ITO 205 Taxman 449 (Del) CIT v. Eagle Theater

62 ITR 657Reported decision#21165 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

legal expensessection 24(b)house property incomesection 33cost of improvementshort term capital gainssection 48interest u/s 234ashort term capital gainlong term capital gainsconcealment of incomesection 234a

Judgments citing ITO 205 Taxman 449 (Del) CIT v. Eagle Theater

Shri Bhagwanbhai Ranchhodbhai Makwana, Ahmedabad vs. The Income Tax Officer, Ward-5(1)(2), Ahmedabad

Appeal is dismissed

ITA 1076/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R
Section 234ASection 250Section 271(1)(c)Section 69

…364 (Mad.) V. LAKSHMIREDDY Vs. INCOME TAX OFFICER 359 ITR 644 (Mad) CIT v/s. Spencers & Co. Ltd. 132TTJ 468 (Mum) Ms. Neeta A Patel v/s. ITO 205 Taxman 449 (Del) CIT V/s. Eagle Theater 137 TTJ 307 (Del) Praveen Gupta v/s. Assistant commissioner of Income Tax. 62 ITR 657 (GUG) CIT vs. Anilaben Upendra Shah 2 79 ITR 552 (Guj) CIT vs. Jindas Panchand Gandhi 4.4. The facts of the case and the submissions are considered. The AO has mainly rejected the claim of the assessee on the ground that all these payments were made before 15.04.2008 the date on which sale deed was executed and the assessee has not furnished any a…

Late Bhagwatsinh Jibhubhai Chavda)L/H.Bhaktiben Bhagwatsinh Chavda, Ahmedabad vs. ITO, Ward-5(1)(2), Ahmedabad

Appeal is dismissed

ITA 1075/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R
Section 234ASection 250Section 271(1)(c)Section 69

…364 (Mad.) V. LAKSHMIREDDY Vs. INCOME TAX OFFICER 359 ITR 644 (Mad) CIT v/s. Spencers & Co. Ltd. 132TTJ 468 (Mum) Ms. Neeta A Patel v/s. ITO 205 Taxman 449 (Del) CIT V/s. Eagle Theater 137 TTJ 307 (Del) Praveen Gupta v/s. Assistant commissioner of Income Tax. 62 ITR 657 (GUG) CIT vs. Anilaben Upendra Shah 2 79 ITR 552 (Guj) CIT vs. Jindas Panchand Gandhi 4.4. The facts of the case and the submissions are considered. The AO has mainly rejected the claim of the assessee on the ground that all these payments were made before 15.04.2008 the date on which sale deed was executed and the assessee has not furnished any a…

Bhaktiben Bhagwatsinh Chavda, (L/H of Late Bhagwatsinh J Chavda), Ahmedabad vs. ITO, Ward-14(2), Ahmedabad

Appeal is dismissed

ITA 511/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R
Section 234ASection 250Section 271(1)(c)Section 69

…364 (Mad.) V. LAKSHMIREDDY Vs. INCOME TAX OFFICER 359 ITR 644 (Mad) CIT v/s. Spencers & Co. Ltd. 132TTJ 468 (Mum) Ms. Neeta A Patel v/s. ITO 205 Taxman 449 (Del) CIT V/s. Eagle Theater 137 TTJ 307 (Del) Praveen Gupta v/s. Assistant commissioner of Income Tax. 62 ITR 657 (GUG) CIT vs. Anilaben Upendra Shah 2 79 ITR 552 (Guj) CIT vs. Jindas Panchand Gandhi 4.4. The facts of the case and the submissions are considered. The AO has mainly rejected the claim of the assessee on the ground that all these payments were made before 15.04.2008 the date on which sale deed was executed and the assessee has not furnished any a…

Shri Bhagwanbhai R. Makwana, Ahmedabad vs. The Income Tax Officer, Ward-14(2), Ahmedabad

Appeal is dismissed

ITA 2281/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R
Section 234ASection 250Section 271(1)(c)Section 69

…364 (Mad.) V. LAKSHMIREDDY Vs. INCOME TAX OFFICER 359 ITR 644 (Mad) CIT v/s. Spencers & Co. Ltd. 132TTJ 468 (Mum) Ms. Neeta A Patel v/s. ITO 205 Taxman 449 (Del) CIT V/s. Eagle Theater 137 TTJ 307 (Del) Praveen Gupta v/s. Assistant commissioner of Income Tax. 62 ITR 657 (GUG) CIT vs. Anilaben Upendra Shah 2 79 ITR 552 (Guj) CIT vs. Jindas Panchand Gandhi 4.4. The facts of the case and the submissions are considered. The AO has mainly rejected the claim of the assessee on the ground that all these payments were made before 15.04.2008 the date on which sale deed was executed and the assessee has not furnished any a…

ITO 205 Taxman 449 (Del) CIT v. Eagle Theater (62 ITR 657) — Cited in 4 Judgments | BharatTax