Union of India v. Azadi Bachao Andolan& Anr.

DCIT, MUMBAI vs. SANJULA SUMATI KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. SANJULA SUMATI KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. LALITA KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. KANTA GANPATLAL KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands\ndismissed

…the genuineness of the transaction. With\nregard to the ruling in McDowell & Co. Ltd. vs. CТО (1985) 47 CTR (SC)\n126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision\nof this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003)\n184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to\ncarry on its business within the four corners of the law. That, mere tax\nplanning, without any motive to evade taxes through colourable devices\nis not frowned upon even by the judgment of this Court in McDowell &\nCo. Ltd.'s case (supra). Hence, in the cases arising before 1st April,\…

DCIT, MUMBAI vs. KANTA GANPATLAL KOTHARI , MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. ANITA KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. LALITA KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. ANITA KOTHARI, MUMBAI

In the result, all appeals filed by the Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…each the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126: (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan& Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd.’s case (supra). Hence, in the cases arising before 1st April, 2002…

DCIT, MUMBAI vs. 2015 GROVER FAMILY TRUST, MUMBAI

In the result, both the appeals of the Revenue are dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…ch the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126 : (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan & Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd. 's case (supra). Hence, in the cases arising before 1st April, 200…

DCIT, MUMBAI vs. CMS COMPUTERS LIMITED , MUMBAI

In the result, both the appeals of the Revenue are dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…ch the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126 : (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan & Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd. 's case (supra). Hence, in the cases arising before 1st April, 200…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), INCOME TAX DEPARTMENT vs. RASHESH MANHAR BHANSALI, ANDHERI EAST

In the result, appeal of the Revenue is dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), MS PADMAVATHY S (Accountant Member)

…ch the genuineness of the transaction. With regard to the ruling in McDowell & Co. Ltd. vs. CTO (1985) 47 CTR (SC) 126 : (1985) 154 ITR 148 (SC), it may be stated that in the later decision of this Court in Union of India vs. Azadi Bachao Andolan & Anr (2003) 184 CTR 450,263 ITR 706 (SC) it has been held that a citizen is free to carry on its business within the four corners of the law. That, mere tax planning, without any motive to evade taxes through colourable devices is not frowned upon even by the judgment of this Court in McDowell & Co. Ltd. 's case (supra). Hence, in the cases arising before 1st April, 200…