Maria Fernandes Cheryl v. ITO (International Taxation)

123 Taxmann.com 252Income Tax Appellate Tribunal2021#1733 most cited

What is Maria Fernandes Cheryl v. ITO (International Taxation) authority for?

The amendment introducing a tolerance band (safe harbour) under section 50C, allowing a difference of up to 10% between actual sale consideration and stamp duty valuation, applies retrospectively. If the difference falls within this limit, the actual sale consideration is adopted as the full value of consideration for computing capital gains.

65

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2021 to 2026.

Also referred to as

Maria Fernandes Cheryl v. ITO · section 50C · section 43CA · retrospective application · safe harbour · tolerance band · stamp duty valuation · actual sale consideration · full value of consideration · capital gains · circle rate · 10 percent difference

Sections most often in play

Section 50CSection 143(3)Section 43CASection 56(2)(x)Section 250Section 1961Section 142(1)Section 143(2)

Issues it is cited on

section 50c(1)safe harboursection 50(1)section 43csection 43casection 16asection 23asection 56(2)(x)(b)section 50c(2)full value of considerationcircle ratesection 113

Judgments citing Maria Fernandes Cheryl v. ITO (International Taxation)

Hbs View Private Limited, Mumbai vs. Pr. Commissioner of Income Tax - 8, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2246/MUM/2024[2018-19]Status: DisposedITAT Mumbai01 Jan 2025AY 2018-19

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Niraj Seth, A/RFor Respondent: Shri Aditya M. Rai, Sr. D/R
Section 24Section 56(2)(vii)

…| आयकर अपील"य अ"धकरण "यायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 2246/Mum/2025 Assessment Year: 2014-15 ACIT, CC – 7(3), Mumbai MANGALPRABHAT GUMANMAL LODHA Vs 412, 17G Vardhman Chamber Cawasji Patel Street Fort Mumbai - 400001 [PAN: AABPL6198F] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Niraj Seth, A/R Revenue by : Shri Aditya M. Rai, Sr. D/R सुनवाई क" तार"ख/Date of Hearing : 02/07/2025 घोषणा क" तार"ख /Date of Pronouncement: 03/07/2025…

Ranvijay Haldhar Singh, Mumbai vs. National Faceless Appealate Centre, New Delhi

In the result, appeal filed by the assessee stands allowed

ITA 5430/MUM/2024[2017-2018]Status: DisposedITAT Mumbai31 Dec 2024AY 2017-2018

Bench: Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Mr. Tejas Sodha, Ld. A.RFor Respondent: Ms. Kavitha Kaushik, Ld. Sr. D.R
Section 139(4)Section 143(1)Section 148Section 50CSection 50C(1)Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2017-18 Mr. Ranvijay Haldhar Singh, National Faceless 131-5B Mittal D 501 Appellate Centre, New Mahadev Apts, Delhi, Thakur Village, Vs. 245-A, North Block, Akruli Road, Delhi 110001 Kandivali East, Maharashtra PAN : AXSPS3096F (Appellant) (Respondent) Present for: Assessee by : Mr. Tejas Sodha, Ld. A.R. Revenue by : Ms. Kavitha Kaushik, Ld. Sr. D.R. Date of Hearing : 31.12.2024 Date of Pronouncement : 31.12.2024 O R D E R Per : Beena Pillai, Judicial Member: Present appeal filed by…

Aaeshka Riddhi Realty, Mumbai vs. CIT(A)-NFAC - ITO-19(1)(1), Mumbai

In the result, the appeal by the assessee is allowed

ITA 3970/MUM/2024[2016-17]Status: DisposedITAT Mumbai20 Sept 2024AY 2016-17

Bench: Shri. Amarjit Singh & Shri. Sandeep Singh Karhail

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Ram Krishna Kedia (Sr. DR)
Section 147Section 148Section 250Section 43CSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI. AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI. SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no. 3970/Mum./2024 (Assessment Year :2016–2017) Aaeshka Riddhi Realty 18, Kailash Darshan, 5th Floor, Nana Chowk, Near Kennedy Bridge, Grant Road, Mumbai – 400007. PAN-AAWFA9467B ……………. Appellant v/s CIT(A) – NFAC – ITO - 19(1)(1) Piramal Chamber, DR SS Rao Marg, Parel, ……………. Respondent Mumbai – 400012. Assessee by : Shri Bhupendra Shah Revenue by :Shri Ram Krishna Kedia (Sr. DR) Date of Hearing – 17/09/2024 Date of Order – 20/09/2024 O R D E R PER SAND…

