M/s. Indur Developers and Agencies Private Limited vs. Deputy Commissioner of Income Tax

[3311] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYOERABAD THURSDAY ,THE SECOND DAY OF FEBRUARY TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HONOURABLE SRI JUSTICE N.TUKARAMJI I.T.T.A Nos_ 256 257 259 261 262 263.264.2 5.266 268 269 270.271.2 72 27 3.27 4.27 5.27 9.281.2 83 284 and 294 ol 2022 INCOME TAX TRIBUNAL APPEAL NO: 256 OF 2022 Appeal under section 260-4 of the Income Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 675lHydl2020 on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment year 2014-15 preferred against the order dated 18-09-2020 in Appeal No. 1O2229t2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad daled 30-12-2019 in PAN/GlR No. AABCS7285L. Between: ,., M/s Kausalya Agro Farms and Developers pvt. ltd, rep. by its Executive Director, Mr.G. Vijay Kumar, 16-31, 9th Phase, KPBH Main Road, Kukkatpa y, Hyderabad-500 072, Telangana. ...APPELLANI AND Deputy Commissioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-s00 004, Telangana. ...RESPONDENT lA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the dffidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of lhe lncome Tax Appellate Tribunal in ITA No.675/Hyd 12020, dated 21.3.2022 INCOME TAX TRIBUNAL APPEAL NO: 257 OF 2022 Appeal under section 260-A of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 675lHydl202o on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2017-18 preferred against the order dated 18-09-2020 in Appeal No. 10355/2019-20 on the file of lhe Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred I

against the {)rder )f :h(} Deputy Commrssioner oi lnconre ia.(, :lent'al Circle-2(3), Hyderabad c;rted I 0 12-2019 in PAN/GlR No. AACCN6:161H Between: Itrl/s. Nal-concla R(,allors Private Limited, rep. by its Execul ,r:r Director, lvlr. lvl. Kumara Swanr r, # 1-56126&27 Plot No.25 to 2il,l.(1. t;:atuo, Old Alwal, lvladhupalaEnc:ve,AkbarRoad,Secunderabad. ...APPELLANT AND Deputy C<rmmis;;ioner of lncome Tax, Central Circle 2 i3), Aaftkar Bhavan, Basheerbagh, l-l /dsrabad-500 004. .. ITESPONDENT lA NO: 1 OF 2023 Petition undr r llection 151 CPC praying that in the circurt;tarrces stated in the affidavit'iled rr s,upport of the petition, the High Court rray be pleased to grant stay ol all 'rrther proceedings, pursuant to the inlpujr)ed order of the Tribunal in IIA Nr .6571Hyd12020, dated 21.03.2022, petdi () disposal of the Appeal in ITTA No t5t of 2022. INCOME TAX TRIB JNAL APPEAL NO: 259 OF 2022 Appeal under sr::ticn 260-A of the lncome Tax Act, .l 961 a!i:insl order dated 21.3.2022 made rn TA. No. 652/Hydl202O on the file of the nc,>. re Tax Appellate Tribunal, Hyderabal Bench-A, Hyderabad, for the Assessmlr,t Y3ar 2013-14 preferred against th r crder dated 18-OS-202O in Appeal No. 1022i'il20'19-20 on the file of the Commir sioner of lncome tax (Appeals)-12, Hyd:ftaba,J, Preferre{' against the order o' the Deputy Commissioner of lncome tax, O:1tral Circle-2(3), Hyderabad dated 2ll 1)--2019 in PAN/GIR No AACCV1 l 1 9N Between M/s. Kapil Prope ty Developers Limited, rep. by its Executlv€. Diroctor, Mr. P Srinivas, 2-5-760, Kapil House, Subedari, Hanamkonda, Warar <;,rl ...APPELLANT AND Deputy Commissr, rnr-'r of lncome Tax, Central Circle 2(3), Aaya<at Bhavan, Basheerbagh, Hy( erabad-s0o 004, Telangana. ...RES[ (-|NI)ENT lA NO: 1 OF 2023 Petition Jnder S€rction 151 CPC praying that in the circums l,tncrls stated in the affidavit filed in ;uoport of the petition, the High Court m:r'/ be pleased to grant stay of all fu' her proceedings, pursuant to the impuqrr,-'rJ order of the Tribunal in lTl\ No t;5'.LlHydl2o2o, dated 21.03.2022, pending <lisposal of the Appeal in ITTA No.2l I ,;f 2022.

