Sh. Ram Chit (P) Ltd. v. DCIT

83 ITD 792Income Tax Appellate Tribunal#14453 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2009 to 2018.

Judgments citing Sh. Ram Chit (P) Ltd. v. DCIT

M/S. Shri Ram Chits Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad

In the result, this ground of appeal of the assessee is allowed

ITA 1993/HYD/2017[2014-15]Status: DisposedITAT Hyderabad08 Jun 2018AY 2014-15

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Shri C. Srinivas Reddy
Section 21

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1992 & 1993/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Shriram Chits (P) ltd., vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 3(1), Hyderabad. PAN – AAFCS 49160 Appellant Respondent ITA Nos. 1947 & 1948/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Dy. Commissioner of vs. Shriram Chits (P) ltd., Income-tax, Circle – 3(1), Hyderabad. Hyderabad. PAN – AAFCS 49160 Appellant Respondent Assessee by: Shri K.C. Devdas Revenue by: Shri C. Sriniv…

M/S. Shri Ram Chits Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad

In the result, this ground of appeal of the assessee is allowed

ITA 1992/HYD/2017[2013-14]Status: DisposedITAT Hyderabad08 Jun 2018AY 2013-14

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Shri C. Srinivas Reddy
Section 21

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1992 & 1993/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Shriram Chits (P) ltd., vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 3(1), Hyderabad. PAN – AAFCS 49160 Appellant Respondent ITA Nos. 1947 & 1948/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Dy. Commissioner of vs. Shriram Chits (P) ltd., Income-tax, Circle – 3(1), Hyderabad. Hyderabad. PAN – AAFCS 49160 Appellant Respondent Assessee by: Shri K.C. Devdas Revenue by: Shri C. Sriniv…

Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad vs. M/S. Shri Ram Chits Private Limited, Hyderabad

In the result, this ground of appeal of the assessee is allowed

ITA 1948/HYD/2017[2014-15]Status: DisposedITAT Hyderabad08 Jun 2018AY 2014-15

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Shri C. Srinivas Reddy
Section 21

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1992 & 1993/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Shriram Chits (P) ltd., vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 3(1), Hyderabad. PAN – AAFCS 49160 Appellant Respondent ITA Nos. 1947 & 1948/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Dy. Commissioner of vs. Shriram Chits (P) ltd., Income-tax, Circle – 3(1), Hyderabad. Hyderabad. PAN – AAFCS 49160 Appellant Respondent Assessee by: Shri K.C. Devdas Revenue by: Shri C. Sriniv…

Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad vs. M/S. Sriram Chits Private Limited, Hyderabad

In the result, this ground of appeal of the assessee is allowed

ITA 1947/HYD/2017[2013-14]Status: DisposedITAT Hyderabad08 Jun 2018AY 2013-14

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Shri C. Srinivas Reddy
Section 21

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1992 & 1993/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Shriram Chits (P) ltd., vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 3(1), Hyderabad. PAN – AAFCS 49160 Appellant Respondent ITA Nos. 1947 & 1948/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Dy. Commissioner of vs. Shriram Chits (P) ltd., Income-tax, Circle – 3(1), Hyderabad. Hyderabad. PAN – AAFCS 49160 Appellant Respondent Assessee by: Shri K.C. Devdas Revenue by: Shri C. Sriniv…

Panchajanya Chits Pvt. Ltd vs. DCIT

In the result, appeal stands dismissed

ITA 393/BANG/2013[2009-10]Status: DisposedITAT Bangalore04 May 2016AY 2009-10

Bench: Shri. Sunil Kumar Yadav & Shri. Abraham P. Georgei.T.A No.393/Bang/2013 (Assessment Year : 2009-10) Panchajanya Chits P. Ltd, No.344, 1St Floor, Vinaya Complex, Chickpet, Bangalore 560 053 .. Appellant Pan : Aaccp5556H V. Deputy Commissioner Of Income-Tax, Circle – 12(2), Bangalore .. Respondent Assessee By : Shri. C. R. Nulvi, Ca Revenue By : Dr. P. K. Srihari, Addl. Cit Heard On : 02.05.2016 Pronounced On : 04.05.2016 O R D E R Per Abraham P. George:

For Appellant: Shri. C. R. Nulvi, CAFor Respondent: Dr. P. K. Srihari, Addl. CIT

…pt that no one can make profits out of himself. The essence of mutuality is of complete identity between the contributor and the participator. These identical set of facts were examined by the ITAT, Hyderabad Bench in the case of Shriran'Chits (P)Ltd, v. CIT (83 ITD 792) wherein the principle of mutuality has been rejected after elaborately discussing the various case laws including the decision of the AP High court in the case of CIT v, Kovur Textiles Co. (136 ITR 61). Therefore, in the light of these discussions, we confirm the orders of the CIT(A) on this issue, ITA.393/Bang/2013 Page - 12 11. Against the la…

Commissioner of Income Tax Delih Xvii vs. Sahib Chits Delhi P. Ltd

ITA/44/2008HC Delhi24 Jul 2009

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE VALMIKI J. MEHTA

Section 194ASection 2Section 201Section 260A

…fied the default at Rs. 8, 17,683/- including tax (TDS), surcharge and interest payable by it. 3. In appeal, the action of the AO was quashed by the learned CIT(A) following the decisions in the below mentioned cases: a) Sh. Ram Chit (P) Ltd. v. DCIT, 83 ITD 792 b) Baldeep Singh v. Union of India, 199 ITR 628 c) Shriram Chits & Investment (P) Ltd. v. Union of India & Ors., AIR 1993 SC 2063 (2074). Besides the aforementioned, the learned CIT(A) has also relied on Para 4 of the CBDT Circular No. 647 dated 22.3.1993. The ITAT affirmed the aforesaid orders of the CIT (A) while dismissing the…

Commissioner of Income Tax Delih Xvii vs. Sahib Chits Delhi P. Ltd

ITA - 44 / 2008HC Delhi24 Jul 2009
Section 194ASection 2Section 201Section 260A

…fied the default at Rs. 8, 17,683/- including tax (TDS), surcharge and interest payable by it. 3. In appeal, the action of the AO was quashed by the learned CIT(A) following the decisions in the below mentioned cases: a) Sh. Ram Chit (P) Ltd. v. DCIT, 83 ITD 792 b) Baldeep Singh v. Union of India, 199 ITR 628 c) Shriram Chits & Investment (P) Ltd. v. Union of India & Ors., AIR 1993 SC 2063 (2074). Besides the aforementioned, the learned CIT(A) has also relied on Para 4 of the CBDT Circular No. 647 dated 22.3.1993. The ITAT affirmed the aforesaid orders of the CIT (A) while dismissing the…

Sh. Ram Chit (P) Ltd. v. DCIT (83 ITD 792) — Cited in 7 Judgments | BharatTax