Pritam Singh Charan Singh Gujjar, Nagpur vs. The Assistant Commissioner of Income Tax, Circle-4, Nagpur

In the result, appeal filed by the assessee is allowed

ITA 406/NAG/2023[2015-16]Status: DisposedITAT Nagpur18 Sept 2024AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri Bhavesh MoryaniFor Respondent: Shri Abhay Y. Marathe
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 234ASection 48Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER SMC MATTER ITA no.406/Nag./2023 (Assessment Year : 2015–16) Pretam Singh Charan Singh Gujjar Roureka Nagpur Roadways ……………. Appellant 38, Durga Complex, C.A. Road Nagpur 440 008 PAN – AEDPG2548E v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–4, Nagpur Assessee by : Shri Bhavesh Moryani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 03/09/2024 Date of Order – 18/09/2024 O R D E R The present appeal has been filed by the assessee challenging the impugned order dated 21/11/2023, passed by th…

Tushar Ramnath Shetty, Andheri East vs. The Imcome Tax Officer, Ward-23(3)(1), Mumbai, Piramal Chambers

In the result, the appeal by the assessee is allowed

ITA 3074/MUM/2024[2018-19]Status: DisposedITAT Mumbai12 Sept 2024AY 2018-19

Bench: Shri. Prashant Maharshi & Shri. Sandeep Singh Karhail

For Appellant: Shri Sanjay Parikh, CAFor Respondent: Shri Akhatar Hussain Ansari, Sr. DR
Section 142(1)Section 143Section 143(2)Section 143(3)Section 250Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H (SMC)” BENCH, MUMBAI BEFORE SHRI. PRASHANT MAHARSHI, ACCOUNTANT MEMBER AND SHRI. SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no. 3074/Mum./2024 (Assessment Year : 2018–2019) Tushar Ramnath Shetty 104, B Wing, Vaastu Shanti Rajmata Jijabai Marg, Andheri East, Mumbai - 400093 ……………. Appellant PAN-CCEPS2845H v/s The Income Tax Officer ……………. Respondent Ward 23(3)(1), Mumbai – 400012. Assessee by : Shri Sanjay Parikh, CA Revenue by : Shri Akhatar Hussain Ansari, Sr. DR Date of Hearing – 04/09/2024 Date of Order – 12/09/2024 O R D E R PER SANDEEP SINGH KARHAIL, J.M. 1. The pre…

M/S Kiran Sanran Associates, Pune vs. Principal Commissioner of Income Tax (Central), Pune

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

ITA 791/PUN/2024[2018-19]Status: DisposedITAT Pune09 Sept 2024AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Naveen RanderFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 2Section 263Section 28Section 36(1)(va)Section 43BSection 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2018-19 M/s. Karan Sanran Associates PCIT (Central), Pune 501, Karan Tej Bonita, C.T.S. Vs. No.1187/16, Off : Ghole Road, Shivajinagar, Pune – 411005 PAN : AAAAK6230H (Appellant) (Respondent) Assessee by : Shri Naveen Rander Department by : Shri Keyur Patel, CIT-DR Date of hearing : 21-08-2024 Date of pronouncement : 09-09-2024 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 22.02.2024 passed u/s 263 of…

Mr. Rakesh Govindchand Mehta, Mumbai vs. DCIT, Circle-4(2)(1), Mumbai

In the result, the appeal by the assessee is allowed

ITA 3346/MUM/2024[2018-19]Status: DisposedITAT Mumbai03 Sept 2024AY 2018-19

Bench: Shri Narendra Kumar Billaiya & Shri Sandeep Singh Karhailassessment Year : 2018-19

