ACIT v. Dr. D. Ramamurthy

410 ITR 236High Court#24902 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2020.

Judgments citing ACIT v. Dr. D. Ramamurthy

Income Tax Officer, Ward-4(5), Hyderabad vs. Shrilekha Business Consultancy Pvt Ltd(Formerly Known As Shrilekha Financial Services Initially and Subsequebtly M/S Shrilekha Business Consultancy ), Hyderabad

In the result, both the appeals of the revenue are dismissed

ITA 1041/HYD/2019[2014-15]Status: DisposedITAT Hyderabad04 Nov 2020AY 2014-15

Bench: Shri C.N.Prasad, Jm & Shri M.Balaganesh, Am & Income Tax Officer, Vs. M/S. Shrilekha Business Consultancy Ward – 4(5) Pvt. Ltd., (Pan No.Aaycs0021L) Hyderabad (Formerly M/S. Shrilekha Financial Services Initially & Subsequently M/S. Shrilekha Business Consultancy, Both Are With Pan:Aacfs9088A 3-6-478, Iv Floor, Anand Estate, Liberty Road, Himayath Nagar Hyderabad Pan/Gir No. Aacfs9088A (Appellant) .. (Respondent)

Section 143(3)Section 45(3)Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B‘ BENCH HYDERABAD BEFORE SHRI C.N.PRASAD, JM & SHRI M.BALAGANESH, AM & Income Tax Officer, Vs. M/s. Shrilekha Business Consultancy Ward – 4(5) Pvt. Ltd., (PAN No.AAYCS0021L) Hyderabad (formerly M/s. Shrilekha Financial Services initially and subsequently M/s. Shrilekha Business Consultancy, both are with PAN:AACFS9088A 3-6-478, IV Floor, Anand Estate, Liberty Road, Himayath Nagar Hyderabad PAN/GIR No. AACFS9088A (Appellant) .. (Respondent) Revenue by Shri Y V S T Sai, CIT DR Assessee by Shri V. Naga Prasad, AR Date of Hearing 03/09/2020 Date of Pronoun…

Income Tax Officer, Ward-4(5), Hyderabad vs. Shrilekha Financial Services (Presently Known As M/S Shrilekha Business Consultancy), Hyderabad

In the result, both the appeals of the revenue are dismissed

ITA 1371/HYD/2018[2015-16]Status: DisposedITAT Hyderabad04 Nov 2020AY 2015-16

Bench: Shri C.N.Prasad, Jm & Shri M.Balaganesh, Am & Income Tax Officer, Vs. M/S. Shrilekha Business Consultancy Ward – 4(5) Pvt. Ltd., (Pan No.Aaycs0021L) Hyderabad (Formerly M/S. Shrilekha Financial Services Initially & Subsequently M/S. Shrilekha Business Consultancy, Both Are With Pan:Aacfs9088A 3-6-478, Iv Floor, Anand Estate, Liberty Road, Himayath Nagar Hyderabad Pan/Gir No. Aacfs9088A (Appellant) .. (Respondent)

Section 143(3)Section 45(3)Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B‘ BENCH HYDERABAD BEFORE SHRI C.N.PRASAD, JM & SHRI M.BALAGANESH, AM & Income Tax Officer, Vs. M/s. Shrilekha Business Consultancy Ward – 4(5) Pvt. Ltd., (PAN No.AAYCS0021L) Hyderabad (formerly M/s. Shrilekha Financial Services initially and subsequently M/s. Shrilekha Business Consultancy, both are with PAN:AACFS9088A 3-6-478, IV Floor, Anand Estate, Liberty Road, Himayath Nagar Hyderabad PAN/GIR No. AACFS9088A (Appellant) .. (Respondent) Revenue by Shri Y V S T Sai, CIT DR Assessee by Shri V. Naga Prasad, AR Date of Hearing 03/09/2020 Date of Pronoun…

Sarrangan Ashok, Chennai vs. ITO Non Corporate Ward 15(1), Chennai

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

ITA 544/CHNY/2019[2015-16]Status: DisposedITAT Chennai19 Aug 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./I.T.A.No.544/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Shri Sarrangan Ashok, H37/12, Gita Apartments, Non Corporate Ward – 15(1),. Kumanan Street, Kalashektra Chennai. Colony, Besant Nagar, Chennai – 600 090. Pan: Aafpa6211N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri B. Sagadevan, JCIT
Section 143(3)Section 234Section 234ASection 45(2)Section 45(3)Section 50C

…proof of consideration received towards transfer of the capital asset. In this connection, he placed reliance on the decision of the Hon’ble Jurisdictional High Court of Madras in the case of PCIT vs. Dr.D. 7 I.T.A. No. 544/Chny/2019 Ramamurthy reported in 410 ITR 236. He further contented that the provision of Section 50C of the Act cannot override the provision of Section 45(3) of the Act. 6. On the other hand, the Ld.Senior DR submitted that the entire transaction of contribution of asset to the partnership firm is a sham transaction and it is a device adopted to evade the taxes. He placed reliance on the…

ACIT v. Dr. D. Ramamurthy (410 ITR 236) — Cited in 3 Judgments | BharatTax