123 Taxman 790/256 ITR 73 (Raj.); Vivek Jain v. Asstt. CIT

14 Taxmann.com 146High Court2011#5323 most cited

What is 123 Taxman 790/256 ITR 73 (Raj.); Vivek Jain v. Asstt. CIT authority for?

The annual letting value (ALV) of a property that remains vacant for the entire year and is not self-occupied is to be determined as 'NIL' under section 23(1)(c) of the Income Tax Act.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

Vivek Jain v. ACIT · section 23(1)(c) · vacant property · annual letting value · NIL ALV · Income Tax Act · property not leased · property vacant whole year · not self occupied

Also reported as

202 Taxmann 499

Sections most often in play

Section 23(1)(a)Section 23(1)(c)Section 139(1)Section 147Section 148Section 23Section 23(5)Section 24

Issues it is cited on

section 23(1)(c)section 23(1)(a)section 23(1)annual valueannual letting valuesection 22section 23unexplained investmentprevious yearsection 69section 25section 13

Judgments citing 123 Taxman 790/256 ITR 73 (Raj.); Vivek Jain v. Asstt. CIT

Akbar Hasanali Padamsee, Mumbai vs. ACIT Cir. 21(2), Mumbai

In the result, the appeal is allowed

ITA 6169/MUM/2016[2010-11]Status: DisposedITAT Mumbai12 Apr 2019AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Akbar Hasanali Padamsee, Asst. Com. Of Income Tax Cir 802, Vinayakaangan Apts. 18(2), Mumbai Piramal Vs. 93-A Old Prabhadevi Road, Chambers, Parel, Mumbai- Prabhadevi, Mumbai- 400012. 400025. Pan No. Ahfpp9512N Appellant Respondent Assessee By : Mr. Ishwar P. Rathi, Ar Revenue By : Mr Chaudhary Arunkumar Singh, Dr Date Of Hearing : 25/01/2019 Date Of Pronouncement: 12/04/2019

For Appellant: Mr. Ishwar P. Rathi, ARFor Respondent: Mr Chaudhary Arunkumar Singh, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Akbar Hasanali Padamsee, Asst. Com. Of Income Tax Cir 802, VinayakAangan Apts. 18(2), Mumbai Piramal Vs. 93-A Old Prabhadevi Road, Chambers, Parel, Mumbai- Prabhadevi, Mumbai- 400012. 400025. PAN No. AHFPP9512N Appellant Respondent Assessee by : Mr. Ishwar P. Rathi, AR Revenue by : Mr Chaudhary Arunkumar Singh, DR Date of Hearing : 25/01/2019 Date of pronouncement: 12/04/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee…

Ms. Priyananki Singh Sood, New Delhi vs. ACIT, New Delhi

In the result appeal filed by assessee stands allowed

ITA 6698/DEL/2015[2012-13]Status: DisposedITAT Delhi13 Dec 2018AY 2012-13
For Appellant: Shri U.N. Marwah, CAFor Respondent: Shri Shailesh Kumar, Sr. DR
Section 142(1)Section 143(2)Section 23(1)(A)Section 23(1)(c)Section 24

…ITA No. 6698/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘G’, NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SHRI SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2012-13 Ms. Priyananki Singh Sood vs. ACIT 2nd Floor, EROS Cinema Building, Circle 52(1) Jangpura Extension, New Delhi. New Delhi PAN No. AODPS0629C (Appellant) (Respondent) Assessee by : Shri U.N. Marwah, CA Department by : Shri Shailesh Kumar, Sr. DR Date of Hearing : 11/12/2018 Date of Pronouncement: 13/12/2018 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 26/10/15 pass…