Narender Kumar Singh v. CIT

158 ITR 799High Court#16908 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Issues it is cited on

section 55(2)section 139(9)section 49fresh tangible materialsection 55going concernvaluation of sharesfull value of considerationtransfer of capital assetindexed cost of acquisitiondate of transfersection 48

Judgments citing Narender Kumar Singh v. CIT

ACIT, JAMMU vs. SH VIKRAMADITYA SINGH, JAMMU

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 269/ASR/2007[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…enue has been dismissed by the Hon‟ble Delhi High Court in ITA No.685/2008 dated 07.07.2008. Similar view has also been taken in the following decisions:- i. Narender Kumar Singh vs CIT reported in 191 ITR 316(All.) ii. Grindlays Bank ltd. vs CIT reported in 158 ITR 799 (Cal.) iii. CIT vs S. Balasubramainiam reported in 159 ITR 288 (Mad) iv. Iqbal Singh Atwal vs CIT reported in 147 ITR 599 (Cal.) 61. So far as the contention of the Revenue that aforesaid judgments of the Tribunal and the High Court are per incurium of Supreme Court judgments in Mahadeo Jalan, Kusumben Mahadevia and particularly Ambalal Sarabhai…

ACIT, CIR-II, JAMMU vs. SMT. YASHORAJYA LAXMI, JAMMU

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 268/ASR/2007[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…enue has been dismissed by the Hon‟ble Delhi High Court in ITA No.685/2008 dated 07.07.2008. Similar view has also been taken in the following decisions:- i. Narender Kumar Singh vs CIT reported in 191 ITR 316(All.) ii. Grindlays Bank ltd. vs CIT reported in 158 ITR 799 (Cal.) iii. CIT vs S. Balasubramainiam reported in 159 ITR 288 (Mad) iv. Iqbal Singh Atwal vs CIT reported in 147 ITR 599 (Cal.) 61. So far as the contention of the Revenue that aforesaid judgments of the Tribunal and the High Court are per incurium of Supreme Court judgments in Mahadeo Jalan, Kusumben Mahadevia and particularly Ambalal Sarabhai…

ACIT, JAMMU vs. DR KARAN SINGH, JAMMU

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 267/ASR/2007[1998-99\u005cu005cu005cu005cu005cu005cu005cu005c]Status: DisposedITAT Delhi24 Jan 2022

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…enue has been dismissed by the Hon‟ble Delhi High Court in ITA No.685/2008 dated 07.07.2008. Similar view has also been taken in the following decisions:- i. Narender Kumar Singh vs CIT reported in 191 ITR 316(All.) ii. Grindlays Bank ltd. vs CIT reported in 158 ITR 799 (Cal.) iii. CIT vs S. Balasubramainiam reported in 159 ITR 288 (Mad) iv. Iqbal Singh Atwal vs CIT reported in 147 ITR 599 (Cal.) 61. So far as the contention of the Revenue that aforesaid judgments of the Tribunal and the High Court are per incurium of Supreme Court judgments in Mahadeo Jalan, Kusumben Mahadevia and particularly Ambalal Sarabhai…

ACIT, JAMMU vs. SH M.K. AJAT SHATRU, JAMMU

In the result, all the fours appeals filed by the Revenue are dismissed and the three Cross Objections as well as the ground as per Rule 27 are allowed

ITA 263/ASR/2003[1998-99]Status: DisposedITAT Delhi24 Jan 2022AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri C.S. Aggarwal, SrFor Respondent: Shri S.D. Kapila, Spl
Section 139(9)Section 147Section 148

…enue has been dismissed by the Hon‟ble Delhi High Court in ITA No.685/2008 dated 07.07.2008. Similar view has also been taken in the following decisions:- i. Narender Kumar Singh vs CIT reported in 191 ITR 316(All.) ii. Grindlays Bank ltd. vs CIT reported in 158 ITR 799 (Cal.) iii. CIT vs S. Balasubramainiam reported in 159 ITR 288 (Mad) iv. Iqbal Singh Atwal vs CIT reported in 147 ITR 599 (Cal.) 61. So far as the contention of the Revenue that aforesaid judgments of the Tribunal and the High Court are per incurium of Supreme Court judgments in Mahadeo Jalan, Kusumben Mahadevia and particularly Ambalal Sarabhai…

FIRST ADVANTAGE QUEST RESEARCH LTD,MUMBAI vs. DCIT (IT)2(3)(1), MUMBAI

ITA 1546/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Jan 2018AY 2012-13
For Appellant: S/Shri Porus Kaka/Nishant Thakkar and Jasmin AmalsadvalaFor Respondent: S/Shri V. Jenardhanan, Saurabh Deshpande-DR
Section 143(3)Section 254(1)

…by the break-up method and the fact that the purchaser and vendor are associated with each other in business is not a fact which would bring the transaction within such special circumstances.” In the case of Grindlays Bank Ltd.,the Hon’ble Calcutta High Court(158 ITR 799)has held that in the case of a company which is a going concern and whose shares are not quoted on the stock exchange,the profits which the company has been making and should be capable of making or, in other words, the profit-earning capacity of the company would ordinarily determine the value of its shares.The break-up value will not be appropr…

Narender Kumar Singh v. CIT (158 ITR 799) — Cited in 5 Judgments | BharatTax