Dharamashibhai Sonani v. Asstt. CIT

75 Taxmann.com 141Income Tax Appellate Tribunal2016#4541 most cited

What is Dharamashibhai Sonani v. Asstt. CIT authority for?

The circle rate prevalent at the time of entering into an agreement is to be considered for the purpose of Section 50C, as amendments to this section have been held to be retrospectively applicable.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

Dharamshibhai Sonani v. ACIT · section 50C · circle rate · agreement date · retrospective applicability · deemed sale consideration · valuation report

Sections most often in play

Section 143(3)Section 43CASection 50CSection 144BSection 147Section 11(4)(d)Section 148Section 154

Issues it is cited on

section 50(1)section 50c(1)section 23(5)safe harbourwaiver of loansection 50c(2)section 43csection 43cafull value of considerationsection 211circle rateannual letting value

Judgments citing Dharamashibhai Sonani v. Asstt. CIT

S.Bhuvaneswari, Chennai vs. DCIT Corporate Circle 1(2), Chennai

In the result, assessee’s appeal is allowed

ITA 2944/CHNY/2017[2013-14]Status: DisposedITAT Chennai27 Oct 2021AY 2013-14

Bench: Shri V.Durga Rao & Shri G.Manjunathaआयकरअपीलसं./I.T.A.No.2944/Chny/2017 ("नधा"रणवष" / Assessment Year: 2013-14) Mrs. S.Bhuvaneswari Vs The Deputy Commissioner Of Hallmark Towers, 4Th Floor, Income Tax, 550 (Old No.136) Ttk Road, Corporate Circle-1(2) Alwarpet, Chennai-600 018. Chennai. Pan: Aadpb 1269K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. R.Anita, Addl.CIT
Section 43CSection 50C

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2944/Chny/2017 ("नधा"रणवष" / Assessment Year: 2013-14) Mrs. S.Bhuvaneswari Vs The Deputy Commissioner of Hallmark Towers, 4th floor, Income Tax, 550 (Old No.136) TTK Road, Corporate Circle-1(2) Alwarpet, Chennai-600 018. Chennai. PAN: AADPB 1269K (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. R.Sivaraman, Advocate अपीलाथ"क"ओरसे/ Appellant by : Ms. R.An…

Poonam Haresh Budhrani, Mumbai vs. CIT(A) 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 1040/MUM/2019[2014-15]Status: DisposedITAT Mumbai08 Oct 2021AY 2014-15
Section 143(3)Section 50CSection 50C(1)Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER Ms. Poonam Haresh Budhrani Vs. CIT(A)-39, Mumbai A/402, Jhanavi CHS Ltd. St. Judes School Comp Mumbai – 400 095 PAN/GIR No.ALZPB1926E (Appellant) .. (Respondent) Assessee by Shri Ramesh Jiwnani Revenue by Ms. Shreekala Pardeshi Date of Hearing 02/08/2021 Date of Pronouncement 08/10/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1040/Mum/2019 for A.Y.2014-15 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-39, Mumbai in appeal…

Shri Shaligram Barod, Indore vs. Pr. CIT-1, Indore

ITA 625/IND/2019[2014-15]Status: DisposedITAT Indore30 Apr 2021AY 2014-15

Bench: Hon'Ble Manish Borad & Hon'Ble’ Madhumita Royassessment Year:2014-15 Shri Shaligram Barod, Pr. Cit-I, Ah/29, Hig, Sukhliya Indore बनाम/ Indore Vs. (Appellant) (Respondent ) P.A. No. Ahfpp4068H Appellant By Shri S.N. Agrawal, Ca Revenue By Shri S.B. Prasad, Cit-Dr

