ITO v. GACL Finance Limited

30 SOT 360Income Tax Appellate Tribunal2009#24362 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 143(3)Section 154Section 270ASection 274

Judgments citing ITO v. GACL Finance Limited

Inu Exports Private Limited, Mumbai vs. ITO 12(2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 4070/MUM/2025[2017-18]Status: DisposedITAT Mumbai02 Jan 2026AY 2017-18

Bench: Shri Pawan Singh & Smt. Renu Jauhri(Hybrid Hearing) Inu Exports Private Limited Ito, 12(2)(2), Mumbai Room No. 145, 1St Floor, Aayakar Office No. 33, Shrinaman Plaza, Vs Behind Shoppers Stop Kandivali, Bhavan, M.K. Road, Mumbai, Maharashtra - 400067. Mumbai – 400020. [Pan: Aaaci 6806 M] Appellant / Assessee Respondent / Revenue

Section 143(3)Section 154Section 254(1)Section 270Section 270ASection 274

…Steels (P) Ltd (2005) 144 TAXMAN 469 (MP),  CIT Vs Auric Investment & Securities Ltd (2007) 163 Taxman 533 (Delhi), 4 INU Exports Private Limited  DCIT Vs Shree Ram Electrocast (P) Ltd (2017) 84 taxmann.com 63 (Kol-Trib),  ITO Vs GACL Finance Ltd (2009) 30 SOT 360 (Mumbai) 5. The ld. AR of the assessee submits that ratio of all the aforesaid decisions is squarely applicable on the facts of his case. In all the cases, the courts have taken a consistent view that merely because loss was not allowed to be set off against the normal business income and was treated as a speculative loss and it was only change…

DCIT 3(2)(1), Mumbai vs. Metmin Investments & Trading P.Ltd, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1489/MUM/2016[2007-08]Status: DisposedITAT Mumbai31 Oct 2017AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledy. Commissioner Of Income-Tax 3(2)(1) V. M/S. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021

For Appellant: Shri Haresh G. BuchFor Respondent: Shri G.N. Makawana
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No: AACCM 2480 P (Appellant) (Respondent) Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Finance and Room No. 674, Holdings Pvt Ltd., Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No…

DCIT 3(2)(1), Mumbai vs. Metmin Finance & Holdings P. Ltd, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1490/MUM/2016[2007-08]Status: DisposedITAT Mumbai31 Oct 2017AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledy. Commissioner Of Income-Tax 3(2)(1) V. M/S. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021

For Appellant: Shri Haresh G. BuchFor Respondent: Shri G.N. Makawana
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No: AACCM 2480 P (Appellant) (Respondent) Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Finance and Room No. 674, Holdings Pvt Ltd., Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No…

ITO v. GACL Finance Limited (30 SOT 360) — Cited in 3 Judgments | BharatTax