Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT v. Oman International Bank Saog. (

220 CTR 319High Court#10356 most cited

What is Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT v. Oman International Bank Saog. ( authority for?

The case supports the ratio laid down in various High Court decisions and the Apex Court's ruling in T.R.F. Ltd. vs CIT concerning the amendment of Section 36(1)(vii) prior to April 1989.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2022.

Also referred to as

Securities and Credits Pvt. ltd. · DCIT v. Oman International Bank Saog. · CIT vs Morgan Securities and Credits Pvt. ltd. · Section 36(1)(vii) · amendment prior to April 1989 · irrecoverable debt · T.R.F. Ltd. vs CIT

Judgments citing Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT v. Oman International Bank Saog. (

Asst CIT 1 (3)(2), Mumbai vs. M/S Janakalyn Sahakari Bank Ltd., Mumbai

In the result these appeals by the revenue are allowed for statistical purposes

ITA 6840/MUM/2019[2009-10]Status: DisposedITAT Mumbai06 Jan 2022AY 2009-10

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 143(2)Section 143(3)Section 263Section 36Section 36(1)(vii)Section 36(1)(yii)

…vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and credits 4 M/s. Janakalyan Sahakari Bank Limited Pvt. Ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog.(313 ITR 128)(Bom.), CIT vs. Star chemicals(Bom.) Pvt. Ltd. 220 CTR 319 (BOM.), CIT vs. Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s. Excel Fashion Pvt. Ltd. (201 taxation 216)(Del.), CIT vs Auto Meters 292 ITR 345 (Dei.). So, far as, the reliance upon the decision in Kashmir trading Company vs DCIT and Ahmadabad Electricity Company Ltd. (supra), the decision from the Hon'ble Rajasthan High Court and Gujar…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

ITA 1187/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…port from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). So far as, the reliance upon the decision in Kashmir Trading Company vs DCIT and Ahamadabad Electricity Company Ltd. (supra), the decision from Hon’ble Rajasthan High court and Guj…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

ITA 1188/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2018AY 2013-14

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…port from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). So far as, the reliance upon the decision in Kashmir Trading Company vs DCIT and Ahamadabad Electricity Company Ltd. (supra), the decision from Hon’ble Rajasthan High court and Guj…

Sharekhan Ltd, Mumbai vs. DCIT CC 3(3), Mumbai

ITA 469/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2018AY 2013-14

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…port from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). So far as, the reliance upon the decision in Kashmir Trading Company vs DCIT and Ahamadabad Electricity Company Ltd. (supra), the decision from Hon’ble Rajasthan High court and Guj…

Sharekhan Ltd, Mumbai vs. ACIT CC 3(3), Mumbai

ITA 468/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…port from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). So far as, the reliance upon the decision in Kashmir Trading Company vs DCIT and Ahamadabad Electricity Company Ltd. (supra), the decision from Hon’ble Rajasthan High court and Guj…

M.K. Creations, Mumbai vs. ITO WD 14(1)(3), Mumbai

The appeal of the assessee is allowed

ITA 3885/MUM/2014[2010-11]Status: DisposedITAT Mumbai07 Apr 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Years: 2010-11 M/S M.K. Creations, Income Tax Officer C/O- Shankarlal Jain & Ward-14(1)(3), बनाम/ Associates, Earnest House, Vs. 12, Engineer Building, Nariman Point, 265, Princess Street, Mumbai-400021 Mumbai-400002 ("नधा"रती/Assessee) (राज"व /Revenue) Pa No.:-Aaafm2004J "नधा"रती क" ओर से / Assessee By Shri Shankarlal Jain Shri Suman Kumar-Dr राज"व क" ओर से / Revenue By 06/04/2017 सुनवाई क" तार"ख / Date Of Hearing : 07/04/2017 आदेश क" तार"ख /Date Of Order:

Section 14Section 143(3)Section 50Section 72

…M. K. Creations ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). So far as, the reliance upon the decision in Kashmir Trading Company vs DCIT and Ahamadabad Electricity Company Ltd. (supra), the decision from Hon’ble Rajasthan High court and Gujarat…

