Dr. Smt. P. K. Vasanthi Rangarajan v. CIT

23 Taxmann.com 299High Court2012#4433 most cited

What is Dr. Smt. P. K. Vasanthi Rangarajan v. CIT authority for?

An assessee can claim the benefit of investment in multiple flats under Section 54F of the Act, as there is no inhibition against claiming such benefit for multiple properties purchased for residential purposes. Fractional ownership does not equate to exclusive ownership for the purpose of denying exemption under Section 54F.

27

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

Dr. Smt. P. K. Vasanthi Rangarajan v. CIT · Section 54F · Section 54F(1) · exemption · long-term capital asset · investment · residential house · fractional ownership · multiple flats · exclusive ownership

Also reported as

209 Taxmann 628

Sections most often in play

Section 142(1)Section 143(3)Section 250Section 54FSection 263Section 68Section 115BBESection 133(6)

Issues it is cited on

section 54f(1)long-term capital assetsection 54fdate of transfersection 54section 32section 115jsection 234blong term capital gainsalaryincome from other sourcessection 115

Judgments citing Dr. Smt. P. K. Vasanthi Rangarajan v. CIT

Kusum Sahgal, Gurugram vs. ACIT, Circle-19(2), Delhi

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

ITA 341/DEL/2025[2016-17]Status: DisposedITAT Delhi21 Nov 2025AY 2016-17

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2016-17 Kusum Sahgal, Through Lr Shri Vs. Acit, Circle-19(2), Viney Sagar Sahgal, New Delhi Mg-2002, The Magnolias, Golf Course Road Dlf Phase-V, Gurugram, 122 002 Haryana Pan :Aatps3766J (Appellant) (Respondent)

Section 133(6)Section 142(1)Section 143(2)Section 250Section 54BSection 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2016-17 Kusum Sahgal, Through LR Shri Vs. ACIT, Circle-19(2), Viney Sagar Sahgal, New Delhi MG-2002, The Magnolias, Golf Course Road DLF Phase-V, Gurugram, 122 002 Haryana PAN :AATPS3766J (Appellant) (Respondent) Assessee by Shri Sanjay Kumar Jain, CA & Shri Saurav Jain, Advs. Department by Shri Kailash Dan Ratnoo, CIT(DR) Date of hearing 28.08.2025 Date of pronouncement 21.11.2025 ORDER PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the…

Mohammed Hanif Mohd Ali Ghaswala Legal Heir of Late Shri. Mohdali Suleman Ghaswala, Jogeshwari vs. Deputy Commissioner of Income Tax Circle 41(4)(1), Mumbai

ITA 3579/MUM/2025[2016-17]Status: DisposedITAT Mumbai09 Oct 2025AY 2016-17

Bench: Shri Pawan Singh (Jm) & Shri Omkareshwar Chidara (Am) Mohammed Hanif Mohd Ali Dcit Circle 41(4)(1) Ghaswala Legal Heir Of Late Shri G Block, Bandra Mohdali Suleman Ghaswala Vs. Kurla Complex 142/148, Ghaswala Compound Bandra East S.V. Road, Jogeshwari West Mumbai-40 0051. Mumbai-400 102. Pan : Aacpg5140P Appellant Respondent

For Respondent: Shri Sunil Makhija & Shri
Section 154Section 54F

…uction under section 4 Mohammed Hanif Mohd Ali Ghaswala Legal Heir of Late Shri Mohdali Suleman Ghaswala 54F of the Act. In these cases, the Bench relied on the decision of Madras High Court decision in the case of Dr. P.K. Vasanthi Rangarajan Vs. CIT (2012) 252 CTR 336, where it was held that fractional ownership is not the ownership. In similar circumstances, after considering the decision of M.J. Shivani relied on by Department, ITAT Mumbai has already held the issue in favour of the brothers of appellant. Respectfully following the decisions of the ITAT in the cases of appellant’s brothers, the issue is deci…

Amarendra Financial Pvt.Ltd., New Delhi vs. Pr. CIT (Central) Knp, Meerut

In the result, the appeal of the assessee is allowed

ITA 2526/DEL/2024[2016-17]Status: DisposedITAT Delhi26 Sept 2025AY 2016-17

Bench: the tribunal. Before us, assessee also take additional grounds of appeal which are admitted as they are purely legal in nature and requires no verification of facts by placing reliance on the judgment of hon'ble Supreme Court in the case of NTPC Ltd. reported in 229 ITR 383(SC).

