Potla Nageswara Rao v. DCIT

365 ITR 249High Court2014#3424 most cited

What is Potla Nageswara Rao v. DCIT authority for?

Handing over possession of property under a Development Agreement-cum-GPA in exchange for built-up area constitutes a transfer of a capital asset, triggering capital gains tax, as it satisfies the conditions under Section 2(47)(v) read with Section 53A of the Transfer of Property Act.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also referred to as

Potla Nageswara Rao v. DCIT · 365 ITR 249 · Section 2(47)(v) · Section 53A · Transfer of Property Act · joint development agreement · JDA · possession · built-up area · capital gains · transfer of capital asset

Sections most often in play

Section 143(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148Section 151Section 2(47)

Issues it is cited on

section 2(47)(v)section 53ajoint development agreementsection 53jdasection 2(47)compulsory acquisitiontransfer of capital assetmere change of opinionsection 269change of opinionfinal assessment order

Judgments citing Potla Nageswara Rao v. DCIT

NAVEEN KUMAR MUSINIPALLY,USA vs. ADIT (INT-TAXN)-1, HYDERABAD

ITA 323/HYD/2024[2016-2017]Status: DisposedITAT Hyderabad15 Oct 2025AY 2016-2017

Bench: Shri Manjunatha G & Shri Ravish Sood

For Appellant: CA, KC DevdasFor Respondent: Sri Posu Babu Alli, Sr. AR
Section 127Section 132Section 142(1)Section 153CSection 2(47)Section 2(47)(v)Section 234A

…of Transfer of Property Act, 1882. 4. The Assessing Officer, after considering the relevant submissions of the assessee and also taking note of decision of Hon'ble Jurisdictional High Court of Andhra Pradesh in the case of Potla Nageswara Rao vs., DCIT [2014] 365 ITR 249 (A.P.) observed that, in terms of Development Agreement -cum- GPA dated 30.12.2015 and subsequent Supplementary Agreement dated 29.04.2016, the assessee has handed-over the possession of the property in exchange of built-up area to the builder which satisfies the conditions provided u/sec.2(47) r.w.s.53A of the Transfer of Property Act, 1882 and…

VIJAYA LAKSHMI RAVULA,GUNTUR vs. INCOME TAX OFFICER, WARD-2(1), GUNTUR

In the result, all the 4 appeals of the assessee are allowed

ITA 218/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…bir Singh Maini (Supra) is not applicable. The learned Pr. CIT relied upon the judgment of the Hon'ble jurisdictional Page 8 of 26 ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur High Court in the case of Potla Nageshwara Rao vs. Dy.CIT reported in 365 ITR 249 dated 09/04/2014. The learned DR has also referred to para 7.iv, 7.v, 7.vi and 7.xi of the impugned order of the Pr. CIT and submitted that in the JDA itself, the parties have determined the total value of the constructed area and share of each of the parties in terms of the value as well as percentage which itself established the fact that the l…

SWARAJYAM DONTIREDDY,GUNTUR vs. INCOME TAX OFFICER, WARD-2(1), GUNTUR

In the result, all the 4 appeals of the assessee are allowed

ITA 217/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…bir Singh Maini (Supra) is not applicable. The learned Pr. CIT relied upon the judgment of the Hon'ble jurisdictional Page 8 of 26 ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur High Court in the case of Potla Nageshwara Rao vs. Dy.CIT reported in 365 ITR 249 dated 09/04/2014. The learned DR has also referred to para 7.iv, 7.v, 7.vi and 7.xi of the impugned order of the Pr. CIT and submitted that in the JDA itself, the parties have determined the total value of the constructed area and share of each of the parties in terms of the value as well as percentage which itself established the fact that the l…

VEERAREDDY GOGULA,GUNTUR vs. INCOME TAX OFFICER, WARD-2(1), GUNTUR

In the result, all the 4 appeals of the assessee are allowed

ITA 216/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…bir Singh Maini (Supra) is not applicable. The learned Pr. CIT relied upon the judgment of the Hon'ble jurisdictional Page 8 of 26 ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur High Court in the case of Potla Nageshwara Rao vs. Dy.CIT reported in 365 ITR 249 dated 09/04/2014. The learned DR has also referred to para 7.iv, 7.v, 7.vi and 7.xi of the impugned order of the Pr. CIT and submitted that in the JDA itself, the parties have determined the total value of the constructed area and share of each of the parties in terms of the value as well as percentage which itself established the fact that the l…

