Shah Investments and Financial Consultants Pvt. Ltd. v. DCIT

2 SOT 371Income Tax Appellate Tribunal2005#17139 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing Shah Investments and Financial Consultants Pvt. Ltd. v. DCIT

Assistant Commissioner of Income Tax 32(3), Mumbai vs. Sagar Construction, Mumbai

ITA 5270/MUM/2019[2012-13]Status: DisposedITAT Mumbai21 Sept 2021AY 2012-13

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Acit 32(3) M/S Sagar Construction Room No. 732, 7Th Floor, Vs. C-402, Gokul Divine, Irla, S.V. Kautilya Bhavan, Bkc, Road, Vile Parle (W), Bandra (E) Mumbai – 400 051 Mumbai - 400 056 Pan No. Aagfs8539N (Revenue) (Assessee) Assessee By : Shri Vimal Punmiya, A.R Revenue By : Shri Gurbinder Singh, D.R Date Of Hearing : 16/09/2021 Date Of Pronouncement : 21/09/2021

For Appellant: Shri Vimal Punmiya, A.RFor Respondent: Shri Gurbinder Singh, D.R

Section 143(1)Section 143(2)Section 143(3)

…radia Construction P. Ltd., 39 taxmann.com; Circular No.4/2007, dated 15-6-2007; Karan R Bahl, 37 taxmann.com 29; Rajan R Bahl, 12 taxmann.com 447; Nashik Capital Financial Services Ltd., 33 taxmann.com 190, Shah-La Investment & Financial Consultants P. Ltd., 2 SOT 371; Mafatlal Fabrics Ltd., 17 taxmann.com 50; Devji Nenshi Palani, 28 taxmann.com 209; Veena Karla 37 taxmann.com 208 and Manoj Kumar Samdaria, 52 taxmann.com 247 (SC), and contended that in view of these decisions, the AO was justified in treating the gains offered on sale of shares as business income. It was argued by ld. CITDR that the dominant jud…

DCIT, New Delhi vs. Sh. Mahesh Kumar, New Delhi

In the result, the appeal of the department is dismissed

ITA 173/DEL/2012[2008-09]Status: DisposedITAT Delhi13 Dec 2016AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 173/Del/2012 : Asstt. Year : 2008-09 Dcit, Vs Sh. Mahesh Kumar, Circle-21(1), C-13/170, Sector-3, Rohini, New Delhi Delhi-110085 (Appellant) (Respondent) Pan No. Aalpk4117B Assessee By : Sh. Ved Jain, Adv. Revenue By : Sh. P. Dum Kanunjna, Cit Dr Date Of Hearing : 16.09.2016 Date Of Pronouncement : 13.12.2016 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 17.10.2011 Of Ld. Cit(A)-Xxii, New Delhi.

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. P. Dum Kanunjna, CIT DR

Section 143(1)Section 271A

…Jagarnath Prasad Chhawchharia 176 ITR 217 (HC-Patna) " Commissioner of Income-tax v Associated Industrial Development Co. (P) Limited (1971) 82 ITR 586 (SC) " Shah-La Investment and Financial Consultants (P) Limited v Deputy Commissioner of Income tax [2005] 2 SOT 371 (ITAT- Hyderabad) 18 Mahesh Kumar " Geeta Devl Mahipal v Income tax officer [2004] I SOT 468 (ITAT-Jodhpur) " Hitesh Satishchandra Doshi Etemia v Joint Commissioner of Income tax (ITA No. 6497/Mum/2009) ITAT, Mumbai " Mahendra C. Shah v Assistant Commissioner of Income tax (IT Appeal No. 6289/Mum./2008)(ITAT- Mumbai) " Management Structure & Syste…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…285 (SC) ii. J. M. Share & Stock Brokers Limited V. JCIT: ITA No. 2801/ Mum/ 00 iii. ACIT V. Motilal Oswal: [2006] 8 SOT 771 (Mum.) iv. Janak S. Rangwalla V. ACIT: [2007] 11 SOT 627 (Mum.) v. Shah-La Investments and Financial Consultants (P) Ltd. v. Dy. CIT: 2 SOT 371 (Hyd. Tri.) vi. ACIT v. Shri Sunder Iyer: ITA No. 295/Mum/2001 (share broker) vii. Sugamchand C. Shah v. ACIT: Lex ID 390372 (Ahd. Tri.) viii. Vinod M. Shah vs Addl. CIT: 2010 38 SOT 503 (Mum Tri.) ix. DCIT V. Ramesh Babu Lal in IT No‘s. 4084/ Mum/ 2009 (Mum. Trib.) x. Nagindas P. Sheth (HUF) vs. ACIT (ITAT Mumbai) xi. DCIT v. M/s. Eterna Steel & I…

ACIT RG 4(2), Mumbai vs. Nvs Brokerage P[ Ltd, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 8295/MUM/2010[2007-08]Status: DisposedITAT Mumbai21 Jul 2016AY 2007-08

Bench: Shri R.C.Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08

For Appellant: Shri. Pramod Kumar Parida & MsFor Respondent: Shri. B. Satyaramayana Rajo

Section 143(3)

…. The Ld. counsel relied upon the decision rendered by the Mumbai Tribunal in Janak S. Rangwala Vs. ACIT (ITA No 1163/Mum/2004 dated 19.12.2006), decision rendered by the Hyderabad Tribunal in Shah Investments and Financial Consultants Pvt. Ltd. vs DCIT [2005]2 SOT 371(Hyd) and judgment delivered by the Hon’ble High Court of Madras in N.S.S. Investments vs P. Ltd. [2005] 277 ITR 149(Mad) to substantiate his contentions. The Ld. Counsel for the assessee relying on the judgments passed by the Hon’ble Supreme Court in Ashok Viniyoga Ltd. vs CIT 84 ITR 264(SC), Karam Chand Thakur & Bros.Pvt. Ltd.vs CIT 82 ITR 899 (SC…

N vs. Brokerage P. Ltd, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 7280/MUM/2010[2007-08]Status: DisposedITAT Mumbai21 Jul 2016AY 2007-08

Bench: Shri R.C.Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08

For Appellant: Shri. Pramod Kumar Parida & MsFor Respondent: Shri. B. Satyaramayana Rajo

Section 143(3)