Jaichander (supra). ITO v. Smt. Bala R. Venkitachalam

33 Taxmann.com 611Reported decision2013#14565 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2017 to 2021.

Issues it is cited on

section 54(1)section 54esection 55asection 54ecsection 13(2)long-term capital assetsection 53asection 53within four yearsfresh tangible materialsection 55circle rate

Judgments citing Jaichander (supra). ITO v. Smt. Bala R. Venkitachalam

Sh. Valmik Thapar, New Delhi vs. ACIT, New Delhi

Appeals are disposed of by this common order as indicated above

ITA 5767/DEL/2015[2007-08]Status: DisposedITAT Delhi11 Jun 2021AY 2007-08

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE HON’BLE JUSTICE P.P. BHATT, PRESIDENT AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Shri Valmik Thapar, Vs. ACIT, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. DCIT, M/s. R. N. Khanna & Company, CA, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi PAN: AACPT7098K (Appellant) (Respondent) ACIT, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi PAN: AACPT7098K (Appellant) (Respondent) Assessee by : Shri Salil Agarwal,…

ACIT, New Delhi vs. Sh. Valmik Thapar, New Delhi

Appeals are disposed of by this common order as indicated above

ITA 6726/DEL/2014[2010-11]Status: DisposedITAT Delhi11 Jun 2021AY 2010-11

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE HON’BLE JUSTICE P.P. BHATT, PRESIDENT AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Shri Valmik Thapar, Vs. ACIT, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. DCIT, M/s. R. N. Khanna & Company, CA, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi PAN: AACPT7098K (Appellant) (Respondent) ACIT, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi PAN: AACPT7098K (Appellant) (Respondent) Assessee by : Shri Salil Agarwal,…

Shri Valmik Thapar, New Delhi vs. DCIT, New Delhi

Appeals are disposed of by this common order as indicated above

ITA 6346/DEL/2014[2010-11]Status: DisposedITAT Delhi11 Jun 2021AY 2010-11

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE HON’BLE JUSTICE P.P. BHATT, PRESIDENT AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Shri Valmik Thapar, Vs. ACIT, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. DCIT, M/s. R. N. Khanna & Company, CA, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi PAN: AACPT7098K (Appellant) (Respondent) ACIT, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi PAN: AACPT7098K (Appellant) (Respondent) Assessee by : Shri Salil Agarwal,…

Arun Kumar B M, Bangalore vs. Income Tax Officer Ward-5(3)(5), Bangalore

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

ITA 667/BANG/2017[2013-14]Status: DisposedITAT Bangalore03 Nov 2020AY 2013-14

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.L.Bharath C.AFor Respondent: Sri.Priyadarshi Mishra, JCIT-DR
Section 143(3)Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.667/Bang/2017 : Asst.Year 2013-2014 Sri Arun Kumar B M The Income Tax Officer #37, I A Cross, Ward 5(3)(5) v. Udayaravi Veerappa Road Bengaluru. Hanumanthnagar Bangalore - 560 019. PAN : AHDPA9846L. (Appellant) (Respondent) Appellant by : Sri.L.Bharath C.A. Respondent by : Sri.Priyadarshi Mishra, JCIT-DR Date of Date of Hearing : 03.11.2020 Pronouncement : 03.11.2020 O R D E R Per George George K, JM : This appeal was originally disposed of by the ITAT vide its order dated 19.02.202…

Shri Balkrishna P.Trivedi, HUF, Ahmedabad vs. The CIT-III, Ahmedabad

In the result, appeal filed by the Revenue in ITA No

ITA 1225/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad31 Jan 2020AY 2008-09

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Roy

For Respondent: Shri Ritesh Parmar, CIT
Section 263Section 54B

…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 & SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 1225/Ahd/2013 & 997/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2008-09) Balkrishna P. Trivedi बनाम/ Commissioner of Income HUF Tax, Ahmedabad-III Vs. 10, SBI Soc., Opp. Ahmedabad Manekbaug Hall, & Ambawadi, Ahmedabad Deputy Commissioner of 380015 Income Tax Circle-6, Pratyaksh Kar Bhavan, Ambawadi, Ahmedabad 380015 .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 1…

Sanjeet Rajendra Gugale, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, appeal of the assessee is allowed

ITA 386/PUN/2017[2013-14]Status: DisposedITAT Pune09 Mar 2018AY 2013-14

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.386/Pun/2017 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2013-14 वष"

For Appellant: Shri Pramod ShingteFor Respondent: Shri Mukesh Jha, JCIT
Section 54E

…पुणे "यायपीठ "यायपीठ "यायपीठ “बी "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे बी बी” पुणे बी पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.386/PUN/201…

DCIT, Udupi vs. Shri. Borkatte Ganapathi Hegde, Udupi

In the result, the appeal filed by the revenue is dismissed

ITA 964/BANG/2016[2012-13]Status: DisposedITAT Bangalore02 May 2017AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavadeputy Commissioner Of Income-Tax, Circle 1, Udupi. ... Appellant Vs. Shri Borkatte Ganapathi Hegde, S/O Shri A.Laxman Hegde, Borkatte, Karkala, Udupi-574320. ... Respondent Pan:Aagph 8430 D

For Appellant: Shri R.N.Siddappaji, Addl.CIT(DR)For Respondent: Smt. H.G.Vinutha, CA
Section 143(1)Section 143(3)Section 45Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL CIRCUIT BENCH AT MANGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Deputy Commissioner of Income-tax, Circle 1, Udupi. ... Appellant Vs. Shri Borkatte Ganapathi Hegde, S/o Shri A.Laxman Hegde, Borkatte, Karkala, Udupi-574320. ... Respondent PAN:AAGPH 8430 D Appellant by : Shri R.N.Siddappaji, Addl.CIT(DR) Respondent : Smt. H.G.Vinutha, CA Date of hearing : 03/02/2017 Date of pronouncement : 02/05/2017 O R D E R Per INTURI RAMA RAO, AM : This is an appeal filed by the revenue directed against the order of the CIT(A),…

Jaichander (supra). ITO v. Smt. Bala R. Venkitachalam (33 Taxmann.com 611) — Cited in 7 Judgments | BharatTax