Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT

186 ITD 523Income Tax Appellate Tribunal2021#14543 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 1961Section 143(3) of Income Tax ActSection 147 of Income Tax ActSection 251(2) of Income Tax ActSection 263 of Income Tax ActSection 264 of Income Tax ActSection 68 of Income Tax Act

Judgments citing Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT

M/S Divya Construction Co, Bhadohi vs. DCIT Circle-3, Mirzapur

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

ITA 37/ALLD/2020[2013-14]Status: DisposedITAT Allahabad24 Sept 2025AY 2013-14

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 148Section 68

…Income Tax Officer vs. Mega Collections (P.) Ltd. [2023] 201 ITD 404/151 taxmann.com 403 (Surat-Trib) (v) K.P. Manish Global Ingredients (P.) Ltd. vs. ACIT [2021] 191 ITD 548/131 taxmann.com 158 (Chennai-Trib) (vi) Virendra Natwarlal Jariwala vs. DCIT [2021] 191 ITD 555/131 taxmann.com 159 (Surat-Trib) (E.1) As regards the additional grounds of appeal, learned A.R. for the assessee drew our attention to written submissions, contained in separate paper book, which is reproduced below for the ease of reference: I.T.A. No.37/Alld/2020 Assessment Year:2013-14 17 I.T.A. No.37/Alld/2020 Assessment Year:2013-14 18…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3177/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151

…in it is held that amendment brought by Finance Act 2012 is not prospective in nature. (i) CIT v. Puja Prints [2014] 360 ITR 697 (Bombay) (ii) Relevant extracts from explanatory memorandum to Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT [2021] 191 ITD 555 (Surat-Trib.) (iv) Ranchodbhai C. Patel v. ITO [2021] 186 ITD 523 (Surat-Trib.) 77. During the course of appellate hearing, the Ld. DR has relied upon finding given by lower authorities and further submitted that the long term capital loss was claimed by the assessee on two stretches of land at Porbandar, which were granted /leased to the assess…

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3137/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151

…ospective in nature. (i) CIT v. Puja Prints [2014] 360 ITR 697 (Bombay) (ii) Relevant extracts from explanatory memorandum to Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT [2021] 191 ITD 555 (Surat-Trib.) (iv) Ranchodbhai C. Patel v. ITO [2021] 186 ITD 523 (Surat-Trib.) 77. During the course of appellate hearing, the Ld. DR has relied upon finding given by lower authorities and further submitted that the long term capital loss was claimed by the assessee on two stretches of land at Porbandar, which were granted /leased to the assessee in the year 1956 for industrial use by the State Govt. of Gujar…

Acc Ltd, Mumbai vs. Asst CIT Ltu, Mumbai

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

ITA 6082/MUM/2014[2007-08]Status: DisposedITAT Mumbai28 Feb 2023AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 145A

…ein it is held that amendment brought by Finance Act 2012 is not prospective in nature. (i) CIT v. Puja Prints [2014] 360 ITR 697 (Bombay) (ii) Relevant extracts from explanatory memorandum to Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT [2021] 191 ITD 555 (Surat-Trib.) (iv) Ranchodbhai C. Patel v. ITO [2021] 186 ITD 523 (Surat-Trib.) 56. During the course of appellate hearing, the Ld. DR has relied upon finding given by lower authorities. With reference to reliance placed by the LD. AR on the decision of Puja Prints (supra), Ld. DR has argued that in view of decision of Hon'ble Supreme Court in th…

Acc Ltd ( Formerly Known As the Associates Cement Companies Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

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

ITA 4669/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Feb 2023AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 145A

…ein it is held that amendment brought by Finance Act 2012 is not prospective in nature. (i) CIT v. Puja Prints [2014] 360 ITR 697 (Bombay) (ii) Relevant extracts from explanatory memorandum to Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT [2021] 191 ITD 555 (Surat-Trib.) (iv) Ranchodbhai C. Patel v. ITO [2021] 186 ITD 523 (Surat-Trib.) 56. During the course of appellate hearing, the Ld. DR has relied upon finding given by lower authorities. With reference to reliance placed by the LD. AR on the decision of Puja Prints (supra), Ld. DR has argued that in view of decision of Hon'ble Supreme Court in th…

Addl.C.I.T. Ltu, Mumbai vs. Acc Ltd., Mumbai

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

ITA 4556/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Feb 2023AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 145A

…rospective in nature. (i) CIT v. Puja Prints [2014] 360 ITR 697 (Bombay) (ii) Relevant extracts from explanatory memorandum to Finance Act, 2012 (iii) Virendra Natwarlal Jariwala v. DCIT [2021] 191 ITD 555 (Surat-Trib.) (iv) Ranchodbhai C. Patel v. ITO [2021] 186 ITD 523 (Surat-Trib.) 56. During the course of appellate hearing, the Ld. DR has relied upon finding given by lower authorities. With reference to reliance placed by the LD. AR on the decision of Puja Prints (supra), Ld. DR has argued that in view of decision of Hon'ble Supreme Court in the case of Pushpadevi M. Jatia V. M. L. Wadhawn 1987 AIR 1748, if e…

Mukeshbhai Ramubhai Ahir, Surat vs. ITO, Ward-1(3) (3), Surat

In the result, the appeal of the assessee is allowed

ITA 1652/AHD/2017[2012-13]Status: DisposedITAT Surat21 Jun 2021AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Mukeshbhai Ramubhai Ahir Ito, Ward-1(3)(3), 49,-B, Ambanagar, Room No. 603, 6Th Floor, Vs B/H Kapadia Health Club, Aayakar Bhavan, Majura Bhatar, Surat-395002. Gate, Surat. Pan : Aqqpa1546H Applicant Respondent

Section 147Section 254(1)Section 54B

…, we allow the ground No. 1 raised by the assessee. No contrary facts or law is brought to our notice to take other view.” 10. We further find that following the aforesaid order, similar order was passed in Ranchodbhai C. Patel & Rakshaben (supra) reported in 186 ITD 523. Thus, considering the aforesaid factual and legal discussion and keeping in view the binding decision of jurisdictional High Court in Gauranginiben S. Sodhan (supra) and Hon’ble Bombay High Court in CIT v/s Pooja Prints (supra) and decision of this combination as referred above and respectively following the same, the ground no.2 raised by asses…