CIT v. Ghanshyam (HUF)

315 ITR 1Supreme Court of India2009#207 most cited

What is CIT v. Ghanshyam (HUF) authority for?

Interest received under Section 28 of the Land Acquisition Act, 1894, is considered part of the enhanced compensation on compulsory acquisition of land. It is taxable as 'capital gains' and not separately as 'interest income' under the head Income from Other Sources.

363

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Ghanshyam HUF · Section 28 Land Acquisition Act · enhanced compensation · compulsory acquisition · interest income taxability · capital gains · Section 10(37) Income Tax Act · Section 45(5) Income Tax Act · Section 56(2)(viii) Income Tax Act · agricultural land acquisition

Also reported as

8 SCC 412182 Taxmann 368

Sections most often in play

Section 56(2)(viii)Section 57(iv)Section 10(37)Section 143(3)Section 263Section 1961Section 45(5)Section 142(1)
Read the full judgment

Issues it is cited on

section 2(viii)section 56(viii)section 155(16)section 45(5)(c)section 145b(1)section 45(5)(b)section 23(1a)section 145bsection 145a(b)section 45(5)section 57(iv)section 56(2)(viii)

Judgments citing CIT v. Ghanshyam (HUF)

Smt. Lakshmamma, Shivamogga vs. The Income Tax Officer, Ward- 3, Shivamogga

The appeal of the Assessee is allowed

ITA 1387/BANG/2019[2015-16]Status: DisposedITAT Bangalore22 Nov 2019AY 2015-16

Bench: Shri N.V. Vasudevan, Vice- & Shri A.K.Garodiaassessment Year : 2015-16 Smt. Lakshmamma, Vs. The Income Tax Officer, Purdal Road, Ward-3, Gadikoppa, Shivamogga-577 201 Shivamogga-577 205 Pan No: Akkpl 6281 A Appellant Respondent Appellant By : Shri.Tata Krishna, Advocate Respondent By : K.R.Narayana, Jcit (Dr) Date Of Hearing : 19.11.2019 Date Of Pronouncement : 22.11.2019 O R D E R Per N.V. Vasudevan, Vice-This Is An Appeal Filed By The Revenue Against The Order Dated 26.3.2019 Of The Cit(Appeals), Davangere, Relating To Assessment Year 2015-16. The Facts & Circumstances Under Which This Appeal Arise For 2. Consideration Are That The Assessee Owned Agricultural Lands Measuring 6.8 Acres In Malligenahalli, Kasaba Hobli, Shivamogga Taluk Which Was Compulsorily Acquired By The Special Land Acquisition Officer [Hereinafter Referred To As “The Slao”], Under The Provisions Of The Land Acquisition Act, 1894 Vide Notification Dated 22.9.2000. Aggrieved By The Award As Originally Passed Awarding Compensation For The Land Acquired By The Govt., Page 2 Of 12

For Appellant: Shri.Tata Krishna, AdvocateFor Respondent: K.R.Narayana, JCIT (DR)
Section 10(37)Section 2Section 23Section 23(2)Section 28Section 56Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE-PRESIDENT AND SHRI A.K.GARODIA, ACCOUNTANT MEMBER Assessment year : 2015-16 Smt. Lakshmamma, Vs. The Income Tax Officer, Purdal Road, Ward-3, Gadikoppa, Shivamogga-577 201 Shivamogga-577 205 PAN No: AKKPL 6281 A APPELLANT RESPONDENT Appellant by : Shri.Tata Krishna, Advocate Respondent by : K.R.Narayana, JCIT (DR) Date of hearing : 19.11.2019 Date of Pronouncement : 22.11.2019 O R D E R Per N.V. Vasudevan, Vice-President This is an appeal filed by the revenue against the order dated 26.3.2019 of the CIT(Appeals), Davanger…

DCIT, Circle, Panchkula vs. Shri Mohan Singh Chandel, Ramgarh

Appeal is allowed

ITA 771/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh20 Nov 2019AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 771/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 The Dcit, Shri Mohan Singh Chandel, बनाम Panchkula Circle, Quilla Fort, Panchkula Ramgarh, Panchkula "थायी लेखा सं./Pan No: Aezps6967F अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: NoneFor Respondent: Shri Manoj Mishra, CIT DR
Section 10(37)Section 145ASection 2Section 28Section 34Section 56Section 56oSection 57

