Jamsetji Tata Trust v. JDIT (E)

148 ITR 388Reported decision#19181 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 10(1)Section 10(34)Section 10(36)Section 10(38)Section 11Section 11(1)Section 11(2)Section 194A

Issues it is cited on

section 198section 11(2)section 10(34)section 11(1)application of incometax deducted at sourceagricultural incomelong term capital gainsection 10section 11transferopportunity of being heard

Judgments citing Jamsetji Tata Trust v. JDIT (E)

Tattwajnana Vidyapeeth, Mumbai vs. DCIT(E)-2(1), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 4800/MUM/2024[2009-10]Status: DisposedITAT Mumbai27 Nov 2024AY 2009-10

Bench: Shri Sandeep Gosain, Hon’Ble & Shri Prabhash Shankar, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Raj Singh Meel, Sr. D/R
Section 10Section 10(34)Section 147

…uring the appellate proceeding and after relying on and submissions of the assessee during the appellate proceeding and after relying on the decision of ITAT in the case of Jamsetji Tata Tru the decision of ITAT in the case of Jamsetji Tata Trust vs. JDIT (E) 148 ITR 388 and st vs. JDIT (E) 148 ITR 388 and the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai Foundation 374 ITR 215 (Bombay HC). Foundation 374 ITR 215 (Bombay HC…

Tattwajnana Vidyapeeth, Mumbai vs. DCIT (E)-2(1), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 4799/MUM/2024[2011-12]Status: DisposedITAT Mumbai27 Nov 2024AY 2011-12

Bench: Shri Sandeep Gosain, Hon’Ble & Shri Prabhash Shankar, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Raj Singh Meel, Sr. D/R
Section 10Section 10(34)Section 147

…uring the appellate proceeding and after relying on and submissions of the assessee during the appellate proceeding and after relying on the decision of ITAT in the case of Jamsetji Tata Tru the decision of ITAT in the case of Jamsetji Tata Trust vs. JDIT (E) 148 ITR 388 and st vs. JDIT (E) 148 ITR 388 and the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai Foundation 374 ITR 215 (Bombay HC). Foundation 374 ITR 215 (Bombay HC…

Tattwajnana Vidyapeeth, Mumbai vs. DCIT (E)-2(1), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 4798/MUM/2024[2010-11]Status: DisposedITAT Mumbai27 Nov 2024AY 2010-11

Bench: Shri Sandeep Gosain, Hon’Ble & Shri Prabhash Shankar, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Raj Singh Meel, Sr. D/R
Section 10Section 10(34)Section 147

…uring the appellate proceeding and after relying on and submissions of the assessee during the appellate proceeding and after relying on the decision of ITAT in the case of Jamsetji Tata Tru the decision of ITAT in the case of Jamsetji Tata Trust vs. JDIT (E) 148 ITR 388 and st vs. JDIT (E) 148 ITR 388 and the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai Foundation 374 ITR 215 (Bombay HC). Foundation 374 ITR 215 (Bombay HC…

Tatwajnana Vidyapeeth, Mumbai vs. ITO (W) WD 2(4), Mumbai

In the result, the appeal of the revenue is dismissed and that of the assessee is allowed for statistical purposes

ITA 185/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Jun 2018AY 2012-13

Bench: Shri C.N. Prasad & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Rajesh P. Shah, A.RFor Respondent: Shri V. Justin, D.R
Section 10Section 10(34)Section 10(36)Section 11

…dering the contentions and submissions of the assessee during the appellate proceeding and after relying on the decision of ITAT in the case of Jamsetji Tata Trust vs. JDIT (E) 3 ITA No.185/M/2017 & ITA No.119/M/2017 M/s. Tatwajnana Vidyapeeth Nirmal Niketan 148 ITR 388 and the decision of the Hon’ble Bombay High Court in the case of DIT(E) vs. Jasubhai Foundation 374 ITR 215 (Bombay HC). 5. The Ld. A.R. prayed before the Bench that the issue involved in the appeal of the Revenue is covered in favour of the assessee by the decision of the Jurisdictional High Court in the case of DIT(E) vs. Jasubhai Foundation (…

Jamsetji Tata Trust v. JDIT (E) (148 ITR 388) — Cited in 4 Judgments | BharatTax