Vittal Krishna Conjeevaram v. ITO

36 Taxmann.com 542Reported decision2013#24660 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2023.

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Judgments citing Vittal Krishna Conjeevaram v. ITO

Asst. Commissioner of Income Tax, Circle-1, Kadapa vs. M.Bhagya Lakshmi, Kadapa

ITA 96/HYD/2019[2012-13]Status: DisposedITAT Hyderabad16 May 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyassessment Year: 2012-13 Acit,Circle-1 Vs. Shri S.V.Satish Kumar Aaykar Bhavan Reddy #2-430-8, Nagarajupet #1-700A, Dwaraka Nagar Kadapa Kadapa-516 001

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: Shri K.P.R.R.Murthy,Sr.AR
Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Year: 2012-13 ACIT,Circle-1 Vs. Shri S.V.Satish Kumar Aaykar Bhavan Reddy #2-430-8, Nagarajupet #1-700A, Dwaraka Nagar Kadapa Kadapa-516 001 PAN : ARHPS1915N (Appellant) (Respondent) Cross Objection.No.14/Hyd/2019 (In ITA No. No.2236/Hyd/2018) Assessment Year: 2012-13 Shri S.V.Satish Kumar Vs. ACIT,Circle-1 Reddy Aaykar Bhavan #1-700A, Dwaraka Nagar #2-430-8, Nagarajupet Kadapa-516 001 Kadapa PAN : ARHPS1915N (Appellant) (Respondent) Assessm…

Asst. Commissioner of Income Tax, Circle-1, Kadapa vs. S.V.Satish Kumar Reddy, Kadapa

ITA 2236/HYD/2018[2012-13]Status: DisposedITAT Hyderabad16 May 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyassessment Year: 2012-13 Acit,Circle-1 Vs. Shri S.V.Satish Kumar Aaykar Bhavan Reddy #2-430-8, Nagarajupet #1-700A, Dwaraka Nagar Kadapa Kadapa-516 001

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: Shri K.P.R.R.Murthy,Sr.AR
Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Year: 2012-13 ACIT,Circle-1 Vs. Shri S.V.Satish Kumar Aaykar Bhavan Reddy #2-430-8, Nagarajupet #1-700A, Dwaraka Nagar Kadapa Kadapa-516 001 PAN : ARHPS1915N (Appellant) (Respondent) Cross Objection.No.14/Hyd/2019 (In ITA No. No.2236/Hyd/2018) Assessment Year: 2012-13 Shri S.V.Satish Kumar Vs. ACIT,Circle-1 Reddy Aaykar Bhavan #1-700A, Dwaraka Nagar #2-430-8, Nagarajupet Kadapa-516 001 Kadapa PAN : ARHPS1915N (Appellant) (Respondent) Assessm…

Madhu B Khatri, Mumbai vs. ITO Ward 32 (2)(2), Mumbai

In the result, the assessee’s claim of deduction is allowed

ITA 6613/MUM/2019[2013-14]Status: DisposedITAT Mumbai01 Jul 2021AY 2013-14

Bench: Confirming The Sale Consideration Determined By Ld. Ao On Adopting The Market Value Of 2 Residential Flats, Ought To Have Considered The Understated Facts, Being;

Section 50CSection 50C(2)Section 54Section 541

…an impediment for granting relief under said section, even if such independent units were situated side by side, on different floors or were purchased under separate sale deeds - Held, yes [Para 10] [In favour of assessee I," f) Vittishna Conjeevaram vs. ITO 36 Taxmann.com 542 (Hyd-lTAT) "The Assessing Officer as well as the Commissioner (Appeals), while interpreting the expression 'a residential house', have come to a conclusion that such expression would mean a single residential unit... 'Flat' and not all the seven flats and, accordingly, have restricted the exemption under section 54F to the cost of one fla…

Vittal Krishna Conjeevaram v. ITO (36 Taxmann.com 542) — Cited in 3 Judgments | BharatTax