KONDA SRINIVASA REDDY,GUNTUR vs. INCOME TAX OFFICER, WARD-2(1), GUNTUR

In the result, all the 4 appeals of the assessee are allowed

ITA 209/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam13 May 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanappeal No. Assessee Respondent A.Y 209/Viz/2024 Konda Srinivasa Income Tax Officer 2016-17 Reddy, Guntur, Ward 2(1) Pan:Aafhk9821E Guntur 216/Viz/2024 Veerareddy Gogula - Do - -Do- Guntur Pan:Byapg6481J - Do - 217/Viz/2024 Swarajyam -Do- Dontireddy Guntur Pan:Cmmpd3393K - Do - 218/Viz/2024 Vijaya Lakshmi -Do- Ravula, Guntur Pan:Baopr0163G

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: : Shri Satyasai Rath, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 2(47)Section 263Section 53A

…bir Singh Maini (Supra) is not applicable. The learned Pr. CIT relied upon the judgment of the Hon'ble jurisdictional Page 8 of 26 ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur High Court in the case of Potla Nageshwara Rao vs. Dy.CIT reported in 365 ITR 249 dated 09/04/2014. The learned DR has also referred to para 7.iv, 7.v, 7.vi and 7.xi of the impugned order of the Pr. CIT and submitted that in the JDA itself, the parties have determined the total value of the constructed area and share of each of the parties in terms of the value as well as percentage which itself established the fact that the l…

PAVAN KUMAR REDDY KADIGARI,USA vs. ITO, (INT TAXN)-2, HYDERABAD

In the result, all the captioned six appeals filed by the assessee are allowed for statistical purposes

ITA 163/HYD/2023[2019-20]Status: DisposedITAT Hyderabad14 Sept 2023AY 2019-20

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Adv. Mohd.AfzalFor Respondent: Shri K Madhusudan, CIT(DR)
Section 127Section 132Section 142(1)Section 153CSection 2(47)

…ITA Nos 158 to 163 of 2023 Pavan Kumar Reddy Kadigari USA आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member ITA Nos.158 to 163/Hyd/2023 Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17, 2018-19 and 2019-20 Shri Pawan Kumar Reddy Vs. Income Tax Officer Kadigari, USA (International Taxation)2 PAN:CHFPP1987D Hyderabad (Appellant) (Respondent) Assessee by: Adv. Mohd.Afzal Revenue by: Shri K Madhusudan, CIT(DR) Date of hearing: 13/09/2023 Date of pronouncement: 14/09/2023 ORDER Per B…

PAVAN KUMAR REDDY KADIGARI,USA vs. ITO, (INT TAXN)-2, HYDERABAD

In the result, all the captioned six appeals filed by the assessee are allowed for statistical purposes

ITA 162/HYD/2023[2018-19]Status: DisposedITAT Hyderabad14 Sept 2023AY 2018-19

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Adv. Mohd.AfzalFor Respondent: Shri K Madhusudan, CIT(DR)
Section 127Section 132Section 142(1)Section 153CSection 2(47)

…ITA Nos 158 to 163 of 2023 Pavan Kumar Reddy Kadigari USA आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member ITA Nos.158 to 163/Hyd/2023 Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17, 2018-19 and 2019-20 Shri Pawan Kumar Reddy Vs. Income Tax Officer Kadigari, USA (International Taxation)2 PAN:CHFPP1987D Hyderabad (Appellant) (Respondent) Assessee by: Adv. Mohd.Afzal Revenue by: Shri K Madhusudan, CIT(DR) Date of hearing: 13/09/2023 Date of pronouncement: 14/09/2023 ORDER Per B…

PAVAN KUMAR REDDY KADIGARI,USA vs. ITO, (INT TAXN)-2, HYDERABAD

In the result, all the captioned six appeals filed by the assessee are allowed for statistical purposes

ITA 161/HYD/2023[2016-17]Status: DisposedITAT Hyderabad14 Sept 2023AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Adv. Mohd.AfzalFor Respondent: Shri K Madhusudan, CIT(DR)
Section 127Section 132Section 142(1)Section 153CSection 2(47)

