CIT v. Smt. Savita Rani

270 ITR 40High Court2004#5366 most cited

What is CIT v. Smt. Savita Rani authority for?

For the purposes of Section 54B, the location of land in a commercial area, its partial utilisation for non-agricultural purposes, or the vendees' intention to purchase for non-agricultural purposes are irrelevant considerations. The primary focus is on whether the land was agricultural.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Smt. Savita Rani · Section 54B · agricultural land · non-agricultural purpose · commercial area · irrelevant consideration · vendees intention · capital gains exemption

Sections most often in play

Section 22 of the Income Tax ActSection 54 of the Income Tax Act

Issues it is cited on

section 2(14)(iii)(a)section 2(14)(iii)(b)section 2(13)section 63section 2(14)(iii)section 54bperiod of holdingsection 65section 2(14)transfer of capital assetput to usesection 139(4)

Judgments citing CIT v. Smt. Savita Rani

Shri Suresh Agrawal, Indore vs. The ITO -5(3), Indore

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

ITA 251/IND/2016[2011-12]Status: DisposedITAT Indore17 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 2(14)Section 54B

…Page 1 of 12 Shri Suresh Agrarwal, Indore vs. ITO5 (3) /ITA No. 251/Ind/2016/A: Y: 2011-12 आयकरअपील"यअ"धकरण ,इ"दौर"यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ीडी.ट".गरा"सया ,"या"यकसद"य तथा "ीओ.पी.मीना ,लेखासद"यकेसम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 251 /Ind/2016 "नधा"रणवष" / Assessment Year:2011-12 Shri Suresh Agrawal vs. I.T.O.-5(3),Indore 10 Ankur Hospital, Y N Road Indore अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN:AFJPA 5130 R Shri Girish Agrawal, CA अपीलाथ" क" ओर से/Appellant by Shri Mohd. Javed, Sr…

ACIT, Chennai vs. Mansi Finance Chennai Ltd., Chennai

In the result, the appeal of the Revenue in ITA

ITA 1560/CHNY/2015[2011-12]Status: DisposedITAT Chennai20 Nov 2015AY 2011-12

Bench: Shri Chandra Poojari & Shri Duvvuru R.L. Reddy

For Appellant: Shri. A.B. Koli, IRS, JCITFor Respondent: Shri. T. Banusekar, C.A
Section 133(6)Section 2(14)

…r not. 7.13 We may refer to a judgment of the Madras High Court in the case of CIT v. E. Udayakumar [2006] 284 ITR 511 where the Madras High Court has referred to the decision of the Punjab & Haryana High Court in the case of CIT v. Smt. Savita Rani [2004] 270 ITR 40/[2003] 133 Taxman 712and has observed and held as under : "8. It is well settled in the case of CIT v. Smt. Savita Rani (2004) 186 CTR (P&H) 240: (2004) 270 ITR 40(P&H), wherein it is held that the land being located in a commercial area or the land having been partially utilised for non- agricultural purposes or that the vendees had also purchas…