CIT v. Dinesh Verma

60 Taxmann.com 461High Court2015#4425 most cited

What is CIT v. Dinesh Verma authority for?

Deduction under Section 54B for capital gains on sale of agricultural land cannot be allowed if the new property is purchased exclusively in the name of the assessee's wife.

27

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

Also referred to as

CIT v. Dinesh Verma · section 54B · capital gains · agricultural land · reinvestment · purchase in wife's name · Section 143(3) · section 2(14)

Also reported as

233 Taxmann 409

Sections most often in play

Section 143(3)Section 2(14)Section 54B
Read the full judgment

Issues it is cited on

section 90aunexplained jewellerysection 24(b)under-reporting of incomesection 80cforeign tax creditroyalty incomewithholding taxdisallowance of interest expendituresection 139(4)section 54fsection 54

Judgments citing CIT v. Dinesh Verma

Vandana Maruti Pathare, Pune vs. Income-Tax Officer, Ward - 2(3), Pune

In the result, the appeal is dismissed

ITA 2223/PUN/2017[2011-12]Status: DisposedITAT Pune16 Mar 2022AY 2011-12

Bench: Shri R.S. Syalनिर्धारण वषा / Assessment Year : 2011-12 Vandana Maruti Pathare Vs. Ito, Ward S.No.69, Sania Constructions, 2(3), Pune Kharadi, Pune 411014 Pan : Akapp6727H Appellant Respondent Assessee By Shri Deepak Sasar Revenue By Shri M.G. Jasnani Date Of Hearing 15-03-2022 Date Of Pronouncement 16-03-2022

Section 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT निर्धारण वषा / Assessment Year : 2011-12 Vandana Maruti Pathare Vs. ITO, Ward S.No.69, Sania Constructions, 2(3), Pune Kharadi, Pune 411014 PAN : AKAPP6727H Appellant Respondent Assessee by Shri Deepak Sasar Revenue by Shri M.G. Jasnani Date of hearing 15-03-2022 Date of pronouncement 16-03-2022 आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee is directed against the order dated 30-06-2017 passed by the CIT(A), Pune-5, Pune in relation to the assessment year 2011-12. 2. The only issue pressed by the ld. A…

Braham Prakash, Gurgaon vs. ITO Ward - 1(3), Gurgaon

In the result, appeal of the assessee is dismissed

ITA 6188/DEL/2019[2011-12]Status: DisposedITAT Delhi18 Feb 2022AY 2011-12

Bench: Shri Kul Bharat[Assessment Year: 2011-12

Section 147Section 148Section 234BSection 54BSection 54F

…1 Braham Prakash Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year: 2011-12 Braham Prakash, Vs Income-tax Officer, C/o Kunal Aggarwal & Associates, Ward-2(4), Gurgaon 226, 2nd Floor, jmD Megapolis, Sohna Road, Sector-48, Gurgaon, Haryana-122001 PAN- BMGPP4895K APPELLANT RESPONDENT Appellant by None Respondent by Sh. Anil Kumar Sharma, Sr. DR Date of hearing 14.02.2022 Date of pronouncement 18.02.2022 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-ta…

Jagjit Singh, Panipat vs. Pr.CIT, Karnal

In the result, appeal of Assessee allowed

ITA 2777/DEL/2018[2008-09]Status: DisposedITAT Delhi10 Oct 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri S.S. Rana, CIT-D.R
Section 147Section 148Section 263Section 269SSection 271DSection 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.2777/Del./2018 Assessment Year 2008-2009 Shri Jagjit Singh, The Pr. Commissioner of Panipat. PAN ABSPC0820H Income Tax, Aayakar C/o. MAP Corporate Legal, vs., Bhavan, Sector-12, C-586, LGF, Defence Karnal, Haryana. Colony, New Delhi 110024. (Appellant) (Respondent) For Assessee : Shri Ashwani Kumar, C.A. For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 03.10.2019 Date of Pronouncement : 10.10.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by ass…

Naresh Kumar, Karnal vs. ITO, Karnal

In the result, both the appeals are dismissed

ITA 6391/DEL/2016[2007-08]Status: DisposedITAT Delhi28 Feb 2017AY 2007-08

Bench: Shri R.S. Syalassessment Year : 2007-08

For Appellant: Shri Kirti Karan Goel, AdvocateFor Respondent: Ms Bedobina Chaudhuri, Sr. DR
Section 54BSection 54F

…e High Courts on the question of grant of benefit u/s 54B etc. when new property is purchased by the transferor in his own name with another or exclusively in the name of another. Whereas the Hon’ble Punjab & Haryana High Court in CIT vs. Dinesh Verma (2015) 233 Taxmann 409 (P&H) has held that the benefit of deduction cannot be allowed when a new property is purchased in the name of wife, the Hon’ble Delhi High Court in CIT vs. Kamal Wahal (2013)351 ITR 4 (Del), has held that deduction u/s 54F cannot be denied if the property is not purchased in own name. Since the assessee falls within the jurisdiction of th…

