What is Rama Bai v. CIT authority for?

Interest income is taxable on either an accrual or cash basis, determined by accounting principles. This method was applicable prior to legislative changes that simplified the taxation of interest income.

How many judgments cite Rama Bai v. CIT?

258 judgments on BharatTax cite Rama Bai v. CIT (181 ITR 400), spanning 2011 to 2026.

Which sections of the Income Tax Act does Rama Bai v. CIT come up under?

It is most often cited in judgments turning on Section 57(iv), Section 56(2)(viii), Section 10(37), Section 1961, Section 45(5), Section 145A.

Rama Bai v. CIT (181 ITR 400)

Madhav Pandharinath Kande, Latur vs. Income-Tax Officer

Appeal is dismissed

ITA 2584/PUN/2016[2013-14]Status: DisposedITAT Pune28 Apr 2022AY 2013-14

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteshri Madhav Pandharinath The Income Tax Officer Kande Ward -3 Vs. A/P Dhanora, Tal. Ahmedpur Latur Latur 413515 Pan – Cbwpp1670A Appellant Respondent Appellant By: Shri Bharat Shah Respondent By: Shri S.P. Walimbe Date Of Hearing: 25.04.2022 Date Of Pronouncement: 28.04.2022 O R D E R Per S.S. Godara, Jm This Assessee’S Appeal For Ay 2013-14 Is Against The Order Of The Cit(A) 2, Aurangabad Dated 04.07.2017 Passed In Case No. Pn/Cit (A)-2/Set Aside/Pn/66/2011-12.755 Involving Proceedings Under Section 143(3) R.W.S. 260A Of The Income Tax Act, 1961 In Short The Act.

For Appellant: Shri Bharat ShahFor Respondent: Shri S.P. Walimbe

Section 143(3)Section 23Section 23(1)Section 23(2)Section 28Section 34Section 45Section 56(2)(viii)

…n amount and, therefore, is a revenue receipt liable to tax under the Income-tax Act .... " (p. 158) 9. This position of law has been consistently reiterated by this Court in the case of T.N.K. GovindarajuChettyv. CIT [1967] 66 ITR 465, Rama Rai v. CIT [1990] 181 ITR 400 and K.S. Krishna Rao v. CIT [1990] 181 ITR 408. Thus, by a catena of judicial pronouncements, it is settled law that the interest received on delayed payment of the compensation is a revenue receipt exigible to income-tax. It is true that in amending the definition of 'interest' in section 2(28A), interest was defined to mean interest payable in…

Mangej Bai, Gurgaon vs. ITO Ward-1, Bhiwani

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

ITA 4195/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Ajzpr9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Aaypo1779J A N D आ.अ.सं./ I.T.A No. 4195/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Mangej Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Bjqpm9754F अपीलाथ"/Appellants ""यथ"/Respondents

For Appellant: Shri Mahavir Singh, AdvocateFor Respondent: 10/03/2022

Section 10(37)Section 10(37)(i)Section 28

…e with either cash or mercantile ITA Nos. 1747 & 1750/Bang/2017 system of accounting regularly employed by the assessee. Further 5 I.T.A. Nos.4193 to 4195/Del/2019 the Hon'ble Supreme Court in the case of Smt. Rama Bai v. CIT (1990) 84 CTR (SC) 164 : (1990) 181 ITR 400 (SC) has held that arrears of interest computed on delayed or enhanced compensation shall be taxable on accrual basis. This has caused undue hardship to the taxpayers. 46.2 With a view to mitigate the hardship, section 145A is amended to provide that the interest received by an assessee on compensation or enhanced compensation shall be deemed to…

Om Wati, Gurgaon vs. ITO Ward -01, Bhiwani

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

ITA 4194/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Ajzpr9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Aaypo1779J A N D आ.अ.सं./ I.T.A No. 4195/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Mangej Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Bjqpm9754F अपीलाथ"/Appellants ""यथ"/Respondents

For Appellant: Shri Mahavir Singh, AdvocateFor Respondent: 10/03/2022

Section 10(37)Section 10(37)(i)Section 28

…e with either cash or mercantile ITA Nos. 1747 & 1750/Bang/2017 system of accounting regularly employed by the assessee. Further 5 I.T.A. Nos.4193 to 4195/Del/2019 the Hon'ble Supreme Court in the case of Smt. Rama Bai v. CIT (1990) 84 CTR (SC) 164 : (1990) 181 ITR 400 (SC) has held that arrears of interest computed on delayed or enhanced compensation shall be taxable on accrual basis. This has caused undue hardship to the taxpayers. 46.2 With a view to mitigate the hardship, section 145A is amended to provide that the interest received by an assessee on compensation or enhanced compensation shall be deemed to…

Ramesh Bai, Gurgaon vs. ITO Ward -01, Bhiwani

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

ITA 4193/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Ajzpr9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Aaypo1779J A N D आ.अ.सं./ I.T.A No. 4195/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Mangej Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Bjqpm9754F अपीलाथ"/Appellants ""यथ"/Respondents

