247 ITR 312(Bom) CIT v. Smt. Shakuntala Kantilal

92 Taxmann.com 335High Court2018#21625 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 143(3)Section 120(4)(b)Section 127 Section 143(2)Section 144B Section 144C(13)Section 153(1)Section 1961

Issues it is cited on

section 55 full value of consideration right to receive cost of improvement section 48 date of transfer section 45 long term capital gains fair market value long term capital gain transfer section 143(2)

Judgments citing 247 ITR 312(Bom) CIT v. Smt. Shakuntala Kantilal

Zarah Rafique Malik, Mumbai vs. ITO (Int Tax) Ward-3(2)(1), Mumbai

ITA 5159/MUM/2025[2022-23]Status: DisposedITAT Mumbai10 Mar 2026AY 2022-23

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Shri Vikram Singh Yadav, Hon’Blezarah Rafique Malik Income Tax Officer, (Int.Tax) B/1703, Vivarea Condominium, Ward- 3(2)(1), Mumbai Vs. Sane Guruji Marg, Jacob Circle, Mahalaxmi East Mumbai – 400 011 Pan : Adcpm8960G (Appellant) (Respondent)

For Appellant: Shri K Gopal, Adv. & Shri Oom KandalkarFor Respondent: Shri Krishna Kumar, Sr. DR

Section 120(4)(b)Section 127Section 143(2)Section 143(3)Section 144BSection 153(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI Before Justice (Retd.) C V Bhadang, Hon’ble President & Shri Vikram Singh Yadav, Hon’ble Accountant Member Zarah Rafique Malik Income Tax Officer, (INT.TAX) B/1703, Vivarea Condominium, Ward- 3(2)(1), Mumbai Vs. Sane Guruji Marg, Jacob Circle, Mahalaxmi East Mumbai – 400 011 PAN : ADCPM8960G (Appellant) (Respondent) Appellant By : Shri K Gopal, Adv. & Shri Oom Kandalkar Respondent By : Shri Krishna Kumar, Sr. DR Date of Hearing : 21.01.2026 Date of Pronouncement: 10.03.2026 O R D E R PER VIKRAM SINGH YADAV, A.M : By this appeal, appellant-assessee…

Indu Bala, Delhi vs. Assistant Commissioner of Income Tax, Circle 60(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 3869/DEL/2023[2016-17]Status: DisposedITAT Delhi26 Nov 2024AY 2016-17

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Neeraj Jain, CAFor Respondent: Shri Om Prakash, Sr. DR

…ceipt issued by Meenal Housing Pvt. Ltd. were filed before the Ld. AO.  The MOU was cancelled on 20.10.2015 just before the execution of the sale deed to M/s Royce Developers P. Ltd.  The Hon’ble Delhi High Court in the case of Kaushalya Devi Vs. CIT (2018) 92 Taxmann.com 335 (Delhi) in para 26 and 27 of the order has held that “26. Looking at the totality of the aforesaid circumstances and on the basis of findings recorded by the Tribunal, we would hold that there was a close nexus and connect between the payment of Rs.25,00,000/- and the transfer of the property to the purchaser resulting in income by way of…

Anil Bhagwan Advani, Mumbai vs. ITO (It) 1(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 4385/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Jul 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Gagan Goyal

For Appellant: Sh. Tapas MisraFor Respondent: Smt. Shailja Rai, CIT-DR

Section 154Section 251(1)Section 45(5)(b)Section 48Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 7269/Mum/2017 (A.Y. 2011-12) Anil Bhagwan Advani, 6/64 Shyam Niwas, Warden Road, Mumbai-400026 PAN: ADPPA6266J ...... Appellant Vs. ITO-(IT)-1(1)(1), Room No. 114, First Floor, Scindia House, Ballard Estate, Mumbai-400038. ..... Respondent ITO-(IT)-1(1)(1), Room No. 114, First Floor, Scindia House, Ballard Estate, Mumbai-400038. ..... Appellant Vs. Anil Bhagwan Advani, 6/64 Shyam Niwas, Warden Road, Mumbai-400026 PAN: ADPPA6266J ...... Respondent Appellant/Assesse…

Leila Advani, Mumbai vs. ACIT - 16(2), Mumbai

In the result, appeal of the revenue is dismissed

ITA 2270/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Jul 2022AY 2011-12

For Appellant: Sh. Tapas MishraFor Respondent: Smt. Shailja Rai, CIT-DR

Section 143Section 143(2)Section 45(5)(b)Section 48Section 48(1)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Leila Advani (Leila Bhagwan Advani), 6/65 Shyam Niwas, Bhulabhai Desai Road, Mumbai-400026 PAN: AADPA3793M ...... Appellant Vs. ACIT-16(2), Room No. 207, 2nd Floor, Matru Mandir, Tardeo Road, Mumbai-400007. ..... Respondent ACIT-19(2), Room No. 207, Matru Mandir, Tardeo Road, Mumbai-400007. ..... Appellant Vs. Leila Advani 6/65 Shyam Niwas, Bhulabhai Desai Road, Mumbai-400026 PAN: AADPA3793M ...... Respondent Assessee by : Sh. Tapas Mishra Revenue by : Smt. Shailja Rai, CI…