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)

Gobindram Jagdish Kakwani, Mumbai vs. ITO International Taxation Ward 3(1)(1), Mumbai

In the result, appeal filed by the assessee partly allowed

ITA 37/MUM/2023[2011-12]Status: DisposedITAT Mumbai04 Jul 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon’Blegobindram Jagdish Kakwani Vs. Ito (It)- Ward 3(1)(1) C/O Gulabani & Co. Ca, Air India Building 507, 5Th Floor, Shree Prasad House Nariman Point 35Th Road, Off Linking Road Mumbai-400021 Bandra (West), Mumbai- 400050 Pan: Awopk5474C (Appellant) (Respondent)

Section 143(2)Section 148Section 50CSection 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER Gobindram Jagdish Kakwani vs. ITO (IT)- Ward 3(1)(1) C/o Gulabani & Co. CA, Air India Building 507, 5th Floor, Shree Prasad House Nariman Point 35th Road, Off Linking Road Mumbai-400021 Bandra (West), Mumbai- 400050 PAN: AWOPK5474C (Appellant) (Respondent) Assessee Represented by : Shri Ashok Sharma & Shri Deepak Gulabani Shri Soumendu Kumar Dash Department Represented by : Date of Conclusion of Hearing : 05.04.2023 Date of Pronouncement : 0…

Alrameez Construction Pvt Ltd, Mumbai vs. National Faceless Appeal Centre, Mumbai

In the result grounds of appeal raised by assessee is allowed

ITA 482/MUM/2023[2018-2019]Status: DisposedITAT Mumbai12 Jun 2023AY 2018-2019

Bench: Shri Kuldip Singh & Shri Gagan Goyalm/S Alrameez Construction Pvt. Ltd. 707/708, 7Th Floor, Jms Business Centre Behram Baug, Oshiwara Link Road, Jogeshwari West, Mumbai-400 080 Pan: Aafca8078A ...... Appellant Vs. Cit/Nfac Delhi ..... Respondent

For Appellant: NoneFor Respondent: Shri Manoj Kumar Sinha, Sr. AR
Section 143Section 148Section 250Section 270ASection 274Section 275Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s Alrameez Construction Pvt. Ltd. 707/708, 7th floor, JMS Business Centre Behram Baug, Oshiwara Link road, Jogeshwari west, Mumbai-400 080 PAN: AAFCA8078A ...... Appellant Vs. CIT/NFAC Delhi ..... Respondent Appellant by : None Respondent by : Shri Manoj Kumar Sinha, Sr. AR Date of hearing : 18/04/2023 Date of pronouncement : 12/06/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of National Faceless Appeal Centre (for shor…

Wadhwana Housing Development and Infrastructrure Company, Mumbai vs. Assessing Officer NFAC, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 3148/MUM/2022[2018-19]Status: DisposedITAT Mumbai20 Apr 2023AY 2018-19

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 43CSection 50CSection 56

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NO. 3148/MUM/2022 (A.Y: 2018-19) Wadhwana Housing and v. ACIT – Circle – 32(1) Infrastructure Company Room NO. 702, 7th Floor 304, Ganesh Darshan Kautilya Bhavan, C-41 to C-43 G-Block, Bandra Kurla Complex L.T. Road, Borivali (W) Bandra(E), Mumbai - 400051 Mumbai - 400092 PAN: AAOFM5690A (Appellant) (Respondent) Assessee Represented by : None Department Represented by : Shri Minal Kamble Date of Hearing : 30.01.2023 Date of Pronouncement : 20.0…

Macrotech Developers Ltd.(Successor to Bellissimo Crown Buildmart Pvt Ltd., Mumbai vs. DCIT Central Circle 7(3), Mumbai

The appeal is allowed

ITA 2266/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Apr 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

Macrotech Developrs Ltd, Mumbai vs. Dy Commissioner of Income Tax, Central Circle 7(3), Mumbai

The appeal is allowed

ITA 2239/MUM/2022[2018-19]Status: DisposedITAT Mumbai17 Apr 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

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

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

ITA 1932/MUM/2022[2014-15]Status: DisposedITAT Mumbai15 Mar 2023AY 2014-15

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ravi Developments V. Dcit – Central Circle – 2 76, Laxmi Palace Ashar I.T. Park, 6Th Floor Mathuradas Road, Kandivali (W) Road No. 16Z Mumbai – 400067 Wagle Industrial Estate Thane, Mumbai - 400604 Pan: Aaafr2516G (Appellant) (Respondent) Assessee Represented By : Shri Akshay Jain Department Represented By : Shri Ashish Kumar

