Venkata Dilip Kumar v. CIT, Chennai

111 Taxmann.com 180High Court2019#8136 most cited

What is Venkata Dilip Kumar v. CIT, Chennai authority for?

Deduction under section 54 is not denied to an assessee for mere non-compliance with the procedural requirement of depositing sale consideration in the Capital Gains Account scheme before the due date of filing the return, if the sale consideration is utilized within the time prescribed for investment.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Also referred to as

Venkata Dilip Kumar v. CIT · section 54 · section 54(2) · capital gains account scheme · due date of filing return · utilisation of sale consideration · investment in property

Sections most often in play

Section 200ASection 206CBSection 234ESection 250

Issues it is cited on

section 54(2)section 200a(1)section 200asection 234esection 200section 54fappeal before cit(a)section 54section 20section 234first appealsection 23

Judgments citing Venkata Dilip Kumar v. CIT, Chennai

Paschion Restaurants Private Limited, New Delhi vs. Assistant Commissioner of Income Tax, Ghaziabad

The appeal of the assessee is dismissed

ITA 4335/DEL/2025[2015-16]Status: DisposedITAT Delhi27 Nov 2025AY 2015-16

Bench: Shri Mahavir Singh & Shri Manish Agarwal[Assessment Years: 2013-14]

Section 200ASection 200A(1)Section 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Years: 2013-14] Paschion Restaurants Pvt. The ACIT, CPC-TDS, Ltd., GF-2, D-2, Southern Ghaziabad Park, Saket, New Delhi- Vs. 110017 PAN: AAFCP0487L TAN: DELP15579E (Appellant) (Respondent) Assessee by None Department Shri Khitesh Gupta, Sr. DR by Date of Hearing 26/11/2025 Date of Pronouncement 26/11/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the assessee against the order of ld. Commissioner of Income Tax(Appeals) [CIT(A)] Nation…

Paschion Restaurants Private Limited, New Delhi vs. Assistant Commissioner of Income Tax, Ghaziabad

In the result all the appeals filed by the assessee are dismissed

ITA 4334/DEL/2025[2015-16]Status: DisposedITAT Delhi27 Nov 2025AY 2015-16

Bench: Shri Mahavir Singh & Shri Manish Agarwalita No. 4331 To 4334/Del/2025 [Assessment Years: 2013-14 & 2014-15]

Section 200ASection 200A(1)Section 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 4331 to 4334/Del/2025 [Assessment Years: 2013-14 AND 2014-15] Paschion Restaurants Pvt. The ACIT, CPC-TDS, Ltd., Ghaziabad. GF-2, D-2, Southern Park, Vs. Saket, New Delhi-110017. PAN: AAFCP0487L (Appellant) (Respondent) Assessee by None Department Shri Khitesh Gupta, Sr. DR by Date of Hearing 25/11/2025 Date of Pronouncement 27/11/2025 O R D E R PER MANISH AGARWAL, AM: These four appeals filed by the assessee are against the separate orders of ld. Com…

Paschion Restaurants Private Limited, New Delhi vs. Assistant Commission of Income Tax, Ghaziabad

In the result all the appeals filed by the assessee are dismissed

ITA 4333/DEL/2025[2015-16]Status: DisposedITAT Delhi27 Nov 2025AY 2015-16

Bench: Shri Mahavir Singh & Shri Manish Agarwalita No. 4331 To 4334/Del/2025 [Assessment Years: 2013-14 & 2014-15]

Section 200ASection 200A(1)Section 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 4331 to 4334/Del/2025 [Assessment Years: 2013-14 AND 2014-15] Paschion Restaurants Pvt. The ACIT, CPC-TDS, Ltd., Ghaziabad. GF-2, D-2, Southern Park, Vs. Saket, New Delhi-110017. PAN: AAFCP0487L (Appellant) (Respondent) Assessee by None Department Shri Khitesh Gupta, Sr. DR by Date of Hearing 25/11/2025 Date of Pronouncement 27/11/2025 O R D E R PER MANISH AGARWAL, AM: These four appeals filed by the assessee are against the separate orders of ld. Com…

Paschion Restaurants Private Limited, New Delhi vs. Assistant Commissioner of Income Tax, Ghaziabad

In the result all the appeals filed by the assessee are dismissed

ITA 4332/DEL/2025[2013-14]Status: DisposedITAT Delhi27 Nov 2025AY 2013-14

Bench: Shri Mahavir Singh & Shri Manish Agarwalita No. 4331 To 4334/Del/2025 [Assessment Years: 2013-14 & 2014-15]