…ITA Nos 158 to 163 of 2023 Pavan Kumar Reddy Kadigari USA आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member ITA Nos.158 to 163/Hyd/2023 Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17, 2018-19 and 2019-20 Shri Pawan Kumar Reddy Vs. Income Tax Officer Kadigari, USA (International Taxation)2 PAN:CHFPP1987D Hyderabad (Appellant) (Respondent) Assessee by: Adv. Mohd.Afzal Revenue by: Shri K Madhusudan, CIT(DR) Date of hearing: 13/09/2023 Date of pronouncement: 14/09/2023 ORDER Per B…

PAVAN KUMAR REDDY KADIGARI,USA vs. ITO,(INT TAXN)-2, HYDERABAD

In the result, all the captioned six appeals filed by the assessee are allowed for statistical purposes

ITA 160/HYD/2023[2015-16]Status: DisposedITAT Hyderabad14 Sept 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Adv. Mohd.AfzalFor Respondent: Shri K Madhusudan, CIT(DR)
Section 127Section 132Section 142(1)Section 153CSection 2(47)

…ITA Nos 158 to 163 of 2023 Pavan Kumar Reddy Kadigari USA आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member ITA Nos.158 to 163/Hyd/2023 Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17, 2018-19 and 2019-20 Shri Pawan Kumar Reddy Vs. Income Tax Officer Kadigari, USA (International Taxation)2 PAN:CHFPP1987D Hyderabad (Appellant) (Respondent) Assessee by: Adv. Mohd.Afzal Revenue by: Shri K Madhusudan, CIT(DR) Date of hearing: 13/09/2023 Date of pronouncement: 14/09/2023 ORDER Per B…

PAVAN KUMAR REDDY KADIGARI,USA vs. ITO, (INT TAXN)-2, HYDERABAD

In the result, all the captioned six appeals filed by the assessee are allowed for statistical purposes

ITA 159/HYD/2023[2014-15]Status: DisposedITAT Hyderabad14 Sept 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Adv. Mohd.AfzalFor Respondent: Shri K Madhusudan, CIT(DR)
Section 127Section 132Section 142(1)Section 153CSection 2(47)

…ITA Nos 158 to 163 of 2023 Pavan Kumar Reddy Kadigari USA आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member ITA Nos.158 to 163/Hyd/2023 Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17, 2018-19 and 2019-20 Shri Pawan Kumar Reddy Vs. Income Tax Officer Kadigari, USA (International Taxation)2 PAN:CHFPP1987D Hyderabad (Appellant) (Respondent) Assessee by: Adv. Mohd.Afzal Revenue by: Shri K Madhusudan, CIT(DR) Date of hearing: 13/09/2023 Date of pronouncement: 14/09/2023 ORDER Per B…

PAVAN KUMAR REDDY KADIGARI,USA vs. ITO, (INT TAXN)-2, HYDERABAD

In the result, all the captioned six appeals filed by the assessee are allowed for statistical purposes

ITA 158/HYD/2023[2013-14]Status: DisposedITAT Hyderabad14 Sept 2023AY 2013-14

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Adv. Mohd.AfzalFor Respondent: Shri K Madhusudan, CIT(DR)
Section 127Section 132Section 142(1)Section 153CSection 2(47)

…ITA Nos 158 to 163 of 2023 Pavan Kumar Reddy Kadigari USA आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member ITA Nos.158 to 163/Hyd/2023 Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17, 2018-19 and 2019-20 Shri Pawan Kumar Reddy Vs. Income Tax Officer Kadigari, USA (International Taxation)2 PAN:CHFPP1987D Hyderabad (Appellant) (Respondent) Assessee by: Adv. Mohd.Afzal Revenue by: Shri K Madhusudan, CIT(DR) Date of hearing: 13/09/2023 Date of pronouncement: 14/09/2023 ORDER Per B…

DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-1(2), HYDERABAD vs. KAMBAM RAJESWARI, HYDERABAD

ITA 218/HYD/2019[2010-11]Status: DisposedITAT Hyderabad04 Mar 2022AY 2010-11

Bench: Shri S.S. Godara & Shri Inturi Rama Rao

For Appellant: Shri B.G. ReddyFor Respondent: Shri T. Sunil Goutam
Section 143(3)Section 2(47)(v)Section 54F

