Addl. CIT v. G.M. Omar Khan

116 ITR 950Reported decision1979#22091 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2018 to 2025.

Judgments citing Addl. CIT v. G.M. Omar Khan

Kusum Yadav, Indore vs. ITO 1(2), Indore

In the result, the appeal of the assessee bearing ITA No

ITA 518/IND/2023[2014-15]Status: DisposedITAT Indore24 Apr 2025AY 2014-15

Bench: Sh. Bagirath Mal Biyani & Sh. Udayan Das Gupta

Section 131Section 142(1)Section 143(3)Section 2(14)(iii)Section 250Section 263Section 54BSection 68

…lant claimed inter alia that land was agricultural land and it was not a capital asset because it was situated in a village with a population of less than ten thousand. The Hon'ble Andhra Pradesh High Court in its judgment in Addl. CIT v. G.M. Omarkhan [1979] 116 ITR 950 held as under: "Municipality may comprise of several localities, areas, villages or wards. The moment they fall within the area of a municipality, the assets situate in that village or area fall within the meaning of "capital asset" as defined under section 2(14)(iii) of the I.T. Act. Though the village, Gudimalkapur, is known by its distinct nam…

Sh. Jai Ram, Jagadhari vs. ITO, Yamunanagar

In the result, both the appeal of different assessees are allowed

ITA 366/CHANDI/2017[2007-08]Status: DisposedITAT Chandigarh26 Feb 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Rohit GoelFor Respondent: Smt. Chandrakanta

…ration is effected, the title relates back to the date of execution : vide Mulla on the Indian Registration Act, 6th edition, pages 164 and 165. " A similar question was before the Hon'ble Andhra Pradesh High Court in the case of Addl. CIT v. G.M. Omar Khan (116 ITR 950) which is reproduced as under : "3. Whether the profits or gains arising from the transfer of a 'capital asset' can be chargeable to income-tax if the transfer is effected in the previous year and if no amount is received? " The Hon'ble High Court answered the question in favour of the Revenue. While answering the question in favour of the Reve…

Sh. Amar Singh, Jagadhari vs. ITO, Yamunanagar

In the result, both the appeal of different assessees are allowed

ITA 365/CHANDI/2017[2007-08]Status: DisposedITAT Chandigarh26 Feb 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Rohit GoelFor Respondent: Smt. Chandrakanta

…ration is effected, the title relates back to the date of execution : vide Mulla on the Indian Registration Act, 6th edition, pages 164 and 165. " A similar question was before the Hon'ble Andhra Pradesh High Court in the case of Addl. CIT v. G.M. Omar Khan (116 ITR 950) which is reproduced as under : "3. Whether the profits or gains arising from the transfer of a 'capital asset' can be chargeable to income-tax if the transfer is effected in the previous year and if no amount is received? " The Hon'ble High Court answered the question in favour of the Revenue. While answering the question in favour of the Reve…

Addl. CIT v. G.M. Omar Khan (116 ITR 950) — Cited in 3 Judgments | BharatTax