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“short term capital gain”

Capital GainsSection 2(42A)Section 2(42A)1,986 judgments

The decision most relied on for short term capital gain is CIT v. Ace Builders (P) Ltd. (281 ITR 210), cited in 88 judgments on BharatTax.

Leading authorities on short term capital gain

CIT v. Ace Builders (P) Ltd.
281 ITR 210 · 2005 · High Court
88
citing judgments

The deeming fiction in Section 50, which treats capital gains from depreciable assets as short-term, applies only for the purpose of computing capital gains under that section. For other provisions, such as set-off of losses under Section 74 or deductions under Section 54E/54EC, the asset's original character (long-term or short-term) is to be considered.

CIT, Panji v. Dempo Company Limited
74 Taxmann.com 15 · 2016 · Supreme Court
62
citing judgments

The 20% tax rate under Section 112 applies to capital gains arising from the transfer of a depreciable asset, even if it is deemed a short-term capital gain under Section 50, provided the asset was held for more than 36 months. The fiction created by Section 50 for treating such gains as short-term does not alter the long-term nature of the asset for applying the tax rate under Section 112.

Raja Bahadur Kamakhya Narain Singh v. CIT
77 ITR 253 · 1970 · Supreme Court
49
citing judgments

The Supreme Court clarifies the distinction between income chargeable as capital gains and income taxable as business profits, guiding the assessment of whether a transaction constitutes a transfer of a capital asset or is in the nature of trade.

Indl. Development Co. (P) Ltd., 82 ITR 588 (SC). (ii). CIT v. H. Holck Larsen
288 ITR 641 · 2007 · Reported
41
citing judgments

Surplus received on sale and purchase of shares should be treated as capital gains (short-term or long-term as applicable) and not as business income.

Mrs. Madhu Kaul v. CIT
363 ITR 54 · 2014 · High Court
35
citing judgments

The period of holding a flat for capital gains purposes commences from the date of the allotment letter and the first installment payment, not from the later date of possession or registration.

Gopal Purohit v. JCIT
29 SOT 117 · 2009 · ITAT
33
citing judgments

The revenue is debarred from taking inconsistent stands on similar facts across different assessment years, adhering to the rule of consistency. Short-term capital gains are assessable under the head 'Capital Gains' only.

Raja Bahadur Visheshwar Singh v. CIT
73 ITR 652 · 1969 · Supreme Court
26
citing judgments

The intention of the assessee at the time of purchasing shares is a key criterion to determine capital gains treatment. This intention can be ascertained from how the purchase was treated in the assessee's books.

JCIT v. Montgomery Emerging Marketing Funds,\n
100 ITD 217 · 2006 · ITAT
23
citing judgments

Each transaction can be considered a separate source of income, allowing taxpayers to choose between the Income-tax Act and a Double Taxation Avoidance Agreement (DTAA) for each transaction. Section 70(2) of the Act does not prescribe an order for setting off specific short-term capital losses against specific short-term capital gains, favouring the taxpayer in interpretation.

Judgments citing short term capital gain

Mrs. Balu Sugunalatha, Chennai vs. ITO, Ncw-1(6), Chennai

In the result, all the appeals of both the assessees are allowed for statistical purposes

ITA 263/CHNY/2025[2012-13]Status: DisposedITAT Chennai21 Mar 2025AY 2012-13

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 261/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Mr. Palani, Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Vs. Circle (Osd)-1, Apartments, P.S. Sivaswamy Street, Trichy. Mylapore, Chennai 600 004. [Pan: Ahipp3281F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकरअपीलसं./Ita Nos.: 262 & 263/Chny/2025 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Mrs. Balu Sugunalatha, The Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Non Corporate Ward 1(6) Chennai. Apartments, P.S. Sivaswamy Street, Mylapore, Chennai 600 004 Vs. [Pan: Axsps3623E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Ms. Jharna B. Harilal, Ca : ""थ" की ओर से/Respondent By Shri A. Sasikumar, Cit : सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 21.03.2025 आदेश /O R D E R Per S. R. Raghunatha: The Appeal Filed By The Assessee In Ita No. 261/Chny/2025 Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated

Section 131Section 142(1)Section 143(2)Section 144Section 250Section 69A

which comprises income from salary of ₹.4,20,000/-, house property of ₹.1,16,851/-, income from other sources of ₹.4,327/- and short term capital gain of ₹.13,65,883/-. We note that the Assessing Officer marked the return filed by the assessee as invalid

