Tilokchand & Sons. v. ITO

413 ITR 189High Court2019#3844 most cited

What is Tilokchand & Sons. v. ITO authority for?

A residential house for the purpose of Section 54 of the Income Tax Act can include more than one or plural residential houses, prior to April 1, 2015.

31

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2025.

Also referred to as

Tilokchand & Sons v. ITO · Section 54 · residential house · plural residential units · capital gains exemption · long-term capital asset · 2019

Also reported as

105 Taxmann.com 151

Sections most often in play

Section 13(2) of the General Clauses ActSection 143(3)Section 1897Section 263Section 54Section 54F

Issues it is cited on

section 54(1)section 54(2)section 54elong-term capital assetsection 13(2)section 55asection 54ecindexed cost of acquisitionsection 55section 53asection 54section 53

Judgments citing Tilokchand & Sons. v. ITO

Shri Valmik Thapar, New Delhi vs. DCIT, New Delhi

Appeals are disposed of by this common order as indicated above

ITA 6346/DEL/2014[2010-11]Status: DisposedITAT Delhi11 Jun 2021AY 2010-11

Bench: Hon’Ble Justice P.P. Bhatt & Shri Prashant Maharishi(Through Video Conferencing) Shri Valmik Thapar, Vs. Acit, 19, Kautilya Marg, Circle-53(1), New Delhi New Delhi (Appellant) (Respondent) Shri Valmik Thapar, Vs. Dcit, M/S. R. N. Khanna & Company, Ca, Circle-32(1), 14-15F, Shivam House, Connaught New Delhi Place, New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Acit, Vs. Shri Valmik Thapar, Circle-53(1), 19, Kautilya Marg, New Delhi New Delhi Pan: Aacpt7098K (Appellant) (Respondent) Assessee By : Shri Salil Agarwal, Senior Advocate Along With Shri Shailesh Gupta, Shri Mahur Agarwal, Advocates Revenue By: Shri H. K. Choudhary, Cit Dr Date Of Hearing 11/06/2021 (Last Hearing) Date Of Pronouncement 11/06/2021. O R D E R Per Prashant Maharishi, A. M. 1. These Are Three Appeals For Two Assessment Years Pertaining To One Assessee, Mr. Valmik Thapar, A Resident, Individual [Assessee]. Assessee Filed Ita Number

For Appellant: Shri Salil AgarwalFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 147Section 54Section 54E

…aka High court has dealt with this issues in Arun K. Thiagarajan Vs Commissioner of Income- tax (Appeals)-II [2020] 117 taxmann.com 270 (Karnataka) following the decisions of CIT v. K.G. Rukminiamma [2011] 331 ITR 211 (Kar.), Tilokchand and Sons v. ITO [2019] 413 ITR 189 (Mad.) and CIT v. Gita Duggal [2013] 357 ITR 153 (Delhi) and has held that :- “10. We have considered the submissions made on both the sides and have perused the record. In order to appreciate the rival submissions made at the bar, we deem it appropriate to reproduce Section 54(1) of the Act, which read, prior to its amendment by Finance (No.2) A…

Sanjiv Ahuja, Delhi vs. ITO (International Taxation), Delhi

In the result, the appeal is allowed

ITA 977/DEL/2017[2012-13]Status: DisposedITAT Delhi03 Mar 2021AY 2012-13

Bench: Shri R.K. Pandaasstt. Year 2012-13

For Appellant: Shri Akshat Jain, CAFor Respondent: Shri Gaurav Dudeja,Sr. DR
Section 13(2)Section 54

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-1”: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Asstt. Year 2012-13 Sanjiv Ahuja Vs. ITO (International 69, Taxation) Veer Nagar, Jain Colony Ward-1(1)(1) Delhi – 110 007 Delhi PAN ANDPA8054G (Appellant) (Respondent) Assessee by: Shri Akshat Jain, CA Department by : Shri Gaurav Dudeja,Sr. DR Date of Hearing 10/02/2021 Date of 03/03/2021 pronouncement O R D E R PER R.K. PANDA, AM This appeal filed by the assessee is directed against the order dated 17/11/2016 passed by the Ld. CIT (A) 42 New Delhi relating to assessment yea…

