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“short term capital gains”

Capital GainsSection 2(42A)Section 2(42A)903 judgments

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

Leading authorities on short term capital gains

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 gains

Harshad Mansukhlal Shah., Mumbai vs. ACIT, Cir-29, Kolkata.

In the result, appeal of the assessee is allowed

ITA 948/KOL/2023[2015-16]Status: DisposedITAT Kolkata08 May 2024AY 2015-16

Bench: Dr. Manish Borad, Hon’Ble & Shri Pradip Kumar Choubey, Hon’Blei.T.A. No. 948/Kol/2023 Assessment Year: 2015-16 Harshad Mansukhlal Shah Acit, Circle-29, Kolkata 1208, C2 Wing Sheetal Nath Vs Gordia Nagar, Kurla Mumbai - 700077 [Pan : Alops0164Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Manish Tiwari, Fca Revenue By : Shri Swapan Kumar Bera, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 17/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 08/05/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre (Hereinafter The “Ld. Cit(A)”) Dt. 10/12/2021, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2015-16. 2. The Appeal Is Time Barred By 577 Days. On The Last Date Of Hearing I.E., 21/03/2024, The Bench After Considering The Condonation Application & Other Facts & Circumstances Of The Case Has Condoned The Delay In Filing Of The Instant Appeal Vide Its Order Dt. 21/03/2024, Which Forms Part Of The Record. Thus, We Proceed To Adjudicate The Appeal On Merits. 3. The Assessee Has Raised The Following Grounds Of Appeal:- “That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Is Erred In Accepting The View Of The Ao That The Disclosed Short-Term Capital Gain Of Rs. 18,67,181/- As Business Income Of Rs. 18,67,181/-.

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Swapan Kumar Bera, JCIT, Sr. D/R
Section 112Section 143(3)Section 250

circumstances of the case, the Ld. CIT(A) is erred in accepting the view of the AO that the disclosed short-term capital gain of Rs. 18,67,181/- as business income of Rs. 18,67,181/-. 2 I.T.A. No. 948/Kol/2023 Assessment Year: 2015-16 Harshad Mansukhlal Shah That ... appellate proceedings or in course of appellate proceedings.” 4. Facts in brief are that the assessee is a senior citizen earning income from short terms capital gain, F&O transactions etc.. Return of income for Assessment Year 2015-16 furnished on 17/08/2015 declaring income of Rs.37,30,090/-. After

Arjun Manoj Purohit, Thane vs. Income Tax Officer, Ward-2(1), Thane

In the result, both the appeals of the assesse are allowed

ITA 3655/MUM/2023[2015-16]Status: DisposedITAT Mumbai02 May 2024AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit Ito, Ward-2(1) Room No. 25B, 6Th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher It Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Anxpp8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Rakesh Joshi Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing : 03/04/2024 घोषणा की तारीख /Date Of Pronouncement : 02/05/2024 आदेश / O R D E R

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)
Section 133(6)Section 148Section 68

copy of return of income along with computation of income, Balance-Sheet, P & L Account, Audit Report, details of bank accounts, details of short term capital gains on sale of land/DRC, copy of confirmation from M/s. Shipra Fabrics Pvt Ltd and M/s. Lunkad Textile Pvt. Ltd. After acknowledging receipt ... assessee is an individual, who is engaged in construction business, and has shown income from construction as well as rental income, commission/brokerage and short term capital gain from sale of land. The assessee had filed return of income showing total income of Rs.1,12,28,840/- which was processed

Arjun Manoj Purohit, Thane vs. Income Tax Officer, Ward-2(1), Thane

In the result, both the appeals of the assesse are allowed

ITA 3654/MUM/2023[2014-15]Status: DisposedITAT Mumbai02 May 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit Ito, Ward-2(1) Room No. 25B, 6Th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher It Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Anxpp8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Rakesh Joshi Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing : 03/04/2024 घोषणा की तारीख /Date Of Pronouncement : 02/05/2024 आदेश / O R D E R

