Indian Del. P. Ltd. v. CIT

349 ITR 330High Court#24596 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing Indian Del. P. Ltd. v. CIT

Mahipatrai Prabhudas Shah Family Trust, Mumbai vs. ACIT (CPC)), Mumbai

In the result, the assessee’s appeals are allowed in the terms indicated above

ITA 4215/MUM/2014[2010--11]Status: DisposedITAT Mumbai23 Dec 2015

Bench: Shri A.K. Garodia ,Am आयकर अपील सं./I.T.A. No.4214 & 4215/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10 &2010-11 )

For Respondent: Shri B.S.Bist
Section 154Section 2Section 2(14)

…avour of assessee by the judgment of Hon’ble Madras High Court rendered in the case of CIT Vs. Kuruvilla Abraham as reported in 88 DTR 291 (Madras). He also placed reliance on following judgments of Hon’ble Bombay High Court:- a) Indian Del. P. Ltd. vs. CIT, 349 ITR 330 (Bom) b) Sanchit Software and Solutions P. Ltd. vs. CIT, 349 ITR 404 (Bom). 2. As against this, the ld. DR of the revenue supported the order of CIT(A). 3. I have considered the rival submissions. I find that in the present case, the assessee offered Short Term Capital Gain to tax totaling of Rs.5,59,611/- including an amount of Rs.2.75 lakhs b…

Mahipatrai Prabhudas Shah Family Trust, Mumbai vs. ACIT (CPC)), Mumbai

In the result, the assessee’s appeals are allowed in the terms indicated above

ITA 4214/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri A.K. Garodia ,Am आयकर अपील सं./I.T.A. No.4214 & 4215/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10 &2010-11 )

For Respondent: Shri B.S.Bist
Section 154Section 2Section 2(14)

…avour of assessee by the judgment of Hon’ble Madras High Court rendered in the case of CIT Vs. Kuruvilla Abraham as reported in 88 DTR 291 (Madras). He also placed reliance on following judgments of Hon’ble Bombay High Court:- a) Indian Del. P. Ltd. vs. CIT, 349 ITR 330 (Bom) b) Sanchit Software and Solutions P. Ltd. vs. CIT, 349 ITR 404 (Bom). 2. As against this, the ld. DR of the revenue supported the order of CIT(A). 3. I have considered the rival submissions. I find that in the present case, the assessee offered Short Term Capital Gain to tax totaling of Rs.5,59,611/- including an amount of Rs.2.75 lakhs b…

Capt S.K.Khurana, Mumbai vs. ITO 12(3)(2), Mumbai

In the result, the assessee’s appeal is allowed in the terms indicated above

ITA 7047/MUM/2014[2007-08]Status: DisposedITAT Mumbai04 Dec 2015AY 2007-08

Bench: Shri A.K. Garodia ,Am आयकर अपील सं./I.T.A. No.7047/Mum/2014 ("नधा"रण वष" / Assessment Year: 2007-08)

Section 154Section 2Section 2(14)

…avour of assessee by the judgment of Hon’ble Madras High Court rendered in the case of CIT Vs. Kuruvilla Abraham as reported in 88 DTR 291 (Madras). He also placed reliance on following judgments of Hon’ble Bombay High Court:- a) Indian Del. P. Ltd. vs. CIT, 349 ITR 330 (Bom) b) Sanchit Software and Solutions P. Ltd. vs. CIT, 349 ITR 404 (Bom). 2. As against this, the ld. DR of the revenue supported the order of CIT(A). 3. I have considered the rival submissions. I find that in the present case, the assessee offered Short Term Capital Gain to tax totaling of Rs.5,59,611/- including an amount of Rs.2.75 lakhs b…

Indian Del. P. Ltd. v. CIT (349 ITR 330) — Cited in 3 Judgments | BharatTax