Smt. Shanta Vidya Sagar Annam v. Income Tax Officer

170 Taxmann.com 754High Court#9232 most cited

What is Smt. Shanta Vidya Sagar Annam v. Income Tax Officer authority for?

Capital gains cannot be said to have accrued in the year of execution of a Joint Development Agreement (JDA) if no consideration is received and possession is handed over only for development purposes.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2025 to 2026.

Also referred to as

Smt. Shanta Vidya Sagar Annam · JDA · Joint Development Agreement · capital gains · section 2(47)(v) · section 53A · Transfer of Property Act · no consideration · limited possession

Also reported as

303 Taxmann 348

Sections most often in play

Section 2(47)Section 147Section 148Section 151Section 153ASection 2(47)(v)Section 53ASection 132

Issues it is cited on

section 2(47)(v)section 153b(1)(a)section 53jdasection 53asection 2(47)joint development agreementsection 153c proceedingssection 153b(1)section 28(iv)compulsory acquisitiontransfer of capital asset

Judgments citing Smt. Shanta Vidya Sagar Annam v. Income Tax Officer

Sahodhar Reddy Muddasani, Hyderabad vs. DCIT, Central Circle-1(3), Hyderabad

In the result, appeal of the assessee is allowed

ITA 1619/HYD/2025[2016-17]Status: DisposedITAT Hyderabad15 Jan 2026AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1619/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Sahodhar Reddy Vs. Dy.Cit Muddasani Central Circle 1(3) Hyderabad Hyderabad Pan:Aelpm9122N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Shri C Maheshwar Reddy राज" व "ारा/Revenue By: Shri Sankar Pandi P, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 06/01/2026 घोषणा की तारीख/Pronouncement: 16/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Sahodhar Reddy Muddasani (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) Dated 24.09.2025 For The A.Y. 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: CA Shri C Maheshwar ReddyFor Respondent: Shri Sankar Pandi P, Sr. DR
Section 132Section 153ASection 2(47)Section 2(47)(v)Section 45(1)Section 53A

…ITA No 1619 of 2025 Sahodhar Reddy Muddasani आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad "ी "वजय पाल राव, उपा" य" एवं "ी मधुसूदन साव"डया, लेखा सद" य के सम" । Before Shri Vijay Pal Rao, Vice-President A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No.1619/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Sahodhar Reddy Vs. Dy.CIT Muddasani Central Circle 1(3) Hyderabad Hyderabad PAN:AELPM9122N (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: CA Shri C Maheshwar Reddy राज" व "ारा/Revenue by: Shri Sankar Pandi P, Sr. DR सुनवाई की ता…

Manohar Reddy Cheruku, Hyderabad vs. DCIT, Central Circle-1(3), Hyderabad

In the result, the appeal filed by the assessee stands allowed

ITA 1625/HYD/2025[2016-17]Status: HeardITAT Hyderabad05 Dec 2025AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1625/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Manohar Reddy Vs. Dy.Cit Cheruku, Hyderabad Central Circle 1(3) Pan:Aelpc8785R Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri C Maheshwar Reddy, Ca राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 02/12/2025 घोषणा की तारीख/Pronouncement: 05/12/2025 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: Shri C Maheshwar Reddy, CAFor Respondent: : Shri Waseem UR Rehman, Sr. DR
Section 132Section 143(2)Section 153ASection 2(47)Section 2(47)(v)Section 45(1)Section 53A

…ITA No 1625 of 2025 Manohar Reddy Cheruku आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad "ी रिवश सूद,"ाियक सद" एवं "ी मधुसूदन साविड़या लेखा सद" सम" | Before Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No.1625/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Manohar Reddy Vs. Dy.CIT Cheruku, Hyderabad Central Circle 1(3) PAN:AELPC8785R Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri C Maheshwar Reddy, CA राज" व "ारा/Revenue by:: Shri Waseem UR Rehman, Sr. DR सुनवाई की तारीख/Date…