For Appellant: Shri Rajiv KhandelwalFor Respondent: Smt Mahita Nair (Sr. DR)
Section 142(1)Section 143(2)Section 143(3)Section 250Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Assessment Year : 2018-19 Shri Rakesh Govindchand Mehta, DCIT Circle 4(2)(1) 612, 6th Floor, Arun Chambers, Mumbai Vs Tardev Main Road, . Mumbai 400 034. PAN AAJPM7755K (Appellant) (Respondent) Appellant By : Shri Rajiv Khandelwal Respondent By : Smt Mahita Nair (Sr. DR) Date of Hearing : 19.08.2024 Date of Pronouncement : 03.09.2024 O R D E R Per Sandeep Singh Karhail, Judicial Member: 1. The present appeal has been filed by the assessee challen…

Shree Maya Real Estate Pvt. Ltd., Nagpur vs. Deputy Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 228/NAG/2022[2019-20]Status: DisposedITAT Nagpur02 Sept 2024AY 2019-20

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Naresh JakhotiaFor Respondent: Shri Abhay Y. Marathe
Section 133ASection 139(1)Section 142(1)Section 143(2)Section 147Section 148Section 148(2)Section 151Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.227/Nag./2022 (Assessment Year : 2017–18) ITA no.228/Nag./2022 (Assessment Year : 2019–20) Shree Maya Real Estate Pvt. Ltd. 25, Red Cross Road, Sadar, Nagpur 440 001 ……………. Appellant PAN – AAJCS1078E v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1), Nagpur Assessee by : Shri Naresh Jakhotia Revenue by : Shri Abhay Y. Marathe Date of Hearing – 07/08/2024 Date of Order – 02/09/2024 O R D E R PER K.M. ROY, A.M. The present appeal has been filed by the a…

Shree Maya Real Estate Pvt. Ltd., Nagpur vs. Deputy Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 227/NAG/2022[2017-18]Status: DisposedITAT Nagpur02 Sept 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Naresh JakhotiaFor Respondent: Shri Abhay Y. Marathe
Section 133ASection 139(1)Section 142(1)Section 143(2)Section 147Section 148Section 148(2)Section 151Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.227/Nag./2022 (Assessment Year : 2017–18) ITA no.228/Nag./2022 (Assessment Year : 2019–20) Shree Maya Real Estate Pvt. Ltd. 25, Red Cross Road, Sadar, Nagpur 440 001 ……………. Appellant PAN – AAJCS1078E v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1), Nagpur Assessee by : Shri Naresh Jakhotia Revenue by : Shri Abhay Y. Marathe Date of Hearing – 07/08/2024 Date of Order – 02/09/2024 O R D E R PER K.M. ROY, A.M. The present appeal has been filed by the a…

Shri Rajdeep Singh Chimni, Chandigarh vs. The Asstt. Commissioner of Income Tax, Circle-4(1), Chandigarh

In the result, the addition so made and sustained by the ld CIT(A) is hereby deleted and the appeal of the assessee is allowed

ITA 722/CHANDI/2023[2016-17]Status: DisposedITAT Chandigarh28 Aug 2024AY 2016-17

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR
Section 143(3)Section 154Section 155(15)Section 50CSection 56(2)(vii)

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"" एवं "ी िव"म िसंह यादव, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO.722/Chd/2023 िनधा"रण वष" / Assessment Year : 2016-17 Shri Rajdeep Singh Chimni The Asst. CIT बनाम C/o Shri Tejmohan Sigh, Advocate Circle-4(1), Chandigarh # 527, Setor-10D, Chandigarh "ायी लेखा सं./PAN NO: ABRPC9579J अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Tejmohan Singh, Advocate राज" की ओर से/ Re…

Kiran Ashok Desai, Mumbai vs. The PCIT Mumbai-19, Mumbai

In the result, Ground raised by the assessee is allowed and order passed by the Ld

ITA 1794/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Aug 2024AY 2018-19

Bench: Shri Amit Shukla & Shri Gagan Goyalkiran Ashok Desai, D-3, Triveni Building, 66 Walkeshwar Road, Maharashtra 400 066 Pan: Aabpd6275H ..... Appellant Vs. Pcit R. No. 617, 6Th Floor, Piramal Chamber, Lal Baug, Parel, Mumbai- 400 012 ..... Respondent

