How many judgments cite CIT v. K. Ramachandra Rao?

62 judgments on BharatTax cite CIT v. K. Ramachandra Rao (56 Taxmann.com 163), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. K. Ramachandra Rao come up under?

It is most often cited in judgments turning on Section 54F, Section 143(3), Section 139(1), Section 54, Section 54F(1), Section 54F(4).

CIT v. K. Ramachandra Rao

56 Taxmann.com 163High Court2015#1855 most cited

What is CIT v. K. Ramachandra Rao authority for?

The exemption under Section 54F (or Section 54) for long-term capital gains cannot be denied if the assessee invests the entire sale consideration in constructing a residential house within the prescribed three-year period, even if the amount was not deposited in the Capital Gains Account Scheme before the due date for filing the income tax return under Section 139(1). The purpose of the Capital Gains Account Scheme is to preserve the exemption when actual investment is pending, not to deny it if actual utilization occurs within the statutory timeframe.

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. K. Ramachandra Rao · Section 54F exemption · Section 54 exemption · Capital Gains Account Scheme · due date of return filing · Section 139(1) · actual investment in residential house · long term capital gains exemption · Section 54F(4) · construction of house property · denial of exemption · capital gains scheme deposit

Also reported as

277 CTR 522230 Taxmann 334

Sections most often in play

Section 54F Section 143(3)Section 139(1)Section 54 Section 54F(1)Section 54F(4)Section 139(4)Section 250

Issues it is cited on

section 54f(1)section 54(2)section 54(1)long-term capital asset section 54f section 54 date of transfer section 139(4)indexed cost of acquisition section 45 long term capital gains long term capital gain

Judgments citing CIT v. K. Ramachandra Rao

Sumit H Bhagchandani, Ahmedabad vs. DCIT, Circle 3(1)(1), Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 1984/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad23 Feb 2026AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Parin Shah, ARFor Respondent: Shri Yogesh Mishra, Sr. DR

Section 270ASection 54FSection 54F(1)Section 54F(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. No.1984/Ahd/2025 (Assessment Year: 2017-18) Sumit H Bhagchandani, Vs. Deputy Commissioner of C/o. Ranjit Hosiery Mills, Naroda Income Tax, Road, Ahmedabad-380025 Circle-3(1)(1), Ahmedabad [PAN No.ABBPB4786E] (Appellant) .. (Respondent) Appellant by : Shri Parin Shah, AR Respondent by: Shri Yogesh Mishra, Sr. DR Date of Hearing 19.02.2026 Date of Pronouncement 23.02.2026 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by…

Shaziya Moazzam Ali Khan, Mumbai vs. Commissioner of Income-Tax (A), Mumbai

ITA 6302/MUM/2025[2013-2014]Status: DisposedITAT Mumbai04 Dec 2025AY 2013-2014

Bench: Shri Sandeep Gosain (Jm) & Shri Omkareshwar Chidara (Am) Shaziya Moazzam Ali Khan The Cit(A), Ward Flat No. 71, A Wing, St 19(3)(1), Piramal Andrew Apartment, Moraland Vs. Chamber, Parel Road, Mumbai-400 008. Mumbai-400 012. Pan : Amnpk2105R Appellant Respondent

For Appellant: Shri Aditya RaiFor Respondent: Shri Amir H. Bohra, CA

Section 250Section 54Section 54(1)Section 54(2)Section 54(4)Section 54F(1)Section 54F(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “J(SMC)” Bench, Mumbai. Before Shri Sandeep Gosain (JM) & Shri Omkareshwar Chidara (AM) Shaziya Moazzam Ali Khan The CIT(A), Ward Flat No. 71, A Wing, ST 19(3)(1), Piramal Andrew Apartment, Moraland Vs. Chamber, Parel Road, Mumbai-400 008. Mumbai-400 012. PAN : AMNPK2105R Appellant Respondent : Shri Amir H. Bohra, CA Assessee by : Shri Aditya Rai Revenue by : 27/11/2025 Date of Hearing Date of pronouncement : 04/12/2025 O R D E R Per Omkareshwar Chidara (AM) :- In the above cited appeal, Ld. AR of the appellant raised a ground that Ld. CIT(A) erred in holding tha…

Mohit Gupta, Chennai vs. ITO, Non- Corp Ward 17(2), Chennai

In the result, the appeal filed by the assessee is partly- allowed for statistical purposes

