CIT v. Manjula J. Shah

355 ITR 474High Court2013#947 most cited

What is CIT v. Manjula J. Shah authority for?

For capital assets acquired by gift or will, the indexed cost of acquisition under Section 48 is computed with reference to the year the previous owner first held the asset. The period of holding for determining if an asset is long-term also includes the previous owner's holding period, as per Section 2(42A).

113

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Manjula J. Shah · 355 ITR 474 · Section 48 · Section 49(1) · Section 2(42A) · indexed cost of acquisition · gifted assets capital gains · previous owner holding period · long term capital gains · cost inflation index · inherited property

Also reported as

16 Taxmann.com 42204 Taxmann 691

Sections most often in play

Section 143(3)Section 45Section 54Section 2(47)Section 48Section 49Section 54FSection 2(42A)

Issues it is cited on

section 2(42a)section 49indexed cost of acquisitionperiod of holdingsection 2(47)cost of improvementsection 48section 54long term capital gainsfair market valuelong term capital gainsection 40a

Judgments citing CIT v. Manjula J. Shah

Dharmista Mehta, Mumbai vs. ITO 34(1)(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1885/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Oct 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Gagan Goyaldr. Dharmista Mehta 22/5, Walchand Terraces, Opp. A.C. Market, Tardeo, Mumbai - 400043. Pan: Aafpm5272R ...... Appellant Vs. Ito-34(1) (3), Income Tax Office Building, Pratyakshakar Bhavan, Bkc, Bandra (East), Mumbai-400051. ..... Respondent Appellant By : Sh. Satish Mody Respondent By : Smt. Mahita Nair, Cit-Dr Date Of Hearing : 18/07/2022 Date Of Pronouncement : 12/10/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-46, Mumbai [Hereinafter Referred To As [‘Cit(A)’] Dated 31.01.2017 Passed Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2012-13. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Sh. Satish ModyFor Respondent: Smt. Mahita Nair, CIT-DR
Section 139(1)Section 143(3)Section 54

…s. CIT in ITA No. 89 of 1999 order dt. 17.01.2014 (P&H) 4 ITA No. 1885/Mum/2017-Dr. Dharmista Mehta ii. CIT Vs. Bharati C. Kothari [2000) 160 CTR 0165 (Cal. HC). iii. CIT Vs. Ms. Jagriti Aggarwal [2011] 339 ITR 610 (P&H). iv. CIT Vs. Manjula J. Shah [2013] 355 ITR 474 (Bom). v. Mrs. Seema Sabharwal Vs. ITO in ITA No. 272/Chd/2017 for AY 2013-14. vi. Rajendra Pal Verma Vs. ACIT [2019] 104 taxmann.com 303 (Mum. Trib.) vii. ITO Vs. Pamela Pritam Ghoseh in ITA No. 5644/Mum/2016 dated 27.07.2018. viii. Hasmukh N. Gala Vs. ITO [2017] 83 taxmann.com 149 (Mum. Trib.) 7. Ld. CIT(A) relied upon the decision of Hon’ble J…

Shaileshbhai Kalabhai Chaudhary, Gandhinagar vs. ITO, Ward-4, Gandhinagar

In the result appeal of the assessee is partly allowed

ITA 581/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad08 Apr 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms Suchitra Kamble

For Appellant: Shri Pritesh Shah, A.RFor Respondent: Shri Shaurya S. Shukla, Sr.D.R

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms SUCHITRA KAMBLE, JUDICIAL MEMBER Sl. ITA No. Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. No.581/Ahd/2019 2014-15 Shaileshbhai Kalabhai Income Tax Chaudhary, officer, Matapura, Ward-4, Chhala, Gandhinagar. Dist. Gandhinagar. PAN: APKPC9240B 2. No.2018/Ahd/2018 2014-15 Babubhai Motibhai Income Tax Chaudhary, officer, 1578, At Matapura, Ward-1, Chhala, Gandhinagar. Dist. Gandhi…

Kantaben Govabhai Patel, Gandhinagar vs. ITO, Ward-2, Gandhinagar

In the result appeal of the assessee is partly allowed

ITA 2020/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad08 Apr 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms Suchitra Kamble

For Appellant: Shri Pritesh Shah, A.RFor Respondent: Shri Shaurya S. Shukla, Sr.D.R