-. i'// INCOME TAX TRIBUNAL APPEAL NO:261 OF 2022 Appeal under section 260-A of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No, 681lHydl2O?O on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2012-13 preferred against the order dated 18-09-2020 in Appeal No. 10225/2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad dated 27-12-2019 in PAN/GlR No. AAHCS7469R. Between: M/s. Kausalya Avenues Private Limited, rep. by its Executive Director, Mr. A Diwakar Reddy, #3-1-631, CVRN Nasar, Karimnagar, LXTEEtto", AND lA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the Tribunal in ITA No.681/Hydl202O, daled 2110312022, pending disposal of the Appeal in ITTA No.261 ot 2022 bef orc this Hon'ble Court. f INCOME TAX TRIBUNAL APPEAL NO: 262 OF 2022 Appeal under section 260-A of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 658lHydl2O2O on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2012-13 preferred against the order dated 18-09-2020 in Appeal No. 10341/2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of .lncome tax, Central Circle-2(3), Hyderabad daledSl-12-2O19 in in PAN/GIR No. A./tuqCU6544J. Between: Deputy Commissioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-Soo 004, Telangana ...RESPONDENT Ws. Ujwala Publications and Developers Private Limited, rep. by its Executive Director, Mr. B. Raju, 2-5-770, Kapil House, Subedari, Hanamkonda, Warangal District. ...APPELLANT I AND Deputy Commissioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-s00 004, Telangana. ...RESPONDENT

--- lA NO: 1 Otr 202: PL'tit on uf ler Section 15'1 CPC praying that in the cirlrmstances stated in the affidavil filed n jupport of the petition, the High Court may l)e f leased to grant stay of ail further proceedings, pursuant to the impugned c,r,l:- of the Tribunal in ITA No 658/Hyd/: 0:10, dated 21.03.2022, pending disposal cf lhe Appeat in ITTA No.262 of 2022 tt d< re this Hon'ble Court. INCOME TAx TR BIJNAL APPEAL NO: 263 OF 2022 Appeal under je:tion 260-A of the Income Tax Acl, 1 9€i1 zrgainst order dated 21 .3.2022 nrade i r lTA. No. 667lHydl2O2O on the file of the in :r>me: Tax Appellate Tribunal, Hydera ra,j Bench-A, Hyderabad, for the Assesrsri3nt Year 20j3-14 preferred a(tainst ho order dated 18-09-2020 in Appea No 1!jt48l2019-20 on the file of the Comr ri: sioner of lncome tax (Appeals)- 1 2, l lberalad, Preferred against the order of the Deputy Commissioner of lncorne tax, ,:len.ral Circle-2(3), Hyderabad '7ated )8-12-2019 in PAN/GlR No. AABC|0260Q. Between: M/s. lndur Ave rur:s and Foods Private Limited, rep. by its = (::utiye Director, Mr. G Srinivas, 1' -1 -194112, Kanteshwar Road Gangasthan \ i.zamabad,503 002, Te{anqar,a. ...AppELLANT AND Deputy Comm .silner of lncome Tax, Central Circle 2(3). Aey akar Bhavan, Basheertragh, llyrlerabad-S0O 004, Telangana ..RESpONDENT lA NO: 1 OF 2023 Petition unc er Section 151 CPC praying that in the circ..r ritsta nces stated in the affidavit filed ir s-rpport of the petition, the High Court may l,-. pl3ased to grant stay of all further rroceedings, pursuant to the impugned ord -.r of lhe Tribunal in ITA No.667/Hyd12 )21), dated 2110312022, pendrng disposal of :tre p,ppeat in ITTA No.263 of 2022 be ore this Honourable Court. NCOME TAX TRIIIUNAL APPEAL NO: 264 OF 2022 Appeal utrder s ection 260-4 of the lncome Tax Act, 196'1 a1:ainr;t order dated 21.3.2022 made iI llA. No. 666lHydl2O2O on the fite of the in;:me Tax Appellate Tribunal, Hyderabrd Bench-A, Hyderabad, for the Assessrt€rnt /ear 2012-13 preferred against'. re order dated 18-09-2020 in Appeal No. 10ir10l2019-20 on the file of the rlomn' ss,ioner of lncome tax (Appeals)-1 2, Hy:<:rabad, preferred against the order ( f lhe Deputy Commissioner of lncome tax, rl entral Circle-2(3), Hyderabad dated .;8-12-2019 in PAN/GlR No. AABC|0260O. Between M/s. lndur Aver re:; and Foods Private Limited., rep. by its Ex:cutiv3 Director, I\4r. G. Srinivas, 11-1-194112, Kanteshwar Road Gangasthan, Niz,amzibad-SO3 002, Telangana. ...At'P ELL.ANT I

- AND lA NO: 1 OF 202 Deputy Commissioner of lncome Tax, Central Circte 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-S0O 004, Telangana. '...RESPONDENT 3 Petition under section 151 cpc praying that in the circumstances stated in the affidavit filed in support of the petition, the High court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the lncomJrax Appellate Tribunal in tTA No.666/H yd t2O2O, dated 2i .3.2022. INCOME TAX TRIBUNAL APPEAL NO: 265 OF 2022 Appeal under section 260-4 of the lncome Tax Act, .1961 against order dated 21.3-2022 made in lrA. No. 682rHydr2o20 on the fire of the income Tax Appe ate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment year 2013_14 preferred against the order dated 18-09-2020 in Appeat No. 1022712o1g-20 on the file of the Commissioner of lncome tax (Appeals)-1 2, Hyderabad, preferred against_ the order of the Deputy commissioner of lncome tax, central circle-2(3), Hyderabad daled 27-12-2O19 in PAN/ctR No. AAHCSZ469R. Between: M/s. KaS;alya Avenues Private Limited, rep. by its Executive Director, Mr. A Diwakar Reddy, 3-1-631, CVRN Nagar, Karimna{ar, Tetangana. ...AppELLANf AND lA NO: 1 OF 2023 t' Deputy Commis.sioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-S00 004, Tetangana. ...RESPOI\IDENT Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant.to the impugned order of the Tribunal in ITA No.682/Hydl2O2O, dated 211O3t2022, pending disposat of the Appeal in ITTA No.265 oI 2022. INCO[tE TAX TRIBUNAL PEAL NO: 266 OF 2022 Appeal under section 260-A of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 690lHydl2O2O on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment year 2}1l-1g preferred againit the order dated 18-09-2020 in Appeal No. 10352/2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad dated 30-12-2019 in PAN/clR No. AADCP6978J.

