CIT v. Shoorji Vallabhdas & Co.

46 ITR 144Supreme Court of India1962#114 most cited

What is CIT v. Shoorji Vallabhdas & Co. authority for?

Income tax is levied only on real income that actually materializes, not on hypothetical or notional income, even if accounting entries suggest otherwise. If no income results, there is no tax liability.

551

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Shoorji Vallabhdas & Co. · 46 ITR 144 · real income theory · notional income · hypothetical income · income tax levy · accrual of income · receipt of income · Section 48 · Income Tax Act 1961

Sections most often in play

Section 143(3)Section 147Section 148Section 37(1)Section 115JBSection 153ASection 1961Section 14A

Issues it is cited on

real income theoryright to receivemercantile system of accountingsection 48section 45section 35section 28loose papersliable to taxsection 145capital expendituresection 37(1)

Judgments citing CIT v. Shoorji Vallabhdas & Co.

DCIT, Central Circle 1, Rajkot vs. Shri Deepak Mohanlal Purswani, Rajkot

ITA 665/RJT/2024[2022-23]Status: DisposedITAT Rajkot13 Mar 2026AY 2022-23

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.630 & 631/Rjt/2024 निर्धारण वर्ष / Assessment Year: (2021-2022 & 2022-23) Hybrid Hearing Shree Deepak Mohanlal Puruswani बनाम The Dcit, Cc-1 Rajkot Nr. Maa Krupa, 4- Saurashtra Kala Vs. Aaykar Bhawan "Amruta Estate", Kendra Society, Opp. Nirmala Convent, Mg Road, Rajkot 360001, Kalawad Road, Rajkot-360001 (अपीलार्थी/Appellant) स्थायीलेखासं/. जीआइआरसं/.Pan No. : Ajvpp5139P (प्रत्यर्थी/Respondent) आयकर अपील सं/. Ita No.665/Rjt/2024 निर्धारण वर्ष / Assessment Year: (2022-23) The Dcit, Cc-1 Rajkot बनाम Shree Deepak Mohanlal Puruswani Aaykar Bhawan“Amruta Estate", 2Nd Vs. Nr. Maa Krupa, 4- Saurashtra Kala Floor Mg Road Kendra Society, Opp. Nirmala Rajkot 360001, Gujrat Convent, Kalawad Road, (अपीलार्थी/Appellant) स्थायीलेखासं/. जीआइआरसं/.Pan No. : Ajvpp5139P Rajkot-360001 (प्रत्यर्थी/Respondent) निर्धारितीकीओरसे/Assessee By : Shri Mehul Ranpura, Ld. Ar राजस्वकीओरसे/Revenue By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाईकीतारीख / Date Of Hearing : 16/01/2026 घोषणाकीतारीख /Date Of Pronouncement : 13/03/2026 आदेश/Order Per, Bench: Captioned Appeals Filed By The Assessee & Revenue, Pertaining To

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. SR. DR
Section 143(3)Section 147Section 250

…s which are wholly and exclusive incurred for the purpose of business is required to be set-off and resultant income has to be derived on mathematical as well as scientific basis. Hon'ble Supreme Court in the landmark case of CIT vs. ShoorjiVallabhdas and Co. 46 ITR 144 (SC) held that- "Income-tax is a levy on income. No doubt, the Income-tax Act takes into account two points of time at which the liability to tax is attracted, viz., the accrual of the income or its receipt; but the substance of the matter is the income. If income does not result at all, there cannot be a tax, even though in book-keeping, an entry…

Jorss Bullion Pvt Ltd, Mumbai vs. Dy Commissioner of Income Tax -Central Circle 7(1), Mumbai

ITA 4758/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Shri Omkareswar Chidara

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OMKARESWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 4004/Mum/2025 A.Y: 2017-18 DCIT, CC – 7(1) Vs. Jorss Bullion Pvt Ltd Room No. 653, 6th Floor, AayakarBhawan, MK Road, churchgate, Mumbai. Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai (Applicant) PAN/GIR No. AABCJ9650P (Respondent) ITA No. 4758/Mum/2025 A.Y: 2017-18 Jorss Bullion Pvt Ltd Vs. DCIT, CC – 7(1) Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai Room No. 653, 6th Floor, AayakarB…

