Dinesh Vazirani v. PCIT & Others

445 ITR 110High Court2022#20881 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 143(3)Section 148 Section 45 Section 10(34)Section 115JB Section 139(1)Section 144 Section 144B

Issues it is cited on

section 48 section 45 transfer section 148 business interest

Judgments citing Dinesh Vazirani v. PCIT & Others

Basetti Sadguna, Hyderabad vs. ITO., Ward-1, Sangareddy

In the result, appeal of the Assessee is allowed

ITA 1546/HYD/2025[2012-13]Status: DisposedITAT Hyderabad27 Feb 2026AY 2012-13

Bench: Shri Vijay Pal Raoआ.अपी.सं /Ita No.1546/Hyd./2025 Assessment Year 2012-2013 Basetti Sadguna The Income Tax Officer, Hyderabad – 500 050. Ward-1, Vs. Telangana. Sanga Reddy–502001. Telangana. Pan Ajipb5254C (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Maheshwar Reddy, Ca राज" व "ारा /Revenue By: Sri Suresh Babu Kn, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 25.02.2026 घोषणा की तारीख/Pronouncement: 27.02.2026 आदेश/Order

For Appellant: Sri C Maheshwar Reddy, CAFor Respondent: Sri Suresh Babu KN, Sr. AR

Section 148Section 50C

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘SMC’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT आ.अपी.सं /ITA No.1546/Hyd./2025 Assessment Year 2012-2013 Basetti Sadguna The Income Tax Officer, Hyderabad – 500 050. Ward-1, vs. Telangana. SANGA REDDY–502001. Telangana. PAN AJIPB5254C (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: Sri C Maheshwar Reddy, CA राज" व "ारा /Revenue by: Sri Suresh Babu KN, Sr. AR सुनवाई की तारीख/Date of hearing: 25.02.2026 घोषणा की तारीख/Pronouncement: 27.02.2026 आदेश/ORDER This appeal by the assessee is directed against the Orde…

ITO, Ward-1(1), Hyderabad vs. Arka Properties Private Limited, Hyderabad

In the result, appeal of the Revenue is dismissed

ITA 58/HYD/2024[2015-16]Status: DisposedITAT Hyderabad17 Apr 2025AY 2015-16

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.58/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2015-16) Income Tax Officer Vs. Arka Properties (P) Ltd Ward 1 (1) Hyderabad Hyderabad Pan:Aafca7411H (Appellant) (Respondent) राज" व "ारा/Revenue By:: Smt. M. Narmada, Cit(Dr) िनधा""रती "ारा/Assessee By: Advocate H Srinivasulu, सुनवाई की तारीख/Date Of Hearing: 27/03/2025 घोषणा की तारीख/Pronouncement: 17/04/2025 आदेश/Order Per Vijay Pal Raothis Appeal By The Revenue Is Directed Against The Order Dated, 23/11/2023 Of The Learned Cit (A)-Nfac Delhi, For The A.Y. 2015-16. 2. There Is A Delay Of 1 Day By The Revenue In Filing The Appeal Before The Tribunal & The Revenue Has Filed An Affidavit Explaining The Cause Of Delay. We Have Heard The Learned Dr As Well As The Learned Ar On The Condonation Of Delay. The Learned Ar Has Not Objected For Condonation Of Delay Of One Day In Filing

For Appellant: Advocate H SrinivasuluFor Respondent: : Smt. M. Narmada, CIT(DR)

Section 148Section 45

…D 243) 12) Sunil J. Kinariwala (259 ITR 10) (S.C) 13) Nariman Bhurncha & Son (130 ITR 863)(Bom) 14) CIT vs. M/s. Shoorgi VBallabh Das & Co. (46 ITR 144(S.C) 15. ACIT vs. Emaar MGF Constructions (P) Ltd (ITA No.1734/Del/2016) ITAT Delhi. 16) Dinesh Vazi Rani – 445 ITR 110 (Bom) 17) Kaushalya Devi (Deceased) through legal representative vs. CIT (4504ITR 136) (Del.) 18) CIT vs. Shakuntla Kantilal (190 ITR 56) (Bom.) 19) Gopeenath Paul (198 CTR 116)(Cal.) 20) CIT vs. Abrar Alvi (247 ITR 312) 21) Chincholi Guru Raja Char Venkatesh (149 Taxmann.com 90 (Kar.) 22) N. Raja Rajan – 120 Taxmann.com 402 (Mad) 23) Income Tax…

ACIT, Central Circle-1, Nashik vs. Rajendra Rasiklal Shah, Nashik

In the result, the appeal of the Revenue is dismissed

ITA 1015/PUN/2024[2013-14]Status: DisposedITAT Pune20 Mar 2025AY 2013-14

Bench: Dr.Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.1015/Pun/2024 Assessment Year : 2013-14

For Appellant: Shri Sanket JoshiFor Respondent: Shri Ajay Kumar Keshari

Section 143(3)Section 147Section 148Section 250Section 53Section 54

…that under the provisions of Income Tax Act, 1961, only the real income is taxable and not any hypothetical income. In this respect, the appellant places reliance on the ratio laid down in the following decisions - 1. Dinesh Vazirani v. PCIT & Others [(2022) 445 ITR 110 (Bom HC)] 2. Smt. Shivani Madan v. PCIT [ITA No. 573/2023 (Delhi HC) dated 08.01.2025 11 Rajendra Rasiklal Shah 3. Sapnaben Dipakbhai Patel v. ITO [ITA No. 2414/Ahd/2013] dated 13.01.2016 [Hon'ble AM is party to this Decision relied upon by CIT(A)] 9] In view of the above facts and judicial decisions cited, it is submitted that the relief prov…

Modi Rubber Ltd., New Delhi vs. ACIT, Circle- 17(1), New Delhi

In the result, Ground no.2 is partly allowed

ITA 6866/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Feb 2024AY 2012-13

Bench: Shri Saktijit Dey- & Shri Pradip Kumar Kedia-

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Smita Singh, Sr.DR

Section 10(34)Section 139(1)Section 143(3)Section 14A

…of sale consideration towards unrealised sale consideration requires to be provided and consequent LTCG assessed requires to be modified. 10.1 The ld. counsel referred to and relied upon the decisions rendered in the case of Dinesh Vazirani vs. Pr.CIT (2022) 445 ITR 110 (Bom) which judgment in turn referred to the judgment rendered in the case of CIT vs. M/s. M.L. Raju Shete, 239 Taxman 176 (Bom). 10.2 On being enquired by the bench, the ld. counsel also referred to the judgment rendered in the case of Caborandum Universal Ltd. vs. ACIT, I.T.A. No.6866/Del/2018 8 283 Taxman 312 (Mad.) and submitted that relie…