146 (Punjab & Haryana). (c) Commissioner of Income-tax v. Jagtar Singh Chawla

33 Taxmann.com 38High Court2013#12678 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 136Section 139Section 139(1)Section 139(4)Section 139(5)Section 143(3)Section 234ASection 234B

Issues it is cited on

section 54(2)long-term capital assetsection 139(4)section 54fdate of transfersection 54long term capital gainsection 139(1)section 139transfersection 13prescribed

Judgments citing 146 (Punjab & Haryana). (c) Commissioner of Income-tax v. Jagtar Singh Chawla

KULDEEP SINGH SHEKHAWAT,KOTA vs. ITO W-2(1), KOTA, KOTA

In the result, the appeal of the assessee is allowed

ITA 701/JPR/2024[2016-17]Status: DisposedITAT Jaipur06 Mar 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Gagan Goyalkuldeep Singh Shekhawat, 11, Samridhi Traders, Police Line, Gopal Vihar, Baran Road-324001 Pan No. Araps0973M ...... Appellant Vs. Income Tax Officer, Ward-2(1), Kota …... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv., Ld. ARFor Respondent: Mr. Manoj Kumar, JCIT, Ld. DR
Section 139(4)Section 143(3)Section 234ASection 250Section 54Section 54BSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Kuldeep Singh Shekhawat, 11, Samridhi Traders, Police Line, Gopal Vihar, Baran Road-324001 PAN No. ARAPS0973M ...... Appellant Vs. Income Tax Officer, Ward-2(1), Kota …... Respondent Appellant by : Mr. Mahendra Gargieya, Adv., Ld. AR (Through V.C.) &Mr. Devang Gargieya, Adv., Ld. AR Respondent by : Mr. Manoj Kumar, JCIT, Ld. DR Date of hearing : 04/02/2025 Date of pronouncement : 06/03/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by the assessee is directed ag…

INCOME-TAX OFFICER, AHMEDABAD vs. JHAVERI SANDEEP BIPINCHANDRA (HUF), MUMBAI

The appeal of the Revenue is dismissed

ITA 805/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad10 May 2024AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Suchitra R. Kambleassessment Year : 2016-17 Jhaveri Sandeep Income Tax Officer, Vs. Bipinchandra (Huf), Ward-5(3)(1), 21, Crest Nutan Laxmi Soc., Ahmedabad 9Th Road, Jvpd Scheme, Juhu, Mumbai, Maharashtra 400049 Pan : Aachj 0855 Q अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Deepak Shah, Ar Revenue By : Shri Ashok Kumar Suthar, Sr Dr सुनवाई की तारीख/Date Of Hearing : 15.02.2024 घोषणा की तारीख /Date Of Pronouncement: 10.05.2024 आदेश/O R D E R Per Annapurna Guptapresent Appeal Has Been Filed By The Revenue Against Order Of The Commissioner Of Income-Tax (Appeals), Pune-12 [Hereinafter Referred To As "Cit(A)" For Short] Dated 24.08.2023 Passed Under Section 250(6) Of The Income-Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short], For The Assessment Year (Ay) 2016-17. 2. Ground Of Appeal No.1 Raised By The Department Reads As Under:- “1. On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Treating The Income Of Rs. 54,49,539/- As Short Term Capital Gain Instead Of Business Income.” 3. The Issue Raised In The Above Ground Relates To The Short Term Capital Gain Returned By The Assessee, On The Transactions Of Dealing In Shares, As Ito Vs Jhaveri Sandeep Bipinchandra Huf Ay : 2016-17 2

For Appellant: Shri Deepak Shah, ARFor Respondent: Shri Ashok Kumar Suthar, Sr DR
Section 250(6)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER Assessment Year : 2016-17 Jhaveri Sandeep Income Tax Officer, Vs. Bipinchandra (HUF), Ward-5(3)(1), 21, Crest Nutan Laxmi Soc., Ahmedabad 9th Road, JVPD Scheme, Juhu, Mumbai, Maharashtra 400049 PAN : AACHJ 0855 Q अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/…

DHARMISTA MEHTA,MUMBAI vs. ITO 34(1)(3), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 1885/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Oct 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Gagan Goyaldr. Dharmista Mehta 22/5, Walchand Terraces, Opp. A.C. Market, Tardeo, Mumbai - 400043. Pan: Aafpm5272R ...... Appellant Vs. Ito-34(1) (3), Income Tax Office Building, Pratyakshakar Bhavan, Bkc, Bandra (East), Mumbai-400051. ..... Respondent Appellant By : Sh. Satish Mody Respondent By : Smt. Mahita Nair, Cit-Dr Date Of Hearing : 18/07/2022 Date Of Pronouncement : 12/10/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-46, Mumbai [Hereinafter Referred To As [‘Cit(A)’] Dated 31.01.2017 Passed Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2012-13. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Sh. Satish ModyFor Respondent: Smt. Mahita Nair, CIT-DR
Section 139(1)Section 143(3)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Dr. Dharmista Mehta 22/5, Walchand Terraces, Opp. A.C. Market, Tardeo, Mumbai - 400043. PAN: AAFPM5272R ...... Appellant Vs. ITO-34(1) (3), Income Tax Office Building, Pratyakshakar Bhavan, BKC, Bandra (East), Mumbai-400051. ..... Respondent Appellant by : Sh. Satish Mody Respondent by : Smt. Mahita Nair, CIT-DR Date of hearing : 18/07/2022 Date of pronouncement : 12/10/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of Commis…