For Appellant: Shri Gunjan Kakkad, Ld. ARFor Respondent: Shri P. D. Chougule, Ld. DR
Section 143(3)Section 263Section 50CSection 56(2)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Kiran Ashok Desai, D-3, Triveni Building, 66 Walkeshwar Road, Maharashtra 400 066 PAN: AABPD6275H ..... Appellant Vs. PCIT R. No. 617, 6th floor, Piramal Chamber, Lal Baug, Parel, Mumbai- 400 012 ..... Respondent Appellant by : Shri Gunjan Kakkad, Ld. AR Respondent by : Shri P. D. Chougule, Ld. DR Date of hearing : 01/07/2024 Date of pronouncement : 21/08/2024 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of Ld. PCIT, Mumbai dat…

Meridian Construction Private Limited, Mumbai vs. A-DCIT, Circle- 3(2)(1), Mumbai

ITA 2220/MUM/2024[2018-19]Status: DisposedITAT Mumbai29 Jul 2024AY 2018-19

Bench: Ms Padmavathy S, Am & Shri Rahul Chaudhary, Jm

For Respondent: Ms. Ritu Kamal Kishore, CA
Section 148Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAHUL CHAUDHARY, JM I.T.A. No. 2220/Mum/2024 (Assessment Year: 2018-19) Meridian Construction Pvt. Ltd. 112-122, Hira Bhavan, Rajaram Mohan Roy Road, Prathana Samaj, Girgaon S.O, Mumbai-400004 PAN : AAACM4144Q Vs. A-DCIT, Circle-3(2)(1) Aayakar Bhavan, M.K. Road, Mumbai. Assessee) Respondent) Assessee/Appellant by Revenue/Respondent by : Ms. Ritu Kamal Kishore, CA : Smt. Mahita Nair, Sr. DR Date of Hearing Date of Pronouncement : 15.07.2024 : 29.07.2024 ORDER Per Padmavathy S, AM: This appeal by the assessee is against the or…

Nabhiraj Ratna Balraj by Legal Heir B.R.Rakesh, Bangalore vs. Income-Tax Officer, Ward-7(2)(1), Bangalore

In the result the appeal of the assessee is allowed

ITA 603/BANG/2024[2016-17]Status: DisposedITAT Bangalore26 Jun 2024AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Ms. Suman Lunkar, CAFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru
Section 147Section 148Section 234BSection 50C

…50C does not apply to the case of the assessee. Page 26 of 33 This amendment take effect as retrospective in nature and this view is supported by the decisions of the coordinate benches of ITAT, which are as under: 1. Maria Fernandes Cheryl Vs. ITO, [2021] 123 Taxmann.com 252 (Mumbai -Trib.) 2. Amrapali Cinema Vs. ACIT, [2021] 127 Taxmann.com 376 (Delhi-Trib.) 9.1. The assessee in AY 2012-13, has taken the value of Rs. 9,44,98,000/- whereas Pr. CIT adopted the value of Rs. 9,75,22,000/-, which is less than 10% as per the amended provision. Considering the above judgments, we are of the view that the order pas…

Narain Lal Agrawal, Jaipur vs. DCIT Circle 1 Jaipur, Jaipur

ITA 744/JPR/2023[2020-21]Status: DisposedITAT Jaipur25 Jun 2024AY 2020-21
For Appellant: Sh. Tarun Mittal (CA)For Respondent: Sh. A. S. Nehra (Addl. CIT)
Section 143(3)Section 56(2)Section 56(2)(x)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "A" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA No. 744/JP/2023 निर्धारण वर्ष / Assessment Years : 2020-21 Narain Lal Agrawal बनाम DCIT Circle-01, Jaipur 1307 Kedia Bhawan, Gopal Ji Ka Vs. Rasta, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: ABRPA 9834 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Sh. Tarun Mittal (CA) राजस्व की ओर से / Reven…