Section 143(2)Section 43CSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Ravi Developments v. DCIT – Central Circle – 2 76, Laxmi Palace Ashar I.T. Park, 6th Floor Mathuradas Road, Kandivali (w) Road No. 16Z Mumbai – 400067 Wagle Industrial Estate Thane, Mumbai - 400604 PAN: AAAFR2516G (Appellant) (Respondent) Assessee Represented by : Shri Akshay Jain Department Represented by : Shri Ashish Kumar Date of Hearing : 28.12.2022 Date of Pronouncement : 15.03.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is fi…

Shri Sandeep Kumar Poddar, Kolkata vs. I.T.O., Ward-44(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 484/KOL/2022[2018-2019]Status: DisposedITAT Kolkata13 Mar 2023AY 2018-2019

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2018-19

For Appellant: Shri Abhisek Bansal, AdvocateFor Respondent: Shri Vijay Kumar, Addl. CIT
Section 143(3)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2018-19 Sandeep Kumar Poddar Income Tax Officer, Ward- 210, Jamunalal Bajaj Street, 44(1), Kolkata. Vs. Burrabazar, Kolkata-700007. (PAN: AEOPP1265N) (Appellant) (Respondent) Present for: Appellant by : Shri Abhisek Bansal, Advocate Respondent by : Shri Vijay Kumar, Addl. CIT Date of Hearing : 27.12.2022 Date of Pronouncement : 13.03.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of Ld.CIT(A), Nat…

Girdharbhai Haribhai Gajera, Surat vs. ITO(International Taxation), Surat

In the result, additional grounds raised by the assessee is allowed

ITA 143/SRT/2019[2015-16]Status: DisposedITAT Surat22 Feb 2023AY 2015-16

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं./Ita No.143/Srt/2019 (िनधा"रणवष" / Assessment Year: (2015-16) (Physical Court Hearing) Girdharbhai Haribhai Gajera Income Tax Officer 1,Vrushal Nagar, Opp. (International Taxation), 107, 1St Vs. Ktargam Police Station, Floor, Anavil Business Centre, Katargam Road, Surat-35004 Adajan-Hazira Road, Opp. Star Bazar, Adajan, Surat-395009 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abepg 7339 M (Assessee ) (Respondent)

For Appellant: Shri Hiren R.Vepari, C.AFor Respondent: Shri Vinod Kumar, Sr-D.R
Section 142(1)Section 143(2)Section 143(3)Section 2(14)Section 271Section 45(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं./ITA No.143/SRT/2019 (िनधा"रणवष" / Assessment Year: (2015-16) (Physical Court Hearing) Girdharbhai Haribhai Gajera Income Tax Officer 1,Vrushal Nagar, Opp. (International Taxation), 107, 1st Vs. Ktargam Police Station, Floor, Anavil Business Centre, Katargam Road, Surat-35004 Adajan-Hazira Road, Opp. Star Bazar, Adajan, Surat-395009 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ABEPG 7339 M (Assessee ) (Respondent) "नधा"रती क" ओर से /Assessee by : Shri Hiren R.Vepari, C.A राज"व क" ओर से /Respondent by : Shr…

Jayshriben Bharatbhai Patel, Vadodara vs. The ITO, Ward-1(3)(2), Vadodara

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

ITA 449/AHD/2020[2011-12]Status: DisposedITAT Ahmedabad02 Dec 2022AY 2011-12

Bench: Smt.Annapurna Guptaasstt.Year :2011-12 Jayshriben Bharatbhai Patel Ito, Ward-1(3)(2) Village :Garadi Vs Vadodara. Taluka :Sinor Vadodara 391 210 Pan : Bjupp 1758 E

For Appellant: Shri Sanjay R. Shah
Section 148Section 250(6)Section 50CSection 54F

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER Asstt.Year :2011-12 Jayshriben Bharatbhai Patel ITO, Ward-1(3)(2) Village :Garadi Vs Vadodara. Taluka :Sinor Vadodara 391 210 PAN : BJUPP 1758 E (Applicant) (Responent) Assesseeby : Shri Sanjay R. Shah : Shri Mukesh Thakwani, DR Revenue by सुनवाई क" तार"ख/Date of Hearing : 05/09/2022 घोषणा क" तार"ख /Date of Pronounc…