Section 139(1)Section 153CSection 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Amarendra Financial Private Pr. CIT, Limited, (Central) KNP at Meerut. 14/5, Basement, Old Rajinder Vs. Nagar, Shaheed Hemu Kalani Marg, New Delhi-110060. PAN-AAHCA0512D (Appellant) (Respondent) Assessee by Smt. Rano Jain, Adv., Ms. Mansi Jain, CA and Shri Pranshu Singhal, CA Department by Sh. Jitender Singh, CIT- DR Date of Hearing 08/07/2025 Date of Pronouncement 26/09/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the assessee against th…

DCIT Central Circle 05, Delhi vs. Deepak Kothari, Kanpur

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

ITA 1834/DEL/2021[20017-18]Status: DisposedITAT Delhi06 Aug 2025

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 143(3)Section 49(4)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER Deepak Kothari, vs. ACIT, Central Circle – 5, 24/19, The Mall Kanpur, New Delhi. Kanpur – 208 011 (Uttar Pradesh). (PAN : AAYPK6101C) ACIT, Central Circle – 5, vs. Deepak Kothari, New Delhi. 24/19, The Mall Kanpur, Kanpur – 208 011 (Uttar Pradesh). (PAN : AAYPK6101C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Somil Agarwal, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 05.06.2025…

Deepak Kathari, Kanpur vs. ACIT, CC-5, New Delhi

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

ITA 1205/DEL/2021[2017-18]Status: DisposedITAT Delhi06 Aug 2025AY 2017-18

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 143(3)Section 49(4)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER Deepak Kothari, vs. ACIT, Central Circle – 5, 24/19, The Mall Kanpur, New Delhi. Kanpur – 208 011 (Uttar Pradesh). (PAN : AAYPK6101C) ACIT, Central Circle – 5, vs. Deepak Kothari, New Delhi. 24/19, The Mall Kanpur, Kanpur – 208 011 (Uttar Pradesh). (PAN : AAYPK6101C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Somil Agarwal, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 05.06.2025…

M/S. Canvas Developers Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

ITA 2416/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Jul 2025AY 2012-13

Bench: Shri M. Balaganesh & Ms Madhumita Roym/S. Canvas Developers Pvt. Ltd, Vs. Ito, C-152, Nirman Vihar, Ward-5(3), New Delhi-92 New Delhi (Appellant) (Respondent) Pan: Aadcc4708E Assessee By : Shri K. V. S. Gupta, Adv Revenue By: Shri Shankar Gupta, Sr. Dr Date Of Hearing 27/06/2025 Date Of Pronouncement 16/07/2025

For Appellant: Shri K. V. S. Gupta, AdvFor Respondent: Shri Shankar Gupta, Sr. DR
Section 131Section 133(6)Section 143(3)Section 263Section 54FSection 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND MS MADHUMITA ROY, JUDICIAL MEMBER M/s. Canvas Developers Pvt. Ltd, Vs. ITO, C-152, Nirman Vihar, Ward-5(3), New Delhi-92 New Delhi (Appellant) (Respondent) PAN: AADCC4708E Assessee by : Shri K. V. S. Gupta, Adv Revenue by: Shri Shankar Gupta, Sr. DR Date of Hearing 27/06/2025 Date of pronouncement 16/07/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.2416/Del/2017 for AY 2012-13, arises out of the order of the Pr. Commissioner of Income Tax (Appeals), New Delhi [hereinafter referred to as ‘…

Shri Vijay Kumar Patel, Raipur vs. Principal Commissioner of Income-Tax, Raipur-1, Raipur