Section 200ASection 200A(1)Section 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 4331 to 4334/Del/2025 [Assessment Years: 2013-14 AND 2014-15] Paschion Restaurants Pvt. The ACIT, CPC-TDS, Ltd., Ghaziabad. GF-2, D-2, Southern Park, Vs. Saket, New Delhi-110017. PAN: AAFCP0487L (Appellant) (Respondent) Assessee by None Department Shri Khitesh Gupta, Sr. DR by Date of Hearing 25/11/2025 Date of Pronouncement 27/11/2025 O R D E R PER MANISH AGARWAL, AM: These four appeals filed by the assessee are against the separate orders of ld. Com…

Paschion Restaurants Private Limited, New Delhi vs. Assisstant Commissioner of Income Tax, Ghaziabad

In the result all the appeals filed by the assessee are dismissed

ITA 4331/DEL/2025[2013-14]Status: DisposedITAT Delhi27 Nov 2025AY 2013-14

Bench: Shri Mahavir Singh & Shri Manish Agarwalita No. 4331 To 4334/Del/2025 [Assessment Years: 2013-14 & 2014-15]

Section 200ASection 200A(1)Section 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 4331 to 4334/Del/2025 [Assessment Years: 2013-14 AND 2014-15] Paschion Restaurants Pvt. The ACIT, CPC-TDS, Ltd., Ghaziabad. GF-2, D-2, Southern Park, Vs. Saket, New Delhi-110017. PAN: AAFCP0487L (Appellant) (Respondent) Assessee by None Department Shri Khitesh Gupta, Sr. DR by Date of Hearing 25/11/2025 Date of Pronouncement 27/11/2025 O R D E R PER MANISH AGARWAL, AM: These four appeals filed by the assessee are against the separate orders of ld. Com…

Indira Giri, Jaipur vs. Assessing Officer, Income Tax Deparment Jaipur

The appeal of the assessee is allowed

ITA 511/JPR/2023[2016-17]Status: DisposedITAT Jaipur02 Jan 2024AY 2016-17

Bench: The Due Date Of Furnishing Itr, Therefore Deposit In Capital Gain Account For Compliance U/S 54(2) Was Impossible On The Part Of The Assessee.

For Appellant: Shri Sandeep Manik (C.A.)For Respondent: Shri Anup Singh (Addl.CIT) a
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 54Section 54(2)Section 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 511/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Indira Giri Assessing Officer, 1287, Mali Mohalla, outside Vs. Ward-2(5), Income Tax Office, Jaipur. Chandpole Gate, Jaipur. . LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABBPG 7713 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sandeep Ma…

Principal Commissioner of Income Tax 10 vs. Vinod Gugnani

ITA - 297 / 2023HC Delhi23 May 2023
Section 139

…$~78 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 297/2023 & CM No.27432/2023 PRINCIPAL COMMISSIONER OF INCOME TAX 10.... Appellant Through: Mr Shailendera Singh, Sr Standing Counsel with Ms Dacchita Shahi and Mr Viplav Acharya, Standing Counsels along with Mr Akash Saxena, Adv. versus VINOD GUGNANI ..... Respondent Through: None. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE GIRISH KATHPALIA O R D E R % 23.05.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM No.27432/2023 [Application filed on behalf o…

Sathi Trinatha Reddy, East Godavari Dist vs. Principal Commissioner of Income Tax(Central), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 8/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(3)Section 153ASection 263Section 54FSection 54F(1)Section 54F(4)

…आयकर अपील"यअ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी दु"वू" आर एल रे"डी, "या"यक सद"य एवं "ी एस बालाकृ"णन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No.8/Viz/2023 ("नधा"रण वष" / Assessment Year :2013-14) Sri Sathi Trinatha Reddy, Vs. The Principal Commissioner D.No.5-117/1, Railway Station of Income Tax (Central), Road, Anaparthi Mandal, Visakhapatnam. East Godavari Dist-533342. PAN: ALHPS9420N (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क"…

Smt. Ritu Singh, Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 6504/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2023AY 2012-13

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2012-13

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms. Princy Singla, Sr. DR
Section 143(1)Section 143(3)Section 54Section 68

…e Capital Gains Account scheme before the due date of fling of return against the principle of law settled by High Court in the case of CIT Vs. K. Ramachandra Rao 56 Taxmann.com 163 (Karnataka) and Venkata Dilip Kumar v. Commissioner of Income Tax, 4 Chennai 111 Taxmann.com 180 (Mad) and Delhi ITAT in the case of Dr. Kushagra Kataria Vs. DCIT 101 Taxmann.com 359 (Del.).” 9. After hearing the Ld. Representative of the parties we have admitted the above additional grounds which are not only of purely legal in nature but they also arise out of the order of the Ld. CIT(A) and are inextricably linked with assessee’s…

