How many judgments cite CIT v. Balbir Singh Maini?

228 judgments on BharatTax cite CIT v. Balbir Singh Maini (398 ITR 531), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Balbir Singh Maini come up under?

It is most often cited in judgments turning on Section 148, Section 143(3), Section 147, Section 48, Section 2(47), Section 2(47)(v).

CIT v. Balbir Singh Maini

398 ITR 531Supreme Court of India2017#391 most cited

What is CIT v. Balbir Singh Maini authority for?

A transfer of immovable property, for the purpose of capital gains under section 2(47)(v) of the Income-tax Act, occurs only when the agreement allowing possession in part performance of a contract is a registered instrument, as mandated by Section 53A of the Transfer of Property Act.

228

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Balbir Singh Maini · section 2(47)(v) · section 53A Transfer of Property Act · unregistered development agreement · joint development agreement · capital gains · transfer of immovable property · date of transfer · registration requirement · part performance

Also reported as

86 Taxmann.com 94251 Taxmann 20212 SCC 354

Sections most often in play

Section 148 Section 143(3)Section 147 Section 48 Section 2(47)Section 2(47)(v)Section 53A Section 45

Read the full judgment

Issues it is cited on

section 2(47)(v)section 53a section 53 section 2(47)jda joint development agreement section 49 right to receive project completion method transfer of capital asset section 45 date of transfer

Judgments citing CIT v. Balbir Singh Maini

Bandi Sudheer Reddy, Hyderabad vs. ACIT, Central Circle-1(4), Hyderabad

In the result, all the appeals of the assessees are dismissed

ITA 610/HYD/2022[2016-17]Status: DisposedITAT Hyderabad22 Oct 2024AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri M. Chandramouleswara RaoFor Respondent: Shri Srinath Sadanala, Sr.AR

Section 132Section 139(4)Section 142(1)Section 143(2)Section 153C

…reported in (2014) 8 TMI 636 (Andhra Pradesh High Court) and has wrongly decided the issue against the assessee. It was submitted by the ld.AR that the issue was decided by the hon'ble Supreme Court in the case of CIT Vs. Balbir Singh Maini reported in (2018) 12 SCC 354, wherein it was held that the year of taxation would be the year in which the physical possession of the property has been handed over in pursuance to the agreement u/s 53A of the Act. The relevant portion of the said judgment is reproduced hereinbelow : “20. The effect of the aforesaid amendment is that, on and after the commencement of the Amen…

Deputy Commissioner of Income Tax, Central Circle - 1(1), Kolkata vs. Ritman Commercial Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1168/KOL/2023[2014-15]Status: DisposedITAT Kolkata16 Oct 2024AY 2014-15

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 148Section 2(47)Section 2(47)(v)Section 43CSection 53A

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1168/KOL/2023 Assessment Year: 2014-15 DCIT, Central Circle-1(1), Kolkata.………..……………………………Appellant Vs. Ritman Commercial Pvt. Ltd.................................................Respondent [PAN: AACCR 7374 M] Appearances: Department represented by: P.P. Barman, Addl. CIT, Sr. DR. Assessee represented by: Miraj D. Shah, AR. Date of concluding…

Ramesh Reddy Gongalla, United States vs. ADIT(Int Taxn)-1, Hyderabad

In the result, appeal of the assessee is allowed for statistical purpose

ITA 113/HYD/2024[2017-18]Status: DisposedITAT Hyderabad14 Oct 2024AY 2017-18

Bench: Shri Manjunatha G. & Shri K.Narasimha Chary

For Appellant: Shri S.Rama Rao, ARFor Respondent: Shri B.Bala Krishna, CIT, DR

Section 133(6)Section 147Section 45Section 54Section 54F

…on of the assessee that since no possession is handed over to the assessee, no question of reckoning the capital gains arise in the assessment year 2017-18. Learned DRP observed that the decision of the Hon'ble Supreme Court in the case of Balbir Singh Maini, 398 ITR 531 is not at all helpful to the assessee inasmuch as the facts involved in that case are different from the facts of the case of the assessee. 9. On the other hand, learned DRP placed reliance on the decision of the Hon'ble Karnataka High Court in the case of TK Dayalu 202 Taxmann 531, wherein, it was held that in case of passing of or transferring…