- Between I\,4/s Preeth Io(,ds Naras ml-ra Sv, rnry, AND and Villas Private Limited, n:p. by rs [)irector, [,4r.U 7 -3-284, Dwarakanasar, Kham mam's ('; TlrlEillrrlf lA NO: 1 OF 20i 3 Pelitic,n unr: er Section 151 CPC praying that in the circ Intstances stated in the affidavit filed ir s.rpoort of the petition, the High Court nray l),1 pleased to grant stay of al further rrc,ceedings, pursuant to the impugned ordlr of lhe Tribunal in ITA No.690/tyd l2tt2t), dated 21 .O3.2022, pending disposal ol .l.re I'ppeal in ITTA No.266 ot 2Ct22. INCOME TAX TRIIIUNAL APPEAL NO: 268 OF 2022 Appeal underr se<; io r 260-4 of the lncome Tax Act, 196'1 rr S,linst order dated 21 .3.2022 made ir llA. No. 685lHydl2O2O on the file of the in;:me Tax Appellate Tribunal, Hyderatr rd Bench-A, Hyderabad, for the Assessrr€rnt Year 2018-19 preferred against . te order dated 18-09-2020 in Appeal No 1C:l ,'312019-20 on the file of the (lomn-ssiioner of Income tax (Appeals)-12, Hyct;rabad, Preferred against the order r f lhe Deputy Commissioner of lncorne tax, (l entral Circle-2(3), Hyderabad daled ..7-12-2019 in PAN/GlR No. AAHCS7469R. Between: Deputy Commr sirrner of lncome Tax, Central Circle 2(3), A'ayakar Bhavan, Basheerbagh,llyrlerabad-500004,Telangana. ..:TESPONDENT Itrl/s. Kaur;alya \venues Private Limited, rep. by its Execl li,, e [)irector, Ivlr.A. Diwakar Fleddy, 3-1-630, Captain Vijayraghunandan Nagar, l irimnagar-505 001 , Telangana. .../\PPELLANT AND Deputy Commis ;ioner of lncome Tax, Central Circle 2(3), Aaf it'lar llhavan, Basheerbagh,tlyderabad-50O004,Telangana. ...RE::SPONDENT lA NO: 1 OF 202 t Petitior ur.rdr,r iection 151 CPC praying that in the circtrrrstances stated in the affidavit filed r :iupport of the petition, the High Court trri,ry be pleased to granl stay of all llrlher proceedings, pursuant to the impu!rned order of the Tribunal in ITA I'l r.ti85/Hy62020, dated 21.03.2022, pendiq disposal of the Appeal in ITTA No. 268 of 2022.

-f t INCOME TAX TRIBUNAL APPEAL NO: 269 OF 2022 Appeal under section 260-A of the lncome Tax Act, '1961 against order dated 21.3.2022 made in lTA. No- 684lHydl2o20 on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2017-18 preferred against the order dated 18-09-2020 in Appeal No. 10268/2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad daled 27-12-2019 in PAN/GlR No. AAHCS7469R. Between: M/s. Kausalya Avenues Private Limited, rep. by its Executtve Director, Mr.A Diwakar Reddy, 3-1-631 , CVRN Nagar, Karimnagar, Telangana- ...APPELLANT AND Deputy Commissioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh. Hyderabad-SO0 004, Telangana. ..,RESPONOENT Deputy Commissioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-Soo 004, Telangana. ...RESPONDENT lA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the Tribunal in ITA No.684/Hyd12020, dated 21.03.2022, pending disposal of the Appeal in ITTA No.269 of 2022 before this Hon'ble Court- ,J INCOME TAX TRIBUNAL APPEAL NO: 270 OF 2022 Appeal under section 260-4 of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 654lHydl2O2O on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2013-14 preferred against the order dated 18-09-2020 in Appeal No. 10255i2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad dated3l-12-2019 in PAN/GIR No. AACCK2614F. Between: M/s. Kapil Foods and Structures Private Limited, rep. by its Executive Director, Mr. A. Sanjeeva , 2-5-7N, Subedari, Hanamkonda, Warangal District. ...APPELLANT AND

