PCIT v. Quark Media House India Pvt. Ltd.

391 ITR 145High Court2017#14135 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2023.

Issues it is cited on

illegal paymentcircle ratefull value of considerationsection 48section 69bsection 45interest u/s 234aon-moneysection 50csection 50section 56(2)fair market value

Judgments citing PCIT v. Quark Media House India Pvt. Ltd.

ACIT, New Delhi vs. Smt Usha Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3862/DEL/2015[2006-07]Status: DisposedITAT Delhi15 Dec 2023AY 2006-07

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…the consideration is higher than the value as per circle rates. h) During course of hearing before Hon'ble Tribunal, besides relying upon the order of CIT (A), the Assessee has further relied upon the case of PCIT v. Quark Media House India Pvt. Ltd [2017] 391 ITR 145 (P&H), wherein Hon'ble Punjab and Haryana High Court has held that the full value of the consideration is neither the market value nor necessarily the price stated in the document for sale but the price actually arrived at between the parties to the transaction. The court pointed out that though understatement of consideration is taxable, but no…

ACIT, New Delhi vs. Smt Anju Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3860/DEL/2015[2011-12]Status: DisposedITAT Delhi15 Dec 2023AY 2011-12

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…the consideration is higher than the value as per circle rates. h) During course of hearing before Hon'ble Tribunal, besides relying upon the order of CIT (A), the Assessee has further relied upon the case of PCIT v. Quark Media House India Pvt. Ltd [2017] 391 ITR 145 (P&H), wherein Hon'ble Punjab and Haryana High Court has held that the full value of the consideration is neither the market value nor necessarily the price stated in the document for sale but the price actually arrived at between the parties to the transaction. The court pointed out that though understatement of consideration is taxable, but no…

ACIT, New Delhi vs. Smt Anju Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3859/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Dec 2023AY 2010-11

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…the consideration is higher than the value as per circle rates. h) During course of hearing before Hon'ble Tribunal, besides relying upon the order of CIT (A), the Assessee has further relied upon the case of PCIT v. Quark Media House India Pvt. Ltd [2017] 391 ITR 145 (P&H), wherein Hon'ble Punjab and Haryana High Court has held that the full value of the consideration is neither the market value nor necessarily the price stated in the document for sale but the price actually arrived at between the parties to the transaction. The court pointed out that though understatement of consideration is taxable, but no…

ACIT, New Delhi vs. Smt Anju Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3858/DEL/2015[2006-07]Status: DisposedITAT Delhi15 Dec 2023AY 2006-07

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…the consideration is higher than the value as per circle rates. h) During course of hearing before Hon'ble Tribunal, besides relying upon the order of CIT (A), the Assessee has further relied upon the case of PCIT v. Quark Media House India Pvt. Ltd [2017] 391 ITR 145 (P&H), wherein Hon'ble Punjab and Haryana High Court has held that the full value of the consideration is neither the market value nor necessarily the price stated in the document for sale but the price actually arrived at between the parties to the transaction. The court pointed out that though understatement of consideration is taxable, but no…

ACIT, New Delhi vs. Smt. Anju Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3831/DEL/2015[2005-06]Status: DisposedITAT Delhi15 Dec 2023AY 2005-06

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…the consideration is higher than the value as per circle rates. h) During course of hearing before Hon'ble Tribunal, besides relying upon the order of CIT (A), the Assessee has further relied upon the case of PCIT v. Quark Media House India Pvt. Ltd [2017] 391 ITR 145 (P&H), wherein Hon'ble Punjab and Haryana High Court has held that the full value of the consideration is neither the market value nor necessarily the price stated in the document for sale but the price actually arrived at between the parties to the transaction. The court pointed out that though understatement of consideration is taxable, but no…

ACIT, New Delhi vs. M/S. Satya Realtors Pvt. Ltd., New Delhi

In the result, the appeals in ITA Nos

ITA 3826/DEL/2015[2011-12]Status: DisposedITAT Delhi15 Dec 2023AY 2011-12

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…the consideration is higher than the value as per circle rates. h) During course of hearing before Hon'ble Tribunal, besides relying upon the order of CIT (A), the Assessee has further relied upon the case of PCIT v. Quark Media House India Pvt. Ltd [2017] 391 ITR 145 (P&H), wherein Hon'ble Punjab and Haryana High Court has held that the full value of the consideration is neither the market value nor necessarily the price stated in the document for sale but the price actually arrived at between the parties to the transaction. The court pointed out that though understatement of consideration is taxable, but no…

Dr H Krishna vs. The Deputy Commissioner Income Tax

In the result, we do not find

ITA/541/2014HC Karnataka17 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 142(1)Section 143(2)Section 260Section 260A

…e has been placed on 'ASHISH PLASTIC INDUSTRIES VS. ACIT', 2015-TIOL-51-SC-IT, 'M.BASHEER AHAMED VS. CIT, (2013) 352 ITR 157 (MAD), 'CIT VS. GEORGE HENDERSON & CO. LTD', (1967) 66 ITR 622 (SC), 'PR. CIT VS. QUARK MEDIA HOUSE INDIA (P.) LTD.', (2017 391 ITR 145 (P & H), and 'HIRA LAL RAM DAYAL VS. CIT', (1980) 122 ITR 461 (P & H). 5. On the other hand, learned counsel for the revenue submitted that the assessee had mentioned the 8 cost of acquisition as Rs.11.32 Crores in the Special Power Of Attorney, which is a registered document. It is further submitted that the assessee in fact is attempt…