SMT. HARMINDER KAUR,,NEW DELHI vs. ITO,, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2656/DEL/2017[2011-12]Status: DisposedITAT Delhi10 Feb 2021AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 139(4)Section 148Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER [Through Video Conferencing] ITA No.2656/Del./2017 Assessment Year: 2011-12 Smt. Harminder Kaur, Vs. ITO, C/o- Sunil Arora & Ward-36(4), Associates, A-1/118, New Delhi Safdarjung Enclave, New Delhi PAN :ANOPK6529P (Appellant) (Respondent) Appellant by Ms. Gunjan Jain, CA Respondent by Sh. Gurmel Singh, CIT(DR) Date of hearing 04.01.2021 Date of pronouncement 10.02.2021 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 28/02/2017 p…

ITO, CORPORATE WARD - 2 (2),, CHENNAI vs. SMT. REKHA SHETTY, CHENNAI

In the result, the appeal filed by the Revenue is dismissed and the Cross Objections filed by the assessee is allowed

ITA 2777/CHNY/2019[2016-17]Status: DisposedITAT Chennai20 Jul 2020AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri S.Jayaraman & C.O. No.106/Chny/2019 Assessment Year : 2016-17

For Appellant: Mr.G.Baskar,AdvocateFor Respondent: Ms. Vijaya Prabha,Addl.CIT,D.R
Section 139Section 139(1)Section 139(4)Section 54Section 54F

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" एवं "ी एस जयरामन, लेखा सद"य BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER AND C.O. No.106/Chny/2019 Assessment year : 2016-17 The Income Tax Officer, Vs. Smt. Rekha Shetty, O/o Corporate Ward – 2(2), No. 359,North Main Road, 5th Room No.514, floor, Anna Nagar West, Wanaparthy Block,121,M G Road, Chennai 600 101. Chennai. [ PAN AAHPR 3883 R] (Appellant) (Respondent/ Cross Objector) Revenue by : Ms. Vijaya Prabha,Addl.CIT,D.R A…

SMT. RENU JAIN,NEW DELHI vs. ITO, WARD 5(2), JAIPUR

In the result, the matter is decided in favour of the assessee and against the Revenue and the sole ground of appeal is allowed

ITA 96/JPR/2020[2011-12]Status: DisposedITAT Jaipur06 Mar 2020AY 2011-12
For Appellant: Shri Akshay Shah (C.A.)For Respondent: Miss Chanchal Meena (JCIT)
Section 139Section 143(3)Section 147Section 148Section 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 96/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Renu Jain The ITO, Vs. G-13/5, IInd Floor, Malviya Nagar, Ward-5(2), New Delhi 110017. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABFPJ 7560 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Akshay Shah (C.A.) jktLo dh vksj ls@ Revenue by : Miss Chanchal Mee…

MRS. KAMAL MURLIDHAR MOKASHI,,PUNE vs. INCOME-TAX OFFICER,,

In the result, the appeal of the assessee is allowed

ITA 939/PUN/2016[2011-12]Status: DisposedITAT Pune19 Aug 2019AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.939/Pun/2016 "नधा"रण वष" / Assessment Year : 2011-12 ………. अपीलाथ" / Mrs. Kamal Murlidhar Mokashi, At & Post Moshi Taluka, Appellant Haveli District, Pune – 412105. Pan : Dbypm5370H. बनाम V/S ………. ""यथ" / The Income Tax Officer, Ward-8(3), Pune. Respondent Assessee By : Shri Sanket Joshi. Revenue By : Shri Rajesh Gawali.

For Appellant: Shri Sanket JoshiFor Respondent: Shri Rajesh Gawali
Section 139(1)Section 143(1)Section 143(3)Section 148Section 54Section 54FSection 54F(4)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.939/PUN/2016 "नधा"रण वष" / Assessment year : 2011-12 ………. अपीलाथ" / Mrs. Kamal Murlidhar Mokashi, At & Post Moshi Taluka, Appellant Haveli District, Pune – 412105. PAN : DBYPM5370H. बनाम v/s ………. ""यथ" / The Income Tax Officer, Ward-8(3), Pune. Respondent Assessee by : Shri Sanket Joshi. Revenue by : Shri Rajesh Gawali. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 21.06.2019 Date of Pronouncement: 19.08.2019 PER ANIL C…

SOLVAY PHARMA INDIA LTD,MUMBAI vs. PR CIT RG 2, MUMBAI

In the result, appeal of the assessee is allowed

ITA 3585/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jan 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm M/S. Solvay Pharma India Ltd., Vs. Pr Cit Rg-2 Now Merged With Abbott India Aayakar Bhavan Ltd., Mumbai 3-4 Corporate Park Sion Trombay Road Mumbai – 400 071`` Pan/Gir No.Aaacbv5170B Appellant) Respondent) ..

Section 263Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM M/s. Solvay Pharma India Ltd., Vs. PR CIT RG-2 Now Merged with Abbott India Aayakar Bhavan Ltd., Mumbai 3-4 Corporate Park Sion Trombay Road Mumbai – 400 071`` PAN/GIR No.AAACBV5170B Appellant) Respondent) .. Assessee by Shri Madhur Agarwal Revenue by Shri Manjunatha Swamy Date of Hearing 06/11/2017 Date of Pronouncement 11/01/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT-2, Mumbai dated 30/03/2016 for A.Y.2011-12 in the matter of order pas…

146 (Punjab & Haryana). (c) Commissioner of Income-tax v. Jagtar Singh Chawla (33 Taxmann.com 38) — Cited in 8 Judgments | BharatTax