Sino Securities (P.) Ltd. v. ITO

134 ITD 321Income Tax Appellate Tribunal2012#22419 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing Sino Securities (P.) Ltd. v. ITO

Icici Securities Ltd ( Earlier Known As Icici Brokerage Services Ltd), Mumbai vs. Addl CIT RG 4(1), Mumbai

Appeal of the assessee is allowed and that of department is dismissed, as above

ITA 5789/MUM/2010[2006-07]Status: DisposedITAT Mumbai26 Jul 2019AY 2006-07

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2006-07

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Neil Philip
Section 10(34)Section 143(3)Section 14ASection 234BSection 40A(2)(b)

…der of CIT(A), assessee is in appeal before us. 5. At the time of hearing, the ld. Representative for the assessee fairly pointed out that the above issue is covered by the decision of co-ordinate bench in the case of Sino Securities (P.) Ltd. vs. ITO [2012] 134 ITD 321 (Mumbai) wherein it was held that BSE Card is not an asset of the nature referred under Section 32(1)(ii) of the Act and thus, depreciation on the said asset is not allowable. Thus, the ld. Representative agrees that the issue is covered against the assessee and in favour of the Revenue. As such, this Ground of appeal is dismissed. 6. The next i…

Motilal Oswal Commodities Brokers P.Ltd, Mumbai vs. DCIT CC 22, Mumbai

The appeals of the assessee are allowed

ITA 650/MUM/2014[2010-11]Status: DisposedITAT Mumbai02 Nov 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2009-10 & Assessment Year : 2010-11

Section 32Section 32(1)(ii)

…preciation u/s 32 of the Act being in the nature of intangible asset. Although the ld. D.R. has relied in support of the Revenue’s case on this issue on the decision of co-ordinate bench of this Tribunal in the case of Sino Securities (P.) Ltd. Vs. ITO [2012] 134 ITD 321 (Mum) and in the case of Sunidhi Consultancy Services vs. DCIT reported in [2012] 50 SOT 223 (Mum), it is observed that the claim of depreciation made by the assessee in these cases was in respect of shares issued by the Bombay Stock Exchange in lieu of membership cards under the scheme of Corporatisation and Demutualisation and keeping in view t…

Motilal Oswal Commodities Broker P. Ltd, Mumbai vs. ACIT Cen Cir 22, Mumbai

The appeals of the assessee are allowed

ITA 335/MUM/2013[2009-10]Status: DisposedITAT Mumbai02 Nov 2016AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2009-10 & Assessment Year : 2010-11

Section 32Section 32(1)(ii)

…preciation u/s 32 of the Act being in the nature of intangible asset. Although the ld. D.R. has relied in support of the Revenue’s case on this issue on the decision of co-ordinate bench of this Tribunal in the case of Sino Securities (P.) Ltd. Vs. ITO [2012] 134 ITD 321 (Mum) and in the case of Sunidhi Consultancy Services vs. DCIT reported in [2012] 50 SOT 223 (Mum), it is observed that the claim of depreciation made by the assessee in these cases was in respect of shares issued by the Bombay Stock Exchange in lieu of membership cards under the scheme of Corporatisation and Demutualisation and keeping in view t…

Sino Securities (P.) Ltd. v. ITO (134 ITD 321) — Cited in 3 Judgments | BharatTax