAL SERVICES LTD., ,KOLKATA vs. ACIT, CC - 3(1), KOLKATA , KOLKATA

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 982/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…कोलकाता 'बी' पीठ, कोलकाता म" IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA "ी संजय गग", "ाियक सद" एवं डॉ. मनीष बोरड, लेखा सद" के सम" Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 982/KOL/2018 Assessment Year: 2014-2015 M/s. Gateway Financial Services Ltd....………………...............Appellant [PAN: AABCG 1634 L] Vs. ACIT, CC-3(1), Kolkata.................................................................Respondent I.T.A. No.: 983/KOL/2018 Assessment Year: 2014-2015 M/s. Nishit Agarwal Beneficiary Trust....…...................................Appellant [PAN: AA…

PRATIK AGARWAL BENEFICIARY TRUST ,KOLKATA vs. ACIT, C.C.-3(1), , KOLKATA

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 2068/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…कोलकाता 'बी' पीठ, कोलकाता म" IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA "ी संजय गग", "ाियक सद" एवं डॉ. मनीष बोरड, लेखा सद" के सम" Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 982/KOL/2018 Assessment Year: 2014-2015 M/s. Gateway Financial Services Ltd....………………...............Appellant [PAN: AABCG 1634 L] Vs. ACIT, CC-3(1), Kolkata.................................................................Respondent I.T.A. No.: 983/KOL/2018 Assessment Year: 2014-2015 M/s. Nishit Agarwal Beneficiary Trust....…...................................Appellant [PAN: AA…

RAIGARH JUTE & TEXTILE MILLS LTD.,KOLKATA vs. A.C.I.T.,CIRCLE-8(2), KOLKATA

In the result, the appeal of the assessee stands allowed

ITA 2286/KOL/2019[2014-15]Status: DisposedITAT Kolkata27 Jun 2023AY 2014-15

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.2286/Kol/2019 Assessment Year: 2014-15 Raigarh Jute & Textile Mills Ltd...................................................……Appellant 36, Chowringhee Road, Kolkata-700071. [Pan: Aabcr2034B] Vs. Acit, Circle-8(2), Kolkata...............................……........……...…..…..Respondent Appearances By: Shri Akkal Dudhewala, Advocate, Appeared On Behalf Of The Appellant. Shri Abhijit Kundu, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 16, 2023 Date Of Pronouncing The Order : June 27, 2023 आदेश / Order संजय गग", "या"यकसद"य"वारा/ Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 13.03.2019 Of The Commissioner Of Income Tax (Appeals)-15, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1 That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A)- 15 Erred In Holding That The Assessing Officer Was Justified In Disallowing & Adding Back The Appellant'S Claim For Deduction Of Loss Suffered Of Rs.4,02,00,360/- Suffered By The Appellant In Its Share Trading Business. 2 That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A)-15 Erred In Confirming The Action Of The Assessing Officer Of Invoking The

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B”BENCH KOLKATA "ी संजय गग", "या"यक सद"यएवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.2286/Kol/2019 Assessment year: 2014-15 Raigarh Jute & Textile Mills Ltd...................................................……Appellant 36, Chowringhee Road, Kolkata-700071. [PAN: AABCR2034B] vs. ACIT, Circle-8(2), Kolkata...............................……........……...…..…..Respondent Appearances by: Shri Akkal Dudhewala, Advocate, appeared on behalf of the appellant. S…

THE PR. COMMISSIONER OF INCOME TAX vs. SMT. RADHA SATISH TIMBLO

In the result, I pass the following:

ITA/464/2022HC Karnataka23 Sept 2022

Bench: The Hon'Ble Mr Justice S.R.Krishna Kumar Writ Petition No. 464 Of 2022 (T-It) Between:

