CIT v. T.K. Dayalu

202 Taxmann 531High Court2011#1959 most cited

What is CIT v. T.K. Dayalu authority for?

In a Joint Development Agreement (JDA), capital gains arise for chargeability to tax when the complete control over the property is passed to the developer, with the date of such transfer of control being relevant for determining the assessment year. This includes considerations of possession under Section 53A of the Transfer of Property Act.

58

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. T.K. Dayalu · 202 Taxmann 531 · joint development agreement · JDA · capital gains · date of transfer · chargeability to tax · section 45 · section 2(47) · section 53A TPA · possession · control over property

Sections most often in play

Section 131Section 132Section 139Section 143(1)Section 143(2)Section 144Section 153ASection 153C

Issues it is cited on

section 45(5a)section 2(47)(v)section 53asection 53joint development agreementjdasection 2(47)transfer of capital assetcompulsory acquisitionsection 45date of transfersection 48

Judgments citing CIT v. T.K. Dayalu

Shantha Alias Shanthamma, Bangalore vs. DCIT, Central Circle-2(4), Bangalore

ITA 465/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Sept 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Deepak, AdvocateFor Respondent: Shri Murali Mohan M, CIT (DR)
Section 143(2)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 465/Bang/2025 Assessment Year: 2020-21 Shantha Alias Shanthamma, V Sudhindranath, No.51/7/1, Chitrakoot, Ratna Avenue, Richmond Road, Bangalore - 560 025. PAN - ASYPS 3056 Q Vs. The Dy. Commissioner of Income Tax, Circle - 2(4), Bangalore. APPELLANT RESPONDENT Assessee by : Shri Deepak, Advocate Revenue by : Shri Murali Mohan M, CIT (DR) Date of hearing : 17.07.2025 Date of Pronouncement : 04.09.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed…

Ramesh Reddy Gongalla, United States vs. ADIT(Int Taxn)-1, Hyderabad

In the result, appeal of the assessee is allowed for statistical purpose

ITA 113/HYD/2024[2017-18]Status: DisposedITAT Hyderabad14 Oct 2024AY 2017-18

Bench: Shri Manjunatha G. & Shri K.Narasimha Chary

For Appellant: Shri S.Rama Rao, ARFor Respondent: Shri B.Bala Krishna, CIT, DR
Section 133(6)Section 147Section 45Section 54Section 54F

…at all helpful to the assessee inasmuch as the facts involved in that case are different from the facts of the case of the assessee. 9. On the other hand, learned DRP placed reliance on the decision of the Hon'ble Karnataka High Court in the case of TK Dayalu 202 Taxmann 531, wherein, it was held that in case of passing of or transferring the complete control over the property in favour of the developer, date of the contract would be relevant to decide the case of chargeability to tax. Learned DRP therefore rejected the contention of the assessee and upheld the chargeability of capital gains as proposed in the dr…

Nalapad Properties, Bangalore vs. The Deputy Commissioner of Incomer Tax, Central Circle-2(3), Bangalore

ITA 1297/BANG/2024[2017-18]Status: DisposedITAT Bangalore16 Aug 2024AY 2017-18
For Appellant: Sri H. Guruswamy, ITP &For Respondent: Shri Kiran D., D.R
Section 139(9)Section 143(2)Section 153CSection 250Section 45

…ITA Nos.1297/Bang/2024 & SP 33/Bang/2024 Nalapad Properties, Bangalore ITA No.1298/Bang/2024 & SP 34/Bang/2024 Nalapad Hotels and Convention Centre, Bangalore Page 2 of 93 M/s. Nalapad Hotels and Convention Centre M/s. Guruswamy and Associates No.311, 1st Floor 10th Main, 3rd Block, Jayanagar Bangalore 560 011 Vs. DCIT Central Circle-2(3) Bangalore RESPONDENT PAN NO : AAEFN5563D APPELLANT Appellant by : Sri H. Guruswamy, ITP & Sri Ravikiran M., A.R. Respondent by : Shri Kiran D., D.R. Date of Hearing 30.07.2024 Date of Pronouncement: 16.08.2024 ORDER PER CHANDRA POOJARI, ACCOUNTANT MEMBER: These appeals filed by…

