“section 54 exemption”

Capital GainsSection 54Section 543 judgments

DHAVALKUMAR DHULAPPA GAT,BANGALORE vs. ASSESSMENT UNIT INCOME TAX DEPARTMENT, NEW DELHI

In the result, the appeal of the assessee is allowed for statistical\npurposes

ITA 2243/PUN/2024[2014-15]Status: DisposedITAT Pune30 Apr 2025AY 2014-15

legislature cannot be\ndenied particularly when substantive compliance was made and\nverified by the AU;\n(d) the ground on which the section 54 exemption was denied citing\nthat the claim was not made in the return is against the principles of\nnatural justice. This contention was not raised

YASH ASHITBHAI VASHI,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1, INTERNATIONAL TAXATION, AHMEDABAD

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

ITA 1476/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad26 Feb 2025AY 2018-19

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1476/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Yash Ashitbhai Vashi The Income Tax Officer बनाम/ E/1, Pranav Apartment Ward-1, V/S. Shreyas Tekra International Taxation Ambawadi Ahmedabad-380 014 Ahmedabad – 380 015 "थायी लेखा सं./Pan: Aiipv 9386 Q (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : None (Written Submission) Revenue By : Shri Waghe Prasadrao, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 24 /02/2025 घोषणा की तारीख /Date Of Pronouncement: 26 /02/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: None (Written Submission)For Respondent: Shri Waghe Prasadrao, Sr.DR

Section 147Section 270A(9)Section 54Section 54B

ownership remains unclear. This aspect is crucial, as the final ownership of the property plays a significant role in determining the applicability of Section 54 exemption. 6.1. Given the incomplete factual findings and lack of clarity on crucial aspects, we deem it fit to set aside the order

ASHOK JANG BAHADUR MATHUR,GURUGRAM vs. ACIT CIRCLE INT. TAX. 2(2)(1), DELHI

In the result, the appeal of the allowed is allowed

ITA 516/DEL/2023[2015-16]Status: DisposedITAT Delhi21 Dec 2023AY 2015-16

Bench: Shri Saktijit Dey, Hon’Ble & Dr. B. R. R. Kumar

For Appellant: Ms. Renu Suri, CAFor Respondent: Sh. Vizay B. Vasanta, CIT-DR

Section 142(1)Section 271(1)(c)Section 54

appellant has not submitted any registry and/or any builder buyer agreement of the Gurgaon property, which could prove assessee's eligibility of Section 54 exemption related to construction of house within three years as given under the provisions of the Act. 2 Ashok Jang Bahadur Mathur Even though, appellant