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms SUCHITRA KAMBLE, JUDICIAL MEMBER Sl. ITA No. Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. No.581/Ahd/2019 2014-15 Shaileshbhai Kalabhai Income Tax Chaudhary, officer, Matapura, Ward-4, Chhala, Gandhinagar. Dist. Gandhinagar. PAN: APKPC9240B 2. No.2018/Ahd/2018 2014-15 Babubhai Motibhai Income Tax Chaudhary, officer, 1578, At Matapura, Ward-1, Chhala, Gandhinagar. Dist. Gandhi…

Somabhai Motibhai Patel, Gandhinagar vs. ITO, Ward-4, Gandhinagar

In the result appeal of the assessee is partly allowed

ITA 2019/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad08 Apr 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms Suchitra Kamble

For Appellant: Shri Pritesh Shah, A.RFor Respondent: Shri Shaurya S. Shukla, Sr.D.R

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms SUCHITRA KAMBLE, JUDICIAL MEMBER Sl. ITA No. Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. No.581/Ahd/2019 2014-15 Shaileshbhai Kalabhai Income Tax Chaudhary, officer, Matapura, Ward-4, Chhala, Gandhinagar. Dist. Gandhinagar. PAN: APKPC9240B 2. No.2018/Ahd/2018 2014-15 Babubhai Motibhai Income Tax Chaudhary, officer, 1578, At Matapura, Ward-1, Chhala, Gandhinagar. Dist. Gandhi…

Babubhai Motibhai Chaudhary, Gandhinagar vs. ITO, Ward-1, Gandhinagar

In the result appeal of the assessee is partly allowed

ITA 2018/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad08 Apr 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms Suchitra Kamble

For Appellant: Shri Pritesh Shah, A.RFor Respondent: Shri Shaurya S. Shukla, Sr.D.R

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms SUCHITRA KAMBLE, JUDICIAL MEMBER Sl. ITA No. Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. No.581/Ahd/2019 2014-15 Shaileshbhai Kalabhai Income Tax Chaudhary, officer, Matapura, Ward-4, Chhala, Gandhinagar. Dist. Gandhinagar. PAN: APKPC9240B 2. No.2018/Ahd/2018 2014-15 Babubhai Motibhai Income Tax Chaudhary, officer, 1578, At Matapura, Ward-1, Chhala, Gandhinagar. Dist. Gandhi…

Dr.E.S.Krishnamoorthy, Chennai vs. ITO Non Corporate Ward 1(4), Chennai

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

ITA 2529/CHNY/2017[2012-13]Status: DisposedITAT Chennai23 Feb 2022AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.2529/Chny/2017 िनधा"रण वष" /Assessment Year: 2012-13 Dr.E.S.Krishnamoorthy, V. The Income Tax Officer, No.3, South Mada Street, Non-Corporate Ward-I(4), Srinagar Colony, Saidapet, Chennai. Chennai-600 015. [Pan: Alwpk 0134 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Mr.AR.V.Sreenivasan
Section 54

…ation from the year 1981-82 as base year, because the assessee’s grandfather held the property from the year 1962. In this regard, he relied upon the decision of :: 11 :: the Hon’ble Bombay High Court in the case of CIT v. Manjula J. Shah reported in [2013] 355 ITR 474 (Bombay). 12. The Ld.DR, on the other hand, supporting order of the Ld.CIT(A), submitted that the AO has rightly computed capital gains from transfer of property pursuant to JDA, because as per the Settlement Deed between the parties, the assessee owned 42.5% share in the property, his wife owned 42.5% and his father owned 15% and thus, full…

Shri. Seshatalpa Sai Boddupalli, Mumbai vs. ITO-23(3)(3), Mumbai

In the result, this appeal by the assessee stands allowed statistical purposes

ITA 4168/MUM/2019[2010-11]Status: DisposedITAT Mumbai14 Jan 2022AY 2010-11

Bench: Shri Shamim Yahyai.T.A. No. 4168/Mum/2019 (Assessment Year 2010-11) Vs. Ito-23(3)(3) Seshatalpa Sai Boddupalli A-11, Sunil Tulsiram Chs, Room No.-118, Matru Devidayal Nagar, Mulund(W) Mandir, Tardeo Road Mumbai-400 080 Mumbai-400 007 Pan : Aaipb1894M (Appellant) (Respondent)