Gobindram Chandramani Vivek, Bangalore vs. Income Tax Officer - Ward 1(1), Bangalore

In the result, the appeal of the assessee is allowed for statistical purposes, in the manner indicated in this order

ITA 656/BANG/2023[2011-12]Status: DisposedITAT Bangalore13 Sept 2024AY 2011-12

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Sh. Ashok A Kulkarni, AdvocateFor Respondent: Ms. Neha Sahay, JCIT

Section 139Section 139(1)Section 139(4)Section 143(2)Section 143(3)Section 24Section 54Section 54(2)Section 54F

…Nos. 6 & 7 in memo of appeal. The Ld. CIT(A) observed that the two houses at Mavalli were registered in the name of the assessee for Rs. 81,90,000/-. The Ld. CIT(A) relied upon the judgment and order of Hon’ble Supreme Court in the case of Balbir Singh Maini 398 ITR 531(SC). The ld. CIT(A) referred to the provisions of Section 2(47)(v) of the 1961 Act, and Section 53A of the Transfer of Properties Act , and concluded that in the instant case , the A.Y. 2011-12 Shri. Gobindram Chandramani Vivek transfer was complete on the registration of aforesaid two properties in the name of the assessee. The Ld. CIT(A) furth…

Mahendra Singh Chawla, Indore vs. DCIT Circle-1(1), Indore

In the result, the appeal of the assessee is dismissed

ITA 245/IND/2024[2017-18]Status: HeardITAT Indore04 Sept 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanimahendra Singh Chawla Dcit Circle -1(1) 4/35 Gram Pigdamber A.B. Indore Road Near Rao Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aazpc0120C Assessee By None Shri Ashish Porwal, Sr. Dr Revenue By Date Of Hearing 02.09.2024 Date Of Pronouncement 04 .09.2024

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 54

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Mahendra Singh Chawla DCIT circle -1(1) 4/35 Gram Pigdamber A.B. Indore Road Near Rao Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AAZPC0120C Assessee by None Shri Ashish Porwal, Sr. DR Revenue by Date of Hearing 02.09.2024 Date of Pronouncement 04 .09.2024 O R D E R Per Vijay Pal Rao, JM : This appeal by assessee is directed against the order dated 08.01.2024 of the Commissioner of Income Tax (Appeal) National Fac…

Badri Prasad Patidar, Bhopal vs. ITO 2(5), Bhopal

In the result all the three appeals of the assessee(s) are allowed for statistical purpose

ITA 401/IND/2024[2013-14]Status: DisposedITAT Indore28 Aug 2024AY 2013-14

Bench: Shri Vijay Pal Raoshri Shyamlal Patidar, Ito 2(5), बनाम/ House No.23, Bhopal Vs. Near Ram Mandir, Purani Basti Jhatkhedi, Bhopal (Pan: Efqpp51544H) (Assessee/Appellant) (Revenue/Respondent) Mohan Patidar (Through Ito 2(5), बनाम/ Legal Heir Jamna Bhopal Vs. Prasad Patidar, House No.53, Purani Basti, Bhopal (Pan: Dphpp2974H) (Assessee/Appellant) (Revenue/Respondent) Shri Badri Prasad Ito 2(5), बनाम/ Patidar, Bhopal Vs. Village Jatkhedi, Post Misrod, Bhopal (Pan: Agtpp3050G) (Assessee/Appellant) (Revenue/Respondent)

Section 148Section 50C

…consideration received by the assessee as well as other co-owners was in cash only therefore, in view of the judgment of Hon’ble Supreme Court in case of Suraj Lamp & Industries V/s State of Haryana 340 ITR1 as well as in case of CIT V/s Balbir Singh Maini 398 ITR 531 the transfer of immoveable property without registered agreement to sell is not a valid transfer hence, the assessee do not press the said issue of transaction of transfer in the Financial Year 2005-06. The Ld. AR has further submitted that the A.O has assessed the entire full value consideration as income of the assessee without allowing the co…

Mohan Patidar L/H Shri Jamna Prasad Patidar, Bhopal vs. Income Tax Officer 2(5), Bhopal

