403 ITR 453 (Kar) (FB) Swire Holdings (P.) Ltd. v. ITO

6 SOT 621Income Tax Appellate Tribunal2006#18106 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 24(a)Section 24(b)Section 36(1)(3)Section 37(1)Section 68

Judgments citing 403 ITR 453 (Kar) (FB) Swire Holdings (P.) Ltd. v. ITO

Gurcharan Singh Bhatia, New Delhi vs. ACIT Circle-47(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3433/DEL/2019[2014-15]Status: DisposedITAT Delhi11 Jan 2024AY 2014-15

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasad:Assessment Year: 2014-15 Shri Gurcharan Singh Bhatia, Vs. Acit, C-9, Westend Colony, Circle 47(1), New Delhi-1100 21 New Delhi (Appellant) (Respondent) (Pan:Ahnpb4697E) Assessee By : S/Shri K. Sampath & V. Rajkumar, Advocates Revenue By : Shri Amit Katoch, Sr. Dr Date Of Hearing : 29.11.2023 Date Of Pronouncement: 11.01.2024 Order Per Challa Nagendra Prasad:This Appeal Is Filed By The Assessee Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)-16, New Delhi

For Appellant: S/Shri K. Sampath & V. RajkumarFor Respondent: Shri Amit Katoch, Sr. DR

Section 37(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD: JUDICIAL MEMBER Assessment Year: 2014-15 Shri Gurcharan Singh Bhatia, Vs. ACIT, C-9, Westend Colony, Circle 47(1), New Delhi-1100 21 New Delhi (Appellant) (Respondent) (PAN:AHNPB4697E) Assessee by : S/Shri K. Sampath & V. Rajkumar, Advocates Revenue by : Shri Amit Katoch, Sr. DR Date of hearing : 29.11.2023 Date of pronouncement: 11.01.2024 ORDER PER CHALLA NAGENDRA PRASAD: JUDICIAL MEMBER This appeal is filed by the assessee against the order of the learned Commissione…

Kadavanthara Builders Pvt Ltd, Chennai vs. ITO, Ward -4(2), Chennai

The appeal of the assessee is partly allowed for statistical purposes

ITA 2485/CHNY/2019[2015-16]Status: DisposedITAT Bangalore12 May 2023AY 2015-16

Section 143(3)

…rjuna Fertilizers & Chemicals Ltd [2014] 373 ITR 252 (AP) ITA Nos.2484 & 2485/CHNY/2019 Page 16 of 26 Interest income should constitute business income CIT v Hewlett Packard Global Soft Ltd [2018] 403 ITR 453 (Kar) (FB) Swire Holdings (P.) Ltd. v ITO [2006] 6 SOT 621 (Bang- Trib.) (SMC) Eveready Industries India Ltd v. CIT 12010] 323 ITR 312 (Calcutta) CIT v. Indo Swiss Jewels Ltd. [2006] 284 ITR 389 (Bombay) CIT v Dalmia Promoters Developers (P) Ltd [2006] 281 ITR 346 (Del.) Interest income would he a capital receipt CIT v Bokaro Stcel Limited [1999] 236 ITR 315 (SC) CIT v Karnataka Power Corporation [2001] 24…

Kadavanthara Builders Pvt Ltd, Chennai vs. ITO, Ward -4(2), Chennai

The appeal of the assessee is partly allowed for statistical purposes

ITA 2484/CHNY/2019[2014-15]Status: DisposedITAT Bangalore12 May 2023AY 2014-15

Section 143(3)

Varapradha Real Estates Private Limited, Hyderabad vs. ITO, Ward-3(2), Hyderabad

Accordingly, the grounds raised by the assessee on this issue are allowed

ITA 1555/HYD/2016[2009-10]Status: DisposedITAT Hyderabad08 Oct 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2009-10 Varapradha Real Estate Vs. Income-Tax Officer, Pvt. Ltd., Hyderabad. Ward – 3(2), Hyderabad. Pan – Aaccv 4522F (Appellant) (Respondent) Assessee By: Shri C.S. Subramanyam Revenue By: Shri D.J. Prabhakar Anand Date Of Hearing: 15/09/2021 Date Of Pronouncement: /10/2021

For Appellant: Shri C.S. SubramanyamFor Respondent: Shri D.J. Prabhakar Anand

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2009-10 Varapradha Real Estate Vs. Income-tax Officer, Pvt. Ltd., Hyderabad. Ward – 3(2), Hyderabad. PAN – AACCV 4522F (Appellant) (Respondent) Assessee by: Shri C.S. Subramanyam Revenue by: Shri D.J. Prabhakar Anand Date of hearing: 15/09/2021 Date of pronouncement: /10/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the Assessee is directed against CIT(A) - 5, Hyderabad’s order dated 26/10/2…

Conglome Technconstruction Pvt. Ltd., Bangalore vs. Dt.C.I.T., Bangalore

In the result, the assessee’s appeal for Assessment Year 2009-10

ITA 1497/BANG/2014[2009-10]Status: DisposedITAT Bangalore05 Nov 2018AY 2009-10

Bench: Shri Sunil Kumar Yadav & Shri Jason P. Boaz

For Appellant: Shri. S. K. Mutsaddi, CAFor Respondent: Shri. Siddappaji, ACIT

Section 143(1)Section 143(3)Section 147Section 148Section 251(2)Section 92C

…o be treated as business expenses and allowed as deduction as claimed by the assessee. In support of the aforesaid contentions, the learned AR, inter alia, placed reliance on the decision of this Tribunal in the case of Swire Holdings (P) Ltd., Vs. ITO (2006) 6 SOT 621 (Bang). 4.3 Per contra, the learned DR for Revenue supported the orders of the authorities below. 4.4.1 We have heard and considered the rival contentions and carefully perused the material on record; including the judicial decisions cited. The issue of dispute boils down to what is the stage at which a real estate company can be considered to ha…