Moti Trust v. CIT

236 ITR 37Supreme Court of India#12457 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2017.

Judgments citing Moti Trust v. CIT

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4592/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…bathi Co V/s DCIT-310 ITR 56 (Kar); v) Pravinbhai M Kheni V/s ACIT -28 taxmann.com 111(Guj); vi) CIT V/s Rothman Cycle Ind. Pvt.Ltd (2011) 203 taxman 302; vii) CIT V/s Bharti Devi Sarabhi -231 ITR 526 (SC); viii) Moti Trust Kota vs Commr. Of Income Tax, 1999 236 ITR 37 SC, The ld. DR filed detailed written submissions and finally prayed before the Bench in view of the facts and circumstances of the case and position of law and the ratio laid down in the various decisions relied , the order passed by the ld.CIT(A) should be upheld. 8. In the rejoinder, the ld.AR submitted that the documents relied upon by the as…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4591/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Oct 2017AY 2010-11

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…bathi Co V/s DCIT-310 ITR 56 (Kar); v) Pravinbhai M Kheni V/s ACIT -28 taxmann.com 111(Guj); vi) CIT V/s Rothman Cycle Ind. Pvt.Ltd (2011) 203 taxman 302; vii) CIT V/s Bharti Devi Sarabhi -231 ITR 526 (SC); viii) Moti Trust Kota vs Commr. Of Income Tax, 1999 236 ITR 37 SC, The ld. DR filed detailed written submissions and finally prayed before the Bench in view of the facts and circumstances of the case and position of law and the ratio laid down in the various decisions relied , the order passed by the ld.CIT(A) should be upheld. 8. In the rejoinder, the ld.AR submitted that the documents relied upon by the as…

ACIT 21(2), Mumbai vs. Kiran Aggarwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1055/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…bathi Co V/s DCIT-310 ITR 56 (Kar); v) Pravinbhai M Kheni V/s ACIT -28 taxmann.com 111(Guj); vi) CIT V/s Rothman Cycle Ind. Pvt.Ltd (2011) 203 taxman 302; vii) CIT V/s Bharti Devi Sarabhi -231 ITR 526 (SC); viii) Moti Trust Kota vs Commr. Of Income Tax, 1999 236 ITR 37 SC, The ld. DR filed detailed written submissions and finally prayed before the Bench in view of the facts and circumstances of the case and position of law and the ratio laid down in the various decisions relied , the order passed by the ld.CIT(A) should be upheld. 8. In the rejoinder, the ld.AR submitted that the documents relied upon by the as…

T vs. Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 982/CHNY/2016[2010-11]Status: DisposedITAT Chennai07 Jun 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…eneficiaries, in view of decision of Supreme Court in the case of CIT Vs KamaliniKhatau (209 ITR 101), it is the beneficiaries in whose hands the income will be assessed. The above decision was reaffirmed by the Supreme Court in the case of Moti Trust Vs CIT (236 ITR 37) The Appellant’s assessment for the AY was completed on 31.12.2011, the last date on which the scrutiny assessment has to be completed. Assessments in respect of beneficiaries have been completed prior to the completion of the assessment of the Appellant. Further, where the Department has exercised the option to tax the beneficiaries, the same i…

T vs. Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 981/CHNY/2016[2009-10]Status: DisposedITAT Chennai07 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…eneficiaries, in view of decision of Supreme Court in the case of CIT Vs KamaliniKhatau (209 ITR 101), it is the beneficiaries in whose hands the income will be assessed. The above decision was reaffirmed by the Supreme Court in the case of Moti Trust Vs CIT (236 ITR 37) The Appellant’s assessment for the AY was completed on 31.12.2011, the last date on which the scrutiny assessment has to be completed. Assessments in respect of beneficiaries have been completed prior to the completion of the assessment of the Appellant. Further, where the Department has exercised the option to tax the beneficiaries, the same i…

T vs. Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 1902/CHNY/2016[2009-10]Status: DisposedITAT Chennai07 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…eneficiaries, in view of decision of Supreme Court in the case of CIT Vs KamaliniKhatau (209 ITR 101), it is the beneficiaries in whose hands the income will be assessed. The above decision was reaffirmed by the Supreme Court in the case of Moti Trust Vs CIT (236 ITR 37) The Appellant’s assessment for the AY was completed on 31.12.2011, the last date on which the scrutiny assessment has to be completed. Assessments in respect of beneficiaries have been completed prior to the completion of the assessment of the Appellant. Further, where the Department has exercised the option to tax the beneficiaries, the same i…

ITO, Chennai vs. Tvs Shriram Growth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 1401/CHNY/2016[2010-11]Status: DisposedITAT Chennai07 Jun 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…eneficiaries, in view of decision of Supreme Court in the case of CIT Vs KamaliniKhatau (209 ITR 101), it is the beneficiaries in whose hands the income will be assessed. The above decision was reaffirmed by the Supreme Court in the case of Moti Trust Vs CIT (236 ITR 37) The Appellant’s assessment for the AY was completed on 31.12.2011, the last date on which the scrutiny assessment has to be completed. Assessments in respect of beneficiaries have been completed prior to the completion of the assessment of the Appellant. Further, where the Department has exercised the option to tax the beneficiaries, the same i…

ITO, Chennai vs. Tvs Shriram Grwoth Fund, Chennai

In the result, the Appeal of the assessee is partly allowed and the Revenue’s appeals dismissed

ITA 1345/CHNY/2016[2009-10]Status: DisposedITAT Chennai07 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Respondent: Mr.Percy J. Pardewalla, Sr
Section 10Section 115Section 161(1)Section 164Section 40A(2)(b)

…eneficiaries, in view of decision of Supreme Court in the case of CIT Vs KamaliniKhatau (209 ITR 101), it is the beneficiaries in whose hands the income will be assessed. The above decision was reaffirmed by the Supreme Court in the case of Moti Trust Vs CIT (236 ITR 37) The Appellant’s assessment for the AY was completed on 31.12.2011, the last date on which the scrutiny assessment has to be completed. Assessments in respect of beneficiaries have been completed prior to the completion of the assessment of the Appellant. Further, where the Department has exercised the option to tax the beneficiaries, the same i…

Moti Trust v. CIT (236 ITR 37) — Cited in 8 Judgments | BharatTax