ITA 212/RPR/2024[2017-18]Status: DisposedITAT Raipur08 Jan 2025AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 212/Rpr/2024 ("नधा"रण वष" Assessment Year: 2017-18)

For Appellant: Shri Sakshi Gopal Aggarwal, CAFor Respondent: Shri S. L. Anuragi, CIT-DR
Section 115BSection 147Section 263Section 271(1)(c)Section 271ASection 68

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी रिवश सूद, "ाियक सद" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं. / ITA No: 212/RPR/2024 ("नधा"रण वष" Assessment Year: 2017-18) Shri Vijay Kumar Patel, v Principal Commissioner of Income Tax- Fafadih Chowk, Timber Market, s Raipur-1, Chhattisgarh Raipur-492001 (C.G.) PAN: AEOPP8115R (अपीलाथ"/Appellant) (""थ" / Respondent) . . िनधा"रती की ओर से /Assessee by : Shri Sakshi Gopal Aggarwal, CA राज" की ओर से /Revenue by : Shri S. L. Anuragi, CIT-DR सुनवाई की…

Rajeev Vasudeva, Delhi vs. DCIT Circle International Taxation 3(1), Delhi

In the result, appeal of the assessee is partly allowed

ITA 2343/DEL/2023[2020-21]Status: DisposedITAT Delhi08 Nov 2024AY 2020-21

Bench: us, the only effective issue to be decided in this appeal is as to whether the learned CIT(A) was justified in confirming the action of the learned AO in denying the claim of exemption under section 54F of the Act in the facts and circumstances of the instant case.

Section 143(3)Section 144C(13)Section 144C(5)Section 54F

…erty cannot be construed as property fully owned and held by an assessee on the date of transfer of original capital asset. Reliance in this regard was placed in the decision of Hon’ble Madras High Court in case of Dr. P.K. Vasanthi Rangarajan Vs. CIT, (2012) 252 CTR 336 (Mad), which was rendered in the context of granting exemption under section 54F of the Act where that assessee was owning 50% share in property along with her husband. The Hon’ble Madras High Court held that unless assessee is found to be exclusive owner of the property on the date of transfer of original capital asset, benefit of exemption unde…

Income Tax Officer, Mumbai vs. Sheriar Phirojsha Irani, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 2835/MUM/2024[2018-19]Status: DisposedITAT Mumbai27 Sept 2024AY 2018-19

Bench: Shri. Om Prakash Kant & Shri. Sandeep Singh Karhail

For Appellant: Shri Anuj KisandwalaFor Respondent: Shri. Ashok Kumar Ambastha Sr. DR
Section 143Section 143(3)Section 250Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI. OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI. SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no. 2835/Mum./2024 (Assessment Year : 2018–2019) Income Tax Officer, Room No. 526, 5th Floor, ……………. Appellant Aayakar Bhavan,M. K. Road, Maharashtra-400020 v/s Sheriar Phirojsha Irani 3, Phirojsha Building, 70C, A. K. Marg, Gowalia Tank, ……………. Respondent Maharashtra-400036 PAN-AAAPI0737Q Assessee by : Shri Anuj Kisandwala Revenue by : Shri. Ashok Kumar Ambastha Sr. DR Date of Hearing – 25/07/2024 Date of Order – 27/09/2024 O R D E R PER SANDEEP SINGH KAR…

Atul Govindji Shroff, Vadodara vs. The DCIT, Central Circle-3, Vadodara

In the result, appeal filed by the Assessee is dismissed

ITA 1443/AHD/2019[2017-18]Status: DisposedITAT Ahmedabad05 Jul 2024AY 2017-18

Bench: Smt. Annapurna Gupta (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Kamlesh Makwana, CIT/DR
Section 132Section 143(3)Section 2Section 234ASection 234BSection 270ASection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Atul Govindji Shroff. The Deputy 1028, Village Raipura, Commissioner of At Post Raipura, Vs Income Tax, Vadodara Central Cirlce-3, Gujarat-391410 Vadodara PAN: AACPS7330R (Respondent) (Appellant) Appellant by : Shri Milin Mehta, A.R. Respondent by : Shri Kamlesh Makwana, CIT/DR Date of hearing : 17-04-2024 Date of pronouncement : 05-07-2024 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- The present appeal has been filed by…

