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

Smt. G. Saraswathi, Bengaluru vs. The Income Tax Officer, Ward - 7(2)(2), Bengaluru

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

ITA 207/BANG/2017[2010 - 11]Status: DisposedITAT Bangalore14 Aug 2020

Bench: Shri A. K. Garodia & Smt. Beena Pillaiassessment Year : 2010 – 11 Smt. G. Saraswathi, #997, Anjanadri, 29Th Main, Ito Ward – 7 (2) (2), Poornapragna Layout, Bsk 6Th Stage, Vs. Bengaluru Bengaluru - 560061 Pan : Aqgps8320R Appellant Respondent Assessee By : Shree V. Srinivasan, Advocate Revenue By : Shree Manjeet Singh, Addl. Cit Dr Date Of Hearing : 03.08.2020 Date Of Pronouncement : 14.08.2020 O R D E R Per Arun Kumar Garodia, A. M.: This Appeal Is Filed By The Assessee & The Same Is Directed Against The Order Of Learned Cit(A) – 7 Bengaluru Dated 30.11.2016. 2. The Assessee Has Raised Several Grounds. Ground No. 1 Is General & In Ground No. 2, 2.1 & 2.2, The Grievance Raised Is About Validity Of Reopening But In Course Of Hearing, Learned Ar Of The Assessee Submitted That These Grounds Are Not Pressed & Accordingly, These Grounds Are Rejected As Not Pressed. Learned Ar Of The Assessee Also Submitted That As Per The Remaining Page 2 Of 8

For Appellant: Shree V. Srinivasan, AdvocateFor Respondent: Shree Manjeet Singh, Addl. CIT DR
Section 53ASection 54F

…. Regarding the main issue, it was submitted by the learned AR of the assessee that as per paras 8.4 to 8.6 of his order, learned CIT (A) has followed the judgment of Hon’ble Karnataka High Court rendered in the case of CIT vs. Dr. T. K. Dayalu as reported in 202 Taxmann 531 but as per a later judgment of Hon’ble apex court rendered in the case of Seshasayee Steels Pvt. Ltd. vs. ACIT, 421 ITR 46, it was held by Hon’ble apex court that mere agreement to sell and giving licence to the developer to enter in the land for construction could not be said to be possession within the meaning of section 53A of the Transfer…

Prathap Kumar N, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(2)(1), Bangalore

In the result, the appeal of the assesssee is partly allowed

ITA 584/BANG/2018[2012-13]Status: DisposedITAT Bangalore17 Jan 2020AY 2012-13

Bench: Shri Arun Kumar Garodia, Am & Shri Pavan Kumar Gadale, Jm Assessment Year : 2012 – 13 Shri Prathap Kumar N, No. 32/2, 5Th Main Road, Vs. Acit, Circle – 5 (2) (1), Chamrajpet, Bangalore Bangalore – 560018. Pan: Adzpk5497K Appellant Respondent Assessee By : Shree Prasanth G. S., C. A. Revenue By : Shri M. K. Biju, Addl. Cit Dr Date Of Hearing : 09.01.2020 Date Of Pronouncement : 17.01.2020 O R D E R Per Shri A.K. Garodia, Am:

For Appellant: Shree Prasanth G. S., C. AFor Respondent: Shri M. K. Biju, Addl. CIT DR
Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, AM AND SHRI PAVAN KUMAR GADALE, JM Assessment Year : 2012 – 13 Shri Prathap Kumar N, No. 32/2, 5th Main Road, vs. ACIT, Circle – 5 (2) (1), Chamrajpet, Bangalore Bangalore – 560018. PAN: ADZPK5497K APPELLANT RESPONDENT Assessee by : Shree Prasanth G. S., C. A. Revenue by : Shri M. K. Biju, Addl. CIT DR Date of Hearing : 09.01.2020 Date of Pronouncement : 17.01.2020 O R D E R PER SHRI A.K. GARODIA, AM: This appeal is filed by the assessee and it is directed against the order of CIT(A) – 10 Bengaluru dated 30.01.2018 for A.…

A.Krishnappa (HUF), Bangalore vs. The Income Tax Officer Ward-3(2)(2), Bangalore

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

ITA 1396/BANG/2018[2008-09]Status: DisposedITAT Bangalore25 Oct 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2008-09 Shri A. Krishnappa (Huf), By Kartha Dr. Srinivas, No. 1025/13, 11Th Main Road, The Income Tax Officer, Rpc Layout, Vs. Ward – 3 (2) (2), Vijayanagar, Bangalore. Bangalore – 560 040. Pan: Aabha1818F Appellant Respondent Assessee By : Shri H.N. Khincha, Ca Revenue By : Shri R.N. Siddappaji, Addl. Cit (Dr) Date Of Hearing : 13.08.2019 Date Of Pronouncement : 25.10.2019