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)
Section 133(6)Section 148Section 68

copy of return of income along with computation of income, Balance-Sheet, P & L Account, Audit Report, details of bank accounts, details of short term capital gains on sale of land/DRC, copy of confirmation from M/s. Shipra Fabrics Pvt Ltd and M/s. Lunkad Textile Pvt. Ltd. After acknowledging receipt ... assessee is an individual, who is engaged in construction business, and has shown income from construction as well as rental income, commission/brokerage and short term capital gain from sale of land. The assessee had filed return of income showing total income of Rs.1,12,28,840/- which was processed

D.Ramgopal, Coimbatore vs. DCIT, Central Circle-1(1), Coimbatore

The appeal stands partly allowed

ITA 581/CHNY/2022[2011-12]Status: DisposedITAT Chennai09 Apr 2024AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.581/Chny/2022 (िनधा)रण वष) / Assessment Year: 2011-12) Shri D. Ramagopal Acit बनाम C/O.Mr. G.V. Jhabakh (Fca) Central Circle-1 157, P.M Swamy Colony, Coimbatore. / Vs. 5Th Street, Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Akgpr-3621-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Jhabakh(Ca)- Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 18-03-2024 घोषणाकीतारीख /Date Of Pronouncement : 09-04-2024 आदेश / O R D E R

For Appellant: Shri Jhabakh(CA)- Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 131Section 132Section 143(3)Section 153ASection 271F

raised by the assessee read as under:- 1. The assessing officer and the C.I.T. appeal erred in making addition as Long Term and Short Term Capital Gain without considering the expenses involved to get the title. 2. The assessing officer and the C.I.T. appeal erred in treating cash deposits into ... Less: Cost of acquisition. from Smt Theresa Paulin through GPOA on 25.03.2009 Rs.2,50,000 Rs. 8,32,850/- Short Term Capital Gain 2.6 As against this, the assessee admitted Long-Term Capital Gain of Rs.0.40 Lacs only. The same was on account of the fact that the assessee claimed

The ITO, Ward-4(2)(1), Ahmedabad vs. Shri Arvindkumar Shrishrimal, Ahmedabad

In the result, appeal filed by the Revenue is dismissed

ITA 1539/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad06 Mar 2024AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year : 2013-24 The Ito Arvindkumar Shrishrimal Ward-4(2)(1) Vs 401, Narayankrupa Square Ahmedabad Nr.Mithakhali Railway Crossing Off Ashram Road Ahmedabad – 380 009 Pan:Ajvps 1082 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri M.K.Patel, Ar Revenue By : Smt. Malarkodi. R, Sr. D.R. सुनवाई क" तार"ख/Date Of Hearing : 28/02/2024 घोषणा क" तार"ख /Date Of Pronouncement: 06/03/2024 आदेश/O R D E R Per Ms. Suchitra Kamblethis Appeal Is Filed By The Revenue Against The Order Dated 14/08/2019 Passed By The Commissioner Of Income-Tax (Appeals)-4, Ahmedabad [“Cit(A)” In Short] For Assessment Year (Ay) 2013-14. 2. Grounds Of Appeal Are As Under:

For Appellant: Shri M.K.Patel, ARFor Respondent: Smt. Malarkodi. R, Sr. D.R
Section 143(3)Section 263

Ld.CIT(A) has erred in law and on the facts in deleting the addition of Rs.44,69,147/- made under the head ‘Short Term Capital Gains’ by the Assessing Officer by substituting the cost adopted by the assessee with the ‘Average Price’ of each share which the AO determined ... shares out of 58,72,350 on 10/11/2012 and 05/11/2012 for amount totalling to Rs.2,22,60,040/- and showed “Short Term Capital Gain” (STCG) of Rs.52,909/-. The assessee has taken cost of acquisition of shares at Rs.2,22,07,131/- which comes to average of Rs.8.19 per share