CIT v. Chandra Narain Chaudhri

271 CTR 80High Court2014#24138 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Judgments citing CIT v. Chandra Narain Chaudhri

Tata Consumer Products Limited, Kolkata vs. DCIT, Cir.-4(1), Kolkata

In the result, the appeal for AY 2014-15 is partly allowed

ITA 373/KOL/2021[2015-16]Status: DisposedITAT Kolkata17 Sept 2024AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Years: 2014-15 & Assessment Years: 2015-16

For Appellant: Sriram Sashdari, ARFor Respondent: Rakesh Kumar Das, CIT, DR
Section 250Section 43(6)Section 50CSection 50C(2)Section 928

…ity, the Assessing Officer should have re- ferred matter to Valuation Officer as contemplated under section 50C. Further, reliance in this regard is placed on the ruling of the Hon'ble Allahabad High Court in the case of CIT vs. Chandra Narain Chaudhri [2014] 271 CTR 80 (Allahabad) (MAG.) wherein the Hon'ble High court held that where assessee objects before Assessing Officer that value adopted by stamp valuation authority under section 50C(1) exceeds fair market value of property on date of transfer, Assessing Officer may either accept valuation of property on basis of report of approved valuer filed by assessee…

Tata Consumer Products Limited, Kolkata vs. DCIT, Cir.-4(1), Kolkata

In the result, the appeal for AY 2014-15 is partly allowed

ITA 372/KOL/2021[2014-15]Status: DisposedITAT Kolkata17 Sept 2024AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Years: 2014-15 & Assessment Years: 2015-16

For Appellant: Sriram Sashdari, ARFor Respondent: Rakesh Kumar Das, CIT, DR
Section 250Section 43(6)Section 50CSection 50C(2)Section 928

…ity, the Assessing Officer should have re- ferred matter to Valuation Officer as contemplated under section 50C. Further, reliance in this regard is placed on the ruling of the Hon'ble Allahabad High Court in the case of CIT vs. Chandra Narain Chaudhri [2014] 271 CTR 80 (Allahabad) (MAG.) wherein the Hon'ble High court held that where assessee objects before Assessing Officer that value adopted by stamp valuation authority under section 50C(1) exceeds fair market value of property on date of transfer, Assessing Officer may either accept valuation of property on basis of report of approved valuer filed by assessee…

ACIT-12(3)(2), Mumbai vs. Midcity Bhoomi Developers Pvt Ltd., Mumbai

ITA 4400/MUM/2019[2012-13]Status: DisposedITAT Mumbai23 Mar 2023AY 2012-13

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 143(1)Section 143(2)

…puted under Chapter - IV-D i.e. under the head 'Profits and Gains of Business of Profession' for which the provisions of Section 50C has no applicability. vi) The appellant company refers the Allahabad High Court in case of CIT v. Shri Chandranarain Choudhary 271 CTR 80 (2013)) (Pg. No.218 to 225) has held in para 10 that "Section 50C of the Act is a rule of evidence in assessing the valuation of property for calculating the capital gain. The deeming provision under Section 50C(1) of the Act is rebuttable. It is well known that an immovable property may have various attributes, charges, encumbrances, limitations…

CIT v. Chandra Narain Chaudhri (271 CTR 80) — Cited in 3 Judgments | BharatTax