Mrs. Balu Sugunalatha, Chennai vs. ITO, Ncw-1(6), Chennai

In the result, all the appeals of both the assessees are allowed for statistical purposes

ITA 262/CHNY/2025[2011-12]Status: DisposedITAT Chennai21 Mar 2025AY 2011-12

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 261/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Mr. Palani, Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Vs. Circle (Osd)-1, Apartments, P.S. Sivaswamy Street, Trichy. Mylapore, Chennai 600 004. [Pan: Ahipp3281F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकरअपीलसं./Ita Nos.: 262 & 263/Chny/2025 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Mrs. Balu Sugunalatha, The Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Non Corporate Ward 1(6) Chennai. Apartments, P.S. Sivaswamy Street, Mylapore, Chennai 600 004 Vs. [Pan: Axsps3623E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Ms. Jharna B. Harilal, Ca : ""थ" की ओर से/Respondent By Shri A. Sasikumar, Cit : सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 21.03.2025 आदेश /O R D E R Per S. R. Raghunatha: The Appeal Filed By The Assessee In Ita No. 261/Chny/2025 Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated

Section 131Section 142(1)Section 143(2)Section 144Section 250Section 69A

which comprises income from salary of ₹.4,20,000/-, house property of ₹.1,16,851/-, income from other sources of ₹.4,327/- and short term capital gain of ₹.13,65,883/-. We note that the Assessing Officer marked the return filed by the assessee as invalid

Mr. Palani, Chennai vs. ITO, Cirlce(OSD)-1, Trichy

In the result, all the appeals of both the assessees are allowed for statistical purposes

ITA 261/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Mar 2025AY 2017-18

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 261/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Mr. Palani, Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Vs. Circle (Osd)-1, Apartments, P.S. Sivaswamy Street, Trichy. Mylapore, Chennai 600 004. [Pan: Ahipp3281F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकरअपीलसं./Ita Nos.: 262 & 263/Chny/2025 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Mrs. Balu Sugunalatha, The Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Non Corporate Ward 1(6) Chennai. Apartments, P.S. Sivaswamy Street, Mylapore, Chennai 600 004 Vs. [Pan: Axsps3623E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Ms. Jharna B. Harilal, Ca : ""थ" की ओर से/Respondent By Shri A. Sasikumar, Cit : सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 21.03.2025 आदेश /O R D E R Per S. R. Raghunatha: The Appeal Filed By The Assessee In Ita No. 261/Chny/2025 Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated

Section 131Section 142(1)Section 143(2)Section 144Section 250Section 69A

which comprises income from salary of ₹.4,20,000/-, house property of ₹.1,16,851/-, income from other sources of ₹.4,327/- and short term capital gain of ₹.13,65,883/-. We note that the Assessing Officer marked the return filed by the assessee as invalid

Late S. Yogarathinam, Rep. by L/H Y. Shanmuga Durai, Chennai vs. ACIT, Circle-1(2), Chennai

In the result the appeal of the assessee is allowed

ITA 626/CHNY/2024[2010-11]Status: DisposedITAT Chennai17 Mar 2025AY 2010-11

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.:626/Chny/2024 िनधा"रण वष"/Assessment Year:2010-11 Shri Y. Shanmuga Durai, L/H Of Acit Late S.Yogarathinam Vs. Circle -1(2) Old No.24, No.14, Chennai. 17/24, Ramanathan Street, T.Nagar, Chennai-600 017. Pan: Aakpy-9845-P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. N. Arjun Raj, Advocate ""यथ"क"ओरसे/Respondent By : Mr. Ar.V. Sreenivasan, Cit सुनवाई क" तारीख/Date Of Hearing : 06.03.2025 घोषणा क" तारीख/Date Of Pronouncement : 17.03.2025

For Appellant: Mr. N. Arjun Raj, AdvocateFor Respondent: Mr. AR.V. Sreenivasan, CIT
Section 122Section 2(47)Section 250Section 45Section 47

sustaining the addition of Rs.6,48,31,420/- as Long-term Capital Gains and a sum of Rs.4,74,82,926/-as Short-term Capital Gains in the computation of taxable total income without assigning proper reasons and justification. 5. The CIT (Appeals) -18, Chennai failed to appreciate that settlement ... Income from other sources (commission) - Rs. 15,000/- c) Income from other sources (agrl) - Rs. 1,50,000/- d) Short term capital gain - Rs.4,74,82,926/- e) Long term capital gain - Rs.6,48,31,420/- 4. In the said order, the AO has observed that the assessee