Section 143(3)Section 144Section 147Section 49(1)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member I.T.A. No. 4168/Mum/2019 (Assessment Year 2010-11) Vs. ITO-23(3)(3) Seshatalpa Sai Boddupalli A-11, Sunil Tulsiram CHS, Room No.-118, Matru Devidayal Nagar, Mulund(W) Mandir, Tardeo Road Mumbai-400 080 Mumbai-400 007 PAN : AAIPB1894M (Appellant) (Respondent) Assessee by Satya Prakash Department by Anil Gupta Date of Hearing 15.11.2021 Date of Pronouncement 14 .01.2022 O R D E R Per Shri Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (App…

Roshan David, Chennai vs. ITO International Taxation 1(1), Chennai

In the result, both the appeals filed by the assessee are allowed

ITA 792/CHNY/2019[2013-14]Status: DisposedITAT Chennai17 Sept 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 791/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Deep David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” Vs. International Taxation 1(1), No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3357R] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 792/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Roshan David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” International Taxation 1(1), Vs. No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3355P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.07.2021 घोषणा की तारीख /Date Of Pronouncement : 17.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By Different Assessees Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai, Dated 14.02.2019 Relevant To The Assessment Year 2013-14. Since

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri G. Johnson, Addl. CIT
Section 46

…ng the consideration received by the assessee’s father in their hands is clearly untenable in the light of section 46 of the Transfer of Property act and the Schedule III to the Wealth Tax Act. By referring to the decision in the case of CIT v. Manjula J Shah 355 ITR 474 (Bom) and in the case of CIT v. Gautam Munabhai Amin 218 taxman 319 (Gujarat), the ld. Counsel for the assessee has submitted that the benefit of indexation would be available right from the day the predecessor in title acquired the property, wherever the acquisition is by a mode mentioned in section 49 of the Income Tax Act. Since the asset held…

Deep David, Chennai vs. ITO International Taxation 1(1), Chennai

In the result, both the appeals filed by the assessee are allowed

ITA 791/CHNY/2019[2013-14]Status: DisposedITAT Chennai17 Sept 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 791/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Deep David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” Vs. International Taxation 1(1), No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3357R] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 792/Chny/2019 िनधा"रण वष"/Assessment Years:2013-14 Shri Roshan David, The Income Tax Officer, C/O R. Bupathy & Co., “Vibgyor” International Taxation 1(1), Vs. No. 139, 1St Floor, Kodambakkam Chennai 600 034. High Road, Chennai 600 034. [Pan:Borpd3355P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.07.2021 घोषणा की तारीख /Date Of Pronouncement : 17.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By Different Assessees Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai, Dated 14.02.2019 Relevant To The Assessment Year 2013-14. Since

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri G. Johnson, Addl. CIT
Section 46

…ng the consideration received by the assessee’s father in their hands is clearly untenable in the light of section 46 of the Transfer of Property act and the Schedule III to the Wealth Tax Act. By referring to the decision in the case of CIT v. Manjula J Shah 355 ITR 474 (Bom) and in the case of CIT v. Gautam Munabhai Amin 218 taxman 319 (Gujarat), the ld. Counsel for the assessee has submitted that the benefit of indexation would be available right from the day the predecessor in title acquired the property, wherever the acquisition is by a mode mentioned in section 49 of the Income Tax Act. Since the asset held…

Asiistant Commissioner of Income Tax Non Corporate Circle 6(1), Chennai vs. Shri. Rangroopmal Chordia, Chennai

In the result, the appeal of the Revenue is dismissed and the CO filed by the assessee is partly allowed

ITA 403/CHNY/2018[2013-14]Status: DisposedITAT Chennai04 Dec 2020AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 403/Chny/2018 िनधा"रण वष"/Assessment Years: 2013-14 & C.O. No. 119/Chny/2018 [In I.T.A. No. 403/Chny/2018] The Assistant Commissioner Of Shri Rangroopmal Chordia, Income Tax, Non Corporate Circle 6(1), Vs. Old No. 1, Kalathi Pillai Street, Room No. 223, Bsnl Building, Ii Floor, Sowcarpet, Chennai 600 079. 16, Greams Road, Chennai 600 006. [Pan:Aaapc7457K] (अपीलाथ"/Appellant) (""थ"/Respondent/Cross Objector) अपीलाथ" की ओर से / Appellant By : Shri Ar.V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Shri K. Vishva Padmanabhan, C.A. सुनवाई की तारीख/ Date Of Hearing : 14.10.2020 घोषणा की तारीख /Date Of Pronouncement : 04.12.2020 आदेश /O R D E R Per Bench: The Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 5, Chennai, Dated 24.11.2017 Relevant To The Assessment Year 2013-14. The Only Effective Ground Raised In The Appeal Of The Revenue Is That The Ld. Cit(A) Has Erred In Directing The Assessing Officer To Give The Benefit Of Indexation From 01.04.1981. 2. At The Time Of Hearing, The Ld. Counsel For The Assessee Has Submitted That The Tax Effect In The Appeal Filed By The Revenue Is Less Than The 2

