Smt. Aarti Mittal (2014) (i) 149 ITD 728 (Hyd. Trib.); (ii) Mridu Hari Dalmia Parivar Trust v. Assessing Officer

158 ITD 521Income Tax Appellate Tribunal2016#19322 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing Smt. Aarti Mittal (2014) (i) 149 ITD 728 (Hyd. Trib.); (ii) Mridu Hari Dalmia Parivar Trust v. Assessing Officer

ITO, New Delhi vs. M/S Core Agencies Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 1905/DEL/2011[1997-98]Status: DisposedITAT Delhi14 Jul 2017AY 1997-98

Bench: Shri I. C. Sudhir & Shri L. P. Sahui.T. Appeal Nos. 1590 & 1905/Del/2011 Assessment Years : 1996-97 & 1997-98. Income Tax Officer, M/S. Core Agencies Pvt. Ltd., Ward : 3 (4), Vs. 401–Padma Tower–Ii, New Delhi. 22, Rajendra Place, N E W D E L H I 110 008. Pan : Aaacc 2712 Q (Appellant) (Respondent)

For Appellant: Shri Satyen Sethi, AdvFor Respondent: Shri Anil Kumar Sharma, Sr. D.R
Section 143(1)Section 143(3)

…chased / sold during the year. 11. Besides, the decisions cited above, the ld. AR placed reliance on the following decisions :- ITO Vs. Smt. Aarti Mittal (2014) (i) 149 ITD 728 (Hyd. Trib.); (ii) Mridu Hari Dalmia Parivar Trust Vs. Assessing Officer (2016) 158 ITD 521 (Del.); 27 I.T. Appeal Nos. 1590 & 1905/Del/2011 Assessment Years : 1996-97 & 1997-98. 12. We have already discussed the facts of the case in the above paragraphs. It is second round of appeal before the Tribunal. On earlier occasion, the Tribunal vide its common order dated 28.09.2007 in ITA. Nos. 212 & 2717/Del/2003 (assessment years 1996-97 a…

ITO, New Delhi vs. M/S Core Agencies Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 1590/DEL/2011[1996-97]Status: DisposedITAT Delhi14 Jul 2017AY 1996-97

Bench: Shri I. C. Sudhir & Shri L. P. Sahui.T. Appeal Nos. 1590 & 1905/Del/2011 Assessment Years : 1996-97 & 1997-98. Income Tax Officer, M/S. Core Agencies Pvt. Ltd., Ward : 3 (4), Vs. 401–Padma Tower–Ii, New Delhi. 22, Rajendra Place, N E W D E L H I 110 008. Pan : Aaacc 2712 Q (Appellant) (Respondent)

For Appellant: Shri Satyen Sethi, AdvFor Respondent: Shri Anil Kumar Sharma, Sr. D.R
Section 143(1)Section 143(3)

…chased / sold during the year. 11. Besides, the decisions cited above, the ld. AR placed reliance on the following decisions :- ITO Vs. Smt. Aarti Mittal (2014) (i) 149 ITD 728 (Hyd. Trib.); (ii) Mridu Hari Dalmia Parivar Trust Vs. Assessing Officer (2016) 158 ITD 521 (Del.); 27 I.T. Appeal Nos. 1590 & 1905/Del/2011 Assessment Years : 1996-97 & 1997-98. 12. We have already discussed the facts of the case in the above paragraphs. It is second round of appeal before the Tribunal. On earlier occasion, the Tribunal vide its common order dated 28.09.2007 in ITA. Nos. 212 & 2717/Del/2003 (assessment years 1996-97 a…

Shriram Ownership Trust, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee for both

ITA 407/CHNY/2017[2014-15]Status: DisposedITAT Chennai05 May 2017AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos. 406 & 407/Mds/2017 "नधा"रण वष" /Assessment Years : 2013-2014 & 2014-2015. Shriram Ownership Trust, Vs. The Deputy Commissioner Of No.4, Shriram House, I Floor, Income Tax, Burkit Road, T. Nagar, Non Corporate Circle 2, Chennai 600 017. Chennai 600 034. [Pan Aagts 2243H] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. Shaji P. Jacob, IRS, Addl. CIT
Section 144ASection 14ASection 160(1)Section 161(1)Section 2(31)Section 56Section 56(1)Section 56(2)Section 56(2)(vii)

…hettiar (supra). According to ld. Authorised Representative the question as to how a gift received by a private discretionary trust had to be treated had come up before the Delhi Bench of this Tribunal in the case of Mridu Hari Dalmia Parivar Trust vs. ACIT 158 ITD 521. According to him, in the said case the ITA Nos.406 & 407/Mds/2017 :- 13 -: Tribunal had clearly held that a gift received by a private discretionary trust could not be considered income u/s. 56(2)(vi) of the Act. Per contra, ld. Departmental Representative, rebutting the 14. arguments of the ld. Authorised Representative submitted that the d…

Shriram Ownership Trust, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee for both

ITA 406/CHNY/2017[2013-14]Status: DisposedITAT Chennai05 May 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos. 406 & 407/Mds/2017 "नधा"रण वष" /Assessment Years : 2013-2014 & 2014-2015. Shriram Ownership Trust, Vs. The Deputy Commissioner Of No.4, Shriram House, I Floor, Income Tax, Burkit Road, T. Nagar, Non Corporate Circle 2, Chennai 600 017. Chennai 600 034. [Pan Aagts 2243H] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. Shaji P. Jacob, IRS, Addl. CIT
Section 144ASection 14ASection 160(1)Section 161(1)Section 2(31)Section 56Section 56(1)Section 56(2)Section 56(2)(vii)

…hettiar (supra). According to ld. Authorised Representative the question as to how a gift received by a private discretionary trust had to be treated had come up before the Delhi Bench of this Tribunal in the case of Mridu Hari Dalmia Parivar Trust vs. ACIT 158 ITD 521. According to him, in the said case the ITA Nos.406 & 407/Mds/2017 :- 13 -: Tribunal had clearly held that a gift received by a private discretionary trust could not be considered income u/s. 56(2)(vi) of the Act. Per contra, ld. Departmental Representative, rebutting the 14. arguments of the ld. Authorised Representative submitted that the d…

Smt. Aarti Mittal (2014) (i) 149 ITD 728 (Hyd. Trib.); (ii) Mridu Hari Dalmia Parivar Trust v. Assessing Officer (158 ITD 521) — Cited in 4 Judgments | BharatTax