…clinching aspect. His only case is that once the assessee has shared her possession, it amounts to part-performance u/s 2(47)(v) r.w.s. 53A of the Transfer of Property Act in light of hon’ble jurisdiction high court’s judgment in Potla Nageswara Rao Vs. DCIT 365 ITR 249 (A.P). 3. We have given our thoughtful consideration to the foregoing rival pleadings and find no substance in the Revenue’s stand. This is in light of the clinching fact that the assessee had nowhere surrendered or transferred her right or title or claim in favour of the developer since she had herself made it clear that the same could not be t…

DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-1(2), HYDERABAD vs. KAMBAM RAJESWARI , HYDERABAD

ITA 217/HYD/2019[2008-09]Status: DisposedITAT Hyderabad04 Mar 2022AY 2008-09

Bench: Shri S.S. Godara & Shri Inturi Rama Rao

For Appellant: Shri B.G. ReddyFor Respondent: Shri T. Sunil Goutam
Section 143(3)Section 2(47)(v)Section 54F

…clinching aspect. His only case is that once the assessee has shared her possession, it amounts to part-performance u/s 2(47)(v) r.w.s. 53A of the Transfer of Property Act in light of hon’ble jurisdiction high court’s judgment in Potla Nageswara Rao Vs. DCIT 365 ITR 249 (A.P). 3. We have given our thoughtful consideration to the foregoing rival pleadings and find no substance in the Revenue’s stand. This is in light of the clinching fact that the assessee had nowhere surrendered or transferred her right or title or claim in favour of the developer since she had herself made it clear that the same could not be t…

KAMBAM RAJESWARI ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-1(2), HYDERABAD

ITA 216/HYD/2019[2010-11]Status: DisposedITAT Hyderabad04 Mar 2022AY 2010-11

Bench: Shri S.S. Godara & Shri Inturi Rama Rao

For Appellant: Shri B.G. ReddyFor Respondent: Shri T. Sunil Goutam
Section 143(3)Section 2(47)(v)Section 54F

…clinching aspect. His only case is that once the assessee has shared her possession, it amounts to part-performance u/s 2(47)(v) r.w.s. 53A of the Transfer of Property Act in light of hon’ble jurisdiction high court’s judgment in Potla Nageswara Rao Vs. DCIT 365 ITR 249 (A.P). 3. We have given our thoughtful consideration to the foregoing rival pleadings and find no substance in the Revenue’s stand. This is in light of the clinching fact that the assessee had nowhere surrendered or transferred her right or title or claim in favour of the developer since she had herself made it clear that the same could not be t…

KAMBAM RAJESWARI ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-1(2), HYDERABAD

ITA 215/HYD/2019[2008-09]Status: DisposedITAT Hyderabad04 Mar 2022AY 2008-09

Bench: Shri S.S. Godara & Shri Inturi Rama Rao

For Appellant: Shri B.G. ReddyFor Respondent: Shri T. Sunil Goutam
Section 143(3)Section 2(47)(v)Section 54F

…clinching aspect. His only case is that once the assessee has shared her possession, it amounts to part-performance u/s 2(47)(v) r.w.s. 53A of the Transfer of Property Act in light of hon’ble jurisdiction high court’s judgment in Potla Nageswara Rao Vs. DCIT 365 ITR 249 (A.P). 3. We have given our thoughtful consideration to the foregoing rival pleadings and find no substance in the Revenue’s stand. This is in light of the clinching fact that the assessee had nowhere surrendered or transferred her right or title or claim in favour of the developer since she had herself made it clear that the same could not be t…

INCOME TAX OFFICER, WARD-4, WARANGAL vs. GYANA KUMARI ROJANALA , WARANGAL

In the result the appeal is partly allowed

ITA 1779/HYD/2019[2016-17]Status: DisposedITAT Hyderabad30 Aug 2021AY 2016-17

Bench: Smt. P. Madhavi Devi & Shri L.P. Sahu

For Appellant: Shri A.V. Raghuram, ARFor Respondent: Dr. R. Deepak, D.R
Section 2(47)Section 45Section 53ASection 54Section 54F

…e been disclosed the capital gains in the Asst. Year 2014-15 only not in the A.Y.2016-17. Hence, the deduction claimed by assessee u/s 54 of the Act, is not allowable, as held by the jurisdictional high court decision in the case of Potla Nageswara Rao (2013) 365 ITR 249. This has been brought out in the submissions of the appellant. The appellant also placed reliance on the decisions of the Hon’ble AP High Court in the case of CIT vs Syed Ali Adil (352 ITR 418)(AP), CIT Vs Anand Basappa (309 ITR 329)(Karnataka), CIT Vs K.G. Rukminiamma (196 taxmann 87)(Karnataka). As brought out in the appellant's submissions ea…