DCIT, Central Circle 7(1), Mumbai vs. Jorss Bullion Private Limited, Mumbai

ITA 4004/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Shri Omkareswar Chidara

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OMKARESWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 4004/Mum/2025 A.Y: 2017-18 DCIT, CC – 7(1) Vs. Room No. 653, 6th Floor, AayakarBhawan, MK Road, churchgate, Mumbai. (Applicant) Jorss Bullion Pvt Ltd Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai PAN/GIR No. AABCJ9650P (Respondent) ITA No. 4758/Mum/2025 A.Y: 2017-18 Jorss Bullion Pvt Ltd Vs. DCIT, CC – 7(1) Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai Room No. 653, 6th Floor, AayakarB…

M/S Jindal Equipment Leasing Consultancy Services Ltd vs. Commissioner of Income Tax

Appeals stand disposed of in the aforesaid terms

C.A. No.-000152-000152 - 2026Supreme Court09 Jan 2026

Bench: HON'BLE MR. JUSTICE R. MAHADEVAN

Section 143(3)Section 28Section 47

…held in Commissioner of Income Tax, Bombay City I v. Shoorji Vallabhdas & Co.13, State Bank of Travancore v. Commissioner of Income-Tax, Kerala14, Godhra Electricity Co. Ltd v. 10 14 Tax Cases 22 11 (2004) 9 SCC 438 12 (1954) 26 ITR 27 (SC) 13 (1962) 46 ITR 144 (SC) 14 (1986) 158 ITR 102 (SC) 10 Commissioner of Income-Tax15 and Commissioner of Income-Tax v. Excel Industries Ltd. and another16. Even if the fair market value of the shares allotted in the amalgamated company on the date of allotment exceeds the book value of the shares in the amalgamating company, such appreciation is purely not…

M/S Robust Transportation Private Limited, Mumbai vs. Income Tax Officer, Ward 15(3)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4803/MUM/2025[2017-18]Status: DisposedITAT Mumbai11 Dec 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI VIKRAM SINGH YADAV (Accountant Member)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Robust Transportation Vs. Income Tax Officer, Pvt. Ltd., Ward 15(3)(1), Mumbai B-426, 4th Floor NBC Complex, Plot No.43, Sector-11 CBD Belapur, Navi Mumbai- 400 614 PAN/GIR No.AAECR0046G (Appellant) .. (Respondent) Assessee by Shri Ashwani Kumar CA and Ms. Deepali Agarwal Revenue by Shri Annavaran Kosuri, Sr. AR Date of Hearing 25/11/2025 Date of Pronouncement 11/12/2025 आदेश / O R D E R PER AMIT SHUKLA (J.M): This appeal, being ITA No. 4803/Mum/2025, has been filed b…

Eris Lifesciences Limited, Ahmedabad vs. NFAC, Delhi (Present Jurisdiction- the Dy. CIT, Circle-2(1)(1)), Ahmedabad

In the result, for assessment year 2022-23, the appeal of the Department is partly allowed for statistical purposes

ITA 915/AHD/2025[2022-23]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2022-23

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DRFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…st with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon’ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pr…

Eris Lifesciences Limited, Ahmedabad vs. NFAC, Dehi (Present Jurisdiction- the Dy. CIT, Circle-2(1)(1), Ahmedabad

Appeal are dismissed

ITA 914/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2021-22

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Vartik Choksi, ARFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 115JSection 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…cost with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon'ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pre…

Eris Lifesciences Limited, Ahmedabad vs. NFAC, Delhi (Present Jurisdiction - the Dy. CIT, Circle-2(1)(1)), Ahmedabad

In the result, for assessment year 2022-23, the appeal of the Department is partly allowed for statistical purposes

ITA 913/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2020-21

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DRFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…st with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon’ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pr…

Eris Lifesciences Limited, Ahmedabad vs. NFAC, Dehi (Present Jurisdiction- the Dy.CIT, Circle-2(1)(1)), Ahmedabad

In the result, for assessment year 2022-23, the appeal of the Department is partly allowed for statistical purposes

ITA 912/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DRFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…st with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon’ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pr…

