Yucca Finvest (P.) Ltd. v. Dy. CIT

101 ITD 403Income Tax Appellate Tribunal2006#18656 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 140A(3)Section 250Section 92B

Issues it is cited on

section 140asection 140retrospective amendmentcorporate guaranteesection 92barm's length priceassociated enterprisestransfer pricing adjustmentassociated enterprisesection 92international transactiontransfer

Judgments citing Yucca Finvest (P.) Ltd. v. Dy. CIT

DCIT CIRCLE-5(1), KOLKATA vs. S K SARAWAGI AND COMPANY PVT LTD, KOLKATA

Accordingly, the revenue succeeds partially\non this issue.\n\n7.\nConsidering the discussion above, the Revenue's appeals are partly\nallowed

ITA 151/KOL/2024[2016-17]Status: DisposedITAT Kolkata25 Jun 2025AY 2016-17
Section 250Section 92B

…ex Court judgements on general\nissues, other than the one under consideration, would amount to violating the principles of\njudicial discipline. To illustrate this reasoning, we can refer to the case of Yucca Finvest (P.)\nLtd. vs. Dy. CIT reported in [2006] 101 ITD 403, where it has been held that:\n\n\"Unless a contrary decision is given by the jurisdictional High Court which is binding on the\nTribunal, it should respect the law laid down by another High Court.\"\n\nIt has been stated, inter alia, by the ITAT, Mumbai Bench that:\n\n\"Our view is fortified by the decision of the Hon'ble Bombay High Court in CI…

DCIT, CIRCLE-5(1), KOLKATA vs. S K SARAWAGI AND COMPANY PRIVATE LIMITED, KOLKATA

Appeals are partly allowed

ITA 150/KOL/2024[2015-16]Status: DisposedITAT Kolkata25 Jun 2025AY 2015-16

Bench: The O/O Pcit-2, Kolkata 23.01.2024 Certificate Of Filing 2Nd Appeal Was Received From The O/O Pr. Cit-2, Kolkata 24.01.2024 Necessary Hardcopies Of Documents/ Paper/ Details Required For Filing 2Nd Appeal Before The Hon’Ble Itat, Kolkata Were Collected & Prepared. 25.01.2024 2Nd Appeal Was Filed

Section 250Section 92B

…Apex Court judgements on general issues, other than the one under consideration, would amount to violating the principles of judicial discipline. To illustrate this reasoning, we can refer to the case of Yucca Finvest (P.) Ltd. vs. Dy. CIT reported in [2006] 101 ITD 403, where it has been held that: "Unless a contrary decision is given by the jurisdictional High Court which is binding on the Tribunal, it should respect the law laid down by another High Court." It has been stated, inter alia, by the ITAT, Mumbai Bench that: "Our view is fortified by the decision of the Hon’ble Bombay High Court in CIT v. Smt. Go…

DCIT, CIRCLE - 11(1), KOLKATA, KOLKATA vs. M/S. GRAPHITE INDIA LTD., KOLKATA

In the result, considering the discussions made above, the appeal filed by the Revenue is partly allowed and the cross objection filed by the assessee are dismissed

ITA 473/KOL/2018[2007-08]Status: DisposedITAT Kolkata13 Sept 2024AY 2007-08

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 143(3)Section 144C(3)Section 62Section 801ASection 80I

…Apex Court judgements on general issues, other than the one under consideration, would amount to violating the principles of judicial discipline. To illustrate this reasoning, we can refer to the case of Yucca Finvest (P.) Ltd. vs. Dy. CIT reported in [2006] 101 ITD 403, where it has been held that: "Unless a contrary decision is given by the jurisdictional High Court which is binding on the Tribunal, it should respect the law laid down by another High Court." It has been stated, inter alia, by the ITAT, Mumbai Bench that: "Our view is fortified by the decision of the Hon’ble Bombay High Court in CIT v. Smt. God…

I.T.O. 9(2)(3), MUMBAI vs. NATRAJ FINANCIAL & SERVICES PVT. LTD., MUMBAI

In the result, ground of appeal raised by Revenue is dismissed

ITA 7269/MUM/2011[2008-09]Status: DisposedITAT Mumbai22 Jun 2018AY 2008-09

Bench: Shri Pawan Singh & Shri Rajesh Kumarito-9(2)(3), M/S Natraj Financial & Services Pvt. R. No. 225, Aayakar Bhavan, Ltd. 12/D-1, Estee Jeejay Co-Op. M.K. Road, Vs. Hsg. Soc., Sai Baba Nagar, Mumbai-20. Borivali(W), Mumbai-400092 Pan: Aabcn3770A (Appellant) (Respondent) Revenue By : Shri Suman Kumar (Dr ) : Shri N.M. Porwal (Ar) Assessee By 30.05.2018 Date Of Hearing Date Of Pronouncement 22.06.2018 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Revenue Is Directed Against The Order Of Learned Commissioner (Appeals)-20, Mumbai Dated 23Rd August 2011 For Assessment Year 2008-09, Which Arises From The Assessment Order Passed By Assessing Officer Under Section 143(3) Dated 27Th Of December 2010. 2. Brief Facts Of The Case Are That Assessee Is A Private Limited Company & Is In The Business Of Investment & In Dealing In Shares & Securities. Assessee-Company Filed Its Return Of Income For Assessment Year 2008- 09 On 29Th September 2008 Declaring Nil Income. The Assessment Was Completed On 27Th December 2010 Under Section 143(3). The Assessing Officer While Passing The Assessment Order Noted That The Assessee Has Shown Loss In Share Transaction Of Rs. 57,77,584/- Which Is More Than The Income By Way Of Brokerage Interest, Short-Term Capital Gain, Long-Term Capital Gain & Other Income. Therefore, The Gross Total Income Of The Assessee Consist Mainly Of Income Which Is Chargeable Under The Head

For Respondent: Shri Suman Kumar (DR )
Section 143(3)Section 254(1)Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITO-9(2)(3), M/s Natraj Financial & Services Pvt. R. No. 225, Aayakar Bhavan, Ltd. 12/D-1, Estee jeejay Co-op. M.K. Road, Vs. Hsg. Soc., Sai Baba Nagar, Mumbai-20. Borivali(W), Mumbai-400092 PAN: AABCN3770A (Appellant) (Respondent) Revenue by : Shri Suman Kumar (DR ) : Shri N.M. Porwal (AR) Assessee by 30.05.2018 Date of hearing Date of Pronouncement 22.06.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by Revenue is direc…

Yucca Finvest (P.) Ltd. v. Dy. CIT (101 ITD 403) — Cited in 4 Judgments | BharatTax