ITO v. Aditya Narain Verma (HUF)

88 Taxmann.com 840Income Tax Appellate Tribunal2017#13140 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2018 to 2026.

Also reported as

187 TTJ 476

Sections most often in play

Section 1961 Section 139(1) of Income Tax Act Section 143(3)Section 143(3) of Income Tax Act Section 22 of Income Tax Act Section 36(1)(va) of Income Tax Act Section 43CA of Income Tax Act Section 50C

Issues it is cited on

date of transfer section 50c section 50 section 56(2)fair market value section 56 transfer prescribed company document section 143(3)total income

Judgments citing ITO v. Aditya Narain Verma (HUF)

Sanjeev Kumar Saxena, Lucknow vs. ITO-3(4), Lucknow -New, Lucknow

In the result, the appeal is partly allowed for statistical purposes

ITA 99/LKW/2025[2015-16]Status: DisposedITAT Lucknow30 Jan 2026AY 2015-16

Bench: Shri Anadee Nath Misshra

Section 127Section 143(2)Section 143(3)Section 56(2)(vii)

…I.T.A. No.99/Lkw/2025 Assessment Year:2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.99/Lkw/2025 Assessment Year:2015-16 Sanjeev Kumar Saxena, Vs. Income Tax Officer-3(4), A-1, Shalimar Courtyard, Lucknow-New Near Tarikhana Rly Crossing Sitapur Road, Lucknow-226022 PAN:ADQPS7532Q (Appellant) (Respondent) Appellant by Shri Swaran Singh, C.A. Respondent by Shri Amit Kumar, Addl. CIT (D.R.) O R D E R (A) This appeal vide I.T.A. No.99/Lkw/2025 has been filed by the assessee for assessment year 2015-16 against impugned ap…

Sachin Vasant Masurkar, Mumbai vs. DCIT, Aayakar Bhawan, Mumbai

ITA 2060/MUM/2025[2018-19]Status: DisposedITAT Mumbai26 Aug 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सुं./Ita No.2060/Mum/2025 (धििाारण वर्ा / Assessment Year: 2018-2019) Sachin Vasant V/S. Dcit Circle 16(3), Masurkar Mumbai बिाम Office No. 104, 201, 1St Aayakar Bhawan, Mumbai Floor, National 400002 Insurance Building Dn Road, Mumbai G.P.O., Mumbai 400001 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Afwpm9401L .. Appellant/अपीलाथी Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Nishit Gandhi राजस्व की ओर से /Revenue By: Shri Aditya M. Rai- Sr Dr 18.07.2025 स िवाई की िारीख / Date Of Hearing घोर्णा की िारीख/Date Of Pronouncement 26.08.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 28.01.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2018-2019. 2. The Assessee Has Raised The Following Grounds In This Appeal. “1. Natural Justice

For Appellant: Shri Nishit GandhiFor Respondent: Shri Aditya M. Rai- SR DR

Section 250Section 270Section 354Section 56(2)(x)

…आयकर अपीलीय न्यायाधिकरण न्यायपीठ, म ुंबई| IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आयकर अपील सुं./ITA No.2060/MUM/2025 (धििाारण वर्ा / Assessment Year: 2018-2019) Sachin Vasant v/s. DCIT Circle 16(3), Masurkar Mumbai बिाम Office No. 104, 201, 1st Aayakar Bhawan, Mumbai Floor, National 400002 Insurance Building DN Road, Mumbai G.P.O., Mumbai 400001 स्थायी लेखा सुं./जीआइआर सुं./PAN/GIR No: AFWPM9401L .. Appellant/अपीलाथी Respondent/प्रधिवादी धििााररिी की ओर से /Assessee by: Shri Nishit Gandhi राजस्व की ओर से /R…

Deputy Commissioner of Income Tax, Central Circle, Hubballi vs. Smt. Sheela Prasannakumar, Chitradurga

In the result, the appeal filed by the assessee is allowed

ITA 1464/BANG/2024[2018-19]Status: DisposedITAT Bangalore20 Dec 2024AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Ms. Nandini Das, CIT(DR)(ITAT), Bengaluru

Section 132Section 143(2)Section 153BSection 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos. and Assessment Year Appellant Respondent ITA No.1463/Bang/2024 2018-19 DCIT, Central Circle, Hubballi. Shri. Gowdara M. Lingaraju, Partner: Sri Prasanna Traders, APMC Yard, Bheemsamudra, Chitradurga, Karnataka - 577 520. PAN: ΑΕΥPM 5850 Q ITA No.1464/Bang/2024 2018-19 -do- Smt. Sheela Prasannakumar M/s. Sri Prasanna traders, APMC Yard, Bheemsamudra, Chitradurga, Chitradurga - 577 520, Karnataka. PAN: ACXPP4532 В Revenue by Assessee by : Ms. Nandini Das, C…

ACIT, Circle- 2(2), New Delhi vs. Ansal Properties and Infrastructure Pvt. Ltd., New Delhi

In the result, both the appeals of the assessee as well as the revenue are partly allowed for statistical purposes

ITA 3170/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Jan 2024AY 2015-16

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usansal Properties & Vs. Acit, Infrastructure Pvt. Ltd, Circle-2(2), 115, Ansal Bhawan, New Delhi 16, Kg Marg, New Delhi (Appellant) (Respondent) Pan: Aaaca0006D Acit, Vs. Ansal Properties & Circle-2(2), Infrastructure Pvt. Ltd, New Delhi 115, Ansal Bhawan, 16, Kg Marg, New Delhi (Appellant) (Respondent) Pan: Aaaca0006D Assessee By : Shri R S. Singhvi, Adv Shri Satyajeet Goel, Adv Revenue By: Shri Zafarul Haque Tanweer, Cit Dr Date Of Hearing 18/01/2024 Date Of Pronouncement 31/01/2024

For Appellant: Shri R S. Singhvi, AdvFor Respondent: Shri Zafarul Haque Tanweer

Section 22Section 36(1)(va)Section 43C

…as not followed, therefore, addition of Rs.6,38,41,629/- was not sustainable. 5.2 That on facts and circumstances of the case and in law, the CIT(A) has erred in not following the binding decision of ITAT Delhi Bench in ITO v. Aditya Narain Verma (HUF) (2017) 187 TTJ 476. 6.1 That on facts and circumstances of the case and in law, the CIT(A) has erred in sustaining the addition of Rs.1,89,54,323/- in respect of revenue from windmill. 6.2 Without prejudice, on facts and circumstances of the case and in law, the CIT(A) has erred in taking gross revenue from windmill and not considering expenses incurred against it.…

Ansal Properties and Infrastructure Pvt. Ltd., New Delhi vs. ACIT, Circle- 2(2), New Delhi

In the result, both the appeals of the assessee as well as the revenue are partly allowed for statistical purposes

ITA 2549/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Jan 2024AY 2015-16

For Appellant: Shri R S. Singhvi, AdvFor Respondent: Shri Zafarul Haque Tanweer

Section 22Section 36(1)(va)Section 43C

Purvanchal Construction Works Pvt. Ltd., Delhi vs. DCIT, Circle- 20(1), New Delhi

Accordingly, appeal filed by the assessee is allowed for statistical purposes

ITA 719/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Nov 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing) Purvanchal Construction Works Pvt Ltd, Vs. Dcit, C/O. Ravi Gupta, Advocate, E-6A, Circlwe-20(1), Kailash Colony, New Delhi New Delhi Pan: Aaacp4848A (Appellant) (Respondent)

For Appellant: Shri Ruchesh Sinha, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR

Section 143(3)Section 43CSection 50C

…s the addition is deserves to be deleted as the entire proceedings are vitiated. According to him, the ld AO is duty bound to refer the matter to Valuation Cell. He relied upon the decision of the coordinate bench in case of ITA Vs. Aidtya Narain Verman (HUF) 88 Taxmann.com 840 for the reason that in that particular cased the non compliance by the ld AO of referring the matter to the Valuation Officer was held to be invalid. He further referred to the decision of the Mumbai Bench of ITAT in case of Md Ilyas Ansari Vs. ITO 123 Taxmann.com 122 wherein, it was held that addition is deserves to be quashed if the matt…

M/S North Shore Technologies Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6830/DEL/2015[2011-12]Status: DisposedITAT Delhi13 Feb 2020AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Piyush Kaushik, AdvFor Respondent: Ms. Nidhi Sharma, Sr.D.R

Section 10ASection 143(3)Section 144CSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.6830/DEL/2015 Assessment Year 2011-12 North Shore Technologies Pvt. v. ITO, Ward-13(3), Ltd., New Delhi. H-9, Hauz Khas, New Delhi. TAN/PAN: AAACN 9477H (Appellant) (Respondent) Appellant by: Shri Piyush Kaushik, Adv. Respondent by: Ms. Nidhi Sharma, Sr.D.R. Date of hearing: 25 11 2019 Date of pronouncement: 13 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 15.09.2015, pa…

Dipankar Manoranjan Mitra, Nashik vs. Income-Tax Officer, Nashik

ITA 1407/PUN/2017[2012-13]Status: DisposedITAT Pune14 Aug 2018AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Sanket JoshiFor Respondent: Shri Achal Sharma

Section 143(3)Section 148Section 50CSection 50C(2)

…आयकर अऩीऱीय अधधकरण “एक-सदस्य मामऱा” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.1407/PUN/2017 यनधाारण वषा / Assessment Year : 2012-13 Shri Dipankar Manoranjan Mitra, 9, Thakker Retreat, Gangapur Road, Nashik – 422013 PAN : AFXPM7776H .......अऩीऱाथी / Appellant बनाम / V/s. The Income Tax Officer, Ward – 1(4), Nashik ……प्रत्यथी / Respondent Assessee by : Shri Sanket Joshi Revenue by : Shri Achal Sharma सुनवाई की त…