Gyan Chand Batra v. ITO

133 TTJ 482Income Tax Appellate Tribunal2010#16307 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2016 to 2023.

Also reported as

29 Taxmann.com 11

Judgments citing Gyan Chand Batra v. ITO

Pragya Saxena, Bhopal vs. PCIT-1, Bhopal

In the result, this appeal of assessee is dismissed

ITA 126/IND/2022[2012-13]Status: DisposedITAT Indore03 Feb 2023AY 2012-13

Bench: Shri Chandra Mohan Garg & Shri B.M. Biyaniassessment Year: 2012-13 Smt. Pragya Saxena Pr. Cit-1 बनाम/ Bhopal Bhopal Vs. (Appellant / Assessee) (Respondent / Revenue) Pan: Awfps 9685 L Assessee By Shri S.S. Deshpandey, Ar Revenue By Shri P.K. Mishra, Cit-Dr Date Of Hearing 18.11.2022 Date Of Pronouncement 03.02.2023

Section 143(3)Section 148Section 263Section 54F

…on” of Rs. 58,66,100/- fixed u/s 50C is relevant qua the calculation of capital gain u/s 48, but certainly not for computing exemption u/s 54F. In support of this, Ld. AR also relied upon the decision of ITAT, Jabalpur Bench in Gyan Chand Batra Vs. ITO (2010) 133 TTJ 482 dated 13.08.2010. Therefore, according to Ld. AR, the exemption u/s 54F has to be computed by adopting “actual consideration” of Rs. 42,00,000/- and not on the basis of“deemed consideration” of Rs. 58,66,100/- and looked from that angle, ultimately there is neither any error inassessment-order nor any prejudice is caused to the revenue. 12. With…

Sh. Raminder Singh, Mohali vs. Income Tax Officer, Ward-6(2), Mohali

The appeal of the assessee stands partly allowed

ITA 1270/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh15 Jan 2021AY 2015-16

Bench: Shri Sanjay Garg & Smt.Annapurna Guptaआयकर अपील सं./ Ita No.1270/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri A.K. Khanna, Add. CIT

Section 133(6)Section 250(6)Section 50CSection 54Section 54F

…new asset and allowable as per law. 14. Be that as it may,the issue stands covered in favour of the assessee by the consistent decisions of the ITAT in the following cases as cited by the Ld.Counsel for the assessee before us: Gyan Chand Batra vs ITO (2010) 133 TTJ 482(Jp) Nandlal Sharma vs ITO (2015) 122 DTR 404(Jp) ITO vs Sh Raj Kumar Parashar ITA No.11/Jp/2016 dt:28/09/2017. 15. The Ld.DR was unable to distinguish the said cases nor was any contrary decision of the High court/Supreme court brought to our notice. 16. This ground of appeal is therefore allowed in above terms. 17. No arguments were raised vis…

Sunil Miglani, Ghaziabad vs. DCIT, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 5829/DEL/2016[2009-10]Status: DisposedITAT Delhi02 Mar 2020AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblesunil Miglani Vs Dcit Kj-2, Kavi Nagar Central Circle New Delhi Ghaziabad (Appellant) (Respondent)

Section 50CSection 54Section 54FSection 54F(1)(a)Section 54F(1)(b)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sunil Miglani Vs DCIT KJ-2, Kavi Nagar Central Circle New Delhi Ghaziabad (APPELLANT) (RESPONDENT) Appellant by Sh. Vanshita Taneja, Adv Respondent by Sh. H. K. Choudhary CIT DR Date of Hearing 19.02.2020 Date of Pronouncement 02.03.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 20/01/2016 passed by CIT(A)-IV, Kanpur, for Assessment Year 2009-10. 2. The grounds of appeal are as under:- “1. That on the fac…

Anita Miglani, Ghaziabad vs. DCIT, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 5828/DEL/2016[2009-10]Status: DisposedITAT Delhi17 Feb 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Ms. Vanshika Taneja, AdvFor Respondent: Shri Amit Jain, Sr.D.R

Section 143Section 143(3)Section 153ASection 50CSection 54Section 54FSection 54F(1)(a)Section 54F(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.5828DEL/2016 Assessment Year 2009-10 Anita Miglani, v. DCIT, Central Circle, KJ-2, Kavi Nagar, Ghaziabad. Ghaziabad. TAN/PAN: AAVPM0623N (Appellant) (Respondent) Appellant by: Ms. Vanshika Taneja, Adv. Respondent by: Shri Amit Jain, Sr.D.R. Date of hearing: 10 02 2020 Date of pronouncement: 17 02 2020 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the Assessee against the impugned order dated 20.10.2016, passed by Ld. Commission…

Smt. Anita Miglani, Ghaziabad vs. ITO, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 2235/DEL/2016[2009-10]Status: DisposedITAT Delhi18 Nov 2019AY 2009-10

Bench: Ms Suchitra Kamble & Shri O. P. Meena

Section 142(1)Section 143(2)Section 50CSection 54Section 54FSection 54F(1)(a)

…1 I.T.A No. 2235/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A NO. 2235/Del/2016 (A.Y 2009-10) Anita Miglani, Vs ITO, KJ-2, Kavi Nagar, Ghaziabad. Ward – 1(1), Gaziabad (AAVPM 0623 N) (APPELLANT) (RESPONDENT) Appellant by Shri Ajay Wadhwa, Adv. Ms. Vanshika Taneja, Adv. Respondent by Shri Ragni Handa, C.A. Shri Surendra Pal, Sr. D.R Date of Hearing 14.11.2019 Date of Pronouncement 18.11.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 29.03.2…

R.Srinivasan -HUF, Chennai vs. ITO, Trichy

ITA 1005/CHNY/2015[2008-09]Status: DisposedITAT Chennai15 Jul 2016AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. M. Narayanan, C.AFor Respondent: Shri. P. Radhakrishnan, IRS, JCIT

Section 143(1)Section 143(2)Section 143(3)Section 16A(5)Section 54F

…net consideration has to be invested in the Residential property but not the deeming value being fiction. The ld. Authorised Representative relied on the decisions of Prakash Karnawat vs. ITO, (2011) 16 taxmann.com 357(jp), Gyan Chand Batra vs. ITO, (2010) 133 TTJ 482 (JP), Nand Lal Sharma vs. ITO (2015) 61 taxmann. com 271 (Jaipur-Trib), ACIT, Kanpur vs. M/s. The Upper India Chamber of Commerce, in ITA No.601/LKW/2011 in assessment year 2008-2009, dated 05.11.2014, Lucknow Bench and Subash Chand vs. ACIT in ITA Nos. 571 to 573/Chandi/2011, dated 28.11.2011, Chandigarh Bench. We :- 8 -: considered the Co-…