Nalinikant Ambalal Mody v. S.A.L. Narayan Row,CIT

61 ITR 428Supreme Court of India1966#1302 most cited

What is Nalinikant Ambalal Mody v. S.A.L. Narayan Row,CIT authority for?

Whether an income falls under one head of income or another is to be decided according to the common notions of a practical man, as the Income-tax Act provides no specific guidance. The Income-tax Act provides no specific guidance for determining the appropriate head of income.

87

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 1993 to 2026.

Also referred to as

Nalinikant Ambalal Mody v. S.A.L. Narayan Row · CIT · 61 ITR 428 · SC · head of income · charging section · common notions of practical man · determination of income · section 145 · judicial precedents

Sections most often in play

Section 143(3)Section 115BBESection 14Section 56Section 132Section 153ASection 234CSection 69

Issues it is cited on

section 145(1)section 69dsection 23aretention moneysection 55(2)section 46section 49section 211section 115baaminimum alternate taxsection 28(iv)prejudicial to interest of revenue

Judgments citing Nalinikant Ambalal Mody v. S.A.L. Narayan Row,CIT

M/S. Sadani Trading Company, Kolkata vs. Income Tax Officer, Ward-36(3), Kolkata

In the result, the appeal by the Assessee is allowed

ITA 2653/KOL/2013[2008-2009]Status: DisposedITAT Kolkata03 Feb 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No. 2653/Kol/2013 Assessment Year : 2008-09 M/S. Sadani Trading Company -Vs.- I.T.O., Ward-36(3), Kolkata Kolkata [Pan : Aakfs9991G) (Appellant) (Respondent) For The Appellant : Miss Karishma Jaiswal, Ca For The Respondent : David Z. Chawngthu, Addl.Cit

For Appellant: Miss Karishma Jaiswal, CAFor Respondent: David Z. Chawngthu, Addl.CIT
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM ] I.T.A No. 2653/Kol/2013 Assessment Year : 2008-09 M/s. Sadani Trading Company -vs.- I.T.O., Ward-36(3), Kolkata Kolkata [PAN : AAKFS9991G) (Appellant) (Respondent) For the Appellant : Miss Karishma Jaiswal, CA For the Respondent : David Z. Chawngthu, Addl.CIT Date of Hearing : 14.01.2016. Date of Pronouncement : 03.02.2016. ORDER This is an appeal by the Assessee against the order dated 2.8.2013 of CIT(A)- XX, Kolkata, relating to AY 2008-09. 2. Grounds No.1 and 2 raised by the Assessee read as follows: “1. a…

Nigara Hotels& Buildera ( P) Ltd vs. Commissioner of Income Tax

In the result, we set aside the

ITA/43/2014HC Delhi25 Mar 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 260

…business income as taxed by the AO does not lead to enhancement of income. Therefore, we are entitled to correct the head of income.” [emphasis supplied] 13. As observed in the majority view in Nalinikant Ambalal Mody v. CIT (1966) 61 ITR 428 (SC), the issue as to whether an income falls under one head or another has to be decided according to the common notions of practical men, for the Act does not provide complete guidance in such regard. 14. In rejecting the claim of the assessee in the case at hand treating the receipts in question as either income from business or income…

Commissioner of Income Tax vs. Rajan Nanda

The appeals of the Revenue are dismissed and those

ITA/400/2008HC Delhi16 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA No.400 of 2008, etc. Page 1 of 49 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision Delivered On: 16th December, 2011 (1) ITA 400/2008 COMMISSIONER OF INCOME TAX . . . Appellant VERSUS RAJAN NANDA . . .Respondent (2) ITA 1428/2008 RAJAN NANDA . . . Appellant…

CIT vs. Naresh Trehan

The appeals of the Revenue are dismissed and those

ITA/2073/2010HC Delhi16 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…* 0/o .:.:;. .e --~·,.---· .r . f. . ~ .. ll:INI "Jr!HIIE !Hill:GIHI CO{LJ)IRT Of !D>IEIL!Hilr AT NIEW IOIEIL!Hilr !Decision Delivered On: 16th December, 2011 '' I i I _. ·. . . , . . \" I . I J .. ,, I ... Appella~t I. . i ... Responde'!lt I . , . Appellamt . _ .. Respondent · . i · · ... Respon:dent . . . i . .. ~ Appe111ant I ,. ! I ... R~~po~dent .I ' . . I . ·. . Respondent ! . . ·' . Page 1 of 4, 1: . il ·i I . ! '' ' . ' I ' : . I ' j ' i i \. .. , I I I I I II i I I! J!- 1 I I ... , ·I· ,, .i . ~i ' Digitally Signed By:AMULYA…

Commissioner of Income Tax vs. Rajan Nanda

The appeals of the Revenue are dismissed and those

ITA - 400 / 2008HC Delhi16 Dec 2011

…ITA No.400 of 2008, etc. Page 1 of 49 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision Delivered On: 16th December, 2011 (1) ITA 400/2008 COMMISSIONER OF INCOME TAX . . . Appellant VERSUS RAJAN NANDA . . .Respondent (2) ITA 1428/2008 RAJAN NANDA . . . Appellant…

Commnr. of Income Tax, Mumbai vs. D.P. Sandu Bros Chembur (P) Ltd

C.A. No.-002335-002335 - 2003Supreme Court31 Jan 2005
For Respondent: D.P. Sandu Bros. Chembur (P) Ltd
Section 10(3)Section 2(24)(vi)Section 45Section 48Section 55(2)Section 56

…ed from capital gains by statute could be taxed as a casual or non recurring receipt under Section 10(3) read with Section 56. We are fortified in our view by a similar argument being rejected in Nalinikant Ambalal Mody Vs. S.A.L. Narayan Row CIT (1966) 61 ITR 428,432,435. The appeal is accordingly dismissed without any order as to costs.…

Shri Emil Webber vs. Commissioner of Income Tax, V&M, Nagpur

C.A. No.-003115-003116 - 1980Supreme Court19 Feb 1993
For Respondent: COMMISSIONER OF INCOME TAX, V AND M, NAGPUR
Section 14Section 17Section 195Section 2Section 56

…otal income under the Act shall be chargeable to income tax under the head ’income from other sources’, if it is not chargeable to income tax under any of the other heads specified in Section 14, Items A to E. [32A- B] N-4. Modi v. S.A.L., Narayana Rao, 61 ITR 428 SC; C.L T., Bombay v. Smt. T.P. Sidhwa, 133 ITR 840 and Mrs. Sheela Kaushish v. C.I. T. Delhi 131 [TR 435 SC, distinguished. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 3115-16 of 1980. From the Judgment and Order dated 15.6.1978 of the Bombay High Court in I.T. Ref. No. 458 of 1976. V.U. Eradi and Suman J. Khaitan for K…