In the result all the three appeals of the assessee(s) are allowed for statistical purpose

ITA 287/IND/2023[2013-14]Status: DisposedITAT Indore28 Aug 2024AY 2013-14

Section 148Section 50C

Shyam Lal Patidar, Bhopal vs. Income Tax Officer, Bhopal

In the result all the three appeals of the assessee(s) are allowed for statistical purpose

ITA 286/IND/2023[2013-14]Status: DisposedITAT Indore28 Aug 2024AY 2013-14

Section 148Section 50C

Deputy Commissioner of Income-Tax, Non-Corporate Circle 7(1), Chennai vs. Kumarasamy Pillai Aparna, Chennai

In the result the appeal of the revenue is dismissed

ITA 999/CHNY/2023[2016-17]Status: DisposedITAT Chennai31 Jul 2024AY 2016-17

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 999/Chny/2023 िनधा"रणवष" / Assessment Year: 2016-17 Kumarasamy Pillai Aparna, Deputy Commissioner Of V. No. 43, Kannadasan Salai, Income Tax, T.Nagar, Srds, Non-Corporate Circle -7(1), Chennai – 600 017. Chennai. [Pan:Afzpa-9359-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. R. Vikneswaran, Jcit ""यथ"क"ओरसे/Respondent By : Shri. T. Vasudevan, Advocate सुनवाई क" तारीख/Date Of Hearing : 03.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 31.07.2024 आदेश /O R D E R

For Appellant: Shri. R. Vikneswaran, JCITFor Respondent: Shri. T. Vasudevan, Advocate

Section 143(2)Section 143(3)Section 2(47)Section 54

…आयकर अपीलीय अिधकरण,‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एबी टी वक", "याियक सद"य एवं "ी एस. आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 999/Chny/2023 िनधा"रणवष" / Assessment Year: 2016-17 Kumarasamy Pillai Aparna, Deputy Commissioner of v. No. 43, Kannadasan Salai, Income Tax, T.Nagar, SRDS, Non-Corporate Circle -7(1), Chennai – 600 017. Chennai. [PAN:AFZPA-9359-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant by : Shri. R. Vikneswaran, JCIT ""यथ"क"ओ…

ACIT-1(2)1, Mumbai vs. Chandiwala Enterprises Private Limited, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 219/MUM/2024[2020-21]Status: DisposedITAT Mumbai25 Jul 2024AY 2020-21

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Suchek Anchaliya & Ms. Vaishali More, A/RsFor Respondent: Ms. Madhu Malati Ghosh, CIT, D/R

Section 53ASection 56(2)(x)

…A of the T.P. Act cannot possibly be attracted to the facts of this case for this reason alone. [Para 14] I.T.A. No. 219/Mum/2024 C.O. No. 45/Mum/2024 5 ■ This Court in Commissioner of Income-tax v. Balbir Singh Maini [2017] 86 taxmann.com 94/251 Taxman 202/398 ITR 531 adverted to the provisions of this section 2(47)(vi) and held that the object of section 2(47)(vi) appears to be to bring within the tax net a de facto transfer of any immovable property. The expression 'enabling the enjoyment of' takes colour from the earlier expression 'transferring', so that it is clear that any transaction which enables the e…

Kanak Bhanj Deo, Bhubaneswar vs. ITO, Ward-5(3), Bhubaneswar

In the result, appeal of the assessee is dismissed

ITA 21/CTK/2024[2017-2018]Status: HeardITAT Cuttack10 Jul 2024AY 2017-2018

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.21/Ctk/2024 (ननधाारण वषा / Assessment Year : 2017-2018) Kanak Bhanj Deo, Vs Ito, Ward-5(3), Bhubaneswar Plot No.2093/3341, Lane-5, Jaydev Vihar, Bhubaneswar, Odisha-751013 Pan No. :Angpb 4721 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri N.R.Biswal, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 10/07/2024 घोषणा की तारीख/Date Of Pronouncement : 10/07/2024 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 16.11.2023, In Din & Order No.Itba/Nfac/S/250/2023- 24/1058002817(1) For The Assessment Year 2017-2018. 2. Brief Facts Of The Case Are That The Assessee Has Entered Into Joint Development Agreement (Jda) With The Builder On 13.01.2012 & Further Executed A Distribution Agreement On 05.11.2014 According To Which The Land Of The Assessee Was Given To The Developer For Construction Of Multistoried Building & As Per Distribution Agreement, In Consideration The Assessee Is Entitled For 26% Area In The Constructed Building. During The Impugned Year The Assessee Has Got Four Flats Having Total Area Of 4220.23 Sq.Ft. (Including 92.85 Sq.Ft. Additional Area) As The Sale Consideration Being 26% Of The Newly Constructed Building. Out Of The Said

