CIT v. Rajasthan Mirror Manufacturing Co.

260 ITR 503High Court2003#24066 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2019.

Judgments citing CIT v. Rajasthan Mirror Manufacturing Co.

Ram Narayan, Kota vs. ITO, Kota

In the result, appeal of the assessee is dismissed

ITA 428/JPR/2014[2008-09]Status: DisposedITAT Jaipur27 Jun 2019AY 2008-09

For Appellant: Shri Naresh Gupta (Advocate)For Respondent: Shri Jai Singh (Addl. CIT)

Section 142(1)Section 144Section 147Section 148Section 282

…) in support of the contention that the transfer through agreement to sale was treated as 15 Shri Ram Narayan, Kota. transfer in terms of section 2(47) of the IT Act. He has also relied upon the decision in case of CIT vs. Rajasthan Mirror Manufacturing Co. 260 ITR 503 (Raj.). 8. On the other hand, the ld. D/R has submitted that the assessee has not produced any title document regarding acquiring the new asset even in the name of wife. The assessee has produced unregistered agreement to sale and claimed that the payment was made in cash. He has relied upon the order of the ld. CIT (A). 9. We have considered t…

The DCIT-3(1), Indore vs. Kumari Sheetal Garg, Indore

In the result Ground No. 1& 2 of the

ITA 254/IND/2017[2008-09]Status: DisposedITAT Indore10 Jan 2019AY 2008-09

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2008-09 Dcit-3(1), Kumari Sheetal Garg, Indore Vs. 8/2, New Palasia, Indore (Appellant) (Respondent ) Pan No.Afhpg9179G Revenue By Shri K.C. Selvamani, Sr.Dr Assessee By Shri S.S. Solanki, Ca Date Of Hearing 07.01.2019 Date Of Pronouncement 10.01.2019 O R D E R

Section 143(3)Section 147Section 2Section 53ASection 54F

…and Haryana High Court reported in CIT Vs. Ved Parkash and Sons (HUF) [1994J 207 ITR 148, the decisions or the Rajasthan High Court reported in CIT Vs. Vishnu Trading and Investment Co. [2003] 259 ITR 724 and CIT Vs. Rajasthan Mirror Manufacturing CO. [2003J 260 ITR 503 as well as the decision of the Andhra Pradesh High Court reported in M. Syamala Rao Vs. CIT [1998] 234 ITR 140, it is held that the capital gain arising on the transfer of capital assets has to be worked out from the date of the agreement under which the assessee was put in possession of the property. 5.4 On analyzing the facts of the present ca…

Laxmidhar Panda, Bhubaneswar vs. Addl.CIT, Range-2, Bhubaneswar

In the result, appeal filed by the assessee is allowed

ITA 501/CTK/2014[2009-10]Status: DisposedITAT Cuttack22 Sept 2017AY 2009-10

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: Shri S.C.Bhadra, ARFor Respondent: Shri Kunal Singh, CIT DR

Section 2(47)Section 45Section 53A

…eaning of section 2(47). The AO has also correctly relied upon the decision of the Hon'ble Bombay High Court in Charturbhuj Dwarakadas Kapadia vs. CIT (2003) 260/TR 491 (Bom) and of the Rajasthan High Court in CIT vs. Rajasthan Mirror Manufacturing Co. (2003) 260 ITR 503 (Raj). 5.3.1. The appellant in his long written submissions has contested the decision of the AO primarily on the following grounds; (i) that there was actually no transfer of land, (ii) that the sales consideration in the form of 14 flats was not received during the year of agreement, (iii) that the value of the sales consideration is not dete…