GOLDGREEN LAND HOLDINGS LLP( FORMERLY GOLD GREEN HOLDINGS PRIVATE LIMITED),SHANKARPALLY MANDAL, MIRZAGUDA vs. INCOME TAX OFFICER - WARD 2(1), HYDERABAD
In the result, appeal of the assessee is treated as allowed for statistical purposes
ITA 473/HYD/2023[2017-2018]Status: DisposedITAT Hyderabad22 Mar 2024AY 2017-2018
Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं / Ita No. 473/Hyd/2023 (धििाारण वर्ा / Assessment Year: 2017-18) Goldgreen Land Holdings Llp Vs. Income Tax Officer, (Formerly Gold Green Holdings Ward-2(1), Private Limited), Hyderabad Shankarpally Mandal, Mirzaguda [Pan No. Aadcg2864N] अपीलार्थी / Appellant प्रत्यर्थी / Respondent धििााररती द्वारा / Assessee By: Shri Kumar Pal Tated, Ar राजस्व द्वारा / Revenue By: Shri Shakeer Ahamed, Dr सुिवाई की तारीख/Date Of Hearing: 06/03/2024 घोर्णा की तारीख/Pronouncement On: 22/03/2024 आदेश / Order Per K. Narasimha Chary, J.M: Aggrieved By The Order Dated 07/08/2023 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), In The Case Of Goldgreen Land Holdings Private Limited (“The Assessee”) For The Assessment Year 2017-18, Assessee Preferred This Appeal.
For Appellant: Shri Kumar Pal Tated, ARFor Respondent: Shri Shakeer Ahamed, DR
Section 143(3)Section 2(14)Section 48Section 50C
…erty Act. Transfer as defined in the Act is to be given a simple meaning. Therefore, transfer of immovable property of the value exceeding Rs.100/- can be said to have been effected on the date of execution of the document- CIT V.Mormasji MancharjiVaid (2001) 250 ITR 542 (Guj.).(FB). 3. In view of the mandatory provisions and also judicial precedents, a few of which are recorded above for ready reference, it may kindly be noticed that the ‘transfer’ of the land properties under review, Page 8 of 12 was deemed to have been concluded in favour of the assessee- company by virtue of the aforesaid two Agreements of s…
