Narottam Pereira Ltd. vs. CIT (1953) 23 ITR 454 (Bom), CIT v. Nandlal Gandalal

110 TTJ 920Income Tax Appellate Tribunal#22006 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 13(4)Section 250Section 253Section 6(3)Section 90

Judgments citing Narottam Pereira Ltd. vs. CIT (1953) 23 ITR 454 (Bom), CIT v. Nandlal Gandalal

Essar Communications Limited, Mauritius vs. ACIT, Circle-1 (2)(2), New Delhi

ITA 340/DEL/2022[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri N. Venkatraman, ASG
Section 250Section 253Section 6(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER Essar Com Limited, vs. ACIT, Circle 1(2)(2), 10, Frere Felix De Valois Street, New Delhi. Post Louis, Mauritius. (PAN :AABCE6655R) Essar Communications Limited, vs. ACIT, Circle 1(2)(2), 10, Frere Felix De Valois Street, New Delhi. Post Louis, Mauritius. (PAN : AABCE7190F) (APPELLANT) (RESPONDENT) ASSESSEE BY :Shri Percy Pardiwala, Sr. Advocate Shri Nishant Thakkar, Advocate Shri Hiten Thakkar, Advocate Shri Anand Jain, CA REVENUE BY :Shri N. Venkatraman, AS…

Essar Com Limited, Mauritius vs. ACIT, Circle 1(2)(2), New Delhi

ITA 339/DEL/2022[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahman

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri N. Venkatraman, ASG
Section 250Section 253Section 6(3)

…ent is situated wholly in India during that year. Reference in this regard could be inter alia placed on the following: . Nandlal Gandalal 40 ITR 1 (SC); . Erin Estate v CIT 34 ITR 1 (SC); . Narottam Periera Ltd 23 ITR 454 (Born); . Radha Rani Holdings P. Ltd 110 TTJ 920 (Del IT AT) ; . Memorandum explaining Finance bill 2015 to give background the way pre-amended Section 6 (3)(ii) of the Act was understood by the legislature In the present case, the same has not been satisfied for the reasons mentioned below: 1. The decisions to purchase VEL shares, borrow money for purchase and sale of VEL shares have been ta…

Shri Prashant Trivedi, Prop. of Kudos Shipping Corporation, Bhavnagar vs. The Income Tax Officer, International Taxation, Gandhidham

In the result, both the appeals of the assessee are allowed

ITA 572/RJT/2012[2010-11]Status: DisposedITAT Rajkot20 Jan 2020AY 2010-11
For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri Anil Kumar Das, D.R
Section 163(2)Section 172Section 234B

…• residence of shareholder • passport of owner All shows that Faber Ship Broker is resident of Denmark and its 'POEM' is in Denmark. Therefore 'head and brain' of Faber Ship Broker is situated in Denmark. Reliance placed on - > Radha Rani Holdings Pvt. Ltd.( 110 TTJ 920) > Saraswati Holding Corp. Int. Vs. DDIT (16 SOT 535) (D) > De Beers Cons. Mines Ltd. (1906 AC 455) (HL) Arabian Express Line Ltd. (212ITR 31) 17. It is noteworthy that in that case of same assessee and on identical facts CIT(A) has allowed the benefit of DTAA to the assessee (Page No.53 to 84). However revenue has filed appeal against those orde…