Balasundaram Mahalakshmi, Coimbatore vs. DCIT, Non Corporate Circle-4, Coimbatore

The appeal stand allowed in terms of our above order

ITA 1411/CHNY/2023[2013-14]Status: DisposedITAT Chennai03 Jul 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1411/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2013-14) Ms. Balasundaram Mahalakshmi Dcit बनाम/ 216, Atd Road, Race Course, Non-Corporate Circle-4 Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aiopm-6371-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri T. Banusekar (Advocate)- Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R

For Appellant: Shri T. Banusekar (Advocate)- Ld.ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 143(3)Section 54F

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल ,लेखा सद4 एवं माननीय +ी मनु कुमार िग7र, "ाियक सद4 के सम8। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.1411/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2013-14) Ms. Balasundaram Mahalakshmi DCIT बनाम/ 216, ATD Road, Race Course, Non-Corporate Circle-4 Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AIOPM-6371-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant by : Shri T. Banusekar (Advocate)- Ld.A…

Jeetendra Chandrakant Nayak, Nagpur vs. Assistant Commissioner of Incom Tax(OSD), Nagpur

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

ITA 368/NAG/2023[2015-2016]Status: DisposedITAT Nagpur27 Jun 2024AY 2015-2016

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri M.G.Moryani, AdvocateFor Respondent: Shri Rajat Singhai, Sr. DR
Section 143(3)Section 234ASection 250Section 54F

…Income Tax Officer v. Rasiklal N Satra ITAT Bench Mumbai (2006) 98 ITD 335 (Mum): 2006 TaxPub(DT) 0737 (Mum-Trib) 5.1 Further, the assessee also relied on the decision of the Hon’ble Madras High Court in the case of Dr. P.K. Vasanthi Rangarajan v. CIT (2012) 252 CTR 336 (Mad): 2012 Tax Pub(DT) 2757 (Mad-HC). The relevant finding of the Honble Madras High Court is reproduced as under: 12. A reading of the provisions contained in section 54F(1), as it stood at the relevant point of time, shows that exemption from payment of tax on the capital gains arising on the transfer of any long-term capital asset not being a…

Shweta Singh, Mumbai vs. ITO-Ward 33(3)(2), Mumbai

In the result, the appeal by the assessee is allowed

ITA 3528/MUM/2023[2013-14]Status: DisposedITAT Mumbai21 Mar 2024AY 2013-14

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Vipul JoshiFor Respondent: Shri Manoj Kumar
Section 250Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3528/Mum./2023 (Assessment Year : 2013–14) Shweta Singh 1406, „B‟ Wing, Building no.2 ……………. Appellant Silver Oak, Raheja Willows, Akurli Road Lokhandwala, Mumbai 400 101 PAN – AXHPS7021F v/s Income Tax Officer ……………. Respondent Ward–33(3)(2), Mumbai Assessee by : Shri Vipul Joshi Revenue by : Shri Manoj Kumar Date of Hearing – 14/03/2024 Date of Order – 21/03/2024 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the ass…

Abdul Rahim Suleman Ghaswala, Mumbai vs. Deputy Commissioner of Income Tax 41(4)(1), Mumbai

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

ITA 3177/MUM/2023[2016-17]Status: DisposedITAT Mumbai01 Jan 2024AY 2016-17

Bench: Shri Amit Shukla () & Ms. Padmavathy S. () Assessment Year: 2016-17 Abdul Rahim Suleman Ghaswala, Dcit-41(4)(1), 142/148, Ghaswala Estate, Sv Kautilya Bhavan, Bandra Road, Jogeshwari (West)-400102 Vs. Kurla Complex, Bandra (East)-400051. Pan No. Aalpg 9087 A Appellant Respondent Assessee By : Mr. S.M. Makhija Revenue By : Mr. A.S. Sant, Sr. Dr : Date Of Hearing 27/12/2023 : Date Of Pronouncement 01/01/2024