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 148Section 45Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2008-09 Shri A. Krishnappa (HUF), By Kartha Dr. Srinivas, No. 1025/13, 11th Main Road, The Income Tax Officer, RPC Layout, Vs. Ward – 3 (2) (2), Vijayanagar, Bangalore. Bangalore – 560 040. PAN: AABHA1818F APPELLANT RESPONDENT Assessee by : Shri H.N. Khincha, CA Revenue by : Shri R.N. Siddappaji, Addl. CIT (DR) Date of hearing : 13.08.2019 Date of Pronouncement : 25.10.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is file…

ITO, Bangalore vs. Shri. M. Nagaraju, Bangalore

ITA 210/BANG/2016[2006-07]Status: DisposedITAT Bangalore25 Oct 2019AY 2006-07

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2006-07 Late Sri M. Nagaraju, L/R Sri N. Abhilash, The Income Tax Officer, No. 27/8, Maruthi Nilaya, Ward – 5 (2) (4), Vs. 3Rd Main, Bangalore. Hanumanthnagar, Bangalore – 560 019. Pan: Abqpn2924H Appellant Respondent

For Respondent: Shri Pradeep Kumar, CIT (DR)
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2006-07 Late Sri M. Nagaraju, L/R Sri N. Abhilash, The Income Tax Officer, No. 27/8, Maruthi Nilaya, Ward – 5 (2) (4), Vs. 3rd Main, Bangalore. Hanumanthnagar, Bangalore – 560 019. PAN: ABQPN2924H APPELLANT RESPONDENT & C.O. No. 51/Bang/2016 (in ITA No. 210/Bang/2016) Assessment Year : 2006-07 (By Assessee) : Shri V. Chandrasekhar, Advocate & Assessee by Prashanth .G.S, CA Revenue by : Shri Pradeep Kumar, CIT (DR) Date of hearing : 12.09.2019…

Smt. A.P. Lakshmi Gowri, Bangalore vs. ITO, Bangalore

In the result, both the appeals of the assessee are partly allowed

ITA 957/BANG/2016[2009-10]Status: DisposedITAT Bangalore28 Aug 2019AY 2009-10

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Nitish Ranjan, C. AFor Respondent: Shri Ujjwal Kumar, JCIT DR
Section 2Section 234ASection 45Section 53ASection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘A’, BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 956 (Bang) 2016 (Assessment year : 2009 – 10) Shri A. R. Prasad, Appellant No. 181/15A, 6th Main Road, AMC Yard, Yeshwantpur, Bengaluru – 560022. PAN. ABAPP1364M Vs The ITO, Ward – 6 (2) (4), Respondent Bangalore. & ITA No. 957 (Bang) 2016 (Assessment year : 2009 – 10) Smt. A. P. Lakshmi Gowri, Appellant No. 181/15A, 6th Main Road, AMC Yard, Yeshwantpur, Bengaluru – 560022. PAN. AAFPL2611P Vs The ITO, Ward – 6 (2) (4), Respondent Bangalore. Asses…

Sri. A.R. Prasad, Bangalore vs. ITO, Bangalore

In the result, both the appeals of the assessee are partly allowed

ITA 956/BANG/2016[2009-10]Status: DisposedITAT Bangalore28 Aug 2019AY 2009-10

Bench: Shri A. K. Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Nitish Ranjan, C. AFor Respondent: Shri Ujjwal Kumar, JCIT DR
Section 2Section 234ASection 45Section 53ASection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘A’, BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 956 (Bang) 2016 (Assessment year : 2009 – 10) Shri A. R. Prasad, Appellant No. 181/15A, 6th Main Road, AMC Yard, Yeshwantpur, Bengaluru – 560022. PAN. ABAPP1364M Vs The ITO, Ward – 6 (2) (4), Respondent Bangalore. & ITA No. 957 (Bang) 2016 (Assessment year : 2009 – 10) Smt. A. P. Lakshmi Gowri, Appellant No. 181/15A, 6th Main Road, AMC Yard, Yeshwantpur, Bengaluru – 560022. PAN. AAFPL2611P Vs The ITO, Ward – 6 (2) (4), Respondent Bangalore. Asses…

Dr.Syed Rahmatullah Azizullah, Gulbarga vs. The Income Tax Officer Ward-3, Kalaburagi

