1. CIT v. Jumanmal Jain

144 ITD 325Income Tax Appellate Tribunal2013#10414 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing 1. CIT v. Jumanmal Jain

M/S.KOTTAYAM CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK LTD. vs. THE INCOME TAX OFFICER

ITA/34/2018HC Kerala15 Dec 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: M/S.KOTTAYAM CO-OPERATIVE AGRICULTURAL & RURALFor Respondent: THE INCOME TAX OFFICER

…5) Similarly the article 'a' is used in section 54F with respect to exemption from capital gains on the purchase of a residential house'. This has come up for interpretation in many cases as indicated below: • Vittal Krishna Conjeevaram vs. ITO (2013) 144 ITD 325 (Hyd) . ITA Nos.34 & 35 of 2018 & 25 & 27 of 2019 10 • CIT and Anor. Vs. D Ananda Basappa (2009) ITR 329 (Kar) • CIT vs. Smt. KG Rukumini Amma (2011) 96 Taxman 87 (Kar)". 15. I have gone through the contentions of the assessee carefully. I do not agree with the assesse…

THE MEENACHIL CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD., vs. THE INCOME TAX OFFICER,

ITA/25/2019HC Kerala15 Dec 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: M/S.KOTTAYAM CO-OPERATIVE AGRICULTURAL & RURALFor Respondent: THE INCOME TAX OFFICER

…5) Similarly the article 'a' is used in section 54F with respect to exemption from capital gains on the purchase of a residential house'. This has come up for interpretation in many cases as indicated below: • Vittal Krishna Conjeevaram vs. ITO (2013) 144 ITD 325 (Hyd) . ITA Nos.34 & 35 of 2018 & 25 & 27 of 2019 10 • CIT and Anor. Vs. D Ananda Basappa (2009) ITR 329 (Kar) • CIT vs. Smt. KG Rukumini Amma (2011) 96 Taxman 87 (Kar)". 15. I have gone through the contentions of the assessee carefully. I do not agree with the assesse…

THE MEENACHIL CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK LTD. vs. THE INCOME TAX OFFICER

ITA/35/2018HC Kerala15 Dec 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: M/S.KOTTAYAM CO-OPERATIVE AGRICULTURAL & RURALFor Respondent: THE INCOME TAX OFFICER

…5) Similarly the article 'a' is used in section 54F with respect to exemption from capital gains on the purchase of a residential house'. This has come up for interpretation in many cases as indicated below: • Vittal Krishna Conjeevaram vs. ITO (2013) 144 ITD 325 (Hyd) . ITA Nos.34 & 35 of 2018 & 25 & 27 of 2019 10 • CIT and Anor. Vs. D Ananda Basappa (2009) ITR 329 (Kar) • CIT vs. Smt. KG Rukumini Amma (2011) 96 Taxman 87 (Kar)". 15. I have gone through the contentions of the assessee carefully. I do not agree with the assesse…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-11(1), HYDERABAD vs. LATE SHRI IENENI SRIPATHIRAO L/R IENENI SHASHIKANT, HYDERABAD

Appeal is dismissed in above terms

ITA 1380/HYD/2019[2011-12]Status: DisposedITAT Hyderabad29 Nov 2021AY 2011-12

Bench: Shri A. Mohan Alankamony & Shri S.S. Godaraassessment Year: 2011-12 The Asst. Commissioner Of Vs. Late Shri Ieneni Income Tax, Sripathirao Circle – 11(1), L/R Ieneni Shashikant, Hyderabad. H.No.5-2-41/20, Seshadri Nagar, Kukatpally, Hyderabad. Pan : Beeps2654P. (Appellant) (Respondent) Assessee By: Shri K.C. Devdas. Revenue By: Shri T. Sunil Goutam. Date Of Hearing: 23/11/2021 Date Of Pronouncement: 29/11/2021 O R D E R Per S. S. Godara, J.M. This Assessee’S Appeal For A.Y 2011-12 Arises From The Commissioner Of Income Tax (Appeals)-5, Hyderabad’S Order Dated 16.07.2019, In Case No.0060/2018-19/Cit(A)-5 Involving Proceedings Under Section 143(3) R.W.S. 147 Of Income Tax Act, 1961 (In Short, “The Act”). Heard Both The Parties. Case File Perused.

For Appellant: Shri K.C. DevdasFor Respondent: Shri T. Sunil Goutam
Section 143(3)Section 54F

…4. We next find that this tribunal’s recent common order dated 23.11.2021 in Revenue’s appeals ITA Nos.732, 889 and 890/Hyd/2019 and corresponding assessee’s Misc. Applications MA Nos.48-50/Hyd/2021; quotes case law CIT Vs. Vittal Krishna, Conjeevaram Vs. ITO 144 ITD 325 (Hyd), CIT Vs. Syed Ali Adil 352 ITR 418 (AP), CIT Vs. Anand Basappa 309 ITR 329, CIT Vs. Gita Duggal 357 ITR 153, Arun K. Thiagarajn Vs. CIT 193 DTR 153, CIT Vs. Gumanmal Jain 394 ITR 666, Tilokchand and Sons Vs. ITO 413 ITR 666 etc to uphold the latter’s claim of section 54F deduction involving other family members. We thus adopt judicial consi…

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-11(1), HYDERABAD vs. PANDURANGA RAO VADDEPALLY , HYDERABAD

