5. M/s. KNR Constructions v. DCIT, Central Circle

402 ITR 363High Court2018#6805 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2023.

Judgments citing 5. M/s. KNR Constructions v. DCIT, Central Circle

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 606/HYD/2016[2012-13]Status: DisposedITAT Hyderabad31 Jul 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…016 and C.O.No.215/Del/2016. 4. DCIT Vs. Megha Engineering and Infrastructure Limited, Hyderabad – ITA Nos.607 to 610/Hyd/2016 and others. 5. M/s. KNR Constructions Vs. DCIT, Central Circle – 3 – ITA No.946/Hyd/2015 and others. 6 PCIT Vs. Vijay Infrastructure 402 ITR 363 (Allahabad) 7 Gopal Lal Bhadruka Vs. DCIT [2012] 27 taxmann.com 167 (Andhra Pradesh)/[2012] 346 ITR 10... 8 PCIT Vs. Abhisar Buildwell (P.) Ltd. Reported in [2023] 149 taxmann.com 399 (SC) 9. The ld.AR had submitted that the decisions relied upon by the ld.DR are distinguishable on facts and law. It was submitted that though there are decisions…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 605/HYD/2016[2011-12]Status: DisposedITAT Hyderabad31 Jul 2023AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…016 and C.O.No.215/Del/2016. 4. DCIT Vs. Megha Engineering and Infrastructure Limited, Hyderabad – ITA Nos.607 to 610/Hyd/2016 and others. 5. M/s. KNR Constructions Vs. DCIT, Central Circle – 3 – ITA No.946/Hyd/2015 and others. 6 PCIT Vs. Vijay Infrastructure 402 ITR 363 (Allahabad) 7 Gopal Lal Bhadruka Vs. DCIT [2012] 27 taxmann.com 167 (Andhra Pradesh)/[2012] 346 ITR 10... 8 PCIT Vs. Abhisar Buildwell (P.) Ltd. Reported in [2023] 149 taxmann.com 399 (SC) 9. The ld.AR had submitted that the decisions relied upon by the ld.DR are distinguishable on facts and law. It was submitted that though there are decisions…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 604/HYD/2016[2010-11]Status: DisposedITAT Hyderabad31 Jul 2023AY 2010-11

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…016 and C.O.No.215/Del/2016. 4. DCIT Vs. Megha Engineering and Infrastructure Limited, Hyderabad – ITA Nos.607 to 610/Hyd/2016 and others. 5. M/s. KNR Constructions Vs. DCIT, Central Circle – 3 – ITA No.946/Hyd/2015 and others. 6 PCIT Vs. Vijay Infrastructure 402 ITR 363 (Allahabad) 7 Gopal Lal Bhadruka Vs. DCIT [2012] 27 taxmann.com 167 (Andhra Pradesh)/[2012] 346 ITR 10... 8 PCIT Vs. Abhisar Buildwell (P.) Ltd. Reported in [2023] 149 taxmann.com 399 (SC) 9. The ld.AR had submitted that the decisions relied upon by the ld.DR are distinguishable on facts and law. It was submitted that though there are decisions…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 603/HYD/2016[2009-10]Status: DisposedITAT Hyderabad31 Jul 2023AY 2009-10

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…016 and C.O.No.215/Del/2016. 4. DCIT Vs. Megha Engineering and Infrastructure Limited, Hyderabad – ITA Nos.607 to 610/Hyd/2016 and others. 5. M/s. KNR Constructions Vs. DCIT, Central Circle – 3 – ITA No.946/Hyd/2015 and others. 6 PCIT Vs. Vijay Infrastructure 402 ITR 363 (Allahabad) 7 Gopal Lal Bhadruka Vs. DCIT [2012] 27 taxmann.com 167 (Andhra Pradesh)/[2012] 346 ITR 10... 8 PCIT Vs. Abhisar Buildwell (P.) Ltd. Reported in [2023] 149 taxmann.com 399 (SC) 9. The ld.AR had submitted that the decisions relied upon by the ld.DR are distinguishable on facts and law. It was submitted that though there are decisions…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD vs. TRACKS & TOWERS INFRATECH PRIVATE LIMITED(PART IX), HYDERABAD

