Rajputana Trading Co. Ltd. v. CIT

72 ITR 286Supreme Court of India1969#16140 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2023.

Judgments citing Rajputana Trading Co. Ltd. v. CIT

M/S. ZENSAR TECHNOLOGIES LTD,MUMBAI vs. THE ACIT -2(3), MUMBAI

In the result, appeal filed by the revenue is dismissed

ITA 2908/MUM/2008[2003-2004]Status: DisposedITAT Mumbai12 May 2023AY 2003-2004

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Zensor Technologies Ltd V. Acit-2(3) Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent) Acit- 2(3) V. M/S. Zensor Technologies Ltd Room No. 555, Aayakar Bhavan Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent)

Section 10ASection 80HSection 92Section 92(1)Section 92CSection 94(7)

…een decided in favour of the assessee in its own case for AY 2001-02, the said income receipts ought to be considered as in the nature of business income. • Reliance is also placed on the decision of the Supreme Court in the case of Rajputana Trading Co. Ltd (72 ITR 286). In this case, the assessee was carrying on both speculative and non-speculative business. The system of account regularly employed being mercantile, any liability for payment of difference on account of speculative transactions was allowed as a deduction in computing the profit or loss in speculative business. During the year under consideration…

LAFFANS PETROCHEMICALS LTD,MUMBAI vs. ACIT CIRCLE-10(2) (1) , MUMBAI

In the result, appeal by the Revenue is dismissed

ITA 300/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Mar 2023AY 2017-18

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखाकार सद"यके सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18) ITA NO.298 TO 300/MUM/2022(A.Y.2014-15, 2015-16 & 2017-18) Laffans Petrochemicals Ltd. One BKC, 1302, 13th Floor, B-Wing, Plot No.C-66, G-Block, Bandra Kurla Complex, Bandra(East), Mumbai 400 051. PAN: AAACL-0645-D ...... अपीलाथ"/Appellant बनाम Vs. Asstt.Commissionerfo Income Tax, Circle 10(2)(1), Mu…

LAFFANS PETROCHEMICALS LTD,MUMBAI vs. INCOME TAX OFFICER WARD 10(2) (2) , MUMBAI

In the result, appeal by the Revenue is dismissed

ITA 299/MUM/2022[2015-16]Status: DisposedITAT Mumbai28 Mar 2023AY 2015-16

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखाकार सद"यके सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18) ITA NO.298 TO 300/MUM/2022(A.Y.2014-15, 2015-16 & 2017-18) Laffans Petrochemicals Ltd. One BKC, 1302, 13th Floor, B-Wing, Plot No.C-66, G-Block, Bandra Kurla Complex, Bandra(East), Mumbai 400 051. PAN: AAACL-0645-D ...... अपीलाथ"/Appellant बनाम Vs. Asstt.Commissionerfo Income Tax, Circle 10(2)(1), Mu…

LAFFANS PETROCHEMICALS LTD,MUMBAI vs. ACIT CIR -10(2) (1) , MUMBAI

In the result, appeal by the Revenue is dismissed

ITA 298/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Mar 2023AY 2014-15

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखाकार सद"यके सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18) ITA NO.298 TO 300/MUM/2022(A.Y.2014-15, 2015-16 & 2017-18) Laffans Petrochemicals Ltd. One BKC, 1302, 13th Floor, B-Wing, Plot No.C-66, G-Block, Bandra Kurla Complex, Bandra(East), Mumbai 400 051. PAN: AAACL-0645-D ...... अपीलाथ"/Appellant बनाम Vs. Asstt.Commissionerfo Income Tax, Circle 10(2)(1), Mu…

ACIT 2 (2)(1), MUMBAI vs. LAFFANS PETROCHEMICALS LTD., MUMBAI

In the result, appeal by the Revenue is dismissed

ITA 2552/MUM/2021[2014-15]Status: DisposedITAT Mumbai28 Mar 2023AY 2014-15

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखाकार सद"यके सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18) ITA NO.298 TO 300/MUM/2022(A.Y.2014-15, 2015-16 & 2017-18) Laffans Petrochemicals Ltd. One BKC, 1302, 13th Floor, B-Wing, Plot No.C-66, G-Block, Bandra Kurla Complex, Bandra(East), Mumbai 400 051. PAN: AAACL-0645-D ...... अपीलाथ"/Appellant बनाम Vs. Asstt.Commissionerfo Income Tax, Circle 10(2)(1), Mu…

COMMISSIONER OF INCOME TAX vs. JAYPEE DSC VENTURES LTD.

Accordingly, the same stands dismissed

ITA/357/2010HC Delhi11 Mar 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 143(3)Section 260A

…onaire is in default in due and faithful performance of its obligations under this Agreement, the Performance Security shall be continued till the default is cured.” 11. In Rajputana Trading Co. Ltd. v. Commissioner of Income-Tax, West Bengal, [1969] 72 ITR 286 (SC), it was held that when there is a fairly direct and proximate relationship between the income as deemed to be arising under Section 10(2A) and the speculative business which the assessee was carrying on, it would be most illogical and irrational to treat the so-called profit as having a neutral source and not springing out of the said bus…

Rajputana Trading Co. Ltd. v. CIT (72 ITR 286) — Cited in 6 Judgments | BharatTax