Late Sh. Prem Singh Through Legal Heir Sh. Raj Kumar, Karnal vs. ITO, Karnal

In the result, both the appeals are dismissed

ITA 6389/DEL/2016[2007-08]Status: DisposedITAT Delhi28 Feb 2017AY 2007-08

Bench: Shri R.S. Syalassessment Year : 2007-08

For Appellant: Shri Kirti Karan Goel, AdvocateFor Respondent: Ms Bedobina Chaudhuri, Sr. DR
Section 54BSection 54F

…e High Courts on the question of grant of benefit u/s 54B etc. when new property is purchased by the transferor in his own name with another or exclusively in the name of another. Whereas the Hon’ble Punjab & Haryana High Court in CIT vs. Dinesh Verma (2015) 233 Taxmann 409 (P&H) has held that the benefit of deduction cannot be allowed when a new property is purchased in the name of wife, the Hon’ble Delhi High Court in CIT vs. Kamal Wahal (2013)351 ITR 4 (Del), has held that deduction u/s 54F cannot be denied if the property is not purchased in own name. Since the assessee falls within the jurisdiction of th…

Sukhdev Singh Katyal, Delhi vs. ITO, New Delhi

In the result, the appeal is partly allowed

ITA 6310/DEL/2016[2011-12]Status: DisposedITAT Delhi23 Feb 2017AY 2011-12

Bench: Shri R.S. Syalassessment Year : 2011-12 Sukhdev Singh Katyal, Vs. Ito, Wz-195A/1, First Floor, Ward-69(2), Gali No.4, Virender Nagar, Civic Centre, Delhi. Jln Marg, New Delhi. Pan: Arops4305F (Appellant) (Respondent) Assessee By : Shri C.L. Sharma, Advocate Department By : Shri F.R. Meena, Sr. Dr Date Of Hearing : 23.02.2017 Date Of Pronouncement : 23.02.2017

For Appellant: Shri C.L. Sharma, AdvocateFor Respondent: Shri F.R. Meena, Sr. DR
Section 54Section 54F

…High Courts on the question of grant of benefit u/s 54 etc., when new property is purchased by the transferor in his own name with another or exclusively in the name of another. Whereas the Hon’ble Punjab & Haryana High Court in CIT vs. Dinesh Verma (2015) 233 Taxmann 409 (P&H) has held that the benefit of deduction cannot be allowed when a new property is purchased in the name of wife, the Hon’ble jurisdictional High Court in CIT vs. Kamal Wahal (2013)351 ITR 4 (Del), has held that deduction u/s 54F cannot be denied if the property is not purchased in own name. Since the assessee falls within the jurisdict…

Shri Kanwar Singh, Rewari vs. ITO, Rewari

In the result, all the appeals are dismissed

ITA 3370/DEL/2016[2007-08]Status: DisposedITAT Delhi22 Feb 2017AY 2007-08

Bench: Shri R.S. Syalassessment Year : 2007-08 Kanwar Singh, Vs. Ito, S/O Shri Ram, Ward-1, Vpo Chandawas District, Rewari. Rewari, Pan: Casps7200N Assessment Year : 2007-08 Bahadur Singh, Vs. Ito, S/O Shri Ram, Ward-1, Vpo Chandawas District, Rewari. Rewari, Pan: Dgkps1717P Assessment Year : 2007-08 Rattan Lal, Vs. Ito, S/O Shri Ram, Ward-1, Vpo Chandawas District, Rewari. Rewari, Pan: Adwpl4599C (Appellant) (Respondent)

For Appellant: Shri Naresh Kumar AggarwalFor Respondent: Shri F.R. Meena, Sr. DR
Section 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : SMC-I : NEW DELHI BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER Assessment Year : 2007-08 Kanwar Singh, Vs. ITO, S/o Shri Ram, Ward-1, VPO Chandawas District, Rewari. Rewari, PAN: CASPS7200N Assessment Year : 2007-08 Bahadur Singh, Vs. ITO, S/o Shri Ram, Ward-1, VPO Chandawas District, Rewari. Rewari, PAN: DGKPS1717P Assessment Year : 2007-08 Rattan Lal, Vs. ITO, S/o Shri Ram, Ward-1, VPO Chandawas District, Rewari. Rewari, PAN: ADWPL4599C (Appellant) (Respondent) ITA Nos.3370-3372/Del/2016 Assessee By : Shri Naresh Kumar Aggarwal, Advocate Department By : Shri…