SONALI KIRAN SHIVARKAR,PUNE vs. DCIT- CIRCLE-7, PUNE
In the result, appeal of the Assessee is Allowed
ITA 1881/PUN/2019[2014-15]Status: DisposedITAT Pune18 Oct 2022AY 2014-15
Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1881/Pun/2019 िनधा"रण वष" / Assessment Year : 2014-15 Sonali Kiran Shiv Arkar, The Deputy L/H Of Late Kiran Sopanrao Vs Commissioner Of Income Shivarkar, A-204, Ganga Tax, Cirlce-7, Pune. Savera, Shivarkar Road, Wanawadi, Pune – 411040. Pan: Aprps 3509 Q Appellant/ Assessee Respondent / Revenue Assessee By Shri Nikhil Pathak – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 21/07/2022 Date Of Pronouncement 18/10/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-8, Pune, Dated 11.09.2019 For The A.Y.2014-15. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Learned Commissioner Of Income Tax Erred In Law & Without Considering Facts & Submission Made, Claimed U/S 54F Amounting To Rs.24,72,272/- In Respect Of Investment In Second Residential House. The Appellant Prays That Deduction U/S 54F Be Allowed In Respect Of Second Residential House.” 2. Brief Facts Of The Case Are That Assessee Filed Original Return On 18/11/2014 Declaring Total Income Of Rs.2,41,550/-. The Assessee Then Filed Revised Return On 27/03/2015 Declaring Total Income Of
Section 45Section 54F
…ent floors, having separate kitchen. Separate entrance, but the Hon’ble High Court after discussing various decisions held that the assessee was eligible for exemption u/s 54F of the Act. 7. The Hon’ble Karnataka High Court in the case of Navin Jolly Vs. ITO 117 Taxmann.com 323 vide order dated 18th June, 2020 held as under : Quote, “11. Alternatively, we hold that assessee even otherwise is entitled to the benefit of exemption under section 54F(1) of the Act as the assessee owns two apartments of 500 square feet in same building and therefore, it has to be treated as one residential unit. The aforesaid fact can…
