THE COMMISSIONER OF INCOME TAX vs. M/S. MAHAVEER MARVEL

PDF · subscribers
ITA/227/2014HC KarnatakaKAHC01021136201402 September 2020Bench: ALOK ARADHE,H.T. NARENDRA PRASAD3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that the appellate authorities were correct in their findings. The substantial questions of law were answered against the revenue and in favour of the assessee.

What were the facts?

The revenue appealed against an ITAT order concerning the assessment year 2009-10. The appeal questioned the eligibility of the assessee firm for deduction under Section 80IB(10) due to alleged violations of the sanctioned plan for a housing project.

What were the issues?

Whether deviations from a sanctioned plan for a housing project disqualify an assessee from claiming deduction under Section 80IB(10) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 80IB(10),Section 260A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 2ND DAY OF SEPTEMBER 2020

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD

I.T.A. NO.227 OF 2014 BETWEEN:

1.

THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE.

2.

THE INCOME TAX OFFICER WARD – 4(3) C.R.BUILDINGS QUEENS ROAD BANGALORE.

... APPELLANTS (BY SRI.K.V.ARAVIND, ADV.,)

AND:

M/S. MAHAVEER MARVEL NO.1, 24TH MAIN MAHAVEER TOWERS J.P.NAGAR, 6TH PHASE BANGALORE – 560 078. ... RESPONDENT (BY SRI.A.SHANKAR SENIOR ADV. A/W SRI.MR.M.LAVA, ADV.) - - -

THIS ITA IS FILED UNDER SECTION 260-A OF I.T. ACT, 1961 ARISING OUT OF ORDER DATED 20.12.2013 PASSED IN

I.T.A.NO.66/BANG/2013 FOR THE ASSESSMENT YEAR 2009-10 WITH A PRAYER TO: (I) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. (I) ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE ITAT, BANGALORE IN ITA NO.66/BANG/2013 DATED 20.12.2013 CONFIRMING THE ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD – 4(3), BANGALORE.

THIS ITA COMING ON FOR FINAL HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

JUDGMENT

This appeal under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as the Act for short) has been preferred by the revenue. The subject matter of the appeal pertains to the Assessment year 2009-10. The appeal was admitted by a bench of this Court vide order dated 02.09.2014 on the following substantial questions of law: (i) Whether the appellate authorities were correct in holding that the assessee firm is eligible for deduction under Section 80IB(10) of the Income-Tax Act despite the fact that there was large scale violations and deviations to the sanctioned plan of the local authority by the assessee firm in carrying out the “Housing Project” without appreciating the fundamental nature of the legislature

for providing such relief?

(ii) Whether the appellate authorities were correct in construing that deviations and violations committed by the assessee while undertaking the housing project and yet to be paid compounding fee for regularizing the default is fairly enough to claim the deduction under Section 80IB(10) without appreciating the intended structure of the legislative provisions of Section 80IB?

2.

For the reasons assigned by us in the order passed today in ITA No.13/2013, the substantial questions of law are answered against the revenue and in favour of the assessee.

In the result, the appeal fails and is hereby dismissed.

Sd/- JUDGE

Sd/- JUDGE ss

More judgments on Section 80IB(10)

All 838 judgments and leading authorities on Section 80IB(10) →

Recent GST High Court judgments

Search GST case law →