Jaico Automobile Engineering Company (P.) Ltd. v. Dy. CIT

131 Taxmann.com 295Reported decision#18990 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148Section 151Section 2(47)

Issues it is cited on

section 2(47)(v)section 53asection 53joint development agreementjdacompulsory acquisitionsection 2(47)transfer of capital assetmere change of opinionsection 269change of opinionfinal assessment order

Judgments citing Jaico Automobile Engineering Company (P.) Ltd. v. Dy. CIT

Vijaya Lakshmi Ravula, Guntur vs. Income Tax Officer, Ward-2(1), Guntur

In the result, all the 4 appeals of the assessee are allowed

ITA 218/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…he time of the agreement itself. The irrevocable GPA was also given to the developer which amounts to sell/transfer of the land. The learned DR has relied upon the following decisions: i) Jaico Automobile Engineering Company (P.) Ltd. Vs. Dy. CIT reported in 131 Taxmann.com 295 (Bang.) ii) Tamil Nadu Brick Industries vs. Income Tax Officer reported in [2018] 97 taxmann.com 1 (Chennai - Trib.)[11-05-2018] 9. The learned DR thus, submitted that the Tribunal after considering an identical facts where the JDA along with the GPA given to the developer has held to be a transfer as per the provisions of section 2(47)…

Swarajyam Dontireddy, Guntur vs. Income Tax Officer, Ward-2(1), Guntur

In the result, all the 4 appeals of the assessee are allowed

ITA 217/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…he time of the agreement itself. The irrevocable GPA was also given to the developer which amounts to sell/transfer of the land. The learned DR has relied upon the following decisions: i) Jaico Automobile Engineering Company (P.) Ltd. Vs. Dy. CIT reported in 131 Taxmann.com 295 (Bang.) ii) Tamil Nadu Brick Industries vs. Income Tax Officer reported in [2018] 97 taxmann.com 1 (Chennai - Trib.)[11-05-2018] 9. The learned DR thus, submitted that the Tribunal after considering an identical facts where the JDA along with the GPA given to the developer has held to be a transfer as per the provisions of section 2(47)…

Veerareddy Gogula, Guntur vs. Income Tax Officer, Ward-2(1), Guntur

In the result, all the 4 appeals of the assessee are allowed

ITA 216/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…he time of the agreement itself. The irrevocable GPA was also given to the developer which amounts to sell/transfer of the land. The learned DR has relied upon the following decisions: i) Jaico Automobile Engineering Company (P.) Ltd. Vs. Dy. CIT reported in 131 Taxmann.com 295 (Bang.) ii) Tamil Nadu Brick Industries vs. Income Tax Officer reported in [2018] 97 taxmann.com 1 (Chennai - Trib.)[11-05-2018] 9. The learned DR thus, submitted that the Tribunal after considering an identical facts where the JDA along with the GPA given to the developer has held to be a transfer as per the provisions of section 2(47)…

Konda Srinivasa Reddy, Guntur vs. Income Tax Officer, Ward-2(1), Guntur

In the result, all the 4 appeals of the assessee are allowed

ITA 209/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…he time of the agreement itself. The irrevocable GPA was also given to the developer which amounts to sell/transfer of the land. The learned DR has relied upon the following decisions: i) Jaico Automobile Engineering Company (P.) Ltd. Vs. Dy. CIT reported in 131 Taxmann.com 295 (Bang.) ii) Tamil Nadu Brick Industries vs. Income Tax Officer reported in [2018] 97 taxmann.com 1 (Chennai - Trib.)[11-05-2018] 9. The learned DR thus, submitted that the Tribunal after considering an identical facts where the JDA along with the GPA given to the developer has held to be a transfer as per the provisions of section 2(47)…

Jaico Automobile Engineering Company (P.) Ltd. v. Dy. CIT (131 Taxmann.com 295) — Cited in 4 Judgments | BharatTax