For Appellant: Shri N.R.Biswal, CAFor Respondent: Shri S.C.Mohanty, Sr. DR

Section 54F

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.21/CTK/2024 (ननधाारण वषा / Assessment Year : 2017-2018) Kanak Bhanj Deo, Vs ITO, Ward-5(3), Bhubaneswar Plot No.2093/3341, Lane-5, Jaydev Vihar, Bhubaneswar, Odisha-751013 PAN No. :ANGPB 4721 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri N.R.Biswal, CA राजस्व की ओर से /Revenue by : Shri S.C.Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 10/07/2024 घोषणा की तारीख/Date…

Assistant Commissioner of Income Tax, Exemptions, Circle, Jaipur vs. Global Institute of Technology Society, Jaipur Rajasthan

In the results the appeal of the revenue stands dismissed

ITA 175/JPR/2024[2013-14]Status: DisposedITAT Jaipur27 Jun 2024AY 2013-14

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, (Addl.CIT)

Section 11Section 12ASection 13(1)Section 13(3)Section 143(3)Section 147

…nnot decide that he should have charged the interest. (v) CIT Vs. Asian Hotels Ltd. (2010) 323 ITR 470 (Del) Notional interest is not assessable as business income. (vi) CIT vs. Shoorji Vallabh Das & Co. 46 ITR 144 (SC) (vii) CIT vs. Balbir Singh Mani (2017) 398 ITR 531 (SC)" (B) CONCLUSION: - In view of the aforesaid submission and the facts of the case it is submitted that the Learned Assessing Officer has erred in making the addition without appreciating the provisions of section 13(3) and similarly the Learned CIT(A) has erroneously confirmed the additions. By considering the reply of the assessee and giving…

R.C. Nirula & Sons HUF, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6093/DEL/2015[2008-09]Status: DisposedITAT Delhi12 Jun 2024AY 2008-09

Bench: Shri Saktijit Dey, Hon’Ble & Shri M. Balaganeshr.C. Nirula & Sons Huf, Vs. Asst. Commissioner A-2, Anand Niketan, Of Income Tax, New Delhi Circle-52(1), New Delhi (Appellant) (Respondent) Pan: Aaahr6050F Assessee By : Shri Gaurav Jain, Adv Shri Praveen Kumar, Ca Revenue By: Shri Manish Kumar Davas, Sr. Dr Date Of Hearing 10/06/2024 Date Of Pronouncement 12/06/2024

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Manish Kumar Davas, Sr. DR

Section 143(3)

…he property. 14. The Ld. AR argued that the Ld. CIT(A) erred in applying the provisions of section 2(47)(vi) of the Act. In support of this, he placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT Vs. Balbir Singh Maini reported in 398 ITR 531 (SC). The Ld. AR also placed reliance on the decision of the Hon’ble Gujarat High Court in the case of Ushaben Jayantilal Sodhan Vs. ITO reported in 407 ITR 276 R.C. Nirula & Sons HUF (Guj). Further, he relied on the decision of the coordinate bench decision of the Ahmedabad Tribunal in the case of ACIT Vs. Shree Ami office Owners Association re…

Pallathukadavil Ibrahimkutty Abdul Kabeer, Ernakulam vs. The PCIT Kochi-1, Kochi

In the result, the assessee’s appeal is partly allowed on the above terms, and his SA dismissed

