Trib.)\nv. Empire Capital (P.) Ltd. v. ACIT

172 ITD 345Income Tax Appellate Tribunal2018#16979 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(3)Section 1961 - Sections 14ASection 1962 - Rule 8DSection 22Section 23Section 23(1)(c)Section 23(5)Section 80-IA(5)

Issues it is cited on

section 23(1)(c)section 23(1)(a)section 23(4)section 23(5)section 23(1)section 23(2)annual letting valueconstruction peannual valuesection 22section 251rule 46a

Judgments citing Trib.)\nv. Empire Capital (P.) Ltd. v. ACIT

Navbharat Potteries Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - Circle 7(1)(1), Mumbai

In the result, appeal filed by the assessee is partly allowed in above

ITA 2700/MUM/2024[2016-17]Status: DisposedITAT Mumbai05 Mar 2025AY 2016-17

Bench: Shri B R Baskaran & Shri Raj Kumar Chauhan

Section 142(1)Section 143(3)Section 147Section 148Section 22Section 23(1)(c)Section 250

…. Tendulkar v. DCIT - 172 ITD 266 (Mumbai) iv. Asfa Technologies & BPO (P.) Ltd. vs. ITO - [2022] 143 taxmann.com 170 (Chennai - Trib.) v. Empire Capital (P.) Ltd. vs. ACIT - [2020] 114 taxmann.com 180 (Mumbai - Trib.) vi. Saif Ali Khan Pataudi v. ACIT [2018] 172 ITD 345 (Mumbai) c. CIT(A) has placed reliance in para 6.2.4 on the judgment in case of Indra Jain vs. ITO (21 taxmann.com 471). The said judgment is not applicable for the following reasons:- i. Firstly, if there are both favourable and adverse views then, it is well settled that view favourable to assessee should be preferred. There are plethora of jud…

ITO, New Delhi vs. M/S Ansal Housing & Construction Ltd., New Delhi

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…170 ITD 235 (Mumbai - Trib.) • Raj Landmark (P.) Ltd. v. ITO - [2018] 172 ITD 339 (Jaipur ITAT) • Sachin R. Tendulkar v. 172 ITD 266 (Mumbai - Trib.) • Sonu Realtors (P.) Ltd. v. DCIT: [2018] 173 ITD 82 (Mumbai - Trib.) • Saif Ali Khan Pataudi v. ACIT: [2018] 172 ITD 345 (Mumbai - Trib.) • ACIT v. Dr. Prabha Sanghi: 139 ITD 504 (Del.) • Vikas Keshav Garud v. ITO: 160 ITD 7 (Pune. Trib.) • S.M. Chandrashekar v. ITO: 76 taxman.com 278 (Bang. Trib.) • Bengal DCL Housing Development Co. Ltd. vs. Dy. CIT: 201 TTJ 353 (Kol. Trib.) Without prejudice, it is respectfully submitted that notional ALV cannot be computed for…

Mora] Finanz Corporation, Navi Mumbai vs. DCIT Central Cirle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 155/MUM/2022[2012-13]Status: DisposedITAT Mumbai08 Dec 2022AY 2012-13

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…under the proviso of section 23(1) of the Act for the full adjusted ALV. This position in law has been confirmed by the decisions in the following cases: (a) Premsutha Export Ltd. 110 ITD 158 (Mum.) (b) SachinR.Tendulkar, 172 ITD 266 (Mum.) (c) Saif Ali Khan, 172 ITD 345 (Mum.) (d) Vikas Keshav Garud, 160 ITD 7 (Pune) (e) Mehta Oxide (P) Ltd., 170 ITD 235 (Mum.) (f) Dr.Prabha Sandhi, 139 ITD 404 (Del.) (g) Kamal Mishra, 19 SOT 251 (Del.) 12. Stock in trade of business not liable to notional Income taxation. a. It is reiterated that the stock-in-trade held in the course of business is not liable to taxation of not…

Moraj Finanz Corporation, Navi Mumbai vs. Dclt Central Cirle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 154/MUM/2022[2011-12]Status: DisposedITAT Mumbai08 Dec 2022AY 2011-12

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…under the proviso of section 23(1) of the Act for the full adjusted ALV. This position in law has been confirmed by the decisions in the following cases: (a) Premsutha Export Ltd. 110 ITD 158 (Mum.) (b) SachinR.Tendulkar, 172 ITD 266 (Mum.) (c) Saif Ali Khan, 172 ITD 345 (Mum.) (d) Vikas Keshav Garud, 160 ITD 7 (Pune) (e) Mehta Oxide (P) Ltd., 170 ITD 235 (Mum.) (f) Dr.Prabha Sandhi, 139 ITD 404 (Del.) (g) Kamal Mishra, 19 SOT 251 (Del.) 12. Stock in trade of business not liable to notional Income taxation. a. It is reiterated that the stock-in-trade held in the course of business is not liable to taxation of not…

Moraj Finanz Corporation, Navi Mumbai vs. DCIT, Central Circle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 153/MUM/2022[2010-11]Status: HeardITAT Mumbai08 Dec 2022AY 2010-11

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…under the proviso of section 23(1) of the Act for the full adjusted ALV. This position in law has been confirmed by the decisions in the following cases: (a) Premsutha Export Ltd. 110 ITD 158 (Mum.) (b) SachinR.Tendulkar, 172 ITD 266 (Mum.) (c) Saif Ali Khan, 172 ITD 345 (Mum.) (d) Vikas Keshav Garud, 160 ITD 7 (Pune) (e) Mehta Oxide (P) Ltd., 170 ITD 235 (Mum.) (f) Dr.Prabha Sandhi, 139 ITD 404 (Del.) (g) Kamal Mishra, 19 SOT 251 (Del.) 12. Stock in trade of business not liable to notional Income taxation. a. It is reiterated that the stock-in-trade held in the course of business is not liable to taxation of not…

Trib.)\nv. Empire Capital (P.) Ltd. v. ACIT (172 ITD 345) — Cited in 5 Judgments | BharatTax