DCIT Circle-2(1)(1), Ahmedabad, Vejalpur vs. Eris Lifesciences Limited Shivarth Ambit, Bodakdev Ahmedabad

In the result, for assessment year 2022-23, the appeal of the Department is partly allowed for statistical purposes

ITA 850/AHD/2025[2022-23]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2022-23

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DRFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…st with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon’ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pr…

Dcie Circle-2(1)(1), Ahemdabad, Vejalpur vs. Eris Lifesciences Limited Shivarth Ambit, Bodakdev Ahmedabad

In the result, for assessment year 2022-23, the appeal of the Department is partly allowed for statistical purposes

ITA 849/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2021-22

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DRFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…st with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon’ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pr…

DCIT Circle-2(1)(1), Ahmedabad vs. Eris Lifesciences Limited Shivarth Ambit, Bodakdev Ahmedabad

Appeal are dismissed

ITA 848/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2020-21

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Vartik Choksi, ARFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 115JSection 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…cost with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon'ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pre…

DCIT, Circle-2(1)(1) Ahmedabad, Ahmedabad vs. Eris Lifescience Limited Shivarth Ambit, Ahmedabad

In the result, for assessment year 2022-23, the appeal of the Department is partly allowed for statistical purposes

ITA 847/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad09 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DRFor Respondent: Shri R P Rastogi, CIT-DR & Shri Abhijit, Sr. DR
Section 14ASection 36(1)(va)Section 37(1)Section 43BSection 80

…st with indexed cost (iii) there is no express bar in section 115JB excluding indexation (iv) denying indexation leads to taxation of unreal income, contrary to the real income theory recognised by the Supreme Court in CIT v. Shoorji Vallabhdas & Co. (1962) 46 ITR 144 (SC); and (v) specific provisions governing capital gains override the general MAT machinery. 33. We also note that the decision relied upon by the CIT(A), namely Splendour Villa Makers Pvt. Ltd. (Kol-ITAT), does not consider the binding ratio of the Hon’ble Karnataka High Court in Best Trading and Agencies Ltd. (supra) and therefore cannot be pr…

Ptc India Limited, Delhi vs. DCIT, Circle-19(1), New Delhi

In the result, appeal of the Revenue is dismissed

ITA 961/DEL/2023[2018-19]Status: DisposedITAT Delhi19 Nov 2025AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] Ptc India Ltd. Vs Dcit 2Nd Floor, Nbcc Tower, Circle-19(1), Delhi Bhikaji Cama Place, 15, R.K.Puram (Main), New Delhi-110066. Pan-Aabcp7947F Appellant Respondent [Assessment Year : 2018-19] Dcit Vs Ptc India Ltd. Circle-19(1), 2Nd Floor, Nbcc Tower, Delhi Bhikaji Cama Place, 15, R.K.Puram (Main), New Delhi-110066. Pan-Aabcp7947F Appellant Respondent Appellant By Shri Salil Kapoor, Adv. & Ms. Soumya Singh, Adv Respondent By Shri D S Sidhu, Cit Dr Date Of Hearing 25.08.2025 Date Of Pronouncement 19.11.2025

Section 143(3)Section 14ASection 250

…ITA No.961/Del/2023 & 3225/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2018-19] PTC India Ltd. vs DCIT 2nd Floor, NBCC Tower, Circle-19(1), Delhi Bhikaji Cama Place, 15, R.K.Puram (Main), New Delhi-110066. PAN-AABCP7947F APPELLANT RESPONDENT [Assessment Year : 2018-19] DCIT vs PTC India Ltd. Circle-19(1), 2nd Floor, NBCC Tower, Delhi Bhikaji Cama Place, 15, R.K.Puram (Main), New Delhi-110066. PAN-AABCP7947F APPELLANT RESPONDENT Appellant by Shri Salil Kapoor, Adv. & Ms. Soumya Singh,…

Asha Burman, New Delhi vs. ACIT Circle 46(1), New Delhi

In the result, appeals of the Assessee are partly allowed for

ITA 544/DEL/2024[AY 2017-18]Status: DisposedITAT Delhi04 Nov 2025

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.539 To 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 To 2017-18 बनाम Asha Burman Acit, 4Th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, Ito, Pan No.Aaepb0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 24