In the result, both the appeals filed by the revenue are partly allowed

ITA 1515/HYD/2019[2016-17]Status: DisposedITAT Hyderabad26 May 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Jeevan Lal
Section 133ASection 139Section 139(1)Section 80ASection 80A(5)Section 80I

…d/2019 dated 24.02.2021. vi. ITAT Chennai Bench in the case of ACIT vs. Shanti Gears Ltd. for AY 2013-14 vide ITA No.3068/Chny/2017, dated 04.03.2022 vii. Hon’ble Allahabad High Court in the case of PCIT v. vijay Infrastructure Ltd. for AY 2009-10 reported in 402 ITR 363(All) 16. So far as the additional ground taken by the revenue challenging that the assessee cannot be allowed the deduction u/s. 80IA since the activity carried out by the assessee is that of works contractor instead of being that of a developer is concerned, the ld.counsel for the assessee drew the attention of the Bench to the copy of the rema…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD vs. TRACKS & TOWERS INFRATECH PRIVATE LIMITED(PART IX), HYDERABAD

In the result, both the appeals filed by the revenue are partly allowed

ITA 1514/HYD/2019[2015-16]Status: DisposedITAT Hyderabad26 May 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Jeevan Lal
Section 133ASection 139Section 139(1)Section 80ASection 80A(5)Section 80I

…d/2019 dated 24.02.2021. vi. ITAT Chennai Bench in the case of ACIT vs. Shanti Gears Ltd. for AY 2013-14 vide ITA No.3068/Chny/2017, dated 04.03.2022 vii. Hon’ble Allahabad High Court in the case of PCIT v. vijay Infrastructure Ltd. for AY 2009-10 reported in 402 ITR 363(All) 16. So far as the additional ground taken by the revenue challenging that the assessee cannot be allowed the deduction u/s. 80IA since the activity carried out by the assessee is that of works contractor instead of being that of a developer is concerned, the ld.counsel for the assessee drew the attention of the Bench to the copy of the rema…

THE ASSTT. COMMR. INCOME TAX, CEN. CIRCLE-2,, RAJKOT-GUJARAT vs. M/S BACKBONE ENTERPRISES LTD.,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 150/RJT/2015[2011-12]Status: DisposedITAT Rajkot28 Sept 2022AY 2011-12
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2011-12 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

THE ASSTT. COMMR. INCOME TAX, CEN. CIRCLE-2,, RAJKOT-GUJARAT vs. M/S BACKBONE ENTERPRISES LTD.,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 149/RJT/2015[2010-11]Status: DisposedITAT Rajkot28 Sept 2022AY 2010-11
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Vs Board, Kalawad Road, Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2010-11 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Vs Tax, Central Circle-2, Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

THE ASSTT. COMMR. INCOME TAX, CEN. CIRCLE-2,, RAJKOT-GUJARAT vs. M/S BACKBONE ENTERPRISES LTD.,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 148/RJT/2015[2009-10]Status: DisposedITAT Rajkot28 Sept 2022AY 2009-10
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2009-10 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

THE ASSTT. COMMR. INCOME TAX, CEN. CIRCLE-2,, RAJKOT-GUJARAT vs. M/S BACKBONE ENTERPRISES LTD.,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 147/RJT/2015[2008-09]Status: DisposedITAT Rajkot28 Sept 2022AY 2008-09
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2008-09 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

BACKBONE ENTERPRISE LTD.,,RAJKOT-GUJARAT vs. THE DY. COMMR. INCOME TAX, CEN. CIRCLE-II,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 129/RJT/2015[2011-12]Status: DisposedITAT Rajkot28 Sept 2022AY 2011-12
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2011-12 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

