Bhawna Sharma Vs DCIT
.... 287/7"^-. - 28SA of the IT Act, 1961, Interest u/s 234A/234B/234C/234D is charged as applicable. Necessary forms are issued in the context. Penalty proceedings u/s 271(l)(c) are being initiated separately for concealment and filing of inaccurate particulars of income 4.3 The appellant ...
Income Tax Appellate Tribunal (Delhi A Bench)
Kingfisher Capital CLO Ltd Vs Commissioner of Income Tax And Ors
.... h the FCCB Scheme and subscribed by a non-resident in a foreign currency and convertible into ordinary shares of the issuing company in any manner, either in whole or in part, on the basis of any equity related warrants attached to that instrument”. The word “issuing company” is defined to mean ...
Bombay High Court
Devendra Mittal Vs Deputy Commissioner of Income Tax
.... and to treat the said income from business solely on the ground that during the said year, transactions of the appellant were in 100. The Assessing Officer, referred one Circular of CBDT for treating the income as business income because the sales and purchases were 247 and 263 times respectivel ...
Rajasthan High Court (Jodhpur Bench)
Commissioner of Income Tax, Panji Vs V.S. Dempo Company Ltd. Panji
.... ction 54E, because, firstly, there is nothing in Section 50 to suggest that the fiction created in Section 50 is not only restricted to Sections 48 and 49 but also applies to other provisions. On the contrary, Section 50 makes it explicitly clear that the deemed fiction created in sub-section (1) &a ...
SUPREME COURT OF INDIA
Mrs. Bindiya H. Malkani Vs Commissioner of Income Tax
.... states that in order to constitute long term capital gain the assessee should have held the property for more than 3 years before the same was sold. In this case by virtue of the agreement dated 18th May, 1980 the assessee had interest in the said land from that date and the sale taking place in Ma ...
BOMBAY HIGH COURT
The Commissioner of Income Tax No. I Vs Jasumati Properties Pvt. Ltd. and Others
.... estions may furnish relevant data for determining the character of the transaction. What is the nature of the commodity purchased and resold and in what quantity was it purchased and resold? If the commodity purchased is generally the subject matter of trade, and if it is purchased in very large qua ...
bombay high court (aurangabad bench)
Commissioner of Income Tax Vs Frick India Ltd.
.... h the right to occupy as a tenant as a notice u/s 106 of the Transfer of Property Act is required to be issued before ejectment proceedings are initiated. 9. "Long-term asset " has been defined in Section 2(29b) of the Act as an asset which is not a short-term capital asset and the expression "sh ...
Delhi High Court
Mrs. Madhu Kaul Vs Commissioner of Income Tax and Another
.... A conjoint reading of the aforesaid provisions leads to one conclusion that a capital asset which is held by the assessee for 36 months would be termed as a long-term capital asset and any gain arising on account of sale thereof would constitute a long-term capital gain. It would also be advanta ...
High Court Of Punjab And Haryana At Chandigarh
CIT Vs Vinay Mittal
.... guide to determine the nature of transactions; (iii) ordinarily the purchase and sale of shares with the motive of earning a profit, would result in the transaction being in the nature of trade/adventure in the nature of trade; but where the object of the investment in shares of a company is to d ...
Delhi High Court
Commissioner of Income Tax, Patiala Vs Santosh Structural and Alloys Ltd.
.... eived or accruing on account of transfer of other capital asset falling within the block of asset during the previous year, exceeds the aggregate of the following amount i.e. the expenditure incurred in connection with such transfer plus the written down value of the block of assets at the beginning ...
High Court Of Punjab And Haryana At Chandigarh
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