In the result, both the appeals filed by the assessee are allowed

ITA 241/BANG/2019[2011-12]Status: DisposedITAT Bangalore10 May 2019AY 2011-12

Bench: Shri Arun Kumar Garodia

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Palani Kumar, Addl. CIT (DR)
Section 148Section 234ASection 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER ITA Nos. 240 & 241/Bang/2019 Assessment Years :2010-11 & 2011-12 Dr. Syed Rahmatullah Azizullah, H.No. 1-655/C, Timapuri The Income Tax Officer, Compound, Vs. Ward – 3, Railway Station Road, Kalaburagi. Station Bazar, Gulbarga – 585 102. PAN: AGDPS6044H APPELLANT RESPONDENT Assessee by : Shri H.N. Khincha, CA Revenue by : Shri Palani Kumar, Addl. CIT (DR) Date of hearing : 01.05.2019 Date of Pronouncement : 10.05.2019 O R D E R Per Shri A.K. Garodia, Accountant Member Both these appeals are filed by…

Dr.Syed Rahmatullah Azizullah, Gulbarga vs. The Income Tax Officer Ward-3, Kalaburagi

In the result, both the appeals filed by the assessee are allowed

ITA 240/BANG/2019[2010-11]Status: DisposedITAT Bangalore10 May 2019AY 2010-11

Bench: Shri Arun Kumar Garodia

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Palani Kumar, Addl. CIT (DR)
Section 148Section 234ASection 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER ITA Nos. 240 & 241/Bang/2019 Assessment Years :2010-11 & 2011-12 Dr. Syed Rahmatullah Azizullah, H.No. 1-655/C, Timapuri The Income Tax Officer, Compound, Vs. Ward – 3, Railway Station Road, Kalaburagi. Station Bazar, Gulbarga – 585 102. PAN: AGDPS6044H APPELLANT RESPONDENT Assessee by : Shri H.N. Khincha, CA Revenue by : Shri Palani Kumar, Addl. CIT (DR) Date of hearing : 01.05.2019 Date of Pronouncement : 10.05.2019 O R D E R Per Shri A.K. Garodia, Accountant Member Both these appeals are filed by…

Pyramid Realtors Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2057/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2053/Del./2017 Assessment Year 2010-2011 M/s. Saamag Developers Pvt. Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAJCS4952R (Appellant) (Respondent) ITA.No.2054/Del./2017 Assessment Year 2010-2011 M/s. Saamag Construction Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAHCS8522R (Appellant) (Respondent) ITA.No.2055/Del./2017 Assessment Year 2010-2011 M/s. Saamag…

Saga Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2056/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2053/Del./2017 Assessment Year 2010-2011 M/s. Saamag Developers Pvt. Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAJCS4952R (Appellant) (Respondent) ITA.No.2054/Del./2017 Assessment Year 2010-2011 M/s. Saamag Construction Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAHCS8522R (Appellant) (Respondent) ITA.No.2055/Del./2017 Assessment Year 2010-2011 M/s. Saamag…

Saamag Construction Ltd., New Delhi vs. ACIT, New Delhi

ITA 2054/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2053/Del./2017 Assessment Year 2010-2011 M/s. Saamag Developers Pvt. Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAJCS4952R (Appellant) (Respondent) ITA.No.2054/Del./2017 Assessment Year 2010-2011 M/s. Saamag Construction Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAHCS8522R (Appellant) (Respondent) ITA.No.2055/Del./2017 Assessment Year 2010-2011 M/s. Saamag…

Saamag Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2053/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam
Section 143(1)Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2053/Del./2017 Assessment Year 2010-2011 M/s. Saamag Developers Pvt. Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAJCS4952R (Appellant) (Respondent) ITA.No.2054/Del./2017 Assessment Year 2010-2011 M/s. Saamag Construction Ltd., B-67, Sarita Vihar, The ACIT, Central Circle-19, New Delhi – 110 076. vs New Delhi. PAN AAHCS8522R (Appellant) (Respondent) ITA.No.2055/Del./2017 Assessment Year 2010-2011 M/s. Saamag…

