(i) Ms. Moturi Lakshmi v. ITO

258 Taxmann 10High Court#24180 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 54 Section 54F

Judgments citing (i) Ms. Moturi Lakshmi v. ITO

DEPUTY COMMISSIONER OF INCOME TAX, NON-CORPORATE CIRCLE 7(1), CHENNAI vs. VELLORE SUBRAMANIAN SARAVANAN, CHENNAI

In the result, appeal filed by the Re

ITA 1132/CHNY/2023[2015]Status: DisposedITAT Chennai25 Mar 2025

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Ms. Anita, Addl. CIT

Section 54F

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ,चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.1132/Chny/2023 & CO No. 18/Chny/2024 िनधा"रणवष"/Assessment Year: 2015-16 v. The DCIT, Vellore Subramanian- Non-Corporate Circle -7(1), Saravanan, Chennai. S1, Dattatrya Apartments, 25, Giri Road, T.Nagar, Chennai – 600 017. [PAN:AAWPS3926R] (अपीलाथ"/Appellant) (Respondent/Cross Objector) Department by : Ms. Anita, Addl. CIT Assessee by : Mr. D. Anand, Ad…

DY COMMISSIONER OF INCOME TAX-24(1), MUMBAI vs. BHAVESH SURENDRA SHAH, MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 998/MUM/2022[2018-19]Status: DisposedITAT Mumbai22 Sept 2022AY 2018-19

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.998/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2018-19) Acit-24(1) बिधम/ Bhavesh Surendra Shah Room No.601, Piramal 34/P, Laxmi Industrial Vs. Chambers, Jeejeebhoy Estate, New Link Road, Lane, Lalbaug, Parel, Andheri-W, Mumbai- Mumbai-400012. 400058. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaeps0265M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Mr. Dalpat Shah Revenue By: Mr. Chetan Kacha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 01/09/2022 घोषणा की तारीख /Date Of Pronouncement: 22/09/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 12.03.2022 For Ay. 2018-19. 2. The Grounds Of Appeal Of The Revenue Reads As Under: - “1. Whether On The Facts & In The Circumstances & In Law, The Ld. Cit(A) Erred In Allowing Deduction U/S 54(1) Of Rs.2,29,33,659/- Of The I. T. Act, 1961. 2. Whether On The Facts & In The Circumstances & In Law, The Ld. Cit(A) Erred In Not Appreciating The Fact That The Assessee Is Eligible For Deduction U/S 54(1) Of The I. T. Act, 1961 Provided The Assessee Invests In A New Capital Asset Within A Period Of One Year Before Or Two Years After The Date Transfer Of Old House, The Taxpayer Should Acquire Another Residential House Or Should Construct A Residential House Within A Period Of Three Years From The Date Of Transfer Of The Old House.

For Appellant: Mr. Dalpat ShahFor Respondent: Mr. Chetan Kacha (Sr. AR)

Section 54Section 54(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.998/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2018-19) ACIT-24(1) बिधम/ Bhavesh Surendra Shah Room No.601, Piramal 34/P, Laxmi Industrial Vs. Chambers, Jeejeebhoy Estate, New Link Road, Lane, Lalbaug, Parel, Andheri-W, Mumbai- Mumbai-400012. 400058. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAEPS0265M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Mr. Dalpat Shah Revenue by: Mr. Chetan Kacha (Sr. AR) सुनवाई की तारीख / Date of Hearing: 01/09/2022 घोषणा की तारी…

ANIRUDDH RINKI GANDHI,BARODA vs. DCIT (INTL. TAXN), BARODA

In the result, the appeal of the assessee is allowed

ITA 321/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2015-16

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarassessment Year :2015-16 Aniruddhrinki Gandhi Dcit (Intl.Taxn.) 14, Vaikunh Apartment Vs Baroda. Laxminarayan Co-Op. Society Gotri Road, Baroda. Pan : Bbnpg 1052 P अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri Manish J. Shah, Advocate Revenue By : Shri V.K.Singh, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 23/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 28/02/2022 आदेश/O R D E R Per T.R. Senthil Kumar: This Appeal Is Filed By The Assessee Against Order Dated 21.01.2019 Passed By Ld.Commissioner Of Income-Tax (Appeals)-13, Ahmedabad [For Short “Ld.Cit(A)] In Appeal No.Cit(A)- 13/Intl.Taxn./Ahd/75/2017-18 Relating To The Assessment Year 2015-16. 2. Assessee’S Grounds Of Appeal Are As Follows:

For Appellant: Shri Manish J. Shah, AdvocateFor Respondent: Shri V.K.Singh, Sr.DR

Section 139Section 54

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2015-16 AniruddhRinki Gandhi DCIT (Intl.Taxn.) 14, Vaikunh Apartment Vs Baroda. Laxminarayan Co-op. Society Gotri Road, Baroda. PAN : BBNPG 1052 P अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri Manish J. Shah, Advocat…