CIT v. Gurnam Singh

327 ITR 278High Court2010#1743 most cited

What is CIT v. Gurnam Singh authority for?

For capital gains exemption under Section 54F, the new residential house is not required to be purchased exclusively in the assessee's own name; acquisition in joint names or in the name of a spouse qualifies for the exemption. This principle also applies to Section 54 due to their pari materia nature.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Gurnam Singh · Section 54F · Section 54 · capital gains exemption · new residential house · not in assessee's own name · joint ownership · spouse name property · exclusive ownership not required · reinvestment benefit

Also reported as

170 Taxmann 160

Sections most often in play

Section 143(3)Section 54Section 54FSection 148Section 142(1)Section 143(2)Section 23Section 250

Issues it is cited on

section 54f(1)section 90aunexplained jewellerysection 24(b)under-reporting of incomesection 54fsection 54bsection 80cforeign tax creditroyalty incomewithholding taxsection 54

Judgments citing CIT v. Gurnam Singh

SHRI INAMUL HAQ,SAHARANPUR vs. ITO, SAHARANPUR

In the result, the appeal of the assessee is allowed

ITA 3300/DEL/2016[2009-10]Status: DisposedITAT Delhi10 Oct 2025AY 2009-10

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2009-10 Shri Inamul Haq S/O Sh. Mohd. Vs. Income Tax Officer, Yamin, Vill.Megh Chhappar, Ward-2. Ambalaa Road, Saharanpur (U.P) Saharanpur Pan: Aaiph2840K (Appellant) (Respondent)

For Appellant: Shri Ankit Gupta, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 139(4)Section 143(2)Section 147Section 148Section 151Section 250(6)Section 50CSection 54Section 54FSection 54F(4)

…and agreed with the same, observing that though the Madras case was decided in relation to Section 54 of the Act, that Section was in pari materia with Section 54F. The judgment of the Punjab and Haryana High Court in the case of CIT Vs. Gurnam Singh : (2014) 327 ITR 278 in which the same view was taken with reference to Section 54F was also noticed by this Court. 9. It thus appears to us that the predominant judicial view, including that of this Court, is that for the purposes of Section 54F, the new residential house need not be purchased by the assessee in his own name nor is it necessary that it should be pur…

SMT . RAJANI SURENDRA ADAMANE ,NAGPUR vs. INCOME TAX OFFICER WARD 6(1), NAGPUR

In the result, Assessee’s appeal is allowed in the aforesaid terms

ITA 103/NAG/2020[2011-12]Status: DisposedITAT Nagpur25 Sept 2025AY 2011-12

Bench: Shri Narender Kumar Choudhrysmt. Rajani Surendra Ito, Ward-4(4), Nagpur Adamane, Plot No.30, Near Ghodke School Surendra Vs. Nagar, Hudkeshwar Road, Nagpur-440024. Pan: Alapa 9897 L (Appellant) (Respondent)

For Appellant: Shri Bhavesh Moryani, Ld. AdvFor Respondent: Shri Surjit Kumar Saha, Ld. Sr.D.R
Section 250Section 50CSection 54(2)Section 54F

…CIT Vs. Natrajan, (2007) 287 ITR 271 (Mad), though this case was decided in relation to Section 54 of the Act, the said Section is pari materia of Section 54F(1) of the Act. Likewise, the Punjab & Haryana High Court in the case of CIT Vs. Gurnam Singh, (2010) 327 ITR 278 took the same view while discussing the provisions of Section 54 of the Act which is again pari materia of Section 54F(1) of the Act. 12. We, thus, answer the question in favour of the assessee and dismiss this appeal with cost quantified @ `10,000/-”. The Hon’ble High Court in the said judgment also relied upon the judgement of the Hon'ble Ape…

VITHIYA MURALI,NAGAPATTINAM vs. ITO, WARD-1,, KUMBAKONAM

The appeal of the assessee is allowed

ITA 3333/CHNY/2024[2015-16]Status: DisposedITAT Chennai22 Jul 2025AY 2015-16

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.3333/Chny/2024 Assessment Year: 2015-16 Vithiya Murali, Vs. Income Tax Officer, No.51, Subramaniyampuram, Ward-1, Mayiladuthurai, Nagapattinam Kumbakonam. Tamil Nadu-609 001. [Pan: Aohpv4251M]

For Appellant: Mr.Abhishek Murali, C.AFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 143(3)Section 148Section 54F

…a) and agreed with the same, observing that though the Madras case was decided in relation to Section 54 of the Act, that Section was in pari materia with Section 54F. The judgment of the Punjab and Haryana High Court in the case of CIT v. Gurnam Singh [2010] 327 ITR 278/[2008] 170 Taxman 160 in which the same view was taken with reference to Section 54F was also noticed by this Court. 9. It thus appears to us that the predominant judicial view, including that of this Court, is that for the purposes of Section 54F, the new residential house need not be purchased by the assessee in his own name nor is it necessary…

