Allied Motors (supra); CIT v. Podar Cement Pvt Ltd.

226 ITR 625Supreme Court of India1997#356 most cited

What is Allied Motors (supra); CIT v. Podar Cement Pvt Ltd. authority for?

Amendments to tax laws that are explanatory, declaratory, curative, or clarificatory in nature are judicially construed as retrospective, especially if they are intended to remedy unintended consequences.

244

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2005 to 2025.

Also referred to as

Allied Motors v CIT · CIT v Podar Cement · retrospective amendment · curative amendment · declaratory amendment · explanatory amendment · unintended consequences · tax law · assessment year

Sections most often in play

Section 143(3)Section 250Section 54Section 143(1)Section 40A(7)Section 139(1)Section 142(1)Section 144C(13)

Issues it is cited on

section 140a(1)section 215section 207section 2(43)section 262section 209section 2(1)section 208section 210section 115jaasection 140aminimum alternate tax

Judgments citing Allied Motors (supra); CIT v. Podar Cement Pvt Ltd.

Jitendra B. Faria, Mumbai vs. ITO 18(2)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 6792/MUM/2016[2010-11]Status: DisposedITAT Mumbai27 Apr 2017AY 2010-11

Bench: Shri R.C.Sharma, Am Shri Jitendra V Faria Vs. Ito 18(2)(1), Mumbai- Room No.09, ‘C’Block, 3Rd 400012 Floor, Hari Niwas, L J Road, Shivaji Park, Dadar (W), Mumbai – 400 028 Pan/Gir No. Aaapf1956E Appellant) Respondent) ..

Section 143(3)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM Shri Jitendra V Faria Vs. ITO 18(2)(1), Mumbai- Room No.09, ‘C’Block, 3rd 400012 Floor, Hari Niwas, L J Road, Shivaji Park, Dadar (W), Mumbai – 400 028 PAN/GIR No. AAAPF1956E Appellant) Respondent) .. Assessee by Shri Sanjay R. Parikh Revenue by Ms. Beena Santosh Date of Hearing 27/04/2017 Date of Pronouncement 27/04/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 33, Mumbai dated 08/08/2016 for the A.Y. 2010-11, in the matter of order passed u/s.143(3) of the I…

Siddhesh Capital Market Services P, .Ltd, Mumbai vs. DCIT 3(3), Mumbai

ITA 1259/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Mar 2017AY 2008-09
For Appellant: Shri Jay BhansaliFor Respondent: Shri Anand Mohan-CIT-DR
Section 143Section 271Section 73

…that the object behind the section was to prevent profits of non-share trading business to be set off against the share trading losses. It referred to the cases of A. B. Shanti (225 ITR 258); Allied Motors Private Ltd(224ITR677) and Podar Cement Private Ltd. (226 ITR 625) and argued that the assessee had not adopted any device to manipulate and reduce the taxable income, that the assessee had made profit on sale of shares, that the loss was on account of valuation of stock and not on trading, that the loss on valuation was on account of consistent inventory policy followed by it for valuation of inventories, that…

ITO 16(2)(4), Mumbai vs. Surya Gems, Mumbai

The appeal of the Revenue is dismissed

ITA 292/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Mar 2017AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2009-10 Income Tax Officer-16(2)(4), M/S Surya Gems, बनाम/ 02Nd Floor, Matru Mandir, Flat No.4, 02Nd Floor, Tardeo Road, Bhaveshwar Sgar Patel Vs. Mumbai-400007 Compound 20 Napean Sea Road, Mumbai-400020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aakfs6513Q याजस्व की ओर से / Revenue By Shri B.S. Bist-Dr यनधाारयती की ओर से / Assessee By None ुनवाई की तायीख / Date Of Hearing : 14/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

…and that is clearly impermissible. Secondly, the amendment itself makes it clear that it is prospective.—CWT vs. Sharvan Kumar Swarup & Sons (1994) 122 CTR (SC) 380 : (1994) 210 ITR 886 (SC), CIT vs. Podar Cement (P) Ltd., etc. (1997) 141 CTR (SC) 67 : (1997) 226 ITR 625 (SC), H.H. Sir Rama Varma vs. CIT (1994) 116 CTR (SC) 55 : (1994) 205 ITR 433 (SC) and Lohia Machines Ltd. vs. Union of India (1985) 44 CTR (SC) 328 : (1985) 152 ITR 308 (SC) distinguished. (Paras 41 & 42) A number of High Courts have consistently upheld the contentions of the assessees similar to the contentions advanced by them. This is definit…

