5) S. Ranjith Reddy v. DCIT

54 SOT 409Income Tax Appellate Tribunal2012#25231 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 356,934 Indian tax judgments — from 2019 to 2019.

Also reported as

95 DTR 283

Judgments citing 5) S. Ranjith Reddy v. DCIT

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Kohinoor Hatcheries Private Limited, Hyderabad

In the result, all the appeals filed by the Revenue and the C

ITA 574/HYD/2018[2009-10]Status: DisposedITAT Hyderabad03 May 2019AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri S. Rifaur Rahman, Hon’Bledcit, Central-2(1), Vs. D. Venkateswara Rao, Hyderabad Flat No. 201, Sri Chaitanya Residency, Street No. 2, Sagar Society, Hyderabad. Pan No. Abppd 8276 R Dcit, Central-2(1), D. Raghava Rao, Hyderabad Flat No. 201, Sri Chaitanya Residency, Street No. 2, Sagar Society, Banjara Hilld, Hyderabad. Pan No. Abppd 8275 N Dcit, Central-2(1), M/S. Kohinoor Hatcheries Hyderabad Pvt. Ltd., Plot No. 801, Phase-I, Kavuri Hills, Madhapur, Hyderabad. Pan No. Aaack 8477 G C.O.No. 21/Hyd/2018 (Arising Out Of Ita No. 574/Hyd/2018) (Asst. Years : 2009-10) M/S. Kohinoor Hatcheries Dcit, Central-2(1), Pvt. Ltd., Plot No. 801, Hyderabad Phase-I, Kavuri Hills, Madhapur, Hyderabad. Pan No. Aaack 8477 G (Appellants) (Respondents)

For Appellant: Shri K.L. Devdas – CAFor Respondent: Shri Y.V.S.T. Sai &
Section 143(1)Section 143(3)Section 147

…[(2015) 40 ITR 230 (Trib. – Hyd.) 4) Fibars Infratech Pvt. Ltd. Vs. ITO [(2014) 98 DTR 281 (Hyd.)] ITA No.574/HYD/2018 & C.O.No. 21/HYD/2018 (D. Venkateswara Rao & others) 5) S. Ranjith Reddy Vs. DCIT [(2013) 95 DTR 283 6) P. Prathima Reddy Vs. ITO [(2012) 54 SOT 409] 9. We have heard both the parties, perused the material available on record and gone through orders of the authorities below. 10. The issue involved in this appeal is whether there is a transfer of capital asset or not under section 2(14) of the Act. In this case, the assessee–Sri D. Venkateswara Rao is a Director of M/s. Kohinoor Hatcheries Pvt…

Deputy Commissioner of Income Tax, Circle-2(1), Hyderabad vs. D Raghava Rao, Hyderabad

In the result, all the appeals filed by the Revenue and the C

ITA 2067/HYD/2017[2009-10]Status: DisposedITAT Hyderabad03 May 2019AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri S. Rifaur Rahman, Hon’Bledcit, Central-2(1), Vs. D. Venkateswara Rao, Hyderabad Flat No. 201, Sri Chaitanya Residency, Street No. 2, Sagar Society, Hyderabad. Pan No. Abppd 8276 R Dcit, Central-2(1), D. Raghava Rao, Hyderabad Flat No. 201, Sri Chaitanya Residency, Street No. 2, Sagar Society, Banjara Hilld, Hyderabad. Pan No. Abppd 8275 N Dcit, Central-2(1), M/S. Kohinoor Hatcheries Hyderabad Pvt. Ltd., Plot No. 801, Phase-I, Kavuri Hills, Madhapur, Hyderabad. Pan No. Aaack 8477 G C.O.No. 21/Hyd/2018 (Arising Out Of Ita No. 574/Hyd/2018) (Asst. Years : 2009-10) M/S. Kohinoor Hatcheries Dcit, Central-2(1), Pvt. Ltd., Plot No. 801, Hyderabad Phase-I, Kavuri Hills, Madhapur, Hyderabad. Pan No. Aaack 8477 G (Appellants) (Respondents)

For Appellant: Shri K.L. Devdas – CAFor Respondent: Shri Y.V.S.T. Sai &
Section 143(1)Section 143(3)Section 147

…[(2015) 40 ITR 230 (Trib. – Hyd.) 4) Fibars Infratech Pvt. Ltd. Vs. ITO [(2014) 98 DTR 281 (Hyd.)] ITA No.574/HYD/2018 & C.O.No. 21/HYD/2018 (D. Venkateswara Rao & others) 5) S. Ranjith Reddy Vs. DCIT [(2013) 95 DTR 283 6) P. Prathima Reddy Vs. ITO [(2012) 54 SOT 409] 9. We have heard both the parties, perused the material available on record and gone through orders of the authorities below. 10. The issue involved in this appeal is whether there is a transfer of capital asset or not under section 2(14) of the Act. In this case, the assessee–Sri D. Venkateswara Rao is a Director of M/s. Kohinoor Hatcheries Pvt…

Deputy Commissioner of Income Tax, Circle-2(1), Hyderabad vs. D Venkateswara Rao, Hyderabad

In the result, all the appeals filed by the Revenue and the C

ITA 2066/HYD/2017[2009-10]Status: DisposedITAT Hyderabad03 May 2019AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri S. Rifaur Rahman, Hon’Bledcit, Central-2(1), Vs. D. Venkateswara Rao, Hyderabad Flat No. 201, Sri Chaitanya Residency, Street No. 2, Sagar Society, Hyderabad. Pan No. Abppd 8276 R Dcit, Central-2(1), D. Raghava Rao, Hyderabad Flat No. 201, Sri Chaitanya Residency, Street No. 2, Sagar Society, Banjara Hilld, Hyderabad. Pan No. Abppd 8275 N Dcit, Central-2(1), M/S. Kohinoor Hatcheries Hyderabad Pvt. Ltd., Plot No. 801, Phase-I, Kavuri Hills, Madhapur, Hyderabad. Pan No. Aaack 8477 G C.O.No. 21/Hyd/2018 (Arising Out Of Ita No. 574/Hyd/2018) (Asst. Years : 2009-10) M/S. Kohinoor Hatcheries Dcit, Central-2(1), Pvt. Ltd., Plot No. 801, Hyderabad Phase-I, Kavuri Hills, Madhapur, Hyderabad. Pan No. Aaack 8477 G (Appellants) (Respondents)

For Appellant: Shri K.L. Devdas – CAFor Respondent: Shri Y.V.S.T. Sai &
Section 143(1)Section 143(3)Section 147

…[(2015) 40 ITR 230 (Trib. – Hyd.) 4) Fibars Infratech Pvt. Ltd. Vs. ITO [(2014) 98 DTR 281 (Hyd.)] ITA No.574/HYD/2018 & C.O.No. 21/HYD/2018 (D. Venkateswara Rao & others) 5) S. Ranjith Reddy Vs. DCIT [(2013) 95 DTR 283 6) P. Prathima Reddy Vs. ITO [(2012) 54 SOT 409] 9. We have heard both the parties, perused the material available on record and gone through orders of the authorities below. 10. The issue involved in this appeal is whether there is a transfer of capital asset or not under section 2(14) of the Act. In this case, the assessee–Sri D. Venkateswara Rao is a Director of M/s. Kohinoor Hatcheries Pvt…

5) S. Ranjith Reddy v. DCIT (54 SOT 409) — Cited in 3 Judgments | BharatTax