Amit Bansal v. ACIT

100 Taxmann.com 334Reported decision2018#16453 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 1961 Section 147 of the Income Tax Act Section 148 of the Income Tax Act Section 234B of the Income Tax Act Section 234C of the Income Tax Act Section 48 of the Income Tax Act Section 50C of the Income Tax Act

Issues it is cited on

section 50c(1)circle rate full value of consideration stamp duty value section 48 section 50c section 50 fair market value long term capital gain transfer company document

Judgments citing Amit Bansal v. ACIT

NABHIRAJ RATNA BALRAJ BY LEGAL HEIR B.R.RAKESH,BANGALORE vs. INCOME-TAX OFFICER, WARD-7(2)(1), BANGALORE

In the result the appeal of the assessee is allowed

ITA 603/BANG/2024[2016-17]Status: DisposedITAT Bangalore26 Jun 2024AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Ms. Suman Lunkar, CAFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru

Section 147Section 148Section 234BSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2016-17 Nabhiraj Ratna Balraj Vs. The Income Tax Officer, By L/H Rakesh, Ward 7(2)(1), C/o. Jwalamala Jewellers, Bangalore. No.17, 9th Main Road, 36th Cross, Jayanagar, Bangalore – 560 041. PAN : AARPR 8825M APPELLANT RESPONDENT Appellant by : Ms. Suman Lunkar, CA Respondent by : Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 11.06.2024 Date of Pronouncement : 26.06.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This a…

ACIT CIRCLE, KARNAL vs. LITTLE WORLD CONSTRUCTION COMPANY, KARNAL

In the result the appeal of the Revenue in ITA No

ITA 1292/DEL/2020[2016-17]Status: DisposedITAT Delhi07 Jul 2023AY 2016-17

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Satish Goel, CAFor Respondent: Shri Waseem Arshad, CIT- DR

Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 1292/DEL/2020 [A.Y. 2016-17] The A.C.I.T Vs. M/s Little World Construction Company Circle, Karnal. 12, Mall Road, Karnal PAN: AABCL 0592 Q (Applicant) (Respondent) Assessee By : Shri Satish Goel, CA Department By : Shri Waseem Arshad, CIT- DR Date of Hearing : 04.07.2023 Date of Pronouncement : 07.07.2023 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the Revenue is preferred against the order of the ld. CIT(A), Karnal dated 15.01.2…

ACIT CIRCLE-25(2), NEW DELHI vs. THOMSON PRESS (INDIA) LTD., NEW DELHI

ITA 9342/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Jun 2023AY 2014-15

Bench: Sh. Saktijit Dey & Sh. N. K. Billaiyaassessment Year: 2014-15 Acit Thomson Press (India) Ltd. Circle – 25 (2) Vs K-9, Connaught Place, New Delhi New Delhi Pan No.Aaact4827F (Appellant) (Respondent)

Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. SAKTIJIT DEY, JUDICIAL MEMBER AND SH. N. K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ACIT Thomson Press (India) Ltd. Circle – 25 (2) Vs K-9, Connaught Place, New Delhi New Delhi PAN No.AAACT4827F (APPELLANT) (RESPONDENT) Appellant by Ms. Sapna Bhatia, CIT DR Respondent by Sh. Salil Aggarwal, Sr Advocate Sh. Shailesh Gupta, CA Date of hearing: 15/06/2023 Date of Pronouncement: 30/06/2023 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferred against the order of the CIT(A)-9, New Delhi dated 27.09.2019 perta…

PUSHP STEEL AND MINING PRIVATE LIMITED,DELHI vs. PCIT, DELHI-7

In the result, appeal of the assessee is allowed

ITA 811/DEL/2021[2015-16]Status: DisposedITAT Delhi22 Dec 2021AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. K. Narasimha Chary

Section 143(2)Section 143(3)Section 263Section 263(1)Section 56(2)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. K. NARASIMHA CHARY, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Pushp Steel and Mining Vs. PCIT Private Ltd. Delhi - 7 751, Ground Floor, Kundewalan Street, Ajmeri Gate, Delhi-110006 PAN : AADCP 2925 K (APPELLANT) (RESPONDENT) Assessee by Shri Suresh Gupta, C.A. Revenue by Shri Kanv Bali, Sr. D.R. Date of hearing: 29.11.2021 Date of Pronouncement: 22.12.2021 ORDER PER ANIL CHATURVEDI, AM: This appeal filed by the assessee is directed against the order dated 31.03.2021 of the Pr. Commiss…

VANDANA SETHI,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee stands allowed for

ITA 1614/DEL/2017[2013-14]Status: DisposedITAT Delhi23 Mar 2021AY 2013-14

Section 50CSection 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER I.T.A No.1614/Del/2017 (ASSESSMENT YEAR 2013-14) Smt. Vandana Sethi Income Tax Officer B-376, New Friends Ward-28(4), Colony, Vs. New Delhi. New Delhi-110 025. PAN-ABJPS 9504K (Appellant) (Respondent) Appellant By Shri Sanjeev Rai Mehra, CA Respondent by Sh. Prakash Dubey, Sr. DR Date of Hearing 23.03.2021 Date of Pronouncement 23.03.2021 ORDER PER SUDHANSHU SRIVASTAVA, JM: This appeal is preferred by the Assessee agains…