CIT v. Mansukh Dyeing and Printing Mills

145 Taxmann.com 151Supreme Court of India2022#14563 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2024 to 2026.

Also reported as

449 ITR 439

Sections most often in play

Section 45(4)Section 142(1)Section 143(3)Section 132Section 143(2)Section 153ASection 45(2)Section 147

Issues it is cited on

section 47transfer of capital assetsection 2(47)section 45section 48fair market valueshort term capital gainassistant commissionertransferprevious yearsection 142(1)appeal before the tribunal

Judgments citing CIT v. Mansukh Dyeing and Printing Mills

Assistant Commissioner of Income Tax, Chennai vs. Manikandan, Chennai

ITA 2986/CHNY/2025[2017-18]Status: DisposedITAT Chennai16 Feb 2026AY 2017-18

Bench: Shri Aby T. Varkey & Ms. Padmavathy.Sआयकर अपील सं./Ita No.2986/Chny/2025 निर्धारण वर्ष /Assessment Year: 2017-18 The Asst. Commissioner Of Income Tax, Non Corporate Circle-4(1), Chennai. Manikandan, Vs. No.15/16/17, Vision Towers, 2Nd Floor, Yogam Garden, Valasarvakkam, Chennai - 600 087. Pan: Behpm 6583A (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By प्रत्यर्थी की ओर से /Revenue By Mr. R. Sivaraman, Advocate Ms. R. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख /Date Of Pronouncement 11.02.2026 16.02.2026 Per Padmavathy.S, A.M: आदेश / Order This Appeal By The Revenue Is Against The Order Of The Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi, (In Short "Cit(A)") Passed U/S. 250 Of The Income Tax Act, 1961 (In Short "The Act") Dated 26.08.2025 For Assessment Year (Ay) 2017-18. The Assessee Raised The Following Ground Of Appeal: “1. The Order Of The Ld Cit(A) Is Contrary To Law & Facts & Circumstances Of The Case. 2 The Ld Cit(A) Erred In Deleting The Addition Made By The Ao Of An Amount Of Rs.2,98,29,315/- Credited In Assessee'S Capital Account By M/S Crcl Llp, In Which Assessee Is A Partner, For Sacrificing / Relinquishing - 2 -:

Section 147Section 2Section 2(14)Section 2(47)Section 250Section 45Section 45(3)

…ct the provisions of section 45(4) of the Act and the said amount would be chargeable to capital gains. For the above proposition, the ld. DR placed reliance on the judgement of the Hon'ble Supreme Court in the case of CIT v. Mansukh Dyeing and Printing Mills 449 ITR 439 (SC). We have carefully gone through the above judgement of the Hon'ble Supreme Court and find that on admission of three new partners, their existing partners have retired and thereafter reconstituted the partnership firm, whereas, in the present case, on induction of new partner, erstwhile partners continued in the partnership firm along with n…

Deputy Commissioner of Income Tax, Nungambakkam vs. Sathyabama Ramachandran, Alwarthirunagar

The appeal of the revenue is dismissed

ITA 821/CHNY/2025[2017-18]Status: DisposedITAT Chennai23 Sept 2025AY 2017-18

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri A. Raghava Simhan, C.AFor Respondent: Ms. Gouthami Manivasam, JCIT
Section 147Section 148

…आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL‘B’ BENCH: CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.821/Chny/2025 िनधा"रण वष" /Assessment Year: 2017-18 The Dy. Commissioner of Sathyabama Ramachandran, Income Tax, Vs. No. 15/16/17, Vision Towers, IInd Non Corporate Circle-8, Floor, Yogam Garden, Chennai. Alwarthirunagar, Tiruvallur 600 087. [PAN:ASOPS4400J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri A. Raghava…

ACIT, Circle-1(1), Rajkot vs. Gandhi Reality (India) Private Limited, Rajkot

In the result, the appeal of the Revenue is dismissed

ITA 110/RJT/2025[2018-19]Status: DisposedITAT Rajkot25 Aug 2025AY 2018-19

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm

For Appellant: Shri R. K. Doshi, Ld. ARFor Respondent: Shri Praveen Verma, Ld. CIT. (DR)
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 230

