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“Section 2(14)”

Section References (mined)Section 2Section 2(14)695 judgments

The decision most relied on for Section 2(14) is Escorts Ltd. v. UOI (199 ITR 43), cited in 267 judgments on BharatTax.

Leading authorities on Section 2(14)

Escorts Ltd. v. UOI
199 ITR 43 · 1993 · Supreme Court
267
citing judgments

A statute should not be construed to permit double deduction for the same expenditure unless specifically provided by law.

CIT v. Siemens Aktiongesellschaft
310 ITR 320 · 2009 · High Court
259
citing judgments

Reimbursements of actual expenses without any profit element are not taxable income. Additionally, mere amendments to the Income-tax Act do not override the provisions of Double Taxation Avoidance Agreements (DTAAs).

Smt. Sarifabibi Mohmed Ibrahim v. CIT
204 ITR 631 · 1993 · Supreme Court
197
citing judgments

The determinative test for whether land is agricultural land or a capital asset is its actual user for agricultural purposes, not merely ownership. An explicit intention to stop cultivation or convert the land to non-agricultural use can cause it to lose its agricultural character, making its sale proceeds chargeable to capital gains tax.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

CIT v. D.P. Sandhu & Bros.
273 ITR 1 · 2005 · Supreme Court
140
citing judgments

Surrender of tenancy rights is a transfer of a capital asset, and the consideration received is a capital receipt subject to capital gains tax. If the cost of acquisition cannot be determined, the transfer of such an asset was not taxable under capital gains prior to the amendment of Section 55(2) in 1995.

CIT v. Raja Benoy Kumar Sahas Roy
32 ITR 466 · 1957 · Supreme Court
132
citing judgments

Income is considered agricultural income, exempt under Section 10(1), only if the land undergoes a measure of cultivation involving basic primary operations prior to germination and subsequent post-germination activities requiring human skill and labour.

S.G. Mercantile Corporation P. Ltd. v. CIT, Calcutta
83 ITR 700 · 1972 · Supreme Court
126
citing judgments

Income from sources not falling under any other head of income under Section 14 of the Income Tax Act is taxed under the residuary head 'income from other sources'. If income cannot be taxed under Section 45 (capital gains), it cannot be taxed at all.

CIT v. Market Committee, Pipli
330 ITR 16 · 2011 · High Court
113
citing judgments

A charitable trust can claim depreciation on assets when computing the income applied for charitable or religious purposes under Section 11 of the Income Tax Act, for assessment years prior to the introduction of Section 11(6). The restriction on claiming depreciation, as introduced by Section 11(6), is prospective from AY 2015-16.

Judgments citing Section 2(14)

Nataraj Ramaiah, Chennai vs. ITO International Tax Ation Ward 2(1), Chennai

ITA 849/CHNY/2024[2015-16]Status: DisposedITAT Chennai18 Sept 2024AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 849/Chny/2024 िनधा"रणवष" / Assessment Year: 2015-16 Income Tax Officer, Nataraj Ramaiah, V. International Taxation No. 25, Kothari Road, Ward -2(1), Nungambakkam – 600 034. Chennai – 600 034. [Pan: Aaapr-5280-R] (अपीलाथ"/Assessee) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Assessee By : None ""यथ"क"ओरसे/Respondent By : Shri. G. Suresh, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 18.09.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: NoneFor Respondent: Shri. G. Suresh, JCIT
Section 143(1)Section 147Section 148Section 2Section 2(14)Section 50CSection 74

appeal: “1. Taxing the gains arising out of sale of agricultural land' not falling within the definition of Capital Asset in terms of Section 2(14) of the Income Tax Act. The learned Income Tax Officer erred in trucing the gains of Rs.29,83,722/- on sale of agricultural land ... land from the nearest Municipality obviously to ascertain if the agricultural land falls within the definition of Capital Asset' in terms of Section 2(14); and (ii) Having been provided a certificate from the VAO to establish that the agricultural land is 10 Kms. away from the nearest Municipality

Vinodhini, Chennai vs. ACIT, Central Circle-1(2), Chennai

Appeal stand allowed

ITA 921/CHNY/2023[2018-19]Status: DisposedITAT Chennai18 Sept 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकर अपील सं./ Ita No.921/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2018-19) Mrs. Vinodhini Acit बनाम/ Flat No.14, Door No.98, Central Circle-1(2) Harrington Road, Chetpet, Vs. Chennai. Chennai-600 031. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bmapv-2726-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate)- Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 18-09-2024

For Appellant: Shri N. Arjun Raj (Advocate)- Ld.ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 153CSection 2(14)

sale of agricultural lands which according to the Appellant being the sale of exempted category of agricultural lands Within the scope of Section 2(14) of the Act. 4. The CIT(A) failed to appreciate that the exceptions carved out in Section 2(14) of the Act would get attracted ... findings. 7. The CIT(A) failed to appreciate that the imposition of artificial conditions which were not part of the statute especially in Section 2(14) of the Act, the sustenance of the assessment of short term capital gains without independent verification of the claim should be reckoned