ITA 1847/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Nov 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1847/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Mohit Gupta, The Income Tax Officer, T45, Old No.T11, Vs. Non-Corporate Ward 17(2), Vi Avenue, Chennai. Besant Nagar, Chennai – 600 090. Pan: Aoqpg 5419R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri N. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 20.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 25.11.2025

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 139(1)Section 147Section 2(47)(iva)Section 250Section 45Section 48Section 53ASection 54Section 54(2)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1847/CHNY/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Mohit Gupta, The Income Tax Officer, T45, Old No.T11, Vs. Non-Corporate Ward 17(2), VI Avenue, Chennai. Besant Nagar, Chennai – 600 090. PAN: AOQPG 5419R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri N. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent by : Ms. G…

Avanasiyappan Eswaran, Tiruppur vs. ITO, Ward 1(2), Tiruppur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1666/CHNY/2025[2016-17]Status: DisposedITAT Chennai08 Sept 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunatha

For Appellant: Shri S. Ramachandran, CAFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 139(1)Section 143(2)Section 143(3)Section 250Section 50CSection 54FSection 54F(4)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1666/CHNY/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Avanasiyappan Eswaran, The Income Tax Officer, No.2/88, Chettipalayam, Vs. Ward 1(2), Angeripalayam (PO), Coimbatore. Tiruppur – 641 603. PAN: ACAPE 4493R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri S. Ramachandran, CA ""यथ" क" ओर से/Respondent by : Ms. Go…

Nagamma, Raichur vs. Income Tax Office-Ward 1, Raichur

ITA 549/BANG/2025[2018-19]Status: DisposedITAT Bangalore28 Aug 2025AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

Section 142(1)Section 143(2)Section 148Section 54BSection 54FSection 54F(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA No.549/Bang/2025 Assessment Year : 2018-19 Nagamma, I-3-573/197 Officers Colony, Ashapur Road Raichur, Raichur - 584101, Karnataka, India. PAN : BMXPN 0980 L Vs. ITO, Ward - 1, Raichur. APPELLANT RESPONDENT Assessee by Shri. Prathik P, Advocate Revenue by Shri. Ganesh R. Ghale, Advocate, Standing Counsel for Revenue. Date of hearing 16.07.2025 Date of Pronouncement: 28.08.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This is an appeal filed by the ass…

Goverdhan Lal Yadav, Indore vs. Income Tax Officer-3(5), Indore

Appeal is allowed

ITA 854/IND/2024[2015-16]Status: DisposedITAT Indore24 Jul 2025AY 2015-16

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year : 2015-16 Goverdhan Lal Yadav, Ito-3(5) 112/12, Nanda Nagar, Indore बनाम/ Opp. Anoop Takies, Vs. Indore (Revenue / Appellant) (Assessee / Respondent) Pan: Aaypy9432A Assessee By Shri Venus Rawka, Ar Revenue By Shri Anoop Singh, Cit-Dr Date Of Hearing 22.07.2025 Date Of Pronouncement 24.07.2025 आदेश/ O R D E R

Section 143(3)Section 253(5)Section 54B

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER Assessment Year : 2015-16 Goverdhan Lal Yadav, ITO-3(5) 112/12, Nanda Nagar, Indore बनाम/ Opp. Anoop Takies, Vs. Indore (Revenue / Appellant) (Assessee / Respondent) PAN: AAYPY9432A Assessee by Shri Venus Rawka, AR Revenue by Shri Anoop Singh, CIT-DR Date of Hearing 22.07.2025 Date of Pronouncement 24.07.2025 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 09.04.2024 passed by learned Commissioner of Inc…

Shreya Singhvi, Jaipur vs. Income Tax Officer Ward 2(2) Jaipur, Jaipur

In the result, the appeal of the assessee is allowed

ITA 204/JPR/2024[2015-2016]Status: DisposedITAT Jaipur25 Mar 2025AY 2015-2016

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalshreya Singhvi, 80, Kiran Marg, Suraj Nagar Jaipur 302 006 Pan No.: Agmps 2639D ...... Appellant Vs.