Nilufer Sayed, Mumbai vs. ITO - 21(1)(3), Mumbai

The appeal stands allowed in terms of our above order

ITA 3474/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Jan 2021AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.3474/Mum/2019 (िनधा"रण वष" / Assessment Year: 2011-12) Nilufer Sayed Income Tax Officer-25(3)(5) बना A-601, Leela Sagar Mumbai. म/ Yari Road, Versova Vs. Andheri West, Mumbai-400 061. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Cgtps-8161-H (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Stany Saldanha-Ld. Ar Revenue By : Shri Tharian Oommen- Ld. Dr सुनवाई की तारीख/ : 19/01/2021 Date Of Hearing घोषणा की तारीख / : 25/01/2021 Date Of Pronouncement

For Appellant: Shri Stany Saldanha-Ld. ARFor Respondent: Shri Tharian Oommen- Ld. DR
Section 143(3)Section 54Section 54(1)

…1 Nilufer Sayed Assessment Year: 2011-12 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.3474/Mum/2019 (िनधा"रण वष" / Assessment Year: 2011-12) Nilufer Sayed Income Tax Officer-25(3)(5) बना A-601, Leela Sagar Mumbai. म/ Yari Road, Versova Vs. Andheri West, Mumbai-400 061. "थायीलेखासं./जीआइआरसं./PAN/GIR No. CGTPS-8161-H (अपीलाथ"/Appellant) (""थ"…

Arun K Thiagarajan vs. Commissioner of Income Tax

In the result, the order passed by the assessing officer and

ITA/25/2011HC Karnataka18 Jun 2020

Bench: ALOK ARADHE,M.NAGAPRASANNA

Section 148Section 260Section 260ASection 54

…1 ITR 211 (KARNATAKA), ‘B.SRINIVAS VS. ITO’, ITA NO.1134/2008, ‘CIT 10 AND ANR. VS. LATE KHOOBCHAND M.MAKHIJA’, ITA NO.496/2007 (KARNATAKA), ‘CIT AND ANR. VS. SMT.JYOTHI K MEHTA’, ITA NO.194/2010 (KARNATAIKA), ‘TILOKCHAND AND SONS VS. ITO’, 413 ITR 189 (MADRAS), ‘CIT VS. GITA DUGGAL’, 228 TAXMAN 62 (SC), ‘CIT VS. GITA DUGGAL’, 357 ITR 153 (DELHI), ‘ CIT VS. D.ANAND BASAPPA’, 309 ITR 329 (KARNATAKA), ‘CIT VS. VR KARPAGAM’, 373 ITR 127 (MADRAS), ‘CIT VS. SYED ALI ADIL’, 352 ITR 418 (ANDHRA PRADESH), ‘G.CHINNADURAI VS. ITO’, 74 TAXMANN.COM 227 (MADRAS). 8. On the other hand, learn…

Ajay Khanna, New Delhi vs. ACIT, New Delhi

In the result, the Appeal of the Assessee is allowed

ITA 6190/DEL/2016[2013-14]Status: DisposedITAT Delhi03 Feb 2020AY 2013-14

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi[Assessment Year: 2013-14]

For Appellant: Sh. Arvind Kumar, AdvFor Respondent: Sh. Rajat Kumar Kureel, Sr. DR
Section 54

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER [Assessment Year: 2013-14] AJAY KHANNA, VS. ACIT, CENTRAL CIRCLE-26, A-9, RING ROAD, NEW DELHI NARAINA VIHAR, NEW DELHI – 110 028 (PAN: AAAPK1321Q) [Appellant] [RESPONDENT] Assessee by : Sh. Arvind Kumar, Adv. Revenue by : Sh. Rajat Kumar Kureel, Sr. DR. ORDER PER H.S. SIDHU, JM This appeal is filed by the assessee against the order of the Ld. Commissioner of Income Tax [Appeals]-29, New Delhi dated 30.09.2016 pertaining to assessment year 2013-14 on th…