For Appellant: Mr. S.M. MakhijaFor Respondent: Mr. A.S. Sant, Sr. DR
Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) Assessment Year: 2016-17 Abdul Rahim Suleman Ghaswala, DCIT-41(4)(1), 142/148, Ghaswala Estate, SV Kautilya Bhavan, Bandra Road, Jogeshwari (West)-400102 Vs. Kurla Complex, Bandra (East)-400051. PAN NO. AALPG 9087 A Appellant Respondent Assessee by : Mr. S.M. Makhija Revenue by : Mr. A.S. Sant, Sr. DR : Date of Hearing 27/12/2023 : Date of pronouncement 01/01/2024 ORDER PER PADMAVATHY S., AM This appeal is against the order of Ld. Commissioner of Income-tax (Appeals)…

Zainul Abedin Ghaswala, Mumbai vs. Commissioner of Income Tax (Appeals), Mumbai

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

ITA 545/MUM/2023[2016-2017]Status: DisposedITAT Mumbai22 May 2023AY 2016-2017

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2016-17 Zainul Abedin Ghaswala, Cit(A), Nfac, At 142/148, Ghaswala Estate Pratyakshakarbhavan, C- S.V. Road, Jogeshwari (West), Vs. 13, Bandra Kurla Mumbai-400102. Complex, Bandra East, Mumbai-400051. Pan No. Afnpg 7463 D Appellant Respondent Assessee By : Mr. Sunil M. Makhija– Advocate Revenue By : Mr. A.N. Bhalekar, Dr : Date Of Hearing 04/05/2023 : Date Of Pronouncement 22/05/2023 Order

For Appellant: Mr. Sunil M. Makhija– AdvocateFor Respondent: Mr. A.N. Bhalekar, DR
Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2016-17 Zainul Abedin Ghaswala, CIT(A), NFAC, At 142/148, Ghaswala Estate PratyakshakarBhavan, C- S.V. Road, Jogeshwari (West), Vs. 13, Bandra Kurla Mumbai-400102. Complex, Bandra East, Mumbai-400051. PAN No. AFNPG 7463 D Appellant Respondent Assessee by : Mr. Sunil M. Makhija– Advocate Revenue by : Mr. A.N. Bhalekar, DR : Date of Hearing 04/05/2023 : Date of pronouncement 22/05/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee has…

Mangilal Lakahji Chowdhary, Pune vs. Income-Tax Officer, Ward - 3(1), Pune

Appeal is partly allowed in above terms

ITA 2791/PUN/2017[2013-14]Status: DisposedITAT Pune23 Sept 2022AY 2013-14

Bench: Shri S.S.Godara & Dr.Dipak P.Ripoteआयकरअपीलसं. / Ita No.2791/Pun/2017 िनधा"रण वष" / Assessment Year: 2013-14

Section 143(3)Section 2(47)Section 269USection 41(1)Section 53A

…in the year under consideration the assessee would be able to claim deduction u/s 54F since the consideration would be received in the form of constructed flats. The decisions in the case of CIT V K G Rukminiamma 331 1TR 211 (Kar), P K VasantiRangarajan V CIT 252 CTR 336 Mad wherein exemption u/s 54F has been allowed even for more than one flat. Section 54F has been amended by Finance Act 2014 wherein word ”one’ house has been substituted for ‘a’ residential house. Madras High Court in case of CIT V V R Karpagam 373 ITR 127 has held that the amendment is prospective and will not apply to earlier assessment years.…

Manoj Tekriwal, Mumbai vs. DCIT RG 24(2), Mumbai

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 4147/MUM/2015[2010-11]Status: DisposedITAT Mumbai13 Jul 2022AY 2010-11