For Appellant: Shri AR.V. Sreenivasan, Addl. CITFor Respondent: Shri K. Vishva Padmanabhan, C.A

…nheritance and which was acquired prior to 1981-82, indexation has to be with reference to the year 1981-82 and cost of acquisition to be adopted would be as on 01.04.1981 as has been held by the Hon’ble Bombay High Court in the case of CIT v. Manjula J. Shah 355 ITR 474 (Bom), which was further concurred by the Hon’ble Delhi High Court in the case of Arun Shungloo Trust [2012] 205 TAXMAN 456 (Delhi). In view of the above, the appeal filed by the Revenue stands dismissed. The Cross Objection filed by the assessee is delayed by 83 days, 4. for which, the ld. Counsel for the assessee has filed a petition in suppor…

Sri Dharamchand Bafna, Bangalore vs. The Income Tax Officer Ward-2(2)(1), Bangalore

ITA 260/BANG/2019[2013-14]Status: DisposedITAT Bangalore26 Oct 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri A K Garodiaassessment Year: 2013-14

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Smt. R. Premi, Jt.CIT(DR)(ITAT), Bengaluru
Section 2Section 48Section 49(1)Section 50CSection 54

…on the above issue. 6. Be that as it may, we find that the issue of allowing the benefit of indexation in a case where property is acquired by way of gift has been considered and decided by the Hon’ble Bombay High Court in the case of CIT v. Manjula J. Shah, 355 ITR 474 (Bom). The Court held that legislature by introducing deeming fiction seeks to tax gains arising on transfer of a capital asset acquired under a gift or will and, capital gain under section 48 has to be computed by applying deemed fiction and that fiction contained in Explanation 1(i)(b) to section 2(42A) has to be applied in determining indexed…

Income Tax Officer (It)-2(2)(1), Mumbai vs. Shri Shavji Lalji Hirani, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5670/MUM/2017[2013-14]Status: DisposedITAT Mumbai23 Oct 2020AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bleincome Tax Officer (It) – 2(2)(1) V. Shri Shavji Lalji Hirani G-7, Amidhaval Society Room No. 1725, 17Th Floor Highway Service Road Air India Building, Nariman Point Vile Parle (W) Mumbai – 400 021 Mumbai - 400057 Pan: Afaph5471F (Appellant) (Respondent) Assessee By : Shri Rahul K. Hakani Department By : Shri Udaya B. Jakke

For Appellant: Shri Rahul K. HakaniFor Respondent: Shri Udaya B. Jakke

…ng grounds: - 2 Shri Shavji Lalji Hirani “1. "On the facts and the circumstances of the case and in law, the Ld. CIT(A) erred in deleting the addition made by AO on relying on the judgement of Bombay High Court in the case of Manjula Shah Vs DCIT reported in 355 ITR 474 (BOM) (2013) when the SLP filed in the said case is pending before SC" 2. "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in not deciding whether the cost of acquisition should be taken as 47,910/- i.e. the actual purchase price of assessee's parents or at Rs. 75,60,000/- which is as per report of the valuer fu…

L.Rajalakshmi, Hyderabad vs. ACIT, Chennai

In the result, the appeal in ITA No

ITA 1680/CHNY/2014[2009-10]Status: DisposedITAT Hyderabad26 Jun 2020AY 2009-10

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…आयकर अपीलीय अिधकरण, हैदराबाद "ायपीठ ‘बी’ हैदराबाद INCOME TAX APPELLATE TRIBUNAL Hyderabad Bench ‘B’ Hyderabad सु"ी सुषमा चावला, उपा"" एवं "ी अिनल चतुव"दी, लेखा सद" के सम" BEFORE MS. SUSHMA CHOWLA, VP & MR. ANIL CHATURVEDI, AM [THROUGH VIDEO CONFERENCING] आयकर अपील सं. / ITA Nos. 1678, 1679 & 1680/CHNY/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant PAN: AFGPR3011K ….. Vs. DCIT, Central Circle-14(1), "त् यथ"/Respondent Hyderabad ….. आयकर अपील सं. / ITA No. 1138/CHNY/2014 िनधा"रण वष" / Assessment Year- 2007-08 JCIT(OSD), Circle-14(1), अपीलाथ"/Appel…

