Jagvijay Auto Finance Private Limited v. ACIT

52 ITD 504Income Tax Appellate Tribunal1995#25193 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2016.

Judgments citing Jagvijay Auto Finance Private Limited v. ACIT

Numero Uno Financial Services Pvt. Ltd, Delhi vs. Addl. CIT, New Delhi

ITA 1713/DEL/2010[2006-07]Status: DisposedITAT Delhi27 Jul 2016AY 2006-07

Section 269SSection 271DSection 273B

…f Income-tax (Appeals) also held that the reliance placed by the assessee on the decisions of the Tribunal in the case of Sharad Holding Leasing Private Limited, (2005) 95 ITD 336 (Pune) and in the case of Jagvijay Auto Finance Private Limited Vs. ACIT (1995) 52 ITD 504 (Jaipur) were not relevant as those decisions had been rendered before 24/08/2004, when the High Court of Jharkhand in the case Bhalotia Engineering Works Private Limited (supra) deliberated on the issue. Accordingly, the learned Commissioner of Income- tax (Appeals) in order dated 04/02/2010, upheld the penalty levied by the learned Additional Co…

CIT vs. Numero Uno Financial Services Pvt Ltd

ITA/857/2011HC Delhi05 Mar 2012

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 271D

…or given any finding either affirming or contrary to the finding recorded by the Assessing Officer/CIT (Appeals). The tribunal referred to the decision of the Jaipur Bench in the case of Jagvijay ITA 857/2011 Page 3 Auto Finance Pvt. Ltd. Vs. ACIT, 52 ITD 504 and held as under:- “4. We have considered the facts of the case and submissions made before us. A coordinate bench of the Tribunal has already taken the decision in the matter that at the time of receipt, there is no liability on the assessee to return the money. Such a liability arises only in case shares are not allotted to the depo…

CIT vs. Numero Uno Financial Services Pvt Ltd

ITA - 857 / 2011HC Delhi05 Mar 2012

Section 271D

…ding either affirming or contrary to the finding recorded by the Assessing Officer/CIT (Appeals). The tribunal referred to the decision of the Jaipur Bench in the case of Jagvijay 2012:DHC:1558-DB ITA 857/2011 Page 3 Auto Finance Pvt. Ltd. Vs. ACIT, 52 ITD 504 and held as under:- “4. We have considered the facts of the case and submissions made before us. A coordinate bench of the Tribunal has already taken the decision in the matter that at the time of receipt, there is no liability on the assessee to return the money. Such a liability arises only in case shares are not allotted to the depo…