Manoj Kumar Samdaria v. CIT

223 Taxmann 245High Court2014#8609 most cited

What is Manoj Kumar Samdaria v. CIT authority for?

Income arising from the sale of shares is assessable as business income when the assessee is selling shares very frequently with high volume and magnitude, and earning only a meagre amount of dividend.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Also referred to as

Manoj Kumar Samdaria v CIT · business income · capital gains · sale of shares · frequent trading · high volume · meagre dividend · Delhi High Court · 2014

Also reported as

45 Taxmann.com 394

Sections most often in play

Section 111ASection 133(6)Section 143(3)Section 144Section 80ICSection 80IC(2)(a)(ii)Section 80IC(4)(i)Section 80IC(4)(ii)

Judgments citing Manoj Kumar Samdaria v. CIT

M/S. Madura Biotech (P) Ltd., Haridwar vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed partly with consequences to follow as per determination of grounds above

ITA 2593/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Jul 2024AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2010-11 Madura Biotech (P) Ltd., Vs Dcit, Plot No.146-149, Sector I.I.D.C., Circle-6(1), Sidcul Ranipur, New Delhi. Haridwar. Pan: Aafcm8070L (Appellant) (Respondent) Assessee By : Shri Tanpreet Kohli, Ca Revenue By : Shri Kanav Bali & Shri Vivek Vardhan, Sr. Drs Date Of Hearing : 07.06.2024 Date Of Pronouncement : 23.07.2024 Order Per Anubhav Sharma, Jm:

For Appellant: Shri Tanpreet Kohli, CAFor Respondent: Shri Kanav Bali &
Section 143(3)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : A : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2010-11 Madura Biotech (P) Ltd., Vs DCIT, Plot No.146-149, Sector I.I.D.C., Circle-6(1), Sidcul Ranipur, New Delhi. Haridwar. PAN: AAFCM8070L (Appellant) (Respondent) Assessee by : Shri Tanpreet Kohli, CA Revenue by : Shri Kanav Bali & Shri Vivek Vardhan, Sr. DRs Date of Hearing : 07.06.2024 Date of Pronouncement : 23.07.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the assessee against the order dated 27.02.2015 of the Com…

The Addl.CIT, Range-1, Baroda vs. Gujarat Fluorochemeicals Ltd, Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 548/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

Gujarat Flurochemicals Limited, Baroda vs. The Dy.CIT, Circle-1(1), Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 117/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2011-12

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

Gujarat Flurochemicals Limited, Baroda vs. The Addl. CIT, Range-1, Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 116/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

Tha Addl. CIT, Range-1, Baroda vs. M/S. Gujarat Flurochemicals Limited., Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 106/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

Gujarat Fluorochemeicals Ltd, Baroda vs. The Dy.CIT., Circle-1(1)(1), Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 135/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

The DCIT, Circle-1(1), Baroda vs. Gujarat Flurochemicals Ltd., Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 2546/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

Gujarat Flurochemicals Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

Appeals of the Revenue are dismissed, whereas appeals of the assessee are partly allowed for statistical purpose

ITA 2365/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediasr. No.

For Appellant: Shri S.N. Soparkar, and Shri Parin Shah, ARFor Respondent: Shri Subhas Bains, CIT-DR and Shri Vinod Tanwani, Sr.DR

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sr. No. ITA No./Asstt.Year Appellant Respondent 1-2 1379 and Gujarat Fluorochemicals Ltd. ACIT, Range-1 1380/Ahd/2009 ABS Towers, 2nd Floor Ahmedabad. Asstt.Year 2005-06 Old Padra Road and 2006-07 Baroda 390 007 PAN : AAACG 6725 H 3-4 ITA No. 1661, ACIT, Range-1 Gujarat 1662/Ahd/2009 Ahmedabad. Fluorochemicals Ltd. 2005-06, 2006-07 Baroda 390 007 5 1064/Ahd/2010 Gujarat Fluorochemicals Ltd. ACIT, Range-1 Asstt.Year 20…

ACIT, New Delhi vs. M/S. Shri Finance, New Delhi

The appeal of the department stands dismissed

ITA 6064/DEL/2014[2010-11]Status: DisposedITAT Delhi23 Oct 2018AY 2010-11

Bench: Shri N.K.Saini, Hon’Ble & Shri Sudhanshu Srivastavaassessment Year: 2010-11 Acit Shri Finance Circle-31(1) 4, Scindia House Vs. New Delhi New Delhi Pan : Aacfs9120K Appellant Respondent Revenue By : Shri K. Tiwari, Sr. Dr Assessee By : Shri U.N.Marwah, Ca Date Of Hearing : 25.07.2018 Date Of Pronouncement : 23.10.2018

