Seshasayee Steels (P) Ltd. v. ACIT

462 ITR 455Supreme Court of India2023#15885 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2025.

Sections most often in play

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

Issues it is cited on

section 2(47)(v)section 53asection 53joint development agreementjdacompulsory acquisitionsection 2(47)transfer of capital assetsection 269mere change of opinionchange of opinionfinal assessment order

Judgments citing Seshasayee Steels (P) Ltd. v. ACIT

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

…view taken by the Pr. CIT is contrary to the binding precedents. In support of his contentions, he has relied upon the following decisions: i) Seshasayee Steels (P) Ltd vs. ACIT (2020) 421 ITR 46 (Supreme Court) ii) Dy.CIT vs. Bharat Jasyantilal Patel (2023) 462 ITR 455 (Supreme Court) iii) Darshana Anand Damle vs. Dy.CIT (2023) 459 ITR 60 (Bom.) 7. Thus, the learned AR submitted that in all those judgements, it has been held that handing over of the possession under the JDA does not constitute transfer u/s 53A on transfer of property Act r.w.s. 2(47)(v) of the I.T. Act, 1961. Therefore, the Assessing Officer h…

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

…view taken by the Pr. CIT is contrary to the binding precedents. In support of his contentions, he has relied upon the following decisions: i) Seshasayee Steels (P) Ltd vs. ACIT (2020) 421 ITR 46 (Supreme Court) ii) Dy.CIT vs. Bharat Jasyantilal Patel (2023) 462 ITR 455 (Supreme Court) iii) Darshana Anand Damle vs. Dy.CIT (2023) 459 ITR 60 (Bom.) 7. Thus, the learned AR submitted that in all those judgements, it has been held that handing over of the possession under the JDA does not constitute transfer u/s 53A on transfer of property Act r.w.s. 2(47)(v) of the I.T. Act, 1961. Therefore, the Assessing Officer h…

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

…view taken by the Pr. CIT is contrary to the binding precedents. In support of his contentions, he has relied upon the following decisions: i) Seshasayee Steels (P) Ltd vs. ACIT (2020) 421 ITR 46 (Supreme Court) ii) Dy.CIT vs. Bharat Jasyantilal Patel (2023) 462 ITR 455 (Supreme Court) iii) Darshana Anand Damle vs. Dy.CIT (2023) 459 ITR 60 (Bom.) 7. Thus, the learned AR submitted that in all those judgements, it has been held that handing over of the possession under the JDA does not constitute transfer u/s 53A on transfer of property Act r.w.s. 2(47)(v) of the I.T. Act, 1961. Therefore, the Assessing Officer h…

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

…view taken by the Pr. CIT is contrary to the binding precedents. In support of his contentions, he has relied upon the following decisions: i) Seshasayee Steels (P) Ltd vs. ACIT (2020) 421 ITR 46 (Supreme Court) ii) Dy.CIT vs. Bharat Jasyantilal Patel (2023) 462 ITR 455 (Supreme Court) iii) Darshana Anand Damle vs. Dy.CIT (2023) 459 ITR 60 (Bom.) 7. Thus, the learned AR submitted that in all those judgements, it has been held that handing over of the possession under the JDA does not constitute transfer u/s 53A on transfer of property Act r.w.s. 2(47)(v) of the I.T. Act, 1961. Therefore, the Assessing Officer h…

Narsi Reddy Komatireddy, Hyderabad vs. DCIT., Central Circle-2(2), Hyderabad

In the result, the appeal is allowed

ITA 121/HYD/2021[2017-18]Status: DisposedITAT Hyderabad13 Feb 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri K.C. Devdas, C.AFor Respondent: : Shri Waseem Ur Rehman, SR-DR
Section 132Section 153ASection 45

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA Nos.120 & 121/Hyd/2021 (निर्धारण वर्ा/Assessment Year:2015-16 & 2017-18) Shri Narsi Reddy Komatireddy, Dy. Commissioner of Income Tax, Vs. Central Circle 2(2), Hyderabad. Hyderabad. PAN:BBSPK0108B (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri K.C. Devdas, C.A. रधजस् व द्वधरध/Revenue by:: Shri Waseem Ur Rehman, SR-DR सुिवधई की तधरीख/Date of hearing: 26/11/2024 घोर्णध की तधरीख/Pronouncement: 13/02…

Narsi Reddy Komatireddy, Hyderabad vs. Srig. Santosh Kumar, Deputy Commissioner of Income Tax, Central Circle-2(2), Hyderabad

In the result, the appeal is allowed

ITA 120/HYD/2021[2015-16]Status: DisposedITAT Hyderabad13 Feb 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri K.C. Devdas, C.AFor Respondent: : Shri Waseem Ur Rehman, SR-DR
Section 132Section 153ASection 45

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA Nos.120 & 121/Hyd/2021 (निर्धारण वर्ा/Assessment Year:2015-16 & 2017-18) Shri Narsi Reddy Komatireddy, Dy. Commissioner of Income Tax, Vs. Central Circle 2(2), Hyderabad. Hyderabad. PAN:BBSPK0108B (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri K.C. Devdas, C.A. रधजस् व द्वधरध/Revenue by:: Shri Waseem Ur Rehman, SR-DR सुिवधई की तधरीख/Date of hearing: 26/11/2024 घोर्णध की तधरीख/Pronouncement: 13/02…

Seshasayee Steels (P) Ltd. v. ACIT (462 ITR 455) — Cited in 6 Judgments | BharatTax