Munish Babaji Sawant, Mumbai vs. ITO 15(3) (2), Mumbai

In the result of the Assessee is allowed

ITA 744/MUM/2022[MUNISH BABJI SAWANT]Status: DisposedITAT Mumbai28 Nov 2022
For Appellant: Shri. Anil SatheFor Respondent: M/s. Neeta Jeph
Section 10Section 139(1)Section 139(4)Section 54Section 54(1)Section 54(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI SHRI AMIT SHUKLA, JUDICIAL MEMBER, आयकरअपीलसं./ I.T.A. No. 744/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2011-12) ITO 15(3) (2) Mumbai Munish Babaji Sawant Matru mandir, Income Tax 102, Gomati CHS, Sant बिधम/ Office, Tardeo Raod, Grant Dnyaneshwar Road, Vs. Road (W), Mumbai 400007 Borivali(E), Mumbai 400066 स्थायीलेखासं./जीआइआरसं./ PAN No. AVTPS0273R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri. Anil Sathe प्रत्यथीकीओरसे/Respondent by : M/s. Neeta Jeph सुनवाईकीतारीख/ : 30.08.2022 Date of Hearing घोषणाकीतारीख / : 28.11.20…

ITO, Ward-30(1), New Delhi vs. Vinod Gugnani, New Delhi

In the result, grounds of Appeal of the Revenue fails, consequently the Appeal filed by the Revenue is dismissed

ITA 607/DEL/2020[2016-17]Status: DisposedITAT Delhi02 Nov 2022AY 2016-17

Bench: Shri B. R. R. Kumar & Sh. Yogesh Kumar U.S.

Section 139Section 139(1)Section 139(4)Section 54Section 54(1)Section 54(2)

…he assessee and against the Revenue. Therefore, we do not see merit in any of the appeals. Accordingly, all the four appeals are dismissed. 12. Further, Hon’ble Judicature at Madras in writ Petition No. 16249 of 2018 in the case of Venkata Dilip Kumar Vs. cit 111 Taxmann.com 180 (Mad.) relying on the judgment of Hon’ble High Court of Karnataka in ITA No. 47/2014 (CIT Vs. Ramachandra Rao 56 taxmann.com 163 (Karnataka), held as under:- “14. In my considered view, the contention of the Revenue to deny the benefit of deduction to the petitioner/assessee cannot be justified for the following reasons: Section 54(2) ca…

Kasi Viswanathan Ramanathan, Chennai vs. ITO Non Corporate Ward 16(4), Chennai

In the result, the appeal of assessee is treated as allowed for statistical purposes

ITA 2040/CHNY/2017[2012-13]Status: DisposedITAT Chennai29 May 2020AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S.Jayaraman

For Appellant: Mr.K.Vignesh,C.A ""For Respondent: Mr.A.Sundararajan,Addl.CIT D.R
Section 139(1)Section 54Section 54(1)Section 54(2)Section 54F

…आयकर अपील"य अ"धकरण, ‘बी’"यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ B’ BENCH : CHENNAI "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" एवं एस जयरामन, लेखा सद"य BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER I.T.A.No.2040/Chny/2017 Assessment year : 2012-13 Shri Kasi Viswanathan Vs. Income Tax Officer, Ramnathan, Non Corporate Ward -16(4), Plot No.1,SWATHI,Rajakilpakkam Chennai 600 034. Saraswathi Nagar,Main Road, Chennai 600 073. [ PAN AGIPR 0543 H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.K.Vignesh,C.A ""यथ" क" ओर से /Responde…

Sri Sudheer Valsala Sreekumaran, Bangalore vs. The Income Tax Officer Ward-5(3)(2), Bangalore

In the result, the appeal of the assessee is treated as allowed

ITA 393/BANG/2019[2013-14]Status: DisposedITAT Bangalore20 Dec 2019AY 2013-14

Bench: Shri B.R Baskaran & Shri Pavan Kumar Gadaleassessment Year : 2013-14

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 139(1)Section 139(4)Section 54ESection 54FSection 54F(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment year : 2013-14 Sri Sudheer Valsala Sreekumaran, Vs. The Income-tax Officer, # Flat – B, 101, ‘Sharada Nivas’, Ward-5(3)(2), Sterlign Apartments, 6th Main, Bengaluru. 15th Cross, Indiranagar, Near ESI Hospital. Bengaluru-560 038. PAN – CFTPS 5268 A APPELLANT RESPONDENT Appellant by : Shri V Srinivasan, Advocate Respondent by : Smt. R Premi, JCIT (DR) Date of hearing : 11.12.2019 Date of Pronouncement : .12.2019 O R D E R Per B.R Baskaran, Accountant…

Venkata Dilip Kumar v. CIT, Chennai (111 Taxmann.com 180) — Cited in 13 Judgments | BharatTax