Sri Subhash Chand Agarwal, Bengaluru vs. Income-Tax Officer, Ward-5(2)(2), Bengaluru
In the result, the appeal filed by the assessee is partly allowed
ITA 2200/BANG/2018[2013-14]Status: DisposedITAT Bangalore15 Mar 2019AY 2013-14
Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2013-14 Shri Subhash Chand Agarwal, The Income Tax #27/6, New Bamboo Officer, Vs. Bazaar, 3Rd Cross, Ward – 5 [2] [2], Bangalore – 560 002. Bangalore. Pan: Achpa1073E Appellant Respondent Appellant By : Shri V. Srinivasan, Advocate Respondent By : Shri R.N. Siddappaji, Addl. Cit (Dr) Date Of Hearing : 07.03.2019 Date Of Pronouncement : 15.03.2019
For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 143Section 154Section 234Section 50CSection 54
…less than 15% between the value as per sale deed and stamp duty value, no addition is called for. He also submitted that the tribunal has also followed another tribunal order of Jaipur Bench rendered in the case of Smt. Sita Bai Khaitan vs. ITO as reported in 181 TTJ 549 (JP) and ion this case also, the tribunal order is on similar line. He submitted that in these cases, the Tribunal orders are prior to the amendment and hence, the same are applicable in the present case. 4. Regarding ground no. 5, he placed reliance on the judgement of Hon'ble Karnataka High Court rendered in the case of CIT & Another Vs. Smt. K…