For Appellant: Mr. Rajeev Sogani, CA, Ld. ARFor Respondent: Mrs. Anita Rinesh, JCIT- Ld. DR

Section 250Section 45Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Shreya Singhvi, 80, Kiran Marg, Suraj Nagar Jaipur 302 006 PAN No.: AGMPS 2639D ...... Appellant Vs. Income Tax Officer, Ward-2(2), Jaipur ...... Respondent Appellant by : Mr. Rajeev Sogani, CA, Ld. AR Respondent by : Mrs. Anita Rinesh, JCIT- Ld. DR Date of hearing : 19/03/2025 Date of pronouncement : 25/03/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of NFAC, Delhi, dated 25.01.2024 passed u/s. 250 of the Income Tax…

Sridhar Reddy Bayapu, Hyderabad vs. DCIT., Circle-3(1), Hyderabad

ITA 841/HYD/2024[2016-17]Status: DisposedITAT Hyderabad19 Mar 2025AY 2016-17

Bench: Us:

Section 139(1)Section 143(2)Section 143(3)Section 54Section 54F

…onstruction of a house property. Also, a similar view had been taken by the Hon’ble High Court of Punjab & Haryana in CIT Vs. Kapil Kumar Agarwal (2016) 382 ITR 462 (P&H) and the Hon’ble High Court of Karnataka in CIT & Ors. Vs. Shri. K. Ramchandra Rao (2014) 277 CTR 522 (Kar). 19. We, thus, in terms of our aforesaid observations, are unable to concur with either of the grounds based on which the CIT(A) had approved the declining of the assessee’s claim for exemption u/s 54 of he Act. Accordingly, not being able to persuade ourselves to concur with the view taken by the lower authorities, we set-aside the order…

Prakash Lachmandas Gera, Bangalore vs. Assistant Commissioner of Income Tax, Circle 5(2)(1), Bangalore

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1819/BANG/2024[2016-17]Status: DisposedITAT Bangalore21 Nov 2024AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadavassessment Year: 2016-17

For Appellant: Sri Balasubramanyam, A.RFor Respondent: Ms. Neha Sahay, D.R

Section 143(3)Section 54F

…ITA No.1819/Bang/2024 Prakash Lachmandas Gera, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment Year: 2016-17 Prakash Lachmandas Gera 8/309, Prabhath Complex I Floor K.G. Road ACIT Bangalore Vs. Circle-5(2)(1) Karnataka 560 009 Bangalore PAN NO : AEGPP8203A APPELLANT RESPONDENT Appellant by : Sri Balasubramanyam, A.R. Respondent by : Ms. Neha Sahay, D.R. Date of Hearing : 13.11.2024 Date of Pronouncement : 21.11.2024 O R D E R PER PRAKASH CHAND YADAV, JUDICIAL MEMBER: Present appe…

Gobindram Chandramani Vivek, Bangalore vs. Income Tax Officer - Ward 1(1), Bangalore

In the result, the appeal of the assessee is allowed for statistical purposes, in the manner indicated in this order

ITA 656/BANG/2023[2011-12]Status: DisposedITAT Bangalore13 Sept 2024AY 2011-12

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Sh. Ashok A Kulkarni, AdvocateFor Respondent: Ms. Neha Sahay, JCIT

Section 139Section 139(1)Section 139(4)Section 143(2)Section 143(3)Section 24Section 54Section 54(2)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “A” BENCHES, BANGALORE BEFORE MRS. BEENA PILLAI, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No. 656/Bang /2023 Assessment Year: 2011-12 Shri. Gobindram Chandramani Income Tax Officer, Vivek, 674, 1st Stage, 1st Cross, v. Ward-1(1), Indiranagar, Bengaluru-560038 BMTC, Games College, 80ft Road, Karnataka Koramangala Bangalore-560095 Karnataka PAN:AAVPV4296N (Appellant) (Respondent) Assessee by: Sh. Ashok A Kulkarni, Advocate Revenue by: Ms. Neha Sahay, JCIT Date of hearing: 03.09.2024 Date of pronouncement: 13.09.2024 O R D E R PER SHRI RAMIT KOCHA…

Rajib Chakraborty, Kolkata vs. ITO- Ward-30(3), Kolkata.

In the result, the appeal of the assessee is allowed

ITA 1279/KOL/2023[2013-14]Status: DisposedITAT Kolkata20 May 2024AY 2013-14

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 250Section 250(6)Section 253(3)Section 253(5)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1279/Kol/2023 Assessment Year: 2013-14 Rajib Chakraborty Vs. ITO, Ward-30(3), Kolkata (PAN:ABYPC 9739 R) ( अपीलाथ" ) Respondent /(!"यथ") Appellant / Date of Hearing / सुनवाई 01.04.2024 क% "त'थ Date of Pronouncement/ .05.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Akkal Dudhwewala, A.R "नधा"0रती क% ओर से For the Respondent/ Shri B. K. Singh, JCIT (Sr…

Indira Giri, Jaipur vs. Assessing Officer, Income Tax Deparment Jaipur

The appeal of the assessee is allowed

ITA 511/JPR/2023[2016-17]Status: DisposedITAT Jaipur02 Jan 2024AY 2016-17

Bench: The Due Date Of Furnishing Itr, Therefore Deposit In Capital Gain Account For Compliance U/S 54(2) Was Impossible On The Part Of The Assessee.

