CIT v. Gowri Shankar Agarwal

131 ITR 28Reported decision#14839 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 362,844 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT v. Gowri Shankar Agarwal

ACIT, Chennai vs. M/S. Bhavani Distilleries & Chemicals Ltd., Chennai

In the result the Revenue’s appeal in ITA No

ITA 3055/CHNY/2016[2012-13]Status: DisposedITAT Chennai14 Nov 2017AY 2012-13

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

Section 40

…ived in lieu of rent or revenue from agricultural land or any transaction inseparably connected therewith, will be entitled for the benefit of tax exemption as ‘agricultural income’. Reliance was placed in the case CIT vs. Gowri Shankar Agarwal reported in 131 ITR 28. 15. There was no privity of contract between the appellant and M/s. Carmen Builders & Constructions Pvt. Ltd. other than the JVF agreement as confirming party. 16. The bonafide of JVF agreement was also acknowledged by the ultimate buyers of the land M/s. Carmen Builders & Constructions Pvt. Ltd. The land owners had also voluntarily entered…

JCIT (OSD), Chennai vs. Bhavani Distilleries & Chemicals Pvt Ltd., Chennai

In the result the Revenue’s appeal in ITA No

ITA 1571/CHNY/2016[2011-12]Status: DisposedITAT Chennai14 Nov 2017AY 2011-12

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

Section 40

…ived in lieu of rent or revenue from agricultural land or any transaction inseparably connected therewith, will be entitled for the benefit of tax exemption as ‘agricultural income’. Reliance was placed in the case CIT vs. Gowri Shankar Agarwal reported in 131 ITR 28. 15. There was no privity of contract between the appellant and M/s. Carmen Builders & Constructions Pvt. Ltd. other than the JVF agreement as confirming party. 16. The bonafide of JVF agreement was also acknowledged by the ultimate buyers of the land M/s. Carmen Builders & Constructions Pvt. Ltd. The land owners had also voluntarily entered…

ACIT, Chennai vs. Bhavani Distilleries and Chemicals Ltd., Chennai

In the result the Revenue’s appeal in ITA No

ITA 1584/CHNY/2014[2009-10]Status: DisposedITAT Chennai14 Nov 2017AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

Section 40

…ived in lieu of rent or revenue from agricultural land or any transaction inseparably connected therewith, will be entitled for the benefit of tax exemption as ‘agricultural income’. Reliance was placed in the case CIT vs. Gowri Shankar Agarwal reported in 131 ITR 28. 15. There was no privity of contract between the appellant and M/s. Carmen Builders & Constructions Pvt. Ltd. other than the JVF agreement as confirming party. 16. The bonafide of JVF agreement was also acknowledged by the ultimate buyers of the land M/s. Carmen Builders & Constructions Pvt. Ltd. The land owners had also voluntarily entered…

ACIT, Chennai vs. M/S. Bhavani Distilleries and Chemicals Limited, Chennai

In the result the Revenue’s appeal in ITA No

ITA 68/CHNY/2012[2008-09]Status: DisposedITAT Chennai14 Nov 2017AY 2008-09

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

Section 40

…ived in lieu of rent or revenue from agricultural land or any transaction inseparably connected therewith, will be entitled for the benefit of tax exemption as ‘agricultural income’. Reliance was placed in the case CIT vs. Gowri Shankar Agarwal reported in 131 ITR 28. 15. There was no privity of contract between the appellant and M/s. Carmen Builders & Constructions Pvt. Ltd. other than the JVF agreement as confirming party. 16. The bonafide of JVF agreement was also acknowledged by the ultimate buyers of the land M/s. Carmen Builders & Constructions Pvt. Ltd. The land owners had also voluntarily entered…

ACIT, Chennai vs. M/S. Bhavani Distilleries and Chemicals Ltd., Chennai

In the result the Revenue’s appeal in ITA No

ITA 888/CHNY/2010[2007-08]Status: DisposedITAT Chennai14 Nov 2017AY 2007-08

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

Section 40

…ived in lieu of rent or revenue from agricultural land or any transaction inseparably connected therewith, will be entitled for the benefit of tax exemption as ‘agricultural income’. Reliance was placed in the case CIT vs. Gowri Shankar Agarwal reported in 131 ITR 28. 15. There was no privity of contract between the appellant and M/s. Carmen Builders & Constructions Pvt. Ltd. other than the JVF agreement as confirming party. 16. The bonafide of JVF agreement was also acknowledged by the ultimate buyers of the land M/s. Carmen Builders & Constructions Pvt. Ltd. The land owners had also voluntarily entered…

Bhavani Distilleris and Chemicals Ltd., Chennai vs. ACIT, Chennai

In the result the Revenue’s appeal in ITA No

ITA 814/CHNY/2010[2007-08]Status: DisposedITAT Chennai14 Nov 2017AY 2007-08

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

Section 40

…ived in lieu of rent or revenue from agricultural land or any transaction inseparably connected therewith, will be entitled for the benefit of tax exemption as ‘agricultural income’. Reliance was placed in the case CIT vs. Gowri Shankar Agarwal reported in 131 ITR 28. 15. There was no privity of contract between the appellant and M/s. Carmen Builders & Constructions Pvt. Ltd. other than the JVF agreement as confirming party. 16. The bonafide of JVF agreement was also acknowledged by the ultimate buyers of the land M/s. Carmen Builders & Constructions Pvt. Ltd. The land owners had also voluntarily entered…

CIT v. Gowri Shankar Agarwal (131 ITR 28) — Cited in 6 Judgments | BharatTax