Investment Ltd. vs. DCIT (2011) 0007 ITR (Trib) 0548 (Delhi) Rupee Finance v. ACIT (Mumbai ITAT)

107 ITR 300High Court1977#21915 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2015 to 2025.

Judgments citing Investment Ltd. vs. DCIT (2011) 0007 ITR (Trib) 0548 (Delhi) Rupee Finance v. ACIT (Mumbai ITAT)

Principal Commissioner Income Tax 4 Bengaluru 2 vs. M/S Jupiter Capital Private Limited

SLP(C) No.-000063-000063 - 2025Supreme Court02 Jan 2025

Bench: HON'BLE MR. JUSTICE J.B. PARDIWALA

Section 2(47)

…n the capital. Such a reduction of the right of the capital asset clearly amounts to a transfer within the meaning of section 2(47) of the Income Tax Act, 1961. 13. As observed in Commissioner of Income Tax v. Vania Silk Mills (P.) Ltd. reported in (1977) 107 ITR 300 (Guj), the expression “extinguishment of any right therein” is of wide import. It covers every possible transaction which results in the destruction, annihilation, extinction, termination, cessation or cancellation, by satisfaction or otherwise, of all or any of the 11 bundle of rights - qualitative or quantitative - which the assessee h…

Aditya Birla Telecom Limited, Mumbai vs. Dy. Comm of Income Tax 10(1), Mumbai

In the result appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 341/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Oct 2016AY 2010-11

For Appellant: Shri Jehangir Mistri, Sr. AdvocateFor Respondent: Shri Suresh Kumar, Sp. Counsel

Section 143(3)Section 2Section 391Section 394Section 45Section 47

…ising from the transfer of a capital asset…”. In other words consideration should have a nexus with the transfer. It should not arise out of independent transactions wherefrom independent rights are emanating. In the case of CIT Vs. Vania Silk Mills Pvt. Ltd. 107 ITR 300, the Hon‟ble Court while interpreting the sentence “any profits or gains arising from the transfer of the capital asset…” in section 45 of the Act, section 45 read with section 2(47). 19. It was also contention of assessee before lower authorities that there is no nexus between transfer of telecom undertaking by the assessee and revaluation of th…

ACIT, New Delhi vs. Smt. Divya Jain, New Delhi

In the result, the Appeal of the Revenue Dismissed and Cross

ITA 4315/DEL/2011[2007-08]Status: DisposedITAT Delhi09 Oct 2015AY 2007-08

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Md. Mohsin Alam, CIT(DR)

Section 143(2)Section 153ASection 153C

…ITR 0071 CIT vs. I.P. Chaudhari (2010) 328 ITR 0007, jurisdiction Delhi-High Court Moral Trading & Investment Ltd. vs. DCIT (2011) 0007 ITR (Trib) 0548 (Delhi) Rupee Finance vs. ACIT (Mumbai ITAT) (2009) 120 ITD0539 CIT vs. Vania Silk Mills P. Ltd. (1977) 107 ITR 300 (Guj.) CO No. 355/Del/2011 CIT vs. Lake Palace Hotels and Motels Ltd. (2010) 321 ITR 165 (Raj.) CIT vs. Gulshan Kumar (Decd.) [2002] 257 ITR 0703 PB 44-45 is the remand report in which Ld. A.O. has said that assessee should have received the fair market value. PB 47-48 is our submission to remand report submitting that capita gain is taxed on…