…4. The Ld. CIT(A) deleted the additions so made by the Assessing Officer in respect of the interest income on enhanced compensation u/s 28 of the aforesaid Act while relying on the decision of the Hon'ble Supreme Court in the case of “CIT v Ghanshyam 'HUF' 315 ITR 1 (SC), wherein, it has been held that the interest paid on the excess amount u/s 28 of Land Acquisition ITA No. 771/Chd/2019- Shri Mohan Singh Chandel, Panchkula 4 Act, 1894 is part of enhanced value of the land and as such the same is not taxable as interest Income u/s 34 of the said Act. The Ld. CIT(A) has relied on the decision of the Hon'ble…

DCIT, Circle, Sirsa vs. Sh. Vaibhav Choudhary, Fatehabad

Appeal is allowed

ITA 175/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh30 Oct 2019AY 2015-16

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 175/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 The Dcit, Sirsa Circle, Shri Vaibhav Chaudhary, बनाम Sirsa So Shri Vijay Chaudhary , Near Ratia Tri Crossing, Fatehabad "थायी लेखा सं./Pan No: Aekpc8527N अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Manjit Singh, CIT DRFor Respondent: Shri Tej Mohan Singh, Advocate
Section 145Section 145ASection 155(16)Section 23Section 23(2)Section 28Section 34Section 4Section 45(5)Section 45(5)(c)

…sessing Officer in respect of the interest income on enhanced compensation u/s 28 of the aforesaid Act ITA No. 175/Chd/2019- Shri Vaibhav Chaudhary, Fatehabad 2 while relying on the decision of the Hon'ble Supreme Court in the case of “CIT v Ghanshyam 'HUF' 315 ITR 1 (SC), wherein, it has been held that the interest paid on the excess amount u/s 28 of Land Acquisition Act, 1894 is part of enhanced value of the land and as such the same is not taxable as interest Income u/s 34 of the said Act. The Ld. CIT(A) has relied on the decision of the Hon'ble Supreme Court in the case of ‘CIT vs Hari Singh and Ors’ in Civ…

ITO, W-2, Panchkula vs. Shri Jagir Singh, Panchkula

In the result the appeal of the Revenue as well as Cross objections of the assessee are dismissed

ITA 587/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh21 Oct 2019AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita Nos. 587/Chd/2019 "नधा"रणवष" / Assessment Year : 2011-12 The Ito, Vs. Shri Jagir Singh, S/O Shri Parsu, Ward-2, Vill.Bana, Madanpur, Po बनाम Panchkula Ramgarh, Sector 25, Panchkula "थायीलेखासं./Pan No:Cqlps9517F अपीलाथ"/Appellant ""यथ"/Respondent & C.O. No. 24/Chd/2019 (In Ita No. 587/Chd/2019 "नधा"रणवष" / Assessment Years : 2011-12 Shri Jagir Singh, S/O Shri Vs. The Ito, Parsu, Ward-2, बनाम Vill.Bana,Madanpur, Po Panchkula Ramgarh, Sector 25, Panchkula "थायीलेखासं./Pan No: Cqlps9517F अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Nikhil Goyal, AdvocateFor Respondent: Shri Gulshan Raj, CIT DR
Section 145Section 155(16)Section 23Section 23(2)Section 28Section 34Section 4Section 45(5)Section 45(5)(c)Section 56(2)

…94. The Ld. CIT(A) deleted the additions so made by the Assessing Officer in respect of the interest income on enhanced compensation u/s 28 of the aforesaid Act while relying on the decision of the Hon'ble Supreme Court in the case of “CIT v Ghanshyam 'HUF' 315 ITR 1 (SC), wherein, it has been held that the interest paid on the excess amount u/s 28 of Land Acquisition Act, 1894 is part of enhanced value of the land and as such the same is not taxable as interest Income u/s 34 of the said Act. The Ld. CIT(A) has relied on the decision of the Hon'ble Supreme Court in the case of ‘CIT vs Hari Singh and Ors’ in Civ…

Mahesh Kumar Gupta, Noida vs. DCIT, Noida

In the result, the appeal of assessee is allowed

ITA 5986/DEL/2016[2013-14]Status: DisposedITAT Delhi16 Oct 2019AY 2013-14

Bench: Ms. Sushma Chowla & Shri Anadee Nath Misshra

For Appellant: Sh. Mahesh Kumar Gupta, AssesseeFor Respondent: Ms. Rakhi Vimal, Sr.DR
Section 143(3)Section 28

…आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण "द"ली "यायपीठ "यायपीठ “ई”, नई नई "द"ली "द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "यायपीठ नई नई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI सुौी सुषमा चावला सुौी सुषमा चावला, , , , "याियक सदःय एवं सुौी सुषमा चावला सुौी सुषमा चावला "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी अना"द नाथ ौी अना"द नाथ अना"द नाथ िमौा अना"द नाथ िमौा िमौा, , , , लेखा सदःय के िमौा लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEM…