ITA 428/COCH/2023[2018-19]Status: DisposedITAT Cochin30 Apr 2024AY 2018-19

Bench: Shri Sanjay Arora, Accountantmemberand Ms. Kavitha Rajagopal, Judicialmember & Sa No. 78/Coch/2023 (Assessment Year: 2018-19) Pallathukadavil Ibrahimkutty Principal Cit – 1 Abdul Kabeer C.R. Building, I.S. Press Road 71, Pallathukadavil Vs. Kochi 682018 Kanjoor P.O., Ernakulam 682575 [Pan: Aaopi0584P] (Appellant) (Respondent)

For Appellant: Shri Padmanathan K.V., AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(3)Section 263Section 263(1)Section 54B

…he enactment of Registration and Other Related Laws (Amendment) Act, 2001, with simultaneous and consequential amendments in Transfer of Property Act (s. 53A); Indian Registration Act, 1908 (ss. 17 & 49), even as clarified in CIT vs. Balbir Singh Maini [2017] 398 ITR 531 (SC). That apart, there is nothing, other than a bald claim, of the assessee being in possession and enjoyment of the property within the prescribed period. (c) The lands purchased being not fit for agricultural purpose, qua which there has been no enquiry nor, consequently, any finding of the same being used for agricultural purposes. 6 | P a g…

Sh. Avtar Singh, Chandigarh vs. ITO, W-2(5), Chandigarh

ITA 389/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh03 Apr 2024AY 2017-18

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri J.S.Kahlon, CIT-DR

Section 2(14)Section 2(14)(ii)Section 54B

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 389/CHD/2023 "नधा"रण वष" / Assessment Year. : 2017-18 Shri Avtar Singh, The ITO, बनाम Plot No. 2A, Ward 2(5), VS Sector 28-A, Chandigarh. Chandigarh. "थायी लेखा सं./PAN /TAN No: ACLPS0608M अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue by : Shri J.S.Kahlon, CIT-DR तार"ख/Date of Hearing : 05.02.2024 उदघोषणा क" तार"ख/D…

Bhanuprasad Maganlal Patel, Ahmedabad vs. ACIT, Circle-3(3), Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 7/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad12 Jan 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 54F

…of CIT vs. Kishan House Builders Association 117 taxmann.com 687. The Ld. Counsel also further relied upon the following case laws: i). Hiteshkumar A Vaswani v JCIT (165 ITD 505) (Ahd) ii). Nathalal Dahyabhai (126 ITR 555) (Guj) iii). CITv Balbir Singh Naini (398 ITR 531) (SC) iv). CIT v Premji Gopalbhai (113 ITR 785) (Guj) 7. Per contra, the Ld. Sr. D.R. Ms. Soumya Pandey Jain appearing for the Revenue supported the order passed by the Lower Authorities which are the concurrent findings arrived by the Revenue need not be disturbed. The Ld. D.R. further submitted that there was no assessment for the earlier asses…

K P Muhammed Ali, Calicut vs. ITO ( International Taxation), Kozhikode

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

ITA 1008/COCH/2022[2012-13]Status: DisposedITAT Cochin12 Jan 2024AY 2012-13

Bench: Shri Sanjay Arora & Manomohan Dask.P. Muhammed Ali Income Tax Officer K.P. House: 19/1866 (International Taxation) Chalappuram Vs. Kozhikode Calicut 673002 [Pan:Agnpm9397F] (Appellant) (Respondent)

For Appellant: Shri Raghunathan Palakkal, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(3)Section 2(47)Section 2(47)(vi)Section 53A

…w, in view of the amendment to sections 17 & 49 of the Registration Act 1908, and section 53A of the Transfer of Property Act, 1882by the Registration & Other Related Laws (Amendment) Act, 2001, can be given, even as explained in Balbir S. Maini v. CIT [2017] 398 ITR 531 (SC). The Revenue would upon this, claim transfer u/s. 2(47)(vi) of the Act, placing reliance on the recent decision of the Coordinate Bench in P. George Jacob v. ITO (in ITA No. 558/Coch/2022, dated 02/3/2023). 5. We have heard the parties, and perused the material on record. 5.1 Section 2(47), which reads as under, defines ‘transfer’ under the…