lA NO: 1 OF 202t I Petilion ur dor Section 151 CPC praying that in the cir(r.mstances stated in the affrdavit filed n support of the petitron, the High Court mz y' 5e l)leased to grant stay of all 'urtl.r€ [)roceedings, pursuant to the impugred orc (:r o the Tribunai in ITA No.65rr/Hyd/1020 dated 2110312022, pending disposal ,r. the Appeal in ITTA No 270 ol 1'02'2. INCOME TAX TR IBUNAL APPEAL NO: 271 OF 2022 Appeal rnder s€ction 260-4 of the lncome Tax Act, 19(l- i:rgarnst order dated 21.3.2022 rnade n TA. No. 686/Hydl2020 on the file of the i'r;om,: Tax Appellate Tribunal l-iyderi: rad Bench-A, Hyderabad, for the Asses:,rrrent Year 2012-13 preferred ar;ains. th: order dated 18-09-2020 in Appeal No. 10,124r2019-20 on the file of the Con, nr;sioner of lncome tax (Appeals).12. l-y:erabad, Preferred against the orde' of the Deputy Commissioner of lncome ta), (lentral Circle-2(3), Hyderabad dalec 2t -12-20 1 9 in PAN/GlR No. AADCKa944P. Between M/s Kapll lnfri /',venues private limited, Rep. by its Exec rt re llirector, Mr. K Kumar Swarnv 4.14-311 , Chandramouli Puram, Labbrpet, 'y'ijr:vawada. ...APPELLANT AND Deputy C)ommi;s oner of Income Tax, Central Circle 2(3), A; r,r,rkar Bhavan, Bashcerbagh, lyierabad - 500 004, Telangana. ..ttESPONDENT lA NO: 1 OF 2023 Petition un: er Section 151 CPC praying that in the crrcL rrst€rnces stated in the affidavit filed ir support of the petition, the High Court may : e pleased to grant stay of all fr.rrther rroceedings, pursuant to the impugned orde r of :he Tribunal in ITA No.686/Hyd 12. )2,), daled 21.03.2022, pending disposal ol t're lrppeal in ITTA No.271 ol 2()22. INCOME TAx TRIIIUNAL APPEAL NO:272 OF 2022 Appeal tnder rer;tion 260-4 of the lncome Tax Act, 1961 rr,:lainst order dated 21 .3.2022 made ir ll.A. No. 683/Hyd/2020 on the file of the in:ome Tax Appellate Tribunal, Hyderal;rd Bench-A, Hyderabad, for the Assessrrr:nt Year 2016-17 preferred against tre order dated 18-09-2020 in Appeal No 1 C ili:;5/2019-20 on the file of the lomr s:;ioner of lncome tax (Appeals)-1 2, Hyc r,rrabad, Preferred against the order r f the Deputy Commissioner of lncome tax, (:ientral Circle-2(3), Hyderabad dated .7-12-2019 in PAN/GlR No. AAHCS7469R.

Between: lvl/s. Kausalya Avenues Private Limited, rep. by its Executive Director, lvlr.A Diwakar Reddy, 3-1-631. CVRN Nagar, Karimnagar, Telangana. ...APPELLANT AND Deputy Commissioner of lncome Tax, Central Circle 2(3), AayakarBhavan, Basheerbagh. Hyderabad-SO0 004, Telangana. ...RESPONDENT lA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the Tribunal in ITA No.683iHyd l2O2O, daled 2110312022, pending disposal of the Appeal in ITTA No.272 of 2022. INCOME TAX TRIBUNAL APPEAL NO: 273 OF 2022 Appeal under section 260-A of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 68OlHydl2O2O on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2017-18 preferred against the order dated 18-09-2020 in Appeal No. 10309/2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad dated3}-12-2}19 in PAN/GIR No. AAJCS3243D. tr Between: M/s. Kausalya Shelters Private Limited, rep. by its Executive Director, lvlr.B Sampath Reddy, 3-1-175, CVRN Nagar,Karimnagar-SO5 001 , Telangana. ...APPELLANT AND Deputy Commissioner of lncome Tax, Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-soo 004, Telangana. ...RESPONDENT lA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the Tribunal in ITA No.68O/Hyd 12020, dated 21.O3.2O22, pending disposal of the Appeal in ITTA No.273 of 2022 beforc this Hon'ble Court.