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri G.P. MehtaFor Respondent: Shri T. Shankar, Sr. AR CIT
Section 14ASection 234ASection 250Section 40Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.4147/Mum./2015 (Assessment Year : 2010–11) Manoj Tekriwal Harishchandra Apartments ……………. Appellant Raheja Township, Malad (East) Mumbai 400 097 PAN – ABTPT8105D v/s Dy. Commissioner of Income Tax ……………. Respondent Range–24(2), Mumbai Assessee by : Shri G.P. Mehta Revenue by : Shri T. Shankar, Sr. AR CIT Date of Hearing – 05.05.2022 Date of Order – 13/07/2022 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the assessee challeng…

Anant R Gawande, Mumbai vs. Assistant Commissioner of Income Tax, Mumbai

In the result, appeal of the assessee is allowed and AO is directed to give consequential relief

ITA 5453/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Jun 2022AY 2013-14

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.5453/Mum/2019 (Assessment year: 2013-14) Anant R Gawande vs Assistant Commissioner of Income-tax 801, Mahalaxmi Chambers Circle-20(1), Mumbai 22, Bhulabhai Desai Road Mumbai-400 026 PAN: AABPG3008P (Appellant) (Respondent) Assessee represented by : Shri Anil Sathe Department represented by : Shri Anoop Hiswase, DR Date of hearing : 10/06/2022 Date of pronouncement : 14/06/2022 O R D E R Per: Gagan Goyal (AM): This appeal has been filed by the assessee aga…

ITO Non Corporate Ward 2(1), Chennai vs. A.M.K.Shahul Hameed, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1253/CHNY/2019[2012-13]Status: DisposedITAT Chennai24 Jan 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.1253/Chny/2019 िनधा"रण वष"/Assessment Years: 2012-13 The Income Tax Officer, Shri A.M.K. Shahul Hameed, Non Corporate Ward 2(1), Vs. Old No. 5, New No. 9, Rangan Street, Chennai 600 034. T. Nagar, Chennai 600 017. [Pan:Aabph6895F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar V. Sreenivasan, Addl. Cit ""थ" की ओर से/Respondent By : Shri B. Ramakrishnan, C.A. सुनवाई की तारीख/ Date Of Hearing : 03.01.2022 घोषणा की तारीख /Date Of Pronouncement : 24.01.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-2, Chennai Dated 11.01.2019 Relevant To The Assessment Year 2012-13. 2. Brief Facts Of The Case Are That The Assessee Filed His Return Of Income For The Assessment Year 2012-13 On 01.06.2013 Admitting Total Income Of ₹.10,82,700/-. The Case Was Selected For Scrutiny & After Following Due Process, The Assessment Was Completed Under Section 2

For Appellant: Shri AR V. Sreenivasan, Addl. CITFor Respondent: Shri B. Ramakrishnan, C.A
Section 2Section 54Section 54F

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. म॑जुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.1253/Chny/2019 िनधा"रण वष"/Assessment Years: 2012-13 The Income Tax Officer, Shri A.M.K. Shahul Hameed, Non Corporate Ward 2(1), Vs. Old No. 5, New No. 9, Rangan Street, Chennai 600 034. T. Nagar, Chennai 600 017. [PAN:AABPH6895F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri AR V. Sreenivasan, Addl. CIT ""थ" की ओर से/Respon…

Ramesh Chander Bhasin, New Delhi vs. ITO Ward - 53(5), New Delhi

ITA 161/DEL/2020[2014-15]Status: DisposedITAT Delhi13 Aug 2020AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, C.AFor Respondent: Shri Jagdish Singh Dahiya, Sr. D.R
Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.161/Del./2020 Assessment Year 2014-2015 Smt. Savita Bhasin, Wife The ITO, Ward – 53 (5), And L.R. of Shri Ramesh [ Chander Bhasin, 802, Civic Centre, vs. Tolstoy House, Tolstoy Marg, New Delhi – 110 001. New Delhi. PAN AACPB3843Q (Appellant) (Respondent) For Assessee : Shri R.S. Singhvi, C.A. For Revenue : Shri Jagdish Singh Dahiya, Sr. D.R. Date of Hearing : 10.08.2020 Date of Pronouncement : 13.08.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by…