West Coast Electric Supply Corporation Ltd. v. CIT

107 ITR 483High Court1977#18647 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Judgments citing West Coast Electric Supply Corporation Ltd. v. CIT

Dy. Commissioner of Income Tax-41(2)(1), Mumbai vs. Sangeeta Dilip Patil, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 551/MUM/2023[2013-2014]Status: DisposedITAT Mumbai27 Apr 2023AY 2013-2014

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2013-14 Dy. Cit-41(2)(1), Sangeeta Dilip Patil, Room No. 623, 6Th Floor, 111, Marathon Max Kautilya Bhavan, Bandra Kurla Vs. Mulund Goregoan Link Complex, Bandra (E), Road, Mulund (W), Mumbai-400051. Mumbai-400080. Pan No. Aatpp 1470 C Appellant Respondent Assessee By : Mr. Fenil Bhatt, Ar Revenue By : Dr. Kishor Dhule, Cit-Dr : Date Of Hearing 25/04/2023 : Date Of Pronouncement 27/04/2023 Order

For Appellant: Mr. Fenil Bhatt, ARFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 28

…(S.C) iv. CIT Vs Mugni Ram Bangu CIT Vs Mugni Ram Bangur and Co 57 ITR 299 r and Co 57 ITR 299 (S.C) (S.C) v. West Coast Electric Supply Corporation Ltd Vs CIT West Coast Electric Supply Corporation Ltd Vs CIT West Coast Electric Supply Corporation Ltd Vs CIT 107 ITR 483 (Mad.) 107 ITR 483 (Mad.) vi. Syndicate Bank Ltd Vs CIT 155 [TR 681 (Kar.) Syndicate Bank Ltd Vs CIT 155 [TR 681 (Kar.) Syndicate Bank Ltd Vs CIT 155 [TR 681 (Kar.) vii. Indian Bank Ltd Vs CIT 153 ITR 282 (Mad.) Indian Bank Ltd Vs CIT 153 ITR 282 (Mad.) Indian Bank Ltd Vs CIT 153 ITR 282 (Mad.) viii. ACIT vs. Savita N. Mandhana & Ors., ITA No. AC…

ACIT 26 (3), Mumbai vs. Sangeeta Dilip Patil, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 6557/MUM/2019[2015-16]Status: DisposedITAT Mumbai23 Feb 2023AY 2015-16

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2015-16 Acit-26(3), Sangeeta Dilip Patil, R. No. 332, 3Rd Floor, Kautilya 1204, Park Royale, Madan Bhavan, Bandra Kurla Complex, Vs. Mohan Malviye Road, Bandra East, Mulund (W), Mumbai-400051. Mumbai-400080. Pan No. Aatpp 1470 C Appellant Respondent Assessee By : Mr. Madhur Agrawal, Ar Revenue By : Smt. Nilu Jaggi, Cit-Dr : Date Of Hearing 25/01/2023 : Date Of Pronouncement 23/02/2023

For Appellant: Mr. Madhur Agrawal, ARFor Respondent: Smt. Nilu Jaggi, CIT-DR
Section 28(11)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2015-16 ACIT-26(3), Sangeeta Dilip Patil, R. No. 332, 3rd floor, Kautilya 1204, Park Royale, Madan Bhavan, Bandra Kurla Complex, Vs. Mohan Malviye Road, Bandra East, Mulund (W), Mumbai-400051. Mumbai-400080. PAN No. AATPP 1470 C Appellant Respondent Assessee by : Mr. Madhur Agrawal, AR Revenue by : Smt. Nilu Jaggi, CIT-DR : Date of Hearing 25/01/2023 : Date of pronouncement 23/02/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue has be…

Pranay Godha, Mumbai vs. ACIT CC 5(2), Mumbai

In the result we are in agreement with a finding of Ld

ITA 1185/MUM/2020[2016-17]Status: DisposedITAT Mumbai10 Aug 2022AY 2016-17
For Appellant: Sh. Mani Jain/Prateek JainFor Respondent: Sh. Vinay Sinha, CIT-DR
Section 28

…633 (Mum.) ii) CIT Vs F.X. Periera and Sons (Travancore) Pvt Ltd. 184 ITR 461 (Ker.) iii) CIT Vs West Coast Chemicals and Industries Ltd 46 ITR 135 (S.C) IV) CIT Vs Mugni Ram Bangur and Co 57 ITR 299 (S.C) V) West Coast Electric Supply Corporation Ltd Vs CIT 107 ITR 483 (Mad.) vi) Syndicate Bank Ltd Vs CIT 155 ITR 681 (Kar.) vii) Indian Bank Ltd Vs CIT 153 ITR 282 (Mad.) viii) ACIT vs. Savita N. Mandhana & Ors., ITA No. 3900/Mum/2010 ix) Rohitasava Chand Vs. CIT 306 ITR 242 (Del.) x) CIT Vs. Saroj Kumar Poddar 279 ITR 573 (Cal.) xi) CIT Vs. Shiv Raj Gupta 372 ITR 337 (Del.) 13. The jurisdictional ITAT in the cas…

M/S Hindustan Engineering & Industries Ltd., Kolkata vs. A.D.I.T Range - 5, Kolkata.

In the result, appeal of assessee is allowed

ITA 330/KOL/2013[2009-10]Status: DisposedITAT Kolkata15 Mar 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Siddharth Jhajharia, FCAFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 2Section 50BSection 5O

…fore they are relevant. Under section 2(14), capital asset is defined to mean property of any kind held by an assessee whether connected or not connected with his business or profession. In the case of West Coast Electric Supply Corporation Ltd. v. CIT [1977] 107 ITR 483 (Mad), it has been held that the word “property” in the definition of “capital asset” in section 2(14) would include an undertaking acquired as a whole. Therefore, the Kalyan business acquired as a whole by PPL, constituted property in the definition of “capital asset”. In the case of demerger, all assets and liabilities stand transferred at book…

West Coast Electric Supply Corporation Ltd. v. CIT (107 ITR 483) — Cited in 4 Judgments | BharatTax