…r is mandatory for the purpose of passing an order of stay. 4. In this context, my attention is invited to the judgment of this Court in the case of Flipkart India (P.) Ltd., Vs. Assistant Commissioner of Income-tax, Circle 3(1)(1), Bengaluru – (2017) 79 Taxmann.com 159 (Karnataka) in order to contend that under identical circumstances, this Court has directed the appeals pending before the Appellate Authority to be disposed of within a stipulated time frame by granting an unconditional order of stay without calling upon the petitioner to pay 20% of the amount demanded having regard to the fact that…

SHRI.GAJANAN URBAN CO-OP CREDIT SOCIETY LTD., vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX-1

WP/145538/2020HC Karnataka16 Mar 2020

Bench: The Hon’Ble Mr. Justice B.M. Shyam Prasad Writ Petition No.145538/2020 (T-It)

…1 IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH Dated this the 16th day of March 2020 Before THE HON’BLE MR. JUSTICE B.M. SHYAM PRASAD Writ Petition No.145538/2020 (T-IT) BETWEEN SHRI GAJANAN URBAN CO-OP CREDIT SOCIETY LTD., O WALVEKAR GALLI, M.G.MARKET, HUBBALLI-580020, KARNATAKA, INDIA. (REPRESENTED BY MRS. LAXMIBAI PATIL, AGED ABOUT 46 YEARS, D/O V.D.TIRABANAGOUDRA). ...PETITIONER (BY SRI. SHASHANK S. HEGDE & SRI. NARENDRAKUMAR J., & SMT. PREETI SHASHANK, ADVOCATES) AND 1. THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 C. R. BUILDING, NAVANAGAR, HUBBALI-580025 2…

SHRI.JIHVESHWAR URBAN CO-OP CREDIT SOCIETY LTD,. vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX-1

WP/145596/2020HC Karnataka16 Mar 2020

Bench: The Hon’Ble Mr. Justice B.M. Shyam Prasad Writ Petition No.145596/2020 (T-It)

…1 IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH Dated this the 16th day of March 2020 Before THE HON’BLE MR. JUSTICE B.M. SHYAM PRASAD Writ Petition No.145596/2020 (T-IT) BETWEEN SHRI JIHVESHWAR URBAN CO-OP CREDIT SOCIETY LTD., NO.31, KALBURGI BUILDING, TADAPATRI ONI, MOORUSAVIR MATH HUBBALLI-580028, KARNATAKA, INDIA. (REPRESENTED BY MR. RAVINDRA RAMCHANDRA DADMODE, AGED ABOUT 67 YEARS, S/O LATE RAMCHANDRA DADMODE). ...PETITIONER (BY SRI. SHASHANK S. HEGDE & SRI. NARENDRAKUMAR J., & SMT. PREETI SHASHANK, ADVOCATES) AND 1. THE PRINCIPAL COMMISSIONER OF INCOME TAX-1…

SHRI.SHANTISAGAR CO-OP CREDIT SOCIETY LTD., vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX-I

WP/145539/2020HC Karnataka16 Mar 2020

Bench: The Hon’Ble Mr. Justice B.M. Shyam Prasad Writ Petition No.145539/2020 (T-It)

…1 IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH Dated this the 16th day of March 2020 Before THE HON’BLE MR. JUSTICE B.M. SHYAM PRASAD Writ Petition No.145539/2020 (T-IT) BETWEEN SHRI SHANTISAGAR CO-OP CREDIT SOCIETY LTD., O, KANCHAGAR GALLI, HUBBALLI-580028, KARNATAKA, INDIA. (REPRESENTED BY MR. MAHAVEER SATYAPPA DUMMANAVAR, AGED ABOUT 64 YEARS, S/O SATYAPPA JINNAPPA DUMMANAVAR). ...PETITIONER (BY SRI. SHASHANK S. HEGDE & SRI. NARENDRAKUMAR J., & SMT. PREETI SHASHANK, ADVOCATES) AND 1. THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 C. R. BUILDING, NAVANAGAR, HUBBALI-…

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