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

…ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur आयकर अपील"य अ"धकरण, "वशाखपटनम IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Vijay Pal Rao, Vice-President A N D Shri S. Balakrishnan, Accountant Member Appeal 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 िनधा""रती "ारा/Assessee by: S…

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

…ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur आयकर अपील"य अ"धकरण, "वशाखपटनम IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Vijay Pal Rao, Vice-President A N D Shri S. Balakrishnan, Accountant Member Appeal 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 िनधा""रती "ारा/Assessee by: S…

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

…ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur आयकर अपील"य अ"धकरण, "वशाखपटनम IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Vijay Pal Rao, Vice-President A N D Shri S. Balakrishnan, Accountant Member Appeal 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 िनधा""रती "ारा/Assessee by: S…

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

…ITA 209 of 2024 and others Konda Srinivasa Reddy Guntur आयकर अपील"य अ"धकरण, "वशाखपटनम IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Vijay Pal Rao, Vice-President A N D Shri S. Balakrishnan, Accountant Member Appeal 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 िनधा""रती "ारा/Assessee by: S…

Amsri Infra Projects Private Limited, Secunderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(2), Hyderabad

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 932/HYD/2018[2009-10]Status: DisposedITAT Hyderabad24 Apr 2025AY 2009-10

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.Appeal In Ita No. Appellant Respondent A.Y 929/Hyd/2018 Amsri Builders (P) Dy.Cit 2009-10 Ltd Hyderabad Central Circle 1(2) Pan: Aaeca2834R Hyderabad - 932/Hyd/2018 Amsri Infra Projects Do - 2009-10 (P) Ltd, Secunderabad Pan:Aagca0788A 1104/Hyd/2018 Jcit (Osd) Central Amsri Builders (P) Ltd, 2009-10 Circle 1(2) Hyderabad Hyderabad Pan: Aaeca2834R 1107/Hyd/2018 -Do- Amsri Infra Projects (P) 2009-10 Ltd, Secunderabad Pan:Aagca0788A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.C. Devdas, Ca राज" व "ारा/Revenue By:: Shri L.V Bhaskar Reddy, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 28/01/2025 घोषणा की तारीख/Pronouncement: 24/04/2025 आदेश/Order Per Vijay Pal Raothese Two Sets Of Cross Appeals(4 Appeals) Filed By Two Assessees As Well As The Revenue Are Directed Against The 2 Separate Orders Dated 12/10/2018 & 5/1/2018 Respectively Of The Learned Cit (A)-11 Hyderabad, For The A.Y.2009-10. Page 1 Of 22

For Appellant: Shri K.C. Devdas, CAFor Respondent: : Shri L.V Bhaskar Reddy, CIT(DR)
Section 153CSection 2(47)(v)Section 37(1)

…929 932 1104 and 1107 of 2018 in case of transfer of immovable property as defined u/s 2(47)(v) r.w.s. 53 of Transfer of Property Act as held by the Hon'ble jurisdictional High Court in case of Smt. Shanta Vidya Sagar Annam vs Income Tax Officer reported in 170 Taxmann.com 754. In the case in hand, the JDA is not an agreement to sell and further the Assessing Officer has not disputed the fact that the assessee has treated the land in question as stock-in-trade and therefore, the receipt of refundable security under the JDA would not ipso facto be an income much less an undisclosed income or income assessable to…

Amsri Builders Private Limited, Secundrabad vs. Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 929/HYD/2018[2009-10]Status: DisposedITAT Hyderabad24 Apr 2025AY 2009-10

