Seshasayee Steels (P.) Ltd. v. Asstt. CIT

115 Taxmann.com 5Supreme Court of India2020#4953 most cited

What is Seshasayee Steels (P.) Ltd. v. Asstt. CIT authority for?

Granting a license to a developer for property development does not constitute 'allowing possession' under section 53A of the Transfer of Property Act, and therefore section 2(47)(v) of the Income Tax Act is not attracted.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

Seshasayee Steels · Section 2(47)(v) · Section 53A · Transfer of Property Act · Joint Development Agreement · JDA · possession · compulsory acquisition · capital gains

Also reported as

275 Taxmann 187

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 45(2)section 2(47)(v)section 53asection 53section 269uasection 2(47)joint development agreementsection 52jdacompulsory acquisitionproject completion methodfull value of consideration

Judgments citing Seshasayee Steels (P.) Ltd. v. Asstt. CIT

The Pr Commissioner of Income Tax vs. Smt Sarojini M Kushe

Appeal stands dismissed

ITA/475/2016HC Karnataka01 Dec 2021

Bench: S.SUJATHA,HANCHATE SANJEEVKUMAR

Section 260Section 260ASection 48Section 50CSection 50D

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE HANCHATE SANJEEVKUMAR I.T.A.No.475/2016 BETWEEN : 1 . THE PR. COMMISSIONER OF INCOME TAX C.R.BUILDING, ATTAVARA MANGALURU-575 001 2 . THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1 (1), C.R.BUILDING, ATTAVARA, MANGALURU-575 001 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : SMT.SAROJINI M. KUSHE P.V.S. BEEDIES PVT. LTD., KODIALBAIL, MANGALURU-575 001 PAN: ADUPK 2615C …RESPOND…

Chet Ram Verma, Etah vs. ITO Ward-3(1), Etah

ITA 783/AGR/2018[2012-13]Status: DisposedITAT Agra22 Sept 2020AY 2012-13

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No. 783/Agra/2018 (ASSESSMENT YEAR-2012-13) Chet RamVerma S/o Shri Pooran Vs.. ITO- Ward, 3(1), Singh, Shivsinghpur, Etah. Etah. PAN:ADZPR2257E Assessee) (Revenue) Assessee by Shri. Rishi Aggarwal CA along with Sh Chet Ram assessee Revenue by Shri Waseem Arshad, Sr. DR. Date of Hearing 02.09.2020 Date of Pronouncement 22.09.2020 ORDER Per, Laliet Kumar JM.: The present appeal is filed by the assessee feeling aggrieved by the order of ld. CIT(A), dated 11.09.2018 fo…

Pr Commissioner of Wealth Tax-6 vs. M R Kodandram

Appeals stand dismissed

WTA/11/2017HC Karnataka18 Oct 2019

Bench: RAVI MALIMATH,ASHOK S.KINAGI

Section 260Section 260A

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF DECEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE HANCHATE SANJEEVKUMAR I.T.A.No.653/2016 c/w I.T.A.No.11/2017 IN I.T.A.No.653/2016: BETWEEN : 1 . THE PR. COMMISSIONER OF INCOME TAX, C.R.BUILDINGS ATTAVARA, MANGALURU-575001 2 . THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1(1) C.R.BUILDING, ATTAVARA MANGALURU-575001 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s CPC LOGISTICS LTD., (FORMERLY KNOWN AS CPC (INDIA) LTD.) 191-B, BAIKAMPADY I…