For Appellant: Shri U.N.Marwah, CAFor Respondent: Shri K. Tiwari, Sr. DR
Section 10(34)Section 10(38)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SHRI N.K.SAINI, HON’BLE VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2010-11 ACIT Shri Finance Circle-31(1) 4, Scindia House Vs. New Delhi New Delhi PAN : AACFS9120K Appellant Respondent Revenue by : Shri K. Tiwari, Sr. DR Assessee by : Shri U.N.Marwah, CA Date of hearing : 25.07.2018 Date of pronouncement : 23.10.2018 O R D E R PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER : This appeal has been preferred by the department against order dated 14.08.2014 passed by the Ld. Commissioner of Income Tax (Appeal…

Shri Krishna Shriram, New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee and Revenue are dismissed

ITA 866/DEL/2013[2006-07]Status: DisposedITAT Delhi13 Sept 2018AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2006-07

Section 143(3)Section 234BSection 263Section 56Section 69

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘D’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2006-07 Krishna Shriram, D-46, vs. ACIT, Circle 32(1), Malcha Marg, New Delhi. New Delhi. PAN- AABPS 4899L (Appellant) (Respondent) Assessment Year: 2006-07 DCIT, Circle 32(1), vs. Krishna Shriram, D-46, New Delhi. Malcha Marg, New Delhi. (Appellant) (Respondent) Assessee by Sh. Ajay Vohra, Sr. Advocate Sh. Deepesh Jain, C.A. Revenue by Sh. Vijay Verma, CIT/DR Sh. Amit Jain, Sr. DR Date of Hearing 16.08.2018 Date of Pronouncement 13.09.2018 ORDE…

DCIT, New Delhi vs. Sh. Krishna Shriram, New Delhi

In the result, both the appeals of the assessee and Revenue are dismissed

ITA 1417/DEL/2013[2006-07]Status: DisposedITAT Delhi13 Sept 2018AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2006-07

Section 143(3)Section 234BSection 263Section 56Section 69

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘D’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2006-07 Krishna Shriram, D-46, vs. ACIT, Circle 32(1), Malcha Marg, New Delhi. New Delhi. PAN- AABPS 4899L (Appellant) (Respondent) Assessment Year: 2006-07 DCIT, Circle 32(1), vs. Krishna Shriram, D-46, New Delhi. Malcha Marg, New Delhi. (Appellant) (Respondent) Assessee by Sh. Ajay Vohra, Sr. Advocate Sh. Deepesh Jain, C.A. Revenue by Sh. Vijay Verma, CIT/DR Sh. Amit Jain, Sr. DR Date of Hearing 16.08.2018 Date of Pronouncement 13.09.2018 ORDE…

Second Leasing Private Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1565/DEL/2011[2007-08]Status: DisposedITAT Delhi04 Jun 2018AY 2007-08

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year: 2007-08

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. K. Tiwari, Sr. DR
Section 143(2)Section 143(3)Section 14A

…xing the capital gain as business income. It was further submitted that principle of res judicata are not applicable to income tax proceedings. In support thereof, the Ld. DR placed reliance on the following case laws:- • Manoj Kumar Samdaria Vs. CIT [2014] 45 Taxmann.com 394 (Delhi) • CIT vs. GopalPurohit 336 ITR 287 (Bomb) • Dalhousie Investment Trust Co. Ltd. Vs. CIT 66 ITR 486 (SC) 5. We have heard both the parties and perused the records, especially the impugned order as well as the case laws cited by both the parties. We find that the main issue is taxing of the income earned by the assessee on the sa…

ACIT RG 22, Navi Mumbai vs. Sunderji Thakkar, Mumbai

In the result, the appeal is partly allowed

ITA 240/MUM/2010[2006-07]Status: DisposedITAT Mumbai12 May 2017AY 2006-07

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07

For Appellant: Shri Narayan Atal,ARFor Respondent: Shri B.S. Bist, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 ACIT RG 22 Vs. Mr. Sunderji Thakkar 4th Floor, Tower 6 Flat No. 7 Kalyan Sagar, 152 Vashi Rly Station Bldg. Vashi Gardodia Nagar, Ghatkopar Navi Mumbai – 400703 Mumbai - 400077 PAN No. AAPT8132C (Appellant) (Respondent) Revenue by : Shri B.S. Bist, DR Assessee by: Shri Narayan Atal,AR Date of Hearing : 13/02/2017 Date of pronouncement: 12/05/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the revenue. The relevant assessmen…