Narandas Karsondas v. S.A. Kamtam and Anr.

3 SCC 247Reported decision1977#20370 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 10BSection 143(3)Section 147Section 148

Judgments citing Narandas Karsondas v. S.A. Kamtam and Anr.

Southern Enterprises, Chennai vs. ACIT Non Corporate Ward 22, Chennai

In the result, appeal filed by the assessee is allowed

ITA 2941/CHNY/2017[2009-10]Status: DisposedITAT Chennai04 Feb 2026AY 2009-10

Bench: Shri Aby T. Varkey & Ms. Padmavathy. S

For Appellant: Ms. S. Sanchitha for Mr. R. SivaramanFor Respondent: Mr. Praveen. S, JCIT
Section 10BSection 142(1)Section 143(2)Section 143(3)Section 147Section 148

…ful debts whereby the above position of law declared by the Hon'ble Supreme Court was neutralized with retrospective effect from 1-4-2010. In this regard, it may be useful to refer to the following judgments: a. State of Rajasthan v. Jaipur Udyog Ltd. [1974] 3 SCC 247 "4. Assuming, without deciding, that the view taken by them is incorrect, even then it is impossible to say under the circumstances of the case that the Respondent was guilty of making any false representation. The view of the law, which he is contending for, is supported by the view taken by two Judges of the High Court and one Member of the Boar…

Gorlas Infrastructure Private Limited, Hyderabad vs. Income Tax Officer, Ward 2(4), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 407/HYD/2021[2014-15]Status: DisposedITAT Hyderabad14 Aug 2024AY 2014-15

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: : Shri Kumar Pranav, CIT-DR
Section 148Section 271(1)(c)

…cope of an Agreement of sale 11. Section 54 of TP Act makes it clear that a contract of sale, that is, an agreement of sale does not, of itself, create any interest in or charge on such property. This Court in Narandas Karsondas v. S.A. Kamtam and Anr. (1977) 3 SCC 247, observed: A contract of sale does not of itself create any interest in, or charge on, the property. This is expressly declared in Section 54 of the Transfer of Property Act. See Rambaran Prosad v. Ram Mohit Hazra [1967]1 SCR 293. The fiduciary character of the personal obligation created by a contract for sale is recognised in Section 3 of the Spe…

Income Tax Officer Ward-3(3)(5), Surat vs. Shri Chturbhai Karshanbhai Vasani, Surat

In the result, the appeal filed by the Revenue is dismissed

ITA 321/SRT/2017[2009-10]Status: DisposedITAT Surat22 Jan 2021AY 2009-10

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.321/Srt/2017 ("नधा"रणवष" / Assessment Year: (2009-10) The Income Tax Officer, Vs. Shri Chaturbhai Karshanbhai Vasani Ward-3(3)(5),Surat. (Afipv 9766 K), A-75, Matrushakti Society,-A, Punagam, L.H. Road, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afipv9766K (Assessee) (Respondent)

For Appellant: Ms Anupama Singhla - Sr. DRFor Respondent: Shri Pragnesh Jagasheth, CA
Section 143(3)Section 147Section 148Section 150(1)Section 150(2)

…egistered as required by law), no right, title or interest in an immovable property can be transferred. The ld. DR, in order to support her plea, relied on the judgment of Hon'ble Supreme Court in the case of Narandas Karsondas vs. S.A. Kamtam and Anr. (1977) 3 SCC 247. This way, she prayed the Bench that order passed by the assessing officer may be upheld. 7. On the other hand, Shri P. M. Jagasheth, Learned Counsel for the assessee has just reiterated the findings of the ld CIT(A) and relied on the order passed by ld CIT(A). 8. We have heard both the parties and carefully gone through the submission put forth…

The Commissioner of Income TAx-IV vs. M/s. Mahaveer Enterprises (India) Limited

ITTA/94/2008HC Telangana23 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Narandas Karsondas v. S.A. Kamtam and Anr. (3 SCC 247) — Cited in 4 Judgments | BharatTax