Rameshwarlal Sanwarmal v. CIT

122 ITR 162Supreme Court of India#18863 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2020 to 2021.

Issues it is cited on

accumulated profitssection 2(22)deemed dividendsection 2(22)(e)beneficial ownerprevious yearpersoncompanyindiabusinessinterest

Judgments citing Rameshwarlal Sanwarmal v. CIT

Tci Exim P.Ltd, New Delhi vs. ACIT, Circle-25(1), New Delhi

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

ITA 4195/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Nov 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 4194/Del/2018 : Asstt. Year : 2013-14 Ita No. 4195/Del/2018 : Asstt. Year : 2014-15 Tci Exim Pvt. Ltd., Vs Acit, C/O Ravi Gupta, Adv., Circle-25(2), E-6A, Kailash Colony, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaact8397A Assessee By : Sh. Ruchesh Sinha, Adv. Revenue By : Sh. Ratan Singh, Sr. Dr Date Of Hearing: 21.10.2021 Date Of Pronouncement: 02.11.2021

For Appellant: Sh. Ruchesh Sinha, AdvFor Respondent: Sh. Ratan Singh, Sr. DR
Section 2(22)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4194/Del/2018 : Asstt. Year : 2013-14 ITA No. 4195/Del/2018 : Asstt. Year : 2014-15 TCI Exim Pvt. Ltd., Vs ACIT, C/o Ravi Gupta, Adv., Circle-25(2), E-6A, Kailash Colony, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACT8397A Assessee by : Sh. Ruchesh Sinha, Adv. Revenue by : Sh. Ratan Singh, Sr. DR Date of Hearing: 21.10.2021 Date of Pronouncement: 02.11.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeals have been filed by the…

Tci Exim Pvt. Ltd., New Delhi vs. ACIT, Circle- 25(2), New Delhi

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

ITA 4194/DEL/2018[2013-14]Status: DisposedITAT Delhi02 Nov 2021AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 4194/Del/2018 : Asstt. Year : 2013-14 Ita No. 4195/Del/2018 : Asstt. Year : 2014-15 Tci Exim Pvt. Ltd., Vs Acit, C/O Ravi Gupta, Adv., Circle-25(2), E-6A, Kailash Colony, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaact8397A Assessee By : Sh. Ruchesh Sinha, Adv. Revenue By : Sh. Ratan Singh, Sr. Dr Date Of Hearing: 21.10.2021 Date Of Pronouncement: 02.11.2021

For Appellant: Sh. Ruchesh Sinha, AdvFor Respondent: Sh. Ratan Singh, Sr. DR
Section 2(22)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4194/Del/2018 : Asstt. Year : 2013-14 ITA No. 4195/Del/2018 : Asstt. Year : 2014-15 TCI Exim Pvt. Ltd., Vs ACIT, C/o Ravi Gupta, Adv., Circle-25(2), E-6A, Kailash Colony, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACT8397A Assessee by : Sh. Ruchesh Sinha, Adv. Revenue by : Sh. Ratan Singh, Sr. DR Date of Hearing: 21.10.2021 Date of Pronouncement: 02.11.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeals have been filed by the…

The Dy. CIT 4(1), Indore vs. M/S. Ryder Trans International (P) Ltd., Indore

In the result appeal of the Revenue is partly allowed

ITA 720/IND/2019[2012-13]Status: DisposedITAT Indore30 Apr 2021AY 2012-13

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Royassessment Year 2012-13

Section 139(1)Section 147Section 148Section 2(22)Section 2(22)(e)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER Assessment Year 2012-13 DCIT-4(1), : Revenue Indore V/s M/s Ryder Trans International Pvt. Ltd, 402, Shekhar Central, Palasia Sqaure, Indore : Respondent PAN: AADCR5570J Revenue by Shri Harshit Bari, Sr.DR Assessee by S/Shri Asish Goyal & N.D. Patwa, ARs Date of Hearing 07.04.2021 Date of Pronouncement 30.04.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal filed at the instance of the Revenue for Assessme…

Global E-Business Operations Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, the appeal of the assessee is treated as allowed

ITA 725/BANG/2017[2012-13]Status: DisposedITAT Bangalore04 Dec 2020AY 2012-13

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.725/Bang/2017 Assessment Year: 2012-13

For Appellant: Shri Sarath Rao, A.RFor Respondent: Shri Sanjay Kumar, D.R
Section 143(3)

…Bangalore Page 7 of 18 further submitted that to perpetuate an error is no heroism as held by Hon’ble Supreme Court in the case of Distributors Baroda Ltd (155 ITR 120). He submitted that the Hon’ble Supreme Court has held in the case of Rameshlal Sanwarmal (122 ITR 162) has held that the error committed in earlier decision could be corrected in a later decision. 15. The Ld A.R, in reply, submitted that, in various decisions rendered by High Courts, it has been held that the brand value plays a significant role. He submitted that M/s Infosys Ltd has given brand value computation at page 70 of its annual report.…

Rameshwarlal Sanwarmal v. CIT (122 ITR 162) — Cited in 4 Judgments | BharatTax