INCOME TAX OFFICER WARD-2 (2), MUKTSAR vs. AJAIB SINGH, VILLAGE BHARU

In the result, the appeal of the revenue is dismissed

ITA 354/ASR/2024[2012]Status: DisposedITAT Amritsar30 Jun 2025

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay(Hybrid Hearing) I.T.A. No. 354/Asr/2024 Assessment Year: 2012-13

Section 143(3)Section 2(14)(iii)Section 250Section 54B

…land (original asset) there cannot be any capital gains on such sale as per provision of section 54B(1)(ii). He further relied on the judgment of jurisdictional High Court in the case of CIT vs. Gurnam Singh in ITA 616/2007 order dated 01/04/2008 reported in 327 ITR 278 where it has been held by the Hon’ble Court that purchase of another piece of land in the joint name of the assessee and his son or for that matter the investment of the sale proceeds of land (original asset) in purchasing any other land for agricultural use, in such cases, benefit u/s 54B cannot be denied, merely because the land was purchased i…

SMT. TEJAL KAUSHAL SHAH ,MUMBAI vs. INCOME TAX OFFICER WARD, 25(1)(5), MUMBAI

In the result, the appeal filed by the assessee is partly allowed

ITA 3303/MUM/2024[2012-13]Status: DisposedITAT Mumbai17 Apr 2025AY 2012-13

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri. Reepal Tralshawala
Section 143(2)Section 23Section 250Section 54

…an [2006] 287 ITR 271/ 154 Taxman 399 (Mad.), though this case was decided in relation to Section 54 of the Act, the said Section is pari materia of Section 54F(1) of the Act. Likewise, the Punjab & Haryana High Court in the case of CIT v. Gurnam Singh [2010] 327 ITR 278/[2008] 170 Taxman 160 took the same view while discussing the provisions of Section 54 of the Act which is again pari materia of Section 54F(1) of the Act.” 8 Smt. Tejal Kaushal Shah 10. From the above, it is evident that benefit u/s. 54 cannot be denied merely because the property was purchased jointly in the name of the assessee and her husba…

JAGDISH PARSHAD JAIN,PANIPAT vs. DCIT CENTRAL CIRCLE KARNAL, KARNAL

In the result, the appeal of the assessee is allowed

ITA 3300/DEL/2024[2017-18]Status: DisposedITAT Delhi16 Jan 2025AY 2017-18

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2009-10 Shri Inamul Haq S/O Sh. Mohd. Vs. Income Tax Officer, Yamin, Vill.Megh Chhappar, Ward-2. Ambalaa Road, Saharanpur (U.P) Saharanpur Pan: Aaiph2840K (Appellant) (Respondent)

For Appellant: Shri Ankit Gupta, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 139(4)Section 143(2)Section 147Section 148Section 151Section 250(6)Section 50CSection 54Section 54FSection 54F(4)

…and agreed with the same, observing that though the Madras case was decided in relation to Section 54 of the Act, that Section was in pari materia with Section 54F. The judgment of the Punjab and Haryana High Court in the case of CIT Vs. Gurnam Singh : (2014) 327 ITR 278 in which the same view was taken with reference to Section 54F was also noticed by this Court. 9. It thus appears to us that the predominant judicial view, including that of this Court, is that for the purposes of Section 54F, the new residential house need not be purchased by the assessee in his own name nor is it necessary that it should be pur…

VIDJAYANE DURAIRAJ VIDJAYANE VELRADJOU,PUDUCHERRY vs. INCOME TAX OFFICER, WARD 3, PUDUCHERRY, PUDUCHERRY

In the result, appeal filed by the assessee is allowed

ITA 1457/CHNY/2024[2012-13]Status: DisposedITAT Chennai04 Dec 2024AY 2012-13

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. V. Meenakshi Sundar, CA
Section 148Section 54F

…um Name of the case Citation High Court of Commissioner of [2013] 30 Delhi Income-tax-XII taxmann.com 34 v . Kamal Wahal (Delhi) High Court of Commissioner of [2011] 15 Delhi Income-tax v. taxmann.com (Delhi) Ravinder Kumar Arora High Court of Commissioner of 327 ITR 278 Punjab and Income-tax v. Gurnam Haryana Singh 10. The Hon’ble Delhi high Court in the case of CIT v. Kamla Wahal reported in [2013] 30 taxmann.com 34 (Delhi) has observed as under: 9. It thus appears to us that the predominant judicial view, including that of this Court, is that for the purposes of Section 54F, the new residential house need n…

