Mohd. Ilyas Ansari v. ITO-23(2)(3),Mumbai

CHERIE TANDON SALDAHNA ,MUMBAI vs. DCIT, CIRCLE 23(1), MUMBAI

…ain arising from sale of property, it is date of allotment of property which is relevant for purpose of computing holding period and not date of registration of conveyance deed (f) Mohd. Ilyas Ansari v. ITO-23(2)(3), Mumbai [ITA No. 6174/M/2017dtd.06/11/2020, 186 ITD 407 (Mumbai - Trib.)] Where Assessing Officer mechanically applied provisions of section 56(2)to difference between stamp duty value and actual sale consideration paid by assessee and made additions, without making any efforts to find out actual cost of property, additions made by Assessing Officer were to be set aside. 14. Similar property in the ca…

DANISH SHEIKH,USA vs. INCOME TAX OFFICER INTL TAX WARD 4(2)(1), MUMBAI

In the result, the appeal of the assessee is allowed

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 1034/Mum/2025 (नििाारण वर्ा / Assessment Year :2016-17) Danish Sheikh V/S. Ito International Tax, 18, Old Planters Road, बिाम Ward 4(2)(1) Beverly, Usa-999999 Kautilya Bhavan, 6Th Floor, Bandra (E), Mumbai- 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Fjxps3005Q Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Pradip Kapasi राजस्व की ओर से /Revenue By: Shri Krishna Kumar, Sr. Dr.

….2020 Radha Kishan Kungwani, ITA 1106/JP/2018 dt. 19.08.2020, 185 ITD 433. Sanjay Dattatraya Dapodikar, ITA 1747/PN/2018 dt. 30.04.2019 Ashutosh Jhavs, 190 ITA 450 (Kol.) Deepak Shashi Bhushan Roy, ITA 3206 and 3316/Mum/2016 dt. 30.07.2018 Mohd Ilyas Hansari, 186 ITD 407 (Mum) The provisions of the first and second Provisos are held to be retrospective in nature and applicable from the year of inception of the main section. Vunndi Amarendran, 429 ITR 97 (Madras) Shrimati Rekha Agarwal, 38 NYPTTJ 895 (Raipur) Rahul G Patel, 195 TTJ (Ahd) 1027 Dharamshibhai Sonani, 181 TTJ (Ahd) 721 GROUND NO 7: POINT OF TAXATION T…

RAKESHKUMAR SHITALPRASAD SHUKLA,GOREGAON EAST vs. WARD 41(4)(3), MUMBAI, BANDRA KURLA COMPLEX

In the result, the appeal filed by the assessee stands\nallowed

…rising from sale of\nproperty, it is date of allotment of property which is relevant\nfor purpose of computing holding period and not date of\nregistration of conveyance deed\nf) Mohd. Ilyas Ansari υ. ITO-23(2)(3), Mumbai [ITA No.\n6174/M/2017dtd. 06/11/2020, 186 ITD 407 (Mumbai Trib.)]\nWhere Assessing Officer mechanically applied provisions of\nsection 56(2) to difference between stamp duty value and\nactual sale consideration paid by assessee and made\nadditions, without making any efforts to find out actual cost of\nproperty, additions made by Assessing Officer were to be set\naside.\n14. Similar property in…

VALUKKO INFRASTRUSTURE LIMITED,MUMBAI vs. INCOME TAX OFFICER, 11(3)(2), MUMBAI

In the result, the appeal of the assessee is allowed

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 1034/Mum/2025 (नििाारण वर्ा / Assessment Year :2016-17) Danish Sheikh V/S. Ito International Tax, 18, Old Planters Road, बिाम Ward 4(2)(1) Beverly, Usa-999999 Kautilya Bhavan, 6Th Floor, Bandra (E), Mumbai- 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Fjxps3005Q Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Pradip Kapasi राजस्व की ओर से /Revenue By: Shri Krishna Kumar, Sr. Dr.

….2020 Radha Kishan Kungwani, ITA 1106/JP/2018 dt. 19.08.2020, 185 ITD 433. Sanjay Dattatraya Dapodikar, ITA 1747/PN/2018 dt. 30.04.2019 Ashutosh Jhavs, 190 ITA 450 (Kol.) Deepak Shashi Bhushan Roy, ITA 3206 and 3316/Mum/2016 dt. 30.07.2018 Mohd Ilyas Hansari, 186 ITD 407 (Mum) The provisions of the first and second Provisos are held to be retrospective in nature and applicable from the year of inception of the main section. Vunndi Amarendran, 429 ITR 97 (Madras) Shrimati Rekha Agarwal, 38 NYPTTJ 895 (Raipur) Rahul G Patel, 195 TTJ (Ahd) 1027 Dharamshibhai Sonani, 181 TTJ (Ahd) 721 GROUND NO 7: POINT OF TAXATION T…

SMT. PINKI CHETAN SHAH,MUMBAI vs. ADDL/JT/DY/ACIT, ITO-20(2)(1), MUMBAI

In the result, the appeal of the assessee is allowed

Bench: Shri Aby T Varkey, Jm & Ms Padmavathy S, Am

…gain arising from sale of property, it is date of allotment of property which is relevant for purpose of computing holding period and not date of registration of conveyance deed f) Mohd. Ilyas Ansari v. ITO-23(2)(3),Mumbai [ITA No. 6174/M/2017dtd. 06/11/2020, 186 ITD 407 (Mumbai - Trib.)] Where Assessing Officer mechanically applied provisions of section 56(2) to difference between stamp duty value and actual sale consideration paid by assessee and made additions, without making any efforts to find out actual cost of property, additions made by Assessing Officer were to be set aside.” 14. Similar property in the…