Anand Developers, Sangli vs. Assistant Commissioner of Income-Tax, Circle -2, Sangli

Appeal is allowed

ITA 430/PUN/2020[2016-17]Status: DisposedITAT Pune29 Aug 2022AY 2016-17

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.430/Pun/2020 ननधधारण वषा / Assessment Year : 2016-17 Anand Developers, C.S.No.365/2/2, Sharayu, Nagraj Colony, Vishrambhaug, Sangli – 416 415 .......अपऩलधथी / Appellant Pan : Aaqfa4833M

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 143(3)Section 43Section 43CSection 50CSection 50C(1)

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.430/PUN/2020 ननधधारण वषा / Assessment Year : 2016-17 Anand Developers, C.S.No.365/2/2, Sharayu, Nagraj Colony, Vishrambhaug, Sangli – 416 415 .......अपऩलधथी / Appellant PAN : AAQFA4833M बनधम / V/s. ……प्रत्यथी / Respondent ACIT, Circle 2, Sangli Assessee by : None Revenue by : Shri Arvind Desai सपनवधई की तधरऩख / Date of Hearing : 21.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 29.08.2022 आदेश / ORDER PER S. S. GODARA, JM : 1. T…

Dnyaneshwar Maruti Gaikwad, Pune vs. Income Tax Officer Ward 14(3), Pune

Appeal is allowed in above terms

ITA 36/PUN/2021[2014-15]Status: DisposedITAT Pune19 Jul 2022AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.36/Pun/2021 िनधा"रणवष" / Assessment Year : 2014-15 Dnyaneshwar Maruti The Income Tax Officer, Gaikwad, Vs Ward-14(3), Pune. B-110, Salunke Vihar Road, . Oxford Village, Pune. Pan: Adtpg 0777 A Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri S P Walimbe – Dr Date Of Hearing 24/06/2022 Date Of Pronouncement 19/07/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For A.Y.2014-15 Is Directed Against The Commissioner Of Income Tax(Appeals)-7, Pune’S Order Dated 21.02.2020 Passed In Case No.Pn/Cit(A)-7/Wd-14( 3)/10887/2016-17, In Proceedings U/S.143(3) Of The Income Tax Act, In Short “The Act”.

Section 143(3)Section 56(2)(vii)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.36/PUN/2021 िनधा"रणवष" / Assessment Year : 2014-15 Dnyaneshwar Maruti The Income Tax Officer, Gaikwad, Vs Ward-14(3), Pune. B-110, Salunke Vihar Road, . Oxford Village, Pune. PAN: ADTPG 0777 A Appellant/ Assessee Respondent /Revenue Assessee by None. Revenue by Shri S P Walimbe – DR Date of hearing 24/06/2022 Date of pronouncement 19/07/2022 आदेश/ ORDER Per S.S.Godara, JM: This assessee’s appeal for A.Y.2014-15 is direct…

M/S. Shivalik Ventures P. Ltd., Mumbai vs. Dy CIT -CC-4(2), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1078/MUM/2021[2015-16]Status: DisposedITAT Mumbai14 Jul 2022AY 2015-16
Section 143(3)Section 43CSection 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Shivalik Ventures Vs. DCIT CC 4(2), Mumbai Private Limited Room No.1918, Air India Unit No.4,5 & 6, Gr. Floor Building, Nariman Point New Udyog Mandir Mumbai – 400 021 2, Mogul Lane Mahim West Mumbai – 400 016 PAN/GIR No.AALCS7683R (Appellant) .. (Respondent) Assessee by Shri Vijay Mehta Revenue by Shri Brajendra Kumar Date of Hearing 12/07/2022 Date of Pronouncement 14/07/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1078/Mum/2021 for A.Y.2…

ACIT Cent. Cir 5(4), Mumbai vs. Shri Sunil B.Dalal, Mumbai

In the result, Appeal of The ld AO is dismissed

ITA 2239/MUM/2021[2018-19]Status: DisposedITAT Mumbai12 Jul 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm The Asst. Commissioner Of Income Tax, Shri Sunil B Dalal Central Circle 5(4) D/52, Tarabaug Estate, Room No.1927, 19Th Floor, Charni Road, Vs. Air India Bldg, Mumbai-400 004 Nariman Point, Mumbai-400 021 (Respondent) (Appellant) Pan No. Aaepd3658F Assessee By : Shri Sashi Tulsiyan, Ar Revenue By : Shri Hoshang B. Irani, Dr Date Of Hearing: 06.07.22 Date Of Pronouncement : 12.07.2022