Tamil Nadu Brick Industries, Chennai vs. ITO, Chennai

ITA 744/CHNY/2017[2013-14]Status: DisposedITAT Chennai11 May 2018AY 2013-14

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.744/Chny/2017 "नधा"रण वष"/Assessment Year:2013-14 M/S. Tamilnadu Brick Industries, The Income Tax Officer, No. 47, Mangali Nagar 1St Street, Vs. Non Corporate Circle 8(1), Arumbakkam, Chennai 600 106. Chennai. [Pan: Aafft3643P] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Vijay Kumar Punna, Jr. Standing Counsel सुनवाई क" तार"ख/ Date Of Hearing : 13.02.2018 घोषणा क" तार"ख /Date Of Pronouncement : 11.05.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 9, Chennai, Dated 27.02.2017 Relevant To The Assessment Year 2013-14. The Assessee Has Raised The Following Grounds: “1. The Order Of The Commissioner Of Income Tax (Appeals) 9, Chennai Dated 27.02.2017 In I.T.A.No.07/Cit(A)-9/2016-17 For The Above Mentioned Assessment Year Is Contrary To Law, Facts & In The Circumstances Of The Case.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Vijay Kumar Punna
Section 143(1)Section 143(3)Section 2(47)(v)

…आयकर अपील"य अ"धकरण, ‘‘डी’’ "यायपीठ, चे"नई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" Before Shri Abraham P. George, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A.No.744/Chny/2017 "नधा"रण वष"/Assessment Year:2013-14 M/s. Tamilnadu Brick Industries, The Income Tax Officer, No. 47, Mangali Nagar 1st Street, Vs. Non Corporate Circle 8(1), Arumbakkam, Chennai 600 106. Chennai. [PAN: AAFFT3643P] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant by : Shri S. Sridhar, Advocate ""यथ"…

ITO, Bangalore vs. Mrs.Anitha Goverdhan, Bangalore

In the result, all the four COs are partly allowed for statistical purposes

ITA 1356/BANG/2015[2009-10]Status: DisposedITAT Bangalore13 Dec 2017AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Lalit Kumar

For Respondent: Shri B.R. Ramesh, JCIT (DR)
Section 260ASection 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIT KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Dr. Arvind Goverdhan, ITA No. No. 97, Kasturba Road, 2010-11 1353/Bang/2015 Bangalore – 560 001. PAN: AGUPG9327J Mrs. Monica Goverdhan, ITA No. No. 97, Kasturba Road, 1354/Bang/2015 Bangalore – 560 001. The Income Tax Officer, PAN: AFNPK1319J Ward 1 (2) (1), Mrs. Margrit Goverdhan, Bangalore. ITA No. No. 97, Kasturba Road, 2009-10 1355/Bang/2015 Bangalore – 560 001. PAN:AEAPG5028A Mrs. Anitha Goverdhan, ITA No. No. 97,…

ITO, Bangalore vs. Mrs. Margrit Goverdhan, Bangalore

In the result, all the four COs are partly allowed for statistical purposes

ITA 1355/BANG/2015[2009-10]Status: DisposedITAT Bangalore13 Dec 2017AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Lalit Kumar

For Respondent: Shri B.R. Ramesh, JCIT (DR)
Section 260ASection 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIT KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Dr. Arvind Goverdhan, ITA No. No. 97, Kasturba Road, 2010-11 1353/Bang/2015 Bangalore – 560 001. PAN: AGUPG9327J Mrs. Monica Goverdhan, ITA No. No. 97, Kasturba Road, 1354/Bang/2015 Bangalore – 560 001. The Income Tax Officer, PAN: AFNPK1319J Ward 1 (2) (1), Mrs. Margrit Goverdhan, Bangalore. ITA No. No. 97, Kasturba Road, 2009-10 1355/Bang/2015 Bangalore – 560 001. PAN:AEAPG5028A Mrs. Anitha Goverdhan, ITA No. No. 97,…

ITO, Bangalore vs. Mrs. Monica Goverdhan, Bangalore

In the result, all the four COs are partly allowed for statistical purposes

ITA 1354/BANG/2015[2009-10]Status: DisposedITAT Bangalore13 Dec 2017AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Lalit Kumar

For Respondent: Shri B.R. Ramesh, JCIT (DR)
Section 260ASection 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIT KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Dr. Arvind Goverdhan, ITA No. No. 97, Kasturba Road, 2010-11 1353/Bang/2015 Bangalore – 560 001. PAN: AGUPG9327J Mrs. Monica Goverdhan, ITA No. No. 97, Kasturba Road, 1354/Bang/2015 Bangalore – 560 001. The Income Tax Officer, PAN: AFNPK1319J Ward 1 (2) (1), Mrs. Margrit Goverdhan, Bangalore. ITA No. No. 97, Kasturba Road, 2009-10 1355/Bang/2015 Bangalore – 560 001. PAN:AEAPG5028A Mrs. Anitha Goverdhan, ITA No. No. 97,…

