SC in Kartikeya Sarabhai v. CIT

94 Taxmann 164Supreme Court of India1997#11848 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 14ASection 194HSection 2(19AA)Section 2(47)Section 28(iv)Section 35ABBSection 35DDSection 36(1)(iii)

Issues it is cited on

section 86section 47demergersection 2(47)deemed dividendamalgamationprofits and gains of business or professionfair market valuetransferpersoncompanyindia

Judgments citing SC in Kartikeya Sarabhai v. CIT

Assistant Commissioner of Income Tax, Chennai vs. Manikandan, Chennai

ITA 2986/CHNY/2025[2017-18]Status: DisposedITAT Chennai16 Feb 2026AY 2017-18

Bench: Shri Aby T. Varkey & Ms. Padmavathy.Sआयकर अपील सं./Ita No.2986/Chny/2025 निर्धारण वर्ष /Assessment Year: 2017-18 The Asst. Commissioner Of Income Tax, Non Corporate Circle-4(1), Chennai. Manikandan, Vs. No.15/16/17, Vision Towers, 2Nd Floor, Yogam Garden, Valasarvakkam, Chennai - 600 087. Pan: Behpm 6583A (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By प्रत्यर्थी की ओर से /Revenue By Mr. R. Sivaraman, Advocate Ms. R. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख /Date Of Pronouncement 11.02.2026 16.02.2026 Per Padmavathy.S, A.M: आदेश / Order This Appeal By The Revenue Is Against The Order Of The Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi, (In Short "Cit(A)") Passed U/S. 250 Of The Income Tax Act, 1961 (In Short "The Act") Dated 26.08.2025 For Assessment Year (Ay) 2017-18. The Assessee Raised The Following Ground Of Appeal: “1. The Order Of The Ld Cit(A) Is Contrary To Law & Facts & Circumstances Of The Case. 2 The Ld Cit(A) Erred In Deleting The Addition Made By The Ao Of An Amount Of Rs.2,98,29,315/- Credited In Assessee'S Capital Account By M/S Crcl Llp, In Which Assessee Is A Partner, For Sacrificing / Relinquishing - 2 -:

Section 147Section 2Section 2(14)Section 2(47)Section 250Section 45Section 45(3)

…आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENΝΑΙ श्री एबी टी. वर्की, न्यायिक सदस्य एवं सुश्री पदमावती यस, लेखा सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND MS. PADMAVATHY.S, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2986/Chny/2025 निर्धारण वर्ष /Assessment Year: 2017-18 The Asst. Commissioner of Income Tax, Non Corporate Circle-4(1), Chennai. Manikandan, Vs. No.15/16/17, Vision Towers, 2nd floor, Yogam Garden, Valasarvakkam, Chennai - 600 087. PAN: BEHPM 6583A (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee by प्रत्यर्थी क…

Suvarna Chandrakant Bhojane, Mumbai vs. ITO 42(3)(4), Mumbai

Appeal is allowed

ITA 1997/MUM/2025[2015-16]Status: DisposedITAT Mumbai06 Oct 2025AY 2015-16

Bench: Smt. Beena Pillai (Jm) & Shri Omkareshwar Chidara (Am) Suvarna Chandrakant Bhojane Ito 42(3)(4) Flat No. 401, 4Th Floor, Wadhwa Kautilya Bhavan Group, Boulevard-3, Lbs Marg Vs. Bandra Kurla Ghatkopar West, Mumbai-400 Complex, Bandra-E 086. Mumbai-400 051. Pan : Agipb2777K Appellant Respondent

