Goutham Constructions Co. v. ITO

39 Taxmann.com 181Reported decision2013#9041 most cited

What is Goutham Constructions Co. v. ITO authority for?

The transfer of agricultural land, even if converted, is outside the purview of capital gains tax if agricultural activities continued until the date of transfer, as it falls within the definition of agricultural land under section 2(14)(iii) of the Income Tax Act.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2024.

Also referred to as

Goutham Constructions Co. v. ITO · section 2(14)(iii) · agricultural land · capital gains tax · transfer of capital asset · income outside capital gains · nature of trade

Issues it is cited on

section 2(14)(iii)(b)section 2(14)(iii)(a)section 96section 2(14)(iii)section 2(47)(v)section 53jdaright to receiveclarificatory amendmentsection 2(14)section 2(47)transfer of capital asset

Judgments citing Goutham Constructions Co. v. ITO

Income Tax Officer, Koramangala Bangalore vs. Nadakrishna Thimmaiah, Bangalore

ITA 653/BANG/2023[2007-08]Status: DisposedITAT Bangalore28 Feb 2024AY 2007-08

Bench: Shri Chandra Poojari & Smt. Madhumita Roy

For Appellant: Shri Bharath R., A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 139(1)Section 142(1)Section 143(2)Section 153A

…ITA Nos.130/Bang/2023 M/s. SPR Spirits Pvt. Ltd., Bangalore ITA No.653/Bang/2023 Nadakrishna Thimmaiah, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.130/Bang/2023 Assessment Year: 2007-08 M/s. SPR Spirits Private Limited (Formerly known as SPR Group Holdings Pvt. Ltd.) No.F-113, 2CD, Central Chambers 2nd Floor, 2nd Main, Gandhinagar Bengaluru 560 009 Karnataka PAN NO: AAECS2377M APPELLANT DCIT Vs. Central Circle-1(3) Bengaluru RESPONDENT ITO Ward-5(2)(1) Bengaluru APPELLANT ITA Nos.653/Bang/2023…

M/S. Spr Spirits Private Limited (Formerly Known As Spr Group Holdings Private Limited), Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

ITA 130/BANG/2023[2007-2008]Status: DisposedITAT Bangalore28 Feb 2024AY 2007-2008

Bench: Shri Chandra Poojari & Smt. Madhumita Roy

For Appellant: Shri Bharath R., A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 139(1)Section 143(2)Section 153A

…ITA Nos.130/Bang/2023 M/s. SPR Spirits Pvt. Ltd., Bangalore ITA No.653/Bang/2023 Nadakrishna Thimmaiah, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.130/Bang/2023 Assessment Year: 2007-08 M/s. SPR Spirits Private Limited (Formerly known as SPR Group Holdings Pvt. Ltd.) No.F-113, 2CD, Central Chambers 2nd Floor, 2nd Main, Gandhinagar Bengaluru 560 009 Karnataka PAN NO : AAECS2377M APPELLANT DCIT Vs. Central Circle-1(3) Bengaluru RESPONDENT ITO Ward-5(2)(1) Bengaluru APPELLANT ITA Nos.653/Bang/2023…

Shri M. Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle - 1(3), Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1036/BANG/2019[2006-07]Status: DisposedITAT Bangalore20 Apr 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1035 & 1036/Bang/2019 Assessment years : 2007-08 & 2006-07 Shri M. Thimmegowda, Vs. The Deputy Commissioner # F-113, Central Chambers, of Income Tax, 2-C & D, 2nd Floor, 2nd Main, Central Circle 1(3), Gandhinagar, Bengaluru. Bengaluru – 560 009. PAN: ACYPT 2499N APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronouncement : 20.04.2022 O R D E R Pe…

Shri M. Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle - 1(3), Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1035/BANG/2019[2007-08]Status: DisposedITAT Bangalore20 Apr 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1035 & 1036/Bang/2019 Assessment years : 2007-08 & 2006-07 Shri M. Thimmegowda, Vs. The Deputy Commissioner # F-113, Central Chambers, of Income Tax, 2-C & D, 2nd Floor, 2nd Main, Central Circle 1(3), Gandhinagar, Bengaluru. Bengaluru – 560 009. PAN: ACYPT 2499N APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronouncement : 20.04.2022 O R D E R Pe…

Late Smt.K.Leelavathy, by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 755/BANG/2019[2009-10]Status: DisposedITAT Bangalore18 Apr 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K.Leelavathy by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 754/BANG/2019[2008-09]Status: DisposedITAT Bangalore18 Apr 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K>Leelavathy by L/R Shri.M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 753/BANG/2019[2007-08]Status: DisposedITAT Bangalore18 Apr 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K.Leelavathy by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 752/BANG/2019[2006-07]Status: DisposedITAT Bangalore18 Apr 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

DCIT, New Delhi vs. M/S. Kushal Infraproject Industries India Ltd., New Delhi

ITA 5460/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Dec 2019AY 2011-12

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

Kaushal Infraproject Industries India Ltd., New Delhi vs. DCIT, New Delhi

ITA 5348/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Dec 2019AY 2011-12

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

Kaushal Infraproject Industries India Ltd., New Delhi vs. DCIT, New Delhi

ITA 4136/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

DCIT, New Delhi vs. M/S. Kushal Infraproject Industries India Ltd., New Delhi

ITA 2802/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

Goutham Constructions Co. v. ITO (39 Taxmann.com 181) — Cited in 12 Judgments | BharatTax