INCOME AX OFFICER, WARD-6(1), PUNE vs. SAMBHAJI MARUTI KATKAR, PUNE

ITA 666/PUN/2024[2021-22]Status: DisposedITAT Pune11 Sept 2024AY 2021-22

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Bhuvanesh KankaniFor Respondent: Shri Arvind Desai, Addl. CIT-DR
Section 143(3)Section 54F

…1 ITA.No.645, 666 & CO.No.19/PUN./2024 IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER ITA.Nos.645, 666 & CO.No.19/PUN./2024 Assessment Year 2021-2022 Mr. Sambhaji Maruti The Income Tax Officer, Katkar, S.No.26/6, Ward – 6 (1), PMT Bldg., Singhad Road, Wadgaon Shankar Sheth Road, vs (Bk), PUNE - 411 051 Swargate, PUNE – 411 037. Maharashtra.PAN AEZPK8714Q Maharashtra. (Appellant/Cross Objector) (Respondent/Appellant) For Assessee : Shri Bhuvanesh Kankani For Revenue : Shri Arvind Desai, Addl. CIT-DR Date of…

MR. SAMBHAJI MARUTI KATKAR,PUNE vs. ITO, WARD 6(1), PUNE, PUNE

ITA 645/PUN/2024[2021-22]Status: DisposedITAT Pune11 Sept 2024AY 2021-22

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Bhuvanesh KankaniFor Respondent: Shri Arvind Desai, Addl. CIT-DR
Section 143(3)Section 54F

…1 ITA.No.645, 666 & CO.No.19/PUN./2024 IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER ITA.Nos.645, 666 & CO.No.19/PUN./2024 Assessment Year 2021-2022 Mr. Sambhaji Maruti The Income Tax Officer, Katkar, S.No.26/6, Ward – 6 (1), PMT Bldg., Singhad Road, Wadgaon Shankar Sheth Road, vs (Bk), PUNE - 411 051 Swargate, PUNE – 411 037. Maharashtra.PAN AEZPK8714Q Maharashtra. (Appellant/Cross Objector) (Respondent/Appellant) For Assessee : Shri Bhuvanesh Kankani For Revenue : Shri Arvind Desai, Addl. CIT-DR Date of…

ANIL BHARDWAJ,ZAMBIA vs. DCIT-ACIT-INT-TAX GURGAON, GURGAON

In the result, the Appeal filed by the Assessee is allowed

ITA 1250/DEL/2024[2020-21]Status: DisposedITAT Delhi29 Aug 2024AY 2020-21

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.I.T.A. No. 1250/Del/2024 (A.Y 2020-21) Anil Bhardwaj Dcit/Acit 5994, Benakale Road, P. O Vs. International Tax, Box No. 31776, Northmead, Office Of Acit-Dcit Int- Near Rhodes Park School, Tax, Gurgaon Lusaka-10101, Zambia, Ny (Respondent) Pan No. Anlpb2321F (Appellant)

For Appellant: Sh. Shailesh Kumar, CA
Section 143(3)Section 144C(13)Section 54Section 54F

…CIT Vs. Natrajan, (2007) 287 ITR 271 (Mad), though this case was decided in relation to Section 54 of the Act, the said Section is pari materia of Section 54F(1) of the Act. Likewise, the Punjab & Haryana High Court in the case of CIT Vs. Gurnam Singh, (2010) 327 ITR 278 took the same view while discussing the provisions of Section 54 of the Act which is again pari-materia of Section 54F(1) of the Act. 12. We, thus, answer the question in favour of the assessee and dismiss this appeal with cost quantified @ `10,000/ 20. Considering the fact that the entire investment has been made by the Assessee and the entir…

ANJAPPAN RANGASMY,CHENNAI vs. DCIT,CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 321/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 320/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT,CENTRL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 319/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT,CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 318/CHNY/2024[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCITCENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 317/CHNY/2024[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 316/CHNY/2024[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 307/CHNY/2024[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 306/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIORCLE-1(3_, CHENNAI

Appeals stand allowed in terms of our above order

ITA 305/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE -1 (3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 304/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

…the name of married widowed daughter of the assessee. The bench applied the ratio of decision of Hon’ble High Court of Madras in the case of V. Natarajan (287 ITR 271) as well as the decision of Hon’ble Punjab & Haryana High Court in the case of Gurnam Singh (327 ITR 278); the decision of Hon’ble A.P.High Court in the case of Late Gulam Ali Khan (165 ITR 228) and decided similar issue in assessee’s favor. The Ld. CIT-DR has referred to the decision of Hon’ble High Court of Punjab & Haryana in the case of Dinesh Verma (60 Taxmann.com 461). Upon perusal of para-18 of the decision, it could be seen that it was the w…

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