CIT v. Gurnam Singh

Imran Khan, Bhopal vs. The ITO2 (2), Bhyopal

In the result the issue No

Bench: Shri Vijay Pal Rao & Shri Manish Boradimran Khan Ito 2(2) S/O Sh. Gulab Khan H. No.35 Bhopal Village-Inayatpura Kolar Board, Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) Pan: Ckqpk5708M Assessee By Shri Niranjan Purandar Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 02.01.2023 Date Of Pronouncement 11.01.2024

…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 : (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…

Dhansukhbhai Arjanbhai Kanani (HUF), Surat vs. The DCIT, Circle-3(3), Surat

In the result, appeal of the assessee is allowed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.605/Srt/2018 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Dhansukhbhai Arjanbhai Kanani (Huf), Vs. The Dcit, Circle-3(3), B-29/30, Laxman Nagar Co-Operative Surat. Society-2, Nr. Vasant Bhikha Ni Wadi, Lame Hanuman Road, Surat-395010. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaghd5954H (Assessee) (Respondent) Assessee By : Shri Kiran K. Shah, Ca Revenue By : Shri Ritesh Mishra, Cit( Dr) सुनवाईक"तार"ख/ Date Of Hearing : 16/09/2021 घोषणाक"तार"ख/Date Of Pronouncement : 16/09/2021 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Appeal Filed By The Assessee Pertaining To Assessment Year (Ay) 2013-14, Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-3, Surat [In Short “The Ld. Cit(A)”] In Appeal No. Cas/3/503/2015-16 Dated 30.07.2018, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Act, 1961 (Hereinafter Referred To As “The Act”) Dated 22.01.2016. 2. When This Appeal Was Called Out For Hearing, Learned Counsel For The Assessee Invited Our Attention To The Order Dated 08.07.2021, Passed By The Division Bench Of This Tribunal In Assessee’S Group Case In Ita No.280/Srt/2018 For The Ay. 2013-14 On Identical & Similar Facts, Whereby The Issue Relating To Exemption Under Section 54B, When The Property Was Not Registered In The Name Of Huf But Registered In The Name Of One Of The Members Of Huf, Has Been Discussed & Adjudicated In Favour Of Assessee. Learned Counsel For The Assessee Submitted That The Present Appeal Is Squarely Covered By Assessment Year.2013-14 Dhansukhbhai A. Kanani (Huf) The Aforesaid Order Of The Tribunal, A Copy Of Which Was Also Placed Before The Bench.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.605/SRT/2018 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Dhansukhbhai Arjanbhai Kanani (HUF), Vs. The DCIT, Circle-3(3), B-29/30, Laxman Nagar Co-operative Surat. Society-2, Nr. Vasant bhikha Ni Wadi, Lame Hanuman Road, Surat-395010. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAGHD5954H (Assessee) (Respondent) Assessee by : Shri Kiran K. Shah, CA Revenue by : Shri Ritesh Mishra, CIT( DR) सुनवाईक"तार"ख/ Date of Hearing : 16/09/2021 घोषणाक"तार"ख/Date of Pronouncement : 16/09/20…

Babubhai Arjanbhai Kanani (HUF), Surat vs. Deputy Commissioner of Income Tax, Circle 3(3), Surat

In the result, appeal of the assessee is allowed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.280/Srt/2018 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Babubhai Arjanbhai Kanani (Huf), V The Deputy Commissioner Of B-32, Laxman Nagar Society, L.H.Rad, Income Tax, Circle-3(3), Surat. S. Varchha, Surat – 395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaihb 1261 J (Assessee) (Respondent) Assessee By : Shri Kiran K. Shah - Ca Respondent By : Ms.Anupama Singla – Sr.Dr सुनवाईक"तार"ख/ Date Of Hearing : 18/06/2021 घोषणाक"तार"ख/Date Of Pronouncement : 08/07/2021 आदेश / O R D E R Per Dr. A. L. Saini: By Way Of This Appeal, The Assessee Has Challenged Correctness Of The Order Dated 05.12.2017, Passed By The Learned Cit(A), In The Matter Of Assessment Under Section 143(3) Of The Income Tax Act 1961, For The Assessment Year 2013-14. Grievances Raised By The Assessee Are As Follows. “1) The Learned Cit (A) Grossly Erred In Confirming The Rejection Of Claim In Respect Of Purchase Of Agricultural Land Against The Ltcg Eligible For Deduction U/S.54B Of The Act. 2) The Appellant Reserves Right To Add, Alter & Withdraw Of Any Grounds Of Appeal.”

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.280/SRT/2018 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Babubhai Arjanbhai Kanani (HUF), V The Deputy Commissioner of B-32, Laxman Nagar Society, L.H.Rad, Income Tax, Circle-3(3), Surat. s. Varchha, Surat – 395004. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAIHB 1261 J (Assessee) (Respondent) Assessee by : Shri Kiran K. Shah - CA Respondent by : Ms.Anupama Singla – Sr.DR सुनवाईक"तार"ख/ Date of Hearing : 18/06/2021 घोषणाक"तार"ख/Date of Pronouncement : 08/07/2021 आदेश / O R D…

Bahadur Singh vs. Commissioner Income Tax (Appeals) Faridabad and Another

Bench: MR. JUSTICE AJAY TEWARI,MR. JUSTICE AVNEESH JHINGAN

…108 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH **** ITA No. 56 of 2020 (O&M) DECIDED ON: FEBRUARY 10, 2020 BAHADUR SINGH APPELLANT VERSUS COMMISSIONER INCOME TAX (APPEALS) FARIDABAD AND ANOTHER RESPONDENTS CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Ms. Veena Hooda, Advocate for the appellant. **** AJAY TEWARI, J (Oral): CM No. 3147-CII of 2020 Application is allowed as prayed for. ITA No. 56 of 2020 This appeal has been filed under Section 260-A of the Income Tax Act, 1961 (for short 'the Act') against the order of the authorities below declining exemptio…