BACKBONE ENTERPRISE LTD.,,RAJKOT-GUJARAT vs. THE DY. COMMR. INCOME TAX, CEN. CIRCLE-II,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 128/RJT/2015[2010-11]Status: DisposedITAT Rajkot28 Sept 2022AY 2010-11
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Vs Board, Kalawad Road, Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2010-11 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Vs Tax, Central Circle-2, Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

BACKBONE ENTERPRISE LTD.,,RAJKOT-GUJARAT vs. THE DY. COMMR. INCOME TAX, CEN. CIRCLE-II,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 127/RJT/2015[2009-10]Status: DisposedITAT Rajkot28 Sept 2022AY 2009-10
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2009-10 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

BACKBONE ENTERPRISE LTD.,,RAJKOT-GUJARAT vs. THE DY. COMMR. INCOME TAX, CEN. CIRCLE-II,, RAJKOT-GUJARAT

In the result, appeal of the assessee is dismissed

ITA 126/RJT/2015[2008-09]Status: DisposedITAT Rajkot28 Sept 2022AY 2008-09
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2008-09 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

SHREE BALAJI ENGICONS PVT. LTD,JHARSUGUDA vs. PRINCIPAL CIT, SAMBALPUR

In the result, appeal of the assessee in ITA No

ITA 195/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…shed the reliance placed by the A.R. on Bombay High Court's decision in the case of Commissioner of Income tax v. ABG Heavy Industries Limited (2010) 322 ITR 323 (Bom), Allahabad High Court's decision in the case of Pr. CIT v. Vijay Infrastructure Ltd. (2018) 402 ITR 363 (All) 28 ITA Nos.193-195/CTK/2019 and Mumbai ITAT's decision in the case of ACIT v. Bharat Udyog Ltd (2009) 118 ITD 0336 (Mumbai). (Refer Para 84, 85 & 86 on Page No. 63-64 of the Ld. PCIT's order) Corresponding explanations I justification: • With due respect, it is worth noting that the ld. PClT did not properly appreciate the reliance placed…

M/S- SBEP-GRIL(JOINT VENTURE),JHARSUGUDA vs. PRINCIPAL CIT, SAMBALPUR

In the result, appeal of the assessee in ITA No

ITA 194/CTK/2019[2014-15]Status: DisposedITAT Cuttack15 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…shed the reliance placed by the A.R. on Bombay High Court's decision in the case of Commissioner of Income tax v. ABG Heavy Industries Limited (2010) 322 ITR 323 (Bom), Allahabad High Court's decision in the case of Pr. CIT v. Vijay Infrastructure Ltd. (2018) 402 ITR 363 (All) 28 ITA Nos.193-195/CTK/2019 and Mumbai ITAT's decision in the case of ACIT v. Bharat Udyog Ltd (2009) 118 ITD 0336 (Mumbai). (Refer Para 84, 85 & 86 on Page No. 63-64 of the Ld. PCIT's order) Corresponding explanations I justification: • With due respect, it is worth noting that the ld. PClT did not properly appreciate the reliance placed…

M/S- RAWAT BALAJI (JOINT VENTURE),JHARSUGUDA vs. PRILNCIPAL, CIT, SAMBALPUR

In the result, appeal of the assessee in ITA No

ITA 193/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…shed the reliance placed by the A.R. on Bombay High Court's decision in the case of Commissioner of Income tax v. ABG Heavy Industries Limited (2010) 322 ITR 323 (Bom), Allahabad High Court's decision in the case of Pr. CIT v. Vijay Infrastructure Ltd. (2018) 402 ITR 363 (All) 28 ITA Nos.193-195/CTK/2019 and Mumbai ITAT's decision in the case of ACIT v. Bharat Udyog Ltd (2009) 118 ITD 0336 (Mumbai). (Refer Para 84, 85 & 86 on Page No. 63-64 of the Ld. PCIT's order) Corresponding explanations I justification: • With due respect, it is worth noting that the ld. PClT did not properly appreciate the reliance placed…