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Shri S.C. Agarwal
Section 2(47)(vi)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “B” Bench, Mumbai. Before Smt. Beena Pillai (JM) & Shri Omkareshwar Chidara (AM) Suvarna Chandrakant Bhojane ITO 42(3)(4) Flat No. 401, 4th Floor, Wadhwa Kautilya Bhavan Group, Boulevard-3, LBS Marg Vs. Bandra Kurla Ghatkopar West, Mumbai-400 Complex, Bandra-E 086. Mumbai-400 051. PAN : AGIPB2777K Appellant Respondent : Shri S.C. Agarwal Assessee by : Shri Leyaqat Ali Aafaqui Revenue by : 24/07/2025 Date of Hearing Date of pronouncement : 06/10/2025 O R D E R Per Omkareshwar Chidara (AM) :- In the above cited appeal, the issue to be adjudicated is whether the Reve…

Seabird Marine Services Private Limited, Jamnagar vs. ACIT, Circle - 1, Jamnagar, Jamangar

ITA 83/RJT/2025[2017-18]Status: DisposedITAT Rajkot30 May 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 83/Rjt/2025 (निर्धारण वर्ष/Assessment Year: (2017-18) Seabird Marine Services Pvt. Vs. Ltd. Office No. 309 & 310, Centroid Luxuria, Nr. Crystal Mall, Khodiyar Colony, Aerodrome Road, Jamnagar 361006 Assistant Commissioner Of Income-Tax, Circle-1, Jamnagar, Aayakar Bhawan, Nr. Subhash Bridge, Jamnagar -Rajkot Highway, Jamnagar स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccs 9869 C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant By : Shri S. N. Soparkar, Ld. Ar Respondent By : Shri Sanjay Punglia, Ld. Cit-Dr Date Of Hearing : 30/04/2025 Date Of Pronouncement : 30/05/2025 Per Dr. A. L. Saini, Am: आदेश / Order Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2017-18, Is Directed Against The Order Passed By The National Faceless Appeal Centre (Nfac), Dehi/ Commissioner Of Income Tax (Appeal) [In Short 'Ld. Cit(A)'], Dated 02.01.2025, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer, Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”), Vide Order Dated 31.12.2019. 2. Grounds Of Appeal Raised By The Assessee Are As Follows: “All The Below Mentioned Grounds Of Appeal Are Independent & Without Prejudices To Each Other.

For Appellant: Shri S. N. Soparkar, Ld. ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Section 114Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 83/RJT/2025 (निर्धारण वर्ष/Assessment Year: (2017-18) Seabird Marine Services Pvt. Vs. Ltd. Office No. 309 & 310, Centroid Luxuria, Nr. Crystal Mall, Khodiyar Colony, Aerodrome Road, Jamnagar 361006 Assistant Commissioner of Income-tax, Circle-1, Jamnagar, Aayakar Bhawan, Nr. Subhash Bridge, Jamnagar -Rajkot Highway, Jamnagar स्थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCS 9869 C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant by : Shri S. N…

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Idea Cellular Limited, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4513/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

Idea Cellular Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4318/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

ITO 16(1)(3), Mumbai vs. Prem Ramanand Sagar, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 598/MUM/2020[2011-12]Status: DisposedITAT Mumbai16 Aug 2021AY 2011-12
Section 143(3)Section 45(3)Section 48Section 500Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER ITO-16(1)(3) Vs. Shri Prem Ramanand Sagar Mumbai Sagar Villa, Road No.12-A Ward – 16(1)(3) J.V.P.D. Scheme Mumbai Mumbai – 400 049 Room No.438, 4th Floor Aayakar Bhavan M.K.Road, Mumbai-400 020 PAN/GIR No.AAPPS2469E (Appellant) .. (Respondent) Revenue by Ms. Shreekala Pardeshi Assessee by Ms. Neha Paranjpe Date of Hearing 11/08/2021 Date of Pronouncement 16/08/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.598/Mum/2020 for A.Y.2011-12 arises out o…

