“Section 2(37)”

Section References (mined)Section 2Section 2(37)3 judgments

GANGUNAIDU SABBAVARAPU,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-2(5), VISAKHPATNAM

ITA 177/VIZ/2025[2023-24]Status: DisposedITAT Visakhapatnam27 Jun 2025AY 2023-24

Section 10(37)Section 139(1)Section 143(1)Section 2(37)Section 250Section 254Section 96

exemption of capital\ngains, arising on account of compulsory acquisition, from Income-tax in view\nof section 96 of REFTLAR Act and Section 2(37) of Income-tax Act, 1961.\n3. The Learned CIT(A) ought not to have appreciated that as per provisions of\nsection 96 of REFTLAR ... Section 2(37) of Income-tax Act, 1961, the\nland compulsorily acquired by the Government is exempt from income-tax\nand hence not taxable.\n4. The Learned CIT(A) ought to have appreciated and followed the CBDT\nCircular No. 14 (XL-35) dated 11/04/1955, wherein it is clearly mentioned\nthat

MADHU REANSPORT COMPANY PRIVATE LIMITED. ,KOLKATA vs. ITO, WARD-II(1), KOLKATA. , KOLKATA

In the result, the appeal is allowed

ITA 1233/KOL/2024[2008-09]Status: DisposedITAT Kolkata24 Apr 2025AY 2008-09

For Appellant: Shri G.P. Shukla, ARFor Respondent: Shri Subhro Das, DR

Section 201Section 40

lesser, while it was not so in the case of the appellant, under consideration.\n\n2. 9. As already stated, as per section 2(37) of the Indian Railways Act, rolling stock includes locomotives, carriage, wagons, rail-cars, containers, trucks, trolleys and vehicles of all kinds moving on rails

M/S. BANDHAN BANK LTD. (ERSTWHILE GHOSH FINANCE LTD),KOLKATA vs. DCIT,CIR-5(1), KOL, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 465/KOL/2023[2016-17]Status: DisposedITAT Kolkata26 Aug 2024AY 2016-17

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2016-17

For Appellant: Shri Biswanath Paul, FCAFor Respondent: Shri Subhro Das, Addl. CIT, Sr. DR

Section 143(3)Section 17(2)(vi)Section 192Section 250Section 37

deduction, after considering the definition of "employees stock option" under section 2(15A) of the Companies Act, 1956. The new provision under section 2(37) of the Companies Act, 2013 also is in similar lines. 8.11 In the light of the aforesaid legal proposition, this court comes to a conclusion