Bikram Singh and Ors. v. Land Acquisition\nCollector and Ors.

89 Taxmann 119Supreme Court of India1996#14488 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 10(37)Section 143(3)Section 56(2)(viii)Section 57(iv)Section 142(1)Section 144BSection 145ASection 145B(1)

Issues it is cited on

section 57(iv)section 56(2)(viii)enhanced compensationsection 10(37)compulsory acquisitionsection 34section 57section 194section 145section 56section 28section 19

Judgments citing Bikram Singh and Ors. v. Land Acquisition\nCollector and Ors.

Deputy Commissioner of Income Tax, Alwar vs. Ashok Sharma, Rewari

In the result, the appeal of the revenue stand dismissed

ITA 1227/JPR/2024[2018-19]Status: DisposedITAT Jaipur10 Nov 2025AY 2018-19
For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 10(37)Section 143(3)Section 145B(1)Section 28Section 56Section 56(2)(viii)Section 57

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "B" JAIPUR डॉ. एस.सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA. No. 1227/JPR/2024 निर्धारण वर्ष / Assessment Years : 2018-19 Deputy Commissioner of बनाम Ashok Sharma, Income Tax, Vs. Village Paragpura, Alwar. Rewari-123412, Haryana. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: CIAPS9799A अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Mahendra Gargieya, Advocate राज…

Veeraswamy Jotheeswaran, Tiruvallur vs. ITO, Ward-1, Tiruvallur

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

ITA 1756/CHNY/2025[2018-19]Status: HeardITAT Chennai12 Sept 2025AY 2018-19

Bench: Shri George George K

For Appellant: Shri N.V. Krishnan, AdvocateFor Respondent: Shri Y. Sudarshan, JCIT
Section 10(37)Section 142(1)Section 143(2)Section 143(3)Section 145Section 147Section 148Section 148ASection 250Section 56(2)(vii)

…आयकर अपीलीय अिधकरण, ‘बी’ (एस एम सी), "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH, CHENNAI "ी जॉज" जॉज", उपा"य" के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT आयकर अपील सं./ITA No.: 1756/CHNY/2025 िनधा"रण वष"/Assessment Year: 2018-19 Shri Veeraswamy Jotheeswaran, The Income Tax Officer, Plot No.23, Sri Lakshmi Narayana, Vs. Ward 1, Nivasam Santhosh Nagar 89, Tiruvallur Veppambattu B.O, Veppampattu, Tiruvallur – 602 024. PAN: AORPJ 2510H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri N.V. Krishnan, Advocate ""यथ" क" ओर से/Respondent by : Shri Y. Sudarshan…

Krishan Pal Singh HUF, Jaipur vs. Assessing Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1268/JPR/2024[2018-2019]Status: DisposedITAT Jaipur19 Feb 2025AY 2018-2019

Bench: the Ld CIT (Appeals).

For Appellant: Shri N. K. Agarwal, CA &For Respondent: Mrs. Swapnil Parihar, JCIT-DR
Section 10(37)Section 142(1)Section 143(2)Section 143(3)Section 28

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1268/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2018-19 cuke Krishan Pal Singh HUF ITO, Vs. Krishan Pal Singh 124 Dhaka Ward 1(4), Nagar Opp, Platinum Upasana Jaipur Rosewood Sirsi Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAMHK2914H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri N. K. Agarwal…

Bhupinder Singh Julka, New Delhi vs. ACIT, Circle-Int. Tax. 2(1)(2), Delhi

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1807/DEL/2022[2018-19]Status: DisposedITAT Delhi07 Aug 2023AY 2018-19

Bench: Shri Kul Bharat & Shri M. Balaganesh

For Appellant: Ms. Monika Agarwal, AdvFor Respondent: Shri Vizay B. Vasanta, CIT(DR)
Section 143(2)Section 143(3)Section 144CSection 234BSection 80T