L.Rajalakshmi, Hyderabad vs. ACIT, Chennai

In the result, the appeal in ITA No

ITA 1679/CHNY/2014[2008-09]Status: DisposedITAT Hyderabad26 Jun 2020AY 2008-09

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…आयकर अपीलीय अिधकरण, हैदराबाद "ायपीठ ‘बी’ हैदराबाद INCOME TAX APPELLATE TRIBUNAL Hyderabad Bench ‘B’ Hyderabad सु"ी सुषमा चावला, उपा"" एवं "ी अिनल चतुव"दी, लेखा सद" के सम" BEFORE MS. SUSHMA CHOWLA, VP & MR. ANIL CHATURVEDI, AM [THROUGH VIDEO CONFERENCING] आयकर अपील सं. / ITA Nos. 1678, 1679 & 1680/CHNY/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant PAN: AFGPR3011K ….. Vs. DCIT, Central Circle-14(1), "त् यथ"/Respondent Hyderabad ….. आयकर अपील सं. / ITA No. 1138/CHNY/2014 िनधा"रण वष" / Assessment Year- 2007-08 JCIT(OSD), Circle-14(1), अपीलाथ"/Appel…

L.Rajalakshmi, Hyderabad vs. ACIT, Chennai

In the result, the appeal in ITA No

ITA 1678/CHNY/2014[2007-08]Status: PendingITAT Hyderabad26 Jun 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…आयकर अपीलीय अिधकरण, हैदराबाद "ायपीठ ‘बी’ हैदराबाद INCOME TAX APPELLATE TRIBUNAL Hyderabad Bench ‘B’ Hyderabad सु"ी सुषमा चावला, उपा"" एवं "ी अिनल चतुव"दी, लेखा सद" के सम" BEFORE MS. SUSHMA CHOWLA, VP & MR. ANIL CHATURVEDI, AM [THROUGH VIDEO CONFERENCING] आयकर अपील सं. / ITA Nos. 1678, 1679 & 1680/CHNY/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant PAN: AFGPR3011K ….. Vs. DCIT, Central Circle-14(1), "त् यथ"/Respondent Hyderabad ….. आयकर अपील सं. / ITA No. 1138/CHNY/2014 िनधा"रण वष" / Assessment Year- 2007-08 JCIT(OSD), Circle-14(1), अपीलाथ"/Appel…

DCIT, Chennai vs. L.Rajalakshmi, Chennai

In the result, the appeal in ITA No

ITA 1138/CHNY/2014[2007-08]Status: DisposedITAT Hyderabad26 Jun 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…आयकर अपीलीय अिधकरण, हैदराबाद "ायपीठ ‘बी’ हैदराबाद INCOME TAX APPELLATE TRIBUNAL Hyderabad Bench ‘B’ Hyderabad सु"ी सुषमा चावला, उपा"" एवं "ी अिनल चतुव"दी, लेखा सद" के सम" BEFORE MS. SUSHMA CHOWLA, VP & MR. ANIL CHATURVEDI, AM [THROUGH VIDEO CONFERENCING] आयकर अपील सं. / ITA Nos. 1678, 1679 & 1680/CHNY/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant PAN: AFGPR3011K ….. Vs. DCIT, Central Circle-14(1), "त् यथ"/Respondent Hyderabad ….. आयकर अपील सं. / ITA No. 1138/CHNY/2014 िनधा"रण वष" / Assessment Year- 2007-08 JCIT(OSD), Circle-14(1), अपीलाथ"/Appel…

Shri Vijay Kumar, Jaipur vs. Income Tax Officer, Ward-4-1, Jaipur

In the result, the ground of appeal is allowed

ITA 584/JPR/2019[2010-11]Status: DisposedITAT Jaipur28 Apr 2020AY 2010-11
For Appellant: Shri Tanuj Agarwal (Adv.)For Respondent: Miss Chanchal Meena (JCIT)
Section 147Section 148

