CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another v. Addl.CIT (SC)

164 ITR 41Reported decision#12248 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another v. Addl.CIT (SC)

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 953/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 952/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2022AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 951/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2022AY 2008-09

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 620/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 619/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2022AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 618/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 May 2022AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 617/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2022AY 2008-09

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…- Business income. Smt. Parvathi Devi & Ors. Vs. CIT (AP) 164 ITR 675 Sale of land after plotting - Business venture CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another Vs. Addl.CIT (SC) 200 ITR 594 Addl.CIT Vs. Chikkaveerayya Lingaiah (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operatio…

Asst CIT 19(3), Mumbai vs. Rahul Premnath Bhatia, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1319/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Oct 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm Asst. Cit 19(3) Vs. Shri Rahul Premnath Bhatia Matru Mandir, 9, Ashiana Building 2Nd Floor, R.No.206 5, Altamount Road Tardeo Road, Mumbai – 400 026 Mumbai – 400 007 Pan/Gir No. Aadpb0626L (Appellant) .. (Respondent)

Section 10(38)Section 143(3)Section 14A

…Build [SIB] accepted as business income in earlier assessment year 2010-11 which is not overturned even in re-opened assessment order dated 16.11.2017. 8. Moreover, the facts are similar to the case decided by the Hon’ble Karnataka High Court and reported at 164 ITR 41 wherein it was held 22 Shri Rahul Premnath Bhatia that profit arising out of agricultural land which was converted into non- agricultural land with specific objective to sell them and to make profit taking advantage of its nature and location is liable to be assessed as income from business. Furthermore, in accordance with tax audit report, asses…

CIT Vs. R.Ramaiah & Ors (Kar) 146 ITR 39 Indramani Bai & Another v. Addl.CIT (SC) (164 ITR 41) — Cited in 8 Judgments | BharatTax