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘D’: NEW DELHI) BEFORE SHRI KUL BHARAT JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No:- 1807/Del/2022 (Assessment Year: 2018-19) Bhupinder Singh Julka, Asst. Commissioner of Income 16/57, Punjabi Bagh, Vs. Tax, Circle Int Tax 2(1)(2), New Delhi-110026. Delhi. PAN No: AHLPJ5819L APPELLANT RESPONDENT Assessee by : Ms. Monika Agarwal, Adv. Revenue by : Shri Vizay B. Vasanta, CIT(DR) ORDER PER KUL BHARAT, JM This appeal by Assessee is directed against the order of Assistant Commissioner of Income Tax passed under Section 143(3) r.w.s. 144C(13)…

Bhagwan Vithoba More, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeal is dismissed in above terms

ITA 1806/PUN/2017[2010-11]Status: DisposedITAT Pune12 May 2022AY 2010-11

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteshri Bhagwan Vithoba More, The Income Tax Officer At Post Kopergaon, Ward -1, Latur Taluka & Dist. Latur Vs. Pan : Azvpm7554P

For Appellant: Shri Sharad A ShahFor Respondent: Shri S.P. Walimbe
Section 10(37)Section 144Section 145ASection 147Section 23Section 23(2)Section 28Section 34Section 45(5)Section 56(2)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL A BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER Shri Bhagwan Vithoba More, The Income Tax Officer At Post Kopergaon, Ward -1, Latur Taluka & Dist. Latur Vs. PAN : AZVPM7554P Appellant Respondent Appellant by: Shri Sharad A Shah Respondent by: Shri S.P. Walimbe Date of Hearing: 04.05.2022 Date of Pronouncement: 12.05.2022 O R D E R Per S.S. Godara, JM This assessee’s appeal for AY 2010-11 arises against the order of the CIT(A)-2, Aurangabad’s order dated 01.05.2017 passed in case No. ABD/CIT(A)-2/285/2016-17 involving proceedi…

Pranav Saran, New Delhi vs. ACIT Circle-32(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 499/DEL/2021[2016-17]Status: DisposedITAT Delhi04 May 2022AY 2016-17

Bench: Shri Amit Shukla & Shri Pradip Kumar Kedia

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Ajay Kumar, Senior DR
Section 10(37)Section 143(3)Section 194LSection 251Section 251(2)Section 28Section 45Section 45(5)Section 56Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA No.499/Del./2021 (ASSESSMENT YEAR : 2016-17) Shri Pranav Saran, vs. ACIT, Circle 32 (1), C/o RRR TAXINDIA, New Delhi. D-28, South Extension Part-1, New Delhi – 110 049. (PAN : ACKPS6842G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Somil Agarwal, Advocate REVENUE BY : Shri Ajay Kumar, Senior DR Date of Hearing : 15.02.2022 Date of Order : 04.05.2022 O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the…

N Baskar, Chennai vs. ITO, Corporate Ward-3(2), Chennai

In the result, the appeal of assessee is dismissed

ITA 2202/CHNY/2017[2012-13]Status: DisposedITAT Chennai20 Dec 2017AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JCIT, D.RFor Respondent: 27.11.2017
Section 10(37)Section 143(3)Section 145ASection 147Section 148Section 56(2)(viii)Section 57Section 57(4)

…आयकर अपील"य अ"धकरण, A/‘SMC’ "यायपीठ, चे"नई । IN THE INCOME TAX APPELLATE TRIBUNAL A/“SMC” BENCH, CHENNAI "ी. चं" पूजार" लेखा सद"य , के सम" । BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER I.T.A.No.2202/Mds./2017 (Assessment Year : 2012-13 ) Shri N.Baskar, The Income Tax officer, Vs. 72,Main road, Mangadu, Corporate circle 3(2), Chennai 600 122. Chennai-34. PAN AHGPB 3495 A (अपीलाथ" /Appellant) (""यथ"/Respondent) : Mr.A.S.Sriraman,Advocate अपीलाथ" क" ओर से / Appellant by : Mr.B.Sagadevan, JCIT, D.R ""यथ" क" ओर से/Respondent by : 27.11.2017 सुनवाई क" तार"ख/ Date of hearing : 20.12.2017 घोषणा क" तार"ख /Date of Pr…