Chandra Khanna, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6189/DEL/2016[2013-14]Status: DisposedITAT Delhi03 Feb 2020AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishismt. Chandra Khanna, Acit, A–9, Ring Road, Naraina Vihar, Vs. Central Circle – 26, New Delhi – 110 028. New Delhi. Pan : Dbfps4345B (Appellant) (Respondent)

For Appellant: Shri Arvind Kumar, AdvFor Respondent: Shri S. N. Meena, Sr. D. R
Section 143(3)Section 54

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Smt. Chandra Khanna, ACIT, A–9, Ring Road, Naraina Vihar, Vs. Central Circle – 26, New Delhi – 110 028. New Delhi. PAN : DBFPS4345B (Appellant) (Respondent) Revenue by : Shri S. N. Meena, Sr. D. R.; Assessee by: Shri Arvind Kumar, Adv.; Date of Hearing 07/11/2019 Date of pronouncement 03/02/2020 O R D E R PER PRASHANT MAHARISHI, A. M. : This appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals)-29, New Delhi, dated 3…

ITO Non Corp Ward 14 (4), Chennai vs. Smt. B Vathsala, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1112/CHNY/2018[2008-09]Status: DisposedITAT Chennai27 Dec 2019AY 2008-09

Bench: Shri Ramit Kochar & Shri Duvvuru R.L. Reddyआयकर अपील सं./I.T.A. No. 1112/Chny/2018 िनधा"रण वष"/Assessment Year: 2008-09 The Income Tax Officer, Smt. B. Vathsala, Non-Corporate Ward-14(4), Vs. No.34/30, Umapathy Street, Chennai. West Mambalam, Chennai – 600 033. [Pan: Actpb 9534H] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Srinivasa Rao Vana, Jcit ""थ" की ओर से/Respondent By : Shri N. Arjun Raj, C.A For Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 19.11.2019 घोषणा की तारीख /Date Of Pronouncement : 27.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-14, Chennai Dated 15.12.2017 Relevant To The Assessment Year 2008-09. The Only Effective Ground In This Appeal Raised By The Revenue Is That The Ld. Cit(A) Has Erred In Directing The Assessing Officer To Allow The Assessee’S Claim Of Deduction Under Section 54F Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Shri Srinivasa Rao Vana, JCITFor Respondent: Shri N. Arjun Raj, C.A for Shri S. Sridhar, Advocate
Section 143(1)Section 143(3)Section 147Section 148Section 54F

…building or address and thus, the both the case law have no application to the facts of the present case and pleaded for reversing the findings of the ld. CIT(A). On the other hand, by filing copy of the decision in the case of Tilokchand & Sons v ITO [2019] 413 ITR 189 (Mad), the ld. Counsel for the assessee has submitted that the issue raised in the appeal of the Revenue is squarely covered in favour of the assessee besides, supporting the order passed by the ld. CIT (A). 4. We have heard the rival submissions, perused the material placed on record and gone through the orders of authorities below including th…

Legal Heirs of Late Shri Sunil Dutt, Mumbai vs. ACIT Cir 11(1), Mumbai

ITA 2972/MUM/2012[2004-05]Status: DisposedITAT Mumbai10 Dec 2019AY 2004-05

Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आयकरअपीलसं./ I.T.A. No. 2972/Mum/2012 (निर्धारणवर्ा / Assessment Year: 2004-05)

For Appellant: Shri Hiro Rai, ARFor Respondent: Shri R. Manjunatha
Section 143(3)Section 148

…n.com 231 (Bom)and further relied upon the following case laws:- 1. 228 Taxman 62(SC) CIT v Gita Duggal 2. 54 ITR(Trib) 37 (Mum) ACIT v Sanjay B Pahadia 3. 394 ITR 666(Mad) CIT v Gumanmal Jain 4. 45 ITR (Trib) 228 (Mum) Nilesh Pravin Vora & Anr. v ITO 5. 413 ITR 189 (Mad) Tilokchand And Sons v ITO 17. On the other hand, Ld. DR submitted that it was not brought to the notice of authorities below about the combined flats and further he submitted that it is not proved by the assessee that the flats were combined during the assessment year under consideration. He supported the findings of Ld. CIT(A) which is in…