M/S Nisarg Developers, Pune vs. DCIT Circle 7, Pune

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

ITA 744/PUN/2024[2017-18]Status: DisposedITAT Pune30 May 2024AY 2017-18

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita No.744/Pun/2024 "नधा"रण वष" Assessment Year : 2017-18

For Appellant: Shri Vishank ChaudharyFor Respondent: Shri R.Y. Balawade
Section 143(2)Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.744/PUN/2024 "नधा"रण वष" Assessment Year : 2017-18 M/s. Nisarg Developers, Vs. DCIT, Circle-7, S.No.84/3B, Gund Vasti Pune, Pune Solapur Road, Manjari, Pune 412 307, Maharashtra PAN : AAGFN9362G Appellant Respondent Assessee by : Shri Vishank Chaudhary Revenue by : Shri R.Y. Balawade Date of hearing : 30.05.2024 Date of pronouncement : 30.05.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against th…

Dy. Commissioner of Income Tax, CC-4(2), Central Range-4, Mumbai vs. M/S Neev Infrastructure Pvt Ltd, Mumbai

ITA 1537/MUM/2023[2015-16]Status: DisposedITAT Mumbai26 Feb 2024AY 2015-16

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Shri Ashok Kumar Ambastha, Ld. DRFor Respondent: Shri Rahul Hakani, Ld. AR
Section 143(3)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 1537/Mum/2023 (A.Y. 2015-16) DCIT CC-4(2), Central Range-4, R. No. 1921, 19th Floor, Air India Building, Nariman Point, Mumbai-400 020 ..... Appellant Vs. M/s. Neev Infrastructure Pvt. Ltd. 101 Sunder Apartments, Nesbit Road, Mazgaon Circle Mazgaon, Mumbai-400 010 PAN: AABCC7395N ....... Respondent & 2. CO No. 111/Mum/2023 (A.Y.2015-16) M/s. Neev Infrastructure Pvt. Ltd. 101 Sunder Apartments, Nesbit Road, Mazgaon Circle Mazgaon, Mumbai-400 010 PAN: AAB…

Global Shoes and Accessoris Manufacturing Co., New Delhi vs. DCIT, Circle 48(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 2251/DEL/2023[2015-16]Status: DisposedITAT Delhi16 Feb 2024AY 2015-16

Bench: Shri Amit Shukla & Shri M. Balaganeshglobal Shoes & Accessories Vs. Dcit, Manufacturing Co., Circle-48(1), C/O. Prakash K Prakash, 6H, New Delhi Hansalaya Building, Barakhamba Road, Cannaught Place, New Delhi (Appellant) (Respondent) Pan: Aaifg4169N Assessee By : Shri Ruchesh Sinha, Adv Revenue By: Shri Vivek Kumar Upadhyay, Sr. Dr Date Of Hearing 13/02/2024 Date Of Pronouncement 16/02/2024

For Appellant: Shri Ruchesh Sinha, AdvFor Respondent: Shri Vivek Kumar
Section 143(3)Section 48Section 50CSection 50C(1)Section 50C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Global Shoes and accessories Vs. DCIT, Manufacturing Co., Circle-48(1), C/o. Prakash K Prakash, 6H, New Delhi Hansalaya Building, Barakhamba Road, Cannaught Place, New Delhi (Appellant) (Respondent) PAN: AAIFG4169N Assessee by : Shri Ruchesh Sinha, Adv Revenue by: Shri Vivek Kumar Upadhyay, Sr. DR Date of Hearing 13/02/2024 Date of pronouncement 16/02/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.2251/Del/2023 for AY 2015-16, arises out of the order Nation…

M/S. Ravi Developments, Mumbai vs. DCIT Central Circle -2, Mumbai

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 2928/MUM/2022[2015-16]Status: DisposedITAT Mumbai25 Aug 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalm/S. Ravi Developments 76, Laxmi Palace, Mathuradas Road, Kandivali (West) Mumbai-400 067 Pan: Aaafr2516G ...... Appellant Vs. Acit Cc – 2, Ashar It Park, 6Th Floor, Road No. 16Z, Wagle Industrial Estate, Thane Thane- 400 064 ..... Respondent