- INCOME TAX TRI ILTNAL APPEAL NO:274 OF 2022 Appeal under r er:tion 260 A of the lncome Tax Act .1S6'1 il(lainst order dated 21 .3.202? nade r lrA No. 679i Hydl202O on the file or the irrr:,me Tax Appellate Tribunal, Hvdera: a( Elench-A, Hyderabad, for lhe Assess l,:rnt Year 2014-15 preferred against hc order dated 18-09-2020 in Appeal No. 102,i0/it019-20 on the file of the Cornr issicner of Income tax (Appeals)- 12, l{,,rleratrad, Preferred against the )rder )f tho Deputy Commrssioner of lnconte tax (_:entral Circle-2(3), Hyderabad (lated '8 1?-2019 in PAN/GlR No. AAJCS3243D Between I\4/s. Kausalya Sirelters Private Limited, rep. by its Execu:l! e Dlrector, Ivlr. B Sampath Redd, :i-1-630, CVRN Nagar, Karimnagar, Telang:na. . .APPELLANT AND lA NO: 1 OF 2023 Petition unr;:r Section 151 CPC praying that in tlte circ lrrstances stated in the affidavit filed n support of the petition, the High Court r- ay re pleased to grant stay of all urther proceedings, pursuant to the impu;1ed order of the Tribunal in ITA Nr 379lHydl202o, daled 21 . 03.2o2it, penrl rrg disposal of the Appeal in IT'IA No 274 of 2022. INCOME TAX TRIIIUNAL APPEAL NO: 275 OF 2022 Appeal under :; -.ctior 260-4 of the lncome Tax Act, '1961 3(;ainr;t order dated 21 .3.2022 made ir l'lA. No. 651lHydlzozo on the fite of the inl:me Tax Appeltate Tribunal, Hyderatr td Bench A, Hyderabad, for the Assessrrernt 'r/ear 2012-13 preferred agilinst I re order dated '18-09-2020 in Appeal No 1C:i(l1/2019-20 on the file of the (lomn's:,ioner of lncome tax (Appeals)-12, Hy:r;rabad, preferred against the order r f lhe Deputy Commissioner of lncome tax, rl entral Circle-2(3), Hyderabad daled .:O-12-2019 in PAN/GlR No. AACCD4138P. Between: Deputy Commir sir;nt:r of lncome Tax, Central Circle 2 (3), Ailrakar Bhavan, Basheerbagh, ' yrlerabad-SOO 004 ..RESPONDENT M/s. Dakshin ln'rar)tructures Private Limited, rep. by its Managing t)irector, tvlr. V. Naresh, SyNr- 115/1, l.T Park, Nanakramguda, Seril rrr:lamcally Mandal HyderabaC-500|3.1 .. APPELLANT AND Deputy Commis;icner of lncome Tax, Central Circle 2 (3), Aay;rkar Bhavan, Basheerbagh, f'yderabad-500 004 ...FIESPONDENT

IA NO: I OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in suppo( of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the lncome Tax Appellate Tribunal in ITA No.651Hyd l2O2O, daled 211312O22. INCOME TAX TRIBUNAL APPEAL NO: 279 OF 2022 Appeal under section 260-4 of the lncome Tax Act, 1961 against order dated 21 .3.2022 made in lTA. No. 691lHydl202l on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2017-18 preferred against the order dated 18-09-2020 in Appeal No. 10308/2019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad dated 30-12-2019 in PAN/GIR No. AAECK9304L. Between: M/s. Kausalya Management Services and Structures Private Limited, rep. by its Executive Director, Mr. K. Praven Kumar, 3-1-188, CVRN Nagar, Karimnagar- 505 001, Telangana. ...APPELLANT AND Deputy Commissioner of lncome Tax, , Central Circle 2(3), Aayakar Bhavan, Basheerbagh, Hyderabad-S0o 004, Telangana. ,..RESPONDENT IA NO: 10F 2023 li Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the Tribunal in ITA No.691/Hydl2O2O, dated 21.03.2022, pending disposal of the Appeal in ITTA No.279 oI 2022. INCOME TAX TRIBUNAL APPEAL NO: 281 OF 2022 Appeal under section 260-A of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 672lHydl202o on the file of the income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2016-17 preferred against the order dated 18-09-2020 in Appeal No. 10302/2018-19 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Assistant Commissioner of lncome tax, Central Wing Central Circle-2(3), Hyderabad dated 26-12-2018 in PAN/GlR No. AABC|4254Q. Between: M/s. lndur Developers and Agencies Private Limited, rep. by its Executive Director, Mr. Y. Rajasekhar, 4O-14-311, Chandramouli Puram, Labbipet, Vijayawada-S2OO1 0. ...APPELLANT AND