Sanjay G Vadodaria, Mumbai vs. ITO 25(3)(4), Mumbai

The appeal of the assessee is disposed of in terms indicated hereinabove

ITA 4419/MUM/2013[2007-08]Status: DisposedITAT Mumbai08 Mar 2017AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Sanjay G. Vadodaria, Income Tax Officer- बनाम/ 29/B Roop Kamal 426, S.V. 25(3)(4), Road, Kandivali West, Mumbai Vs. Mumbai-400067 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaepv9502A यनधाारयती की ओर से / Assessee By Mrs. Zarna P. Chandwani & Mr. Pradeep Chandwani याजस्व की ओर से / Revenue By Shri Vishwas Mundhe-Dr ुनवाई की तायीख / Date Of Hearing : 21/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

Section 32oSection 42

…A.P. Paper Mills 225 ITR 262 (A.P.), CIT vs Orient Longman Pvt. Ltd. 227 ITR 68 (A.P.), CIT vs Himachal Pradesh Mineral and Industrial Development Corporation 234 ITR 509 (HP), Mysore Minerals Ltd. 239 ITR 775 (SC), relying on CIT vs Poddar Cements Pvt. Ltd. 226 ITR 625 (SC) held that the assessee is entitled to depreciation. The ratio laid down in CIT vs Revathi 245 ITR 686 (Mad.), CIT vs Thanthai PT Corporation 248 ITR 632 (Mad.), CIT vs WEP Perferals Ltd. (2014) 362 ITR 508 (Karn.) and CIT vs Jawhar Kala Kendra (2014) 362 ITR 515 (Raj.) supports the case of the assessee. 10 Sanjay G. Vadodaria 2.5. The ratio…

Premeshwar Creations P. Ltd, Mumbai vs. DCIT 8(2), Mumbai

The appeal of the assessee is disposed of in terms indicated hereinabove

ITA 6852/MUM/2014[2011-12]Status: DisposedITAT Mumbai21 Dec 2016AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Permeshwar Creations Dcit-8(2), Pvt. Ltd. Room No.209, बनाम/ Plot No.52, 7Th Floor, Aayakar Bhavan, Vs. Midc Marol, M.K. Road, Andheri(E), Churchgate, Mumbai-400093 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcp3517F

Section 32

…he scheme of section 32 has provided different rates of depreciation for building, machinery, plant or furniture, ships building used for hotels, airplanes and other items mentioned therein. The Supreme Court decision in CIT vs Poddar Cement Pvt. Ltd. (1997)_ 226 ITR 625 (SC) is under the Income Tax Act is to be considered as trend setter in the 6 M/s Permeshwar Creations Pvt. Ltd. concept of ownership. Assistance from the law laid down therein can be taken for finding out the meaning of the term ‘owned as accruing in section 32(1) of the Act, Maysore Minerals vs CIT (1999) 239 ITR 775, 778, 780 (SC), CIT vs WEP…

Commissioner of Income Tax Delhi IV vs. Dlf Universal Ltd

ITA/159/2010HC Delhi21 Dec 2016

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 143Section 145(1)

…ITA Nos.159 & 326/2010 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI RESERVED ON: 18.10.2016 % PRONOUNCED ON: 21.12.2016 + ITA 159 & 326/2010 COMMISSIONER OF INCOME TAX DELHI IV..... Appellant Through: Mr. Dileep Shivpuri, Sr. Standing Counsel with Mr. Sanjay Kumar, Jr. Standing Counsel and Mr. Vikrant A. Maheshwari, Advocates, in both appeals. versus DLF UNIVERSAL LTD. ..... Respondent Through: Mr. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates, in both appeals…

The Azad Nagar, Cooperative Housing, Society Ltd, Mumbai vs. CIT 21, Mumbai

In the result, the appeals filed by the Assessee are dismissed

ITA 3881/MUM/2014[2004-05]Status: DisposedITAT Mumbai28 Sept 2016AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05 Vithal Nagar Co. Operative Cit-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, Bkc Vs. Jia Hind Club, Jvpd Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.Aaaat3055F Assessment Year: 2004-05 The Navyug Co. Operative Cit-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain Hind Club Bhavan, Bkc Vs. Gldg. N.S. Rd No.11, Jai Hind Bandra (E) Society Jvpd Scheme Vile Mumbai- 400050 Parle (W) Mumbai-400049 (Revenue) (Respondent ) P.A. No.Aaaat0325L Assessment Year: 2004-05

Section 143(3)Section 147Section 263Section 50C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2004-05 Vithal Nagar Co. Operative CIT-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, BKC Vs. Jia Hind Club, JVPD Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.AAAAT3055F Assessment Year: 2004-05 The Navyug Co. Operative CIT-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain…

