Kumar Pappu Singh v. DCIT

101 Taxmann.com 122Reported decision2019#13510 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 142(1)Section 144BSection 147Section 263Section 56(2)(vii)Section 56(2)(vii)(c)Section 142A(1)Section 143(2)

Issues it is cited on

section 56(2)(vii)(c)section 56(2)(vii)section 56(2)fair market valuesection 56previous yeartransfersection 147personcompanysection 14nfac

Judgments citing Kumar Pappu Singh v. DCIT

USHASREE BANDARU,HYDERABAD vs. DCIT., CIRCLE-5(1), HYDERABAD

In the result, appeals filed by the assessee are allowed

ITA 529/HYD/2024[2016-17]Status: DisposedITAT Hyderabad20 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.528/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2016-17) Satyasree Kamineni Vs. Dy.Commissioner Of Hyderabad Income Tax [Pan :Adopk6338C] Circle-5(1) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.529/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2016-17) Ushasree Bandaru Vs. Dy.Commissioner Of Hyderabad Income Tax [Pan :Acepb2973M] Circle-5(1) Hyderabad निर्धाररती द्वधरध/Assessee By: Shri K.C.Devdas, Ar रधजस् व द्वधरध/Revenue By: Shri B.Bala Krishna, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 01/05/2025 घोर्णध की तधरीख/ 21/05/2025 Date Of Pronouncement: आदेश / Order Per Vijay Pal Rao: These Two Appeals Filed By The Two Related Assessees Are Directed Against Two Separate Orders Of Principal Commissioner Of Income Tax (“Ld.Pcit”) Both Dated 26.03.2024 Passed U/S 263 The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2016-17. Identical Grounds Have Been Raised By Both The Assessees. The Grounds Raised In The Ita No.528/Hyd/2024 Are Reproduced As Under :

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri B.Bala Krishna, CIT-DR
Section 142(1)Section 147Section 148Section 263Section 56(2)(vii)

…Hyderabad I.T.T.A. Nos.512 of 2011 & 177 of 2012 (ii) Khoday Distilleries Ltd. Vs.Commissioner of Income Tax, Civil Appeal No.6654 of 2008 (iii) Kumar Pappy Singh Vs. Deputy Commissioner of Income Tax, Circle-1, Andhra Pradesh, IT Appeal No.270(Viz.) of 2018, 101 Taxmann.com 122 (iv) [2022] 139 taxmann.com 286 (Jaipur – Trib) in the ITAT Jaipur Bench ‘SMC’ Prakash Chand Sharma HUF Vs. Income-tax Officer 5. Ld.AR has also filed excerpts of minutes of meeting of Board of Directors of M/s Kamineni Hospitals Pvt. Ltd., approving the Right Issue of equity shares to the existing shareholders of the company and submitte…

SATYASREE KAMINENI,HYDERABAD vs. DCIT., CIRCLE-5(1), HYDERABAD

In the result, appeals filed by the assessee are allowed

ITA 528/HYD/2024[A.Y.2016-17]Status: DisposedITAT Hyderabad20 May 2025

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.528/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2016-17) Satyasree Kamineni Vs. Dy.Commissioner Of Hyderabad Income Tax [Pan :Adopk6338C] Circle-5(1) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.529/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2016-17) Ushasree Bandaru Vs. Dy.Commissioner Of Hyderabad Income Tax [Pan :Acepb2973M] Circle-5(1) Hyderabad निर्धाररती द्वधरध/Assessee By: Shri K.C.Devdas, Ar रधजस् व द्वधरध/Revenue By: Shri B.Bala Krishna, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 01/05/2025 घोर्णध की तधरीख/ 21/05/2025 Date Of Pronouncement: आदेश / Order Per Vijay Pal Rao: These Two Appeals Filed By The Two Related Assessees Are Directed Against Two Separate Orders Of Principal Commissioner Of Income Tax (“Ld.Pcit”) Both Dated 26.03.2024 Passed U/S 263 The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2016-17. Identical Grounds Have Been Raised By Both The Assessees. The Grounds Raised In The Ita No.528/Hyd/2024 Are Reproduced As Under :

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri B.Bala Krishna, CIT-DR
Section 142(1)Section 147Section 148Section 263Section 56(2)(vii)

…Hyderabad I.T.T.A. Nos.512 of 2011 & 177 of 2012 (ii) Khoday Distilleries Ltd. Vs.Commissioner of Income Tax, Civil Appeal No.6654 of 2008 (iii) Kumar Pappy Singh Vs. Deputy Commissioner of Income Tax, Circle-1, Andhra Pradesh, IT Appeal No.270(Viz.) of 2018, 101 Taxmann.com 122 (iv) [2022] 139 taxmann.com 286 (Jaipur – Trib) in the ITAT Jaipur Bench ‘SMC’ Prakash Chand Sharma HUF Vs. Income-tax Officer 5. Ld.AR has also filed excerpts of minutes of meeting of Board of Directors of M/s Kamineni Hospitals Pvt. Ltd., approving the Right Issue of equity shares to the existing shareholders of the company and submitte…