- Deputy Cornn rsr;ioner of lnconre-Tax, Central Circle 2 (.3) ,\z yakar Bhavan, Bashee.baqh H,dr:rabad-500 004. .. RESPONbENT I I I I lA NO: 1 OF 202 | INCOME TAX TR BIJNAL APPEAL NO: 283 OF 2022 Petition u'de r Section 151 cpc praying that in the circt,ms ances stated in the affidavirfrled n sulport of the petition, the High court rna) r>e preased to grant :lay of all lurther p-oc:eedings, pursuant to the rmpug.ec ori.r of the Triburial in ITA No 672lHydr.'0110, dated 21 03.2022, pending diiposal (,1 he Appeal in ITTA No.2B1 of 20211. Appeal under re:tion 260-A of the rncome Tax Acl, 1961 €rgainst order dated 21-3 2022 nade ir rrA. No 676/Hydr2o2o on the fire of the iir:,ime: Tax Appelate Tribunal, Hydera )ari Bench-A, Hyderabad, for the Assessrr,:nt year 2O1l-1g preferred against ht: order dated 1B-os-2020 in Appear No. 1!l]06/20,19-20 on the file of the comr rissioner of rncome tax (Appears)-12, t11c era6ad, preferred against the order cf the Deputy commissioner of lncorne tax (.)en:.rar circle-2(3), Hyderabad dated )O-1i,_-2O19 in pAN/GtR No. AAGCSZ2B5L. Between: M/s Kausalya \g'a Farms and,Deveropers private Limited, rerp. by its Executive Director, Mr:q y la) Kumar, 16-31. gth phase, KpBH Mai,r ,ioai. hu[[;ro;iiv- HyoerdD.rd-5u{. 0.'2 ...AF,PELLANI AND i' Deputy Commt: sioner of lnc^ome- Tax, Central Circle 213), Aa,lzkar Bhavan, Basheerbagh, l- ycerabad-SO0 004, Telangana ' . .ngS;pOflOeruf lA NO: 1 OF 2023 INCOME TAX TRIE UNAL APPEAL NO: 284 oF 2022 Petition und )r sectron 151 cpc praying that in the circrr-stalces stated in the affidavit tiled irr sLrpport of the petition, the High court may t,r,r plt:ased to grant stay of all fudher p'or;eedings, pursuant to the impugned orde of the lncome-Tax Appellate Tribunal n TA No.676/Hyd t2O2O, dated 21.3.2022. Appeal u.der sr rctron 260-A of the Income Tax Act, 1961 ir,;rrinst order dated 21.3.2022 made in rr.A. No 656/Hydr2o2o on the fire of the inc<,rne -rax Appeflate Tribunal, Hyderab:d Bench-A, Hyderabad, for the Assessnt:.tt Year 2013_14 preferred against t[ e r>rder dated 1 8-09-2020 in Appeal No. 10:r i ]/2019-20 on the file of the Commi ;s oner of lncome tax (Appeals)_12, Hyr rtrabzrd, preferred against the o'der o the Deputy commissioner of lncome tax i r, ntral circle-2(3), Hyderabad dated 2i -12-2019 in pANiGtR No. AACN6261 H. i l

ry Between: M/s. Nalgonda Realtors Private Limited, rep. by its Executive Director, Mr. M Kumara Swamy, Plot No.2, Madhupala Enclave, Akbar Road, Secunderabad ...APPELLANT AND Deputy Commissioner of lncome Tax, Central Circle 2 (3), Aayakar Bhavan, Basheerbaglr, Hyderabad - 500 004. ...RESPONDENT lA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings, pursuant to the impugned order of the tribunal in ITA No 656/Hyd l2O2O, dated 2110312022 pending disposal of the Appeal in ITTA No 284 of 2022 before this Honourable Court. INCOME TAX TRIBUN AL APPEAL NO:294 OF 2022 Appeal under section 260-4 of the lncome Tax Act, 1961 against order dated 21.3.2022 made in lTA. No. 655lHydl2O2O on the file of the income Tax Appella@ Tribunal, Hyderabad Bench-A, Hyderabad, for the Assessment Year 2012-13 preferred against the order dated 18-O9-2O2O in Appeal No. 1024112019-20 on the file of the Commissioner of lncome tax (Appeals)-12, Hyderabad, Preferred against the order of the Deputy Commissioner of lncome tax, Central Circle-2(3), Hyderabad daled2E-12-2019 in PAN/GIR No. AACCN6261H. Between: M/s. Nalgonda Realtors Private Limited, rep. by its Executive Director, Mr. M. Kumar Swamy, , Plot No.2 Madhupala Enclave, Akbar Road, Secunderabad. ...APPELLANT AND Deputy Commissioner of lncome Tax, Central Circle 2 (3), Aayakar Blqyel, Basheerbagh, Hyderabad - 500 004 ...RESPONDENT

- lA NO: 1 OF 2023 Petition unc er Section 151 CPC praying that in te circtrrrstances stated in the affidavit filed n support of the petition, the High Court rr ay 3e pleased to grant stay OI all l'u,1her proceedings, pursuant to the iT]p l..ed order oI the Tribunal in ITA l. o.655lHydl2O2O, dated 2110312022, pend rr,r disposat of the Appeal in lT fA Nr; 2\)4 of 2022 before this Honorable C )urt. Counsel for the A rpellant in all Cases: SRl. DWARAKANAI't.{ Senior Counsel representing SRIK a.ltTHlK RAMANA PUTTAMREDDY, A(h,ocate Counsel for the Rr,spondent in all Cases: Ms. SAPNA REDD./ Representing Mr. J.V. PRASAD, Sn:anding counsel for lncome Tax De F,i:rrtrn'ent

- THE HON'BLE THE CHIEF JUSTICE UJJAL BHI,IYAN AND THE HON'BLE SRI JUSTICE N. TUKARAMJI I.T.T.A.Nos.256. 257. 259. 26L, 262, 263, 264.26s.266. 264 269 270 272 273 274 275 279 2aL 243 27L 284 and.294 of 2o22 COMMON JUDGMENT: (Per the Hon'ble the Chief Justrce Ujjal BhuAan) This order will dispose of the above batch of income tax appeals. 2. Heard Mr. Dwarakanath, learned Senior Counsel representing Mr. Karthik Ramana Puttam Reddy, learned counsel for the assessees/appellants and Ms. K.Mamata Choudary, learned Standing Counsel, Income Tax Department and Ms. Sapna Reddy, learned counsel representing Mr. J.V.Prasad, learned Standing Counsel, Income Tax Department for the respondents. 3. All the related appeals have been filed under Section 260A of the Income Tax Act, 1961 (briefly referred to hereinafter as 'the Act') assailing the common order dated 21.03.2022 passed by the Income Tax Appellate Tribunal, \

