(A) Gumarg Association & Anr. v. ITO

90 TTJ 184Income Tax Appellate Tribunal2004#25862 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2024.

Judgments citing (A) Gumarg Association & Anr. v. ITO

The Venus Parkland Co.Operatgive Housing Service Society Ltd., Ahmedabad vs. The Income Tax Officer, Ward-3(3)(5), Ahmedabad

In the result, the appeal filed by the Assessee is partly allowed

ITA 1039/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad07 Aug 2024AY 2018-19

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 143(3)Section 56Section 57Section 80PSection 80P(2)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member Assessment Year 2018-19 The Venus Parkland Co-Op. The Income Tax Housing Service Society Ltd., Officer, Office of Society Near Vejalpur Vs Ward-3(3)(5), Police Chowky, Vejalpur Road, Ahmedabad Ahmedabad-380051 Gujarat, India PAN: AACAT5859K (Appellant) (Respondent) Assessee Represented: Shri Sakar Sharma, A.R. Revenue Represented: Smt. Trupti Patel, Sr.D.R. Date of hearing : 08-05-2024 Date of pronouncement : 07-08-2024 आदेश/ORDER PER : T.R. SENTH…

Shri Nehrunagar Co-Op. Housing Society, Surat vs. Income Tax Officer, Ward-1(3)(5), Surat

In the result, the grounds of appeal raised by the assessee are allowed

ITA 507/SRT/2023[2016-17]Status: DisposedITAT Surat31 Oct 2023AY 2016-17

Bench: Dr. A. L. Sainiआयकर अपील सं./Ita No.507/Srt/2023 Assessment Year: (2016-17) (Physical Hearing) Shri Nehrunagar Co.Op. Housing Vs. The Ito, Society, Ward – 1(3)(5), Umang Hall, Nehrunagar Society, Surat Ichchanath Road, Surat – 395007. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabas2271H (Appellant) (Respondent)

Section 143(2)Section 143(3)Section 271(1)(c)Section 57Section 80P(2)Section 80P(2)(d)Section 80P(4)

…sing Society (Tax Appeal No 1847/2010 AND 1848/2010 dated 07-02-2012) and Adarsh Co- operative Housing Society Ltd.213 ITR 677 (Guj) and judicial Tribunal in case of Manekbaugh Co-op Housing Society (ITA 2133/AHD/2006 dated 05-03-2010 and Gulmarg Association (90 TTJ 184) along with Shree Yogeshwarnagar Co-op. Housing Society Ltd. V ACIT Circle-9 Abd in ITA No.2129/Ahd/2005 dated 11-09-2009. 3. On the facts and in the circumstances of the case as well as the law on the subject, the learned Commissioner of the Income Tax (Appeals) has erred in confirming the action of the Assessing Officer in disallowing the claim…

M/S. Sobha Magnolia Condominium Owners Association, Bengaluru vs. Income Tax Officer, Ward 4(3)(1), Bengaluru

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1934/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 May 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumarassessment Year :2013-14 M/S. Sobha Magnolia Condominium Owners Association, The Income Tax Officer, No. 16, Bannerghatta Road, Vs. Ward – 4 (3) (1), 1St Main, Gurrappanapalya, Bangalore. Bangalore – 560 076. Pan: Aagas0682P Appellant Respondent Appellant By : Shri C. Prashanth, Ca Respondent By : Shri R.N. Siddappaji, Addl. Cit (Dr) Date Of Hearing : 02.05.2019 Date Of Pronouncement : 16.05.2019

For Appellant: Shri C. Prashanth, CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)

Section 143Section 250

…ected from members as Maintenance Deposits and the income arising from them has to be first adjusted to maintenance expense and balance alone is taxable. 6. The Hon'ble Income Tax Appellate Tribunal, Ahmedabad in the case of Gulmarg Association &Anr. Vs. ITO (90 TTJ 184) has upheld that interest income out of investment of the funds from Maintenance Deposits are to be set-off against the Maintenance expense which is squarely applicable to the case of the appellant. 7. The learned assessing officer ought to have brought to tax only the net income as per the financial statements, of Rs. (-) 32,241/- on the facts an…