Page 14 of 24 20.2.1. In Reva Investment Pvt. Ltd. v. Commissioner of Gift Tax, Gujarat II

9 SCC 111Reported decision2001#25823 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 1958 Section 11 Section 12 Section 13(2)(a)Section 13(2)(b)Section 13(3)Section 1956 Section 25 of the Companies Act

Judgments citing Page 14 of 24 20.2.1. In Reva Investment Pvt. Ltd. v. Commissioner of Gift Tax, Gujarat II

DCIT(E), Circle-1(1), New Delhi vs. Indian Grameen Services, New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 104/DEL/2019[2007-08]Status: DisposedITAT Delhi15 May 2024AY 2007-08

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Arvind Kumar, AdvFor Respondent: Shri Sandeep Kumar Mishra, Sr. DR

Section 11Section 12ASection 13(2)(a)Section 13(2)(b)Section 13(3)Section 25

…r determining "Adequate‟ consideration/rent, appreciated. however, market rent or rate is not the sole yardstick; other circumstances of the case also need to be considered. 20.2.1. In Reva Investment Pvt. Ltd. v. Commissioner of Gift Tax, Gujarat II, (2001) 9 SCC 111, while considering Section 4(1) of the Gift Tax Act, 1958, the Supreme Court held that „it is necessary for the Assessing Officer to show that the property has been transferred otherwise than for adequate consideration. The finding as to the inadequacy of the consideration is an essential sine qua non for application of the provisions of "deemed g…

Commissioner of Income Tax (Exemptions) Delhi vs. Hamdard National Foundation (India)

ITA/144/2021HC Delhi16 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 11Section 13(2)(b)Section 13(3)

…gitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/000607 ITA 142/2021 & connected matters Page 14 of 24 20.2.1. In Reva Investment Pvt. Ltd. v. Commissioner of Gift Tax, Gujarat II, (2001) 9 SCC 111, while considering Section 4(1) of the Gift Tax Act, 1958, the Supreme Court held that „it is necessary for the Assessing Officer to show that the property has been transferred otherwise than for adequate consideration. The finding as to the inadequacy of the consideration is an essential sine qua non for application of the provisions of “dee…

Commissioner of Income Tax (Exemptions) Delhi vs. Hamdrd National Foundation (India)

ITA/115/2021HC Delhi16 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 11Section 13(2)(b)Section 13(3)

…gitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/000608 ITA 142/2021 & connected matters Page 14 of 24 20.2.1. In Reva Investment Pvt. Ltd. v. Commissioner of Gift Tax, Gujarat II, (2001) 9 SCC 111, while considering Section 4(1) of the Gift Tax Act, 1958, the Supreme Court held that „it is necessary for the Assessing Officer to show that the property has been transferred otherwise than for adequate consideration. The finding as to the inadequacy of the consideration is an essential sine qua non for application of the provisions of “dee…