Pulikkaparambil George Jacob, Kozhikode vs. ITO Ward 1(1), Kozhikode

In the result, assessee’s appeal is allowed for statistical purposes

ITA 558/COCH/2022[2011-2012]Status: DisposedITAT Cochin02 Mar 2023AY 2011-2012

Bench: Shri Sanjay Arora (Accountant Member), Shri Sandeep Gosain (Judicial Member)

For Appellant: Shri V.M. Veeramani, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 143(3)Section 147Section 2Section 2(47)Section 2(47)(v)Section 2(47)(vi)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Sandeep Gosain, Judicial Member Pulikkaparambil George Jacob The Income Tax Officer 17/1161A, Puthiyara Road Ward - 1(1) Vs. Kozhikode 673004 Kozhikode [PAN: ACUPJ7137R] (Appellant) (Respondent) Appellant by: Shri V.M. Veeramani, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 02.02.2023 Date of Pronouncement: 02.03.2023 O R D E R Per Bench This is an Appeal by the assessee agitating the Order by the Commissioner of Income Tax (Appeals)-12, Bengaluru (‘CIT(A)’ for short) dated 03/03/…

M/S Olivia Apparels Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1253/BANG/2013[2007-08]Status: DisposedITAT Bangalore14 Feb 2023AY 2007-08

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

M/S Olivia Apparels Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1252/BANG/2013[2006-07]Status: DisposedITAT Bangalore14 Feb 2023AY 2006-07

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

M/S. Olivia Apparels Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1251/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Feb 2023AY 2005-06

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore vs. M/S Oliviya Apparels Private Limited, Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1212/BANG/2013[2006-07]Status: DisposedITAT Bangalore14 Feb 2023AY 2006-07

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore vs. M/S Oliviya Apparels Private Limited, Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1211/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Feb 2023AY 2005-06

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

Mrs Anita Goverdhan Loebbert vs. The Income Tax Officer

Appeals are allowed;

ITA/334/2018HC Karnataka10 Jan 2023

Bench: P.S.DINESH KUMAR,G BASAVARAJA

Section 260

…- 1 - ITA No. 328/2018 C/W ITA No. 330/2018 ITA No. 332/2018 ITA No. 334/2018 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF JANUARY, 2023 PRESENT THE HON'BLE MR JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR JUSTICE G BASAVARAJA INCOME TAX APPEAL NO. 328 OF 2018 C/W INCOME TAX APPEAL NO. 330 OF 2018 INCOME TAX APPEAL NO. 332 OF 2018 INCOME TAX APPEAL NO. 334 OF 2018 IN ITA NO. 328 OF 2018 BETWEEN: MRS. MARGRIT GOVERDHAN W/O. LATE VASANTH MADHAV GOVERDHAN # 44, (97) KASTURBA ROAD CROSS BENGLAURU-560 001 PAN: AEAPG 5028A…

Mrs Monika Goverdhan vs. The Income Tax Officer

Appeals are allowed;

ITA/332/2018HC Karnataka10 Jan 2023

Bench: P.S.DINESH KUMAR,G BASAVARAJA

Section 260

…- 1 - ITA No. 328/2018 C/W ITA No. 330/2018 ITA No. 332/2018 ITA No. 334/2018 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF JANUARY, 2023 PRESENT THE HON'BLE MR JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR JUSTICE G BASAVARAJA INCOME TAX APPEAL NO. 328 OF 2018 C/W INCOME TAX APPEAL NO. 330 OF 2018 INCOME TAX APPEAL NO. 332 OF 2018 INCOME TAX APPEAL NO. 334 OF 2018 IN ITA NO. 328 OF 2018 BETWEEN: MRS. MARGRIT GOVERDHAN W/O. LATE VASANTH MADHAV GOVERDHAN # 44, (97) KASTURBA ROAD CROSS BENGLAURU-560 001 PAN: AEAPG 5028A…

Sri Hanumanthiah, Bangalore vs. Income-Tax Officer, Bangalore

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

ITA 205/BANG/2017[2009-10]Status: DisposedITAT Bangalore30 Mar 2022AY 2009-10

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year: 2009-10

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R
Section 148Section 2(47)(v)Section 53A