For Appellant: Shri Mahavir Singh, AdvocateFor Respondent: 10/03/2022

Section 10(37)Section 10(37)(i)Section 28

…e with either cash or mercantile ITA Nos. 1747 & 1750/Bang/2017 system of accounting regularly employed by the assessee. Further 5 I.T.A. Nos.4193 to 4195/Del/2019 the Hon'ble Supreme Court in the case of Smt. Rama Bai v. CIT (1990) 84 CTR (SC) 164 : (1990) 181 ITR 400 (SC) has held that arrears of interest computed on delayed or enhanced compensation shall be taxable on accrual basis. This has caused undue hardship to the taxpayers. 46.2 With a view to mitigate the hardship, section 145A is amended to provide that the interest received by an assessee on compensation or enhanced compensation shall be deemed to…

The Singareni Collieries Company Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1, Hyderabad

In the result, both the appeals under consideration are allowed in above terms

ITA 2189/HYD/2017[2014-15]Status: DisposedITAT Hyderabad27 May 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Shri R. Dipak

Section 143(3)Section 194ASection 200Section 201Section 276BSection 40

…depositing the enhanced compensation amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be 5 I.T.A. Nos. 2188 & .2189 /H/17 The Singarerni Colleries Companly Ltd., Kothagudem taken to have accrued not on the date of…

The Singareni Collieries Company Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1, Khammam

In the result, both the appeals under consideration are allowed in above terms

ITA 2188/HYD/2017[2013-14]Status: DisposedITAT Hyderabad27 May 2021AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Shri R. Dipak

Section 143(3)Section 194ASection 200Section 201Section 276BSection 40

…depositing the enhanced compensation amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be 5 I.T.A. Nos. 2188 & .2189 /H/17 The Singarerni Colleries Companly Ltd., Kothagudem taken to have accrued not on the date of…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 882/HYD/2014[2007-08]Status: DisposedITAT Hyderabad20 May 2021AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 880/HYD/2014[2006-07]Status: DisposedITAT Hyderabad20 May 2021AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 879/HYD/2014[2005-06]Status: DisposedITAT Hyderabad20 May 2021AY 2005-06

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 803/HYD/2014[2010-11]Status: DisposedITAT Hyderabad20 May 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 802/HYD/2014[2009-10]Status: DisposedITAT Hyderabad20 May 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 801/HYD/2014[2006-07]Status: DisposedITAT Hyderabad20 May 2021AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

The Singareni Colleries Company Ltd., Kothjagudem, Hyderabad vs. Addl.Citt, Khammam Range, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 561/HYD/2016[2011-12]Status: DisposedITAT Hyderabad20 May 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

DCIT, Circle-1, Khammam vs. The Singareni Colleries Company Lt.D, Kothagudem

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 519/HYD/2016[2004-05]Status: DisposedITAT Hyderabad20 May 2021AY 2004-05

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 884/HYD/2014[2008-09]Status: DisposedITAT Hyderabad20 May 2021AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &

Section 143(3)Section 35ESection 43B

…Colleries Companly Ltd., Kothagudem amounts in various execution petitions filed before the Subordinate Judge, Kovvur, had deducted income-tax on the interest accrued on the compensation amount. The Court held that the Supreme Court in Rama Bai v. CIT [1990] 181 ITR 400 held that the interest on enhanced compensation for land compulsorily acquired under the Land Acquisition Act awarded by the Court on a reference under section 18 of the Land Acquisition Act or on further appeal has to be taken to have accrued not on the date of the order of the Court granting enhanced compensation but as having accrued year afte…

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 8058/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Feb 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Partially Through Video Conferencing) Dabur Invest Corp, The Joint Commissioner Of Vs. 4Th Floor, Punjabi Bhawan, 10, Income Tax , Rouse Avenue, New Delhi Range-46, Pan: Aaadfd2529G New Delhi (Appellant) (Respondent)

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri G. C. Srivastava, Adv

Section 143Section 4

…re 1986 AIR 757. Further interest is defined in AS -9 as a charge for the use of cash resources or the amount due to the enterprise and is a well settled to accrue on a day-to-day basis i.e. irrespective of when it is due for payment as held in Rama Bai V CIT 181 ITR 400 (SC) it was further stated that the call option fee is for option price received by the assessee for giving CUIH first to purchase its 74% stake would qualify as interest u/s 2 (28A) of the income tax act as held in the case of Mahindra telecommunications investment private limited 159 ITD 600. He further against has that it is a fixed annual ret…

Ram Kishan, Delhi vs. ITO, Ward-60(5), New Delhi

In the result appeal of the assessee is allowed

ITA 5391/DEL/2017[2014-15]Status: DisposedITAT Delhi02 Dec 2020AY 2014-15

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Ram Kishan, Vs. Ito, C/O. Jain Khandewal & Co., 510, Ward-60(5), New Delhi House, 27, New Delhi Barakhamba Road, New Delhi Pan: Ahapc1442P (Appellant) (Respondent)

