Raja Mohan Raja Bahadur v. CIT

66 ITR 378Reported decision1967#14334 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 143(3)Section 2(47)Section 260ASection 28Section 28(iv)Section 45Section 47(vii)Section 49(1)(iii)(e)
Read the full judgment

Issues it is cited on

extinguishment of rightssection 269uarecord datesection 10(2)section 49section 39transferee companytransferor companysection 47section 53asection 53compulsory acquisition

Judgments citing Raja Mohan Raja Bahadur v. CIT

M/S Jindal Equipment Leasing Consultancy Services Ltd vs. Commissioner of Income Tax

Appeals stand disposed of in the aforesaid terms

C.A. No.-000152-000152 - 2026Supreme Court09 Jan 2026

Bench: HON'BLE MR. JUSTICE R. MAHADEVAN

Section 143(3)Section 28Section 47

…before the beginning of such year and after the 1st day of April, 1933, are brought into or received in the taxable territories by him during such year. The Act does not contain much guidance as to cases in which tax is to be levied on income 32 (1967) 66 ITR 378 46 received, and cases in which tax is to be levied on income accrued or arisen. Section 13 however requires that income, profits and gains for the purposes of Sections 10 and 12 shall be computed in accordance with the method of accounting regularly employed by the assessee. If accounts are maintained according to the mercantile system,…

The Commissioner of Income Tax vs. M/S Nalwa Investment Ltd

Appeals are allowed

ITA/822/2005HC Delhi07 Aug 2020

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 260ASection 391Section 47

…so. I cannot think that income-tax is due or not according to the manner in which the person making the profit pleases to deal with it." (p. 167) 8. These observations have been quoted with approval by this Court in Raja Mohan Raja Bahadur v. CIT [1967] 66 ITR 378. In that case, the assessee, carrying on business of money-lending, had obtained a decree against a debtor and had received Encumbered Estate Bonds of U.P. Government in part satisfaction of the liability of the debtor. The said Bonds were sold by the appellant in the year relevant to the assessment year subsequent to the year in which they…

Commissioner of Income Tax Del vs. M/S Mansarovar Investments Ltd

Appeals are allowed

ITA/961/2005HC Delhi07 Aug 2020

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 260ASection 391Section 47

…so. I cannot think that income-tax is due or not according to the manner in which the person making the profit pleases to deal with it." (p. 167) 8. These observations have been quoted with approval by this Court in Raja Mohan Raja Bahadur v. CIT [1967] 66 ITR 378. In that case, the assessee, carrying on business of money-lending, had obtained a decree against a debtor and had received Encumbered Estate Bonds of U.P. Government in part satisfaction of the liability of the debtor. The said Bonds were sold by the appellant in the year relevant to the assessment year subsequent to the year in which they…

Commissioner of Income Tax Del vs. M/S Abhuinandan Investments Lt

Appeals are allowed

ITA - 853 / 2005HC Delhi07 Aug 2020
Section 260ASection 391Section 47

…so. I cannot think that income-tax is due or not according to the manner in which the person making the profit pleases to deal with it." (p. 167) 8. These observations have been quoted with approval by this Court in Raja Mohan Raja Bahadur v. CIT [1967] 66 ITR 378. In that case, the assessee, carrying on business of money-lending, had obtained a decree against a debtor and had received Encumbered Estate Bonds of U.P. Government in part satisfaction of the liability of the debtor. The said Bonds were sold by the appellant in the year relevant to the assessment year subsequent to the year in which they…

Commissioner of Income Tax Del vs. M/S M/S Jindal Equipment Leasi

Appeals are allowed

ITA - 935 / 2005HC Delhi07 Aug 2020
Section 260ASection 391Section 47

…so. I cannot think that income-tax is due or not according to the manner in which the person making the profit pleases to deal with it." (p. 167) 8. These observations have been quoted with approval by this Court in Raja Mohan Raja Bahadur v. CIT [1967] 66 ITR 378. In that case, the assessee, carrying on business of money-lending, had obtained a decree against a debtor and had received Encumbered Estate Bonds of U.P. Government in part satisfaction of the liability of the debtor. The said Bonds were sold by the appellant in the year relevant to the assessment year subsequent to the year in which they…

Commissioner of Income Tax Del vs. M/S Mansarovar Investments Ltd

Appeals are allowed

ITA - 961 / 2005HC Delhi07 Aug 2020
Section 260ASection 391Section 47

…so. I cannot think that income-tax is due or not according to the manner in which the person making the profit pleases to deal with it." (p. 167) 8. These observations have been quoted with approval by this Court in Raja Mohan Raja Bahadur v. CIT [1967] 66 ITR 378. In that case, the assessee, carrying on business of money-lending, had obtained a decree against a debtor and had received Encumbered Estate Bonds of U.P. Government in part satisfaction of the liability of the debtor. The said Bonds were sold by the appellant in the year relevant to the assessment year subsequent to the year in which they…

ACIT, New Delhi vs. M/S Modland Wears Pvt. Ltd., New Delhi

In the result, the Ground Nos

ITA 3587/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09

Section 143(3)Section 14A

…(i) Westminister Bank Ltd. Vs. Osler (Inspector of Taxes) [1993] 1 ITR 65 (HL); (ii) Royal Insurance Co. Ltd. Vs. Stephen [1928] 14 TC22(kb) (iii) Californian Copper Syndicate Vs. Harris [1904] 5 TC 159(C. Exchq.) (iv) Raja Mohan Raja Bahadur Vs. CIT [1967] 66 ITR 378; (v) British South Africa Co. Vs. Varty (Inspector of Taxes) [1966] AC 381; (vi) Sir Kikabhai Premchand Vs. CIT, (1953) 24 ITR 506 (SC) (vii) CIT Vs. Dhanuka & Sons, (1980), 124 ITR 24(Cal.) (viii) ACIT Vs. Bright Star Investment (P) Ltd. (ITAT-Mum.) (ix) CIT Vs. Bai Shirinbai K. Kooka 5.6 In view of the ratio of the judgments, the Ld. CIT(A) del…

Raja Mohan Raja Bahadur v. CIT (66 ITR 378) — Cited in 7 Judgments | BharatTax