ACIT v. Cleta Real Estate (P) Ltd.

145 Taxmann.com 76Reported decision#22588 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

extinguishment of rights section 2(47)right to receive short term capital gains section 54f section 48 section 45 section 50 short term capital gain long term capital gains long term capital gain salary

Judgments citing ACIT v. Cleta Real Estate (P) Ltd.

Raoul Thackersey, Mumbai vs. DCIT 12(1), Mumbai

Appeal is partly allowed in above terms

ITA 1262/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Jul 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Girish Agrawal

For Appellant: Shri K. GopalFor Respondent: Smt. Mahita Nair, Sr. DR

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “D” BENCH : MUMBAI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.1262/Mum./2017 Assessment Year 2011-2012 Roaul Thackersey Sir Vithaldas Chambers The DCIT, Circle-12(1), 16-Mumbai Samachar Room No.117, Aayakar Marg, Fort, Mumbai vs. Bhavan, M.K. Road, PIN - 400 001. Mumbai – 400 020. Maharashtra. Maharashtra. PAN ACLPT5869D (Appellant) (Respondent) For Assessee : Shri K. Gopal For Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 11.07.2024 Date of Pronouncement : 22.07.2024 ORDER PER SATBEER SINGH GODARA, J.M.…

Khushaal C. Thackersey, Mumbai vs. Asst CIT 12(1), Mumbai

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

ITA 3679/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Apr 2024AY 2010-11

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “D” Bench, Mumbai. Before Justice (Rtd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 3679/Mum/2015 (A.Y. 2010-11) Vs. ACIT-12(1) Khushaal C. Thackersey Sir Vithaldas Chambers Room No. 263 3rd Floor, 16 Mumbai Aayakar Bhavan Samachar Marg, Fort M.K. Road Mumbai-400 001. Mumbai-400 020. PAN : AFHPT2561H (Appellant) (Respondent) Assessee by Shri K. Gopal & Ms. Neha Paranjpe Department by Smt. Mahita Nair Date of Hearing 16.01.2024 Date of Pronouncement 15.04.2024 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging th…

Raoul S. Thackersey, Mumbai vs. Asst CIT 12(1), Mumbai

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

ITA 3678/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Apr 2024AY 2010-11

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “D” Bench, Mumbai. Before Justice (Rtd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 3678/Mum/2015 (A.Y. 2010-11) Vs. ACIT-12(1) Raoul S. Thackersey Sir Vithaldas Chambers Room No. 263 3rd Floor, 16 Mumbai Aayakar Bhavan Samachar Marg, Fort M.K. Road Mumbai-400 001. Mumbai-400 020. PAN : ACLPT5869P (Appellant) (Respondent) Assessee by Shri K. Gopal & Ms. Neha Paranjpe Department by Smt. Mahita Nair Date of Hearing 16.01.2024 Date of Pronouncement 15.04.2024 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the o…