Hemachand and Hirachand Shah v. CIT(Guj)

206 ITR 55Reported decision#13734 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2022.

Judgments citing Hemachand and Hirachand Shah v. CIT(Guj)

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 953/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 952/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2022AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 951/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2022AY 2008-09

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 620/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 619/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2022AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 618/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 May 2022AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 617/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2022AY 2008-09

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…h (Kar) 164 ITR 41 G. Venkataswami Naidu & Co Vs. CIT (SC) 35 ITR 594. Agriculturist purchasing lands in a series of transactions and selling them within a reasonably short period - Adventure in the nature of trade. Hemachand and Hirachand Shah Vs. CIT(Guj) 206 ITR 55 Land purchased had potentiality of being developed into building site - No agricultural operations were carried out on land by the assessee - Adventure in the nature of trade. Badrilal Bholaram Vs. CIT (MP) 139 ITR 207 CIT Vs. B.Narasimha Reddy (Kar) 150 ITR 347 CIT Vs. M.Krishna Rao (AP) 120 ITR 101. 7. Considering the facts and circumstances…

Hemachand and Hirachand Shah v. CIT(Guj) (206 ITR 55) — Cited in 7 Judgments | BharatTax