Paharpur Cooling Towers Ltd. v. CIT

338 ITR 295High Court2011#24561 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2019.

Judgments citing Paharpur Cooling Towers Ltd. v. CIT

Jai Bhikshu Credit and Holding Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee are allowed

ITA 2911/DEL/2016[2012-13]Status: DisposedITAT Delhi28 May 2019AY 2012-13

Bench: Smt Beena A Pillai & Shri Prashant Maharishijai Bhikshu Credit & Holding Vs. Dcit, Ltd, F-591, Sarita Vihar, Circle-13(1), New Delhi New Delhi Pan: Aaacj0774F (Appellant) (Respondent)

For Appellant: Shri V P Guta & Anuvav KumarFor Respondent: Ms. Naina Soin Kapil, Sr. DR

Section 143(3)Section 73

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Jai Bhikshu Credit and Holding Vs. DCIT, Ltd, F-591, Sarita Vihar, Circle-13(1), New Delhi New Delhi PAN: AAACJ0774F (Appellant) (Respondent) Assessee by : Shri V P Guta & Anuvav Kumar, Adv Revenue by: Ms. Naina Soin Kapil, Sr. DR Date of Hearing 25/03/2019 Date of pronouncement 28/05/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-5, Delhi dated 01.04.2016 for the Assessment Year 2012-13. 2.…

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

…cannot be adjusted or set off against the profit and loss arrived out of delivery based share transactions. He, in this respect, has strongly relied upon the decision of the hon'ble Calcutta High Court in the case of Paharpur Cooling Towers Ltd. v. CIT [2011] 338 ITR 295 (Cal) to contend that when any purchase or sale of shares by certain companies would be speculative transaction for the purpose of section 73, the loss arising therefrom cannot be set off or carried forward by treating the same as non-speculative as section 43(5) of the Act excludes the delivery based share transactions from the preview of specul…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment 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 Dy. Commissioner of Income- M/s. J.M. Financial Services tax-4(3), Ltd., 6th Fl., R. No.649, (Formerly JM Financial Aayakar…