633 (GUJ) 8. Niranjan Chimanlal Jani Vs. Deputy CIT, 425 ITR 162 (GUJ) 9. B. Kasi Viswanath v. ITO

Mandar Kulkurni, HUF, Vadodara vs. Income Tax Officer, Ward-1(2)(3), Vadodara

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

Bench: Ms. Suchitra Kambleassessment Year: 2011-12

…ase of change of opinion. The Ld. AR relied upon the decision of Hon’ble Supreme Court in case of CIT vs. Kelvinator of India Limited, 320 ITR 561 (SC). The Ld AR also relied upon the decision of Hon’ble Gujarat High Court in case of Arun Munshaw HUF vs. ITO, 425 ITR 79(Guj.). The Ld. AR further relied upon the decision of Hon’ble Madrs High Court in case of CIT vs. N. Kannaiyiram, 240 ITR 892. Assessment Year: 2011-12 Page 4 of 5 6. The Ld. DR submitted that the Assessing officer has rightly invoked Section 147 of the Act as the HUF has not purchased the property and deduction the deduction cannot be claimed by…