CIT Vs, R.Dalmia (1984) 149 ITR 250 (Del) and CIT v. R. Dalmia (Decd)

163 ITR 517Reported decision1987#19399 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2020.

Judgments citing CIT Vs, R.Dalmia (1984) 149 ITR 250 (Del) and CIT v. R. Dalmia (Decd)

Jaikishin Atalram Rupani, Mumbai vs. ACIT 23 (2), Mumbai

In the result, ground no.1

ITA 6856/MUM/2018[2012-13]Status: DisposedITAT Mumbai17 Feb 2020AY 2012-13

Bench: Shri Shamim Yahya (Am)

Section 54Section 54F

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya (AM) I.T.A. No. 6856/Mum/2018 (Assessment Year 2012-13) Shri Jaikishan Atalram Rupani ACIT 23(2) Vs. 6th floor, Makhija Chamber Matru Mandir 196, Turner Road, Bandra (W) Tardeo Mumbai-400 050. Mumbai 400 007. PAN : AAIPR5741F (Appellant) (Respondent) Assessee by Ms. Lipsa A. Chanchlani Department by Shri R. Bhoopathi Date of Hearing 12.12.2019 Date of Pronouncement 17.02.2020 O R D E R This appeal by the assessee is directed against the order of learned CIT(A) dated 24.9.2018 and pertains to A.Y. 2012-13. 2. Grounds of appeal r…

Shri Girish P. Rupani, Mumbai vs. ACIT 23(1), Mumbai

In the result, ground no.1 of the appeal is

ITA 1028/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Apr 2019AY 2012-13

Bench: Shri Pawan Singh & Shri N.K. Pradhanshri Girish P. Rupani Acit-23(1) Room No. 122, 1St Floor, Makhija Chambers, 196, Turner Road, Bandra (W), Matru Mandir, Grant Road, Mumbai-400050. Mumbai-400007. Vs. Pan: Aaapr6723P Appellant Respondent Appellant By : Shri S.M. Makhija (C.A.) Respondent By : Shri S.K. Mishra (Sr. Dr) Date Of Hearing : 05.04.2019 Date Of Pronouncement : 10.04.2019

For Appellant: Shri S.M. Makhija (C.A.)For Respondent: Shri S.K. Mishra (Sr. DR)
Section 143(3)Section 254(1)Section 54Section 54F

…Court in the afore mentioned cases. While we are not persuaded to do so, we must record that it is his industry which has brought to our attention the decisions that we refer to in this judgment. 9. The Delhi High Court in the case of CIT v. R. Dalmia [1987] 163 ITR 517, considered the question as to whether the right acquired by the assessee under agreements to sell immovable property was not a proprietary right. Following the earlier judgment of the Delhi High Court in CIT v. J. Dalmia [1984] 149 ITR 215, it was held that the right acquired by the assessee under the agreements to sell had to be held not to be…

ITO, Ward-3(3), Visakhapatnam vs. Shri K V V Prasad, Visakhapatnam

In the result, the appeals of the revenue are dismissed

ITA 457/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2008-2009

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.375/Viz/2017 (ननधधारण वर्ा/Assessment Year:2008-09) Income Tax Officer Vs. Smt.Siripurapu Chinatalli Ward-3(3) D.No.9-16-37/2 Visakhapatnam Gurajada Enclave Cbm Compound Visakhapatnam [Pan : Agrpc1150E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.457/Viz/2017 (ननधधारण वर्ा/Assessment Year: 2008-09) Income Tax Officer Vs. Shri K.V.V.Prasad Ward-3(3) Plot No.301, Vytla Residency Visakhapatnam Balajinagar Siripuram Visakhapatnam (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri D.K.Sonowal, Cit Dr प्रत्यधथी की ओर से/ Respondent By : Shri G.V.N.Hari, Ar सुनवधई की तधरीख / Date Of Hearing : 24.01.2019 : 13.02.2019 घोर्णध की तधरीख/Date Of Pronouncement

For Appellant: Shri D.K.Sonowal, CIT DRFor Respondent: Shri G.V.N.Hari, AR
Section 271(1)(c)

…such right did not constitute a capital asset and hence the transfer of agreement right would not give rise to taxable capital gains. Reference in this context may kindly be made to CIT Vs, R.Dalmia (1984) 149 ITR 250 (Del) and CIT Vs. R. Dalmia (Decd) (1987) 163 ITR 517 Under these circumstances the assessee submits that the transfer of agreement rights under the Tripartite Agreement did not give rise to taxable capital gains. For detailed appreciation of all the aspects involved a copy of the agreement of sale cum power of attorney dt. 10.10.2002 executed in favour of the assessee and a copy of the registered T…

ITO, Ward-3(3), Visakhapatnam vs. Siripurapu Chinatalli, Visakhapatnam

In the result, the appeals of the revenue are dismissed

ITA 375/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2008-2009

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.375/Viz/2017 (ननधधारण वर्ा/Assessment Year:2008-09) Income Tax Officer Vs. Smt.Siripurapu Chinatalli Ward-3(3) D.No.9-16-37/2 Visakhapatnam Gurajada Enclave Cbm Compound Visakhapatnam [Pan : Agrpc1150E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.457/Viz/2017 (ननधधारण वर्ा/Assessment Year: 2008-09) Income Tax Officer Vs. Shri K.V.V.Prasad Ward-3(3) Plot No.301, Vytla Residency Visakhapatnam Balajinagar Siripuram Visakhapatnam (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri D.K.Sonowal, Cit Dr प्रत्यधथी की ओर से/ Respondent By : Shri G.V.N.Hari, Ar सुनवधई की तधरीख / Date Of Hearing : 24.01.2019 : 13.02.2019 घोर्णध की तधरीख/Date Of Pronouncement

For Appellant: Shri D.K.Sonowal, CIT DRFor Respondent: Shri G.V.N.Hari, AR
Section 271(1)(c)

…such right did not constitute a capital asset and hence the transfer of agreement right would not give rise to taxable capital gains. Reference in this context may kindly be made to CIT Vs, R.Dalmia (1984) 149 ITR 250 (Del) and CIT Vs. R. Dalmia (Decd) (1987) 163 ITR 517 Under these circumstances the assessee submits that the transfer of agreement rights under the Tripartite Agreement did not give rise to taxable capital gains. For detailed appreciation of all the aspects involved a copy of the agreement of sale cum power of attorney dt. 10.10.2002 executed in favour of the assessee and a copy of the registered T…