Vallabhnagar Operative Housing Society Ltd, Mumbai vs. CIT 21, Mumbai

In the result, the appeals filed by the Assessee are dismissed

ITA 3659/MUM/2014[2004-05]Status: DisposedITAT Mumbai28 Sept 2016AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05 Vithal Nagar Co. Operative Cit-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, Bkc Vs. Jia Hind Club, Jvpd Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.Aaaat3055F Assessment Year: 2004-05 The Navyug Co. Operative Cit-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain Hind Club Bhavan, Bkc Vs. Gldg. N.S. Rd No.11, Jai Hind Bandra (E) Society Jvpd Scheme Vile Mumbai- 400050 Parle (W) Mumbai-400049 (Revenue) (Respondent ) P.A. No.Aaaat0325L Assessment Year: 2004-05

Section 143(3)Section 147Section 263Section 50C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2004-05 Vithal Nagar Co. Operative CIT-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, BKC Vs. Jia Hind Club, JVPD Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.AAAAT3055F Assessment Year: 2004-05 The Navyug Co. Operative CIT-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain…

Suvarna Nagar Co Operative Housing Society Ltd, Mumbai vs. CIT 21, Mumbai

In the result, the appeals filed by the Assessee are dismissed

ITA 3658/MUM/2014[2004-05]Status: DisposedITAT Mumbai28 Sept 2016AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05 Vithal Nagar Co. Operative Cit-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, Bkc Vs. Jia Hind Club, Jvpd Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.Aaaat3055F Assessment Year: 2004-05 The Navyug Co. Operative Cit-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain Hind Club Bhavan, Bkc Vs. Gldg. N.S. Rd No.11, Jai Hind Bandra (E) Society Jvpd Scheme Vile Mumbai- 400050 Parle (W) Mumbai-400049 (Revenue) (Respondent ) P.A. No.Aaaat0325L Assessment Year: 2004-05

Section 143(3)Section 147Section 263Section 50C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2004-05 Vithal Nagar Co. Operative CIT-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, BKC Vs. Jia Hind Club, JVPD Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.AAAAT3055F Assessment Year: 2004-05 The Navyug Co. Operative CIT-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain…

Vithalnagar Co Operative Housing Society Ltd, Mumbai vs. CIT 21, Mumbai

In the result, the appeals filed by the Assessee are dismissed

ITA 3656/MUM/2014[1995-96]Status: DisposedITAT Mumbai28 Sept 2016AY 1995-96

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05 Vithal Nagar Co. Operative Cit-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, Bkc Vs. Jia Hind Club, Jvpd Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.Aaaat3055F Assessment Year: 2004-05 The Navyug Co. Operative Cit-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain Hind Club Bhavan, Bkc Vs. Gldg. N.S. Rd No.11, Jai Hind Bandra (E) Society Jvpd Scheme Vile Mumbai- 400050 Parle (W) Mumbai-400049 (Revenue) (Respondent ) P.A. No.Aaaat0325L Assessment Year: 2004-05

Section 143(3)Section 147Section 263Section 50C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2004-05 Vithal Nagar Co. Operative CIT-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, BKC Vs. Jia Hind Club, JVPD Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.AAAAT3055F Assessment Year: 2004-05 The Navyug Co. Operative CIT-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain…

The Navyug Co Operative Housing Society Ltd, Mumbai vs. CIT 21, Mumbai

In the result, the appeals filed by the Assessee are dismissed

ITA 3655/MUM/2014[2004-05]Status: DisposedITAT Mumbai28 Sept 2016AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05 Vithal Nagar Co. Operative Cit-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, Bkc Vs. Jia Hind Club, Jvpd Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.Aaaat3055F Assessment Year: 2004-05 The Navyug Co. Operative Cit-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain Hind Club Bhavan, Bkc Vs. Gldg. N.S. Rd No.11, Jai Hind Bandra (E) Society Jvpd Scheme Vile Mumbai- 400050 Parle (W) Mumbai-400049 (Revenue) (Respondent ) P.A. No.Aaaat0325L Assessment Year: 2004-05

Section 143(3)Section 147Section 263Section 50C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2004-05 Vithal Nagar Co. Operative CIT-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, BKC Vs. Jia Hind Club, JVPD Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.AAAAT3055F Assessment Year: 2004-05 The Navyug Co. Operative CIT-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain…

