1. Collector of Land Acquisition v. Master

2 SCC 3Reported decision1998#23399 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 1961Section 144 of the Income Tax ActSection 144B of the Income Tax ActSection 147 of the Income Tax ActSection 250 of the Income Tax ActSection 69 of the Income Tax Act

Judgments citing 1. Collector of Land Acquisition v. Master

Arundhati Dnyandeo Kalane, Ahilyanagar vs. ITO, Ward-1, Ahilyanagar

In the result, the appeal filed by the assessee is partly allowed as per the terms indicated above

ITA 623/PUN/2025[2013-14]Status: DisposedITAT Pune06 Jan 2026AY 2013-14

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.623/Pun/2025 Assessment Year : 2013-14

For Appellant: Shri Prasad BhandariFor Respondent: Shri Bharat Andhale
Section 147Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.623/PUN/2025 Assessment Year : 2013-14 Arundhati Dnyandeo Kalane, Vs. ITO, Ward-1, Plot No.26, Gulmohar Road, Ahilyanagar Anandnagar Housing Society, Ahilyanagar – 414 003 Maharasthra PAN : BHBPK4765E Appellant Respondent Appellant by : Shri Prasad Bhandari (Through Virtual) Respondent by : Shri Bharat Andhale (Through Virtual) Date of hearing : 02.12.2025 Date of pronouncement : 06.01.2026 आदेश / ORDER PER DR. MANISH BOARD, ACCOUNTANT MEMBER :…

Delhi Agroha Vikas Trust, Delhi vs. CIT(E) Delhi, Delhi

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

ITA 9349/DEL/2019[-]Status: DisposedITAT Delhi17 Sept 2020

Bench: Shri H. S. Sidhu & Shri O. P. Kant

For Appellant: Sh. V. K. Bindal, CAFor Respondent: Ms. Nidhi Srivastava, CIT(DR)
Section 12ASection 253(5)Section 80G

…ITA No. 9348 & 9349/Del./2019 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. KANT, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCING) ITA No.9348 & 9349/DEL/2019 Delhi Agroha Vikas Trust Vs. CIT (E) C-320, Vivek Vihar, Phase-1, Delhi East Delhi, Delhi Appellant by : Sh. V. K. Bindal, CA Respondent by : Ms. Nidhi Srivastava, CIT(DR) Date of Hearing : 15.09.2020 Date of Pronouncement : 17.09.2020 ORDER PER O.P. KANT, AM: These two appeals have been filed by the assessee against the common order dated 30/04/2019 passed by the Lear…

Delhi Agroha Vikas Trust, Delhi vs. CIT(E) Delhi, Delhi

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

ITA 9348/DEL/2019[-]Status: DisposedITAT Delhi17 Sept 2020

Bench: Shri H. S. Sidhu & Shri O. P. Kant

For Appellant: Sh. V. K. Bindal, CAFor Respondent: Ms. Nidhi Srivastava, CIT(DR)
Section 12ASection 253(5)Section 80G

…ITA No. 9348 & 9349/Del./2019 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. KANT, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCING) ITA No.9348 & 9349/DEL/2019 Delhi Agroha Vikas Trust Vs. CIT (E) C-320, Vivek Vihar, Phase-1, Delhi East Delhi, Delhi Appellant by : Sh. V. K. Bindal, CA Respondent by : Ms. Nidhi Srivastava, CIT(DR) Date of Hearing : 15.09.2020 Date of Pronouncement : 17.09.2020 ORDER PER O.P. KANT, AM: These two appeals have been filed by the assessee against the common order dated 30/04/2019 passed by the Lear…

1. Collector of Land Acquisition v. Master (2 SCC 3) — Cited in 3 Judgments | BharatTax