Section 143(3)Section 263Section 40A(2)(b)Section 54Section 54BSection 54FSection 54F(1)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE MANISH BORAD,ACCOUNTANT MEMBER AND HON'BLE’ MADHUMITA ROY, JUDICIAL MEMBER Assessment Year:2014-15 Shri Shaligram Barod, Pr. CIT-I, AH/29, HIG, Sukhliya Indore बनाम/ Indore Vs. (Appellant) (Respondent ) P.A. No. AHFPP4068H Appellant by Shri S.N. Agrawal, CA Revenue by Shri S.B. Prasad, CIT-DR Date of Hearing: 12.04.2021 Date of Pronouncement: 30.04.2021 आदेश / O R D E R PER MANISH BORAD, A.M: By way of this appeal, the appellant has challenged the assumption of jurisdiction u/s 263 of the Income Tax…

Deependra Singh, Mumbai vs. ITO 12(2)(1), Mumbai

ITA 7059/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Jun 2019AY 2011-12

Bench: Shri Shamim Yahya & Shri Ravish Sooddeependra Singh Ito-12(2)(1) 503, Pushpa Kunj, Mumbai. „A‟ Road, Churchgate, Vs. Mumbai – 4000 20

For Appellant: Shri H.N. Motiwala, A.RFor Respondent: Shri D.G. Pansari, D.R
Section 50C

…P a g e | 1 ITA No. 7059/Mum/2016 AY. 2011-12 Dependra Singh Vs. ITO-12(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member and Shri Ravish Sood, Judicial Member Deependra Singh ITO-12(2)(1) 503, Pushpa Kunj, Mumbai. „A‟ Road, Churchgate, Vs. Mumbai – 4000 20 PAN – AKIPS3319N (Appellant) (Respondent) Appellant by: Shri H.N. Motiwala, A.R Respondent by: Shri D.G. Pansari, D.R Date of Hearing: 17.06.2019 Date of Pronouncement: 19.06.2019 O R D E R PER RAVISH SOOD, JM The present appeal of the assessee was earlier disposed off by the Tribunal, vide its order…

Dy. Commissioner of Income Tax, Range-2, Lucknow vs. Ms. Zubeida Shahanshah, Lucknow

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

ITA 519/LKW/2017[2014-15]Status: DisposedITAT Lucknow31 Jan 2019AY 2014-15

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Year:2014-15

Section 50CSection 50C(1)

…ing the agreement has to be taken into account as the provisions of section 50C itself has been amended and its application has been held to be retrospectively applicable by Hon'ble Ahmedabad Tribunal in the case of Dharamshibhai Sonani vs. ACIT, Surat [2016] 75 Taxmann.com 141 (I.T.A.T. Ahmedabad). Learned A. R. invited our attention to a copy of valuation report of approved valuer dated 11/10/2011, placed at pages 142 to 148 of the paper book, where the valuer has valued the property as per circle rate at Rs.4,18,52,923/-. Learned A. R. submitted that in the worst case scenario, the deemed valuation u/s 50C can…

Shri Yogeshkumar D. Patel, Baroda vs. The Income Tax Officer, Intl. Taxn., Vadodara

ITA 102/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad17 Jan 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri S. S. Godara. Shri Yogeshkumar D. Patel Pitruchhaya, Sardar Nagar, Girdharnagar Chokadi, Savli, Dist. Baroda - 391770 Appellant Vs. Income Tax Officer, Intl. Taxation, Vadodara Respondent

For Appellant: Arti N. Shah, A.RFor Respondent: Shri Prasoon Kabra, Sr. D.R
Section 143(3)Section 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER, AND SHRI S. S. GODARA, JUDICIAL MEMBER. Shri Yogeshkumar D. Patel Pitruchhaya, Sardar Nagar, Girdharnagar Chokadi, Savli, Dist. Baroda - 391770 Appellant Vs. Income Tax Officer, Intl. Taxation, Vadodara Respondent PAN: ACZPP3883B आवेदक क" ओर से/By Assessee : Arti N. Shah, A.R. राज"व क" ओर से/By Revenue : Shri Prasoon Kabra, Sr. D.R. सुनवाई क" तार"ख/Date of Hearing : 01.01.2018 घोषणा क" तार"ख/Date of Pronouncement : 17.01.2018 ORDER PER S. S. GODARA, JUDICIAL MEMBER This assessee’s appeal for…