For Appellant: Shri Sandeep Manik (C.A.)For Respondent: Shri Anup Singh (Addl.CIT) a

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 54Section 54(2)Section 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 511/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Indira Giri Assessing Officer, 1287, Mali Mohalla, outside Vs. Ward-2(5), Income Tax Office, Jaipur. Chandpole Gate, Jaipur. . LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABBPG 7713 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sandeep Ma…

Smt. Kusumben Amritlal Sanghavi, Jamnagar vs. The DCIT, Circle, Jamnagar

In the result, assessee’s appeal is allowed

ITA 194/RJT/2019[2015-16]Status: DisposedITAT Rajkot30 May 2023AY 2015-16

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 194/Rjt/2019 ("नधा"रण वष" / Assessment Year : 2015-16) Smt. Kusumben Amritlal Dy. Commissioner Of बनाम/ Sanghavi Income Tax Vs. C/O. Kantilal & Circle-2, Jamnagar - Brothers, Grain Market, 361008 Jamnagar - 361001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Afhps5412C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri D. S. Varia, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 06/04/2023 Hearing घोषणा क" तार"ख /Date Of 30/05/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 25.06.2019 Passed By The Commissioner Of Income Tax (Appeals), Jamnagar (‘The Cit(A)’), Arising Out Of The Assessment Order Dated 30.06.2017 Passed By The Learned Dcit, Circle-2, Jamnagar Under Section

For Appellant: Shri D. S. Varia, A.R

Section 139(1)Section 139(4)Section 143(3)Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAJKOT” BENCH, RAJKOT [Conducted through E-Court at Ahmedabad] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 194/Rjt/2019 ("नधा"रण वष" / Assessment Year : 2015-16) Smt. Kusumben Amritlal Dy. Commissioner of बनाम/ Sanghavi Income Tax Vs. C/o. Kantilal And Circle-2, Jamnagar - Brothers, Grain Market, 361008 Jamnagar - 361001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AFHPS5412C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri D. S. Varia, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R.…

Principal Commissioner of Income Tax 10 vs. Vinod Gugnani

ITA - 297 / 2023HC Delhi23 May 2023

Section 139

…, as prescribed under Section 139 of the Income Tax Act, 1961 [in short, “Act”]. 7. Both, the CIT(A) and the Tribunal, have ruled against the revenue and in this context, inter alia, relied upon the following judgments : (i) CIT v. K. Ramachandran Rao [56 Taxmann.com 163 (Karnataka)]. (ii) Venkata Dilip Kumar Kartha - HUF v. CIT [111 Taxman.com 180 (Mad.)] 8. Mr Sanjay Kumar, learned senior standing counsel, who appears on behalf of the appellant/revenue, will inform the court as to whether any appeal is preferred by the appellant/revenue against the aforementioned judgments. 9. The order passed…

Sathi Trinatha Reddy, East Godavari Dist vs. Principal Commissioner of Income Tax(Central), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 8/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132Section 139(1)Section 142(1)Section 143(3)Section 153ASection 263Section 54FSection 54F(1)Section 54F(4)

…आयकर अपील"यअ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी दु"वू" आर एल रे"डी, "या"यक सद"य एवं "ी एस बालाकृ"णन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No.8/Viz/2023 ("नधा"रण वष" / Assessment Year :2013-14) Sri Sathi Trinatha Reddy, Vs. The Principal Commissioner D.No.5-117/1, Railway Station of Income Tax (Central), Road, Anaparthi Mandal, Visakhapatnam. East Godavari Dist-533342. PAN: ALHPS9420N (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क"…

Smt. Ritu Singh, Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 6504/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2023AY 2012-13