…ITA No.205/Bang/2017 Sri Hanumanthiah, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2009-10 Sri Hanumanthiah #997, Anjanadri 29h Main Poornapragna Layout, BSK 6th Stage, Vs. ITO Ward 7(2)(2) Bengaluru 560 061 Bengaluru PAN NO :AAPPH5596R APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, A.R. Respondent by : Smt. Priyadarshini Basaganni, D.R. Date of Hearing : 02.02.2022 Date of Pronouncement : 30.03.2022 O R D E R PER B.R. BASKARAN, ACCOUNTANT MEMBER: The assessee has fil…

Shri Krishna Prasad Mikklineni, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(2), Bangalore

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

ITA 929/BANG/2018[2009-10]Status: DisposedITAT Bangalore31 Jan 2022AY 2009-10

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2009-10

For Appellant: Shri T. Suryanarayana, A.RFor Respondent: Shri M.K. Biju, D.R
Section 53A

…up area, which worked out to Rs.67,297 sq.ft. The assessee’s share in that was 12.5%. The A.O. took the view that the assessee is liable to capital gain tax as per the decision rendered by Hon’ble Karnataka High Court in the case of CIT Vs. T.K. Dayalu (2011) 202 Taxmann 531. Accordingly, he computed long term capital gain at Rs.65,77,117/-. 3. Before Ld. CIT(A) the assessee contended that he has not handed over the possession of the property as per the joint development agreement and hence the decision rendered by the Hon’ble jurisdictional High court in the case of Dr. T.K. Dayalu (supra) will not apply to the…

Bellandur Chikkagurappa Jayaramreddy, Bengaluru vs. The Asst. Commissioner of Income-Tax Circle 4(3)(1), Bengaluru

The appeal of the assessee is allowed

ITA 1322/BANG/2019[2014-15]Status: DisposedITAT Bangalore05 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year : 2014-15

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 2(47)(v)Section 234BSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year : 2014-15 Bellandur Chikkagurappa Jayaramareddy, Vs. The Assistant Commissioner No.11, 1st Cross Road, of Income Tax, No.11, 1st Cross Road, Mico Layout, Circle 4(3)(1), BTM II Stage, Bengaluru. Bengaluru – 560 076. PAN: AASPJ 1621N APPELLANT RESPONDENT Appellant by : Shri S. Parthasarathi, Advocate Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 24.11.2021 Date of Pronouncement : 05.01.2022 O R D E R Per Chan…

Assistant Commissioner of Income Tax, Circle- 4(2)(1), Bangalore vs. M/S. N G Balu Reddy HUF, Bangalore

In the result, the appeal of the Revenue is allowed

ITA 651/BANG/2020[2009-10]Status: DisposedITAT Bangalore21 Dec 2021AY 2009-10

Bench: Shri Chandra Poojari & Shri George George Kassessment Year : 2009-10

For Appellant: Smt. Sheethal, AdvocateFor Respondent: Shri Chetan R, Addl. CIT (DR)
Section 139(1)Section 139(4)Section 147Section 2(47)(v)

…ment year 2009-10 and on the basis of that the income from capital gain arising out of joint JDA for the assessment year 2009-10 was to be taxed. However, the CIT(A) placed reliance on the judgment of Hon’ble Karnataka High Court in the case of Dr. T.K Dayalu 202 Taxmann 531, and observed that capital gain arises out of JDA dated 12/5/2004 are assessable in the assessment year 2005-06 and not in the assessment order 2009-10. Against this Revenue is in appeal before us. Page 19 of 35 26. We have heard both the parties and perused the materials on record. The ld.AR field written submissions stating that in view of…

M/S. Anugraha Shelters (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is allowed

ITA 2314/BANG/2016[2006-07]Status: DisposedITAT Bangalore22 Nov 2021AY 2006-07

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2006-07

For Appellant: Smt. Jinita Chaterjee, A.RFor Respondent: Shri Swaroop Mannava, D
Section 143(1)Section 147Section 148Section 2(47)(v)Section 53Section 53A

…ITA No.2314/Bang/2016 M/s. Anugraha Shelters (P) Ltd. Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2006-07 M/s. Anugraha Shelters (P) Ltd. 310, 3rd Floor, Rear Entrance Swiss Complex Deputy Commissioner of No.33, Race Course Road Vs. Income-tax Bangalore 560 001 Circle-11(1) Bangalore PAN NO :AAECA9517H APPELLANT RESPONDENT Appellant by : Smt. Jinita Chaterjee, A.R. Respondent by : Shri Swaroop Mannava, D.. Date of Hearing : 18.11.2021 Date of Pronouncement : 22.11.2021 O R D E R PER…