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Ramesh Kumar, Sr. DR

Section 10Section 133Section 145ASection 194LSection 28Section 57

…r that profits and gains of business or profession or income from other sources shall be computed in accordance with either cash or Mercantile system of accounting regularly employed by the assessee. The honourable Supreme Court in case of Rama Bai versus CIT 181 ITR 400 held that arrears of interest computed on delayed or enhanced compensation shall be taxable on accrual basis. This has caused undue hardship to the taxpayers. With a view to mitigate that hardship provisions of Section 145A were amended to provide that the interest received by an assessee on compensation or enhanced compensation shall be deemed t…

Raj Pal Singh vs. Commissioner of Income Tax Haryana

In the result, this appeal fails and is, therefore, dismissed

C.A. No.-002416-002416 - 2010Supreme Court25 Aug 2020

Bench: HON'BLE MR. JUSTICE DINESH MAHESHWARI

Section 256(1)Section 4Section 45Section 6

…and in question and its rights therein stood extinguished. 21.1.2. Learned counsel for the appellant has further contended, with reference to the decision of this Court in the case of Rama Bai v. Commissioner of Income-Tax, Andhra Pradesh: (1990) 181 ITR 400, that the interest income in cases of land acquisition accrues from year to year and is taxable in the respective year of its accrual; and, in the present case, since the possession was taken on 15.05.1968, capital gains and interest accrued were taxable only in the assessment year 1969-1970 and not in the assessment year 1971-1972. 21.2. In the…

Inderjit Singh Sodhi (HUF), New Delhi vs. ITO Ward-50(5), New Delhi

In the result, the appeal of the assessee is allowed

ITA 8808/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Jun 2020AY 2016-17

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. Rakesh Kr. Gupta, Sr. DR

Section 10(37)Section 143(3)Section 2Section 23(1)Section 28Section 56(2)(viii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court module) ITA No. 8808/Del/2019 : Asstt. Year : 2016-17 Inderjit Singh Sodhi (HUF), Vs Income Tax Officer, A-5, Naraina Vihar, Ward-50(5), New Delhi-110028 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAAHI0312K Assessee by : Sh. Gautam Jain, Adv. Revenue by : Sh. Rakesh Kr. Gupta, Sr. DR Date of Hearing: 18.06.2020 Date of Pronouncement: 19.06.2020 ORDER Per Dr. B.R.R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the…

Surender, Gurgaon vs. ITO), Ward-4(3), Gurgaon

In the result, the appeal of the assessee is allowed

ITA 7589/DEL/2018[2013-14]Status: DisposedITAT Delhi27 Apr 2020AY 2013-14

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 7589/Del/2018 : Asstt. Year : 2013-14 Surender, Vs Income Tax Officer, C/O Y S R & Associates, Plot No. Ward-4(3), 214, Basement , Near Vigilance Gurgaon Office, Sector-47, Gurgoan, Haryana-122001 (Appellant) (Respondent) Pan No. Cyips9304R Assessee By : Sh. Sudhir Yadav, Ca Revenue By : Sh. N. K. Choudhary, Cit Dr Date Of Hearing: 08.01.2020 Date Of Pronouncement: 27.04.2020

For Appellant: Sh. Sudhir Yadav, CAFor Respondent: Sh. N. K. Choudhary, CIT DR

Section 10(37)Section 144Section 19Section 28Section 34Section 4Section 56(2)(viii)Section 57(1)(v)

…1894 or u/s 34 of Land Acquisition Act, 1894 and taxable u/s 56(2)(viii) of the Income Tax Act, 1961. 8. We have gone through the record and perused the judgment of Hon’ble High Court of Gujarat in the case of MB Bala Bhai Vs ITO 70 taxmann 45, Ramabai Vs CIT 181 ITR 400(SC), order of the Delhi Tribunal in the case of Jagmal Singh in ITA No. 2340/Del/2018, Sh. Amarchand Gupta 5367/Del/2018 and also the cases relied by the revenue viz. Jagmal Singh and Others Vs State of Haryana, Manjeet Singh Vs Union of India (SC). We have also perused the judgment of Hon’ble Apex Court in Ghanshyam (HUF). The Hon’ble Apex Court…

Rama Bai v. CIT

What is Rama Bai v. CIT authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing Rama Bai v. CIT

Madhav Pandharinath Kande, Latur vs. Income-Tax Officer

Mangej Bai, Gurgaon vs. ITO Ward-1, Bhiwani

Om Wati, Gurgaon vs. ITO Ward -01, Bhiwani

Ramesh Bai, Gurgaon vs. ITO Ward -01, Bhiwani

The Singareni Collieries Company Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1, Hyderabad

The Singareni Collieries Company Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1, Khammam

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

The Singareni Colleries Company Ltd., Kothjagudem, Hyderabad vs. Addl.Citt, Khammam Range, Khammam

DCIT, Circle-1, Khammam vs. The Singareni Colleries Company Lt.D, Kothagudem

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi

Ram Kishan, Delhi vs. ITO, Ward-60(5), New Delhi

Raj Pal Singh vs. Commissioner of Income Tax Haryana

Inderjit Singh Sodhi (HUF), New Delhi vs. ITO Ward-50(5), New Delhi

Surender, Gurgaon vs. ITO), Ward-4(3), Gurgaon