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2012-13

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms. Princy Singla, Sr. DR

Section 143(1)Section 143(3)Section 54Section 68

…Rs. 11,49,116/- made u/s 54 of the Act on the ground that the said amount was not deposited in the Capital Gains Account scheme before the due date of fling of return against the principle of law settled by High Court in the case of CIT Vs. K. Ramachandra Rao 56 Taxmann.com 163 (Karnataka) and Venkata Dilip Kumar v. Commissioner of Income Tax, 4 Chennai 111 Taxmann.com 180 (Mad) and Delhi ITAT in the case of Dr. Kushagra Kataria Vs. DCIT 101 Taxmann.com 359 (Del.).” 9. After hearing the Ld. Representative of the parties we have admitted the above additional grounds which are not only of purely legal in nature bu…

Chandrakant Bhagwanji Popat, Surat vs. Dy. Commissioner of Income Tax, Cir. 1(3), Surat

In the result, grounds of appeal raised by the assessee is allowed

ITA 265/SRT/2022[2015-16]Status: HeardITAT Surat02 Jan 2023AY 2015-16

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) Chandrakant Bhagwanji Popat, D.C.I.T., 54, Dev Deep Society, Circle-1(3), Vs. Ichchhanath Road, Surat. Surat. Pan No. Abnpp 1088 R Appellant/ Assessee Respondent/ Revenue

Section 112Section 250(6)Section 254(1)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual hearing) Chandrakant Bhagwanji Popat, D.C.I.T., 54, Dev Deep Society, Circle-1(3), Vs. Ichchhanath Road, Surat. Surat. PAN No. ABNPP 1088 R Appellant/ assessee Respondent/ revenue Assessee represented by Shri S.K. Kabra, CA Department represented by Shri Vinod Kumar, Sr.DR Date of hearing 02/01/2023 Date of pronouncement 02/01/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the…

Sureshbhai Prabhudas Patel, Vadodara vs. ITO - Ward 1(2)(5), Vadodara

In the result the appeal filed by the assessee is allowed

ITA 256/AHD/2021[2012-13]Status: DisposedITAT Ahmedabad23 Nov 2022AY 2012-13

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 255-256/Ahd/2021 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-13 Sureshbhai Prabhudas Patel, D.C.I.T. Opp Parbadi Padra Road, Vs. Central Circle-2(1) Samiyala Village, Ahmedabad. Vadodara-390002. Pan: Atypp6249H

For Appellant: Shri Samir Parikh, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 139(1)Section 148Section 54F

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 255-256/AHD/2021 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-13 Sureshbhai Prabhudas Patel, D.C.I.T. Opp Parbadi Padra Road, Vs. Central Circle-2(1) Samiyala Village, Ahmedabad. Vadodara-390002. PAN: ATYPP6249H (Applicant) (Respondent) Assessee by : Shri Samir Parikh, A.R Revenue by : Shri Atul Pandey, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 12/10/2022 घोषणा क" तारीख /Date of Pronouncement: 23/11/2022 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT…

Sureshbhai Prabhudas Patel, Vadodara vs. ITO - Ward 1(2)(5), Vadodara

In the result the appeal filed by the assessee is allowed

ITA 255/AHD/2021[2011-12]Status: DisposedITAT Ahmedabad23 Nov 2022AY 2011-12

For Appellant: Shri Samir Parikh, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 139(1)Section 148Section 54F

Income Tax Officer Non-Corporate Ward-10(6), Chennai vs. Shri Arun Gupta, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 844/CHNY/2020[2016-17]Status: DisposedITAT Chennai16 Nov 2022AY 2016-17

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita No.: 844/Chny/2020 िनधा"रण वष" / Assessment Year: 2016-17 Income-Tax Officer, Shri. Arun Gupta, Non-Corporate Ward -10(6), V. No. 3B, Block, Lloyds Colony, Chennai – 34. Lloyds Road, Royapettah, Chennai – 600 014. [Pan: Agrpa-8340-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Ar V Sreenivasan, Addl. Cit अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. N.V. Balaji Advocate & Mrs. N.V. Lakshmi, Advocate सुनवाई क" तारीख/Date Of Hearing : 02.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 16.11.2022

For Respondent: Shri. N.V. Balaji Advocate &

Section 139(1)Section 54Section 54E

…before due date for filing return of income u/s. 139(1) of the Act. 8. The ld. Counsel for the assessee, on the other hand referring to various judicial precedence, including the decision of Karnataka High Court in the case of CIT vs K Ramachandra Rao [2015] 277 CTR 522 (Karnataka), submitted that if assessee invests full amount of capital gain derived from sale of original asset for acquiring new residential house within three years from the date of transfer of original asset, then merely for technical breach, deduction claimed u/s. 54 of the Act cannot be denied. The Ld. Counsel for the assessee :-8-: ITA. N…