452 (Del.); CIT v. Arcane Developers (P.) Ltd.

42 Taxmann.com 10High Court2014#20825 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing 452 (Del.); CIT v. Arcane Developers (P.) Ltd.

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…

Golden Realty & Infrastructure Ltd., Mumbai vs. Pr. CIT- 9, Mumbai

Accordingly set aside as dismissed

ITA 2369/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Nov 2019AY 2014-15

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 2369/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2014-15)

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri T. Kipgen, DR
Section 143(3)Section 263Section 3

…ation a) Daimler India Commercial Case laws PB-II, Vehicles Pvt. Ltd. 2019- Page No. 25 TIOL-1497-HC-MAD-IT b) Pinebridge India (P) Ltd Case laws PB-II, (2018) 99 Taxmann.com 58 Page No. 1 (Mumbai - Trib.) c) Arcane Developers (P) Ltd. Case laws PB-II, (2014) 42 Taxmann.com 10 Page No. 9 (Delhi) d) Samsara Hospitality (P) Ltd Case laws PB-II, (2017) 85 Taxmann.com 36 Page No. 13 (Mumbai - Trib.) e) Western India Vegetable Case laws PB-II, Products Ltd (1954) 26 ITR Page No. 21 151 (Bom.) The assessee is not a contractor which would be a different person.The assessee is a real estate developer and the activities…

ACIT, New Delhi vs. M/S. Lodhi Property Company Ltd., New Delhi

In the result, appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 4970/DEL/2011[2007-08]Status: DisposedITAT Delhi26 Feb 2018AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Charylodhi Property Company Ltd. Vs Dcit C/O Authorized Representative Sr Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N & Dcit Vs Lodhi Property Company Ltd. Circle 4(1) C/O Authorized Representative Sr Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N Assessee By Sh. R.S. Singhvi, Ca Sh. Satyajeet Goel, Ca Revenue By Sh. Ravi Kant Gupta, Sr. Dr

Section 35Section 36Section 37(1)

…ITA Nos. 4851 & 4970/Del/2011 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Lodhi Property Company Ltd. vs DCIT C/o Authorized Representative SR Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N & DCIT vs Lodhi Property Company Ltd. Circle 4(1) C/o Authorized Representative SR Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N Assessee by Sh. R.S. Singhvi, CA Sh. Satyajeet Goel, CA Revenue by Sh. Ra…

Lodhi Property Company Ltd., Gurgaon vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 4851/DEL/2011[2007-08]Status: DisposedITAT Delhi26 Feb 2018AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Charylodhi Property Company Ltd. Vs Dcit C/O Authorized Representative Sr Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N & Dcit Vs Lodhi Property Company Ltd. Circle 4(1) C/O Authorized Representative Sr Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N Assessee By Sh. R.S. Singhvi, Ca Sh. Satyajeet Goel, Ca Revenue By Sh. Ravi Kant Gupta, Sr. Dr

Section 35Section 36Section 37(1)

…ITA Nos. 4851 & 4970/Del/2011 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Lodhi Property Company Ltd. vs DCIT C/o Authorized Representative SR Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N & DCIT vs Lodhi Property Company Ltd. Circle 4(1) C/o Authorized Representative SR Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N Assessee by Sh. R.S. Singhvi, CA Sh. Satyajeet Goel, CA Revenue by Sh. Ra…

452 (Del.); CIT v. Arcane Developers (P.) Ltd. (42 Taxmann.com 10) — Cited in 4 Judgments | BharatTax