…ITA Nos.539 to 544/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.539 to 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 to 2017-18 बनाम ASHA BURMAN ACIT, 4th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, ITO, PAN No.AAEPB0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri M.P. Rastogi, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 15.09.2025 04.11.2025 उ"ोषणाक"तारीख/Pronounc…

Asha Burman, New Delhi vs. ACIT Circle 46(1), New Delhi

In the result, appeals of the Assessee are partly allowed for

ITA 543/DEL/2024[AY 2016-17]Status: DisposedITAT Delhi04 Nov 2025

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.539 To 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 To 2017-18 बनाम Asha Burman Acit, 4Th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, Ito, Pan No.Aaepb0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 24

…ITA Nos.539 to 544/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.539 to 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 to 2017-18 बनाम ASHA BURMAN ACIT, 4th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, ITO, PAN No.AAEPB0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri M.P. Rastogi, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 15.09.2025 04.11.2025 उ"ोषणाक"तारीख/Pronounc…

Asha Burman, New Delhi vs. ACIT Circle 46(1), New Delhi

In the result, appeals of the Assessee are partly allowed for

ITA 542/DEL/2024[AY 2015-16]Status: DisposedITAT Delhi04 Nov 2025

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.539 To 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 To 2017-18 बनाम Asha Burman Acit, 4Th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, Ito, Pan No.Aaepb0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 24

…ITA Nos.539 to 544/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.539 to 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 to 2017-18 बनाम ASHA BURMAN ACIT, 4th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, ITO, PAN No.AAEPB0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri M.P. Rastogi, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 15.09.2025 04.11.2025 उ"ोषणाक"तारीख/Pronounc…

Asha Burman, New Delhi vs. ACIT Circle 46(1), New Delhi

In the result, appeals of the Assessee are partly allowed for

ITA 541/DEL/2024[AY 2014-15]Status: DisposedITAT Delhi04 Nov 2025

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.539 To 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 To 2017-18 बनाम Asha Burman Acit, 4Th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, Ito, Pan No.Aaepb0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 24

…ITA Nos.539 to 544/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.539 to 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 to 2017-18 बनाम ASHA BURMAN ACIT, 4th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, ITO, PAN No.AAEPB0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri M.P. Rastogi, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 15.09.2025 04.11.2025 उ"ोषणाक"तारीख/Pronounc…

Asha Burman, New Delhi vs. ACIT Circle 46(1), New Dlehi

In the result, appeals of the Assessee are partly allowed for

ITA 540/DEL/2024[AY 2013-14]Status: DisposedITAT Delhi04 Nov 2025

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.539 To 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 To 2017-18 बनाम Asha Burman Acit, 4Th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, Ito, Pan No.Aaepb0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 24

…ITA Nos.539 to 544/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.539 to 544/Del/2024 िनधा"रणवष"/Assessment Years:2012-13 to 2017-18 बनाम ASHA BURMAN ACIT, 4th Floor, Punjabi Bhawan, Vs. Circle 46(1), 10, Rouse Avenue, New Delhi. Drum Shape Building, ITO, PAN No.AAEPB0966C New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri M.P. Rastogi, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 15.09.2025 04.11.2025 उ"ोषणाक"तारीख/Pronounc…

Shardindu Prasad Singh, Patna vs. ITO, Ward-6(4), Patna

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

ITA 630/PAT/2024[2016-17]Status: DisposedITAT Patna15 Oct 2025AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 144Section 147Section 250Section 271(1)(c)

…in the year 2001. Whereas in the instant case of the appellant-assessee the appellant did not demonstrate that the JDA was not registered so as to apply this case law. The appellant-assessee also relied on the case law, CIT vs Shoorji Vallabhdas & Co. [1962] 46 ITR 144 (SC). This case law is not applicable to the facts of the case on hand, at all because this case law is not about JDA of immovable property. The appellant also quoted some case laws (Shrimat Shanrao Suryavanshi & Anr v Prahlad Bhairoba Suryavanshi and CIT vs Vandana Devi, Patna) without any case law quotation so that the undersigned would be in a…