SILLS KARINGATTIL JOSE,NEDUMKANDOM vs. ITO WARD 2, THODUPUZHA

Appeal is partly allowed for statistical purpose

ITA 132/COCH/2023[2016-17]Status: DisposedITAT Cochin19 Nov 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhsils Karingattil Jose Income Tax Officer Np 3/406, Karingattil Ward - 2, House, Munnar Road Thodupuzha Vs. Nedumkandom P.O. [Pan: Afopj8789C] (Appellant) (Respondent)

For Appellant: Shri P. M. Veeramani, CAFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 2(47)Section 2(47)(V)Section 250Section 50CSection 53ASection 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member Sils Karingattil Jose Income Tax Officer NP 3/406, Karingattil Ward - 2, House, Munnar Road Thodupuzha vs. Nedumkandom P.O. [PAN: AFOPJ8789C] (Appellant) (Respondent) Appellant by: Shri P. M. Veeramani, CA Respondent by: Smt. V. Swarnalatha, Sr. D.R. Date of Hearing: 22.08.2024 Date of Pronouncement: 19.11.2024 O R D E R Per Satbeer Singh Godara, Judicial Member: This assessee’s appeal for A.Y. 2016-17 arises against the CIT(A)/National Faceless Appeal Centre, Delh…

MR. THANUSHKODI NARAYANAN,CHENNAI vs. ADDL. CIT CENTRAL CIRCLE 3(2), CHENNAI

In the result, the appeals filed by the assessees in ITA

ITA 519/CHNY/2023[2017-18]Status: DisposedITAT Chennai08 Nov 2023AY 2017-18

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Respondent: Shri N.B. Som, CIT
Section 132Section 139(4)Section 153CSection 153C(1)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपीलसं./ITA No.: 950/CHNY/2022 िनधा"रण वष"/Assessment Year: 2012-13 Smt. Jothi Narayanan, The Addl.CIT, No.24, Annai Illam, vs. Central Circle-3(2), 46th Street, Chennai. Mangaiyarkarasi Nagar, Chennai – 600 061. PAN: ACTPJ 2778B (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA No.: 519/CHNY/2023 िनधा"रण वष"/Assessment Year: 2017-18 Shri Thanushkodi Narayanan, The…

MRS.JOTHI NARAYANAN ,CHENNAI vs. ACIT , CHENNAI

In the result, the appeals filed by the assessees in ITA

ITA 950/CHNY/2022[2012-2013]Status: DisposedITAT Chennai08 Nov 2023AY 2012-2013

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Respondent: Shri N.B. Som, CIT
Section 132Section 139(4)Section 153CSection 153C(1)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपीलसं./ITA No.: 950/CHNY/2022 िनधा"रण वष"/Assessment Year: 2012-13 Smt. Jothi Narayanan, The Addl.CIT, No.24, Annai Illam, vs. Central Circle-3(2), 46th Street, Chennai. Mangaiyarkarasi Nagar, Chennai – 600 061. PAN: ACTPJ 2778B (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA No.: 519/CHNY/2023 िनधा"रण वष"/Assessment Year: 2017-18 Shri Thanushkodi Narayanan, The…

THE ACIT, CIRCLE-2(1)(2),, AHMEDABAD vs. SHRI JIGAR JASHWANTLAL SHAH, AHMEDABAD

Appeal is dismissed

ITA 1643/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 May 2022AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Shibaji Simlai, Sr. D.R
Section 143(1)Section 148Section 234Section 271(1)Section 56(2)Section 56(2)(vii)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 Shri Jigar Jashwantlal ACIT, Shah, 3, Hariharashray Circle-2(1)(1), Bunglows, 100 Ft, Vs Ahmedabad Shilaj Road, Thaltej, (Respondent) Ahmedabad-380054 PAN: ADAPS7037E (Appellant) Assessment Year 2013-14 ACIT, Shri Jigar Jashwantlal Circle-2(1)(2), Shah, 3, Hariharashray Ahmedabad Vs Bunglows, 100 Ft, (Appellant) Shilaj Road, Thaltej, Ahmedabad-380054 PAN: ADAPS7037E (Respondent) Assessee by: Shri S.N. So…

SHRI JIGAR JASHWANTLAL SHAH,AHMEDABAD vs. THE ACIT, CIRCLE-2(1)(1),, AHMEDABAD

Appeal is dismissed

ITA 1541/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 May 2022AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Shibaji Simlai, Sr. D.R
Section 143(1)Section 148Section 234Section 271(1)Section 56(2)Section 56(2)(vii)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 Shri Jigar Jashwantlal ACIT, Shah, 3, Hariharashray Circle-2(1)(1), Bunglows, 100 Ft, Vs Ahmedabad Shilaj Road, Thaltej, (Respondent) Ahmedabad-380054 PAN: ADAPS7037E (Appellant) Assessment Year 2013-14 ACIT, Shri Jigar Jashwantlal Circle-2(1)(2), Shah, 3, Hariharashray Ahmedabad Vs Bunglows, 100 Ft, (Appellant) Shilaj Road, Thaltej, Ahmedabad-380054 PAN: ADAPS7037E (Respondent) Assessee by: Shri S.N. So…