Shantadevi Gaekwad v. DCIT

250 CTR 421High Court2012#23974 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 16asection 55afull value of considerationsection 16fair market valuetransfer

Judgments citing Shantadevi Gaekwad v. DCIT

Rajeshwari C Menon, Thrissur vs. DCIT, International Taxation, Kochi

The appeal of the assessee is hereby partly allowed

ITA 616/COCH/2023[2013-14]Status: DisposedITAT Cochin03 Oct 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Satish Kishore C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bwrpm3657H] (Appellant) (Respondent) Jayalakshmi C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bvypm1772M] (Appellant) (Respondent) Rajeshwari C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bvypm1866N] (Appellant) (Respondent)

For Appellant: Shri K. Kittu, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 16A(6)Section 55A

…purpose of capital gain with the indexation from previous FY 2009-10 corresponding to AY 2010-11. The learned A.R. in support of his contention relied on the judgement of Hon'ble Gujarat High Court in the case of Shantadevi Gaekwad v. DCIT reported in [2012] 250 CTR 421 (Guj). 7. On the other hand, the learned CIT-DR vehemently supported the orders of the authorities below. Satish Kishore C. Menon 8. We have heard the rival contentions of both the parties and perused the materials available on record. It is the accepted fact that the valuation of a property as on 01.04.1981 is subject to various conditions and…

Jayalakshmi C Menon, Thrissur vs. DCIT International Taxation, Kochi

The appeal of the assessee is hereby partly allowed

ITA 615/COCH/2023[2013-14]Status: DisposedITAT Cochin03 Oct 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Satish Kishore C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bwrpm3657H] (Appellant) (Respondent) Jayalakshmi C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bvypm1772M] (Appellant) (Respondent) Rajeshwari C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bvypm1866N] (Appellant) (Respondent)

For Appellant: Shri K. Kittu, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 16A(6)Section 55A

…purpose of capital gain with the indexation from previous FY 2009-10 corresponding to AY 2010-11. The learned A.R. in support of his contention relied on the judgement of Hon'ble Gujarat High Court in the case of Shantadevi Gaekwad v. DCIT reported in [2012] 250 CTR 421 (Guj). 7. On the other hand, the learned CIT-DR vehemently supported the orders of the authorities below. Satish Kishore C. Menon 8. We have heard the rival contentions of both the parties and perused the materials available on record. It is the accepted fact that the valuation of a property as on 01.04.1981 is subject to various conditions and…

Satish Kishore C Menon, Thrissur vs. DCIT International Taxation, Kochi

The appeal of the assessee is hereby partly allowed

ITA 614/COCH/2023[2013-14]Status: DisposedITAT Cochin03 Oct 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Satish Kishore C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bwrpm3657H] (Appellant) (Respondent) Jayalakshmi C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bvypm1772M] (Appellant) (Respondent) Rajeshwari C. Menon Dcit (International Taxation) Krishna Vihar, Kuruvath Lane Kochi Sankarayya Road Vs. Thrissur 680004 [Pan: Bvypm1866N] (Appellant) (Respondent)

For Appellant: Shri K. Kittu, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 16A(6)Section 55A

…purpose of capital gain with the indexation from previous FY 2009-10 corresponding to AY 2010-11. The learned A.R. in support of his contention relied on the judgement of Hon'ble Gujarat High Court in the case of Shantadevi Gaekwad v. DCIT reported in [2012] 250 CTR 421 (Guj). 7. On the other hand, the learned CIT-DR vehemently supported the orders of the authorities below. Satish Kishore C. Menon 8. We have heard the rival contentions of both the parties and perused the materials available on record. It is the accepted fact that the valuation of a property as on 01.04.1981 is subject to various conditions and…