K.V. Satish Babu (HUF) v. Income Tax Officer

201 ITD 876Income Tax Appellate Tribunal2023#19764 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 K.V. Satish Babu (HUF) v. Income Tax Officer

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

…ment of transfer, then the question of transfer of the land, in question, does not arise. The learned AR has then relied upon the decision of the Bangalore Benches of the Tribunal in the case of K.V. Satish Babu (HUF) vs. Income Tax Officer reported in (2023) 201 ITD 876 (Bang.) as well as the decision of the Hyderabad Benches of the Tribunal in the case of Kiran Reddy Gangidi v. Income-tax Officer reported in 163 Taxmann.com 766. Thus, the learned AR has submitted that in all these binding precedents, it has been held that mere entering into JDA for the purpose of construction of the project does not amount to t…

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

…ment of transfer, then the question of transfer of the land, in question, does not arise. The learned AR has then relied upon the decision of the Bangalore Benches of the Tribunal in the case of K.V. Satish Babu (HUF) vs. Income Tax Officer reported in (2023) 201 ITD 876 (Bang.) as well as the decision of the Hyderabad Benches of the Tribunal in the case of Kiran Reddy Gangidi v. Income-tax Officer reported in 163 Taxmann.com 766. Thus, the learned AR has submitted that in all these binding precedents, it has been held that mere entering into JDA for the purpose of construction of the project does not amount to t…

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

…ment of transfer, then the question of transfer of the land, in question, does not arise. The learned AR has then relied upon the decision of the Bangalore Benches of the Tribunal in the case of K.V. Satish Babu (HUF) vs. Income Tax Officer reported in (2023) 201 ITD 876 (Bang.) as well as the decision of the Hyderabad Benches of the Tribunal in the case of Kiran Reddy Gangidi v. Income-tax Officer reported in 163 Taxmann.com 766. Thus, the learned AR has submitted that in all these binding precedents, it has been held that mere entering into JDA for the purpose of construction of the project does not amount to t…

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

…ment of transfer, then the question of transfer of the land, in question, does not arise. The learned AR has then relied upon the decision of the Bangalore Benches of the Tribunal in the case of K.V. Satish Babu (HUF) vs. Income Tax Officer reported in (2023) 201 ITD 876 (Bang.) as well as the decision of the Hyderabad Benches of the Tribunal in the case of Kiran Reddy Gangidi v. Income-tax Officer reported in 163 Taxmann.com 766. Thus, the learned AR has submitted that in all these binding precedents, it has been held that mere entering into JDA for the purpose of construction of the project does not amount to t…

K.V. Satish Babu (HUF) v. Income Tax Officer (201 ITD 876) — Cited in 4 Judgments | BharatTax