Tulla Veerender v. Addl. CIT

160 TTJ 435Income Tax Appellate Tribunal2013#5381 most cited

What is Tulla Veerender v. Addl. CIT authority for?

Transfer of land not falling under section 2(14)(iii) of the Income Tax Act, where the land is recorded as agricultural in revenue records and the assessee is engaged in agricultural operations, cannot be considered a transfer of a capital asset.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Also referred to as

Tulla Veerender v. Addl. CIT · section 2(14)(iii) · agricultural land · revenue records · transfer of capital asset · capital gains tax

Also reported as

36 Taxmann.com 545

Issues it is cited on

section 2(14)(iii)(a)section 2(14)(iii)(b)section 96section 2(14)(iii)section 2(47)(v)jdasection 53section 2(14)clarificatory amendmenttransfer of capital assetassistant directorcancellation of registration

Judgments citing Tulla Veerender v. Addl. CIT

The ACIT, Trichur vs. Sri.Arun Majeed, Thrissur

In the result, the appeals of the Revenue are dismissed

ITA 494/COCH/2018[2011-12]Status: DisposedITAT Cochin06 Feb 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 143(3)Section 153A

…iscipline to follow the decision of the earlier Bench of the Tribunal and accordingly, the issue is decided in favour of the assessee and the ground of the appeal of the Revenue being without any merit, is dismissed.” g) Tulla Veerender Vs. Addl. CIT 1(2013) 36 Taxmann.com 545 (Hyderabad –Trib.) It was submitted that in this case, the assessee along with other co- owners, acquired agricultural land on 08.09.2005. Thereafter, the assessee floated a company VVT Ltd. for carrying on agricultural operation and entered into a lease agreement with VVT Ltd., whereby the entire land was to be given on lease for purpo…

ITO, Kotdwar vs. Sh. Kalyan Singh Adhikari, Kotdwar

In the result, the appeal of the assessee is dismissed

ITA 6231/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Apr 2017AY 2011-12

Bench: Shri B.P. Jainassessment Years 2011-12 Vs. Shri Kalyan Singh Income Tax Officer, Kotdwar. Adhikari Shivrajpur, Pan: Aabcp 0275C Motadhak, Kotdwara. Pan: Agipa 9869K (Appellant) (Respondent) Assessee(S) By : S/Shri Sankalp Anil Sharma, Adv. Revenue By : Ms. Bedobani Chaudhuri, Sr.D.R.

For Respondent: Ms. Bedobani Chaudhuri
Section 2Section 64

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH SMC NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER Assessment Years 2011-12 Vs. Shri Kalyan Singh Income Tax Officer, Kotdwar. Adhikari Shivrajpur, PAN: AABCP 0275C Motadhak, Kotdwara. PAN: AGIPA 9869K (Appellant) (Respondent) Assessee(s) by : S/Shri Sankalp Anil Sharma, Adv. Revenue by : Ms. Bedobani Chaudhuri, Sr.D.R. सुनवाई क" तार"ख/Date of Hearing : 18/04/2017 घोषणा क" तार"ख /Date of Pronouncement: 20/04/2017 ORDER This appeal of the Revenue arises from the order of learned CIT(A), Dehradun, vide order dated 23.09.2016 for the assessment year 2011-12.…