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.Appeal In Ita No. Appellant Respondent A.Y 929/Hyd/2018 Amsri Builders (P) Dy.Cit 2009-10 Ltd Hyderabad Central Circle 1(2) Pan: Aaeca2834R Hyderabad - 932/Hyd/2018 Amsri Infra Projects Do - 2009-10 (P) Ltd, Secunderabad Pan:Aagca0788A 1104/Hyd/2018 Jcit (Osd) Central Amsri Builders (P) Ltd, 2009-10 Circle 1(2) Hyderabad Hyderabad Pan: Aaeca2834R 1107/Hyd/2018 -Do- Amsri Infra Projects (P) 2009-10 Ltd, Secunderabad Pan:Aagca0788A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.C. Devdas, Ca राज" व "ारा/Revenue By:: Shri L.V Bhaskar Reddy, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 28/01/2025 घोषणा की तारीख/Pronouncement: 24/04/2025 आदेश/Order Per Vijay Pal Raothese Two Sets Of Cross Appeals(4 Appeals) Filed By Two Assessees As Well As The Revenue Are Directed Against The 2 Separate Orders Dated 12/10/2018 & 5/1/2018 Respectively Of The Learned Cit (A)-11 Hyderabad, For The A.Y.2009-10. Page 1 Of 22

For Appellant: Shri K.C. Devdas, CAFor Respondent: : Shri L.V Bhaskar Reddy, CIT(DR)
Section 153CSection 2(47)(v)Section 37(1)

…929 932 1104 and 1107 of 2018 in case of transfer of immovable property as defined u/s 2(47)(v) r.w.s. 53 of Transfer of Property Act as held by the Hon'ble jurisdictional High Court in case of Smt. Shanta Vidya Sagar Annam vs Income Tax Officer reported in 170 Taxmann.com 754. In the case in hand, the JDA is not an agreement to sell and further the Assessing Officer has not disputed the fact that the assessee has treated the land in question as stock-in-trade and therefore, the receipt of refundable security under the JDA would not ipso facto be an income much less an undisclosed income or income assessable to…

Jt. Commissioner of Income Tax(OSD), Central Cirlce -1(2), Hyderabad vs. Amsri Infra Projects Private Limited, Secunderabad

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 1107/HYD/2018[2009-10]Status: DisposedITAT Hyderabad24 Apr 2025AY 2009-10

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.Appeal In Ita No. Appellant Respondent A.Y 929/Hyd/2018 Amsri Builders (P) Dy.Cit 2009-10 Ltd Hyderabad Central Circle 1(2) Pan: Aaeca2834R Hyderabad - 932/Hyd/2018 Amsri Infra Projects Do - 2009-10 (P) Ltd, Secunderabad Pan:Aagca0788A 1104/Hyd/2018 Jcit (Osd) Central Amsri Builders (P) Ltd, 2009-10 Circle 1(2) Hyderabad Hyderabad Pan: Aaeca2834R 1107/Hyd/2018 -Do- Amsri Infra Projects (P) 2009-10 Ltd, Secunderabad Pan:Aagca0788A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.C. Devdas, Ca राज" व "ारा/Revenue By:: Shri L.V Bhaskar Reddy, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 28/01/2025 घोषणा की तारीख/Pronouncement: 24/04/2025 आदेश/Order Per Vijay Pal Raothese Two Sets Of Cross Appeals(4 Appeals) Filed By Two Assessees As Well As The Revenue Are Directed Against The 2 Separate Orders Dated 12/10/2018 & 5/1/2018 Respectively Of The Learned Cit (A)-11 Hyderabad, For The A.Y.2009-10. Page 1 Of 22

For Appellant: Shri K.C. Devdas, CAFor Respondent: : Shri L.V Bhaskar Reddy, CIT(DR)
Section 153CSection 2(47)(v)Section 37(1)

…929 932 1104 and 1107 of 2018 in case of transfer of immovable property as defined u/s 2(47)(v) r.w.s. 53 of Transfer of Property Act as held by the Hon'ble jurisdictional High Court in case of Smt. Shanta Vidya Sagar Annam vs Income Tax Officer reported in 170 Taxmann.com 754. In the case in hand, the JDA is not an agreement to sell and further the Assessing Officer has not disputed the fact that the assessee has treated the land in question as stock-in-trade and therefore, the receipt of refundable security under the JDA would not ipso facto be an income much less an undisclosed income or income assessable to…