DCIT-1(1), Bhopal vs. Shri Prakash Bhojwani, Bhopal

Appeal is dismissed

ITA 172/IND/2019[2010-11]Status: DisposedITAT Indore02 Jan 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2010-11 Dy. Cit, Shri Prakash Bhojwani, 1(1), H.No. 7, Parika Phase-I, Bhopal Walmi Road, बनाम/ Chuna Bhatti, Vs. Bhopal (Revenue / Respondent) (Assessee / Appellant) Pan: Abvpb 8825 E Assessee By Shri Ashish Goyal & Shri N.D. Patwa, Ars Revenue By Shri Harshit Bari, Sr. Dr Date Of Hearing 02.11.2023 Date Of Pronouncement 02.01.2024

Section 111ASection 111USection 143(3)Section 147Section 148Section 28

…tage, then the only implication would be such that the transaction itself would not be considered as having materialized in the eyes of law, consequently there would be no income or taxable income in the hands of assessee in view of CIT Vs. Balbir Singh Maini 86 Taxmann.com 94 (SC). Thus, it would be Page 10 of 12 Dy. CIT,1(1), Bhopal vs. Shri Prakash Bhojwani, Bhopal Assessment year 2010-11 more detrimental to department since the transaction itself would not give rise to any taxable income. The CIT(A) has also accepted this point. Therefore, in the situation, the long-term capital gain declared by assessee m…

M/S. Nka Commercial Pvt. Ltd. (Successor of M/S. Nk Enterprises (P) Ltd, Since Amalgamated), Kolkata vs. ITO, WD-3(1), Kolkata.

In the result, the appeal of the assessee is allowed

ITA 1106/KOL/2023[2015-16]Status: DisposedITAT Kolkata26 Dec 2023AY 2015-16

Bench: Shri Rajesh Kumari.T.A. No. 1106/Kol/2023 Assessment Year: 2015-2016 M/S. Nka Commercialprivate Limited,.........Appellant (Successor Of M/S. Nk Enterprises (P) Ltd. Since Amalgamated) Unit 1304, Plot No. Ai-4, Ergo Building, Ep/Gp Block, Sector-V, Salt Lake, Kolkata-700091 [Pan: Aaccn3159Q] -Vs.- Income Tax Officer,.................................Respondent Ward-3(1), Kolkata, Aayakar Bhawan, 4Th Floor, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Ankit Jalan, A.R., Appeared On Behalf Of The Assessee Shri Amitava Sen, Addl. Cit, D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : December 18, 2023 Date Of Pronouncing The Order: December 26, 2023 O R D E R

Section 143(3)Section 2(47)(v)

…ITA No. 1106/KOL/2023 Assessment Year: 2015-2016 M/s.NKA Commercial Private Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member I.T.A. No. 1106/KOL/2023 Assessment Year: 2015-2016 M/s. NKA CommercialPrivate Limited,.........Appellant (successor of M/s. NK Enterprises (P) Ltd. since amalgamated) Unit 1304, Plot No. AI-4, ERGO Building, EP/GP Block, Sector-V, Salt Lake, Kolkata-700091 [PAN: AACCN3159Q] -Vs.- Income Tax Officer,.................................Respondent Ward-3(1), Kolkata, Aayakar Bhawan, 4th Floor, P-7, Chowringhee Square, Kolkata-7000…

ACIT Circle-45(1), New Delhi vs. Vibha Taneja, New Delhi

The appeal of the revenue is dismissed

ITA 3047/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Nov 2023AY 2014-15

Bench: Sh. N. K. Billaiya & Ms. Astha Chandraassessment Year: 2014-15 Acit Vibha Taneja R-01B, 3Rd Floor, Tdi Mall, Circle – 45 (1) Vs Shivaji Place, District New Delhi Centre, Rajouri Garden, New Delhi-110027 Pan No.Aafpt1050J (Appellant) (Respondent)

Section 2Section 54Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2014-15 ACIT Vibha Taneja R-01B, 3rd Floor, TDI Mall, Circle – 45 (1) Vs Shivaji Place, District New Delhi Centre, Rajouri Garden, New Delhi-110027 PAN No.AAFPT1050J (APPELLANT) (RESPONDENT) Appellant Sh. P.N. Barnwal, CIT DR Respondent Sh. Tarandeep Singh, CA Date of Hearing 01.11.2023 Date of Pronouncement 3.11.2023 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferred against the order of the CIT(A)-15, Delhi dated 30.01.2019…