G BHOOPATHI REDDY,HYDERABAD vs. INCOME TAX OFFICER, WARD-13(5), HYDERABAD

In the result, appeal of assessee is partly allowed for statistical purposes

ITA 1951/HYD/2017[2009-10]Status: DisposedITAT Hyderabad20 Jul 2018AY 2009-10

Bench: Shri B. Ramakotaiah & Shri Challa Nagendra Prasad

For Appellant: Shri C.V. Narasimham, ARFor Respondent: Smt. N. Swapna, DR
Section 147Section 148Section 2(47)(v)Section 53ASection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER I.T.A. No. 1951/HYD/2017 Assessment Year: 2009-10 G. Bhoopathi Reddy, The Income Tax Officer, HYDERABAD Vs Ward-13(5), [PAN: AFBPG1964R] HYDERABAD (Appellant) (Respondent) For Assessee : Shri C.V. Narasimham, AR For Revenue : Smt. N. Swapna, DR Date of Hearing : 17-07-2018 Date of Pronouncement : 20-07-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : The issues in this appeal by assessee are with reference to levy of capital gain tax and against the o…

T. RAJESWAR RAO (HUF),SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(5), HYDERABAD

In the result, all the appeals under consideration, are allowed

ITA 1592/HYD/2017[2010-11]Status: DisposedITAT Hyderabad25 May 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri A.V. RaghuramFor Respondent: Smt. M. Narmada
Section 148Section 2(47)Section 45Section 5O

…(v) of the Act. 6.1 Ld. AR submitted that various judicial rulings support the above view. Bombay High Court in the case of Chaturbhuj Dwarkadas Kapadia (2003) (260 ITR 491), Jasbir Singh Sarkaria (2007) 294 ITR 196 (AAR), Potla Nageshwar Rao Vs. DClT (2014) 365 ITR 249 (AP). This contention was already accepted by the department as mentioned above, wherein the proceedings were dropped against the notices issued by the intelligence wing and under 133(6) of the Act based on the same facts. Hence, there is no transfer in AY 2010-11. 6.2 He submitted that re-opening the assessment again on the same facts by another…

T. BALAKRISHNA (HUF),SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(5), HYDERABAD

In the result, all the appeals under consideration, are allowed

ITA 1591/HYD/2017[2010-11]Status: DisposedITAT Hyderabad25 May 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri A.V. RaghuramFor Respondent: Smt. M. Narmada
Section 148Section 2(47)Section 45Section 5O

…(v) of the Act. 6.1 Ld. AR submitted that various judicial rulings support the above view. Bombay High Court in the case of Chaturbhuj Dwarkadas Kapadia (2003) (260 ITR 491), Jasbir Singh Sarkaria (2007) 294 ITR 196 (AAR), Potla Nageshwar Rao Vs. DClT (2014) 365 ITR 249 (AP). This contention was already accepted by the department as mentioned above, wherein the proceedings were dropped against the notices issued by the intelligence wing and under 133(6) of the Act based on the same facts. Hence, there is no transfer in AY 2010-11. 6.2 He submitted that re-opening the assessment again on the same facts by another…

T. NAGRAJ (HUF),SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(5), HYDERABAD

In the result, all the appeals under consideration, are allowed

ITA 1590/HYD/2017[2010-11]Status: DisposedITAT Hyderabad25 May 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri A.V. RaghuramFor Respondent: Smt. M. Narmada
Section 148Section 2(47)Section 45Section 5O

…(v) of the Act. 6.1 Ld. AR submitted that various judicial rulings support the above view. Bombay High Court in the case of Chaturbhuj Dwarkadas Kapadia (2003) (260 ITR 491), Jasbir Singh Sarkaria (2007) 294 ITR 196 (AAR), Potla Nageshwar Rao Vs. DClT (2014) 365 ITR 249 (AP). This contention was already accepted by the department as mentioned above, wherein the proceedings were dropped against the notices issued by the intelligence wing and under 133(6) of the Act based on the same facts. Hence, there is no transfer in AY 2010-11. 6.2 He submitted that re-opening the assessment again on the same facts by another…

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