2 I ICJ & N1'RJ L'l'.'l'.A.I'jos.2 5(,t t_l 2022 & batch \ Hyderabad llench A, Hyderabad (tr rir:flr I-e lerred to herejnerfter a:; 'Tribunal') disposing of the fol,o'r'ir-rg appeals correspond rS; trr Lhe relevant assessmen t .!'e:us Sl.No. & Ap rellant ITA No. rlsst. Year l. Dakshin InlrastrtrcILrr(: i [)ri.1at c Limitcd, tlv, 651. I Hvd l2o2o ro12-13 dr alrarl 2. Iiapil Prop( tl [)evel;pcr s I-i: ritcd, Hamrmaliorrclr. 652llt:'rl/2O2O r0 Il, 14 r0r2 l3 3 S L . Kapil ltoochr arrd tructurcs l)rL'a e lmlt('d, \\,-arz rg r1. 4. Nalgorrda F ':r tofs Privatc L inri tcr Secunder a l;arl 653 lllvtl l2O2l) 'or.t l4 '0 l .2- 13 654lllt'<ll2O2O 6i>5lllt,Lll2O2O 656 lr t ,"d l2o2o '0 Iil l4 657 ltlyctl2o2O t0l'i-18 5. Ujvvali r Pub. and Devr:lopcr' 65a/tty<ll2o2o 659 lHydl2o2o 0l.l 13 l,olil-14 tciltt()ns ; I\t. Ltd., Wa -an 6. M/s. Indrrr \r,enucs and Foorls Prir ate Limited, Nizarr alra<l. 7. M/s.Xausal Management l: a;rd Structurer Linitcd, Karin- 8. Indur Dcvel rp:rs ar-rd Agelrcics I ri',a1e Limited, Vijzry.. wrrda. 9. Kausalya Ai ro Farms & Dcvcl rf ers Privatc Limite,: . Hyderabird. 667 I Hytl /2O2o 668 /Hyd I 2o2o 669ll+yd/2o2o 66tt /Hyd l2O2O :;o I :l- 13 :,0 1 ii- 14 ra ervices Frivate niigar. :to I 1)- 13 lro1i| l4 69t /Hydl2o2o :to I 7- 18 670 ltlyd /2o2o 67tltlyd/2o2o 672 lHyd /2o2o :ro1:t 13 ?ot-i-t4 ltO 1(t-17 ?o 1'.t - 13 :r0 I li- 14 tt.o l/-- 15 673ltlydl2o2o 67a lHyd/2O2O 675llLycl/2O2O 676 luyd /2O2O :r0 l i-- 18 I

HCJ &' N'|RJ I.T.'l'.A. Nos.259 of 2O22 & batch 10. KausalYa Shclters Privatc Limitcd, Karimnagar' 67alHt'dl2O2O 2013 14 679 ltl1'd I 2o2O 680 lttyd I 2o2o 6aB lHyd I 2o2o 6a9 lHvd I 2O2O 690lt7ydl2o2o 4. Learned Senior Counsel for the appellant has proposed the following questions as substantial questions of law: 1. Whether on the facts and in the circumstances of the case' the Tribunal is correct in upholding the jurisdiction of the assessing olficer in initiating reassessment under Section 147 of the Act overlooking the contention of the appellant that the frrst proviso to Section 147 of the Act is not applicable since there is full and true disclosure of all materia-l facts necessary for assessrirent? 2. Whether the Tribunal misdirected itself in dealing with a contention based on Section 153-A read with Section 153- C of the Act as i[ the reassessment is challenged based on 3 I i \ \ 2014 15 2017 - 18 2012-13 20t3 L4 2016-17 6at lHydl2o2o 682lHydl2o2o 683lHydl2o2o 2077 -ra 68a lHyd l2o2o 2018- 19 6aslHydl2o2o 1t. u7s. Kausalya Avenues Privatc Limited, Karimnagar 20t2-13 686lHydl2o2o 2013- 14 687 ltlyd l2o2o 12. Kapil Infra Avenues Private Limited, V awada a 20 t2-13 2013-14 2017 -18 13. Preethi Foods and Villas Private Limited, Khammam. I