Anik Industries Ltd, Mumbai vs. DCIT CC 40, Mumbai

The appeal stands allowed

ITA 7189/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Mar 2020AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.7189/Mum/2014 (िनधा"रण वष" / Assessment Year:2010-11) M/S. Anik Industries Ltd. Dcit-Central Circle -40 बनाम/ 610, Tulsiani Chambers Mumbai. Vs. Nariman Point, Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacm-2696-K (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकरअपील सं./ I.T.A. No.5234/Mum/2016 (िनधा"रण वष" / Assessment Year:2012-13) M/S. Anik Industries Ltd. Dcit-Central Circle -40 बनाम/ 610, Tulsiani Chambers Mumbai. Vs. Nariman Point, Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacm-2696-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Bhupendra Shah-Ld. Ar ""थ"कीओरसे/Respondent By : Shri Manoj Kumar-Ld. Dr सुनवाईकीतारीख/ : 17/01/2020 Date Of Hearing घोषणाकीतारीख / : 19/03/2020 Date Of Pronouncement

For Appellant: Shri Bhupendra Shah-Ld. ARFor Respondent: Shri Manoj Kumar-Ld. DR
Section 143(3)

…1 M/s Anik Industries Ltd. Assessment Years-2010-11 & 2012-13 आयकर अपीलीय अिधकरण “ऐ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.7189/Mum/2014 (िनधा"रण वष" / Assessment Year:2010-11) M/s. Anik Industries Ltd. DCIT-Central Circle -40 बनाम/ 610, Tulsiani Chambers Mumbai. Vs. Nariman Point, Mumbai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACM-2696-K (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकरअपील सं./ I.T.A. No.5234/Mum/2016 (िनधा"रण वष"…

ACIT 16(1), Mumbai vs. Prem Sagar, Mumbai

Appeal of the revenue is dismissed

ITA 7442/MUM/2016[2012-13]Status: DisposedITAT Mumbai16 Oct 2019AY 2012-13

Bench: Shri Pramod Kumar & Shri Ravish Soodacit- 16(1), Room No.439, Shri. Prem Sagar, Sagar Villa, N.S Road No. Aayakar Bhavan, M.K.Marg, 12A, Jvpd Scheme, Vile Parle (W), Vs. Mumbai 400 049. Mumbai – 400 049. Pan – Aapps2469E (Appellant) (Respondent)

For Appellant: Shri. KumarPadmapani Bohra, D.RFor Respondent: Shri. K. Gopal &Ms. Neha Paranjpe, A.R‟s
Section 143(1)Section 143(2)Section 143(3)Section 2(22)(e)Section 45Section 45(3)Section 48Section 50Section 50C

…ACIT, 16(1) Vs. Shri. Prem Sagar – ITA No. 7442/Mum/2016 1 A.Y 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Before Shri Pramod Kumar, Vice President and Shri Ravish Sood, Judicial Member ACIT- 16(1), Room No.439, Shri. Prem Sagar, Sagar Villa, N.S Road No. Aayakar Bhavan, M.K.Marg, 12A, JVPD Scheme, Vile Parle (W), Vs. Mumbai 400 049. Mumbai – 400 049. PAN – AAPPS2469E (Appellant) (Respondent) Appellant by :Shri. KumarPadmapani Bohra, D.R Respondent by : Shri. K. Gopal &Ms. Neha Paranjpe, A.R‟s Date of Hearing : 03.10.2019 Date of Pronouncement : 16.10.2019 O R D E R PER RAVISH SOOD, JM The…

Sarrangan Ashok, Chennai vs. ITO Non Corporate Ward 15(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 544/CHNY/2019[2015-16]Status: DisposedITAT Chennai19 Aug 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./I.T.A.No.544/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Shri Sarrangan Ashok, H37/12, Gita Apartments, Non Corporate Ward – 15(1),. Kumanan Street, Kalashektra Chennai. Colony, Besant Nagar, Chennai – 600 090. Pan: Aafpa6211N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri B. Sagadevan, JCIT
Section 143(3)Section 234Section 234ASection 45(2)Section 45(3)Section 50C

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.544/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Shri Sarrangan Ashok, H37/12, Gita Apartments, Non Corporate Ward – 15(1),. Kumanan Street, Kalashektra Chennai. Colony, Besant Nagar, Chennai – 600 090. PAN: AAFPA6211N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri B. Rama…