Mrs. Amy F. Cama v. CIT

237 ITR 82High Court1999#20108 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 115BAA Section 160 Section 161 Section 54

Judgments citing Mrs. Amy F. Cama v. CIT

SMT. PASHIBEN PRAJAPATI FAMILY TRUST (DISC),AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3(3)(5), AHMEDABAD

The appeal of the assessee is partly allowed in the manner as indicated above

ITA 305/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad16 Aug 2024AY 2021-22

Bench: Ld. Cit(A) Has In-Turn Arisen From The Intimation Dated 07.12.2022 Issued By Cpc, Bengaluru, U/S.154(Cpc/2122/U5/ 314311772) Of The Act.

For Appellant: Shri Rupesh R Shah, AdvocateFor Respondent: Shri Sanjay Jain, Sr. D.R

Section 154Section 164(1)Section 250Section 80Section 80C

…u/s 80C and 80TTA which is otherwise available to individuals , as all the beneficiaries under the instant Trust being individuals. Reference is drawn to judgment and order of Hon’ble Bombay High Court in the case of Mrs. Amy F. Cama v. CIT reported in (1999) 237 ITR 82(Bom. HC) and judgment and order of Hon’ble Jurisdictional High Court in the case of Niti Trust v. CIT , reported in (1997) 90 taxman 169(Gij. HC) and judgment and order of Hon’ble Gujarat High Court in the case of Deepak Family Trust(supra). In view of my above discussions and on the same analogy, I also do not find any reasons and justification f…

INCOME TAX OFFICER, KAUTILYA BHAWAN vs. PETROLEUM TRUST, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 2694/MUM/2024[2021]Status: DisposedITAT Mumbai02 Aug 2024

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Madhur Agarwal & Shri Nimesh Vora, A/RsFor Respondent: Ms. Madhu Malati Ghosh, CIT, D/R

Section 115BSection 160Section 161Section 161(1)Section 163Section 9

…le to the person represented by it i.e., RIIHL which was taxed u/s 115BAA of the Act. 8. At this stage it would be pertinent to refer to the decision of the Hon’ble Jurisdictional High Court of Bombay in the case of Mrs. Amy F. Cama vs. CIT reported in [1999] 237 ITR 82 (Bombay), wherein the Hon’ble High Court considered the following facts:- “ FACTS The assessee was the sole trustee and beneficiary of the testamentary trust created by her husband who died on 27-7-1955 leaving behind him the estate which included an immovable property. She was given the right to deal with the property in the manner she may deem…

THE ITO, WARD-3(3)(4),, AHMEDABAD vs. RAEVA PARIKH TRUST,, AHMEDABAD

In the result, the appeal is dismissed

ITA 2346/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad25 Jun 2019AY 2013-14

Section 143(3)Section 54

…eneficiary is individual and therefore I agree with the contention is that the trust is to be assessed in the capacity of individual. This principle is laid down by the Bombay High Court in the case of Mrs. Amy F. Cama [Trustee of Late M.R. Adenwalla V/s. CIT 237 ITR 82] and several authorities mentioned in the written submission dated 01-06-2016 from Para No. 1 to 7. Hon'ble Supreme Court in the case of Mrs. Arundhati Balkrishna V/s. CIT 177 ITR 275 affirmed the Gujarat High Court decision and Gujarat High Court decision in the case of CIT V/s. Smt. Veenaben Vadilal 197 ITR 156 laid down the same principle. 6.8…

BALGOPAL TRUST,MUMBAI vs. ACIT 18(1), MUMBAI

In the result this appeal filed by the assessee stands allowed for statistical purposes

ITA 5661/MUM/2016[2012-13]Status: DisposedITAT Mumbai03 May 2017AY 2012-13

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri. Prakash K. JotwaniFor Respondent: Shri. N.P. Singh

Section 161Section 54Section 54F

…irst issue. Against this order assessee is in appeal before us. 5. Ld. Counsel of the assessee submitted that the issue is squarely covered in favour of the assessee by the decision of Hon’ble jurisdictional High Court in the case of Mrs. Amy F. Cama vs. CIT 237 ITR 82. He further submitted that decision by other High Courts also support the assessee’s case. For this proposition Ld. Counsel placed reliance upon the decision of Hon’ble Gujarat High Court in the case of Niti Trust And Ors. vs. CIT 221 ITR 435. Ld. Counsel further reliance upon CBDT direction dated 01.08.2012 6. Per contra Ld. D.R submitted that t…