ITO, New Delhi vs. M/S. Modi Apollo International Group Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue for A

ITA 223/DEL/2011[2007-08]Status: DisposedITAT Delhi30 Nov 2016AY 2007-08

Bench: : Shri L.P. Sahu & Smt. Beena Pillai

For Appellant: Sh. Ajay Vohra, Sr. Advocate &For Respondent: Shri Rajesh Kumar, Sr. DR
Section 143(1)Section 195Section 35ASection 40

…xman 5 (Delhi) • CIT v. Autometers Limited: 292 ITR 345 (Del) • CIT vs. Coates of India Limited: 232 ITR 324 (Cal) • CIT vs. Brilliant Tutorials (P) Ltd: 292 ITR 399 (Mad) • Nandlal Vithaldas v. CIT: 180 ITR 609 (Bom) • CIT v. Star Chemicals (Bombay) P. Ltd.: 220 CTR 319 • DIT v. Oman International Bank SAOG: 313 ITR 128 (Bom) Reliance is placed on the recent Circular No. 12/2016 issued by CBDT clarified that it is sufficient for the assessee to write off the debts as irrecoverable in the books of accounts to claim deduction. Having regard to the aforesaid decisions of the Courts it is amply clear that it has b…

DCIT (OSD) RG 8(1), Mumbai vs. Control Print (India) Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 2005/MUM/2014[2006-07]Status: DisposedITAT Mumbai17 May 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Rajendraassessment Year: 2006-07 Dcit(Osd), Range-8(1), M/S Control Print (India) Ltd. Room No.260A, 2Nd Floor, C-106, Hind Saurashtra बनाम/ Aayakar Bhavan, Industrial Estate, M.V. Road, Vs. M.K. Road, Marol Naka, Andheri (East), Mumbai-400020 Mumbai-400059 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacc5378C

Section 143(1)Section 143(2)Section 36(1)(vii)

…port from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). So far as, the reliance upon the decision in Kashmir Trading Company vs DCIT and Ahamadabad Electricity Company Ltd. (supra), the decision 6 M/s Control Print (India) Ltd. from Ho…

Crisil Risk and Infrstructure Solutions Ltd, Mumbai vs. Asst CIT 10(3), Mumbai

The appeal of the Revenue is dismissed

ITA 6338/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Nov 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year- 2008-09 Dcit-10(3), M/S Crisil Risk & Room No.451, 4Th Floor, Infrastructure Solution Ltd. बनाम/ Aayakar Bhavan, Central Avenue, Vs. Maharshi Karve Road, Hiranandani Business Park, Mumbai-400020 Powai, Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M Assessment Year- 2008-09 M/S Crisil Risk & Dcit-10(3), Infrastructure Solution Ltd. Room No.451, 4Th Floor, बनाम/ Central Avenue, Aayakar Bhavan, Vs. Hiranandani Business Maharshi Karve Road, Park, Powai, Mumbai-400020 Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M

Section 143(3)Section 36(1)(vii)

…support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). In view of these facts and the judicial pronouncements discussed hereinabove, this ground of the assessee is allowed. 3. The next ground pertains to disallowance of Rs.2,02,55,399/- m…

DCIT 10(3), Mumbai vs. Crisil Risk & Infrastructure Soluiton Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 6207/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Nov 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year- 2008-09 Dcit-10(3), M/S Crisil Risk & Room No.451, 4Th Floor, Infrastructure Solution Ltd. बनाम/ Aayakar Bhavan, Central Avenue, Vs. Maharshi Karve Road, Hiranandani Business Park, Mumbai-400020 Powai, Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M Assessment Year- 2008-09 M/S Crisil Risk & Dcit-10(3), Infrastructure Solution Ltd. Room No.451, 4Th Floor, बनाम/ Central Avenue, Aayakar Bhavan, Vs. Hiranandani Business Maharshi Karve Road, Park, Powai, Mumbai-400020 Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M

Section 143(3)Section 36(1)(vii)

…support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.). In view of these facts and the judicial pronouncements discussed hereinabove, this ground of the assessee is allowed. 3. The next ground pertains to disallowance of Rs.2,02,55,399/- m…