Kamlakar Wamanrao Patil, Latur vs. Income-Tax Officer

In the result, all the appeals of assessee are allowed

ITA 2585/PUN/2016[2013-14]Status: DisposedITAT Pune11 Sept 2019AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2580/Pun/2016 यििाारण वषा / Assessment Year : 2013-14 Shri Satish Wamanrao Honerao, Bank Colony, Ahmedpur, अऩीऱाथी/Appellant Latur – 413515 …. Pan: Aafph2007M Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward-3, Latur

For Appellant: Sharad ShahFor Respondent: Shri Sudhendu Das
Section 143(3)Section 28

…erao has only received ₹ 31,48,770/-. He stressed that the said interest which was the payment under section 28 of LAC Act is to be treated as part of compensation and in line with the ratio laid down by Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) and also Pune Bench of Tribunal in Shri Madhav Pandharinath Kande Vs. ITO in ITA No.2584/PUN/2016, relating to assessment year 2013-14, order dated 01.07.2019. ITA No.2580/PUN/2016 & Ors 4 Satish W Honerao & Ors 5. The learned Departmental Representative for the Revenue on the other hand, pointed out that the issue stands covered against the…

Pramod Wamanrao Honerao, Latur vs. Income-Tax Officer

In the result, all the appeals of assessee are allowed

ITA 2583/PUN/2016[2013-14]Status: DisposedITAT Pune11 Sept 2019AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2580/Pun/2016 यििाारण वषा / Assessment Year : 2013-14 Shri Satish Wamanrao Honerao, Bank Colony, Ahmedpur, अऩीऱाथी/Appellant Latur – 413515 …. Pan: Aafph2007M Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward-3, Latur

For Appellant: Sharad ShahFor Respondent: Shri Sudhendu Das
Section 143(3)Section 28

…erao has only received ₹ 31,48,770/-. He stressed that the said interest which was the payment under section 28 of LAC Act is to be treated as part of compensation and in line with the ratio laid down by Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) and also Pune Bench of Tribunal in Shri Madhav Pandharinath Kande Vs. ITO in ITA No.2584/PUN/2016, relating to assessment year 2013-14, order dated 01.07.2019. ITA No.2580/PUN/2016 & Ors 4 Satish W Honerao & Ors 5. The learned Departmental Representative for the Revenue on the other hand, pointed out that the issue stands covered against the…

Padmakar Wamanrao Honerao, Latur vs. Income-Tax Officer

In the result, all the appeals of assessee are allowed

ITA 2582/PUN/2016[2013-14]Status: DisposedITAT Pune11 Sept 2019AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2580/Pun/2016 यििाारण वषा / Assessment Year : 2013-14 Shri Satish Wamanrao Honerao, Bank Colony, Ahmedpur, अऩीऱाथी/Appellant Latur – 413515 …. Pan: Aafph2007M Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward-3, Latur

For Appellant: Sharad ShahFor Respondent: Shri Sudhendu Das
Section 143(3)Section 28

…erao has only received ₹ 31,48,770/-. He stressed that the said interest which was the payment under section 28 of LAC Act is to be treated as part of compensation and in line with the ratio laid down by Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) and also Pune Bench of Tribunal in Shri Madhav Pandharinath Kande Vs. ITO in ITA No.2584/PUN/2016, relating to assessment year 2013-14, order dated 01.07.2019. ITA No.2580/PUN/2016 & Ors 4 Satish W Honerao & Ors 5. The learned Departmental Representative for the Revenue on the other hand, pointed out that the issue stands covered against the…

Arun Wamanrao Honerao, Latur vs. Income-Tax Officer

In the result, all the appeals of assessee are allowed

ITA 2581/PUN/2016[2013-14]Status: DisposedITAT Pune11 Sept 2019AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2580/Pun/2016 यििाारण वषा / Assessment Year : 2013-14 Shri Satish Wamanrao Honerao, Bank Colony, Ahmedpur, अऩीऱाथी/Appellant Latur – 413515 …. Pan: Aafph2007M Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward-3, Latur

For Appellant: Sharad ShahFor Respondent: Shri Sudhendu Das
Section 143(3)Section 28

…erao has only received ₹ 31,48,770/-. He stressed that the said interest which was the payment under section 28 of LAC Act is to be treated as part of compensation and in line with the ratio laid down by Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) and also Pune Bench of Tribunal in Shri Madhav Pandharinath Kande Vs. ITO in ITA No.2584/PUN/2016, relating to assessment year 2013-14, order dated 01.07.2019. ITA No.2580/PUN/2016 & Ors 4 Satish W Honerao & Ors 5. The learned Departmental Representative for the Revenue on the other hand, pointed out that the issue stands covered against the…