Jai Hind Co Op Hsg Soc Ltd, Mumbai vs. CIT 21, Mumbai

In the result, the appeals filed by the Assessee are dismissed

ITA 2363/MUM/2014[2004-05]Status: DisposedITAT Mumbai28 Sept 2016AY 2004-05

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2004-05 Vithal Nagar Co. Operative Cit-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, Bkc Vs. Jia Hind Club, Jvpd Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.Aaaat3055F Assessment Year: 2004-05 The Navyug Co. Operative Cit-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain Hind Club Bhavan, Bkc Vs. Gldg. N.S. Rd No.11, Jai Hind Bandra (E) Society Jvpd Scheme Vile Mumbai- 400050 Parle (W) Mumbai-400049 (Revenue) (Respondent ) P.A. No.Aaaat0325L Assessment Year: 2004-05

Section 143(3)Section 147Section 263Section 50C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2004-05 Vithal Nagar Co. Operative CIT-21 Housing Society Ltd., Pratyakshkar बनाम/ 51 N.S.S. Rd No.11, Bhavan, BKC Vs. Jia Hind Club, JVPD Scheme, Bandra (E) Mumbai-400056 Mumbai- 400050 (Revenue) (Respondent ) P.A. No.AAAAT3055F Assessment Year: 2004-05 The Navyug Co. Operative CIT-21 Housing Society Ltd. Pratyakshkar बनाम/ Plot No. 51 Jain…

Rastogi Estate & Construction Co. Pltd, Mumbai vs. ITO 4(3)(2), Mumbai

In the result assessee’s appeal is partly allowed

ITA 5095/MUM/2015[2007-08]Status: DisposedITAT Mumbai23 Sept 2016AY 2007-08

Bench: Shri Saktijit Dey & Shrin.K. Pradhan

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri B.S. Bist
Section 143(3)Section 263

…e it is incapable of being let out, therefore, assessee cannot be charged to tax under the head income from house property. In support of her contention learned Authorised Representative relied upon the following decisions:– i) CIT v/s Poddar Cement P. Ltd., 226 ITR 625 (SC); ii) Sri Nirmal Commercial Ltd. v/s CIT, 193 ITR 694 (Bom.); and iii) CIT v/s Ranka Constructions Pvt. Ltd., [1995] 52 ITD 122 (Coch.). 7. The learned Departmental Representative relied upon the order of learned Commissioner (Appeals). 8. We have heard rival contentions and perused materials on record as well as the decisions relied upon.…

Bombay Plaza Pvt. Ltd., Kolkata vs. ACIT, Cir-5, Kolkata

In the result the appeals of the assessee are allowed

ITA 1641/KOL/2014[2006-2007]Status: DisposedITAT Kolkata02 Sept 2016AY 2006-2007

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ]

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri S.M.daws, JCIT, Sr.DR
Section 143(3)Section 22Section 27

…the claim of the assessee and treated the above income as 'Income from house property' on the following grounds: a) That the assessee has an irrevocable right of 50 years over the shopping space. b) The Apex Court in the case of CIT - vs. - Poddar Cement Ltd.226 ITR 625 has held in context of section 22 that the owner is a person who is entitled .to receive income from the property in his own right. c) In view of the provisions of section 27(iiib) of the Act and findings of the Apex Court the assessee is the owner of the shopping space. ITA. Nos.1641&1203/Kol/2014-Bombay Plaza Pvt.Ltd A.Y.2006-07 & 2007-08 2 5…

Sh. Ankit Mittal, Gurgaon vs. ITO, Gurgaon

In the result, the appeal filed by the assessee is allowed

ITA 1511/DEL/2016[2012-13]Status: DisposedITAT Delhi23 Aug 2016AY 2012-13

Bench: Sh. N. K. Saini

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 24Section 24(1)(vi)

…the Transfer of Property Act are squarely to the facts of the present case, therefore, the ld. CIT(A) was not justified in confirming the disallowance made by the AO. The reliance was placed on the following case laws: " CIT Vs Podar Cements Pvt. Ltd. (1997) 226 ITR 625 (SC) " ACIT Vs C.K. Malik (2004) 89 ITD 245 (Ald. Trib) " CIT Vs Ajit Kumar Roy (2002) 252 ITR 468 (Cal.) 10. In his rival submissions the ld. DR strongly supported the orders of the authorities below and reiterated the observations made therein. 11. I have considered the submission of both the parties and carefully gone through the material ava…