M/S Jaico Automobile Engineering Company Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-11(5), Bangalore

In the result, the appeal by the assessee is dismissed

ITA 933/BANG/2017[2007-08]Status: DisposedITAT Bangalore11 Oct 2021AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2007-08

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 2(47)(v)Section 234ASection 45Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2007-08 M/s. Jaico Automobile Engineering Vs. The Deputy Commissioner Company Pvt. Ltd., of Income Tax, 9/10, II Stage, D.K. Industrial Area, Circle 11(5), Mahadevapura, Bangalore. Bangalore – 560 048. PAN: AAACJ 5640E APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 08.09.2021 Date of Pronouncement : 11.10.2021 O R D E R Per Chandra Poojari, Accountan…

M/S Agnus Holdings Pvt. Ltd., Bangalore vs. DCIT, Bangalore

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

ITA 410/BANG/2016[2006-07]Status: DisposedITAT Bangalore01 Sept 2021AY 2006-07

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2006-07

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri N.S. Shasidhar, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year: 2006-07 M/s. Agnus Holdings Pvt. Ltd., Vs. The Deputy Commissioner Star II, Opp. IIM Bangalore, of Income Tax, Bannerghatta Road, Bilekahalli, Circle 1(1)(1), Bangalore – 560 076. Bangalore. PAN: AAHCS 6660A APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, Advocate Respondent by : Shri N.S. Shasidhar, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.08.2021 Date of Pronouncement : 01.09.2021 O R D E R Per Chandra Poojari, Accountant…

M/S K.Babu (HUF), Bangalore vs. The Income Tax Officer Ward-7(2)(3), Bangalore

In the result, appeal of the assessee is partly allowed

ITA 942/BANG/2017[2010-11]Status: DisposedITAT Bangalore20 Nov 2020AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2010-11 Shri. K. Babu (Huf), Vs. The Income Tax Officer, No.57/2, Dollars Colony, Ward – 7(2)(3), 1St Cross, 2Nd Main, 4Th Phase, Bengaluru. J P Nagar, Bengaluru – 560 078. Pan: Aaggk 0809 G Appellant Respondent Appellant By : Shri. V. Narendra Sharma, Advocate Respondent By : Shri. Kannan Narayanan, Jt.Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 19.11.2020 Date Of Pronouncement : 19.11.2020 O R D E R Per N.V. Vasudevan

For Appellant: Shri. V. Narendra Sharma, AdvocateFor Respondent: Shri. Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 148Section 2(47)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2010-11 Shri. K. Babu (HUF), Vs. The Income Tax Officer, No.57/2, Dollars Colony, Ward – 7(2)(3), 1st Cross, 2nd Main, 4th Phase, Bengaluru. J P Nagar, Bengaluru – 560 078. PAN: AAGGK 0809 G APPELLANT RESPONDENT Appellant by : Shri. V. Narendra Sharma, Advocate Respondent by : Shri. Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 19.11.2020 Date of Pronouncement : 19.11.2020 O R D E R Per N.V. Vasudevan, Vice President This is an appe…

Sri K.G.Subbarama Setty, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

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

ITA 2318/BANG/2016[2007-08]Status: DisposedITAT Bangalore28 Aug 2020AY 2007-08

Bench: Shri A.K Garodia & Smt. Beena Pillai

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Shri Priyadarshi Mishra, JCIT
Section 148Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI A.K GARODIA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.2318, 2319 & 2320/Bang/2016 Assessment Year : 2007-08 1. Sri K.G Subbarama The Asst. Commissioner of Setty (ITA No.2318), Income-tax, ACGPS 0517 G Circle-5(2)(1), 2. Sri K.S Akhilesh Babu Vs. Bengaluru. (ITA No.2319) PAN –ACNPA 3743 K 3. Sri K.A Sujit Chandan (ITA No.2320) PAN – AJGPS 8502 G No.172, Kavi Lakshmeesha Road, V.V Puram, Bengaluru-560 004. APPELLANT RESPONDENT Assessee by : Smt. Sheetal, Advocate Revenue by : Shri Priyadarshi Mishra, JCIT Date of Hea…

CIT v. T.K. Dayalu (202 Taxmann 531) — Cited in 58 Judgments | BharatTax