SULOCHANA SAIJAN MODI,MUMBAI vs. INCOME TAX OFFICER-NATIONAL E-ASSESSMENT CENTRE, MUMBAI

In the result, the appeal filed by assessee is allowed

Bench: Shri Kuldip Singh& Shri Om Prakash Kantsulochana Saijan Modi, Ito, A-501, Akar Apartment, National E- बनाम/ Film City Road, Malad Assessment Centre, Vs. East, Mumbai-400097. Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaopm0887F (अपीलाथ"/Appellant) (""थ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Shashi Tulsian ""थ" की ओर से/Respondent By: Shri Ajay Singh, Sr.Ar सुनवाई की तारीख/ Date Of Hearing 11/05/2023 घोषणा की तारीख /Date Of Pronouncement 23/05/2023 आदेश / Order Per Om Prakash Kant - Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.01.2023 Passed By Cit(A), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld.Cit(A)”] For Assessment Year (“Ay”) 2018-19. 2. The Grounds Raised By The Assessee Are Reproduced As Under: -

…gain arising from sale of property, it is date of allotment of property which is relevant for purpose of computing holding period and not date of registration of conveyance deed f) Mohd. Ilyas Ansari v. ITO-23(2)(3),Mumbai [ITA No. 6174/M/2017dtd.06/11/2020, 186 ITD 407 (Mumbai - Trib.)] Where Assessing Officer mechanically applied provisions of section 56(2)to difference between stamp duty value and actual sale consideration paid by assessee and made additions, without making any efforts to find out actual cost of property, additions made by Assessing Officer were to be set aside.” 14. Similar property in the c…

SWATI ATUL KADAKIA ,MUMBAI vs. ITO 16(3)(1), MUMBAI

In the result, appeal filed by the assessee is allowed

Bench: Shri S. Rifaur Rahman, Hon'Bleswati Atul Kadakia V. Income Tax Officer – 16(3)(1) Room No. 447 1302, Vasant Aradhana Tower Aayakar Bhavan, New Marine Lines Mahavir Nagar, Kandivali (W) Mumbai - 400020 Mumbai - 400067 Pan: Aabpk8725D (Appellant) (Respondent)

…ain arising from sale of property, it is date of allotment of property which is relevant for purpose of computing holding period and not date of registration of conveyance deed f. Mohd. Ilyas Ansari v. ITO-23(2)(3),Mumbai [ITA No. 6174/M/2017 dtd. 06/11/2020, 186 ITD 407 (Mumbai - Trib.)] Where Assessing Officer mechanically applied provisions of section 56(2) to difference between stamp duty value Page No. | 16 Swati Atul Kadakia and actual sale consideration paid by assessee and made additions, without making any efforts to find out actual cost of property, additions made by Assessing Officer were to be set asi…

PARTH DASHRATH GANDHI,MUMBAI vs. ADDITIONAL /JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX/ INCOME TAX OFFICER, NFAC., MUMBAI

In the result, the appeal of the assessee is allowed in terms of above

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

…ain arising from sale of property, it is date of allotment of property which is relevant for purpose of computing holding period and not date of registration of conveyance deed f) Mohd. Ilyas Ansari v. ITO-23(2)(3),Mumbai [ITA No. 6174/M/2017dtd. 06/11/2020, 186 ITD 407 (Mumbai - Trib.)] Where Assessing Officer mechanically applied provisions of section 56(2) to difference between stamp duty value and actual sale consideration paid by assessee and made additions, without making any efforts to find out actual cost of property, additions made by Assessing Officer were to be set aside.” 14. Similar property in th…

MR. SAJJANRAJ MEHTA,MUMBAI vs. ITO WARD-21(3)(2), MUMBAI

In the result, ground no-4 is also allowed with a direction to the A

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalmr. Sajjanraj Mehta C/O. M. Mehta & Co., Shop No. 19, Palamsojal Building, Dadar (W), Mumbai-400028. Pan: Aabpm9430B ...... Appellant Vs. Ito, Ward-21(3)(2) Room No. 206, 2Nd Floor, Piramal Chambers, Parel, Mumbai-400012. ..... Respondent Appellant By : Sh. Ajay Singh Respondent By : Sh. Pramod Nikalje Date Of Hearing : 14/06/2022 Date Of Pronouncement : 05/09/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-33, Mumbai [Hereinafter Referred To As (‘Cit(A)’] Dated 11.02.2020 For The Assessment Year (Ay) 2014-15. The Assessee Has Raised The Following Grounds Of Appeal:

…gain arising from sale of property, it is date of allotment of property which is relevant for purpose of computing holding period and not date of registration of conveyance deed f) Mohd. Ilyas Ansari v. ITO-23(2)(3),Mumbai [ITA No. 6174/M/2017dtd. 06/11/2020, 186 ITD 407 (Mumbai - Trib.)] 10 ITA No. 56/Mum/2021-Mr. Sajjanraj Mehta Where Assessing Officer mechanically applied provisions of section 56(2) to difference between stamp duty value and actual sale consideration paid by assessee and made additions, without making any efforts to find out actual cost of property, additions made by Assessing Officer were…