1979 in CIT Andhra Pradesh v. T.N. Aravinda Reddy

4 SCC 721Reported decision1979#12749 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2014 to 2025.

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Judgments citing 1979 in CIT Andhra Pradesh v. T.N. Aravinda Reddy

DCIT., (International Taxation)-1, Hyderabad vs. Syama Reddy Mali Reddy, Hyderabad

ITA 366/HYD/2025[2019-20]Status: DisposedITAT Hyderabad03 Sept 2025AY 2019-20

Section 143(2)Section 143(3)Section 144C(3)Section 54Section 54F

…f title. “Purchase“ can also refer to payment of consideration or part consideration along with transfer of possession under Section 53A of the Transfer of Property Act, 1882. Supreme Court way back in 1979 in CIT Andhra Pradesh vs. T.N. Aravinda Reddy (1979) 4 SCC 721, however, gave it a wider meaning and it was held that the payment made for execution of release deed by the brother thereby joint ownership became separate ownership for price paid would be covered by the word „purchase“. It was observed that the word „purchase“ used in Section 54 of the Act should be interpreted pragmatically in a practical manne…

Shri. Uday Rajaram Lad, Mumbai vs. Asst. CIT Circle-20 (3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6735/MUM/2019[2012-13]Status: DisposedITAT Mumbai19 Apr 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Bleshri Uday Rajaram Lad V. Acit – Circle – 20(3) 5Th Floor, Rajaram Estate Room No. 614 Dadasaheb Phalke Road Piramal Chambers, Lalbaug Dadar (E), Mumbai – 400014 Mumbai – 400 012 Pan: Aabpl7095H (Appellant) (Respondent) Assessee By : Shri Deepak Tikekar Department By : Shri S.N. Kabra

For Appellant: Shri Deepak TikekarFor Respondent: Shri S.N. Kabra

Section 143(1)Section 143(2)Section 45Section 54

…rejoinder, Ld. AR submitted that merely entering into agreement and making payment does not complete the transaction till the builder delivers the flat, it will only be a right to acquire the asset. In this regard he relied on CIT v. T.N. Arvinda Reddy [1979] 4 SCC 721. 9 Shri Uday Rajaram Lad 12. Considered the rival submissions and material placed on record, the only issue involved in this case is whether assessee can claim deduction u/s. 54 of the Act under this peculiar situation. In the given case assessee has sold the property on 27.12.2012 whereas assessee has entered into purchase agreement dated 29.10.20…

ACIT, New Delhi vs. Smt. Seema Sobti, New Delhi

In the result, the appeal filed by the Revenue stand dismissed

ITA 5899/DEL/2015[2012-13]Status: DisposedITAT Delhi15 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 24Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. SEEMA SOBTI, NEW DELHI 3B/7, NEA, OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABNPS644B) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU, JM This appeal is filed by the Revenue against the Order dated 21/08/2015 passed by the Ld. CIT(A)-17, New Delhi relating to assessment year 2012-13 on the following gr…

ACIT, New Delhi vs. Shri Pradeep Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5901/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

ACIT, New Delhi vs. Shri Akshay Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5900/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

Shri Shri Gurvinder Singh Sasan, L/H of Late Shri Jagdish Singh Sasan, Nagpur vs. The ITO-Ward-2(2), Nagpur

In the result, the appeal of the assessee is allowed

ITA 7/NAG/2014[2007-08]Status: DisposedITAT Nagpur01 Mar 2018AY 2007-08

Bench: Sh. G.D.Agrawal, Hon’Ble & Sh. Mahavir Singhsh. Gurvinder Singh Sasan, Vs Ito, L/H Of Late Sh. Jagdish Singh Sasan, Ward–2(2), C/O–Kasjmir Bar & Restaurant, 3Ed Floor, Ayakar Gaddogudam Chowk, Nagpur–440001. Bhawan, Nagpur Pan–Aeyps3694G (Appellant) (Respondent) Appellant By Sh.K.P.Dewani, Adv. Respondent By Sh. Jitesh Kumar Date Of Hearing 07.03.2018 Date Of Pronouncement 07.03.2018

Section 143(3)Section 54Section 54F

…of title “Purchase” can also refer to payment of consideration or part consideration along with transfer of possession under Section 53A of the Transfer of Property Act, 1882. Supreme Court way back in 1979 in CIT Andhra Pradesh vs. T.N. Aravinda Reddy (1979) 4 SCC 721, however, gave it a wider meaning and it was held that the payment made for execution of release deed by the brother thereby joint ownership became separate ownership for price paid would be covered by the word “purchase”. It was observed that the word “purchase” used in Section 54 of the Act should be interpreted pragmatically in a practical manne…

T. Shivakumar, Bangalore vs. ITO, Bangalore

In the result, the appeal filed by the assessee is treated as allowed

ITA 323/BANG/2015[2009-10]Status: DisposedITAT Bangalore19 Feb 2016AY 2009-10

Bench: Shri Abraham P George & Shri Vijaypal Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Smt. S. Praveena, Addl.CIT

Section 54

…f title. “Purchase‟ can also refer to payment of consideration or part consideration along with transfer of possession under Section 53A of the Transfer of Property Act, 1882. Supreme Court way back in 1979 in CIT Andhra Pradesh vs. T.N. Aravinda Reddy (1979) 4 SCC 721, however, gave it a wider meaning and it was held that the payment made for execution of release deed by the brother thereby joint ownership became separate ownership for price paid would be covered by the word „purchase‟. It was observed that the word „purchase‟ used inSection 54 of the Act should be interpreted pragmatically in a practical manner…

The Commissioner of Income Tax II

Appeal is dismissed

ITA/117/2014HC Delhi12 Aug 2014

Section 54

…. „Purchase‟ can also refer to payment of consideration or part consideration along with transfer of possession under Section 53A of the Transfer of Property Act, 1882. Supreme Court way back in 1979 in CIT Andhra Pradesh vs. T.N. Aravinda Reddy (1979) 4 SCC 721, however, gave it a wider meaning and it was held that the payment made for execution of release deed by the brother thereby joint ownership became separate ownership for price paid would be covered by the word „purchase‟. It was observed that the word „purchase‟ used in Section 54 of the Act should be interpreted pragmatically in a practical…