-r I '1Cl/ ti ,Y7RJ 1.7'.7'.A. iios. -z :\t tl 2 022 & ltolch t11. . ri te larl rccort'r'crl irl Lhc trme of r,r'irr r:h t I :r grouyr t:tltrt rtl ? l. '.\'lrr:tl-r:r thc'l'r'ilrunal [rilcd to apprcciatc hat t]r r r('irsorrng 11i|crr n appcal of Indur Developers and Agen,:i,:'s p'rivate Limitr d (t'IA No.672l IJvd/2O2O dated ! l.ai.202 2) lbrmcd llrc b:r;i:, frrr decision in this apperJ and hcnce, i cannot be r:onstr red as a concessjon by a group entiry? 4. \Vhr:th:r the Tribunal was justificd in rem rr.r<lin1; rhc natter l<tr dt' ntuo cxamination to verify whethcr t he t rrr, ru{ngs :urd i: fr ances made by the appellant c()nt:L i ll ltere st s.1ipul,, ti<,n or not whcn it is clearly rrdrnLt ,::l Ly the :qrpr:lli nr in the assessment proceedings that : )rr( ,\\'in gs Lrad irr er cst stipulation while therc was no sucL s i1;r latiotr frr ad', l: ces given to sistcr conccrns? 5. 'J'i l.rctl- er the remand direction of thc T*ibunz I rs .r,hollv unne esisary when, for the purpose of l-icctirrrr .17 cf the ,,\cl, lhe rterest on borrowings is a rev nlre ,.i )cnditurc antl is admissible for deduction irrespcctive (,l th3 fact whet: er the advances made out of such borrorv rrils yielded rntor(: lt thercon? 6. V/heth, r it is within the power of the Tribuni{ lc un([o the rr:liel' 61 'a:rted by the CIT(A) when tl e Del)artm€ lr hz.s not c"roscrL tc challenge the order of the CIT(A) eithe. ll-rrough a s,rparal e irpl;ea1 or through cross objections? 5. Ll p(,n going through the common orrlt,r passed by JI the Tritrunal and as agreed to by learned corL-rsel for the

a-/ HCJ &, NTRJ L'l'.'t.A. Nos.2 59 of 2022 & balch parties, the appeals are taken up for final disposal at the stage of admission hearing itself. 6. In one bunch of appeals, the sole ground raised by the assessees before the Tribunal was disallowance of interest expenditure under Section 36(1)(iii) of the Act made by the assessing ofhcer and partly affirmed by the lirst appellate authority. As a matter of fact, first appellate authority had granted limited relief to the assessees. For the balance relief, appeals were filed by the assessees before the Tribunal. 7 . In another batch of appeals, we frnd that the ground urged before the Tribunal was validity of reopening of assessment proceedings under Section 147 of the Act. 8. However, we find from the order dated 21.03.2022 that instead of adjudicating on the grounds raised by the assessees before the Tribunal, Tribunal had remanded the appeals to the file of the assessing officer. In paragraph 46 of the common order, Tribunal has held that assessing officer has to examine the assessees' fund position as well as the

6 clin<:hing i, stre as to whether the corresponding lrorroi,r,rngs claimeci to h.rve been carrying no inter( st inrr rlving plotted land bute-s. afresh and in light of all th: evidence on on thl g:..lttnds which \\rere urged befo;-,: it by the assessr:es/i: ppellants. Remanding the marter irr its :ntiretv to the assessr rg officer has caused serious pr: jrrdicc to the :rppellants r r as much as even those reliefs vrtL r h ltave lteen granl.e(l by tlre first appellate authority u ou lcl now st,and nullillc,l in ,zi'--'a' of the Tribunal's direction to t,te assessing ll(J 3 ,\'7.RJ LT.T.A.'lo:;.!).i t o.l -'{)22 t\; lttttch u,holesome )ersis only 9. 'Vr: rre afraid Tribunal was requjre,l to rdjudicate officer 1o re- lr- the whole exercise in its entiretv. 1(1. \/ /e nlay also mention that no cross,appeals were filed by the rr:venue against the order of the lirst appellate authority g'anting substantial relief to thr: a:sessees/ appellan ts. 11. 'l'rzrt being the position, we set asi<lr r.he common I order crf ttr: Tribunal dated 21.O3.2022 ar<1 direct the

- I ICJ & NTRJ I.T.T.A.Nos.259 of 2022 & batch Tribunal to hear the appeals before it on the limited grounds urged by the appellants, namely, disallowance of interest expenditure under Section 36(1)(iii) of the Act to the extent disallowed by the first appellate authority as well as the validity of the re-assessment proceedings. 12. The questions framed are accordingly answered in favour of the appellants/assessees and against the revenue. 13. Consequently, the appeals are allowed. However, there shall be no order as to costs. 14. As a sequel, miscellaneous applications pending, if any, in this Appeal, shall stand closed. ._ ,/_ Sd/. K. SRINIVASA RAO JOINT REG]STRAR qD SECTION OFFICER 7 r It //TRUE COPY// To, 1. The lncome Tax Appellate Tribunal' Hyderabad Bench-A' Hyderabad' 2. The Assistant Commissioner of lncome tax' Central Wing Central Circle- 2(3), Hycierabad. 3. The Deputy Commissioner of lncome Tax Circle 2 (3)' Hyderabad' 4. One CC to SRl. KARTHIK RAMANA PUTTAMREDDY' Advocate [OPUC] 5. One CC to SRl. Mr. J.V' PRASAD ' SC for l'T Department [OPUC] DL 6. Two CD CoPies \ I

HIGH COURT DATED:0210?120: 3 ORDER l.T.T.A. No:;. 256, 257,259,261,262, 263,264,26s,266,: 68,269,27 0,27 1, 27 2,27 3,27 4,27 5,: 7 {',281 ,283,284 And 294 ot 2022 -a I rPi] 2tI73 APPF-,\LS AlLl: \l -()WEI) N\ - (,n -," (\ v> / I I