Jt. Commissioner of Income Tax(OSD), Central Cirlce -1(2), Hyderabad vs. Amsri Builders Private Limited, Secunderabad

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 1104/HYD/2018[2009-10]Status: DisposedITAT Hyderabad24 Apr 2025AY 2009-10

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.Appeal In Ita No. Appellant Respondent A.Y 929/Hyd/2018 Amsri Builders (P) Dy.Cit 2009-10 Ltd Hyderabad Central Circle 1(2) Pan: Aaeca2834R Hyderabad - 932/Hyd/2018 Amsri Infra Projects Do - 2009-10 (P) Ltd, Secunderabad Pan:Aagca0788A 1104/Hyd/2018 Jcit (Osd) Central Amsri Builders (P) Ltd, 2009-10 Circle 1(2) Hyderabad Hyderabad Pan: Aaeca2834R 1107/Hyd/2018 -Do- Amsri Infra Projects (P) 2009-10 Ltd, Secunderabad Pan:Aagca0788A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.C. Devdas, Ca राज" व "ारा/Revenue By:: Shri L.V Bhaskar Reddy, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 28/01/2025 घोषणा की तारीख/Pronouncement: 24/04/2025 आदेश/Order Per Vijay Pal Raothese Two Sets Of Cross Appeals(4 Appeals) Filed By Two Assessees As Well As The Revenue Are Directed Against The 2 Separate Orders Dated 12/10/2018 & 5/1/2018 Respectively Of The Learned Cit (A)-11 Hyderabad, For The A.Y.2009-10. Page 1 Of 22

For Appellant: Shri K.C. Devdas, CAFor Respondent: : Shri L.V Bhaskar Reddy, CIT(DR)
Section 153CSection 2(47)(v)Section 37(1)

…929 932 1104 and 1107 of 2018 in case of transfer of immovable property as defined u/s 2(47)(v) r.w.s. 53 of Transfer of Property Act as held by the Hon'ble jurisdictional High Court in case of Smt. Shanta Vidya Sagar Annam vs Income Tax Officer reported in 170 Taxmann.com 754. In the case in hand, the JDA is not an agreement to sell and further the Assessing Officer has not disputed the fact that the assessee has treated the land in question as stock-in-trade and therefore, the receipt of refundable security under the JDA would not ipso facto be an income much less an undisclosed income or income assessable to…

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

…e of CIT Vs. Balbir Singh 398 ITR 531 (SC) however, in the recent judgment of Hon'ble jurisdictional High Court dated 07.01.2025 in the case of Smt. ITA Nos.120 & 121/Hyd/2021 13 Shantha Vidyasagar Annam Vs. ITO, Ward 4(2), Hyderabad in ITTA No.527 of 2006 [170 Taxmann.com 754 (Telangana)] has considered an identical issue of assessment of capital gain by the Assessing Officer based on the development agreement in paras 10 to 19 are as under : “ 10. We have considered the rival submissions on both sides and have perused the record. 11. Before proceeding further, it is apposite to take note of relevant statutor…

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

…e of CIT Vs. Balbir Singh 398 ITR 531 (SC) however, in the recent judgment of Hon'ble jurisdictional High Court dated 07.01.2025 in the case of Smt. ITA Nos.120 & 121/Hyd/2021 13 Shantha Vidyasagar Annam Vs. ITO, Ward 4(2), Hyderabad in ITTA No.527 of 2006 [170 Taxmann.com 754 (Telangana)] has considered an identical issue of assessment of capital gain by the Assessing Officer based on the development agreement in paras 10 to 19 are as under : “ 10. We have considered the rival submissions on both sides and have perused the record. 11. Before proceeding further, it is apposite to take note of relevant statutor…

Smt. Shanta Vidya Sagar Annam v. Income Tax Officer (170 Taxmann.com 754) — Cited in 12 Judgments | BharatTax