…ITA No. 110/RJT/2025 Gandhi Reality(I) Pvt. Ltd IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA, JM आयकरअपीलसं./ITA No. 110/RJT/2025 िनधा"रणवष" / Assessment Year: (2018-19) (Hybrid Hearing) Assistant Commissioner of Vs. Gandhi Realty (India) Private Income-tax, Circle- 1(1), Rajkot Limited Four Plus, SF-205, Room No.502, Aayakar Bhavan, Sardarnagar Main Road, 150 - Race Course Ring Road, Rajkot Feet Ring Road, Rajkot 360 001 360001, Pan No. AAACD7535Q (Appellant) (Respondent) Assessee by : Shri R. K. Doshi, Ld. AR Respondent by : Shri Praveen Ve…

M/S. Anand Diagnostic Laboratory, Bengaluru vs. The Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

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

ITA 969/BANG/2024[2018-19]Status: DisposedITAT Bangalore29 Apr 2025AY 2018-19

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Arjunraj, AdvocateFor Respondent: Shri Netrapal M S, Addl. CIT(DR)(ITAT)
Section 143Section 143(3)

…rcle-23(1) (2006) 10 SOT 474 (Mumbai) 13. The learned Commissioner of Income Tax (Appeals)-15, Bengaluru erred in relying on the ratio laid down by the Hon'ble Supreme Court in the case of Commissioner of Income Tax V. Mansukh Dyeing and Printing Mills (2022) 145 Taxmann.com 151 (SC), as justification for confirming ITA Nos.968 & 969/Bang/2024 Page 14 of 35 the addition of Rs.49,00,12,501/- U/s.45(4) of the act ignoring the fact that, the ratio laid down by the Hon'ble Supreme Court was for a different set of facts and do not match the facts of the appellant and hence the ratio was not applicable. 14. The learn…

M/S. Anand Diagnostic Laboratory, Bengaluru vs. The Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

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

ITA 968/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 Apr 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Arjunraj, AdvocateFor Respondent: Shri Netrapal M S, Addl. CIT(DR)(ITAT)
Section 143Section 143(3)

…rcle-23(1) (2006) 10 SOT 474 (Mumbai) 13. The learned Commissioner of Income Tax (Appeals)-15, Bengaluru erred in relying on the ratio laid down by the Hon'ble Supreme Court in the case of Commissioner of Income Tax V. Mansukh Dyeing and Printing Mills (2022) 145 Taxmann.com 151 (SC), as justification for confirming ITA Nos.968 & 969/Bang/2024 Page 14 of 35 the addition of Rs.49,00,12,501/- U/s.45(4) of the act ignoring the fact that, the ratio laid down by the Hon'ble Supreme Court was for a different set of facts and do not match the facts of the appellant and hence the ratio was not applicable. 14. The learn…

Rajkamal Stone Metal Works, Ambegaon Khurd, Dist. Pune vs. ACIT Circle 5 Pune, Pune

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

ITA 691/PUN/2024[2017-18]Status: DisposedITAT Pune25 Oct 2024AY 2017-18

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2017-18

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Arvind Desai, Addl. CIT DR
Section 142(1)Section 2(47)Section 45Section 47

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2017-18 Rajkamal Stone Metal Works ACIT, Circle – 5, Pune Survey No.57, Ambegaon Khurd, Vs. Tal. Haveli, Dist. Pune – 411046 PAN: AABFR4460Q (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Arvind Desai, Addl. CIT DR Date of hearing : 22-10-2024 Date of pronouncement : 25-10-2024 O R D E R PER R.K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 12.02.2024 of the CIT(A) / NFAC, Delhi relat…

Shree Estates, Hyderabad vs. Income Tax Officer, Ward-14(1), Hyderabad

ITA 469/HYD/2023[2018-19]Status: DisposedITAT Hyderabad31 Jul 2024AY 2018-19

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.469/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2018-19) Shree Estates Vs. Income Tax Officer Hyderabad Ward 14(1) Pan:Adifs9997B Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V. Prasad, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 09/07/2024 घोषणा की तारीख/Pronouncement: 31/07/2024 आदेश/Order

For Appellant: Shri M.V. Prasad, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 68

…artners which fall in the category of ‘OTHERWISE’ as stated under the provisions of section 45(4) of the I.T. Act, 1961 and thus, by following the decision of the Hon’ble Supreme Court in the case of CIT vs. Mansukh Dyeing and Printing Mills reported in 2022 (145 Taxmann.com 151)(S.C) held that when the firm is revalued its assets and increase in value of land is credited to the capital account of the partners, the said increase in value of assets and credits to partners’ capital account is available to the partners for withdrawal. Therefore, the assets so revalued and the amount credited in the capital account o…