MEDISALES LTD. v. DCIT

304 ITR 276High Court2008#17601 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2018 to 2023.

Issues it is cited on

period of holding indexed cost of acquisition section 48 long term capital gain transfer person company section 143(3)total income business

Judgments citing MEDISALES LTD. v. DCIT

Jm Financial Ltd, Mumbai vs. DCIT 4(3), Mumbai

The appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 3987/MUM/2015[2008-09]Status: DisposedITAT Mumbai04 Aug 2023AY 2008-09

Bench: Shri Aby T Varkey () & Ms. Padmavathy S. ()

Section 143(3)

…ell & Co. (supra). In the first round of appeal, the CIT(A) while upholding the action of the AO in rejecting the claim- of set off of such long term capital loss and short term capital loss relied on the decision in the case of Jannhavi Investment Pvt, Ltd. (304 ITR 276 Bom.) and Dahiben Umedbhai Patel vs. Normal-Jeans Hamilton & Others reported in 57 Comp. Case 700 Bom. and held that the computation of such loss by applying the provisions of section 55(2)(aa) is not correct. Accordingly the CIT(A) held that such loss shall not be allowed to be deducted or set off from income. In the second round of proceedings…

DCIT 4(3)(1), Mumbai vs. J.M. Financial Ltd, Mumbai

The appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 3925/MUM/2015[2008-09]Status: DisposedITAT Mumbai04 Aug 2023AY 2008-09

Bench: Shri Aby T Varkey () & Ms. Padmavathy S. ()

Section 143(3)

Suprerior Financial Consultancy Services P.Ltd, Mumbai vs. Asst CIT 1(3), Mumbai

In the result, appeals filed by the assessee are allowed and appeal filed by the revenue is dismissed

ITA 7501/MUM/2016[2003-04]Status: DisposedITAT Mumbai21 Feb 2022AY 2003-04

Bench: Shri Laliet Kumar, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble&

For Appellant: Shri V.G. Ginde &For Respondent: Shri Hoshang Boman Irani

Section 143(1)Section 148Section 43(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “G” BENCH, MUMBAI BEFORE SHRI LALIET KUMAR, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER & ITA.No. 3113/MUM/2015 (A.Y. 2006-07) Superior Financial Consultancy v. ACIT – 1(3) Services Pvt. Ltd., Room No. 564, 5th Floor 201, 2nd Floor, Dev Neo-Vikram Aayakar Bhavan, M.K. Road Sahakar Nagar CHS Mumbai - 400020 Above Audi Car Showroom New Link Road, Andheri (W) Mumbai - 400053 PAN: AACCS2302J (Appellant) (Respondent) ITA.No. 3355/MUM/2015 (A.Y. 2006-07) DCIT – 1(3)(1) v. Superior Financial Consultancy Room No. 564, 5th Floor Service…

M/S Kemfin Services Pvt Ltd vs. The Assistant Commissioner of Income Tax

In the result, the appeal is allowed

ITA/70/2011HC Karnataka11 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143(2)Section 260Section 260ASection 88E

…T, ‘CIT VS. EXPRESS SECURITIES PVT. LTD.,’, 2013-TIOL-862-HC-DEL-IT, ‘DEEPLOK FINANCIAL SERVICES LTD VS. CIT’, (2017) 393 ITR 395 (CAL), ‘ADITYA MEDISALES LTD. VS. DCIT’, (2016) 242 TAXMAN 228 (GUJ), ‘ CIT VS. JANNHAVI INVESTMENT (P,) LTD.’, (2008) 304 ITR 276 (BOM), ‘RANCHOD BHAI BHAIJIBHAI PATEL VS. CIT’, (1971) ITR 446 (GUJ), ‘M.VENKATESAN VS. CIT’, (1983) 144 ITR 886 (MAD), ‘CIT VS. SMT.M.SUIBAIDA BEEVI’, (1986) 60 ITR 557 (KERALA), ‘CIT VS. VISHWANATH’, (1993) 201 ITR 920 (ALL). 5. On the other hand, learned counsel for the revenue submitted that when stock in trade is converted into sh…

Superior Financial Consultancy Services P.Ltd, Mumbai vs. Asst CIT Cir 1(3), Mumbai

In the result, both the appeal of assessee and revenue are dismissed

ITA 3113/MUM/2015[2006-07]Status: DisposedITAT Mumbai30 May 2018AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 10(38)Section 111Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM ITA No.3113/Mum/2015 & 7501/Mum/2016 (Assessment Year :2006-07 & 2003-04) M/s. Superior Financial Vs. Assistant Commissioner of Consultancy Services Pvt. Ltd., Income Tax Circle- 1(3) 201B, Dev Neo Vikram, Sahakar Mumbai Nagar CHS, New Link Road Andheri (W), Mumbai – 400 053 PAN/GIR No.AACCS2302J Appellant) .. Respondent) Assistant Commissioner of Vs. M/s. Superior Financial Income Tax Circle- 1(3) Consultancy Services Pvt. Ltd., Mumbai 201B, Dev Neo Vikram, Sahakar Nagar CHS, New Link Road Andheri (W), Mumba…