Hemant Ishwarlal Desai, Surat vs. Deputy Commissioner of Income Tax, Circle-3(1), Surat

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 180/SRT/2017[2013-14]Status: DisposedITAT Surat27 Nov 2019AY 2013-14

Bench: Shri Amarjit Singh, Jm & Shri O.P.Meena, Am Hemant Ishwarlal Desai Dy. Commissioner Of Income Tax Circle-3(1) 305-306, Mahima Heights, Nr. Shardayatan Aayakar Bhavan, Majura Gate, Surat. School, Chandani Chowk, Surat-395007. Pan/Gir No.Abkpd0745Q Appellant) .. Respondent) Assessee By Shri Rasesh Shah Revenue By Ms. Smitha V. Nair (Sr. Dr)

Section 143(2)Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JM & SHRI O.P.MEENA, AM Hemant Ishwarlal Desai Dy. Commissioner of Income Tax Circle-3(1) 305-306, Mahima Heights, Nr. Shardayatan Aayakar Bhavan, Majura Gate, Surat. School, Chandani Chowk, Surat-395007. PAN/GIR No.ABKPD0745Q Appellant) .. Respondent) Assessee by Shri Rasesh Shah Revenue by Ms. Smitha V. Nair (Sr. DR) Date of Hearing 23/10/2019 Date of Pronouncement 27/11/2019 O R D E R PER AMARJIT SINGH (J.M): The assessee has filed the present appeal against the order dated 10.08.2018 passed by the Commissioner of Income Tax…

Mrs. Kamal Murlidhar Mokashi, Pune vs. Income-Tax Officer

In the result, the appeal of the assessee is allowed

ITA 939/PUN/2016[2011-12]Status: DisposedITAT Pune19 Aug 2019AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.939/Pun/2016 "नधा"रण वष" / Assessment Year : 2011-12 ………. अपीलाथ" / Mrs. Kamal Murlidhar Mokashi, At & Post Moshi Taluka, Appellant Haveli District, Pune – 412105. Pan : Dbypm5370H. बनाम V/S ………. ""यथ" / The Income Tax Officer, Ward-8(3), Pune. Respondent Assessee By : Shri Sanket Joshi. Revenue By : Shri Rajesh Gawali.

For Appellant: Shri Sanket JoshiFor Respondent: Shri Rajesh Gawali
Section 139(1)Section 143(1)Section 143(3)Section 148Section 54Section 54FSection 54F(4)

…ssee that all the four residential flats are adjacent flats located on the same floor of the building has not been controverted by the Revenue. We further find that the Hon’ble Madras High Court in the case of Trilokchand and Sons Vs. ITO reported in (2019) 413 ITR 189 has held that so long as the assessee has purchased one more residential house out of the sale consideration for which the liability to the capital gain tax u/s 45 arises, assessee was entitled to deduction thereunder on the entire investment. We further find that Hon’ble Delhi High Court in the case of CIT Vs. Gita Duggal reported in (2013) 35…

Sapna Mukesh Thapar, Mumbai vs. Income Tax Officer 31(3)(3), Mumbai

The appeal stands partly allowed

ITA 7062/MUM/2017[2013-14]Status: DisposedITAT Mumbai15 Jul 2019AY 2013-14

Bench: Hon’Ble Shri Sandeep Gosain, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri M. Subramanian, Advocate-Ld.ARFor Respondent: Chaudhury Arun Kumar Singh-Ld.DR
Section 54

…1 Sapna Mukesh Thappar Assessment Year-2013-14 आयकर अपीलीय अिधकरण “जी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय "ी संद"प गोसांई, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI SANDEEP GOSAIN, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.7062/Mum/2017 (िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" / Assessment Year: 2013-14) िनधा"रणवष" Sapna Mukesh Thapar Income Tax Officer-31(3)(3) A-103, 1st Floor, Shiv Shivam TWR Room No.408, 4th Floor बनाम नाम नाम/ नाम Oshiwara Adarsh CHS Ltd., C-13, Pratyakshkar Bhavan Vs. Adarsh Nagar, New Lin…