Satish Wamanrao Honerao, Latur vs. Income-Tax Officer

In the result, all the appeals of assessee are allowed

ITA 2580/PUN/2016[2013-14]Status: DisposedITAT Pune11 Sept 2019AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2580/Pun/2016 यििाारण वषा / Assessment Year : 2013-14 Shri Satish Wamanrao Honerao, Bank Colony, Ahmedpur, अऩीऱाथी/Appellant Latur – 413515 …. Pan: Aafph2007M Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward-3, Latur

For Appellant: Sharad ShahFor Respondent: Shri Sudhendu Das
Section 143(3)Section 28

…erao has only received ₹ 31,48,770/-. He stressed that the said interest which was the payment under section 28 of LAC Act is to be treated as part of compensation and in line with the ratio laid down by Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) and also Pune Bench of Tribunal in Shri Madhav Pandharinath Kande Vs. ITO in ITA No.2584/PUN/2016, relating to assessment year 2013-14, order dated 01.07.2019. ITA No.2580/PUN/2016 & Ors 4 Satish W Honerao & Ors 5. The learned Departmental Representative for the Revenue on the other hand, pointed out that the issue stands covered against the…

Ranbir Singh, Gurgaon vs. ITO, Ward- 3(4), Gurgaon

The appeals of the assessee are allowed

ITA 3564/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Aug 2019AY 2013-14

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Chandroop Dagar, Gurgaon vs. ITO, Ward-1(3), Gurgaon

The appeals of the assessee are allowed

ITA 212/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Aug 2019AY 2014-15

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Satish Kumar Gupta, Gurgaon vs. ITO, Ward- 4(1), Gurgaon

The appeals of the assessee are allowed

ITA 1707/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Aug 2019AY 2013-14

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Daya Ram, Gurgaon vs. ITO, Ward- 1(4), Gurgaon

The appeals of the assessee are allowed

ITA 1424/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Aug 2019AY 2014-15

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Jangpal Singh, Gurgaon vs. ITO, Ward- 2(2), Gurgaon

The appeals of the assessee are allowed

ITA 5423/DEL/2017[2014-15]Status: DisposedITAT Delhi14 Aug 2019AY 2014-15

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Amar Chand Gupta, Gurgaon vs. ITO, War5D-1(1), Gurgaon

The appeals of the assessee are allowed

ITA 5368/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Aug 2019AY 2013-14

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Amar Chand Gupta, Gurgaon vs. ITO, War5D-1(1), Gurgaon

The appeals of the assessee are allowed

ITA 5367/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Aug 2019AY 2014-15

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Mange Ram, Gurgaon vs. ITO, Ward-2(4), Gurgaon

The appeals of the assessee are allowed

ITA 2888/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Aug 2019AY 2014-15

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Satbir Singh, Gurgaon vs. ITO, Ward- 4(1), Gurgaon

The appeals of the assessee are allowed

ITA 2415/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Aug 2019AY 2013-14

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…

Raj Kumar, Gurgaon vs. ITO, Ward- 3(3), Gurgaon

The appeals of the assessee are allowed

ITA 2414/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Aug 2019AY 2013-14

Bench: Shri T.S. Kapoor & Shri Amit Shukla, [Assessment Year: 2014-15] Shri Amar Chand Gupta, Ito, C/O-Ysr & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Agopg4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, Ito, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 Pan-Bqopr0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, Dcit, C/O-Ysr & Associates, Plot No.214, Circle-3, Basement, Near Vigilance Office, Gurgaon Sector-47, Gurgaon-122001 Pan-Cwyps7360D Appellant Respondent [Assessment Year: 2014-15] Shri Karan Singh Dagar, Ito, C/O-Ysr & Associates, Plot No.214, Ward-2(3), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 Pan-Brgpd0122G Appellant Respondent

Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER, AND SHRI AMIT SHUKLA, JUDICIAL MEMBER, [Assessment Year: 2014-15] Shri Amar Chand Gupta, ITO, C/O-YSR & Associates, Plot No.214, Ward-1(1), Basement, Near Vigilance Office, Gurgaon, Sector-47, Gurgaon-122001 PAN-AGOPG4243M Appellant Respondent [Assessment Year: 2014-15] Shri Daya Ram, ITO, S/O- Chandan Lal, H. No.41/1, Harmony Ward-1(4), Homes, Sushant Lok 3, Sector 57, Gurgaon, Gurgaon 122001 PAN-BQOPR0381Q Appellant Respondent [Assessment Year: 2013-14] Shri Puran Singh, DCIT, C/O-YSR & Associates, Plot…