Mum.) 5. Shree Capital Services Ltd. v. ACIT

4 SOT 593Income Tax Appellate Tribunal2005#24841 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2012 to 2018.

Judgments citing Mum.) 5. Shree Capital Services Ltd. v. ACIT

ACIT - 4(2)(1), Mumbai vs. Progressive Share Brokers Pvt. Ltd., Mumbai

The appeal of the Revenue is dismissed

ITA 5317/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Jun 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Acit-4(2)(1), M/S Progressive Share Room No.642, 6Th Floor, Brokers Pvt. Ltd. बनाम/ Aayakar Bhavan, B, 1St Floor, Fort Chambers, Vs. M. K. Road, Homi Modi Cross Street, Mumbai-400020 Off. Hamam Street, Fort, Mumbai-400001 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaacp6712H

Section 14ASection 43(5)Section 73

…year 2009-10 ; 4. Asst. CIT v. Sucham Finance and Investments (I) Ltd. [2007] 290 ITR (AT) 379 (Mumbai) ; 5. Shree Capital Services Ltd. v. Asst. CIT [2009] 318 ITR (AT) 1 (Kol) [SB] ; [2009] 121 ITD 498 (Kol) [SB] ; 6. C. Bharath Kumar v. Deputy CIT [2005] 4 SOT 593 (Bang.) ; 7. Deputy CIT v. SSKI Investors Services (P.) Ltd. [2008] 113 TTJ (Mumbai) 511; and 8. Apollo Tyres Ltd. v. CIT [2002] 255 ITR 273 (SC)." 20. The learned counsel for the assessee, on the other hand, has submitted that the assessee is in the business of cash future arbitrage. The assessee takes benefit in the price difference in the two…

Jm Financial Services Ltd, Mumbai vs. JCIT (OSD) 4(3), Mumbai

Accordingly dismissed. However, in view of our findings given above, the appeal of the assessee is treated as partly allowed

ITA 3654/MUM/2014[2009-10]Status: DisposedITAT Mumbai28 Dec 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Gargassessment Year: 2009-10 M/S. J.M. Financial Services The Joint Commissioner Of Ltd., Income-Tax (Osd)-4(3), (Formerly Jm Financial Room No.635, Services Pvt. Ltd.), Aayakar Bhavan, Vs. 7Th Floor, Cnergy, M.K. Road, Appasaheb Marathe Marg, Mumbai - 400020 Prabhadevi, Mumbai – 400 025 Pan: Aaacj5977A (Appellant) (Respondent) Assessment Year: 2009-10

For Appellant: Shri K. Shivaram, A.RFor Respondent: Shri Alok Johri, D.R

Section 14A

…d. vs. ACIT 5(1), Mumbai – ITA No.5631/M/12 for A.Y. 2009-10 (ITAT-Mumbai) 4. ACIT vs. Sucham Finance & Investment – (2007) 290 ITR 379 (ITAT Mum.) 5. Shree Capital Services Ltd. vs. ACIT (2009) 121 ITD 498 (Kol. ITAT) (SB) 6. C. Bharath Kumar vs. DCIT (2005) 4 SOT 593 (Bang.) (ITAT) 7. DCIT vs. Sski Investors Services (P) Ltd. – (2008) 113 TTJ 511 (ITAT)(Mum) 8. Apollo Tyres Ltd. vs. CIT (2002) 255 ITR 273 (SC)” 20. The Ld. Counsel for the assessee, on the other hand, has submitted that the assessee is in the business of cash future arbitrage. The assessee takes benefit in the price difference in the two differ…

CIT vs. Hermonos Zubadi Investment Pvt Ltd

The appeal is dismissed

ITA - 222 / 2012HC Delhi13 Apr 2012

Section 143(3)Section 154Section 43(5)

…applicable to derivative trading. There was thereafter decision of the Mumbai Tribunal in R.B.K. Securities Pvt. Ltd. v. ITO, (2008) 118 TTJ 465. There is an earlier decision of Bangalore Bench of Tribunal in C. Bharath Kumar v. Deputy CIT, (2005) 4 SOT 593 (Bangalore) in which a similar legal view was taken. Subsequently, Special Bench of Tribunal was constituted and these decisions were reversed in Shree Capital Services Ltd. v. ACIT, (2009) 318 ITR (AT) 1. . 4. The different views and conflicting decisions are indicative that the legal interpretation of Section 43(5) was not free…