For Appellant: Shri Sashi Tulsiyan, ARFor Respondent: Shri Hoshang B. Irani, DR
Section 143Section 143(3)Section 28Section 41(1)Section 56(2)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM The Asst. Commissioner of Income Tax, Shri Sunil B Dalal Central Circle 5(4) D/52, Tarabaug Estate, Room no.1927, 19th Floor, Charni Road, Vs. Air India Bldg, Mumbai-400 004 Nariman Point, Mumbai-400 021 (Respondent) (Appellant) PAN No. AAEPD3658F Assessee by : Shri Sashi Tulsiyan, AR Revenue by : Shri Hoshang B. Irani, DR Date of hearing: 06.07.22 Date of pronouncement : 12.07.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the Asst. Commissioner of Income Tax, Cent…

Bhujpal Brothers Construction Company, Pune vs. ITO Ward 3(5), Pune

Appeal is allowed for statistical purpose in above terms

ITA 21/PUN/2021[2015-16]Status: DisposedITAT Pune07 Jul 2022AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.21/Pun/2021 िनधा"रणवष" / Assessment Year : 2015-16 Bhujbal Brothers Construction The Income Tax Officer, Company, Vs Ward-3(5), Pune. Bhujbal House, S.No.28 , Karve Nagar, Pune – 411052. Pan: Aagfb 7974 A Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri S P Walimbe – Dr Date Of Hearing 24/06/2022 Date Of Pronouncement 07/07/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For Assessment Year 2015-16 Is Directed Against The Commissioner Of Income Tax(Appeals)-3, Pune’S Order Dated 04.11.2019 Passed In Case No.Pn/Cit(A)-3Ito Wd. 3(5)/388/2018-19 In Proceedings U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”].

Section 143(3)Section 43CSection 50CSection 50C(1)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.21/PUN/2021 िनधा"रणवष" / Assessment Year : 2015-16 Bhujbal Brothers Construction The Income Tax Officer, Company, Vs Ward-3(5), Pune. Bhujbal House, S.No.28 , Karve Nagar, Pune – 411052. PAN: AAGFB 7974 A Appellant/ Assessee Respondent /Revenue Assessee by None. Revenue by Shri S P Walimbe – DR Date of hearing 24/06/2022 Date of pronouncement 07/07/2022 आदेश/ ORDER Per S.S.Godara, JM: This Assessee’s appeal for Assessmen…

Harish H. Gandhi, Mumbai vs. ACIT- 33 (1), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 2603/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Jun 2022AY 2014-15
Section 143(3)Section 263Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI KULDIP SINGH, JUDICIAL MEMBER & Shri Harish H Gandhi Vs. ACIT 33(1) 6, Anant Apartment C-12, Pratyakshakar Bhavan Thakur Complex BKC, Bandra (E) Kandivalie (E) Mumbai – 400 051 Mumbai – 400 101 PAN/GIR No.AADPG1721F (Appellant) .. (Respondent) Assessee by Shri Aditya Kumar Sharma / Ms. Taanishka Sharma Revenue by Shri Vivek Anand Ojha Date of Hearing 24/05/2022 Date of Pronouncement 28/06/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1244/Mum/2019 for A.Y.2014-15 arise out of the…

Harish H. Gandhi, Mumbai vs. ACIT-33(1), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 1244/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Jun 2022AY 2014-15
Section 143(3)Section 263Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI KULDIP SINGH, JUDICIAL MEMBER & Shri Harish H Gandhi Vs. ACIT 33(1) 6, Anant Apartment C-12, Pratyakshakar Bhavan Thakur Complex BKC, Bandra (E) Kandivalie (E) Mumbai – 400 051 Mumbai – 400 101 PAN/GIR No.AADPG1721F (Appellant) .. (Respondent) Assessee by Shri Aditya Kumar Sharma / Ms. Taanishka Sharma Revenue by Shri Vivek Anand Ojha Date of Hearing 24/05/2022 Date of Pronouncement 28/06/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1244/Mum/2019 for A.Y.2014-15 arise out of the…