…by the respective co-owners through gift then the cost of acquisition of the asset shall be deemed to be the cost to the original co-owners. 11 Shri Vijay Kumar vs. ITO 16. The Hon'ble Bombay High Court in the case of CIT Vs. Manjula Saha reported in (2011) 16 Taxmann.com 42 (Bombay) at Para 20 to 24 of the order has held as under : "20. To accept the contention of the revenue that the words used in clause (iii) of the Explanation to Section 48 of the Act has to be read by ignoring the provisions contained in Section 2 of the Act runs counter to the entire scheme of the Act. Section 2 of the Act expressly prov…

ACIT Non Corporate Circle 20(1), Chennai vs. Allu Aravind Babu, Chennai

In the result, the Revenue’s appeal is dismissed

ITA 2369/CHNY/2018[2012-13]Status: DisposedITAT Chennai19 Feb 2020AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. AR V Sreenivasan, JCITFor Respondent: Shri. R. Vijayaraghavan Advocate
Section 40A(2)

…ued on the lines of grounds of appeal, supra, and pleaded to restore the order of the AO. 4. Per contra, the Ld AR supported the order of the Ld. CIT(A) submitting that he followed the decision of Bombay High Court in the case of CIT vs Manjula J Shah, 2011 16 Taxmann.com 42. With reference to the issue on disallowance of cost of purchase of film rights, :-5-: the Ld AR took us through the order of the Ld. CIT(A) and submitted that the AO held that the assessee purchased lease rights from AEPL and sold the distribution rights to AEPL again, whereas, the correct position is that the assessee purchased lease…

Hirabai Bhausaheb Katore, Ahmednagar vs. Assistant Commissioner of Income Tax

ITA 2844/PUN/2016[2013-14]Status: DisposedITAT Pune13 Feb 2020AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपीऱ सं. / Ita No.2844/Pun/2016 नििाारण वषा / Assessment Year : 2013-14 Hirabai Bhausaheb Katore, Nimgaon Korhale, Taluka- Rahata, Ahmednagar-423 109. Pan : Csgpk1457F .......अऩीऱाथी / Appellant बिाम / V/S.

For Appellant: Shri B. B. ManeFor Respondent: Shri Pankaj Garg

…Ld. AR of the assessee has placed reliance on the following decisions: (a) Miss Daun Dadabhoy Kapadia Vs. CIT (1967) 63 ITR 651(SC) (b) CIT Vs. Daksha Ramanlal (1992) 197 ITR 123 ( Guj.) (c) R.M Arunachalam Vs. CIT, 227 ITR 222(SC) (d) CIT Vs. Manjula J. Shah 355 ITR 474 ( Bom) 3. Per contra, the Ld. DR has placed strong reliance on the orders of the Authorities below. 4. Feeing aggrieved by the order of the Ld. CIT(Appeals), the assessee filed appeal before us. We find that the Ld. CIT(Appeals) has upheld the order of the Assessing Officer by observing as under: “4.3.3 As regards payment of Rs.36,00,000/- to…

ITO (It)-2(2)(1), Mumbai vs. Anuradha Shivprakash Seth, Mumbai

In the result the first issue is decided in favour of

ITA 737/MUM/2019[2014-15]Status: DisposedITAT Mumbai10 Feb 2020AY 2014-15

Bench: Shri Shamim Yahya (A.M.) & Shri Pawan Singh (Jm) Ito(It)-4(2)(1), Vs Anuradha Shivprakash Seth 14/15, 2Nd Floor, Ashoka Shopping Mumbai Centre, Lokmanya Tilak Marg Next To G.T. Hospital, Mumbai-400 001 Pan : Bmxps2655D Appellant Respondednt

Section 4Section 45Section 48Section 5(2)Section 54

…1 ITA 737/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI Before Shri Shamim Yahya (A.M.) & Shri Pawan Singh (JM) ITO(IT)-4(2)(1), vs Anuradha Shivprakash Seth 14/15, 2nd Floor, Ashoka Shopping Mumbai Centre, Lokmanya Tilak Marg Next to G.T. Hospital, Mumbai-400 001 PAN : BMXPS2655D APPELLANT RESPONDEDNT Appellant by Shri Michael Jerald (DR) Respondent by Shri Dinkle Hariya & Shri Divyesh Fotaria (AR) Date of hearing 06-02-2020 Date of pronouncement 10-02-2020 O R D E R PER PAWAN SINGH, JM : 1. This appeal by revenue is directed against the order of CIT(A)-58, Mumbai dated 30-11-2018…