ITO, Bangalore vs. Dr. Arvind Goverdhan, Bangalore

In the result, all the four COs are partly allowed for statistical purposes

ITA 1353/BANG/2015[2010-11]Status: DisposedITAT Bangalore13 Dec 2017AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Lalit Kumar

For Respondent: Shri B.R. Ramesh, JCIT (DR)
Section 260ASection 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIT KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Dr. Arvind Goverdhan, ITA No. No. 97, Kasturba Road, 2010-11 1353/Bang/2015 Bangalore – 560 001. PAN: AGUPG9327J Mrs. Monica Goverdhan, ITA No. No. 97, Kasturba Road, 1354/Bang/2015 Bangalore – 560 001. The Income Tax Officer, PAN: AFNPK1319J Ward 1 (2) (1), Mrs. Margrit Goverdhan, Bangalore. ITA No. No. 97, Kasturba Road, 2009-10 1355/Bang/2015 Bangalore – 560 001. PAN:AEAPG5028A Mrs. Anitha Goverdhan, ITA No. No. 97,…

Dr S.V.Naryanaswamy, Bangalore vs. The Income Tax Officer, Bangalore

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

ITA 724/BANG/2017[2007-08]Status: DisposedITAT Bangalore21 Nov 2017AY 2007-08

Bench: Shri A.K. Garodia & Shri Vijay Pal Raoassessment Year: 2007 – 08

For Appellant: Shri Lokesh Jain, C. AFor Respondent: Shri M. K. Biju, JCIT (DR)
Section 148Section 2Section 53ASection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER Assessment year: 2007 – 08 Dr. S. V. Narayanaswamy, #101, VaswanBellavista, The Income Tax SeetharamaPalya Road, Officer, Mahadevapura Post, Vs. Ward – 2(3)(4), Bangalore – 560 048. Bangalore. PAN: ABCPN5085H APPELLANT RESPONDENT Assessee by : Shri Lokesh Jain, C. A. Revenue by : Shri M. K. Biju, JCIT (DR) Date of hearing : 25.10.2017 Date of Pronouncement : 21.11.2017 O R D E R Per Shri A.K. Garodia, Accountant Member This is an assessee’s appeal directed against the…

Smt.Uma Narendra, Bangalore vs. Income-Tax Officer, Bangalore

In the result, the appeal of the assessee is allowed

ITA 2305/BANG/2016[2007-08]Status: DisposedITAT Bangalore13 Oct 2017AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri Jason P. Boazassessment Year : 2007-08

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Smt. Padmameenakshi, Jt.CIT(DR)(ITAT), Bengaluru
Section 143(1)Section 143(3)Section 147Section 148Section 2(47)(v)Section 53A

…acres 23 guntas with Skyline Construction Housing Pvt. Ltd. vide JDA executed on 28.02.2017. On the basis of this information, the AO has formed a belief that in view of the judgment of the Hon'ble jurisdictional High Court in the case of CIT v. T.K. Dayalu, 202 Taxmann 531, capital gain has escaped assessment u/s. 147 of the Income-tax Act, 1961 [“the Act”], hence issued a notice u/s. 148 dated 18.03.2014 and assessment was completed u/s. 143(3) r.w.s. 147 assessing the long term capital gains at Rs.2,19,30,430 in the hands of the assessee, having rejected the contention of the assessee that since possession ha…

Sri. Narayanaswamy, Bangalore vs. ITO, Bangalore

In the result, both the appeals of the assessees are allowed

ITA 648/BANG/2015[2007-08]Status: DisposedITAT Bangalore13 Oct 2017AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodia

For Appellant: Smt. Sheetal, AdvocateFor Respondent: Smt. H.L. Sowmya Achar, Addl. CIT(DR)
Section 2(47)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI A.K. GARODIA, ACCOUNTANT MEMBER ITA Nos.647 & 648/Bang/2015 Assessment year : 2007-08 Shri Tejas Vs. The Income Tax Officer, PAN: AKBPT 3433F Ward 7(2), Bangalore. Sri Narayanaswamy PAN: ACZPN 1342H No.258, 2nd Floor, Marappa Compound, Belathur, Bangalore – 560 067. APPELLANT RESPONDENT Appellant by : Smt. Sheetal, Advocate Respondent by : Smt. H.L. Sowmya Achar, Addl. CIT(DR) Date of hearing : 18.09.2017 Date of Pronouncement : 13.10.2017 O R D E R Per Sunil Kumar Yadav, Judicial Member Thes…