For Appellant: Shri Akshay Jain, Ld. ARFor Respondent: Smt. Mahita Nair, Ld. CIT-DR
Section 139Section 142(1)Section 143(3)Section 22Section 250Section 43CSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s. Ravi Developments 76, Laxmi Palace, Mathuradas Road, Kandivali (west) Mumbai-400 067 PAN: AAAFR2516G ...... Appellant Vs. ACIT CC – 2, Ashar IT Park, 6th floor, Road No. 16Z, Wagle Industrial Estate, Thane Thane- 400 064 ..... Respondent Appellant by : Shri Akshay Jain, Ld. AR Respondent by : Smt. Mahita Nair, Ld. CIT-DR Date of hearing : 28/06/2023 Date of pronouncement : 25/08/2023 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against…

Amsons Steel Pvt Ltd., Thane vs. DCIT Cir-6(1)(1), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 970/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Aug 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.970/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Amsons Steel Pvt. Ltd. बिधम/ Dcit, Circle-6(1)(1) Plot No. A/16, Wagle Aayakar Bhavan, M. K. Vs. Industrial Estate, Road Road, Mumbai-400020. No.8, Thane-400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca4716G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Shashi Bekal Revenue By: Shri Manoj Kumar Sinha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 08/08/2023 घोषणा की तारीख /Date Of Pronouncement: 24/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax/Nfac, Delhi Dated 06.02.2023 For Assessment Year 2014-15. 2. The Grounds Of Appeal Of The Assessee Are As Under: - “1. On The Facts & Circumstances Of The Case As Well In Law The Learned Cit(A) Erred In Not Considering Fair Market Value Of The Properties As On 30.05.2013 Determined By The District Valuation Officer-1, It Deptt, Mumbai-12 Vide His Report Dated 21.02.2019 As Against Stamp Duty Value Adopted By Learned Assessing Officer Even Through Your Appellant Sold At Prevailing Market Rate At Arm’S Length Principle. 2. On The Facts & Circumstances Of The Case As Well In Law The Learned Cit(A) Erred In Not Giving The Benefit Of Curative Amendment Inserted In Section 43 Ca By Finance Act, 2018 W.E.F. 01.04.2019 & Subsequently Finance Act, 2020 W.E.F.

For Appellant: Shri Shashi BekalFor Respondent: Shri Manoj Kumar Sinha (Sr. AR)
Section 143(3)Section 43Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.970/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Amsons Steel Pvt. Ltd. बिधम/ DCIT, Circle-6(1)(1) Plot No. A/16, Wagle Aayakar Bhavan, M. K. Vs. Industrial Estate, Road Road, Mumbai-400020. No.8, Thane-400604. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACA4716G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Shashi Bekal Revenue by: Shri Manoj Kumar Sinha (Sr. AR) सुनवाई की तारीख / Date of Hearing: 08/08/2023 घोषणा की तारीख /Date of Pronouncement:…

Bhargav Bharatbhai Pandya, Surat vs. Income Tax Office, Ward 2(1)(3), Surat

In the result, ground No

ITA 354/SRT/2022[2018-19]Status: DisposedITAT Surat22 Aug 2023AY 2018-19

Bench: Shri Pawan Singh(Physical Hearing) Bhargav Bharatbhai Pandya, I.T.O., 61, Shubham Row House, Near Ward-2(1)(3), Vs. Sarasswati School, Honey Park Surat. Road, Adajan, Surat-395009. Pan No. Bcwpp 1537 L Appellant/ Assessee Respondent/ Revenue

Section 254(1)Section 56(2)(x)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Bhargav Bharatbhai Pandya, I.T.O., 61, Shubham Row House, Near Ward-2(1)(3), Vs. Sarasswati School, Honey Park Surat. Road, Adajan, Surat-395009. PAN No. BCWPP 1537 L Appellant/ assessee Respondent/ revenue Assessee represented by Shri Sapnesh Sheth, C.A. Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 14/06/2023 Date of pronouncement 22/08/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed again…