Smt. Krishna Yadav, Gurgaon vs. ITO, Gurgaon

In the result, the appeal is allowed, as indicated above

ITA 2496/DEL/2017[2005-06]Status: DisposedITAT Delhi22 Feb 2022AY 2005-06

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 2005-06

Section 3Section 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2005-06 Smt. Krishna Yadav, Vs. Income-tax Officer, W/o- Sat Narayana Yadav, Ward-2(3), B-552/A, Phase-1, Gurgaon Shushant Lok, Gurgaon PAN :AAUPY8765G (Appellant) (Respondent) Appellant by None Respondent by Shri Sanjay Kumar, Sr.DR Date of hearing 10.02.2022 Date of pronouncement 22.02.2022 ORDER PER SAKTIJIT DEY, JM: This is an appeal by the assessee against the order dated 13.02.2017 of learned Commissioner of Income Tax (Appeals)-1,…

Assistant Commissioner of Income Tax, Circle 3(1), Surat vs. Shri Dhanesh M. Sanghvi, Surat

In the result, appeal of the assessee is partly allowed

ITA 373/SRT/2018[2013-14]Status: DisposedITAT Surat20 Dec 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.373/Srt/2018 (िनधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) The Asstt. Commissioner Of Income-Tax, Shri Dhanesh M. Sanghvi V Circle-3(1), Room No.112, 1Str Floor, Diam Jewels, 7/4155, Sunder S. Anavil Business Center, Adajan Char Rasta, Sadan, Galemandi, Suthar Faliya, Surat Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Anxps 9521 M (Appellant ) (Respondent)

For Appellant: Shri Nirav Shah, C.AFor Respondent: Mrs. Anupama Singla– Sr.DR
Section 143(3)Section 269USection 50CSection 52

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.373/SRT/2018 (िनधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) The Asstt. Commissioner of Income-tax, Shri Dhanesh M. Sanghvi V Circle-3(1), Room No.112, 1str Floor, Diam Jewels, 7/4155, Sunder s. Anavil Business Center, Adajan Char Rasta, Sadan, Galemandi, Suthar Faliya, Surat Surat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ANXPS 9521 M (Appellant ) (Respondent) Assessee by : Shri Nirav Shah, C.A Respondent by : Mrs. Anupama Singla– Sr.DR सुनवाईकीतारीख/ Date of Hearing : 14/12/202…

Mansukhbhai Nanjibhai Bhimani, Surat vs. Aayakar Bhawan, Majura Gate, Surat

In the result, appeal of the assessee is partly allowed

ITA 348/SRT/2019[2014-15]Status: DisposedITAT Surat13 Dec 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Mansukhbhai Nanjibhai Bhimani, The Income Tax Officer, Block No.4, Krishna Park Society, Ward-3(1)(5), Surat. Vs Shyam Dham Road, Nan Varachha, Surat – 395006. Pan: Achpb 9761 A Assessee / Appellant Revenue /Respondent

Section 254(1)Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Mansukhbhai Nanjibhai Bhimani, The Income Tax Officer, Block No.4, Krishna Park Society, Ward-3(1)(5), Surat. Vs Shyam Dham Road, Nan Varachha, Surat – 395006. PAN: ACHPB 9761 A Assessee / appellant Revenue /respondent Assessee by Shri Hiren R. Vepari – CA Revenue by Mrs. Anupama Singla – Sr. DR 04/10/2021 Date of hearing Date of pronouncement 13/12/2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appe…

Purvanchal Construction Works Pvt. Ltd., Delhi vs. DCIT, Circle- 20(1), New Delhi

Accordingly, appeal filed by the assessee is allowed for statistical purposes

ITA 719/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Nov 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing) Purvanchal Construction Works Pvt Ltd, Vs. Dcit, C/O. Ravi Gupta, Advocate, E-6A, Circlwe-20(1), Kailash Colony, New Delhi New Delhi Pan: Aaacp4848A (Appellant) (Respondent)

For Appellant: Shri Ruchesh Sinha, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 143(3)Section 43CSection 50C

…pplicable to the facts of the present case. 11. With respect to the tolerance band the claim of the ld AR is that the difference between the sale consideration and fair market value is merely 10.03%. The reliance on the decision of the Maria Fernandes Vs. ITO 123 Taxmann.com 252 also do not apply to the fact of the case as the difference between in the present case is higher than 10%. 12. However, facts clearly shows that ld AO has mentioned in paragraph 3 of the assessment order itself that the assessee has objected the adoption of the stamp duty value for computing the business income by invoking the provision…