ors. v. Akshay

423 ITR 321High Court2020#15844 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 54 Section 54F Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 2(47)Section 271(1)(c)

Issues it is cited on

long-term capital asset section 54f date of transfer section 54 long term capital gain section 139 transfer previous year section 13 prescribed total income section 14

Judgments citing ors. v. Akshay

Avichal Kulshrestha, London vs. ITO Ward 35(7), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1580/DEL/2024[2017-18]Status: DisposedITAT Delhi18 Jun 2025AY 2017-18

Bench: SHRI VIKAS AWASTHY, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri C.S. Anand, AdvocateFor Respondent: Shri Ashish Tripathi, Sr. DR

Section 133(6)Section 143Section 143(2)Section 54FSection 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER Avichal Kulshrestha, vs. ITO, Ward 35 (7), C/o Mr. Sanjeev Kulshrestha, Delhi. 111, Neelgiri Apartments, Sector 9, Rohini, Delhi – 110 085. (PAN :ATIPK3461A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri C.S. Anand, Advocate Ms. Vaishnavi, Advocate REVENUE BY : Shri Ashish Tripathi, Sr. DR Date of Hearing : 16.04.2025 Date of Order : 18.06.2025 O R D E R PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee against the order of ld. Commissi…

Mayura Mohta, Mumbai vs. D.C.I.T., Circle - 29, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1953/KOL/2024[2017-2018]Status: HeardITAT Kolkata21 Jan 2025AY 2017-2018

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Dcit, Circle-29 Mayura Mohta Aaykar Bhavan Dakshin, 2, Sumer Trinity Towers 202, Tower-I, New Prabhadevi Road, Gariahat Road (South), Vs. Prabha Devi, Mumbai-400 025 Kolkata-700031, West Bengal (Appellant) (Respondent) Pan No. Aevpm3232R Assessee By : Shri Sunil Surana, Ar Revenue By : Shri Monalisha Pal Mukherjee, Dr Date Of Hearing: 16.12.2024 Date Of Pronouncement : 21.01.2025

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Monalisha Pal Mukherjee

Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM DCIT, Circle-29 Mayura Mohta Aaykar Bhavan Dakshin, 2, Sumer Trinity Towers 202, Tower-I, New Prabhadevi Road, Gariahat Road (south), Vs. Prabha Devi, Mumbai-400 025 Kolkata-700031, West Bengal (Appellant) (Respondent) PAN No. AEVPM3232R Assessee by : Shri Sunil Surana, AR Revenue by : Shri Monalisha Pal Mukherjee, DR Date of hearing: 16.12.2024 Date of pronouncement : 21.01.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the National Facele…

Rita Sunil Shah, Mumbai vs. Income Tax Officer(It) 4(2)(1), Mumbai

The appeals are partly allowed

ITA 4070/MUM/2023[2011-12]Status: DisposedITAT Mumbai13 May 2024AY 2011-12

Bench: Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm The Income Tax Officer(It) Sunil Amritlal Shah 4(2)(1) C/O Vimal Punimiya & Room No. 1708, Co.,501, 17Th Floor, Vs. Niranjan, Air India Building, 99, Marine Drive, Nariman Point, Mumbai 400002 Mumbai 400021 (Appellant) (Respondent) Pan No. Hvnps5321F The Income Tax Officer(It) Rita Sunil Shah 4(2)(1) C/O Vimal Punimiya & Room No. 1708, Co.,501, 17Th Floor, Vs. Niranjan, Air India Building, 99, Marine Drive, Nariman Point, Mumbai 400002 Mumbai 400021 (Appellant) (Respondent) Pan No. Djgps8073B

For Respondent: Shri Soumendu Kumar Dash–

Section 142Section 144Section 144CSection 147Section 148Section 254Section 271(1)(c)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE PRASHANT MAHARISHI, AM AND SHRI RAJ KUMAR CHAUHAN, JM The Income Tax Officer(IT) Sunil Amritlal Shah 4(2)(1) C/o Vimal Punimiya & Room no. 1708, CO.,501, 17th Floor, Vs. Niranjan, Air India Building, 99, Marine Drive, Nariman point, Mumbai 400002 Mumbai 400021 (Appellant) (Respondent) PAN No. HVNPS5321F The Income Tax Officer(IT) Rita Sunil Shah 4(2)(1) C/o Vimal Punimiya & Room no. 1708, CO.,501, 17th Floor, Vs. Niranjan, Air India Building, 99, Marine Drive, Nariman point, Mumbai 400002 Mumbai 400021 (Appellant) (Respondent) PAN No. DJGPS8073B : Sh…

Sunil Amritlal Shah, Mumbai vs. Income Tax Officer(It) 4(2)(1), Mumbai

The appeals are partly allowed

ITA 4069/MUM/2023[2011-12]Status: DisposedITAT Mumbai13 May 2024AY 2011-12

For Respondent: Shri Soumendu Kumar Dash–

Section 142Section 144Section 144CSection 147Section 148Section 254Section 271(1)(c)Section 54

Smt. Anjali Bhadoo, Gurgaon vs. ITO, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 633/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Sept 2023AY 2012-13

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Ms. Anita Meena, Sr. DR

Section 143(3)Section 54

…is order, assessee is in appeal before us. We have heard both the parties and perused the records. 6. Ld. Counsel for the assessee contended that the issue is covered by the decision of Hon’ble Delhi High Court in the case of Pr.CIT vs. Akshay Sobti (2020) 423 ITR 321 (Delhi). He pleaded that facts are identical and assessee may be allowed the claim of exemption. 7. Per contra, ld. DR for the Revenue disputed that the issue covered by the aforesaid case relied upon by the assessee. He submitted that the same is not applicable to the facts of the present case. 8. Upon careful consideration, we find that Hon’…

Kamlesh Jain & Sons HUF, Raipur vs. Income Tax Officer-3(2), Raipur

In the result, appeal of the assessee is allowed

ITA 26/RPR/2021[2016-17]Status: DisposedITAT Raipur29 Sept 2021AY 2016-17

Bench: Shri Pradip Kumar Kedia & Shri N.K. Choudhryassessment Year: 2016-17

For Appellant: Shri R.B. Doshi, C.AFor Respondent: Shri P.K. Mishra, CIT D.R

Section 143(3)Section 263Section 54F

…ompleted after the transfer of the original assets within the stipulated period specified in section 54F, the assessee is entitled in law for deduction under section 54F of the Act. 11. The legal proposition is covered by :- - Pr. CIT vs. Akshay Sobti (2020) 423 ITR 321 (Del) - CIT vs. Bharti Mishra (2014) 265 CTR 374 - DCIT vs. Dr. Chalasani Mallikarjuna Rao (2016) 161 ITD 721 (Vskp.) - ACIT vs. Subhash Sevaram Bhavnani (2012) 23 taxmann.com 94 (Ahd.) - CIT vs. J.R. Subramanya Bhatt (1987) 165 ITR 571 - Hill Queen Investment (P) Ltd. vs. Pr. CIT (2021) 62 CCH 70 (Kol. Trib.) - Padam Kumar Jain vs. CIT (2020) 5…