Sundaram Finance Limited v. ACIT

165 ITD 563Income Tax Appellate Tribunal2017#16909 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 14ASection 194HSection 2(19AA)Section 28(iv)Section 35ABBSection 35DDSection 36(1)(iii)Section 37(1)

Judgments citing Sundaram Finance Limited v. ACIT

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Idea Cellular Limited, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4513/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…. Richvik Enterprises Private Limited (ITA no. 389/KOL/2012 order dated 24/06/2013) • ITO vs. M/s. Kyal Developers Pvt. Ltd. (ITA No. 627/Kol/2012)  Aamby Valley Ltd. vs. ACIT [2019] 102 taxmann.com 385 (Delhi - Trib.)  Sundaram Finance Ltd. vs. ACIT [2017] 165 ITD 563 (Chennai - Trib.)  CIT vs. Areva T&D India Ltd. [2021] 434 ITR 604 (Madras HC) 14. He submitted that in the aforesaid judgments it has been held that any reserve created under a scheme of amalgamation is a capital receipt and thus not covered u/s. 28(iv) of the Act. This principle clearly applies to any scheme including scheme of demerger and f…

Idea Cellular Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4318/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…. Richvik Enterprises Private Limited (ITA no. 389/KOL/2012 order dated 24/06/2013) • ITO vs. M/s. Kyal Developers Pvt. Ltd. (ITA No. 627/Kol/2012)  Aamby Valley Ltd. vs. ACIT [2019] 102 taxmann.com 385 (Delhi - Trib.)  Sundaram Finance Ltd. vs. ACIT [2017] 165 ITD 563 (Chennai - Trib.)  CIT vs. Areva T&D India Ltd. [2021] 434 ITR 604 (Madras HC) 14. He submitted that in the aforesaid judgments it has been held that any reserve created under a scheme of amalgamation is a capital receipt and thus not covered u/s. 28(iv) of the Act. This principle clearly applies to any scheme including scheme of demerger and f…

DCIT, Circle-3(1), Kolkata vs. The Peerless Gen. Fin. & Inv. Co. Ltd., Kolkata

Appeal is dismissed

ITA 1486/KOL/2019[2014-15]Status: DisposedITAT Kolkata22 Jul 2020AY 2014-15

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2014-15

Section 14ASection 194CSection 194LSection 2Section 37(1)Section 40Section 48Section 50

…आयकर अपील"य अधीकरण, "यायपीठ – “डी” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D Virtual Court ” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member Assessment Year: 2014-15 DCIT, Circle-3(1), M/s The Peerless General बनाम / Aaykar Bhawan, 4th Finance & Investment & V/s. Floor, Room No. 19, P-7, Co. Ltd, 3, Esplanade Chowrinighee Square, East, Kolkata-700 069 Kolkata-700 069 [PAN No.AABCT 3043 L] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Ram Bilash Meena, CIT-DR अपीलाथ" क" ओर से/By Appellant Shri S.K.Tulsian, Advocate ""यथ" क" ओर से/By Respondent 17…

The Peerless General Finance & Investment Co. Ltd., Kolkata vs. DCIT, Circle - 3(1), Kolkata

In the result, appeal of the assessee in ITA No

ITA 938/KOL/2018[2010-11]Status: DisposedITAT Kolkata24 Apr 2019AY 2010-11

Bench: Shri A.T. Varkey, J.M. & Dr.A.L.Saini, A.M.)

For Appellant: Shri S.K. Tulsiyan, Advocate, ld.ARFor Respondent: Shri A.K. Singh, CIT, ld. DR
Section 143(3)Section 14ASection 37(1)Section 40A(2)(b)Section 48

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘B’, KOLKATA (Before Shri A.T. Varkey, J.M. & Dr.A.L.Saini, A.M.) ITA No. 937/Kol/2018 : Asstt. Year : 2010­11 ITA No. 938/Kol/2018 : Asstt. Year : 2010­11 The Peerless General Finance & Vs D.C.I.T, Cir­3(1), Kolkata Investment Co. Ltd. PAN: AABCT 3043L ( Assessee/Assessee ) (Respondent/Department) ITA No. 1439/Kol/2018 : Asstt. Year : 2010­11 D.C.I.T, Cir­3(1), Kolkata Vs The Peerless General Finance & Investment Co. Ltd. PAN: AABCT 3043L ( Assessee/Department ) (Respondent) Assessee/Assessee by : Shri S.K. Tulsiyan, Advocate, ld.AR Respondent/Departm…

The Peerless General Finance & Investment Co. Ltd., Kolkata vs. DCIT, Circle - 3(1), Kolkata

In the result, appeal of the assessee in ITA No

ITA 937/KOL/2018[2010-11]Status: DisposedITAT Kolkata24 Apr 2019AY 2010-11

Bench: Shri A.T. Varkey, J.M. & Dr.A.L.Saini, A.M.)

For Appellant: Shri S.K. Tulsiyan, Advocate, ld.ARFor Respondent: Shri A.K. Singh, CIT, ld. DR
Section 143(3)Section 14ASection 37(1)Section 40A(2)(b)Section 48

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘B’, KOLKATA (Before Shri A.T. Varkey, J.M. & Dr.A.L.Saini, A.M.) ITA No. 937/Kol/2018 : Asstt. Year : 2010­11 ITA No. 938/Kol/2018 : Asstt. Year : 2010­11 The Peerless General Finance & Vs D.C.I.T, Cir­3(1), Kolkata Investment Co. Ltd. PAN: AABCT 3043L ( Assessee/Assessee ) (Respondent/Department) ITA No. 1439/Kol/2018 : Asstt. Year : 2010­11 D.C.I.T, Cir­3(1), Kolkata Vs The Peerless General Finance & Investment Co. Ltd. PAN: AABCT 3043L ( Assessee/Department ) (Respondent) Assessee/Assessee by : Shri S.K. Tulsiyan, Advocate, ld.AR Respondent/Departm…