ITO 25(1)(4), Mumbai vs. Bhavna N Patel, Mumbai

In the result, appeal of the revenue is dismissed

ITA 1344/MUM/2013[2009-10]Status: DisposedITAT Mumbai12 Aug 2016AY 2009-10
For Appellant: Shri Dharmesh ShahFor Respondent: Shri Randhir Gupta
Section 69A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘बी’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकर अपील सं./ITA No.1344/Mum/2013 ("नधा"रण वष" / Assessment Year :2009-2010 ITO 25(1)(4), Bandra(E), Vs. Ms. Bhavna N Patel, Mumbai-400051 Mumbai, B-609, Raj Madhur, Devidas Lane, Borivali (W), Mumbai- 400092 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AGCPP 6345 D (अपीलाथ" /Appellant) (""यथ" / Respondent) .. राज"व क" ओर से /Revenue by : Shri Randhir Gupta "नधा"रती क" ओर से /Assessee by : Shri Dharmesh Shah सुनवाई क" तार"ख / Date of Hearing : 28/07/2016 घोषणा क"…

Yogesh Sunderlal Shah, Mumbai vs. DCIT 24(1), Mumbai

In the result, the assessee’s appeal is allowed

ITA 6093/MUM/2014[2008-09]Status: DisposedITAT Mumbai30 Jun 2016AY 2008-09

Bench: Shri Sanjay Arora, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 6093/Mum/2014 ("नधा"रण वष" / Assessment Year: 2008-09) Yogesh Sunderlal Shah, Dy. Cit-24(1), F/107, Shreepal Industrial Estate, C/13, Pratyakshkar Bhavan, बनाम/ New Oshivara Bridge, Bkc, Bandra (E), Mumbai-400 051 Vs. S. V. Road, Jogeshwari (W), Mumbai-400 102 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aakps 2779 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri K. Gopal, Adv. ""यथ" क" ओर से/Respondent By : Shri Airiju Jaikaran सुनवाई क" तार"ख / : 22.6.2016 Date Of Hearing घोषणा क" तार"ख / : 30.6.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Directed Against The Order By The Commissioner Of Income Tax (Appeals)-34, Mumbai (‘Cit(A)’ For Short) Dated 06.8.2014, Confirming The Levy Of Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2008-09 Vide Order Dated 29.4.213. 2. The Issue In The Instant Appeal Is The Sustainability Or Otherwise In Law Of The Penalty U/S. 271(1)(C) Of The Act, I.E., In The Given Facts & Circumstances Of The Case.

For Appellant: Shri K. Gopal, AdvFor Respondent: Shri Airiju Jaikaran
Section 2(47)Section 269USection 27Section 271(1)(c)Section 54

…आयकर अपील"य अ"धकरण “जी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANJAY ARORA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. No. 6093/Mum/2014 ("नधा"रण वष" / Assessment Year: 2008-09) Yogesh Sunderlal Shah, Dy. CIT-24(1), F/107, Shreepal Industrial Estate, C/13, Pratyakshkar Bhavan, बनाम/ New Oshivara Bridge, BKC, Bandra (E), Mumbai-400 051 Vs. S. V. Road, Jogeshwari (W), Mumbai-400 102 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAKPS 2779 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri K. Gopal, Adv. ""यथ" क" ओर से/Respondent by : S…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 955/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jun 2016AY 2010-11

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.1349/M/2012 & 955/M/2014 Assessment Years: 2009-10 & 2010-11 M/s. Fiduciary Euromax Global DCIT – 8(1), Markets Ltd., Aayakar Bhavan, Unit No.T7B, 5th Floor, Mumbai - 400020 Phoenix House, Block No.2, Vs. Phoenix Mills Compound, 462, Senapati Bapat Marg, Mumbai – 400 013 PAN: AAACF 1326P (Appellant) (Respondent) Present for: Assessee by : Shri V.C. Shah, A.R. Revenue by : Shri S. Senthil Kumaran, D.R. Date of Hearing : 09.06.2016 Date of Pronouncement : 29.06.2016…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 1349/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.1349/M/2012 & 955/M/2014 Assessment Years: 2009-10 & 2010-11 M/s. Fiduciary Euromax Global DCIT – 8(1), Markets Ltd., Aayakar Bhavan, Unit No.T7B, 5th Floor, Mumbai - 400020 Phoenix House, Block No.2, Vs. Phoenix Mills Compound, 462, Senapati Bapat Marg, Mumbai – 400 013 PAN: AAACF 1326P (Appellant) (Respondent) Present for: Assessee by : Shri V.C. Shah, A.R. Revenue by : Shri S. Senthil Kumaran, D.R. Date of Hearing : 09.06.2016 Date of Pronouncement : 29.06.2016…

The Commissioner of Income Tax III vs. Sri Ravi Sanghi

ITTA/168/2010HC Telangana23 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY