ITO v. Upkar Retail (P.) Ltd.

171 ITD 626Income Tax Appellate Tribunal2018#18494 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2018 to 2025.

Also reported as

94 Taxmann.com 450

Sections most often in play

Section 54FSection 142(1)Section 143(3)Section 133(6)Section 250Section 54BSection 54CSection 54D

Issues it is cited on

section 54f(1)long-term capital assetdate of transfersection 54fsection 54section 32section 115jsection 234blong term capital gainsection 115section 11section 25

Judgments citing ITO v. Upkar Retail (P.) Ltd.

Kusum Sahgal, Gurugram vs. ACIT, Circle-19(2), Delhi

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

ITA 341/DEL/2025[2016-17]Status: DisposedITAT Delhi21 Nov 2025AY 2016-17

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2016-17 Kusum Sahgal, Through Lr Shri Vs. Acit, Circle-19(2), Viney Sagar Sahgal, New Delhi Mg-2002, The Magnolias, Golf Course Road Dlf Phase-V, Gurugram, 122 002 Haryana Pan :Aatps3766J (Appellant) (Respondent)

Section 133(6)Section 142(1)Section 143(2)Section 250Section 54BSection 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2016-17 Kusum Sahgal, Through LR Shri Vs. ACIT, Circle-19(2), Viney Sagar Sahgal, New Delhi MG-2002, The Magnolias, Golf Course Road DLF Phase-V, Gurugram, 122 002 Haryana PAN :AATPS3766J (Appellant) (Respondent) Assessee by Shri Sanjay Kumar Jain, CA & Shri Saurav Jain, Advs. Department by Shri Kailash Dan Ratnoo, CIT(DR) Date of hearing 28.08.2025 Date of pronouncement 21.11.2025 ORDER PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the…

Income Tax Officer, Mumbai vs. Sheriar Phirojsha Irani, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 2835/MUM/2024[2018-19]Status: DisposedITAT Mumbai27 Sept 2024AY 2018-19

Bench: Shri. Om Prakash Kant & Shri. Sandeep Singh Karhail

For Appellant: Shri Anuj KisandwalaFor Respondent: Shri. Ashok Kumar Ambastha Sr. DR
Section 143Section 143(3)Section 250Section 54F

…s to be followed. The Ld. Counsel of the assessee relied on the decision of the Hon'ble Supreme Court in the case of CIT v. Vegetable Products Ltd. 119731 88 ITR 192. Further, the Tribunal in the case of ITO v. Upkar Retail (P.) Ltd. [2018] 94 taxmann.com 450/171 ITD 626 ITAT 'B' Bench Ahmedabad [ITA No. 2237/Ahd/2014] relying on the decision of the Hon'ble Supreme Court in the case of Vegetable Products Ltd. (supra), which was followed by the Tribunal in the case of Tej International (P) Ltd. v. Dy. CIT [2000] 69 TTJ 650 (Delhi) held that in case of conflict in the decision of the non-jurisdictional High Court,…

Shweta Singh, Mumbai vs. ITO-Ward 33(3)(2), Mumbai

In the result, the appeal by the assessee is allowed

ITA 3528/MUM/2023[2013-14]Status: DisposedITAT Mumbai21 Mar 2024AY 2013-14

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Vipul JoshiFor Respondent: Shri Manoj Kumar
Section 250Section 54F

…s to be followed. The Ld. Counsel of the assessee relied on the decision of the Hon'ble Supreme Court in the case of CIT v. Vegetable Products Ltd. 119731 88 ITR 192. Further, the Tribunal in the case of ITO v. Upkar Retail (P.) Ltd. [2018] 94 taxmann.com 450/171 ITD 626 ITAT 'B' Bench Ahmedabad [ITA No. 2237/Ahd/2014] relying on the decision of the Hon'ble Supreme Court in the case of Vegetable Products Ltd. (supra), which was followed by the Tribunal in the case of Tej International (P) Ltd. v. Dy. CIT [2000] 69 TTJ 650 (Delhi) held that in case of conflict in the decision of the non-jurisdictional High Court,…

Wealthy Sky Development Private Limited, Jaipur vs. Pr.CIT-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 15/JPR/2021[2016-17]Status: DisposedITAT Jaipur27 Jun 2022AY 2016-17
For Appellant: Shri Bhupendra Shah, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 143(3)Section 263Section 43(5)(d)Section 73Section 73(4)

…d. PCIT Jaipur – 1 in the case of DLF Commercial Developers Ltd. (35 Taxman.com 280 Delhi) is not tenable in law because the same is already distinguished following cases: - Asian Financial Services Ltd. 70 taxmann.com 9 (Calcutta) - Upkar Retail (P.) Ltd. 171 ITD 626 (Ahmedabad) - Magic Share Traders Ltd. 174 ITD 230 (Ahmedabad) - Sadhana Stocks & Securities (P.) Ltd. 168 ITD 499 (Kol) - Sucon India Ltd. 184 TTJ 713 (Del) - Vibha Goel 16 ITR(T) 418 (Chand) - Madanlal Ltd 51 SOT 188 (Kol) - Hiren Jaswantrai Shah 141 TTJ 851 (Ahd) - D & H Sechron Electrodes Pvt.Ltd. vs JCIT Range-1, Indore ITA No.62/Ind/2015 -…

Magic Share Traders Ltd., Ahmedabad vs. The Dy.CIT, Circle-2(1)(2), Ahmedabad

In the result, the assessee gets relief as claimed in Ground Nos

ITA 770/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad31 Oct 2018AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr

For Appellant: Shri S. N. Soparkar, A.R
Section 14ASection 28Section 43(5)Section 73

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 770/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13) Magic Share Traders Ltd. बनाम/ Deputy Commissioner of 101, Akashganga Building, Income Tax Vs. Nr. Gujarat College Road, Circle-2(1)(2), 1st Floor, Navjivan Trust Ellis Bridge, Ahmedabad - 380006 Building Office, Ashram Road, Ahmedabad - 380014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAECM9542L .. (अपीलाथ" /Appellant) (""यथ" / Respond…