Sri Gopal Jalan & Co. v. Calcutta Stock Exchange Association Ltd.

3 SCR 698Reported decision1964#24350 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2018 to 2024.

Judgments citing Sri Gopal Jalan & Co. v. Calcutta Stock Exchange Association Ltd.

Sills Karingattil Jose, Nedumkandom vs. ITO Ward 2, Thodupuzha

Appeal is partly allowed for statistical purpose

ITA 132/COCH/2023[2016-17]Status: DisposedITAT Cochin19 Nov 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhsils Karingattil Jose Income Tax Officer Np 3/406, Karingattil Ward - 2, House, Munnar Road Thodupuzha Vs. Nedumkandom P.O. [Pan: Afopj8789C] (Appellant) (Respondent)

For Appellant: Shri P. M. Veeramani, CAFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 2(47)Section 2(47)(V)Section 250Section 50CSection 53ASection 56(2)(vii)

…ed about valuation of shares to Rs. 205.55 is concerned, there are concurrent findings of fact which do not require any interference as the Commissioner of Income-tax *[2008] 307 ITR 312 (SC); [2009] 176 Taxman 142 (SC). ** [1963] 33 Comp Cas 862 (SC); [1964] 3 SCR 698. Page No : 0642 (Appeals) has rightly computed the fair market value on the basis of the balance-sheet which was available on record for the previous year and which was approved in Annual General Meeting. 21. In view of the foregoing reasons, we are of the opinion that no question of law, much less any substantial question of law would arise from t…

Jsw Logistics Infrastructure Pvt. Ltd., Mumbai vs. DCIT - 5 (2)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 5814/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Nov 2021AY 2014-15

Bench: Shri S. Rifaur Rahman () & Shri Pavan Kumar Gadale () Assessment Year: 2014-15 M/S Jsw Logistics Infrastructure Pvt. Ltd., Dcit-5(2)(1), Jsw Centre, Bandra Kurla Complex, Vs. Mumbai. Bandra (E), Mumbai-400051. Pan No. Aaccj 5104 F Assessee Respondent

For Appellant: Mr. Gavrav Kabra, ARFor Respondent: Mr. S.N. Kabra, DR
Section 143(2)Section 143(3)Section 56Section 56(2)Section 56(2)(via)Section 56(2)(viia)

…e between creation and "transfer* of shares. The words, "allotment of shares" have been used to indicate the creation of shares by appropriation out of previously unappropriated share capital to a particular person. In the case of Sri Gopal Jalan and Company (3 SCR 698) a question arose before Hon"ble Supreme Court as to the meaning of the word "allotment. It was held that in Company Law the word "allotment" means appropriation out of previously unappropriated capital of a company, of a certain number of shares, to a person and till such allotment, the shares do not exist as such. It is only on allotment that the…

Kumar Pappu Singh, Tanuku vs. Deputy Commissioner of Income Tax, Circle-1, Eluru

In the result, appeal of the assessee is allowed

ITA 270/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam07 Dec 2018AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.270/Viz/2018 (धििाारण िर्ा/Assessment Year:2013-2014) Sri Kumar Pappu Singh Vs. Dy.Commissioner Of D.No.23-3-26, Sundaram Nagar Income Tax, Sajjapuram Circle-1, Kks Towers, Tanuku Rr Pet, Eluru [Pan : Aeepp2496P] Andhra Pradesh (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri D.K.Sonowal, CIT DR
Section 143(3)Section 263Section 56(2)(vii)

…of shares” have been used to indicate the creation of shares by appropriation out of the unappropriated share capital to a particular person. 8. In our view the judgement in the case of Sri Gopal Jalan & Co vs. Calcutta Stock Exchange Association Ltd. [1964] 3 SCR 698 squarely applies to the present case, wherein it was held that there is a vital difference between “creation” and “transfer” of shares. As stated hereinabove, the words “allotment of shares” has been used to indicate the creation of shares by appropriation out of the unappropriated share capital to a particular person. A 12 I.T.A. No.270 /Viz/2018…