Vasudev 5 Smt. Prema Mukesh Jhalani, Mumbai Ramchandra Shelat v. Pranlal Jayanand Thakkar

151 ITR 122High Court1985#22694 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 56(2)(vii)(c)

Judgments citing Vasudev 5 Smt. Prema Mukesh Jhalani, Mumbai Ramchandra Shelat v. Pranlal Jayanand Thakkar

Smt. Prema Mukesh Jhalani, Mumbai vs. ITO Ward 3(2), Thane

In the result the appeal filed by the assessee stands allowed

ITA 4753/MUM/2024[2011-12]Status: DisposedITAT Mumbai16 Jun 2025AY 2011-12

Bench: Hon‟Ble Shri Vikram Singh Yadav & Shri Sandeep Gosainsmt. Prema Mukesh Jhalani Vs. Ito, Ward 3(2) 1 A/34, Drugs Society, Opp. Room No. 4, 6Th Floor, Jk Gram, Samatha Nagar B-Wagle Estate, Midc, Pokhran Road No. 1 Thane (W) Thane (W). Pan/Gir No. Aaupj0472D (Applicant) (Respondent) Assessee By Shri Nishit Gandhi Revenue By Shri Chetan M. Kacha, (Sr. Dr) Date Of Hearing 23.04.2025 Date Of Pronouncement 16.06.2025 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 22.08.2024 Passed U/S 250 Of The Income Tax Act, 1961 („The Act‟), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2011-12. 2. All The Grounds Raised By The Assessee Are Interrelated & Interconnected & Relates To Challenging The Order Of Ld. Cit(A) In Upholding The Order Of Ao In Reopening The 2 Smt. Prema Mukesh Jhalani, Mumbai

Section 250Section 56Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE HON‟BLE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER & SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Smt. Prema Mukesh Jhalani Vs. ITO, Ward 3(2) 1 A/34, Drugs Society, Opp. Room No. 4, 6th Floor, JK Gram, Samatha Nagar B-Wagle Estate, MIDC, Pokhran Road No. 1 Thane (W) Thane (W). PAN/GIR No. AAUPJ0472D (Applicant) (Respondent) Assessee by Shri Nishit Gandhi Revenue by Shri Chetan M. Kacha, (Sr. DR) Date of Hearing 23.04.2025 Date of Pronouncement 16.06.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the imp…

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 8058/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Feb 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Partially Through Video Conferencing) Dabur Invest Corp, The Joint Commissioner Of Vs. 4Th Floor, Punjabi Bhawan, 10, Income Tax , Rouse Avenue, New Delhi Range-46, Pan: Aaadfd2529G New Delhi (Appellant) (Respondent)

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri G. C. Srivastava, Adv
Section 143Section 4

…y so received also accrued on the date of divestment. Under the law, in the case of transfer, the liability to tax accrued on the date of transfer of title in the assets. 57 ITR 185 (SC) Appavoo Pillai vs. CIT 36 ITR 215 (SC) Howrah Trading Co. Ltd. vs. CIT 151 ITR 122 (Mad) CIT vs. M. Ramaswami 203 ITR 663-665 (Ker) Rajagiri Rubber Produce Co. Ltd. vs. CIT Therefore, looking to the overall terms and conditions of the joint venture agreement, the purpose of payment of option money by CUIH to Dabur as well as the date of appropriation of the option money at the time of divestment of its stake by Dabur in favou…

M/S. Aaa Portfolios Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee on ground no 1 & 2 is partly dismissed and partly allowed on ground no

ITA 2483/DEL/2014[2009-10]Status: DisposedITAT Delhi20 Jan 2016AY 2009-10

Bench: Sri J.Sudhaker Reddy, Am & Sri C.M.Garg, Jm Ita No. 2483/Del./2014 : Asstt. Year : 2009-10

For Appellant: Sh. R.M.Mehta, CAFor Respondent: Sh. Ashis Mohanty, Sr. DR
Section 14A

…ssee’s paper book spread over 48 pages and copies of the order of Hon’ble High Court of Gujarat in the case of ACIT vs. Biraj Investment (P) Ltd. 210 Taxman 418 (Gujarat) and judgment of Hon’ble High Court of Madras in the case of CIT Madurai vs. M. Ramaswamy 151 ITR 122 (Madras). The ld. Counsel of the assessee reiterating the written arguments dated 19.03.2013 before CIT(A) submitted that the assessee purchased Rs. 16,25,225/- equity shares of Escort Ltd. from HPC at a price of Rs. 83.79 per share. The HPS acquired these shares from Escorts Ltd. as preferential allotment of shares warrants was made by the Escor…

Vasudev 5 Smt. Prema Mukesh Jhalani, Mumbai Ramchandra Shelat v. Pranlal Jayanand Thakkar (151 ITR 122) — Cited in 3 Judgments | BharatTax