CIT v. M. J. Siwani

366 ITR 356High Court2014#5380 most cited

What is CIT v. M. J. Siwani authority for?

Dismissal of a Special Leave Petition (SLP) by the Supreme Court does not necessarily mean the Supreme Court concurred with the High Court's decision, but rather that it found no reason to interfere with the High Court's ruling. The Karnataka High Court in CIT v. M. J. Siwani held that ownership or co-ownership of property is a crucial factor for claiming deduction under Section 54F.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. M. J. Siwani · Section 54F · ownership of property · co-ownership · deduction · capital gains · SLP dismissal · Karnataka High Court · Supreme Court

Also reported as

46 Taxmann.com 170226 Taxmann 394

Sections most often in play

Section 54FSection 143(3)Section 142(1)Section 133(6)Section 250Section 54BSection 54CSection 54D

Issues it is cited on

national tax tribunalsection 293section 54f(1)section 65asection 65b(4)long-term capital assetsection 153b(1)(b)section 74section 2(28a)section 73section 153(2a)section 153b(1)

Judgments citing CIT v. M. J. Siwani

M/S Mypol Polymers Technologies Private

In the result, we do not find any merit in this

COP/25/2016HC Karnataka15 Sept 2016

Bench: L.NARAYANA SWAMY

Section 143(1)Section 143(3)Section 147Section 148Section 260Section 260ASection 263Section 54F

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF MARCH 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE ASHOK S. KINAGI I.T.A. NO.25 OF 2016 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME-TAX 5TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BANGALORE-560095. 2. THE INCOME-TAX OFFICER WARD-15(3), 2ND FLOOR BMTC BUILDING, 80 FEET ROAD KORMANGALA, BANGALORE-560095. ... APPELLANTS (BY SRI. ARAVIND K.V. ADV.,) AND: SMT. HEMA KRISHNAMURTHY 19, ORCHARD VIEW APARTMENTS BELLARY MAIN ROAD SADASHIVANAGAR BANGALORE-560080 PAN: AFJPP 6996A. ..…

Suman Kadam, Thane vs. ITO WD 2(4), Thane

In the result, the assessee’s appeal is partly allowed for statistical purposes, and the Revenue’s appeal is allowed for statistical purposes

ITA 2777/MUM/2014[2008-09]Status: DisposedITAT Mumbai08 Aug 2016AY 2008-09

Bench: Shri Sanjay Arora, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 2777/Mum/2014 ("नधा"रण वष" / Assessment Year: 2008-09) Suman Kadam Ito, Ward 2(4), बनाम/ Vardaan, 6Th Floor, S/1, Narmada Apartment, Cabin Cross Road, Bhayandar (E), Ashar I. T. Park, Road No. 16-Z, Vs. Thane-401 105 Wagle Indl. Estate, Thane-400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afipk 3600 D (Assessee) (Revenue) : आयकर अपील सं./I.T.A. No. 3256/Mum/2014 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Ito, Ward 2(2), Suman Kadam Thane-400 604 Thane-401 105 Vs. (Revenue) : (Assessee) : Shri Vijay Shah Assessee By Revenue By : Shri Debabrata Baidya सुनवाई क" तार"ख / : 12.5.2016 Date Of Hearing घोषणा क" तार"ख / : 08.8.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Cross Appeals, I.E., By The Assessee & The Revenue, Arising Out Of The Order By The Commissioner Of Income Tax (Appeals)-2, Thane (‘Cit(A)’ For Short) Dated 27.2.2014, Partly Allowing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2008-09 Vide Order Dated 31.12.2010. 2

For Respondent: Shri Debabrata Baidya
Section 143(3)Section 54Section 54F

…(A) shall therefore be subject to the verification by and the satisfaction of the AO with regard to the assessee’s claims made qua the same. With regard to part or (co-) ownership, we may though clarify that the same has been held in CIT v. M.J. Siwani [2014] 366 ITR 356 (Kar.) to bar eligibility u/s. 54F, SLP against which stands dismissed in 232 Taxman (St.) 335 (SC). Further, there being no finding by the ld. CIT(A) with regard to the commencement and completion dates of the new residential house, the AO shall examine the said aspect also, represent as it does a primary condition for exemption u/s. 54-F. Needl…