In the result, both the appeals of the revenue are dismissed

ITA 59/HYD/2020[2011-12]Status: DisposedITAT Hyderabad24 Nov 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2012-13 Asst. Commissioner Of Bhupathi Rao Income-Tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. Pan-Aoipv 4558A (Appellant) (Respondent) Assessment Year: 2012-13 Asst. Commissioner Of Panduranga Rao Income-Tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. Pan-Anppp 8702J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri Rohit Mujumdar
Section 143(3)Section 147Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2012-13 Asst. Commissioner of Bhupathi Rao Income-tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. PAN-AOIPV 4558A (Appellant) (Respondent) Assessment Year: 2012-13 Asst. Commissioner of Panduranga Rao Income-tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. PAN-ANPPP 8702J (Appellant) (Respondent) Revenue by: Shri Rohit Mujumdar Assessee by: None Date of hearing: 26/10/2021 Date of pronounce…

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-11(1), HYDERABAD vs. BHUPATHI RAO VADDEPALLY , HYDERABAD

In the result, both the appeals of the revenue are dismissed

ITA 1826/HYD/2019[2011-12]Status: DisposedITAT Hyderabad24 Nov 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2012-13 Asst. Commissioner Of Bhupathi Rao Income-Tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. Pan-Aoipv 4558A (Appellant) (Respondent) Assessment Year: 2012-13 Asst. Commissioner Of Panduranga Rao Income-Tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. Pan-Anppp 8702J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri Rohit Mujumdar
Section 143(3)Section 147Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2012-13 Asst. Commissioner of Bhupathi Rao Income-tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. PAN-AOIPV 4558A (Appellant) (Respondent) Assessment Year: 2012-13 Asst. Commissioner of Panduranga Rao Income-tax, Circle – 11(1), Vaddepally, Hyderabad. Hyderabad. PAN-ANPPP 8702J (Appellant) (Respondent) Revenue by: Shri Rohit Mujumdar Assessee by: None Date of hearing: 26/10/2021 Date of pronounce…

K GOPAL RAJ, HYD,HYDERABAD vs. DCIT, CEN.CIRCLE-1(3), HYD, HYDERABAD

In the result, appeal of the assessee in ITA No

ITA 773/HYD/2017[2009-10]Status: DisposedITAT Hyderabad15 Feb 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Esther N. Hangal
Section 132Section 143(3)

…umed 13 I.T.A. No. 342/Hyd/15 and others Kosetty Koshore and others that transfer took place during this AY. For this proposition he relied on the following decisions: 1. CIT Vs. Jumanmal Jain, [2017] 394 ITR 666 (Mad.) 2. Vittal Krishna Conjeevaram, [2013] 144 ITD 325 (Hyd.) 7. Ld. DR submitted that reopening should not be on isolation, but, in this case, ITAT has confirmed the findings of ld. CIT(A) for the AY 2008-09, therefore, the AO has initiated proceedings based on the registered document clauses. He further submitted that change of development agreement cannot infer anything as assessee has already p…

ACIT, CIRCLE-7(1), HYDERABAD, HYDERABAD vs. K GOPAL RAJ, HYD, HYDERABAD

In the result, appeal of the assessee in ITA No

ITA 765/HYD/2017[2009-10]Status: DisposedITAT Hyderabad15 Feb 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Esther N. Hangal
Section 132Section 143(3)

…umed 13 I.T.A. No. 342/Hyd/15 and others Kosetty Koshore and others that transfer took place during this AY. For this proposition he relied on the following decisions: 1. CIT Vs. Jumanmal Jain, [2017] 394 ITR 666 (Mad.) 2. Vittal Krishna Conjeevaram, [2013] 144 ITD 325 (Hyd.) 7. Ld. DR submitted that reopening should not be on isolation, but, in this case, ITAT has confirmed the findings of ld. CIT(A) for the AY 2008-09, therefore, the AO has initiated proceedings based on the registered document clauses. He further submitted that change of development agreement cannot infer anything as assessee has already p…

ITO, WARD-7(3), HYD, HYDERABAD vs. KOSETTY NAGARAJU, HYD, HYDERABAD

In the result, appeal of the assessee in ITA No

ITA 343/HYD/2015[2009-10]Status: DisposedITAT Hyderabad15 Feb 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Esther N. Hangal
Section 132Section 143(3)

…umed 13 I.T.A. No. 342/Hyd/15 and others Kosetty Koshore and others that transfer took place during this AY. For this proposition he relied on the following decisions: 1. CIT Vs. Jumanmal Jain, [2017] 394 ITR 666 (Mad.) 2. Vittal Krishna Conjeevaram, [2013] 144 ITD 325 (Hyd.) 7. Ld. DR submitted that reopening should not be on isolation, but, in this case, ITAT has confirmed the findings of ld. CIT(A) for the AY 2008-09, therefore, the AO has initiated proceedings based on the registered document clauses. He further submitted that change of development agreement cannot infer anything as assessee has already p…

ITO, WARD-7(3), HYD, HYDERABAD vs. KOSETTY KISHORE, HYD, HYDERABAD

In the result, appeal of the assessee in ITA No

ITA 342/HYD/2015[2009-10]Status: DisposedITAT Hyderabad15 Feb 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri K.C. DevdasFor Respondent: Esther N. Hangal
Section 132Section 143(3)

…umed 13 I.T.A. No. 342/Hyd/15 and others Kosetty Koshore and others that transfer took place during this AY. For this proposition he relied on the following decisions: 1. CIT Vs. Jumanmal Jain, [2017] 394 ITR 666 (Mad.) 2. Vittal Krishna Conjeevaram, [2013] 144 ITD 325 (Hyd.) 7. Ld. DR submitted that reopening should not be on isolation, but, in this case, ITAT has confirmed the findings of ld. CIT(A) for the AY 2008-09, therefore, the AO has initiated proceedings based on the registered document clauses. He further submitted that change of development agreement cannot infer anything as assessee has already p…